LAWS(KAR)-2022-8-515

SATHYA Vs. STATE

Decided On August 12, 2022
SATHYA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This appeal is filed under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ['SC/ST (POA) Act' for short]. Appellant is accused No.3 in Spl. Case No.990/2022 on the file of Addl. City Civil and Sessions Judge and FTSC-III, Bengaluru. Since his application under Sec. 439 Cr.P.C., was rejected by the trial court by order dtd. 20/6/2022, this appeal has been preferred.

(2.) The appellant and other accused are facing trial for the offences under Sec. 363, 342 , 376(3), 506, 109, 370, 370A and 201 IPC r/w Sec. 35, 37 and 38 of IPC and Sec. 4,6 and 17 of POCSO Act r/w sec. 3(2)(v) of SC/ST (POA) Act and Sec. 3, 4 and 6 of Immoral Traffic (Prevention) Act and Sec. 75, 77 and 84 of Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) Heard Sri. G.Manivannan, counsel for the appellant and the Government Pleader for respondent no.1. Respondent no.2 has been served with notice, but she has not appeared before the court.