DEVARAJA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused No.1) was tried along with accused 2 and 3 for offence punishable under Section 506 Part II IPC and also for an offence punishable under Section 3(1)(x) of the Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act, 1989 (for short 'Act'). The learned Sessions Judge has acquitted accused 2 and 3 and convicted accused No.1 for offence punishable under Section 506 Part II IPC and also for an offence punishable under Section 3(1)(x) of the Act. Therefore, accused No.1 is before this Court.

(2.) I have heard Sri S.K.Venkata Reddy, learned counsel for accused and learned Government Advocate for State.

(3.) IT is the case of prosecution that there was civil dispute between accused No.1 and PW1 in relation to house which was in occupation of PW1 and PW1 had filed O.S.No.3979/2002 against accused No.1.