JANARDHANA SHANTARAM BURGE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three revision petitions arise out of the judgment rendered in C.C.Nos.230, 231 and 232 of 2010 on the file of the JMFC-H, Hubballi. The revision petitioner 5 is common in all the three petitions. The records would disclose that the revision petitioner created forged documents with reference to land 5 bearing Sy.No. 156 of Kiresur village of Hubballi Taluk, which is measuring to an extent of 1 acre 28 guntas. Admittedly, the said land belongs to one Ramachandrappa Mallappa Pattar. However, the revision petitioner whose name is Janardhan S. Burge created documents to show as if he is the owner in possession and enjoyment of the aforesaid land and by misusing the forged documents, he stood as surety for the accused in several criminal cases and assisted them to getaway from the clutches of the Court with the bail orders secured with the help of these forged documents.

(2.) The said act of the revision petitioner has come to light when the surety was sought to be invoked in C.C.No.2295/2007 on the file of the JMFC-I, Hubballi, which is in crime No. 147/2007. On an investigation, it was found that the petitioner herein has stood as surety for two accused in the said proceeding and he has also stood as surety to the accused in other two proceedings by utilizing the same set of forged and concocted documents with reference to land bearing Sy.No.156 belonging to one Ramachandrappa M. Pattar.

(3.) Hence, on investigation, three proceedings were launched against him which are registered in C. C. Nos.230,231 and 232 of 2010, wherein the offence committed by the accused for the offence punishable under Sections 419 and 420 of Penal Code was upheld and he was sentenced to undergo simple imprisonment for a period of three years for the offence punishable under Sec. 420 of Penal Code and also to pay a fine of Rs. 10,000.00 and in default of payment of fine to undergo simple imprisonment for a period of three months. With reference to offence punishable under Sec. 419 of IPC, he was sentenced to undergo simple imprisonment for a period of one year and it was ordered that both the sentence to run concurrently.