STATE OF KARNATAKA Vs. RAMAKRISHNAPPA AND ORS

JUDGEMENT

(1.) The State has preferred this appeal challenging the judgment and order acquitting the respondents for the charge under Sections 143, 147, 148, 323, 324, 506 read with Section 149 of IPC and Section 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'Act' for short) on a trial held by Special Judge, Kolar.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) Heard the learned High Court Government Pleader and also counsel for respondents.