SATYANARAYAN SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jitendra S. Singh, learned counsel appearing for the appellant in Cr. Appeal (DB) No. 723 of 2014, Mr. Anil Kr. Sinha, learned counsel appearing for the appellant in Cr. Appeal (DB) No. 719 of 2014 and Mrs. Nehala Sharmin, learned Spl. P.P. as well as Mrs. Priya Shrestha, learned Spl. P.P. for the State

(2.) Since both 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. 31/7/2014 (sentence passed on 4/8/2014) passed by Sri Manoj Prasad, learned Judicial Commissioner-IV, Ranchi in S.T. No. 490/2011 whereby and whereunder, the appellant in Cr. Appeal (DB) No. 723/2014 has been convicted for the offences punishable under Sec. 302 IPC and Sec. 27 Arms Act and has been sentenced to undergo imprisonment for life for the offence under Sec. 302 IPC and rigorous imprisonment for three years for the offence punishable under Sec. 27 Arms Act and a fine of Rs.50,000.00, while the appellant in Cr. Appeal (DB) No. 719/2014 has been convicted for the offence punishable under Sec. 302/120B IPC and has been sentenced to undergo imprisonment for life along with a fine of Rs.50,000.00.