Karnataka High Court
Basanth Kumar Patil vs V G Shetty @ Vishwasagar on 21 July, 2009
EN 'FE~iE HIGH COURT C313' HARNATAKA AT
DATED THIS THE 2 13'? DAY 0? JULY 209$' ' ;[ 7 _
BEFORE
'E'HE HONBLE MR. JUS'I'iCE }4mgL:.. :§\I2¥€E§.A}§;r3;s§"'
CREMINAL APPEAL:_N<¢;.. 1532 ,?V'2f)0«:s{
BETWEEN 3 . %
Sri Basarith Kumar Pafiijh j,
S/o.K 'T Patil, Aged about 4:33 j;:f'S.
Cicczfiusiness, R/aific. }.7if;¥," -- "
Vith Cross, Garxdhjgiagar, ::
Banga20re--5€~€ " ..Appel1a*{::t:
{By H R and Assts, Adv.)
AND:
._ *x.,=..'[C%' »'?":e.,1"»:e:;::§/j @ H """
' ~ . _V£$'11:4s?a5a_g=a1; 'V ' < V
E'1f€ip:*i£€r;g:*« .;g;>f-K319; ,
Sizadizxx, Ne);:§89, ' "
ism Maia. .18i'-'Black,
:3: Stage, %w¢s': of
I j - ' «. _ Ch~:::rd Raga,
V' Maltzj txnatflila Nagar,
Bgiagairare. .m Respaxtzdeitn:
':' {By§Sri K Ramesh, Adv.)
This ifirixninal Appeai is flied {HS 3278 GE' C3r.P,C3k,
;3raj;i11g :0 set aside the juégncnt passed by the Fast
Track (3€SSiQI1S éudgewxj, Bangaiare, in C':rE.A
c____r'*sr-x,-~.
330.603/2002 aaaed 2s.?:20Q4 and <:0:5i,:f"1I'*;,:_3 V.:
conviction judgxzlent pagsad by the 1€a1',¥7;:(:'(3=--.§§:1V"<f§£'§fi§..__
Chief Mefiepolitan Mag*st:rateV;' ""'§b'an
N0.26346/2000 datfid 30.9.2002.
This Crimina} Appeal ~3l'V§'I3'I'-'¥;C1viI'}xg '!€i.}._¥.k'!I.lV' fear
day, the court maaic {Em f0l§GW'i:;gg:.
The complainant on the file
9f the 1earn¢d'::.£}§IV V Metmpafitan
Mafistrate, refermd to as "Triai
Cou::t'} "I'iéL$ and carrecmass of
the judgnem. 3I1<:lQ(i;fifd€§f'~~*f;§i"'»%§£3quitt31 éaied 28J'?.2GC}4 in
g¥'"3~101"3'-. iii' "Sc
Crl.A 1fs?{;.503}*' ?;QG:2 'paA.'ssé€.i by ma Fast Track {Sessizms
: {hereinafmr refeneé 1:3 as
reversizig {ha judgment amt side: 01"
s&:1€$1§c6v_€3a%_i;€§£1AT3CL9;2GG2 passeé in the said {Z18_S€ by tha
%
the arg":.1ment$ of Sri H R Ananthalirishna
' " ' M1'1"rthy, ms: iearned cozznsai for the agpeilant »--->
cempiaiwt and Sri K Ramesh, the 1€81"£"1$d Cauzmel far
(,_____S'"'"'3*"\.v-\*_'
is the 'F1'ia}. Csurt 55;' one R Shakhar baing the Posvéfi'-sf
Attorney hoider is the Cempiainant, Sri 8asaI1t§1~.zg;'g;:f;j';iij:':"
@3131. it e:':c:1-uki be seam further fmm the avefinéfijxaiis
aompiaint that there is no a11egati0n>_::1a.de_ T_ T
accused as tr} on which date 31¢ accuseti bO,Pfi§Vf5;f§:C£. £rc§;:1i'
the complainant the said amo{ii'fi cf-- and
an which the 3€Cl1$€d'I'€é§§iV€:d thé 'e:t._'£a:iu1:ory netics ma:
was sent by the c0mpIaj12.9:f;:».t0..fl1e léicciiiicd consaquem
upon baufltiitgq-of <:}:;eéq:,§e 'c".i'tiEfS"£i0I1. Furthez; PW11
R Sh€§<11a:',_ {£16 '«f13'()§2:=;§""*--._. Attemey holder is the
corr1pEaiz1a:1t*.}:;asV si_ate3dVi{1 his crossmexamirzatien that
" E16: say wii€1*::-------and where and 03:1 which date the
'§;a§§i1i.4"%4E:;z::'Ta1f;sactio:1 teak placa and he éoes not
renfiafxfiber axacfly the accused bsrmwed the said
""-..«.4 'z'zf:0ney whather the amused staried prcrductian Gf
taking {ha said loan. He has also statfid that
K does net. ramernber whethex' the csmplainam: tack
fiocurrzent frem the amused as security tawarcis
repayment ef the saifi 13:313.. HE has further stated that
«
6}
he (3085 net krmw if {E16 airctused had may ¢i}"{"-3621','};3f§:5f3'i'i€E}' V"
i:ra11sa»;:tioI1 with the cc111p1aina1"3:"é{~1:'1i.cr'.::c}_;tirie :::1ji€gé:d :
tmrisactioiz and that §'"1.€i névfir wvimé-338:1 'acfiizséé, "
sigrzing any docuflmnt and tE':9;i"'-he the
signatu3:*€ on the e::heq::é:~..i_.e' E';§{§'P2:.
6. '§'}'1€ absve .?>¢i:1g i§1é..:;a£z£z;{r: €;f' ..;g~g%fd;§1Ce Qf PW.1,
the Tris} 2 $érious gyro: in
COI}ViC€iIv1'g"£31?'i:$LtZit{}f§1%';L*§." §éE§é.i%gW {ha Cfiilifjiairléillt
pmved £316 '5.c.{cii::'i's,<:'ci§ 'fiilerefare, the Apgtsétfiate
'Emir: was 'f;::st.ifiéd i.£;A'a}1V§§§fJi:1g the appaai Sf {fie a::{:use<:i
am} a§fjq§1i.§it.:%:1g of ?_}f1{3 said cifense by reversing thgi
ji..§{igI11€E1fva,f}§i"--€)}Z'(i€F of canvictien and 'S€i"It€§1C€ 01' the
' ., V V V
§'ia:f§§*;3r? as zéghtly 3ubmi1:t:e§ by the éeamed
Véfiufiééi for £116 respondent - accugsd abaeiuieiy me
,8j§J€:%1T"II16flt ES there in the compiaint as {Q the amused " ~ f'€Cf3iV§.I1g the stamtary natice mat was swat ta him E33,:
the cz:>;1%:pEaiz:aI1'£ carzsequeni: ugjon ba11:1.:':§ng of size <'**--r""""""' The rs:c0r:is f'iJ.}f'f.l'1€I' disciaae that {I:_z€reafi€;1f 7t_E3{:é.T-T ' cams is be 8Cij{§1,l}i'Ii€id 'E0 :{7};?,,20{Z§;2, u 2:,9§20@2, '26a9.2€302 and 11}i%3;1$ft:¢ij§.'.'_10"i:1 3:1:
which date the fad gnent eaifxsgtaE36j3,a*Q;"1x:%1i;:':_C§<;§"¥f3jg? {he "f'1'ia} {ff;0ur't.. it is p€F¥;iE}§f1E t0"'::V%§§e i:;':'~3.35*; £31 hang of the said {$31133 <::f' Eiaariiig; mafia amy appigication befgzfitile fecal} of SW. 1 for <:;*0Ss~ax:aiV13;'E§§_*1;*a;1Ei't:§?;:3;$ $;ubmissi0.n of the iea111ed; Vt§£§§j:§s%{%ViV'_§0;§#: that the £'€&S()I}.83:)§}f3J = not fiver; is the <:0111P3?3,iI1&nt " ":Q <3.ress¥'&:x§émiI:.<:: DW}; ané '€}1e:°ef0ra the V. ':':1a§i€7;: £i':e~SéI'.r;es €<§{W§j:e remanded ta ':Ir1e~Tria} £21303': Kc-3171.::a:>tT' «.s311€§ia:;i:1ed. """--F'G3?'._ {§1?E':§"'fi£3,SGfiS§ afaresaid, the p;{'€S€I1'£ appeal is W §ii:s§1:*.sse:i'.as being davoié 0? marits. 'E'£%1e jtzdgnent and »_£"f'}I'*§v$'1" jGf acquittal passed. by the Appellate Ciourt is C 'L«:;=1:f3rm€d.
Sdl Ifidge Bécm,