STATE OF KARNATAKA Vs. B. NAGARAJA

JUDGEMENT

(1.) The respondents 1 to 18 (hereinafter referred to as accused no.1 to 18) were tried for offences punishable under Sections 143, 147, 148, 323, 324 r/w 149 IPC and also for offences punishable under Sections 3 (1) (x) (xi) of SC/ST (Prevention of Atrocities) Act, 1989. The learned Special Judge has acquitted the respondent-accused. Therefore, the State is before this court.

(2.) I have heard learned Government Advocate for the State. The learned counsel for accused is absent.

(3.) The accused were tried for following charges: