M.L.Jain, J. - (1.) This is an appeal from jail by Ramrikh and five others. Shri G.S. Bafna appears as amicus curiae on behalf of the Rajasthan Legal Aid Society. Arguments were heard and the record perused.
(2.) By his judgment dated 20th August, 74, the Additional Session Judge, Churu, convicted the appellants with the aid of section 149 Indian Penal Code and sentenced them as follows (1) Ganesha (a) under section 148 IPC to rigorous imprisonment for 'two years; (b) under section 326 IPC to rigorous imprisonment for six years and a fine of Rs. 200/- in default of payment whereof to simple imprisonment for one week ; (c) under section 323 IPC to simple imprisonment for one month. (2) Jhindu (a) under section 147 IPC to rigorous imprisonment for one year (b) under section 323 IPC to simple imprisonment for six months ; (c) under section 326 IPC to rigorous imprisonment for six years and a fine of Rs. 200/- in default of payment whereof to simple imprisonment for one week. (3) Genesha, Dhanna Ram, Ramrikh and Ratna (a) under section 147 IPC to rigorous imprisonment for one year ; (b) under section 323 IPC to simple imprisonment for one year ; (c) under section 326 IPC to rigorous imprisonment for six years and a fine of Rs. 200/- in default whereof to simple imprisonment for one week.
(3.) In all the cases the substantive sentences of imprisonment were directed to run concurrently.;