RAMASAMY Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this petition to suspend the sentence imposed against him by the learned Sessions Judge, Special Court for trial of offences under SC/ST (POA) Act, Srivilliputhur, Virudhunagar District in S.C.No.5 of 2012 by judgment dtd. 26/6/2023 and to enlarge him on bail pending disposal of the criminal appeal.

(2.) The brief facts of the prosecution case:

(3.) To prove the charge the prosecution examined 21 witnesses as P.W.1 to P.W.21 and marked 8 exhibits as Ex.P1 to Ex.P8 and no MO was marked. On the defence side, no witness was examined and no exhibit was marked.