SAJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is at the instance of the sole accused in Crime No.268/2026 of Sooranadu Police Station, Kollam, seeking the following prayer:

(2.) Heard the learned counsel for the appellant/accused and the learned Public Prosecutor in detail and also heard the learned counsel appearing for the de facto complainant, who is the victim.

(3.) In this case, the prosecution alleges commission of offences punishable under Ss. 126(2), 296(b), 115(2), 118(1) and 117(2) of the Bharatiya Nyaya Sanhita, 2023 (for short, 'the BNS ' hereinafter) and under Ss. 3(1)(s) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the SC/ST (POA) Act ' hereinafter), by the appellant/accused.