KANNAN & ORS. Vs. STATE

JUDGEMENT

(1.) This appeal has been filed against the sentence and order dated 21.12.2012 Principal Sessions Judge) Villupuram Sessions Division, Villupuram.

(2.) It is the case of the prosecution that on 14.06.2009 around 19 hours, at Puthandhur Village, Ramasamy [P.W.1] belonging to Hindu Adi Dravida Community went to collect fodder from the straw that was kept spread by him in the land adjacent to his house and at that time, he ran over a thorn, for which, he was muttering some words cursing himself. At that time, Kannan [A1] who was coming in the opposite direction is said to have questioned Ramasamy [P.W.1] thinking that the latter was abusing him. It is further alleged that Kannan [A1] abused Ramasamy [P.W.1] by calling him by his caste name and further held him by his neck and caused simply injury. On seeing this, Arivazhagan [A2], the son-in-law of Kannan [A1] joined the fray and hit Ramasamy [P.W.1] on his back. When Anjalai [P.W.2], wife of Ramasamy [P.W.1], came to rescue her husband, Backiyaraj [A3] is said to have abused her and kicked her on her abdomen and further threatened and intimidated the couple that they should not allow their cattle to graze in others' fields.

(3.) Heard the learned counsel for the accused and the learned Government Advocate [Crl. side] appearing for the State.