STATE OF KARNATAKA Vs. CHANDRASHEKHAR C

JUDGEMENT

(1.) The State is before this Court aggrieved by the order of acquittal of the accused passed by the I Addl. Dist. & Sessions Judge, Ballari, dtd. 3/1/2017 in Special Case No.149/2014.

(2.) The case of the prosecution is that on 3/8/2014 at about 7.30 a.m. when CW.1/PW.1-Harijana Thippanna and CW.8/PW.8-Naveen Kumar were doing coolie work in the land of CW-4/PW.5-Chinna Rangaswamy bearing Sy.No.69/D, in an area measuring 50 cents situated at Shankar Singh Camp within the limits of Kurugodu police station.

(3.) Accused No.1-Chandrashekar to accused No.7- Sridhar formed themselves into an unlawful assembly, came to the said land, abused CW.1/PW.1-Harijana Thippanna and CW.8/PW.8- Naveen Kumar using their caste and asked them to stop the work being done by them and get out of the land. CW.1/PW.1-Harijana Thippanna and CW.8/PW.8-Naveen Kumar refused to do so stating that they had been doing coolie work in the said land for the last 10 years and asked the accused to contact the owner of the land being their employer namely CW-4/PW.5-Chinna Rangaswamy.