UMESH CHANDRA SRIVASTAVA,J. - (1.) The above appeals have been filed against judgement and order dated 13.02.2015 of Additional Sessions Judge/Fast Track Court, Unnao, passed in Sessions Trial No.181 of 2012, State v. Nadeem and another, arising out of Case Crime No. 704 of 2012, under section 376(2) (G), 302/34, 460 I.P.C. P.S. Kotwali Unnao, District Unnao, whereby the appellants have been convicted and sentenced with 10 years rigorous imprisonment and to pay Rs. 25,000/- fine each and in default to undergo six months additional rigorous imprisonment under section 376(2)(G) I.P.C., life imprisonment and to pay Rs. 30,000/- as fine each and in default to undergo one year additional rigorous imprisonment under section 302 read with section 34 I.P.C. and 10 years rigorous imprisonment and to pay Rs. 25,000/- as fine each and in default to undergo six months additional rigorous imprisonment under section 460 I.P.C. with stipulation that all sentences shall run concurrently.
(2.) The above appeals being arisen from same judgement and order are decided together by a common judgement.
(3.) Facts giving rise to appeals are as under.;