SANDEEP SAJU 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 Act' for short) r/w Sec. 483 of the Bharatiya Nagarik Suraksha Sanhitha, 2023. The challenge in this appeal is to the order dtd. 4/7/2024 in Crl.M.P.No.2224 of 2024 passed by the Special Court for the trial of the offences under the Scheduled Castes and the Scheduled Tribes (POA) Act, Alappuzha.

(2.) The appellant is the accused in Crime No.148 of 2017 of Haripad Police Station. He is alleged to have committed the offences punishable under Sec. 302 of IPC and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (POA) Act.

(3.) The appellant,on 24/1/2027 at 5.30 p.m., due to previous animosity towards one Ullas, the de facto complainant, who belongs to a Scheduled Caste, stabbed on his chest, hand, leg and stomach with a knife causing fatal injuries. On 31/1/2017, the de facto complainant succumbed to injuries.