SV BHIMA BHATTA Vs. STATE OF KARNATAKA

LAWS(SC)-1996-1-37

SUPREME COURT OF INDIA

Decided on January 18,1996

SV BHIMA BHATTA Appellant

VERSUS

STATE OF KARNATAKA Respondents

- (1.) Special Leave Petition (Civil) No. 20571/93 taken on board.
(2.) We have heard the learned counsel on both sides.
(3.) Leave granted.;