MAGESHWARAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This criminal appeal is directed against the order of the learned Sessions Judge, Special Court for Exclusive Trial of cases under SC/ST (POA) Act, 1989, Sivagangai, dated 30.12.2019 made in Crl.MP No.4418 of 2019.

(2.) The case of the prosecution is that the appellant along with other accused assaulted the deceased Kumar by using iron pipe and stick by denigrating his Caste and the deceased sustained multiple injuries and died subsequently.

(3.) The learned counsel appearing for the appellant submitted that the appellant is an innocent person and he has been falsely implicated in this case and he has nothing to do with the alleged occurrence and that the appellant is in jail from 05.11.2019 and he is only the bread-winner of the family.