PARSU SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these appeals arise out of the same impugned Judgment, they were 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.) Both these appellants are aggrieved by the Judgment of conviction and Order of Sentence dated 18.12.2010, passed by the learned Addl. Sessions Judge, F.T.C.-I, Palamau at Daltonganj, in Sessions Trial No. 250 of 2006, whereby, both these appellants have been found guilty and convicted for the offences under Sections 302 / 149 of the Indian Penal Code, and Sections 3 and 4 of the Prevention of Witch (Daain) Practices Act. Upon hearing on the point of sentence, the appellants have been sentenced to undergo rigorous imprisonment for life and fine of Rs. 10,000/- for the offence under Sections 302 / 149 of the Indian Penal Code. However, no separate sentence was passed for the offences under Sections 3 and 4 of the Prevention of Witch (Daain) Practices Act.