D.N. Upadhyay, J. - (1.) Criminal Appeal (DB) No.370 of 2005 has been preferred by appellant Rajendra Yadav @ Raju Yadav against the judgment of conviction and order of sentence dated 25.02.2005 and 03.03.2005 respectively passed by the Addl. Sessions Judge, Fast Track Court-VIII, Giridih in connection with S.T. Case No.247 of 1999 corresponding to G.R. Case No.753 of 1998 arising out of Jamua P.S. Case No.41 of 1998 whereby appellant Rajendra Yadav @ Raju Yadav has been held guilty for the offence punishable under Sections 147, 148, 323/149, 302/149 and 120B of the Indian Penal Code and sentenced to undergo R.I. for life under Section 302/149 of the Indian Penal Code but no separate sentence for the remaining offences for which he has been held guilty has been inflicted.
(2.) Criminal Appeal (DB) Nos.615, 630, 682 and 717 of 2015 have been preferred against the judgment of conviction and order of sentence dated 05.08.2015 and 06.08.2015 respectively passed by the Addl. Sessions Judge-I, Giridih in connection with Sessions Trial No.32 of 2000 whereby all the appellants have been held guilty for the offence punishable under Sections 302/149 and 148 of the Indian Penal Code and sentenced to undergo R.I. for life and to pay fine of Rs.10,000/- each. In case of default in making payment of fine further S.I. for one year but no separate sentence under Section 148 of the Indian Penal Code has been inflicted.
(3.) Since aforesaid appeals are arising out of one and same Jamua P.S. Case No.41 of 1998, all the appeals have been taken up together and disposed of with this common judgment.;