JEYAVEL AND ORS. Vs. STATE

JUDGEMENT

(1.) The appellants before this Court are the accused 1 to 5. They were charged for the offences under Ss. 147, 148, 341, 149, 324, 109, 323 IPC and Sec. 3 r/w 3(1) of Scheduled Castes and Schedule Tribes Attrocities Act, 1989. Totally 7 accused were charge sheeted in this case. During the course of trial, two accused namely Shanmugam and Ranjith @ Ranjith Kumar died.

(2.) The offences against the accused No.1 and the sentence imposed on him are as under:

(3.) The case of the prosecution is that the accused together had attacked P.W.1 to P.W.4 on 16/9/2008 at about 4.00 p.m at near D.R.O. Colony Mosque. During the course of the attack by the accused, P.W.1 to P.W.4 suffered injuries and were admitted in the hospital for treatment. A complaint was lodged and thereafter, First Information Report was registered on 16/9/2008 at about 09.00 p.m and investigation was set in motion. After completion of investigation, the police filed a report charging the accused for various offences as stated above.