KANWALJIT SINGH AHLUWALIA, J. - (1.) HOSHIYAR Singh (P.W.10) on 15.10.2003 at around 07:00 P.M. in the Camp Hospital at the residence of Dr. Girdhari Lal Morya, Medical Officer, Surajgarh made a statement (Exhibit -P/17) before Sub -Inspector, Rajendra Singh, (P.W.16)S.H.O. Police Station, Surajgarh. In the said statement, he named seven persons, namely (i) Chiranji Lal s/o Khubaram, (ii) Tarachand S.o. Maujiram, (iii) Bhaguram s/o. Kishnaram, (iv) Hariram S/o. Bhaguram, (v) Omprakash s/o Maturam, (vi) Babulal s/o. Maturam and (vii) Smt. Santosh Devi w/o Hariram as accused.
(2.) ALL the above said persons were tried by the Court of Additional Sessions Judge, (Fast Track) No.2, Jhunjhunu. Vide its impugned judgment dated 19.01.2005, the trial Judge held all the appellants guilty of offences punishable under Sections 148, 447/149, 323/149, 324/149, 307/149, 302/149 of Indian Penal Code.
(3.) HAVING held the appellants guilty of above said offences, the trial Judge, vide a separate order of even date, sentenced them as under : - "For offence under Section 148 I.P.C. the appellants were sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs.500/ - each, in default of payment of fine to further undergo one months' simple imprisonment. For offence under Section 447/149 I.P.C. the appellants were sentenced to undergo three months rigorous imprisonment and to pay a fine of Rs.100/ - each, in default of payment of fine to further undergo seven days' simple imprisonment. For offence under Section 323/149 I.P.C., the appellants were sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.500/ - each, in default of payment of fine to further undergo one months' simple imprisonment. For offence under Section 324/149 I.P.C., the appellants were sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs.500/ - each, in default of payment of fine to further undergo one months' simple imprisonment. For offence under Section 307/149 I.P.C., the appellants were sentenced to undergo ten years rigorous imprisonment and to pay a fine of Rs.1000/ - each, in default of payment of fine to further undergo two months' simple imprisonment. For offence under Section 302/149 I.P.C., the 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 two months' simple imprisonment." All the sentences were ordered to run concurrently.;