SRIRAM BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Naresh Prasad Thakur, learned counsel appearing for the appellants and Mr. Bhola Nath Ojha as well as Mrs. Priya Shrestha, learned Special P.P. for the respondents.

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

(3.) These appeals are directed against the judgment and order of conviction and sentence dtd. 20/12/2016 (sentence passed on 23/12/2016) by Shri Pravas Kumar Singh, learned Sessions Judge, Lohardaga in connection with S.T. No. 126 of 2015, whereby and whereunder, the appellants have been convicted for the offence under Ss. 302/34 IPC and have been sentenced to imprisonment for life along with a fine of Rs.10,000.00 and in default in payment of fine to undergo simple imprisonment for three months.