RONAL ALEX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Section 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act').

(2.) The appellant is the second accused in the case registered as Crime No.295/2019 of the Aralam police station under Sections 341, 323 and 324 I.P.C and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Act.

(3.) The case against the appellant was registered on the basis of the first information statement given to the police by the additional second respondent, who is the de facto complainant. The material averments in the aforesaid statement are as follows: