Kanwaljit Singh Ahluwalia, J. - (1.) Raghuveer @ Bichchhuda son of Ram Narayan Kanjar, Radhey Shyam @ Kabra and Vikram @ Vikara both sons of Lakhma, Bala son of Kanwariya @ Kanwar Lal Kanjar and Roopchand @ Dadiya son of Ram Lal were tried by the court of Sessions Judge, Jhalawar in Sessions Case No. 206/2016. The trial Judge vide impugned judgment dated 1.7.2017 held the appellants guilty of offences under Sections 399 and 402 IPC. Raghuveer @ Bichchhuda was also convicted for the offence under Section 3/25 of the Arms Act, whereas remaining four accused were convicted for offence under Section 4/25 of Arms Act.
(2.) Having convicted the accused for the aforesaid offences, the trial Judge vide a separate order of even date, sentenced the accused as under:- U/s. 399 IPC- to undergo seven years RI and to pay a fine of Rs. 1000/- each, in default thereof to undergo additional three months SI each. U/s. 402 IPC- to undergo five years RI and to pay a fine of Rs. 1000/- each, in default thereof to undergo additional three months SI. Raghuveer @ Bichchhuda: U/s. 3/25 Arms Act to undergo two years RI and to pay a fine of Rs. 1000/-, in default thereof to undergo additional three months SI. Radhey Shyam @ Kabra, Vikram @ Vikara, Bala @ Kanwar Lal and Roopchand @ Dadiya: U/s. 4/25 Arms Act to undergo two years RI and to pay a fine of Rs. 1000/- each, in default thereof to undergo additional three months SI. All the sentences were ordered to run concurrently.
(3.) Aggrieved against their conviction and sentence, the appellants have filed the present appeal to question their conviction and sentence.;