(1.) APPELLANT no. 1 Ram Bilas Yadav has been convicted under Ss. 147 and 323 of the Indian Penal Code. He was sentenced to undergo R.I. for 3 months u/s. 147 of the Indian Penal Code and R.I. for 6 months u/s. 323 of the Indian Penal Code respectively.
(2.) APPELLANT no. 3 Sargun Yadav has been convicted under Ss. 148 and 324 of the Indian Penal Code. He was sentenced to undergo 6 months under Ss. 148 and 324 of the Indian Penal Code. He was sentenced to undergo R.I. for 6 months u/s. 148 of the Indian Penal Code and R.I. for one year u/s. 324 of the Indian Penal Code respectively.
(3.) APPELLANT no. 5 Prabhash Yadav was convicted under Ss. 148 and 324 of the Indian Penal Code. He was sentenced to undergo R.I. for six months u/s. 148 of the Indian Penal Code and further R.I. for one year u/s. 324 of the Indian Penal Code.