RAKESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The order dtd. 25/10/2024 in Crl.M.P. No. 3430 of 2024 in S.C.No. 575 of 2014 on the files of the Special Court under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Alappuzha, is under challenge in this appeal filed under Sec. 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'SC/ST (PoA) Act' hereinafter).

(2.) Heard the learned counsel for the appellants, the learned Public Prosecutor as well as the learned counsel appearing for the party respondents 2 and 3, who are the aggrieved persons.

(3.) In this case, at present, the prosecution alleges commission of offences punishable under Ss. 447, 323, 324, 354, 294(b), 506(ii) and 427 read with Sec. 34 of the Indian Penal Code as well as under Sec. 3(1)(x) of the SC/ST (PoA) Act, by the accused persons.