M.C. Sharma, J. - (1.) Both these criminal appeals involve a common question of fact and arises out of a common Judgment, hence same are being decided by this common Judgment.
(2.) By filing instant criminal appeals under Sec. 374 Cr.P.C. the accused appellants have challenged the Judgment of conviction and sentence dated 22.10.1984 passed by learned District & Sessions Judge, Bundi (for short 'the learned trial Court') in Sessions Case No. 25/83, whereby the learned trial Court convicted and sentenced each of the accused appellants as under:
(3.) Three years Rigorous Imprisonment, Rs. 500/ - fine. In case of default in payment of fine, he shall undergo six months' Simple Imprisonment.;