STATE OF KARNATAKA Vs. VITTAL S/O RAMAPPA TUBAKI; GYANESHWAR RAMAPPA MANEMI; MAHADEVI W/O RAMAPPA MANEMI AND ORS

JUDGEMENT

(1.) Respondents 1 to 5 (hereinafter referred to accused-1 to 5) were tried and acquitted of offences punishable under sections 143, 147, 148, 451, 323, 324, 504, R/w Sec. 149 of Penal Code and under section 3(1)(x)(xi) of SC/ST (Prevention of Atrocities) Act. Therefore, State has filed this appeal.

(2.) I have heard the learned Additional State Public Prosecutor.

(3.) In brief case of prosecution is as follows: