KANWALJIT SINGH AHLUWALIA,J. - (1.) Chander Singh son of Harchand Singh, his brother Bula Ram, Mahaveer Prasad son of Shri Ram, Vijay Singh @ Vijay Kumar son of Ram Chandra and Kanwar Singh son of Bula Ram, were tried by the court of Additional Sessions Judge No.2, Alwar for the offences under Sections 148, 302, 302/149, 323, 324 and 326 or 326/149 IPC.
(2.) The trial Judge vide impugned judgment dated 6.9.1989, acquitted Vijay Singh @ Vijay Kumar, Kanwar Singh and Mahaveer Prasad. However, the trial Judge vide impugned judgment dated 6.9.1989, convicted Chander Singh and Bula Ram for the offences punishable under Sections 302/34, 324/34 and 326/34 IPC. Having convicted the appellants for the above and offences, the trial Judge sentenced the appellants, as under:- U/s. 302/34 IPC - to undergo life imprisonment and to pay a fine of Rs. 100/- each, in default of payment of fine to undergo one month RI. U/s 326/34 IPC - to undergo two years RI and to pay a fine of Rs. 100/- each, in default of payment of fine, to further undergo additional one month's imprisonment. U/s. 324/34 IPC - to undergo six months RI and to pay a fine of Rs. 50/- each, in default of payment of fine to further undergo additional one month's imprisonment.
(3.) Aggrieved against their conviction and sentence, the appellants have filed the present appeal. Acquittal of Vijay Singh @ Vijay Kumar, Kanwar Singh and Mahaveer Prasad has attained finality, as State of Rajasthan has opted not to file any appeal against the acquittal.;