Karnataka High Court
State Of Karnataka vs Suresh Bhatia S/O M M Bhatia on 11 December, 2008
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
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sufiasfl Bmim' ' .....
ram rm 4495»?-5 ]% . 4, HO. 4-5 * PA1;&.{:;Ef"RflA.E# mxfimmm-3 BHEITA " $30 M M BHKITA 31 YEARS " Rm rm 4455:?-3 k% X §mHmm*r4,1m45 PALACE READ BAK --1 mfigws} (By Sri. c R RAGHAVENIZBRA mum', mm:Am3 0Lx:~"
C.RL.A. man u;s.s?3{1)as (3; CiR»P'.C 12?. FQR Tim s'rA'ri: mama 'THAT §ea:m'BLE czoum' MAY BE 91.333123 my .;F"iLE"x AH APPEAL .-mama'? T3913 13.11.2002 PASSED 3'! "rim 111 fim:>L,.3.J., '&;Ls2?"r';;. mms, mnmmm cmm sm,.c.<.:.2~:a.":. ;I.'~=;v;:z:::»;.*x:x»%,%%% ACQUYHTHG THE RESPQRI}E-HTS¥ACflU;*3EE) ' opmnca mu; 3, 3:1] {x}°QF» .s,-.c,;s.*I§. (P'.fi.A.} ACT. 1989.
ms mmmaig' as ma rmamm» '$1413 my, 'fi;~E',"'CQE}E?--'.fi'VD;ELBZEREQ T}-IE mm:.ewmr:::%i% % Th1a appaa 2: the juament 01' acquittal special as ga..11§,I2mr_3 S-afisfimris am Sggsmiai
2.""Ex;.1%;i §the mmpiam datad 25-.12,19% gmn in this msmplaixlt, it is flaw that an tm amusafi abusw PW]. in fltlrzy ianguage 355%} ~a?£2~£2 flflajd 9:";"i ""53. i'3?e:3C3'J ?~»Ut~g 'L313; 93¢;%,<9, Lézfiefpéym £53: dsgg,' COURT OF KARNAYAKA HIGH COURT-QF KARNATAKA HIGH COURT os KARNATAKA RIG!-§ COURT OF KARNATAKA RIG!-3 COURT OF KARNATAKA Hie-H COUI O4/'JV
5. Admitttedly the ixxcidani had 22.12.1993. PW]. was ' ' ' ' police on _ O regs' tamd the case agam Om 2&6_.ié.199a.V' Though dseiay is not wmson af praaaoutioxa, age the facta and éalay 'nix éisa £3 r%%tming the 1 rm axplanafiwrn fiat rm may.' any mtplaxaatiszzn far the figifelay, has rightiy jawed a dav;i:bt.v§§n £153.13 vemizm at' the. pruaamutiotn In..tf§¢':;ca::np}sum' I: Ex.P.1, it *3 ataimi that
-- 3 to 4 ::t&;* pemuzam caw 11% the Iazfi of 'F'§§2§1"a::{.--22.12.1998 am abuanati him in why Language m his mafia. 'What: are the cthm' 3~4 peamznna " aommpaniesd the accused an the: data cf irsciclent is ' mt apecrfmda Even an mmtmmn ofim rm failed 'tn LUUKI Ur KAKNAIAKA HIGH COIJRAIA OF KARNATAKA HIGH COURT OF KARNATAKA i-HQ-I (SOUR? OF KARNATAKA HIGH COURT OF KAINATAKA I-HG!-i COUI leek "mica: this asmt at' the manta. In tkm mama sf J"
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esrfiwws, bafnre fl'1€5 Seaman .Judg¢._. it far neg:
wha are the 3-4» ymnmrm who "
Rat. mmtistm" the mmm af gm Pm or by the is Lapac.
The smian Judge ma rightly mtmafiwd ua.j§ éauht:'Ai1éfi§:: vezraien at' the tlmt whm the langmc. WM, Mtmiraju. All mme eye witxmaw am mt H mm. mm mm sen his evidence dc: mt ' w§fi.ag.agfa§wsrdwizh@araasum prmeawafothwéye # mm; it is nntziczed that in ttm wrmplaint F % [_ ;e;x.P;;;aiia mt stated with rmard is tlm gvrmanm at" the uuulci Ur nalcmnlmxa rm.-an LUUKIA ,!U,_lf RRKNAIARR mun Luuxl Ur KAKNAIAKA filfii-I COURT OF KARNATAKA RIG!-I COURT OF KARNATAKA HIGH COUR' ' ' PW-4.. '}"1'na' %nc2a;ns?a:tenc_§; in the mmzce 91' W1, W4 am 323,1, wifl gs as rm wet gr H"
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ms matter. The Smsinm Judge has 5 "
'(km version sf wmecutriam
3. It has came cm 15W} land in survey no.3-4:2 ag;n%%;.%=&a&'%~;:*11age% .%k% Pm mum admm aispuge penaum 'bemuaen him if1vVv.C'?;..g'§}..'«f2621f'§3.S beam the civil an M31.
Ftzrtfm" mt: that prim' to the:
dam csf to the sfice cf aflliflflii and civiz suit, imlmg' ' which '13:: the aczsuaed for tiw affenaes Hestltxim is alicitcci in the cream amcalzmu mawpt asumestirzg that & is tha aoczwad. Having rwrd ta zzivii . the 3 a amiaua drmbt arim with the vemim: af' the gxmaaamzhiefi Ehat tbs "a¢;:c:VV.Vv'1"3ed album PW}. £351 filfltxgr muage. 'ram is yet ar1otham' cfiaummm ta dis-befimm the amrsic:-n ef Wu... ur mmmam ruur: c.uux_:.o_:= KARNATAKA men coum or KARNATAKA mcucounr or mamrnm men COURT OF KARNATAKA HIGHCOHE prosac:1.fi::'s1:;..
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