SUNIL 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. The challenge in this appeal is to the order dtd. 9/8/2024 in Crl.M.P No.2470/2024 passed by the Sessions Court, Kottayam.

(2.) The appellant is the sole accused in Crime No.874/2024 of Kottayam East Police Station. He is alleged to have committed the offences punishable under Ss. 294(b) and 323 of IPC 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 (for short 'the Act').

(3.) The prosecution case as discernible from the impugned order is as follows: