(1.) The appellants have preferred the present appeals challenging the common judgment and order dtd. 28/11/2023 passed by the High Court of Karnataka, Dharwad Bench, whereby the High Court has quashed and set aside the order of acquittal passed by the concerned Trial Court and thereby convicted the present appellants for committing the offences punishable under Ss. 302, 120-B, 201, 506 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter to be referred as the 'IPC '), and sentenced them to :
(2.) Since both sets of appeals arise from the same impugned judgment and order of the High Court and pertain to the same crime, trial, and appellate proceedings, they were heard together and are being disposed of by this common judgment.
(3.) FACTUAL MATRIX
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