ESAKKIPANDI Vs. DEPUTY SUPERINTENDENT OF POLICE, KANYAKUMARI

JUDGEMENT

(1.) This Criminal Appeal has been filed to call for the records challenging the order passed by the learned II Additional Sessions Judge, Tirunelveli, in Cr.M.P.No.5082 of 2023 dtd. 21/12/2023, the present appeal has been preferred by the appellant.

(2.) The case of the prosecution is that the appellant, who has been arrayed as accused No.2 along with other accused have scolded the third respondent/defacto complainant with filthy language and abused him with the name of his caste. The appellant along with the other accused has also threatened the complainant with dire consequences and attacked him to withdraw the criminal case filed against the appellant. Hence the complaint.

(3.) Pursuant to the complaint of the defacto complainant, the second respondent police has registered a case against the appellant and another under Ss. 294(b), 324, 506(2) and 323 of the Indian Penal Code, 1860 (Act No.45 of 1860) read with Ss. 3(1)(r), 3(1)(s), 3(2)(va) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Act No.33 of 1989).