Bhagwati Prasad, J. - (1.) These two appeals have been filed by three accused persons, who were tried by the Court of Special Judge, SC/ST (Prevention of Atrocities) Cases Merta in Sessions Case No. 81/1999, being aggrieved of the judgment dated 25.1.2003. under:
(2.) By the aforesaid judgment the accused persons. were convicted as The accused appellant Bhanwarlal has been convicted under Sections 302 and 302/34 I.P.C. and sentenced to life imprisonment and Rs. 1,000/- as fine and in default of fine 3 months S.I. And further convicted under Section 341 I.P.C. and sentenced to one month S.I. and Rs. 500/- as fine and in default of fine 7 days S.I. And convicted under Section 324/34 of I.P.C. and sentenced three years S.I. and Rs. 500/- as fine and in default of fine one month S.I. and further was convicted under Section 323/24 I.P.C. and one year S.I. And Rs. 500/- as fine and in default of fine one month S.I. And further convicted under Section 3/25(1B)(A) of Arms Act and sentenced 3 years R.I. and Rs. 1,000/- as fine and in default of fine 3 months S.I. And the appellant Mahesh was convicted under Section 302/34 I.P.C. and sentenced life imprisonment and Rs. 1,000/- as fine and in default 3 months S.I. And under Section 341 I.P.C. one month S.I. and Rs. 500/- as fine and in default of fine 7 days S.I. And further convicted under Section 324 of I.P.C. and sentenced 3 years S.I. and Rs. 500/- as fine and in default of fine one month S.I. and further appellant No. 2 was convicted under Section 323/34 I.P.C. and sentenced one year S.I. and Rs. 500/- as fine and in default of fine one month S.I.
(3.) The prosecution case is that on 11.8.1999 at about 11.45 A.M. accused Bhanwar Lal alongwith other accused persons came to Delhi Darwaja in Nagour city. At that time the deceased, alongwith Madan Lal, was going on Viccky. They were stopped, Bhanwarlal inflicted injury to Bhoma Ram by fire arm and other accused persons caused simple injuries.;