STATE OF KARNATAKA Vs. NAGESHA

JUDGEMENT

(1.) The respondents (hereinafter referred to as accused no.1 to 7) were tried for offences punishable under Sections 143, 147, 148, 341, 323, 324 r/w 149 IPC and also for offences punishable under Sections 3 (1) (x) & (xi) of ST/ST (Prevention of Atrocities) Act, 1989. The learned Special Judge has acquitted them of aforestated offences. Therefore, the State is before this court.

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

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