H.C. Mishra, J. - (1.) Heard learned counsel for the appellants and the learned counsel for the State.
(2.) At the very outset it may be stated that out of three appellants, one appellant Bhothwa Devi @ Bhotho Devi died during the pendency of this appeal, and her name was deleted from the array of the appellants, by order dated 01.02.2018.
(3.) The surviving appellants are aggrieved by the impugned Judgement of conviction dated 03.03.2009 and Order of sentence dated 04.03.2009, passed by the learned 3rd Additional Sessions Judge, Deoghar, in S.C. No.321 of 2006, whereby, the appellants were convicted and sentenced for the offences under Sections 302 / 149 and 307 / 149 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life for the offence under Sections 302 / 149 of the Indian Penal Code, and to undergo R.I. for ten years for the offence under Sections 307/ 149 of the Indian Penal Code, and both the sentences were directed to run concurrently.;