TURIA PAHAN Vs. STATE OF BIHAR (NOW JHARKHAND)

JUDGEMENT

(1.) Both these appeals arise out of the same impugned Judgment, and as such, they were heard together, and are being disposed of by this common Judgment.

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

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 10th of April, 1996, and Order of sentence dated 15.04.1996, passed by the learned Additional Judicial Commissioner, Khunti, in S.T. No.760 of 1992, whereby all the appellants have been found guilty and convicted for the offences under Sections 148, 302 / 149 and 436 / 149 of the Indian Penal Code, and the appellant Birsa Lugun, along with other two co-appellants since dead, have also been found guilty and convicted for the offence under Section 302 of the Indian Penal Code. Upon hearing on the point of sentence, the appellant Birsa Lugun has been sentenced to undergo R.I. for life and fine of Rs. 1000/- for the offence under Section 302 of the Indian Penal Code. All the appellants have been sentenced to undergo R.I. for life with fine of Rs. 500/- each, for the offence under Sections 302 / 149 of the Indian Penal Code, R.I. for one year each, for the offence under Section 148 of the Indian Penal Code, and R.I. for 7 years each, for the offence under Sections 436 / 149 of the Indian Penal Code, and all the sentences were directed to run concurrently.