Sri Bilal Udin vs State Of Karnataka on 4 December, 2008

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Karnataka High Court

Sri Bilal Udin vs State Of Karnataka on 4 December, 2008

Bench: Jawad Rahim

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E5Y';£\£%§--EK.='%L P9i.EC*E~STATEON _ _ N RESPGNDENT (sag .S':*E.___RA3i~¥",$i}BE.iiHMIWYA awn', ace?) ilRL.REi;~"ISI*GN'v "PETITIQN IS FILES if/'$.39? Aﬁﬁ 431 «CR1-"'.C S'! ADVOCATE FOR THE ¥'ETITIONER PRAHNG é _ "<'f?€§T ;THIS'" HOWBLE CCIURT MA'? BE PLEASED T9 SET «z5\?33iL'}.E THE EUBGMENT RASSED BY TEE DIST. 3; 52.3., FTC-E, RURAL €.!IST., ELORE, IN CR.§..A.NO.100/04

--.€.?T.33i.1.G}' WHEREEN THE JUDGMENT f-'ASSED BY THE PRL.

--«CL3"€.'3R.£§ﬁi) 8: 3?«'?z'*'C., ANEKAL, EN C.C.NO.84)'O3, 0T.1.12.04 CGNFIRMEQ AND $E'¥' .A'-k'.'."~.4I!.'2«*E THE GREEK GF THE TRIAL 511% E .:

5

the eetitierzer. ﬁe therefere submits i:':terfere21ceV.--is necessary it: the ﬂeeing cf the triai ceurt and the aecue5ee:'fi5e "vv. eetétied te eceuittai.

6. ?er contra, iearned Govt. P§ea:ee?'3rié_ Beet eueeerts the imeueneﬁ juear:éAe§§i{e--; LewAer'., records are summoned arse are e'veiia»eie." I ireeve the same in euneiernentativeete re-g.£1e't--..§'f$j'~zire._e.d. "

7. As regards the ﬁret...§_rfeur£dj i..Lre"a"ers:iV§'r;e" proceeurai irreeuiarity, it "'?:he:f:t'i:e"ezieeglete court has made reference Cr.P.C. and the ziecisierz re'zA':'e;ft'ec%i with reference to Sectieru :?.5.1(A){S}w,:v_Cs'V..?.C';- fact, he-has deeit with this 'Vjeeee';tV'ir€:.dreieii'end iivéeriehtiy recorded that there is no 'ereeee.erei in recereine eiea cf the accused. The ' ""ether A'e_rer1:V1ra::.r"_i}.:iri:et there was nonweomeiiance of the '"e5i."Vr;:_e:*:e§atorgr-gérevisiee in the matter reietirce ta framing ef t%:.é:efe..ﬁeeessary' has te faii because in case under Sectiens ';'2.:'.?19V_er:é 394%, :':.?.C., what is to be recorded is pie:-.1 of the

-eeceeed on the basis of 'substance ef etcusetiee'. No charge 1"

ii} 'seciisefzics' as it vioistes rsia reistiss to driving. Ail .._ti1ese circumstances are eviseiii: from the mstsrisi on recsrs-«.s'sd so fauit csuiti be fauna with the iris! csurt the evidence incuipaizes the a€cusss...asd.'_" V charges under Sections 2?9 and 3Ci;ii-r-Vr'a;'.'_AI."F3.C<."~

13. Learned csunsei for s_etiti"c~:*z.e:r-'si2ia'::'ijz':its the ssntsnce irnsssed is tsc.-}iarsh'_.V'mi;§ssi_ssri.na tiiscséitentiens urges with reﬁard ts in which the accused is i:-i:_--irié'=s.,:.1"V§.;i.'«*aQ;*;=;::;siisé" .i§iii:--V"i:¥ia.VVf's:3ii1ieri that the ssntsncsi**ims:sséé'*§:,is 'ti;;e""vV%':idher side Wﬁith needs redustisss. " fine amount rzeeés is be scaieﬁ up.V"i«--.._V%§seiifiV'g-__ <33:-iriion, the srder regarding

- ._Aseni:;s:.ss1_iAsr:iersci"i:«3t._.shs triai caurt is rnodiﬁ ed. ir::9tjii§_ E sass the fcziiswiria srder:

'iii-'s .,s'sstence impsssd ussn the 5:-stitisner under Seciissz 3Z.?.C. is set aside. Fins cf Rs.1,060i-- imsssed A is sniisraced to R.s.5,€JGﬁf-. As ressrﬁs punishment is? the eff-siscs imsisr Section 304%, I.P.C. is csscerned, A ' Vibe sentence sf imsrissnment sf cans "year is set ssids. 29%.

11 Insteaﬁ, the actcuseci shaii urzderaa S1. for 2 months"'ar:6 ﬁne arfzaunt cf R:-:.2,£3§0/~ is enhanced in defauit sentence sf SJ. far she mcanth. The.V__a:#::§3sé:d. éiiai§-- V ﬁiifféﬁdéi' befere the triai caurt w:Rﬁ"ih"'thréa -:veé§aE:$.vffé'm today is urzderﬁe the senterjce. V..Ti*:_ez rexéiivsicin dispased sf in terms ef this erdé¥~. ﬁ"~.

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