G.L Gupta, J. - (1.) The above mentioned five appeals have been preferred against the judgment and order dated 4th of Feb. 1977 passed by the learned Additional Sessions Judge, Sirohi whereby the accused were convicted and sentenced as follows : JUDGEMENT_78_LAWS(RAJ)5_19971.html All the sentences were ordered to run concurrently.
(2.) The state has filed appeal no. 365/77 challenging the acquittal of accused Chanderpal Singh, Heera, Rama, Chhagan, Jethu and Pukhiya under Section 302/149 IPC. The other four appeals have been filed by the accused persons questioning their conviction.
(3.) As all these five appeals arise out of one and the same judgment, so they have been heard together and are being disposed of by this common judgment.;