SANJAY THAKUR Vs. MUKESH SHARMA

JUDGEMENT

(1.) All the three Criminal Appeals, arising out of common judgment of conviction and order of sentence, are being heard altogether and disposed of, by this common judgment.

(2.) Heard, learned Senior counsel for the appellant, Mr. A. K. Kashyap, assisted by Mr. Abhilash Kumar, Advocate in Criminal Appeal (DB) No.209 of 1996(R) (appellant- Sanjay Thakur), Mr. R. S. Mazumdar, learned Senior counsel for the appellant assisted by Ms. Madhulika Dasgupta, Advocate in Criminal Appeal (DB) No.18 of 1997(R) (appellant- Mukesh Sharma) and Mr. Jitendra Shankar Singh in Criminal Appeal (DB) No.28 of 1997(R) (appellant- Shankar Saw) and Mr. Gauri Shankar Prasad, learned Additional Public Prosecutor appearing for the State in all the three aforesaid Criminal Appeals.

(3.) All these appeals are arising out of common judgment of conviction and order of sentence both dated 07.12.1996, passed by learned Judicial Commissioner, Ranchi, in Sessions Trial No. 432 of 1994, whereby all these three appellants have been held guilty and convicted for the offence committed and punishable under Section 302/34 of the Indian Penal Code and awarded rigorous imprisonment for life.