Prakash Gupta, J. - (1.) Since both the aforementioned appeal arise out of a common judgment, the same have been heard together and are being decided by this common judgment.
(2.) Having been convicted for offence under Sections 302, 404 and 411 IPC by the learned Additional Sessions Judge, Sawaimadhopur by the judgment dated 12th June, 2009 in Sessions Case No.75/2008(32/2008 the appellants Kamlesh and Gopal have approached this Court.
(3.) By the said judgment, the learned Judge had convicted and sentenced the appellants Kamlesh and as under:- Kamlesh: Under Section 302 IPC:- to undergo life imprisonment and to pay a fine of Rs.2000/-, and in default thereof to further undergo one month's simple imprisonment. Under Section 404 IPC: to undergo three years' rigorous imprisonment and to pay a fine of Rs.2,000/- and in default thereof to further undergo one month's simple imprisonment. Gopal Under Section 411 IPC: to undergo one year's rigorous imprisonment and to pay a fine of Rs.2,000/- and in default thereof to further undergo one month's simple imprisonment.;