V. P. KUPPUSAMY Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed against the Judgment passed by the Principal Sessions Court, Karur in S.C.No.65 of 2014 dated 08.12.2015 acquitting the respondents 2 to 4/accused from the charges under Section 294(b), 294(b) r/w Section 3(1)(g)(r)(s) and 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Ordinance, 2014 and Section 506(i) and 506(ii) of IPC.

(2.) The facts, which gave rise to the filing of the present appeal, are briefly stated herein.

(3.) On the side of the prosecution, 9 witnesses were examined and Exs.P.1 to 11 were marked. No material object was produced on the side of the prosecution and no oral or documentary evidence and material object have been produced on the side of the defence.