BIR SINGH CHAMPIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R. P. Gupta, learned counsel appearing for the appellants and Mr. Satish Prasad, learned Addl.P.P. for the State.

(2.) Both these appeals i.e. Criminal Appeal (D.B.) No.469 of 2011 and Criminal Appeal (D.B.) No.499 of 2010, arise out of the same impugned judgment of conviction and order of sentence and accordingly, both these appeals are being disposed of by this common judgment.

(3.) These appeals are directed against the Judgment of conviction and order of sentence dtd. 11/2/2010 (sentence passed on 18/2/2010) passed by Sri Uday Narayan Mishra, learned 1st Additional Sessions Judge, West Singhbhum at Chaibasa, in connection with Sessions Trial No.12 of 2008, holding the appellant, Bir Singh Champia in Cr. Appeal (D.B.) No.469 of 2011 and the appellants, Fulchand Champia and Jit Mohan Champia in Cr. Appeal (D.B.) No.499 of 2010, guilty of the offence under Ss. 302/34 of the Indian Penal Code and thereby, sentencing them to undergo imprisonment for life along with a fine of Rs.10,000.00 each for the aforesaid offences. No separate sentence was passed in case of non-payment of fine by the appellants.