GIRISHA B.P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.A.No.442/2024 is preferred by accused Nos.1 and 2 and Crl.A.No.407/2024 is preferred by accused No.7.

(2.) A case in Cr.No.10/2024 is registered at Halagur Police Station, Mandya, against accused Nos.1 to 5 and others for the offences punishable under Sec. 3(1)(r), 3(1)(d), 3(1)(e), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for short 'SC/ST (PoA) Act') and Sec. 506, 341, 504, 355, 143, 149, 323, 324 and 327 of IPC, on a complaint lodged by one Kiran G S/o Gangadhar.

(3.) Accused Nos.1 and 2 preferred a petition under Sec. 438 of Cr.P.C. and accused No.7 under Sec. 439 of Cr.P.C. before the Court of V Additional District and Sessions Judge, Mandya.