MANIK SINGH 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 senior 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 conviction dated 24.04.2008 and Order of sentence dated 25.04.2008, passed by the learned 1 st Additional Sessions Judge, Garhwa, in S.T. No.107A of 1992, whereby the appellants have been found guilty and convicted for the offence under Section 302 the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo imprisonment for life with fine of Rs.5,000/- each, for the said offence.