Kurian Joseph, J. - (1.) Leave granted.
(2.) Heard Sh. R. Basant, learned senior counsel appearing for the appellants and Mr. V. N. Raghupathy, learned counsel appearing for the State. Accused No. 1 has been been convicted under Sections 354 and 448 IPC read with Section 3(1) (xi) of the SC/ST (Prevention of Atrocities) Act, 1989, whereas Accused Nos. 2, 3 and 4 have been convicted under Section 448 r/w 34 IPC read with Section 3(1)(x) of the Act in Special Case No. 22 of 2010.
(3.) The following order was passed on the sentence :- "The accused No.1 Bhikshawath is hereby convicted for an offence punishable U/sec.448 of Indian Penal Code and sentenced to undergo simple imprisonment for a period one year and to pay a fine of Rs. 1000-00. In default to pay fine, the accused shall further undergo simple imprisonment for a period of three more months. Further, the accused No.1 is hereby convicted for an offence punishable U/sec. 354 of Indian Penal Code and sentenced to undergo simple imprisonment for a period of two years and to pay a fine of Rs. 1,000- 00. In default to pay fine, the accused shall further undergo simple imprisonment for a period of three more months. Further, the accused No. 1 is also convicted for an offence punishable U/sec. 3(1)(xi) of SC/ST (Prevention of Atrocities) Act 1989 and sentenced to undergo simple imprisonment for a period of two years and to pay fine of Rs. 1000-00. In default to pay fine, the accused shall further undergo simple imprisonment for a period of three more months. The accused No. 2 Mallanna, accused No. 3 Anaveerappa and Accused No. 4 Basavaraj are also convicted for the offence punishable u/sec. 448 R/w of 34 of Indian Penal Code and sentenced to undergo simple imprisonment for a period of one year and to pay a fine of Rs. 500-00 each. In default to pay fine, the accused shall further undergo simple imprisonment for a period of three more months. Further, the accused No. 2, 3 and 4 are also convicted for an offence punishable u/sec 3(1) (x) of SC/ST (Prevention of Atrocities) Act, 1989 and sentenced to undergo simple imprisonment for a period of one year and to pay a fine of Rs. 500-00 each. In default to pay fine, the accused shall further undergo simple imprisonment for a period of three more months";