RASHEED KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants (hereinafter referred to as accused no.1 to 3, 5 to 7, 9 and 11) along with accused no.4, 8, 10, 12 and 13 were tried for offences punishable under Sections 143, 147, 148, 307, 324 r/w 149 IPC and also for an offence punishable under Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act, 1989.

(2.) THE learned Sessions judge acquitted accused no.1 to 13 for offences punishable under Sections 143, 147, 148, 307 r/w 149 IPC and also for an offence punishable under Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act, 1989. The learned Sessions judge acquitted accused no.4, 8, 10, 12 and 13 of an offence punishable under Section 324 IPC.

(3.) THE learned SPP would submit that the State has not preferred any appeal against impugned judgment as it relates to acquittal of accused as aforestated.