K N M Sreekanta Swamy vs The Karnataka Power Transmission ... on 3 March, 2011

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Karnataka High Court

K N M Sreekanta Swamy vs The Karnataka Power Transmission ... on 3 March, 2011

Bench: Anand Byrareddy

IN THE. HIGH C()i'}RT 013 iK.;-\RN'ATAKé\  »

BANGALORE 3%

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3(i)(d) read" i'{§'i;f§":'6ti"J;f.i:(ij'2i'?'1 f3('2) <}f7.t?i'eiFratvcntiiiia of Cori'L1ptic)n Act, E=.<)ii£i-.'i§i' the PC Act' for brevity).

Thgz :pe;.ti%;§<)V:ié:r1'}1;1ti*-ﬁiiezided not guilty and claimed {"0 be t1:'i_ec§; * The :ii2it"t€1"i'xxrer1t £0 trial and the pmsc<:ut.i<;_m €.h£:r:321f'i<:if A «hgid :tx£iﬁii1i<3cj_ eight WiiI}t'3SS€.'§ and mzufked sevczrzii exhibits. O11 " .;:€.3.:15«ic§e;:§gi§)::.§)féE_1t": mzittzréal e.\Ii.de1i<:6: and the rim} <:0:z.ie:1ti<.>11s, E115' C<i:i:.irt"'i§i:rf the Speciai Judge cciiacimicd that them was niri5»;~':.'t§f*i;f§e;':2f:t €:vE_<ic:m:e: £6 €5%i,'3;;'tbii.Si"1 thai; there was airzxigzz-mi} aim ii§LiCC{'§§T}1ZL§ET§C{": {if iiéezggz-,2} §;z_:';:ii'§"ic:2:i_{_>;1i ;iEk:.g;:::Li ;m_:i ii W213 i"i::§:i_ that the pr<)s<--3a':u{ic'm 11:-id fai'l<:d ta p1"<_w<: the: guilt of the pr-;:{izé<'m<;31" and he was ztcqxxizteai of {$26 cluargeg. fI.t'"»wz:s; ispsécificziiéy %§(_§tiL'*i'3d {hat i'hc)L:gh the <:<>z11pE2:i11am _§j¥Z"i{§'ii;_}_"}ﬁ3"« complaimi in his own h2a1ac;i»w:'iii11g* he E"1E1d,_--'ia'": » iiiis é3'\si_%cic:11c_jcu, Stzited to Ihii <:(mt1'3.1"y. The said _}'L1'e;;igm'<:21..t--T' xx-":;$_ c11é1'1I£§';V1:}gsg«{-§"iA:31:

appeal before. this Court. Oi?_i§S~._.£ipp€HE1I€:Sidii V§[g1'~-vCri;11%11ai~.L Apptzal N<).253/"1999. The 2211119..éjesas'31,1mrnz1i"i%y_djsfnisseci 21%; the stage of mimission <)n L'I'}s~gi'<_);j;t1;{i tE'iaf_§A€VV1:a::.V£<,ed merit. After the 21<:qt1itt'.1'l.: a_1't3.Ap'<.)v:'§ is to;i1:.§V*£>°i?£:E::ii Saiérawitted by Ehe Upa Lek. Ayuktzﬁ f€;$*i}1.ﬁ'ii:f€_Hdiﬁg._t}i;1§' d"Gp:3.1'i1n€ntaI enquiry be held agz1i11st7».;he peV£it'i(:'£é'c.:jV0n<V1h§3*--ve1"y same aliegations and on the basis of ﬁ"ié'--..$2iJI1e, eé\riz.i{i:':r..:_é:7' WE1-_\. aiso sought to be £ender:=:d in st2p}5ei>17tE _o:ft11e <.'1"iﬁ1'i;:3.;.-1.,.,§..«g)1fi>:1Ccuti01"é. The Board 0fE.3irect0rs; of L' this" "r::s"pr;Af1<:,i4t;'é:'r:_t' C<'>1"pc;>r21t'ior': had, cm. the basis (sf {he said I'€C,§§I€"iEi1€(ldE{{_i{3}"L <'31'<iez"e£i for 21 ai::3p.:1rEmc;é1"1{aE enquiry anti the cm1ciuL1.". __A<.§f {he ::*nqui1"}_,-I was <~::1i:'uste.<.i. to the Upa .L<>k Ayuktzz. A' -.Ai_':;.._:T2:.'é::<::* wcnxisag ii {lie czise (sf the pC{§f.§(}13('3I' them the vay V. ...r;é>t2f:}3E21%z;;i:1t M Lif_j:i'3I1<:}='" was; ssutms-.;i:'=:{% vyééh the (wig; of <:z:mduct.i2'zg the e11L;ué:"y" agztfénsi the g}etiti<me1". The Upa Lek .:i\yu§<.t;1, in {hm}, mmi.naEed the Deputy Reg:_i.~;11"z1:' ztitziched £0 me <>ﬁ'_ie.e C22' the Lok Awktza as; the enqL1i1*y offi_<:e1'.

authority had framed cshmges after issuamce a)a'_'j::::otE{;e'-ii:-e ' pet'it.i(.>ne1' and pm<:eee;ied £0 e(>r1<.i}_iC'{' -2-}3.e 5:11q_L1it'35.," VA.¥.f, £1323 en<;}uEry, three witnesses were e><2im_izied (m"beie1a'l§3 ~.;:§:::._V ;'es'p0ndent.~ C<>rp<.n'ati_()r1, \~'hic'f;»jr'1*c.Eude<i'iheeci§'mp¥'i:;inémt anti the investigating {)f'i'icer'Ha~:1A_.ci the sha--c{w;i "w'i.t11ess,V whe was pan of the team ec'>n<.iucting t§f_1e"1'2;id. ;infd complainant in his evidence §?§vef'<'}i'e'fimevz'-ee.ie3:é:';'ia3g .;1L1th'(';1*i:'y had in a complete reversi1e--E 0*?' his e'z:ifiie_é' ﬂmi he had not seen or hezmi {he petitioner i*m;'i<_e at d~<3nA1:_i£1d...;£11d accept the bri§:>e, which was said " '~ to .bee_1_1 gi_ve :1' 'E3§,I.--«i«E'ae Said Sambashiva zmd had even denied _ E'1.i$_";:}ere's«e nce'..git"--"t11e time 01'? the trap, had made inwzlsistem ${;a_i4eme11t:§g'§it W213 on the bass of tiaat evidence? wh.ic;:h Wé-,1?~§ fee-'}1<}1E_§v.;'e11t1'a1:'y to his siaiement undei" Seeiien E64 of the Code "..V:;§§.i':?":'iminz1i Pr*{'}cec;ieI.'e :fe:;:<>r:,ie<i by the e:.:>n'1pe¥.e11E 3v'I:::gisst1';1te V-mad the e.v%<ie.:1::e at {he s;t.2:;2_-ze (>1 the Erie} in <:riminai 6 p1'()S(3CL1{i(}I1,, that the crnquiry offi<;:»:1' 112:3 proccicdcci. 1'0 holci {§"1:1i the chazrga was prm-'e<§ on the 1i>.:1s§:s of {ht}? <;:\:é.<.i:*:r:c:<3 of the cc>mpl:1iI1;a11t and <'>th€:.r .:Lzp_p<>rtiz":_2g who wizncssses at ihe. -:;1'imina1 E.I"i£"%L It is this; fin<;§ing gittheA£i'x>.1éi§w::~;:i.vé.r;' ~ enquiry 0f the chzlggxzs, which read a'«'.::%3;>.§'1.ows', xréiﬁm-{Ea $9 ;<.;(_>4;:g"n_?; V to be waijlengged in this pe£'it'1<.m:

:CTh;~.1:*«gc You, while w(>rki.:1g as ,é\3st.P3xccz1_tiy:€:'».E;1;;§;1<:<2:'..'ls'i.E_B? B<;§1:1r3* Rumi, on 27.7.?)/=;1 \ ,,,,z\\§t::13;§ind:3§ mg,_ i;«;.):r1p1ainur2i Sré I~I,S21n1E>a1sl1.iv;:, SE0 Hmil:1§;mi:112éppz;.1"- 'Ij'{;1rég,in:.2.d(>11i at-'i1E.:1g<':, *I'23._i:{1'k,__ a2r1d:'AT)"i's1'v'ri§: B«::t.E;i21V1'y,VV- 1.'.}i bribe. 0? Rs.E.,{)(}O}} §s'i_!p[_?t}"(3f';_C'ibCi':":}\7E1] an the if' sci {If "§7o1'c__\~;=c§i i.r;".Sy.No.!£$3 "<';£_1'i:r: fzsamcz xsiliagc. Th{2n:by, you §121':»'a 1"':1é1:::d' L0 ':'3'1_§f(iv11[aV1'i:*:1A_iibs-:.i1utt: i11t'eg:'iiy, devotitm I0 duty' and axitcciv in ":1 1'a_.2m'n..m9 of unbccolnéng am? 2-1 Board V¥f3:11p1()yc<§' =i.:_1 \fi0l;1VIéun of Regulation §\-'o.3(§) of K{§i}3 I?n§'1p1c55«'¢cs' (C<.u1<iLu:2) R<;g_L':]z1té.Lw11, 1988.

3:2; in <:r>n1'ém1u1é<i211 01 the 2.1§7s<.>vc cic:"1'1a;1(.i, yen. s,ié;%21Vzé1z:1c{§ aim! z2<:<:t:§3I:3<§ §'.§]:'3 bribe of R;\:.L(.3(){}f-- frcsim. t%_jié'a1bc:f'vc 11;=1me:cJ £:L>mp§z1'u1ant on 287.1994 in (.;rd<':r £0 do " tV§V1'_é,«1~ above official xx-*<):'§<. 'I"f"1<2;'<-aiwy. yin: hzmz fi-li.§£3d to :"nz1im21.°u1 ;1h;-;:>!i11e inleyiiy, dczvoafxon to duty and uctcci in 2; :'u;::1r::;:z Lmb«;:«:<m1%,:zg :3? a Bgagzrai §§E;11p1r.>:;ec in vi<.>E2:tim1 of R(3g1.11£iii€}1'1 No.3 (_'§.';r of KER }§irn;>§.<w}:i~:cs ({T<}r:<i:,1c[} RcgLiI21£'icm. }*}8%§,"

1. Shri Subbarao, 1ea.:fn<:d Se§:i_(>1' Ad';uf;i£i'zit::'_*-.1%§=c§uV1d« czantend that {he p1fim:ip1e.s r:':I2n;ingMHto pz:1'::'i1L§----

where both the c1'i1n§13al p1"(3s;<:cut§<>f1:.a1'r:i§'Tcéivvii'»p1"()cée(i'i1ig.$ 'ems:

s;r:>ugh£ to he Cr:'.s1':dUC{i3d si1nL11I;v2i:;»::oL1s;1y' is f;-1ii:Ef§:

".{'hoL1gh {he p1'0ceedi1"1g.«;-.cou}d,b*€: .C0ndi,-1g:teL'E éim211{;1h.<:0us1y, if the c:'i.:néna1 case %.nv0ixéaits;'C(>mp7Ei£a1g§<i~. q1;é23i;i()11s of fact and kw»-{. it is zLdvi§:;:3i5E§:"ja.s 1£;_é.d g3(1$>é'::'b§§"vi'_if:r3u SLip'1"eI1§<: Court: thai the do1nesVtiC"tr:q{':;i.1fy 'i5f%:;'ght'--£0'---he pending c0nC}us.i.0:1 of the "trial. bis: (>t.h.ér'.a;is'§'\~.[.i1;'°ivS.. {(3 c0n<iu<:z boil": the ci"im.i11a} p>1f(:>s:.=a_j;':J:ti.L3n"" Wei} the domestic pmceedi11gs A ¢s;i"m:,iit2:n<:('5'us,1y. Iffihie instant c;2;1$c~: h(>wev<::', as pointed out, it is.";aﬁe::f a.vf1(3f1.<:xm'a1b}e disc:11:;11"ge 015 {he pc'itiE.i0E}€r at :1 <:ri:I1i1131 t1'i"2;-.1. t17.giL.'i~!1:31'e was; 2.1 :':':<:(>1n:'m311<.;1.a'ii()i'; by the Upzx L03»: A'yL1k{a "?",(§'1_{§"1ﬁ3 i'<;:sp0I1der1€ _ Ccn"pm'2Lti011 to cmaduazt 21 <.is__1111_<:-siic. enqui.1?y 2ué<;if thzszweziftzéiy iim: <i<>mc'::s';ti.:: «::nqui;"§,-' has; been. <;Lm<lL:<:%;<~:d em ih:-3 bzzsis: 0%' {E253 am";-g iii':Fiﬂ<3§"£<Zé": Maia}; 'ix-iii Ef}«:';':€=Pé Fkijgaiiéiid bf; {hrs s;'.'€)é,'::'{ belaw. as the pghne wiﬁzegs ':1;::"11c:iyg the C011.1p1_;1%_:m11t bad gona-2 bzzck on his C{)I.T'£7if)}E-iii]? and had I'€fL1Si3('i £0 z1ckr1<'}x\;lé;£i'§.;§3his pI't':$a'3I3£;E3 at {he time oftfhe i.:'1::id:':nt. And fi,'i.i'[h€I'., .:\;:;;1u{_'<_-:';w;i1::.1i:, r::c<3r<ied under Section 164 of am: Cmfe of C¥;é111'i':1_;:§. viE'{'s*<>c%:::5it1';?~:§ V' has atE.:~.;<,> 1336.3 zlegazted. by {he xsery 5j_21.1.:rr1.sie__ wi_t1f:fé§$§S"'iaggtizig ﬁxated <':the1'wis;e at UK', d<'>rn<:s;1:ic ei1c1L1i1f},?;A_ Thisf} w.r.;>uI;§"~-I'€12_(isi_:' Widener: 9f the said cc)n1p§.21i::ar1_t as mgjzk'-pe;jj11:'y.".&;jd t°11<3'-.sé1'mé'--.. could. not have been takes} n(>te--v._Q"t'..by i11e'..r;:nq.L1jiif_y i':.~{'fiC€:1; as it' runs; counzer to his; evigicznce tt_:.I1d:é:r,ed=._fat E1'(f'i"i.§T1T}_il}21_3§ trial and the:.'ef(>1'e, r'ei'iann:e be%_z1g___§_5}~::ce<i' ()3 si;c:.}1.Li1;w0rth§,' c:videnc.e \2s-23:; w§1c>E1yvv.A<3u--{ of f§1z%§:»5: 2::;d"'-thé5---Eaw ﬁg <:'iea11f as laid dov»-=11 by the Su.pz'r::me C0_u1t iii .thé:._ii2V::§Ei of A/I.}":zuZ Anrhmzy 125;. Bhamtlz c;z7"£€;: ﬁif}'m:2é' 1,.:':;«mg.«zL.,-we 1999 SC 2415 (m.(.»' G.M.T'arzﬁ; 1/:«,~. :;;;;m ofj1t;:;;a§~'¢[zz-2, (2(2()<s,;,s" SCC 445, that when aepmmema: pi.s}¢ec:dVi21g'31--_.and {he <.:;'im_inaI (3215:: are based on idcmicai and sin1.%Iz%1<.§ét of f21cts; anti the <:haz'g<: in cie_p21:"t1n.en{2:1 c:as<~;: 2:gz=.1i11.<st ' ﬁ':€;' _2.ipp:3:§1:1;3t amt} théf C}1&1I'g€ b{iﬁ'}2'i§ the': a:3:i:£1"1_i::2-:1 c:c>u;"1 gm: <>r1<'~: V.--¢::":<:E {E26 S§£3;E31i i, am the av§<it::2<::3, am: x.s;'§%;:é<;:%:~;s<;e:s; zmd {he 9 ci1'cu.:*{1>;t'a111<:e:; being one cmci the seams, it C(}'LE1d not be halal {hat that Ch'.iI'g€:i~: 21% the &m.1'1::st.i:: <::n{;uiry §.3I'('3Llg,_§3f }1<'}:x1;5"~..\_52'{1_e:: on the bzisis (:>'i' the <::videz1c<:: of the vexfy wit:1a:s's:*é:s ti:-r:;:A ~ C3"i1'T}iI]d1 Cami wz,-1;~.; negztted on z1a:co:;r:.t';..;)f the p'1"iéi{1c%xwiémzss 112wi:ag diszwmed his; <:a1:'1ie1* wmplzaihi ii-mi E1aiVi.1ég. ,gi<:11i<-{éi._.1éi:;._ very pre$e11ce at. the spot. it is'<;;1"":h_;1t. glfk)-31.Ev1Li~.At7lf'}§£'1tVWi'[].1.€SS V was C1T(}§§SmCXE1E'i1iI1C(i by. t'§;<::_ prc).:3€§{iLt'ii.c§'n ii;~;,_:;': hostiffe W"i%FE.f:3f§S and the very same witness c;0ul<;i 1}<_:if'I1z2:ve.~~§.gﬁd¢1'¢{'i evidczncx: to the (:()n{1'z1ry at the" dCf"F1€ES£i§f. e:1€1Lc]'Li«i1'y';' 'l""¥1'e:x*e%:'Jf2:;;'s*;2.§ the 1':»;1ti0 Eaid down in the, s::1.iC;§.Vdc<§.isig>%::§j_' \:K-' ()'tHd Vgpply on all fours'; to the presem---A<:a1:;c On'E1iij2d z111{i£--.:h'e. féhtiizlg at the domestic e11qt.:i_;'y the1'ef()1_'e logic._zi1"::;1!"is cleuriy based on the :.am'€:I.iab1e <.;f_[11e. c:'('}1*2>.;;".\--1.::'111z':.:"1i:, wiao had tendered c'3\"idt:1'1C€) to the _ c':c);.1i£';1.a*'y,_2ii ..E'i1.:: csfi;nin2:1 triai and I1e:2c«::, {he Senior ACEV-'0cat<: xrmulci :-;:.:b'm;.iV.£'?t.11.at the c-znquiry' r::3p0rt' ix: at nauglitz and the pctitiém.Vﬁilavvczd.

4" The learned izmmsei for the :fes;;:>(mde11t", on the other har1<i, w0u}_d submit that the relizmee S-(mghi to be p§zzee<§1@>'i:eE}1e gudgmente of the Supreme Couzi net te;a21hIe._j""E~"!:;:j~x2s§<iu_} submit that no sus;te.:z:-ulee cam be ci:'z1wr1--~ f';i«e:'r}2.. the _§udgm.ents in the _preser1'i' Cii'C{II}"iSt'z;14{3C€§§€e.. -e'()f1t1'1e. }')CiiEi()i§€:1' has not been 110:1c')u':?}_.;bly d.ise'h2:rge::i ﬁt t1j_e«--vs.:::;iit?:1i:121I*. L {mi}, which :1 first am? primzm,-r ffeq'a:.i;jeme:1t§,' -i.i1"Qr.«:ier that it could he held that the <.i<)r£ée'StE<: esa;j:'L1Aiv.z'y Ve0:_u!§i"1*.(_)i be heki on the ham of the ve1jj:.-S;1m_e <:ha:'ge";.md4'("::i'_--:11e'b2i:s'i_s of the evidence- ihat is :sc)ugg?.'1i:"1{?"~--bé"'te;1gie::e:1'Via§;::;5p_()zi:'(>f'those Charges. On the other h:md_; thef'a;;qLaifftzselhVwzis"on tvm grczuzzais, name};-', than the eompiai 11=;11LI}_zz{;§.tui*ned .._lri'(;1sEi}e at the triai and secondly, that pr'i.Q'r':'«:§21he.tiQ11 fc.)1.";3:i0§e'cL1ti()11 was not valid. It is on these LVteehrziezil».g,i"ea§':1§is--that the charges; were heid not pmved heyonéi ah.'gieé-130:;;:2Lb'1e~_.aEL)LIht" at the Crirninai E:rie1_, I": therefbtfe, {:2':11::*:<)i he t11';tL__tf1i1ere W213 a h0h:'3L11'21h}e <I.isc11z:rge, bu: it would only ';:1'1'1<:=_tI1i¥: E11'; zhe petitzitmer heaving been. gwexi the beneﬁt :;'>f{im1bL '' vV...wE:i:;}1 ﬁzz; zzei $L:§'fia;:%<:m, :13 E236 aigzvwzi by {he w;::>§,=' _§:1cigjz:e.:zt5; E'€fC{If€(§ to and neliczd upon by {he 1€:;1rn<:d Saznior C<.::ur1:s<:§_. in ccmtend <')Ehc:;'wi5e. Ha: wouid h€:?l1.Cé3 ;~;2.;1bmi£ that tE1:=:1"a-§_ I111": rrzesét ifs'; the p1'"e§<:1'1.I:' wriz pr.-3tiE.%:;)11.

It ig .f.'u1'£h<-:1'<;;('>nt<in<,i.cd {hat i113<;}fm' as tici_:1--4:{§2asi'x{€z:1¢5; the of the c;ornpIai11za'm. bc"£'f.brc=::"t11r':' (:i*'i»{11i'E'§£:1'§ Ci.:{.ir; Smi at {he d(_}I11<':S{§{3 ezaquiry can b€=:_ €:~:2gpl21irié:~:§ 19}; tits: L;«i._r'cv:.:n1s:te1n<:r:*.. that it is p<':»ssib1_e for :1,wit11e$s----mt"sztziie 21 L1ifft*317t}I1E_.'3V€fSi(.)I1 at E11686 two p:rocecd.ings. "Th<2fé3.,fE;:»'11Q{hi_'11g 'L.21i1usua1 about the .s:a1I1<~:. He \,v;;>*.a*I«g_i *-fu1'£;.}§;er _;:>c_::5V.i;r1t-.'VcA">'u t'_*'thatYthc drzgrtzcz Oi' pxmai' reqllired atja c;_i:'_"mii'1"zi'}w._tzfiéﬁffisT211:V§;ré:::€:1r-- than the deglet: cat' proof thaz is§vv--A1't':é;£2i1<r:d"éit=._;i' :_i(3V'mé';~g--!.i:: '<:::1q?.1i:"y. The Spccizti Court having: he'.l.d_V that t11eA._Cha1:~'ges at {he c:'rimina§ uf.E.;11 wcére: not e9.i§;{1'b1_i§;l}e<§.,V_beydiicivV-all«I"e--z1s<mab1e deubt, w<')u1cl 1101 amourat to '£'1':<_3'p:*t}sr;i:a.:t'i'ci:1i'hzwing failed :0 pmve its case. The pm5§t:cuti()11 iC£1i1'3{L:1 '_1'ICI on 21cc:c>u:a{ of the facts not haviiug been §:s:t.2%.bEi5:~?j3§:(i, but an 2ié:C('}LII]E of the witrzem; h21vi_:zg.g E'u.1'11c:d h(_>sii1r3 "A. :m:3..A'<)11 zwatzzunt of Ehﬁi that {hat :§1c:"e3 wf.-is an i1ii"ir;21%tfy in {he

-*':%;a:_za:§E<>;2 E:«<:_%§:g {.>bt.2:in€:<';i "Em: :.§':t: :;:ri1:":i.m1E. ;::;°ns::-:::::{i<'>:1 :.-mci 1'h£:z'r:i"(_>1't: vmuiai SL§bI'1i.iI that unleSs {he p<3tit.i('am::" r;':<.>ui.{E dt3m()E1SEI'éHé3- 811,1: he was; h(_>::.(>L1z'e1b]y ciischzwged, $}.f:m:r;:..<_i$~._r2:'.; g§maz1ai for the petiiioza £0 be <:(3a:z$i<;i<=:1'e<iK U1 .z B =' way of 1'<:p§.y. Shri Sa1b_?_3a1.'2a{_3 '4«'\Z(;}'1lV]!*'d: 'pe.$'_§_z1t":.2:{1 th.':1_$ V the pr0..<;ecL1:i<>n has not csfzzblished Cgt:-;€ ' .bt:};(3r1£%«._Aé:.'I. r<:21s0nz1bi€: doubi. The fact" s'em_~:.a_iiimhzat "£h_er'e.E1(Vi"&3'v'iéit311cc"

on the basis of which {h€: cri111i,.¥1&? pif(:s€3i'::._1£'i(w:2 c0"u§1d'A"be proved. In the absence of any <:videzA1c::;=Otfvths. §T€ik'Ecté;1_i:e beirlg whofiy c:0ntrary to {Emc:':«n§p]a.i1€t, 'Cd:-":ap'1;1VEAt1ar1.z couid not have been }1Vé1'n:it'i.ed] t(> stilté :'.:th::_i"w'i:»*c:. at Eh: d0m€3$Ei<: :2:-nq_ui:'y which is L: c:_i:*cumS£a11C::=.V_tl';-::£t-hié;£.___§>cé'n compieieiy overlooked by the «:3:3qL*;i':*ing auth.€:rAi'{3;' ':md mince, vmuld submit that the decisions V' -/*',=t:«(3.:;'E<i 21p";_:..§y on all fmlrs to the preseni C-E1-SB on hand. There "£5211: {1i_fi§1fcn§:'eV 1)<:t'xw:e;:n the petiiisimer being 'E1<">t1(")L1;";1b1y d.isc4i}z2x*g::d."&11<,§ the <:r.imin:1I pr0s::cuti()n havi11g been !"1c3§d to 'be i'-:1:.f'i_r;n on d{iC€}L1i'i{ s:;'>f E2213}; of Bvidﬁiicft am} hence, the St'3Iii()I.' }';_dm;>c;1::3 wéxzziai :~;L1E:>:"r1£:' that {Ens p%;35[i§§{}E'E he. 2,-:¥1<>v=;:e<§,

6. On 21 c()11sieie:'z1£i<>:1 of these 1'iv3} c<mtcnti<'>1'1s, the g12'::'%13g CiI"C-i}I1"1St£1§1(Z£Z is 8121:' the: a:<'_)mp}2=:iszant. hing? 1fe:siI:3;i.._f?<)111 the staE<~2m@nt:: maids: in his L'{.)IET1Ep}E;1i33t and ":r_) acE<11(.>w1edge his; very p1*e:;en»::c 21% the Ei1"n§::V__g)'i'~-.,:E1c.T 'i:2;idénﬁ 9' would :'e.nd'<::" the cmnpiaint i13fi]'f11 zuad ih€).1'C.: f\¥'()E'£}{i'vv._bf3 found:Hi0n for the x-'::=:y cha1'gr:s'._§é:hetE.ie;"€;ri1:ai:3'::t;}' }f§I'__Ci.Vii, than couki be bmxlght against the p<3iit,i<_)a3:c31*. I'11«.th'at \/'£i€\V of the nlatter, the comp1ai11au1t"--?iz1xsfi§2_g 1:§ta:té.'d. §a3"E342; st2tte.n1e11£ under Section E64» C'6d{:'.r§f' C.1fi.:.=_nin2:1 .._?:"{)cec1urc, before 21 C()I11pg§t€-ﬁt CTt3:?1ft 21115.11' 'fLl.I"{E'iv{:2_.i' at "aha trial, 1711211: he had no: present and he h:1d':1_0t'13::;2i1*<i<oi" "::.¢é12""iE1e petitioner dr:m:111ci. and ziccept {ha ifﬁeaiéﬁii .é3r2:t-%.f.7i;V<3V2'i'fi(;nCouid :10: be .E.'€'v"C1.'é5t3d on the bzisis of an A'i21C()1"¥f§i'§:I6I'11T ~31E}£1 whoily tiivergtzrat stzitement made at {he '~dtmf1.izr;{ic"_t;3:)q;i.i_?y anti {he sziid :3nq_1.1i1t'y having hem }aLe11<:I1ed af{r.:51".tI*1s:V éi<iq_uit§z11 of ihe accuseci at. the c:1'i11."§.in21E. trial} \?:-'"(.)LE}d i:1 <':ii;;ate lack of {mm fid.e.<; in Ehii \:'e:ry p1'0<:c:c3di;'1gs beixig }::1_it.i;1:::d axgzziiwsi the ;::sti.ti<._>:2<:r am? 'zinc: <:c;:11pEain;2;.1_§ §§'1é1ki§.Ef; §§;ii%f> /,4 ' :.

..=:€a1icz.11<311£';§ w11ich run c:m'z.mer and <:<_).t1i1'2:ry to his ev_i_denc<:

before. {he c:r1'min2-1} \.=-"itizxte {E23 :3nt.E_:fc=: pL'<')Cc€&i:zgs and on {hm gr<,)L1--:i.d z:}céVf1V£i,--'M:11éj petitican {}i2${;3I'\=-'(ZS to be £%§1()Vv'r'.'*)£'1 ezwsxn Vi-E'}EAt' C<':1uIId'_.bc.;:;z1i (i r'_i2;z:t'1'E_€e;'c3". was 110 h<)n<>L1r;1bI<: ciés::ha1"gr: of {%§':3_ 'p.c;tiii<mé:.If_ b'cf'i'3z"e=--¢ crjrnina} cmzrt. The cc>1np1ajnaﬁ"£L.uééciaz b€iﬁ;£__C()£f$§.SI<§;I]I in his sfatazments befme the cri.§ﬁIn;_:I coax': §1I}§3_ z1,tnt':l'1.<-3 d<')me:s1ic em}u1ry is suff.E_<:it':nt' ground far Ebﬁ_S_C€).1JI'{v'If(f):Vl1(_1?1{it}'?1ﬁ1 «t'i:1€ ii1'1ding:s are bad. in law.

Act:<>;'<ii.1j1giI.y.;';'the; 'pet'€ti.i;:p :é; £21r:§1:e: aiiowed. The 01'der dzitmi :x.e.:<::o2-- 'be;: £{'i 11§;Vzj'v'~Nc.:.I§i?fifC.§;/.B21./2794/9495 passed by the 1"esp0n_cie€'::'_V~vC(')1fp(3;:2t1;ieh, at A1m.exu1'e»} is _Cé;i;nS<:qu.:§_i*}t1}§,._Jfiizxé pc:£':"tV1'<)'n--<::'V would be entitled to ail mashed.

such e111(f:Eu1:1:c:r1't:s. §v}:'iCh'VV'[.11c"{aw p<-31_'mits.

" 53 C(}Ll.t'{. This is 22 <:.i;'c:umStamce vv'h%CT'1--V.*_é;=;'}ii§;i {T163 V '

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