RAKESH Vs. STATE

JUDGEMENT

(1.) The petitioners are A1 to A6 in Crime No.148 of 2023, registered under Ss. 341, 294(b), 302, 506(ii) of IPC and subsequently altered to Ss. 506(ii) r/w 120(b) of IPC. All the petitioners had been remanded to judicial custody on 24/4/2023.

(2.) There are two other accused, who are A7 and A8 and who had been granted bail. All these petitioners had been detained under Tamil Nadu Act 14 of 1982 but subsequently, the detention had been revoked.

(3.) It is the case of the prosecution that A1 and the deceased had previous enmity owing to business and other aspects. On the date of incident, when the deceased was having tea with his wife in a nearby tea shop, all the accused came over there and attacked, leading to the offence under Sec. 302 of IPC.