STATE Vs. K.S. MANJUNATH

JUDGEMENT

(1.) This appeal is preferred by the State against the Judgment and Order of acquittal passed by the Sessions Court, in Spl.C. [SC/ST] No.7/2016, dtd. 31/5/2017, acquitting the accused/respondents of the offence punishable under Ss. 323 , 504 , 506 r/w 34 of IPC and Sec. 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 [hereinafter referred to as 'SC and ST [POA] Act' for short].

(2.) There is a delay of 16 days in preferring the appeal and seeking condonation of the same, the State has filed I.A. No.1/2017.

(3.) Heard the learned High Court Government Pleader for appellant/State and the learned counsel appearing for respondents/accused and perused the material on record.