Shree Chandrashekhar, J. - (1.) The judgment of conviction under section 147, 148, 302 and 302/149 I.P.C dated 07.04.1994 and the order of sentence dated 08.04.1994 in Sessions Trial No.440 of 1987/108 of 1991 passed by the 2nd Additional Judicial Commissioner, Ranchi have been challenged by the appellants in this criminal appeal filed under section 374 (2) of the Code of Criminal Procedure.
(2.) By an order dated 27.4.1994, the appellants were granted bail by this Court.
(3.) Six accused persons were put on trial. The accused- Tahlu Hajam has been convicted under section 302 I.P.C and 148 I.P.C and he has been sentenced to undergo R.I for life for the offence under section 302 I.P.C and R.I for two years for the offence under section 148 I.P.C. The accused- Nand Kishore Hajam, Krishna @ Hare Krishna Hajam, Kanto Hajam, Pahlu Hajam and Sahdeo Hajam have been convicted under section 302/149 I.P.C and section 147 I.P.C and they have been sentenced to undergo imprisonment for life for the offence under section 302/149 I.P.C and R.I for one year for the offence under section 147 I.P.C.;