PANCHA NAND SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these Criminal Appeals are being heard together and disposed of by this common judgment as both these appeals are arising out from the same order of judgment and conviction.

(2.) Heard Mr. Shree Nivas Roy, learned counsel for the appellants as well as Ms. Amrita Kumari, learned A.P. P., appearing for the State (in Cr. Appeal No.652/2006) and Ms. Laxmi Murmu, learned A.P.P., appearing for the State (in Cr. Appeal No.746/2006) and Mr. Arwind Kumar, learned counsel for the informant.

(3.) These appeal are directed against the judgment of conviction dated 01.05.2006 and order of sentence dated 04.05.2006 passed by Sri Sajjan Kumar Dubey, Additional District & Sessions Judge, Fast Track Court-IV, Giridih in S.T. Case No. 337/2002 whereby and whereunder the appellants, namely, Sahdeo Singh, Dhirendra Singh @ Mukhiya, Pancha Nand Singh and Nakul Singh have been convicted under Sections 148, 324, 325 & 307/149 of the Indian Penal Code. Accused namely Bantu Singh has been convicted under sections 147,324,325 and 307/149 of the Indian Penal Code. All accused were sentenced to undergo rigorous imprisonment for seven years under sections 307/149 of the Indian Penal Code and a fine of Rs. 2000/-, in default of payment of fine rigorous imprisonment for six months. Further all the accused were sentenced rigorous imprisonment for five years under sections 325/149 of the Indian Penal Code and a fine of Rs 1000/-, in default thereof, rigorous imprisonment for three months and further rigorous imprisonment for two years under section 324/149 of the Indian Penal Code has also been sentenced. Accused namely Sahdeo Singh, Dhirendra Singh @ Mukhiya, Pancha Nand Singh and Nakul Singh were further sentenced to undergo rigorous imprisonment for two years under section 148 of the Indian Penal Code. Accused namely Bantu Singh was sentenced to undergo rigorous imprisonment for one year under Section 147 of the Indian Penal Code. All the sentences were directed to be run concurrently.