NITAI PADDU GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned Addl. PP for the State.

(2.) Since both the appeals have been preferred against the judgment of conviction dated 05.01.2006 and order of sentence dated 06.01.2006 passed by learned 3rd Additional Sessions Judge (FTC), Dumka, in Sessions Case No. 186 of 1997, hence, both the appeals are disposed of by this common judgment.

(3.) By the aforesaid judgment, learned court below has held Nitai Paddu Ghosh and Gour Ghosh- the appellants in Cr. Appeal (SJ) No. 62 of 2006 guilty for the offence punishable under Section 307 IPC and sentenced them to undergo imprisonment for seven years and held Ajay Chatterjee, Bijay Chatterjee @ Vijay Chatterjee, Sanatan Ghosh and Nirmal Kumar Chatterjee- the appellants in Cr. Appeal (SJ) No. 93 of 2006 guilty for the offence punishable under Section 323 IPC and sentenced them to undergo imprisonment for six months.