Karnataka High Court
State Of Karnataka vs Sri Amol Arun Shah on 25 August, 2008
Author: Manjula Chellur
Bench: Manjula Chellur
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Belgaum. ' 4' »-- A'
. . Appellant
"=rs§i gmga Arum Shah,
Proprietor of
M/"gs. Vvardhaznan Medical 3'.
"jraluk: Athani.
sggeral stares, VPC Nb.231,
Rajwada Chow]-ca , Mangasuli ,
. . Respondent
This Crl.A. is filed "under section 377 of Cr.P.C by the state P.P for the State praying that this Hon'bla Chart may be pleased to allow this Cr:i.1'£d.na.1 Appeal. by nnodifying the sentence K ' fpzamrs "rete:'.n.i;ng the ozcdezc sheet.
imposed by the learned Aaa1.civ11 auegeV;Jr.nn.) ; JMFC., Athani, dated 31.12.2007 ifi<¢;C;No.495 of 2007 and imose appropriate senten<_:_ e5 against the respondent herein for the"--offeneeflunder Saa.18(c) of the Act and punish;b1e.t§dex seetign 27(1)) (11) of the Dr=zgs__A<;t_. ' This C:-l.A corningV'».1'on:_"'r£?)rA "
Mmxauna cnanren J, de1ivered_the £911aw1ng:_'; a§UDaMefim.'. ' xv" V ' Heard reg:q:d3.ng- _ 'obj eétiene .
2. The Stete is permitted to withdrew the; present before the zvsessitéee. ¢r§s.;r"s:, ' gem.
directed to return all the sa/-3"
Judge 35/4,.
Judge