STATE BY RURAL POLICE, TUMKUR Vs. KRISHNAPPA AND OTHERS

JUDGEMENT

(1.) THIS appeal is filed by the State challenging the judgment dated 16.7.2003, passed by the third Additional Sessions Judge, Tumkur in S.C. No. 152/2001 acquitting the respondents of the offences punishable under Sections 3(1)(x) and (xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Section 323 read with 34 IPC.

(2.) THE case of the prosecution is that on 9.11.1991 at about 7.30 p.m., in Vokkodi village, Harijan Colony accused had tried to outrage the modesty of P.W. 1 Nagarathnamma knowing that she belongs to schedule caste community and abused her in the name of her caste, thereby, they are alleged to have committed offence punishable under Section 3(1)(x) and (xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. Further, it is alleged that the accused have assaulted by hands and caused her bodily pain and thereby, they have committed offence punishable under Section 323 read with 34 IPC.

(3.) HEARD Sri Vijaya Kumar Majage, learned HCGP for the appellant State and Sri Mahesh, learned Counsel for the respondents.