KUMAR Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) THE appellants are arrayed as A.1 to A.3 in S.C.No.59 of 2002, on the file of the Court of Second Additional Sessions Judge, Tirunelveli District, at Tirunelveli and they stood charged and tried and convicted as follows:

(2.) A .1 to A.3 in respect of the charges framed under Sections 120(b), 147, 148 and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, were acquitted and A.1, in respect of the charge under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, was acquitted.

(3.) THE trial Court further ordered that the sentences of imprisonment imposed on the appellants/A.1 to A.3 shall run concurrently and also ordered set-off under Section 428 of the Code of Criminal Procedure and challenging the legality of the conviction and sentence passed by the trial Court, they preferred this appeal.