P. SAKTHIVEL Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) This criminal miscellaneous petition has been filed praying to suspend the sentence made in judgment dated 06.03.2020 in S.C. No.106 of 2018 on the file of Special Court for SC & ST (POA) Act cases, Namakkal, pending disposal of the above criminal appeal.

(2.) Initially, the petitioner was remanded into judicial custody for the offences under Sections 3(1) (x) of SC/ST (POA) Act, 1989, 294(b) of IPC and 325 of IPC . On completion of trial, the learned Sessions Judge, Special Court for SC & ST (POA) Act Cases, Namakkal has acquitted the petitioner from the offences 3(1) (x) of SC/ST (POA) Act, 1989, 294(b) of IPC and convicted him for the offence under 325 of IPC and the same was taken on file in S.C. No.106 of 2018.

(3.) Further, the petitioner was sentenced to undergo six years rigorous imprisonment and a fine of Rs.1,000/- and also directed to pay a sum of Rs.25,000/- as victim compensation for the conviction under Section 325 of IPC. Aggrieved by the same, the petitioner has preferred the Criminal Appeal in Crl.A. No.253 of 2020.