BASAVARAJU AND ANOTHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by the appellants-accused 1 and 2 is directed against the judgment and order dated 24-12-2009 passed by the VI Additional District and Sessions Judge, Mysuru, in Spl. Case No. 61 of 2008.

(2.) By the impugned judgment and order, the Trial Court has convicted the appellants-accused 1 and 2 for the offence punishable under Sec. 3(1)(x) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sections 323,324 and 506 read with Sec. 34 of Indian Penal Code, 1860. For the offence punishable under Sec. 3(1)(x) of SC and ST (POA) Act, 1989, the appellants have been sentenced to undergo simple imprisonment, for a period of six months and to pay a fine of Rs.1,000.00 each and in default of payment of fine, to undergo S.I. for a period of one month. For the offence punishable under Sec. 323 of IPC, the appellants have been sentenced to pay a fine of Rs.500.00 each and in default of payment of fine, to undergo S.I. for a period of one month. For the offence punishable under section 324 of IPC, the appellants have been sentenced to undergo S.I. fora period of six months. For the offence punishable under section 506 of IPC, the appellants have been sentenced to undergo S.I. for a period of six months.

(3.) Aggrieved by that, the appellants-accused 1 and 2 have filed this appeal.