(1.) THIS judgment shall dispose of three connected criminal revision petitions bearing No. 1802 of 2001 filed by Rekha; No. 1803 of 2001 filed by Deepak Chauhan and No. 1804 of 2001 filed by Renu Bansal, all accused petitioners (herein referred as petitioners) having arisen out of the judgment dated 24-11-2001 passed by the learned Additional Sessions Judge, Chandigarh.
(2.) ALL the three petitioners were convicted under Sections 4. 5 and 6 of Immoral Traffic (Prevention) Act, 1956, (herein referred as 'the Act') vide judgment dated 18-12-1997 passed by the learned Chief Judicial Magistrate, Chandigarh and sentenced as under :- Renu Bansal and Rekha under S. 8 of the Act : To undergo rigorous imprisonment for six months and to pay fine of Rs. 250/- each. Deepak Chauhan under S. 4 of the Act : To undergo rigorous imprisonment for two years and to pay fine of Rs. 1000/-. under S. 5 of the Act : To undergo rigorous imprisonment for three years and to pay fine of Rs. 2.000/-.
(3.) THEIR appeals were dismissed vide judgment dated 21-11-2001 passed by the learned Additional Sessions Judge, Chandigarh.