C.M. Totla, J. - (1.) Aggrieved of their convictions, vide judgment dated 06.02.2002 by Additional Sessions Judge (Fast track), Anupgarh in Sessions Case No. 73/01 appellant Gurdeep Singh has preferred Jail Appeal No. 271/02 and appellant Dhanna Singh has preferred Regular Appeal No. 315/02 which are being decided by a common judgment.
(2.) Appellant Gurdeep Singh is convicted for the offence under Ss. 302, 302/34 IPC and also Ss. 3/25 and 5/27 of Arms Act and respectively punished for life imprisonment and fine of Rs. 1,000/- in default three months simple, one year's rigorous with a fine of Rs. 100/- in default 7 days simple and three years rigorous with a fine of Rs. 300/-, in default 15 days simple.
(3.) Appellant Dhanna Singh for offence under section 302/34 IPC is sentenced to life imprisonment with a fine of Rs. 1000/- in default three months simple imprisonment.;