VISHNU SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal is filed under Sec. 14A of the Scheduled and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The appellant is the accused in Crime No. 205 of 2019 of Malampuzha Police Station, Palakkad District. He is alleged to have committed offences punishable under Ss. 366, 376(2)(n), 306(1) of the IPC and Sec. 3(1)(w)(i) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The victim belongs to a Scheduled Caste. The appellant is not a member of Scheduled Caste or Scheduled Tribe. In October 2018, and thereafter, on many occasions the appellant committed rape on the Victim. In March 2019, the appellant threatened the victim that he would spread the photographs of the victim through social media. The appellant committed the above acts on account of the fact that the victim belongs to a Scheduled Caste.

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