SECRETARY MARA NAICKER Vs. STATE

JUDGEMENT

(1.) THIS appeal has been brought forth by the appellants who stand charged, tried and found guilty as shown below :

(2.) ON trial, Accused-1 was found guilty under Sections 147 and 324 of the Indian Penal Code and was awarded a punishment of rigorous imprisonment for six months and one year respectively. Accused-2 was found guilty under Sections 148 and 302 of the Indian Penal Code and was awarded a punishment of rigorous imprisonment for one year and life imprisonment respectively. Accused-3 was found guilty under Sections 147 and 323 of the Indian Penal Code and was awarded rigorous imprisonment for six months for each offence. Accused-4 was found guilty under Sections 147 and 302 read with 34 of the Indian Penal Code and was awarded rigorous imprisonment for six months and life imprisonment respectively. Accused 5 and 6 were found guilty under Sections 147 and 323 of the Indian Penal Code and each was awarded rigorous imprisonment for six months for each offence. Accused-7 was found guilty under Sections 148 and 324 of the Indian Penal Code and was awarded rigorous imprisonment for one year for each offence. Accused-8 was found guilty under Sections 148 and 324 of the Indian Penal Code and was awarded rigorous imprisonment for one year for each offence. The aggrieved accused have brought forth this appeal before this Court.

(3.) THE short facts necessary for the disposal of this appeal can be stated thus: