BINDESHWARI ROUT 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 Judgment.

(2.) Heard learned counsel for the appellants, learned counsel for the State as also the learned counsel for the informant.

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 11.3.2008 and Order of sentence dated 15.03.2008, passed by the learned VIth Additional Sessions Judge, F.T.C.-III, Godda, in S.T. No. 3 of 2006 / 3 of 2008, whereby, the appellants have been found guilty and convicted for the offences under Sections 302 / 149 and 148 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life, for the offence under Sections 302 / 149 of the Indian Penal Code, and R.I. for one year for the offence under Section 148 of the Indian Penal Code, and both the sentences were directed to run concurrently.