Mr. Arun Bhansali, J. - (1.) - These appeals have been filed by the accused appellants aggrieved against the judgment dated 13.8.1997 passed by the Additional Sessions Judge, Rajsamand in Sessions Case No. 89/1996, whereby, the appellants have been convicted for the offence under Section 304 Part II I.P.C. and Section 286 I.P.C. and have been sentenced as under:-
(2.) Under Section 304 Part II I.P.C. - 3 years R.1. and fine of L 2000/- and in default of it two months imprisonment.
(3.) Under Section 286 I.P.C. - 6 months R.1. and fine of L 1000/- and in default of it one month imprisonment.;