STATE OF A. P. Vs. NAKKA SATYANARAYANA

JUDGEMENT

(1.) Appellant-State filed the present Criminal Appeal by invoking the provision under Section 378(1) and (3) of the Code of Criminal Procedure (Cr.P.C.) challenging the judgment dated 01.07.2008 rendered in S.C.No.80 of 2007 wherein and whereby the Special Sessions Judge for Trial of Offences under SCs & STs (POA) Act at Karimnagar, acquitted the respondent/accused for the offences punishable under Sections 323 and 506 of the Indian Penal Code and Section 3(1)(x) of the SCs & STs (POA) Act.

(2.) The case of the prosecution, in brief, is that on 24.04.2007 at about 9.30 am when the complainant asked the accused for repayment of hand loan amount of Rs.10,000/-, the accused abused him as "neevu nakku dabbulu yeppudu ichhavu - mala matalu maladaku, neevu oka brokaruvu and mala lanjakoduka" and beat him with hands and threatened him with dire consequences saying that he would kill him. Hence, the case.

(3.) This Court perused the entire impugned judgment and also heard the arguments.