K SUBRAMANIAN Vs. STATE REP BY DEPUTY SUPERINTENDENT OF POLICE, SETHIYATHOPE SUB DIVISION, CUDDALORE DISTRICT

JUDGEMENT

(1.) The appellant herein is the sole accused in S.C.No.159 of 2009 on the file of the learned Principal Sessions Judge, Cuddalore. He stood charged for the offences under Sections 341, 294(b), 506(i) of IPC and Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. By a judgment dated 11.07.2011, the trial court convicted the appellant/accused and sentenced as follows:

(2.) The case of the prosecution in brief, is as follows:-

(3.) I have heard the arguments advanced by Mr.V.Krishnamoorthy, learned counsel appearing for the appellant, Ms.T.P.Savitha, learned Government Advocate [Criminal Side] appearing for the State and also perused the records carefully.