R.SACHAR, J. - (1.) THIS is an appeal against the conviction and sentence of the appellants by the Additional District and Sessions Judge, Dholpur by his judgment dated 4 -8 -71. The learned court has convicted the appellants Lohrey, Pati Ram, Chhotey and Diwansingh for committing the offence under Section 302 read with Section 34 and 147 IPC. for having caused the death of one Ochhey and has sentenced them to imprisonment for life on the first count and to a period of 6 months rigorous imprisonment on the latter count. The sentences are to run concurrently.
(2.) APPELLANT Babu has been convicted under Sections 326 and 148 I.P.C. for having given grievous injury to Jaswant and sentenced to imprisonment for 5 years on the first count and 1 year on the second count. The appellants Pooran, Sarnam and Pehalwan have been convicted under Section 326 read with Sections 34 and 147 I.P.C. for having caused grievous hurt to Jaswant and sentenced to 3 years rigorous imprisonment on the first count and 6 months on the second count.
(3.) THE appellants Harbilas and Kaptan were convicted under Section 147 but instead of sentencing them they were given the benefit of Section 4 of the Probation of Offenders Act.;