H. C. MISHRA, J. - (1.) Both these appeals arise out of the same Judgment and as such, they were heard together and are being disposed of by this common Judgment.
(2.) Heard learned counsel for the appellants in both these appeals and the learned counsel for the State.
(3.) The appellants in both these appeals are aggrieved by the Judgment of conviction and Order of sentence dated 6.5.1992, passed by the learned Additional Sessions Judge, Deoghar, in Sessions Trial No. 62 of 1991, whereby, all the appellants have been found guilty and have been convicted for the offence under Sections 341 and 302 / 34 of the Indian Penal Code and the appellant, Pawrit Mandal has also been found guilty and convicted for the offence under Section 324 of the Indian Penal Code. Upon hearing on the point of sentence, all the appellants were sentenced to R.I for life for the offence under Sections 302 / 34 of the Indian Penal Code and the appellant Pawrit Mandal was also sentenced for R.I for one year for the offence under Section 324 of the Indian Penal Code. No separate sentence was passed for the offence under Section 341 of the Indian Penal Code. The sentences of the appellant Pawrit Mandal were directed to run concurrently.;