STATE OF KARNATAKA Vs. N MADAPPA

LAWS(SC)-1996-5-36

SUPREME COURT OF INDIA (FROM: KARNATAKA)

Decided on May 02,1996

STATE OF KARNATAKA Appellant

VERSUS

N Madappa Respondents

- (1.) Delay condoned
(2.) Leave g ranted
(3.) We have heard learned counsel on both sides;