SWAROOP C 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. The challenge in this appeal is to the order dtd. 3/6/2024 in CRMC No.897 of 2024 passed by the Sessions Court, Kozhikode.

(2.) The appellant is the accused in Crime No.417/2024 of Chevayur Police Station. He is alleged to have committed the offences punishable under Ss. 341, 323 and 324 of the Indian Penal Code and Ss. 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment Act 2015) .

(3.) The prosecution case:-