INDRAJIT SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The convicts, namely, Indrajit Sinha @ Vicky, Rajesh Kashmi @ Rajesh Reshmi and Rabish @ Shahzada Khan have challenged the judgment of conviction under sections 394, 411 and 302/34 IPC and the sentence inflicted upon them in S.T. Case No. 154/07 by the learned 1st Additional District & Sessions Judge, Jamshedpur, Singhbhum (East).

(2.) In Cr. Appeal (D.B.) No. 295 of 2010, Indrajit Sinha @ Vicky and Rajesh Kashmi @ Rajesh Reshmi are the appellants and in Cr. Appeal (D.B.) No. 166 of 2010, Rabish @ Shahzada Khan is the appellant.

(3.) The appellants have been sentenced to RI for life under section 302/34 IPC, RI for Ten years under section 394 IPC and RI for Two years under section 411 IPC.