Karnataka High Court
State Of Karnataka By Psi Bagalkot Town ... vs Veeresh Gurubasayya on 15 March, 2011
Bench: Subhash B Adi, N.Ananda
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THE IION'BLE MR.TUSTICE SURL-IASF-I H. 41)1
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2. Second1. that ')U ,,crused no',. I and 2 'ni the above s;nd date. time and plan' in turtlwrtnc c Of VuUI cnnimon intention oluntanh caused hurt to the complainint b3 (Ufl5 of thr'itiu acid on his lice and ned lurh is ned as ;capon of oUt ncc and tht ret) c )mmitted an offer e punihab1c under Section ' ' Sec 4 'if IPC and aithin the C flEfliZciflt(' iii tlj', to' iii . Thirdh. that '.ou at . us' a rnj5 I an1 2 on the ',oe said d.-v. time and p'arr. 'n fiiitherance of cowrno 1 tition 'as d i t tiic C I' ed 'Ii f a'li C ci Af' i'ce r tni't . rsc C • •• '1 • ' j '-flaria: 4 v. j am • ,' c tn f•jVt "tee. t.t g-- .;'t' .9'i In ....,i :'i .ii:' '(37 • 4. •' •. ,j-n iu 't •;r r''
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?1O,000/-. We do not find any reason to interfere with the award of sentence.
JUDGE 3UGE mkc