RAJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused) was tried for offences punishable under Section 448, 506 and 354 IPC and also for an offence punishable under Section 3 (1) (xi) of SC/ST (Prevention of Atrocities) Act, 1989. Therefore, he is before this court.

(2.) I have heard Sri.Rahul Rai, learned counsel for accused and learned Government Advocate fro the State.

(3.) THE accused was tried for the following charges: