BABU Vs. TANVEER AND ORS.

JUDGEMENT

(1.) THE matter is at the stage of admission. Heard the learned counsel for Sri. Babu, the first informant and victim of a case in Crime No. 67/2012 of Ashok Nagar Police Station, Kalaburagi. On the basis of the first information lodged by the appellant, a case came to be registered against the respondents in Crime No. 67/2012 for the offences U/Sec. 143, 147, 149, 323 R/w 149 of IPC and Sec. 3(1)(10) of SC/ST Prevention of Atrocities Act 1989.

(2.) THE respondents had faced the trial for the offences U/Sec. 143, 147, 149, 323 R/w 149 of IPC and Sec. 3(1)(10) of SC/ST Prevention of Atrocities Act 1989. Pursuant to charge framed against them on 03 -11 -2013, they had pleaded not guilty and claimed to be tried. The gist of the charges leveled against them on 3 -9 -2013 is as follows: - -

(3.) IN order to bring home the guilt of the accused, prosecution has examined 9 -witnesses and has got marked 9 -exhibits. On behalf of the accused, no oral evidence is adduced but 3 -documents have been got marked as exhibits. Ultimately all the respondents have been acquitted by a considered judgment on 24 -12 -2014.