ANIRUDH PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

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

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

(3.) The appellants in both these appeals are aggrieved by the impugned Judgment of conviction dated 30.01.2006 and Order of sentence dated 31.01.2006, passed by the learned 5th Additional Sessions Judge, East Singhbhum, Jamshedpur, in Sessions Trial No. 281 of 2003, whereby, the appellants have been found guilty and convicted for the offences under Sections 148, 302 / 149, 307 / 149, 448 / 149, 427 / 149 of the Indian Penal Code, as well as Section 27 of the Arms Act. Upon hearing on the point sentence, the appellants have been sentenced to undergo R.I. for life for the offence under Sections 302 / 149 of the Indian Penal Code, R.I. for seven years for the offence under Sections 307 / 149 of the Indian Penal Code, R.I. for six months for each of the offences under Sections 448 / 149 and 427 / 149 of the Indian Penal Code, R.I. for one year for the offence under Section 148 of the Indian Penal Code and R.I. for three years for the offence under Section 27 of the Arms Act, and all the sentences were directed to run concurrently.