(1.) The appeal stood abated in respect of appellant Nos. 2 and 5 namely Nand Lal and Bhagirathi vide order dtd. 14/5/2025. The appeal survives in respect of appellant Nos. 1, 3 and 4 namely Bala Shankar, Rajmani and Mangaru.
(2.) Heard Sri Deena Nath, learned counsel for the appellants and Sri S.S.R. Dwivedi, learned A.G.A. for the State and perused the record.
(3.) The appellants have challenged their conviction under Sec. 302/149, 323/149 and 324/149 I.P.C.. Further appellant No.1 Bala Shankar has been convicted under Sec. 148 I.P.C. and rest of the appellants have been convicted under Sec. 147 I.P.C. The appellants have been sentenced to imprisonment for life under Sec. 302/149 I.P.C. Appellant No.1 Bala Shankar has been sentenced to undergo one year rigorous imprisonment under Sec. 148 I.P.C., whereas rest of the appellants have been sentenced to undergo one year rigorous imprisonment for offence under Sec. 147 I.P.C. Appellant Bala Shankar has been sentenced to rigorous imprisonment for six months under Sec. 323/149 I.P.C. and rest of the appellants have been sentenced six months rigorous imprisonment for the offence under Sec. 323/149 I.P.C. Further all the sentences have been ordered to run concurrently.
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