(1.) Both these appeals arise out of the same case, as such, they are heard together and 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 by the impugned Judgment of conviction dated 2nd May 2006 and Order of sentence dated 5.5.2006, passed by the learned Additional Sessions Judge, FTC-VIII, Giridih, in S.T. No.66 of 1990, whereby the appellant Arun Hazam in Cr. Appeal (DB) No. 1202 of 2006 has been found guilty and convicted for the offences under Sections 148 and 302 of the Indian Penal Code, the appellants Parmanand Pathak and Dasrath Turi in Cr. Appeal (D.B.) No. 883 of 2006 have been found guilty for the offences under Sections 148 and 324 of the Indian Penal Code, appellant Raghubansh Mishra and Suresh Choudhary, in the same appeal, have been found guilty for the offence under Section 148 of the Indian Penal Code and rest of the appellants were found guilty and convicted for the offence under Section 147 of the Indian Penal Code. Upon hearing on the point of sentence, the appellant Arun Hazam has been sentenced to undergo life imprisonment and fine of Rs.2,000/- for the offence under Section 302 of the Indian Penal Code and R.I. for two years for the offence under Section 148 of the Indian Penal Code, appellant Dasrath Turi and Permanand Pathak have been sentenced to undergo R.I. for two years each for the offence under Section 148 of the IPC and R.I. for three years each for the offence under Section 324 of the IPC, the appellants Raghubansh Mishra and Suresh Choudhary have been sentenced to undergo R.I. for two years for the offence under Section 148 of the IPC, and the rest of the appellants were sentenced to undergo R.I. for two years for the offence under Section 147 of the IPC.