HARUN TIRKEY Vs. STATE

JUDGEMENT

(1.) ALL these criminal appeals were heard analogously as they are directed against the same judgment of conviction and sentence dated 9 -4 -65, passed by Sri B. R. Rao, Second Additional Sessions Judge, Sambalpur, in sessions trial No. 99/16 (Sgh) of 1964.

(2.) ALL the appellants in these three appeals and some others, 38 accused in all, were charged under Sections 148, 302/149, 326/149, 436/149 and 201/149, Penal Code in the aforesaid sessions trial. The second Additional Sessions Judge acquitted 28 of them and convicted all these ten appellants under Sections 148, 302/149, 326/149, 436/149, and sentenced each of them to undergo R. L. for life under Section 302/149, R.I. for three years on each count under Sections 326/149 and 436/149, and one year each under Section 148, Penal Code and directed the sentences to run concurrently.

(3.) ALL the three appeals having arisen out of one judgment, the appeals were heard together and shall be disposed of by this common judgment.