SADANAND PAL Vs. STATE OF JHARKHAND

JUDGEMENT

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

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

(3.) Both these appeals arise out of the Judgment of conviction and Order of sentence dated 19.01.2004, passed by the learned 6 th Addl. Sessions Judge, Dumka, in Sessions Case No. 317 of 1990 / 5 of 2003, whereby, the appellants, Sadanand Pal and Anand Pal, (in Criminal Appeal (DB) No. 380 of 2004) have been found guilty and convicted for the offences under Sections 302 and 307 / 149 of the Indian Penal Code, appellant Sadanand Pal has also been convicted for the offence under Section 148 of the Indian Penal Code, whereas appellant Anand Pal has also been convicted for the offence under Section 147 of the Indian Penal Code. All the appellants in Criminal Appeal (DB) No. 188 of 2004, except appellant Radhe Shyam Pal, have been found guilty and convicted for the offences under Sections 147, 307 / 149 of the Indian Penal Code, whereas, appellant Radhey Shyam Pal has been found guilty and convicted for the offences under Sections 148 and 307 / 149 of the Indian Penal Code. Upon hearing on the point of sentence, both the appellants, in Criminal Appeal (DB) No. 380 of 2004, have been sentenced to undergo rigorous imprisonment for life for the offence under Section 302 of the Indian Penal Code, whereas, all the appellants convicted for the offence under Sections 307/149 of the Indian Penal Code, have been sentenced to undergo rigorous imprisonment for four years. The appellants convicted for the offence under Section 148 of the Indian Penal Code have been sentenced to undergo rigorous imprisonment for two years and the appellants convicted for the offence under Section 147 IPC have been sentenced to undergo rigorous imprisonment for one year. All the sentences were directed to run concurrently.