PRAMOD CHANDRAVANSHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As all these five appeals arise out of the same case, they were heard together and are being disposed of by this common Judgment.

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

(3.) The appellants are aggrieved by the impugned Judgment of conviction and Order of sentence dated 15.09.2006, passed by the learned 4th Additional Sessions Judge, Fast Track Court, Garhwa, in S.T. No. 43 of 2005, and the impugned Judgment of conviction dated 29.04.2009 and Order of sentence dated 02.05.2009, passed by the learned 1st Additional Sessions Judge, Garhwa, in S.T. No. 43(A) of 2005, whereby, all these appellants have been found guilty and convicted for the offences under Sections 147, 148 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 life with a fine of Rs.5000/- each for the offence under Sections 302 / 149 of the Indian Penal Code. All the appellants except the appellant Ram Karesh Chandravanshi @ Karesh Ram have been further sentenced to undergo R.I for three months each for the offence under Section 147 of the Indian Penal Code and R.I for six months each for the offence under Section 148 of the Indian Penal Code, whereas the appellant Ram Karesh Chandravanshi @ Karesh Ram has been sentenced to undergo R.I for one year for the offence under Section 147 of the Indian Penal Code and R.I for two years for the offence under Section 148 of the Indian Penal Code. All the sentences were directed to run concurrently.