These appeals by special leave are directed against a common judgment and order dated th May passed by the High Court of Jharkhand at Ranchi whereby the conviction of appellant-Sheo ... Shankar Singh under Section read with Section IPC and that of appellant-Umesh Singh under Section read with Section IPC and Section of the Arms Act have been confirmed and the sentence of rigorous imprisonment for life imposed upon the said two appellants by the Trial Court enhanced to the sentence of death