Karnataka High Court
State Of Karnataka vs M I Gopala Reddy S/O Lakshmanna on 9 April, 2012
Author: Jawad Rahim
Bench: Jawad Rahim
-1-
BEFORE O
THE HON'BLE MR.3U$"~HCEA3AWAD"8fiT§3I'fv'i
EEIEIEEH
STATE or KARHATAKA '-
BY DY. $UPERIHTEHDE?¢TC1F'PC1.§.ICE--.._ ' 8'
MULBAGAL sue :~;1vIs1c>a: "
MY'L5AGAL__ 'T
(BY s1a;§:a.-=85 $ai15'ag§é&Amf{gVV_a,:émT, HCGP.)
M I comm REoc§v'--.jV'T
s/0 LAi(SHMA!5mA_ g "
AGEDABGUT 23 YEARS
HARIPRLLI VILLAGE
3 ..... .. 'V
TALUK RESPGNDENT
" V * {f£z--E8$'+*é:.r:,§>?~E~T SERVE 0)
APPELLAN?
FILED u/5.373(1) & (3) c:a.9.c. aw THE STATE
9.9." FORTHE STATE PRAYING THAT THIS HQWBLE COURT MAY
as PLEASED To GRANT LEAVE To FILE AN APPEAL AGAINST
ATHEJUDGEMENT DT'15.3.2€)015 PASSED av THE 90., FTC-III,
¥.mz..t;R c/c. II ADDL.S3., KQLAR, IN s:=z_.c;c.rw.173/In AND
~ i«gcQuITTmG THE RESPOMDENT/ACCUSED FOR THE ormreces
V' P/U/Ss. 354 a 324 as 19:: Men SEC.3{1)(x) OF S.C./S.T. (9043)
ACT, 1989.
THIS CRLA. COMING 01% FOR ORDERS, THIS E3fls"r', THE
COURT DELIVERED THE FOLLOWING:
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IN THE HIGH coupcr OF l<'.ARNATAKA
DATED THIS THE 9*" DAYVQF .¢!r.;='_+45.tV'~l'.'i_:Lj'2*.'Vt;§'_1.i'2 '
mun uuusu ur KAKNATAKA OF KARNATAKA I-IGH CQRTCF KARNATAKA HG1 CORT G' KARNATAKA HG-I COURT OF KARNATAKA HG
-2-
Respondent is reportezfbo Bafiead
respondent is absent. Howévg§':*,. as th*e_'_."~.Tfi.o::%:;saVi for the afsve, the appeal abate; = réégcrifient as net