UDAYAKUMAR Vs. THE STATE

JUDGEMENT

(1.) THE Criminal Appeal is directed against the judgment of conviction and sentence dated 15.05.2007 rendered in Spl.S.C. No. 87 of 2003 by the III Additional District and Sessions Judge(PCR) Madurai, wherein, the accused/appellants were found guilty for the offence under Section 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and were convicted and sentenced to undergo six months rigorous imprisonment each and to pay a fine of Rs. 1,000/ - each in default to undergo one month simple imprisonment each and they were found guilty or the offence under Section 323 of I.P.C. and were convicted and sentenced to pay a fine of Rs. 500/ - each in default to undergo one week simple imprisonment.

(2.) THE case of prosecution briefly is as follows:

(3.) ON considering the oral and documentary evidence, the learned Sessions Judge found the accused/appellants guilty for the offence under Sections 3(1)(x) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, and 323 of I.P.C. and convicted and sentenced them as stated above. Challenging the said judgment of conviction and sentence, the accused have filed this present criminal appeal.