Mahesh Chandra Sharma, J. - (1.) By filing instant criminal appeal under section 374 Cr.P.C., the accused appellants have challenged the Judgment of conviction and sentence dated 16.5.1987 passed by Addl. Sessions Judge No.1, Alwar (for short 'the trial Court') in Sessions case No. 12/1986, by which he convicted i and sentenced the accused appellants as under : 1. Gokul - U/s 326 IPC : Four years RI and a fine of Rs. 1,000/-. In default of payment of fine, 6 months RI. 5 U/s. 447 IPC : One month RI and a fine of Rs. 100/-. In default of payment of fine, 15 days RI. 2. Ramjilal U/s 447 IPC : One month RI and a fine of Rs. 100/-. In default of payment of fine, 15 days RI. U/s. 324 IPC : Given probation 3. Mota - U/s 447 IPC: One month RI and a fine of Rs. 100/-. In default of payment of fine, 15 days RI. U/s 323 IPC : Given probation. Sentences were ordered to run concurrently.
(2.) The appellants Mota and Ramjilal were further directed to deposit Rs. 1,0001- and Rs. 1,500/- each to the injured persons namely; Dhaniram and Jagdish.
(3.) Without going into merits of the case counsel appearing for the accused appellants has made a request to the Court that he is not challenging the conviction part of the judgment of the trial Court in regard to accused appellants but he is only requesting to the Court that the sentence awarded to the accused appellants be reduced for the period already undergone by them in confinement.;