SATHISH PUTHRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant (accused) was tried for offences punishable under Sections 420 and 506 IPC and also for an offence punishable under Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act, 1989.

(2.) The learned Special Judge acquitted the accused of an offence punishable under Section 506 IPC and also for an offence punishable under Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act, 1989. The learned Special Judge convicted the accused of an offence punishable under Section 420 IPC and sentenced him to undergo simple imprisonment for a period of six months and pay fine of Rs.5,000/- in default to undergo simple imprisonment for a period of one month. Therefore, he is before this court.

(3.) I have heard Sri.Vishwajith Shetty, learned counsel for accused and learned Government Advocate for the State.