MADHAVANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been filed under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'The SC/ST Act' hereinafter). The appellants are accused Nos.1 and 2 in Crime No.1124/2022 of Mala Police Station, where accused alleged to have committed offences punishable under Sec. 3(1)(s) of the SC/ST Act.

(2.) Heard the learned counsel for the appellants. The learned Public Prosecutor also was heard.

(3.) Although notice was served upon the de facto complainant, he did not turn up.