PALU KISKU Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) As all these five 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 counsel for the appellants and the learned counsel for the State in all these appeals.

(3.) The appellants are aggrieved by the impugned judgment of the conviction dated 18.07.2006 and order of sentence dated 21.07.2006, passed by the learned Additional Sessions Judge-IV, East Singhbhum, in S.T. No. 323 of 2003, whereby, these appellants have been found guilty and convicted for the offence under section 302 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life, for the offence under sections 302/34 of the Indian Penal Code.