VIJAYAN Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) WE are disturbed that in an incident an officer of the law enforcement agency, who went to the scene of occurrence in discharge of his duties lost his life. However, this fact cannot come in the way of our assessing the materials available on record to see if the prosecution has proved its case.

(2.) THE accused were convicted and sentenced as follows by the trial Court.

(3.) ON 17.10.2001 at about 11.00 p.m., the 2nd accused Ponraj lodged a complaint as against Saudhi @ Saudhiraj alleging that the said Saudhiraj belonging to Naicker Community abused him by calling his caste name. A case in Crime No.89 of 2001 on the file of Pudur Police Station for offences punishable under Sections 342, 294(b), 323, 324 of I.P.C. and Section 3(1)(x) of SC/ST Act was registered. The case was later on closed as "mistake of fact".