D.N.PATEL,J. - (1.) This Criminal Appeal has been preferred by the three appellants-accused, who were convicted by Additional Sessions Judge cum Fast Track Court no. II, Giridih in Sessions Trial No. 434 of 2004. They were convicted for the offences punishable under sections 148, 302 to be read with Section 149 and Section 450 of the Indian Penal Code. Rigorous imprisonment for two years was awarded under section 148 IPC, rigorous imprisonment for seven years under section 450 IPC and life imprisonment for the offence punishable under section 302 to be read with Section 149 IPC has been imposed upon these appellants and no fine was imposed by the learned Additional Sessions Judge cum Fast Track Court No. II, Giridih. All the sentences were ordered to run concurrently. The judgment of conviction and order of sentence is dated 22nd December, 2010.
(2.) The incident has taken place on 24th May, 2004 at about 8 a.m. The names of the deceased are : (a) Ravi Sao; (b) Prasad Sao and; (c) Panchu Sao The incident has taken place in the house of the deceased. The accused persons along with others, broke open the door, entered into the house of the deceased. The accused persons had come with deadly weapons like Farsa, Sword etc. All the three were cut into two pieces and dead bodies were thrown under a tree opposite to the house of the deceased. First Information Report was filed on same day. All the aforesaid three accused persons were named in the FIR along with other co-accused.
(3.) The offence was registered at Bagodar (Saria) Police Station District Giridih as Bagodar (Sariya) P.S. case no. 111 of 2004. Investigation was carried out. Statement of the witnesses were recorded including the eye witnesses. Post Mortem was also carried out by P.W. 8 and charge sheet was filed and the case was committed to the court of sessions being S.T. Case no. 434 of 2004.;