STATE OF KARNATAKA Vs. CHIKKANNA

JUDGEMENT

(1.) The respondents (accused no.1 to 12) were tried and acquitted for offences punishable under Sections 143, 147, 148, 341, 324, 504 and 506 r/w 149 IPC and also of an offence punishable under Section 3 (1) (x) (xiv) of SC/ST (Prevention of Atrocities) Act, 1989. Therefore, the State has filed this appeal.

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

(3.) The learned Special Judge had formulated the following points for determination:-