BINU Vs. STATE OF KERALALABIC

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the accused in Crime No.257 of 2018 of the Mulanthuruthy Police Station. In the aforesaid Crime, he is accused of having committed offences punishable under Sections 376(1) and 376(2)(n) of the IPC and Sections 3(2)(V) and 3(1)(w)(i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The 2nd respondent is the member of Scheduled Caste and the 3rd respondent is her father. The prosecution allegation is that on a false promise of marriage, the petitioner persuaded the victim to come to his residential home and subjected her to rape.