(1.) Since all the appeals arise out of the common judgment of conviction and order of sentence, as such they are taken up together and are being disposed of by this common order.
(2.) These appeals have been filed under Sec. 374 (2) of the Code of Criminal Procedure against the judgment of conviction dtd. 24/6/2016 and order of sentence dtd. 27/6/2016, passed by learned Additional Sessions Judge-IV, Bokaro in Sessions Trial No. 393 of 2010, by which the appellants were found guilty of the offence punishable under Sec. 364A read with Sec. 34 of the Indian Penal code and were convicted for the offence punishable under Sec. 364A read with Sec. 34 of the Indian Penal Code and sentenced to undergo imprisonment for life and fine of Rs.5000.00 for the offence under Sec. 364A and in default of payment of fine directed to undergo simple imprisonment for one year.
(3.) This Court, before proceeding to examine the legality and propriety of the judgment of conviction and order of sentence, deems it fit and proper to refer the background of institution of prosecution case, as per written report of informant, which reads as under:
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