ACHU Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is directed against the order passed in Cr.M.P.No.377 of 2023 dtd. 14/3/2023 by the learned Sessions Judge, Special Court for Trial of Cases under SC/ST (POA) Act, Theni.

(2.) The case of the prosecution is that on 5/1/2023 at about 11.00 p.m., the appellants along with the other accused had attacked the fourth respondent/defacto complainant's son and snatched gold chain and money from him. Hence, the second respondent registered a case against four named persons and five unnamed persons in Crime No.4 of 2023 for the offences under Ss. 147, 324 and 379 IPC. Subsequently, the case was altered into Ss. 294(b), 323, 324 and 147 IPC and Ss. 3(l)(r), 3(l)(s) and 3(2)(va) of SC/ST (Prevention of Atrocities) Amendment Act, 2015.

(3.) The learned counsel appearing for the appellants would submit that the appellants are innocents and they have not committed any offence as alleged by the prosecution, that due to previous motive in fishing rights, the third respondent has lodged the above false complaint and that the appellants have been falsely implicated in this case.