SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner-accused feeling aggrieved by judgment of First Appellate Court on the file of Prl. District and Sessions Judge, Dharwad as shown in the chart below preferred these revision petitions.

(2.) Parties to the revision petitions are referred with their rank as assigned before the trial Court for the sake of convenience.

(3.) These revision petitions are arising out of crime No.813/2011 of Keshwapur police station, Hubballi on the basis of complaint filed by Sri.A.R.Badiger, Assistant Police Commissioner, dtd. 18/11/2011. The accused is common in all these cases for the same offences and recovery of stolen properties are effected on the basis of voluntary statement of accused. Hence, all these revision petitions are taken up together for disposal by this common order.