RASU @ RAGHUNATHAN Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 23.11.2007 passed in Special Sessions Case No.6 of 2007 by the Principal and Sessions Court, Coimbatore, are being challenged in the present Criminal Appeal.

(2.) The consistent case put forth on the side of the prosecution is that the defacto complainant by name Ravi belongs to Scheduled Caste, whereas the accused belongs to some other caste. On 18.5.2005 at about 3.30 p.m., while the defacto complainant has been writing on the wall of Velusamy with his permission, the accused questioned the same by way of using the caste of the defacto complainant and thereby attacked him and he also caused damage to the tune of Rs.450/-. After occurrence, the defacto complainant has given Ex.P.1, complaint and the same has been registered in Crime No.446 of 2005.

(3.) On receipt of Ex.P.1, the Inspecting Officer, viz, P.W.10 has conducted investigation, examined connected witnesses and after completing the same, laid a final report on the file of the District Munsif cum Judicial Magistrate Court, Palladam and the same has been taken on file in P.R.C.No.15 of 2005.