Karnataka High Court
T C Deepak S/O T S Chennakeshava vs State Of Karnataka on 3 August, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
repcrt is required to accepted and by the elder dated 30.5.2005 has accepted the 'B' report.
4. Said order was chalk-mgcd before the «' Judge. The learnrzd Sessions Judge coI:siderh1g_ .. also considering the sworn statement;'antiti;c «§taie:$éQt._;$fV witnesses found that, it is a bteiWeei': t}1'é"VV}' pariah s and not a cnm' 111' a1 case H'V t.
5. Considering the' ;c:.\.;i:iic'z1¥L'::(: the sworn statement and the f8' 'vfipoiice, I do not find any reason' Acccrdingig, safé...
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