MITHILESH THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Criminal Appeal No. 558 of 2009 and Criminal Appeal No. 633 of 2009 arise out of the common judgment of conviction dated 29.05.2009 and Order of sentence dated 30.05.2009 passed in Sessions Trial No. 45 of 2002, by the learned 1st Additional Sessions Judge, Garhwa, whereas Criminal Appeal No. 332 of 2012 arises out of the judgment of conviction dated 20.01.2012 and Order of sentence dated 01.02.2012 passed by the learned Addl. Sessions Judge-1, Garhwa, in Sessions Trial No. 45 (A) of 2002, and since all these appeal arise out of the same occurrence, they are heard together and are being disposed of by this common judgment.

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

(3.) The appellants in all these appeals have been found guilty and convicted for the offence under Sections 302 and 201 read with Section 34 of the Indian Penal Code, and upon hearing on the point of sentence they have been sentenced to imprisonment for life and fine of Rs.2,000/- for the offence under Section 302 of the Indian Penal Code and to rigorous imprisonment for two years for the sentence under Section 201 of the Indian Penal Code and both the sentences were directed to run concurrently.