LAKHWA DEVI Vs. STATE OF BIHAR (NOW JHARKHAND)

JUDGEMENT

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

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

(3.) The appellants are aggrieved by the impugned Judgement of conviction dated 21.12.1995 and Order of sentence dated 23.12.1995, passed by the learned Additional Sessions Judge, Chatra, in S.T. No. 385 of 1993, whereby, all the appellants have been found guilty and convicted for the offence under Sections 302 / 34 of the Indian Penal Code. The appellants, Sarju Paswan, Lurka Paswan and Dhudhu Paswan were also found guilty and convicted for the offence under Section 148 of the Indian Penal Code, whereas the other appellants were found guilty and convicted for the offence under Section 147 of the Indian Penal Code. Upon hearing on the point of sentence, all the appellants have been sentenced to undergo imprisonment for life for the offence under Sections 302 / 34 of the Indian Penal Code. The appellants convicted under Section 148 of the Indian Penal Code have further been sentenced to undergo rigorous imprisonment for two years each, whereas the appellants convicted under Section 147 of the Indian Penal Code have been sentenced to undergo R.I for one year each, and all the sentences were directed to run concurrently.