MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused) was tried for offence punishable under Sections 354 IPC and Section 3(1)(xi) of S.C. and S.T. (Prevention of Atrocities) Act, 1989. The learned Trial Judge convicted the accused for an offence punishable under Section 3(1)(xi) of S.C. and S.T. (Prevention of Atrocities) Act, 1989. Therefore, he is before this Court. I have heard learned counsel for accused and learned Government Advocate for State.

(2.) IN brief, the case of the prosecution is as follows:

(3.) PW .5 -Siddappa is the father -in -law of PW.1. PW.6 Narayanappa had taken the investigation officer to the place of incident. The evidence of PW.7 -Nagaraju, PW.8 -Anjanappa and PW.9 K.V. Ramachandra relates to registration and investigation of the case.