MURUGESAN S/O SAMIAPPAN Vs. STATE BY THE INSPECTOR OF POLICE SRIMOOSHNAM POLICE STATION CUDDALORE DISTRICT

JUDGEMENT

(1.) The Appellants are the accused No.1 to 3 in SC No.12 of 2010 on the file of Principal Sessions Judge, Cuddalore, wherein as many as 9 charges were framed against them as detailed below.

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

(3.) On hearing the hues and cries of PW 1, PW 2 came and rushed to the risk of PW1. But the first accused had assaulted the PW 2 by using the same iron door of electrical junction box (M.O.2). In the mean time, the 2nd accused assaulted the PW 2 on his forehead, by using the iron rod. On seeing the said occurrence, PW 6 to PW 11, who are incidentally present in the market place, intervened but they were also assaulted by the accused through MO.1 and M.O.2 and having been abused in filthy words by referring to the caste, insulted them on account of untouchability. Moreover, at the time of occurrence, PW 12 to PW 19, who were the women force belonging to the Scheduled Caste Community alighted from the bus near to the place of incident to go to other place and saw the incident and when they came there, all the accused abuses them on account of untouchability by referring their caste and scolded in filthy words and chase them to go away from that place.