RENJINI Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal arises out of dismissal of Crl.M.C No. 2096/2022 dtd. 14/10/2022 on the file of Special Court, Thodupuzha for Trial of Cases under Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, (herein after referred as SC/ST (POA) Act, for convenience).

(2.) Though notice was issued to the defacto complainant through the Station House Officer, the defacto complainant did not turn up.

(3.) Heard the learned counsel for the appellant, the counsel for the defacto complainant as well as the learned Public Prosecutor.