B G Devaraj vs State Of Karnataka By Azad Nagar Police on 7 December, 2010

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Karnataka High Court

B G Devaraj vs State Of Karnataka By Azad Nagar Police on 7 December, 2010

Bench: K.Sreedhar Rao

1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 77"" DAY OF DECEMBER, 2010

PRESENT:

THE HONBLE MR JUSTICE K. sREEDHA_P{r§AOA:...ji f  _

AND

THE HON'BLE MR. JUSTICE  T

cR1M1NALAPpEAL.§:;a_;:157I.(_jI«* 2oor5"'ts;;VD:'_V_'  3

BETWEEN:

B.G.Devaraj,     'V A
8/0 Gurusidgzls-.p_p_a, I
Aged Major,  ' 

Residj:h"gmVé1t  ' »  _
Davanagere. "  *   ' ~  Appeliant

[By sn. A--.H;'Bhéiga{var:r%gi:1d Sri. A.N.Radhakrishna,
Advocates} " "  '

     .....

sigter o£:'Ké,m:atgka, " By' .Aza'd I\laga'r"P01ice, D'ayanagere.. ' Represgntcci by ' The State Public Prosecutor, V» fiigh Court Buildings, " __Ba_rTga10re. Respondent [By Sri.H.S.Chandra Mouli, spp} 2 This Criminal Appeal is filed Under Section 378 (1) and [3] of Cr.P.C. praying to grant leave to ﬁle an appeal against the Judgment dated 23.08.2005 passed b'"y,the Presiding Officer, Fast Track Court--I, Davana.ger-cg'-..in S.C.l\¥o.22/2004 -- convicting the appellant»ar:cu»se'df;foru the offence Punishable under Sections 20 and sentencing him to undergo R1. for ?p_yc.ar's.A_1'and to _ V pay fine of Rs.50,000/--, 1.1). __to,.undérgo"=S;I."for 6 "

months for the offence punishable under*_Se'ction IPC and further sentencing hirn«'to:__'undei*go years and to pay fine of Rs..5,_000f:_ I';-D. toundergo'; S'.I. V for 1 month for the offence.,__piinishable.Vnnder'"S'ection"

419 Of IPC.

This Appeal hearing on this day, Sreedhar Ran, J., delivered tl;e1'fol1ovv1ing:"--.. ixlrlelnlce. the appeal is closed as abated; ~ 0 Sd/-

JUDGE Sd/»-

JUDGE RS/*

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Karnataka High Court