G.R.MOOLCHANDANI,J. - (1.) Appellants Ratanlal son of Gangabux, Jhabar Singh son of Kaluram, Ratan Singh @ Ratanaram son of Isarram @ Ishwar Singh and Shanti Lai son of Choturam have preferred instant DB Criminal Appeal against judgment dt. 13.9.1993 passed by Additional Sessions Judge, Sikar in Sessions Case No. 25/1987 (40/1987) convicting and sentencing the accused appellants as under U/S.302/149 of IPC Life imprisonment with fine of Rs. 500/-, in default further to undergo two months simple imprisonment. U/s 147 of IPC Six months rigorous imprisonment with fine of Rs. 100/-, in default further to undergo fifteen days simple imprisonment. U/s 148 of IPC One year rigorous imprisonment with fine of Rs. 200/-,in default further to undergo one month simple imprisonment. v
(2.) All the sentences have been ordered to run concurrently.
(3.) Perusal of record goes to reveal that Exhibit-P9 Written Report, which has been lodged by Indar Singh on 16.5.1987, reads as under:- HINDI MATTER;