(1.) This Criminal Appeal has been filed by Accused No.1 and 2, challenging the conviction and sentence imposed upon them vide judgment dtd. 6/4/2017 in S.C.No.204 of 2015 on the file of the learned II Additional District and Sessions Judge cum Mahila Court (Fast Track Mahila Court), Tiruppur District.
(2.) (i). It is the case of the prosecution that the first appellant is the husband of the deceased whose marriage took place five years before the occurrence; that they had a daughter who was aged four years; that one year before the occurrence, the first appellant suspecting that the deceased had illegal relationship with a neighbour by name Arun Kumar, quarrelled with the deceased; that thereafter, the first appellant and the deceased shifted their residence to Coimbatore; that at that time, the first appellant developed intimacy with the second appellant; that on 17/2/2015, the first appellant took the deceased, their daughter and the second appellant and started living together; that the deceased quarrelled with the first appellant and objected to his having the second appellant in the house; that on 18/2/2015 at about 9.30 p.m., the deceased quarrelled with the first appellant as she found both the appellants sharing the bed; that she attacked the second appellant; that the second appellant in turn attacked the deceased with hands; that the deceased attacked the first appellant also; and that the first appellant thereafter took a wooden log and attacked the deceased on the head and other parts of the body, strangulated her neck and thereby caused her death.
(3.) Heard Mr.S.Mohamed Ansar, the learned counsel for the appellants, and Mr.A.Gokulakrishnan, the learned Additional Public Prosecutor for the respondent/State.