PRATYUSH KUMAR,J. - (1.) The aforementioned appeals filed on behalf of the accused appellants are directed against judgment and orders dated 27th February, 2013 whereby the appellants have been convicted under sections 363, 366, 376(2)(g) IPC and sentenced to undergo rigorous imprisonment for three years with fine of Rs. 5,000/-, rigorous imprisonment of seven years with fine of Rs. 10,000 and rigorous imprisonment for ten years with fine of Rs. 20,000/-, respectively. In default of payment of fine the appellants have been further directed to undergo rigorous imprisonment for three months, six months on the last two counts, respectively.
(2.) Since all the appeals arise out of the same judgment and orders, they have been heard together and are disposed of by a common judgment and order.
(3.) Heard Sri Raj Kumar Vaishya, learned counsel for the appellants and Smt. Archana Singh, learned AGA for the State-respondent.;