Mohini Kapur, J. - (1.) 13 persons were tried by the Sessions Judge Dholpur for the offence under Sections 147, 148, 324/149, 323/149 and 302/149 of the Indian Penal Code. By the judgment dated 26th May, 1992 seven persons were acquitted while the remaining six namely Hari Narain, Kesra, Narain, Ramlal, Gopal and Ranglal have been convicted and sentenced as under JUDGEMENT_42_LAWS(RAJ)9_19951.html
(2.) All the substantive sentences have been ordered to run concurrently.
(3.) All these six persons have preferred this appeal.;