MYLARAPPA C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for appellants and the learned counsel for respondent and perused the material on record.

(2.) Respondent No.2/defacto complainant has been served but there is no representation.

(3.) Crime No.66/2022 of Gowribidanur Police Station is registered against the accused/appellants for offences punishable under Ss. 323 , 324 , 504 , 506 read with 34 of IPC and Ss. 3(1)(r) , 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015 (in short 'SC/ST (POA) Act').