OM PARKASH Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and order of the Additional Sessions Judge, Delhi in case No. 69 of 1979 dated 29th January, 1980 convicting the five appellants under Sections 147, 148, 323/149 and 324/149 Indian Penal Code. On 30th January, 1980, each of the appel- lants was directed to pay Rs. 100.00 under Section 5B of the Probation of Offenders Act as costs of the proceedings ; and be released on probation on furnishing personal and surety bonds of Rs. 2,000.00 to ensure for a period of two years, to keep the peace.

(2.) This case arises out of a family dispute with regard to irrigation of fields in village Bajitpur.

(3.) The five appellants are Sardar Singh alias Sardare and his four sons, Om Prakash, Saheb Singh, Raj Kumar and Mange. The complainant is one Krishan Kumar. He is the son of Banwari. Sardare and Banwari are brothers and the sons of Paitu. The others who figure in this case and a. connected case are Ishwar and Daya Nand who are also the sons of Banwari; Naresh Kumar who is the son of Ram Ghander; Ram Ghander and Ram Kishan who arc the cousins of Sardare and Banwari.