- (1.) All these three appeals arise out of the same impugned Judgement, and as such they have been heard together, and are being disposed of by this common Judgement.
(2.) Heard learned counsels for the appellants and the learned counsel for the State in all these appeals.
(3.) The appellants are aggrieved by the impugned Judgement of conviction and order or sentence dated 17th July, 2006, passed by the learned 2nd Additional Sessions Judge, Jamshedpur, in S.T No. 367 of 2004 / 97 of 2005, whereby all these three appellants have been found guilty and convicted for the offence under Sections 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo imprisonment for life for the said offence.;