LAWS(MAD)-2016-2-77

ELANGOVAN Vs. STATE

Decided On February 16, 2016
ELANGOVAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The sole accused in the Sessions Case No. 79 of 2004 on the file of the learned Special Judge under Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989/Sessions Judge, Perambalur is the appellant.

(2.) The learned Special Judge convicted and sentenced him as under: -

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