ABDUL SALAM O.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in the case registered as Crime No.253/2019 of Chittarikkal police station under Sections 341, 324, 308 and 294(b) read with 34 I.P.C and also under Sections 3(1)(s) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as 'the Act').

(2.) The case against the petitioner and the other accused has been registered on the basis of the first information statement given to the police by the de facto complainant.

(3.) As per Annexure-A1 first information report and Annexure-A1(a) the first information statement produced by the petitioner, the name of the de facto complainant is Raju, S/o.Sankaran. However, the petitioner has impleaded one Rahul as the third respondent in the petition.