BIRU YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since all these three appeals arise out of the same case, they have been heard together and are being disposed of by this common Judgment.

(2.) Heard learned counsels for the appellants and learned counsels appearing for the State in all the three appeals.

(3.) The appellants in Criminal Appeal (DB) No. 1661 of 2004 and Criminal Appeal (DB) No. 1015 of 2004 are aggrieved by the Judgment of conviction dated 23rd June 2004 and Order of sentence dated 25th June, 2004, passed by the learned 6th Additional Sessions Judge, F.T.C.-3, Godda, in Sessions Case No.119 of 1997/57 of 2002, whereby these appellants have been found guilty and convicted for the offence under Sections 302/34 of the Indian Penal Code, and upon hearing on the point of sentence, the appellants have been sentenced to undergo rigorous imprisonment for life for the aforesaid offence.