(1.) THIS criminal appeal is directed against the conviction and sentence imposed by the learned II Additional District and Sessions Judge (Protection of Civil Rights), Thanjavur, dated 14.6.2002, made in S.C.No.234 of 1998, on the appellant/accused.
(2.) THE case of the prosecution is as under:
(3.) ON 10.8.1995 at 9.45 p.m., the deceased Dhanasekaran was examined by P.W.9 -Dr.Gunaseelan and he issued Ex.P.3 -A.R. Copy. He found the following injuries: