CHANNABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these two petitions common question of law arises and hence they are being disposed of by a common order.

(2.) CrRP. 243 of 1978 arises out of the order d. 20-6-1978 passed by the JMFC, Koppal, in CC.184 of 1978 and CrRP.244 of 1978 ariaes out of the order d/ 20-6-1978 passed by the JMFC, Koppal, in CC.185 of 1978.

(3.) In CC.184 of 1978 the Regionol Transport Officer, Raichur, alleged that the petitioner had committed an offence punishable under Sce. 12(1) of the Karnataka Motor Vehicles Taxation Act, 1957 (hereinafter referred to as the 'Act') as he had as a registered owner or otherwise in possession or control of the motor vehicle bearing registration No.MYR 4566 (lorry) without paying tax as per the provisions of the Act for the quarter ending on 30-6-76. In CC.185 of 1978 the RTO, Raichur, complained that the petitioner had committed an offence punishable under Sec. 12(1) of the Act as he had, a a registered owner or otherwise in possession or control of the same vehicle without paving tax as per the provision of the Act for the quarter ending on 30-9-1976.