SENTHIL & ANR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) After hearing learned counsel for the parties and perusing the relevant record and impugned judgment, we are of the considered opinion that there is no reason to deviate from the concurrent finding of guilt recorded by the two courts below qua the appellants. The next question is about the quantum of punishment. As per Sec. 3(1) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities Act, 1989), the offence committed by the appellants is punishable with imprisonment for a term which shall not be less than six months which may extend to five years and with fine.