STATE OF KARNATAKA Vs. P K RAJAGOPALA

JUDGEMENT

(1.) The State has filed this appeal challenging the acquittal of respondent for the charge under Sections 447, 427 and 506 IPC and under Section 3(1)(x) & (xv) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act of 1989' for short) on a trial held by Special Judge, Bangalore.

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

(3.) During the trial, prosecution examined PWs.1 to 7 and got marked Exs.P1 to P7. Statement of the respondent was recorded under Section 313 Cr.P.C. No defence evidence is led. Anyhow, respondent got marked Ex.D1 - an acknowledgment issued by the police. The Trial Court after hearing the counsel for parties and on appreciation of the material on record, acquitted the respondent for the said charges. Aggrieved by the order of acquittal, the present appeal has been filed.