MUNDLA AND ORS. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the aforesaid Criminal Appeals have been preferred against the common impugned judgment of conviction and order of sentence, as such, both are being heard together and disposed of, by this common judgment.

(2.) Heard, Mr. A.S. Dayal, learned counsel for the appellant [in Crl. Appeal 1707 of 2004] and Mr. Ashutosh Prasad Joshi, learned Amicus Curiae [in Crl. Appeal 1757 of 2004] and Mr. Anand Kumar Pandey, learned Additional Public Prosecutor appearing for the State (in both the aforesaid Criminal Appeals).

(3.) Both the aforesaid Criminal Appeals have been directed against the Judgment of conviction dtd. 23/8/2004 and order of sentence dtd. 25/8/2004, passed by the learned Additional Judicial Commissioner, Fast Track Court No. VI, Ranchi in Sessions Trial No. 635 of 2000, whereby both the accused/appellants have been convicted for the offence committed and punishable under Ss. 307/34, 341 and 326/34 of the Indian Penal Code and awarded rigorous imprisonment for a period of seven years for the offence committed and punishable under Ss. 307/34 I.P.C., rigorous imprisonment for a period of seven years for the offence committed and punishable under Sec. 326/34 I.P.C. and simple imprisonment for one month for the offence committed and punishable under Ss. 341 I.P.C. All the sentences are directed to run concurrently. The period already undergone by the convicts shall be set off under Sec. 428 Cr.P.C.