AHLUWALIA,J. - (1.) Badri Lal s/o Ram Pratap, Ramlal s/o Girdhari Lal and Rajulal s/o Keshri Lal were tried by the Court of Special Judge, SC and ST (Prevention of Atrocities) Cases, Baran. The said court vide impugned judgment dated 18.12.2010 held that the appellants on 4.4.2009 at 3.00 PM with common intention in Town Sarthal committed murder of Kalyan Bheel with lethal weapons Kulhadi, Gandasi and Lathi respectively and thereby committed offence of murder. The trial court vide impugned judgment dated 18.12.2010 held the appellants guilty of offence under Section 302/34 IPC. However, the trial court acquitted the appellants of offence under Section 3(2)(v), SC/ST (Prevention of Atrocities) Act, 1989. Having convicted the appellants for offence under Section 302/34 IPC, the trial court sentenced them as under:- "?U/s. 302/34 IPC: Life imprisonment, to pay a fine of Rs.10,000/- and in default thereof to undergo six months rigorous imprisonment each. "?
(2.) Aggrieved against their conviction and sentence, the appellants have preferred the present appeal to challenge their conviction and sentence.
(3.) A coordinate Bench on 7.5.2015 had directed the Registry to prepare the paper-book and list the appeal of the appellants out of turn.;