(1.) THESE two appeals are inter connected as they are filed to challenge the common judgment and order dated 6-2-1998 in S. C. No. 28 of 1994 passed by the iv additional district judge, mayo hall (cch No. 21), in passing whereof, the learned sessions judge while convicting and sentencing the appellant 1 and 2 in the first appeal (they were accused 1 and 2 in the sessions case) for imprisonment for life, he had acquitted the respondents 1 and 2 (they were accused 3 and 4 in the sessions case) in the second appeal.
(2.) THE first appeal is filed by the accused 1 and 2-convicts to challenge their conviction and sentence for life imprisonment under section 302 read with Section 34 of the IPC. The second appeal is filed by the state to challenge the same insofar as the same related to the acquittal of the accused 3 and 4 of the said offences.
(3.) IN the first appeal, the appellant 1 is represented by the learned counsel Sri thimmarayappa whereas the appellant 2 therein is represented by Mr. Tomy sebastian of M/s. Tomy sebastian and associates, Bangalore and the respondent-state is represented by the state public prosecutor Sri b. r. nanjundaiah. The second appeal having been filed by the state, the learned state public prosecutor Sri b. r. nanjundaiah represented the appellant-state, whereas the respondents 1 and 2 in the said appeal are represented by M/s. Tomy sebastian of M/s. Tomy sebastian and associates, Bangalore.
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