- (1.) Heard learned counsel for the parties.
(2.) Both the appeals are directed against common judgment and order passed by trial court, therefore, both the appeals were heard together and are being disposed off by this common judgment.
(3.) S.B. Criminal Appeal No. 1851/2007, on behalf of two appellants namely Dr. Suresh Gupta and Kumari Seema Sayyed and S.B. Criminal Appeal No. 1855/2007, on behalf of the appellant Dr. Basant Fadiya are directed against impugned judgment and order dated 28.11.2007 passed by the Additional Sessions Judge(Fast Track) No. 2, Jaipur City, Jaipur in Sessions Case No. 117/2001, whereby all three appellants named above have been convicted and sentenced as under:- (i) Under Section 326 IPC: To undergo two years' simple imprisonment and a fine of Rs. 1,000/-, in default of payment of fine to further undergo 2 months' simple imprisonment. (ii) Under Section 324 IPC: To undergo six months' simple imprisonment and a fine of Rs. 5,00/-, in default of payment of fine to further undergo 15 days' simple imprisonment. (iii) Under Section 307 IPC: To undergo seven years' simple imprisonment and a fine of Rs. 5,000/-, in default of payment of fine to further undergo 6 months' simple imprisonment. (iv) Under Section 420 IPC: To undergo one year's simple imprisonment and a fine of Rs. 1,000/-, in default of payment of fine to further undergo one month's simple imprisonment. (v) Under Section 120B IPC: To undergo 1 years' rigorous imprisonment and a fine of Rs. 1,000/-, in default of payment of fine to further undergo one month's simple imprisonment. All the sentences were ordered to run concurrently.;