STATE OF KARNATAKA Vs. N N RAVEENDRANATHA

JUDGEMENT

(1.) THE respondents (hereinafter referred as 'accused 1 to 5') were tried and acquitted of an offence punishable under section 506 r/w 34 IPC and also of an offence punishable under section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act'). Therefore, State has filed this appeal.

(2.) I have heard Sri B.Visweswaraiah, learned HCGP for State and Sri K.V.Narasimhan, learned counsel for accused.

(3.) ACCUSED 1 to 5 were charged for aforestated offences on the allegations that on 15.05.2007 at about 12 p.m., (afternoon), in Narasipura Village, within the limits of Banavara Police Station, accused 1 to 5 in furtherance of their common intention, threatened to take away the life of PW1 -N.D.Latha, PW2 -N.K.Venkataramana and PW3 - N.K.Narayana and in the same course of transaction, they insulted PW1 to PW3 by taking out the name of their caste as 'Koracha' with intention to insult them within public vision, thereby committed an offence punishable under section 506 r/w 34 IPC and also of an offence punishable under section 3(1)(x) of the Act.