NARENDRA KUMAR JAIN,J. - (1.) Heard learned Counsel for the parties.
(2.) These two appeals, one on behalf of accused Mahesh Panchal and Smt. Chandrika Panchal and another on behalf of accused Virendra Gupta, are directed against the common judgment dated 6/8.10.2001 passed by the Special Judge, Fake Currency Notes Cases, Jaipur City in Sessions Case No. 7/2000. Therefore, they are being disposed of by this common order.
(3.) Trial Court has convicted and sentenced accused appellants as under: Mahesh Panchal Under Section 489-B read with Section 120B, Indian Penal Code -7 years' R.I. and a fine of Rs. 500/-; Under Section 489-C read with Section 120B, Indian Penal Code -5 years' R.I. and a fine of Rs. 500/-; Under Section 489-D read with Section 120B, Indian Penal Code -7 years' R.I. and a fine of Rs. 500/-; in default of payment of fine, to further undergo 2 months' S.I. under each count. Chandrika Panchal Under Section 489-B read with Section 120- B, Indian Penal Code - 2 years' R.I. and a fine of Rs. 500/-; Under section 489C read with Section 1206, Indian Penal Code - 2 years' R.I. and a fine of Rs. 500/-; Under Section 489-D read with Section 120B, Indian Penal Code - 2 years' R.I. and a fine of Rs. 500/-; in default of payment of fine, under each offence to further undergo two months' additional simple imprisonment. Virendra Gupta Under Section 489-B read with Section 120B, Indian Penal Code - 3 years' R.I. and a fine of Rs. 500/-; Under Section 489-C read with Section 120B, Indian Penal Code - 3 years' R.I. and a fine of Rs. 500/-. ;