KUMAR Vs. STATE

JUDGEMENT

(1.) Crl.A.No.51 of 2018 has been filed by A2 and Crl.A.No.136 of 2018 has been filed by A1 respectively, challenging the conviction and sentence rendered in S.C.No.4 of 2014 on the file of Sessions Court, Karaikal for the offence punishable under Section 302 r/w 109 IPC and Section 302 IPC respectively.

(2.) The deceased was none other than the husband of A1. A2 is stated to be her paramour. As the deceased objected to the relationship and thus stood as an obstruction, the accused conspired with each other and committed the offence. The deceased was quarreling with A1 on 04.11.2012. Thereafter, on 05.11.2012, A1 made the deceased to take liquor, asked their two sons to sleep in the room, went along with daughter to the upper portion and made the deceased to sleep in the main hall. Thereafter, A1 attacked the deceased at about 21.00 hours with a sickle and murdered him.

(3.) P.W.1 is the neighbour who gave the complaint under Ex.P1 on 06.11.2012 at about 5.30 a.m. In the complaint, P.W.1 has stated that A1 was found crying in the morning hours on 06.11.2012. Upon going to the place of occurrence, the deceased was found dead with cut injuries. On enquiry, he came to know that it was A1, who committed the offence.