- (1.) All these appeals arise out of the same impugned Judgment and Order, and as such, they have been heard together and are being disposed of by this common Judgment.
(2.) Heard learned counsels for the appellants and learned counsels for the State in all these appeals.
(3.) The appellants are aggrieved by the Judgment of conviction dated 24.01.2009 and Order of sentence dated 29.01.2009, passed by the learned 1st Additional Sessions Judge, Lohardaga, in S.T No. 59 of 2006, whereby, the appellants have been found guilty and convicted for the offences under Sections 302/34 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 R.I. for life and fine of Rs. 2,000/- for the offence under Sections 302/34 of the Indian Penal Code, and R.I. for five years with fine of Rs. 1000/- for the offence under section 27 of the Arms Act, and both the sentences were directed to run concurrently.;