ARJUN K AJAYAN 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. 14/12/2023 in Crl.M.P No.3455/2023 passed by the Sessions Court, Kottayam. The appellant is accused No.3 in Crime No.2123/2023 of Kottayam West Police Station.

(2.) The appellant and the other accused are alleged to have committed the offences punishable under Ss. 294(b), 341 and 506(ii) read with Sec. 34 of the Indian Penal Code and Ss. 3(1)(r) and 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act').

(3.) The prosecution allegations are as follows: On 10/11/2023 at about 8.00 p.m, at Parippu the appellant and the other accused intercepted the scooter by which the victim was travelling, brandished a sword stick, showered abusive words on him and intimidated him. The victim is the member of the schedule caste community.