UMARANI Vs. PALANIANDI

JUDGEMENT

(1.) THIS petition is focussed to get set aside the order in granting bail to the first respondent herein by the I Additional District and Sessions Court (PCR), Trichy, in Crl. M. P. No. 417 of 2007 dated 08. 08. 2007 in Cr. No. 220 of 2007 on the file of the Inspector of Police, Somarasan Pettai Police Station, Trichy.

(2.) A re'sume' of facts absolutely necessary and germane for the disposal of this petition would run thus: the police registered the case in Cr. No. 220 of 2007, consequent upon the complaint lodged by one Umarani, the wife of the deceased Purusothaman for the offences punishable under Sections 147, 148, 324 and 302 I. P. C read with Section 3 (2) (5) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

(3.) THE nitty-gritty, the gist and kernel of the complaint is that on 29. 07. 2007 at about 09. 30 p. m. , at Somarasampettai, the accused persons namely (i) Palaniandi, (ii) Periasamy (iii) Rajangam (iv) Balamurugan (v) Raja (vi) Manivel and others, constituted an unlawful assembly with the common object to murder Dalit community people and A. 1 ordered the other accused to stage an attack on the Dalit community people who were there coming near the scene of occurrence and the deceased Purusothaman was one among them and in that attack, the deceased Purusothaman succumbed to his injuries.