Karnataka High Court
State By Jayalakshmipuram vs K N Gurumurthy on 19 March, 2010
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
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E rm RESFGHDEHT 3 ACXZUSEE ma Tm QFFEHCE mxmsmm Imam smnox 3(i){::::) ac; ST (ma) ACT 1939.
ms Aman mama on mm mmwcg QAY, TI-fl CQXIRT DELIVEREBTI& ' « _ Tkfis appeal is prefermd jud and orclw csf '$1, in spLc.m7ox2ooe er; the gaditsonal Smsians Judw, at Myfi " u
2. The submitbeé that thc efienm punishable undm Caste and sctmmea Tribe Act, wag (hereirmfter 1*&a3'r&.f- ;!x:xas °'P€T§fi' 1i€r:Vz'?§Emrt:).
' 'if?-,T cftizsc pzmmrtfaan five wimmsm ham PW»-I m F51?'---5§ amzga: whinh PW«3. is PW-*3 afi ?§w5 3:3 fim Pnfifi § %' g / 3 w*1a9x@sm?fit.hecaaae.F11rthm;onbeha1fofti1e gmmecufictn (befits have been markw as B-1 1:: 3.1-3. T' 4, It ;a suhmm by the zuarzm appellant that mpim caf the g'o%.15inn, the Trial Caurtjrag oomplainaxast. A eemplamt pm? V' W #3? 1» - .. u Exl+n'bit P--1 whmilrn. ha ma Temporary Teacm for School for wmhh the ma It in am 3 § 3 by much5.ng his cam, ffiwem, wm workcim sirxoerelg mm has mm 323% xmfiwzx.
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aeu-nu-\e.mae' wwvmn g__~«.,g_« wmmwmamwa mwaw mwmm my m%KNW£"AK7& %-MW4 CZMJR?' Q5 KA%MA'¥'AKfi Hfififi mm G? WRNATAW Hifirfi CQUR?4
pamztanfimtdaymfirwummdtheamtmad m talm him on ciuty. In raapozma to the saw, the kaecused has seglésd him and hummma him by touching his basmged to a scmaused Caste. Om Shri. % and Shri. Shiva wag ya-amxt on ' Ham, he inform: the poem to % agaixmttheacctzsed.
6. Exhibit F-I t& complaint mega by the mmpmmmi. the mmzar drawn, -113%, Exh1b' it 9-5 is P-8 are rm caste ' cIa.nfymg' ' mg the caste, um, ways:
A % asmmmg the Pm Act The __sub::.t15*m tint despite at' all thme Smzxt rm ww mm fiflflkl" W mmmmm WGH mummy mmmam Mifififlifiiikkgfi .wV__w:m mmmwmammm maww mwum W!' fiAQ€N&"E"A§(% 5 T1 The caramel fir tlm rmynndam aubmithed that there am as infirmifim in the 91-éer paww M: Court Ham, w wught that the &:.1 he .
8. %¢::1:Id1y, the ccrcuzmal aim in dhpute that tha estraplamt hem itlnaasfiqated by an Immmating Qfimer has firm' pzfiufimn. Unda these, unchx Rule --» 7', the ease should have hem gy i gm % cam and the mmizzad by the in mm xnmutgaang mm has mt %%%,a.%:jL%rh'm is a fatai hbw tor the he submitted that tin apgzaaal he "WWW. w"ww¥"i xwwmlm W?" m.:€Nm,&%& %«§3€?-TH mtrtw? am emwmmm MGM «mum 0%» KARN&"E',&Kfi: M§e;j:,;;§»--§ cm;
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16. A mmplaint hm beet: mafia as pea: Ex. P-1 by t1'meF'W-'E; tmtthe acmzsed ms abuafi the in the: Principafs Chambm Hum, cm same.-. Tm of publfic view. Saaomily, though a. "' prcaammn. PW-2 was an eye " £;:'.§"é£a.§ 3.153% flan he atafim.
'mstitufiea and he happgm to cf bank attached 1:: the sc1m1ygg,,; abima by the a%w1. 'I'he sag;-;. by the:
Trial Court about 36-46 meta-a not have. war haearé 1:1,,