Babu S/O Anandrao Bedar Ors vs The State Of Karnataka on 20 October, 2010

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Karnataka High Court

Babu S/O Anandrao Bedar Ors vs The State Of Karnataka on 20 October, 2010

Bench: V Jagannathan

IN THE: HIGH COURT OF KARNATAKA
C-ERCUIT BENCH. GULBARGA

D:-'~x'I"E:{): mzs THE: 20% DAY OF' OCTOBER 2:i{ ;"0%

BEFORE

THE HONBLE MR.JUS'I'1CE V, JAG.;';1'¥i;_j';?afi;'f=iANA 3

CRL. APPEAL NO.:37G_9f.2d'lQ{   4' =  
BETWEEN:

1.

Bzibu.

S /0 An2mdrac3 E3£:da~r '_ Age: 30 years, ' S::e::: A§'rica,:1*é:m*e

2. Amrmih S/0 A.1121I1Ad'1=a}:).E'~zr;:d3.r_ ﬂ 1'-\g_{e::,38 yeeirs... .4 Occ'. %

3. Gujjeimnm '. _ _ W/V 0--,13g1121:1cI::a0'Esedéar A 'iiztd 6'5 *«;e:a}:'$"; .

._ V ..... ..

OfCfT§i :G'r21i':2. &_P21ncI1ay21E'. Member ' .S]":§ ¥'i$ii:§.?e27ir:at,h Eﬁeaiar Eiggtét gsﬁelrs.

Q<:a_:..: {iaeﬁie ' _ ' Eégfs §i_2m§i.

"§"':§§Bi12:E§<;.§ Eﬁigz: Biziazx H..4*%P§3'E'.;§",§,£,A§**»E'E'S " {By S:":%_PEsEm.rar Raj S.Ch:>wd21pu:", Adz--*<>c:aE,e} }'v.} ANE):

Thfi'. State cf Karna.i::a1<a Represeinted by us Add}. St,at.e Public Pmse+r:,u.t+:3'r Cmsuif. Bench at GL}.1b.':'1I'§§,21. ...RESPQN.E.}EZE€'*£f;~ (By Sri.Subhas}fi Maliapur. HCGP) This Criminal Appeal is liiesd ﬁg. '3j72'£{2.).:

by the 216V--'0<::ate: for the appe1E21n'%s/}1::(iuséd_'pra;;ir:'g~~«:_h,agf this Hcxzfbie Court may _1:;r.:_ pleatsejt-E to TVssét.vaSid{: "Ehe* Judgment of cc)nv;1(:1:.i0n d-afezd 21".Q8;20iO*._p2i:§$éd in'- Sessicans cage .'N<>.'f1 / the "Plz'g*:s'ii:ii2'ig; Officer, F.'3'.C~H at Bidar (siiiéing air.------Bhailm, t.héreby,.<;i0nviCt£ng the appellants/a(:cL2.s'€:d -N<:::,.1 ' for the offe:n<:e pumshabie under -se(éiiQ:': 303411} 'E09 R/W $e<:€,it:)11 34 of WC andﬁhe a1;)p¢i3z1:1€.s[3.<;'f€t:J.Se':1. No.1 to 4 shall undergo R1 _fc:i;-zj e1_pe,§fi<)dt> f yearns, and 21150 pay a fine of "15,C)O{)§?4 _ca1(i'%1, 3'i_Ii' defa_11'1f"i:h':--:y shah undergo SI for a persicjvdn_Qt;"ﬁ;iL:r H;-0_ni.hs' :f"{>_r 131:: offemtcc punishabie under e3e(:f.:.:,i{>1:1 J3Q4(i'i}«ahé_i E R;/EV section 34 of IPC.

Thﬁfs appV€:»1i°QOmi':1g an for E1dﬁ1iSSiGI1. thias day; the C01,; rt de1ii>"'e1f€d ,t'£~1e 'f011'ow.i':1g:

..... .. 7 JUDGMENT *:3;g\5;j_;";><:21.§ thm.2g,§}1 };.i$i'£:d fer a<imis»sS§<}:{1 and for :'§'§.;_S§3€3I'}'E§§;{T§};";A sf sm1%:.:1=.;1<:€§ S'iE1{,',£: :°@<taz*d:--; §'.:.&1f€i'. §}€€*}iE AA yaégéeévatéi. w?;i.E: the €.E=:}IEr.'3€§7"§§i <3? ?:'i2{é Eézarmxi :":{}1mS€i fer ihe . 'a;}.;:=i3%E2::':é.ss; amé ﬁiisié' 53?? ikisz' ':',Ezs::% iézzgt §EZE§,'{,*§i%3E.' 53% 3 disposed 0? E'in211i'y in vizzw sf 'aha Short. point, i:1v(>hsed for c:<>r1sici€r&t,i<)n.

2, The appeliants were put on trial in re$pe<::fi: 0f the 0f1'e11ceS punishable under S<3c1';i.0I1 302, 1VC; Q_' '1f<j3ad with section 34 of IPC and the case of the p1'f£fj'S%'€:'C§1ﬁi:O§TTx..vin % short is ''{hat. on 30.09.2009 ir:1mE§.:«111ji F;'i§}'é1§:tE.. V. ' i,.,vJV-.'.LLg:b T 211.11}: when CW39 E0 CW"-1.E ::T;nd_'AA{3ﬁV*\?;'£..2i-ﬁvefe :;_§t'ei--**A$ under a 'I'amarind tree, A~'4'Ran1esh Came ii'§¢j _c}rL_:nI::er.1 Sfizlifi emd assaulted Q11 the :;;;n.df?kicked to CW-8 and. ass21u1ted""f;JjC\zV+ dragged CW19 and 7;_1cc::SeVCi;--"2~..;i31d"£321$;-so f:;:s$auIE.ed CW--9 with hand$ and on Saﬁ1é"'dz1»§f.'"<§¥éning deceased Laxman tried to p,23;i;:ifyvf,.he q'u;a_,:f'z"€t} gmups by i'I2terv€;1i:3g in the quarrel » kugci ;1i.vi}1:a€i~-?:,§n":e Ami Babu. gen-'£3 a slap on i:h_<3 {ihﬁﬁk and '-- {E633} §<;:<€}:.e€'; La;s;mar: am {he :%:§<:;:I1a<:é'1 smith for<:€3 and EEEES vs£é:£v'g 3:11 a.":'>:):.1$ 7' PEVE. A<=:Cz::a€i:e:1_ 2 15:3 1% Said {:9 have A é§";«$faég21'E.e§'g 3:3 :3 ﬁgzéah LeLx:I:<§27::":. i~i{2wm.-*:-é:f :25; <::i:§':€::* zjzzert. amt: zﬁiegsd agaizmt. 9:3; bﬁtiiauséss L-a:<;ma12 {<3}: Ciewn aftzﬂ' }~ ,5?' I'€{'f€3iVi}f1g the kick on i'§'1%'3 st.<)ma.cth. Subsequténtiy E.a:x';ma}:1 died.

3. Based on the cmmpiaint given by PVV«2'4';VV0f de£t<=::1sed I_.axman§ was regiaterad ﬁfw:

a_c::cusec1 persons and the Haves-ii*gaii:.iQn--'_ w1:1 it:f3' '£:<So1_<:_ thii V expeztted 1in€:$, u1t.in1at.<~3}y I€d 1i:Q fi1§i"1g of t.'£j1r;j sheei. Accused pk-sacied r1s;;t_ g;:1,:i1t.3zV' £1'{1(}" ,prQé§£:€iiitic5n kid" the €V.1'.C1€I1C('; by' V**:X..&1r;.'1i1§'xi'rizi~§* . \i.3Vs?.:~ .1 id"-APW--2O and produced doctumems st,at4e'r11s:nt of the ac:cL1se:d.< §iid ﬂat 1,» égxﬁgthing from the actcttis-_ed._ ar1Vd'7z§e.::2i<3c1"th€:v-._p?dseCuti0I1 case. Accused did not 1f:.ad= Lc4_iefz::1?:';e e*éid<ﬁi*g»£:e €XC€'p'[. marked El-X.Dw§ and D- 2, _%;, --.zjXfi€r evidencc ezppyectiatiora, 'that? 1€ar§1<3<i '§riaE '~ C£}.uré;f iJ;.%;2--£,'§§3;;£-3%"21<:c<:'pt:3d that §3r<3ss<3{:u%i<)n {E{:'%.E3€ Ezass h:ai¢1?z:g h£:'é::§f: .§és;i2{L3Ei$h<;%d ighrmigh me t,es3i4im<}"m}-F mi' maiariaié A i¥i.%::1§é&:s-36:53 zmii a{:::ta;ss2§-:-.r{,§ 1%-'€%E"€;? :::::xm:§{:i:.€-35% "hr €*;ff<;>.n:i?€ zzzzder ::»;:3<:{.i<):1 384(3) sf EPC mead 2%-'§€ih :~;e<%%',i{m 109 22nd :~ssé2<f:*€i<::': 5% 2, 34 of EPC and Wzisg S~}€'Ii{f';*,'£"1{?€ifd to sex~*e:1 years RI and to pagz fizm of ?15,QG{)/' -- <;:-tac:h wiih defexult. se:I1ten<:e of faur rncariths. The firxe 21m0um;: was c>rde;°<:d to be paid to the:

wife 01" diaceased Laxmem. it is that"; C(>I1vi.ct;it}:1";2md sent.€:n<::e that. is passed which is Calkéd iI1_.5§£1'£;-st,i<)n _ the a<:c:us<-3d persens in this appegl.

5. I he ve heard the 1earm:¥d <:i5_ilz:_isse}'~Si'i,IshW§1=:ﬁ Sﬁhowdapur for the exrld'- Sifi;"E>u13hash-

Maliapur for the re-i~';pcs'r1c1.é:'m.... =-Smte 21ﬁdvv..p§2v:511sed the records of this case if1€tE_'u.d'i:1f§ $1116-,{J. u.dgme11i; <:>fti'1e Trial EVC21§*;1'ed °cs)i111se1 for the appeallants ewgued thégt. €;%'%-='f3'Ii1 nifaﬁhe simirei Case 0f the p:"oss€€*:;1ii<m is:

» : E§t':{1€:'-S;"f.'4§.7{:i"'v%3!'i': _:me §_,.-»*e: 120 {}fff;'.Z1{E{;'. uzzder Sé3(f:'Ei{§§(} 384 (ii) " <:::;m be §;';:.i€£T:=?§.::: E";2zve bean raad om, b{?{:;11ES€ 21<:e::us€*.d §\§<3.fE 3'3.'-'£:3I.§ .V ::7:'<§'uE{§ £750: §.1:;iX--="€f b€:'€i*E"3 ai;.i:.€Ebu't',€:{i wi'€:E1 tbs:

V }if:=3.af:m?Eedg<% of his az;:"é; i§1<:a%3fg :0 292212 %;.4:} <"§s:aE:%"z, ii: éxihez" w<>:'6;$ givizxg 3: 5:22;; 0:': iihzi ChéE€R sf §,a:=~:.m21§*: amé kiczk f 6 (31313; once 011 the st.oma<:.h «3E'I;aXm21n do; not n1a,.k<-3 out a cage of Am 1. h2wi:1g k:1<>w1<~":dge that his anti: is likely to cause ciezith. '1'he:'<:f<}re the: case against', A4 at': 'éhfémﬁst may 121.11 under secmm 323 of the EPC. As are <:0ncé3r11e<:i it is $ubmit.té:d iihat giv"i:1'g_§. :ins¥:.igaI:i0r1 they did 1101. do 21:153t.hi':1;:jaizcii :furt£1.g;»;§ Véyi.<::1 instigation was 1101; 21Cfed.:1p_<m by_A>: betiézggsge by; {hi-1i. , time Laxman had died. 3;1Ch"';'\._:{2't0vVfg4 to be acquiﬁed. One }.'I1(3:V1"€ :f3L'EAb'i§_T1i§}»E3.§C§f1 fﬁizidﬁ by the learnﬁd counsel for t.h::.appe},121m:s=is*1.hai5eii»1 f.}"i%3 'accused were 11:} i2£Q"1n01i"ﬁ'h'sV'and therefore the time thﬁ ﬁi'i1Véi('3d3i?5, spent?-a}--I'£3eidj;: heid to be s3uffi<:icnt:, in the €\f€'E1_t of t}1is:§k;to1i--r{. ;1c.é'épt.i:1g his 211*g;t1mem.s that: offence . £iﬂ§€T"'S€t?I,i(}I} made out.

4

-i:h€: Qthéer hamgi S:f§.S':§bhash Esziaiéezpvaiz }€§.GPj~ Q15: Eiiatfs a2"gu§,>.d that; 15.';/1:4: atcznviﬁtiikgz sf Ehés: AA gxziziizsgéii §}i';":§"S;%{}§"£E~§ :;.1::£E<~':r 55»:'i<:€.;§::2:1 3&4 {E3} 9? EPEE '{3}; {ha ' "*'"§T:f:E;aE C<>L;:*i'. £5 jzxst, zmii prspet-3; mad ilhﬁ am: 0? A-3 ctiezizigs }' iv:

brings the ctasse withirg. thfi ambit of ss<3<:t.i<>r1 30461) becazzge 'f{3l1<3wing the kick on the s3£oma:::1'1, Laxman léil dczvm and ditéci and the p<>st.m<::r't,€m report. aisq says that the crzmse of death due ta Cd1'd.i21C arrest. a::"};éi--V:iia1€%' 1:0 naxrtzsgénic: shock and her11()'rrhage, as 21 reétzltv .QVf"iﬁjE1V1'}7 to the abdeminal orgasm. "1"'E'3~c:""'1c:--3_rr1é:d _L?<5'ur;sé}..fE1.1$;3o referrcsd to the Apex Cotmz, in"

SCC {Criminal} 556 in this t's::.g'ard.

8. Thus he1vii":g he:-'(Iii "1:§:ﬁ:ﬁ'LA.$ides :'1n<i" the facts and CiI'CU.I13St£1I1C€S 01' tihe c:j;:§téFeii_.:;g§":ig'}i. being in dispute and vp_r0§3£:<ruVti#rm_» V\;xr§%:i1-35;:-:--£:s' have also stated in one word that A~i- kic k<:2;i_d;1 stomach of Laxman apart from gix,a?;3gL'b1(>w {>I1..§:he (the-:<e..i«: of Laxmaxx and }.ed eviziemce Gf » ;t'h§:j p'rC;s<:«r:,é;1--:i_c)1': wimessses 21130 net being &.i$c;'é:di_i:ed in '-:~3i:<?3§$i*,é1::--%Ef;é, ;I{E":e pE'{}8@{':Li{.iG§3 has €:he';*ef0ré3: €:S;t21'E:)};.:ESh€€:i £.%1é1€.T..;%1:;'§V{Ei<£ ggive 21 5-aéap on E':E':r::. {"f§'°E€f€f*::i +0? §.--E3.X1"{1€ﬁ1 ané é'§E';~?,.;'2 kiﬁriﬁiii an '€':'"1.si-'E 3"€::::::22{:.'§1. E}e;:a§§f: sf Ezaxmgm is; :;»3.§S{§ V' ; es? zibiighzééi "Eh rcsugil the <;W§{i€:r:.Ce af PW~ E b' > gt I)r.S1.1ryakant.h zmd pc)st.m.ort':em Z'€§pt';)E"i, at Exhibit. P44' Actctepiirlg the (raise ef the pmse<:uti<>n ham; haw-*ir1_g been esi.ab1ish€rd., the {miy paint for {:m'1siderati:>n. is x?c:1f:*e1:.§"1<:r t:h_e <::om:i<:t.ion under s£3:<::t..i<m 304$] 01'"

sL2Sta1i:1<3d in Eaw.

9. S<:Ct.ic)n 304 01' EPC is pari. deais with the cases Q17'!,t4QmIﬁiti i':i1.g {Vith t'Lh_é"a intemiiorl of Causing death e1ﬁc,§_'I3&1rt: I{"o:1; t;f1':<: oizher hancl deals with $116 021862. {:=..{ 'Exit. d0rj,€ "wi_t.h'the kraowle-zdge that it is likely to cause cj1c:21'i:I_";--., but:.._W'i.'f_hQu'13;V-~z{'r1y in'r.e:1tion to causkj d<::1i'.}Vi;"-'TI-'~1%_1E3wA'F1'iaI~.Cou.::'f: has ruied out application of s<»:ctior1- 304 However it has; brought the Cage with-5;:1 '§};:U"'{_" xi!' S €3§71':.he said Sf3{':'{i(}EL in €}Fd€l" E10 aétf;.:§:jac:ff'S€:Ct.i{§r':--..f3VQ4 {ii} it is necesszxry an Eihrff §}E1§'f sf tbs:

V' «§:fQs--;€i:%{:EVi_§{;';:1. is €::en;';abEi:-3}: %;,E":21"§ sir} wizio ki{':k{':{§; an the "s.»1*';«:V>¥r;f:g3§'§:%--'r:j;% "<§£"T.L}¢:_X11:e1:: ham}. t;E";.::% kz1av.;§:3{i§§e, éthaéi his 2191;', is; 'iiiéériy i;',<3:' 'j;::2:'1.:$:€; {.§€?E7£ﬁ":( 1:: E529 §z':;~=;€.2::"§ {f:a$:?, in E.hs:--

p<§:~;?:;?:sjr{.§%'n1_ .'n3;3<3€, ih<}'2..2gh ii, is s;i;aég=s{§ iihaig €:E'1€-3% <:amse 0f §'>.

9:

9 death dtze: to C:ardia<: z1.rres't. due to I}€:uI'{3§};€?I}iC s;h0<:1«: and h<'::1101'rhag<2, as a FGSIEK of the': itijilfjf to .21bd0Ini.'r:a£ Organ, the (factor wifzo C<>ndu«C:ted pusntmortem examinaéion and who was; examirmd as PW~16 in his eviderace that: when the dead bady was; éifie cause of injury was in sugpiciaus r1atL;:*c--»aif1.ri 'czfike-:*.r1 .. condition of tha d€C€EESEfd has }:}.§-363:1-A171A.é::ﬁii0'1*1.€'3i:i 3:": built amd m>uriSh<~:d' Thé '«i..ru1c:id{:*21t','tQo}»; "15}V;:ﬁ:_<:V 0%: road and fherafere the dézcfzgigedifesii doum also must have corxtr-i1§ut£:d *;i,0;th-:5:-i;ij%1.;ry Caused to the abdoﬁiiﬁal . 1}r::gic)"1":7i1I ' "IQ." 'THHLVES these factors mm accaunt it catarzcjt be.' csaiei mg: PL: had knowledge "(£13.11 his siragirzrz V ' . 4a€':€: £>ﬂ«;7i.<9I'i<:i'_11.g__2; the ziaxteased an the Sii{}EI"1aCh W215 Eikﬂy to '.§'h_£=. "§'r:1ai C@L:}:"i, has mist. b€S€1<}W'€3<:§ 11:5; a%.--.'{.€%:3.j§.'§{s:'2«--"i:2i:{} 21%} f{h<::'~:~e &1S§}€fC§f:-E ef 'ﬁle maézﬁr, UEEEQSS ii; V . 5.3 €$*{.e1E3}§;ré;E:€s:i by pizizéisafg ;'3m;;:>er €fi»'i{§@§E€;i€'".: "éihai ihe '::.c'étu$<:{§ Saba: haszi i:E':«: kn<3x>v§€.:§g§c Elhéii. his; :Ei{'.'E W213 Eékeiy in (tau:-3e. ciﬁrath (35611 s<:c:"t,i01:1 804$] <:a.m1<}t be sgaid 11:; have ai.t.1'ac:i'ed to the :irzsta:1€: {$5362. The deeisizm 3'€f€I"I'€:'d ':0 by the HCGP far the st.a.t.e $.53 i:1app£iC3.b}€ as "facts and CiI"CL11I1S{'.£H1C€S are <:1ii"1"e,rt2nt. More-3 over t»%3~:--:.';;1::__i: E was on the spur :31' the movexnent. bec:e;1.J.s-3:3" '*q;ia§f§r:_1 wa":3., u ' actually ggrjmg betwet-:11 21(7(T11S€d;grQ;A1}f) j.21i1d 'a_nd__1'2 and only whet} (.136 dczctezsezseci.4_La_x:nf1an" i31t4€:'=:éaiéd; tﬁafA¥', 1 suddenly gem-*6 him a slap {>311 the C1h€€kA'€1:I1dV§;{i(2K€d on the stomach. £:i§.r<:i§1';13':»s_fémceS the act. 01' the actctused therefore cant!Otivbetntotighf' "wf'itf}1i_n section 304 (I1) Qt' H5(L':,--he reférréd to by the Sizate was in respect. of a --::e};:1;§=;«V\,¥;>*1*1§€i'=:°t4the injury caused was an the i:<::st.ig:1e3 éiﬁci $g::--ro£':;=1n"i':" in the iI1S'i'.2EI1f (22:36, the injury v;»:«1;é i'}311:':z'j 011 'f§;i€""&1bd()fHiI}€1i orgzm. Even the Doctor '€:.as* §_f§t?:.§(;s§<:s'f§_j..i1'1 his eviderlce ihaii the: ii':-'e';' if-3 covered W-'§_£:'zf: ;é:=1§s:§ j:;z§:{:z{§ss*i', 2:53 if {:E":<': iizfer E%:~:1C.<~:{§ ami that §}{}€;T:'{{)E' AA hag ;:§s?:<} E'€'§?¥.;",f:EE€3d i:h23;:: ha has 1101:. -sseen the §§ac'i:,::s:'é: af '=. '%»iﬁ.é :"§b:<:s- 22:: %l'.};";é3 E;;i§"::a.:% :3? g§<>S§.::1{:s§:€:§§:L But. ham,-*5-ﬁ:s:3f s:a23.j_sss that f..I'i€31"€'. is; 21 Cihéifltfff of rupiurrsr czf livetr \-*.«*it,h<)ut thczz ri_bS get.f.i:r1g fra<:t.:.1red.

11. '1'a1kiz'1g; 311.} t.hes:': fa<:'€,c;'rs-; into aétcrxtsuniggm:§1T.§he sur}"21(t€-: xvhere théz citzcttassd fell down and tiljxkf.'pc)£};+.__Egeé-Q1? . and nourished c0n.dit:i0n of the 'in. 'th€"~ act Gf A-1 t,he31"t::f0re €3.17': be br<)ug,;ht.::'umti€i=.SeC€.'i9f: :i}.3E3i,i_;f IPC. Thc: argument. {hat1'Ts'£--.cj£',i()I1A"325 of attracteé aiso C3.Ii'I'}__()'{. be _a__(3iC:'€i_pi=f:;_»d ihi-3 saiﬁ s€cti01t1 m.akes an exrit-":'pt'.-i.0f2L_ fi;-11*} ..éa1T;sed by referring to section 335 éiI__1CI sx3{tfi'c3:§V: t.t1:.:iV'refers to the case of ca'usiI1*--'*_ 33_"i"s::v<jTu~s 1'x1..£i*°t._0;":.' revocation. 12;, ' Thé'ref:>.rf:Vlf1'e1ving examined ihe matter from aV_ii5'.§hv¢A'ang1es',"~€{1__i_§« 21 CdSE3 whe're the 210%. cf A»? can be ' V E}':'€}iE§f1t'{iM§4§';}1.i_§1 ilhﬁ'. Ezaid cf zsézctéan 335 of EPC. S0 far as éhs3 {}'a,h§éé:__° f':;»1<::;:':,2:~:-3<i«:::E A~2 is 5&4 air:-3 <:<2:1<%{:;":1{:{§3 the é3%;};<§.f3:1{;{a :":=:vé:2iE$ éiaaé: thej; 21%:-_a<: i':3s€.ig;:ai;@d ;%.--§ ":0 Eigssemii .§,é£§'ii1'ﬁ:é-ii}. Bu': }1<§'«A#3ar€:" 2&3 {Ed :20: <%232'::::'~;€~: 22.13?' §u_:'::?;€r inju:a"§; 'ac: La:>:m2:::1, N€:'%;'€§"{.h€§€fSS 21:5; aii {E16 acaéuszzed bad €">--

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gathered and qua.1"1"e1<3ci wit.h CW4?» and 12 a1'1c'§ whtzn La2<;ma_11 vvas k:ici~:ect1 by 1Ax'}4. {he ether: 21C{'li§§€C1 3.1%-5} did 110$ prevent. the said. act. 'i'h£:r<:for<:* wouid that ex-*<-sn in respect of A-2 '('.() AM4 th¢yc1g.:r';:VA_jé11LSQ convicted far offence mntier aid of section 1.09 and se<j{§<> r 1 3»rQ£'a)§:"§PC. I3. Coming to case, sectiori 335 years or wiih ﬁne wh.iQ1i1_ -- 01' With. both.

'1 Since the e r,1t.°i'=1«2xé?~_§1app.er1'éd*------G:1 the spur of the F1f1C}V'(";fI1€11f:AVEiF.}§i'_£;&1XfI1'}éiiT1V_Slitjﬁﬁlﬂy appeared to :3epa'rate the q'uau'«:'é} -tE"1aVt vV§.%a3_,e§{'*~g§,Q;11g on, the actcusfzd persons therefr;:vr€"-r,:a1*1m>§_ﬁes; baii13?:%i'bL:ted with £:3.'EE}' motive {£2 cause ir:§.%,1r§!L'~ on L'axma.1j; and bui for the £112,531»-'e:1?é.i011 05 ' «.Lé§:;<"*;1"i'aﬁ1 _§'r2._iihE: quzzrzﬁi, 21€£:'a1$ecE pe2"sc3:':s 2%.-nzéuéd mat. have " iiaéi V' :ts3é1j.,sc>E1_ is 2iSSEiU;§Tl Lzaxmz-,m, Under €§1€£-S6 e:i:i:*{?:';2 §:";.s§?iL;5:1.;'2i:§%s; 331.5% aissié Ea§«:§::;;§ :1:':%::&"% {:95 the fa<*:"é Eihéiil aiié. é.h€..a1{:A{tz1$@{i wsstrés: aEr{:a<£:; in '{:h{;% (twee-téédjg fog" 9 3/2 mr5m,hs-3 ya.

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which E'a€:t. is not" zzieniecl by the HCGP Eliza" '{.hf;;": S'i',ai'.£3, I an} sf "she View 1,1131, the period almrazdgs spent in jail by ths:

€1CC.'.'LiS€'.€1 }")€I'S{7Z1§'S (T813 be held to be :"s1.:ffis::i<3n{ i._ri:'~.x_f'£-:«;<.5p»aé3<:'t; of the periad of imprisonnatsm. 110 be i:11;_3c):_+£.r.i ;:i:pQj1:y {'3-2:6' accusekd p€1'S()I1$. far as fiz3e_,i.»5;<tQI1e:t<:''r'r1éd;..fas'".s::§ctie;': ' 335 0f1PC only pc-:1"mit.:a EH16 'L;;3€;<3 E£C(f1.IS{-id p€I'S()I1S 'E;heref<§r£:'_r '~..;;haH" pay' 621.000/-- as "firm :;1'rid_t.ot.e1f1~~fifi'§:. 9a.rx1.c)L1z1i:"»:}f €3,000/-- if coilected can be £3I°{§'€:'.3"_'.€3'C§." >1'.,C§' ;b€<_ =§:auid ,to the wife; Gf Laxm an , 7,113._i;hé"i<'cs.u1t, thé'-.,21;;p€a.1 is aliowed in part: to the extent'Qf"é:c>11*,zj::'€'T€{;:1"aﬁtﬂ. V*Sem:e11c:e being modified from se€:t_i0z1 3}'»E}4{IE}V <2? §PC<.ft§0 s_:;e{:t:i<3n 335 read wi_th S5€3C..'€?iGI} §{)f3V2{1".'z€i 3é1e:€_i;}I1 34. af {PC zailci ail Ehe EiCC?;7:S{:3(i am A 'étvis-:":é:§5:%L'£.€-zdg' fez' é,E":_<:7"ééé1i{E 0§§éé;1<ti=:s z.md€=rr --E3€{3f.§{)E1 335 0? §PC ' .»s};%'i€:7%_3'é,h;:2{ ;21iii----{3f se':e:ti::£<}1': 189 am} :§;@.{:"§.i0'§"?: 34%» {)5 E?C mad ._ 'é'7E".::s §s;::"i;A;3t«;_:§ -:f§_§f7s;f¥:,1$i::aiij«g--' z.m<§é5:"g<?a§:{% a.§rzi:a{'Ey by ﬁ':e2:*s": _'§2€E€E s';z§%"££:_%€;*:;":.:'Es}: i.h::"-. s;er:E',é:r:.1<::e 0? §m'pris{mmeni;. E"§<3'«.2£::*;v§:%;:

as far as F121:-:2 21t":10m1t c(>m:~em€d ea,<:h {H16 oi" the ac:Cused-ezppiiiizmts is s3em'.€m:ed to p21}; fine of ?2_,.O0Of~ and emtire 21m0um, shaii be paid ti} PW--2,fV"a;xﬁ;'°{s:'"".v§>f d€{?€£1S€d La2:;m2m as ctompensaiion. 11*}: dVe.fg:u'1't féyf paymc-mt. of fine 21€:<;:us<:ci sh'a:E§.«1:'_:1d§:r;2p'4 i.3.z:{'€.h%:.r imprisorarrlent, far .21 p€I{'i0d of th'r€:e'--.:{i0I1thSM.. = If'~fiﬁ:2_ amount, is paid, all the e1c:c:1£*s§iiiVpsha1i1be :teI'c;%z:§5§:€j1V,"'t,ir1i€ss"

they are "required iI1,t%o.1_1n€(:'€ii)i'=; ﬁx-*it\h.aI1_y ()'{f:er"' 033$. Appeal si'a1"1ds3'7(i_is§j'dSéd_--~<:3Vf above terms. """ _v forthwith to ﬁlﬁ' 'I'ri3.1 C01:rf .*« -- '-

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