KALI MODI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these 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 counsels for the State.

(3.) The appellants are arrived by the impugned Judgment of conviction and Order of sentence dated 20th of December, 2008, passed by the learned Additional Sessions Judge-XIII, Dhanbad, in Sessions Trial No. 280 of 1991, whereby, the appellant Kali Modi has been found guilty and convicted for the offence under Section 302 of the Indian Penal Code, and the appellant Jagdish Modi has been found guilty and convicted for the offences under Sections 341 and 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, both the appellants have been sentenced to undergo imprisonment for life and fine of Rs. 500/-each, for the offence under Section 302 of the Indian Penal Code, and the appellant Jagdish Modi has also been sentenced to undergo imprisonment for one month for the offence under Section 341 of the Indian Penal Code. Both the sentences of Jagdish Modi were directed to run concurrently.