Citation Codes Equivalent Citations citation codes Case Number Crl. A. No. 173 of 1997 Attorney(S) For the Appellant: M.K. Damodaran Appeared, Alan Papali, M.P.Prabhanandan, Advocates. For the Respondent: Viju Thomas, Public Prosecutor. Judges G. Sasidharan, J. Acts Section 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as the Act) and Section 354 of the Indian. Penal Code Sections 354 and 341 Indian Penal Code and Section 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. Rule 7 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995 (for short the Rules). Protection of Civil Rights Act and the normal provisions of the Indian Penal Code SECTION 5 PREVENTION OF CORRUPTION ACT SECTION 193 CRIMINAL PROCEDURE CODE SECTION 465 CRIMINAL PROCEDURE CODE Section 341 of the Indian Penal Code. Section 354 of the Indian Penal Code provision in Section 3(1)(x) Clause (e) of Section 5(1) Rule 7 of the Rules.8. Rule 7 of the Rules See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account