SANJAY GARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As all these five appeals arise out of common Judgment of conviction and Order of sentence, they were 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 Judgment of conviction and Order of sentence dated 22.06.2007, passed by the learned Additional Sessions Judge, FTC No.-IV, Dhanbad, in Sessions Trial No. 371 of 2004, whereby, the appellants have been found guilty and convicted for the offences under Sections 302 / 149 of the Indian Penal Code and Section 148 of the Indian Penal Code. Upon hearing on the point of sentence, all these appellants have been sentenced to undergo R.I. for life for the offence under Sections 302 / 149 of the Indian Penal Code and they were also sentenced to R.I. for one year for the offence under Section 148 of the Indian Penal Code, and both the sentences were directed to run concurrently.