S VELLAIKANNU Vs. STATE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner was examined as P.W.102 in S.CNo.58 of 2001 on the file of the Special Court constituted under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the "Act"), Cuddalore, wherein respondents 5 to 23 were facing trial for the offence punishable under Secs. 147, 148, 341, 323, 427, 506(2), I.P.C., and Sec. 3(1)(x) of the Act, with regard to an alleged occurrence said to have taken place on 19.8.1998, viz., the members of Vanniar Community armed with deadly weapons and entered into the Dalit colony and brutally attacked the Dalit men, women and children, indiscriminately and said to have looted their belongings and caused extensive damage to their properties.