K. MURUGANANDAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellants/ accused to set aside the judgement of conviction imposed in S.C.No.196/2003 on the file of the learned Principal Sessions Judge, Namakkal, dtd. 28/3/2012.

(2.) The Appellants were arrayed as Accused Nos.1, 3 to 6 and 8 to 10 before the trial Court.

(3.) The first accused was the husband of Dhamayanthi who is the de facto complainant / PW.1, A2 and A3 are the father and mother of the first accused. The second accused died during the pendency of the trial. A4 is the younger mother of A1, A5 was the husband of A4. A5 also died during the pendency of the Appeal. A6 is the elder brother of A1. A7 is the relative of A-1 and who got acquitted. A8 is the second wife of A1 and A9, A10 are the parents of A8.