M. BALAJI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Convicted sole accused is the appellant herein.

(2.) The respondent police filed charge sheet against the accused punishable under Sec. 294(b), 352, 354 of IPC read with 3(1)(x) and

(3.) (1)(xi) of the SC/ST (POA) Act. After the trial, the learned Special Sessions Judge for SC/ST (POA) Act, Villupuram, has convicted the accused, as under. <IMG>JUDGEMENT_138_LAWS(MAD)6_2023_1.jpg</IMG> The sentences are directed to run concurrently and hence, the appeal The sentences are directed to run concurrently and hence, the appeal. 3. The learned counsel for the appellant/accused could contend that there is a delay and as per the evidence of PW1, offence under the SC/ST (POA) Act is not made out and there is no corroboration by the independent witnesses and furthermore, the alleged occurrence ought not to have taken place, since the distance between the two houses are too large for visibility and the suggestive case of the defence was not considered in the proper perspective and hence, prayed for allowing the appeal and acquitting the appellant.