PANCHU GOSWAMI Vs. STATE OF BIHAR

JUDGEMENT

(1.) As both these appeals arise out of the common Judgment, they were heard together and are being disposed of by this common Judgment.

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

(3.) The appellants are aggrieved by the Judgment of conviction and Order of sentence dated 30th April 1992, passed by the learned 2nd Additional Sessions Judge, Dhanbad, in S.T. No. 49 of 1990, whereby the appellants have been found guilty and convicted for the offence under Sections 302/34 of the Indian Penal Code. The appellant Suresh Goswami has also been found guilty and convicted for the offence under Sec. 325 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life for the offence under Sections 302/34 of the Indian Penal Code, and the appellant Suresh Goswami has also been sentenced to R.I. for two years for the offence under Sec. 325 of the Indian Penal Code.