LAWS(JHAR)-2018-11-3

KANA NAYAK Vs. STATE OF JHARKHAND

Decided On November 01, 2018
Kana Nayak Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) All these three appeals, arise out of the same impugned Judgment, and as such, we have heard them together and they 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 impugned Judgment of conviction dated 25.02.2009 and Order of sentence dated 26.02.2009, passed by the learned Addl. Sessions Judge II, Chaibasa, in S.T. Case No. 19 of 2006, whereby, the appellants have been found guilty and convicted of the offences under Sections 376(G) [sic - should be Section 376(2)(g)], 302 / 34 and 201 of the Indian Penal Code. Upon hearing on the point of sentence, these appellants have been sentenced to undergo RI for ten years and fine of Rs.5000/- each, for the offence under Section 376(2)(g) of the Indian Penal Code. They were also sentenced to undergo imprisonment for life and fine of Rs.5000/- each, for the offence under Sections 302 / 34 of the Indian Penal Code, and further sentenced to RI for five years and fine of Rs.3000/- each, for the offence under Section 201 of the Indian Penal Code, and all the sentences were directed to run concurrently.