(1.) Crl.A. No.100372/2017 is filed by the accused No.2 and Crl.A.No.100018/2018 is filed by accused No.1. in Sessions Case No.4/2017 challenging judgment dated 12.10.2017 on the file of Principal District and Sessions Judge, Dharwad, (for short'the Sessions Court'), wherein the Sessions Court has convicted the accused Nos.1 and 2 for the offences punishable under Section 302 and 201 r/w 34 of Indian Penal Code.
(2.) The case of prosecution in brief for the disposal of these appeals is as follows:
(3.) The learned jurisdictional Magistrate upon receipt of charge sheet secured the presence of the respondents and committed the case for trial to the Principal District and Sessions Judge, Dharwad.
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