KHEPA MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Amicus Curiae Mr. Shresth Gautam, Mrs. Priya Shrestha in the respective criminal appeals and Mr. Shekhar Sinha, learned Additional Public Prosecutor representing the State.

(2.) These two appeals arise out of separate judgments passed in Sessions Trial No. 110/2012 and Sessions Trial No. 63/2013 both judgments dated 15.09.2015 / order of sentence dated 22.09.2015 by the Learned District & Additional Sessions Judge-III cum Special Judge (Vigilance Cases), Dumka, as respects the individual appellants, before us. They are being heard together as they arise out of the same incidence and the same FIR i.e. Raneshwar P.S. Case No. 24/2012 dated 29.02.2012 registered against these three accused persons namely, Khepa Murmu @ Hembrom, Rabilal Murmu @ Hembrom and Surili Marandi.

(3.) All the three appellants have been convicted for the charge under sections 302, 328, 201 read with section 34 of the Indian Penal Code and sentenced to undergo imprisonment for life with a fine of Rs. 25,000/-, in default whereof, to suffer simple imprisonment for three months. No separate sentence has been awarded for the conviction under the other two offences.