STATE OF JHARKHAND Vs. JANESHWAR PASWAN

JUDGEMENT

(1.) These appeals are directed against the judgment of conviction dated 30.04.2012 and order of sentence dated 14.05.2012 respectively passed by Sessions Judge, Palamau at Daltonganj in S.T. Case No. 113 of 2007 whereby the appellants were convicted under sections 148, 302, 364 read with section 149 of the Indian Penal Code and awarded death sentence against them.

(2.) It is pertinent to mention that Death Reference No. 02 of 2012 has been referred by the learned Sessions Judge, Palamau, Daltonganj for confirmation of death sentence awarded to aforesaid appellants and co-convict, (Janeshwar Paswan) in S.T. No. 113 of 2007 vide order of sentence dated 14.05.2012 under, section 366 of the Cr.P.C.

(3.) It is not out of place to mention that appellant Ashok Paswan has filed another appeal bearing Cr. Appeal (DB) No. 854 of 2012 through Sri Ganesh Pathak, Advocate, though appellant Ashok Paswan had already filed a Jail Appeal, which was registered as Cr.A (DB) No. 688 of 2012). Accordingly, vide order dated 12.09.2012, Cr. Appeal (DB) No. 854 of 2012 has been amalgamated with Cr. Appeal (DB) No. 688 of 2012.