Karnataka High Court
Pujappa Maddeppa Hirekurubar vs State Of Karnataka on 6 November, 2008
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
cmam cw MMAVMA mam mum W KARNATAKA r-ma cow Wwwma we m.£%:mn'&r'&I&:9"'\E\.P%. nswn '&[email protected]!..¥i"£';i,_.I1.,,§'g~« fiflflmngflfifi H"-37$" II Q? IN THE HIGH coum OF KA$2!§4§'.§;¥*J€§»ii'§2i%i*:
CIRCUIT DATED mxs THE 5"' my Nov5 M9E§'ALj%2Qoe%%% 355025 A THE HUMBLE fJ\iA~?\~..._.'§*J_3";iTfiIC;V'._":*A MQH}ii~4 snammneouwuz CRIMINA;.Af'.?§AL :sa o.49é272er§:is% .. % BETWEEN:
1, Pujappa Maddeppa--- 7;' Himkurubar _ . .
S/0 Madcppa HAiIek_111*ubarj' _ " Age: 31 years ' % "
Maddcappa ;5an.gap;;a S/vQ"Jangap1;ia _____ H » Ag't:_6i'ycars V V Madcppa 56 ' -R/0 Cfiaréiiakavam Village '1'aiu_}(, Dhaxwad District. ..Appe11ants F' * 1 (i3.éy$x~1 Mahmajmu fer (Z'..H.Jadhav, Advs.,} A-w[= SVta.&,-. of Karnataka By Sindagi Police Station -3-
2. All the witnesses, including of the eeeeesed, turned hostile. They did demand of dowry by l:i1ev'J2ieCuse(i' about payment ofclQw_1'y ~ Court acquitted the aeegieed for "t;fie eeefioes.
3. Durirlg" ::}"1e.eo_u}%fs}.e é)£'i:1ires_t:1gatjor1 an amount of Rs.3,00C¥/ '2» 'weighing about three tolcgs" under the panchanaxna iappeal, the acquitted accused 1"-have »fZ§£'-eve._:fe3,easi11g the said articles which are w....w *3./'I mmmmm miwm m.uJu:ifI.A";.§.:w- mmmmm mm cuum U?-" mmAmm me:-E flew? W mmamm Hifiiwi cmzm we MWATAM HWM emu seized froln them of investigation.
Anei~aenavee-- 1eee;e, eeee "learned Additional SPF submite' - '~4éep§;§§:lian£s couid have filed an
31.:-fifieauen ' eedder» Section 452 of er.§>.(:. praying for _~'r'e1ee;si:jg"»the axétefies "before the Court below itself. the ieazmed Additional 3?? is justified in said submi_ssion, the appeai cannot. be Eiiemissed on technicaiities. 'This appeak itself Caz} be