STATE BY KENCHALAHALLI Vs. B.K. ANJAPPA

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and Order of acquittal dated 4.12.2006 passed by the II Addl. Sessions Court, Kolar in S.C. No. 141/2000.

(2.) ALL the 17 accused including the respondents herein were tried and acquitted for the offence under Section 302 r/w 149 of IPC. It is relevant to note that Accused No. 1 -Teacher Anjanappa, Accused No. 2 -Sriramappa, Accused No. 4 -Narasimhappa, Accused No. 10 -Chikka Papanna expired during the pendency of the trial before the trial Court. Thus the Sessions Case No. 141/2000 has abated as against the said accused. It is relevant to note here itself that Accused No. 12 -Anjaneya Reddy (Respondent No. 8 herein) also expired during the pendency of this appeal. Thus the appeal against Respondent No. 8/Accused No. 12 is dismissed as having been abated. The appeal is heard only against other 12 accused/respondents.

(3.) IT is relevant to note here itself that after the aforementioned incident near the bus stand at about 7.30 p.m., as a counter -blast another incident took place at 7.45 p.m. wherein three houses were burnt by the Vokkaliga community (Reddy) people. The burnt houses were belonging to Harijans.