PRAKASH RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel for the appellant in Criminal Appeal (DB) No. 1047 of 2012, Mr. A. K. Kashyap, learned senior counsel for the appellant in Criminal Appeal (DB) No. 1076 of 2012 and opposed by Mr. Bhola Nath Ojha, learned A.P.P.

(2.) Since both the appeals arise out of a common impugned judgment, the same are being disposed of by this common order.

(3.) Both the appeals are directed against the judgment of conviction and order of sentence dtd. 20/10/2012 passed by Smt. Seema Sinha, learned District and Additional Sessions Judge-III, Ranchi in Sessions Trial Case No. 751 of 1998, whereby and whereunder, the appellants have been convicted for the offences punishable u/s 302/120B/34 of the Indian Penal Code and the appellant in Criminal Appeal (DB) No. 1047 of 2012 has been further convicted for the offence punishable u/s 27 of the Arms Act and both the appellants have been sentenced to undergo rigorous imprisonment for life along with a fine of Rs.5,000.00 each for offences punishable u/s 302/34 IPC and 302/120B IPC and in default in payment of fine to undergo simple imprisonment for one month. The appellant in Criminal Appeal (DB) No. 1047 of 2012 has been further sentenced to undergo rigorous imprisonment for 03 years and a fine of Rs.5,000.00 for the offence punishable u/s 27 of the Arms Act and in default in payment of fine he has been sentenced to undergo simple imprisonment for fifteen days. All the sentences were directed to run concurrently.