MOLY Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals involve identical issues and are taken up for disposal together.

(2.) Appellants faced trial for alleged commission of offences punishable under Sections 3(1)(iii), 3(1)(v) and 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short the Act). The trial Court found the appellants guilty and imposed sentences. Appeal before the High Court did not bring any relief to them.

(3.) The primary stand taken in this appeal is that the trial Court could not have suo motu entertained and registered the complaint as a sessions case.