KAULESHWAR RANA 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 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 and Order of sentence dated 30.10.2009, passed by the learned Additional Sessions Judge, F.T.C.-III, Chatra, in S.T. No.118 of 2007, whereby, both these appellants, who are husband and wife, have been found guilty and convicted for the offence under Sections 302 / 34 the Indian Penal Code. The appellant Kauleshwar Rana has also been found guilty and convicted for the offence under Section 494 of the Indian Penal Code. Upon hearing on the point of sentence, both the appellants have been sentenced to undergo R.I. for life for the offence under Sections 302 / 34 of the Indian Penal Code, and the appellant Kauleshwar Rana has also been sentenced to undergo R.I. for seven years for the offence under Section 494 of the Indian Penal Code, and his both sentences were directed to run concurrently.