ALOK KUMAR RAM Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-7-59
HIGH COURT OF JHARKHAND
Decided on July 17,2018

Alok Kumar Ram Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.)As both these appeals arise out of the same impugned Judgment, they are heard together and are being disposed of by this common Judgment.
(2.)Heard learned senior counsel for the appellants and learned counsel for the State, as also learned counsel for the informant.
(3.)The appellants are aggrieved by the impugned Judgment of conviction dated 21.12.2005 and Order of sentence dated 02.01.2006, passed by the learned 7th Additional Sessions Judge (Fast Track Court No.-4), Godda, in Sessions Case No. 16 of 2005 / 09 of 2005, whereby, the appellant Alok Kumar Ram has been found guilty and convicted for the offences under Section 302 of the Indian Penal Code and Section 27 of the Arms Act, whereas both the other appellants have been found guilty and convicted for the offences under Sections 302 / 34 of the Indian Penal Code and Section 27 of the Arms Act. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life with fine of Rs. 5,000/- each, for the offences under Sections 302 and 302 / 34 of the Indian Penal Code, and they have further been sentenced to undergo R.I. for three years each, for the offence under Section 27 of the Arms Act, and all the sentences were directed to run concurrently.


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