T.AMARNATH GOUD,J. - (1.)Heard Mr. S. Lodh, learned counsel appearing for the appellant as well as Mr. Ratan Datta, learned PP assisted by Mr. S. Debnath, learned Additional PP appearing on behalf of the respondent.
(2.)Both the appeals are taken up for disposal by a common judgment since the impugned judgment and order dtd. 17/3/2021 arose out of same charges framed against both the accused-appellants.
(3.)Both the appeals emerged from the judgment of conviction and sentence dtd. 17/3/2021 delivered in S.T. 07 of 2019 by the learned Sessions Judge, Gomati Judicial District, Udaipur, Tripura. By the said judgment, the appellants had been convicted under Sec. 302 read with sec. 34 of the IPC and sentenced them to suffer rigorous imprisonment for life and to pay a fine of Rs.5,000.00 each with default stipulation.
;