BIJAY PURTY Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard learned amicus curiae appointed by the Court on behalf of the appellants and the learned counsel for the State, in both these appeals.

(3.) The appellants are aggrieved by the impugned Judgement of conviction dtd. 25/7/2008 and Order of sentence dtd. 30/7/2008, passed by the learned 1 st Additional Sessions Judge, West-Singhbhum at Chaibasa, in S.T. No.239 of 2005, whereby, both these appellants have been found guilty and convicted for the offences under Ss. 302 / 34, 394 and 411 of the Indian Penal Code, and upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life with fine of Rs.5,000.00 each, for the offence under Ss. 302 / 34 of the Indian Penal Code. They were also sentenced to undergo R.I. for five years with fine of Rs.3,000.00 each, for the offence under Sec. 394 of the Indian Penal Code, and further sentenced to undergo R.I. for three years each, for the offence under Sec. 411 of the Indian Penal Code, and all the sentences were directed to run concurrently.