RAJU SAW @ RAJU SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All these four appeals arise out of the same impugned Judgment and as such, they have been heard together and are being disposed of by this common Judgment.

(2.) Heard learned counsels for the appellants and learned counsel for the State in the respective appeals.

(3.) The appellants are aggrieved by the Judgment of conviction dated 9th Jan. 2013 and Order of sentence dated 16th Jan. 2013, passed by the learned Additional Sessions Judge, Simdega, in Sessions Trial No.20 of 2011, whereby the appellants have been found guilty and convicted for the offences under Sections 395, 397 of the Indian Penal Code and Sec. 25(1-B)(a) of the Arms Act. Upon hearing on the point of sentence, each of the appellants have been sentenced to undergo rigorous imprisonment for 10 years and fine of Rs.10,000.00 for the offence under Sec. 395 of the Indian Penal Code, rigorous imprisonment for 7 years for the offence under Sec. 397 of the Indian Penal Code and rigorous imprisonment for 2 years and also fine of Rs.2,000.00 for the offence under Sec. 25(1-B)(a) of the Arms Act and all the sentences were directed to run concurrently.