JAGTARAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard learned counsel for the appellants. No one appears for the State.

(3.) The appellants in both the appeals are aggrieved by the Judgment of conviction dated 4th April, 2006 and Order of sentence dated 7th April, 2006, passed by the learned 1st Additional Judicial Commissioner, Khunti, in Sessions Trial No. 345 of 2004, whereby, both the appellants have been found guilty and convicted for the offences under Sections 302/120-B and 201 of the Indian Penal Code. Upon hearing on the point of sentence, both the appellants have been sentenced to undergo rigorous imprisonment for life for the offences under Sections 302/120B of the Indian Penal Code and rigorous imprisonment for 7 years for the offence under Section 201 of the Indian Penal Code and the sentences were directed to run concurrently.