ABHILASH A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act'). The challenge in the appeal is to the order dtd. 9/9/2024 in Crl.M.C.No.422 of 2024 passed by the Sessions Court, Alappuzha.

(2.) The appellant is the sole accused in Crime No.567/2024 of Kareelakulangara Police Station. The appellant is alleged to have committed offences punishable under Ss. 323, 294(b), 406 and 420 of IPC, and Ss. 3(1)(r) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The de facto complainant, the wife of the appellant, belongs to Scheduled Caste Community. The appellant is not a member of Scheduled Caste/Scheduled Tribe community. Their marriage was solemnized on 23/3/2018. They had been living together as husband and wife in the matrimonial home. The appellant misappropriated the assets of the de facto complainant and committed breach of trust. He also voluntarily caused hurt to the victim. The appellant abused the victim by calling her caste name.