- (1.) These appeals arise out of the common judgment of conviction and order of sentence passed by the learned Additional Sessions Judge, Simdega in Sessions Trial No. 246 of 1993. All the accused persons were charged and tried for the offences under Sections 148/354/149 and 302/149 of the Indian Penal Code.
(2.) All the appellants of Cr. Appeal No. 224 of 1998 (R) have been convicted under Sections 148/354/149 and 302/149 of the Indian Penal Code and are sentenced to undergo rigorous imprisonment for life and pay a fine of Rs. 10,000/- each and in default further to undergo rigorous imprisonment for one year each. In addition, all the appellants have been sentenced separately to undergo R.I. for three years under Section 148 of the Indian Penal Code and R.I. for two years for the charge under Sections 354/149 of the Indian Penal Code.
(3.) The appellant No. 1, Lachhu Mahto of Cr. Appeal No. 271 of 1998 (R), has been convicted under Sections 302/354/148 and 149 of Indian Penal Code and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/= and in default to undergo R. I. for further one year under Section 302/149, and further to undergo R.I. for three years under Section 148 and R.I. for two years under Sections 354/149. Another appellant, Chander Mahto of Cr. Appeal No. 271 of 1998 (R) has been convicted under Section 302 of the Indian Penal Code and sentenced to undergo R.I. for life and to pay a fine of Rs. 25,000/- (Twenty five thousand) and in default to further undergo R.I. for two years and to undergo R.I. for three years under Section 148 of the Indian Penal Code and two years R.I. under Section 354/149 of the Indian Penal Code. All the sentences are to run concurrently.;