LAWS(JHAR)-2023-4-122

VIJAY PANDIT Vs. STATE OF JHARKHAND

Decided On April 20, 2023
VIJAY PANDIT Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Cr. Appeal (D.B.) No. 540 of 2023 is preferred on behalf of the appellants Vijay Pandit, Rajesh Pandit, Sarita Devi, Sita Ram Pandit, Bhagirath Pandit and Indra Devi, Cr. Appeal (D.B.) No. 429 of 2012 is preferred on behalf of appellant Nathan Turiya, Cr. ppeal (D.B.) No. 473 of 2012 is preferred on behalf of the appellant Ramdeo Pandey, Cr. Appeal (D.B.) No. 815 of 2012 is preferred on behalf of the appellant Santoshi Kumari against the judgment of conviction dtd. 14/3/2012 and sentence dtd. 16/3/2012 whereby the appellants/convicts were sentenced to undergo imprisonment for life and to pay a fine of Rs.3,000.00 for having committed the offence punishable under Ss. 302/34 of the Indian Penal Code and in default of payment of fine to undergo R.I. for two years, to undergo imprisonment for life and to pay a fine (individually) of Rs.3,000.00 for having committed offence punishable under Ss. 364/34 of the I.P.C. and in default of payment of fine to undergo R.I. for two years and to undergo rigorous imprisonment for seven years and to pay (individually) a fine of Rs.1,000.00 for having committed offence under Sec. 201/34 and in default of payment of fine to undergo R.I. for one year.

(2.) Cr. Appeal (D.B.) No. 774 of 2012 is on behalf of appellant State of Jharkhand through the Deputy Commissioner, Koderma against all the nine convicts aggrieved from the judgment of conviction dtd. 14/3/2012 and order of sentence dtd. 16/3/2012 passed by the court-below with the prayer to enhance the sentence of life imprisonment into the capital punishment.

(3.) All these appeals are against the common judgment of conviction and sentence which relates to the same case crime number (Markacho P.S. Case No. 27 of 2010). Therefore, all these appeals are decided with the common order.