JEYARAMARAJA Vs. INSPECTOR OF POLICE, SATHIYAMANGALAM

JUDGEMENT

(1.) The appeal is today listed without E.B. The appellants have filed this appeal against the judgment dated 23.03.1999 made in Special Case No.20 of 1998 by the learned Special Judge (Principal Sessions Judge), Villupuram.

(2.) The appellants are the accused 1 to 4 respectively, in the case in Special Case No.20 of 1998. The brief case of the prosecution is as follows: P.W.1 belong to Scheduled Caste and the accused does not belong to Scheduled Caste community. On 11.05.1998 at about 4.00 p.m., the accused assembled in the land belonging to one Narayani Ammal in old Chettikulam Village and insulted P.W.1 by calling his caste name. Further, A1 attacked P.W.1 with iron crowbar on his chest, A2 attacked with P.W.1 with wooden log on his left thigh and A3 and A4 also attacked P.W.1 with wooden log on the backside of P.W.1.

(3.) Immediately, after the occurrence, P.W.1 himself went to the Government Hospital and was admitted as inpatient. Thereafter, since no action was taken against the accused, P.W.1 sent a registered complaint on 14.05.1998/ Ex.P1 and the same was received by P.W.7 on 16.05.1998. Immediately thereafter, P.W.7 registered FIR/ Ex.P5/ Cr.No.207 of 1998 under Sections 324, 323 and 506 (ii) of Penal Code r/w. 3(1)(x) of the SC/ST (Prevention of Atrocities) Act, 1989. Thereafter, the case was taken up by P.W.8/ Deputy Superintendent of Police for further investigation. Immediately thereafter, P.W.8 went to the scene of occurrence and prepared Ex.P2/ observation mahazer and rough sketch/ Ex.P6 and also recorded the statements from the witnesses and laid the final report as against the accused on 05.08.1998.