H.C. Mishra, J. - (1.) Both these criminal appeals arise out of the common Judgment and as such, they are taken up together and disposed of by this common Judgment.
(2.) Heard learned counsels for the appellants in both the appeals and learned counsel for the CBI.
(3.) The appellants are aggrieved by the Judgment of conviction dated 6.7.2005 and Order of sentence dated 14.7.2015 passed in Sessions Trial No. 122 of 2001 / Sessions Trial No. 240 of 2003, by the learned Addl. Sessions Judge, Fast Track Court No.8, Jamshedpur, whereby, the appellants have been found guilty and convicted for the offence under Section 302 r/w Section 34 of the Indian Penal Code and Section 27 of the Arms Act. Upon hearing on the point of sentence, the appellants have been sentenced to undergo imprisonment for life for the offence under Sections 302 / 34 IPC and rigorous imprisonment for three years for the offence under Section 27 of the Arms Act. Both the sentences were directed to run concurrently.;