DHANASEKAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The appellants are arrayed as A-1 and A-2 in S.C.No.301 of 2009 on the file of the learned Special Judge-cum-Principal Sessions Judge, Villupuram. Along with one more accused [A-3], they stood charged for the offences under Sections 341 , 294 , 323 , 506(i) IPC and Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989. By the judgment dated 06.10.2010, the Trial Court convicted them under Sections 323 , 506(i) IPC and Section 3(1)(x) of SC/ ST Act . Further, the Trial Court sentenced them as follows:-

(2.) The case of the prosecution in brief, is as follows:-

(3.) Based on the above materials, the trial Court framed the charges as stated in the first paragraph of this judgment, for which, all the accused pleaded not guilty. In order to prove their case, on the side of the prosecution, 7 witnesses were examined as P.W.1 to P.W.7 and 6 documents were Exhibited as P.1 to P.6.