JAIDEEP BANERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sankalp Goswami, learned counsel for the appellant in Criminal Appeal (DB) No. 700 of 2002, Mr. Sameer Saurabh, learned Amicus Curiae for the appellants in Criminal Appeal (DB) No. 771 of 2002 and Criminal Appeal (DB) No. 257 of 2003 and Mr. Tarun Kumar as well as Mr. B.N. Ojha, learned A.P.P. and Spl. P.P. for the respondents respectively.

(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. 18/10/2002 passed by Sri P.M. Lal, learned Additional Judicial Commissioner (FTC), Ranchi in S.T. No. 572 of 2000 and S.T. No. 650 of 2000, whereby and whereunder, the appellant in Criminal Appeal (DB) No. 700 of 2002 has been convicted for the offence u/s 302/120B of the IPC and sentenced to R.I. for life while the appellants in Criminal Appeal (DB) No. 771 of 2002 and Criminal Appeal (DB) No. 257 of 2003 have been convicted for the offence u/s 302 of the IPC and u/s 27 of the Arms Act and have been sentenced to undergo R.I. for life for the conviction u/s 302 of the IPC with a fine of Rs.1000.00 and imprisonment for three years along with a fine of Rs.500.00 for the conviction u/s 27 of the Arms Act.