MANAGER MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these appeals arise out of the same impugned Judgment and as such they were heard together and are being disposed of by this common Judgment.

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

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 19.09.2007 and Order of sentence dated 28.09.2007, passed by the learned VIth Addl. Sessions Judge, (F.T.C.-3), Godda, in Sessions Trial No. 12 of 1996 / 51 of 2007, whereby, these appellants have been found guilty and convicted for the offences under Sections 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 for the offence under Sections 302 / 149 of the Indian Penal Code, and R.I. for two years for the offence under Section 148 of the Indian Penal Code, and both the sentences were directed to run concurrently.