RAMESHA FAKIRAPPA KILLIKYATAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is against the judgment passed by the learned II Addl. Sessions Judge and Spl. Judge, Dharwad in Special (S.C. & S.T.) C.C. No. 4/2009 dated 20.02.2010 wherein the accused person was found guilty for having committed the offences punishable u/S 182, 196, 198 and 420 of the Indian Penal Code (for short 'IPC') besides Sec. 3(1)(IX) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (for short 'SC/ST Act').

(2.) Learned Special Judge was accommodated with the oral evidence of P.W.1 to P.W.17 and documentary evidence at Ex.P.1 to Ex.P.33 and found the accused guilty. The accused therein bearing sentence on him, has preferred the instant appeal and seeks for setting aside the judgment and order of sentence passed by the learned Special Judge.

(3.) In order to avoid confusion or overlapping, the parties hereinafter are referred in accordance with their rankings before the trial Court.