MANGAL SAMAD Vs. STATE OF JHARKHAND

JUDGEMENT

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

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

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 01.02.2008 and Order of sentence dated 07.02.2008, passed by the learned Additional Sessions Judge, F.T.C., Simdega, in Sessions Trial No. 91 of 2006, whereby, both these appellants, who are own brothers, have been convicted and sentenced for the offence under Sections 302 / 34 of the Indian Penal Code, on the allegation that they had committed the murder of their own brother Daud Samad. Upon hearing on the point of sentence, both the appellants were sentenced to undergo imprisonment for life and fine of Rs.10, 000/- each, for the said offence.