SRIPAT MARANDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajeeva Sharma, learned senior counsel for the appellants and Mr. P.K. Appu, learned A.P.P. in Cr. Appeal (DB) No. 883 of 2012 and Mr. Vineet Kumar Vashistha, learned Spl. P.P. in Cr. Appeal (DB) No. 653 of 2012.

(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. 10/5/2012 (sentence passed on 14/5/2012) passed by Sri Shrikant Roy, learned Additional Sessions Judge-I, Pakur in Sessions Case No. 172/2007 whereby and whereunder, the appellants have been convicted for the offences punishable under Sec. 148 and Sec. 302 read with Sec. 149 IPC and have been sentenced to rigorous imprisonment for life for the offence under Sec. 302 /149 IPC and have also been fined Rs.5,000.00 under Sec. 302 IPC. No separate sentence under Sec. 148 IPC has been passed. The appellant is to undergo simple imprisonment for one year, if the fine amount is not deposited.