TRIBHUBAN MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) The appellants are aggrieved by the impugned Judgment of conviction dated 7.12.2009 and Order of sentence dated 16.12.2009, passed by the learned Additional Sessions Judge, F.T.C., Rajmahal, in S.C. No. 84 of 2007 / S.T. No.136 of 2007, whereby both these appellants, along with one co-accused Betta Murmu, 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, these appellants have been sentenced to undergo life imprisonment with fine of Rs.5000/- each, for the said offence.

(3.) It may be stated that five accused persons had faced the trial, in which, two co-accused, namely, Lukhi Besra and Marang Kuri Tudu, the wives of these appellants, have been acquitted by the Trial Court below, whereas the co-accused Betta Murmu had been convicted and sentenced along with the appellants for the offences under Sections 302 / 34 and Section 324 of the Indian Penal Code. He had filed a separate appeal in this Court, being Cr. Appeal (DB) No.197 of 2010, which has been disposed by order dated 20.10.2014, finding the said appellant to be a juvenile.