S. MUTHUKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed to suspend the sentence imposed by the learned I Additional District and sessions Judge(PCR), Thanjavur, in Spl.S.C.No.61 of 2023 dtd. 18/11/2025, and enlarge him on bail pending the disposal of the appeal.

(2.) The case of the prosecution is that the defacto complainant, second respondent herein lodged a complaint against the petitioner for abusing and causing simple injuries to him and also for abusing his daughter in law in filthy language. The petitioner was therefore charge sheeted for the offences under Sec. 294(b), 323 IPC r/w Sec. 3(1) (r)(s) and 3(2)(va) of SC/ST (POA) Act, 1989.

(3.) Before the trial court, on the side of the prosecution, 13 witnesses were examined as P.W.1 to P.W.13 and 15 documents were marked as Ex.P.1 to Ex.P.15. No material object was marked. On the side of the accused, neither witness was examined nor document was marked