SANDEEP MEHTA, J. - (1.) The appellants herein have been convicted and sentenced as below vide judgment dated 27.05.2016 passed by the learned Additional Sessions Judge No.2, Chittorgarh Camp Begun in Sessions Case No.64/2011: Offences Sentences Fine Fine Default sentences Section 302 Or Life Rs.10,000/- 06 Months' S.I. 302/34 IPC Imprisonment Section 201 Or 05 Years' R.I. Rs.3,000/- 03 Months' S.I. 201/34 IPC Section 397 Or 07 Years' R.I. - - 397/34 IPC Section 404 Or 2 Years' R.I. Rs.1,000/- 03 Months' S.I. All the substantive sentences were ordered to run concurrently.
(2.) Being aggrieved of their conviction and sentences, the appellants have preferred these appeals under Section 374(2) Cr.P.C.
(3.) Since both these appeals arise out of a common Judgment, the same are being decided together.;