UNNIKRISHNAN P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The appellant is the accused in Crime No.1442/2023 of Manjeri Police Station. The offences alleged against the appellant are punishable under Ss. 324 and 307 of the Indian Penal Code and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case is that on 1/12/2023 at 8.00 p.m, the appellant stabbed the defacto complainant, who belongs to the scheduled caste, with a sharp edged weapon with an intention to murder him and caused serious injury to him.