Mohd. Yamin, J. - (1.) This is an appeal by the appellants because they were convicted under Section 323 IPC and sentenced to 4 months RI and a fine of Rs.100/- each by the learned Sessions Judge, Tonk on 30.3.83.
(2.) I have heard the learned counsel for the appellants as well as learned Public Prosecutor.
(3.) Briefly, on 29.12.81 Ramdhan lodged a report at Police Station Lamba Hari Singh that the appellants alongwith certain other persons gave beatings to him. It were Uda, Arjun, Gopal and Gopi who intervened. On earlier occasion they had given beatings. A case under Section 308, 347, 504 and 323 IPC was registered and after investigation challan was submitted and in due course the case was committed to the Sessions Judge where the appellants and others faced trial. Ultimately it were the appellants who were convicted and sentenced as stated above.;