(1.) Since the aforesaid criminal reference and criminal appeals have arisen out of one and the same judgment dated 14.11.14 passed by the learned Additional Sessions Judge, Pipariya, District Hoshangabad in Sessions Trial No.200/10, they are being decided by this common judgment.
(2.) Vide the impugned judgment, the learned ASJ has held that the period between 13.02.10 at about mid-noon and 15.02.10 at about 5:00 p.m. in the agricultural field of Durjan Singh (PW-14) situated nearby village Samnapur the accusedappellants committed gang-rape upon the deceasedprosecutrix, and later murdered her and her companion deceased Deepak in furtherance of common intention to conceal the evidence of gang-rape. Having held so, the learned ASJ has convicted and sentenced the accused- appellants as under:-
(3.) The learned Trial Judge has sent the proceedings for confirmation of sentences of death awarded to the accusedappellants in order to comply with the provisions of Section 366 of the Cr.P.C., whereas being aggrieved by and dissatisfied with the impugned judgment, each of the accused-appellants has preferred a separate appeal under Section 374 Cr.P.C.
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