(1.) Since both the above criminal appeals have arisen out of one and same judgment dtd. 19/2/2015 passed by the learned Sessions Judge, Baikunthpur in Sessions Trial No.70/2014 and since common question of fact and law is involved in both the appeals, they have been clubbed together, heard together and are being disposed of by this common judgment.
(2.) These two criminal appeals have been preferred by the accused / appellants under Sec. 374(2) of the CrPC against the impugned judgment convicting them for the offences punishable under Ss. 302 and 120B of the IPC and sentencing them to undergo imprisonment for life with fine of ? 1,000/- each, in default, to further undergo rigorous imprisonment for two years on both counts.
(3.) Appellant in Cr.A.No.920/2015 namely, Mahendra Rajwade (A-1) and appellant in Cr.A.No.340/2015 namely, Dhansai @ Giri (A-2) have assailed their conviction for offences under Ss. 302 and 120B of the IPC by way of these appeals.
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