KALAIMANI Vs. STATE

JUDGEMENT

(1.) This Appeal arising out of the order passed by the learned Sessions Judge, Special Court for SC/ST (PoA) Act, Namakkal, in and by which, the prayer for grant of bail to the appellant/A3 is rejected by the learned trial Court.

(2.) Today when the matter came up for hearing, it is seen that the de-facto complainant is served, none appears on behalf of the de-facto complainant.

(3.) The appellant is arrayed as accused 3 in the case. The allegation of the prosecution is that the appellant along with other accused had scolded him using caste name and attacked the defacto complainant with stones. Therefore, the defacto complainant was admitted into hospital.