MURUGESAN AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) As against the order of acquittal passed in S.C.No.98/2016 on the file of the Additional District and Sessions Court, Theni at Periyakulam, the de-facto complainant and the State have preferred these Appeals, ie., Crl. Nos.48/2018 and 367/2018 respectively.

(2.) The respondents/accused 1 to 5 have been charged for the offences as under:

(3.) The Accused No.1 is the brother-in-law of the deceased; accused No.2 is the father-in-law of the deceased; A-3 is the mother-in-law of the deceased; A-4 is the aunt of accused No.1; A-5 is the wife of the deceased.