V P Uthappa @ Ramesh vs State Of Karnataka on 31 January, 2011

[Cites 1, Cited by 0]

Karnataka High Court

V P Uthappa @ Ramesh vs State Of Karnataka on 31 January, 2011

Bench: Manjula Chellur

 V'  .1\a1m::«::<:E;m. :<.QDAG'r;:;"" 'T

vs: 'I"'HE HIGH COURT Of?' KARNATAKA AT BANGALQR13
EEATEI} -mxs THE 315'? my 0;? JANUARY' 291 3;;
PRESENT:   "

HO§*€'I3L-E MRS. JUSTICE: MANJULA (:1-+1:«*;1;I;£i;::é!_';~----f:   _

Am)    _
H0';\}"'BLE MR. JUSTICE KN.E§ESH;%X?$§§A§E.;%§§";iE*§£§&»  F'
CRJEVIINAL APPEAL N0.7(35 GF"200'*;*..,L<;j..¢'   

BETWEEN 1

VRUTHAPPA 62 RAME$3£%..,

S/G LATE PGNNAPPA,  "

AGED 5'? YEARS, ._  A

AGRICULTURIST,_  '

H0DDURv1LLa.{--}'E;---_     

MURNAD.  _ _  _  " ""'"...APPELLAN'F

[BY sRLT.A::§A':e. t'}'MBA:A£¥:';é;:~;ij  5
sM'1'~.- %1--.P..Q;v1N1'*:éHa§ADVQCATES}

AN 13:  ' '

STATE 0F"1%:4aRNA*;'A§<A," 
BY MMEKERI RURAL '-
POLEISE f:3*"_€'AT1ON;~.

MRESPONDENT

%'i£vf'T'SR1§§."sv;$za;ﬁ%;:sLNGIRAMALAH, HCGP}

 *miS C°RIMINAL APPEAL ES FILE:-D UNDER SECTIGN

 ®_ 3'?4 {2} GP' CR.P.C. AGAINST THE. JUDGMENT' DATED
2 ._§2;8.;1__}.20¥36 PASSED BY THE} PRESIDING OFFECER, FAST
  CGURT, KQDAGU5 MIXDIKERI IN S.C.E'<E9.T."/'C3,/2065 »»~
 €?VQE'§§?T:CTiN{:§ THE APPEI,LA?é"1Z'/'ACC{}SEZD' FQR THE
 " GFFEEKECE }).U:%;5HL%BLE: Uﬁiﬁﬁfé $E}€§T10§\3' 362 OF EPCK
  ~f*..--E'¥§D SE1'~E'E'E,ZNCE§'*¥G Eilivi TQ E§§5'§E}ERGQ E.?}eiPR§S€3I'§"E3i§ENT
 FOE LEFEL {ENE} TS PA'? FENE G? RS_,5§§€E£'¥f«» FQR THE?



Ix}

{}FF1?f,NC'EZ P'£§NI$H'ABLE UNDER SECTION 3&2 GP' 19:: AND
13., PAYMENT OF FINE, Ha S}iA}i,L UNDERDD 3,; FOR. Ia;
FEREQS GE' 5 MOEEVFHS. ACCUSED ES IN JDDICLAL
CUS"F'O.DY SINCE THE DATE OF' ms ARREST 1.3 SINCE
25..f38.20£35 LED FOR A PERIOD OF' 1 YEAR. 3 MOZ{~E'1'i-{S
AND 3 DAYS, ANS: IT IS GBEREI) Dnéezr" THE PEREGD
XVHHDH ACCUSED DAD SPENT' IN JUDECEAL CDSTDDY
SHALL BE SET 0??' AGAINST THE $.r::N"r£NcEV...1_':xg:P.C;g-'e'«3:t13 ,.

,:-=--xDA1NS'1* WM. 1'1' 18 FURTHER GRDEREZE) THE-;.7F (§ijfTF-- ' .

FINE AMOEENT TO BE RECOVERED FROM AFECUSDE/33 e'3;;1'é'[

AMQUNT OF' RS.3.0QO,f~ SHALL BE PA.Eif)""'T(},PW;'iZ   'V

SMTSARASWATHI 1.5:, WIFE OP' DE<:I::AS;EI> SQ.l\;iﬁ_.£_AH';'AS"'.
COEvIPE3NSA'£'I_ON.      'V 

Tms APPEAL COM11\:@<FD._R Hm_R1:'~ID «:;:~3':;:"1?I.1S tﬁmé, 

ImsHAVANARA¥ANA J., DELI'\fERED THE FGi}LO'WING:~
§iI...Wm.9 G ~ & %

This appeal by ' ;jéhé:~--..i7SD1e::':.3C§;9':;§eci in s.c:.

Nag"/'O sfi£e::Df_VtEie' Track Court, Kodagu.
Madikéfi, 'is  the judgment anti Omar

dated   in the said Case convicting

 V.  hirir_:§'%31j  offDDce._.§1i;nishab1e under Seciian 302 of EPCZ

 'an'é.-V%e11t&ﬁDi.D'g3;_him to imprisonment for ﬁfe and to pay

f'i.i:€ "Df RS  /' ~.

:_ The case 0f the pmsecutign. in briezf 13 as

1, A ' '*;1V:1é;D;:: -- 



2»)

The decteauseezi Somaiafa 21116 the actcmfsecf Uthappa
 Ramesh are ciisimat. :*eiat.ive.s3 and they Emicynged to
ssamc famiiy. Thé-zy ()'WI1€?d izmds acija(:e:1i to each Qther.

Boizh cf t'.h<:«>m resided in hauses SitL}.af,€'d 

36:3" 1451/} of Hz:>dciu:r vii1.21ge in Me1<iiker<'3 I)isfjjfi'(:i';.. V'

was 301116 disput'.e between thé' "£:1C(T1' lS€',_Ci '"'2a';':ci ..i.hé».,

cieceaged in c:0:m1ec:i,i011 with 1'ig}1'i,0f'--._u?e13»' 0'v.cr~ 1ﬁI':.e"

of the ciesgteexsttci. About 15'--v.détys pf§(1:"'i1r.}T "25a."O8}'2005.
the accused had pickc-d;up qiié1rr:€! \3vif;h t.11é"c'ieCeasec£ in
r::011'nec:1:i«:>1'1 with "right of In _t._hi~s§_'ub'é1§ékgr0u.r1d. the

acc:L1sed was,ni;1.:$ingI_i1_E;wj..E1  ﬁjhe deceased and

wars \v;_;1ii.i:1gg lilizja,§'i"«opp§$:t'i,_u:'1my to do aixzvexja with the life
of dacezis-ed. O13.  ant ab0'L1'é, 8.00 a.rnK, when
the dz-:r:ea$e_dA S0I11.e1i:3:h' W313 })}lI1C?kiF1g EX/mshrooms 011 the

bun<§'€>f,his I'2«;r1_d',V thé a.c:cused came there, questi0m':d

' -{'§1€§'~f1V€(f.ff£¥_5€'j as t:<§"'ii%}1j,? E16, {{iec:ee1sed} is <:)bsiir'L1(:tir1_g his

 §)i"v..y€2:y';  pi--<:ke:d--up quarrel vviih him and assaulted

t:i"-ye. 'c3Je.c£é2:5§_'€.d";i*'£tI"1 :1 k,nife. As 21. result, the aieceascd {<31}
cic'3w~<:_1_.  'E3'%:e:%*n f:h¢:;=::."%;':2:1f'i:<:é1*z 'H19 é1{".i('f?;1S&'3Ci vsith £1316: s:;21_mr:~.

 _.kz";:7i%3. ~ :<5§é:5::>a'%:=b<%::i %;hr:% d::%<'::%e2s.aw3.«:§ {:21 Ehs b:vi{f.',E{ ami cm

 



4
i11f:r2?:c:<3st.211 arssa <:z1'L.:$i3'1g him Sm-*<;>z'e i1"ij£,II'if;',S. O13 seeixagg

this incident. of Siétbbiilg by the EiCC'L1S€:'.Cig P_W.1~

TE121m;t13aiah and PW.2--Se1.r21$Wa't.11i, \-"L-"if€? of the 

rziised F2119 zmci c't1*};. On I51e21_:'i1'1g the hm: 21I'£€i. é1'y;aFV§V'§3fw ' H

Appaiah and P\?V.4~Na.r1ja.ppa. 1"a:;1"'i'()w;1;:*cis _f:,h_<€:"': s_c¢11r:é'.Vof'-3

occturrence. O11 seeirlg them. tE3e":j1C{'i_L1scéc1 :'_a_.:§' -t.cw¢-*-¢1rdV$"

the (toffee <-3:~:atate by 11o1di11g. i'ne R111-_feVh."is iﬁand.
PWs.1 to 4 reac:I1e€i"~..jt'.he ivllere f,i"1e"VVinjt,1red
Scsmaiah was 1y':I1g and ~T.i:n:ﬁe'd:iaE.e_iZy. jih':? injured was
taken, E16211' t§}1é'«~?.ij'r.>11s€j a1':<i': fmf1i_"--£.h__(;1fA€ to hospital at
Murnad. 1: _:-RV; I3~[)'i'--T:.'j K'.-~':.\§r.C.i1€{f1d3.'akaI1f.I'1, Medical
Officeril»xr<)1'1{iV13;g i_:17?1c):3§§i~i;g;i at Evlumzxd. on €X21I1"iiI1E1i.3'OI"3
of injtlrcd Somajaiiﬁ.de€:_1é1re;i him bmugght dead. As the
derzteased 'I"1.;;d- ba:e11A*._b:'Qij1ghi; to the hospitai with an

E1is£;Q§13} *0f 21$'sa_L1If: by the acCus::*d, PW.13 semi an

 i:1i:i}:"1:«.21{:;i?jn  the 0ut~p0si: police Station 3.1: Mmmaci as;

   «~'i§'."  1E3~A.i.y'ap}')a, hzaazd e::t0r1s£:abk3 imtharge

(if.  c)1.zi;--p'03;_f?.fpoiicte stati<m at M1.m':21d_. or: receipt: of

 EH31}: this: 1.1c;:e3pii:a.1, i1'1fe:;>rtm~,d E3¥V.22--

 j."f"§éli§f§-$E'1{.fih..§iE'§{§§"'§ii, PSE sf Maciik:<;ér§ E3c';Ei(':::: S's:;:.§:.§<m ab<3:.:E: E:§':.s.?:

 



'~Jx

memo rec:e,~.iw~':d. fmm the hc)spitaL On receipi". of the said

iI}f0I'I13é1i'.i(JE1 ;{71'om PWI15, PW.22 informeci his: hi';_.>;If1er

0fﬁ<:ia1::--3. V19-.it.ed the G<)verz1n1e::'1i. Hosspitai a3:W_i\L'f'LV;":':i::ﬁ}';&'

SE1"W rm». dezzd body of Somaiah and xxrheiz 'hai"<.?a21v$V'jiI1L' Elm':

<)ui:~p<)Sf: Pcylice Sizziiiiiim, PW.1:}?i;i§1éiI::m2;;ia:}':. '  ._}£}vd'g'ed"'.

compiaim: as per Elx.P. 1., T. basz-=,{1._ 2:11 \xr}§:1'{ji'i," "PW.«22Q

1_"egist.ez'ed the case in  1"} 'ﬁnd
sL1bmi.tted. the FIR to 3; 218 per
Ex.P.26 and handed c)Ay<V_3j*'  to PWCZSR
Sundar Raj,   investigation,
PW23 heigi02}:§i§f_i;Vﬁé»':,d_%;é%d"'bOdy and Subjected
the cielgd 7r;£A>Ar_niVV3}"-'1.;;:v.__$5cxs§:'~§0:f1::r5:1V;:xamir1a"1:i0n. PW.11~«Dr.

T. Pe1dm'J_:1'ab}'1éav,v_'Wf1<uV'(2(§i';£ii1::i:ed autopsy on the dead
body and "S-.ubmi1:t.ec'i.V the post mertem report: as per

   death was due to shock and

:}3er_r§<zr1*}1i;1gg:%"«as :1 resuli of stabbeci injury s'u::~3tair1r:d

V' ~.C}V'\;---'€;'I.'  '<:h{--.:si:  {b2 ia';:k ssixiie). During investiga1t.i0r1, the

I'r:xzg'Si.ig21t,ir§g2; .5OffiCe1* arreassiieci {the e1<:c:t1$€(i, seized the

b1.oc:ii .53i:.2;.i_1ﬁét<"I c'1(Ji',E'7;t:%.§s§ n.21n"1c1y shirt amii Emigi found on

%;:§.u~3s__g3efs{3:'1 of iétzrs? g::<:<?:.::43€w:§ 212$ §:>v:=.>:';* ?*~:"I{}EF:'. 5  6 mnsier

 



V'  -1 « i::>~-- i 1 V.

6
E'.-:><..P.4. The Mus'm'ooms'~3 fcnmd nt3.z.1'r the sa::<»::ne. of

oc<:m're11<:e. we;=.re  arses} 1111183; \£7i3'I'é3 also gem-'f<)1*

examirazﬁican 'tic; PW.?':  Shive1111'2&L .A.s$ist.2131§ f)iVfe'¢t<§1i.

of H0:"ti»::uI.mre. Macii}~:ere, who after" eX21'm__fin_1;2g_;VV}' f}1e 

sszmm, s11bn1i'mf-.ci his re:-,p0ri: ass }::'€:»fh E:>;.§'.75  e'if'f<3t::i:"'.

that: €h.0S<3 1\/1:..'1shr0<>ms were: fit, for?-3L'1'111a1'1 (E(§_i_§S'urIipt.=i€§1'.}. V

After c:0mp1ei:ing i:wesf:.igat,ioi1;.:¥;i'I"a:3 I11v*'-c$_tfi'gg§;.tirfgg %{v)"ffi<:ter
Laid the charge sheet-,..  '_
3) 'I'h<:7 appei]_ant._  not: guiity for

the Charge Eeéfelléfid'agéLi11é§i,"'bi1ﬁ .ar1d'v:?-Eaimed {:0 be tried..

The prt5sc3C:t1i;_i.§§11 i'1V"7§ OrcIc1j"t0 Eariﬁg home the guilt of the
ac<:1.1sed',« exam?3ier_;1*._2E3~._ Wi'messes. marked documents
as p«:=r.VE1;x-:55. 'P1»VEcV.?2'°-mid meiterizﬂ 0b_jects .215 per M05.
"  "§jtI_I;i:i'1.§§ i:h<-3 c:r<)s.s3me::x,:an1in21'::i.0:1 of PW32, it

 to her on behaif of the €i.(?(.31.ES(-Ed £11211', the

"~»r1€(:€21:%cé§1:'(iied art: Siddapura XX-'h€I1 he had been to ai:i:eIf1d

"?.f..1'Vi;€Ef_ ;:?€>pa1§.:' wejwk sf i;e1<;:p11<):1e line, it Wa_s.~: {the fL,:'r't,her

 V. .,v{._3_é:sfE%:'1<::;>: <3? E:hs=: ac:g:*.a:.s;ee=<§ fhai. 'ﬂags; <i<:<:&:z:::-;;mii '{,§"?§€C§ to

 



33'
zissszmiii. him and tlhen3f01;'<»:*., in an 23(?§i of privezte deéfexfzce.

t:h.e i:rg1;1:r:ies were iz1i'1:ic€.ed (311 the cieceaseci .

 

5) After 1'1eari1'1§g boiih sides; emd an 213.3-.,;.:.i%i1ie11't:V

91' am} as; Weii as cio<?L:1m<:'m:a1'y evidemre,  V 1V'e~a1"r17eJLi..T

Sesssiems Jucige by the judgme:1t::izntiér .E3{]i3'pf;'%*c1,1,_hQ1.C1 §,}}E1i. 

the pr0s;:'s:C11_t:i()z1 has proved' ﬁ)eyc>i1d ree1sc>;1'.aAb1':3" do.LibtV'

the guilii of the amused for t'i1;%":éE1e1rgé:..Iév:2EI.eCi against
him. 'I'h<~:---, igarnecl. S€--§ss_io11_s JVi.1-dg;je '~.n.0ticecIA illat the
d:2f'en(:e of t.}:1<: a.(:cL1sed is" I1<:}*;. _ é1:}c:e'pté1b}s:*_, 5t,herefor<:. the

leamed Sjéssicaiis   JL1c"fg§:'  'V -....r._5,0r1vici:ec1 the

e113peE1g£hf'/ac:::i1sad?' o"f1Vé1*1(':e punzishable under
Se<:'ti()11"--.302 {if'EPC 'a2.1id._;--s<211t€311(:t3d him Et(:C(3I'diI1g1y.

Being. ;1ggriév¢;Ci  f,f1.f3 €331.51 ju.dgme:r1t of (:<>m-'1'c$::i():<1 and

"-r;~1.'de15' 135:7 sf;-s:11€.e11<:é';""'{he accused has p}"t3S€F1'£L€d '£;h_is

 %;1:p%p¢as   *

 6)_>' . ¥?&7e hm-'6 hiearti Sri. TA. Karumbaiah,

  '§E?a}."'{1€Ci'..-iE3(3Li1'1Sf3.I appea1'iI1gg for i:he. app<311az1t/at::(:L1sed

'aﬁzsi --51".i. NS. Saunpezrlgggi Ranf1ai::.1h, ifjE'£:11"1""§€i'tCI H.i§._';'b Court:

 



8
C}()verr11nen1'. Plzaader appearing for the Resp(mde:11i~
Stats.
3?') It  izhczé $ub:'n.is3:;i:):'1 of Sri. "ETA. K£1I'L1I11b&i&1}1

that the W1' :.1dg1"m»3:'at: under appeai is; pet've1*se z21r1d"~i1;I'e._gja.IV,

$ir1c<:"% t:_I:1<:> ieamtzd S€SSi()I}.E5 Judge has 1'10£;.  ~

e1pp1"e.cia't:ed the V&1I".i()"F.lS amswers;»eE1_r:4itecE' iznsfziwje  V

exarrxinmiora of nmteriai wit11"ess:eeé," I v¢'i1i_C%hV '(:l"€fe;'zf}Ly'--..

indicate that they are t1111"£:3..iVéi¥:y_1e xx?i%.¥}e:3:§€:s_, V'th'e1*Ve£°0re,
the learned Sesssicz-1153,=JL1dgeAV-a11.s§}1f*I1ot '[5'§1&1\=-'TC: placed
utmosi: (301'1ﬁd€i1C€ on  i3esfji:nc3f1'y "'Of"'PWs.1 to 4 t0

:*<:tc0'2'd:'fi11dihg7.Qf ggfiiit _ei'g;iiz1st _thV(: accused. Accordixlg tie
the 1c=:a'r;1€--d c.r3t11'i:se1',A Cie'fe:1'1(:<2 plea that the deceassed
died wlxén he had 'béc%_zi"'--.§d' i*epair work of the telephone

1.313  maﬁa _ pmbab ie "'2.11'1d acce'pt.ab1e, therefore, the

'V "   c)__f th<§:§v'C<v--...:rti below 11<:)1ding that the appeli_a1'1t,

 _VI'€Svp£}Ii«F}ib.}€ for 11136 death of the deceased Somarma

  flu.-"t,£1e eviciermct on rr;:%co1*d, ass sswsth, the

'u§:1.sé"m<::':.€.. isé;;.§_i3.bEe TIC} be  asicie,
:27. . _ 



9
8) Per con'i:.1'a, it  e3'u'b:nm;<:2d by Sri. N.S.

Sa.r11pa.:r1gi Raniaiah, }e2?:.rm:c§ HCGP E31311. the }L1dg,'é;::1_e11i:

mad:-3r appeai. zines; not .suf1"e:' :f.'r<m1 2111}; '».Gr.

i11eg,§a1}it,j_: Calhrigg for i:'1i:erfé1*e%:1z:e by tjhgs ff-C<"3;.,iri:..f

Amordizlg tits him, there are no1'i"ea1.$§c';:1_s§'gfor 

¥::1"1s3: t.e:stir1:1(my of PWs.1 8:. 2,, w110'aré--._€:he ey'(::{&?it.'11ess£é(2s: V'

to the incidem. of I31U'F€l1E'1'OL1'\\,//'Z%§f;'~1:"i.L1iT.Vilﬁffévé 
tihtirefore, the couri.    error
in placing reliemete _ E3'Ws.1 <3: 2 to
base the  to him, thte

€3\='id<3I1(.'.€ 0r'i__rc:{_:Q1'd ﬁf}e::a;:'*'i§r+::s§"i:vab1i$h€s that the deceased

met: htrgnli-.cidei1' «i'eat.h "(9.n *--21c':c01.:r1t. of the stab wour1ds
infiicized by the éi{jcé4u.sc:ci';"_.»L»a1s such, the defence plea that

t,he,.+:ie(:r§ase2d Qitiiésd when he had been to 1*epa.ir work of

1'.€:%1'E?Qh{)I1'€' '1iﬁ%3__haS been. rightly rejected by the court

'::3::i<:sw. 'i"h':§:1-é£j?:f>i"e. he s<>z,1g;ht fer Clissrlalisséazi of the appeal.

9} .. In the 'facts and (.'.iI'CE111'}.S1",.E1I"lC€S 01' t.h«=3 (12186,

'i'}1£°:"p:>i1T1i;s the'-1E'. arisise for our <':<.:ns:icie3r22t:_ir;3r1 e1'1*a=:,~

 



I 0

i) \Vhei.hc1' the Eearrxed Sessicms J1,:dgr2 is
j1.ist1fi:'3(i in holding 1,113  ..
appe1I.2"mi:/ a<:(:used gguiity of the 
Ea=:ve:iied 2.1.g21i1'1s~;i;'. him and in (',()I3'%{',i\.$V_':,".{:.'i'I'"ité'_Z':.'

him for the 5-"said Chaigcé'?

ii) W}1ei:E1e1' the jz1dgII1e3<1t, jL'mr_'ie19._app'e2ii 
S1,7iff€.1':'_-3 from 2113;.i'p§:rver1*S.i;iy' or iE1'égV21.1:iiy 
ctaiilirig for i1HI€Ff(;31"f'3'}1V(:'/C by iihis C01;-1rt;*?(

10) Tifie iea11~11ecE.Sessioiis V_{§}s,1iii'ge e1ft.e[r"r<3ftérring; to
the evidencée of 'PW.11--D1". ~-T'JPa=di:*ri;1.1iabha and the

c:01_1i:<:;r1i:s of pQssi':q:1i01't€:Am   opined that

the p1'{jsec§ui.i(i'ri 11é€'fé'}wf(>x{éd i;h_é"dVee1t.h of the deceased as

honaictitmiﬁ 4' It  of PWS» 1 to 4 that
immediemgiy afi.<:1f t:hc= i_1'11<t_£»Lcf'<-;;:'1i',, the .ir1_jL11'eci S0.m2:ia.h was

tak;e1j:._to t.i"i<;% C:}<;*,rérnfnéiii:t hospital at Mumad. PW.13-«

  if)1"...'::f:§£..N. Ch21I1di'ei}a;3.:1t,h_ in his <~:vici€~I1ce has siiatcci t,h.21t
.{>;:'_2LiO'8}?.O'G_;_5 at about 8.55 ::i.m., me injured Somaiah

 .y,x,?;1._:_%t~ V 'rc§'i:..gi?';if *i_<v>'_j.i.I1e. Czex.--'e,rI.'1mc:1';t Hc)s;;p'i':.21§ at M1.IFI121d by

PXW, aI1£i'}:'i_€\>fi1€r&3 azid 'x-'v"hCE'} Em (EX£1I}1i3'}i3C1 £1116: Saici
Scixiiiziizihi xgizés iii: i2.:~i.1f:'1{.': him. hé1i»="§I.1§.§; a.iz'€:;:--1«:i_:,»* d:3:»;1{i., he

 



1 '1
e:"k;éc:121z.'ed him as br(31,1gI%1i dead and t:hc1'e21i"t.e:', he Serra': an

intim3.1;:.is;>n to the c)t,.1t:«p~c>st'. poiice st:at:i()11 at M1.:rnad_ 

ptér EZX.P.1c:1. 111 {E19 <:r<;>sss:--~exa.n1i11a%;,itm he figs'-d't2%§_i3€:':i.

t,h_<: suggest:i<:>n {that he has fa'l5e1y ciepcxsed 1}:3_  ':,E1_:a~;:V..é:"1"i"'<:2<;;:i; 

that at 8.55 21111., an 25.€)8.20JOA{S;"'PW.1I~.Tﬁ§1it;z§:'2a.§21.E£"'.

brought the injurc'3d Somaiah and'_1'1é"s:jx;an1'i:f1,§%dthe 

S0m::1iah. Except 'z.h}'_s s11gA.tgé:s:£i131.1.  in
the cross»ex::1.mina"ti0n':    'IV1 is"év1'd<:I1ce
ihai, he exarnitled  to the
haspitai at    ﬁn <=:x;aminat.ion,

he was f()1i:Vﬂ_V(iI :;;3'€:_;1d. "'E'1'14é'r.E§; wa:=;*11€:§ reason for this Dector

xv()1fki11g in ACVji")'xfC',j}§'ﬂ«II1t'?!V'] i'1,"-_H()Spif,£1i ti; depose falsehood
oniy for the:  impiic21ting the accused..
'I'h(2re.f<>re. %t:h€'r<> a:e :;i3*réas011s to discard the €Vid€I'1{2(-3
of PV§?.13.. '.E'11é; &:_'_\ficienc::e 0:!' PW. 13 Clczzarly pr0ba.b£ises the

 'c2,1S'€ c)f*f[i2.e"p'r4;>s3<:cLi'tii(>;1_ that, Scmuaiall s'L1ssi:aiI1ed injuries

ﬁn 311'i':<1::ii:i't:::;1Vt:"ihai: £i<>e:>k: piam 21rc:n1md 8.00 21,111. on

  The erviciczigrcé of PW,11--If}0{:t:o:r T;
P21ci21.n11} z1E)}3.--é: e$'i':21f3Eissh£:s i,h2>11';'. E16 r::<H1<:iue::i:£:c'i pGS'{,--

*.,m:3:r*E.<::=t:: A¥3}§2}iI:":§¥'1£}3Z[§(}};E {H1 tbs': {§f3£3;€i heady {sf S<3rr1a.;'ah

 



%3et'xvee'r1 6.30 and '?.SO p.m. on 25.08.2005 and ci11ri11gg

p<3:stw:'11()r'1:c::112 f;?X'<133'EiI'321'{'i()I'3 he noticed

tile f0ll()wi1'1g

i1'1j'z.1Fi('3Si

1}

iii}. "

50" from the heals 3?" zmzay and 
keftz side of midlme there is;   'V'.
wide wedge shapigd sigh at t_'}:1e,-~
51'3"; ieft, ini:er<:0sta._E  

passes th1'c)ugh. 5"" iI"1ff.Ejf(?'QSf,E11 Spat;-.6:  "

traching the 6"} ~1:€vAu:",'i""tiV"1.'ibA.§:I1J[.f3f§V 
ih 0I'&1CiC c;_1&ri1:y  .. ij.h r<:}'£:  V _n11'f31d1e
area of le;f'i:4_._Ejg9xve:iA* 1r;?)}é*<.(;fT and ends
by nic:ki1'1g the'  'I_'otal

dc;~{,;;f.hv..is   'DiE6€3,.f,i_{)_I3'13:' :d()VVl'1W*8.I'(I1S

" Tr:1:'a,C1Iaii1V:'fV an  ' »"f(5':*xa.re;1" C1.é{ .V

"Verticaij~.sh~3,}5eci' stab of 11/22" long 1/2"

 "':11(':}1VVwidAe_ cwtér outer part of left deltoid

miiselgg 4?'. beiow the left shoulder ~--~ an
_ :i_1_3:'ec:i:101a_ it ruris medial. 'LlpWé1I'dS and
"  211; ihﬁ Shaft of "(.119 h [,1 n1():"1.1ss, Tiﬁial

' ' - 'i.g£é;3't.h was; I

Horizcomai in<:i%i.:~is<;::e:i like iaceration of 3"X
1-»*'§"xb{}11€ <:E<3e'_g) c>ve2r iham <31" fc.::'re'r1<:%21tfi

é3:i.'{:.1':€;%r ssiqie :;:=f m§£i1.i1'1e.

 



13

iv) Lixziér abrasima 01" 1/:2" of 3" E<>11g;; <>\.;-"ea" Eeft

eyebrcaw.

H] AcC<)rdi11g to {he evide11c:e of this I}()c:t:c_)Vr';

ci<:ept}i1 of the irxjury xxza-S 4" and it had iI3j1,1.I'€{d__'.i':1f.é:1}na1E«V

0:*g21.z.1. Acéc<3rci.i}ng; 110 {ms D0c:t:(.)r, the dea1t11"'xye1sjV'dL£eA{of

shock emd i3an1m{)rE3eage as  reésttxlt. Vof-: i,I_1j'z.,iry°.

sustairled over the chest area(ba'c:.k"side) g1.;é'-; ;s;te"it.eci. 'i1"1"

injury No.1. Though this ""<.x.{if;13_ess ",i1¢:_1S'~£*;(ae':7; c3'0Ss~
ex3.mi'r1ed, notlling  b_'é?E'."I"}   to Hdbubt. his
tesi:imon.y w-1:11 regard to the  '<--:r.f'iV;j'si:'-at": injuries on

{he pe.xsV()1:--._t');f vrdi-:{?e:ased';"'w»»V--Thus, the eVi_demée of

PW.1 1   death of the d€C€3.S€d 

h0mi,cidaI';',__  €:V_id.(§1'_,:V(:<2 also fal-s:iﬁes the defence
theory, that"t];1eV.d'e(:easéd died when he had gone to

  f}'~?1.%:;,§3}1()r1£§"'1'ivné3.;< If the deccaascd had died when he:

 Isa/fc'~:.1iV. tog 1=s{§3"a~.1ir tieicaphcznes line, 1.19 wouid not have

":3:.1'31_:ea.i:t'1:°{:iAﬁiéi'v$i:21b w0uf1"1ds Of the r1ai;u1'e as desa::ribed

E)j,fPVV5}1' §'1fE :f1iT1.€% p<>$t:--mc3ri'.E:1fn report. 'l'h€1'efom, i.1'1€3

j :_i::%fe£'1<j<;€"'§h€:r::r3: has; been régi/1tEjg d1's<t:2:rci<§d by *::h<:>: C{}1£E'ii,

 



34
belcm-*. In xximxs of the eéxricicéxictéé of PW. E E, the c<i>L1r{: bcflow
is j2.1.si:1'fiee:1 in }1<)1cii:"1g" t:h.at: the death of 31.63, ciczcieeisaexi is

h(3I'};1i(,'ifiE1i.

12} The max": suspect. :"e?q1.2_1'::'<3.ci €10 be C(3'J1Sidf:F:édREE-V,'s_"' H

wf1ez"'her Ifhe czccusszd was r'espQ{1'SEb'iejb;%f I'r'1é'f'A'1;"1fZfIT1iCiAd{SL':l""

death Qf'1.he d€(:€CL§€d C?

13] In this regard'  
reiiance 011 the  afiributed
against the accus<-3d,  pmsecut:i0r1,

there was e?}'iS'pu'5t'e   i:jh.€v~.._&1V(3cused and the

cieciezisbd 1:1 I'v€?'$.:LT-*%f.','(:';'1*'(}'f~_1;igh{E of way and abe:3L1"i: 15 days
prior to this 1'.:3_C:'ixZi'€;%:'1VtI;~.___f1'hEre was a qL1a;'re1 between

f:1CCLlS(3d 211146;} d'e'c%evs;-_s€:'d. To prove this tsarliﬁtl' q11a1z'rc3L the

 prc)53§§(:'L1fi:)I1 iléiaczfgamined PW.6--Jagadee511, who in his

 iilrtaai. 15 days pr".ic)r to the death czf'

 L..I;EV1Vs3[.  was 21 quarﬁzl bei:\.-men anircuseci and

c1€r:£é'z;1s(%d if:'j_té€}11ne(:t:ioI1 w"i_1;h :"ig;i1i, of xxsay. This wit11€S$

f 11213; 'E2s:f&<:%'.':i;V <:irt>s:+3--<;%:~<a1":";1'm2(i, but rzcéthimg E1513 beterxz aiiztited

  {:9 ;;i_§s;<':::3§"<§ 'miss i:essi:.i.r3's.<m§;" Tin-3::"e',= 15,135.; $110 I"f;?.é?éS<}3'1 £'<f;r iihifié



......

U1 Wimesss to depose fazlsehocad. t,E1a%r:?f0r€. the evicien:::e of PWZE3 esstab1.i.<.;h {he motive at,t.ri'{3'u€:<3d ag;e1ir1st. i;.he accjtrtsed. AssL1mir1g_;; far the pu1'p<:ase of argu:11e.r1t_. _fhat this-3 .1:z1<3t.ive sugg._>;est.ed by the p:'0s;f:Cui:i0n h:a:~;"'r':<x'*g:w.3:;}§§é:;14 przwed saf.isi'e1(:t.c3ri1y, that by itself \'£---'(}L11Cf'.1'1-'Z'..%§:"

case, cf the prcasecmioxl. It is :i=\ <_ 3w catena of decisionas relies on direct evidence, to the back;g1*ound and "p:i'§;§c¢»a1£.io11 fails to establish the iii? a.ffe<:1; the case of tihg; our opinion, the qU.€S'{iig)vI1. 2 "1101: the prosecution haS proved t,f£e_'.V:r;1VoVtVi'\r{; in the case, C1065 not .. V . i;is chm i';_{";1';".ﬁZ)vt'Z')':}'."'1'§."rI.LI&1(3€. ' I"»>'»£«}j 2, E1CC()I'diI1g to the pr0ssc:c.:1.zt.ie:>n, are: aye» ' V' . wii'.n€ésS"e$. PW;_T3i5'is Home oihc-3r them the:-. Wife of the deitsaased. {Xc>,¢0rd11§g {go-«:_}1ver eviciermxz. at about 6.30 a.m., on 25.08.2005, 'Ii:t,1éé'§:)2:11(£ re;3i'.1,2m:::€.i '11:'; i:E'1e lmusszs {mm his d1.zt.y' zmci a1:{'£',e;*r ' -.._1";'L23w'i:f';§;,"{ 't,<;%.:»1? hrs: wem; mas.-Vzirezisa the E23151. She 19123.5 furtihésr e»:~iai.e:§d ',..$ 16 t:ha:t. afigt-:1" E~3()II1€:", time, she weiii: near the paiiiciy" field to tell her husbami thaﬁi the E\!IL1s;hm<>ms have gzrmvn up. It.-~-is her fiirihetr {say t:.ha"£: 'Wh€}."1 her h.u5;be1:1(i W215 13iﬁ1}€«ik§1.iy§*11p EK/Iushrc)oms., i.h<~:-t a.c:<:=..1se(i ca.r13.e there, sijartetd qti.2ir.r;:%E1.iij'gKWith'"

iier hussband 5:stat.ing thai. he mist, giviiiig' :1 j:'igghi{ vi-ﬁzzy 'cm t.i1e bund of hi8 (d6Ct:as€ci'S) land, It hcr fiiifghéér 'Sai,_*;f'{,1iéitV t:hough "her husband told i.11e"'aﬁ§(;a/,.1sed "cheiti iievef 0bsi;ruci.ec1 him (actc:21s€:<j}.V_ to the V3:')L1'i'1d of his {dece21$ed's) land, the &1(.'.CL1S(:'5dV Wc)uid kiii him, remcwed the k.17.~ifég i:h.e.~'W'ai.Si:i_"-rggiozi, ass21u1i,e<:i her husband on lefti side and when he Sii()O(i~up,jE1C()L1$E%Ci_--vE;gE1.iI1*.f:3«i.'E3.bb(3(i him on his shouider, as a resiilt. h€;'.I"'h{1S.i'§)€i11d _(:i<::x_3?1f1.<(>;r1 the bund and in spite of the same, £1119 21éii:'y.:é<::d V'()'_I'1{L'L€§ "a1.g§:.i:1 21SS£1Ll1t('3C1 her hLlSb'c1i1Ci with knife znfghis fc)rei1£;§_ad. Ii: is her further say 'that on seezing :,'fi;i'.1i£~3., Si'E€':'E'E1.iS{?C§z}1Li€ é:1'i'(i" '(?I"'§2' and on iicaring her hue and Cry, S'e_§.»'t;::7;ii' }3VC'}.""-,Sf('}*}3';'~'a'v.,('f."c3.,"i."'I1t', th<::I'r;: E11"}.C1 (H1 ssczeixig them, the: acctzsed r2111";a,\5s}-ﬂy f£*t:>fi_3;._i.i':;~§é"f5Es1(:e. PW.1--'I'ha.1i1rr1aia.h, who Shown to be Hihe ow..:1c:i_=«::>i"V fihe: 1'1eig}ii3<):.':ri3'ig§ Izmd, 112155 s3i.ai:<3:d in his

-. ~23-*§:i<i.:':<:¢? th,2:'i.' 232:: ah<.m_t' "?.éi»;T':3 a.:%:i.., 0:2 i:h2'-it <.i2::.y1. whﬁri I'"E§-3 12:53.5 {>11 55/ 17 the way 'E0 hie padﬁy fieid. he saw the cieeeaseci Semaiah Standing en the bund of his iand and piueking Mushreems grown 017. the band 0f his land and that at that t.i.:me __the Wife (3? the deceased W35 standing abeut 25 feeii"'::x:eé1v§,::__i":?.£3:'1:_ her husbancl. It ie his further say theft» at i?::'a'L= , the accused piekingwup quarrei WithV'the:_.'deeeé:3.ed' §s't2§;tif;g§ "tieieit he is net being zmiiewed to paseTV_'Eh_V1feug'Ez.

that time, though the deceased ﬁljgiat he has not ebstrueted him the band, the aeeuseﬁ pieked»up_:'~iI§1e knife he wouid kill him, asSau1tee?<--wff;e¢ the back of the boﬁy and iZ_}1'I.C€_Aé.gi?1iI1aEeSS&iT,§1'E*?i{2'£ Erie deceased with knife on the shouidey arid t'h0ug1fi"f_LjV2eT'Cieeeased feli down an the 'mind, the accused aseziiilted SQrﬁ'a,£'ai<z'7 011 the forehead' According to ifﬁnx, o:1_;jeeeAi.ng t1'i'ie_,_ }V1e a Eong with PW2, raised hue and Cry :'VA;E£I1ﬁ5i' Qf1"" I*iei:éL:'"i.1"*;;'g.Ai:I'1eir efies. the persens in the neighbouring 1eLi1§i"';+,,1§:l.i> i:h'e:'e 311$. an seeing them, the accused ran V. a'wa§.f heiding the }mi.fe in his hand, Thus, the eisiﬁeneée e£"'V.?'§;-"e. E. 8: 2 wiih regard is the incident ef aseauii e,ee':;:ee{§ en the éeeeaeed :3 ee'r:eietez:*§ 332$ eegem. / ./ I8 PX-V.1 has si:a.te{i i':hat, aﬁfil' Thft D0c_:"t:<):' at G{)'v'€FE'1fE"I€E1i', Hiospiiai d€€[,'.1E1T€d tZ_1<3 iI1j131'€'id Somaiah. as dead, he wem; tQ.~'-Poiice St:at.i.<;>n emd 1.<)cig:%c1 that <:omp1aii;:1i. as per E331':t1';- '%:"._;Fhe evidence of P\2V.} is ct(n1s:is5t,em: wiéh the c:<>:1«f.__<§nts..xi}? "

C()II1p1a§I3'[.»EX.i.31. 'i'hough "EA '_h;:»_1v::::« examined at length, the defer1(:(? has71f:c3'E;._¥:3s3e11 _';)}:i'1s3 'i:{)u.)b:~.1r1'g.V cut any <:ircu:ms{:am:e to E};/Iere1§:,}V becausczz PW2 is the wife ﬁﬂidefiétte cannot be discarded on t=h;=:i: issued by the Tahsi1dar~PW.14; '(i1(%g1f1y houses of the accused and 9 in Sy. N0.}41/1, t:h.erei'm:e, sc':e11<: of <;<:<;:ur:"c:11c:e quite na.t:ﬁr21Z.«. V ,~P'\2V.1 is the owner of the n<2:ighbo1.1r'u1g 133:1 ;1I1~';*1 Aiavé the residemt. of the same viiiage. He i.s;:§qi1a}1y rééi-ziiiad to the ac<:.L1e;<::d and the deeteasseti. " 'N<>Vi'}11;1g§ is :§'f1€ii'i,:;a:ij.£3{i in the c:mss~eXamination of PW.}_ to -sshow t:h"a1:11€%' T. -é:fu1fy"_. g_§mL2se against, the acc11ss€:d ta falsely

-- V' .v.Vim;JEi:L%af.E2 }"1irri'Qf:fs5i:}1<3 ctasc. "I.'1r1::3re,fore, the cjtourt below, in our <:'pini<3r1; Eaéis :'5:0i: m1'1m1ii.t.e<i 21:13.: r'3I"I'{"}{" in plaC:i11g re:1ia.I1<::<: 0:1 <;:v.ié:_i_c:*:{%'i<?é (>5 P§7s7:'.~'.»;.§ 2, P'€'.;"s~e:,. E, 6:51 2 E232»-we? w§i:.E1s.;:i<}(}c§ Ehs": H333. E9 of c'r'osss--examinaiioxx. '1"'h::ére are no rr;2as:ms to doubt their prese1'1(:£3 at t.h<3 5-.§(?t'3E1€3 Gf ()<::(:1.:rz'c=n<:e. Iriexvimg; Wimesssed t':h<:

izrzcicicnt of ass;au1.t: on '($19 df';'.(E£:*,2EiSf?d, the immﬁeciizﬁe ~::_c_3_:1du<:t: 011 the part: of PWK1 in shifting the irzjxzreci to the h<3s_§1:>:5:t.{'es«i aVI_1d 1:.hc2:1 in icadgizug" the Compiamt, furthiér lexxds ass:iir2;np eL-'ft:

tesitimony Thzr (iVid.€I1(3€ of PW.22~»Ha1'i:;hché%;1:1dVfé§:PSi_' c?§i_L*z1Vi'IAy establishess that while he was; in the (5111:? p(§sf:. PG1.i.C€..VStaﬁ:Ei'0IiV'at PvI1,1mad, "PX-'V.1 (tame t',11e1'e z1nd'1Q€iged iihr.-2 t:--t):f;p1a2;ifiVf," as per' EZx.P.I with regard to i:h(;:_ i11;::Vide:»ii', 'f)fc"}S("3d"€)"1'1"'§§.?31iC}'1. he registered the case and ssubr:2i'litéc§v ju.risdict.1'0na1 Ex.P.1, I)ih{:, (:o1r1z_,jEéii1*1':,A'\1{33_Vi'e.cc:jVVed in the }f301£ce Si,a.£',ic)11 21%:

10.30 21.31. 'o_r_41" 1:13: _ the i.nc:1'dem. As per the f3.r.1d01".53§:«1§§1eri{"V n'1e1cIe;' by the ieanzed Mezgistrate, he received the

2.VE$;«.g1t:3--..E:5 p.m., on the same day. "fllerefere, f.h<»:re V is 11:)-:_:i.(::ll.ay i1'i."f<;it';IA'.s=¢i1* lodging the <rc3rnp1ai;1t or the FIR r<321chi1":g "die j1.u*isfi:iE:.i;i():'1a1 ?xfEa1§;ist.ra1t.e. "The evi.de:11(:e: of PWs.3 & 4 f:artr3dr3':*'- r3():"r0b<)1*a.t::as:s 'the £;EVidE',.1."£()f: of PWs.1 82: 2 'Wi.{i]'1 1~<;=,ga:"c1 to _ i;h'ei:*gpz'esm-ééécte at {her :s{:e:.'1&: cf £}<7:c1,1r'r<?:1c:::% and t;i"1(;%v* (PXV33 8:

:°ea.<:E";ir:g tfza? S{'.f€:7E'Isf.*. <3?::»<:<"%:,m"e>:'1{:€% cm }1£::a;"ing "hm: ami £:ry:

2.0 It'. is also in the evi<:ie1'1c:e of PWSIS 4 that": 'M11611 i'h<3y resacheci t.}1e S(T.€?I1tt of oc:c>.ur'1*e'r1c:e, they ssaw Sornaiah Iyring in pool of bioozi on the build. hz-wirlg s;1,1sst:21in<2d injury. He 211550 _sp€ak.s about shifting; i'.1'1r3 i:"1jz.1r<;>.ci to the hospital. H'aV'11:1g'"£;€:';§§:;:;iv._4i.(3 the f:()t.a.li.t:y of the eviderme of PWs.} to 4.

apitnion that the leazxmsd Sessions J_;'u.st:ifi<:3 {:i~i;3. }10i:dii':g b that the prosecution has proved' beyoizd :fC§ﬁ1E§OI"£.€:1_3.31€3».d'Oil'3Z5f'.. iwfhswtu Cunlplicity of the a1(:Cuse.ci for {if thé' deceased. As already I1o€:i't:~:;:_d s1,z;5}'ei,L.:ti1é" d_efe11Ccé"p'ié21 that the deceased had died when he Wer3 'tj"i:t{ telephone ﬁne cannot. be 'c1CC€:pf."€4(',i:;._ ..SiII2'i}.agi'§§?'; t';1*1e'i'-p-I£2;:_1___§,')f s€1f~d:.=:fer1ce also Ca11I]O'£', be a<t_(rCp1;§é3_~gi/.Vfc)r% "{:3f1 ~<5'w§§i;n;_;ie 1'<easo11 t'r1at. the 2iC:CfUS€d has not bE3é3ii._ able to i3Ar'111_§;'=.(;":.1.f. army Circ'umsi;ar1ce to i11dicate that ei1;11_c%z_j* 'abs:-3'"ds;j€:eaVS'r3d'*xvéi'é armed with any wtaapon and he V..{cig:ce21s¢~%:;1) infendeéti-Vt:c}____;;s3a:;11t the: accusrsd. The:ref01*e, '{h€I"€ H3215; 1'19 ':'ea's< 311_i"<2r i';hc:: EIEZCEHSQC1 to appr<:I1e:1d that; his hfe is in dEi}'1.§{€f~F_'-. {4h::%.;~3@ Cir(:umst.e1nC.es, t.he pica of s€:l.f~c1e3f<~311ce ' «has 1i0__i:)z1S3.S 211.} having reg21rd to the €3VidE'fI1C€ on re(:0r<:i. 'ii: this View of the :1'121*é':t.<:*:r, ":.?m:* <éo:;1:"i: 'b::1c>1-V iii jus;ti.:f:i€d in _ §"'i§:§.§;j*{"f'iZ1:w§*%__§§ €:f*:e €.f€f,f~i3ff'}€§f€ phssa ami g1.c<?epE':iz1.g izhcs {:as;:3. of the .5 I;

'éﬂ;<:....,..""

1".

2'1 pr0s5e:é1.zt:i<33'1 ihat. the E1pp§31}.21.I'}'I./£E1(?(?I.3S€d was resp(>r:sibIe for '£119 homicidal death 0:1' {the d€(.'.€.£1S€3d.

15) P€:'ru:'~;3.} of £1116: judgmem: undeér gzppeal ind§(:ates that the iearned SGSSEOIIS Judgge hass.."*;)§*0_p'e_rIy apprectiated t;If1e evidence on recorci. The ﬁndings*-recA6r»?i'é:d'.'b3f', the learned Sesssions Judge is ssouradmmcgi rt':as3€3is'1[.:i]E;)1.é'hzzxringu' regard tea the €\7id€31Ci':? on record. :i1£:if'éf0fe, 'w(:_ ground {:0 imierfzare wi"t.1'1 the j11(igI i'1'jI1'3'. of (:or1.'§ric?fci};2.:i""1"e:it)rd<:3d' by the learned Sessions Jugige.

16} The a1terne1i 1v$*<:' Karumbaiah is that the anti: _(§é)ﬁ1n1it:t.cci--.by.f{.h€ _;1Couse::i does net. am0'ur1E.i {to murder and that Vit;':_L'wT01.1_Id»..'be 21 Cuipable "homicide: not .21n10:_1n"£i:1g td'-..mm"fde1" f2i1i«i.;rig <~3ither under Part I or II of Se(:1:io1q._§.3O4.0i"IPC.._V In the £"1bStZ'.f1(3€ of zany circums1'.ar1(:e tic:

i_n(:ii'<;:afl':£é i'.}i'.'-L11', act committed by the 21c:(:used W'€}E,11d fali 11'f:i£i(§1i,§?{fi§J '<3§'§£;}uiltf i;};1e eX<:epi',i0:1-s p1'0vid(~:<?l Elfidﬁf Sccﬁion .300 . of IPC, 'i';ir§_<:ré 35:0 grcnxzlcl to hold t.ha1'; the .2101; c:onm1ii.i.ed by tin: 3.cfCL:s9;'%::i "'iv<}1.21ci a.n1c}u.'I3t': tic: <':L1Ipa'bie homicide 1101:

" '.?c''}z:§_"E'v§:'£'','~¥.:I;;{'E.§iiE.".E.§:E:'..-'§{{} §m.1::*<.i<°::'. Eiezarérxgg 3135.:-11*<i {<2 Eihfzf evi{i<?:r":£:¢:s 0:1 remrci. the act; <:<>r.m1'3im':::i by the accused is murder Within Tlhff m€a11i.r1g,{ of SeCt:.ic)n 300 01'" IPC. 'I'heref(,>r€. we Vf-i-51d no 11{1{3*1"i'E' in this appeai.

Accardingb/,_ the appeal is ciissmissed.

KGR%=

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Karnataka High Court