TIMMAN GOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal fi led by the accused persons against the judgment and order of conviction and sentence passed by the learned Special (District) Judge, Bagalakote, dated 05.04.2010 in Spl. Case No.07/2008 for the offences punishable under Sections 323, 324, 504, 506 read with Section 34 of IPC and Sections 3(1)(x) and 3(1)(xi) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act (herein after referred to as 'the SC & ST Act for short).

(2.) The brief facts of the case of the prosecution is that, on 31.12.2007 at about 9.30, complainant lodged a complaint against the accused for alleging facts attracting the aforesaid offences.

(3.) On the basis of the said complaint, a case was registered in Crime No.152/2007 by the Police. Investigation was conducted by Deputy Superintendent of Police. A charge sheet came to be filed against the accused persons for the offences punishable under Sections 323, 324, 504, 506 read with Section 34 of IPC and Sections 3(1)(x) and 3(1)(xi) of the SC & ST Act.