- (1.) Appellants viz., (i) Omi @ Ashok s/o. Puranchand, (ii) Deshraj s/o. Surajbhan, (iii) Surajbhan s/o. Mangeram, (iv) Balluram @ Balram s/o. Puranchand, (v) Roshan Lal s/o. Puranchand, (vi) Bhoopsingh s/o. Surajbhan and (vii) Mahesh Chand s/o. Surajbhan, all seven male members of the family, were tried along with Puranchand s/o. Moolaram who had died during the course of trial. Besides above said eight accusedpersons, three ladies of the family, namely Smt. Kaushalya daughter of Moola Ram, Smt. Koyali Devi wife of Puranchand and Smt. Rajbala wife of Ramavtar @ Raju were also sent for the trial.
(2.) The trial Court, vide its impugned judgment dated 09.08.2005 recorded acquittal of three ladies, namely Smt. Kaushalya Devi, Smt. Koyali Devi and Smt. Rajbala and dropped proceedings against deceased Puranchand s/o. Moola Ram and held present appellants to be guilty of offences under Sections 148, 302/149, 307/149, 323/149 of Indian Penal Code.
(3.) Having convicted the appellants, vide its impugned judgment dated 09.08.2005, the Court of Additional Sessions Judge, [Fast Track], Behror, Alwar, vide a separate order of even date, sentenced them as under:- For commission of offence under Section 302 read with Section 149 I.P.C., appellants were sentenced to undergo life imprisonment and to pay a fine of INR 1000/-, in default of payment of fine to further undergo six months imprisonment each. For commission of offence under Section 307 read with Section 149 I.P.C., appellants were sentenced to undergo seven years rigorous imprisonment and to pay a fine of INR 500/-, in default of payment of fine to further undergo three months rigorous imprisonment each. For commission of offence under Section 148 I.P.C., appellants were sentenced to undergo two years rigorous imprisonment each. For commission of offence under Section 323 read with Section 149 I.P.C., appellants were sentenced to undergo one year rigorous imprisonment each.;