PRATHEESH R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants are accused Nos.2 and 3 in Crime No.2036 of 2019 of Central Police Station, Ernakulam.

(2.) The prosecution case can be summarised as follows:

(3.) The crime was originally registered for the offence punishable under Ss. 324 read with Sec. 34 IPC. During the course of investigation, the offences under Ss. 326B and 354 IPC and Ss. 3(2)(v) and 3(2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act') were added to the Sec. of offences.