STATE OF KARNATAKA Vs. SIDDARAJU ALIAS PAMME

JUDGEMENT

(1.) THE judgment and order of acquittal dated 16.06.2012, passed by the Presiding Officer, Fast Track Court IX, Bangalore is appealed by the State.

(2.) THE accused was tried and acquitted of the offences punishable under Sections 341, 504 and 307 of IPC.

(3.) THE case of the prosecution in brief is that, when the complainant (PW.1) was drinking tea in Shivaram Tea Shop, the accused came there and abused in filthy language taking the name of his caste; when the complainant retorted, the accused allegedly took a broken glass and assaulted on the face of the complainant and consequent upon which, the complainant sustained certain injuries. He was immediately taken to the hospital and a complaint came to be lodged by him as per Ex.P.1. Charge sheet came to be filed for the offences punishable under Sections 341, 504 and 307 of IPC.