CHARAN HANSDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kanti Kumar Ojha, learned counsel for the appellants and Mrs. Vandana Bharti, learned A.P.P.

(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. 22/1/2000 passed by Mr. Vinay Kumar Sinha, Learned Additional Sessions Judge, Pakur in Sessions Case No.75 of 1997 / 24 of 1997, whereby and whereunder the appellants have been convicted for the offence punishable under Ss. 302/34 I.P.C and have been sentenced to imprisonment for life.