P. VASAPPA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner in these petitions is common. He was accused of identical offences in three different cases in the following background.

(2.) THE Appellate Court, in turn, having confirmed the sentence and punishment imposed, the petitioner has preferred these petitions.

(3.) THE learned Government Pleader would however submit that in the absence of the complainant having come forward before this Court through its authorized officer in person and having made such a request or having claimed that the money in question has been refunded in full, though without any interest thereon, it would not be possible to concede with the matter, giving a quietus and this Court acting on the basis of the affidavit filed through the petitioner, may not be accepted.