SANDEEP MEHTA,J. - (1.) The appellants herein have been convicted and sentenced as below vide judgment dated 01.07.2014 passed by the learned District and Sessions Judge, Pratapgarh in Sessions Case No.57/2009: Offence Under Section Sentences Fine Fine Default sentences 302/34 IPC Life Imprisonment Rs.10,000/ 1 Year R.I.
(2.) Being aggrieved of their conviction and sentences, the appellants have preferred these appeals under Section 374(2) Cr.P.C.
(3.) Since both these appeals arise out of a common Judgment, the same are being decided together.;