H.C.MISHRA,J. - (1.) All these three appeals arise out of the same impugned Judgment, as such these appeals were heard together and are being disposed of by this common Judgment.
(2.) Heard learned counsel for the appellants and learned counsel for the State.
(3.) The appellants are aggrieved by the Judgment of conviction and Order of sentence dated 16.12.1992, passed by the learned 2nd Additional Sessions Judge, Palamau, in Sessions Trial No. 320 of 1990, whereby the appellant Laxmi Ram @ Lachmi Narayan Ram has been found guilty and convicted for the offences under Section 302 of the Indian Penal Code and section 27 of the Arms Act, whereas the other two appellants have been found guilty and convicted for the offences under Sections 302/34 of the Indian Penal code and section 35 of the Arms Act. Upon hearing on the point of sentence, all the appellants have been sentenced to undergo R.I. for life for the offences under Sections 302/34 of the Indian Penal Code. No separate sentence was passed for the offences under sections 27 and 35 of the Arms Act.;