VAMSI KRISHNA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Valiyathura Police Station Crime No.225 of 2016 registered under Section 324 of the Indian Penal Code (in short, "IPC") and Section 3(1)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short, "the Act"). The case is now pending as C.P.No.77 of 2016 on the file of the Judicial First Class Magistrate Court-II, Thiruvananthapuram.

(2.) Prosecution case, in short, is that the petitioner/accused was functioning as an instructor in the Rajeev Gandhi Academy for Aviation Technology, Thiruvananthapuram. Defacto complainant was a trainee in the Academy. Petitioner used to harass him by calling caste name and on 22.12.2015 between 1.15 and 2.15 p.m., he assaulted the defacto complainant from a training aircraft. In that process, the finger ring worn by the petitioner caused injury to the right eye of the defacto complainant. Thereby the petitioner is guilty of the offences mentioned above.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.