Karnataka High Court
Hanumanthappa Krishnappa Mikali vs The State Of Karnataka on 17 August, 2011
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
D%1ED Fills Till' 17 1)' 01 U ( L si ))
1-31' iORl
T1ILHONBIItMR.JtSIi(I' 13t PI"al()
CRIMINAL APPEAL No.1 52J 2006
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1 s cited the ioIIo iiii dtcisicins U IOOa (1) kcquittai n9 I)t in Iii 1 Court 'Subhash Chand Clzauhan vs. CB4 H ti;t c' s Pit a' _1 P14 .1 uti ' t • I c'. . ' • S ''1(1 C', it ') C it ci r' ni :'' 'fgf's ? • ,' I • . • 'r ,, ''ii r. ,? wi •tj .7 ItPç t .t. 1 ti ''t --'--I .7 f'l jy •:( •, Wi I. . I. .1 £ I It' r H)
ii) 2006 (1) Crimes 75 ISC) Supreme Court of India (T.Subramaniam vs. The State of Tami 1 Naduj.
1j the reason jbr receiving the amount was explained and explanation was probable and reasonable then appellant had to be acquitted--High Court did not consider the explanation offered by appellant for receipt of money nor the previous enmity harbou red by PWs 1, 2 and 6--If two views were possible from very same evidence, it could not be said that prosecution proved beyond reasonable doubt that appellant had accepted Rs.200/- as illegal gratjfica t iou--High Court was not justified in interfering with order of acquittal.
iii) 2004 (2) KCCR 1233 Karnataka High Court (D.RaJendran vs. State by Police Inspector, B.O.L).
Corroboration of Evidence of complain ant by shadow witness is a rnust--L.'nless the evidence ol' the coinpictin ant c tid the SI7(i(lOu' Ii.
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10. The complainant filed a complaint beforc the Lokawkta on 19 O6.199o stating that he is the oner of tht properb, beanng block Nos 824 and 825, Hosur iillagc The irca of both thcie plots s cvcn acres Then is no dispute regarding bound rics ,f the said land and hence he cLanted to unc's the snd md and therefore he cnt to the office of the %ssistant Director of I and Rec rds 13 nlhonpal at d 'a' e ii appli atior hi t imterd iIIN 'MR 41049 tlr aft ci tIc a Offc c It a C hi a flIt pp A a p 1 CL H - CD H CL C CD CD CD CD C CD CD" CD
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deliberations for preparing a trap after being drawn his attention to the complaint of P.W. I -- Madival Mallappa Viveki and after reminding him that the accused is demanding a sum of Rs.600/- in the form of bribe, P.W.3 has co-operated with the Lokavukta Police during the preparation of the entrustment mahazar. Thereafter. he has accompanied the Police to the Office of the accused and stood near the compound of the Office of the accused. Immediately on observing the pre determined signal made by P.W. 1. he also went inside the Office of the accused along with Deputy Superintendent of Police and vas present when the amount was recovered from the hands of the accused. Thereafter. the Lokayukta Police dipped the hands of the accused in to the sodium carbonate solution and he had taken part in the deliberations of dipping both the hands of the accused in sodium carbonate solution and thereafter, the solution turning pink and ultimately seizure of the articles of trap. The accused has cross-examined P.W.3 and has suggested that he was a CD C) CD --
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respect of an application. He has stated that since he
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