VIJAY CHAUHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A gruesome and macabre act of rape and murder shouldered by the appellants as per the prosecution has led to their conviction and the subsequent appeals which we are seized with.

(2.) Heard Mr. Sunil Kr. Dubey, learned amicus curiae for the appellants and Mr. Nehru Mahto, learned A.P.P. for the State.

(3.) Both these appeals are directed against the judgment dated 03.10.2013 passed by the learned Additional Sessions Judge I, East Singhbhum, Jamshedpur in S.T. No. 265 of 2011, whereby and whereunder the appellants have been convicted for the offences punishable under Sections 376(2)(g), 377/34, 302/34 and 201/34 of the Indian Penal Code and have been sentenced to undergo R.I. for life with a fine of Rs. 10,000/- for the offence under Section 302/34 of the Indian Penal Code, R.I. for one year for the offence under Section 376(2)(g) of the Indian Penal Code, R.I. for life along with a fine of Rs. 10,000/- for the offence under Section 377/34 of the Indian Penal Code and R.I. for 7 years along with a fine of Rs. 10,000/- for the offence under Section 201/34 of the Indian Penal Code.