(1.) SINCE , both the appeals arise out of a common judgment and order of the trial Court, they are heard together and disposed of by this common judgment.
(2.) FOR the sake of convenience, both the accused shall be mentioned with their original numbers, as they stood before the trial Court.
(3.) CRIMINAL Appeal No. 1109 of 2011 is preferred by the original accused No.1, challenging the judgment and order of the learned Additional Sessions Judge, Court No. 14, City Sessions Court, Bhadra, Ahmedabad, Dated : 03.08.2010, rendered in Sessions Case No. 256 of 2009, recording his conviction under Section 302 of the IPC and sentencing to undergo imprisonment for life and to pay fine of Rs.1000/ - and in default to undergo further simple imprisonment for one year. The accused No.1 was also convicted for the offence under Section 135 of the Bombay Police Act, but, no separate sentence were imposed for the said offence.
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