Karnataka High Court
State By K P Agrahara P S vs T Ravindra @ Kencharavi @ Rowdy Ravi on 12 August, 2011
ERD ME KEES MOM EOE tad? Bee tah a OL ga EO RULE PEG WE) re RRM TR Piller LOWE UP AR SLAT AIG MIGHM COURT OF KARMATAKA HIGH COURT - : : of hee. Court of Fast Track . See off ° : . s OP LPC. set aside the aforesa 4 .. "aexpuittel dated ' i & HIGH COURT OF Ke LAT BAR GALOPE DATED THIS THE iGTe DAY OF AUGUST 2011 i BEFORE JUSTICE A.S.. PACH BETWEEN: State by KP. ; PELUANT. ®y bce P. uM Hees}, Add. SPP AMT: T. Revirvire @ ere charavi @ Rowdy Raw, 30 yeu & af a Thamaye BE SPONDENT are @. of che. Code of Criminal Procexiore, preve that 'this Hon' 'Ohe Court may he pleased to grest leave te ig ara order of acquittal in S, GC. No. 5OG/ 2002 on the file mone) Judge-Ill, gj the 3 sporment/accused for ns » TRA and 306 on the fils of the Court of Fast Trace (Sessions) . Judg i, Bangalore City by allowth Crim Appeal and cornice | genterce hse accused} respondent § for the
offerme with which he has been charged. ee ee ee eee a ee ee ee ee Se ae "they haw: 2 chil "99.03.0001 et about 10.30 A.M. the de pondent for the o! 1 306 of LPC. on a t Faet Track Court 5 appeal The reapondets; who is the accused before the | about S -
imwrried Kuteari (de date of tne incident. Trough the wedlock tted suicide by pourlmg kerosene and setting iver abies, , a Ht A Soom GE SE FEO Ee SEP GE WR E SP RURAL LOLA PEG LURK | UP KAKRMARAIA HIGM COURT ior the epot mahazer~ 2x. PS. : of the witnesses. Afier the om cornpletion ithe filed for the afores mm kppreciation of the evidence on (8 eocused jor tee aforesaid chan L SPP for & The learned Counsel for the respondent ix absent. } or ES Ne HIN IE RESO EF TERAT thd IS Ete ALLL ERP MRA LUE OF KARNATAKA HIGH COUR
8. 'The - prosecution.
. : the statement and Seem the stat ed Kumari. stig int the Hospitel by her sister Kore éd sucoarm it~ Ex.P? ae stated by the de PAY-5 aru] the Police Officer -- PW-8 are! the & a . sein he CHT? 2% ele mew kee we. 8. Loe woe £ " ca e 4 SAUL We, tere is mo other evidenos on the oart , f o thet Police Offeer = Ex. P? atates that it was recorded in be TERRE SANE ARESERE ESSERE MOSSES SNES PME TEAS PUAGY Soh GRE MP IVARINALAIG High COURT OF KARNATAICA HIGH COURT OF KARNATAKA HIGH COUR? of the gecution to etmte that the de cornditian with the burns and be: admitted her m the Hospital. After verithing with Kumari 'the dece LB history, ae te 'nnident of burn inju 7, og & sustained due to above Bures, Ex.DI i the entry The Doctor a gé Wha iff @ But it is relevent to note thet 98 whe recorde fhe atatement "t 3.00 P.M. on that day. Se, on behalf of the progecution, there i no statement recorded by amd PWG in the presence of the Dector ard on the Beye e RAISES EESINES, PURE WME MOP IMARMALARA PG COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR gétbus. doubt arize : whe held.
cuter:
* childrens, Even the neighbours who were e ins 'ay the prosecution have not stated anything about the db ,a % whether the aeec to cruelty mt. The benefit of doubt will have to ga to af eee toe eerie oe ye SEE NEE USERS ESR SRR RTE EEE Se thal Bat RB Ra PRESEN AROS, bei CUR Ge BOAR AAW A REL dS od COURT OF KARNATAKA MiGM COIR st the acquittal, the Appellate. Porder, ever axed unt » case of the mrosecution the accused, 1 am ofthe opitdon that the ap ~ State has not made out any auch grourxis to we re in Ltne-oy