BALESHWAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these appeals arise out of the same impugned Judgment, they are heard together and are 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 Judgment of conviction dated 22nd April, 2008 and Order of sentence dated 24th April, 2008, passed by the learned Additional Sessions Judge, Fast Track Court-II, Chatra, in Sessions Trial No. 47 of 2007, whereby, the appellants have been found guilty and convicted for the offence under Sections 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo imprisonment for life with fine of Rs.3000/- each, for the said offence.