(1.) Both these Appeals arise out of the conviction and sentence recorded by the learned Additional Sessions Judge at Mapusa in Sessions Case No. 9/2010. As such, they are being disposed off by this common judgment.
(2.) The prosecution case may be briefly stated thus:
(3.) On the basis of information received from one Mr. Sheikh Usman about a dead body of an unidentified lady lying near Muddir Kharem Vaddem, an FIR No. 266/2009 was registered against unknown persons on 13th October, 2009 with P.S. Mapusa. During the course of the investigation, the appellants came to be arrested on 30th October, 2010. On completion of the investigation, a charge sheet came to be filed against the appellants and two others before the Judicial Magistrate First Class at Quepem. The case was eventually committed to the Court of Sessions at Mapusa and was registered as Sessions Case No. 9/2010. The JCL has been proceeded against before the Juvenile Justice Board (JJB, for short).
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