MOHAMMED SHAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings in S.C.No.815 of 2021 on the files of the Special Court for SC/ST (POA) Act cases, Manjeri on the ground of acquittal of the co-accused.

(2.) Altogether there were three accused. The petitioner is the second accused. The offences alleged against the petitioner are punishable under Ss. 323, 354 and 447 r/w Sec. 34 of IPC and 3(1)(X)(XI) of SC/ST (POA) Act. Accused Nos.1 and 3 faced trial in S.C.No.174 of 2002 and they were acquitted. The case against the present petitioner was split up and renumbered as S.C.No.815 of 2021.

(3.) Now, the de facto complainant has been impleaded as the second respondent. The 2nd respondent entered appearance through counsel. An affidavit sworn in by her is also produced.