H.C. Mishra, J. - (1.) As both these appeals arise out of the same impugned Judgement, they were heard together and are being disposed of by this common Judgement.
(2.) Heard learned counsel for the appellants and the learned counsel for the State.
(3.) The appellants are aggrieved by the impugned Judgement of conviction dated 29.03.2007 and Order of sentence dated 30.03.2007, passed by the learned 1st Additional Sessions Judge, Rajmahal, in S.C. No.142 of 2006, whereby, all these appellants have been found guilty and convicted for the offences under Sections 302 / 149 of the Indian Penal Code and Section 27 of the Arms Act, read with Section 34 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life and fine of Rs.25,000/- each for the offence under Sections 302 / 149 of the Indian Penal Code, and R.I. for three years each for the offence under Section 27 of the Arms Act, and both the sentences were directed to run concurrently.;