MANJUNATH S.J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Narasimharaju, learned counsel for the appellant as well as learned HCGP for respondent No.1-State. Respondent No.2-defacto complainant served and unrepresented.

(2.) The present appeal is filed under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short SC/ST (POA) Act).

(3.) The appellant is accused No.8 in Crime No.105/2024 registered by Kamakshipalya Police Station for the offences punishable under Ss. 143, 144, 148, 323, 324, 327, 354, 355, 448, 504, 506, 509 read with Sec. 149 of IPC and Sec. 75 of Juvenile Justice Act, 2000 and Sec. 3(1)(r)(s) of SC/ST (POA) Act.