VIJAYAKUMAR 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 appellants are accused 1 to 3 in the case registered as Crime No. 1175/2019 of the Chavara Police Station under Sections 294(b), 341, 323, 324 and 506(1) read with 34 IPC and also under Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Act.

(3.) The case against the appellants was registered on the basis of the first information statement given to the police by the second respondent, who is the de facto complainant.