DARSHAN YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arwind Kumar, learned counsel for the appellants in Cr. Appeal (D.B.) No. 192 of 2015 and Cr. Appeal (D.B.) No. 340 of 2012, Mr. K.S. Nanda, learned counsel for the appellant in Cr. Appeal (D.B.) No. 329 of 2012, Mr. D.K. Malityar, learned counsel for the appellant in Cr. Appeal (D.B.) No. 586 of 2015 as well as Mr. B.N. Ojha, Mrs. Vandana Bharti and Mrs. Nehala Sharmin, learned A.P.Ps. for the State.

(2.) All these appeals arise out of two different judgments but a common First Information Report and hence are being disposed of by this common order.

(3.) Cr. Appeal (D.B.) No. 192 of 2015, Cr. Appeal (D.B.) No. 329 of 2012 and Cr. Appeal (D.B.) No. 340 of 2012 are directed against the judgment and order of conviction and sentence dtd. 19/1/2012 passed by Sri Madan Mohan Singh, learned Additional District and Sessions Judge-I, Dhanbad in S.T. No. 623 of 2010, whereby and whereunder the appellants have been convicted for the offences u/s 341, 323, 376(G) of the Indian Penal Code and Sec. 3(i)(xii) of the S.C./S.T. (Prevention of Atrocities) Act and have been sentenced to R.I. for 03 months for each of the offences u/s 341, 323 of the Indian Penal Code and Sec. 3(i)(xii) of the S.C./S.T. (Prevention of Atrocities) Act and R.I. for life for the offence u/s 376(G) of the Indian Penal Code and all the sentences are directed to run concurrently. Cr. Appeal (D.B.) No. 586 of 2015 is directed against the judgment and order of conviction and sentence dtd. 29/5/2015 (sentence passed on 2/6/2015) passed by Sri Arun Kumar Rai, learned Additional Sessions Judge-cum-Spl. Judge, CBI, Dhanbad in S.T. No. 429/2011, whereby and whereunder the appellant has been convicted for the offences u/s 323, 341, 376(2)(g) of the Indian Penal Code and has been sentenced to undergo R.I. for 3 months u/s 323 of the Indian Penal Code, R.I. for 01 month u/s 341 of the Indian Penal Code and R.I. for life u/s 376(2)(g) of the Indian Penal Code. All the sentences are to run concurrently.