ARUN THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. K. N. Ray, learned counsel for the appellants in Cr. Appeal (D.B.) No. 782 of 2009 and Cr. Appeal (D.B.) No. 789 of 2009, Mr. A. K. Kashyap, learned senior counsel for the appellants in Cr. Appeal (D.B.) No. 788 of 2009 and Cr. Appeal (D.B.) No. 799 of 2009 and Mr. Ranjan Kumar Singh, learned counsel for the appellants in Cr. Appeal (D.B.) No. 12 of 2010, Cr. Appeal (D.B.) No. 811 of 2010 and Cr. Appeal (D.B.) No. 934 of 2009 and Mr. Satish Kumar Keshri, learned A.P.P. for the State.

(2.) Since all the appeals arise out of a common judgment, the same are being disposed of by this common order.

(3.) The appellants are aggrieved by the judgment and order of conviction and sentence dated 25.07.2009 (sentence passed on 27.07.2009) passed by Sri Deepak Nath Tiwary, learned Sessions Judge, F.T.C. II, Giridih in S. T. No. 502 of 2007 whereby and whereunder the appellants have been convicted for the offence under Sections 302/34 of I.P.C. and sentenced to undergo R.I. for life with a fine of Rs. 15,000.00 for each of the appellants and in default of payment of fine, the amount shall be released as arrears of land revenue under the provisions of section 421(1)(d) of the Crimial P.C., 1973.