TIKESHWAR MURMU AND ORS. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been filed by the three accused who have been convicted under Sections 376(g) and 341 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 8 years under Section 376(g) IPC and fine of Rs.1,000/- each in default simple imprisonment of three months. No separate sentence has been awarded under Section 341 IPC.

(3.) The aforesaid conviction and sentence having been confirmed by the High Court in appeal, the accused -appellants have preferred these appeals by special leave under Article 136 of the Constitution of India.