K. KARNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Appeal is preferred by the Appellants assailing the 'Judgment, dated December 9th, 2016, in Special Sessions Case No.196 of 2015' (henceforth 'impugned Judgment' for the sake of brevity) passed by the 'learned Sessions Judge, Special Court for Exclusive Trial of Cases Registered under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Villupuram' (henceforth 'Trial Court' for the sake of brevity) in which, they were convicted and sentenced as follows:

(2.) For the sake of convenience, henceforth the Appellants shall be individually referred to as 'A1, A2, A3, A4 & A5' respectively and collectively referred to as the 'Accused'.

(3.) The case of the Prosecution, in brief, is as follows: