- (1.) This order shall dispose of Criminal Appeal Nos. 145-SB, 148-SB, 164-SB, 177-SB & 211-SB of 2001 and 282-SB of 2002.
(2.) Baljit Singh, Rajwinder Singh and Gurdas Chand, three appellants in different appeals have impugned their conviction and the award of sentences in different FIRs containing almost similar/same allegations.
(3.) Criminal Appeal No. 282-SB of 2002 is filed by the above noted three appellants to impugn their conviction under Section 392 read with Section 397/34 of the Indian Penal Code and the sentence, which they are directed to suffer rigorous imprisonment for a period of seven years coupled with fine of Rs. 200/- each. In addition, the appellants have also been convicted for an offence under Sections 452 and 434 IPC for which they were directed to undergo rigorous imprisonment for two years and to pay a fine of Rs. 200/- each. In default of payment of respective fine, they were further directed to undergo rigorous imprisonment for 15 days. Both the sentences were directed to run concurrently.;