MANJOOR SHEIKH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All these five appeals arise out of the same impugned Judgment, and as such, they were 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 impugned Judgment of conviction dated 5.02.2008 and Order of sentence dated 12.02.2008, passed by the learned Additional Sessions Judge, F.T.C.-IV, Deoghar, in S.C. No. 105 of 2006, whereby the appellants Akbar Sheikh and Mansoor Sheikh have been found guilty and convicted for the offence under Section 302 of the Indian Penal Code, and the remaining 12 appellants have been found guilty and convicted for the offence under Sections 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, all the appellants were sentenced to undergo rigorous imprisonment for life with fine of Rs.5000/- each, for the said offence.