KANWALJIT SINGH AHLUWALIA, J. - (1.) INSTANT criminal appeal has been preferred by five appellants viz., (i) Bhagwatibai w/o Deendayal (ii) Ghisibai w/o Premnarayan, (iii) Deendayal @ Deenanath s/o Ramcharan, (iv) Bhanwar Singh s/o Premnarayan and (v) Chandraprakash s/o Ramswaroop, respectively under Section 374 of the Code of Criminal Procedure, 1973.
(2.) BY way of instituting instant appeal, all the five appellants have challenged the impugned judgment dated 18.01.2005 rendered by the Additional District and Sessions Judge (Fast Track), Chhabra, District Baran, whereby they were convicted for offences punishable under Sections 147, 452 and 302/149 of Indian Penal Code. However, the appellants have been acquitted of offence punishable under Section 148 of Indian Penal Code.
(3.) THE trial Judge, having convicted all the five appellants, vide a separate order of even date, sentenced them as under : - "For offence under Section 302/149 I.P.C., appellants were sentenced to undergo life imprisonment and to pay a fine of Rs.1000/ - each, in default of payment of fine to further undergo three months simple imprisonment. For offence under Section 147 I.P.C., appellants were sentenced to undergo one year of rigorous imprisonment "For offence under Section 452 I.P.C., appellants were sentenced to undergo two years of rigorous imprisonment and to pay a fine of Rs.500/ - each, in default of payment of fine to further undergo one -& -half months' of simple imprisonment." All the sentences were ordered to run concurrently.;