H.C. Mishra, J. - (1.) Heard learned counsel for the appellants and the learned counsel for the State as also learned counsel for the informant.
(2.) At the very outset it may be stated that one of the appellants, viz., Rajmani Prasad @ Rajmuni Prasad died during the pendency of this appeal, and accordingly, his name was deleted from the array of the appellants by order dated 12.02.2018.
(3.) The appellants are aggrieved by the Judgment of conviction dated 24.07.2007 and Order of sentence dated 25.07.2007, passed by the learned Sessions Judge, Palamau at Daltonganj, in Sessions Trial No. 160 of 2005, whereby, all the appellants have been convicted for the offence under Sections 302 / 34 of the Indian Penal Code and the appellant, Sheo Pujan Prasad is also convicted for the offence under Section 27 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 offence under Sections 302 / 34 of the Indian Penal Code, whereas the appellant, Sheo Pujan Prasad has also been sentenced to undergo R.I for five years for the offence under Section 27 of the Arms Act, and both the sentences were directed to run concurrently.;