Mohammad Rafiq, J. - (1.) These three appeals are directed against common judgment dated 21.11.2015 passed by Additional Sessions Judge, Bandikui, District Dausa (for short 'the trial court') whereby accused-appellants Rajesh, Shimbhu Singh and Dharmendra alias Pappu alias Dalal have been convicted and sentenced in the manner as indicated below: Under Section 376 (2)(g) IPC: Life imprisonment with fine of Rs. 50,000/-, in default of payment thereof, to further undergo one year's simple imprisonment. Under Section 366 IPC: Ten years' rigorous imprisonment with fine of Rs. 10,000/- in default of payment thereof, to further undergo six months' simple imprisonment. Under Section 366-A IPC: Ten years' rigorous imprisonment with fine of Rs. 10,000/- in default of payment thereof, to further undergo six months' simple imprisonment. Under Section 367 IPC: Ten years' rigorous imprisonment with fine of Rs. 10,000/- in default of payment thereof, to further undergo six months' simple imprisonment. Under Section 292 IPC: Two years' simple imprisonment with fine of Rs. 2,000/- in default of payment thereof, to further undergo two months' simple imprisonment. Under Section 120-B IPC: Ten years' rigorous imprisonment with fine of Rs. 10,000/- in default of payment thereof, to further undergo six months' simple imprisonment. Under Section 66-E IT Act: Three years' simple imprisonment with fine of Rs. 50,000/- in default of payment thereof, to further undergo six months' simple imprisonment. Under Section 67 IT Act: Three years' simple imprisonment with fine of Rs. 50,000/- in default of payment thereof, to further undergo six months' simple imprisonment. Under Section 67-A IT Act: Five years' simple imprisonment with fine of Rs. 1,00,000/- in default of payment thereof, to further undergo six months' simple imprisonment. Under Section 67-B IT Act: Five years' simple imprisonment with fine of Rs. 1,00,000/- in default of payment thereof, to further undergo six months' simple imprisonment.
(2.) All the sentences were ordered to run concurrently.
(3.) The trial court further directed that amount of fine so imposed shall be given to the prosecutrix as compensation after expiry of period of filing appeal/revision as per provisions of Section 357 Cr.P.C.;