A S VINAYAKA BHAT Vs. STATE

JUDGEMENT

(1.) All these Criminal Revision petitions are preferred by the petitioners against the order dated 24-2-1990 passed by the Munsiff and J.M.F.C., Sorab, in C.C. Nos. 993/89 to 996/89, 998/89 to 1000/89, 1078/89 to 1084/89 and 887/89, respectively. Since all these petitions involve a common question of law. I have heard them together and I am passing a common order in them.

(2.) I have heard the learned counsel for the petitioner and learned Government Pleader in all these petitions.

(3.) The petitioner was prosecuted for not paying the annual tax of the vehicle for different periods starting from 1-1-74, up to 31-12-1988. After the charges were framed against the petitioner to which he pleaded not guilty, the prosecution examined R.W. 1 and the statement of the petitioner was recorded under Section 313, Cr. P.C. The learned Magistrate convicted the petition for the offences punishable under Section 12(1) of the Karnataka Motor Vehicles Tax Act, 1957 (which will hereinafter be referred to as 'the Act'), and sentenced him to pay a fine of Rs. 100/- or in default to undergo S. I. for one month. It is against the order of conviction passed by the Magistrate in different criminal cases against the petitioner, that these petitions at filed.