LAKSHMANA B. Vs. STATE

JUDGEMENT

(1.) Respondent No.2 is served but there is no representation.

(2.) Heard the learned senior counsel for appellants and learned High Court Government Pleader for the State.

(3.) The appellants are accused Nos.1 to 3 respectively in Crime No.135/2022 of Hulimavu Police Station, registered for offences punishable under Sec. 504, 323, 354, 506 read with Sec. 34 of IPC and under Sec. 3(1)(r), 3(1)(s) and 3(1)(w) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (SC/ST (POA) Act, for short).