Karnataka High Court
Sri K V Harish S/O Venkatachalapathy vs State Of Karnataka on 21 March, 2012
Author: V.Jagannathan
Bench: V.Jagannathan
_ : fal - a ed 5 8 eS RN OA EFORE CE 82 vl ago wd bool P* OF 21°57 _ BE ju N 26 As ER ARS a oe o KATAPPA IULA ee £ LAPET, R DISTRICT -- OG pe a oe : nr a) gt te - ii mig a | cs z ~.0/0) MUNIVE! AGED ABOUT 31 rm] Ss a sad OS R/AT 15° MAIN ROAD we Ae TRI IN CRL.RP 882/20 AGED ABOUT 31.1 R/ATITCROSS. KURUBA KOI u & fo CAFS Root weed & Se, -- ¢ yey ewp . PME EA) "LER HL rk MOAN FOS FEES BOE RL. RP 6680/2009 or e D/O ATHA-UR-REHMAN AGED ook No. YEARS -- R/JAT DOOR NO.277 AMBEDKARNAGAR, KGF (BY SRIVUTHS:A HH BHAGAVAN & MR NARIUNDEGOWDA, AG DVS) IN CRL.RP 9271/2009 BETWEEN: SMT.TV USHA W/O JAGANNATH - AGED ABOUT.31 YEARS: . OCC:HOUSEHOLD WORK ~ > R/O TEKAL VILLAGE Q:MALUR, DIST:KOLAR « PETITIONER In C LRP 9869/2 009 "SRIY K RAMESH 3/0 Y.N KRESHNAREDDY AGED ABOUT 23 YE so _ SRINIVASA APURA TALUK * KOLAR DISTRICT - os PETITIONER (ay r SRIVUTHS: 'A H BHAGAVAN & MR NANIUNDEGOWDA, ADVS) IN CRL.RP 873/209 BETWEEN: SRI V RAMAKRISHNA S/O VEN KA TARAVANAPPA to =
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SRIN S SRINATH S/ONRSAMPANG] AGED ABOUT 27 YEARS _ RJAT NEW EXTENSION NARASAPUBA VILLAGE KOLAR TALUE & & £ OIST ETITIONER (BY SRIVUT rHS:A. Hi BHAGAVAN a MR RANDY RDEGOWDA, y ADVS) IN CRI, RP 970/2009- SER es Et che . BETWEER:
ee SRI M RAMA CHANDRA - S/C- NUM 4#EGOWDA BETHAMANGALA HOBLI " BANGARPET TALUK KOLAR | DISTRICT 7 "(BY SRI MTHS 'A H BHAGAVARN & R RANIUNDEGOWDA, ADVS) iN CRL.RP 6876/2009 D/O SEENAPPA AGED D ABOUT ta 2 > = tf Z ' "| .. PETIT TONER. (BY SRIVUTHS:A H BHAGAVAN & MR NANIUNDEGOWDA, ADVS) IN CRL.RP 6872/2009 _ BETWEEN:
SRI R CHALAPATHY S/O RAMAPPA AGED ABOUT 30 YE = R/AT YELDUR Oo SRINIVASAPURA TALUEK = KOLAR DISTRICT RS OURT OF KARNATAKA HIGH COURT (BY SRIYUTHS: AH BHAC GAVAN & ny MR NANIUND EGO WoA; ABYS)}.- t IN CRL.RP A776 20 BETW EENS RY OF KARR SRI G SRI ASAREDDY, a 5/0 GOVINDAPPA oe AGED ABOUT 31 R/AT HOLAGERANAHALLI
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SMT.P S SHANTHA KUMARI W/O SRINIVASA. AGED ABOUT 29 YEARS ~ R/AT NO.7, KHB COL ony. SHESHADRIPURAM . BANGALORE = y SRIVUTHS:A H BHAGAVAN a MR NAN] UNDEGE WDA, ADVS) SMT D fi VA RALAKSHMI W/O 5 N SRINIVASAREDDY SRINI NASAPUR TALUEK a (BY SRIYUTHS 'A H BHAGAVAN & PETIT wen aa td te TON ER aaaata angen vob 7 aot ogee el Ss omg Sins we ies So AGED ABOUT 30 YEARS oo R/AT MARUTHI EXTENSION MALUR TOWN KOLAR DISTRICT (BY SRIVUTHS A H BM : io MR NANIUNDEGO awO vA, AG v8) IN CRLRP 9260/2009 BETWEEN a NUSARATH SARWER: W/O SYED HUSSAIN ~ AGED ABOUT 40 YEARS. . R/AT NO. 14, NASIR ROA CHNOND TOWN.
BANGALO! NOW RESIDING AT en sa LING CROSS, WATER TANK ROAD K R-PURAM, BANGALORE . SMTJABEEN BEGUM W/O KDAR AHMED AGED ABOUT 32 YEARS _R/AT NIZAM MOHALLA MALUR, KOLAR DISTRICT VAN & OF, ADVS} (BY SRIYUTHS:A H BHAG MR NANIUNDEGOW! ws PETS LONER PETITIONER og rs ae a win es 4 oe &
i) ent IM ATAKA HIGH K AR £ € Bs g S& BE Lees WME LIP BOARIN OT AN bEiCa he ICON ©) .. RESPUNDENT. | (COMMON NIN ALi THE CASES). o (BY SRI:? KARUNAKAR, HCGP) THESE CRL.RPS FILED use sec FON 397 7 AO 10.04. 2008 IN cc NO. 4119/2002 cn. CR aL. LRP Ne. 882/2009), IN CC NO.158/2002 (IN. CRLR® -NO.875/2009), IN cc NO.160/2002 (IN CRL.RP NC.699/2009), IN CC NO.165/2002 (IN CRL.AP NO.921/2009), IN CG NG.156/2002 (IN CRL.RP NO.869/2009),.2N CC NO.167/2002 (IN CRLRP NO.873/2009), IN CC NO.120/2002. (IN CRLRP NO.879/2009), IN CC NO.162/2092 (IM CRLRP-NO 87972009), IN CO NG.122/2002 (IN CRL.RP NO. &76/2009), Ii. CC -NO.161/2062 (IN CRLRP NO.872/2008)..IN ¢ 20 NG. 1214/2002 (IN CRLLRP NO.877/2008), IN CC NG.164/2902. (IN CRLRP NO. neue In CC NO. 159/2002 (IN CRLRP NO:878/2009), IN CC NO.123/2002 (IN CRL.RP. NO.@@1/2009), IN CC NO. 'sy2002. on CRL.RP NO. 6367/2009), In CO RO. 1653/2002 (IN CRLAP NO.863/2008), IN OC 8O.118/2002- (IN CRLRP NO.920/2009), IN & 7 - NO. 1048/2003 (IN CRL.RP NO.981/2009),ON THE FILE OF THE vs, PRL CIVIL. JUDGE (SR.ON.) AND CJM, KOLAR AND ALSO SET ASIDE HE- JUDGMENT AND ORDER DATED 63.10.2009 SED IK. cRLA NO.15/2008 (IN CRL.RP NO.@82/2009), IN CRLA.
NO.29/2008 (IN CRLRF NO.875/2009), IN CRL.A NO.25/2008 ws CIN CRLRP NO.880/2009), IN CRLA.NO.12/2008 (IN CRLLRP . WO:921/2009), IN CRLA.NO.22/2008 ; CIN CRLRP _NO.869/2009), IN CRLA.NO.20/2008 (IN CRLRP . 10.873/2009), IN CRLANO.17/2008 «IN CRLRP ~...N0,879/2009), IN CRLA.NO.16/2008 (IN CRLRP NO.870/2009), IN CRLA.NO.14/2008 (IN CRLRP NO.876/2009), IN CRLANO.21/2008 (IN CRLRP NO.872/2009), IN CRLA.NG.13/2002 (IN CRLRP NO.677/2009), IN CRLA.NO. 24/2008 (IN CRLRP NO.671/2009), IN CRLA.NO.23/2008 (IN CRLRP i, & HIGH é POF KARNATAIC 2 = we Seve & Be we the feared: ¢ rounsel fer the | NO.878/2009), IN CRLA.NO.18/2008 (IN ~ERLRP NO.881/2009), IN CRLA.NO.26/2008 (IN... CRLRP NO.667/2009), IN CRLANO.11/2008 (IN. CRLRP NO.883/2009), IN CRLA.NO.28/2008 IN -CRLAP. NO.920/2005), IN CRLANO.27/2008 . (IN. CRLRS © NO.981/2009),BY THE PRL. SESSIONS JUDGE, KOLRk. a ins ARE COMING "ON "FOR HEARING COURT MADE™ THESE CRL# INTERLOCUTORY APPLICATION. THIS DAY, THE THE FOLLOWING: a COMM WN.ORDE} revision poet itions comm non submission is put forward by. SrA al Bhagawar, fearned Counsel for the "
revision patc toners The lisnibed "prayer sought is that though the respactive patitionare = have heen convic by the 7 Trial Court Hy. respect © ences punishable under Sections" 420, 485 and ay 1 of IPC and each one of the imorison ment and also to pay fine with default sentences, ; submit that the z. The case of the p petitioners is that in order te post of Pri Teacher, the r espective petitioners :
had forged SSLC marks card and alse. predues ed. the Rura ruficat Education though they, have. "utudied- at Government Junior College at Kolar. * Tharsfore, 'on the uty Direct or of Public basis of the complaint lodged by D SOUR © trial following the: statement of "ch in respect of the af RN ATAKA HIGH ¢
2 evidence placed by the punishabie 'under Section 420 of IPC, six months simple "impr risoiament and Rs.1,000/- fine for the offence 465 of IPC and six months diva cod a4 Fagg % at Sy fost, a, | heave heard th cher o
-_e Be ere bs 3 2, oe se Bhagavan, Sri R B Deshpande and Sri | B appearing for the petitioners and also Sr) - korunetara, ; rned High Court Government Ple ezdar for the 'State ead i the records of. these cases. H Bhagav. vali, 'submitted only seekin ; for sentence
-- i of the offences mentioned. ebive. In so far as the sentence mocificalion is concerned, the circumstances put ere oy a S a ei * a a wa forward. by the learned Counsel for u ' oO sis of the documents produced by wi RE Wr PUR NLAEAICG PG © 'them; third circumstance is that the petitioners have beer wo SRNR EIR Se Pl PY, Moh Poth i aR mposing higher fine and n "imprisonment: for one day.
2a ned Counsel appearing
6. Sri R B Deshpande, for the ! 921/ in 'Grieninel Revicion Petition No. 9 also arguea. on 'the eartia jines and sought for sentence te. be. Foodie d to meet the ends of justice.
7. °. Sei Hacmath. Pesha, learned Counsel for the petitioner in Crim inal Ravision Petition No.920/2
-- adopted the arguments put forwarded by Sri A # a Bhage: vai. | High Court 8 Sri FP Keruna over rnmnent Ph that as the ned, only the sentence "conviction ig not seriough the nature of ce ion is sought and having regard to a a a oa, "a o a i i oy ool a.
ee a Co ig S i i g I itioners the ee : te Tava es 2 Joana ile . . dul ine ey ° ° ' © oat vs oy fb o vb Kew 'dl & ; -- ws ee : g ue ; esd f hn of 9 ut ne day imprisonment or e one ¢ o wi ié Court and in addition, each ioners shall also pay a fine of a orisonmen a4 2 of each one of the petitioners by by fo 420 & & Paley os a3 j . e . hen cc & ww ss © as . » * = 2 = .% 5 A S ~». 28 £ » E ee woe e 8 £ £ & @ ao YF & one MD - So SB. wy = M4 ; eo & aaa = OS ae ~ 2 ¢ 2 uo (2 1 a rn, a "2. o o © = o "
® 4 an . -- xe Baws cea an Sow a oe ia ee _ co] : a . segue * ~ 5 3 w eb o OS Bb 6 &8 & 26 , @ 6 oo os « + oe GO , Sig G8 a 4 6 alt ee go oo bolt ia c = ey oe : ab + i note of is 7 a indergo simple to appear before concer Fi except insofar as 'gentenced-to pay a fine of is ry e is ntence 5 @ aged] % ners is © vic i is am shable under Sectian 471 of 19¢, a Triai Court on 16.04.2012 ta undergo one e |. the.
se . if imprisonment for one month, The petitioners are directed punis of the | a a 8 4]
a) £.
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