BHIMAPPA JANTAKAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in Special C.C.(AC) No.25 of 2015 pending before the District and Sessions Judge at Koppal arising out of Crime No.179 of 2015 registered for offences punishable under Ss. 323, 504, 506 read with Sec. 34 of the Indian Penal Code and Ss. 3(1) and (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('the Act' for short).

(2.) Brief facts, as projected by the prosecution, are as follows:-

(3.) Heard Sri Neelendra D.Gunde, learned counsel appearing for the petitioner, Sri Ramesh Chigari, learned High Court Government Pleader appearing for respondent No.1 and Sri B.C. Jnanayyaswami, learned counsel appearing for respondent No.2.