BASHEER .M Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in the case registered as Crime No.73/2020 of the Mannarkkad police station.

(2.) The aforesaid case is registered against the petitioners for the offences punishable under Sections 341 and 323 I.P.C and also under Section 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as 'the Act'), on the basis of the first information statement given to the police by the third respondent.

(3.) The allegation against the petitioners is that, they pushed down the third respondent and his son, who are persons belonging to Scheduled Tribe and thereby they caused them pain. The petitioners are said to be persons who do not belong to any Scheduled Caste or Scheduled Tribe.