SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) Accused 1 to 8 in S.C.No.42 of 1996 on the file of learned Additional Sessions Judge, Pudukkottai are the Appellants. By the judgment dated 02.08.1996, the Appellants / Accused 1 to 8 were convicted for various offences and sentenced to undergo imprisonment.

(2.) Case of the prosecution could briefly be stated thus:- A.2 - Rajendran, A.3 - Shumugam and A.4 - Ezilraju are the sons of A.5 - Palsamy. A.6 - Muthukaruppan, A.7 - Murugaiah and A.8 - Palanivelu are brothers. P.W.1 - Duraikkannu is having a Tea Shop and Petty Shop in Othakkadai and residing in the same place.

(3.) Enmity. Both families of the Accused and P.W.1 are inimical towards each other due to 'Jallikkattu' (k";R tpul;L) function, which happened about twenty years ago. Further, there was also dispute with regard to enjoyment of the Well. A Criminal Case was also registered against the elder brother of P.W.1 and he was acquitted. About 17 years prior to the occurrence, a girl was taken away by the Accused party and the prosecution witnesses are inimical on that score also.