HARI @ HARIKRISHNAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) These Criminal Appeals have been filed by A1 and A2, challenging the judgment dtd. 26/8/2019 in S.C.No.171 of 2015, on the file of the learned VI Additional Sessions Judge, Chennai.

(2.) (i) Crl.A.No.699 of 2019, has been filed by A1, who was convicted by the trial Court for the offence under Sec. 302 r/w 34 of the IPC and sentenced to undergo life imprisonment (no fine amount was imposed).

(3.) (i) The gist of the prosecution case is that A1-Jeyabharathi @ Bharathi @ Jeba [appellant in Crl.A.No.699 of 2019] was the wife of the deceased Karthik; that she had an illicit relationship with A2-Hari @ Harikrishnan [appellant in Crl.A.No.679 of 2019]; that since the deceased objected to the said relationship, A1 and A2 decided to do away with the deceased with the help of two other accused who were juveniles at the time of the occurrence; that on 30/9/2014, A1 called the deceased to the Marina Beach opposite to Vivekanandar Illam; that she had also called A2, who in turn called his friends, the juvenile accused; that at about 7.15 p.m., A1 pretended to have a heated conversation with the deceased; that she signalled to the other accused; that A2 and the juvenile accused stabbed the deceased with the knife on the neck and chest indiscriminately; and that the deceased succumbed to the injuries.