SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this appeal is to the order in Crl.M.P. No.94/2024 dtd. 18/1/2024 passed by the Sessions Court, Pathanamthitta. Notice has been served on the victim through the Public Prosecutor.

(2.) Heard the learned counsel for the appellant and the learned public prosecutor.

(3.) The prosecution case is that on 27/12/2023 with the intention to insult and defame the Hon'ble Minister for Devaswom Sri. K Radhakrishnan in connection with his visit at Sabarimala Ayyappa Temple, the appellant posted a comment in a Facebook group named 'FFC FAN FIGHT CLUB' along with the photograph of the Minister. The comment contains abusive words using the caste name of the Hon'ble Minister. The post was uploaded with intend to defame the Minister and to create enmity among different groups based on caste and community with an ulterior motive to disturb the public tranquility.