PRASANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'accused') was tried and convicted for an offence punishable under section 354 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, he is before this court.

(2.) I have heard Sri Vishnu Murthy, learned counsel for accused and Sri B.Visweswaraiah, learned HCGP for State.

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