Harbans Lal, J. - (1.) Heard and perused the impugned judgment dated 7.11.2003 as well as the relevant record.
(2.) Learned Addl. Sessions Judge (Fast Track) Behror has convicted applicants-Ram Singh and Leela Ram for the offences under sections 307, 325 read with Secs. 149, 148 and 323 Indian Penal Code and Rata Nath and Sube Singh for the offences under sections 307/149, 325, 148 and 325 Indian Penal Code and applicant-Mangal Ram for the offence under sections 307/149, 325/149, 148 and 323 Indian Penal Code. The maximum sentence awarded to them is rigorous imprisonment for 4 years and fine.
(3.) Learned counsel for applicants has submitted that the cross case lodged by the accused is still pending trial. Six persons of the accused side have received injuries and two of them have received grievous injuries. There was a free fight between the parties as per the evidence on record. There is no likelihood of their appeal being heard and disposed of in near future.;