SREE RANGANATHASWAMY BHOVI Vs. M.B. SARVAMANGALAMMA

JUDGEMENT

(1.) The petitioner is a Society registered under the provisions of the Karnataka Societies Registration Act and has been running a school in the name of Sri Jagadguru Renukacharya Residential High School at Dodda Abbigere, Channagiri Taluk.

(2.) It is further submitted that respondent no1 was appointed as Assistant Teacher on 14/3/1986 in the said school. It is stated that on 31/4/1994, sister-in-law of the first respondent is alleged to have committed suicide and in that regard, the police authorities have registered FIR and filed charge-sheet against the accused including respondent no.1 as regards the offence under Sec. 302 r/w 34 of IPC .

(3.) It is further stated that after the trial, judgment came to be passed whereby the trial court had acquitted the accused as regards commission of the offence as per the judgment of the learned Sessions Judge in S.C.No.82/1994.