PANDI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PANDI alias Pandian is a sole accused in this case has come forward with this appeal challenging his conviction and sentence passed by the learned first Additional Sessions Judge, Thanjavur, made in S. C. No. 31 of 2002 dated 29-11-2004 convicting him for the offence under section 302, IPC and sentencing him to undergo life imprisonment and also imposing a fine of Rs. 5,000/-, in default, to undergo six months rigorous imprisonment and also convicting him under Section 323. IPC and sentencing him to 15 days simple imprisonment. The learned Trial Judge acquitted him in respect of the charges framed against him under Section 324, IPC (two counts) and under Section 3 (2) (5) of the scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (herein after referred to as 'the Act' ).

(2.) THE accused faced trial under the following backdrop :

(3.) THE prosecution, in order to bring home the charges against the accused examined p. Ws. 1 to 15, filed Exs. P. 1 to P. 16 and marked M. Os. 1 to 4.