PALANISAMY GOUNDER Vs. DEPUTY SUPERINTENDENT

JUDGEMENT

(1.) JUDGMENT 1. The petitioners are before this Court to quash the charge sheet laid against them for the offences under Sections 420 , 466 , 468 , 473 and 474 IPC r/w 3(1) (iv) of SC and ST Act , 1989 in Spl.S.C.No.24 of 2010 on the file of the learned District and Session Judge, Coimbatore.

(2.) The case of prosecution is that the first and second accused herein are brothers and the third accused 3 is the son of 1st accused and 4th accused is the son of 2nd accused and they all belong to Gounder community.

(3.) The properties described in S.F.No.518/2, 3 and 4 measuring an extent of 8.87 acres in Puthupalayam Village within the jurisdiction of Avinasi Police Station was assigned to the people belonging to scheduled caste in the year 1934 by the government. The said land was assigned with a condition not to alienate the said property to any person and a conditional patta was issued to that effect. One such patta was issued to one Ponnan Chakkili son of Mara Chakkili. Later it was transferred to the legal heirs of the above said Ponnan Chakkili.