V. PONNUSAMY Vs. STATE

JUDGEMENT

(1.) The sole accused in the Special Sessions Case in Special S.C. No. 36 of 2007 on the file of the learned Special Judge under Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989/Principal Sessions Judge, Coimbatore challenges his conviction and sentence. The learned Special Judge convicted and sentenced him as under:

(2.) The prosecution case runs as under:

(3.) The learned Special Judge after complying with the statutory formalities, heard both sides, framed charges under Ss. 3(1)(x) Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and under Sec. 506(H) IPC.