SIVALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE accused has filed the Appeal against the order of conviction for the alleged offence under Section 3 (1) (10) of the S. C. /s. T. (Prevention of Atrocities) Act, by the learned Principal Sessions Judge, Tiruvannamalai, who imposed a sentence of three years Rigorous Imprisonment and fine of Rs. 1,000/-, in default, six months Rigorous Imprisonment.

(2.) THE brief facts of the prosecution case are as follows:-

(3.) BEFORE the Trial Court, on behalf of the prosecution, P. Ws. 1 to 7 were examined and Exs. P1 to P5 were marked. On behalf of the accused, no witnesses were examined and no documents were marked. When the accused was questioned under Section 3 (1) (10), S. C. /s. T. (Prevention of Atrocities) Act, incriminating circumstance appeared in the evidence of the prosecution witness. The accused denied the same that the offence alleged against him is false. On consideration of the oral and documentary evidence, the learned Principal Sessions Judge, Tiruvannamalai came to the conclusion that the offence alleged against the accused under Section 3 (1) (10) of the S. C. /s. T. (Prevention of Atrocities) Act is proved and therefore convicted him with three years Rigorous Imprisonment with a fine of Rs. 1,000/-, in default, six months Rigorous Imprisonment. Hence, this Appeal.