Prakash Tatia, J. - (1.) THIS appeal challenging the conviction and sentence of the appellants is preferred against judgment dated 18.10.2002 passed in Sessions Case No. 76/2001 by the court of Additional Sessions Judge (Fast Track), Balotra. The conviction and sentence of the appellants is as under: 1. Accused appellant Narayan has been convicted for the offences under under Sections 148, 449, 323, 324/ 149 and 302 IPC and other accused appellants are found guilty of offences under Sections 148, 449, 323, 324/ 149 and 302, 149 IPC and sentenced all.
(2.) UNDER Section 302 IPC accused appellant Narayan has been convicted to sentence of Life imprisonment with fine of Rs. 1000/ - in default to undergo two months R.I. Under Section 302/149 IPC, other appellants have been convicted to life imprisonment and fine of Rs. 1000/ - in default to undergo two months R.I.
(3.) FOR offence uner Section 148 IPC, each of the accused has been sentenced to one years R.I. and a fine of Rs. 500/ - in default to further undergo one months S.I.;