BINOD SINKU 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 counsel for the appellants and learned counsel for the State.

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 13th July, 2006 and Order of sentence dated 19th July, 2006, passed by the learned Sessions Judge, West Singhbhum at Chaibasa, in Sessions Trial No. 152 of 2005, whereby, all the three appellants have been found guilty and convicted for the offence under Section 302 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 said offence.