Dalveer Bhandari, J. - (1.) These appeals have been preferred by the appellants against the judgment and order dated 7.6.2002 passed by the High Court of Judicature at Madras in Criminal Appeal No. 149 of 1996 and Criminal R.C. No. 155 of 1996, whereby the High Court has confirmed the order of conviction and sentence of the appellants passed by the Trial Court.
(2.) We have heard the learned Counsel for the parties.
(3.) We propose to dispose of both these appeals by this Judgment.;