UDANDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Cr.R.P. No.274/1983 is one under S.397 read with S.401, Cr.P.C, brought by Udandappa Hanamappa Pujari to set aside the proceedings of the Sub-Divisional Magistrate, Bagalkot, in No. Mag SR. 20/82 dt. 29-3-1983.

(2.) Cr.R.P. No.275/1983 is a similar revision petition and under similar circumstances filed by one Yamanappa Asangi to set aside the proceedings of the Sub-Divisional Magistrate, Bagalkot, in No. Mag SR. 6/82-83 dt. 10-3-1983.

(3.) As common questions of law and fact are involved in both these petitions, I propose to dispose of them by a common order.