M RAJU @ CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE judgment and order dated 08.03.2011 passed in Special Case No.37/2009 by the Special Judge, Bel lary, is called in question in these two appeals.

(2.) BY the said judgment, al l the three accused are convicted for the of fences punishable under Sections 324 and 326 of IPC. They were sentenced to undergo imprisonment for three months for the offence under Section 324 and six months for the offence under Section 326 of IPC and also sentence of f ine is also imposed.

(3.) CRIMINAL Appeal No.2623/2011 is f iled by the convicted accused seeking their acquittal, whereas Criminal Appeal No.2844/2011 is f iled by the State for conviction of the accused for the offence punishable under Section 307 IPC and for offences punishable under Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes. (Prevention of Atrocities) act, 1989.