Karnataka High Court
State By Nanjangud Rural Police vs Asif S/O Hamsa on 4 March, 2010
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
2
%
E
;
E
9'-Imam vm-use-wrnmn WWO: '(m&r'mnVn.m'WA""!!U£l""W:9
111 THE HIGH caum <3? KARHATAKA AT
mrran arms THE 4m my T V %
EEFOREQA4 : * A
THE HOHBLE MR .JUs'rza§3 A %
Aéfi
.....
' ,H¢iQ-1$A , 9E*'1"1"°"?».
-,:;m.1gsca:a RE§0HBEZ'I'I' Agmmmmm;
13% CRMWAL AP%ALFILED UKWR BECTIGK " 3731) 85 (3; 0? cam w mfi mommms, BY' 'T al"'Vastr'~mmum"'m su ma mWWém§Ffl'§¥" MW' ¥%..5'~k#%£"\é&'%¥§*3é&*avé% WE-WW %HZ,.M'?E%:.w mm mmfigmmgmmm W I' ' h~"- ,_ aww wwumn MM E"W"'?é.3tMWM"'&i#'*$m.I*\ Maw-H wwwmm 'dmrw m,..».m..".. _ . mrvsu -...,.....w....
- :
2Tm 3.9.9. FGR TIE swam mama I-i<3§'BLE COURT MAY BE 91.33339 TO exam TO FILE AR APWAL AGAIHST THE & 24.02.2007, PASSED BY' THE .PRL. ' (JUXIOR nxvrsxom AND n..:m~c;,, xA§JA§:3U:D;1:$ c,c.%« m:>.15;2oes - Acqrmme ms ACCUSED ma Tim 0F'P'EH£;'§I$__S U1s 2*?9%*k%% Arm 304-{A} or am.
mas APPEAL came Q§ f(_3R"§_mAi¥fi$€§, ms my TI-IE CGURT, DEL1vERE}::%'1'I-1;fs:
135$ ' ard nrder in C.C.Ho.16f2b{35.:':§>;3_afi}f1e cm Judga, sum-' Dxvm' an iiaézjmgud. The Tr1a.1' Court by its afder acquittad the acecmai fgr Sectian ma, 337 am am at' ef the am am : P%3 has mafia 3.
L k %% as Mr Exhibit « 9»-3 dam zamzm-4 at 332.25 that the awuseé arm the jwp in a rash. mmw mfi caaszmfi an mfidm gm tam '< me--mmrm tcawmmaa. wnwvmwrnma Wm wwwnmawmummm srwwm WWWWE WK" W\.£"'$¥€§"@i%flfl%m.s§% Wiwfi Vvsmfififlfiflfl 3 pers% who vim moving an a moped bfie the we persons died on the: apcgaf ~ afihm for wlfieh atrisisofx the mmplaint.
3. An a cJ:mrge--
sheet was a plea has been the aaacuaed phmded mt mil prooeaded. 4. totally 5 witrwaam
marmwrm mnwdbaafi1e,PW-2 amt Pa the me. Exhmm P-3;
A = x?~f'3-. a$@ at: be mm, 61' warm Exhzihit In is fim report, Exin'bit- 13-? E the spotmali, &:%t- the mmlxm, Exhihk- 3-4 is {in imam mpg;-g 7 i§£WuWfl§ Wnr.=\:¢'Vh-IF!W\@ WMQ I\l"'Q%£VaSl'Wfl'%.fl&l""'m$%.3""z 1Vk'mrI:m Vhawgyvluvwnu www-aw: WW' mmwwmmmm afmww mwwmm war ' - . ~ » xtemmmmmammm wmwns mwnsmw wk" isuwanwmwenwm niwm wwwma wan mmmwmamww n-
4Exhibit P-7 is the nav rapcrt, Exhibit - we 3 Exlfibxt' -P9 am on belmmrme awusea mum M éégmy { ' L have ma:kadEx115bi3: E1, whichin thus _
5. an hemramm accused mm seem: 313 gr c;%&pk§§ which the accused rm made
5. ' the arder of the Trial Gourt PW-2 who is the syn» reoordd on 14.87200'?
closure af d' PW-3, the
-1-ifl-i-'-'-Q'--D 311$ fim%msa~ V he has exam that fihmawx the accused VA 'fartim &d:ti@int1:e caurtancl Ilfimvmrsmtfi $11 the .K#UWE WW fl&"kKlZW.!'%§.¢fiW,W%. maaww 'km%JM'ifl"@€.5; $..1j?B"'«"V'§'H€*'*'1B.E$cfi"S£fi***ea§&%i¥"e»..@'% WHWW mmmwmm WW $W&fi5%MEM%M %"'M'"r;\%§'""§ °3"m$mFfi..ri$fl.$ WW Wflmfifikfiifififlfifi WAN»??? Kufiuflkfifli WV Wfiflflfflfllfififl W355??? MQJUW?
5efi'&m.' In bk QW3- tbn by :
has deposed that "aifi '21 the tcfljng at the amused that he- timtznadehimtnasayso".
3. It is that once a stat%..t tion and aha it! mam 3-4 months am mada. Afier ms ' :®11ed he raver denies the awkiegzt 31% time ef the aecficnt. But afidmsmmn at' the mm: In turned the Gama: the later i _ 'msa' %:b and mum: & mrmidmed by tifx gxgwmma aviéamces is gism in arm-mama' am VA at an mafia' stage, shztzlci ha taimfs;
~ aamtmt. 7/ i uwrlaa mwwns WK" manmmnmnm nnmn vmwum vs" ww.NMwam*«¥. WWW? mmm U?' Méfifl QQUW"
69. In support (sf his smtmmt judgmamt in the mm of Marathi Yafi V : V State of Karmtah reported 511 eubmituad that latm' mbaedupcm.
19. The similar subxxfifin in #3011 art! the mwacution but of fan: montm he am not gr am and ram of the aocfi-31' 1?. but Lé+i'$1§;7 of the identflm' tion nf tbs '-- i the find Saunas} 3-;e : of the fi named supra, the % A an atria' mm: bytha Trial Czmrt rmuim begaiéasaa am am mum mm be ac:-rxvictaci for the T awwma WW mmwammsmmm ma-Wm nmwwm wrfimmmmmmmmm WWWW wwwm WW mammmnmmm Mzmm MWMKE war mMmNm.m.nA mmm i...'€.B!..MM U?' mmmmgmam. MM;-.§H E'Q§.$%£"§f 1 7
12. The mm Caurxsal for mpomeaét that me 5; as hard and jlzrfiprudeztme for mum gubngamaikwgi 3; L 'I'heugh pmacutrxionv and ' four wrath" henfin; of the amused, the thc Court had 13, segbwtmd that the mint wm jusmed of PW-2 and PW-3 am that it is an undhpumé position of any is acqxziizted by rm ma: Cczurt the A ia"""fi ., éeubie aaumpfian at' m%' 3% aa& V are cnwlaiva gzvunaria h' , tm appeal wouid mt 6 mm-rm.
T nurunum usr-vuna-awua-w an ma mhfiwfifi WW %M%E.%M%§§%M ?§"'?§§?'MH','"E kwwwfixu A%#fi'8&MmfiWMfiMmM li"W%JW'I wwwmi wz"" nmmammamauw asiavaza uvwna M. As it wuld be men. fram mm' mm Gundhpet t:o_H.§.njaIm11d = emufi rightand mm cm the mo wheels: tn shows
25. ommidercdcim an evfiauc:e' V . , win are the eye-
-- _ &:.f;" enmxnmed an arm in mt of PW-2 and PW-3 mad: an tha 3-ama am W-2 ma FW-3 was stated 2% akszg with. himPW-3 was aha ' I who was prwat mfaratha evcmrtwas f nvmmnw n wnwcaivlnnmssn nwpnw-um mmwuw-"mnwym-u--u mmmmerzzn wmvmwwav-awe wnwnuwu we-m 9 Again in :::z~m-aamfixnatinn, be has depwed date of amidmt thsa accused was prmmt_.:z:--t .. :
ofimae. When such eviimms has Court, but for the 3:7. Acanrdingly,' wens;-gamma' mm on arm mm at he swim gm 5.
gs-by and ffirifiaa.
' tlmt, I haw seen the mart and I have mt mm V. him ea:-Em Again he was sufimd ta k * wmeiahe.-. staatead that "sum m V 'arm 'beifi at the fixsadthat Em ' " the uEe%tha¢ mm mm ts say an'. 'I'hs& ma evfimm of PW-3 are cmtmry in % A atzmmamxxamm mi Izztha mm' aftheahove, £1: f 10 ¢n crnly to mm: him to am}: ., im1pt11:e@1aaci£m*amu'n1:a1
19. Atthae ixsstnnoe '. % % wigw waa wk} an, aagrm he has mt 1%' cf tlw accident and him in the 13135..
Efi. mm bythe mzaed. Wlmi " * _ °thsa_ .« sf amvmmo' ' :1 the E' by co1Iud11gw"itI1the anwmsw mwwma mm: uumnawmimmm w"aEwW mwwzu WW" mmmwmwamm WiW¥"E MWWKH WW' E"mi"e.§¥ié€"*a~§§~€:H%E%4§% W§?i.,M'°fi gmuygg A2, ha d in the innaml case in
-x www- wnxu w§m»<m mwmwsnma mfi"'Laie:&""m.::pmy~m fi[ _ 5? 3 Wm was thsaeyedwi .
';e:.:;¢.::-..t..=nan=- 5.4:: EW3 new $1' A' Efi an _ ccnhaxym tiwstaiwwtmadearfim'. 'I'h5r disputad mm the dm fifths mam, amt; ané "{ vpwwwmzwm 'wry Ina"-umwnur-mnwwrwr-m mmmmwuom vmnwrvmew.
11scans of accused but mfly they reaile idmfiixmuian ef the accused, which ind ta be acaqtzmfl fiwnm aitazauuian whm: the mama sho1:i¢i___ae:fi'e_ V L. the mm. In a. peculiar if the saw is premabad e;fi'¢rm ta math the and on the otha' datum will ' me as it in hefi ix} supra. thc court shouki V' tlw ovwall smhemertt made mm: m mm mm" mm both in em$ n am has an amt ha gvim 9. gs»-by ten the " " ata'h afPWa~Q am:13 atthe wher' instance.
'(