ANANDAN PALANISWAMY Vs. STATE BY

JUDGEMENT

(1.) The appellants have filed this appeal seeking to set aside the judgment dated 18.10.2002 made in S.C.No.33 of 2002 by the learned Additional District Judge cum Fast Track Court No.5, Coimbatore at Tiruppur.

(2.) The appellants are the accused in the case in S.C.No.33 of 2002. The brief case of the prosecution is as follows: While P.W.1 was on duty as the Inspector of the Prohibition Enforcement Wing, on 14.05.2000 at about 15.30 hours, on information, he along with his Team were proceeding for raid at Murugagounderpudhur. When they were came near the Chellampalayam Road, the accused who pelted stone on the Police personnel during the raid conducted on 28.04.2000, came in the opposite direction. On seeing P.W.1 and his Team, the accused tried to run away from the place. On seeing the accused, P.W.1 and his Team chased the accused.

(3.) At that time, the accused pelted stones on P.W.1 and his Team. The accused also took soda bottles from the nearby petty shop and thrown the soda bottles on P.W.1 and his Team. The soda bottles fell on the road and broken into pieces. The second accused also tried to cut P.W.1 on his neck with aruval, however, P.W.1 managed to escape from the blow without any injury. Thus, the accused created panic among the general public. Thereafter, the second accused was secured by the Enforcement Wing, however, the first accused escaped from the scene of occurrence.