SOMASHEKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. K. C. Pratheep, learned counsel for the appellant and Sri. Mahesh Shetty, learned High Court Government Pleader for respondent No.1 - State.

(2.) This appeal is filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act challenging the order dtd. 15/9/2022 in Spl. C.C. No.33/2020 on the file of I Additional District and Sessions Judge, Hassan.

(3.) The appellant is accused No.1. He moved this Court on earlier occasions by filing Criminal Appeal No.2764/2020 and Criminal Appeal No.1401/2021. Criminal Appeal No.2764/2020 was dismissed on merits. Appellant withdrew the Criminal Appeal No.1401/2021.