Karnataka High Court
Mr T Vijendra S/O Thimmaiah vs The State Of Karnataka By Rfo Forest ... on 20 June, 2008
_ ....- -ggv"
vvunf my mmnmxn men comm or KARNATAKA HIGH count or KARNATAKA H26}-I coum" or KARNATAKA HIGH coma' IN Tm mam couxr or-* KARHATAKA AT mama ms 1142 mm my 014* dUN}g]:?G'3 $ x BEFOWT-'V 11-m HCWELE MR'. k . 'V wmzemzifiwm % . %
2. mmmlxw, % % am 8UBE!AI.r'-LH..* . "
EJATTGITHIJVREJVE ?"E. mmzzsme cfiamwg nmrmcr. pmwnnm Vgmr .s§LtL1é.§e.1%{m*;nE, mvmam _ 'TI-IE $"1'~.&.T.E or KARNAIAKA * k AB? 2um ;, mmasr mam: scum, " ._ " 5':'3PPp"5..
' . Ir1E¥'''£;E3E1%'I'ED mt' app, HIGE mum' BUEDIHG, X A " {Bvs.RI.R%H KIJlEA.R,ECGPj
-uquu . ......~ - m... u uvunl ur AHIUVMIAIKM Hitdfl COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH 'mmcnmm1* ° Res.-isian Petifianisfiled ":1 397' and! fiélef Cr.P.C. 12:: set aside fl1e..j_udg:Vfim 1E..___6£ cxrmrictimz and writer afsenmxase dated 19.1'l.,._2% j3asaag1' in C.C.Ha::.76:9I2{'X3O on the file ::;£V1;1:1e anfi » _ aha tba judgment dated 9.553005 -1' En ; €3rl.!t.Ha..122!2£)03 by the: R0,, 31' Tm c.mmm1" * Rem" an.
hearing My day. the Court rouwm:- [ *' aantanoe of Indian Penal Code Foarast Act on a trial heir! nag C.C.Ho.769!2090, later mraxzmz Court, C 1:: in the judmm and ardw dated relevant for the purpose at' petition are It as on 25.7.2000 that Pm Abdul mm, the Ram:
mm raceivad the infiaz-matbr: about the trampormation sf samlalwnod in tbs; night at about 2.00 a..m.andheaac:::mpa11ied bylaw} and3wmti:£':.thejeap f 2% __ .._. ..-.....\. 'SJ!' n.HmVu-\IAIU~\ o-mm count or KARNATAKA HIGHCOURT or KARNATAKA met-"3 submitted omrg sheet against the petitisoneg:a"t§;e 3, mm the trial, the 4 and in the?! evidmm got Ems: §1.o.1k.% % Tm atatammts of thg under Section 313 at' Cr.P.C:t11e defence by tumi mum in their desmeu mm-in: am record the triai ccfzzti for the offense under Karnataka Fares: Act and ordarpzdg Eon mapriacnment for three yearn * of Ra.s,om;-. Agnew by the cazzvicticn M the petitmnms approaehaed the Seaaicm Z 3006. The said appeal was hard Was'd'nm1'saed by the judgmmt and arm r '%.Agg'ievedbytheoonvictionandtneoon&-mafion, t11epe&ionemhaveapp~eachedtl::ia¢:o1u'thywayoftlr'n .. npefil.
...~n- ur n.nmVu-\IHI\H Imu-rl uuum ur KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COUR v aandaivmad pieoaa maria tam': made and evidem that the plastic bags are stead' , bay mt ham. produead. He also: au12&iéta" at b j A' Pm, 3 ma 4 in unheuembzgana . 1 % L
3.. I.mrr.n::d that the mm mm and the gppmciation of the mamial afn their findm of caomrictimm have mt made out any
9. " that PW3 and 4» are tie " .12- whezrms PW1 in the Fc-mat Guard went in the jaep of the depaxit arm: afbar gcum the information about uampormtion of the sandalwood and afinr the jeep by the aide at' the forest went inaide no V. extent fi' 50 rants. and then saw tb accimad, the ~ 7pati$.:im1m Imein who Wm aiming at a diatame of 30 no 3O2:n3.s.;Itisra1evantton::tet13att.he5::1'utc:fi%did mttammxymdeperxdwxtpm-somabngwithtlm. Furm mm the perusal ofthe evidence of 3» reveals acme incan:stia»tenq' and ma widama that altar atoppmg' the >7 A' wlnreas PW! and 4- any went maids thfi forest to an of 50 saw' the mm sitfilg it is stat-m by g'if?4_1_'.1':at. pipes: were seized the said bags am mt hem of aamzre of the that the plastic bags were mi! in 11% cvidmce about thc:
'V bfthuéaa Further more as @1115 the Mai-ma: - E.z.P1 there in m:::o' mm" mm; pm and 4. PW! stems that the % written in the head light of the jump, atatw that the makwtr was written on the Es pm" tha case of the prosecution, the spot is at a af about 100 mm. fram the places where the pop' n...-uuin w:_m«wA:Aup HIGH comer or KARNATAKA HIGH (SOUR? or KARNATMA H161-1 count or-' KARNATAKA HIGH couar 'wasstepped.An@rds1]:aconductnfthea£:cu$ed,t.& ... -nu-I wit%sw. atatc that the accused did not pccswaa any "I-._.
- luv: 5 s.«..-um ur N-mnu-uann Hlurl LUUKI OF KARNATAKA HIGH COURT OF KARNATAKA HSGH COUR1 waaagcan tar ixmirumgnt except the said 3 the aarldaiwwd piecw. It is mmmm in stage: pawn "5 to out the i some fimmmamxt and no scaawzzh the ixmuumenm if afi; the pimtxa ::fafi'e11ca. arm, for éairag some: be natural to have sezarssme inmrmt. The witkzmsew any such weapon an& the accused fmmd any weapon or instrument whazgg unlawful act of mmpmiag the an and um d1ac:wpanc' SM 1 mu-seizure. of the plastic bag, the .V weapon at imwuflt with the accused at . .. , ., '§.fs:-:Ex1re will load in a mrioua doubt with rmrd was ad' the pwasecutian. Further more the ' relies upon Ex.P1 - the seizure znahamr, P2 ---
flmmfifxmw, P3--8pacimenaaa1,P<!~and5--*uo1uma1'y ammmtafmeammwandmv thcordezr ofapprowdm