NANDISHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellants 1 to 3 (hereinafter referred as 'accused 1 to 3') were tried for offences punishable under sections 341, 324 & 506 IPC and also for an offence punishable under section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act'). The learned Special Judge convicted accused No.1 for an offence punishable under section 324 IPC and also for an offence punishable under section 3(1)(x) of the Act. The learned Special Judge acquitted accused No.1 of an offence punishable under section 506 IPC. The learned Special Judge convicted accused 2 & 3 of an offence punishable under section 341 IPC and acquitted them of offences punishable under sections 324 and 506 IPC and also of an offence punishable under section 3(1)(x) of the Act. Therefore, accused 1 to 3 are before this court.

(2.) I have heard Sri K.S.Aswathanarayana Reddy, learned counsel for accused and Sri B.Vishweswaraiah, learned HCGP for State. I have been taken through evidence.

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