OBLA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) NOTICE to be issued to Respondent No. 2 is dispensed with.

(2.) HEARD the learned counsel appearing for the petitioners and the learned HCGP appearing for the Respondent No. 1 -State. Perused the records.

(3.) THE records reveal that the police have submitted the charge sheet against the petitioners for the offences punishable under Sections 420 and 120(B) of IPC. It is alleged that one Smt. Hanumakka and others have filed a case in O.S. No. 8311/2006 against one Rajashekar Reddy and others. The plaintiff Nos. 2, 3 and 4 are the petitioners herein and they have produced two genealogical trees before the Civil Court and out of them, one of the Genealogical Tree in the name of Nanjappa @ Ayyappa (Pavathi)) was drafted and prepared by Sri. J. Hariprasad (CW. 4) and Venkatesh Reddy (CW. 2) has signed the said document. In respect of another Genealogical Tree issued, CW. 4 and CW. 2 states that, that has not been issued by them and the same is concocted by the plaintiffs for the purpose of claiming false claim by the defendants. In this regard, the police have investigated the matter and submitted the charge sheet. The charge sheet also contained the report of an expert, which shows that both the Genealogical Trees have been issued by the same competent authority.