KHASIM PATEL AND ORS. Vs. THE STATE

JUDGEMENT

(1.) Heard Sri Shivasharana Reddy, learned Advocate appearing for petitioners and Sri Prakash Yeli, learned Additional State Public Prosecutor appearing for respondent -State. Perused the records.

(2.) Petitioners have been arraigned as accused in Crime No. 206/2015 by Nelogi Police Station, for the offences punishable under Ss. 504, 143, 147, 148, 323, 355, 295 r/w Sec. 149 of IPC and also for the offence punishable under Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'Act').

(3.) Gist of the prosecution case is that one Sharanappa Kamble lodged a complaint alleging that on 06.12.2015 on the eve of Dr. B.R. Ambedkar Parinirvana Day at about 7.00 p.m., locality persons had gathered in front of community hall and were performing pooja to the photo of Dr. B.R. Ambedkar and at that point of time, petitioners along with few other persons came near the spot, abused the complainant and other persons and kicked the photo of Dr. B.R. Ambedkar and hurt their religious feelings and when one of the persons present at the spot objected to the act of accused persons, they (Accused persons) assaulted them with hands and kicked them with leg and also used abusive, foul and filthy language by using their caste name and as such, complaint came to be lodged and jurisdictional police have registered the said complaint in Crime No. 206/2015.