PRADEEP NANDRAJOG,J. - (1.) The petitioner lodged a complaint stating that he used to let lose the she camel owned by him to graze and one day she disappeared. As per him, the she camel was stolen by the accused. After evidence was recorded the accused was acquitted and the learned Magistrate made stinging observations against the petitioner and the investigating officer for lodging and prosecuting a false case.
(2.) The petitioner went up in appeal.
(3.) Strange events took place. The she camel having died was survived by a calf. The appeal has been dismissed by the impugned order dated 5.1.1994.;