PATWARI HEMBRAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. L.C.N. Shahdeo, learned Amicus Curiae for the appellants and Mr. Shiv Shankar Kumar, learned A.P.P. for the State.

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

(3.) These appeals are directed against the judgment and order of conviction and sentence dtd. 14/7/1999 (sentence passed on 15/7/1999) passed by Shri Mungeshwar Sahoo, learned 1st Additional Sessions Judge, Godda in Sessions Case No. 100 of 1998 / 147 of 1998, whereby and whereunder, the appellants have been convicted for the offences punishable u/s 302/34 and 201/34 of the IPC and have been sentenced to R.I. for life for the conviction u/s 302/34 of the IPC and R.I. for two years for the conviction u/s 201/34 of the IPC.