Karnataka High Court
Smt Ranjitha P Rajanal vs Sri K K Shekar on 4 January, 2012
Author: V.Jagannathan
Bench: V.Jagannathan
(J This petiti:::»:3 {i€3I1'iiI1§; on far hezmetzg £31125; ?;;h<:5 ' <::e:>:,::'i, made the foiiewiitg : V Q R D E This Crimiriai Revisieifz _?eteit£:>s::é$ b§r_%f§_:e "2?:{?<:::7:.$e<fi, who Suffered eonxrietion in munder Section }38 of the at ihe hands of {he trial .--i£§;fi:}:;ef;fvbp__é:ppeiIa€e cteurt dismissed érmlfirming the t:*ia1eour':'§3 &.?e:*d_iet;"--~ . .'
2. The_ eeiVS'e.*vVQfA3":he«fegpargdenbeempiainante is that, '{h€ pef/i:§<5:zMe:*' him fer hand loan 0?
Rs.?§,--GQ®,5 a:1'<i~ene aeeek after the requesi. he gave '*R$;"}'"' {he pei;§i:(>§:efr and éesued a =.eé¥;e<V;:4:efi":-;(f5;%:* %',§:§.;~~?53eee;w on 2e,12e:2,ee?e The saifi e§ée.g23,e,V..:_>C:j:s; p1*eser1:astée:2§ W38 :'e%;:;r:1ed eziih the V'-».e:ide§§~se:%';e:':%: "%ns::ffi:::ie1'e:i 51:11:13? 2% :::>%;éee V9213 if?-,éE;'a}§':{§ 'é71*:~e pe':::':§<:me:" by the {7{}f'§E§§é1iFi£§§'1i', zmd 2:23"; ggeiéizig me ' :*:;>§§§3 é/he e€i)z::§§a;:::2:::€ zzpgsraéeiatizeé é/he 'iirfissé :::<>:,::'§ £,E;§E§€i(' \?v'hOS€ préssenéée m<)n€%y W213 ssaid to hezve E_t--%::>ri"*':§;\s:>' the acctused. The {7£iS€3 of the; petii§:{>b11e1* E-:é:*4:*ézi'_*:stéL:1v<i§$ 0:1 23, si:r<>:1§_geVr f::<;:i§r1g b€caL:$<:, €%2<:<7€;§;:i;. iI§€f_1'}'?Z§(§£"iif§§i"=.' fiiiisfé Elélflléié crf 'iZh€ persons, {E39 ;i%';:':1::p};éiv§121;E.E, :1_:3't< examine ihem to say that hefiagi $311311' <:«:%1jf;.21i:f§ &§I}<)uI1§ f'r(:>:tn éhe éxvc} §s:rs<>nS"--%i1.A<:£§f;:E§.:*;i(§'g::i¥;'a:1C€ kmn its the é1C€u.S€d. _ . V .
21. In tiié "_r.és'u'?L__, V "'p§i;?_ii'o:r:,.is .9.HO'iV€d and the judg"m::1i'iTs«.TA<:>f- !:I:iE~:fi.; '€OU§fTS bé'1'<3w"' Siami sat aside. The amszxxiéfi iii £'i€pé:€::_. ;i'f_é;:1_jg}; made by the petitioner shall 136 r:3fi1nd?e€3_VA9{i: " g ' ..... .. "