KOLEBAR MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these appeals arise out of the same impugned Judgment and as such, they have been 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, in both these appeals, are aggrieved by the impugned Judgment of conviction dated 12.08.2008 and Order of sentence dated 13.08.2008, passed by the learned Additional Sessions Judge, Fast Track Court-V, West Singhbhum at Chaibasa, in Sessions Trial No. 263 of 2007, whereby both these appellants have been found guilty and convicted for the offences under sections 302, 201 / 34 of the Indian Penal Code and section 27 of the Arms Act. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life for the offence under sections 302 / 34 of the Indian Penal Code. The accused Khetro Karwa has also been sentenced to undergo R.I. for three years for the offence under section 27 of the Arms Act. No separate sentence has been passed for the offence under section 201 of the Indian Penal Code. The sentences of the accused Khetro Karwa were directed to run concurrently.