Karnataka High Court
State Of Karnataka Through Gurmitkal ... vs Mogalappa S/O Gunjalappa Kinikeri on 3 January, 2011
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
E
El'? THE H133 C§E§RT SF
CERCEIIT BENCK AT' S'§§LB&RGA.
EATEE} THIS '.§HE 93% EBAY SF «§A.NUAR"Y§ 2C§:i
PRESENT
THE H@N'BLE Dks JUSTICE K §I§AK.TE%iEgY;¥fSA3§;§x %.
AM}
Tim HGDPBLE MR. Jg{f'S';5'ZCV%E'*AE:§§RALI M'
CRIMIEYAL A9PEA;i;%ji§§a*>.;24s§'% 2'<30:"fe§
amwanm; ~ ._ _
State of Karnatfaka,
'I'hmug.h Gurmfflta} V
Poiice St.atiG__1j1, Q' _ _ V
Appcéilarzt
(By SI11t§V"é§;Iii1.r8;5i1h.§i'3T¥1'; »§_€éaig gddh S.P.P.)
' ,1 ; ..MG<§&Ea*:;
. 2:5 1 . _
ST;'a:'aZ';::;1V§::V§_:5:§>§21 Eéinikerig
. ';:%g<;3d 2};§:_so:::'£ 28 yez2.rs;=s,
"=.;Gc{:v:' :'E,g§--:'§;
fiaifimantfia,
'":':§/'0 Bhimsheppa Baykadig
V' Aged abzmt 29 yearsfi
Sec: Agri;
35 ;'*v€ar:.i.k21ppa,
S/'::s Aéwzgépa Amarépur,
figed a%s::su"£: 3&1» :§"€é3'3"53«;
Gee: Goalie;
{A13 arfi R/0 Samjanagr,
YaCigi:"i taluk}
N', I "£§=::+§%'_g,{§i::<fié::1t:g K "
{By Sri Hanumantha Raddy Sah£;:kar;',j' fi:$Eiwr:;' »:if_ o1'*
Sri S3. Khedgikar, Advg:>cate}I__
:5: egg: Es-. >
This Criminal éiiafier S é Ct§;bn 378 {1}
82; [BJ Cr.P.C, by the Sfé:E_€3' I5;-Pf'for__fhé*..S'1:a::e praying that
this Hengble Cfa311_rt ;:§Ee.gV1::s_¢dV-tc§:g1"ant ieave to fiie
an appea14_;;i.gai:§1S%§ éaiéd 12.7.05 pE1SS€d
by H *5. _ .V:1i;Ev'(j-E11,, Guibarga in
S.C.N<"3.A1%1.3/ 1.9;V9Q':_L«.a#::qjj§i?f£.j:1g the respondents/accused
fer the o'f:*e: 1<.-e i5;.'_UA;TSS3."-~'3O2 r/w Sec. 34 of we
T-161:5-« ;1ppeaEV"'{ibmi:r1g an far final hea1:"§ng i:;If1.is fizzy'
' Bhgikfhavatsala, J, delivered the foliowing:
JUDGMENT
.'¥.'b}};s State appeai is directed agariaist jizdgmeni E2.€f}?a2QG§ mafia in S.€§.E"J0, Z43,/399$ an the {fie the Fag': Tra{:§<; C.{}ur£:--§f§. Guibarga, e:{::;u.itf.ing 5 "1 §"'~~ .
1% é'ss;tC:':,1$&3{E N03: {,5} 3 for the =;:>ffeH<:€: Lizséer Si;'{f{._i{}I1 382 reaii with Séfiiiiifiii 34 9f Enéiaié Pesénazi Cede. 2, The case of J[,§fl€ pI'OS€C1,l.'€§.(}i1 is t.hai:_.vA}::a::L2§3ve:i Nc>S.1 is 3; xvii}: eomnwn 151"E'i'§3fl't}'.<;}1'}.§ C<2n1rr1:;:,--£:s';%éf'A"1:5€ur¢E$.;9 ()1? &2:n1aia;3pa 01": 29.0?¢iQ99 a_:!;,.....L_Gf} i,i:i€.4_¥;§{3L§'7:'{:' V yard of the heufie 0f the de<:£-tagciil sé_€;:i£i1;€§*--e_ii, .GL;I1j:§3;I1_§5t3r Village. Ths accused facé(§._,_i:f§a} f(.ji"._.Lfif3VVV{}fféii{7'C""E:if1(i€LZ"; S£:«::t3:cs:n 382 read with S€C'iiif3':T§. 6f7§ndi2ii1'9e:2;11 Code:
3. To pmve ihé' '%<fT;:s§eL._$f'::'tfi§2LT'V:.;>:ffi':3ecutior:, it has <:xarI}ii1ed"i1:j.5'v;s111'V x}§fit.z'1es_ses. PWA1 [the cempiainant} and héi' {S6171 P'W¥ 2:§:e_ :':1:"Lé aflegcd; :3y'ewi§;n€sS<:ns;. E7'W«2 ar1d;'PW~3 121139 fh 7e §i:EE"S5{)flS who came to '£11613 spot after zmd (:33: of PW» 1, PW--4» arid PWWB have-
.b€'§;;':;_A "k1E§{'s.'3f;1"}i%§:E;§§ ta pr-are the motive far cazmmitting mii--z'ée.:4 SE7 d€3C€E{S*f3d. PW«~§ is I}aiapa:E;.i caf the viiiage. PW2'? Vvisg Medical Officer who egnéuciéad ;}<'3S2:maris:m :V§:ia;é'i*11?z2ai§@'r1 an Ehéi deaéeaaed. EJW-8 is ?W«§i3, PW»?/4; '" :é:1& PW~E5 aré: pazicth 'a:'i§:n€$:§€s3, PW3§.2._, PE?'£3E.3a PEEL 4 £5 argid PWQ? are '$315: §*esiic6 C¢:)£}S"§l2£b§€'fS mf '§'.h€'3' Piziiifa Siziiififl. PWQB is the ASE WE/:0 regissésnfid ih:-3 Q2136: ?'E?'J~ EQ is; CPI Wm} Em.-*€siigzité:~€E Ehéz Cifififf.' and £::1.§;:§.V_T<::if1é;;.;:*;,§e shsset, againsii. fhfi accugfid unéer S€€:t}1<s11 3&2 :9é2i{§i'~x%riv§--1:1 S!3CU_0fl 34 :31? Indian 96:13} C-s:>de_.; _ 4». warned Afidfislanai §'.5u:§3yi':i;: 'i?v:'®s'é:5;;';f;V0i2<_VV submits except PWQ, 3133 PR? §ih63:
witnesses ham supVpa:fted'.A'iEée §:;>:.S'é: 0f th<«é"'*p1*0secution but the Trial Court €1"1'€{i"i1':i' --d:isVbe£jLe%?ing"_?;he evidence of the witI1ess;t3.'s'«AA'aj;1d I_rec5015di§1g" ::nV_.didar Qf acquitta}. Therelfore,' filie impugned judgmeént may b6 set: aéidgé a::Ci._ti*;u3"a_g:€:u5ed may be <:0mri{t?:<~:.e:i fer the .~ . A. of§'e*i1?1C§ 1e\fe}1e{:i7' agia.i.r1st them.
5g'L€:a£":1ed €{:s'u1:;.se1 agpezezrisg far éihe mspandentg 9%. .é;<éicuVs£i+ 5i'j_ §é1'1;ib:I1i':s that the Trial Court has rightiy di§';{>e:.i:?V:é:':fevd the ffV§d€fl{ff€ of PW~E tbs: Csgmpiaiizant 3.125% A h%.:f"'~sa'1t3 P"%§£'~12 and 3:€:z::::::'ded an {}rd.<3r Sf a.<tq_uiif£.ai ems?
" {here iss mi: meréi in tha appézaia f 3 a
2. 5 U":
8% We E2a.v<:~ §(i'I§""§_2-E-§€;?d the §e:%<2::'ds§ «sf éhés '§':*i21.E Caurt. '"?. Aitgtagflimg is Elhéz p:*<}sec':2é.§0.n the ,§§VE'{§4i:C§;€'E}§'. gccurréaé 0:: the interveriingg zzigght: 0? 28"! e::.z_1.§§ '2;%?_?§'~-343:1;-?L},{V;'_ i999, P'i£'x'~§ and mi» :1 are saimg; §:>e3_.'éjgi;f<i*:§;%i_%:r9{£:~:;s;9'«:?§ss ~ that irzctidem, PW--1 I was 14 years cjiai. 'b(5j,:*._é};I§ _%j.E:é:" f:i§né?1{>:'f' ihe irzcident and he 801*} 5;". _PT'§7£\2 §E;._'v«--:;%a:/}.ri3 the:~=. éecfiased' Ac{:0rdi;:3g_';0 '::"|;.§,fAc€$iSfe'-3:'. sieeping on the C01: in the vc'€5=r;£'1fi. :§.i"*VL'§§.ji'1;(§1r_VE';0i;s€ and on hearing souvndé' she Aceused Nix} W33 axis on the head:
the homing the hanCis/ Eegs of .d-Q-V, <:¢.'z4fL;%§:"<iT: .§"-éspecf{ixre13ET"W'A<:{:1,:sed 360,1 is néfihgxfv Qf €I.91é'-'d§.,¢¢;(;;e::»1sc2d. PW11 hag dL€p0S§3d thai the ' ,:'t3;0ti\,:--5;'fa:>:«,€Ir::e:_ <:0mmisSi0n 05 GffE3nCf3 is on the ground .'f{h_éLt iI*1e'7?Ej§%é'eaSs:ci§ 'refused ta give share Sf aciiéusefi in the pf'€};3:~e:r:y pur€:haS@é by the d&c:<:~:2,1Scic§. "£'he:=. alieged Aiziiiiigient Gccuzrsd at 3&8 £3/I (ma; 29,672. K3995 Bu': thzz Campéainf; {.'.E3.E}"l€ ta be Eadgefi with iihe pifiice 0:": 5 {:35 "&"'"-r -mm.
€12 29'G?,E§§§ afé. 3.bo§.22_1 9 fiiki. '§'he:*=@: is; :10 $z:£.i$i'2§.<?t<>?y €X}3§.£€:}E21f,iCiE3; as {:3 avhy i.h€:'z'€ 'i?@'E§i*3» an .§;":<§;'d§:":at€3 d:7<:'ié.,1}z* in Ecflgixzg the <:om§fia2'.:3t wiih the gxfiicfi ?E.E3.€)i1g§"}wi:'§':£fV§;%'Q§{?€§ sta*;.§C::; was Situatad. Within '15 Kms f§'O}T1E1 §?@¥;%':S{?€§I:€E"{}.f 7 crims, 33-"ur{.h:2r, there was teiepééanééservicej a§%a:§e";§§ié: if: the viflageg The cage ef the presecufian §s;_tj.§1».$i é'1€:{'iu.S:3d1'*V.L 1\§0,i assaulitid the de3Ct32:é€;§i* 0:1 f%3_<;* "E.")§€ad: of the deceased when ha w':é1S"~sEe<é:13ingL";x;§%h'~--_an 32:9. if {he casia sf the pragecutiori i.€;_V'V§1C;£f€;'§:)§?;€%:fi quefition sf holding hané_iS «é§jr;§,hd by the other two ElC€211S;V€'3H(i:'V'aid::Vf»V{1O?Ei;;i1"f$'€;. '1l§.S pastmortem report an 1I1ju:"y :a{9.$Vinfl§7é'tAé'::! '0~fiA""th'€ right siée of ?;:h=:3 tempmrai rfigigcx-n,L M3ed§i§a§ Gfficer who conducted gégiififéiiéin' exarriifiatiazl of the deceased has deposed 1 §mj::;:'y {ran be iz1fii£:t€=.d only wh€:1 the '2*iC:«£im,.__~'<;4:_a;S in the standing posmmi. Thera i3 :10 .' ..:.:Qmzi::ciing fividemce. it :13 not $af€ ta beiieve the K_<\.r~3"é,->£s:':'é@:'3&e:*:ei: of PW» E. and hfii' SS1': Fwd E. in 'ihéz absemtfi Sf
--"i:<::g?e2§:£i ané Satisfacmry ev§&€n<:£*:. E?'u:='i'.he:; ?W'-% has;
:3 5 5'».
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givési}. ad:1":2?s&;§{H1 in EBBE' a7rs>§;3--examé.::e1'§:i:}:'1 i:E':ai. i,h<--":'ra":
W38 9; {'?i'%'fl iiftigaiéeri £§'§"i",h f'EEf€§'€'§EC€i' tie"; a'r1£t€s%r'a& E::2;::d in Eiixizikeri vxiiiagfi. The aatgtigsééai N91 38 m}ih.i:1g.A:;<_fi§ .z:§{;4i==;it.h ma saifi iitigatian. 'I;'h€ accuseé E\E<3sx2 and '3..VVaIv'é:'_T'v:~:é"j{iT'£»;§_ ' be: caiieagues af Accused Nalgq '{'h:e. pit)-se£:§1'§.i;:1';V;"'§1a§S faiied E0 p1"0x-*6 the guiit 31¢) the--A§3;::(:11$6€§--".'. .?3§é}?70n{i ;:§:1"'a reasanabie doubt. PW-E4 fpginch '2%.z*if.:i'::s'S iiegaréing seizurs Qf axe from ';:_§:ir;':us€F:d N9"; §1:a'£s.Vi.L1r11€ec1 hossfiie :10 the C856: of p r0seCut.i0ff1;--.V .'_'.['Z;:e'"prOs§§Q!:*u?:£03f: has :20':
examined tlie _fi§ p_f0V§€"Sa.:1'zure (sf axe at the iI1sta1ViVv§€§ v(5i7AV RK?'€é1re 9f the View that the Triai Ccurt %has,V_£-z§iT;.£:yfégected the evidénae of Pwwé the c0I1:pE;a_inaIit..,'az:'d '-hér gar: PW»£§ far want of C{i'fFQf§'f5§"3i§'Q_Ii. Ufider such cirr:um$tanc:e§~: the '£':"ia§; .€@_u:'I; j§z§;s3f:Ifi€<i in rerceixrding am Grder <3? 21{':q2;:1€,f,a§ fez" me: &h._a;:'*g;e-é» ifiveiied against {he accused in GUI" vim: ..€rb,ef; iirigfizgned judgment @968 119: C21}: far i-n€:erfez"em*:<1 5 balk' in "éihe :°z~_>$u§i£::; §;h@ a;3§i>€:Ei§ Eaiis; 2-ma é:h.<;é s:g1::.":s:=r fie: figmisseai. 3 swk