MOHAN KUMAR Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the judgment and order passed in Special Case No.76 of 2008 dated 30.6.2014 by the III Additional Sessions Judge and Special Court for Trial of Cases under SC/ST (Prevention of Atrocities) Act, 1989, Tumakuru, whereby the Special Court has convicted the accused for the offences punishable under Sections 376, 506 of Indian Penal Code and Sections 3(i)(xi) and 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989, the accused has filed the instant criminal appeal.

(2.) The parties will be referred to as per their ranking in the Special Case before the Trial Court.

(3.) Case of the prosecution in brief is as follows: