RENJITH M.T 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 sole accused in the case registered as Crime No.490/2019 of the Sreekandapuram police station under Sections 341, 324 and 326 I.P.C and Sections 3(1) (s) and 3(2)(va) of the Act.

(3.) The case diary reveals that the offence punishable under Section 3(1)(s) of the Act was subsequently deleted.