EGGYA Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.86 of 2009 on the file of the learned Principal Sessions Judge, Special Court for Scheduled Caste and Scheduled Tribe Act Cases, Villupuram. He stood charged for offence under Sec. 302 I.P.C and Sec. 3(2)(v) of "The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, (hereinafter referred to as "the SC/ST Act"). By judgment dated 12.02.2010, the trial Court convicted the accused for offence under Sec. 302 I.P.C. read with Sec. 3(2)(v) of the SC/ST Act, and sentenced him to undergo imprisonment for life. Challenging the said conviction and sentence, the accused/appellant is before this Court with this Criminal Appeal.

(2.) The case of the prosecution, in brief, is as follows :-

(3.) We have heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State and we have also perused the records carefully.