STATE Vs. GOVARDHANAN

JUDGEMENT

(1.) While Referred Trial (R.T.) No.3 of 2021 is a reference made by the Sessions Court for Exclusive Trial of Bomb Blast Cases, Chennai at Poonamallee, Chennai 600 056 (for brevity 'the Trial Court') under Ses. 366 Cr.P.C. for confirmation of the death sentence awarded to the appellants in S.C.No.2 of 2020 by judgement and order of conviction and sentence dtd. 26/10/2021, Crl.A.Nos.176 and 285 of 2022 are appeals filed under 374(2) Cr.P.C. by Deepagayathri (A2) and Govardhanan (A1), respectively, challenging the conviction and sentence in the aforesaid Sessions Case.

(2.) The appellants have been convicted and sentenced by the trial Court as under: <FRM>JUDGEMENT_169_LAWS(MAD)9_2022_1.html</FRM>

(3.) At the outset, it is necessary to understand the interserelationship amongst the dramatis personae in this case. Govardhanan (A1) is the husband of Deepagayathri (A2). Raju (D1) and Kalaiselvi (D2) are the parents of the Govardhanan (A1) and parents-in-law of Deepagayathri (A2). Gowthaman (D3) is the younger brother of Govardhanan (A1) and brotherin-law of Deepagayathri (A2). Govardhanan (A1) and Deepagayathri (A2) were living in a joint family along with Raju (D1), Kalaiselvi (D2) and Gowthaman (D3) in D.No.5A, Subbarayan Street, Kaveripakkam, Tindivanam Taluk, Villupuram District. It is an independent house with a small compound and ground plus first floor.