H.C.MISHRA,J. - (1.) All these four appeals arise out of the same impugned Judgement and accordingly, they were heard together and are being disposed of by this common Judgement.
(2.) Heard learned counsels for the appellants and the learned counsels for the State, in their respective appeals.
(3.) The appellants are aggrieved by the impugned Judgement of conviction dated 27.07.2013 and Order of sentence dated 06.08.2013, passed by the learned Additional Sessions Judge-1, Giridih, in S.T. No. 292 of 2011 S.T. No. 48 of 2012, whereby all these appellants have been found guilty and convicted for the offences under Sections 395, 397 and 412 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo rigorous imprisonment for ten years each for the offences under Sections 395, 397 and 412 of the Indian Penal Code and also fine of Rs.3000/- each for the offences under Sections 395 and 412 of the Indian Penal Code, and all the sentences were directed to run concurrently.;