NARENDRA TUDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these appeals arise out of the same impugned Judgment, they have been heard together and are being disposed of by this common Judgment.

(2.) Heard learned counsel for the appellants and learned counsel for the State.

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 6th June 2007 and Order of sentence dated 19.06.2007, passed by the learned 2nd Additional Sessions Judge, Pakur, in S.C. No.192 of 2006, whereby, all the five 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 R.I. for life for the said offence.