M GOVINDARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned Special Judge has convicted appellants (hereinafter referred as 'accused 1 to 3') for offences under sections 196 & 198 IPC, punishable under section 193 Part II IPC, 420 r/w 34 IPC and also for an offence punishable under section 3(1)(ix) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act'). Therefore, accused 1 to 3 have filed this appeal.

(2.) I have heard Sri G.Suresh, learned counsel for accused 2 and 3 and Sri B.Visweswaraiah, learned HCGP for State.

(3.) THE trial court framed the following charges: -