Anil Kumar Choudhary, J. - (1.) Heard the learned senior counsel appearing for the appellants and learned Addl.P.P. appearing for the State.
(2.) These three criminal appeals have been filed by the appellants being aggrieved by the judgment of conviction dated 07.06.2017 and order of sentence dated 09.06.2017 passed by the learned Additional Sessions Judge-XII, Dhanbad in Sessions Trial No.08 of 2009. Hence, these three criminal appeals are being disposed of together by this common judgment.
(3.) By the said judgment of conviction dated 07.06.2017 and order of sentence dated 09.06.2017, the appellants namely Sangita Singh, Jeetu Singh @ Jitendra Kumar Singh, Dharmendra Kumar Singh @ Timal Singh and Rana Pratap Singh have been found guilty for the offence punishable under Section 306/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 5 years with fine and the appellants namely Lalpati Devi and Rozi Kumari have also been found guilty for the offence punishable under Section 306/34 of the Indian Penal Code but were sentenced to undergo rigorous imprisonment for three years with fine.;