DEIVASIGAMANI Vs. STATE

JUDGEMENT

(1.) The appellant nos.1 to 5 are arrayed as A~1, A~3, A~4, A~6 and A~7 respectively in S.C.No.315 of 2009 on the file of the learned Principal Sessions Judge, Cuddalore. They stood charged for the offences under Sections 147, 148, 324 of IPC and Sections 3(1)(x) and 3(1)(xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. After filing of the appeal, since the first appellant [A~1] was died, the charges framed against him is closed as abated. By a judgment dated 28.06.2011, the trial court convicted the appellants as follows:

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

(3.) I have heard the arguments advanced by Mr.S.Ashok Kumar, learned Senior Counsel for Mr.P.Palaninathan, learned counsel appearing for the appellants, Mr.G.Raman, learned Government Advocate [Criminal Side] appearing for the State and also perused the records carefully.