VIJAYALAKSHMI Vs. STATE

JUDGEMENT

(1.) The present criminal appeal has been filed by the appellant to set aside the judgment of conviction and sentence dtd. 10/1/2020 passed by the learned Sessions Judge, Special Court for SC and ST (POA) Act, Namakkal, in S.C.No.10 of 2018.

(2.) The appellant is the sole accused in the above referred case. He stood charged for the offence punishable under Ss. 3(1)(x) and 3(1)(ii) of SC/ST (POA) Act, 1989. By judgment dtd. 10/1/2020, the learned Sessions Judge, Special Court for SC and ST (POA) Act, Namakkal, found the accused guilty under Sec. 3(1)(x) of SC/ST (POA) Act and accordingly, convicted her and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.1000.00, in default to undergo rigorous imprisonment for six months. In respect to the charge under Sec. 3(1)(ii) of SC/ST (POA) Act, 1989 the learned Sessions Judge, acquitted the accused. Challenging the said conviction and sentence, the accused is before this Court, by way of filing this Criminal Appeal.

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