SYAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is before this Court in an appeal under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act aggrieved by the order in Crl.M.P.Nos.210 of 2023 and 212 of 2023 of the Special Court for Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act Cases, Kottarakkara.

(2.) Public Prosecutor states that information as regards this appeal has been given to the victim as required under Sec. 15 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Crl.M.P.No.210 of 2023 was filed by the 3rd accused and Crl.M.P.No.212 of 2023 was filed by the 2nd accused (appellant herein) and the 4th accused in Crime No.1566 of 2023 of Eravipuram Police Station.