ATHIMULA GOUNDER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal is preferred by accused 1 and 2, who are the husband and wife, challenging the conviction and sentence passed against them by the learned special Judge in S. C. No. 28 of 1998 by the judgment dated 8-3-1999, whereby both the accused were found guilty under Section 3 (1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sentenced to undergo one year rigorous imprisonment each.

(2.) THE prosecution case in brief is as follows :

(3.) DURING the course of the trial, the prosecution. In order to prove its case, examined P. Ws, 1 to 8 and filed Exs, P1 to P6,