- (1.) THESE appeals have been preferred by the appellants against the judgment of conviction and order of sentence dated 3.9.2001 and 4.9.2001 respectively passed in ST. No. 159 of 1999 by Sri Ravindra Nath Verma, Additional Judicial Commissioner -cum -Special Judge -1, Ranchi.
(2.) BOTH the aforesaid appeals arose from common judgment whereby three accused persons, namely, Balkaha Lohra, Bhim Mahli and Karma Oraon were tried for committing offences under Section 302/34 and Section 307/34 IPC. They were convicted by the learned trial court under Section 302/34 and were sentenced to undergo life imprisonment under Section 302/34 IPC and rigorous imprisonment for 10 years under Section 307/34 of the IPC. Aggrieved by the said judgment of conviction two Criminal Appeals were preferred Cr. Appeal (DB) No. 470 of 2001 was preferred by Karma Oraon whereas Cr. Appeal (DB) No. 118 of 2002 was filed by Balkaha Lohra. No appeal appears to be filed by Bhim Mahli.
(3.) AS both the appeals are directed against the same judgment of court below, therefore they are heard together and are being disposed of by this common judgment.;