KASHIMSAB MAHIBOOBSAB GIRAGANVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in these cases are accused Nos.2, 4 and 5 in Crime No.68/2018 of Kolhar Police Station. The said case was registered against petitioners and three others for the offences punishable under Sections 379 IPC and 3(1) and 42 Karnataka Minor Mineral Concession Act, 1994 and 4(1), 4(1)(a) MMDR Act, on the basis of complaint of one Sri Kosayya, Deputy Tahasildar, Kolhar.

(2.) While filing the charge sheet, offences under Sections 3(1) and 42 Karnataka Minor Mineral Concession Act, 1994 and 4(1), 4(1)(a) MMDR Act were dropped and charge sheet was filed only for the offence punishable under Section 379 IPC.

(3.) Case of the prosecution in brief is as follows:-