- (1.) Leave granted.
(2.) Krishnan has filed this appeal against the judgment and order dated 07.02.2006 passed by the Division Bench of the Madurai Bench of the High Court of Madras in Criminal Appeal No. 826/1996, confirming the conviction and sentence for life in respect of the offence committed under Section 302 read with Section 34 of the Indian Penal Code [for short "the IPC"] in Sessions Case No. 41/1996 dated 30.08.1996 awarded by the learned Sessions Judge, Sivaganga.
(3.) Three accused - Krishnan [A-1], Tamilarasi [A-2] and her husband Muthuraman [A-3] were charged in Sessions Case No. 41/1996 on the file of the Court of Principal Sessions Judge, Sivaganga. A-1 and A-2 were tried under Section 302 read with Section 34 of the IPC and Section 380 of the IPC. A- 3 was tried under Section 414 of the IPC. The learned trial Judge held A-1 and A-2 guilty under Section 302 read with Section 34 of the IPC and sentenced them to imprisonment for life. All the accused were acquitted of the charges under Sections 380 and 414 of the IPC. A-1 challenged his conviction and sentence before the High Court in Criminal Appeal No. 816/1996 whereas A-2 preferred Criminal Appeal No. 249/1998.;