KALAIVANI AND ORS. Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 11.2.2008, passed in Special Sessions Case No.7 of 2007, by the Principal District and Sessions Court (Special Court for SC & ST Cases), Coimbatore, are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that the de-facto complainant by name Vimala, belongs to Scheduled Caste. On 19.4.2006, at about 8.00 A.M., the de-facto complainant has travelled in a bus bearing Route No.3/24. At that time, the first accused has berated against her by using her caste and also attacked on her person. On the same day at about 9.00 P.M., while the de-facto complainant returned to her house in the bus bearing Route No.3F/15C, all the accused have joined together and also berated the de-facto complainant by using her caste and during the course of the second occurrence, the accused 2 and 3 have attacked her. After occurrence, the de-facto complainant has given a complaint and the same has been registered in Crime No.84 of 2006 on the file of the Avinashipalayam Police Station, Coimbatore.

(3.) On receipt of the complaint, the Investigating Officer, who is P.W.16, has taken up investigation and examined the connected witnesses and after completing the investigation, has laid a final report on the file of the trial Court, and the same has been taken on file in Special Sessions Case No.7 of 2007.