- (1.) Both these appeals are disposed of together since they arise out of the common impugned judgment of conviction and sentence dated 29.8.2005 passed by the 12th Additional Sessions Judge, In S.T. No. 332 of 1994.
(2.) Heard Shri Rajiv Ranjan and Shri M.S. Chhabra , learned counsel for the appellants and A.P.P. For the State.
(3.) Appellants have been convicted for the offences under sections 147, 148, 307/149 of the Indian penal Code and sentenced to undergo imprisonment for one year under section 147 IPC, two years for offence under section 148 IPC and for seven years for the offences under sections 307/149. In addition, they have been ordered to pay a fine of Rs. 500/- each for the offences under sections 307/149 IPC.;