AASIF ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Kashyap, learned senior counsel for the appellants and Mrs. Priya Shrestha, learned Special P.P.

(2.) Since all these appeals are directed against a common judgement, hence they are being disposed of by this common order. So far as the appellant no. 2 in Cr. Appeal (D.B.) No.313 of 2014 is concerned, he has died during the pendency of the appeal and therefore the appeal preferred by him has abated.

(3.) These appeals are directed against the judgement of conviction dtd. 25/2/2014 and order of sentence dtd. 1/3/2014, passed by Shri Ram Babu Gupta, learned Additional Sessions Judge-II, Garhwa in Sessions Trial No. 53 of 2012/S.T. Case No. 135 of 2012, whereby and whereunder the appellants have been convicted for the offences punishable under Sec. 302/120B and Sec. 379 of the Indian Penal Code and have been sentenced to undergo imprisonment for life along with a fine of Rs.5,000.00 each for the offence punishable under Sec. 302/120B IPC and in default of payment of fine to undergo simple imprisonment for six months as also to undergo rigorous imprisonment for three years and to pay a fine of Rs.2,000.00 each for the offence punishable under Sec. 379 IPC and in default in payment of fine to undergo simple imprisonment for two months. Both the sentences are to run concurrently.