STATE OF KERALA Vs. HASSAN

JUDGEMENT

(1.) THE State challenges the judgment of acquittal passed in c. C. No. 35 of 1994 by the Sessions Court, Ernakulam.

(2.) THE said case involved offence under S. 3 (1) (x) of the scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) THE learned Government Pleader submitted that there is sufficient corroboration to the evidence of PW 1 forthcoming from PW9 though a subordinate of PW1 and that in the circumstances the trial court's judgment is unjustified.