KANWALJIT SINGH AHLUWALIA, J. - (1.) SIX sons of Hanuman Prasad, namely Chajuram, Nanu Ram, Babu Lal, Jagdish Prasad, Badri Prasad, and Balla Ram, alongwith Mahendra Kumar son of Babu Lal were tried by the Court of Additional Sessions Judge, Khetri Distt. Jhunjhunu in case arising out of FIR No.318 dated 17th August, 2002, registered at Police Station, Khetri Distt. Jhunjhunu for the offences under Sections 143, 447, 323, 325, 307 and, 302 IPC.
(2.) THE trial Court vide impugned judgment dated 13th May, 2005 found appellants guilty of the offences under Sections 302/149 IPC. The trial Court also held appellants guilty of the offences under Sections 147, 447, 323/149, and 325/149 IPC.
(3.) HAVING convicted the appellants for the above said offences, vide a separate order of even date, trial Court had sentenced the appellants as under : - For offence under Section 147 IPC: to undergo two years rigorous imprisonment . For offence under Section 447 IPC : to undergo three months simple imprisonment. For offence under Section 323/149 IPC : to undergo one year rigorous imprisonment. For offence under Section 325/149 IPC : to undergo five years rigorous imprisonment, and to pay a fine of Rs. 1000/ -, and in default thereof, to further undergo six months rigorous imprisonment. For offence under Section 302/149 IPC : to undergo life imprisonment, and to pay a fine of Rs. 1000/ -, and in default thereof, to further undergo one year rigorous imprisonment. The above -said sentences were ordered to run concurrently.;