V. SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) Challenging the judgment of conviction and sentence rendered by the Principal District and Sessions Judge, Cuddalore in S.C.No.156 of 2014, Al to A5 have preferred the present Criminal Appeal.

(2.) The appellants/accused stand convicted and sentenced as under:- <FRM>JUDGEMENT_3_LAWS(MAD)2_2022_1.html</FRM>

(3.) An animosity between two group of persons viz., accused and the victims in the prosecution witnesses on account of help of one Sanjeevi (since deceased) and other injured/victims in the prosecution witnesses for elopement of one Subasri @ Ammu, daughter of Al with one Karthik is said to be the root cause for the offence.