THE STATE Vs. TAMMANNARAO KRISHNAJI MANAGULI AND ORS.

JUDGEMENT

(1.) HEARD the learned Government Pleader Sri. Sheshadri Jayashankar, Sri. Anilkumar Navadagi, the learned counsel for respondent Nos. 1 to 6 and Sri. Shivanand Pattanshetty, the learned counsel appearing for the victim.

(2.) BOTH the appeals are at the stage of admission.

(3.) CHARGE sheet has been filed against respondent Nos. 1 to 6/accused by the Dy.S.P., Basavana Bagewadi, Bijapur district, for the offences punishable under Sections 143, 147, 504, 506, 420 read with Section 149 of IPC and Section 3(i)(x) of Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989.