Khem Chand Sharma, J. - (1.) All these three appeals are directed against the judgment and order dated 22.09.2001 passed by the Special Court (Forge Currency Cases), Jaipur City, Jaipur (Rajasthan), by which he has convicted and sentenced the accused appellants in the following manner. Appellants Dharmesh Kumar, Pooran Mai and Nemi Chand: Convicted under Section 489-A read with Section 120-B IPC and each was sentenced to 4 years' rigorous imprisonment with a fine of Rs. 100/-, in default thereof, each was to further undergo one month's simple imprisonment. Appellants Manoj and Suresh : Convicted under Secs. 489-C and 489-B read with Section 120-B IPC and each was sentenced to imprisonment for 3 years under each count with a fine of Rs. 100/-, in default thereof, each was to further undergo simple imprisonment for one month.
(2.) All the sentences were ordered to run concurrently.
(3.) Since all the three appeals arise out of the same judgment and order, they are being disposed of by a common judgment.;