Karnataka High Court
Ganesha Poojary vs The State By on 3 July, 2018
Author: R.B Budihal
Bench: R.B Budihal
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF JULY 2018
PRESENT
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
AND
THE HON'BLE MR. JUSTICE B.A.PATIL
CRIMINAL APPEAL NO.1166/2013
C/W
CRIMINAL APPEAL NO.323/2014
IN CRIMINAL APPEAL NO.1166/2013
BETWEEN:
1. Ganesha Poojary
@ Ganesha @ Girisha @ Girisha Poojary
@ Prakasha @ Prakasha Poojary
Aged about 32 years
S/o Late Rama Poojary
R/at Olamadu House
Kergal Village, Kundapur Taluk,
Udupi.
2. Prabhavathi @ Parvathi
@ Ramya, Aged about 27 years
W/o Ganesha Poojary
R/at Olamadu House
Kergal Village, Kundapur Taluk,
Udupi. ...APPELLANTS
(By Sri B. N. Manjunath, Adv. [Absent];
Sri N.S.Sampangi Ramaiah, Amicus Curiae)
2
AND:
The State by
The Circle Inspector of Police
Bantwal Rural Police Station
Rep. by the
State Public Prosecutor ...RESPONDENT
(By Smt.B.G.Namitha Mahesh, HCGP.)
This Criminal Appeal is filed under Section 374(2)
Cr.P.C., praying to set aside the judgment dated
28.10.2013 passed by the V Addl. Dist. & S.J., D.K.,
Mangaluru sitting at Puttur, D.K. in S.C.No.19/2008 -
convicting the appellants/accused for the offences
punishable under Sections 342, 347, 394, 302, 506 r/w
34 of IPC. The appellants/accused are sentenced to
undergo R.I. for a period of one year and pay fine of
Rs.500/- each for the offence punishable under Section
342 of IPC and etc.
IN CRIMINAL APPEAL NO.323/2014
BETWEEN:
Smt. Vani K.
Aged about 40 years
W/o Krishna Raja
R/at Kuvechary Mane
Ramakunja Village
Puttur Tq.
D.K. - 574 201 ...APPELLANT
(By Smt. Haleema Ameen, Adv. for
Sri. Vishwajith Shetty, Adv.)
3
AND:
1. Mr. Ganesha Poojary
@ Ganesha @ Girisha @
Girisha Poojary @ Prakasha
@ Prakasha Poojary
Aged about 33 years
S/o late Rama Poojary
R/o Olamadu House
Kergal Village
Kundapura Taluk - 574 217
2. Smt. Prabhavathi @ Parvathi
@ Ramya, Aged about 28 years
W/o Ganesha Poojary
@ Ganesha @ Girisha @
Girisha Poojary @ Prakasha
@ Oraksha Poojary
R/o KPC Colony, Madeti House
Hosanagara Taluk
Shivmoga District
presently r/at Olamadu House
Kergal Village
Kundapura Taluk - 574 217
3. State of Karnataka
Rep. by State Public Prosecutor
High Court Buildings
Bengaluru - 560 001 ...RESPONDENTS
(By Sri N. S. Sampagi Ramaiah, - Amicus Curiae for
R1 & R2;
Smt. Namitha Mahesh B.G., HCGP for R3;
Sri. B. N. Manjunath, Adv. for R1 & R2 - Absent)
This Criminal Appeal is filed under section 372
Cr.P.C., praying to enhance the sentence dated
4
28.10.2013 passed by the V Addl. Dist. and S.J., D.K.,
Mangaluru sitting at Puttur, D.K. in S.C.No.19/2008.
These Criminal Appeals coming on for hearing, this
day, BUDIHAL R.B. J., delivered the following:-
JUDGMENT
Since these two appeals are in respect of the same judgment and order of conviction passed by the learned Sessions Judge and since common questions of law and facts are involved in both the appeals and in order to avoid repetition of facts, they are taken together to dispose of them by this common order.
2. Crl.A.No.1166/2013 is preferred by accused Nos.1 and 2 being aggrieved by the judgment and order of conviction dated 28.10.2013 passed by the learned V Additional District and Sessions Judge, D.K. Mangaluru sitting at Puttur, D.K. in S.C. No.19/2008 wherein accused Nos.1 and 2 were convicted for the offences punishable under Sections 342, 347, 394, 302 and 506 5 of IPC and for the major offence punishable under Section 302 of IPC, they were sentenced life imprisonment with fine of Rs.2,000/- and they were also sentenced for the other offences as mentioned in the operative portion of the judgment of the Court below.
Crl.A.No.323/2014 is preferred by the complainant one Smt. Vani K. seeking enhancement of the sentence for the said offences awarded by the learned Sessions Judge.
3. Brief facts of the case of prosecution as per the complaint averments is that Smt. Vani lodged the complaint as per Ex.P.1 on 27.10.2007 stating that herself, her husband, her mother-in-law Sunanda, her grand mother Bharathi and two children of one year old, were staying together in the address mentioned in the complaint. She is the house wife and her husband Krishnaraj is running the jewellery shop in the name 6 and style M.S. Narayanan Jewerllers at Uppinangadi and doing the business. The husband of the complainant was going to the shop at 10.00 a.m. and returning at 8.00 p.m. About one month back, one Girish and his wife Parvathi came to the house of the complainant and they joined as coolie workers stating that they were from Shivamogga. They were doing the work in the garden of the complainant and they were staying in one room which was by the side of the garden land. The said Girish was aged about 45 years and Parvathi was aged about 28 years. On 27.10.2007 at 10.00 a.m., as usual the husband of the complainant went to the shop. The complainant, her mother-in-law and her grand mother and children were in the house. The coolies Girish and Parvathi were in the garden. One Babu, who was attending the work in the garden land of the complainant went on leave for two days. In the morning at 11.00 hours, Girish and Parvathi came to the house of the complainant from the garden land. He 7 told to the mother-in-law of the complainant that somebody are committing the theft of coconuts in the garden. At that time, the mother-in-law of the complainant went towards the garden land. Girish and Parvathi also followed her. Within a short span of time, Girish came back to the house and told that in order to cut the trees, one rope is required and stating so, he took the rope towards the garden land. Within a short time, he came back and told the complainant that her mother-in-law sustained some injuries and asked the complainant to come to the garden land. The complainant also went to the said place. There, she saw that the upper and lower limbs of her mother-in-law were tied with the rope and she was tied to the areca nut tree. Her mouth was also tied with cloth. When the complainant was about to make hue and cry, those two coolies i.e., Girish and Parvathi shown the chopper to them and threatened the complainant that if she made hue and cry, they will kill her. Because of the fear, she 8 kept mum. Then they tied her limbs and she was also tied to the tree and her mouth was also tied with the cloth. While so going, they took the golden ornaments from the neck of the mother-in-law of the complainant. So also took the gold ornaments from the person of the complainant. Thereafterwards, Girish untied the rope which was tied to the leg of the complainant and brought her to the house and asked the keys of the cupboards. The complainant told that the keys are with her mother-in-law. Then Girish left Parvathi in the house with the complainant and he went to the garden land, brought the mother-in-law of the complainant and asked the keys of the cupboards. He said that if she did not give keys, they will commit her murder. In the meanwhile, the grand mother of the complainant came to their rescue. By pushing her, Girish took her inside the room and with the help of pallu of the saree, he tied her neck and caused her death. The grand mother fell on the floor. Seeing the same, the mother-in-law shown 9 the keys of the cupboard and with the help of the same, they opened with the said cupboard and took the gold ornaments and also cash as mentioned in the complaint in detail. After robbing the gold, silver articles and also the cash, they took the complainant and her mother-in- law into the room and tied both of them, and they also told that if they untie the rope and made hue and cry, they will be nearby the house itself and they will come and commit their murder. Stating so, they closed the front door of the house and went outside. The children were weeping and complainant and her mother-in-law were not in position to make hue and cry. Somehow at 5.00 p.m., the complainant untied the rope and she also untied the rope which was tied to the limbs of her mother-in-law. They saw that the grand mother of the complainant was murdered and gold chain weighing 6 grams was also robbed from her neck. The complainant went to the house of Radhakrishna and informed about the incident. She also phoned to the husband and 10 informed about the incident. With an intention to rob the gold articles and the cash, the accused Girish and his wife Parvathi, tied both of them and committed the murder of her grant mother and robbed the gold articles and the cash. While committing the said incident of robbery, the accused persons cut the cable wires in the house. The complainant has stated that the gold articles were approximately worth Rs.25.00 lakh. The accused were talking in Kannada and Tulu language. The incident took place on 27.10.2007 at 11.00 a.m. Hence, the complainant requested to trace the accused persons and to recover the gold ornaments and the cash. They can identify the gold articles and also the accused persons.
On the basis of the said complaint, the case came to be registered in crime No.67/2007 for the offences punishable under Sections 302 and 392 of IPC. Thereafter, the CPI Puttur Rural Circle, Uppinangadi made requisition to the Court under Ex.P.58 and 11 according to the said requisition, he requested the Hon'ble Court to insert the offences punishable under Sections 339, 394, 347 of IPC also. Accordingly, the same came to be inserted along with the offence punishable under Section 411 of IPC also.
After completion of the investigation, the investigation officer filed charge sheet against the accused persons for the offences punishable under Sections 339, 347, 394, 302 and 506 read with Section 34 of IPC so also the offence punishable under section 411 of IPC.
4. After hearing both sides and after perusing the charge sheet material, the learned Sessions Judge prepared the charge as against accused Nos.1 and 2 for the said offences and when the charge was read over and explained to the accused, the accused pleaded not guilty and claimed to be tried. Accordingly, the charge 12 was framed and plea of accused Nos.1 and 2 was also recorded. The matter was set down for trial.
5. In order to prove its case, the prosecution, in all, has examined 26 witnesses and got marked the documents Exs.P.1 to P.65 and also got marked the material objects M.Os.1 to 50. Thereafter, accused Nos.1 and 2 were examined under Section 313 of Cr.P.C. and the incriminating material was read over by framing the questionnaire and the answers given by accused Nos.1 and 2 were recorded in the said statement.
On the side of the defence, no witnesses were examined, but four documents at Exs.D.1 to D.4 were got marked during the course of cross examination of the prosecution witnesses.
6. After hearing the arguments of both sides and after considering the materials both oral and 13 documentary, ultimately, the learned Sessions Judge held that accused Nos.1 and 2 are guilty of the said offences and convicted them for the offence under Section 302 of IPC and awarded life imprisonment with fine. For the other offences also, the accused are sentenced for imprisonment and also to pay fine.
7. Being aggrieved by the judgment and order of conviction, the appellants-accused Nos.1 and 2 have preferred Crl. A. No.1166/2013 and being aggrieved by the quantum of sentence stating that it is inadequate, the complainant has also preferred the appeal in Crl.A. No.323/2014 and both have challenged the judgment and order on the grounds as mentioned in the respective memorandum of appeals.
8. We have heard the arguments of the learned Amicus Curiae Sri N.S. Sampangiramaiah, learned Counsel, who is representing appellants-accused Nos.1 14 and 2 in Crl. Appeal No.1166/2013 and for the respondents-accused Nos.1 and 2 in the connected appeal i.e., Crl. Appeal No.323/2014 preferred by the complainant. WE have also heard learned Counsel appearing for the appellant-complainant in Crl. Appeal No.323/2014 so also we have heard the learned Addl. SPP representing the State in respect of both the appeals.
9. Learned Amicus Curiae appearing for the appellants-accused Nos.1 and 2 in Crl.A. No.1166/2013 made submission that the case of prosecution rests on the circumstantial evidence and there are no direct witnesses to the incident. He submitted that the prosecution has relied upon the voluntary statements said to have been given by the accused and the recoveries like gold ornaments said to have been effected at the instance of the accused persons. Except alleged recovery and the alleged voluntary statement, 15 there is no other material in support of the prosecution case. The prosecution has utterly failed to prove its case beyond all reasonable doubt. In spite of that, the learned Sessions Judge, without properly appreciating the material on record, has wrongly proceeded to convict the appellants-accused Nos.1 and 2 for the alleged offences. The learned Amicus Curiae further submitted that even the recoveries are also not properly established with the worth believable material and hence, submitted to allow the appeal filed by accused Nos.1 and 2 and to set aside the judgment and order of conviction passed by the learned Sessions Judge.
10. Per contra, learned Additional SPP made the submission that looking to the prosecution material so far as identification of the accused is concerned, there is no difficulty as accused NOs.1 and 2 were serving in the garden land of the complainant. He further made submission that recoveries are effected at the instance 16 of accused Nos.1 and 2 and the golden ornaments were identified by the complainant and the family members that they are their gold ornaments. He also submitted that even the owners of the jewelry shop examined and they supported the case of prosecution. during the course of cross examination of prosecution witnesses, nothing has been elicited from their mouth so as to disbelieve the case of prosecution. Hence, he submitted that these aspects were properly appreciated by the Court below and rightly came to the conclusion in holding that the appellant accused have committed the said offences and accordingly convicted both of them. Learned SPP lastly made submission that the appellants accused have not made out any illegalities in the judgment and order of conviction passed by the court below. Hence, submitted to dismiss the appeal preferred by accused Nos.1 and 2.
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11. So far as the connected appeal in Crl. Appeal No.323/2014 preferred by the appellant-complainant, learned Counsel appearing for the appellant- complainant made submission that accused Nos.1 and 2 have committed the murder of the grand mother of the complainant and it is a murder for gain. She also made submission that the learned trial Judge though held the charges affirmatively and though the offences are serious in nature wherein the death has taken place of the grand mother of the complainant, the learned Sessions Judge ought to have imposed the capital punishment as against accused Nos.1 and 2. She also made the submission that looking to the gravity and seriousness of the offence and the sentence imposed by the court below, same is inadequate and not sufficient. Hence, she submitted to allow the appeal and to modify the sentence and impose the capital punishment as against accused Nos.1 and 2.
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12. Per contra, learned Amicus Curiae representing respondents accused Nos.1 and 2 in the said appeal made submission that similar submissions were made before the learned trial Judge and after perusing the entire materials the learned trial Judge opined that it is not a rarest of rare case to impose the capital punishment and rightly imposed life imprisonment. Hence, he submitted that the appellant has not made out the case to allow the appeal and to modify the sentence from life imprisonment to capital punishment. Hence, submitted to dismiss the appeal.
13. We have perused the grounds in the memorandum of appeals in respect of both the appeals, judgments and order passed by the court below, oral and documentary evidence produced by the prosecution during the course of the trial and we have also considered the oral submissions made by the learned 19 counsel on both sides at the Bar, which are referred above.
14. So far as the identity of the appellants- accused Nos.1 and 2 is concerned, perusing the evidence of P.Ws.1 and 2, there is no ambiguity in their evidence, because P.W.1-Smt. Vani K. and P.W.2- Krishnaraj M.N. have consistently deposed in their evidence that both these accused were serving as coolies in the garden land of the complainant and the alleged incident also said to have taken place in between 10.00 a.m. and 11 a.m. that is during the broad day light. Even looking to the cross examination of these two witnesses i.e., P.Ws.1 and 2, though it is a lengthy cross examination, but nothing has been elicited from their mouth so as to disbelieve the case of prosecution about the identity of the appellants accused Nos.1 and 2 in the case. Hence, by perusing the evidence of P.Ws.1 and 2, we accept the prosecution material and also the 20 judgment and order passed by the court below so far as accused Nos.1 and 2 is concerned that it has been satisfactorily established by the prosecution.
15. P.W.1, at para No.3 of her deposition, has deposed that on 27.10.2007, as usual, her husband went to Uppinangadi at 10.00 a.m. and after that, herself, her mother-in-law Sunanda and her grand mother Bharathi and her one year old twin children were present in the house. Her mother-in-law told accused Nos.1 and 2 to go and bring fodder to the cattle. Apart from these accused, there was one Babu who was serving in her house since three years. On the date of the incident, the said Babu was not present as he took leave for two days earlier to the incident. On the date of incident, at 11.00 a.m., accused No.1 came to the house and informed mother-in-law Sunanda that some person committed the theft of the coconut. Hearing the same, her mother-in-law went towards the 21 garden. Accused Nos.1 and 2 followed her. Fifteen minutes thereafter, accused No.1 came to the house as the tree is to be cut, one rope is required. Then she told accused No.1 that there is a rope, to take the same. Accordingly, he took the rope and went away. Fifteen minutes thereafter, accused No.1 again came to the house and informed her that her mother-in-law sustained injury and asked P.W.1 to come to the garden and accordingly, she went to the garden. She went about 50 meters distance. From the house, the garden is not visible. When she went there, she saw that her mother-in-law was tied to the areca nut tree and her upper and lower limbs were also tied. After seeing the same, P.W.1 became frightened and she screamed loudly. Accused Nos.1 and 2 showed her knife and threatened her that they will kill her. Hence, she kept mum. Accused NOs.1 and 2 tied her both hands so also her lower limbs and gagged the mouth by putting the cloth and she was also tied to the saghuvani tree i.e., 22 teak wood tree. Then accused told that they will go towards the house. Before proceeding, accused No.1 took out two rows gold chain (kothambari model) and one rope chain, six gold bangles and one pair diamond bendole from the neck of her mother-in-law. Then accused No.2 took from her neck two rows gold karimani chain, two gold bangles and a pair of ear studs. Then after untying the rope put to her lower limbs, accused No.1 took her towards the house. Accused No.2 also came along with them. After reaching the house, accused No.1 asked her to give the key of the cupboard and threatened her. She told that the key is with her mother-in-law and not with her. Then accused No.1 made accused No.2 to wait with her and he went towards the garden land. She was also brought to the house. After bringing her they threatened asking as to where is the key and told that they will kill her. Seeing the same, Bharathi, the grand mother of P.W.1, came to their rescue. Accused No.1 took her to 23 the dining hall and tied her neck with the saree and committed her murder. This has taken place in the presence of herself and her mother-in-law. Because of the same and the fear, her mother-in-law gave the key to accused No.1. Then with the help of the said key, they opened the cupboard and took Rs.1,000/- cash and also took the gold waist chain (patti) and then he came to P.W.1 and threatened her to open the key of the cupboard. He untied her hands from behind. Thereafter, she also opened the cupboard. Then he took the gold rings, stone, chains and one gold ornament called as vanki. He also took the other gold ornaments and they robbed the ornaments from the cupboard. Then they got the key of the wooden cupboard and opened the wooden cupboard also and from there, they took 1,500 gms. of ornaments which were brought for the purpose of business. They also took some silver articles thayatha and toe rings. They also took Rs.20,000/- form the wooden cupboard and Rs.2,000/- 24 from the purse which was kept on the table and Nokia company mobile hand set. Thereafter, they took P.W.1 to one room and tied her limbs and took mother-in-law to another room and also tied upper and lower limbs and gagged the mouth by putting the cloth and threatened that if they made hue and cry, they will commit their murder also and also told that they will be waiting in front of the house. While going, they latched from outside the main door. One year old twin children were weeping. Then she untied the rope at about 5.00 p.m. by making some efforts and then she untied the rope tied to her mother-in-law. When they saw Bharathi, she expired and the gold chain was not there in her neck. Then they informed the same to her husband. They wanted to inform her husband over phone, but the telephone wire of both the phones were cut and disconnected. Though they frightened to go out of the house, even then her mother-in-law encouraged her to go to the house of Radhakrishna. Accordingly, 25 she went to the house of Radhakrishna and informed about the incident. P.W.1 has further deposed that he said that she can go to the house and he will inform to the police. Her husband came to the house at 6.30 p.m. After his arrival, she narrated about the incident in detail. He saw her grand mother expired and he has also seen the cupboards and the clothes and the other articles that were scattered and also came to know that the gold ornaments were not at all there. Her husband also informed the police over phone. Police came to the house at about 8.00 or 8.30 p.m. on the very day. She lodged the complaint narrating as to how the incident had taken place. The said complaint was reduced into writing and Ex.P.1 is the complaint, Ex.P.1(a) is her signature. On 28.10.2007 i.e., the next day of the incident at 6.00 a.m., the police came to her house and they conducted inquest mahazar proceedings over the dead body of her grand mother. It was conducted from 6.30 a.m. to 9.00 a.m. Along with the police, the doctor 26 also came there. While conducting the inquest mahazar proceedings, the doctor asked them whether they have sustained any injuries, then herself and her mother-in- law shown the injuries to their upper and lower limbs. The police conducted spot mahazar. Herself shown the spot. P.W.1 has further deposed that while conducting the spot mahazar, the police seized one piece of nylon rope, one piece of the coconut coir rope and also the other ten items and out of those seized articles, one metal ring (kadag) belonging to accused No.1 and the lungi belonging to accused No.1 were also there. The spot mahazar is as per Ex.P.2 and her signature is as per Ex.P.2(a). The police also seized one lungi of a red colour, which is marked as M.O.1. The seized material also includes the pieces of coconut coir ropes and they were marked as M.Os.2 and 3. The pieces of nylon ropes are M.Os.4 and 5. M.O.6 is the rope prepared out of the clothes. The police also seized the other materials and they are all M.Os.1 to 10. The other materials i.e., 27 M.Os.11 to 14 were also seized at the time of spot mahazar proceedings. The saree which was wore by the grand mother was before the Court and it was marked as M.O.15. She has also seen the Nokia mobile hand set produced before the Court and marked as per M.O.16. P.W.1 has further deposed that 28.11.2007, the Kadaba police informed them over phone that they have apprehended the culprits and they were asked to go to the police station. Then herself, her husband and her mother-in-law all the three went to the police station. Accused Nos.1 and 2 were present there. They told the police that they were the persons who were working in their house as the coolies. The police also shown such articles which were robbed from their house. They identified the ornaments also, after that the police recorded their further statements. Even on 29.11.2007 also, they were called to the Kadaba police station. Accordingly, they all went and the police shown the other two persons and accused Nos.3 and 4 are the 28 said persons. P.W.1 has also deposed before the Court that if she sees accused No.4, she can identify accused No.4, who is not present before the court on that day. The witness also deposed that accused Nos.1 and 2 sold the gold ornaments to accused Nos.3 and 4. The police seized them and asked whether they can identify them. She identified those gold ornaments. The police recorded one more further statement. Then she filed an application before the court seeking interim custody of the gold ornaments. It was allowed and subject to some conditions, they were allowed to have the interim custody of the gold ornaments. P.W.1 also deposed that the photographs of the said ornaments were taken and they identified the ornaments as shown in the photographs. They are the photographs at Exs.P.5 to P.36. The witness also deposed that she identified material objects i.e., the ornaments i.e., M.Os.20 to 38, silver items M.Os.39 and further gold ornaments at M.Os.40 to 50.
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In the cross examination, P.W.1 has deposed that the incident took place in between 11.00 a.m. and 2.00 p.m. There are no houses of other persons nearby their house. There is a way to go to Rampunja from the house of P.W.1. In order to go to national highway from their house, it is at the distance of 4 kms. In their house, C.Ws.23 Babugowda was the only person, who was attending garden land work. They were not allowed to make hue and cry as the accused persons posed life threat to them. She went to the house of Radhakrishna. At that time, Radhakrishna and his parents were present. She narrated the entire incident to Radhakrishna. Radhakrishna also informed the police as narrated in the complaint. The accused has not allowed them even for getting first aid to their grand mother. After she untied the rope, she saw the grand mother was already expired. When police came to their house, Radhakrishna, her husband and Sunanda and 150 people were present. She herself narrated about 30 the incident to the police. P.W.1 has further deposed that she has the knowledge of the quantity of gold ornaments belong to each person in their house and also knows the ornaments belonging to the grand mother. In the process of strangulating the grand mother by the accused with the help of saree, the grand mother made hue and cry and on the face of the grand mother, there were injuries, but the blood had not spilled to the walls. The police have seized some of the items like rope, towel from the spot itself. Out of the ornaments, she identified totally 19 items and they belonged to their shop. Even in the cross examination also, P.W.1 deposed in detail about the gold ornaments after seeing the said gold ornaments.
16. P.W.2-Krishnaraj M.N. deposed in his evidence that P.W.1 is his wife. He knows all the accused persons. In his house, himself, his grand mother Bharathi, his mother Sunanda and his wife 31 P.W.1 and children are staying. They are doing agriculture and along with that, they also having jewelry shop at Uppinangady under the name and style of M.S. Narayana Jewelers. From the days of his father, they are having the jewelry shop. Earlier, one Babu Gowda, a coolie was working in the house and he was also attending the agricultural work. One Sulaiman was coming to their garden land to sprinkle the pesticides to the Areca nut trees. P.W.2 told the said Sulaiman that the coolies who are working are not sufficient for the work and to tell the name of any coolies for the said work. He came to know that one person i.e., coolie who was working in the house of Shivaram had left the job. Hence, he asked Sulaiman to bring that person. One month earlier to this incident, Sulaiman brought accused No1. to his house. When his name was asked, accused No.1 told that his name is Girish Poojary and he is the native of Hosanagara in Shimoga District. He also told that his wife Parvathi is 32 also along with him. Accused NO.1 told that they have to give daily coolie of Rs.90/- to him and Rs.40/- to his wife and one room is to be given to them for their stay. He told accused No.1 to attend the work from the next day itself. Accordingly, accused NOs.1 and 2 attended to the work on the next day itself. One room in the garden land was given to them. They were entrusted to work in the garden land. On 27.10.2007, as usual, he went to Uppinangady to the jewelry shop and when he was in the shop, at about 6.00 p.m., his wife P.W.1 phoned from the house of Radhakrishna informing him that Girish poojary and his wife robbed the gold ornaments and committed the murder of grand mother by strangulating her with the help of saree and went away. Immediately, he came to his house and saw the grand mother expired. The articles kept in the cupboard were scattered on the floor. The boxes in which the gold ornaments were kept were empty and the phone connection was disconnected. The wires were also cut 33 into pieces. When he saw P.W.1-wife and his mother, there were injuries on their hands and there was contusion nearby the neck of his mother. Then he enquired with wife and mother. They narrated in detail as to what had happened to them. On 28.10.2007 at 6.00 p.m. police came nearby their house and conducted inquest mahazar proceedings and also the spot mahazar. Even the PM examination was also conducted on the dead body of the grand mother. At about 12 noon, the dead body of grand mother was given to him and the funeral was performed. On 28.11.2007, the police called them to the police station. Accordingly, himself, P.W.1, and his mother went to the police station. Accused Nos.1 and 2 were in the police station and the gold ornaments seized from accused NOs.1 and 2 were shown to them and they identified those ornaments. On 29.11.2007, again they went to police station because the police told them to come to the police station. The police shown two persons. They 34 are accused NOs.3 and 4. The police shown some of the ornaments which they had seized from the accused NOs.3 and 4. They identified them. P.W.2 further deposed that on 16.1.2008, again they were called to the police station. He alone went to the police station. The police asked to produce the documents pertaining to the ornaments. He furnished the extract of the khatha book of the gold ornaments accounts. The Xerox copy was marked as Ex.P.38 subject to objections. Since they were using the gold ornaments from the period of their father, they were not having any receipts or documents, but by seeing them, they identified. By filing the application, before the Court and as per the Court order, they took the interim custody of the said ornaments. He identified the gold ornaments at M.Os.20 to 50 and they are the ornaments robbed from their house. He can identify those ornaments as they belong to their jewelry shop and there is identification of the words MSN that it is the name of their shop. 35
In the cross examination, P.W.2 has deposed that police came to the spot at 8.00 p.m. The police enquired with his wife. He does not remember how many times, he visited the police station. He does not know that in connection with this, whether the police obtained the signature or not. C.W.4 Radhakrishna is his relative and C.W.5 is his neighbour. C.W.23 Babugowda was working in their house 2-3 years earlier to the incident. He cannot say on which day, i.e., the date of the incident falls. From the days of his father, they are doing the jewelry business. He is also having the licence and he can produce it before the Court. He has maintained the accounts in his jewelry shop for the sale of the ornaments. He has paid the income tax. They are not having the safe locker in their shop. On the date of the incident, from 10.00 a.m. to 6.00 p.m., he was in the shop. His wife informed him through the landline phone of Radhakrishna. She informed him that accused Nos.1 and 2 robbed the amount and 36 committed the murder. When he went to the house, it was 6.30 p.m. He denied the suggestion that when police recorded his statement, he stated the name of accused No.1 as Girish Hosanagar and not stated as Girish Poojary. The ornaments kept in the house consist of stones, pearl, coral, beeds and karimani. The accounts were audited. In the audit, it was mentioned about the robbery of the ornaments. His mother was wearing one kothambari chain weighing 20 grams. He has given the details of the ornaments in his shop. When he came to the house, the dead body of the grand mother was lying in the hall. He denied the suggestion that for the first time, he is deposing about the injury sustained by his mother and wife. He denied the suggestion that for the first time, he is deposing about the time of the incident i.e., in between 11.00 a.m. and 1.00 pm. He denied the suggestion that in respect of the ornaments of his shop, he has not maintained any accounts. He denied the further suggestion that with 37 intention to take away the ornaments of his grand mother, himself along with the coolie Babugowda, committed the murder of the grand mother and filed a false case against the accused. He denied the further suggestion that accused Nos.1 and 2 were not at all working as coolies in his house.
17. P.W.3 has deposed that he is having a provision store and he is also running the telephone coin booth. He knows P.Ws.1 and 2. The shop of P.W.2 is at the distance of half a kilometer. P.W.2 is having the jewelry shop at Uppinangady. While going, P.W.2 passes in front of his shop. Accused Nos.1 and 2 are the persons who joined as coolies into the house of P.W.2. As accused Nos.1 and 2 were coming to his shop to purchase the provision, he knows them. P.W.3 also deposed that he came to know that accused Nos.1 and 2 committed robbery in the house of P.W.2 and committed the murder of the grand mother of P.W.1.
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In the cross examination, P.W.3 denied the suggestion that for the first time, he is seeing accused Nos.1 and 2. He further deposed that when they were working in the house of P.W.2, he has seen them. Fifteen days earlier to this incident, he went to the house of P.W.2. He denied the suggestion that he never went to the house of P.W.2 and he has not seen accused Nos.1 and 2 there. About the robbery, he came to know when the people were talking. He denied the suggestion that earlier, he has not seen accused Nos.1 and 2 and at the instance of the police, he is falsely deposing that he has seen them.
18. P.W.4 one Sulaiman has deposed in his evidence that since ten years, he is doing the work of climbing the areca nut trees and cutting the areca nuts. He knows P.W.2. He used to go to his garden land for sprinkling the pesticides to the areca nut trees. When he had been to the garden land of P.W.2, he has seen 39 one person who was standing there and he was told that he was the person working in the house of Shivaramaiah. Then by making a signal, he called him and asked him as to whether he knows Kannada and he told that he knows Kannada and even he told that he knows Tulu language. Then he asked him whether he has gone to the shop of Bhatta as they are in need of the workers. Then P.W.4 telling that he would take accused No.1 to the house of Bhatta, and accused No.1 is the person to whom he took to the house of P.W.2 and told P.W.2 that he has come to work in his house. Thereafterwards, once he had been to the house of P.W.2, there he seen accused No.1 and his wife who joined the house of P.W.2 to do the coolie work. At that time, the people present there told that they committed the robbery of the gold ornaments and committed the murder of one person. Two months after the said incident, when the police enquired him, he said that since ten years, he is going to the garden land of P.W.2. 40
In the cross examination, he has denied the suggestion that he is not knowing the accused persons and he has not introduced them to P.W.2.
19. P.W.5 is the person who is said to have been doing the driving work and the coolie work and he served as a panch witness to Ex.P.2. He deposed in his evidence that police have conducted panchaname of the spot in his presence and in the presence of one Pradeep (C.W.9). From the spot, they seized M.Os.1 to 10. He identified the same.
In the cross examination, he deposed that P.W.1 Vani shown the spot. He denied the suggestion that as the husband of P.W.1 assured him that if he gives false evidence, he will be taken as a driver and for that reason, he is giving the false evidence. He denied the further suggestion that at the instance of P.W.1, he is giving the false evidence.
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20. P.W.6 Sunanda, is the mother-in-law of the complainant. In her examination in chief, P.W.6 has deposed about all the facts as deposed by P.W.1. Therefore, her evidence in the examination chief is not repeated here again. In the cross examination, P.W.6 denied that she has seen accused Nos.1 and 2 for the first time in the police station. Whenever her son leaves to the shop, she goes to the garden land. About 7-8 persons coolies are coming to work in her land. One Babu was working as coolie but presently he is not there. Two days earlier to the incident, the said Babu proceeded on leave. After the incident, on 3rd day, he came to attend the work. Without seeing, she cannot tell about the ornaments of their shop and the ornaments kept in the house. But the details are known to her daughter-in-law (P.W.1). On 27th, the police did not enquire her as she was not in a position for the enquiry and she sustained injuries to her upper and lower limbs and her mother was gagged with cloth. 42 Therefore, she was in a perplexed mood. There was bleeding from her upper and lower limbs. Her daughter- in-law (P.W.1) also sustained injuries. She has deposed that her statement was recorded as Exs.D.2 and D.3. On the day of the incident, she was wearing the ornaments and P.W.1 was also having the ornaments on her person. There was identification marks on the ornaments as MSN. P.W.6 has further deposed that the ornaments wore by herself and her daughter-in-law were snatched from the place where they were tied. Accused No.1 opened the cupboards and accused No.2 was with accused No.1. When they were tied, the accused not allowed them to make hue and cry. They were taken to the hall in the house. She along with P.W.1 were present and the children were making hue and cry. The gold ornaments pertaining to the jewelry shop were kept in the wooden cupboard in the room of P.W.1. On that day, there was cash of Rs.23,000/-. She was frightened because of the incident. Inside the 43 house, she was put in one room and P.W.1 was put in another room. P.W.1 came and untied the cloth tied to her mouth. Somehow, she untied the rope and came there. The incident might have taken place in between 12.00 noon and 2.00 p.m. The accused threatened them that they will be stay back and if made hue and cry they will commit their murder.
P.W.6 has denied the suggestion that for the first time, she is seeing the ornaments in the Court. She has deposed that she saw the ornaments on 28.11.2007 in the police station. In the police station, the police have not told them directly that they are accused Nos.1 and 2 but herself told the police that they are accused NOs.1 and 2. She denied the suggestion that accused NOs.1 and 2 were not at all in their house as coolies. When it was suggested that the name of accused No.1 is not Girish and the name of accused No.2 is Parvathi, the witness deposed that they told like that. She denied the suggestion that in order to protect her son and the said 44 Babu, through her daughter-in-law, she got filed a false case against the accused. She denied the suggestion that accused never committed the robbery in their house, they have not robbed cash and gold ornaments and she is deposing falsely.
21. Radhakrishna (P.W.7) has deposed in his evidence that P.W.2 is having a jewelry shop in Uppinangadi. Bharathi is not alive, she was murdered. On 27.10.2007 at about 5.30 p.m., P.W.1 came to his house. She was weeping and mentally she was depressed and because of the fear, her limbs were shaking. There were no bangles in her hands, even there was no karimani chain in her neck. Then he asked P.W.1 and by weeping, she told him that the coolie worker Girish and his wife Parvathi who were in their house as coolies, tied them in the room and committed the murder of Bharathi, grand mother and robbed the gold ornaments and she has to phone to her 45 husband. She also asked him to phone to the police station. Accordingly, he phoned to the police, who told that they are coming. Himself and P.W1 together came back to the house of P.W.1 and he went inside the house, the grand mother was lying there. Her neck was tied with saree, tongue was stretched outside from the mouth. There was contusion injury nearby the eye. She is no more. In the room, the clothes were scattered. There was injury on the right ear and below that on the right elbow portion, there was little injury. The cupboards were open, the clothes were scattered. When he went to another room, there also the same position. His family members came to the said house and then the people of the said village also came there. At about 8.00 p.m., the police came there and they saw whatever he has seen. Then, P.W.1 narrated about the incident to the police. On the next day at 6.30 a.m. The police conducted inquest panchaname. C.Ws.11 and 12 were with him and they shown the injuries at the neck of the 46 grand mother. The police seized the saree. He has seen M.O.15, it is the saree on the body of the deceased. The mahazar was Ex.P.40 and his signature is Ex.P.40(a). Then police took P.W.1 to the areca nut garden. There she shown one teak tree and another one areca nut tree, where P.W.1 and her mother-in-law were tied with one nylon rope and a coconut coir rope. P.W.1 told that her ornaments and the ornaments of her mother-in-law were snatched at the said place. P.W.7 also identified M.Os.11 to 14. He also identified the mahazar Ex.P.41 and his signature at Ex.P.41(a). When the mahazar was drawn, it was 12.45 noon. This witness also deposed that the police also asked the goldsmith (C.W.15) to come to the police station. He knows C.W.15 and he brought the scale and the butts. In the jeep, the investigation officer, himself and C.W.14 and 15 and accused No.1 went towards the road as shown by accused No.1. Then accused No.1 told to proceed towards Baindoor from Uppinangady and they 47 proceeded accordingly. Accused No.1 told to take turn at Nayakanakatte. They went as told by accused No.1 at the distance of one k.m. and again accused No.1 told to take a turn and they alighted from the jeep and went towards western side for about 100 meters as told by accused No.1. There they went to one place called Olamadu. The accused showed one house and took these persons from the eastern side to the hind portion of the said house. There he showed them one dung pit and he dug the dung pit with hands and took out one plastic cover sand accused told that they are gold and silver items and gave it to the police. The police noted the said gold and silver ornaments. Totally, 19 items were there. The police made the writings as per seizure mahazar (Ex.P.42) and witness made his signature as per Ex.P.42(a). He has also seen the photographs as Exs.P.5 to 23. The police also recovered Rs.7,000/- from accused No.1. P.W.7 said that he can identify the cash and mobile phone and they are M.Os.19 and 16. 48
In the cross examination, though it was a lengthy cross examination and though it was suggested to the witness that he has not at all went along with the police nor the accused took them to the said place nor the accused has shown the dung pit nor he dug the dung pit and not taken out one plastic cover, nor produced before the police the gold and silver ornaments and he is deposing falsely, all these suggestions have been denied by the witness. Even though cross examination of PW.7 is a lengthy cross examination, nothing has been elicited form his mouth to disbelieve his evidence.
22. P.W.8-Ashraf is a coolie. He has deposed that three years back he was driving auto rickshaw. He was waiting for the customers at Kyola. He is having a mobile phone. Whenever the customers call to his mobile phone, he goes and picks them. He knows accused Nos.1 to 4 present before the court. Accused Nos.1 and 2 were traveling in his auto rickshaw and 49 therefore, he knows them. About 3½ - 4 years back, accused Nos.1 and 2 traveled in his auto 3-4 times. On 27.10.2007, accused Nos.1 and 2 travelled in his auto as a last travel. Accused No.1 phoned to his mobile at about 3.00 p.m. and No.1 told him that he is Girish and asked him to come to Kuvechchar road and accordingly, he went there. There is a place by name Kampa. Accused Nos.1 and 2 were being come to the said place and they made signal by showing their hands. They said that they themselves phones and they told that they have to go to Uppinangadi and he took them in his auto and dropped upto Uppinangadi bus stop. They were telling him that they were having the bus at 4 p.m. and asked him to proceed fast. He took them to Uppinangady bus stop at 3.45 p.m. One month thereafter, he again saw accused Nos.1 and 2 in Kadaba police station. The police phoned him and called him to the police station and they asked him whether they were 50 the persons travelled in his auto and he told 'yes'. Thereafter, he does not know anything.
In the cross examination, he denied the suggestions that accused Nos.1 and 2 have not at all phoned him nor they have traveled in the said auto rickshaw and he is deposing falsely.
23. P.W.9 Dr. Suryanarayana has deposed in his evidence that from the year 1987, P.W.2 is getting treatment from him, so he knows P.W.2. As P.W.2 is a permanent patient, he came to know that the incident has taken place in their house. P.W.9 further deposed that on the next day of the incident, he went to the house of P.W.2 as a courtesy visit and he was there till noon time. The police were present in front of the house of P.W.2. There is areca nut garden. The police called him stating that they are conducting panchaname. P.W.1 shown the spot. At the said place, M.Os.11 to 14 51 were lying. The police seized them and drew the mahazar under Ex.P.3 and P.3(c) is his signature.
In the cross examination, P.W.9 deposed and denied the suggestion that he has not at all gone to the said place as panch witness nor M.Os.11 to 14 were seized in his presence under Ex.P.3 and Ex.P3 was not written at the spot and as P.W.2 is his nearest relative, in order to help P.W.2, he is giving false evidence, all these suggestions have been denied by the witness.
24. P.W.11 is also the panch witness to the mahazars at Exs.P.40 and P.43. He deposed in detail about these mahazars in his examination in chief.
In the cross examination, he withstood the cross examination and deposed about the ornaments seized in his presence under Ex.P.43.
25. P.W.12 deposed that during November, 2007, the police came to their bank. The police came along 52 with accused No.3 in order to seize the gold ornaments which were robbed and pledged in the bank. He also deposed that Accused No.3 pledged those ornaments, 15 days earlier to the coming of the police to their bank. The police told that the ornaments which pledged were the robbed ornaments. The witness deposed that under the mahazar Ex.P.44, four gold chains were seized and the photos are at Exs.P.32 to 35.
Even in the cross examination of this witness also, except making the suggestions, which suggestions have been denied by the witness, nothing has been elicited from his mouth so as to disbelieve the case of the prosecution.
26. P.W.13 one Mahendra Varma deposed about the seizure of one Nokia mobile and Rs.7,000/- cash under Ex.P.41 seizure mahazar. He identified his signature as Ex.P.41(d). This witness also deposed about the seizure of the gold ornaments i.e. 19 items as 53 deposed by P.W.7 and this witness also deposed that accused No.1 took them to the bath room which was nearby the dung pit and from the wall, he took out two kaththis and the police seized them under Ex.P.42. The witness identified his signature on Ex.P.42(b) and he identified 19 items. In the cross examination, this witness deposed that after seeing accused No.1 in the police station, he is seeing him before the Court. When he saw the accused in the police station, he was not having beard. For the second time, when he went it was 2.00 p.m. and from the jeep bearing No.KA-19-L-240, they went to Byndoor. Nayakanakatte is next to Byndoor. He also deposed in detail about the accused leading them to the said place and taking out two kaththis so also the gold ornaments and producing before the investigation officer.
He denied the suggestion that on 27.11.2007, C.W.36 had not at all called him to police station and accused No.1 was not at all shown to him. He also 54 denied the suggestion that in his presence, Nokia mobile and cash of Rs.7,000/- were not at all seized from accused No.1 and accused No.1 has not at all lead them to the said place nor produced any ornaments nor two kaththis and he is deposing falsely.
27. P.W.14 has also deposed accused No.1 leading him and police to the place and taking out the gold ornaments and producing before the police and they are said to have been seized under Ex.P.42.
In the cross examination of P.W.14, nothing has been elicited from his mouth to disbelieve his evidence.
28. P.W.15 has deposed that accused No.4 lead the police and panch witnesses to the place and he took out one bundle from the room abutting to chavadi and gave it into the hands of police and it was opened. There was two rows of gold karimani chain wherein there were two talis and one thayatha, one ring studded 55 with white stone, one pair of bendole having the pearls and havala, two broken chain pieces. The police seized them under the mahazar Ex.P.45 and his signature is at Ex.P.45(a).
In the cross examination, for the suggestions that on 29.11.2007, he was not at all called to the office of CPI, Uppinangadi, accused No.4 was not there, he has not spoken to accused No.4, they never went to Nayakanakatte, accused has not at all went inside the house and he has not produced from the room, a bundle and he is deposing falsely, all these suggestions were denied by the witness.
29. P.W.16 has deposed that once he participated in the blood donation camp and there, he had acquaintance with C.W.36. He received phone call from Uppinangagdi police asking him to come to police station and he went there and it might be 29.11.2007. The police shown accused No.4 there and he spoken to 56 accused No.4 who told his name as Manjunath Poojary and also told that he has taken gold from his brother kept in a house and if they take him, he will show the same. They went in the police jeep. He took them to one house stating that it is his house. Inside the said house, there was one bundle wherein there were four ornaments and they were seized under Ex.P.45.
In the cross examination, similar suggestions as made to P.W.15 were also made to this witness and the witness denied the said suggestions.
30. P.W.17 is the Managing Director of the Farmers' Co-operative bank and they are having the branch at Kambada Kone and the central office at Uppunda. In their bank for the agricultural purpose and for the multipurpose, they are giving the loan by having pledge of the ornaments. From perusing the documents of their bank, accused No.3 on 12.11.2007, pledged three items for Rs.51,000/- and availed the 57 loan of Rs.51,000/-. He has produced the ledger in connection with the said transaction which was marked as per Ex.P.46 and the relevant page No.40 is marked as per Ex.P.46(a) and the signature of accused NO.3 Ex.P.46(b) and 46(c), so also Ex.P.46(d). They have also taken the documents regarding the terms and conditions of the said loan. The xerox copy is Ex.P.46(e) and (f). On 29.11.2007, they handed over the gold ornaments to the police. On 3.12.2007, the elder brother of accused No.3 has credited the loan amount to their bank. The police conducted mahazar as per Ex.P.44 and his signature as per Ex.P.44(c).
In the cross examination, nothing has been elicited from the mouth of this witness to disbelieve evidence in the examination in chief.
31. The evidence of P.W.18 is also to the same effect as that of P.W.17. Hence, it is not repeated again. 58
32. P.W.19-Babu Gowda has deposed in his evidence that he knows P.W.2 and he worked in the garden land of P.W.2 at Poovechar for three years. He was looking after the cattle, removing the dung, milking. P.W.2 was giving the other work of the garden on a lease basis. When he was working, no other persons were working in the garden except one Girish and Parvathi. He identified Accused Nos.1 and 2 before the Court and they were in the house of P.W.2 for one month. In the varanda of the said house, there was one room and were staying there. In the house of P.W.2, his wife, his mother and one old woman were staying. He knows that accused Nos.1 and 2 are from the side of Shivamogga. When the incident took place he was on leave. While proceeding on leave, he has seen the old woman in the said house. When came back, the old woman was not there in the house. But he came to know that she was murdered. He also came to know that the gold ornaments were robbed.
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In the cross examination, he deposed that three days earlier, he applied for leave and came back on the 4th day. When he was working, he was sleeping in the house of P.W.2. When it was suggested that for the first time, he is seeing accused Nos.1 and 2 before the court, but the witness deposed that he has seen them in the house of his master. But he is seeing accused Nos.3 and 4 on that day before the court. He denied the suggestion that he is deposing falsely at the instance of P.W.2.
33. Dr. Suchitra Rao (P.W.20) is a medical officer. She has deposed in her evidence that on 28.11.2007, she received one requisition from Kadaba police in connection with crime No.67/2007 making a request to conduct the PM examination over the dead body of one woman Bharathi, who was aged 80 years. She conducted P.M. examination and gave the P.M. report as per Ex.P.49. She also gave opinion as to the cause of 60 death that it is because of asphyxia and the death might have taken place 12-24 hours earlier to her PM examination. The witness also deposed that on the same day, she examined one Sunanda, aged 33 years and noticed that at the wrist portion, small abrasion injuries were noticed. There was redness at the nose portion. The said injuries were simple in nature and she issued wound certificate as per Ex.P.50.
She has further deposed that on the same day, she also examined one Vani, aged 33 years, who told before her that her upper and lower limbs were tied with nylon ropes. When P.W.20 examined, she found there were many abrasion injuries to both the wrist portion and there was swelling on both hands. She noticed pain in the calf muscles. She also gave treatment to her and issued wound certificate as per Ex.P.51. She also deposed that on 10.12.2007,the police constable Samuel brought the material objects and she examined that it was a synthetic saree with green colour jari 61 border. After examining the same she came to know that when the said saree was tied to the neck of the deceased Bharati. The colour of the skin at the neck and the ear portion were changed and there is possibility of asphyxia causing the death and she issued Ex.P.52 in this regard and Ex.P.52(a) is her signature. We have gone through the cross examination of P.W.20 and nothing has been elicited in her cross examination to disbelieve her evidence.
34. P.W.23 is the investigation officer who deposed in detail about the investigation he conducted in the case. In the cross examination, though it is a lengthy cross examination but except making the suggestions, nothing has been elicited from his mouth to disbelieve the evidence of P.W.23
35. P.W.24 is another investigation officer. He has deposed that on 28.11.2007, C.W.36 directed to 62 him to bring and produce accused No.4 before him. Accordingly, he visited Keregallu village in Kundapura Taluk. Accused No.4 was in his house and P.W.24 apprehended him, brought and produced before Puttur Rural Circle Inspector. He submitted his report as per Ex.P.55.
In the cross examination, he denied the suggestion that he has not brought and produced accused No.4 before C.W. 36.
36. P.Ws.25 and 26 are also the investigation officers and they also deposed about the investigation that they have done in the matter.
37. Perusing the evidence of the prosecution witnesses, it is clear that accused Nos.1 and 2 were working in the house of P.Ws.1, 2 and 6 and all these three witnesses have consistently deposed in their evidence about accused Nos.1 and 2 joining their 63 garden land in order to do coolie work in the garden. Even the other prosecution witnesses have also deposed about these facts. Therefore, so far as the identification of these two accused persons is concerned, there was no difficulty for the witnesses, more particularly, P.Ws.1, 2 and 6, in whose garden land they were working, to identify the accused persons. With regard to the evidence of P.Ws.1 and 6 that they were tied to the tree in the garden land with the help of rope and even after bringing them to the house one after the other and tying their upper and lower limbs, the evidence of the Dr. Suchitra Rao (P.W.20), clearly shows that she noticed the abrasion injuries on the wrist portion of both the witnesses P.Ws.1 and 6. Therefore, the evidence of P.W.20 and the wound certificates at Exs.P.50 and 51, clearly corroborates the evidence of P.Ws.1 and 6 that their limbs were tied with the rope by these two accused persons.
64
It is well established principle of law that testimony of injured witnesses has to be given a greater weight and much weight has to be given to their presence at the time of alleged place of occurrence and it cannot be doubted. It is also now well settled that it is not likely to spare the real assailant and implicate the innocent person in order to discard the evidence of the injured witnesses. There must be cogent evidence before the Court, then only the testimony of the injured witnesses can be discarded. In that light, defence has not brought any material and as such, the evidence of the injured witnesses is acceptable and reliable. This proposition of law has been laid down by the Hon'ble Apex Court in the case of Chandrasekar & another Vs. State reported in (2017)13 SCC 585, wherein at paragraph-10, it is observed thus:-
'10. Criminal jurisprudence attaches great weightage to the evidence of a person injured in the same occurrence as it presumes that he 65 was speaking the truth unless shown otherwise. Though the law is well settled and precedents abound, reference may usefully be made to Brahm Swaroop v. State of U.P. observing as follows: (SCC p 302.para
28) "28. Where a witness to the occurrence has himself been injured in the incident, the testimony of such a witness is generally considered to be very reliable, as he is a witness that comes with an in-built guarantee of his presence at the scene of the crime and is unlikely to spare his actual assailant(s) in order to falsely implicate someone."....' The aforesaid principle of law has been reiterated by the Hon'ble Apex Court in the case Mohd. Ishaque & others Vs. State of West Bengal & others, reported in (2013) 14 SCC 581 at Head Note-A, which reads as under:-66
"A. Criminal Trial - Witnesses - Injured witness - Credibility - Criteria of appreciation - PWs.1, 2 and 4 in the present case sustained serious injuries and their evidence was believed by the court - Testimony of injured witnesses is entitled to great weight - It is unlikely that they would spare the real culprit and implicate an innocent person - Of course, there is no immutable rule of appreciation of evidence that evidence of injured witnesses should be mechanically accepted, it should also be in consonance with probabilities - Whether witnesses are interested persons and whether they had deposed out of some motive cannot be sole criterion for judging credibility of a witness - Main criterion would be whether their physical presence at the place of occurrence was possible and probable."
38. The evidence of prosecution witnesses also clearly shows that at the instance of accused No.1, 19 gold articles including some silver items and two 67 kaththis were seized by the police in the presence of panch witnesses.
39. The prosecution has also examined the panch witnesses to the seizure mahazar who have also consistently deposed about accused No.1 leading them to the place and taking out one cover from the dung pit and producing before the police. The prosecution material further goes to show that accused Nos.1 and 2 handed over the gold ornaments to accused Nos.3 and 4 who in turn pledged some of the gold ornaments in the banks and the said ornaments have been seized by the investigation officer on the information furnished by accused Nos.3 and 4. The witnesses P.Ws.1 and 6, when they were called to the police station, identified the gold ornaments that they belong to them. P.Ws.1 and 6 also made an application before the Court seeking interim custody of the gold ornaments and they have taken the custody of those ornaments. The evidence of 68 doctor (P.W.20) also shows that the cause of death of the deceased Bharathi is because of asphyxia and after examining the saree of the deceased Bharathi, the doctor gave opinion that if a saree is tied to the neck of the person and tightened, there is possibility of causing the death. Apart from that, P.Ws.1 and 6 are the eye witnesses to the death of the deceased Bharathi, who died because of accused Nos.1 and 2. Their oral evidence is supported by the evidence of the doctor (P.W.20) and the document P.M. report. Therefore, perusing all these materials, the prosecution has placed the cogent and consistent material to prove the charges as against the appellants-accused Nos.1 and 2.
40. We have also perused the judgment and order passed by the learned 5th Additional District and Sessions Judge, D.K. Mangaluru, sitting at Puttur, D.K., who referred to all the materials, both oral and documentary, and considered them extensively and 69 rightly appreciated the said materials and rightly came to the conclusion in holding that the prosecution has proved its case beyond all reasonable doubt and convicted the appellants-accused Nos.1 and 2.
41. After re-appreciating the entire material, we are of the opinion that there is no illegality committed by the learned Sessions Judge nor we find any perverse or capricious view taken by the learned Sessions Judge in coming to such conclusion. The appellant accused Nos.1 and 2 have not at all made out any valid and justifiable grounds for this Court to interfere with the judgment and order of conviction passed by the learned Sessions Judge. Therefore, the appeal in Crl.A. No.1166/2013 filed by accused Nos.1 and 2 is devoid of merits and accordingly, it is hereby dismissed.
42. We have also perused the appeal preferred by the complainant in Crl.A. No.323/2014, the grounds 70 urged in the memorandum of appeal and also considered the submissions made by both sides regarding the quantum of sentence. It is the contention of the complainant that the sentence of life imprisonment imposed on accused Nos.1 and 2 is inadequate and hence, the enhanced punishment is to be imposed as against both of them. It is the further contention of the complainant that the alleged offence is a murder for gain, the offence is serious and heinous and therefore, the capital punishment is to be imposed against the accused herein. We perused the judgment and order passed by the learned Sessions Judge even with regard to the sentence aspect. Perusing the said material, the learned Sessions Judge has discussed the matter referring to the judgment of the Hon'ble Apex Court and held that it is not a rarest of rare cases to impose the capital punishment. Therefore, perusing the order on the aspect of sentence also, we are of the opinion that the sentence of life imprisonment imposed 71 by the learned Sessions Judge against accused Nos.1 and 2 is proportionate and reasonable and hence, there is no merit in the appeal preferred by the complainant. Therefore, we dismiss the said appeal. Accordingly, this appeal is also dismissed.
43. We place on record the valuable assistance rendered by Sri N.S. Sampangi Ramaiah, learned Amicus Curiae. Hence, the Registry is directed to pay Rs.10,000/- (Rupees Ten Thousand only) to the learned Amicus Curiae, as Honararium.
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JUDGE Sd/-
JUDGE Cs/-
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