MANSA LOHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rohit, Mr. Indrajit Sinha and Mr. P.P.N. Roy, learned counsels and learned Senior Counsel appearing for the appellants in their respective cases as well as Mr. B.N. Ojha, learned A.P.P. for the State.

(2.) Since all these appeals arise out of a common judgment they are being disposed of by this common order.

(3.) These appeals are directed against the judgment of conviction dtd. 13/4/2012 and order of sentence dtd. 17/4/2012 passed by Sri Ranjeet Kumar Choudhary, learned Additional Sessions Judge-II, Jamshedpur in S.T. Case No. 79 of 2009, S.T. Case No. 80 of 2009 and S.T. Case No. 81 of 2009, whereby and whereunder the appellant Mansa Lohar and Satish Prasad @ Satish Langra have been convicted for the offences punishable u/s 302 of the IPC and Sec. 27 of the Arms Act and they have been sentenced to undergo R.I. for life along with a fine of Rs.10,000.00 for the offence u/s 302 of the IPC and R.I. for 03 years for the offence punishable u/s 27 of the Arms Act along with a fine of Rs.5000.00. The rest of the appellants have been convicted for the offence punishable u/s 302/34 of the IPC and have been sentenced to undergo R.I. for life along with a fine of Rs.10,000.00. In default of payment of fine imposed for the offence punishable u/s 302 of the IPC all the appellants have to undergo S.I. for 06 months and in default of payment of fine for the offence punishable u/s 27 of the Arms Act, the appellant Mansa Lohar and Satish Prasad @ Satish Langra have to undergo S.I. for 04 months. All the sentences are to run concurrently.