NINGAPPA SIDDAPPA NIDAGUNDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused was tried, convicted and sentenced for offences punishable under sections 341, 323, 504, 506 IPC and also for an offence punishable under section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act'). Therefore, accused has filed this appeal.

(2.) I have heard learned counsel for accused and learned HCGP for State.

(3.) It is the case of prosecution that on 09.10.2006, PW1- Kamappa Ranappa Metri (Chairman of Kappalguddi Village Panchayat), PW2-Srikanth Ramappa Yadravi (the clerk of Kappalguddi Village Panchayat) were distributing ration cards in Kappalguddi village. At that time, accused entered the office of Kappalguddi Village Panchayat and scolded PW1 & PW2 and prevented them from distributing ration cards and also abused PW1 & PW2 by taking out the names of their caste with an intention to insult them within public vision.