A.JEYAKUMAR Vs. STATE

JUDGEMENT

(1.) These Criminal appeals have been filed by A1 and A2 against the judgment and order of the learned Sessions Judge, Mahalir Neethimandram, Fastrack Mahila Court, Thoothukudi, made in S.C.No. 460 of 2015, dtd. 20/8/2019, convicting and sentencing the appellants in the following manner: <FRM>JUDGEMENT_145_LAWS(MAD)10_2022_1.html</FRM>

(2.) The case of the prosecution is that the deceased and A1 had an affair and the deceased had separated from her husband and was living with her daughter (P.W-2). A2 is the friend of A1. A1 developed suspicion against the deceased and used to fight with her. Hence, the deceased informed A1 not to come to her house and a complaint was also given by her to P.W-14 based on which, a CSR receipt was given,which was marked as Ex.P9.

(3.) The further case of the prosecution is that this resulted in a strong motive for A1 and he, along with A2, is said to have attacked the deceased on 29/4/2014 at about 6.00 a.m. with aruval(M.O.2 and M.O.3).