Mahendra Bhushan, J. - (1.) The learned Addl. Sessions Judge. Gangapur City, convicted the accused-appellant Hira under Section 148, 302 and 324, IPC.
(2.) The accused-appellant Kanchan has been convicted u/s 302/149, IPC, anti 148 and 325, IPC. The other accused-appellants Kishore, Harinarain and Chaina Ram have been convicted u/s 148, 323 and 302/149, IPC.
(3.) The accused-appellant Hira under section 302, IPC and the other accused-appellants u/s 302/149, IPC have been sentenced to undergo life imprisonment and to pay a fine of Rs 200/- Each of the accused-appellants has been sentenced to 3 months imprisonment u/s 149, IPC. The accused-appellants Hira has been sentenced to 3 months simple imprisonment under Section 324, IPC, and Kanchan u/s 325, IPC has been sentenced to 7 months simple imprisonment and a fine of Rs. 700/-. The other accused-appellants Kishori. China Ram and Harinarain u/s 323, IPC have been sentenced to pay a fine of Rs. 100/-, or in default of payment of fine Hira has been ordered to suffer 2 months imprisonment, Kanchan 4 months imprisonment and Kishori, Chainaram and Harinarain one month's simple imprisonment. The substantive sentences of all the accused-appellants have been ordered to run concurrently.;