RAJU SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'accused') was tried and convicted for offences punishable under sections 448, 323 & 506 IPC and also for an offence punishable under section 3(1)(xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act'). Therefore, accused is before this court.

(2.) I have heard Sri T.Mohandas Shetty, learned counsel for accused and Sri B.Visweswaraiah, learned HCGP for State.

(3.) IT is the case of prosecution that PW4 -Poornima (the victim) belongs to Scheduled Caste. She was aged about 20 years during the year 2006. PW5 -Pitte is the mother of victim and PW6 -Madhava is the elder brother of victim. They are residents of Kaadur Village, Udupi Taluk. The accused belongs to the same village. The accused belongs to 'Bhants' caste. PW4 to PW6 belong to Scheduled Caste.