CHELLAMMAL Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment of conviction and sentence, dated 26.11.2002 in S.C.No.200 of 2001 on the file of the Principal Sessions Court, Chengalpattu, whereby the appellant-accused was convicted for the offence under Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.1,000/-,in default, to undergo simple imprisonment for two months.

(2.) The respondent-Deputy Superintendent of Police, Madurantakam, filed charge sheet against the appellant-accused for the offence under Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The case of the prosecution is as follows: