KUMARA Vs. STATE BY SATHANUR POLICE

JUDGEMENT

(1.) The appellants were arrayed as accused 1 to 7 & 9 to 13 (hereinafter referred to as 'accused 1 to 7 & 9 to 13') in Special Case No.28/2002, on the file of II Additional Sessions Judge & Special Judge, Bangalore Rural District at Bangalore. The appellants and accused Nos.8, 14 & 15 were tried for offences punishable under sections 143, 147, 148, 448, 427, 324, 354 r/w 149 IPC and also for offences punishable under sections 3(1)(x) & 3(1)(xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act'). The appellants (accused 1 to 7 and 9 to 13) were convicted for offences punishable under sections 143, 147, 148, 448, 427, 324, 354 r/w 149 IPC and also for an offence punishable under section 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. Accused no.8, 14 & 15 were acquitted of the aforestated offences.

(2.) I have heard Sri J.T.Gireesha, learned counsel for accused 1 to 7 & 9 to 13 and Sri B.Visweswaraiah, learned HCGP for State.

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