P ANNAMALAI Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred by the complainant-P.W.1 in S.C.No.96 of 2002 on the file of the Special Judge for Prevention of (SC & ST) Atrocities Act, (Principal Sessions Judge), Dharmapuri at Krishnagiri. On the basis of the complaint preferred by P.W.1 under Ex.P.1 P.W.10 has registered a case under Section 3(1)(x) of the Prevention of (SC & ST) Atrocities Act.

(2.) ON the appearance of the accused on summons, the learned Sessions Judge has furnished copies under Section 207 of Cr.P.C., and the charge under Section 3(1)(x) of the Prevention of (SC & ST) Atrocities Act was framed and when questioned, the accused pleaded not guilty. Before the trial Court P.W.1 to P.W.11 were examined and Ex.P.1 to Ex.P.10 were marked.

(3.) P.W.11 is the Investigating Officer, who had visited the place of occurrence on 13.1.2000 and prepared Ex.P.7 is the observation mahazar and had drawn Ex.P.10-rough sketch in the presence of P.W.6. He had arrested all the accused on 24.1.2001 and produced them before the court for judicial remand. After getting the community certificate for the complainant as well as for all the accused from the Deputy Tahsildar concerned, he had examined the witnesses and recorded their statement and after completing the formalities, has filed the charge sheet against the accused on 2.2.2001.