STATE Vs. MALIYAMMA

JUDGEMENT

(1.) THE respondents (accused no.1 to 7) were tried and acquitted of offences punishable under Sections 143, 447, 427, 504, 323, 506 IPC r/w 149 IPC and also for an offence punishable under Section 3 (1) (v) and (x) of SC/ST (Prevention of Atrocities Act. Therefore, the State is before this court.

(2.) I have heard learned Government Advocate for the State.

(3.) AS could be seen from evidence of PW.1 -Govindaraj (first informant) that there was civil dispute between the husband of first accused namely Halakatappa and Thimmaiah (father of PW.1 and PW.3). The suit was decreed. Subsequently, the aforestated Thimmaiah violated the judgment. Therefore, the husband of accused no.1 had filed execution petition (E.P.No.56/2008) for disobedience of decree.