Karnataka High Court
Eshwara vs The State Of Karnataka on 23 July, 2009
IR was HIGH couaw 0? KARNATAKA, aAneALoag_ i _ nnmnn waxs on was 23"'nAx or auxy 2aqy;g; JiJ". BEFORE _ _ H 'n THE HON'BLE MR. JUSTICE §fi$@i"gAGAR;J} _.D
cnxmmaam APPEAL ne_51§ 9§*$oo7 :/%-'~n 1 ESEWRRA S/O LATE RAMASWAMY AEED-ABOUT 23 YEARS 2 JEXAMMA WV0 Lawnjkamaswaky. AGED ABOUT 62 33333; =; g v « '.--.wv BOTE ARE REs19E§Ts3QE~MAxA3Az53, ' VIDYANAGAR cRoss;_" '""u"w.. 3 - JALA HOBLIT-_"~-;g__V ._ «w_m, BANGALORE fiORTH TAE$K. w . ... APPELLANTS {By Sri:zM!S«A;&VPf§$§0fiEA§ES ADV.,FOR AEPEALLANTS) AND : *~ - '= ". .'a 1 THE smgrfiucw Kaafiainxé ;"s¥_cH:KKgJALA Ponlcx STATION mspcxraagnr (By Sri: SPF) .k"' cRL.A¢_EILan"gflfs.374(2} CR.P.C. 32 was Anv. #02 THE A§EEL$AN?3 &GAIHST THE JUDGMENT ET. 22.11.06f16.l2.6€ PA$SED
--"3ys{z3£ s.J;L= FTC-II, B*LORE RHRAL nxsm., syneag, IE 1 s,c,xQ;1?7;cs ~ coavzcwxua was .APPELLAKTS!ACCU$ED you was ". §FFENCE$r9f§fS3. 498~A 5 304-3 or xyc ARE U/ss.3, 4 Ann 6 0? »; =§;p ggw AXE ssnwzmcxus nan ma vamsase s.x. $92 A vaaxon GE ,_"w3--¥zaRs gun we PAX A FIRE or RS.5000/- sang AND I.§., w FAX V .§*:1~m_ '*r<::" EHEBERGO F'tJ"R'1'IiER xmaxsarasmw ma 2:; 929.5013 or SIX «_*gba:Hs EOR was orvmxcz ?fu/s.49a»A 0? IPC AN FURTHER 'asfixwnncxne THEM we UNDER$0 S.I. FOR A FRIOD OF 7 YEARS FOR THE QF?EHCE PIU/S.3G4~B GF IPC AND FURTER SEHTERCING TREK T0 URBERGG S.I. FOR A PERIQD G? 5 KEARS AND TO P53 A PINK 6? RS.15,G00/* Ehflfl AN I.E., TO PAY ?INE TO UNDERGO FURTEER IMPKISGHMKE FGRT A PERifiD OF QNE YEAR EOE THE QFFENCE §f§fS.3 OF D,? $3? AND FURQHER EEKTERCIHG Qflfifl T0 UNBERGO 7/7" H mt'; / ,,,,,,,,,, " ' , 4;W»/ ? f if?
,.éi' 5.1. FOR A 922109 or 2 YEARS AND we pay A FINE or 25,5900/~ EACH ARE 1.9., TO PAY FINE To UNDERGO FURTHER IMWR£SOREKT FOR A pzaxon or 5 Mnmxs FOR was orwancz P/U/8.4 or fikp AC? Ann FURTHER samrnucxxe THEM TO uunzaso S.I. FoR,A,£E$£colo§ 5 mnnwns FOR was orrancz 9/U/3.6 or n.p gem. A§1 flHE SERTEHCES SHALL RUN CONCURRKNTLY.
SET ASIDE.
was APPELLANTS/ACCUSED pnax Tsar was-Agéva égfixa Eh: 357 TRIS CRL.A IS COMENG ea PoR:c3nERs,iHIs 53%; gas cdugf» PASSED THE FOLLOWIRG:
o R D E am ' .........._.....,- .2.
Learned cezznsel for .. ;1.'s_ not present. Hawever in the interest of éreelcs time is granted for taking sggfig as a gag:-¢ngn¢¢;3xf the steps axe not taken within t'e_m- shall stand dismssed for non-wprosecutiozzi 'the Beach.
SD)' *J"€}DGE .
V A _ Deputy gegigtrar . " ' High Court of Karnaiaka angaiore ~ 550 001 , id [9