STATE OF KARNATAKA Vs. RAJANNA

JUDGEMENT

(1.) The State has come up with this appeal calling in question the judgment of acquittal dated 03.12.2015 passed by the III Additional District and Sessions Judge, Tumakuru, in Special Case No.236/2012 for the offence under Sections 323, 354 and 506 read with Section 34 IPC and Section 3(1)(x) and 3(1)(xi) of SC/ST (POA) Act.

(2.) Brief factual matrix of the case are that a lady by name Bhagyamma wife of Rajanna has lodged a complaint stating that her husband has done some work under Mahatma Gandhi Rastriya Udyog Project and for the same work, they were due in some amount and they went to the Gram Panchayat office and asked for release of the amount by sanctioning the bill, but the President by name Lakshmamma refused to sign the cheque, etc. and in this context, there was a protest conducted by the said Bhagyamma and others in front of Gram Panchayat office of Kandikere Village in Chikkanayakanahalli. It is alleged that at that time, accused Nos.1 and 2 came there and assaulted the said lady and attempted to outrage her modesty and also threatened her with dire consequences of killing her and also abused her in filthy language by referring to her caste as 'Vaddi'. On the basis of the above said complaint, after thorough investigation, charge sheet has been laid.

(3.) The prosecution, in order to prove the guilt of the accused, examined as many as 12 witnesses and got marked 8 documents as Exs.P1 to P8 and the Trial Court, after appreciation of evidence, acquitted the accused persons. Against which, the present appeal is preferred.