AMEERODDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The police after the investigation submitted the charge sheet for the offences punishable under Ss. 143, 144, 147, 148, 447, 427, 109, 504 and 506 r/w 149 of IPC and Ss. 3(1), (f), (g), (r) (s), 3(2), (va) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act .

(2.) The charge against the accused No.2 is that, he instigated the accused No.1 to demolish the house belonging to the complainant, and on his instigation, the accused No.1 and other accused by forming an unlawful assembly demolished the house belonging to the accused by abusing in filthy language by referring to his caste. The Trial Court has taken the cognizance of the offence punishable under Sec. 109 of IPC against the accused No.2. Taking exception to the same, accused No.2 is before this Court.

(3.) Though the respondent No.2 has been served with notice, he has not chosen to appear in person or through his counsel