SANJAY SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the appeal since arise out of the common judgment of conviction and sentence, as such, directed to be listed together for analogous hearing and hereby disposed off by the common order.

(2.) Both these appeal, under Sec. 374 (2) of the Code of Criminal Procedure, has been preferred against the Judgment of conviction and order of sentence dtd. 3/10/2016 passed by learned District and Additional Sessions Judge-IX, Hazaribag, in Sessions Trial No. 415 of 2011 in connection with Keredari P.S. Case No.15 of 2011 corresponding to G.R. No.938 of 2011, whereby and whereunder, the appellants have been sentenced to undergo rigorous imprisonment for ten years for the offence punishable under Sec. 304(B)/34 of IPC as also sentenced to undergo rigorous imprisonment for three years alongwith fine of Rs.20,000.00 for the offence punishable under Sec. 201/34 of IPC and in default of payment of fine, have been further directed to undergo simple imprisonment for three months.

(3.) It needs to refer herein that the learned counsel for the appellant of Cr. Appeal (DB) No.1689 of 2017 has submitted that the appellant of the said appeal has completed the sentence inflicted upon him but even then, he wants to press this appeal on merit.