NIRMALJIT KAUR,J. - (1.) D.B. Criminal Appeal No.134/2011 has been preferred by the accused - appellants Munna Singh and Pradeep Kumar against the order and judgment dated 30.10.2010 passed by the Additional Sessions Judge (Fast Track) No.1, Jodhpur in Sessions Case No.158/2008 vide which the appellants were convicted for the offence under Section 302 IPC and sentenced for life imprisonment with a fine of Rs. 20,000/- each and in default of payment of fine to further undergo one year's Imprisonment. Similarly they were convicted for the offence under Section 364 IPC and sentenced for life imprisonment with a fine of Rs. 10,000/- each and in default of payment of fine to further undergo one year's Imprisonment. Both the sentences were ordered to run concurrently.
(2.) DB Criminal Appeal No.828/2014 has been preferred by the accused - appellant Ravindra Yadav against the order and judgment dated 17.11.2014 passed by Additional District and Sessions Judge No.4, Jodhpur Metropolitan in Sessions Case No.132/2012 vide which the appellant was convicted and sentenced for life imprisonment under Section 364 and 302/34 IPC with a fine of Rs. 2,000/- on each count and in default of payment of fine to further undergo one month's Rigorous Imprisonment for each offence. Both the sentences were ordered to run concurrently.
(3.) Both the appeals shall stand decided by this common order as the FIR is common.;