SANDEEP MEHTA,J. - (1.) The appellants herein have been convicted and sentenced as below vide the judgment dated 24.05.2019 passed by learned Sessions Judge, Banswara in Sessions Case No.57/2018: Under Section 302 IPC Life Imprisonment and a fine of Rs.10,000/- each, in default of payment of fine to further undergo three months' additional RI. Under Section 201 IPC three years rigorous imprisonment and a fine of Rs.2,000/- each, in default of payment of fine to further undergo one month's additional RI. (Both the substantive sentences were ordered to run concurrently.)
(2.) Being aggrieved of their conviction and the sentences awarded to them, the appellants have preferred the instant appeal under Section 374 (2) Cr.P.C.
(3.) Brief facts relevant and essential for the disposal of the appeal are noted hereinbelow:-;