ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal filed by the appellant-accused against the judgment and order of conviction dated 20.09.2010, passed by the Special (Sessions) Judge, Bagalkot, for the offences punishable under Section 323, 353 and 504 of IPC and for the offence punishable under Section 3(1) (x) of SC/ST (Prevention of Atrocities) Act.

(2.) Brief facts of the case are as under :

(3.) The Deputy Superintendent of Police of Bagalkot Sub-Division conducted the investigation in the said case. Spot panchanama was conducted. The statement of witnesses was recorded. Documents were collected. After completing the investigation, the said Officer filed charge sheet against the accused for the offences punishable under Sections 353, 323, 504 and 506 of Indian Penal Code and under Section 3(1) (x) of SC/ST (Prevention of Atrocities) Act, 1989, before the Special Court. The Court took Cognizance of the alleged offences. The special case was registered.