SUKUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeal filed under S.374(2) CrPC. The appellant was charged for offences punishable under S.323, S.427 and S.294(b) IPC and S.3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short 'the Act of 1989'). After an elaborate trial, the learned Sessions Judge convicted the appellant for offences punishable under S.323 and S.427 IPC and S.3(1)(x) of the Act of 1989 and imposed sentences on him. The appellant was acquitted of the offence under S.294(b) IPC. Aggrieved by the conviction and sentence, the appellant has come up in appeal.

(2.) Case against the appellant, as borne out from Ext. P1 First Information Statement and the Final report, is as follows:

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