RAJINDER KUMAR AND ANIL Vs. STATE AND ANR.

JUDGEMENT

(1.) The above titled two appeals arise out of common impugned order/judgment of 13th September, 1999, whereby these three appellants have been convicted and sentenced to undergo RI for three years each and to pay a fine of Rupees one thousand each for the offence under Sec. 393/34 of the IPC and in default of payment of fine, they have been ordered to further undergo RI for nine months each. They have also been ordered to undergo RI for seven years each for the offence under Sec. 398 of the IPC. However, both these substantive sentences have been ordered to run concurrently.

(2.) Since both these appeals arise out of common impugned judgment and order, therefore, they have been heard together and are being disposed of together by this common judgment.

(3.) The foundational facts of this case, emerging from the record, are as follows: