MD FAROOQ Vs. STATE OF JHARKHAND

JUDGEMENT

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

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

(3.) Appellants are aggrieved by the impugned Judgement of conviction and Order of sentence dated 14.05.2008, passed by the learned 1st Additional Sessions Judge, Godda, in Sessions Case No. 265 of 2006 / 84 of 2006, whereby, these 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 R.I. for life and fine of Rs.6000/- each for the said offence.