HUSENSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for appellants and learned High Court Government Pleader for respondent No.1-State. Respondent No.2 is served, but unrepresented.

(2.) This appeal is filed by accused Nos.1, 4 and 5 respectively in Crime No.23/2021 of Jalhalli Police Station, District Raichur, registered for offences punishable under Sections 506, 341, 504, 143, 147, 149, 323 of IPC and Sections 3(2)(v-a), 3(1)(r)(s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC/ST Act').

(3.) The first information report was registered on the complaint lodged by one Narasanna Nayaka against accused Nos.1 to 6. The learned Sessions Judge in Criminal Misc. No.353/2021, vide order dated 20.03.2021 was pleased to allow the petition filed under Section 438 of Cr.P.C. in respect of accused Nos.2, 3 and 6 and rejected the prayer of appellants herein.