SANDEEP MEHTA,J. - (1.) The appellants Suresh and Prabhu Lal have been convicted and sentenced as below vide judgment dated 28.09.2016 passed by the learned Additional Sessions Judge, No.2, Nimbahera, District Chittorgarh in Sessions Case No.26/2015 (52/2013): Offences Under Section Sentences Fine Fine Default sentences 302/120 IPC Life Imprisonment Rs.5,000/- 1 Month’s S.I.
(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, they have been heard and are being decided together.;