MD SADAULLAH @ SADAB @ NANKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As all these four appeals arise out of the common Judgment passed by the Trial Court below, they were heard together and are being disposed of by this common Judgment.

(2.) Heard learned counsels for the appellants in the respective appeals and learned counsel for the State.

(3.) The appellants are aggrieved by the Judgment of conviction and Order of sentence dated 19th September 2008 (in the case of the appellant, Sarfaraj Khan by Order of sentence dated 27.08.2010) passed by the learned Additional Sessions Judge-I, Jamshedpur, in S.T Case No.291 of 2006, whereby, out of the five accused persons who had faced the trial, four accused persons who are the appellants herein, have been found guilty and convicted for the offence under Sections 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, they were sentenced to undergo R.I for life and fine of Rs.10,000/- each for the said offence. The accused appellant Sarfaraj Khan, in Criminal Appeal No. 915 of 2010, could not be produced at the time of hearing on sentence on that date, and he was heard on the point of sentence on 27.8.2010, and the same sentence has been passed against him also. One accused, Sk. Anwar was found not guilty and he was acquitted of the charge.