CHURAMAN MISTRY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these appeals arise out of the same impugned Judgment, they are heard together and 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 18th January, 2010 and Order of sentence dated 19th January, 2010, passed by the learned Additional Sessions Judge F.T.C. II, Giridih, in Sessions Trial No. 454 of 2007, whereby, the appellant Indradeo @ Inder Mistry @ Indradeo Mistry has been found guilty and convicted for the offences under Sections 148, 427, 447 and 302 of the Indian Penal Code and all the other appellants have been found guilty and convicted for the offences under Sections 148, 427, 447 and 302 / 149 of the Indian Penal Code. Upon hearing on the point of sentence, the appellant Indradeo @ Inder Mistry @ Indradeo Mistry has been sentenced to undergo life imprisonment and fine of Rs.10,000/- for the offence under Section 302 of the Indian Penal Code, whereas the male appellants have been sentenced to undergo life imprisonment with fine of Rs.5,000/- each, and the female convicts have been sentenced to undergo life imprisonment with fine of Rs.1000/- each for the offence under Sections 302 / 149 of the Indian Penal Code. All the appellants have also been sentenced to simple imprisonment for a period of one year each for the offences under Sections 148 and 427 of the Indian Penal Code, and simple imprisonment for a period of one month each for the offence under Section 447 of the Indian Penal Code, and all the sentences were directed to run concurrently.