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Karnataka High Court

Sri Hanumanthappa vs State Of Karnataka on 20 March, 2012

Author: V.Jagannathan

Bench: V.Jagannathan

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the sriéfugérgersi mahazar being :é:§rz{:é2érI:':as1'pé:*..E:«;.}3'}_L:2;.,iiii. is the pmgecuiiefi €38.86 f€h3;f_V 3:136 i;::é1'g:r&s'a_s:3u'$.§%ésV€;fi:1 in' the accussci being" cgszghi fimount from éihe c§z:1§§a;§::a:i§:' cutsidxe the {)ffi{3€ sf €318 mahazar 833$ sanctiansé; b€fe3"€ fling of the 31;, V < 3, :15: pieading gaiiiyg p§"'SS€CL§)EZEGf§-.8X3/IE1§EE€:'fij C: §7'J§§§E€SS€S and 15 dG€:L:::':€§:i§ ' '=._§V€§%_é':'§E§9'§?§§§C§ a§:§§:'g"':é?§{§E: é?»!§.@.§ 3% fig EL '€336: Eaarnégi __'€:";fat,i" %§::a§$?'gsiE€ 'é/is €02'::;pia§z:3,:€§: gait sappgriigg '£16 p:*::2:é3€€a/1%:1E.z3:*'::*_.::§_3,3€. Mb:/:$€@ $16 €::;::<:§<:5t§:3§3 9:: i336 €'V§§§€fi:'3€ Kai £355 €~3;_%:a£EQ:a; Wivzagsg, ?W,2 azrxéi '$2336 s3'éf§d€fl{3€f {sf :§:%:_ éésxaséigaiifig Gféiaei "ffafi srsssuéi wag 'EEE sggpéfiani ...,:¥§a;$ S€E'i"C§}€}C€:§ is six mazziégs émpfisanmeai 33:3 R;§,§?{}%§"}{I%;"- fins ii: wages: 9% £:ff£3:}{:€ §E3I§iE,§§§3.bE{3 2252662' ,4, $89? {if Pre:?€::§i:3:: 0f{10:':'u§%:i£::: £20: 33$ ifgézzr impfigammezzt azzd RS, éG§S§Q/-- fine in :eSp%%::':

pufiighaéie zmdsr S€c¢13{:)€d')" "{:§_ "--.'?:2%§$':é_:é<§§::'«' ééf €Q:'§::pi§@:1 Act wiih default S$}"i'E'é§V1€:€E_,{Z;§(' fSi:'r, n;c}::.:E:§:§7;~. ' 4, Aggrieveé :3}; {he .§fa:::'€::::;é;:<é §§:§fi'vi_c3ii::>%§" '3:1d 3€::t€n€€ {hfi 3C€ilS€§i has pr€fé, f"f€;_:fi have hsard Sm Sunday? Eéafglsfi and Sri SQ.
Rajenéra 'ahe raspgncieni ~» Lakay;1E:--:hAé;~wM_E 3;E:?;.0_ p€fuse€1'é-Eye ;5€C@:'ds cf this case. 55 $§§ s$_§::2djag*,_ A§.€$é3T.%iV€d Ceafisei far éihé gggeéiaizi reféiirizfig 2:63 :§:&«..:%:%z.i::§e:1€e Sf: recmrsfz a:"g1::3dV 'aha: 1:223 ' «3G:§3g§3.§::a;:i;€A"'Efgafi get <SZ3§}§3GE"§€§ 'S16 gragsczgiisrs ease a:i<§VV'caV::::'é§i:Té§:l:g'? $36 Csmgiaénani :5 :13? ;;:r1a,wa:"s sf f:h€44'é::Qf§§g%:§.3 sf {ha wmpiaim: gnd §Q€fS :33? spsaéé abaui " a:*;jj.--:_ iiézzzafid bsmg mafia '$3; the &::{:ug€é. 'SE36 "gftéézjfpiaéiiazgzé 339:: 32:3: say in £1315; §vi§;€:'s¢€ 5&3?

' " '"a{:€::$ed; d§:§}aL:1d€c§ bribe &§:'}C}U:1"€[ 53:: 2'}7,§.§9§%*;%, Efxfizai §'€E'E":£3Li:"}$ $33 {E16 %E'i?§:t§€fiC€ é:}§S§'1Eé§$1¥" wimggg - Pi?'s§,2. E%:£$ 2 g§:';@<¥"'yfl/Y ./XJ NS.

axfifiéfica :3 :21 qzzizis mzairasi: wiih 'size e22':_§;§é2:3.£:»§' é.:%§~§:%*:A:~:

Qgmpiainant zzsiih ?€g3.:'§ is :h§:.::¥:a:1::€§f 9f §:'§:"--:;;€' é;::i_§,§:1'::f£ V' beirzg §£:"1S$€fi 0:1 is the ascugedfig '§'§5§$'~ é§::;g:32:§':1:a¢é1§f"'Sé.§t§. ihai he gave 3. £91353' 1:9; $216 gacizgaé, TV>/Qhsreas'; t:'":€ ', $§:ad:::~'s.a.? wiiness» says that tfiéiigiszigpiaizéaii£ i<3§%; £11; the money frcm his §3£3C§i§':3..:E§€V' .»'€£i'.i1:¥l€ 'éécéiysed, whe receixzefi it in the ieft ihi3§:i"€$:§%;':sferrec} ii is the fight hand _'{s»;-3ff:§'§7e "Q5 paiii psckeig T%1eref3re,;:1é%;«.__$§;*id§;*14::_:<%:V--.§i"~i:1{1€4' s31_'aé_:>w* wiiness csuid 3:291; have begn "~:.1§:'*i::a"V::§:__z.:1p§j;s:*2 éiriai €01.11'? :8 base the sazzviizfgéazgs A}I;E§e-«Vfiiia$:'«V§ef$1::+::é referred 1:9 by ishe ieazizéé sCO'i1I"1S£"33 {sf that the trap mahazar was 31:31: ;z:%:*:=:§a?:3 sp $£ ézrhiah is agar Sidéarziha 3337 921$:
aiéé {;1::9i:5:sEé§:«&_f::}2ss §§f§6€: $1" 3:3 aeguseéa @1116 whggsa 1153.3? j:;%j§'{;%;i3f.;-.:'5'§'i*:%:*$f$:*€, figs imp mahazaz" Saié is havs bégzazz {fig §,.{}§{3§:?"%i§{'§"§'13, %ff§€§ 323% fiailnfii be V géasfiié' Qffidfiiléé.
£3 fsar as {:33 '%.3%§'$Z'§§ is Qensemfié, {lag Eeamsd 3623:2332 z*$f$:* is '$23 §'i!§§$§"ii€3€ 2:25 ?§Zi?.'?', Q23 ifizfsgizigaiizzg #5_ €}f§{:€ bgizzzrgfiif {ca géoziéériii {hat E3353 i§vesiiga,iiQg €;}*ff§i<:§Vé},:i aémiitsd that'; from hés inxrsgiigaiiga, ha 'Q;?fa;:$~--.V§'E!;Z'3£{1V'£i%Q§.€,' ii-if 9' maka Gut any waréi bfiéng Caffééfi _3 :;«?:
and Emzegtigating Offécsr 31.33 d:é:i 1é<;::': X73323.-§:'. QQS "£::>':;§ha':= E3 {E6 ngiure af work '£328 xxfaS";>Va'F§I5§:*rI€i;"gflV Eva: the file was 335% th,e aéV§fus€d as eviéencefi fmm tbs :;:zf gfifhfi has Stafiifiti #313: the fii€8:..'.a/€;1"§. of the accused 9:16 Qopagié Agsistam. In the fats Qf~"f€:$i}?_"?(i; mere regovay 0? thé ariiefiifgt "is net gufféciené fie award C€$>i':¥§C1:§Ci§'%.* V E'afé';<{ J regard {Q 'ihe 8.E}';{}§l§3§ is :':{;::;:§é:::,6{§.? étirgéfe fig Vvariaaca in thfi §1"{)S€€3T:}CfiG1"E V' €::::'E£%§:'::%¢§ _§i;.,_3.s 2:52:93: as éha $%;aé:3w ?'§if3€SS gays ma: §E*ié_Vfié':%%;1;.,V__%%§;*é RSSEQG/» éefiemigaiéazz nugiéering 25}? *a£%;:%*€£:is} 'v:E1€ {E8§€EE§18.i§}8;E:§ sayg that he hag gézisg H ,f-- which were fif ihfi fieaaménaiisn <2? R3? 28%!» '._2.§a,:"::i::E{sg§$;'»g "§'h$:'€€<}:"e$ svfia :33': 'ibis asgessé aégis ih€E"§ :10 gozzsisism, €'%.73§d€§'§£€ §J§:::L€.?€§ by 1:336 gzgggcuiiea, £8 52293:? $1535 trial {$93.}? <>u§g%3:i {Q éégsve §.»:i'a:€:'; 33:6 E:::€::ef§§ 9?
-7_ fioazbé. {Q {:23 8:CC§i%€€§ by asquiiéifig' him; in §:--:§':;p"{;4:ffi§'..§{ $216 aferégaié submiggien, £"€§8;§?iC€' £3 p§:::{§:»3d..,:j':iL:' 4_ decisions E"€§G§"§€§ in 298'? {§Z%':':'pp}i NANJLENQIAH vs, STATE (D5131:1'--Aé,@zv:i:k::%S*rRA'1'i§.¥);._ 29:0 {3} KCCR E851 :s1:é;1¢%:"~¢ A533 .§<;%R§£;%'E?Ai{;§; 3;: {}Q?ALz§KRISE~§'i%EAE{:" 3; 0Rs';';; %Afs;;:;s§':>m2% '{1}' K {"§CR 4:4 {R.Ev;iALm Vs. STA'E'E $34
7. 0:1 thgv ..;:%f:ié._€§ CGuIf}Si':§ Sr:
Rajendra --~ Lokayuktha sappe§'i€'é§' 9:?' Cam': arm': argued ihai Witziegs Caimpiai with $316 ;€:zide:i;::*§" 3:5 "'E§§3Ves':igai:::1g Gfficsr anzi ths «...Ae:<p'§_éna%:§efiA@f th'e""2s;i::'4{:us€d was 'zaiaan E1836 'by '$336 iizéai %_'€ié:;:j_;;%'§:. §:§§» 3$_ 'gash the c0z3v§c¥:i§§ is jziat and grspsr» '§hz;=:_ €V%{i?::L%c;.s3'Tef éhs siaéew W§§;fi€SS £2: paréésaiar was 7-'~___V'~».<§€§%:*:z*'ée;7§__Zia aieiag afigiéiz iihaé :3? 53316 evidszxwé 82" $316 "* '§::*a2*€é::§ga§§ng €3§§::€:: E: is 3§S@ azgzzsé 'fiéai 32 {he .,,:7«;.%;é;:sm@:i§ sf $336 ascagaé, €328 assussd cisffi 23:3? £03138 1;;

wiih 22:21; iepecifiii ds3f€z:e::5 @513}/"§IE§»3 €§£C€_§'{ §§€§E}?"§§"§§§ {ha %:§"~.z ,,\\.w'''""

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-8, yrasacmiisxz aagé. Eva: wiéh regard fig :'%j:e ' eancerrzeé, 82% 3.C£Tf:1}S€£:i has 31:3': »;sV:»2_:~s:ad_-- ii: h2i§4s'"' siaiamsnt. 'i'E1eref<:::*e3 the j2:<:1gei§3*1e:j';tT ihé requérgs EZQ izzterferencs.

8. Havizgg thus h§g:'é t1':V{i:_..g':~§9:;A3;vE»:3:1':i;<;fsi§..:91" sides», whether 1:118 ezfidensé ta hays iead t9 the c3nci;:g§§n_ 'has prayed its 1138,88 bajmzgé _ »'

9. ffiziis éifiziégace 92:: }i'€C§I'€i anfi ihe firgi Wziizaess fer ihe §:'ese€1:ti0%;V; i'iS,I}}€§?;._ ézémgiainazzt, sxaminsd as Filéiifi. V' zfgéfifiagsg ?a$ha has fiat szgpgriefi the §§;::Q$fis':§:§§§;*é' ~i:_2£ ;:.é£ azsé he was 'irsaiséii hastiizea fig £2323 £363: 3:337 figmané figiag mafia by $16 ai:Qa$s§§' $€€{§:°1§.§}?", ha @333 :16: gay fiaai '$133? 15333 5:

izaaés by iéza §£§:¥.}.$€:i:§ 32:: 35,5, '§.§%§. 331% thizé V% .._9:$§€£: is t§';a.:: gxéspi sajgézzg iha': 21% gave 3 »::$:2.%'e:° is £335 aceziged gzsar 3, hgztgi 231$ 3.2.39 $322353 fif having '£:E13%§€§':
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say: the %1'}Z§'LZ§fE§ ffésrzz Eiis §§C§§€E§ 223$ §'1a:;<:§indg§__:4'é;V» 51:} the accused, {ha ears: 3}} aviderzce Q5 ?'v"4f?i31 came 3:9 £215 §rG$acui:o:1 itasetf" "Evie has T$:;:;=*<jifi£::a;1vL'i;;: dariied {ha suggestéen pm: 1:9 :53 that ihé accuseé fiemafidag-«..¢jV:h€ §I'iT:}i?: "2;1"i'i--fi>'i:;::i:' and' pursuazfi thsre is tbs cQ:np§a%§fivanE.._Vgave ""{1*--::eH gfnsuné is '£323 accused.
EQ. Thai 3180 stated in ihe cmss "{}§§:1;:e3 thai ihe Lokayuktha §Q£:Z<:€ :,_m€z<}§ ihzéfis "iaké Gui the Currezrnty note {mm *5:h;é= 'i£§§;:."é$;fier2a*ards; hand Wash af Q16 aescjegzsisai 'varaS'~€gE:€:":. "Thus? tha prosesuiéefi Casa sisffera 'A aVé€?§é::::: '§1§W it: 'széazaz {If the aierssaifi eviésnge Sf €338 .. ?<':::g::*:;;";;§,,;2:;;:-:j:5';:'§:;.V A}: E. §'£*'£?' is 'she shaéggw i?i§§{'§E€~SS zzpon W§I"i8:'E«:& €x::de:':€:& ' ':'E:.~3.."§;r§3£ éiazsfi piaéteszi :'§a::::%: §'£f§8z§§.C€§ Ei%é}R?§¥"€TV§3§Z 'i.§1§8 ._.:};i::1€$$ éasesg 329%: 13329 Ehfi §:"<:s3scz:1':i<3:3; cases bésauge §f Eack C2? §rusi:wer?;%:%§:€§s. ii is hiss; €'2:§§@"s::& éhat "dis ~10 S.{i{';'dS€€§ d€E:'§a.fi§€'§ this Esribg aL:::_£§%:":::*:..'_' ~ _'at,n;___d _ i:ha:'e&fi€:i*wards, the cempiaimaznt :93}: G:..:%f._%E":s @3.:fir:%€:iCj:._V {miss fmm the shirt packet, 313$ gaxféé j3i':'.f;<>': §;'£':$'a::§é§V:§§€§ ané {hrs acsuaed récéiareii 1:5 in "{h?é3:' i'§"h§ h_i./".';;;§.i_£"§.:3f1{§:':§i§;i%€f1 ".
irarzsffirrad it :0 the Eeft Effie hig isft siéié gasket. Th€'i%f3';s:_f:€:«i%}%:%§::fi%.,_2£%i'€*_<::0Ifif§§a§i§?:an'i gave figs signal $3.18 by the c0:§§Ea:nan:;'~%};£:;:%gée}f, says that he 1"1€V€:£" palicfi or abaut 15116 ihe 8CCuS€€i in tha zxzangiézi .'E'h<~:+ Apsx mug": in the case raperied viii'; Q8?" 2§8 referred fig abave, has A_ §e:;:5::<i §§1af§§:eif'___§>f :'€€6§v:;:':g {hes anzouné ané guttéfig ' §.%'§:§i§"v:}i:?_'g§§%;%:e§ as air: uaaszgai circamsianae, b€CaLéS€ in Fihe 's:é §:iA'T1'sas€ 3330 '$128 acsusaé ig saifi is have resééifeszi {sis amazgnz wifis. his iaft hazédé ar:& izazagfsrregi iéjtig :§':--<:5. régfaé hamf: and 323;: :3", mm big pfiéikfié, 'E'h$ :3? aéétagsé ssgsizfiag 'aha a§'§":{3'§}.:¥."fi; ii": "£'f:":€ i'n:1:'i;a::%: " * ~.::§,%€ 3.338 m<:>;§€ gr 1638 aiéin is $326 af{;:*€m€n"£i«;::§:€é €,'i§"{'f§};3{§ES'i3.:E{:€ E':t'f2E'i'{§{}EE€é {E16 figs}: Caizrt ané é:i'iZ)¥.1§3§§',d s?%'::»~"'"
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mentioneé ii: {Ezra {rap $43 Rip Gf {he {rag} mahazag at the pleas sf rincidszzi 9.339 1183 :', "t{h€ pzosecuttimi case, mazfi pendirzg with éhe accused 2.::":;d -::'e€»:ord? a}.s{: ':':Qi 's'ei;:%gi:d from the accussd. E44, E23: Eig?%'::' Gf:_ ?;§fi:é'Véecisrisfis Eeferrefi EC: by the 3633:4651 ? <:<:>1:;3;~;-:€§ 'f§:" ééae appaiiani, mars f€COV'€E'y" sf this '' a.1j:a"V:'1c;%21?s"*1;:":fI:'%:'»S:';f;i £336 36932365 3:561? will 130$ 'as; S1§ff§§§€Tl§, fie %i§E5jx>:§"§;:':',{;;:'3i3€ has bgen §}"$'%f${§ agaizzsi ms acsugsé §§§"§€S§?€:?i',§ .935 thfi Qfféfisfi ii"; q%,1€$'iZ§S:'1; '§%:§$ Couri: :13 35:5 @$sis%;e3.'§' :"€§Z?C21°'i€§ izt: 2§%E2 {E} KCQR xiii; :'§§s:":*€é is " hag 326$ éhai ii: $226 abgarzcs sf '%:§§,::>":':$€ :3? .. __:§3ma:::§ ané aacépiazacé :35 the amauaé aa $26533 L gfraééficzzéiezgfi mare ::2:::a:%€§%:a::C§5 sf §"fi933€f:y' by 1:323 a_;:;~p€Ea1:1':
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