SHAJI VAZHAKKALA 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. 13/6/2024 in Crl.M.C No.1783/2024 passed by the Sessions Court (Special Court for Scheduled caste/Scheduled Tribe(POA)Act cases) Ernakulam.

(2.) The appellant is the accused in Crime No.586 of 2024 of Thrikkakara Police Station. He is alleged to have committed offences punsihable under Ss. 294(b) and 506 of the IPC and Ss. 3(1)(r) and 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case:-