The case originated from a heinous multiple homicide in Kerala, where M.A. Antony, also known as Antappan, was found guilty of the premeditated murders of six family members in Ernakulam ... using various lethal means. While the Trial Court imposed a death sentence, subsequently upheld by the High Court of Kerala and the Supreme Court, the appellant subsequently submitted a review petition, contending that his socio-economic status, absence of prior offenses, and potential for rehabilitation were insufficiently evaluated.