KUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (arrayed as accused no.1) and accused no.2 and 3 were tried for offences punishable under Sections 326, 506 r/w 34 IPC and also for an offence punishable under Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act.

(2.) THE learned trial judge convicted accused no.1 for an offence punishable under Section 326 IPC and acquitted accused no.2 and 3. Accused no.1 was also acquitted of an offence punishable under Section 506 r/w 34 IPC and also for an offence punishable under Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act (for short "the Act"). Therefore, accused no.1 has filed this appeal.

(3.) I have heard Sri.P.B.Raju, learned counsel for Smt.H.R.Renuka, learned counsel for appellant and the learned Government Advocate for the State.