(1.) The appellants-ori. Accused have preferred Criminal Appeal No. 1747/2010 under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 16.8.2010 passed by the learned Addl. Sessions Judge, Fast Track Court No. 2, Patan in Sessions Case No. 72/2009, whereby, the learned trial Judge has convicted the appellants.
(2.) 1 The appellants - ori. Accused No. 1 to 4 have been convicted under sec. 302 of IPC and sentenced to undergo R/I for life and to pay a fine of Rs. 2000/-, in default, to undergo further S/I for six months. They are convicted under section 147 of IPC and sentenced to undergo R/I for six months and to pay a fine of Rs. 200/-, in default, to undergo further R/I for two months. They are further convicted under section 148 of IPC and sentenced to undergo R/I for one year and to pay a fine of Rs. 300/-, in default, to undergo further R/I for three months, which is impugned in this appeal.
(3.) Thereafter, after examining the witnesses, further statement of the appellants-accused under sec. 313 of CrPC was recorded in which the appellants-accused have denied the case of the prosecution.
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