RAMCHANDRA CHAUDHARY 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 senior counsel for the appellants and learned counsel for the State.

(3.) At the very outset, it may be stated that originally there were eight appellants in this case, out of whom, appellants Ganesh Chaudhary and Lakhan Chaudhary (in Criminal Appeal (D.B.) No. 36 of 2001), and appellant Khedu Chaudhary (in Criminal Appeal (D.B.) No. 97 of 2001), have died during the pendency of these appeals, as such, their names have been deleted from the array of the appellants, pursuant to the order dated 21.2.2019.