Karnataka High Court
State Of Karnataka vs Kabir Imamsab Soudagar on 22 April, 2009
Equivalent citations: 2011 (1) AIR KAR R 884
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
until!!!
wr nmmvnuann mun COURTAQEL KARNATAKA HIGH COURT OF KARNA'§'AKA HIGH COURT OF ICARNATAKA HIGH COURT OF KARNATAKA HIGH COURT
6. Ream mamssb fimzclam,
figs: 36 3%,
Sec: ,
if. mxalzfim Bnamsah Souasw,
Age: 25 yams,
flee: Studezzt.
a. mnahma sammah ::.m:amm.4
Age: 45 yw,
Gmsc: Ayimxltamra,
9. saifismab Eummgah
fiaazéfi 3%: -A . '
0w: e.
.511 are V.
mi wg1.=.m,
. .. RESPfi'}I'3'EE1'3"1"S
afilfi
Sari .»:'§fi&"'s" Fer RE 'Em Rffij
T'h5s§5 is uflfi $95. $73 PER}
V. 3-aaf fl:'.§.C!.;" Siam RP. firm? the mam:
'that'LI~§a%fiajb3e Smart may be plaafl tn fim Eemne m
' am fifim' sf
pamefi E3: the P.Q., Fast
'r':sc1mm:»::,; figagnm, in But: I*¥c.1£t5 af mm awufimeéng
thc"rwp§tx1e5nm~aw:1scé for the mam puniahabls
fiam, 3%, 281 rfw. Sawhfizm 3% 9f
%% an :w,s2.2cx39
an ;.;Q,92'<a 6;, M07
This Czimiinal 52% 'being heard anfl rmsed fer
j t$ an fir Prfimmmfizlt af
1% days KN. .i%V $W II;
fofiawkg:
......... ..... . ...............-W. mm uvunfA:§aa-::nnxNfi'!nRA MGHCOURT OF'KARNA1'A!Ul' 'I~1IeH"ccIU'ni*r"¢I'='KA§&Ai'AkA mau"couar or kAnmfAkA' Hlrnsnn ééfifii
J¥I.3$flEHT.
In tlim appeal am wider mazam
pmcadure mdg, the State hm '* 'V
and canfiactness {If the e:13.en'vE~:'ian:fcs:rim5
3- am passed by the: P':'-}:§§vifij;3g"
Ccrurt, Bijaptir in s.c.1m%g2}éf5;2c>r;1 the
rwpondemaf aecusedv agaimt
mm for rm %%;§fi'mmgg@ secaam
+98A,3C:2, Psmat (L.o-da,
(far 4; and 5 of mm
Ia-obibima M Ass}.
Q}_; " §:s§' paémewufinfi ia bfief is as,
'am aw Rasczcxlfi, daugmw mi' PW}. b
mzaaamggb Yaiiyrg am. m:.2 ma 1-msaim,
A of Shafxapxaxg Gtfibmm : wm mwieé
A % .'1t::..'§Ama1s¢d Hm Kahftt gmemab saudaw, rmifimi; af
% villqe ha mi Tahxk abmzt mm and ms mm
pricrr In 2?-2-2%O1.x Amaad 3%.? serial 3 an: the
wrenm; amused §a&A+ 'ha 5? am the kathsera mid
@/
UUK! or KAENATAKA R363 COURTIGFEKARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT
Aecuaecl Raafi and 9 are thc simtem vof
Friar B: the , on the cimnda
amusad wanna, RWJ ag*w& gag _i?§a%;;" °' 2
crash? tum tales :31' gulch, ans wml' At
we:-tn Ra, aim;-, and hci'£.JVL§af;7e.E.31<:31:i' =.;%¢t3sVi§ A§5§1~v,}>;Q.V3Rs.
19,900;-, as dowry. %g§.:x 5c§f.'. 't.:l'1# the
mesh and mm s.z~:;ic1:u§'& gism ter the
baidfiam. started
rmfim aiang with
the ézacsaaaed md
V % ma §-mind that
hm' £-
gixi cma. fimwm-* 9.3 the
2 a#V scasahjecung" the fiacamsed m
am they Weft ' hm' fig
gar fiem hm' perm, Tm dmmaed had
parvmm about rim furtm dmnda made
V ' &1a&ari ané atkm amimfi pncufi md ale-cc
a..b%u't the harammmt and wzzelty zmte-:21 mat ta hat.
" the pamim af the dazzmsad were mt in 3
position to mmply wiil-1 the mm dmnda 9f the
fined perrmzmg W323 Em: imamhi mid P.'$i.4 Sm:
&/
3 "RAW. atlgerfi '
Raziabgum , wha are aha: mlafivm af P*W._41..,. _:
E2-ied to: A4 and A6 resfitfuely an the
the marnag' e af' awmai with A1, ' *
s:.mi3ar' baud" as cruahzy and '
amused pwsom and
both cf mm nmaa rggggéggg
pa.rer1m..Aboui: two or 2?I2!§OG1 A1
c P.Vf.'f; 1%. 3 & 4 1:0
mm} mt tlmgg wmxld
finish a;ggmugk2%:éa am an 27;2/ 2m1,,
M pham that big aaughm
(deemed; af gums bins, Thaw:
"m Mag vkge at ahaut 12.33
P_.'__HL: body as rm dmm mm imida
3- « __ba¢lc art' hm-fl and rm armpét... They aim natimd b-Iaaeinz
haci warn esaiy jacket ané iunga am was mt
mfi. mm was m irxdicafian sf dfii
.......... --.... .m.....n..m..-. mun uuunfl A'§.p1F:__:nnKNfllAflA flllil-I (SOUR? OF KARNATAKA HIGH COURT OF KARNATAKA HSGH COURT OF KARNATAKA HIGH COUR?
hawfia died kmum 91' swim brim, Szzamtitxg fawl play
in the ci&t11 sfhis d&ug%1-3 F.W.1 Isdgad a mmpiafimt
&
=UuK'l' 0:' KAKNAVAKA HIGH COURTAAQWKARNATAKA HIGH COURT OF ICARNAYAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA RIG!-I COURT
witlz. Ealki mm as p&' Ex. P1 inter-alia
daughter has been museum by an
mm at bar huaband. {fin *
the SH{} rmkmfi t& ease in
agfimt rm amumd
the jurisdficichnai alga ;Ea7'--t'vhe_.+§au@'7x3r
pelirzze mm anfi wczpf o .
P.w.1=9 Babaaghgma mpg arm,
viaitecl rm tmk up» em
PSI mm was mama}:
than aye: §»a.ac} of the
scene af EJLPS in the prwanoe of
321$ éémam" "-***"a piaafic with: sag M cantam"
iyixig tiw. as $3 daath caf firm
' iéaczctzrrafl; wstmn" ' ammyaam fiamihedam
'gaff an the requmt sf' the Lil, the fiuafldar,
Y e.;Ta.bba.):' fifibafl Biraéar @Pa'aa1, aonéutzwwri the
mm the dead hasty in the pzmmm cf the
' "Owimmafis and érm a rapt: as pm' EXE4.
mum: atafitmezats Qf bkeé raiatéms sf the dmmaad
mm s Pimtagaylna aftlm éi may wwa taken
I
A
wn uuuau war RAKNATAKA I-IEGH OF KARNATAKA HIGH COURT' OF KARNATAKA HIGH COURT OF I(ARNA'¥'AKA HIGH COURT OF KARNATAKA HIGH C!
the chargw levelm agafimt them and claimed tp be
triw. Dufw time i:ria3. the mmacutizzn
Witnmam ax Pwa 1 to 19, ana get maxim
P 13 and Is!I.{'.}.3... During I
swtm' 1:2 313 «:.:«f Cr. PS3,, the " I
W 1'1m1'm§3:at1m mm
than in than e:ario1ersc§~:5~ gaf fifismsafi. Th:
aecused pmwm fiefiemza
avfiestma, This was am af
mm Afm mm
both 3:355' af oral as wnfi as
am m:a¢I+ afiulfiafi «mg mum
.-
$1; lmlled t mm BeEm
judgemmt sf amfifil, the state has
I I ' Iapfil.
I Upon sarvim mi' naticre csf tkfm apfil tha
I _ awmeé have appawwd mmtgh 'i:hm¢?*
, mmmei. We Emxm bwfi the lass:-mg £ dart' 19' 1351
state public prommutar Smt. Anzaraacim Dam' am 81%
é,/I
fioédamni, tha harm aawsate
raspondarxm.
S} final (if 1% uzfler _
that {ha icamafi saasism 312.-figs
evfiezma mi" afl 2&2:
be me czeomiusixm rm: mm zkge%i%%f¢a2:de::.«:%e% o:*z§uis?1;2,s,5
and 7, *2: i3 cfiwx tlczraz évaum sf
Rs.25,G|%j'-, twig tclaa vakleci
at Rs.mm;--ami~«% k;:mgm@f&r mam at
aa.1a,z:m,r4% 3&1, 3m; this light inf'
tm 0% P;Ws.1_,,
2*, 3;, in a cufiteam 3&3 mam
éur?m figs m.a.1-35% "fla.%'
arid at the 2% af'Jummg§;"' mxwtfion
V 4&1: mmzam psmmilm in that % 'Q?,
_ A sf' such mmmmazy gfifi smufi not
as ficwry. Er: this f°%&1"d mfiazm Wm gmmd
.....n. vr nflxflfllflflfl HIGH COURT OF lCAlNA'|'AKA HIGH COSRT OF KARNATAKA HIGH COURT OF KARNA'fli(A HGH C1
ziecisican a? the Sup:-am Quart in the case sf'
Samiw Sm}: axial Grim 'Vs-Stats ef Ftmjah rewrwd in
Qi3G1Cr1.L.._3'.4~62§. In that View aftfrxe mattw fix chmw
%/
urn Linux! 0? KAKNATAKA Hit.-'vl-I OF KARNATAICA HIGH COURT OF KARNATAKA FHGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA I-HG!-1 C!
3.9
for aficnees pmfmhabie U33 3, and 4 91' BE. am; ___wm'e
held as mat pcmvecia in tkw Light af afimwiaarz
that after an dmth af aha amaea
utmsils were icmzught hack wjmg V
efimw punishabia Bis 6 $1' n.?.OAa¢t
pmsfi. In respect sf
U13 4% of QC thg zzavéimvawsveari
that mam in 3113 mgm
and acacepta'b;.l&=--L&:1d has
utbmly 5061156415 persaarm
sultxjec-*t:afi'i:'ir§ harammmt. and as
such affifid ..;~:2§t prraved.
uwfih the sharge far the 55am
O 133302 we, tbs immad masmaa jucige has
hag fa.i& ta gave that the
__ wafi haxniczidal fimréfore the acsrmscd
V « mt af said gimme. In that view efi' 23:13 mathem-
awsians gzzdge hale: that ma gmswufion
% {aim in §r::v3 fhxa guilt mfflzm amused mam fax'
them thwafcm may
O
any 9f' the cIm1@ mm
COURT OF KARNATAKA HIGH COURT OF KARNAIIKA HIGH COURT OF KRNAISQKA HIGH CI
3.2
ms mturalwimwsmtaamakintmfiardanci
am: if than are: germ mémr e::entradict£c:m. 'a;1d
£1:1cor1e2'sbm1<:y, film? should mt
rejecfiad. P..W3.3 & 4 bekg the co~a1a__'tfiorI$
mm and afirrsse they ware aka
saw houase where the d:mw$é£:1 a:1_d;
warm rmfiim, ware eye _
harassment mated out t<;: é§x:-:.§smci*
their tmamny cksarly wté"i;3, éfih._ea dgmamz
was suhiwtafi to .'t':;,f3,;§.:e1tj,vV""'et1fij'. tha
awwaefl pwsom judge has
iearneé jixfigei juwsaa in 1-mwng am.
the undw 5-ectimx
35' mm mm aii
:eie;s{¢:;::.a}:a1eV,Eai5wbi:;
(sf tbs mrmm sf
mraerzw at' the Dactor Wm
earma:¢¢9%§2%i an rm dead 'befiy clmrly
the fleaflt 3f the gamma was
mm aasaiom judge has mm
a _ .1 that the prmasrutinn hm fai%
that the dwth af tha d Ed was
PM fion mm am the spinion
112$ Boehor as ta ma cauw of &<.-.ai:h are sufic'm:1t.t;o
hm flrzatthe gmmzmethammxm * meanh.
wwu vr Mm»-Am men COURT or KARNATAKA HIGH
13
(iv) The harm saasiaerm judge has to
mtiee that am the fleath aftlhe classed
ide the house wmse sun and Em
ané wncept the %m&
pemens wax-Ia
wmfi Lufler an ebfiatitzn tn
dmswfi. gm mail in ft:h§ a1§s.:: :me Q? fiiitgh L,
wzplarzaficzn an tm part. of'
the ®-n -at? ¢r 5c':'ux@ thm'-r
wm%' flan PC, it is
rwsanable my " they ware
1mpor1sib1e ' the dmsad,
t&r&ru:-:-' judge ought ta have
parmlx my the
-sec:-tiun mg :31' mt: has
been "'rw.$c:n:ab1a d;:au%t. En fllia
a¥'h3V_:'}:>1.,e£mici. on the éefiia-rm af
ma ingmmg 1:: me; 531.
v
, ef the ac-mmad in mm' " fihe
mmplaiuant as has the cause af
. of'£§:'¢s; d%5a& as snake him wmzki act as a
_ fm may ef the glzflt at' the amused
km the chargaa mm mm: them.
tie the lwnmné amttz pubiic prmcumr, the
sf cficwmms prove the yzilt af afi the
fimcumi gamma my all the chargtw aaregzea mm:
W w-wm w """""""|""'WU"l nu-sin wmgu ur mxmsmm men COURT or KARRATAKA HIGH COURT or KARNATAKA men COURT or KARNATAKA men cc
ta as such the judgmnt 9f the Zaamad safiaians
wn uuunl vr AAKNRIAKA H15!-I OF KARNATAKA HIGH COURT OF KARNNIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Cl
1"!-
judge is ezranwuag centrazy to ma esvi:;i=mea __ on
reeorfi and rzumfom is Isms is ha aet aaide. A
(vi) Though was is an agml
1% t sf aczquithal, as time ju.-:i@fi1t u u
"5 perwmw, and
euifiwec on mmfi. this mini fie
re-appreciate. anal 'aim <:Vi';_ rflmrd
and ir1m'f::rw;-2 with :12; _iu:tigi*&j_:#: :2f.c:a§irt'v¥ae§e:%:W.% In
times mm' mm" p%zg;¢¢a%k+¢::j'%%:hp ctiemiaian in
Charxdrapgm Va. Stafxf ktrf ' reported in
.... the
" for responxiemtnaecuwd
perszms :a:ubr;aB._é.s:«.z.indez*:
iii) agpefiata mart and tha a.cx:§¢
".i¢f'V:jx:?m'f::?;L:i€;aE¢"~-by" the apmlata at;-urt while aeamg with
an the guagmm of amgtxittal is w::r3.r
V V fin' tbs ramaans that thse amuittal
the trig} mm»: ;g the m 5;' the
j sf zmmme of the mama and thaw:-e
% 'fifipefiata mutt aimuid be sicvw in with
% judgamemt mi' acquittal.
{ii} Thefm&@eft}1elearmadsamia1s§u,dgen13
tIzec}m@hve%@§mmt}1eagmL.~1zaad}*m*sumfcar
13
the mficnew gvunjshable undm mtiams 3, 4 and___6 of
D?' Act is smmfi and that is no
e. In the camplaint Ex. 91 W %
mezzfiofi about eét&** the d er «
dcrwry by any of the acxzusati K V'
after firm ' am: im
marriage and tbgrefare .§élow 3'3; fr: .
heififing that am amrgm m:~.amgk%%3;% 5 of
flu B? Act am mt -
gm In addit*mn_'_£§.§'7 and
in 4 with
@m'& 'be izhgzr' _th¢ mtsmplaint.
mtfing a:a[_ the &wmacr:1
mgghau: gm mam
hem": $ubfir§éé, fit: .:..,r12a1ty cor haraasmeznzt'.
and an gzgxmm mag in Ex, :93
ahaut mite mmh has
mml hm hxxamfi new
mum. mm m x-ighay ma that
éhgfgé utfix steam: 498 A. not' EC has
_ aa mmh thaw am as greufis to:
_ flw mid fimiixxg 91" the mam.
& Evidenea an mag mabzmm am 5. 3 Ea 9
tbs maxed' fiaughtam affifi and 3, have been
with ma mmrciw huszsam and family.
"ar1dtheyhaveE:wr1&ke13:':-a§edi:1t}1es::aaea:1d
.. .. ..._.....m........ "M. -f.f,,.§. w mmmnm mum count or KARNATAKA HIGH COURT or KARNATAKA men COURT or-'~ KARNATAKA HIGH cc
....1.....n.n...-. mun vr ISAXNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNAMKA I-IGH COURT OFKARNATAKA HIGH CI
1'?
&ceaseé chad. A3 mate 3 my evidence an re-caasrdm shew
the pmszmce of'.A1 in the muse whzzz the fiewmesd
he was mt reqszireed :37 give my explmajrizm aa
cmtse afdsemh. In any caae aizuce me '
aamfacmnty mama that the éeath d tha
hamicidal which 5; tha zhmlpartmt
the (flame xmfier seating 3&2 my _
under any ozzzbwafinn E: e:@1ai:1_1*?.§.1e céézzsé (if %
therefbra no mam mfiemnm
acctzaed pamans as au'z:1;i_.7j'ehz: the txsurt hakrw
donm: cafi fcsrinterferena2a:.'T- _ '
93 j "gr was by
bath aia%ie,3'ii.. ;§f;g arise fer zsur
"'midW§'§§3'*v.§'¥:fi":3' 5?¥?&"i
km 't:':.£'i$ lwmad mama judge :a
the caah am 931%" axficlna
tr; Ǥ.'i~.gt the 'aim czf" the marrma fie mt fafi
'V ~-:=.-:2 sf dowzjr ass dfifl Llmiaecr
xésf 3? Act 3% 1:he&re tw aactmed
are not': guilty affine cm? bveilefi against'
AA the afimm paznkhafik t.u3dm* sacfiana. 3, 4
5 ::f§F fiat?
Whafi the Iaarfi amsians is
j1mtfi7®ir1ha¥ldi:gtEm'tthep1mac:u3:i:an}mfa%w
pmw that the aactxseé pagans axsbfimd thz:
wan uuum Ur ISAHNATAKA W5!-I OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNA'!'Al(A HIGH COURT OF KARNATAKA HIGH C!
W -'
3.3
the charge fer efigxzm ptxxmhahke uwiar swtien
ofWC is not praised? V
(iii) Whatlfsecr rm lcarrmfl maiom 1
justifiad in beam that the pm§jgcutin;C;hs:jsC is-:>C
pmve arm the amt. ef the
if 39 whetimr the
'amused are of
tk dezzeasesl?
«iv? WW judge is
juamecz persona of all
am my mt'
sessiom judge calla
mg
__;:':ou.bt this awwl 33 mm by as: atata
sf amuittal pmea by the
judge. am gemai prémigh of law
. ff the pawamr afm appaeliata mm wz-ax mm
T T appgal against sex': crreiar tfif aaquittai and th&
% of such am: are rim? mg mama. $215 fipa
Cans: 31:1 tbs mac sf Chandmppa Vs. ataisa ef Kamtalm
repartfi iz1{'2%'7} 4 333 4&5, afiar the
19
earlier judgements cm the pmirlt, ixxciudm a juficgmnt
of pa:-ivy Counmil, baa s the gig}
kxthkrwrdasundctz
"iij An apwfim $
'£13 mvfizrw, re-a:gm'¢-:c:a'.pa1n_e '
ezrlfi use uprsn whmh' V
is faundsed. % «
an The cmmf
19'?3 G2'
cfi:'s5;;.ch_ and em
Mare ix
~:§4¢g¢5fi§:'§,4VVit3::'e§n esfieruaiun, hath m
{iii} Vawsimgs. V:eLyp5¢ws{?ur:_nS:, 'éixeh m,
"su¥:a.tmtiat« mzi rewrans",
gqzrunda", 'W13: atmsng
. eansciusiona",
we net intmded 1:0
émtail fiémrs sf' an egpcllate
_ wmél mm: acquittal, mm
a are mare 1'33. tha nature sf
sf lmmagu;-P is amphwfse the
'1'¥111if})~'€@.'ti'}'§ :31' an agrpeilate mutt ea infsrfiem
éncguittal thw. ta curtail the pawer 91'
'till ........... W M...m..w.. ruurl uquagl Ur mxmmm men COURT or KARNATAKA HIGH comm or KARNATAKA man comm as KARNATAKA HIGH cc
thémuxttnmrienrthe eviéenazse mdm
1:01:16 ha in am camncizzaicsn. &
nut: uuulu U!' KAXNIPJAKA I-HGH OF KARNAVAKA I-(£63 COURT OF KARNATAKA HIGH COURT OF KAKNATAKA HIGH COURT OF KARNATAKA HIGH C1
33
(iv) An apjpellatn azaurt, hawevar,
bear in mfltzd that in was: at
them ia éaubie mwumyfien in ~
the accused. firmly, _
izanmcsenea is mzailflfie
amaammm pxineipk %
_iu1'$pru-niencae tihai pefaqnv2§fiaJ1"5._b'¢;"
pxwwumcd fin be
mm mm crim-
Semdfiy. that Em
acquimg m%e%L a:' his
reafirmed
gm we mm
erszmclusbns me
rh.gfi;§aés5ia 9%' the maimnce an
;' ~ court ahauid mt
% "f sf mqxwaz awarded by
L pz-imipzw hm hem refiarated m the
ease aifliarayazwurtlxy vs. scam esf Karnamim aznzi
~{§...~--;:}.%%%2<:wz:ra (2) cam 355 gm; rafiafi upmi by time
11} limping 'tha aheve prizzciplm $1' }aw in mitfi,
wemc:ea$tamn3§éart.haa::aseoz1hafi£:::f'md zrutas
me whether tbs judgmmmt ef acqifil remsraeé by tha
JV
............,......_ nlwn ...;-5; Ur uummnm ms:-I comm or KARNATAKA I-R6!-i COURT or KARNATAKA HIGH COURT or KARNATAKA H16!-i cc
2}.
lwrfi seaaiam judge can be austamad at is Eiatgle to
be interfiered with'? kj '
12) Th: follswing ficrta are: ' %
The amwm Raacolbi j;?;Wé:',1v~..:&--.fi f§i?a$ :'
marriad m 33. mad tkir maL:*r}1age&'i®ia:
am} halfggaarss pricrsr ta hm' A 2 the
sistm of A1. Rwas af P.w.1.
mam day of tha
mar-3-3'3§:gg.U e;£¥T§AA\V.a;"f'3m.*~ fisfier the marmrzme the
T in Margur vfiage. Shc
about 13:23 ywr afem' the
in the mmwnmg mm: of 2522? --2-
xixsuse whm she wag ' with hm'
Iurrl uuuisl ur nnmvnlnlut lflcifi OF KARNATAXA HIGH COURT OF KAIIMKTAKA HIGH COVRT OF KARNAflKA HIGH COURT OF KARNWKA HIGH CI
33
I-"%HOr..1:
13] As natiicad mrfiar, by ammptém
nf mamri.-:11 witrlwr;-es; 1:113
beam that the pmawatimn my 2
Q5,E3®{- in numb and ;i:;1e_A;°sl
marr1ag' eamiita amaptaxm 3 :1
sessinns judge has and
talwg dc: net fafi within' dawzy as
asmrdm' we F+'W%s%iO1 $23 O as mmwmsry
14;aWg ad} pmmlem in aux
sacigtf' fig Eerzm the ambamm sf' abjecrm 313:5.
1-Of the aim it is 1:0 m*ofibit this ervfl
', A ané ta1¢.ing at' dowry, {M parka' mm:
O O Praiuibifinn Act £31 the year 3.961 men"
mam': mme §mana 31' may punfihabkm
A 5.3 emf 2% the am? $33 farm d as
A % * pmviaisns of the as: in. am $1 farm me faurid
4n::tefi'mtI"uein:2anta§n5mgti*$a»{3&1ev§L'I'1"&i3c1mr
@-
..,...._..n.r....n .man ur nnxnninnn HIGH COURT Of KARNATAKA I-HGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C1
33
fl-om tlms statcmamt cf objmficsr; mma rmszzvzxs statgé in
tm anmdfig A131: which zmfis 5.3 under.
"'I'h:: evil 02' dowry symm baa
matmr nf amfiixaus
View 2:1' im am
mparfinns. The @a1;afia§i»..Q§:z,_ the %
amcted by
Pmhibitirm. A-ct,'__
m Aiiyaw jmgdc to: tha
Am: hr Jag the
the {lommiwm
a:u:_Lf;__V in Iadia; the
ixzsenaitiw m the
e,.»m 5 mg % %;:.%s2-samly mnwibutea
ta
_ Va" Estate mf A3. (19%; 4
It-I§§::'bE$ Supmmfi Qaurt hag ce&m'sr¢d
m 1% abject far which §,P.A::§: was
. .. " 'I.
A am mm af awry has beam ralaim gm
[email protected]*sa&rymwm§th.anbs.1tt1rz:eavil
has been %i:::*i3hi11g mmné bl»:
pmpartians. It. was ts math fhis cvil, that lad
?arEam:mt is emu: tbs Dawry Prsshibitfsan
@
36
(@b§'ox1c':part3rtc:a.n3arfiagsetoth¢
othm'partyt0t21amarTrzage;or(fi]bj.r
the parettms fi either mm}? m a
' car by E113' mm:-,. to :eit't1e1%. .:'-- M
party w the ma-rfla¢»VAvr_#= %
other patsnn, at or 2
the magma afthe: km%
dam net imxlu-sig dawarfii' ~ ixi.' thn__A 3
was ad' pe::*sonfa fi;
:34)
-- . the same
an 'Sécticn 3Q of the
.' :45 0f186'.'.>3."
Radefgfs was rafwfl t3'sL1§ra the
the ' ' :3. of %1y' as
":1. The d&5r1it?u3n er the
mcpmim awry' mnmfazeé sin
S-actinn 3 9f tisw fiat mrxrmt he
emafineé merrely 123 '(ha 'dematxd' Qf
msmjg. pmperiy $1?' vaixzawe sanaritgr
"mafia afi G2' aftm {.113 wrfca af
5
2$
social cvzil sf rziswry arid it mkm
puxflwhabke net mil}; tim actual
fiving af draw but aka 1:113 very
dmm afdowry mag befirearmftfxef' n
we car gm the mmmy $1:yz:7}'1"" : _':V.
amza is rrzfembfie m:... }f'?3:tf3. .
m ' 92 qt' nzaramgwe' Q _. " " Vv .
qufi mo qua: fef '
prohibited and gm
uraditiaml ?1':&&£:1;_x§.ftg:;» fir
brid@'0am W
Thus, :21"
fiefiang the
which
A ~ fir
ma.rfiag€:Vvbi{:$_ £3113: law? a:::r
weld gm fall rm
emf mgrmaisn '&om'y'
% j% k §'£.1,fi€.;§mh}¢ mm rm gen
%;i.-3,2 mg: as». am q' fl 3
rweI;@' upcrn by file Imrxlseazi smaiam the
HiG.I'fl_€s'.Z?URT G' KARNATAKA HIGH COURF OF KARNATAKA HIGH COURT OF KAIINAYAKA I-QGH COURT OF KARNATAKA HG!-I CC
Cécurt Em abaerweé thus fix para 21;
Thus, {hm are thaw -mg aiorm
SH COURT OF KAKNATAKA
réiatafi to éaw1y.G:iEm bcfcmfihemaia,
awané$atthefi&a§ mfi&w
@
wt: LUUIII Ur KAKNAFAKA Hit?!'-f_¢3€2l.Il'¥' OF KARNATAKA HIGH COURT OF KARNATAXA I-HGR COURT OF KARNATAKA HIGH COURY OF KARNATAKA PHGH CC
mrxrmctfim with that': marrfiage $1' the said ._
mm. Thmafsre, the givm at mung _
prapezrty or valuahie security must
some wmasmtian with flm '
fities aw a, aurreiafisn
ar mfing uf pr':Jper'Ly cu : f
with the mm" sf thtg parm
Being a penal
mmmea. is
aacial custom at It is well-
settlafi principle inf sf statute
that if 1:: a
tar" fiamamm" 1:1.
01* £5 have a mwu' Ia:
fiw werrés ara ta be
Vgssfizzatrsiefi-. havim that weak:
"' (S§ém I}'r:z'acrn 0f Inéicz V. Gamma
and Ghmiml and Fibws cf
V. Efniarz effndiefij 3 dmnd for
V' an amunt sf mm %an:.:ia1
'A $32" £03: fining same mum
" mperzsm at £31' purvtzhaaaing an an _.
ai '
the safi ward Zia mz°m®vd."'
&
31
19) Thus ficm the abeva it far char that.___any
pa-43$-'1:},*' car vaiuable waztarity er gwd tn
eithw flhmthr or 'm£§i1'=ect}5g at 9:" bafzirre Q1"
tk rmrr1age' anti $1 czanmtm' 21 wifli 'A u
said. pamm mm fa}: witm
It 'E 11% made x::@r uf' " L'
prmperty er' va1u.a:bie__ z'a;_3;st same:
' mad a
eurrclaticsn cf ymmw or
mhmbie cf the mm" is.
tbs Act; Hawasaezr
mama .s:::annmt1:::" I'). with fiirth sf 3.
chfi 0: u : Ian: 333. d&re" m ' '
§'5r§'i*' mm¢§*' an gamma: flf mm:
:32: fax? wfirzgf same urgwm
V at Em' pumhaslaag manurag warm: be
of 91- as a ind fer darwry.
mm': as per tm afinznimn mi' tam 'mm, 531
af wmom 'en wlwm rmmfims pmwrsal law
fiéharxa' Eh} applisw, afiaawar and mam" :29 net fall withm' the
W W--M v-" MM-«mm mun -«-ms: ur nnlmninlm I-116:-1 COURT or KARNATAKA HIGH COURT or KARNATAKA HIGH count OF KARNATAKA I-HG!-i cc
ambit af '%wry". In Webatgfa 'flnakfigeé
&
V _ 'B3 iygg 3 we}!-1&1 mle fif m.
um LUURT OF KARNATAKA HIGH OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HiGH COURT OF KARNATAKA HIGH CC
Dictinnaxy, 1989 edifien, m af mm '§.3ewe__:_r' is
givenas under.
Dom: Tm partisan sari' a
husbam'a rm: pmperty anewgd ta I'f'v;..:'e's""®'.i'£:§'*;;r.:';-§'r»?:: _
for fife time. A natural of " X
20) mm ia ma Efi§a1.m1e§~ Aime
mabam its his was at;__the what
is ezwmpted in msev gm or
azzdawmnmzt ' m'thm'
be-fare 92* .a;.'I:" 131% muons}?
given me Hazy ms. The
Kahlua mfwm fie « af
= /. aef fi.
, "§_}.} in Gzzmla aways my refwmci
tiara of
mg mg am am mmm avf the mm' A01:
be mam gm whiia iz1'£.erpret3I1g' my cf film
O " mm £11 a stamfiek The warm mus: leek tn
5 flu abject which the smtuie aeaim ta acE1i% while
gfiawmm aamfiém tea the
m wax. 01-' Mumnrnxn nus:-z coymr or mmnmxn HIGH COURT or KARNATAKA men COURT or KARNATAKA HIGH COGRT as KARNATAKA HIGH co
23) In 1:125 mag an hand P.Wa.3; and 2 was '£1513
garenm of the e& in thair evicilenm
stated that it was ageed that thay
Ra.2S,£Jiw[-» as dawry? twee mm fmfgnsld? "
utwik for the housaimfl "
new clotim smlueé at Rs.i':S',$Z'1t:I»)i1'|:.1:"':-?*~V'th'a.t: k %
cash and gather artie1a:.§tr;'.t3;:
it has new eirlczibeé p1*a;)a1°&::1
at th-3 fimez cf dmfled the
azgfian tn (3511 cf'
1&3 term: cf cmws
mm' . " taflm bask place
priarfzrss V." the muse af F.Wa..1 & 2.
E 'iévfiéitfiesms afi that fime it was mm
V gay mah anti athw arkiea $3 armed
j L W % .5' mme%%%&1-wwecm. Bath :53' mm have amm cm
' H " 'T that thgy have mt given mash af'R:s.2S,{}t1}t3{ -
tzimtaa gut is tim
st»-
k . "§1u; t11e mm ' flan? h::r1_2,seha1dam% wmmm
t¢the*rz'&augt11maa&flmar1ér1ewciath3tothe:
ba'id%amwm§§mr1a5pa?§wmmmm?m.th:ax'3
&
nun uuun: ur lm.m\:IA¥AKA HIGH OF KARNATAKA HiGH COURT OF KARNATAKA HIGH CODE! OF KARNATAKA HIGH COURT OF KARNATAKA I-|lGi-I Cl
cammufiity. Trzaxe are rm reasans has zfifmbelicxg the
tmtimnrzy {if Pfiis. 1 & 2 wfih fiard ta
Ra.25,0€30}- in ::.ash saw its paymcm
A1 35 ciowry. Aémittaadly P.Wi.1""
mncmmer in Kszetm at that
be saifi mt rm wag eéajfi k O
clewry amtmt. '1'}:m"u' to pay
Ra.25,wG]'»- as was 5:1
amana for & 2 haw mt
stained as Heaaertiuglase they
have caah af Ea.25,&QQg'-
was gwea' O in the mmplam' t Ex. P1
$3 s:--:.a;mi _a;m:;:* I
fig aaazaptafi by A1. Hawewzr
wmm" sf 3%,: & 2 in this
rajwtsd. in aatazm sf demisiens the
hm ahserveé that tm mmlaiztzt camat k
% O 314:: he an mzcyclagaaciia am. it man mt mam
V minutes: dmk. T& swarm shnuld mt be nhlivksus
" Oerf the fiact that paxma cf ymmg kriela lfkc '£113
mmplairzant in tim yrmarat mm; on se$?@ their mean
nun 1..Ul.fi\'.'l' U!' KARNATAKA HIGH OF KARNATAKA HIGH COUR? OF KARNKIAKA HEGH COURT OF KARNATAKA H16!-'3 COURT OF KARNATAKA I-HGH Cl
discredit their cstifianms. In fact during the gross
fiBfl, there is rm sugwtiuan ta: tham
mm-iag-3 talk: tack phm 133:' that mme sef
the ' talimk Thus am % O' O
mamage, talk twig place in the hemasaef
P.Wa.5 & Ea the 2 V
diaputed by 6:15 'O that
magma' tiara nndm' gm ascxzusaxi
have manly in
was no dmami
£11!' A O '_ V rm xmasons 13:: d?mc:a.rd
the k%;£OOOF.fi:'a.sOLO& 5. me mm mm has
" af P.Ws.1,2,5 ass £11 ma mam
sf tim midi nf thaaae wimmsaa,
the 'gmiom judgc has hula that the
has mm that Rs.2s,ma,r_ in wash and
V' mad wmwz: given ta A1 at the tima ef
O ' . There is in mm in the ma. mzm and
O Lkkmxm ward tn tm cvansistmt afidmw ef the above
Ema cf
...-. ........... W nnnnunannn. neon u.uAu3:_I ur Iuumnlmm man COURT or KARNATAKA HIGH counts or KARNATAKA may COURT or KARNATAKA men cc
wzitnwses, the mm mwrdw by the csaurt bah? £3
saum and propm.
24; Hewcam am-::a1*d1ng' tn the 1cams.»a{*
map" this dc ms: fall mm" in the: x
'Dewy', as aomrdm 13:: £5:
ether mucum gum in A1 k
1-mxsermid articfiw was % as
per the mxsutsm in £31.11'
ctrmaidamd swsimzea
judge is ma km em fim
ccf kQ'.§.a.m. The amznax-g,r
mm" A mg ass givixzg cf vakmbie
swam; am am armlnnim m the
k% "fag ma firm & m cf mm at W m-nag' e.
% that mm" * crf hatmahnld armlm' to
the: Bfideg clathm and wrist watch {as the briciaa
wa&mmt%ry§nthm'§
by m atzmwh. Gf n it «ma be: said
%T pay-mm of Rs,25,amg- in mah 'an 3.1 was 3.159
fizstrrmary. Even aemrdfim has the azaswem v;-ziixcitcd '3:
'lieu of mamiai Witnfissfig duriq the
firm was
. ......... .. ....-......-...-mn nlsan uygangs ur IKRIENI-"ARA HIGH COURT OF KARNATAKA H16}-I COURT OF KARNATAKA HIGH COURT OF KARNATAKA H!GI-I CC
#3.-
ttw dafinifianzrx of 'Dewy' an the prmm that fa
mzstnmary, ii woruid flefeat the pangs of the
$3. all aasw 31$ amusfi my-ufi relitwe
the rignr of law W -itA Ru
Tkmafam, such paymenm $11 _
mmmmary and 'g, has m ag 'cluwtrl or O O
course as held. by
paymmflm in as: fl'C1'Z':8I'
mamnrziacsa V' ma any
amend £m4O c£ gem fimuaciaz
uxgamt dams.-astéc
caxarzfit be termed
as _ ., _»$fV::z'~'-- 11:] &r 6%.: in the case
"an. "fats; xzztfif defcemm sf the ammfi that the
"OE-.a;:.V25UQG}~ was yard' in mmxeczfimn mix' '
winks': may § rm"
an aacctxm cf
V finafi strimesagy er ts mwt samg urgmt
expemea 33- far any why mm' mamcem.
O " Thmefare in am zzpinim. the waaeiaua judge is
mt justififiw in timt amwtanm af Rs£5,fifliZ3,?»-
stain uvunl ur mmunninlut HIGH OF KARNAVAKA HIGH COURT OF KARNATAXA I-HG!-I COURT OF KARNKAKA HIGH COURT OF KARRATAKA H§Gl-ICU
byfil wag nataacixzwry, 'IE3 firmkagefthekazw
judge is pa:-warm and is mnm-my my
circmtamam afthe cam.
25; In Efi.
game 11 sec 214. am su9:;~am¢'s¢u:t A %
thus: _ 1
mutt in cur the
mgmt: va:1cl.___ «V155 rmrd.
xiii'
may ma. Sguch a
evaidame mmmt he
sfifimmai : appaal agamat
' aase an ham aka {kw mm
igrmmé tha cawmt am!
an rmrd wtéeh clmrly prom the was
A such a finézm mmmt fie sustamfi' . and ia
= to he sat aaidg.
2?} as par the avidansese: can rewmi amunt af'
Rs.2330E%f* was mid m 5.1 at the fime fi -.
W . wwwnl «m nmnawnlnnn mun ur lU\I(NA¥AKA FHGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURY OF KARNATAKA HiGl'£ CC
#3
hseaaa¢ptm1£hesam.T%¢iamsev'ic3.mmsm'1r@rd
to estabkh that film ather amused
ameptcd dowry in arxy farm. Thgmfarc
evfimme in ptraaf cf chmgm "
maxim" awtism 3,4,anci 6 of §,p§ 5a:g?gaém:;é2
Ttwtxgh ML2 has k %
the death sf Raaeezbi, we makméserwxd
umm, time is m mm md
man (if Rs.25,:m;« The:re:£'m*a
exam: the Linda" mtian 6
¢fD..P. 5.1. In this vim csf
the rm mm beyanci
rwsogiszabie cf 3}. far she? pufi' habla
"i1I1d.§::1.;:':se:c*,'1:i5'*7"f 6 sf ELF. 'fiat. Hence we axnswer
%*waz;s:%:aa%.1%%.an:a.%%
L X
' '1'ha paf-aaecufinn in gram' it: gave the clmrge
A agegm §:.1xat.§shab1e:'L1rfim seczfigz-21 4% gr we rm
. V 9' mfiance an the am} 3 af F',§¥&.1 'ea 4 and
Q Hawww PJE3 flici mt ampyazrt firm cage ef the
pmaaacution... The $51? ssasianfi judge mlfling that
SH COURT OF KARNATAKA PHGH OF XARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNAYAKA I-IiGH COURT OF XARNATAKA HIGH CO
that aft/at abmxt 'mm mnw 9:" 13:13 marinagc her
manded by him in ac:-ash and gm
tmaamnmg' with ma' ' :3: tr: my I;ife~ if
par-sum about the harasammzt. ._
coz11p}amt' is mt spoken O' O
éuxm mm': evfienma, .1133 m:::i§;¢sa;; %arP%;w.1 $2 2 that
at 1% time af a part of
the aemand 3;s;{{V§by evidmiae cf
P.Ws1 & 2 msi her huaband
Wm: mpg; married life.
AcIrm:tte:i' 133 a girl cw-1 within
about: afier rig g It
55 & 2 ma: wxm d was
% mam aim me husband
A L 'me wifismaa afP.§i.3 & 4 mmm that
km with rm rmpeanfw husbands fisr song
O «:2? them iea tam mzrimexzsai mm wry
'a€;en. Even fie them E3153! wvwe mt aliwad m
A 3 $4: the éawasaefl. They hafifi aim mt fitawfi anj W'
about Osad imving b-mu subjmfiad ta E113" kind of
w
3*? 'W
whim size was siesgirg in chm Inusa, figs tlrma
an Wu." ur mmnmm mm t;uu:!:{ or mxnnmxn may COURT or KARNATAKA HIGH COURT or :<AmAm(A HIGH coum or KARNATAKA men co
¢::r'ue1t_v wad haraaammt by her htzsham in figbeizr
mvasam. Thus the are} euidfi af ?.Ws,1 ha -§+ 'a*E<:}_'~:®tV.a
sa.&fas::-trarily eatabiish tlmt than decmsed
in any kind of cxuehy and hamsamen'!:.4 A K 2
apirzicrn the court behw V
amusafi persons sf £3: " Ly
pmmshabse Lmdmr aectisp M mt
Cali Eur m a Ha? in the
3:1; %%%% the pmacuuaa that.
«$7 5* T -' " "
day wifi the & wm
ihcwfi'? amscafi bf! siwm manna.
_ tbs yufis, famlggg r¢p ta
that a&é.¥mana%1m::f
_ no fiirm evifiezmag fm; m-flex tn grmmtlzmt dxmd
x " ma fi fifih and that the accused wera
rafinaible kr tlm kmicfiai émtzh. cf §%5*a::i, the
55%
uvulu ur nmmlnsnlum HIGH COiJR b1:O-TFI: ICARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF ICARNATAKA HIGH COURT OF KARNATAKA HIGH COUR1
{fin}
ff'-*3
proaanution raliecl upon circtimtafitial
cirmzmstancies mm upon by ths _
(5!
W
M
Daath tmk place during
imfiae tbs partinn zjf '1
'mm and her has ta r$_i§f'a; =
At 91* about 'ch: rim: .V'§é::=.§.t}:1V"<:>e£' thn
amused 31:1,} cf
was pcrmummi boa sf the
mad ~m§.fig imiag the home wan
mm' 12% narsk and
bi§::d};;- imuth anfl nose.
tfiat 31111:.
Pcat
am am aspmmm as a max: cf
mm' zmmnm tn: 1'n&maa' as that the
_ decmefi wag tizm ha smke bite 91* tax
AA that the cieath was natzzrai.
sf may &nm the amzsfi as
to {ix causa aw? daath 9? deems-sé thaugh i was
withia the:£r:* garscsnai Eamwieflga. &
(vii) Gamma af amxisad persam in gving iaka
Emfermatfitm tn the wants csf eiemssci
causa csf dmth.
3:3; A3 mm $11 mam cfdm.%iz:a1 % ' '
the mrmai principle in a mass
cvfimcze ia that firm " L'
Exzfermme of guilt mizat be
as-gmtly ma .__that those
handenny
unmfimzgly kti:§*&&gum: of ms amumt;
a chain a £::. is me wmpe fifim the
conn§?35§3_31 2;. pmhabilétgr 1% azzrime
@%m%&w,-W: and they should be
um" . sf am hymflmafi m:&'* than
V that 13$" aha awumfi and am' mistmt Watt'
QGOQ I9 3% 681, the
$umme Cmzrtg has mfie iiiile delviaiinn &nm the
m W..." W naxwnlnnfl ruurl uuuu.,| Ur mummm man COURT or KARNATAKA I-new COURT or KARNATAKA men COURT or KARNATAKA HIGH co
ahew Qemrafi; pr-iztmigzla in mwt mi' cxsssw whats éaath
@
m-2 t..UUKi Ur KAKNATAKA MGR OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC
43$
91' a mum Wemari film plain fimfifia 'aka
mm in sem'ac:3«* wmm {ha asasaflanta wmfld rjaggga
tke uppommity ta plan and camii thc 33ft']f;'7LiV3.C5'#.
tzw' ané ma-tau' aura cf H Ru
abservatisxxa arc fourmzi at paras :7
~13. Tm
fiam {Em pva.1*m'1ts;_ 'of
phfiil $3' 5%.
acurts, have
gm Om the bride a' the
« crimaa are
mmpim mm?
ta Imé.
warm if he a a
m:r"m§ wztzuld mm».-:9 fiarwarfi m
amthar famfigz mamhw. The
' wlmsa evifiénm may be nf same:
asgiiatazxm, am genaaralgr miuctant ta dapmc
" Vécurt aa am waat ta kesep aim? and d9
want me Hi5£ a. mmed
fa&f%@ent:se:3rstheI'fami.iymmbera
affimhfiéebeifiaway fiumfiwaiaf
mmm%aian af csrim am zmtinfi pcmifiarztn
giua &iI'a::t. exiidazm whfi may ?m*u3pate the
9» wuwruruns
' in mm:-= ofymia % -
.... nu-1:-uIrIu"Ir\l"I I'II\7I"l \..vAI,.J!§'I Ur ARKNHIHIKR HIGH COURT OF KARNATAKA PKG" COURT OF KARNHAKA HIGH COURT OF KARNATAKA H35" cc
31
real amuaefi we-spa; rfimfiixlg the fi sf __
11101163? 02' dam'? anti haraaamxz causfi
the bride. But; it am mt mmn that a y
mmmmfiu in smwrzacy at itfiidaa flag '
shoufi go uzmunishfi."
"lit. If an cfibmzwe __ I "
the pmimcy as? a Iinfiag aim;
' mxzcas t1j1e--
t& oppartunitjé the
cfiarme at the sf
tfir c}n}ifi¢;,VL:V1'%t will for
the m%;mamm to eatabiish
ma if strict prmeiple
m: as rzrzfimd above,
*3 mm. A judge am.
gm ma merehr m wee
.' 2:9 see that a. guiky mm dm
A g;t%;~»:;am;pa, Both am puhlic daties, {See
qaxgm with apprmi gr Arijit Paaayat, J. in
af fimjab in Kmami Sfrgfigj The law
' 'édcm mt fi'1_§$'iI1 a éuty am that pmaacufion ta
§mé eviéenne af smzh chamcmr which ig
almssi: immaasihie 11:: be hfi car at any rate
m&m@ mheIfi."Yk&uqenfiw
pms%n59n is m 323$ 512$}: wifiem whisch it
M
£3
7% capabia sf laadirxg, kmvzing rwrd ts Eh:
facw arm cirmmtaa «sf rm cm. Hera
is netwwary m lamp £21 mind Samfinrl
the Evidezzxze Act wmch says that wm1%%W%% '
ram; 23 mfaaciafiy mm the ;m~wm,gE9saL~y 1'
pagan, the hursim of
upset; him. fi1ust1*ai.*£¢:1.*{!:_2u} &}§ffi~?:-fflflfifi.
swims' 1:1 thmwa same: hgh' tha
mops :31' this prwiafnn
'V
ummllim cm... 3, %.::e.i1way "*-witlnout
ficket, Tile aéf that he
%%%% M iilw mtuder s.
3 muse, the
mg:bm«genT .fa§és»tab}5sh the case would
the gmmcuuim, but
% the ckarge gamut be sf' tha
sama' 21% in athm' cams sf
The fiurden would
__i2:g'_'g:fV_'a . In
ma af the Evidaxzzcza As: there
burden on thc
sf' the izzousa ta gisae a. eagm
_ 3.3 tn km the erime was
The ixmms sfthg muse aarmt
L-381 COURT OF KARNATAKA HIGH OF KARNATAKA HIGH COUIE? OF KAl'lNA3'AI(A I-KG!-I COURT OF KARNATAKA HIGH COURT OF KARNATAKA I-RGH CC
get away by aimyiy qtfiwt and
k
55
37) ?.'W.13 is the Talzafiiléar Wha acamxgctad
iuquaszamerzhedaaa Wyn
mum: war the dmd hwy; at' 131% I
diapuma by the . Aumx~da=:n.g:q '{fiof', "
P.W.13 P.S.I..Za1a.ki as. mqumga
mm the dead. may of Rm;g;I}and aA.s::amI' I I I
to Margur xfillga and ragm ma}? 'a::~%3s.;¢5 hzmse
in the garden land secured the
pramenw af an tm dead
may from in him amzm
nsm-rim and hmthezr
of mg. m Mm in am mm-
mafia _1:ian ram' 2% atafemnm 0? any
I A IVIS3} Jahhar was a mm' durum
in izsim in $63 prwanm inquat was
an tm dmd End}? sf Rasulbi. 'mag i&. m
I ajimge in me crass wamzm' tint:
wt: LUUKI OE' KARNATAKA RIGH OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KAIINATAKA HIGH COURT OF KARNATAKA HIGH CC
w w---- v- -w-uv--wm mm -qu.-s_r ur IUIKNAIAKA may COURT or KARNATAKA men COURT or KAINATAKA HIGH com? or KARNATAKA men cc
3'?'
39} Frcznm tlm eementa sf gym: mtg Ex.__P5.,
the phot@-apm ef the imusm uf accuseé Ex.
fimn tm avidatxzse sf P.Ws.3 & 4 it is
were fizzur pzznxfuzym and A3,, 4 &¢ .63; ' ' 'V
their' spousw in thrae pormhm a z21d
rmidixg in mm poztion.
40} Fmm the P.Ws¥i,2, 12
axxd 13 it is cigar af damaged
Raaulbi was dammed
and hat is not thm say of the
ammzme and fisnm
thus brought m the mum.
_ infieafi that Rmulhi mat
was fnzaififi tha pertiar: whats aha W-B3
AA ; tm evicii afP,§fs.i &2 it 73 aciwr that
right of 231% and
1-_ $3 the evtifiezme 0f P, '$3.15
"fir. Reampm, mm wndazctaé PM. ficn, tbs
&aezthhas::mun~$betwm£%*$»m4$Emz3mpu*7m»rtn§aat
5
an W..." Ur .....uw.w. nlun :.v§nn§ Ur Iulmnmnn man COURT or xnxunmm I-HG!-i COURI or KARNNAKA HIGH COURT or mmnwcn HIGH ca
33
eiifiexma sf P.'Ws.1 -Es 2 mmrsct be rcjwtsd, N%t11e L&aa.
the eufienm of ms. :5 and his fixzding
mmauan wstablishes mt damth gr
to aaprxym as a nwuk at'
doctor, cm ziissexgtion cf' &mé
neck muscflas thcmgh figegg
mesmbransw {sf brain, ;_.ma3v;>®a §f_ _§t*a.c:I1ea,
bath lugs, 1:BL1.t'.':::33& 0f Gmcsphngua
Md bemx wngegtgdfi muggy Wm
Eund ' titan he
""" far examm gtififi
and § aim {if visaem
E:'p§ii.§nas to 1123 cause af émth an
cuf tmefiling. Dtlrirg Em «cmaa
% mm mammal rm mm m assess.
A L ab¢u£ t2:§%;a~¢imb§a mmm marka am that
in maze af thmfdfiq with mm, H
K A sf amt gush axtcrnal mmm, imprwafwzm and
mm: by men' 'fie a mum ta mject him
a " evidmzcs rvwméirzg $$3.l3$§ 9:? dmfli as 1% erpinisn is
based an 'aim mndizian af vim}. isxwml «
&
um L;UURT DP XARNATAKA MGR OF KARNATAKA HIGH COURT OF KARNATAKA I-liGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA I-l!GH CC
43) Aczcording fir; l'a§z:di's léilefiicai
and Tcximlegr, 231% editium at page 5'?5, :9
atbarmhn is drawn by 3311:. finuraém
Additional State ?ub3i$ P~meeu:z;§gm
the 132% sf Str@Lfla't;i.ar1.,S:$:;far#x;z1%§'m:I1
tm onmprwaian of the a than
&nging. When the pmzssure
af fizgera arfi p<=.ms.. j.*:.§fi'1f'1j:-t}1vr:;;:a;; thzmtthxxg' '
M PE-ma 5'?5%=%55¢ Stfifiééikua:
" ''§f'wi_n'§;3,pipv¢ camprmsal 3:3
3%udde*.a1i§,r'Va$.»_€:§ 'r::::«;e%;fi$- Elm pamaga mi" fiif
alt-.::get&', ._ ig
yawwxflms Ea; "a'.'.x.§;1 "§3x' mafiaazmwé Emma
_.=§mer13ih1e.»a:n«&'v.m§;; £33 If tha
"*'&.I3nt_amz:apEteI}* § tm face
A bleeém accum fivm
vt1?11e;«m:a:::§£iJ.t1f1, twstrik and § Elm mm are
aanmzlsiésna graeafia dmkzyefi
ma ammrance in cam sf deatil dim
' are xmted as under:
Wimfamisgufiymxdarmmaéand
marked wit}: §%'§'.&£3hi&&. 1% @333 art:
pmminarxt and am; In mama 33.3%, tiwvg
may fie chraazi, Tw cmnjurmizhraa am
y
6:1
mngmted and pupih are dilated. Patmmaa
are mm in eyeficis md the
The lips are biua. Biaoéy {ham
am fin msufh azfi mama and "
mm' , ptzm hioxzri mm E:'am_t:}1e~%. %
xme asné mm afifliafik'
Ema ham mad. The f.:aj:'1g§.1$ is" rzfierz
brnfmaclg y1'u:tru&i@ *3:
armim patch;-3 ¢f«k%%a;-g:;~mga:asa§'n %az;§d
ocscasionally bi13$&17'n"i:§; .. may
& evidanmrcf' 'éf mack.
The "la
am 'chm
fiamm and
L_ _ arifi firmhm ans: mmamhad
fiothy mucus' K 2: 2: :1: X 2: It
n shnwém }1a¢m<>r.1:m.gic gatchw arm!
a mam wk flufi Zaiwfi an
2 X 3; X 3 Bmncwak tuba tzsuaiiy
fimrhy, mum, Tm
wig af 2:5: hm: § fafl fif elark flufi
marl yuan: vr nnntinaflnn mun |.aUAl.53l_l Ur !U\itNRTAi(A HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA 11195.; cg
hlécté, an& the 1% $13.»: "% right
fimfmurfimznnanfimflmdemptyfilcaflmlaftg
fsy
3&4 COURT OF KARNATAKA I-HG!-i OF KARNATAKA HIGH COURT OF KARNATAKA HiGi-I COURT OF KARNATAKA HIGH COURT OF XARNAVAKA HIGH CC
if tlflth hwrt had mzitinueé 1:9 fiaaat am: tim
stopfia sf zrwpizratisrx. Swim times
stopyad duritg diaamlea The M
orgaxm are darldy 4'
also Goflgfistecl and :1'
msfimtrhagm ."
44) As gm' Ex.1'~"8,
kw was sumllen ah.am mama:
fi-nth mixed mmith and
metxib. prwent. On
ft.'-uszfi mmgmiiezi.
Ecth Lgryzm and Trazzhm
..
-mua:x:'a-.3 Imms haé ham':
anti swmmpimm was fiémeeys were foiznfi cangmted. AB during pas:
by ?.W.15 waukzi ciwfly sumesm ' 8. mm asf fifififflh; fine m asyehymh as a rwult ef % " The game af " and injurém has mt crmtefi wiry émxht as in tifm mugs maxim; .3nnm*%iam, of cimth. Evan witkmut azry fimai imprmaiacsrzs y §-viii} am ar fiumw' their
-- ~=--- -- M-uv-mm mun -um; ur mmamm um: COURT or KARNATAKA H16!-i COUR1' or KARNATAKA may COUR3' or KARNATAKA men cc am! 'nzzjuxlm, ttrottfixg e:m3.1d possibly be muawu J32. all dewnda an the mi' the assaiiantja. tm prmecutisn ms ta prmra that 23%: mamiciaaz ta: amm the sactrlasn 302 me. fiwem £3 whme the cleath ctf a in 'V L' awmcy inafia bar '§;<::'s§f::<;s: _, of that hangs are ufim as to bow ma within thei-
pezsana} is': same ant with any m1angf1fi51.'1'.; érawn aymt such far me man ::f such haw meme Gilt wumari. In ati.cz% af the V. éfiiifi duritg ¢aca%%'i:s'a11 zzsf' uazu--. 5. tifin i . $2298., fimwavw havirg ward to the the pamm mm the mm 9? the émgga . only dmmmfi; axfi Em husbarsd fimre 1% ether mmaé pamm mam rmiding £3: ather ' '' portisns anti aims the éaeath nmmw éurlm t, ix *3 rmaozmbie is in%1' that fimusefl 3:3,}. her g V -
i£a'vi"I COURT OF KARNATAKA HSGI-3 OF KARNATAKA HIGH COURT OF KARNATAXA I-RGH COURT OF KARNATAKA HIGH COURT OF KARMATAKA HiGi-I CI httdmw, wag tlm only sther parser: prrwezm;-irw*m1c 21:35 house when the death %rre::{. It is mt the A1 that during that mm as was mt £33. 'm~.m£om A1 alarw had the pmsna; * the cause of death aaf the 'u if it was in a11}* mm-' way; ¢r:sm the p1'%$cut3a'3x3. has it by cugm ' A' " » ?, .I§fi~-53»-
45) it ca.r1rznt be "minim 59% Imxszwkadg 33 '£0 Thm 73 ma Cam': muki draw an fiffifi 'ii: fi§ irifiilafl Qhfi ww feuzid dmci at. the tmm sf imuta 1::-m*sc3rm3; 1%w%ge to tkxn am at dsatlri mm:-iug mm in am-
'Im"a$re mm wstphnafinxz W A52 'fin Q V be 3.. gourxd ta éraw admmn infmmms $51131 Hawavmr .81 was Lmfim an ahfigaifian '£9 ampiain %mkmwhfiWfied%dmT1mflmt t. filhaa mt coma cut with any fimm. It i5 219?: his {aim
-5;/% ..,.......r.......... .w.. ...m,. U!' nnxnlnlnna mum COURT or KARNATAKA man com? os KARNATAKA HIGH COURT as KARNATARZA HIGH cc that the &mth sf his wfib was nattxral, 21;:-rit the di of amused that the $ was alzfiez-iz g.:
arty' aerious aim" 3113; Re: it is his body else gained may in to tha K 2 anti k1]1e' (3 his wife}. Fmxn the a:xg§¢wi&§'ei§.§§_n?' p1.i2i;--:; gL ._
2 in the muse e:xazninatianV % {%%:m wagging A awusad gave: informatiagg due is snake bibs. From this amdq' in A1 ms we Dunzng the mag afbampt is mag tn s1&wf;'t}i§af~g; will be fctruxaad. tlw 553.33% 3:? syxmpe is shockgiie mrzfitira rm? bead tar ifi""'5s§3Frm:2P\%- Mare aiicfim gwai V he of aw hely Lm%$ azéwtmw sf : fa waught an mmrct fix A1 wag peman ma wpwtfi in he gtzmseznt in _ V A ':'z~.:;i1se at 'thtfi rm' ¢f fimth sf demaawl and ainm he V mt éisputeé the saifi fagt, he mist wesmzafi tn ax to haw bk wife é.ie:&§ wmtm the dmmssd snfiefl syzmope either due in ahmk arr emfitfim .&.
muatbe lqmwn anly ta 9.}. Hewavw he has not game:
ont with any such statement. '&~efore nu wuld be drawn mm #133 ahcxxae axiawexa 953.15.
45; in ma-mm Mwmu wean; «cu-Stir "$1. In a aridmce wlw is magma, Qf am which must. be m¢%;;;i+1.¢i;,:¢A;g gut in 1% janmmezi eeither afiars xiv; aafiem an wp1a.ra.afiunV {ma be urzizruaé xzmxé-m .m¢$aaimm: fink m 01;' ts"; mke it hem mben in a af amm%%er rm cam."
_ an amused 55$ afigw is 1 gm murdm at" his wife and V. suamacig Era Emdfim evidemw fi:.z>1_§?:2;:§§ that ahartiy bafara tfw mmfisaian they wart: wen icgatkm er the:
SH COURT OF KARNATAKA HIGH OF KARNAVAKA H¥GH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO zzfiezm mm pm in the amxm mm Whme 'ck isusband aka mm-mafly zmiéfi, it @ r 'w Iwamwgble fir wmmksidm a1':_ §x%_e A AA mndwliflmg jg /I 4?: In mm mm mm «er Blhar poet; 3 we £1 : afm' mag}, aaazaulting 2 "
boy was flauzad. The aazacusaé, as Q: what they am 'my. Ia: was hehi am:
far rm finm tlrm aid: 9f the afitsagt was: every jusfimfixn Ear that they had murdwfi 'Elm boy. It tbs: mm twugh Smtw" n. 1% ::f may mt be iaxiamml ta rsefiaw the of its mm :.a gem 2.}-1: guilt mi" the §$uEr§., but the awfiwn apply tn 3.3% 3% the prmmtg w&re the W" wv-«ml vi' N'IM'mnMr\n nlun uupagi Ur lU\l(NA¥Al§A. Hits!-I COURT 0!' KARNATAKA HSGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Ct yroswtztixm baa aumwéad in §rarx.rim facfi fmm Wmch fi.mt}1...
am%amhk mnbe&mwn '%£WmV&.<.&<'""ADt£!"'\'Sifl"M!'"V& II#IH\mfH!£7€ wwwnfi "$J!E"' WJQNSWWKKIWRIQ TIE'??? QHILVKR www 3&3 Em yasaeé 3.515;' ''!$ $31323 Awx am by tile Siam 15 alh-wed 4_ gadgmmr; and wax af asmgasittai g;§~amua§& .f¥a:?.i':h&:..A u a pmrziahahle mafia ~4« Qf am; am Smtinn 3&2 $3 s:s §e:Vk'a$§:1¢. k V flmugaeég Kai £3 mnvisgfififi ,i"e¥§° zgifiézwfia, B93 and suméy bemls af ' is %::s in 9 $5 azamzmaa.
ma ..{:::;u:;~z fiixgsgimrg ficx:*-u$$é- 2 m 9 szsf acz§1.a§fi§§1:".:g fimuaafiwi af Eha Q fifir gfiggcag &sé%ia:1 awgmm arm is mag: T Emmi}? basnég af fiamzzafiw E 'm Q are fimfir aaatarma sd/-3% Judge Sd,/Q-A Iufigé C'§"~ Fifi???
I II\II I '&HH'I\"
wuI~t'InrI\s- 'fl II-!"|l\I Vrtlrtlvfi
- luv: 0 'I-I\f\l'l\l 1;! I\r-Inn':-uru\.In u "qgg-g \,\.''J''. ',r E"''_' = ~, IP'\I\Ifl
-1 "H Human uuuni ur mnnavnsnnu nlun muons ur nnnnnunnn "?F§'
- -..» Upon such surmizder, the learned kssions Judge: shed} conmlit. the accused No 1 to prison to serv€:.«.£11c.}sei;té$:j;ce ordereci. In cage accused N0 1 fails to within the above period, the u take steps to secure his' prese:1r;€:" andTV»t:}mVmmit i'zj) prisoli, Sd/4 mag;
____ ..
. Judgé "'pjk