Karnataka High Court
State Of Karnataka By Police Station vs Amar @ Shivakumar @ Karate @ Shiva @ Joy on 9 January, 2009
Bench: Manjula Chellur, B.Sreenivase Gowda
fone po fet "a Toet 3. Bhe arath @ I S/o Raghuveer, Aged SO years, Rfo Neo. Sst) PL oSst B OCross Hi Stage, hv Block, Dasaveshwarmagar, Banga! lore. yore fg Ag seed : 5 pone _ mom RD Layout a C Master Rajan, 32 years agawel urpaly a, Bar, © late Subramanya Rad: ~ fO grant: may be pleased judgment dt.22.9 Single Judge. Ss respondents-acc Phas Crk A, eoming om for Mee AIR. J, made the follew ge: JUDGMENT
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Ol og fuittal above PEE Resag an ston itted £ it y areas RRR PERCE AY ae the etl pas eee PIPC, except ce evirle a charges, oe Bre ¥ fe a & AC ¢ r £* fe idence and oth :
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ae 4h, a fel ms poyand Se Ho r VLC 2 u mircere c _ o SE Dan ISHS We fot pel Boe G) oud oS ie Sa radia feed on nad el emi get ce.
£ 2 Fe cl to Neve be CYEDE Seah frica the LW ey hand sé sd 4 +g ae OHEDE rae é , OO ¢ ak 4 ck d e 3 t wit ic hall way and dead body was postiion there must have bee lecessed and nouse of evidence would be iO TAKE The recovery is much ite. Though there is an attempt on the part of later f thie it cate G show thet PW 9 could iden "heaves tigatin cand A 2 in the test identification parade, unfortunately mstrate who cor . thengh the Taluk M "identification parade as per Ex. P 24 speaks about the ® iS incident. The idem} enol of much Bei an opportunity of : the demeanor-of witness and if view of the discus id reasoning given above we do not idter frem the opinion of U KVS/vb | JUDGE