INDRADEO DANGI @ INDERDEO MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these appeals arise out of the same impugned Judgment, 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 in both these appeals.

(3.) The appellants are aggrieved by the impugned Judgement of the conviction dated 9.2.2001 and Order of sentence dated 13.2.2001, passed by the learned Additional Session Judge-I, Chatra, in S.T. No. 44 of 1992, whereby, these appellants have been found guilty and convicted for the offences under Sections 302, 201 and 120B of the Indian Penal Code. Upon hearing on point of sentence, the appellants have been sentenced to undergo R.I. for life, for the offence under Section 302 of the Indian Penal Code and rigorous imprisonment of three years for the offence under Section 201 of Indian Penal Code. No separate sentence for the offence under Section 120 B of Indian Penal Code was awarded.