K. KESHAV REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for appellant and the learned Additional State Public Prosecutor.

(2.) The appellant was the accused before the trial Court for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C, for brevity) read with Sec. 3 (1) (x) and 3 (2) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SCST Act', for brevity).

(3.) It was the case of the prosecution that on 13.07.2011 at about 11.30 p.m. the complainant, one Shashibai W/o. Lokya Naika, had approached Tornagal police station, Kudligi district and had lodged a complaint to state that she was residing along with her husband and three children at Vaddu village and that they are Lambanis by caste. He husband was working as a Master Technician at the Jindal Factory from two years prior to the complaint. One Keshava Reddy the accused appellant herein was a co -worker with her husband and he was employed as a Fitter.