USHA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since all these four appeals arise out of the same impugned Judgement, they were heard together, and are being disposed of by this common Judgement.

(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 10.04.2007 and Order of sentence dated 104.2007, passed by the learned Additional Sessions Judge, F.T.C.-IV, Bokaro, in S.T. No.86 of 2006, whereby, the appellants have been found guilty and convicted for the offences under Sections 341, 307, 325, 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life for the offence under Section 302 of the Indian Penal Code, Simple Imprisonment for one month for the offence under Section 341 of the Indian Penal Code, R.I. for five years for the offence under Section 325 of the Indian Penal Code and R.I. for seven years for the offence under Section 307 of the Indian Penal Code, and all these sentences were directed to run concurrently.