SELVAM Vs. STATE

JUDGEMENT

(1.) Heard Mr.M.Hassanul Bazari, learned counsel for the appellant and Mr.K.Suyambulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the respondents 1 and 2.

(2.) This appeal has been filed to set aside the order dated 106.2018 in Cr.M.P.No.1059 of 2018 on the file of the learned Principal District and Sessions Judge, Ramanathapuram.

(3.) The case of the prosecution is that the occurrence took place on 01.06.2018. The petitioner attacked the defacto complainant and caused injuries to him. Further it is alleged that the petitioner humiliated the defacto complainant using his caste name. Therefore, the respondent police registered a case against the appellant for the offence under Sections 294(b), 323 and 506(i) of IPC and Sections 3(1)(r), 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 in Crime No.70 of 2018.