Narendra Kumar Jain, J. - (1.)Heard learned counsel for the parties.
(2.)Since both the appeals are directed against impugned judgment dated 09.10.2007 passed by Additional Sessions Judge(Fast Track) No. 1, Bundi in Sessions Case No. 15/2007, therefore, they are being disposed of by this common judgment.
(3.)Appellants Ramphool and Shivraj @ Shoraj both sons of Laxminarain were convicted and sentenced by the learned trial court as under:
"Under Sec. 341 IPC: 1 month's simple imprisonment and fine of Rs. 250.00, in default of payment of fine to further undergo 15 days simple imprisonment.

Under Sec. 323 IPC: 3 months' simple imprisonment and fine of Rs. 500.00, in default of payment of fine to further undergo 1 month's simple imprisonment.

Under Sec. 304 Pt. II, IPC: 10 years' rigorous imprisonment and fine of Rs. 5,000.00, in default of payment of fine to further undergo six months' rigorous imprisonment. "