VITTAL Vs. SYED FAYUM

JUDGEMENT

(1.) The appellant being the husband of complainant and also victim, is challenging the judgment of acquittal passed by Additional District and Sessions Judge, Bidar in Spl.C. (SC/ST) No.17/2016 dtd. 1/12/2021.

(2.) The parties to the appeal are referred with their ranks as assigned in the Trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of complainant can be stated in nutshell to the effect that on 3/11/2015 at about 12.00 noon the accused Nos.1 to 12 have threatened to take away the life complainant's family and abused them in filthy language by taking their caste with an intention to degrade them in the society. It is further alleged by the prosecution that the accused have committed criminal tress-pass in the land belongs to complainant and committed theft of jawar fodder, thereby caused loss to the tune of Rs.50,000.00. On these allegations made in the complaint, the Investigating Officer after registering the case carried out investigation and filed the charge-sheet.