H.C.MISHRA,J. - (1.) Both these criminal appeals, are jail appeals, arising out of the common Judgment of conviction and Order of sentence, and as such, they are heard together and disposed of by this common Judgment.
(2.) Heard Mr. Kaushik Sarkhel, learned amicus curiae, appointed by this Court, for the appellants and learned counsel for the State.
(3.) The appellants are aggrieved by the Judgment of conviction dated 30.5.2006 and Order of sentence dated 31.5.2006, passed in Sessions Trial No. 341 of 2003, by the learned 1st Addl. Sessions Judge, Dumka, whereby, the appellants have been found guilty and convicted for the offences under Sections 302/34, 307/34 and 460/34 of the Indian Penal Code. Upon hearing on the point of sentence, each of the appellants have been sentenced to undergo R.I. for life for the offence under Sections 302 / 34 of the Indian Penal Code, R.I. for a period of seven years and fine of Rs. 5,000/- for the offence under Sections 307/34 of the Indian Penal Code and R.I. for a period of seven years and fine of Rs. 2,000/- for the offence under Section 460 of the Indian Penal Code. All the sentences were directed to run concurrently.;