Karnataka High Court
Ajjappa Sabappa Malagi Ctp No 19471 vs State Of Karnataka By Bailhongal Police on 24 March, 2009
Equivalent citations: 2011 (3) AIR KAR R 118
Bench: K.L.Manjunath, Ravi Malimath
C:'i.A'P~¥0.22i322 of 2095 : 1 : IN THE HEGH COURT OF i{AR§\iATAI{A CIRCUYI' BENCH AT DHARWAD DATED THIS THE 24""? DAY 01%' MAF€GH.4_?fC?'5F§::: "
PRESEN@ 'I'I~£E: }§C)N'Bi.,«E MR..IUSTZQE ;{';;;V}'MANJ:§i*=é;§fif§§' THE HGDPBLE ~--.MALfifiA%H CRIMINAL 'A_Pji§"--'_}:;1Ai .
BETWEEN:
Ajjappa: ' ' t c.*r.P.r<;o.194*?1,_--v__.__ {3tE:niral"'¥?I"i£3;011, B€:§g"a.1;m,, Thxnugh i11e'Sup61'int£':1dE;«z1_i"
Cémirai Prism}, v¥3<:lg3.:a;n. APPELLANT
- & (By%~s:i. Kai2av«:&Aa4~«.> " A4 S iéite. % 'of; 'fiééfiaaizfifia, By 'r34_ai}l;0£3,g§1APo1ice Station. ...REiSPO1'~Z' BENT ~ »- _ '-{By sri; .f§%J?H.c3etkhind1, HCGP) . " "'T'his criminai agpaal is §3I'fif€I'I'f:{i by the appellant thfirough Supfirinmndent, Crentral P1113011, Belgaum against ~, VV "tbs j11dgm£:;r1t datfid; 29.03.2905 gassfiti by the P.€}.§ F-"'.'I'.C--IE, Belgaum in S.C.N<3.219[ 12984 convicting the appeijiant for the offences punishable under Seciion 302 of {PC and sentencizzg him. ta unéfirgefi imprisanznent far life 31161 pay X 2 ' C':°Efi.I\§(3.i2i%3i2 66133803?
fine 01' E433. T1,0{}{}j ~ iii, to tim'ir::rgg;s fcrr three m03:1tI13 far E116 offencré ;;:1;:§.$11abk: fiilditi' Scctisn 382 of EPC. This czéminai appeal coming on 1231" hit:-23:'i11g--' MANJUNFJFH, J, delivered the foflowifig' L" 5 v~ J 151:) GM E_N»wT.4 The appellant, through ->SV1lI:3é'iji}t€%;ifjf£%«.1it.,V 2 Pzztésoxx, Efieigaum, is cha3}eng1ng:"fl_1e §.e"fg':a}:it§:_a:1.1d3:§{5r:'e<:'t::mss"' of the jiidgmsnt of C0I;},£?iCfi{)f}..£?!tV§(Ziv--.§§€Jf}%iL6I1Cé'O1TCiCIi5id by tbs Presidimg C"}fiC€31', Fast. Tz:§.ck"C3d'§.i1.i~§'i*Aeigiitionai Segsions J11tig{~:, Be1ga.1.m:3.;--tiatedA"i£§§§"&P¢far§?33_ Sessiens Case:
R0219 oi 2,:f)G4 1wh.€m11": tigc Egazsggons C.}O'L1I"Ei contacted the a}3pe119;a't"[f?>§*"t31e' :€;»;£§9%:1jcc"--gWi}1mi's;ha.i3ic: umitzr Saction 3012 of €116 t'::(4')'v{'i!.'_.H ' sézztencing him to undergo ifixpfisonfiegt fmr'3i_§bAA.31:a¥..._'i0 pay 3 fine: ef }¥:'s.15€){3{)j- and in ciezf-33.?-gilt xt_;.f' paj;:"n:15:V1f;___&£;i' {me amvzzunfi to undergo simple ~ ii:i1*p:'im)A11'§¢r;1r::3:;f'* ff)!' three menths. " . h 2'; to the prosz=:<:1,1'£;§.0:r1, 0316 Erappa Dashrath j Ra:i_§'ag,:".a hviiesidcnt sf Negiflahal village, was residing in .,JaI::<1.ta f:',010:1y altang with his wife, two chiidren and agsci }:r;f;i:;:7r, {En myth April 2004, at abeut 12.39 p.}::}.., Sines $116 115/.
€31"1'A.No.2;l232 of 2005 : 3 : dcceasaszd. was txnwell and suifemlg from dgrgentsarjg, hf:-=?_V€Ifi. out of the house 1:9 81}SW€1' the nahxrfi C31}. At thai:'_i):3ii1.; Voi' tune; his two minor chfldren by natntt Ban(i€ppa4"éz}.1d,_EiE2%£:'$fEL:i.: ' were: iavin in 215013.11 of his 3:1o11s5:.W'hc:>.}ra".) 11é.:«3:'=111?(*.. u wattrr tank ~ a..E3<;ut. ESE"; to éifi feat' accused pmceeded bézhmd gzsnftz a. 1 --~ 2 L' axe on 'both sides of t};3.e: head...£{t:5i_ €31}. thfi 'f'I)1ff€h€§vé;i§ which incidenf. wag witnessed "i;3.9' the. '{\fi§.{)'v}C£Ei'§3;1:§}I%'(7},f1i§.€iI'Et£1 sf kappa, who immediatciy. rusigcfir» .i:1t:>'~ _t3_1_e' and infomned Mahadevi, "ant: iaaghmm f€'aibag~father of the é;e:r:§;9é;ée'd; ..§%:11.o'«§f1itflci'e2:;:}}' c.<--ij:ié"éut of the heuse and saw {ha acc i.1_séd_ aagéiuyiiifigifificzjfifgicézasad kappa with the axe. Ext the same 1512116; a -f:,éig§iZ3.:05é;a:* by nama Magappa Hakmariéfi. 31$.{§'\=\':W£€§}g3S€d. f.?:1fi......$ame. fiiier siteing the {:Q:mp§ain2231§-~ ' Mgizaésyigé t;"§<3;<é"2;s§speEian'i~ac:>11sa=:§ ran away with the axe' Rs 9; 1::=-As'1'."E"£. {'>f"aE:I§:-- a;§;$m:it§ the :§.ecz=:a,:«;e{§ hati sugtamfisi iiljiziiiaa '£0 ihfi ibjregsacitzgti Eight gem-r-':,{-a}. anti isffz gaariatai I"8gi(}E'lA3Qf_§ I' , }E11%:"---- _§9sE'a:s ignmadiateiy t.a}.<;€13 ta gavemizzént hespifai, "'§*§é1gi%:ah.a§, 1¥r'§1€IE £33: Baku Naik gavfi trézaimeni 311$ VV ""i3iibm§ed Q13 13:31:93, ami fixmeafitzr, <33 the aémlca of D1: Sam: 5/ Cr1.A.§\3<3J223C2 Q? i2fi{)i*3 : 4 : Naik, the in_j11nad was shiftzzd to Civi} Hospital, Be1g§12;V3_:::<4_:é3a;C£ he was treated as an inpatient fill li}.(}5.2C¥()4, _ he died. in the hospital. {)1} the basis eff 'Elm by Mahadevi-wife of thc deceasgdflz fa} case in Crime No.42'/O4 and ::z.fter iIi§.'.t.3S"€;'§gEltif}I};v' Case was mgistemd in C.C.No.591[ 2804. the ifézgppa, tbs cyffetnca was converted &3O2'Ab£f'the C3iI"v."3:CV v1}I1S{)6§C1L€}1' of Police, Baiihongal.
3. Thré cgaVse::;w:as éonémitted .10' 'f}1$'"'SCSS1X{3flS Court at Beiga,11111Q:ia=;1'.<::1~'V;§:j,;?§1, é3:::"estaI§iiS;}::nen,t of the Fast Track;
Couzn (Ease x%:VaSV.v'§3*.9;i1:a:%Eé1rrc.::1 to 316 Fast Track Ciourt. The 1€:aJ:11egd_ Sesééaxig. V.V};a1dAg_c:, *éf':.er bcaring the accused, who ;»_1a1;<3i:..V_g11i'l1;3V}V axzflvzzlaimed to be tried? framed charg-.55 $%::::11sed. Thereafter the pI'{}SCC11'3Zi(}I'l has €)éa§53'1ied,« 18 witnesses as P.Ws.1 to 3.8 anci got ', mark"ea; ""E;xs.P.: to P28 and M.().1 to 54.0.4' $30 oral A f'evide;';:1e;3e was 321: in on behalf of the accused. E-Iawever ' anti I32 W618 marked in the €Vid&fiI1Cf3 91"'?/W,?¥ Cirl.A.N0.2i23i2 of 20053 2 E7: ;
6. At the outset, the learned counsel fer the a}§p¢iLa;1t $1035 1101; dispute that the death of lrappa _ death and he mainly contends that the pr0$€x;:.12fii}Ii faflafl to pmva thatéifia the accused s&>=,has-catised t11€---h0#1;i_c:ié.;a1 c'ieaLh oflhe ciftceased Irappag 7, in view {)f 31723 3t;_?;fii:;i$si(}n, pdirzt 110.2 considemd by the Sesséigarii; 35.é;::~3_ 'tr:> 't:~t_%; reconsidered. In this appeal, we havraz ceniéziadv the point no.2 fozmulated ' VV {).u'1: 'the prosecution has examinmri P,WS.1, to"~.3_ Ex. v5VV23S.'4Vi;?;\:f€E~?i."§';'?';§§1'fiI3'£€§SS(§S. PJW1 is the rmmplainant whQ4_§iS'Vt}3.e Wid%:z€_ £:>§; thtfi deceasad kappa. P,W.2--Band€ppa is t.h<;°:_' S (};i}_ of tbs" deceased, who has '$61311 the igicident aéjéfet'-'bvit11ess. P,W»3~Maga;.)§a Hakmaddi, who is
9. :1é:igh}j§i:mr«~'£:;f' the dficeaged an..d ths accusezd, has E1136 $661}.
"th§i11.é:::3;éI3t, P.§¥g6~fath4€r 0:? $116: dsceased has 3130 Sfififl the " igicieiéxzi, PXEE? is the eicfiar sister Qf the acscuseci fmm whoss .. _,Vh::3:1s€ M.£?r,1-axa was $61225-,<:1 by the 1f}I'{)S€:'.€?I.1fi€f)I1. Shc has also stlgagmrtrtri {Em case of 1:115 pmsscuflon. P.W,8~E§)r.}3ab:1 <°~/ CrE.A.N0.223Z2 of2{}{}f3 1 ? f Naik is the person who examiued 311$ gave_4vw~1_1}ie§iiea;3 treatnazent to the injured? at the first inetane-ea . informed. the Police. P.W'9-IL)r.Umade§ai is "
wht) ctmducted autopsy on the dead Cf P.W.10-D1:Sha.shidha1' Uppi::':i3__.the Veggie:
deceased at Civil Hosspital, Belgaimi.
9. The main caeee' 3:2-f"-- } pfefiseelztien is that the deceaseci and the--aceuse3I'ai*£; zjt:}3:e same road and the house 'of:-.t11eAj LLfisjretzeed is in Im1;t'"eV-f the because of the deceased.. }'§b:::r':;t_& -- prior to the incident, the deceased and hie"fIé7i.t.?cie.:; \az'Ei<3 is examined as P,W.6, had.
assaulted the help cf a. spade, which had.
' .xwes1;'_1<iiec3i,"e:i3:1 'fijiilg {}"f;':'i"C'I'1'i£1}i3'l¢i-'£1. Case against the deceaseci and __'h'if2.; which was pending on the date of incident. A'C::pO::i'CiiI1_§1f'£tf§_"§:11€t pmsecutien, the deceased had suspected 'ghis we;é,}'?.w,1, Mahadevi, ef having an iliicit zeiaiionship ";eif.'ti"*«_f}1e accused. It is 3130 t};1e case of the prosecution that there was a rift b€'£W'fi6i{3 the: accused and the eieeeaeed in regarfi 1:0 manufacture of chappais. The sieceased belongs 1:0 8/ C=rE.1%.N0,2232 01° 2005 Samagar ccammunity and the appeflant belongs ta community zmd both égafthem are Dstsiciing in the " 3
10. It is the case: of the pmsecution V. the deceased ané his father 2:ss.é;111ii;i1,g« jr':1i':sr._ .駧§Cz;.${:d~»..}JAf:Vlfi:'§ie' years prior to fhe incident, be accused was.v$.%zaLifi1ig §?'or"a chance to fm.:i.sh eff the deceasé{i§..1;é?b.ich 1JéE:\'!.»1'lV;i-.C'::Vi: ilfigattacking the dsceased. on 3015 séi ._2-;Vi.5u.1§1t vp,m., very near is 'the: house of the the water tank which leads *.:Q..a';3:_rLaw: _§:_arr§_. t}1a«'i1§.};_}9,g;:_5:VVf' ;?3;(:c:3V1c4{'ViZ§*(}i-g '¥;g:; 4t§?3;é"';%ré3seCL:ti0n, thg attack made by the acc1.:s€::'§_ Mi}, 1 313$ beet: witnasseé. by the" min01*V'(:AhVi:fiirefi 9:' the deceasesti ViZ., Bmldeppa and iazcre piaying with 3:12 bail in from? of the 1191186, "'.3,3t1d'_ P.'.?J v:i1f1.s+" is 3 1:.e:ig11bour, has 3330 witnessed the inci£i.ent.__7as was taking his bufialoas far grazing. {)3 setting r'"i;I?;lfl Lassamilt mafia by the accused on the deceased, the two children of the decaased rushed into fine heuse and .. _,f1r{form€d, P.W.1 and 6 and iinznediately they came to the spat and saw the accilseci assauitzing the dc-tzceaged with M.{). 1. <°v ,«-W' Cr1.A.N{3.'2"232 of 2005 : 9 :
12. A3} these wimessas have deposed in a natural way. The Sessions Judge consiiiering the evidence of P.Ws.1 to 3 & 6 came to the conclusion that there is a direct evidfiime to show that the accused had attacked. the dec;g;;*;i.§;éféi:"L:' Is/1.0.; with an inmntion to Cause hom1cid.a1-'..§L:a,-m.':
deceased.
13. The Sessions Judge has silso'::oi1sidé:1::€i--.t§*1¢ 1;f¥:i:11i"a:§ of the iI1j1:I".i.€S found. an Ti:€3:v§"'.{"3§3C€3é§lA£.-Eihtifji' tf}fj§é:"""1}:1:é§:}ica1""
eviciance, which suppprm flit-::-- of fl}cv..p1)C;SEC11fiOI1. Dr.Sh;is#'2§'§d'ha}}.V_vU}:¥1:§ii1-P;'.i§'.10 55$' cieposed in his evidefice mat t}1VVé-. dccéaaéd' lacerated injury ever the right and Iéiff. }f;a1f'.iCta:i'v_réig i{>:: and so aiso on €116 forehead, thgsa ifijii3'i6S ceuld be caused by M.Q.1- the 356$. r§7hé"€a${§>_'C1if,'f§E§V 2313pel1ant--ac<:usecl was that the deceased has fiusféiinffl i,113'uri.es an accsinmt of feafii on 3 hard rock. Acconiifzg fit: P.W.1{), 636:1 if a person. $1113 on a hard rock, 'type {sf injuries recsziveci by the decaasafi carmet ha Eigzked. "[i'§:m Sassioms Cozzrtg censifiaimg {ha seizure of M.{}.} W§:':§:'Gn1 €113 i'1€)11S€ Qf E','¥?~f.'?-e3:7Icr sisifir 9f the a<:c11.se{i, aiso catne, E0 the c:or:<:>:1":1si{m that tixough there is 391316 §'v CI'i.A.No.f2'.23'2 Of 2093} : 10 : discrepancy in the ciepositiorz Qf P.W,7 and the S€§§€_fil€11t made by .her bsfam the polica that §'l'Vi(}€¥3.C€ of i-fqifii' . saféiy ht3£ieved.. P.\?sf.i2--n1mor S0X}M{)f thc'--_vi.:.«:.,'"
.. cv }?3am"1€ppa3 t.E3<311gh, in the eraz3s»€:{a1n;i:'2af30I::, a..d1n1tu=;d___ f;EA:;a'£n the advocme had askegi him if: r.1__e;30s;§e.§:i' the C~Js??¢'1:"£?gV{:,l3§J:1£3$; sfifi me C.0u.1f't 118.3 (..'('3iI1& for '$13 <:s:31';<4:Li:';*:_V1 :s';T'a:',«;§1 iiiéii '&_l::3'f'Ki:2:Vf::}1011g11. 13 miner was capabirs of""q1;esti<:vfiA1éAvvand cottxlii ciistitzglxissh. the trlzth ,':»};:iei;§;._j.%}3.e evidence of P,W.2 was disbefievsd. T113 Sessions '<é{):1C1usio:1 that 'thf31'€'.' is 110 ti1;e.':.:_:§&zi;dfi'nce cf P.WS. 1 tea 3 :35 6. Caangidezgting' fl?,':T:{i' 1j_}.('._",'V1'V,"3 evidsntte sf l7~'£Ws.1 to 3 and ES W'h{'!_§."ha'i?f.'t Sean" 'the acclised 'E}1eW£I1g the .A('1T.s::::e:z;».:s¢:'<iA.. '»;x;fii.§1 M.£."}$ 1, {he Sessions ..}u:§.gc came {:0 the "cQ:iz:Eu§iéi_s..:ha;1'.'ihe acctuseci 'W83 rcsgrjnsibla far the Cause of t.hé"sfi&a?;§2; 'T";r5fie:z1=:3f?&r, the Sessions Jtlzigs has 21139 exsrmiiled _ '2z7hr::he§'*'t..i:e case: can be brought: mtg 311}? of £116 axcepticximi; ' '<fi:*<;;3in$E,a$n.ce3 micier {ha exgsiajxafion ta Saction 30% cf EPC.
" * .~.€§§9n3icie,rin that thaw was 111:) 3't1dd.€:1 mvcxratiorz 331$ iixat E 10 '£116 accgtlmeci. with an axg had attampied is cause inj11z'i€:s to x°*' (?ri.;X.No,2232 of 13005 : 11 2 the dszeezssseci xmth. an iI1'E€"i1.'fiQ11 to cemmit. murdér, _ais:€>.._¢ame tax) the conviusion thaii the case ef the 3.(?(?11Sjt;*-.€:"V§ i::é;Ii1*;Qi". '7§1<_:.'f .
brought, into any of exceptirmal projgisiens.(§ftzxjg}af1a1:i::3n 1:3 " "
E-§€:s::tica11 300 of EPCE. In the ci1m,11n$I1.a11c{~:s;.3:116.Se-s¥si:7:i3:'d:1i:i:ge has catmiicted the accusssd for havlinjg.r;£i121111:ii't;é(?{._:*:h¢§ <3fjfen§::e_ » undsr Section 300 of {PC and .l"}.§3.;3:i3K."£:1I1C§.v€:I' Sectiori .3{)2 caf IPC.
14. Bx:-:fQ1"s3f 'L1s, tfi_:1AVVz9':V'viétéééra§f&.V:<:Qu1ése3VV'Vfor the appellant mainly co:;£:t:f;tisfA1i..ti:_zaf. P.\z'§3;2¢the minor son of the d::cea:§éd héis he --was tutomd by the advocate, the evi<3'e:1C:s=: of Vs~h§§1,1'?_:i have been discrartied a11s:i the es;id§=.n_ce ef }1X\_J:§'s'..iE 3 &. cazmpt be believed as they aria all V' "v--.iI;f':4:<r§:':s':§:€fi 'ifi;jZ1'n€S$éS;"'Et is 31130 his case that the nature of _ i:<:.'j11'i"ieé."v4_§§u.§i.2;iI:;;é:c£ by {ha tieceasad conic! be caustzfi on aCf}011I1i_Of"f;"c?j3§}1g on a hard mqtkagilace the éiect-zaseri was sufferi1 2gj.from dysentery an the date of the :EiCCi€i€:21{ and he f_"' "f:al1e:1 011 the hard rack on aczcotmt. of giddirimss. Ha also égaxifsncis ":31:-1'1: if groper medical care had been gisssn, the Wdeceasezi Wouid moi" have eflifid, fh{'31"3f()1"f5, rim case of the:
prosscmigm cannat 333 bdieved. Lastgv; he nzquests tings Cri.A.§~éo,i3iZ:3i»3 of 253053 : 12 : Cimlrt to bring the case *9;-'it11i1'1 the pmvisions of 5, 0f Section 304 cf IPC and reduce the se:n.ten.ce.
15. The leaflled State: ;§u.b:_i_e F*:*¥js'::'¢£_;€<§i"v fwm;:¢ " "
s1;pport:'m.g thr: jticigment of the Sf:$a'--$i=£);§1'Ss Celzrt te dismiss the appeal. 'V
16. Having heard, 'the cQ1.11i$':31 far 1:116 the 0111}; point to be considered is, whether the Sessions ..I11d.ge_i2-3:5 }'u:§Vfi1i<:£f1T'« '£116 appellant for the 0fi'enc¢... i'11;ée._1: 3012 of PC; arid whethérr the -6:333» 'Ks-:2 "i3rQ11gh.t within the provisions of Fafi 11 <:>f'§?§:?:g%t:;§}11VV§,1:;{)'?¥.'§::i'i&'§3 C'? "
W'eV"I"1:;=sv§ scrutixiizezi tbs entire evicience again. to 8 mild 6 are the 63%':-'WiT11t3S$€S. In the c:%:ys_s4~=:;§€éxmj:1atien of 31} these witxrmsscs, it is uzfibrtu-i::;a{e"'V'that the appellant's counsel did not suggest to : '%;'*1::$& niéitnesses that the accused was not present at tha timtt in€:i;d.m.1t and it is aisa not the cage cf 'rim appfifiafit ' " that he: was not prfrsent when the detceasad I'€C€:iiVCd injuries on 30th Agarii 2{}{}4, at 33391:: 12,30 pm. Pram this» it is; ciear, 3/ C5f1..!3..]°'50.2i3;§2 Of 2005 :13: that the prese11<:c 9f the appeflant at the tima of7~«§h£:'Véfj_C'iEi_,g%:'i2t ,;z...J.-mum L is aeeepteel by him. P.W.1»the witiow of 1135' stated that an 3991 April 2084 her:
11:: Went out of the house at the nature call and, at thatVp0i%it,of igzzf viz; Bandeppa. and B}1arat:%; .gze2"e¢VAp1aj%?i;:§g "in._A:fro;;:ifH£)Li"i:£1e house, and she: further stated ti}:):3;_Ii'."i3.€fiT~{?Vé§.i1f1{3 and informezi her and her f%1tI'.r.i€£..--in~1féisv Vé'1b«V:;au.1 "1'}:'c:.._attée::}€ 011 the {ieceased by the appe1i.:%;.;t:~--..t}.i3.i; i1:1__i§:'z<édi:été,E§?', .5218 and her fathernirr iaw a1Q:1g_ }§i:§r.._c}3,_i}ci_féf: out of fiat house: and wi{:1e§sg3d'- thev §ét§:rE§'11$:=:<i ':a.§;:éa1iifi11g her hu5;ba.11d[. Sizzxiiarijg, P,W.6 haS"a;SoVvd§ép<3 $1a'§§d" so also the Heighbour, Magappa Haiyzémaéidi, wh<3v--_.E1as bcen examixmd as P.W.3. The evidence VI «:. : 'V . . . . . 'L ' O}f7.P.'\5»'iA.f£Z13.:3'*~r°x3 6 are consistent. anci natural and there is no Ir'a..r 1*¢aL%:;;=z§.:5'Vfe;~'i'_~v.tl_'1i$'"Court ta ciisbelieve their evidencfl when the ap15£:--;I'£a1::_i. 1r1aI'$ not disputad his pmsencs at the time Gf the H 4' ' ---- V H' L*:{7i;:1$11.t,'--' 18, Tbs: Gui}; gmunzi of attack of {ha Iearzicd cmmsei the appeilant is in nzgard is the evzéciénce sf P,'%§J.2~t1}.e minor $01: of the cieccrasekig fiiccargiing to 3/¥'.W',2; Eat: Was; 6/ Ct'1.£%.N0'2i2;T3S2 cf '.2005 : 14 : playing with his sister IE%ha3:*a.2i in front of the housc; at that point of titne, he saw the accusecl attacki1'_§g"iiig._ié§}geéf;. that, immediataly, he and his sister rushe{i_.ijit{)V 4¥_1m;3_Sc._V and infbmxeé his 33Z1Q'€ht3I" and g1'a1:g.{i!%a1}:}ir:1*, whfiifl i11.:t'13_3r1; -i:@:_11'§:: out of $3.10: 1101.136, saw the §;3¢ic§.ent;-- §';W.2 a::§§§o'A.:ie'f:1.iei:1 'i;}1sé= sxlggestion that his )'.'a.th.sr }'.1:*211 €:e:1: 3 .hVa3:*d '::QCk .:g1:1:fI1v;4s1iVétained ixzjuxies. It is, no d01I§j:fI;..'_tru§iV"f'§3:é.;f' in the cross--«:xamiI13fio:1 that"a§;11' Aaz';1L'v:;«'<::1Vi'ic::e:§V1:e_.J,:_:VV~'\:::%.=;A«:y'.[.jfiibznxed what he has to say, bgzt of beer: recordeci by the poiica incident. Simflarly, the statefiiante "recorded on the date of the accidenfi. in the version of the statements mafigf 'Why P:w.";. a}-ad S0 3130 by P.W.£3 befbm the poiice ' agi i:%;e '3f{§1*t:--_fjhar: C011:r*t. The evidence let in by I<>.ws.1, 3 55 6 Even though. P.W.i2 has admitted that he Wafi 3;uf:§19€':l"'Vb}? an advocate, hefcre: mcordizlg the evidezlcéi of P.fvV.2,"';~1ie f36:$$:i0ns Jliziige has put few reievaifi que:S'£1§e1';.s {=3 ' }_§:::1::W Whethei" he is capahise of 11r3::£ersta:1c1i11g '(ha questians ' a -3.113 Whether ha is teiiing frazgor net. Evan if we digcard the eviciamita of P.W.2, as contexxéied hy the leargmai C<>Lu:1se1 for 8/ Cr1.A.N<:).22232 Qf'.2€}{}5 : if"; :
the appelimit, since the evidetzee of P,Ws.13 3 6% challenger}? the evicienee (pf all these VViinesse_e."£$e§1¢::§ s11ffieieI;t to htfid that the appeiiantfxras Iesjjuefsibieiiibr = cause of hoxnieidai death of the deeeasezh. 3
19. Safer as the motive... is co:1ee1jt1ed ; 13.9: in--_* dispute that an the cemplaint "Elie aecueeaiiee case had been registered agejfi1st*«_V1hev and his father--~ Dashrath, 1F'.\e'J.£":3,_ threeyeeir-.p1'ie1:.bLte?.9E;11e'"§§y:;':£de:1t and P.W.1 has also ac21:ii.ttt§;i' tj1;;i;£;& lief hi:sba3'1ti-----was suspecting her fifieiitye. Acee:=5fi11g fie }1e:~;. Lthe deceased suspected that she was 2::a:f'.i:13 gen i11§eei{V're1sst,iTéi13.:§hip with the accused. it is 23130 ta be.g)E}sez:4é'e(§;V 1";3z..'11s '-iE1«é1.t a suggestiezx is made to R\?s1s.2 '--v..an(i.. E3}; the e0I1:iS;ei"fijr the accused that. the deceased was _ a71Lx;é1ys'V"qi3eiTeB;Lf;g with the accused. Accused has else ad3:_::1'ii{ed t;':4:f«:f' on his eemglamt are criminal case was 'x__registexjeti;. against, the deceased and his father. From time, it that reiatienship of the deceased and apgzeiiamt was Iiet eontiial as the deceased was suspecting that the accused hezas having an illicit reiationship with his; wife and there was a eriminai case registereti against 1:132:11, and the suggesting 81/ C:"i(A.N0.2i2i32 of 2305 21%):
made by the counsei for the accused to all the 'svi§;1£:sée*§'fi1at £116 deceased was qtlazreliizlg with the accusad €:¥5fj}' 'ixfigiz "
and than, would be: sufficient, £9' 33113:. t'li_aI.':. intention to finish ofi' the €iecea$A£:dT.:'-._T€}n 1fhr:: szizatfi acciczicut, the accnstzd gave to '9i.__tai u?cxf"VtE;e'V'hsac£:"
with ;M.(j).1-aXe:.
2&3. figs stated suyifi ;_T_"e;:1?c;11:V5'I§.W_'."i ;.$i$ter of the accutsed has s11ppo:tegiV. §jtx€: vr§:_'r5si{:ii1' :w1" ;§'m.:é{§cufior; in seizing M.C}.1«axc:5 kept. in the house of his Sisttil.';vViEG.IfiéCii%§§€1}2::'§g;fi'f'fi;.Ijéfxfl iI1i.")viV¢.VIi'E§E1t. The medical evidence, furthe1;;--.p§t>vés* of the injury sustained by the deceasged \>§5i;uif{:' cgase-.3i with the help of §V1.().1. Pram the clifiéhigag :3viden<H:fe"*}e'i."in by the pmsfizcuiieu, we am of tha ('3}'3:'iIiiQi1v._ 'L1%i§'%i"§: The prasectztien has pmved; beyanri all §'63'f§€'Li¥I},&'1£)3.:EViV'-:'§§£§i::§.11bt, that the accused was responsibia for the Cau$c. homicidal daath cf firm deceased. Thfimg the G111}? f;éii2.1: to be ccnsidsreezi by us; in this appsal is? whether the <f;a:§§ can be E:~r::m.gh.t Withjfi. F311 1: 0fSect:i.<:22:.r1 394 0f§PCi'? 3* CrE,ANOf;3232 Qf i2{}{}f§ : 1'? :
21,, The Eearned Sessions Jmiigét, in detai}, has_h_e1{1 11:1 rfigarti '(:0 the nature: of £116 injuries Caused. by the a;éE;;:ifé:f:£i{*.§m the heafi crf the dt:ceasee:i. Even a.Ccorc1:i_11g $10' evifience, the ingilzies wam re<:€ivr:dM},>y' the_-{1Véé6aSs€I"'0;iA.vi£aE VV part, Qf the brmiri, WI'2.ic.h hag catzgégi, fix "7F§.ie that the axe has 1)Ef'f3I} 11-sad. 'tbs: agfigkfiliant Hgifixera LL ' Mow on both. sides of the hea{3'L'a.1:;'ci $0 31543 ._ {iii théi forehead which skews the i:11ic?,:1'::f;.;i'z'3-- Of~"f}1€', a§>};s§1i3i1: in committing flit:
murder of the dcscaased.HfIfI*j;e:.1f£:§3f3r€§, iii"theV..'g;i;t::1m.sta11ces; We cam3.o'£'. bring t,}':-:3-'--vC_é'fiiV;i§{§fii?§.E7§.€§ Part II sf Section 304 of WC', {Ca észgféfiaég In the 3531:, i$i"c_CI:,>' gm. .§<3.€:eTa11y mark. in this apwai. Ac:g.{0' :>:i'§11g1}fl..{£";ei.A:3,;3;:t::tai is {i§;§%;fi:iSsed;V Sd/-.
Iudgé 3d/'1 Iudgg