ANTONY JOB 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 (for short 'the Act'). The challenge in the appeal is to the order dtd. 22/4/2024 in Crl.M.C.No.1183 of 2024 passed by the Sessions Court, Ernakulam.

(2.) The appellant is the accused in Crime No.1591/2023 of Mulavukad Police Station. The appellant is alleged to have committed offences punishable under Ss. 341, 323, 324, 308, 506 IPC r/w Sec. 34 of IPC and Ss. 3(1)(r), 3(1)(s) and 3(2)(v)(a) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Prosecution case:-