VINAY BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As all these three appeals arise out of the same impugned Judgment, they are 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.) The appellants are aggrieved by the Judgment of conviction dated 25th September, 2006 and Order of sentence dated 27th September, 2006, passed by the learned Additional Sessions Judge-II, Gumla, in Sessions Trial No. 261 of 2005, whereby, the appellants have been found guilty and convicted for the offence under Sections 364-A / 34 of the Indian Penal Code. Upon hearing on the point of sentence, all the three appellants have been sentenced to undergo R.I. for life and fine of Rs.5000/- each for the said offence.