AJAIB SINGH 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 19.06.2008 and Order of sentence dated 25.06.2008, passed by the learned 4 th Additional Sessions Judge, East Singhbhum at Jamshedpur, in Sessions Trial No. 117 of 1997, whereby, both these 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 with fine of Rs. 5,000/- each, for the said offence.