Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Karnataka High Court

P B Jayaprakash Rai S/O P.B. Rai vs Sanmson Tevence S/O V S Paul on 15 December, 2011

Author: Subhash B.Adi

Bench: Subhash B.Adi

EN 'FHE; EEZGH CGURT OF .EiARNEi'11%KA AT BAEQGALGRE {}A'£'E{} firms mg 15% my GE' BECEMBER 20:1 EEFGRE _ mg :~:@m3LE EVfi2.JE}$'f'Z€E SEEEEHASH mzzgg V CRIMIEEALAPPEAL N0.86 8 gees " " fT~ 'V V. aamvamz I A 1' .

P.B.Jayap'rak,a§3h R211 SXG P.B-Ra§, aged 5% yeaxs Gpp fie Giriga Clinic E-iiain Raad, Darfie «.

Puttmr", D.K.»5:m; 202. ' , . f " APPELLANT {B}; SrigSiS.Sr§pa:h}n fidxez} ms:

E, Samgazi Té}v'€'n:5£». V. "
SXQ VW,vS._Pas;:E._ " " --. Ageé $6 yeaarss} _ {a} §:¥;0u«s€ ER?-$3, §_8'§i:s;}{'u,I?;afl§iK,xr2z}? E_«a}r*Gu1:,, F' C1§*:}s;9,V Eiebbai isiysbyfi ?~ Oi}§"

' " zfigddregé during '§'z*ia§ " ._ ":10; :<::3.3@;._._w Mair; R9216 " _ "ZQ1"? €i:fz:r:«:s, Vi;§a3ia.n21gam Em' Siagfi A "5779 Q6}.

'~{{:} §%:ee3i%::%é3::{>e f*«.}'9.,33§§ .. Eéanganzflzhas 22 E3, Ea:-Eaizz Raaé AA { 'éijazgrazaaggzaraz ' gfiégygere - 527$ 98$ ' Shep €§'{:}I Reaé; Egigaie, 7 E5? Mai}: Raed Vijafzanagam, Mysore M5370 G81' 14$ PW~«Z is the complainant and PW~5 is his '2viE'e. PW~I and PW15 bath admit €;ha%.; {hares was Vanus Rubber firm in which PW'~5 was a §>a;':r1e'r. ?W~5 has not di.s;j%:$§£:z§;T*~:he Sigrzaiurs on Eixsfifi and 3'77'. E31396 and ira'nsaei;i0r1 b€'ws:€€z1 the amused and {E16 V6:;'1u§...:R:;bb€:*§. * 3130 reflecis {hat cfirtain Cheques, 'v§=?§:iCh..x§5%:ré:,g.iVe:: °L:f} ""-L'a§"_'&1=;.;*;V,:5 Rubbers, which were résturned by t.I"i7'e_?31.£=.2f:L:., --,'§"1'.'%,'::'x;'?v §fI>€€:§'"1 :'c:«_ » ;°€Eu.r"n€é {:0 {ha accused; 9;?' amaunip Compiaizzani. has any Qifger €.:'3;:r:.sa<::1';i0.n sxcézpt Vihe 'find :1': is his case mat, 1'16 hadf ihfié. ;2::';3;.-;§z:.fi'*§A::%1!§§.V'2:. zf.%iremez1t: Eenefit, It has C0316 « KSFC had saized the Vanna R;'s';:'E':'$'§EiVs';=g,.rs',. }£v?31'f::;a:r:fi'.i}ié:;§: was o'uistané.ing Eean; of ?8%€'}0?$8 G:s«'«»: §,---2iE3..e§"e was a saiaus prebéem in regpeci 0? V€"r;.u:§'; Ru?3b€--rs!;*~*i'n the nsrmai arseursa there wouié " '~ §'i&l"9;'é'._':§b'{3€};1_.VS§33jI}.€3 @f§€}i"§;=----';--3-" 21$ gut"; the said firm.

"§<;é%;:zr:k siiaiérguenig, which is pmduced by ihfi C:@zzzg::_§fa§§;an%_é2;é: *:?:~;.E32G, ghaizws 'aha: he haci eirreéiieé the ammmi 35%.} §';"?§!~"?',5§ §;a§$e 0:": 2'Z5'I8.2G€}25 E10: ?'€:':,--"ea: 9:'; ihfit ':f6§"'jJ aazms V' {he Eafifi £iEE":§}£i§Z§.' E335 bsjéizl E%?§€§E§F&E%'§. "F316 'baigii. siafi;em<3z1t daes £10: Shaw the baklncze G5 ?2,§0.0G@/~ at any flftime. it is {:01 the case of the eompiaifiani that he had