M. RABIYA BEGUN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The above Criminal Appeals have taken together, as all of them arising out of the single Order passed by the learned Sessions Judge in S.C. No.87 of 2016 against the Four Accused.

(2.) The Criminal Appeal in Crl.A.(MD) No.165 of 2020 was filed by the First Accused, and the Criminal Appeal in Crl.A.(MD) No.111 of 2020 was filed by the Second & Fourth Accused and Crl.A.(MD) No.112 of 2020 was filed by the Third Accused.

(3.) There are Four Accused in these cases. The First Accused is the husband of the deceased. The Second Accused is the mother of the Accused and Third & Fourth Accused are the brother and sister of the First Accused.