SURESH AND ORS. Vs. STATE

JUDGEMENT

(1.) Accused 1 to 8 in S.C.No.374 of 2010 on the file of the Assistant Sessions Court, Chennai, have preferred this criminal appeal, challenging the judgment and order dated 02.01.2012 passed therein.

(2.) It is the case of the prosecution that on 19.10.2009, Suresh (A1), Kumar (A2), Palani (A3), Raji (A4), Kuttari @ Balamurugan (A5), Durairaj (A6), Venkatesan (A7) and Ravichandran @ Ayyappan (A8), were armed with sticks and knives, formed themselves into an unlawful assembly and entered the house of Giri (P.W.1), caused damage to a harvesting machine, tube light, three vehicles parked therein, a fish tank and further threatened Giri (P.W.1) that he will be eliminated and went away in their motorcycles.

(3.) Heard Mr.A.Sirajudeen, learned Senior Counsel representing Mr.J.Deliban, learned counsel on record for the appellants and Mr.G.Ramar, learned Government Advocate (Crl. Side) appearing for the respondent State.