PALANICHAMY NADAR Vs. STATE

JUDGEMENT

(1.) The sole accused in the Spl. S.C.No.27 of 2006 on the file of the Special Judge under SC/ST (PT) Act/Principal Sessions Judge, Coimbatore is the appellant.

(2.) The accused has been prosecuted before the said Court for having committed offences under section 3(1) (x), 3(1) (xi) of SC/ST (PA) Act r/w 354 of I.P.C. and Section 323 of I.P.C.

(3.) Ultimately, he was convicted and sentenced as detailed below: <FRM>JUDGEMENT_329_LAWS(MAD)7_2015.html</FRM>