JUDGEMENT
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(1.)This is an appeal filed under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,
1989. The challenge in this appeal is to the order dtd. 21/8/2024 in Crl.M.P No.483/2024 passed by the Court of the Special Judge for
the trial of the offences under the Scheduled Castes/Scheduled
Tribes (Prevention of Atrocities) Act, Nedumangad.
(2.)The appellant is the sole accused in Crime No.907/2024 of Peroorkkada Police Station. He is alleged to have committed the
offences punishable under Ss. 376, 376(2)(n), 354, 354A, 354B,
354C and 506 IPC, Sec. 66E of the Information Technology Act, 2006 and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the
Act').
The prosecution case
(3.)The appellant is not a member of a scheduled caste or scheduled tribe. The victim is a member of a scheduled caste
community. She is a B.Tech Graduate. She is living with her
husband and daughter. The appellant is an Ayurvedic Physician.
The victim got acquainted with the appellant through Facebook.
They maintained contact with each other through social media. The
victim is suffering from back pain. The appellant invited her to have
a consultation at his clinic in Paripally. The victim was not in a
position to travel. She showed her posterior to the appellant
through a video call, following which the appellant suggested some
Ayurvedic medicines. On 7/7/2023 at 1.00 p.m, the appellant
arrived at the residence of the victim. She was alone there. The
appellant threatened her that her video visuals in his possession
would be shown to her husband and others. He entered the house
and locked the front door even when the victim resisted. He had
forceful sexual intercourse with her. In the incident, the victim
sustained injuries on her breast. The appellant had recorded the
incident on his mobile phone. The victim tried to delete the
recordings from his mobile phone. But the appellant resisted it and
threatened her. The appellant continued to maintain a sexual
relationship with the victim by way of threat. On 5/1/2024 also,
the appellant raped her. Later, she revealed this incident to her
husband and preferred a complaint before the Police.
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