Sri G B Shivakumar S/O Basavegowda vs State Of Karnataka on 29 January, 2010

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Karnataka High Court

Sri G B Shivakumar S/O Basavegowda vs State Of Karnataka on 29 January, 2010

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

Dated this {he 29" day oil}:-muary. 2010

BEFORE

THE HON'BLE MRJUSTICE A s PACHHAEURE  A' 

CRIMINAL PETITION No.eM134 o1'.2009[j~_w. V 

BETWEEN:

Sri G B Shivalmmar

S/0 Basavegowda.

Aged about 42 years

OCC: Agrieuﬂurisi.

R/0 Ganjaiagoodu

Chikmaga.]0re Taluk V   , 

and District.    .  '- _   aﬂ'."Peu'tioner

 """  '[B§f,Sriu 'B~21af2agan§21dYia12'. Advocate}

AND:
1 The State of VK2:__rIAia£a'}:::LaV
Rep... by Ciaﬁmiagaiore Rum} Police
 "€hi_kr:1aga}or'e* T8.1Llk and Disiriet.

    Pubiie Prosecutor
 " --.High*Cvcut'é;.Buildings
 

'  2 A"-..__Sri_C'Cﬁitendra

S./(3,Chennabasappa
' A Aged" about 23 years
 A Dec: Agrieulturist
" -- _ R/0 Chennagodanahaﬂi Village
Chikmagaiore Taluk 81 District ...Respor1der1ts



on 20.4.2006. subjected her to cruelty and h'ciI'21SSm€i1l,.._
insisting to bring the lmlamee ot'd0w1'y from her pa11"em.a1 house
and when she failed to bring the money Caused her death by
closing her mouth and nose tiightly by means ot'st.1VV_oE.:d~d}1oti

and thereby Committing the offences punishable§V_t1hde1f'--Seet__ion

498A, 302 and 201 by crorttrttittihg 11'11,1.r"ci'e1'..ﬁfstriddi 

disappearar1C,e of evidence of Vatttei-~drtitjrdedia  'A:ft.er":.;;stt1e
investigation when the (3}1a1'ge-sheettdwas ['ile-:,i'."':;1A v1'§5(.'11l"Cf':3S1_v'\/VE'3.S
made by the Investigat.i0n Ot'fiCe'r«_t.hat. t.he'~brai'r1 ritappirtg and

nareo anaiysis tests a1*e4_itece:'3saryV'.aI1d  order in this regard

was sought for from the_C_o:ort.    0

 t'a..t:t:s:V'3.t'ex'eét'}»..that the polygraph t.est was done on
the e1ee,Li'sed .2-he..§s'1:;«:»=.-':01; of t.he expert that the anaiysis

and evia1uat'ior;' of.po1yg1-dph reveai deceptive responses on the

"'v..iss'ues 're.ga'rd1'ng t.he"e'.rtn1e committed and it is also opined that

  l.'he_ étc:ot1sedudilgtsttle knowledge of the crime under reference.

5. ~§r1hx~'ie\v of t:he request. by the proseeuttion, the learned

 Sessions' Judge passed an order or: 20.1.2009 for brain

 _ro:3ppir1g and narcro examiztation of the accused and permitted

->4'



J1.I(lgcé 1.)er1nit.ted the brain rnappt'1h1g'_{ and also narco
CXE't1'1}iI1d'1'i()I1. 011 the next ck-11.0 he g_{rztntecl time for holding the
said tests between 20.10.2009 and 22.10.2009. When the

matter was adjoumed on several occasions. nothing~.i_s=.n't-ade

khowrt as to whether the tests were done Qt'*._r1(5l'.I--..:'_"*-~.

submitted by the learned counsel th€1iﬁ._'t.l1cé te+5tls"l*.é1lV'e l'1":0t".been'"'

done and the report was not 0btai11'e._d. :_'Bt.1-'t. 13t.nl'0rt,'uh}::t'eely'*i%.)_r1

7.10.2009

t.he teamed SC'.SSlC-'0S=._xJL1Clg€._ ll'i..\ed ut,1_jisl_} event' before the tests were done as orclerecil by himt,n l 0.2009.

8. if there are arty ereasgnisl :.1'c)r-.r'1:)_t'.l holding the nareo analysis test or biﬁin :1i1z1t*)1>i.r1§i."33'e_ c:dt1l.rl7'hax'e recalled the order by a1ssig;'n0J':1g the re'as<)1r1s.-- No such reasons have been assignedl"but.._the_case.was°p,Qls.ied for trial. tncilieating that the request for brrttri.121121-});5i.t10g'e:r1(:l nareo analysis was refused. In _ my (:'0.hslVictAter+1'c%d 0"1:)Ai.:_1i()r1 when once the learned Sessions Judge hit-d_g§1"a1r1t:§cl _tl'1e permission. unless for sz-1tis{'aet'0ry reasons he l'(.:.a1l'l1v.';_ec)tl ';'::rt:;_:eett'*-on with the trial before the ctompletzion of the t,est,s_t0 as per his order dated 20.1.2009. 111 the 'Veireumstainees. l proceed to pass the following order : -- xi.

ck} (1') {ii} (3 Petition is allowed in part.

The order Qf the {earned Sessions JL.zc1ge_/Yxirig the daiefor trial is set. aside. wz'i'h Cl direction...Vta_St:I2iecI. the accused. for brain mapping ar1d_.%1circci_' }'----£.2SI.--'S___ his per his order datecl 20.1.2009 ar_1oi"m:.§~czSe:gf'jbrA _:ciny» reason the order is to be recciiléd. he"-f1aS"'-Lt_o=;;a:;s such orders In aCCOrciance"wi'II'h lam;-;"." Nvsaﬂg Iu&g@

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Karnataka High Court

Sri G B Shivakumar S/O Basavegowda vs State Of Karnataka on 29 January, 2010