UDAYA ALIYAS SHARAVAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is filed by the accused under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act of 1989') with following prayer:

(3.) The facts in brief which are utmost necessary for disposal of the appeal are as under: