Sr. No.,Offence u/S.,Sentence
1.,"341, IPC",SI for 1 month
2.,"323, IPC","RI for 6 months + fine of Rs. 1,000/-, in default
of fine RI for 1 month
3.,"325, IPC","RI for 2 years + fine of Rs. 5,000/-, in default of
payment of fine, RI for 5 months
8. The order of disbursal passed by the trial Court is affirmed.,,
9. The appellant No. 3 Deena is granted two months' time from the date of this judgment for depositing the fine amount.,,
10. The appellants are reported to be on bail. Their bail bonds shall continue for a further period of six months as per requirement of Section 437-A,",,
Cr.P.C.,,
