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Judgment
We think there can be no doubt that the appellants took part in the riot and that the accused Nos. 1, 5, 7 and 8 have been rightfully convicted
under Sections 302 and 149, Indian Penal Code. We confirm the sentence passed upon the accused Nos. 1, 5, 7, 8.
The Sessions Judge had also found the accused Nos. 2, 3 and 4 guilty under Sections 302 and 149 but has sentenced them to terms of
imprisonment. For an offence u/s 302, Indian Penal Code, the lowest sentence is transportation for life. We think, however, we shall be justified in
altering the conviction in the case of these accused to one under Sections 326 and 149, Indian Penal Code and the Public Prosecutor does not
oppose this. The sentences are confirmed and the appeal is dismissed.