(1.) The instant appeal has been preferred against the impugned judgment of conviction and order of sentence dated 04.07.2005 passed by the Addl. Sessions Judge, Jagadhri vide which the accused/appellants were convicted under Sections 148, 326, 325 and 323 read with Section 149 IPC and sentenced as under:-
(2.) The prosecution case in a nutshell is as under:-
(3.) On completion of the investigation, the appellants were charged for offences punishable under sections 148/323/324/325/326/307/34 read with Section 149 of the Indian Penal Code and as they pleaded not guilty, they were brought to trial.