STATE OF KARNATAKA Vs. MOTI AND ORS.

JUDGEMENT

(1.) The judgment and order dated 2nd April, 2011 passed by the Sessions Court, Chamarajanagar in Special Case No.108/2009 is called in question in these appeals.

(2.) By the impugned judgment, the trial Court convicted accused Nos. 1 to 7 for the offences punishable under Sections 143, 323, 325 r/w 149 of IPC. However, all the accused are acquitted in respect of other offences viz., Sections 341, 326, 506 all read with Section 149 of IPC and Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 read with Section 149 of IPC.

(3.) Criminal Appeal No. 902/2011 is filed by the State seeking an order of conviction against all the accused in respect of the offences for which the accused are acquitted. Criminal Appeal No. 445/2011 is filed by the convicted accused seeking for an order of acquittal.