STATE OF KARNATAKA Vs. RAJU

JUDGEMENT

(1.) THE State has filed this appeal against acquittal of respondents (accused no. 1 to 9) for offences punishable under Sections 323, 143, 148, 448, 427, 354, 504, 506 r/w 149 IPC and also of an offence punishable under Section 3(1)(x)(xi) of SC/ST (Prevention of Atrocities) Act, 1989.

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

(3.) IT is seen from the impugned judgment that on the date of incident, about 30 -40 persons had gone near the house of prosecution witnesses namely PW. 1 -Dinesha, PW. 3 -Jayamma, PW. 4 -Prasanna, PW. 5 -Shashikala, PW. 6 -Rajamma and PW. 7 -Kanthamma to held out threats to them. The aforestated witnesses have consistently deposed that after seeing the crowd of 30 -40 persons, they went inside their houses and bolted the doors from inside. They could not see what was happening outside their houses.