O UKKIRAPANDIAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of the learned Special Judge at Chennai under S.C. & S.T. (Prevention of Atrocities) Act, Principal Subordinate Judge, Chennai, in S.C.No.80 of 2009 dated 19.08.2013.

(2.) The charge against the accused/appellant was that on 29.09.2008 at about 7.00 pm, at Door No.16/20, Palani Andavar St, Chintadripet, Chennai, while he was working as Branch Manager of Ashirwath Micro Finance (P) Ltd., assaulted Karpoora Sundara Pandian (P.W.1), kicked him on his chest and insulted him, calling his caste name thereby committed offence under Sec. 3(1)(x) of Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as "SC & ST (Prevention of Atrocities) Act"). Prior to that, on the same day, at 5.30 pm, near 19/1 Dams Road, wrongfully restrained P.W.1 and attacked him thereby convicting for offences under Sections 323 and 341 I.P.C.

(3.) The trial Court, after considering the evidence of P.Ws.1 to 11, Exs.P.1 to P.10, and Ex. D.1, held the accused accused/appellant guilty of offence under Sec. 3(1)(x) of SC & ST (Prevention of Atrocities) Act and acquitted from other charges under Sections 323 and 341 I.P.C.