Karnataka High Court
The State By Nimberga Police Station vs Annappa S/O Dhamanna Khoon on 15 September, 2010
Bench: N.Kumar, Subhash B Adi
uP Flak » "OMT HS Mr. SUBHASH B.ADI, J. + Sse ae C op OND ng ee oo io ' fy os « Jest cea) _ os a am sien! a "mayen oN sem roe ox PG aadoug what c ¥ 90] car P aint od. pid ' f at ' a o eee co r | Cee oo rg FON pee ' : | apt 'ul ; a", | nc oan "ne yy t Duta | 4 sheeted TER oy eed ELA S56 LIONS WORSE about 9 years prior to the tion Kaibect. got married to.one Laxmilar accused a) age, i1.}&.p2m. went to the "ime.the complainant was bolting opening the door the said person starfed abusing as "a Lad pea rari? Pisa ea gs? fb eyes ory by ba en pth rie e oe de hen . 4 randi Bhagi Chandrabhagi open otherwise he will WLCHL EL Sarees. NG 142/07 as per Ex.Pl and sent the Nal magistrate. thie ftrini court, prove the che 3 es witnesscs fo the LEPQUCLe Tit. that she saw f Sous my beg nO), She incidens. ore also acrdiitted that she opened the door and "She fur OOTP gli OETPTE Ov isilure ii Sra eweere NeVOTEALION i¢ accused and 5 oi qper St Pw g % z ny jee E geyey Dod bbw oy do gay eb g of the complainant, admits that whe ler ardeadibe ¢) 5 a190 ACTS bate Ime eyes purty: eseneeey #E : Nheas Por seen tie. 2 wxpagh <aseb biped BCCLSea SOP complaing nt. igs oe py etety ctn deep eis, opeebiag < ip CTOSS-@SGITITALION, VIOUITEG 7 idence, DTOSeCUEION or ctireunisiantial is the AST who registered tinued the inv dp evidence do no 6 F _ eeiras Inan foatlaerdotaA wens that the prosecution has failed to-.prove on i wt --
roan pena oe ie Root ee es oh oe ae post bone _ 'aad ao fom ond z PWs-4 and 5 admitted. that-th Ay DePsoOTiel APLOW Loe have turned mosiile.
"prove tre ci seaneed sitet Gerardi accused ane. accordingly. oo et vl a a we pent z Fa Che Cire eared motive
a) fect pews ju ce thet.
ce cae footie, the of Sence ih.
Naw £ fa