Kailash Prasad Deo, J. - (1.) Heard learned Amicus Curiae, Mr. Rajesh Kumar in Cr. Appeal (DB) No. 537 of 2014, learned counsel Mr. A.S.Dayal in Criminal Appeal (DB) No. 1885 of 2004 and learned counsel Mr. Dilip Kumar Prasad and Mr. Nilesh Kumar in Cr.Appeal (DB) No. 1974 of 2004.
(2.) All these three Criminal Appeals are being heard together as they are arising out of a common First Information Report and common set of evidence. Cr. Appeal (DB) No. 537 of 2014 has been preferred against the judgment of conviction dated 25.01.2014 and order of sentence dated 27.01.2014 passed by District & Additional Sessions Judge-V, Ranchi in Sessions Trial No. 208/2003(A), whereby the sole accused/appellant, Rajesh Oraon has been held guilty for the offence committed and punishable under Sections 302/34 of the Indian Penal Code and awarded rigorous imprisonment for life with a fine of Rs. 2,000/- and in case of default in payment of fine further simple imprisonment for 3 months.
(3.) Criminal Appeal (DB) No. 1885 of 2004 with Criminal Appeal (DB) No. 1974 of 2004 have been preferred against the judgment of conviction and order of sentence both dated 28.09.2004 passed in Sessions Trial No. 208/2003 passed by learned Additional Judicial Commissioner, Fast Track Court No. 5, Ranchi, whereby the appellants, Ali @ Dharmendra Kumar Singh and Laldeo Mahto have been held guilty for the offence committed and punishable under Sections 302/34 I.P.C and awarded rigorous imprisonment for life.;