PERIYASAMY AND ORS. Vs. STATE

JUDGEMENT

(1.) A-1 and A-2 in the Court of the learned Special Judge/Principal Sessions Judge, Coimbatore are the appellants herein.

(2.) They were prosecuted before the said Judge for their alleged commission of offences under Sections 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 [hereinafter SC&ST (P.A.) Act] and Sections 324 and 448 of IPC. The Trial Court acquitted them from the charge under Section 448 IPC, however, convicted and sentenced them with regard to the remaining charges as under: <FRM>JUDGEMENT_46_LAWS(MAD)7_2015.html</FRM>

(3.) The case of the prosecution runs as under: