Karnataka High Court
B N Ramakrishna vs State Of Karnataka on 4 July, 2011
Author: V.Jagannathan
Bench: V.Jagannathan
SEE NERINESER NINES UIST NIE AP BRAKNALABA FHGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT
IN THE HIGH COURT OF KARNATAKA AT BANG ALC ORE
DATED THIS THE 64% DAY OF JULY: 2011 .
BEFORE...
JUSTICE, Vda GARNATHAN." |
CRIMINAL REVISE ON P PE' AI TIO N NO. 1203 {2008
BL i Be :
S/o late Anant] ar.
Aged about 70 years,
R/ at 104, 1%! eoss,
4h main, 'Maleawaram,. Fe
Bar jalore-560: 003" nn PETITIONER
(By Sri.D, P.Presarma 3 Asats., Adv.)
AND:
1, State of Karnataka,
.. By Malloowaraun police,
| "Aged el aisut 48 ye
R/at 4" cross, Sheshadri
Bangalore. RESPONDENTS
ction 397 & 401 of ESF oe i under & This CrLR.P. is Cr.P.C. praying to call for recorda on the file of 7% ACMM, enhance the sentence on the respondent No.2 by Bangalore, in C.C.No.26925/2005 and mmposing the maximum sentence as provided by law C aR PMI MEE UNDARIS ET AIS TTIGTT GAA ERCT EE NARNALAKRA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH age and impose the fine on him out of fine amount kindly award imum compensation ~~ to... the. This CrLR.P. coming on for orders. this day, the made the following:-. a . Ceurt 1 Memo fied for withdrawal is . allow ed. Revision petition is digniseed as withdrawn. an Sd/+ Judge Srl.