STATE OF KARNATAKA Vs. SHEKHAR

JUDGEMENT

(1.) THE respondents (accused no.1 to 3) were tried for an offence punishable under Sections 324 r/w 34 IPC and also for an offence punishable under Section 3 (1) (x) of the SC/ST (Prevention of Atrocities) Act, 1989.

(2.) THE learned Special Judge acquitted accused no.1 to 3 of an offence punishable under Section 3 (1) (x) of the SC/ST (Prevention of Atrocities) Act, 1989 and also acquitted accused no.1 and 2 of an offence punishable under Sections 324 r/w 34 IPC.

(3.) THE learned Government Advocate would submit that accused no.3 has not filed any appeal against judgment of conviction for an offence punishable under Section 323 IPC. Therefore, following points would arise for determination: -