Karnataka High Court
Sri Shekar Bhojanna vs The State Of Karnataka, on 18 August, 2009
Bench: D.V.Shylendra Kumar, Aravind Kumar
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_ 'i"E§§ éffiémmfézigi Tgxam V mRwpz32':&rfig S"FR?is 5% under %&:2 fifiéij sf th.eE€Z\.??;'3'." Am, wirast £1'2§j"§1ég%§&I1fi mfiér ciatafi 3};,G1.2{3G?9, it: sm§e"¢§24%§/mam, an thug file af tfm Karmmim figmllste Trikuna}, apwl, 122$ gm? m:zm§::1g an far a§m3m;:EnI1 &R&¥fl@ ¢§ mdethafsilcwirig -- ' _ T336 §afi1;i,mg;~ i'm5 A Gffifir 1 *3 V 21m,:2<3<;:»9 mm by tim in a*:*a.r¢e.249;m7: "
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2. The mwany g in mg :2§g%;r: b:;1a:§n sf Ymaba Mfiear the vaehicles firm:
Fa2*ié;a1§$:§ to am ms; '69 have hwn The firefight chargm were gxggxum iztwsise :*s.:'s&fi by cm £96.33 deaxm. % an;-gm the mum sf" the auéit mag * ma smgmz and msiimésefi VAT 325% saparateiy in fim fax irzvaim can the " 'i§a§ieV$m};§m rzsf am gawk maa amt flan saws was 32:): in aamraam mm Rm .342} at? am Kym Rum 2993 §hm rgfwraé ':3 as 'tha Rtziwg §. $371 iasua :3!' nntiaa by thug autimxétlfigg rim aaawaaaa Ems fflad a reply A , Z 'Lg 1» 9 .
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-vwv "-vv- -vvIyj7V'v- Iv-uu1rur1ru-- v'n\.)r' \.\JUfl' Vlr l\I-\I\l'll-ii}-\I'\.H HIS)" LUUK3 L'? KAKNA[AKA "I6" rm 3:.@;3.2:>z:»v5: and 2:: $3 aazmzma. £h§f¢i:2 "§e am faiiowizg fiat firm asaessae A J _ ' "3 Wa we zseeilirg Giéf 1 1 V magi we ma sh9wi3igfA"";,?e;ig §:t.;« I gegarzziefy gr: the £:2;2.:ai£';=.9 $ €2z?fe*_ r:?_f{::.t '--:
§@£r§ 1%?' an «5fg:na££r':£f ;§é§::3;«s*:;::r;:VV';!5«:;r % fififi paymatzzf sf EfAT é:; fi:,g is £313: gm: fang" rag' gaze. fr: 9??3£?!' ££§f}{?'§§'§?- aw' mater qgéas :::t__ :§_v駣;£ wad we behaif 5f $26 :;§:?i$%e'r use sfme '1;-'t?:e : €:»*%é_"':;a'éwz;n% 9}" fieigizt the same is' wzdl aim: we 'mg; minfififtsz lggagg gm mg égaier ge maze m 1p@:é"::§§¢'§'2§T.;:=32'.§h€ fieighz and deafer marmfi mg mrzjirmeé firm size mm 'c }, mm mg 3?: fleight charges pmfé $9 flfiisf wzé §£??'§{?§a'€?' Ems 'faaififimpefi? fem fiazgg 9;' fax mi 323 mats?
" fiefam bzvzzgézt $3": rmzé mid? this .:. :1 arm East: at am" Egvei is pmfi y 'i7§:%.%$§ fifififififiiizfl mihfiziéy has {saving EQ the eaxzcizisian €113 €112 > . gaaés are degatshsé fiamihe dspai mzé we hméeé ever :3 the "$22: ms: {:3 $2: ésfisr :2: aim smzsumgr ggfi the risk ;;e'v' "" " """' " "'"""""T.\ f',"""' """"""""""'*"' " IIw-- wvvnv wr nnnnupll-Hm}! -I"!l\.'I¥"I VJJUK I" U7 KRKNAIAKN "'9'" COURY OF H16."
me tax irzmicm with 'aim cimmznezztaw enridenz®%*--.a.:1ci it has aim heié. that firm gcafis are sent zmd $1: agpezflgnt étscfi" haé T' mmfiswmafign and the riak mfg; it wag daiivsrai ax 31¢ piaas' gf £?}£"iT§£§€£§fif. _ was mived at by the scrutiny with mferanm ta' apwflate aiitherity that fiweight chargm cf the apmllant as pwsaig. Eviahiej paajjgahie at each stag: wiéf . j by 5~:;.;r§.'¢zT1°V, aha &$S%$$$ Wfifli in figywilate Tzéburial in tha amnmntiezxs I"a§36& Vvvhgfsm fiutimrtéiy 35 aka zfiae « augaggasg. me mmm: my mmaierm the has an faacm haifi emaxfiimm is mm: 3.2:; itam $2' figpendimsm it £3 gepammiy aham it heié tint appellant: hafi 32$ pzvéam airy &§ entmafi ixizeta 13;; it with t§:a;f.%§wfi'@E1'£:shame fig mtg E
-"spur \--\lI.ll\I I..I'r RMHIVHIHKA HIGH my: cf the 353% psricc. it E3 333:; mtiaeaé iizat the ayliant 21% faijsed ta prmee {Eat they iggtn sapwam mzxtraci far m2d tkm the whiflh and hezzca fireighz; tihs mic prim am :15: vsiasé' am 1 5? buying émler am has the appefiarii Emfi amsergmy the. risk :22' trmmit was the appellant anfi the" the dam: and gxmamg which is $5 wig: ama §m3.§2ac§ _the this rwiainn 312$ hag ¢;:;;:»,;::c:ea% tribmmal gmssig errafi in mist taking mm fiateé gawmgms which §;:a s 3-§a:;§u¢a§¢§em fisswaizzg fiufimrity, wimrain it is E3; €313 yefitémner that fieighi arxi magi fmm flaps: ta ciwiw is: ts be harness by the mntendg fimtfimie has :5 'me aanskuaég as mgafata and fisiimt mnfract, {h} it is aisa mnmzéafl fimt fim fieight paifi by ihas éwier is a {R 2: 1'/m ..n..a- \.I-J5!!!' vr nnnlvnu-\l\I-I HIUH LUUKI U3' KAKNATAKA HIGH COURT OF KARNA?AKI3 HFGH CCU gamma azzzeumz and is rm': {:9 ha ixzciuziefl zeta} taxahia i'L1I'§1G"V6'.£' 35 wzztamyiaaaé under the Rxlifi.
§. in this mnnactisfi tiia E§%-_§_5s:;:'£v1e&'--:;A§:1{;*n5§L_L;'fz£}9T~?,if:4s ' pafitfiaar has reliaezi AND amass sz's*::ar,ze3:s gs 1:',3*'.;?.'VV1::?s,;"--.4E T'4.Il.f:'fE' --c::.§* £2.-12KAT.axa remr'be& in [I '§§a£.8'?f, ts mzztxazfi. that the tn 7 ééciudg the fi-eight clxammi-ff.§'1f2; aver, '?'_,; amgimzs mrzsideratisn is the afflmsnm :: gamma} far 'the petiiéencr ;a'.fi;i. 912$' as fafim-$5"
EV. fimt isgua fig mncernedg all 'Qm '--.}:'!:';r£s& came :3 {km amrzcizzsiazg that Inn: 1-pw I r1u\r-
bean ahie '£3 émamwaia tint tliere ' .$va$ ?ei_ agffiarate and cffzstfirxm: azmztragt fifitfiféfi inta by' the V. with tbs ciwiem ta zimnstxatss that shamas am paifi kg them, Gr: the S 'fwnirary, fizz autiwritm mm mm ta tkw mnciuaicn iicztn of rmrdks 33: aka an the §asia uf fim /\ E § . .. ,__.. .,....yuu« vs av-uuirut-'I.E\.l'-'\ FIIVJFI MKJUKE U!"
::*c:p1y givm by the asaeaasm itseif that the i;;--harg% were rm': ézfxttiuded ix: the 'i:3m§ tamfiia "fhe asaeasaa ihamgh {ham uniform milig 9? warm' us maéeia sf veifimism Emmi fiat frcéaght ahargtsfi _ at 4é§fi'érent _ 2 chmai the same in upofi tha ciigtama af :na%%%;;;mfa@L§£%Am§%@F§.m1giggéama in the varinua mrtzgmf haw paid the fzfiight in sermg of the 121%' slam raigsxi haé mt bevarz zirzciutim in fiha
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aarsnsidafzrrg the «mnmntian with. @ar~ci ta me irmiszzc. 93¢ :'mt fi:'e:§ dA m am' Ea fiwm €113 aaié finéirzg . the Trébmfmi Em aka': iwid that the rlimfi takefi mg gm $5 mszgpamagm amasng . }§fgja;?é1sit ii}: $363.5 Efififiifllfif geads Wfiffi fie-Bmreé is tbs 3? tin 1&1 dméers mid has mime m Kim S éafisciusizrzgz fiat the ammmg autherity ha rightly irmluéfi the fieight
-u---.n-u-nr-uIup- ruwvi \..\JU'!\' \J|" l\.l"'\l5iVl-ll!-|f\.I'3 "CU" LUUKI Ur mmewr, In vim czf the eebmra, We am crf £h:$;"':2;pi1:ien aha: it éaea mi (2311 far £211? §:1tarf€:ra:3::s_§ '_» fisxdirgfi cf ail thfl thme auflmrifiese 1%. :21 m fa: 3.3 22:: dgaaiaxanrsaaa aasassaawa is mxztenfl 2ha£"x:3:f__ fziciuéafi by 'the daalaar Lgapgifiiirug. as; tha sslicr, 1311: as a maizmz um? an heifi mi" the puréhager the mat ef the t;1;g€:éeti:§z1V_§'cr the seaiier, it is ta be nmia~ac§ %zha::a:a;gpa§aza Autfwrity in its arm $3 §e§39wa;»~ _ $3' gm £!&?"§§.?Ti.&S dfiaaamenizs zzhs appeilwzt ax" $26 @5933 Eff and £3 {he 333$ Qf appaat V' - " u gmmgdmgs' mail :23 inzsaiaas zmw aggxgiiang gaze ififlfiifiéfi rairsaé by me éradwg meg fiy gag £2p§&£§a1:?;£ Ea the §:im Qf vaaiw 2:z9de€s cf mafia? agcim am, it is nafiaad mm the appeiimzz fmsfiwaad umjfizm seizing rag in gwped" af ywimss madais tézmzzgfz. mt tag Stw. fr: sfirdw 3? mfinmn fix umfomxifig in ram', flexghf Q?£ mi sfgférezzz rages fmzze figm ififirgeé ifi 2329 fax érsmizaeg §£§ *5' § l H'!-71 I \u\JlJi\l L)!' ERKIVAIAKA 1% ms the éisfitmae afzéze piam afahg same: in vwfmus pwts 6;? £313 sme, deaiem Ezaxzepaid me fieigh:
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:2, in ii»: army saw have mum: 'that in the azmazggrm a?m3.a:~2% WLS Lrm mmaw :::;%%;%:é[i§;i"2'§}A%.F5at3% gm k%: 3, to tha fafifiwirg egest:
préseei fiawd mm she % Centre: am, 195?, mgmbzmmsnz cf tifw aflaéalty imumd by the Hmgeyes; the mzzazmt af fiwmaxufazmfgsrerézifiafégr W §§'--'---«ihe safe priw wzfi same Eixie fimigki mégzne pczri afzsze sale pzim smmmag; mg mg " am: zzezd rm: 3:8 fiezght was £23 be wpwt afthe wabia mmazert * kg: E11 vim mi" this dmisinn 35 the :-am-.6535 Sfigrmam Qemrt and the fxryding sf ail tbs thzw autiwrinies that: the amessee had. fafiaed to prove that tiiere was any infiepmzdczat; mxmaast exztareti infs with the émiem me imié that firm fififighi stilargws wars tour-ryr I-vb =v-1I\v1P'1Ir'IlIJ'- IIl\J"
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itzdapanciarxz sf {has trarxsactien 933$ muiii ha irxsluéiw in the fatal mmbk azzimpigfi and th& same is iiabia ta anetiwr rmman aa fcxurfl 'by fmight: ehagw 'avers n.:::t__ "
actuaisg 'bu': an a thfi ciiatanaa sf the item. the asamaaega fiem local ::i?mtri%mte r._': 4té{;iiTv}»Vfiiiafii"bi;£éVr "wzfia xzeverfimlms was mmummwmmggmam@mwmm@@mm :3. 2«:amé.3*:'E? :3;.$ §:§;b:*:: it is rejaatea. at i:%1¢s%@:;:z3fsfl;mi:3a:i<?;s:1.* _ AA S %g Sdfix %,¢ JUDGE S&@x IUDGE wj&m}