(1.) Heard Mr. Shailesh Kr. Sinha, learned counsel appearing for the appellants and Mrs. Vandana Bharti, learned A.P.P. appearing for the State.
(2.) This appeal is directed against the judgment of conviction dated 29.04.2006 and order of sentence dated 01.05.2006 passed by Shri S.N. Prasad, Additional Judicial Commissioner-II, Khunti in S. T. Case No.227 of 1994, whereby and whereunder the appellants have been convicted for the offence under Section 304 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five (05) years.
(3.) The appellants have been charged under Section 302 of the Indian Penal Code and further they along with Budhu Munda and Lado Munda have been also charged under Section 149 of the Indian Penal Code and finally the appellants have been convicted under Section 304 of the Indian Penal Code by judgment of conviction dated 29.04.2006. They have been sentenced to undergo rigorous imprisonment for five (05) years.