SHARANAPPA Vs. STATE OF KARNATAKA (SC)

JUDGEMENT

(1.) These appeals by special leave are directed against the judgment and final order dated 19.08.2008 and 26.08.2008 passed by the High Court of Karnataka Circuit Bench, Gulbarga in Criminal Revision Petition No. 2440 of 2006, whereby the High Court dismissed the Criminal Revision Petition filed by the appellant herein.

(2.) Brief history of the case, in a nutshell, is that, under the Government of India's scheme Jawahar Rojgar Yojana, certain modalities and guidelines were issued by the State of Karnataka by Circular dated 23rd June, 1990 for the effective implementation of Million Wells Scheme. One Smt. Devamma (Accused No.1) filed an application in the year 1992 under the scheme for sanction of loan to dig a well in Survey No. 128/C at Village Mutangi measuring 3 acres 25 guntas stated to be owned by her.

(3.) On 1.4.1992, the Chief Secretary, Zila Parishad, Bidar, after considering the feasibility report entered into an agreement with Accused No.1 who agreed to dig an open well, as per the Million Well Scheme and sanctioned the loan amount. It appears that later on the said Devamma (Accused No. 1) sold the said land to one Devendrappa (complainant) by suppressing the fact of availing the loan facility under the Millions Wells Scheme.