C. SAKTHI Vs. STATE

JUDGEMENT

(1.) THIS criminal appeal is preferred against the judgment and sentence dated 28.9.2004 made in Special Sessions Case No.34 of 2004, on the file of the learned First Additional Sessions Judge, (PCR), Tiruchirappalli, whereby the appellant herein stands convicted under Section 3(1)(x) of SC/ST Act and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs.1,000/ - in default, to undergo rigorous imprisonment for two months.

(2.) THE appellant herein and two others faced trial for offence under Section 323 of the Indian Penal Code and 3(1)(x) of the SC/ST Act. While the appellant herein was held guilty as above stated, the other two accused were absolved of all charges.

(3.) THE case of the prosecution is as follows: