PAWAN SINGH Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-9-14
HIGH COURT OF JHARKHAND
Decided on September 12,2018

PAWAN SINGH Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.)As all these three 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.
(3.)The appellants are aggrieved by the impugned Judgment of conviction and Order of sentence dated 02.09.2013, passed by the learned 3rd Additional Sessions Judge, Dhanbad, in Sessions Trial No. 113 of 1996, whereby, these 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 and fine of Rs. 5,000/- each, for the said offence.


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