AKHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in Crime No.595 of 2020 of Kanakakunnu Police Station registered for the offences punishable under Sections 341, 294(b) and 323 IPC and Sections 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) The prosecution allegations is that on 12.8.2020 at about 7.45 am, the appellant wrongfully restrained the de-facto complainant while he was proceeding in a scooter along with his friend and abused him by calling his caste name.

(3.) The appellant was arrested on 29.10.2020 and ever since he has been in custody.