LOKESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE facts of the case are as follows:

(2.) ON the basis of the complaint, after further investigation and on the charge sheet being placed before it, the Court of Magistrate is said to have committed the matter to the Sessions court. Charges were thereafter framed for offences punishable under Sections 144, 148 and 307 of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC, for brevity) read with Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Hereinafter referred to as the 'SC/ST Act', for brevity), to which the accused had pleaded not guilty and had claimed to be tried.

(3.) IS it proved that A1 to A4 and 6 to 8 intended to kill P.Ws. 3 to 5 and 7?