DILIP SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These three criminal appeals ; Criminal Appeal (DB) No. 422 of 2009 by Dilip Singh @ Dilip Kushwaha and Md. Jaffar Ali @ Jafar Ali, Criminal Appeal (DB) No. 449 of 2009 on behalf of Rajeev Ranjan Sah @ Chhotu Gupta and Virendra Singh @ Virendra Kushwaha and Criminal Appeal (DB) No. 523 of 2009 by Virendra Paswan, arise out of a common judgment dated 17.04.2009 in S.T Case No. 43 of 2008.

(2.) The learned Additional Sessions Judge, Fast Track Court-II, Seraikella has convicted the appellants, namely, Dilip Singh @ Dilip Kushwaha, Md. Jaffar Ali @ Jafar Ali, Rajeev Ranjan Sah @ Chhotu Gupta, Virendra Singh @ Virendra Kushwaha and Virendra Paswan under section 364 IPC and section 364-A IPC read with section 120-B IPC. The appellants have been sentenced to R.I for Ten years under section 364 IPC and R.I for life under section 364-A IPC read with section 120-B IPC with fine of Rs. 2000/- each and in default of payment of fine to undergo further R.I for two months. No separate sentence under section 120-B IPC has been inflicted upon the appellants.

(3.) The accused, namely, Mrs. Renu Singh who was also sent up for trial has been acquitted by the learned Additional Sessions Judge extending the benefit of doubt to her.