- (1.) Since both the appeals arise out of the same judgment and orders dated 11.05.2010 passed in Sessions Trial No. 311 of 2009 [State Vs. Dr. Mangat Ram and another], they have been heard together and decided by a common order.
(2.) In the aforesaid appeals, the appellants Dr. Mangat Ram and Vijay Kumar Kamboj have been convicted and sentenced as under: U/s 489-A IPC : Ten years' RI with fine of Rs.5000/- each : In default of payment of fine one year's : additional imprisonment. U/s 489-C IPC : Five years' RI with fine of Rs.3000/- each : In default of payment of fine six months' RI. U/s 489-D IPC : Ten years' RI with fine of Rs.5000/- each : In default of payment of fine one year's : additional imprisonment. U/s 489-E IPC : Fine of Rs.100/- each : In default of payment of fine two days' : additional imprisonment.
(3.) Heard Sri Ranjit Saxena, learned counsel for the appellant Dr. Mangat Ram and Amicus Curiae in Criminal Appeal No. 3352 of 2010, Sri Kailash Singh Yadav, learned Additional Government Advocate for the State-respondent and perused the record.;