STATE OF KARNATAKA Vs. CHANDRAPPA

JUDGEMENT

(1.) THIS appeal is filed by the State challenging the judgment dated 18.10.2006 passed by the Additional Sessions Judge, Chitradurga in Spl.C (SC ST PA) No.29/2005 acquitting respondents-1 and 2 for the offences under Section 302 R/w Section 34 IPC and under Section 3(2)(v) of the SC & ST (Prevention of Atrocities) Act, 1989.

(2.) THE case of the prosecution is that the deceased Nataraj belongs to the SC Community. That on 20.6.2005 at about 9.00 p.m. in Yaraballi village of Hiriyur Taluk, the deceased Nataraj was assaulted by the respondents by means of stones and stick; that the 1st respondent assaulted the deceased with stick on the stomach and the 2nd respondent assaulted the deceased with stones on his head, mouth and knees, as a result of which he succumbed to the injuries on 22.6.2005 at about 7.00 p.m., thereby they are alleged to have committed offences as mentioned above.

(3.) HEARD Sri P.M.Navaz, learned Additional SPP and Sri R.B.Deshpande, learned counsel for the respondents.