GANESHAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgement passed by the Special and Sessions Judge, Pudukkottai, in SC No. 112 of 2012, dated 23.09.2014.

(2.) The case of the prosecution is that on 22.02.2012 when the de-facto complainant was going to attend the Mariamman temple function, due to previous motive the accused abused him by saying his caste name and subsequently, he bite his left ear and thereby caused grievous injury. The Deputy Superintendent of Police attached to Thirumayam Police Station, has filed a final report against the accused examining the witnesses.

(3.) The trial court, on proper appreciation of the evidence both oral and documentary, found the accused guilty, convicted the appellant for the offence under Sections 294, 326 IPC and Section 3(i)(x) of SC/ST Act and awarded the rigorous imprisonment for 3 months and imposed a fine of Rs.1,000/-, in default to undergo imprisonment for one month for the offence under Section 294(b) IPC and 2 years rigorous imprisonment and imposed a fine of Rs. 5,000/-, in default to undergo imprisonment for 6 months for the offence under Section 3(i)(x) of SC/ST Act and 5 years rigorous imprisonment and imposed a fine of Rs.5,000/-, in default to undergo imprisonment for 6 months for the offence under Section 326 IPC and directed to run the sentences concurrently and also directed to pay Rs.15,000/- towards compensation to the de-facto complainant. Aggrieved by the judgement of the trial court, the appellant/accused is before this court.