BALU Vs. STATE

JUDGEMENT

(1.) The appellants herein are the accused before the trial court in Special S.C. 27/2010 on the file of the Principal Sessions Court cum Special Court, Coimbatore.

(2.) The first appellant was tried for offences under Sec. 3(1)(x) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as "SC and ST" Act) and Sec. 294(b) and 324 of IPC. The other two appellants were tried for offence under sec. 342 IPC. The trial Court convicted and sentenced the accused as below:-

(3.) The case of the prosecution, is as follows:-