A Court in Italy is defending its conviction of 2 young tourists from California for the 2019 murder of an unarmed Italian plainclothes Police officer on a Rome street, dismissing arguments of self-defense as patently implausible.

On Tuesday, Lawyers for the defendants were provided copies of the written motivation for the Rome Court's May 5 convictions & life sentences for Finnegan Lee Elder, 21, and Gabriel Natale-Hjorth, 20.

Italian Courts are required, within ninty days of a verdict, to formally detail in writing why they decided on verdicts & punishment, with their rationale forming the basis of eventual appeals by defense or prosecutors.

Lawyers for the defendants were studying the document & didn't immediately comment on appeal prospects.

In a 346-page document signed Monday by presiding trial Judge Marina Finiti, the court rebuffed defense arguments that the defendants didn't know they were being approached by police officers near their hotel in the early hours of July 26, 2019. It rejected that the victim, Carabinieri Vice Brigadier Mario Cerciello Rega, 35, who had recently returned from his honeymoon, or his plainclothes partner did not identify themselves as police.

Cerciello Rega was stabbed eleven times by Elder & the partner, Officer Andrea Varriale, was slightly injured in a scuffle with Natale-Hjorth before the Americans ran back to their hotel.

The defendants were convicted of homicide, attempted extortion, resisting a public official & carrying an attack-style knife without just cause.

In Italy, an accomplice in an alleged murder can also be charged with murder without materially doing the slaying. Both defendants have started serving life sentences, Italy's harshest punishment.

Elder testified that Cerciello Rega attacked him without cause & was trying to strangle him, so he pulled out a knife he carried for his own protection & stabbed the officer repeatedly to break free.

The Court wrote, “How can the court not ask itself why Vice Brigadier Cerciello, in service for more than 20 years, about whom all spoke of his professionalism, his dedication to work, his experience on the streets, his humanity, ought to have strangled Elder as the defendant contended?"

The Court was scathing in its dismissal of key defense arguments, adding, “And if the intention of the two officers was to kill, why would Varriale not have done the same thing with Natale, leaving alive an inconvenient witness?”

The officers were following up on a reported extortion attempt allegedly concocted by the Americans after a bid to buy cocaine in a Rome's Trastevere nightlife district that transpired a few hours before the stabbing.

The defendants testified they had paid 80 Euros ($96) for the drug but didn't receive it. In reprisal, the Americans snatched a knapsack belonging to the botched deal's go-between & demanded money & cocaine in exchange for returning the bag & cellphone it contained.

Both Americans testified they thought Cerciello Rega & Varriale were thugs or mobsters who showed up at the arranged rendezvous spot instead of the go-between & acted in self-defense.

Varriale testified that both officers went to the rendezvous without their service weapons & that both showed their police badges & told the Americans they were officers.

“In the end, the only protection (the unarmed officers) had at the moment was precisely that badge,” the court wrote, noting that Cerciello Rega's bloodstained wallet was later found.

The Court wrote, “Vice Brigadier Cerciello can't offer his version, but his martyred body speaks for him & attests to the murderous fury of Elder".

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