NIJIL U.S. 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.256/2024 of Cheranalloor Police Station. The offences alleged against the appellant are punishable under Ss. 509, 451, 354, 341, 323 of the Indian Penal Code and Ss. 3(1)(w) and 3(2)of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case is that on 20/4/2024 at 11.00 pm, with an intention to outrage the modesty of the defacto complainant who belongs to the scheduled caste community, the appellant trespassed into her residence. He voluntarily caused hurt to her and used criminal force to her with intent to outrage her modesty.