BICHHU RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the aforesaid Criminal Appeals are arising out of common impugned judgment of conviction and order of sentence, as such, both are being disposed of, by this common judgment.

(2.) Heard, Mr. S. P. Roy, learned counsel for the appellants and Mr. Vikash Kihsore, learned Addl. Public Prosecutor appearing for the State.

(3.) The aforesaid both Criminal appeals are directed against the Judgment of conviction dated 06.09.2003 and order of sentence dated 08.09.2003, passed by learned 2nd Addl. Sessions Judge, Dumka, in S.C. No.128 of 2002, whereby these four appellants have been convicted for the offence committed and punishable under Sections 304B /34 and 201 /34 I.P.C. The learned trial court awarded rigorous imprisonment for 7 years for the offence committed and punishable under Sections 304B /34 I.P.C. and rigorous imprisonment for three years for the offence committed and punishable under Sections 201/34 I.P.C.