ASHOK AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R.S. Mazumdar, learned Senior Counsel for the appellants in Cr. Appeal (D.B.) No. 30 of 2011 & Cr. Appeal (D.B.) No. 103 of 2011, Mr. D.K. Chakraverty, learned counsel for the appellant in Cr. Appeal (D.B.) No. 50 of 2011, Mr. A.K. Das, learned counsel for the appellants in Cr. Appeal (D.B.) No. 01 of 2011 and opposed by Mr. Bhola Nath Ojha as well as Mrs. Vandana Bharti, learned Special P.P. and learned Addl. P.P. respectively appearing on behalf of the State.

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

(3.) These appeals are directed against the judgment and order of conviction and sentence dtd. 6/12/2010 (sentence passed on 16/12/2010) passed by Sri Jai Prakash Narayan Pandey, learned Additional Sessions Judge, FTC-IInd, Seraikella in S.T. No. 126 of 2003, whereby and whereunder, the appellants have been convicted for the offence punishable u/s 302/149 of the IPC and have been sentenced to undergo imprisonment for life and to pay a fine of Rs.15,000.00. They have also been convicted for the offence u/s 353/149 of the IPC and u/s 448/149 of the IPC and have been sentenced to R.I. for two years and one year respectively. In case of default in payment of fine the appellants were to undergo further R.I. for one year. All the sentences were directed to run concurrently.