BABU LAL MARIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these criminal appeals arise out of the same Judgment of conviction and Order of sentence, as such, they are heard together and are being disposed of by this common Judgment.

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

(3.) Both these appeals arise out of the Judgment of conviction dated 23rd of January, 2006, and Order of sentence dated 25th of January, 2006, passed by the learned Additional Sessions Judge, F.T.C. No.-II, Deoghar, in Sessions Case No.107 of 2003, whereby all these appellants were found guilty and convicted for the offences under Sections 147, 148, 302 / 149, 323 / 149, 452 / 149 and 427 / 149 of the Indian Penal Code. Upon hearing on the point of sentence, all the convicts were sentenced to undergo R.I. for life and fine of Rs. 5,000/- each for the offence under Section 302 of the Indian Penal Code, R.I. for 5 years and fine of Rs. 3,000/- each for the offence under Section 452 of the Indian Penal Code, imprisonment for one year each for the offences under Sections 323 and 427 of the Indian Penal Code and R.I. for 3 years each for the offence under Section 148 of the Indian Penal Code. No sentence was passed for the offence under Section 147 of the Indian Penal Code, and all the sentences were directed to run concurrently.