KAILASH PRASAD DEO - (1.) Both the Criminal Appeals, arise out of common judgment of conviction and order of sentence as such, they are being heard together and are being disposed of by this common judgment.
(2.) Heard, learned counsel for the appellants, Mrs. Bandana Sinha, assisted by Mr. P.K. Verma, Advocate and Mr. Azeemuddin, learned Additional Public Prosecutor appearing for the State.
(3.) Both the Criminal Appeals, arise out of common judgment of conviction dated 16.08.1996 and order of sentence dated 17.08.1996, passed by 1st Additional Sessions Judge, Godda, in Sessions Case No. 44 of 1995 /44 of 1995 whereby these two appellants Devi Lal Hansda and Nuni Hansda along with two others namely Muniram Soren @ Munia Soren and Kakka Marandi had been held guilty by the learned trial court, under Sections 302, 201 and 120B of the Indian Penal Code and sentenced to undergo imprisonment for life under Section 302 of the Indian Penal Code. Further the appellants have been separately sentenced to undergo imprisonment for life under Section 120B of the Indian Penal Code and they are further separately sentenced to undergo rigorous imprisonment for seven years for the offence committed and punishable under Section 201 IPC. All the sentences were directed to run concurrently.;