SATHIYA RAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the order passed in Cr.M.P.No.342 of 2023 dtd. 20/3/2023 by the learned Sessions Judge, Special Court for Trial of Cases Registered under SC/ST (POA) Act, Ramanathapuram (FAC).

(2.) The case of the prosecution is that on 9/3/2023, the appellant along with the other accused had attacked the third respondent/defacto complainant with deadly weapons and abused him by using his caste name and also threatened him with dire consequences. Hence, the third respondent registered a case against three named persons including the appellant and 7 unnamed persons in Crime No.49 of 2023 for the offences under Ss. 147, 294(b), 323 and 506(1) IPC r/w Ss. 3(l)(r) and 3(l)(s) of SC/ST (Amendment 2015) Act.

(3.) The learned counsel appearing for the appellant would submit that the appellant is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that it is not the case of the communal rivalry, but only between youngsters.