K. RAGUPATHI Vs. STATE

JUDGEMENT

(1.) By the impugned judgment, the appellant was convicted for offence under Section 3(1)(x), 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 [for short "SC & ST (PA) Act"] and under Section 354 of the IPC and sentenced to undergo six months' rigorous imprisonment and to pay a fine of Rs.2,000/- for each offences, in default, to undergo two months simple imprisonment for each of the offences and the appellant was found guilty on 6 charges and aggrieved by the same, this Appeal is filed.

(2.) The appellant was charge sheeted for the offence under Section 3(1)(x) of the SC & ST (PA) Act on four charges and was charge sheeted for the offence under Section 354 of the IPC on six charges and for the offence under Section 3(1)(xi) of the SC & ST (PA) Act, in respect of 3 charges, the trial Court found him guilty for the offence under Section 3(1)(x), 3(1)(xi) of the SC & ST (PA) Act and also found him guilty under Section 354 of the IPC.

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