KRISHNA RAJA VARNA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned State Public Prosecutor.

(2.) THE petitioner is accused of offences punishable under Sections 376, 420, 506 read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'the IPC', for brevity) and Sections 3(i)(x) and (xii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the SC & ST Act', for brevity). The case of the prosecution is as follows:

(3.) WHEREAS the learned State Public Prosecutor would point out that not only is the petitioner accused of rape but there are offences alleged even under the SC & ST Act.