GHURAN MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these appeals arise out of the same impugned Judgement, they have been heard together and are being disposed of by this common Judgement.

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

(3.) The appellants are aggrieved by the impugned Judgement of conviction dated 21st August, 2008 and Order of sentence dated 22.08.2008, passed by the learned Addl. Judicial Commissioner-XVII, Ranchi, in S.T. No. 726 of 2005, whereby, the appellants have been found guilty and convicted for the offences under Sections 147, 148, 427, 452 and 302 / 149 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been directed to undergo R.I. for two years each for the offences under Sections 147 and 148 of the Indian Penal Code, R.I. for one year each for the offence under Section 427 of the Indian Penal Code, R.I. for five years and fine of Rs.1,000/- each for the offence under Section 452 of the Indian Penal Code, and life imprisonment with fine of Rs.5,000/- each for the offence under Sections 302 / 149 of the Indian Penal Code, and all the sentences were directed to run concurrently.