Kanwaljit Singh Ahluwalia, J. - (1.) Yadram and his four sons namely Ramlal, Pappu @ Laxmi Narayan, Bobby @ Virendra and Pawan, along with Nakul and Naresh both sons of Lalaram and Pappu @ Bucha S/o. Babulal were sent for trial in a case arising out of FIR No. 423/96 registered at Police Station Kotwali Deeg, District Bharatpur. During the course of trial, Yadram, Nakul and Pappu @ Bucha died, therefore, the proceedings were dropped against them. Pawan being delinquent juvenile in conflict with law, was sent for trial before the concerned Juvenile Justice Board. The court of Additional Sessions Judge (Fast Track) No. 5, Bharatpur vide impugned judgment dated 12.12.2005, substantively convicted Ramlal for the offences under Ss. 302, 323, 325/149, 147 IPC, whereas, three co -accused namely Pappu @ Laxmi Narayan, Bobby @ Virendra, Naresh were convicted for the offences under Ss. 302/149, 325/149, 323, 147 IPC.
(2.) The trial court having convicted the accused appellants for the aforesaid offences, vide a separate order of even date sentenced them as under: - "U/s 302 or 302/149 IPC - to undergo life imprisonment and to pay a fine of Rs. 5,000/ -, in default of payment of fine to further undergo one year S.I. U/s 323 IPC - to undergo six months S.I. and to pay a fine of Rs. 5,00/ -, in default of payment of fine to further undergo fourty -five days S.I. U/s 325/149 IPC - to undergo five years R.I. and to pay a fine of Rs. 2,000/ -, in default of payment of fine to further undergo six months S.I. U/s 147 IPC - to undergo one year R.I. and to pay a fine of Rs. 1,000/ -, in default of payment of fine to further undergo three months S.I."
(3.) Aggrieved against their conviction and sentence, the present appellants have preferred the present appeal assailing their conviction pronounced and sentence awarded by the trial court.;