RANJIT RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As all 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 counsels for the appellants and learned counsel for the State.

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 11th August 2008 and Order of sentence dated 20.08.2008, passed by the learned Additional Sessions Judge, F.T.C.-1 st , Dhanbad, in S.T. No.447 of 2006, whereby, all these appellants have been found guilty and convicted for the offences under Sections 302, 307 / 34 of the Indian Penal Code. Though these appellants had also been charged for the offence under section 27 of the Arms Act, but they have acquitted of this charge. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life and fine of Rs.5,000/- each, for the offence under Sections 302 / 34 of the India Penal Code, and R.I for ten years each, for the offence under Sections 307 / 34 of the Indian Penal Code, and both the sentences were directed to run concurrently.