SUDHEESH 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. 623/2019 of the Wadakkancherry Police Station under Sections 448, 506, 323 and 324 IPC and also under 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.