VIPIN 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 accused No.1 in Crime No.984/2024 of Palakkad Town South Police Station. He is alleged to have committed offences punishable under Ss. 115(2), 118(1), 126(2), 296(b), 351(3) r/w 3(5) of BNS and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case as discernible from the impugned order reads thus: