GEETHA V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners- accused No.16 and 6 challenging the order passed by the Civil Judge and JMFC, Kushalnagar, in C.C.No.1038/2011 dated 19.11.2018.

(2.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader for respondent-State.

(3.) The gist of the complaint is that one Smt.P.Padmavathy filed the complaint alleging that on 3.7.2009 'Karunya Charitable and Medical Services Trust' was got registered and nearly about 10 trustees were in existence. The Trust was formed to give free medical checkup and distribution of cow, sheep, sewing machine, candles etc. and an amount of Rs.3,86,54,229/- was collected by the said trust from the members of the society. Apart from that the said trust has also collected huge money and nearly about 900 members were given the facilities and for remaining members of the society no such facilities have been given as assured and when they question the trustees there were no funds in the trust and the said trustees have mis-utilized the funds by cheating the members and as such they requested to take action against the accused persons.