SYED MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

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

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

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 16.10.2004 and Order of sentence dated 18.10.2004, passed by the learned 6th Additional Sessions Judge (FTC), Palamau at Daltonganj, in Sessions Trial No. 351 of 2001, whereby, these three 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 life imprisonment for the offence under Sections 302 / 149 of the Indian Penal Code. No separate sentence was passed for the offences under Sections 147 and 148 of the Indian Penal Code. It may be stated that the other six co-accused facing the trial along with these appellants, have been acquitted of the charges by the Trial Court below.