STATE BY VEMAGAL POLICE STATION Vs. EARAPPA

JUDGEMENT

(1.) This is an appeal filed by the state challenging the judgment and order of acquittal passed in Spl.C.C. No.34/2009 by the learned II Addl. District and Sessions Judge at Kolar, wherein the respondents No.A-1 to A-13, who were charged for the offences punishable under Sections 143, 147, 148, 323, 324, 504 read with Section 149 of IPC and under Section 3(1)(x) of SC & ST (POA) Act, 1989 were acquitted of the said offences.

(2.) I have heard the learned Government Pleader appearing for the appellant/State as well as learned counsel for the accused/respondents.

(3.) The facts leading to this case is that on 24.08.2009, at about 7.30 pm, the complainant namely Narayana Swamy examined as PW-1 lodged the First Information Report before the Vemagal police station, Kolar against Accused Nos.1 to 13 which was registered in Crime No.181/2009 of the said police station and investigation was taken up and after completion of the investigation, charge sheet was filed.