HARIRAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal has been preferred against Judgment dated 26. 09. 2000, in S. C. No. 211 of 2000, on the file of the Special Judge (Principal Sessions Judge), Villupuram Sessions Division, Villupuram.

(2.) THE short facts of the prosecution case relevant for the purpose of deciding this appeal are as follows:-

(3.) WHEN incriminating circumstances were put to the accused they denied their complicity with the crime. The learned trial judge after going through the oral and documentary evidence adduced before him, has come to the conclusion that the guilt against the accused has been proved beyond any reasonable doubt and accordingly convicted A1 under Section 3 (1) (x) of SC/st (PA) Act, 1989, and sentenced A1 to undergo RI for six months and to pay a fine of Rs. 100/- with default sentence and convicted A2 to A4 under Section 3 (1) (x) r/w 8 (b) of SC/st (PA) Act, 1989, and A2 to A4 were sentenced to undergo six months RI and to pay a fine of Rs. 100/- each with default sentence and convicted A1 to A4 under Section 3 (1) (x) r/w 8 (b) of SC/st (PA) Act, 1989, and under section 323 IPC (2 counts), and sentenced A1 to A4 to undergo six months RI each and also to pay a fine of Rs. 100/- each with default sentence and also sentenced to undergo one month SI under each count for offence under Section 323 IPC (2 counts ). The sentences were ordered to run concurrently. Aggrieved by the findings of the learned trial Judge, the accused have preferred this appeal.