GULGULA@ GULAP KHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) These two appeals are directed against the common impugned Judgment and order of the Trial Court and are accordingly being disposed of by a common Judgment.

(2.) The Judgment under challenge is dtd. 11/7/2006, passed by the learned District and Sessions Judge, Sambalpur, Phulbani in S.T. Case No.208/30 of 2001/2003, whereby the four Appellants, namely, Amjad Khan, Akbar Khan and Sadu@ Kasim Khan (the Appellants in CRLA No.293 of 2006) and Gulgula@ Gulap Khan (the Appellant in CRLA No.345 of 2006) have been convicted for the offence under Ss. 302/452 read with Sec. 34 of the IPC and Sec. 27 of the Arms Act. Each of them has been sentenced to Rigorous Imprisonment (RI) for life and fine of Rs.10,000.00 and in default to undergo further imprisonment for a period of one year for the offence under Sec. 302 r/w Sec. 34 of IPC. For the offence under Sec. 452 r/w Sec. 34 of IPC, each of them has been sentenced to undergo RI for two years and fine of Rs.10,000.00 and in default to undergo further RI for four months. For the offence under Sec. 27 of the Arms Act, each of them has been sentenced to undergo RI for three years and fine of Rs.10,000.00 and in default to undergo further RI for two months.

(3.) On 30/6/2011, the Appellant namely, Gulgula in CRLA No.345 of 2006 was granted bail. Sadu@ Kasim Khan, one of the Appellants in CRLA No.293 of 2006 was granted bail on 24/7/2007.