ANIL KUMAR K.K. 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.16/2024 of Mala Police Station. The offences alleged against the appellant are punishable under Ss. 448 and 307 of IPC and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case is that on 3/1/2021 at about 5.30 p.m the appellant trespassed into the residence of the victim and voluntarily caused grievous hurt to her by using an axe. The appellant committed the above act with the knowledge that if he by that act caused death of the victim, he would be guilty of murder.