MUTHUKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) These criminal appeals have been filed in the following manner:

(2.) These appeals have been filed against the judgment of the Additional District and Sessions Judge, Dindigul, made in S.C. No. 83 of 2018 dtd. 9/10/2023, wherein the appellants were convicted and sentenced in the following manner:

(3.) The case of the prosecution is that A1 is the husband of A5 and brother of PW1. A2 is the son and A6 and A7 are the daughters of PW1. A3 is A1's sister's son and A4 is the relative and uncle of the deceased Periyasamy (D2). The deceased Kannan (D1), who is the son of PW1 and PW2, was married to A7 and one of those days, when he went to the house of A1, he saw A1 and A7 in a compromising position. Hence, he quarrelled with A1 and A7. Hence, a panchayat was held and it is stated that a customary divorce was effected between D1 and A7. In this panchayat, D2 is said to have supported D1 and his parents and therefore, the accused persons developed enmity against both D1 and D2. After the customary divorce, A7 was married to another person and D1 had gone to Chennai for work.