C N RAVIKIRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The charge sheet is laid against the petitioner under Section 171H of IPC and 127(a) of Representation of the People Act, 1950 (for short 'the Act').

(2.) The substance of the accusation against the petitioner is that, on 26.04.2013, a Tata Sumo vehicle was found carrying seven small flags containing the photograph of accused No.1 and one flex and two hats bearing election symbol of the petitioner and hence, the case has been registered against the petitioner and accused No.2 under Section 171H of IPC and Section 127(a) of the Act.

(3.) Heard learned counsel for the petitioner and learned Additional State Public Prosecutor appearing for the respondent No.1 State. Respondent No.2 is duly served and unrepresented.