VADIVEL Vs. STATE

JUDGEMENT

(1.) A2 in the Sessions Case No. 48 of 2006 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.

(2.) Originally, A1 to A3 were prosecuted for having committed certain offences. The learned Special Judge convicted and sentenced them as under: -

(3.) The case of the prosecution briefly runs as under: