- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The appellants are challenging in this appeal the judgment and order passed by the High Court in Criminal Appeal No. 646-SB of 1997 which was earlier registered as Criminal Revision No. 469 of 1996. The High Court reversed the acquittal of the appellants, convicted them under Sections 376, 342 and 506 IPC read with Section 34 IPC and sentenced them to different terms of rigorous imprisonment and also directed payment of fine.;