STATE OF KARNATAKA Vs. BHASKAR NAIDU

JUDGEMENT

(1.) The State has preferred this appeal challenging the judgment of acquitta dated 05.03.2016, passed by the II Additional Sessions Judge, Kolar (hereinafter for brevity referred to as "trial Court"), in Spl.C.C.No.29 of 2014, wherein it has acquitted the present respondent for the offences punishable under Sections 323, 504, 506 of the Indian Penal Code, 1860 and under Section 3(1 )(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter for brevity referred to as 'IPC' and "SC and ST Act', respectively).

(2.) The summary of the case of the prosecution is that on 26.03.2014 at about 7.00 a.m. at A.Mothakapalli Village, when PW.1-Smt. Radhamma was brooming in front of her house, the accused went there on his two wheeler motor cycle and abused her in filthy language. When her son PW.2 Anil Kumar questioned the act of the accused, he was assaulted by the accused on his face apart form he also being abused in filthy language and put life threat to him.

(3.) Based on the complaint filed by PW. 1, the complainant-Police registered a crime, submitted FIR and after completing investigation, filed charge sheet against the accused for the offences punishable under Sections 323, 504, 506 of IPC and under Section 3(1 ) (x) of SC and ST Act.