(1.) Heard learned counsel for the parties.
(2.) Both these appeals arise out of common judgment and are interconnected, as such both are heard together and disposed of by this common order.
(3.) Both these appeals are directed against the common judgment of conviction dtd. 23/2/2005 and the order of sentence dtd. 28/2/2005, passed by the learned Additional Sessions Judge, Fast Track Court No.8, Hazaribagh, in S.T. No. 150 of 2003, whereby the appellants were convicted and sentenced to undergo rigorous imprisonment for five years and fine of Rs.500.00 each under Sec. 412 of the Indian Penal Code and in default of payment of fine, further to undergo three months' imprisonment. However, the period undergone during trial shall be set off from their punishment.