NAUSHAD ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since both these criminal appeals arise out of same judgment passed by the learned trial court, as such they are heard together and disposed of by this common judgment.

(3.) Both these appeals have been preferred against the judgment of conviction and order of sentence dated 19/7/2004 and 20/7/2004, respectively passed by the learned Sessions Judge, Seraikella-Kharsawan at Seraikella, in Sessions Trial No. 153 of 2000; whereby the appellants were convicted under Sec. 307/149 IPC and sentenced to undergo R.I. for 7 years and appellant no. 1 and 2 (in Cr. Appeal No. 1470 of 2004) were further convicted under Sec. 148 IPC and sentenced to R.I. for 2 years and appellant no.3 was also convicted under Sec. 323 IPC and sentenced to R.I. for 6 months and it was further directed that all the sentences shall run concurrently.