SARIUL SHEIKH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these appeals arise out of the same police case, they are heard together and are being disposed of by this common judgment.

(2.) Heard learned senior counsel for the appellants in both these appeals and the learned counsel for the State.

(3.) The appellants in both these appeals are aggrieved by the judgments of conviction dated 19.11.2011 and orders of sentence dated 21.11.2011 passed by the learned Addl. Sessions Judge-1, Pakur, in S.C. No. 265 of 2009 and S.C. No. 03 of 2010, whereby both these appellants have been found guilty and convicted for the offence under Section 302/34 of the Indian Penal Code. Upon hearing on the point sentence, both the appellants have been sentenced to undergo R.I. for life and fine of Rs.2, 000/- for the offence under Section 302 of the Indian Penal Code.