VITTAL MARUTHI SUNGAR @ VITTAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are some of the infamous "Telgi Stamp Paper Racket" cases, involving almost Rs.25,000/- crores.

(2.) The case of the prosecution is that on 19.08.2000, Sri.G.A.Bawa, the then Assistant Commissioner of Police, Chickpet Police Sub-Division, Bengaluru, along with his Officers, apprehended Accused No.1 / Badruddin @ Badru and accused No.2 / Vittal Maruthi Sungar in front of Kapali Talkies, Bengaluru. They seized fake stamps of different denominations of a face value of Rs.53,12,400/- and other articles. A case was registered in Crime No.545 of 2000 before the Upparpet Police Station, Bengaluru City, for the offences punishable under Sections - 225 to 260, 465, 467, 468, 471 to 475, 419 and 420, read with Section -120(B) of IPC.

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