MADHWA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since both these appeals arise out of common judgment, with consent of the parties, both are heard together and dispose of by this common judgment.

(2.) Both these appeals have been preferred by the respective appellants for setting aside the common judgment of conviction dtd. 11/6/2013 and order of sentence dtd. 14/6/2013 passed by the learned Sessions Judge, Koderma in Sessions Trial No. 129/12 arising out of Koderma (T) P.S. Case. No. 93/12 corresponding to G.R. No.240/12; whereby the appellants have been found guilty for the offence under Sec. 376 (2) (g) of I.P.C. and have been sentenced to undergo imprisonment for life along with a fine of Rs.3,000.00, and in default of payment of fine, he was further directed to undergo R.I for three months.

(3.) Pursuant thereto, charge-sheet was submitted against the accused persons for the offence under Sec. 376(2)(g) of I.P.C on 10/7/2012 and cognizance for the same offence was taken on 27/10/2012. Charge was framed against the accused persons for the offence under Sec. 376(2)(g) of the Indian Penal Code and explained to him in Hindi, to which both pleaded not guilty and claimed to be tried.