DEVI GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) During the course of hearing, though on repeated calls, no one appeared on behalf of the appellant Simal Ghosh in Criminal Appeal (DB) No. 606 of 2014 to argue the case, on request, Mr. K. K. Ojha, the learned counsel for the appellant Devi Ghosh in Criminal Appeal (DB) No. 593 of 2014 argued on behalf of the both the appellants and placed all the points.

(2.) We have heard the learned counsel appearing on behalf of the appellants and the learned counsels for the State at length.

(3.) Both these Criminal Appeals arise out of the judgment of conviction dtd. 24/7/2014 and order of sentence dtd. 31/7/2014 in Sessions Case No. 133 of 2013 whereby and whereunder learned Principal Sessions Judge, Pakur convicted both the appellants under Ss. 302/34 of the Indian Penal Code and sentenced them to undergo RI for life with fine of Rs.25,000.00 each for the offence under Sec. 302/34 of the Indian Penal Code.