Dhrub Narayan Upadhyay, J. - (1.) Since these criminal appeals arise out of judgment of conviction and order of sentence dated 22nd October, 2005 and 24th October, 2005, respectively, passed in Sessions Case No. 63 of 2004, with the consent of the parties, the same have been taken up for hearing together and are being disposed of by this common judgment.
(2.) These criminal appeals have been directed against the judgment of conviction and order of sentence dated 22nd October, 2005 and 24th October, 2005, respectively, passed by learned Additional Sessions Judge, F.T.C. -IV, Deoghar in connection with Sessions Case No. 63 of 2004, arising out of Sarwan P.S. Case No. 46 of 2003, corresponding to G.R. No. 422 of 2003, whereby the appellants have been held guilty for the offences punishable under Sec. 302/34 IPC and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 10,000/ -, each. In default of making payment of fine, further to undergo rigorous imprisonment of one year.
(3.) Cr. Revision No. 59 of 2006 has been preferred against the judgment of conviction and order of sentence dated 22nd October, 2005 and 24th October, 2005, respectively, passed by learned Additional Sessions Judge, F.T.C. -IV, Deoghar in connection with Sessions Case No. 63 of 2004, arising out of Sarwan P.S. Case No. 46 of 2003, corresponding to G.R. No. 422 of 2003, whereby Opposite Party Nos. 2 to 8 in revision application though charged for the offence punishable under Sec. 302/34 of the Indian Penal Code but acquitted. Learned counsel appearing for the petitioner submitted that since he has no instruction in the matter, he does not wish to press the revision application. In the circumstances, Cr. Revision No. 59 of 2006 stands dismissed as not pressed.;