KANWALJIT SINGH AHLUWALIA, J. - (1.) Pappu s/o. Kishori Lal, Rahul s/o. Ghanshyam Das and Manoj @ Anjali s/o. Late Sannu Ram, were tried by the Court of Additional Sessions Judge (Fast Track) No.2, Jaipur City, Jaipur. The said Court in Sessions Case No.9/2008, vide impugned judgment dated 09.04.2009 acquitted Manoj @ Anjali of offences under Sections 324/34 and 307/34 IPC. The trial Judge, however, convicted Pappu for offences under Sections 307/34 and 324/34 IPC and Section 4/25, Arms Act and Rahul for offences under Sections 307/34 and 324/34 IPC. Having convicted the accused-appellants Pappu and Rahul for the above said offences, the trial court, vide a separate order of even date, sentenced them as under:- Accused-appellant, Pappu "U/s. 307/34 IPC: Ten years rigorous imprisonment, to pay a fine of L 5000/- and in default thereof to undergo six months simple imprisonment. U/s. 324/34 IPC: Three years rigorous imprisonment, to pay a fine of L 2000/- and in default thereof to undergo three months simple imprisonment. U/s. 4/25, Arms Act: Two years simple imprisonment, to pay a fine of L 1000/- and in default thereof to undergo one month simple imprisonment. Accused-appellant, Rahul "U/s. 307/34 IPC: Ten years rigorous imprisonment, to pay a fine of L 5000/- and in default thereof to undergo six months simple imprisonment. U/s. 324/34 IPC: Three years rigorous imprisonment, to pay a fine of L 2000/- and in default thereof to undergo three months simple imprisonment. (All the sentences were ordered to run concurrently)"
(2.) Aggrieved against their conviction and sentence, the appellants filed the present appeal.
(3.) Criminal proceedings were set into motion on the basis of statement (Ex.P.5) made by injured-complainant Mohd. Yakub (PW.16).;