SIVARAMAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) These three appeals are directed against the judgment passed by the learned Special Judge-cum-Chief Judicial Magistrate, Virudhunagar District at Srivilliputhur in Spl.C.C.No.1 of 2006 dated 25.03.2008. The appellants herein are Thiru. Sivaraman(A1)-Village Administrative Officer, Thiru.Velusamy(A2)-Village Assistant and Thiru.Guruviah(A3), Village Assistant working within the jurisdiction of Poovani Village, Srivilliputhur District.

(2.) The brief facts of the case leading to the appeal are as under:

(3.) Since the appeals are arising out of the same judgement of the trial Court, common judgment is rendered after hearing the learned counsel for the appellants and the respondent/State.