STATE OF KARNATAKA Vs. S M KRISHNA

JUDGEMENT

(1.) THE respondents (accused no.1 to 4) were tried for offences punishable under Sections 323, 324, 504, 506, 448 and 427 r/w 34 IPC and also of an offence punishable under Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act, 1989. The learned Sessions Judge acquitted the accused of aforestated offences. Therefore, the State is before this court.

(2.) I have heard learned Government Advocate for the State. The learned counsel for accused is absent.

(3.) THE accused was tried for following charges: Firstly on 15.8.2006 by 8.00 p.m., near the house of CW.1 Subbaiah, S/o Nagamurthy in Vaddara Colony, Kiragavalu Village, Malavalli Taluk with a common intention of assaulting him and others the first of you assaulted CW.1 with a 'Godamatte' and the first and 3rd of you assaulted CW.4 Nagaraju with a 'Godamatte' and voluntarily caused simple hurt to them and thereby committed an offence punishable under section 324 r/w/s 34 IPC and within my cognizance.