K R Chowdappa vs State By Central Bureau Of ... on 27 March, 2008

[Cites 7, Cited by 0]

Karnataka High Court

K R Chowdappa vs State By Central Bureau Of ... on 27 March, 2008

Bench: V.Jagannathan

-_ __. _ --- ..--.. _ . -. ---- .- ----------- -7. .--_m..-- qr-nu-uuga .1 --rm n «warn: 'I-an I'l!'Il'\II.l'IIl1l\l"I I lluurl I howl':-l\u 9: 1l\l'I!lI'I.l'II-l'|I|\l"

'L

IN THE HIGH CClUR'l" OF KARNATAKA AT BANGiILI.ORE
%te¢itha2'7"1dayof"Mamh* A 

TP':.«i-.- HOHELE 1'ﬁ.u"u3S'I'I¢E : .Jé':Gz*a1'€'£€:"='i':'i'é'ii*%'.. 

 

TnI!"'1rI,A Na 9.7-7 1 mm   '

am late: I{.Ra" _   '
Agcd about 57"'y¢&f'é'«E, 3  V  ~ 
2;.-.-. E.-r:.'.7*'3,'."Re..:...4...*¢i4*-1--=.é-;?:-;2~;:.=;'!E~.,;,...**"1-=~.-3;,

...Appe1Ianta

'I 37   R.Rai.AdVDcn- ' . 'ta

..  %'r the .E 1t in ur1..%.I'%'s. 5303-' 2501.
$3.-I Ssiiivhputa &'ii§.K.Shm:goor, Advocates tor the
« 1. _ 1, _  in (":1-i.ﬁ.iTo. 8'77} $601. 1

 Sum 
' " " *    , Eemﬁalam.

ii =R.«ruI.t,r;_r.!-.'-.'4§.-aw...-at



 j% 3; Sri D.C}.Hegda ibr Shari Ashe}: Haranahalli, Advnr.-:o'.b_a.' 1 { %



lII\iVIl %\'€lIl Tl §1nl'IlnII1l-Ilrtliurn llrura: iiwwéuuu in Int'.-5-Cu"-Ir':-1' nuuwun --w----- v. --- um.---"-

 

 .1__ ..   'r  ____ ¢..........__
um L»='a.1'1'ZII|.l.. '|.;-'ﬂv-E=BE canvlctau um cwu

tﬂrizninal Appeals ﬁlnd under Swtinn 3'?'4(21 of the

Cr.P.C. agajnat tbs': judgnaent dated 20.15.2001 passed by
the  Acixil.  3: SJ. 8:  Jutiga for I'.".:.B.i. Emu,

Barxgahra, iii. $"'C.C. 1%. 32;'1""':n-4

EWUIIWII

M.-I»£'ul
2..-.-*'-.....*'...-3n:'.*.'.1*g ﬂu.-5 -av T.z.;.-.-=.-'1...-a%i ﬁr !....e  _

 

'ma appeals coming an  1.

a__...___.....UDc+ 

mam K.R.ChowdaPP'g-V  of tin sum
Bank Inf Mymam? (A-1],

and am K.Ni;RanLjag615aL¥":9f'v-;ﬁt*.nrnny Holder of Sri
 'A  ' ' ~;F*"""J;"33-"*"'*: n"--mug-uu""'"""wa L'-" -av}:

ware put Imj@      the oifmwau puma' hair}:
under  xmma with 42:: of the I.P.C. and

 Q23 5{1)ca) of the Pmvezmon of

 and the learned Special Judge for

_._._.l_.|..__:I 41...... ........_._..- _J I...

'  4:-ﬁ'<m=cm and A-1 was aentonood to undergo
V   simple imprhamm and in pay a ﬁne of
  _"R-a..~f;!.ODOf- and in default of payment of fine. to undergo

1-'*'1~ 41* ﬂ'I.1:'% ....Wmm.1:-...e aim?-1n i.'n.':n '..r_t-_r_n.-ant ﬁr.-1' LL-I ;I%.._..r=I_=t

this-I-an I-an-mu» uu-nn-Tsuv--- r--

puma' hable undar E¢::tinn 426 of in: I.P.(';.. in una" T' 'arg*o one

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  'Jr "'mHxIHI\H| rII\:'['_5 \ll l'\l'|l\:'.I1I:-uwnw us-up-r u-w--.-.-

  'x'1n.ua's3i2u.:1 iii uy .''-''==

3

year aixnpie impriamnmant and to pay a ﬁne of RI_.1,000]--
amdindafaultofpaymmtofﬁne. to ﬁmrtharlmdemo
Ltimpb impzrisnnmnt for three months for than 

puniahiﬂ3" ""1c'lar  ﬁ 1

undergcu um year rigorous     '4 " = 

or Raul.000.f- and in default er   

c*Ju'-ﬁm puz1.ﬁI'-..rs.bn1e:    A-2

was masnbanczati to "r;fr*'--3r2**f-

and tau pay a    of payment
at' ﬁne, tn  ﬁn three
mnnths   Section 420 of

Tim 1.}?-'.{3. ,;.a:~_ w  3n;a.nn;1- :_Il1np1n impnnonmnant

and tan» pay a ufR5~.,,i anti in aafaur. at jﬁajrruant

'E:-F  simple impcriuoxmum for three
  [gmnee punishable under Section 1:20-B af

   

 1 : by the aﬁaruuaid mnvictinn and umhanm

  mu: m gwuaed am were this court. Criminal

,' I I
' """ """" "'- 2 an... ...a-.~"...*.'::'.I._1 Appmlm



IIITII TTVKIII Tl lIl1llIIl'1ll'llIlr'I lllﬁld $11!'! 'fl l1"'lll-T-IT-Iléi IIIl$ll ééélliu 7-I -:1-VII'--ur---:1 -u-inn é§PI--'III 'Pl l"'IlIlII'"'Inll"'I'I"I I TIDTIII Tl lII'Il\l'lTIl'Il'Il'I

Ho.-875'! 2(1)} is by A-1. Common judgment is, therefore,
wandered in the said circumstarmaa.

3.. The was of the prosecution, in brief, in 
that A-2 antozmd into an agroamxmt 

fl ,,.. .._.'I,.

       >'
[''the Sanglna' for short] far  E   and

as pear tha aaid    of
aum-rue-.y 11w:-tier 45-2,   Rnghmaazndra

-I-udlﬂl-arl--I-IJHI-'I-Iﬂ'a I''lIEl.E__.I. :.  -u  J. . :=I. L.Ié..I.l.IL I-I-E-It-llnliinr all

the :-":mgm* ma  sangha' '  the.
Ernst   to the ascend
party  A   . and the aeoond

.   to GIlI".t'_'|_.f out the layout work

44    v  the pruatmution cam that, puruuanl: to the uaﬁ

..   '6, the Sangha made  payment of
  }Ra.2,5n,nm;~ m Sri Raghawndm Elactnc:a.' 1». A--2,buu1g'

Lg nmazr Mfg n1-hair  T nni-nnn'l'|Aﬂ 'I' 111;; Rank' ('ff

£F'H"IIvsnI.I. IlI.I.-I-r'\lr-I-luv!'-'f nun. p  1-nwlﬂ Iurinnu 4|-r1-alumni» Ara-

h

V



uwrwunuwvnwuurwnsg-w IIITII u-'run-In... 'cu u---m--'-1-.--'-rs nu. :ww-- ---- u.-.-.

':'-ay:-:-v run nu-1';-.-'um--u-nu-u -I

ﬁﬂ

Uh

Myamw, Gayratllrirwa Branch, B%lora, and raquulhad
A.-I Managua' no iaaue a Bank gtnramne for the __aaid

.-a....."-'want sf R332.

 [TIT]- 1 1'u 1- 1 M 

'  I In -ll, I-BIn\'l -II-D-In 

pmroauemutiorz that FL-1. with:-ut  any  
power to iamwa Bank guarantee  ' 'V
iwue: the Bank guarantee as per   _
11%-sary sancztiun from the  

....-...... .... ......-....a...1 'Eh. an Ann:  ' . ;..n-....i;... ......,....u.. 1..
gum Jinn wuxzzu.-an nu.A.sq,uvug.~. -.1}-'19  r.;s.nu.u.I.uﬁ1_y

recvmw :1 ﬁrm Bank     
 _._._..._....I _..._.....L._.

,g  Sta'  __v.'.~,ﬁ:-:_  V iv '-_»L'l".v...._t-...-I... an

  

mm  (E:na.P-8 and P-9

-rnnvuwvH%Hn§.'inr'| 5¢1{:'r-    1-'I-in Bu-rd: giunu-unfnn ﬁr &I__ﬁ

'.3-.'|~"".l"""'!!'*:f:"-'T"':1'v'.'z' 
 'Z-1{ia,§_'&'~.5_l.'),1'IIr."J('Z*f-- and. on  the 'Bank
A  no authoz-it}: or power to issue the
 ' Bank  A' h'  in question in View of that: amount being in

Rs.25,00|J_I- and the  later an

 -5 an an annual ﬁn

 had bean  by tha State Bani: of' Hyman,

Ga.ya'thrix1.agara Branch. and, the.-refers, following the

j:/



I"lI\7l'I \-V-IIUIII \lI' I\l'|I-'I\I'l'Ill'll'\l'lL l|:\iII_n'§si:,'\rnI Vac nu-uuuu-nu-gnaw nuwuu unrwnu wu urn-gnu-nu---un-n nuwuu uwwnu vu -my-mn.uwu-uruu-u nu.-yum -w---n- wu -my-gnu':-u--nun nu

, V"vr"'wa'""'w ,.33I."I.a'uI'54. Esau. -:..unw

 Being quastiomd under Section 313 0

Qt

::m11pl.aint1adgedbytheChiacfV'1gi1ancaC}t'fionroftlu:Bnnk 7

in queation befare the G.B.I., inwatigation was talcum up on

Tim %"*' af t:"*a aaizl *s.ar.-""'§la1."'1'.. {E:.%'23}. Af'raa' 

the atatemanta 01' the Bank omcialn,   '
the Malay oftha Samba in   V '
opanm" ' 1'1 offthn ﬁnger print' ea-xpecrt     

91' 3-1 gun the ﬁnk Lama'   '

 as         
that was    in order to bring
home tlig  led the avidulce by

 ' " _& "P:, Wg}1"'ft$" 121:£I;iti.)documents I.~:m.1>-1 to P-33

[1-

II'

can' ma'   .nﬁr-Id-II-Insulin'  Q' 5 ll-GHQ

II
in

«I

  their" behalf, A-2 was axam.ma' d as

 V4  ants Exa.D-1 to 13-9 warn mnrlmd.

   learned Special Judge of the trial cmlrt, ailm-

'mgrond radii reascriahin cioubt  Iilﬁﬁ f6'li.t'1i'1 'uuu'"t 'um'"



FIIVII1 MIJURI vr IIr|I\IVL.I1ll'LI!u-I rI¢l\gt"'I ii:.1\.r\rIIu \II n.|-nn-|-u1|r-u\r- nuuunr 1-\l~rr|v urn nu--uuuaum-uu--- uuv-u w--r-...

 

angna" tum nfA--1 on than ﬂank' gum-aniaae Ex.'J:"~3 was not in
dhputae. and ﬁzzthnr. tha evidemae also indicated that the
Bank also had declina-ti to honour tlm Bank 

mm:  by  Serum and, therefore,  %

_.__ _ ._£.:I _1......._..,.

---~ A1' AL -. _._' .... 'I1
IIIDIE D1 1111:! l§Ii..l.;I. uvulnl um wan.

ta rm -ezﬁbot. that A-1 had no 'aut11£:;-i1y t§f'v  

guarantee in question as it    

aha mug aaﬁafied with the    to

1'Y'l'I"Z
PT?

...i..=..... A-3..., 1:113    Court
oonsrimmi and   fﬁ the
uﬁemm as   up}: of this
3'ud.g,n1:mt,_.  V and aemerwa

that is the "th::aa"e two appeals.

8.. I     counsel Shri M.H.Nahru for
     awumx Shri S.J.Chouta for A-1 and

-'Aﬁiﬁ caun.-eel $1' the C.B.I. ﬁhri

 _D.G.AHegd¢-£'ﬁ'$'rA Sh.-ri Aahok  ". 1' have also
  '  ed the entire emdanca' on racord including
   of the trial court.

 Lam-nsd Coumel Sh:-i S.-J.Chbwtha for that ﬁnt
A acoua¢di.es..thaMa.nagerofthaBankoonte1:iedt1mtthe

(\

J7

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I'II'\3I'I EIQHIII vr I\l'II\I'l'|I.l'll\l'I lllI"':-:1,'-'Ilx-63$!!! 3|! I\l"IU|lIl1lII-Iltrl IIIVIII \II"I'I\I 'urn I'|rI.l\I'a-nun-III-rl Iunurlu 'uwnrélnl urn I':-'Iain:-II:-1-I-I 2 Hampton': urn an-Inna':-Ilrslirn IIII

 it-in Eran.

__ _.__.._1 J n.

 a.'€'ui§§aﬁii'r"1 ag;n1rLs'""'"'t acxnaa' " nu H11 13 that he hit': iiii_i:u"i'a
the bank guarantee without havm the: authority to hone
the sum and without nmking the emtriaau in 

rwword-"ea and therefore, the question of the 

E11 kig-nu n. 'ulna and Han: run!' :1-kn and gt  . .

muixi ﬂail within  ambit of  f

awn:-nd amused and at the   bank
nnr the Sangha suHera&'*«-gig   aha uubmiam

ma. --ui-L -l='ha..n'I 'I.-na....l3.n'¢'m.a-ur'VIn-n.~.  Andaman -lulu. In.'

a'I......+ 4-1 ,1... 4- ' V
LI In L-.L.i lnlllv 1119"--ll)'   DUANE HG

disminmed    unit which
is pencung   1=zs.2,9 3.sa5;- given by A2 no
Sangha    ~ ' and  , the question

.. . u.---..------L_'.. - -..---- ...--.§---.....--..

gr 3-1 L,  s.1_hgad mm: him mm

A .___..__

         um-mu cf %

 the bank gunraxltee in queation will
    when the cheque 5. ::lnar1ued' and it in
     that the Sargha issued the cheque to A9

rm j|_ﬁ_5_.$ _:_a_1:1__r__I_ f In n11-nu-"In 1|: 1|. nnnnaﬂ 911

  m  V-I--no Iowa Vqpdwquvnuuupruu --up-aw rung---ru----u--

rI.I.u any

 as per Ex.F'.'.i1 and was finaiiy reaiiaeci on

V'   :2.i.5.3l'3I{As par Ex.W5). Re£arri11g to all thnue dates as well

as that data ofthn bank guarantee which is 30.5.88, it was

3. ,
V

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l'lI\'l'l I-I-JIJIII \Il' l'\l"'lI\.l'l'|Il"|l1|l' l'IlI\f«.'I:I §§1\rIJmLl \lI I\.|-|.I\|II.l-In-u\.|-1 I:u\aII \-'Jain: urn I\l'lI\I'r'|||:1l1¢'I uusrnn \I\l'I'I\- -m um-1.-.'. -.-

 

   .I.1um.I. w.u..u. 

mntendeui that there' in niuo ﬁrm avm.enc' ' a of 'P.'ﬁ'.I"§, the
Saoremzyoftlnasanghatlxatttmsaraghahadmoeiuadtln
bank guarantmz on 3.8.88 but later on Sa.rgha 

to tha bank aaﬁ that bank guarantee is  

A9 cnmplaining about not eutecutiiag  1:'

1'11».-aim tlu bank guamntxae 1 to
9.3  am; am   um
ifne qumizion of  ﬁaaa
not arise    that A1 had
issued  being given to the
Salgha. be attributed with the

WWII-I¢\':'IlI u -cu--cu

'~'---*--"~'-H 4':-4.  't£..'%r.:1*~....-ant. tha 'm.....H.1r 9.2-... mean Lh

" mmpirncy are aha not  ant
 :v"v r8, the trial Court wan in error" in
  oﬂmuzaa pmﬁshnbln under Socﬁnn
 .%-%A«......%%~=>;2.:.::    ma  section 120-13 and also under

 " "~v./.1"v'§ju:iFrupt:inn Act. 1947. it 'an contended that mm' is no
  to show that A-1 gained anytlling by issuing the

bankguarantuwmranypoouniaryadvmzmgehaubeen

0 I

V

'u'ul":l'I.I, I...I.J.BI.  V"\.l:VIlId|.iO M  V



'Iu\tnrl|I 'cl IVB"II'I.I'«f"IIl'IIIlI'I I iimétumn Tu I1:-insular--*1-I-In II 1-'virus: ts cur-ulna':-wuai-urn unnrmn -uééunn -ta Iiaruxnuun-1--nu':-I III Iuuurirn-nil 'urn \IIl'l.l\I'I.I'lll'I\IIl"

= run-av-u:-nu-r-Ia-r I11-:1-In H1 null-

30

ahotwntn have occurred. in favour afal. Inuupport aftha
above submissions. laarnead Caunacl Shri Chowtha Inferred
tn 1119: dmisiam of the Apm Court rerportnd in 

INK and ")l"tIn"l Q5"!
avw u..u...u.-wt. airwvw

-an I
Ud"'OI'\J"ln'Jn-Ila

'I101
.a..a..n.I.u

uza. ﬂin the other hand, learned C:h{i:m'aI_ 

-rgao IR'! «brim-KL; nﬂnanﬁluin I-"Inna  1'45' F' 'I;&'v.§lI
1'?' M 1u'I'.l.l.l.lWr  'ell-W Ml.'-IVJII-oi.'-.lWuI-.lo'a$'  'H'

mumn ' mmmaaa that the 'gum oi*'._%F'.V":.;=3é '*.';4ﬁIi1: the A

Saraha weaved the.  ﬂ=:"a"':m'  5 an
important aspect  he   there '3 aka
mtgariagl an     ifgglf Qnj ilssugcl
  T359131. 33 *1"
Sangha   in no evidence to show

Akin:   e§%x;e9"'%%'_&&°d%%% "%%%'H £1 and that A2 obtains' :1 bank

1- A Rn-mrhn T1' in
H" |WIll' Q T

V

men"  _ ':;¥a'.1_;1iTt::1i:.1:i1'E'-!1A"_'  i': F3'. in not a traxgar' to the 'nanI:" as he

 has  ofthes bankhmdng a turnowaw
A '   crareu. and several bank guarantee: hm»
 'bué@:.":!h§ﬁu¢d by ﬁrm bank no A2 and as much, the question of

2-...
1' «ﬂaw mt mine. It was aim aubrxﬁtted by the 'Iearnsad

fz

.. .".':. «z.s.;.; ;n.--.1 <_
"WV; -591 "'_KJ'n,



'*9; 'V'|7TTI\- 'TI lIR'Illlﬁl"IIl"'lIl"I IIIEIJ &€3l\.I 'II I\l'I.l\l'l"IlI1.I\l"I III\7II \J\I3I'\l 'fl I\l'II\I':I'IIl'II\l"I III\?II %'IfIII\l' 'HI !I\l'I5\IVIl'IIJ'lI'-I'. I

  he  A5;m.% 

 um .u..I.Im.- LI..i.'lo.H.4ﬁ..|Du'

I!

Caunaelfnrrﬁi thatneithartlaebnnknortluesnnglmahnd
anytmngtacv lost: an amount oftha bankguarantaesbedng
nntreuaalisedbut unthe otl1erha1:I:l_,thJa 

I nun a:n1vmA1 '1-nit
a.u.-tau unuwmaav

E37

'5 Q aanun 'H-ml. an-It
M H" WV?'-I |lll'F §"*'9

1-

 

agairla-EETZ and the bank came in   " 'V 
it cammt be said that the    
beyond all reasonable doubt        '  

420 of the IPC or 120-Bﬁof    in 
 W W    %.., .... 6%
c-fie.-mm. The sutaiidof  not roooivu
bank  of 1=.w.a that
the  on 3.8.38 and
nut    are aﬂ  fwtnra 'tr:

tinn and the qualtion of inwldng

 

 would ram: only when the cheque '3
   mB]",=E,§dA  the ixmnut case, the chnqusa was imuucl at

-I-'!uu.n. -H-nun-In -I-u.-AI|'2I*IIn.-oru\A__n lush.  'AU! 'l'.'.h.. '5 '(I I"'I1(\f= noun: 'I-'Mn Inn-rd!
U 'H' M 'W5 Ju'9I*'§n"'l"\nI"\u" 3&3' Ilﬂlaf M

% t   is ama 30.5.33 and it was only' on 36.3.-me,
V .   afbur twu years that the Smha thuught of invoking
 hank guaruamm. Under tha said cirmlmntancau, the

qunatinn sf the bank guaranteu balm made a condition
Q

0/

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'outrun: urn IVnI1l\sI¢rIlr'II|-1 I iiww----mu 'run - u-----wn---~. -an -at-an-J 'vs -swans':-u-'1uuu.r1 uuuwnu ttrnn '-urn Iur-'Instr:-runuar-I I-I-Iuv-I I..¢'y\a|\:u qr: u\.|1|\r|,g-|:g-|\|\.|-1 [|\y-| 

12

hm. ﬁat iuaumme of cheque to A2 does mat arise.
How the: bank guamntne in question. has re;-ached the
Samba in anyuneh gums and it in the specﬁc  

1-nu nu-'|1'r1-HA-l-n'-'|'I:n+n
|I5nI¥v'd' 'W "M LIN," en', $1'? FIFIJLI-Ii' aiallllulilvllulhdiiﬂ % W

such, 'time iaarneci  Judge "  '* 
npprwiatiq all tlaeae materials in  
lrmncee titre a:um:1c't:um' ' and    .ama.'Ina_    

cmumt be suataﬂml    above

__.%.......'_.....n 1..........._.1 r~.....;~....;'..1 'h~.'?.......3.'.'n"¢"I."a...'..'"...1"............ ..1.........-...1.. .1...
BLl ﬂJ#¢" .I1.I'I.I1..I- LvUl.l.I.EuD{1'~?. Jill'   '

esridanm on    evidence of
mi;-'..a the   mﬁarrad to tho
   learned Counsel for
#2 gag  ~:.:n.:-.; Cal.!1.l._!1 n_g,_-Ln.-; um;

'I--- .a_'I__ .a_-_I_!

juui'  of    my me man

    .....

i"i'.._ 'hand, learned fiounsai % 1").u..1-mgtia for Hamnahnlli. Coumel for CE! submitted ' K ling: of'A2 has been questioned by the bank In has seen from the itrtea-nal aorreapondenoe hetwaeen <, .|.1%n.u..:I.a. still-I-1." V 'I TWQ' an--1.:-I Q'u-ﬁlm,' 3*"-I faranthaaamountthatwaopaidbytlmsatghatoﬁﬂia (\ k n n-11¢:-nnhlun. tn +1-In _ I ---- - 1---------- -ur---- -rt----w - --v-_ -' -v-s - uurnunn ---rwuwrv In 'Unit! -- ':11 ''11- 'run I'-1-1:: '.l"'III"'|l'r'I 3 Inna: u qaqawwunu -urn-x. 'cw.-.-1.'.---. 1 . ---.y------ --- ' {.2 .9; an an 9 »' a ILWHI ,.v.IK7\I-g IN ﬂhlifllullirhﬁll Ial-43.1: Inllhi 13 concerned, a plain reading ofEx.m3 the agr¢ermentw1']1 go to irxdﬁvatethattkiebankguarantaawaaaoughxbyﬂn Sunghn tnwnrda the advnrna made and an ion-4 1+ 'l.'I'lﬂuda Auk: nﬁsnn {Jun aalnsnonnn 'Clint "

3 ll: VWEF VIII', Eullﬁilu Isl--B! ﬁll-'W1-III!-|"'I'QB '. ' ﬁlrniaﬁhwd by A2. As far as the' .mmm % bank guarantm reaching .

LE1: _ou.t'te.

L.' ..._--


am:  as   m "rm... 2
and 3 azvf the.    it in clam"
that it.   mm from

Gayaﬂwiiyggey Bank.-gf Mysere e.rI..t1 gI_I.1.n_a it 'no the Hang" ha' k% ktm, um' is no um 'i: in :n:.--'''' " cf t1'1Ve hLp--~,:-..I:Iant'a Cauusel that with mglrcl tn the bank guarantee reaching the as the 1mm addressed to the bank by A2 .........an._.}:.I " .I -u'Irun.n.I~I-I--..nI 4'Iu-u.tl- Ivh u.nJu1IA__uuI- -uvhauias 'is 'O In KQWQII If' I"

of" "bank guaxanbae was turned' down' at the h imtaxmc but again A2 iaauecl Ex.Dl5 dated 2.8.88 once Una. 1"-+ n ..:32.--!§0JJ£J(.3!~ @ tha as:-I12. lgttar 152,36 .a J l'll'9I"l \u\UIJl\I Ill" l\l'll\I'I.l'll.l'|4I\l'l lI1I7:w"l:"=IuI\-rurlnu run l'r"l!|l'I-IIIFIII-'1 an:-run -uuv-v-nu Ir: -rug.-.w...1---w. -.---u. ---y---.- '. .--1.-.----r-"-1 - 14 iaauexi ::n'i5rtocoverupii:ueoonnp1racy' thn'twashnu:nau'"'*"" by A1 amiﬁﬂ. Ith submittad thatasfarastlwabankhaviris last the 'bank guaranme '3 cunmnwd, only a was ymt 'm this regard to the mneeution £' .

the Eﬁﬁl aurg:~--a*.:§.*3n has '&n da..-'-'.3-3.. hy ' there is no eniﬂama to ahnw bank: guarantee. On the uthagf mum were found in the bank E::.P3 which of P.W'.1, it in mtiteiuiaﬁ t1-..s:¢:a1 tr: aae that bank the am an :w.5.a3 in the absence of m faumu-.gg%aa;%%jffi'~@« required under the h..a:~..k£ng z'I.11m; 4;-.n:,i. erd. -- the 9.-.. ..f.' 1:1 n-aw 21:} wt ' -

itggxmoea to show that Al did intend to cheat A2 to pin in tha process. Tllaruﬁlre, ' of Section 4320 of the: IPC as well an mil 3 mun. . an 1:.' 1I".l£"'I_13 ..-..-I5' -I- nu l'I':IIﬂ.|f1l! 'I311 _ IE'?!-.l-.lh.u|£-I. 'J..u¢4'h!'J..J I-I-I lulu-llﬁ Jul. IJ II-I.ll..n.n:l.l.l--lulu-Iv lzlavw I-I-Inn-luau " ..41"V'Esst§;b1i5she:i heyonci ail reaaonabie doubt fram than wry of A1 and A2 and as such. the: trial Garurt 11.. right13*c::nvicstedbotht11eaoouaod. Aofaranﬂwoﬂfenoe 4 9 / I ma saints." _ .---u.-.-.1-1 -uw-r 'u-uv-rI\- -urn nun-wuunurlnrusvaw nu 'garcons urn unr1I\I'4r'Ir|:\r- III\rII -Iqunuruurum Int: |\a-uIu\':-uu:-Iuu:- In :5 pun:s'habinundﬁrti:aPravanuo* 'not"Corru' pﬁonﬁctis mmemcd. learned Counsel for the CBI referring to the relevant pcrovisinns i.a., Section 5[1J(d) [of 1947f_Ag:; submitted that all that the mid aeoﬁon _ .._.-1_'I.',__ ...._._........._a. 'L..- ..........,..._.............n. 4...... x'... P 'EH4 1L Elly 5.NJ«I..I- Pl. 'Jr WI Iﬁmsaﬂ or for any other pmon pracuniary advantage, than t11¢s"«eaq$d hf the public: amt-want am-ac;-m and as far 'L111: h;n;__k bg_§rt.=:1_d :l._nI_1J_1-L J..1._....d. E1. 1-.

mat 1t 15 a aﬁi 6" F11 who being 111.3 jauﬁthum of Myuoru, squarely pmvlliona of tha mumxtién at 1947, with which he has '|-Mann nImn+-nna;Fl- '' 'v'ax'*;-"$12-'ad ,'rh-onﬂnn gﬁdgn 9: 'III-IA M °h"'Jl«-ﬂ|'I.ul&¥l'\¢I.i-_' LEI? ll..UaIuIIIl.\fIuIuI1I% that thus actlnn on the pattaf thc A1 guarantee which in a. valuable security whiz of he beam not authorhad to issue

-n m...'»...n.

u.t1;.';.. .. ' _ -.... .. _ _ Ina. _ V' 'Line bank guarantae. the ofence pmﬁnhabie unciecr 420 of the IPG is therefore 3-all attrncbad. Au auch, the trial Court was rght in aoonpting the can of the / R K |]|\3|,| 533-"; 3; J -.-'.31....-. "1:-urban: wry -u-um--1-1---1 nan c--u--x- 'vi .----«.---1-c---1. -. cur'.-. wu -w--------um'----n.-1 un- 16 prosecutinn and mnviclzing both the acctlseci for the offencm w1thwhich.thny were: charged and no intm-fecreme is mlﬁead ﬁr against the judgment of is the mneludiq submission _ is "whmthar the appeDan'mV_mA1t 5; %oaaeimr this sum to nnter-ﬂue" with wrzterme passed; hggfim than".

13. the ountantlons put fha'wean:i,: it ia L%L in um' the law laid down Hui'! =::a.%~~.m .t!_:" tn tlm emg ef *1'-- Aw ~ Cpurt; ortiur of conviction passed by Em:

Apex Court in the case of Viluamjit sum of Punjab 1 (2007) 1 sec [C1-i) . ?.fj53] the following, proposition of law. suction 105 of the Evidonoe Act does not the pzuuecuttinnua prove its cause beyond all rmumtnable doubt. Only when the prosecution name has been proved the burden in regard to 3'/ M. uu\.r-- snusruuu 'rt uwuu 'r-nur'u.r- - Iawqi - 9'4.-urn:-1-u nu-1:'-u 'r1lr|I\I'V uauwu r \-I\rIur|\- Ina': IIt'1A\I'r'IIIr1l'r" 1 uws u '.;q.-vua-- nun u--1-. -.1..---u.r- 1 . --'----.-- --_ --- ----. --- ---- --.-- 4 3'1 312101': facts which was ' special' ' knowledge of .1 1 ,,__,-, 'I__, "I_IQ___1 4., :_'I__ ....._'......_.'l 113a-cavuwumaymsnnwuwumaocuauufﬁ' proof rnay ha ixnpa-sad upon the maasm vi' a statﬁte.

15. It may be that in a situaitlnx;- é:f' = T 1} wiaeraa than court fails 1;,.::'L-L-W __.__-.. __:~-__.

cmzapl-::' ism. 'that in an" 5 L1"-f15L""'l-CI-'El-E' _ nuiw'; g-...m"'-5,: sf m.'-1'.*.u'*'&'§.. c" ---"=-""=."'**-j_ s"""**"*'-... *"'*' 11-gg+£i vrrrngn n:------' awélzﬁ-P-3 I--'3 >V suspicion, howm:ur,'gr§ﬁna be a au.1:«st.imte lead to the only _proa¢:cution has mt beyond all § * - __ -- ' Thu floiift to the observations made. by 3-:i.::xaa'€:..éI;Ji' Birdhiahand Sania Vs. State of mt; :::.n;; 4 . an an. :3 .14.

I!' n . I at pnragrapim-1:»: am: 11:: is :14; ,,.,'I 'I ":53. it clause analysia of demion wowa I'Il\i7lI \IIH&lI.I Bl IIl'll|lIl"lll1II|r| |lII\I!I"I 3'1-11"-nun bu II-Isms':-II.-nu':-I Innuwun I-rt-Inn :1 I---stun':-nunruu-no-9 nun'-run I-r-tun: in -'I-uuuuva--nu:-wnur-u II -u-'trim: 'cu II:-stun'.--II:-III:-I i'. W7." .ﬁ-fﬁ rﬁ II cunchzainn of ﬁt is to be drawn should be fully established.

that izha circumstances raanoarnaa. »::"z'.: '- .u1..n.'I> 'analyst 'ma. 'V 353.. UV awn I¢.l.I.D__ IE! m'II\nc-A1103' nan' - , WHUIILUJ GS-5' IJIIW I-I-[lily _mI ﬂat bnhr 9_ gl-nrrn-r|nHnn'| B11' 5:1 n V' """'s.P """ Va'?

my should be mm' as waahélribzr Shwqﬁ S, I I H of Mam-asma [1973 sack tha p.80'? :

sac qcga;kp,1t:«4*{) % 11% mt merely may be guiltj? and tho mmm 'may be' and 'must be' A *is{'1a.m agd vague conjecrtm-as from aura 1-'l-nu. an 3.54; in}: sun .car.>z:wai'a3;-t;rr.:n... .r.s-..,r wit_1't_ ___,,-L.-_.i; ::.:.f t_..

V '".~::«_ft.ﬁe a ed, that is say, tlmgr should not explairmblaa on any other hypotheaia accept that the accused 'H guilty.

3} 'tbs circumstances shntﬂd he of a

--,__.J.- L. ...,_.n....._._ .._...J 4......) r.;=oI.:<.'-1I..u's1'u'IE'= un: cum L.uIIu.x'$i'1ﬁ:y'. Inn-urn: 'auctions: 'on u.---u-n-:;r--n-r-u---- nu-

--é--1- urn -.r---s.-runr-urn -'1-5'-nrur-I-.v Iv: II'r'Il\IVlJ"IIrII\r1 nunwanr wusrurnnn 'rs II:-|n.n1:-'Ir-1:':-I 'II n 'usurious: 'tn II£'!|.I'I.l'.I1ll"IJ'I-I '€TXTJIIl.l$1U.€.5I' I-[LU 00111511 i- itumnenoa of the accused } _.'l..._'I..|!'IJ.n_.. 4.1--' 'l....'.-....~.. iﬁ aﬁ human ms; 'ﬂT.('}FI§v. i'1"'1.7.L5;al rhurlug. 1123- nnnn.1n",__ I m. We <:.qam: i'a1_115r the mac loak no am tn of any !§vijEiﬁ'§,*:il'if'1§'«.La1i£JW""'!E'ﬂE!'"7"";;; gr-aa"'"""'t it ""zni'y' 'xii, Ll-I-_|.' hﬂﬁ conviction supportable in 'Inf 1-4-. ' above gunranmtalu of law, I now .|.. .__.l':1-;:;_ 41.... -.-.._.|._....n.l.. for the appellants.

'I If!» 4-'; ___ Tm prosecution @ :4 IIT'f ﬁrf '4 'whom P.W.1% is the Manager of the: State Bank of Myooru. E)», /~.4 II[\iI1 \..n\r|anI Iv: Isl-nun':-Inn-an:-| |ln\rna"I-9'4-,-vIa-n- -up -'run-'urn-r---1 uauwua w-wwnn cu nu-nun'.--urn-urn mun-u-m u-w-urns -u nu-mum.-rm--nu-u usurp. uuuvwnn wn u.---nnuu-nu-nu-u nu- .» -I a __a..r.Is1 sig.1'1e.t.I.I..

A'~Vguaxa;1iza¢} 32.33 'm at Ex.'r'*3iai. Ei:.P3{'u':::j E::.P3icj. 11::

"u"M'-lnI'§v'\AI.JIo§3$l.' lnlﬂid 'U".I.U|p'\i|4lulVi'nﬁ '5! Q5 WI' a::ndP.'W.2is theRagionn1Manager_oftha Stntnaﬂnnkof M;.raow during the relevant period. The evidence of

9.:1'*-...-=:.m.....% 1-.rz..1 M to pint ;II.1,.~.£_I23_ !.zr.= whether is.-Cl. ma acme: without authority j bankmoorda.

us. P..w..1 a.1<:.whwmmm has depowd to the from Ilfcvamber 1969 to at the State ' .

1"::.._L ._.r u.r__..;." r:'~':...;.L_ ..1:.:-....-._i_;...,"'*.._V_.'.Q.'."_v_+.=...V- ....~: 1...... 1.-.: ............. nuns mt masjrurts, \.3"i§.I9?:l»l2;V£1.-f.."J.IL$5I'.ll." in . .I :1 1 nun nun:

the hand    occasion to man than
said    records such an sundry

c1¢P°ﬁﬂ:. manager': oardﬂmte nf&1Im_t1.u_IP_L:z1.1:

is akin in the hand writing of A1 Tn V of this witneaa which is at Ex.P3(d). « pnrwar of A1 to inmm than bank gunmntsaa in aansialamnn nmnma= =1 iimit pcnuscrfbed' :3»: iusuntnn of inank' gum-aninecs by the Manager at' Gagraﬂrhmamr Hagar wan for 9/ /.:

sun."-e suntan: Iuri -ur-us-u-uuruvuw II "\.u"u.-aunt'-u 1-rll I\l'|l\I11-Ill-llurn 'In!-riurrlc 'fl um-uzunuz-nu-nu-u llliuul 1..\.r\.-nu an una1.-\n'ru»ruu- nu vwvurusn -rt Kan t.'2-1:2 cf we P.'ﬁr".1 ﬁat fiﬁd V."n'\'r'c";I'I'O'l"i&I'l'1'l' mmilnhh I-H 'l'}1Q_ ﬂk L E:n:.F3. 'Ex.'F'4 is the mpyofthe irnex G! Jul Ru.25,.{'.K)C|f- and this in clear ﬁum the of ﬁnancial power which document is produced at E;r.Pl. "i'!.'-..% .m,%5

- .;-.-.159 p!'f_!_..!.f'.l1IL'. ﬂ_.I-.2 can-nuwu w--.--w----u------ -mi 'bank as per ELF? anti 'mus nieposeci hank; guaranteaa sought for exceadu K V' has ta 1» refmrmd to the mm; in % aanxatinrn fmm the mgsnmi .1; % Gf P1If'l +-Tami' i-'Ina. n'I' 'Eur nw ﬁu:gn,a. A ~au- ._ m..2,5:w,n-033- in and it has beer: iasuacl h1..fgmu1j' "6_:f racy/Human: of Swntlwntra Knrnﬁknra) _.."_'.:.."j1;.';. 'j';'.V,&:$a1ﬁ2t1a,ﬁ'"',;Rajajit1agar, and it h _____.1__.._m _:. 1.-.s"...1-urn V' II.1ﬂI'.H&..I. vl:1l.ll-.,l:'.uK,_.I."u:I... '. _ V11', gig: it that '13?

issuance of bank guarantee as per V commission amount wan also not the and goes on to any that than was 3'19!' V_§u'J'!-""-'Jul-'I-r\'ll-I 'H-UITI-TE' Jnluﬁ 'Cu lflﬂd-O-I 4afIbankguaranteeiaauedboo1<andi11thntt1m\eia 35/ /.2 I95-hvwusu urn -

--1-1-1 - Irwvvrrnu -ru-nu-m-r-.-1 mud uururusu 'urn um:-m-'nus-mun-nan:-1 I-9-: Vuurwnn urn In-niulinr-nun-In':-1 nu IIIIJII V-I\i'Iul'I\I 'urn nun-mini':-Ina-nu':-I II GIN ﬁll mxemion of issuing bank guarantee as per Ex.P3. It in also in the evidmoe of this witneaa that in E11135 which the 'P11!' £'II'1'I.ﬁ'l"'.ﬂI'I'I Inn-I-10.-I-4-1615 uioloiﬂ-ﬁlth-I-IIIulod'lﬂ aw-whnnuvln 4--In:-uauruaon' iaauanoe oftfne 'bank guarantee' at par Ex.'F3 the Gmtuaral Register mm "

is no mu';-' in mspact uf E::.P3. VI;-Egg mum cf nuts emridenzlce that 4 A 4- ,_ an R19' d;I.'m._dnIIAr'a3'I. Allin-r Us V-all-L ..I.Lul':f [WI-Wu J3'..gr~\.? I1}. I55': ' 'J J. ' wits and further' 1 Gennrai Ragmtm-, tlwre _a12§1;1d csntry for the axmunt in such entity in to be V amount under Ex.P3. Thureaflmwardo, < has gum on to dapoue about the hand writing

-.---'-4' --'-.----.- .... ..-. ...'.r....« . -. .- -ww-u 'in "gun; -run-uuw vu nun n \-I1-rioitlr '.1: I':-!|l\s'l'll1-unit' u an." : w.uu.rn.:n - ma-nu my-us-uuw - I I3 if'! |'I"|'L............. 1.... '|......_....I'|...- ....._..... .._............. ............_..--.....:..........i.:_..... _....I.' 'l'_'I'lIl '1 .'... mar. .|.1-l|'.'.$.|'."U IE LI-II.l'Iul-I._y W I-a»l"IJ§H"'GﬁlI.-IJ-II-.IﬂI.l.IJ.l.I. UL .I"u'II'u.l. LII mgardtoaﬂtt1atiaapokantohyhin1oonoernl:ﬁ -t'mre bang' Im record main' tainnd to show that % EJLP3 was issued by the bank Q .;-'.-r.1e1.:ym 9- .PJEi.F=1 t.b.n;t A1 @ 1r.v..Ifa.1.;§3"ir"-':*ifv m 7 Am for The aigrxawre of 1:he_A1 on as spoken to by P.W.1 aha ix-U115: n::rmau--examin_atiun 'qf V . ;_ ., mnnq,nmwVvVu'f"th§: has dapoaed in his having irxtroduoad a %% A Bramzhnand mmmhm in the waa request by the branch for the gm-.ra._v11r_ee ﬁr R!='_«3.--,-'_':€.!|,l5.?l.'.|l.'!!- 911. 1.3.-_sbI_l_'l£ gt' W135 tint V . raiaed regarding the oonduot of the advance on nmaghmmra Emma and has further deposed IIl\?\Il \r%'€llI 9| l'ul"|\|'a'lIa-1:111 lluwnvgjli-Virlururtuil tn II':-II-\l1I.I-nursing-I units: 'uwvturnu 7- II-In-Imuruun-nu'-n minivan: watruwuul 'rs I':-lrnlurunrlnnrin II tuition: V-rl I'Il'I.J'IIIl'II.l'III|ﬂ'| |||\9I| _ ' ._ ..'r-1:; :ll'A'|'E~'hl'.'I1 nn____._ ;_1__ _..____ _....__.__!!___;.I..._ .14 h he has woken.

'PA in RBI Iumpact.i11gIC)ﬁ'ice'raJ1d aﬁxar the mid a doubt aroaewithragarc1toiasua.meofa bankguaranteqand .a..ﬁ;a3..I' inmastigglinni it. w;a_t_.n ﬁt '!:..hI.a qucaatri-an had not 1aaI:h.=n- in this ragaxxl in Ex.D'.'2. It in K "

that kst.tcr was also got from the an:tire,- anuta-harxdirlg bank +;'_ Q gag I-Lg mun ma n1"\|'\1it f '#..}F""al'I"1'.-'3'P" k'IlIl'ﬂI"i A {JQIIAH ﬁn- ﬁs.2,*sr;n,ma;'-. This in emdmrm that at %A{a1:;§%.% %1ae instruct A1 Clmwﬁappn In tln courua of his i;u.g_eatiom have bum 1-u I-'Lu.-- -n-r:I«-n.nn.m-- ........ .... 1...-V .'..11 4.: ;.....i_'.;.;.;1.;. t;m,-V;;. 1;....... .3- put. LU sum as; .l.\Ua.,&.£mILv.{..:I.ﬁ~»§'ﬁV_.i.l$EF.ll us: um» U1 um Lu and V' eumoation that Chowda' ' ppa 'VV'i:3ar7Ac11.1g1§i'i; am r=.w.2 about the mining of Ex.P3 that P.w.2 had given instructions no phgng 1.1- Lrmgrpgrgug ; :;;a11_n_n:_:e_: I11'; l_!;l;...PL?.- I-«I1-I._r\ 1"'N"'J I133 % y aﬂecmd rim tastunn' 113; of PW--2 in regard' tn 35/

1.) II---I---I-nwusvarw Iu\ruavu\- 'pi III'IlII.IIJ'Ill'II'l"I sunny»: Iuuugvupnnu urn Iurnnlursuruuru illinrll 'air-rut-3 ---- '-I----I--r'-r---- 1'!

21. PW-4 ELK. Gurupcrnaad, n lypht-c1.1m-clerk working in Bmtue Bank of Mysore. Gayathrinagar Branch has deposed In the Meat that the accused no.1 the an the awrlmf-of i' of accused no.1 and it is * in that mridenoe cf this wimcas typc.-ad ﬁiananzm, afﬁ°¢u3'"§_Wi5'l' F-x.J.T'10 and P14 am: also: than is hardly ansrtmm ' tsanéim disbeliuve what 3 spken any 22- ''''*M0 15;,' am has been mI:nm1rua' :1 in order '~ 19...: n writim 12: that of gocuaad

-----------vv -- -------9 } :ae%nunoam:.n, has stated in his evldecnee. that who wrote t1'u.=. enclosed writings which are in marke.d as IL-1 to IL-15. s-1 to s-20 also wrote ma ._....:+:....... ....-.-%___ .. Q; +_,, Q4 .11.:

2:»!-an IIIIA.-I»I..&I.'w auxin. saw n-an-an-. ... '.4; an. n.

xgaw apiniam as per '3:. 3?. 11: me furthacr atatnd fmt 97 4/', '..'gI. 'vvnlg 3; N'.--.'.'..--..;-..'..-' ...',ﬁ.'-nutty': 7; ---1-'guru-an---1 I--1-n --:'- ---m---'----' nu. :'r----- wu -u--------r'---u--1 --t-u nuurwvnu :- 36 am E..K.Jain, t mmminm to question the do-mm:mnta aim: has mnﬁrnwd that the peemon who has w'rit:t:en M. 1:: 11-15, s_1 to 3420 and (2-1 In (2-4 &%ia:§_ u;;e am .

_' ____ __.$ 1_- ..;'I.__ __..JA 1'! 1'1' I'......'L.._ lasuen qylm mu. .1» '1.!'I1u;a, ﬂ't_:.r_r1_ the: e_3v_i_d.e:z1:,:¢ 91' ....._.''.v:.f_......, ., , , . ,,,,¢ 1*P_/1,. ,1 1., H AJA ,1 74-" M__#A._-_..u~-I'.;~ .-.|___1;.'. 41;..-' ;";.';_V____1 no.1 had iaaued tbs having any auﬂmrity whatsoevur as tho umuunt mum: was we.2s%;ioo:i;;%anafm5cand1y the said null Anna nflah -I-Ivimi 'NI 'I&n£ "YEW mlnw II"

racorda yxmml ' antzum wants' in any, of the"

bank re.giﬁ::;s "E at.P3 was hauad by the bank on V ad no.1 on Ex.P3 'H tho of Pwa 1, 2 and 3 as well as I' .

1._'EI»E!:l' I-

...................uL min V »1'a.I...L.'I:'ﬁ nnlmrn. 5-I of nutter in to oomidea: the .......I.'.....

...¢.1_ 1.... I. .. -._.._..'I'I__...u.... V R ﬁiii :13? 1.5' yr uaI.u.I..u €iI'..i"i.i.'t"'.Ib'ﬁ u:a5u.:.u.:.uu " gtmranme Ex.P3 representing ﬂzna Sanahst and said bank guarantee when revoked not being hemmed"

bythebank. Aaregardsﬂ1is.PW-8K.Vajram,tl1n 90 , K

-I animus': 'vi IV|I-II'!-'Ir-'ll-III;-I un-w.v_u'- w"..-\.rw.rn.- urn III-|l\.I.'l-llzﬁnlir-I nusrur wusrurunu mp: uu-un\n':--sn'ruu- an:-up-us: 1.u\.ru.ru-n- 'urn sum-uuurn-ru-rn '- 2'7 Sat.-mata13r::d't1:a=Sat:ghn.has deposed inh'navidnnc:otJ:|at fa-Ilowﬁng the agreacrnmt. ants:-ed into with tho acounod n::I.2, u::..p..a.. Holder of Mia Ragrmm.-um H [5 WI' III"-.1-Fsnnnc-I-wan-I -- 'r V wt', __' offered a bank guarantee for Bank cf Mjnsum, Gayat1n'h1ag:a.i_-'<3;-a.ﬁtc:h.'V' 1:

mm -31' mm witness. that mt ...............d ...:...: ..,....1... ﬂ'I_9 {State E-an}: of for xeuoiung the bank was written an 29..1.9c3 'rm replied stating that .u.._ ....:..1 1.....__L.'.'.1.. ...........'......V.'¢,..."., ';~ _ ...... ...... ........ um mm I.'J'Il.KJ.Ii_V3U,I3I€SI_.Illul-"KW 1!. W umlwmwlwmuw ulna " a aiiit..4aggair1st the accuumi no.2 fbr recovery uf: witmsa has clearly ntatad in the mmm.' that E:n:.P3 was recaivad by the 'ﬁinnirni-ar1'+1'!'I{"!-IA n-nt gfalu 1nt1QﬂQ.. no-wuimu-vhf 4.n..a.-u.-.p.uu.r.-.n4vu-a-1.- n-an',-rnmru u»u"II-wr- A 1!' % nwmrr-ant Lian: &.1'I.g11.a. pa-.111. F-g2,--§€§;0{30:! -}-V': _ lll\il'II '&\l'€llI Bl III-l1l\II:I-Ill-'III-I IIITMVI q'-..1éCuI.- -cu our-can-nu-1-1.----q --ygs --'y---u- ¢- ---1-m-.---------1 --rm. ---upc-u- wu ---r----cur-a-----1 uuuuruu --¢:--.. ¢- 1.----nu-urn.-r-mu-1 upuwyuu ' _' V' -x. " u I y'lw""'a.I.I."'Iu'I:r""'Er .u.n.m ulﬁbﬁé % kﬁﬁ E$ uni nu-souau deniad by the win-nus. He has aha thenuggastinn thatthey didnntinshtaooused no.2 to furnhhthe bank gummhae before issuing the cheque mx;P2o, um'! LN' KIIKIHOV I"'§wI§UWﬂ chaqm. was irmued for I--2s.ﬁ,5("3,tTI('.IJf5_',ho'.*ax:c~;i}sg§&':::;n:;.£?:§:' Than whnm. aha admits that arbitration came before pf Sonietém olaitnim an amount the Luna v.I.u.u1J... u.I. 'II'..!..'i.l.ﬂ"_.'I'I";'."l.t,1uJ1i!._ up In. wsmtﬁ c:k:a.t'l_-,r Ex.P3 not being by tho an-zzietg,'-" conﬁrms that the ha-.r1_.k ,|'-_.;l',;,'L-1.1%.. by '41:: sail, emu' issued' 'by 1-"Tllf-ii Ramaan' "Mm" hm as hﬁvzz. PW-7' T.'v'.Raghavanh£.u' in tha Chinf Q A ,a::imm« of smug Bank of Mysore who bad man" I to the cm arm ves1'if_virg the rewards. Thh Emu. air In at tn;-was-no' Inn 1 mm' W mil' 5:1".

xiasaued the bank guarantee without oiaaarving' tin )/

-l-'lmn-I- 'IrnAI-'rung nnm1aeﬂu VIA"? 1-Initial!-|Aan'I {'1-in "

.-- -nu-'nu-ruuurn -:-my-r vuuvuurunu -arr In-um: in-11.:-nu':-I III'-rul I-II-IIJIIII 'urn III-|I\|'l-1-11-11-I -III'-II I I-uuururuiu urn 'I'l'I.I\I'IIl'IIl"IlIl" Ix:-urn n - 251 ﬁnurnalitias or witlmut obtaining the permission from than Regfwnal Dﬁice. Ex.P23 in the -mmplaitlt lodged by this Witness.

2?'. Thus, caxeﬁxl examination of the m.a1:er1al' witnmes on record, 3

5. § 2;

2;

gua.mn'bae 'E3! F'II.f?.5fl,IT3f)f-- as' Ex.ﬁ,. _ the said bank guarantee by the 1-- --'I... ......_u. .....,-..i'\...... 11;. .. _ A H . _ _ .......L'l_..A..h..... name: guaranwa um, mum 93.; um proper uumunty having -:5' _ issue the name. It '3 tha an-awed no.1 iuuecl the bank _ in order to secure an . 4' no.:?i has tinpoueci in h that he was. tranaactim with Status Bank of :Myauw,, Daynthrinngar Branch on behalf of M]: Rag1mn.nar1dra Electri-cab and he mm have obtained about .' » 15194;. 1-an-rt-'I.r'~ ltllhankguaranbaesper-iodicallyandauxegardsthe prooeﬂum followed by him is oomemecl, this witnuaahhao E «W _,.,..m.... -mum wum ta give a pritlted uaeaci to purcha.m*: the fan what: of M15 and the crlraztt bank gm: and uaed to _aLﬂ§m1lt bank.

of used to 36115 whose ITBNUHI Iﬁ ﬁrtiﬁ £aa...'|-==*~.. ..I&1._t.1*=.:9: 22.'... "

V"-9un.ﬁf"£'.i§ guarantm Ex.P3 being giwxn to D?!-1 be tl-1.'; 1.1:: say .L'! 111.9 gm % ' tion-in-chug!' 1 '..v_.... 'v. ...1..._r..r..--- -..~-._..'-_'-,.-_.-... ._- . .- _. , «' from Swathantzra Yadhara Grihn

-uw-nu -rs---u.u:w 1 u ---w --r.- - -- - IIIVDII Qyiﬂnl 'pr: l'|r|I'\IvrI'I.l-Il\nwI ul "'..u"..-',g'. q'. .-_-1.'. --."'.""'-'ﬂ"' _ aha g-=3:-;.'.V. . -_;...1|...;L+1....... T i'i'.I..I!i.7§|-l.J.5Z'»9.il. was» uno -.n.- I:u..I._y at 'Q! 3! dirwtinnn, we ehaw obtained the bank gtaamnme ﬁom Ciayatlninagar branch."

30. In the cmu-as of his croswexaminntzinn. atated that Ex.P33 is thus agremumt in K

-ni-n up-.nm;m. I-'I-In Flu-r1rr1v-1n 1171!': Mr; I 'M UuIW7viI&KWF'ﬂlJl-I- MI}! ljrllwiit In-nan-9 070' Vﬁﬁnsuzrx.-an anti it "bears the s7gnatu.re an an Imdar the said %ment it guaram am; in favour of no the mutant afRa.A2,5G,U0ﬂj'_~--.Va@ the Sangha tam s.«;?2s%% ----.-1 the: -.......------...=_-at has hem Dw.1*; %aam ' in the course afhis he is aware of dapouiting tha marginal bank guarantee and ha is sf :9 be: ta to an. 'Ioa~ ..._.4__ .. _ __ _'l am the said 't'5ﬁ"n'.i::"'ﬁi'iiix'iﬁ be cradited tn the bank account. It is V that he does not know on which data the < Ex.P3 was ﬁnned and he does not know E"

E' 3 D i b 2 Z. t} E E 5;

E 23' it E

-4» ii' ...-93.! 'L"c"' 'Elli the mmm" aim: in respect of the 'bank gunmniaue Ex.P3. He also admits that he had not paid any marwal i_\/ '/0 tjwunu -in-u-----mr'---u --v--5'---'-,7------ 'V- -_ __ __ --_-__- _ w____.._ _. __._w. 7. Téf anlsuntinthabaukafberraoaivingtlleannounturxlurn cheque: Ex.P20. This witness she says that he dog not .....'"H..".*.~* aa m =*.'...eat.h.-.:-.*." 1.4.3 ...:'. gé'..:-3': tlm crigL':'.a'. cf

-the acxmacti no-.1 and 'mu also tines not submitted Ex.D6 to the State, V V Gayathzrinagar Branch. DW-1 baa afhis cream-mcamjnatiun that " L'

1...... Ln: Ln ''3 A an I'. "E E' " Dnim 4'53. .|._)"'-5y1'ﬁ, un*'ﬁﬂﬂd Bramnh and he: handed' ' ' gociutjr with a raquwt tn by him in hi on -I ant: rm ma that Ex.P3 by him V ' 1 wmmu by him in paragraphs 2 and 3 which % have alaova, it is char that the bank was obtained from S.B.M_. Gnyaﬂuingar mnecr EILP3 to the aooieiy. the very wideme of this witmuo 31/ N») uuruuu -------u-um upvwuuuuu tn 1Ir'ImIl '.-------'.u.---- u nu uuwwunu --- .._. -- -.- -. '3?! _. §J.£u ix1paraIs.2arnd.'?ura£m-radhoabaveclaarlygouutnentablinh

-' that the hawk gmrantna in question was infant obtaingd bv ... 4.1....

._ .4 .1... ._ ...:....... ... - csg u Ll WE." u.IoVEI»I- II-U LIL"

Eﬁ1.I;.lu"""' * _ V. 'I'hm'e is no other way of the bank 4' ruachrng" the Sanghn. 11-. '3 mmdyh%m:-ext-gt; .%uM.a "

nn.1 had issued the bank rig t_h_n;Lg!; :9 L111; V *-E-_..._m._...__ ,. _. ._.. _..~_m_.. ﬁﬁﬁéﬁﬂzﬂﬁﬂt of ihxa evideﬁmgof ﬁat of raw-1 in particular, no the bank guarantaa Ex.P:-3}, only answer tn the amid no.2 who ohtnirlod ..:!~;-.'l.J.l2 £.'Ll.I.llITo.|I.:.'3.-.l'-l.I..l. V..I.|..w|\ u.Inva..|. namaly. the guarantee Eanﬁ A by the nccrusad no.2 and 111331-11' h.qa.tx1e;§ ts; the Sangha by ]:1im_,wh:at]:1ecr the. above. am IEO D ID |' I ,_ ____.._..L__._..1 A.'I......a. ___..:... two aw " in-us" 01 um " i'.";o'urI;"* it': canunnn unat wan if"

--:---n- vwu -urn-s-ruuru--*1 III 1: I-ruinous urn :ua-n¢'n'ruu.--um.--'. . "up-.'-pup--. up. nu ---.ru--'--u' .- ----won. 7- .----.-.-._.- 34 auidemna placard an ramrd in accepted, at the most the g___.._.;gg1_ n the 1n.nrt:_:f amxmd no-1 could Lag trig-g_n_¢_g:_i_ _n n wr-an u----w-- run.' Iw'vr'--ilInw1r'w-- -----run. wwwu-----. nu q-ur -mun- ,, 1,,

- -. r ,1 ,,,.1,!- ,_ ,,,,, L-|_-_., 4L,_t' E1 41.; _s~._ _"_4 mpoma in 2003 s.c.c (ca-131121. it has been amact the charge of ' eatab].m1 that than: was an 1-H 1-In man 'l1lf'I'll 11 ﬁr»!- ii "IIP 'Haiti: HHLCHTTLI-I45 T'J oonapiraqr by repurnad in (20009 4 . l'6ﬁﬂ'r'1ng' to 1:115 interpretatiprai regarding auction 415 tlm intam-.ian- to chant anngn an-I111!-gr A'.

V].

pmuﬁﬁ gunk;

E E! E E 3 5:

II.

I:

an 'L1! .ra-:.:iV-l-

um gnu. A

chmtim,     that he had  I; or

dmhmm mmgntat the" ofmaldng the promina. ._am has been oontendad by the learned it E nwassazjy in show tlmt the mtemon to cheat the bank and /;-2-.'_ﬁ~..rnn-2'-'ad f..r.: fl.-e fa-gm an-..d. ::L..._.';w.I;t«..v;.r1¢_v.:I1 ef f'J.Ie_.a ct'-A=n_._ ____-| ._n 9, " thatis racorci. r"'w"6. 1 tuna J 111 Ucular, I am umbie to agree w1th' than nail cuntnarxtian }/ 7 I J 1: 2-3; ttawtimam +.-;~tttes~ae«:;*»-....Ii-1-.t:1:-. A % u-rug-':1-ruuw nu--vur §qrn'|\- 'rt I'l"I.I\.I'.l"|Il"l.lI'l--I 1.u1.r\rI\- urn: I\r1rnu-Ir\ur*w|'v- -us -uw---- 'urn I--'1-u----

-' -win'. ~--- .-- u--.'-

35 putfmwardbythalaaaxnedmtumalﬁortlmnpgmllnmﬁar " Jiﬂ _I'..:.1._.... 1' 'I"II"I .......__1... 11..-..- I!%'l;lJI1"I'.l-u'..30II.£1.E.':.l...t'.'l...« Tea')-"III-I13: ﬁmudtﬂently or diahoneufly we mwa m mm any V-um-nu-n1 51- hr: f'!I'1'I'Iﬂ.l1'I'11" f'Hnf~~ nrnr xx.-1uuru:sg'-_r_-5.' ' "E Iﬂ"Iu'dI-I», :1 Iva-ruIuﬁnJ'-uwuovu _ In retairl any pr'opez1f'§r,x or, " iticiueiusn the person so to do anytmag fdov if has mm to iilat: W mm 'reputn1=i'-m 'cheat'.

" dishonest czornealtrumt or ' at with the meaning of t.'n.1'.I IE.-u-:.u'r-lbw...-nu';-u-nu Am A-l."I'D"* -2. Ian than ml '1'.oﬁ'|....r 'II. IIKJ M3 I-all I-ll? -In'!-5-"J"'I-Ina Q:I.L§'OI-I cheats anti thereby diahnuantbr induu-as the pm-um deceived tn dalivar any propem'tymanyperaon.nrtomaka.a1tm' er dean-avtlnnwhnlanrarxywrtofaxmluabh ,,_ _ ,, W J n , ,J I ruurl uuulu vr m-uuunu-nun nn-u_ai'u.'a.vun- vs nu.-..-u-..n....-. ......... av--. 7.. ..n....-....r..... ...-.. _..._.-. .-- ...---- -- uaacurity, or m1y1:hingw1Iic:h 'm uigrad or u-mind, amdwhioh in capableofbedngconwrtod into 8. analuable security; shall he punishad

-I-II} ﬂu.' __ I-I-I-. ' Hlltlllﬂﬁlllllliilllv V1 1?-zumau. MINI-3'13} IIIHLVSL which may %1d to seven '4 aha be liable to ﬁne."

E' 13 t;=.-_'l1-3;}: 3. mg 1:11.191; true ___...!.a.. 'I......._......... _.. and tine pamun who tiauun; xnnwu nu- beam 11: to «apron. aion ;1;:;1ad.e: id ﬁance at person to act _ TdV"i'1i£iuce 9. person to beliwa that kfﬁ "true which ia false and which the * the deoait kmwa or believes "it: ha The aneeivez-'a object is ﬁ'audu1erII_:. x in all cases to acquire or retain poaaausian of that ta some mmt M mmﬁﬁal gam a*.t.4=:.*.-.e!..eﬂ.. with Wm ..1._1 P-I'M" II-I1!' X' ands: to att:-ant the offence of it * ___.-. -_.. ............. - -.'-v_.-- v-. ._..........._v ------..-- _.. ...1......1.-1...w 1..-r.. ...--'--.-. ',5 ..r...._.1..4'.--- ..._v.. ._.__.-- .__ -_ ..-. _- ---

35. £3 J-1-Li-uiimnlu O-1-ant t a Lawn': rn-Inmlnruinnn l2'.l_'.'l'.

u l.I..I\..I«X U-'I537 III": ELIE Bi-$1 I-jllillﬂiﬁi lift! a vimabla :wa11r1'ty. The said' ' 'bank" guarantee was iaauad by the accused no.1 who being fully aware V. authmity czar powcr to issue the said bank 1' K inane the Barns. Secondly: not only W '::u*ir.k gmrantﬁ '-a%3}'n7ut }:.a."i:"' ""15? liaaua '-- same ICI.'.!11tl"ﬁ1'j." tn the haul} ' aha V emumd tlrnat there are bank registers fuzz' Ex.P3. If 'P in ug, -.

ﬁg! 9* n , T jg"? 9; mug 5,-1-53531-g'q,r ' oounnei for the appelianta, not have failed to malca registers and wnukl not _have V» mmmisnicrn amount. But t..."-2.5.-as mi"...-....."'*-.3 am'. witm'i"-ut m .'«n"._ any aftim by my rams' tms m..m- A ... 1., V' of his avidnnoe. awuaed no.1 goes 'hang: the bunk guarantees Ex.P.3 in favour of Limp: t_!;c_= aﬂ ...i...._......|. 4"... '.._.._.1.. d.i__........¢..; n... .--'l-.----''-- T10.3. W :;n.uu.1'. um ulna umtuwiﬁ up unwary % 'mtnblfahed. Hm doubt, the ultimate imention can only be |1||;r| guru": yr g\n-gun':-nu-nun-3 |||'&"a|"'Q-33:': up: u ur-uruu-u uuuwuu ---'--n. w.. . v.._.-...-._- -..-_.. ._.__--. proved! from tha surrounding -r.:irc1.:ma-tannau and having regard in the cdraumstamma under wlnloh accused no.1 , " 3&1 1 J. anal' "l:.ra.

IN. 4! 'U E 2;

aa.

-nu. run uaur ﬁﬂ.

in com-anlad, an has [man 131% i by in V the cama referred to by can be run direct nﬂbnca cf 3-F5'-W _.-._:.;.'-1--r""1'1 'r!:'g;at.b_a_t-gsd any 11_e1;g1g,

4.'-.. _..._.

regard to um case.

is ny such a chain as to explore '3..e{1*a1aagau- '-:::orn;:vnt:ib1ua with thn 1r::c:In¢:¢n:::a of p.;»: .1+.-5 tA.:g.vq.|.1'i'E?:1' L

--w:-- -yu -.1.v.-.---sauna u uywympuuu was uurn--unw----'-----u 39 hands cfizhesanghaanithe Sanglmcauztainpounauainn ofthehanlcguarantmiaapokeamtobymmotherthanthe A accused 1.10.2 himneu who ha been ummmiand T|.FJIJ.I.Ia ﬂu-H I.-ﬂ"ll"'J.n Jnclplﬁ-ll-Val-"till-'Kiri; -Us mm.1 anti 2 had conspired to gtwrantemx for Ra.2,50,000}'- was 3 % thnrugh amused no.1 2'§Ltxt1:u:ri_t3r'. iiiw«iﬁisat11e--'3tl::b % put to

1... __ _- _.____ __.__.. .. .".=_Q;_.....;.- if.» . .,._.__.. .. 1...- }'1.J.:I1ﬂr"1a'i1f ﬁ$1'.l3W'L L _'» Sangmc. his 3 of 11% gum. be drawn but that obtained the bank mm. 1-1+ n ;'ﬁu_gﬁl! 9_g|___.j_ mn_ . if 'tn ﬂan Hnnuhn:

at-III--In-nun-In-a-nu: 'av u:I-nu . ._ ' '_ "III '-- ---v- -1 --- --------I,--a:

" at' bank gun:-animate EX.P3 and also ¢t' eé®jLmed no.2 in regard to it. there was also 1a:x.r::a and other factors! lam of 'In nuns. .n..uu-M-.l on lung -in'InII.n'In.n..aI Innnrnnnnﬁ ﬁr' ' -I-L-an. -J.u.nm-ir -I-ti-tn.' i .n. L 1|. Ala »' "_LIl,U VIEW Iallu PIVHELQMUIJ -I.-HI-D WHIIﬂ.hlIJD.l.l9hI- IlW.,"|-fluﬂil Hall 'A doubt the offar1c:n;'a of conspiracy V. mzammittcbd by both the accused. L / l 1-.

|'I|§1|"] ﬁylﬂlll Hr l\.l'llll'l'II.l'\l\lFl IIIVBLIH G-'9$l\:l HI Ihl"1l\l'I.l'I.II-nlltrl Inliill IIIUIDIIII 'III IIr'|l1LIIr1Il'-slit' IIIIIII nuirwwlnn 'II II.r'|lIIIl-ILI-1:':-I Isl'-VII I-1111311: 1-rl II:-Illum-II:-|I'|l-I uh)

39. as hr 9.: the nfﬁanoe punishable uh 5(1[d] of the Prevent nf Cm-ruption Act, 1947 by aooua-ed no.1 is .-I .;4-.--.-..-u .1 «E. _ -$'n..- A .-an-n .-4: .-5.;

r gf E r thus bank or to the Sanghn and that " "

mthing my in imune" the no.2. All that section 5:111:11 df_ﬁ1g ac. _.e.;,t.i'I-._ IL-1' Ly 15 1.:1't....t. 9. pI.1..1i.r: se.n.va:r.t, if kg? eqméfgt am for hinmelf or thing or pecuninry the said section gate "'tr.'.-~a§.;v that by bsuim the O 1nuvn.-n-J.-p l'rI11§rﬂFJ;lM'&1&£ us' -5- ururn-ammo' than 954* l I-dﬂ..I..l.lI» ' ' «V . ' l.I.uiI II.\.n.:u.wwu. Luann walanau I' having' my ta is§i;e tha same. accused' no.1 :11 " public um-want in ordnr to uacure .muaed ma. Thesresfore. the ingredients : V' gt' of the RC. Act, 1947 are also autnbliuhed _ ...... k~... ....A _._...._.I ~................s .. 'I... ugﬂnlpgé _E1I;'1:uu»v::u i".1 L03!' niuuuuliﬁxl ""'?I"'n';'t E51 % daubt.

" Ah.

In this ai'i'm3 6:1 fﬁIT16fﬁ",I"I:16 wmtﬁndsn3rpe1'veraityofﬁ11dingreoordedonthaapartof '),/ V I

1.... 1.....-

131 'it: 1u.'iF_g'u.u £';ii=b_i'ﬁ'I_._ \nI\I\iI\I 'urn IVu1lu'ar'IrIIIr- III\.r_u"- i'..-\.rn.rn.- 11- uu1:\u 'rIl.r'1Ll\r1 nupvwur -u.u1'n--w iv: uu-"um-mu--1-'aw x-.--n.- nururuuu 1. ..-.'u. ...--- ' "'?£_..._'i}£».arrmaricoume1fartheax:r:uiad no.2 ﬁt": "ii '-- u. am-used m:.2 also has been removed ﬂom his 19 41 t.h.elI;-.-arnaad. '1'nn1"'Judge* I1oritoani:municiﬁ'on1n.caratu1"' pmumaiofmemawrﬁngauigrmdbyﬂwkarrnduinljudgc thatﬂrm findingsare contrary in the evidence fat that In other worcl__eg;"'i«' inmrﬁares with the jj. of trial mutt agaimt both the

41. ﬁt thia smgca auhruitwd that the 67 years uni he is a.uﬁar1ng.' ' and has aha airw-

3

'muu'-'M-mam "W-*' M * £ more 12§r'«'eL'am . amna' the date of the irmid-am, factors into amount and also .1: to section 5(2) of the P.C.Act, Qlmned to reduce the sentence of gr» 3:

t':iii'1 'iiii jraar ii.TI'.'L " wa'mu*' he !minm""4~.;m..,,Pm%: % 3&1 of one day. 'L 14.4.

In El E *3 also aged nbautﬁﬁ years as on data and hence these fauators have to: be takren intu consideratinn and the 3'/.;

l'II\7l'I \n'HHl\l\ VT l[\l1l\l1Il'lI.l-|.l\.l'l II\lﬁ_'.I'-'I 'V;-Ivriaunl CI I':1uIa'n-nu-'guru nun-rum arc-uv-m 'Iv: ---ﬁ----r------1 - ----vw-- w- ---------r'----------- nu- 4:

muzbenuaenfimpx-iaonmattttn berasiunecito a asfara.atheoﬁ'anoaprovedufs120-BoftheIPCis concerned, the court may coxuider imposing only

43. On the other hand, lam-nod oounaaij' raapnmienta CHI subzznittad that pf oxf-; 2 '9' oﬁnr-45-V -n-vr

1| 'is cut for 1, ,.,_,,,.,#, _;.ﬁ;£L-__ (if awarﬂing amzttensoe as it §oF=9_12I1Iﬂ_;'; to than some' 13- ifthe p1.u11a' [A 44-. Havixzg takring; note of the prm}ig¢._.t9"A'aa-§£¢££a;;1._5:2}.:§f"tﬁ¢.',_PiCAct. 1947 as E: as:

accuaad irmidatzlz gut: hack to

-1... -an . é ' ' I:I.%'L'C JV jo"'%.3_.'3,.I mu yaf "IJ§uu:.ru uwu.» um " the intmest. of that socinty on the 'ar1e:.éid.e oircumatanoea put forth on behalf "of in respect. ofthe oﬂfenca purns' hnhle

1...-

ma each of appellants can be:

2 " can also be maintained in raapect of the offence ufa 5:11:-:1) rfw? 5(2) of the ac. Act, 1947 as agahmtawuaad no.1 andaa farm the oifame putiiahable Q , 1%

---s-tr---1-w -a:-v_v"- 3'1.-'urn-nu-. 'run uur-'nuns:-1-:-nsru Iunnrnu \.m.rurl\- 'urn I\l'II\I'l'lIl'I.l\l'I lllsaxll \--\u'\.aI\l 9| [\I'II\I'l"IIl'IlI.I'I Inuluruu \¢1.r\.rn\n 'urn I':-nu-nu':-1.::a.I':~ -nun-urns 43 ufs 1320-B oftha IPC is conuzzamuatrl, eachoftha appaiiants can be: ﬁnad with a sum. of Rs.15.000f-. in deﬁault of pmymentuffixua, In madmgo 8.1 ﬁara, period 1w-u-3 11$ 'w«r.n.z.ﬂ§ *1 rm c.apL irm- :_Ie:x.:1.1_r¢_a= the e.at_;d.;__;'-?.ii.'t."' ...------1;

Hanna? i proceed in pass the .-- . :~.. b «

11.. 'I'1'1e mnvicsﬁc-r1 of both murt in respect. E4-20 * rm 120-B of the for the p~.:r-..'.s..a; *3..u{s1.f5,..,"g,. r;"w 5% cf the Pf:-.ﬁ¢t. " K 2.1 An £3' accused 119.1 iﬁ t months. R.I for the :i1,l ;s"4f20 of the IPC and 1:: pay it ﬁ%a_ é:f4a1*:.ﬂ ﬁilh-ﬁg ﬁ'y*:ra*c's1" af ab-W5 3.1 fur a period ofthrae nrlmthu. _~m.1 in also sentenced to underga R1 for a nix mnnﬂn in respect of tho nﬁence

11....-m"1.»;. 1.1;; :5n.gm ms: 5:9:

uﬁu : .-mi'! .-a-u.;_J-u 1 . fl P-I-I. I-I 1-u-L1-L.l I I I5 -I; I' .L I and to pay a mm 01 1-<s.;),uLn.u-, mumaua or paymit of ﬁne, to undergo 8.1 for a period of three mnntha. \ 1 l"lI\IFl"I LKIUKI 9|' Iulllinﬂlﬂnﬂ @:.'Y9ﬁ.I vr nu-uun'.run.uu-u nsuwu v.-u.vn.p-cu vu nu-um...-u.-uu--. ...v.'. --v----- ~-. ...«.-..r..r.._1 ....-.. _--

1',.i'll _ *4 M .A::cu:uadnn.1in-autencedtopayaﬁnnof R:a.5,CK.'J0}- for the nﬂenoe punishable ufa 120-B of the I.P.C, in default of payment of Aummad no.5! in aamauceci '*~ period of six rmntha in punislmhle ufa 42:: an: n-;ii£ai._'ts9.Vpu§zy a } ﬁne of Ha.5,ooo;- , of of ﬁne.

..............1......-... ......... 3 v '~ u AcscuacvIvi t'i:::_._2 R ﬁne of ufu 120-3 0:' payment :11' fine, to of am nunth.

l'I'I'I '._.uu.._.n 1.-......-..n .. nLqJUuﬁd C111. rautu um run aoncumanﬂy and they are _ for that of for the period af custody. if by than in ancord.nnna- with ~ 3.;---c+..«'-.,-:3.-. 42$ --+'+ ..-.2 II'.-r.P' rt VVJWL ITI ..« 'Tna ﬁne ammmt,11 , emu in pan:

mam Bank of Myaare, Gayathrinagar Branch. Boththeappeuh also ataniallowad in pl.1't1IJ-ﬂlﬂ cmtaatxt of the aentenoe being reduced. 'Ev / Iugéui $9351: 'Q: I\l"'l\lC.l'lIl'I.I\f'I Il1\prIAv"\--"'».r\aIu I» 'J: Inn-|.I\lVIr'||.r||\rI Ilnmrlr In-'urn-II'! \JI Ital-ulna':-"|Ir'|l'|Iw 'I |l\rlI| I-:1-ruin': urn IIl'!lI\I'l'Ill"Il'f"I an ----r------ t. 'Inn s.-

10. Theappellantuareharahydimctaadinuurrandar hefomtlmtrialoourtmundecrgoﬂmaentermeof imposed upn them and ......"._ ..'1....I'I _'I..._ 1..- .L._I...._.. 1...... EL... d.....l...1 Slfnpa snnu also on uuwcu Ivy ms:

cor£lP1'@ ofthe above dn'6G' »nf?m- H " ' oko.(-1-7 VII. "'- 3f'§a"'

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