P.N. SURENDRAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was the sole accused in the case S.C No. 866/2018 on the file of the Court of Session, Ernakulam.

(2.) The offences alleged against the petitioner were under Sections 294(b) and 506(1) IPC and Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention and Atrocities) Act, 1989 (hereinafter referred to as 'the Act').

(3.) The aforesaid case was based on the final report filed in Crime No. 853/2015 of the Ambalamedu Police Station. The case was registered on the basis of the first information statement given to the police by the de facto complainant.