MANOJ SINHA Vs. STATE OF BIHAR (NOW JHARKHAND)

JUDGEMENT

(1.) Heard Mr. Rajiv Sinha, learned counsel appearing for the appellant in Cr. Appeal (DB) No. 590 of 1996P, Mrs. Jaswinder Mazumdar, learned counsel appearing for the appellant in Cr. Appeal (DB) No. 593 of 1996P) and opposed by Mrs. Kumari Rashmi, learned A.P.P. in both the appeals.

(2.) Both these appeals arise out of a common judgment and hence both are being disposed of by this common order.

(3.) These appeals are directed against the judgment and order of conviction and sentence dtd. 5/10/1996 (sentence passed on 10/10/96) passed by Shri Chandra Mohan Prasad, learned Special Judge, Dumka in Special Case No. 10/96, whereby and whereunder, the appellants have been convicted for the offences punishable under Ss. 376 (2g) IPC and Sec. 3 (2)(v) of the S.C. ( ST) SC and ST ( Prevention of Atrocities) Act, 1989 and have been sentenced to undergo rigorous imprisonment for twelve years along with a fine of Rs.1,000.00 and in default in payment of fine to undergo rigorous imprisonment for six months. The appellants have further been sentenced to undergo rigorous imprisonment for life along with a monetary fine of Rs.1,000.00 and in default in payment of fine to undergo rigorous imprisonment for a further period of six months. All the sentences were directed to run concurrently.