STATE Vs. RAVI

JUDGEMENT

(1.) THE learned trial judge tried respondents 1 to 4 (accused no.1 to 4) for an offence punishable under Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act, 1989 and offences punishable under Sections 324, 325, 504, 506 r/w 34 IPC and acquitted them. Therefore, the State is before this court.

(2.) I have heard learned Government Advocate for the State and learned counsel for accused.

(3.) AS could be seen from the evidence of PW.1, there was a civil dispute between PW.1 and his parents on one side and the accused on other side. The maternal grand father of PW.1 was one Ramaiah. The mother of PW.1 by name Rudramma is the daughter of said Ramaiah. The fourth accused namely Rangamma is the second wife of Ramaiah. He died about 15 years prior to the date of incident, his first wife namely Sakamma is also dead.