AMANULLAH Vs. STATE

JUDGEMENT

(1.) M. Karpagavinayagam, J.

(2.) TOTALLY, there are six accused. They have been convicted by the trial Court for the offences under Sections 148, 341, 324, 302 read with Section 149, 302 I.P.C. and 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. Challenging the same, A-4 Amanullah filed Criminal Appeal No.981 of 2003 and A-1 to A-3, namely, Mike set Ganesan, Pandalkara Raj, Brandy kadai Pommusamy and A-5 and A-6, namely, Selvaraj and Chinnavan filed Criminal Appeal No.1075 of 2003.

(3.) AT the outset, it would be better to refer to the submissions made by the learned counsel for the parties, with reference to the procedure adopted by the Investigating Officer, in respect of the investigation conducted in the case in counter.