RABUL ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All these five appeals arise out of 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.) The appellants are aggrieved by the impugned Judgment of conviction dated 04.06.2007 and Order of sentence dated 06.06.2007, passed by the learned Additional Sessions Judge (F.T.C.-1), Bermo at Tenughat, in Sessions Trial No. 391 of 2006, whereby, the appellants have been found guilty and convicted for the offences under Sections 148, 342 / 149 and 302 / 149 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for three years for the offence under Section 148 of the Indian Penal Code, R.I. for one year for the offence under Sections 342 / 149 of the Indian Penal Code and imprisonment for life with fine of Rs. 10,000/- each, for the offence under Sections 302 / 149 of the Indian Penal Code. 60% of the fine, if deposited, was ordered to be given to the widows of both the deceased, viz., Jhun Jhun Devi and Munni Devi. All the sentences were directed to run concurrently.