PANDEY SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mrs. Priya Shrestha, the learned A.P.P. tenders a copy of the affidavit sworn on 15.07.2019.

(2.) Taken on record.

(3.) The convicts, namely, Pandey Sahu and Kedar Sahu are the appellants in Criminal Appeal (D.B) No. 396 of 2001 and the convict, namely, Kapil Sahu is the appellant in Criminal Appeal (D.B) No. 408 of 2001. They have challenged the judgment of conviction under section 302/34 I.P.C. and section 201 I.P.C. dated 21.08.2001 and the order of sentence of R.I. for life under section 302/34 I.P.C. and R.I. for five years under section 201 I.P.C. dated 22.08.2001 passed by the learned 1st Additional Sessions Judge, Gumla in Sessions Trial No. 136 of 1999.