STATE BY KENCHARLAHALLI Vs. N. NARASIMHAPPA

JUDGEMENT

(1.) CRIMINAL Appeal No. 386/2007 is filed by the State against the Judgment and Order of acquittal dated 4th December 2006 passed by the II Additional District & Sessions Judge, Kolar in S.C. No. 114/2000. By the said Judgment & Order., the respondents/accused were tried and acquitted for the offences punishable under Sections 143, 147, 148, 324, 326, 353, 342, 436, 427, 302, 307 r/w Section 149 of IPC and under Sections 3(1)(iv) & (x), 3(2)(iv) &(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 {'SC & ST (POA) Act' for short}.

(2.) SINCE both the appeals arise out of the same Judgment and Order of acquittal dated 4.12.2006 in S.C. NO. 114/2000 on the file of the II Additional District & Sessions Judge, Kolar, both the appeals were connected, heard simultaneously and are decided by this judgment.

(3.) BASED on the statement (information) given by Venkatarayappa (PW. 1) on 11.3.2000 at 8.45 p.m., case was registered in Crime No. 47/2000 in Kencharlahalli Police Station for the offences punishable under Sections 143, 147, 148, 436, 302 r/w 149 of IPC and Sections 3(1), 10(2), 3 and 4 of the SC & ST (POA) Act. The investigation was taken up.