SABIN C. BABY Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in Crime No.1174/2020 of Thamarassery Police Station registered for the offences punishable under Sections 302 and 307 IPC and Section 3(2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) The prosecution allegation is that on 20.12.2020 at 5.10 p.m., the appellant, who is not a member of the Scheduled Caste/Scheduled Tribe, stabbed the deceased, who was a member of the Scheduled Caste, with the intention to kill him and as a consequence, he succumbed to the injuries on the same day. In the incident, the nephew of the deceased also sustained injuries on his left shoulder when he tried to intervene.

(3.) The appellant was arrested on 21.12.2020 and ever since he has been in custody.