Karnataka High Court
State Of Karnataka vs Keshappa S/O. Betadappa Kumbar on 27 June, 2012
Author: N.Ananda
Bench: N.Ananda
CL CL CL -- to - 0'' CL
2. CD
.2 2 Q H
CCD Q) CL cc cco > 2
(CC) x CD (CD CDCCD CC) coo to
C) CD CDCD CD OC,1
CL ..CL.
CC) CL ,
LC)CD CD 2 EoCD CL 55
Cl' CD DO' CL, 4' DO
-3 4>
CD 0
CD
CD5CLCt coo CL.
(CC 'CD Cl CD 0 CL
CD CD C
I'
aCC
CD Cl
CD CD
CL Ct ('CC CL
CDO CD CDt CDCL CCC 'CL' H
-1 Cl Cl -- CD 5. 0 Xc.
O1 CCQ CD
CD
12 55 C
oC0 Cl C:--
0 OHD 02 5" .CL
CD Q
0 'CL CL H 20
CCD'CCCDCD CL
.CL CL
"CCD CD 2
CC
('o'% '
55 XC
cOO o% :CL
C
citCD CCD XC) CL.0
rt C) Cc:
5CD
CL CL
CD coo. Xc
", Cl'
(C' CD CLX -
H C 55 CL
0' CLCD CL 0
HXCL -30
CDo CD CD % 0
C L:
' c Cl -C
SO
CDCl CD CS On CL
CD CL CL
S Cl CL ('055
CD C -
C) CL CO <CL
CL 'C CL CLH
CL CL CL
0
to
CD C)
CL
a. F Cs)
CL Si
CD
5;
jv VRf,L 3i 'rPC
jtcf_ 'I r
14 to 'r C lcrnc fl ipeaI
r ' t C j'.u gmcnt i
ii u q v!au .)62 1,e ic I
'i C bil lad&z and CI' K'.pusl C c Nf,. t
1
.20 •
1 1 ititir' Se--en. 'it q._fi ) • i r'ø ." 'n i q St '
cdltnc' s ;iir.tnafl
j412 II-'C aziC '-ci ¼1dt tI ni''res_'ad t.dgnt--_' )!I(i : flC 7
t .1.
'V : • 1.L tr1s app' a! '
I his pw 1 romirg )n k r irr:ssi n I'is d''
1 1 1110 1I
JUDftMENT
The r('%flnflcfq% '(I
d N 5 -nd )
wert try 4 .:rd acquitt 'I ;t •fIcn' l's !:.flsshab!e '1der
'3i 42 ift( refo Ste i
f T
fl
£ ;- :,. %r p !, I..
C ... ;'• I .• '•.' • •Tç .
-- t;-. d'
.1: -S 1 ii g' C
1
.' '3
-C... ! •-
1•t.tt C ii: ..t a -
•1 .r.•,l ..,
ii - 'if
1• U
1
n itn +% 1 • eidenn .f u ut th ad 1r r I frujv
;i's-
%ji "F C. 1 quo ts
d rot l'se I us INc i c''ri H 1,f
that 1
e utid 'Pain tin qr'I Ills' 4Zd1r'i ha to .Lict'nipa:r.
'i i to djiIcrtnt p1 rs CIa vu "in I fl% ot depus" I ha' shc
S t t 1 i Ii Ic
rr de fl( r ol p"
.1 fr. ,'r rQ
1 1 ' t)a . tN tj 4 .w zsed took
'w_ n different pi' •s Arcwsert N'tl and ''erinu wtr': l'nets
he ia f it F c den
ii. h 11% •
c I
Cd' -- IC
-
'