SUKUMARAN @ SUKU Vs. STATE

JUDGEMENT

(1.) Appeal filed under Section 374(2) Cr.P.C. The appellant was charged for offences punishable under Sections 323, 427 and 294(b) I.P.C and Section 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short 'the Act of 1989'). After an elaborate trial, the learned Sessions Judge convicted the appellant for offences punishable under Sections 323 and 427 I.P.C and Section 3(1)(x) of the Act of 1989 and imposed sentences on him. The appellant was acquitted of the offence under Section 294(b) I.P.C. Aggrieved by the conviction and sentence, the appellant has come up in appeal.

(2.) Case against the appellant, as borne out from Ext.P1 First Information Statement and the Final report, is as follows :

(3.) Heard the learned counsel for the appellant and the learned Public Prosecutor.