(1.) The Appellant in Crl.A.(MD)No.453 of 2018 is the Accused No.2 and the Appellant in Crl.A.(MD)No.454 of 2018 is the Accused No.1 in S.C.No.17 of 2016 on the file of the Additional District [Fast Track] Court, Theni. Both the accused were tried for the offence under Section 302 r/w. 34 IPC. The trial Court, by its Judgment dated 10.09.2018, found the appellants / accused guilty for the offence under Sections 302 r/w. 34 IPC, convicted and sentenced them to undergo life imprisonment, with a fine of Rs.5,000/-, in default, to undergo six months simple imprisonment. Aggrieved over the same, the appellants have been preferred the instant appeals.
(2.) Since both the appeals arise out of the same Sessions Case, both the appeals are taken up together for hearing.
(3.) For the sake of brevity and clarity, the parties will be referred to as per rank before the trial Court.
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