Karnataka High Court
Sri Jerome Menezes vs State Of Karnataka on 30 June, 2011
Author: V.Jagannathan
Bench: V.Jagannathan
[OE BIE LOOT Li OCD CDEC E HIGH COURT OF | A AT BANGALORE THE 30% DAY OF JUNE 2011--- : 1. SriJero Menezes, S/o Paul M si J Woronhe, arohall Noronha, GUKT UP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIG os P HIGH COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ¢ ede . RESPONDENT
HCGP} i undar Section.397 & 401 of wed by the AddL.Civil J :, Karkala, itt C.C.No.743/2 ment ani! order da 00% sions Judge; Udugi in CrLA.No.35/ : CrL SP, coming 'on for | , the Court made the follow! 23s therefore will no used! Roe.3.& 4 under 326 of D TMEMEIRT MAEMAIRINAAT ABA THES GOUT OP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH PEGE GWE WP RMAKMALARA RIG GUURE UP RAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ion made is that, the inckient account of accusad N a2
- 7 Nos. 3 4 only and the x PMEMN ENG MARINATE AIGA THIS UME WE RAKNAIARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIG eee ete record, it is eetablished thist aswaulted by all the question would be whether the off _ # m 326 of iPC , 3 & 4if not a im hie (itu 1 326 of IPC do F KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH © O FP RARNATAICA RIG GOURT oO Sse 41GH to 324 of IPC. Howev d Nos. 1 & 2 dos ved to PW-1 ¢ to the weapons -
asons, insofar as accuse Nos.3 & 4 d, instead of Section 326 of IPC, comvictad under Section 324 of IPC. As DMEM ME ONSITE PITT GUI E WP RMAKRNAIAKRA HIGH COUKT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIG Sri. ee trial court pr -
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