DHARNI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As all these three 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 senior counsels / counsel for the appellants in all these appeals and the learned counsel for the State.

(3.) The appellants are aggrieved by the impugned Judgement of conviction and Order of sentence dated 27th January 2001, passed by the learned Additional Sessions Judge-II, Seraikella, in Sessions Trial No. 235 of 1999, whereby, all these appellants have been found guilty and convicted for the offence under Section 120-B of the Indian Penal Code, and the accused, Ghuchu Manjhi (since dead) and Rore Manjhi have also been found guilty and convicted for the offence under Sections 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, Ghuchu Manjhi (since dead) and Rore Manjhi have been sentenced to undergo R.I. for life for the offence under Sections 302 / 34 of the Indian Penal Code, and all the appellants have also been sentenced to undergo R.I. for life for the offence under Section 120-B of the Indian Penal Code, and both the sentences of Ghuchu Manjhi (since dead) and Rore Manjhi were directed to run concurrently.