JIBLAL SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both the appeals arise out of the same 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.

(3.) The appellants are aggrieved by the Judgment of conviction dated 102.2009 and order of sentence dated 17.02.2009 passed the learned Sessions Judge, Dumka in Sessions Case No.224 of 2006 whereby the appellants have been found guilty for the offence under Sections 302/34 of the Indian Penal Code. On hearing on the point of sentence, both the appellants have been sentenced to undergo imprisonment for life and fine of Rs. 5000/- for the said offence.