S.SIVAGNANAM Vs. STATE

JUDGEMENT

(1.) The Appellant/Accused has preferred this Criminal Appeal as against the judgment of conviction and sentence imposed on him in S.C.No.134 of 2005 on the file of the learned Principal Sessions Judge of Kancheepuram District at Chengalpattu, dtd. 2/9/2016.

(2.) The brief facts which are necessary to decide this Appeal are as follows:

(3.) The learned Counsel for the Appellant submitted that the judgment of the learned Principal Sessions Judge, Kancheepuram District at Chengalpattu, in S.C.No.134 of 2005 is perverse as the offence under Sec. 417 of Indian Penal Code is not at all attracted as per the ingredients of Sec. 415 of IPC. The learned Counsel for the Appellant invited the attention of this Court to the charges framed against the Appellant/Accused at the commencement of the trial under Ss. 376, 417 of IPC read with 3(1) (xii) of Scheduled Caste/Schedule Tribe (Prevention of Atrocities) Act.