Karnataka High Court
Sri Govardhana vs State Of Karnataka on 3 September, 2022
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
CRL.P No. 1546 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 1546 OF 2022
BETWEEN:
1. SRI GOVARDHANA
S/O LATE RUDRAPPA
AGED ABOUT 42 YEARS.
2. SMT.GOWRAMMA
W/O LATE RUDRAPPA
AGED ABOUT 75 YEARS.
3. SMT.AMBIKA @ RUDRAMBIKA
W/O MALLIKARJUNA
AGED ABOUT 33 YEARS.
4. SRI MALLIKARJUNA
S/O CHANNA MALLAIAH
AGED ABOUT 37 YEARS.
5. SMT.LAKSHMI
W/O N.THIPPESWAMY
Digitally signed by
PADMAVATHI B K AGED ABOUT 41 YEARS,
Location: HIGH
COURT OF
KARNATAKA
ALL ARE RESIDENT OF
NAYAKANAHATTI
-2-
CRL.P No. 1546 of 2022
CHALLAKERE TOWN
CHITRADURGA DISTRICT - 577 536.
...PETITIONERS
(BY SRI SRINIVAS N., ADVOCATE)
AND:
STATE OF KARNATAKA
BY NAYAKANAHATTY POLICE
STATION CHALLAKERE TALUK
CHITRADURGA DISTRICT - 577 536
REP. BY SPP, HIGH COURT
OF KARNATAKA
BENGALURU - 560 001.
...RESPONDENT
(BY SMT.K.P.YASHODHA, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C., PRAYING TO SET ASIDE THE ORDER DATED 31.12.2021
PASSED BY HONBLE COURT OF I ADDITIONAL DISTRICT AND
SESSIONS JUDGE CHITRADURGA IN S.C.NO.63/2018 WHO WAS
PLEASED TO ALLOW THE APPLICATION UNDER SEC.216 OF CRPC
FILED BY PROSECUTION AS IT RELATES TO THE PETITIONER.
THIS PETITION, COMING ON FOR DICTATING ORDER THIS
DAY, THE COURT MADE THE FOLLOWING:
-3-
CRL.P No. 1546 of 2022
ORDER
The petitioners - accused Nos.1 to 5, are before this Court calling in question an order dated 31.12.2021, passed in S.C.No.63/2018, by the Sessions Court in Sessions Case No.63/2018, whereby, the concerned Court allows the application under Section 216 of the Cr.P.C. filed by the prosecution insofar as it relates to the petitioners.
2. Heard Sri Srinivas N., learned counsel appearing for the petitioners and Smt.K.P.Yashodha, learned High Court Government Pleader appearing for the respondent.
3. Brief facts of the case leading to filing of the subject petition as borne out of the pleadings are as follows:
The daughter of the de facto complainant is the wife of accused No.1 - one Govardhana. Accused No.1 and the daughter of the complainant get married on 18.06.2017. The -4- CRL.P No. 1546 of 2022 daughter of the complainant on 28.11.2017, committed suicide close to 6 months after the marriage with accused No.1. On the incident of commission of suicide, a crime is registered based upon a complaint by the de facto complainant in crime No.250/2017, on 01.12.2017 for offences punishable under Sections 498A and 304B r/w.
Section 34 of the IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961. The allegation was with regard to death caused due to demand of dowry and therefore, both Sections 498A and 304B of the IPC were alleged against the petitioners. The police after investigation file a charge sheet for the very offences that were alleged in Crime No.250/2017 for the offences punishable under Sections 498A and 304B read with 34 of the IPC and Sections 3 and 4 of the Dowry Prohibition Act.-5- CRL.P No. 1546 of 2022
4. The trial progressed and during the trial, 3 witnesses were examined, apart from others. The three witnesses are the doctor who conducted postmortem upon the body of the deceased, the brother and the mother of the deceased. The evidence so tendered by the brother and mother of the deceased, lead the prosecution to file an application under Section 216 of the Cr.P.C. seeking incorporation of the charge for the offence punishable under Section 302 of the IPC. The concerned Court by its order dated 31.12.2021, allowed the application and permitted to rope in the charge for offence punishable under Section 302 of the IPC into the proceedings.
It is this order that is called in question in the subject petition.
5. Learned counsel appearing for the petitioners would submit that at the outset, when the complaint was registered, no allegation that would touch upon any ingredients of offences punishable under Section 302 of the IPC was made -6- CRL.P No. 1546 of 2022 against the petitioners. After the evidence is tendered, as an afterthought, the prosecution files an application for the offence of murder of the daughter of the de facto complainant.
Therefore, the learned counsel would seek quashment of the said order.
6. Learned High Court Government Pleader would refute the submissions to contend that there is enough evidence for the prosecution to file an application and the concerned Court has considered the same and allowed the application. It is a matter of trial, as in the teeth of evidence of the witnesses, ingredients of Section 302 of the IPC is met.
7. I have given my anxious consideration to the submissions made by the learned counsel for both the parties and perused the material on record.
-7- CRL.P No. 1546 of 20228. The afore-narrated facts are not in dispute. A complaint comes to be registered by the mother of the deceased on 29.11.2017, reads as follows:
"F ªÉÄð£À «µÀAiÀÄPÉÌ ¸ÀA§A¢ü¹zÀAvÉ ªÀiÁ£ÀågÀ°è w½AiÀÄ¥Àr¸ÀĪÀÅzÉãÉAzÀgÉ £À£ÀUÉ 4 d£À ªÀÄPÀ̽zÀÄÝ FªÀgÀ°è 2 UÀAqÀÄ, 2 ºÉtÄÚ ªÀÄPÀ̽gÀÄvÁÛgÉ. £À£Àß »jAiÀÄ ªÀÄUÀ¼ÀÄ £ÁUÀgÀvÀßgÀªÀgÀ£ÀÄß »ÃUÉ ¸ÀÄ.5 wAUÀ¼À »AzÀ CAzÀgÉ ¢£ÁAPÀ 18.6.2017 gÀAzÀÄ £ÁAiÀÄPÀ£ÀºÀnÖ ªÁ¹ UÉÆêÀzsÀð£À JA§ÄªÀªÀjUÉ «ªÁºÀ ªÀiÁrPÉÆnÖgÀÄvÉÛêÉ. UÀAqÀ ºÉAqÀw C£ÉÆåãÀåªÁV EzÀÝgÀÄ. £ÁUÀgÀvÀßgÀªÀjUÉ ºÉÆmÉÖ £ÉÆêÀÅ §gÀÄwÛvÀÄÛ D¸ÀàvÉæUÉ vÉÆÃj¹zɪÀÅ DzÀgÉ UÀÄtªÁVgÀ°®è. ¢£ÁAPÀ 28.11.2017 gÀAzÀÄ ¸ÀAeÉ ¸ÀĪÀiÁgÀÄ 6-45 ¤«ÄµÀPÉÌ £À£Àß C½AiÀÄ£ÁzÀ UÉÆêÀzsÀð£ÀgÀªÀgÀÄ ¥ÉÆÃ£ï ªÀiÁr £ÁUÀgÀvÀß ªÀÄ£ÉAiÀÄ CqÀÄUÉ PÉÆÃuÉAiÀÄ°è AiÀiÁgÀÄ E®èzÀ ¸ÀªÀÄAiÀÄzÀ°è ªÀÄ£ÉAiÀÄ ªÀÄÄA¢£À ¨ÁV°UÉ a®PÀ ºÁQPÉÆAqÀÄ ¥Áå¤UÉ ªÉïï¤AzÀ £ÉÃtÄ ºÁQPÉÆAqÀÄ ªÀÄÈvÀ ¥ÀnÖgÀÄvÁÛgÉ JAzÀÄ w½¹gÀÄvÁÛgÉ. PÀÆqÀ¯É £Á£ÀÄ £À£Àß UÀAqÀ £ÀªÀÄä UÁæªÀÄzÀ EvÀgÉAiÀĪÀgÀÄ £ÁAiÀÄPÀ£ÀºÀnÖUÉ §AzÀÄ C½AiÀÄ£À ªÀÄ£ÉUÉ ºÉÆÃV £ÉÆÃqÀ¯ÁV ºÉtªÀ£ÀÄß CqÀÄUÉ PÉÆÃuÉAiÀÄ°è £É®zÀ ªÉÄÃ¯É ªÀÄ®V¹vÀÄÛ. £À£Àß ªÀÄUÀ¼ÀÄ £ÁUÀgÀvÀßgÀªÀgÀÄ ¢£ÁAPÀ 28.11.2017 gÀAzÀÄ ¸ÀAeÉ ¸ÀĪÀiÁgÀÄ 6.00 UÀAmɬÄAzÀ 6.30 ¸ÀĪÀiÁjUÉ ªÉïï£À°è £ÉÃtĺÁQPÉÆAqÀÄ ªÀÄÈvÀ¥ÀnÖgÀÄvÁÛgÉ JAzÀÄ w½zÀÄ §A¢gÀÄvÀÛzÉ. CzÁVAiÀÄÆ £À£ÀUÉ ¸Á«£À §UÉÎ C£ÀĪÀiÁ£À §A¢gÀÄvÀÛzÉ. F «ZÁgÀªÀ£ÀÄß £ÀªÀÄä ¸ÀA§A¢üPÀjUÉ w½¹ F ¢£À vÀqÀªÁV zÀÆgÀÄ ¤ÃrgÀÄvÉÛãÉ. DzÀÝjAzÀ vÁªÀÅUÀ¼ÀÄ zÀAiÀĪÀiÁr ªÀÄÄA¢£À PÁ£ÀÆ£ÀÄ PÀæªÀÄ dgÀÄV¸À®Ä vÀªÀÄä°è PÉÆÃgÀÄvÉÛãÉ.
¸ÀܼÀ:£ÁAiÀÄPÀ£ÀºÀnÖ vÀªÀÄä «±Áé¹
¢£ÁAPÀ:29.11.2017 ¸À»/- (zÁ£ÀªÀÄä)
8105910601
¢£ÁAPÀ 29.11.2017gÀAzÀÄ ¸ÀAeÉ 4.00 UÀAmÉUÉ ¦gÁå¢ oÁuÉUÉ ºÁdgÁV ¤ÃrzÀ °TvÀ zÀÆgÀ£ÀÄß ¹éÃPÀj¹ oÁuÁ ¹Dgï¦Dgï £ÀA.18/17 PÀ®A 174, 667 jÃvÁå ¥ÀæPÀgÀt zÁR°¹gÀÄvÉÛ."
The police after investigation, file a charge sheet against the petitioners for the offences punishable under Sections -8- CRL.P No. 1546 of 2022 498A and 304B of the IPC. It is during the course of trial, during the evidence of witnesses, namely, the brother of the deceased and the doctor, who conducted the postmortem of the deceased, the prosecution files an application under Section 216 of the Cr.P.C. Therefore, it is necessary to notice the evidence both, the examination and cross-examination of all these three witnesses.
"EXAMINATION IN CHIEF BY PUBLIC PROSECUTOR
1. Since, from 01 year 04 months 1 am working as Orthopadician in General Hospital, Challakere.
2. That on 30.11.2017 I received requisition from Nayakana Hatti police to conduct post mortem on the dead body of Smt. Nagarathna W/o Goverdhana of Nayakanaharti village, I had conducted post mortem from 12.30 p.m. to 2.30 p.m. on the same day. The dead body was moderately built and nourished, height of measuring 155 cms, black hairs of 72 cms, regior mortis absent, froth present from left nostril, blood stained discharged present left lateral angle mouth, bilateral cloudy, cornea present. Subcongunctivel haemorrarrhage present on bilateral eyes/Both the side ear lobes are torn and fresh wound present. Reddish discoloration of skin over medial side of both thighs of 2 X 2 cms size. No fractures made out. Old multiple injuries filled with scad over fore head present.
3. I find identification mark as black mole present on darsum of left foot of size 3X3 mms.-9- CRL.P No. 1546 of 2022
4. I opened the body and found that the skull and spin were intact. The ribs, lungs, plural membranes, threat larynx, blood vessels, reight and left side were intact. That heart aorta were intact. That stomach, small and large intestine were intact. That liver and spleen were intact, that kidneys, urinary blader, reproductive organs were intact. Discriptions of ligature mark, skin over the mark, dry and hard. Width is 1.2 cms. Length of 17 c.ms, blackish in colour, circuraference of neck 32 cms, Distance from right mastoid 7 cms, left mastoid 5 cms, chin 7 cms. Ligature knot exactly not visualised. Ligature mark present above the thyroid, cartillage. Trachia and hyoid bone were sent for F.S.L
5. That have collected in bottle
01. Pieces of heart, kidney, liver, spleen, brain and lungs.
02. Uterus and its contents.
03. stomach with its contents.
04. Trachea with hyoid bone.
05. Common salt used as preservative
6. That I have collected brown color top, Green color salwar, black color petticoat, red color underwear and handed over the same to WPC 2441. That I have kept opinion for want of F.S.L. report.
7. That I have received F.S.L. report on 15.02.2018 and gave my opinion as below:-
8. In my opinion cause of death is due to asphyxia as a result of hanging.
9. I have issued post mortem report to that effect as per Ex.P. 07 and the signature marked with Ex.P. 07(a).
- 10 -
CRL.P No. 1546 of 202210. That again to 14.02.2018 received requisition from nayakanahatti police regarding opinion as to ligature material used. I have given my opinion to that effect as per Ex.P. 08, and the signature is marked as Ex.P. 08(a). I have verified the vale measuring 87 X 40 inch green in color and opined that if the said material is used for hanging then, there is every possibility of ligature mark on the neck.
11. Now I can see the vale which already marked as M.O. 01.
12. Now I can see other cloths which already marked as M.O. 02 to 05.
Cross Examination by Sri. N.P.K. advocate.
1. That before examination of the dead body when the death was occured for that witness says that it was about 48 hours back. It is false suggest that I have issued false report in ordered to help the police.
Re-Examination -Nil.
(Typed to my dictation in the open court)."
(Emphasis added) The mother of the deceased is examined as PW.7. The evidence in both chief-examination and cross-examination reads as follows:
- 11 -CRL.P No. 1546 of 2022
"ಮುಖ ಾರ ೆಃ-
ೆಃ ೇಷ ಸ ಾ ಅ ೕಜಕರರವ ಂದಃ-
ಂದಃ
1. ನನ ೆ ಒಟು 4 ಜನ ಮಕ!ಳ#. ಮೃತ &ಾಗರತ( )ೊಡ, ಮಗಳ#, 2 &ೇ ಯವರು ರ ಕು.ಾರ, 3 &ೇ ಯವನು /ವಕು.ಾರ, 4 &ೇ ಯವಳ# 0ೊ ೕ1. ಎ3ಾ4 5ಾ6)ಾರರ ಪ ಚಯ )ೆ. ನನ( ಮಗ9ಾದ &ಾಗರತ(ಳನು( ಆ;ೋ<ತರು &ೋಡಲು ಬಂ?ದ@ರು. ನಮA ಇಬCರೂ ಕDೆ ಒ<E ೆFಾGತುH. ಈ ೆJ 3 ವಷ ದ Kಂ)ೆ ಆ;ೋ<ತರು ಎ3ಾ4 ಬಂದು ವರದ6 ೆ ೇLದು@, ಆ ಸಮಯದM4 ನನ( ಮಕ!ಳ# ಒಬC ೕರಣO, 1PೆEೕ5ಾQR, ಲSTಣ, ಮತುH ಹನುಮಂತಪE ಇದ@ರು. ಆ;ೋ<ತರು ರೂ 3 ಲS ನಗದು ಹಣ ಮತುH 3 Vೋಲ ಬಂ ಾರ ವರದ6 ೆ ೇLದ@ರು. ಆಗ &ಾವW ಅಷು ೊಡುವWದ ೆ! ಆಗುವW?ಲ4 ರೂ 25 5ಾ ರ ಹಣ 2 Vೊಲ ಬಂ ಾರ ೊಡುVೆHೕXೆ ಅಂತ YೇL)ೆ@ೕವW, ಅದ ೆ! ಆ;ೋ<ತರು ಒ<E ೊಂZದ@ರು, ಸದ .ಾತುಕVೆ ಮದುXೆFಾಗುವ 15 ?ವಸ ಮುಂ ೆ ಆGರುತH)ೆ, ವರದ6 ೆ ಹಣವನು( ಮದುXೆ ೆ 8 ?ವಸ [ದ3ೆ \ೕZ)ೆ@ೕವW, ಮದುXೆ ನಮA ಊ ನM4 3 ವಷ ದ Kಂ)ೆ ಆGರುತH)ೆ, ಮದುXೆ ಸಂದಭ ದM4 ಸು.ಾರು 5 ಲS ಹಣ ಖಚು .ಾZರುVೆHೕXೆ, ಮದುXೆ ಸಮಯದM4 ಬಂ ಾರದ ೈನನು( ಆ;ೋ<01 ಇತ\ ೆ Yಾ`)ೆ@ೕವW. ಮದುXೆFಾದ ನಂತರ ಆ;ೋ<ತ;ೊಂದ ೆ ನನ( ಮಗಳ# ಆ;ೋ<ತರ ಮ&ೆಯM4 XಾಸXಾGದ@ಳ#, ಆ;ೋ<ತರು ಸು.ಾರು ಒಂದು 1ಂಗಳ ವ;ೆ ೆ ನನ(ಮಗಳನು( ೆ&ಾ(G @ ು. ಆಗ ಎ3ಾ4 ಆ;ೋ<ತರು ವರದ6 ೆ ಕZd ತಂ??@ೕFಾ Yೆef ೆ ಹಣ &ೋZ ೊಳ#b1Hದರ ತರgೇಕು ಅಂತ `ರುಕುಳ \ೕಡಲು Pಾhರಂ iದ@ರು, ಸದ ಾರವನು( ನನ( ಮಗಳ# @ #. ಅ)ೇ ದೂರXಾk ಕ;ೆ .ಾZ ನಮ ೆ 1Lಸು1Hದಳ ೕ1 ೌ ಹಬC ೆ! ಬಂ)ಾಗ ಸದ ಷಯ ನಮ ೆ 1Liದ@ಳ#. ಆಗ &ಾXೇಲ4 5ೇ ೊಂಡು &ಾವW ಬಡವರು ಇ)ೆ@ೕXೆ ೊಡುವWದನು( ಎ3ಾ4 ೊm )ೇXೆ ಮಗಳನು( ೆ&ಾ(G &ೋZ ೊLb ಅಂತ YೇL)ೆ@ೕವW.
Pಾhರಂ iದ@ರು.
ಆದರು◌ಾ ಸಹ ಆ;ೋ<ತರು dೕ3ೆ YೇLದಂVೆ `ರುಕುಳ \ೕZಲು Pಾhರಂ ಮದುXೆFಾದ 5 1ಂಗ9ಾದ ನಂತರ ಆ;ೋ<01 ನನ ೆ ದೂರXಾk ಕ;ೆ .ಾZ ಮಗಳ# &ೇಣು Yಾ` ೊಂZ)ಾ@9 ೆ gೇಗ ಬರgೇಕು ಅಂತ 1Liದ@. ನಂತರ ನಮA ಕುಟುಂಬದ ಸಧಸ ರು ಆ;ೋ<ತರ ಮ&ೆ ೆ ಬಂ?)ೆ@ೕವW, ನನ( ಮಗಳನು( ೆಳಗDೆ ಮಲGiದು@ ಅವಳ# 1ೕ YೋGದ@ಳ#. &ಾವW &ೋZ)ಾಗ ಮಗಳ dೖ dೕ3ೆ ಅಂದ;ೆ ಹ ೆ ೆ, gಾsಯM4 ರಕH ಬರು1HತುH, ` ಯM4 ರಕH ಬರು1HತುH. ಬಲ ಾಲು 1ರು ದ Yಾ ೆ ಕಂಡು ಬಂ?ತುH, VೊDೆ ೆ
- 12 -
CRL.P No. 1546 of 2022ಾಯXಾGತುH. ಅದನು( &ೋZದ;ೆ ಆ;ೋ<ತರು ನನ( ಮಗಳನು( ೊ3ೆ .ಾZ)ಾ@;ೆ ಅಂತ 1Lsತು, ಆ ?ವಸ &ಾವW ಆ;ೋ<ತರ ಮ&ೆ ೆ ಬಂ)ಾಗ ;ಾ1h 8 ಗಂuೆFಾGತುH.&ಾವW ಮರು YೇL ೆಯನು(◌ು ?ವಸ vMೕಸ್xಾ ೆ ೆ Yೋ)ಾಗ vMೕಸರು ದೂರನು( Vೆ ೆದು ೊಳbMಲ4, ನಂತರ ಶವವನು( ಚಳb ೆ;ೆಯ ಆಸEVೆh ೆ Vೆ ೆದು ೊಂಡು Yೋಗ3ಾGತುH. ಆ ಸಮಯದM4 ಸzಳ ೆ! ತಹ/ೕ3ಾ@ರು ಬಂ?ದ@ರು. ಆ ಸಮಯದM4 &ಾನು )ೋ.5ಾ- 07, 9, 10 , 08 ಇ)ೆ@ೕವW. ತಹ/ೕ3ಾ@ರರು ಶವವನು( &ೋZ ಬರವk ೆ .ಾZ ೊಂಡು. vMೕಸರು Yೊuೆ &ೋವW ಅಂತ ಬ;ೆi ೊಂಡು ನನ( ಸK ಪDೆದು ೊಂZದ@ರು ಆದ;ೆ, &ಾನು ಆ ೕ1 YೇLರMಲ4, ತಹ/ೕ3ಾ@ರ ಮುಂ)ೆ ಆ;ೋ<ತರು ವರದ6 ೆ `ರುಕುಳ \ೕZ)ಾ@;ೆ , ಮಗಳನು( YೊDೆದು 5ಾsi)ಾ@;ೆ ಅಂತ &ಾನು YೇL)ೆ@ೕನು. ತದನಂತರ ತಹ/ೕ3ಾ@ರರು ನನ( ಮಗಳ ೊರಳM4 ಇದ@ VಾL, 4 ಗುಂಡು, ಾಲು ೈನ್ನನ ೆ \ೕZದ@ರು. ಸದ ವಸುHಗಳನು( ಈ ?ವಸ &ಾನು ತಂ?ರುVೆHೕ&ೆ . VಾL 4 ಗುಂಡುಗ9ೆ{ ಂ? ೆ ಮು)ೆ@ .ಾಲು-06 ಅಂತ, ಒಂದು 0ೊVೆ ಾಲು ೈನ್ಮು)ೆ@ .ಾಲು- 07 ಅಂತ ಗುರು1ಸ3ಾsತು. (ಮು)ೆ@ .ಾಲು- 06 ಮತುH 7 ನು( ಅ.5ಾ- 07 ಇವL ೆ ಮರL \ೕಡ3ಾGದು@, ಸದ ವಸುHಗಳನು( ಪh1 ಮುದ@1H ೆ ತಂದು YಾಜರುಪZಸgೇಕು ಅಂತ ಶರತುH ?ಸ3ಾsತು.) ಸದ ಮಹಜನು( gೆಳ ೆJ 6 ಂದ 9-30 ರವ;ೆ ೆ ಬ;ೆ?ರುVಾH;ೆ. ನನ( YೇL ೆ ಪDೆಯುXಾಗ ತಹ/ೕ3ಾ@ರ |ಾFಾ eತhಗಳನು( Vೆ ೆ?ದು@, iZ ಂ? ೆ ಅವWಗಳನು( \<-11 ಅಂತ ಗುರು1ಸ3ಾsತು. ನಂತರ ಶವವನು( ಮ}ಾ ಹ( ನಮA ಸುಪ ? ೆ \ೕZರುVಾH;ೆ. ನಂತರ ಶವವನು( &ಾಯಕನಹm ಯM4 ಸಂ5ಾ!ರ .ಾZ)ೆ@ೕವW, ಶವಸಂ5ಾ!ರ ಅದ ನಂತರ vMೕಸರು ಆ;ೋ<ತರ ಮ&ೆ ೆ ಕ;ೆದು ೊಂಡು YೋGದ@ರು ಅM4 )ೋ.5ಾ- 01 , ಅ.5ಾ 02 ಮತುH )ೋ.5ಾ-10 ಇ)ೆ@ೕವW, ಅM4 vMೕಸರು &ೋZ ೊಂಡು ಬ;ೆದು ೊಂZ)ಾ@;ೆ, ಸzಳದM4 ಒಂದು Xೇಲನು( ಅ.ಾನತುH ಪZi ೊಂZರುVಾH;ೆ, ಸದ Xೇಲು &ೇಣು Yಾ` ೊಳbಲು ಉಪ•ೕ◌ಾGi ೊಂZದು@ ಅಂತ ಅ.ಾನತುH ಪZi ೊಂZರುVಾH;ೆ, ಆಗ ಸಮಯದ ಸಂ0ೆ 4 ಗಂuೆFಾGತುH, ಸದ ಮಹಜ€ ೆ &ಾನು ಸಹ ಸK .ಾZರುVೆHೕ&ೆ ಮಹಜ€ ಈ ಾಗ3ೆ \<-1 ಅಂತ ಗುರು1ಸ3ಾGದು@, 5ಾ6)ಾರರ ಸK \<-1 (ಎ) ಅಂತ ಗುರು1ಸ3ಾsತು. ,ಆ ಸಮಯದM4 ಸಹ vMೕಸರ |ಾFಾ eತh Vೆ ೆ?ರುVಾH;ೆ. ಸದ |ಾFಾ eತh iದ@ಪZಸುವ ಕ;ಾ &ೊಂ? ೆ \<-12 ಅಂತ ಗುರು1ಸ3ಾsತು. ಅ)ೇ ೕ1 ಆ ಸಮಯದM4 ಕ ಾfನ ಾ ೆಯನು( ಸಹ Vೆ ೆ?ರುVಾH;ೆ.
- 13 -
CRL.P No. 1546 of 2022Xೇಲು &ೋZದ;ೆ ಗುರು1ಸಬ3ೆ4, ಅದನು( ಈ ಾಗ3ೇ ಮು)ೆ@ .ಾಲು- 01 ಅಂತ ಗುರು1ಸ3ಾG)ೆ. ಆ;ೋ<ತರು &ೋZದ;ೆ ಗುರು1ಸು1H)ೇ&ೆ ಅವರ Pೈ` 4 ಜನ &ಾ Fಾಲಯದ ಮುಂ)ೆ ಇರುVಾH;ೆ, Pಾmೕ ಸXಾಲು /hೕ •.ಎಂ ಎಂ.< ಎಂ < ವ`ೕಲ ಂದಃ-
ಂದಃ ಅವ? ೇLರುVಾH;ೆ ಅವ‚ \;ಾಕ ಸ3ಾG)ೆ ಅದುದ ಂದ Pಾmೕ ಸXಾಲು ಇಲ4 ಅಂತ ಪ ಗkಸ3ಾsತು, ಮರು ಾರ ೆಃ ಇಲ4.
(Vೆ;ೆದ &ಾ FಾಯದM4 ನನ( ಉಕH3ೇಖನದಂVೆ gೆರಳಚುf ಪZಸ3ಾsತು.) ಓ Yೇ ೇ ಸ ಇ)ೆ (ಬಸವ;ಾಜ.ಎ„. ೇಗರZ, ) 1&ೇ Yೆಚುfವ •3ಾ4 ಮತುH ಸತh &ಾ Fಾ‚ೕಶರು , eತhದುಗ <.ಡಬೂ4...-7 ?: 27.01.2021, ರಂದು 5ಾ6ಯನು( ಪWನಃ ಕ;ೆsi ಪh.ಾಣ ವಚನ ˆೋ?ಸ3ಾsತು.
Pಾmೕ ಸXಾಲು /hೕ ಎ 0ೆ ಜ‰ ವ`ೕಲ ಂದ :-
(ಕಲಂ 311 ದಂ .ಪh. ಸಂ ರZಯM4 )ಾಖMiದ ಅ• ಯ dೕ3ೆ ಆದಂತಹ ಆ)ೇಶದ dೕ;ೆ ೆ, ) ಆ;ೋ< 01 ಇತ\ ೆ YೆಣುO ೊm ದು@ Yೊಸ ಸಂಬಂಧ&ಾ ಅಥXಾ ಹ9ೆ ಸಂಬಂಧ&ಾ ಎಂದ;ೆ ಹ9ೆ ಸಂಬಂದ, ಸಂಬಂಧ ೆ! ಮಧ iz ೆ ವKiದು@ ಎಂದ;ೆ Fಾರು ಇಲ4. ಮದುXೆ .ಾತುಕVೆ ಸು.ಾರು 7 ಂದ 8 ˆಾ ನDೆ?ರುತH)ೆ. ಆ;ೋ< 01 ಇತ\ ೆ ಅವರ ಮ&ೆತನದ ಬ ೆJ 5ಾ;ಾಸಗಟ ಾರ .ಾZ•ೕ YೆಣುO ೊm ದು@ ಎಂದ;ೆ \ಜ. ಮದುXೆ .ಾತುಕVೆ ೆ ಆ;ೋ<ತನ ಕDೆsಂದ ಸು.ಾರು 5 ಜನ ಬಂ?ದ@ರು, ನಮA
- 14 -CRL.P No. 1546 of 2022
ಕDೆಯವರು ಸು.ಾರು 10 ಜನ 5ೇ )ೆ@ೕವW. ಆ ಸಮಯದM4 YೆkO ೆ ಏನು ೊಡgೇಕು ಮತುH ಗಂZ ೆ ಏನು ೊಡgೇಕು Yಾಗೂ ಮದುXೆ ಎM4 .ಾಡgೇಕು ಅಂತ ಚ ೆ FಾGVಾH' ಎಂದ;ೆ ಆGತುH. ಮದುXೆ ನಮA ಸಂಪh)ಾಯದ ಪh ಾರXೇ ನDೆ?ರುತH)ೆ' ಎಂದ;ೆ \ಜ, ಸಂಪh)ಾಯದಂVೆ ಮದು ೆ ಮತುH ವರ\ ೆ ಬಂ ಾರದ ಒಡXೆ ಮತುH ಬuೆ YಾಕುVಾH;ೆ' ಎಂದ;ೆ \ಜ, ಆದರ ಪh ಾರXೇ &ಾವW ವರ\ಗೂ ಮತುH ವರನ ಕDೆಯವರು ವದು ಗೂ ಬuೆ Yಾಗೂ ಒಡXೆ \ೕZ)ೆ@ೕXೆ ಎಂದ;ೆ \ಜ - ಮದುXೆFಾದ ನಂತರ 5ಾಯುವ ವ;ೆಗೂ ನನ( ಮಗಳ# ಆ;ೋ<ತರ ಮ&ೆಯM4 ಎಷು ?ವಸ ಇದ@ಳ# ಎಂದ;ೆ. 5ಾಯುವ ವ;ೆಗೂ ಆ;ೋ<ತರ ಮ&ೆಯM4•ೕ ಇದ@ಳ#. ಮಗಳ# ಮತುH ಅLಯ ಎಷು gಾ ನಮA ಮ&ೆ ೆ ಬಂ?ದ@ರು ಎಂದ;ೆ 3-4 ˆಾ ಬಂ?ದ@ರು. ಅ)ೇ ೕ1 &ಾನು - ನನ( ಗಂಡ ಮತುH ಮಕ!ಳ# ಆ;ೋ<ತರ ಮ&ೆ ೆ YೋG?@ೕ;ಾ ಎಂದ;ೆ YೋG)ೆ@ೕವW, ಆ ೕ1 ಬಂಧು YೋಗುವWದು ನನ( ಮಗಳ# 5ಾಯುವ;ೆಗೂ ನDೆ?ತುH. ಮದುXೆ ಆದ dೕ3ೆ ಮತುH 5ಾಯುವ ಮುಂ ೆ ಗಂಡ YೆಂZರ ಕು ತು, FಾವW)ಾದರೂ ಪಂ ಾಯ1 .ಾZ?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4. ಹಬC- ಹ ?ನಗಳM4 ಅLಯ ಮಗ ಬಂ?ದ@;ಾ ಎಂದ;ೆ ಬಂ?ದ@ರು. ಆ•ಾಡ .ಾಸದM4 5ಾ.ಾನ XಾG YೆಣುO ಮಕ!ಳ# ತಂ)ೆ Vಾs ಮ&ೆಯM4 ಇರುVಾH;ೆ ಎಂದ;ೆ \ಜ, ಅ)ೇ ೕ1 ನಮA ಮಗಳ# ನಮA ಮ&ೆಯM4 ಇದ@ಳ# ಎಂದ;ೆ \ಜ.
ಆ ?ವಸ &ೇಣು Yಾ` ೊಂಡ ಬ ೆJ ತನ( ಮಗಳ# Fಾರ ದೂರXಾk ೆ ಕ;ೆ .ಾZದು@, ಎಂದ;ೆ ಅ.5ಾ-08 ಇವರ ದೂರXಾk ೆ ಕ;ೆ .ಾZದ@ಳ#. ಆ ಸಮಯದM4 ಅ.5ಾ 08 ಎM4 ಇದ@ ಎಂದ;ೆ ಚಳb ೆ;ೆsಂದ XಾಪಸುŽ ಬರು1Hದ.@ ನನ( ಹ1Hರ ಸಂ ಾ ದುರXಾk ಇ)ೆFಾ ಎಂದ;ೆ ಇಲ4. ನಮೂA ಂದ &ಾಯಕನಹm ಎಷು ದೂರದM4 ಇ)ೆ ಎಂದ;ೆ ೊVಾHಗುವW?ಲ4. ಆ ?ವಸ &ಾಯಕನಹm ೆ ಎಷು ಜನ ಬಂ??@ೕ ಎಂದ;ೆ 30- 40 ಜನ ಆ ?ವಸ [ದಲು ಎM4 YೋGದು@ ಎಂದ;ೆ ಆ;ೋ<ತರ ಮ&ೆ ಹ1Hರ, &ಾವW &ಾಯಕನಹm ೆ ಬಂ)ಾಗ, ಎಷು ಗಂuೆFಾGತುH ಎಂದ;ೆ ;ಾ1h 09.00 ಗಂuೆFಾGತುH, ಆ;ೋ<ತರ ಮ&ೆ ಹ1Hರ Fಾರು Fಾರು ಇದ@ರು ಎಂದ;ೆ, ಗಮ\iMಲ4. &ಾವW &ೋZ)ಾಗ vMೕಸರು ಇದ@;ಾ ಎಂದ;ೆ ಇದ@ರು. ಶವವನು( &ೋZ?@ೕ;ಾ ಎಂದ;ೆ &ೋZ)ೆ@. ಆ ?ವಸ ಆ;ೋ<ತರ ಮ&ೆ ಹ1Hರ ಎಷು YೊತುH ಇ?@ೕ ಎಂದ;ೆ ಅಧ ಗಂuೆ ಇ)ೆ@ೕವW. ಆ ಸಮಯM4 vMೕಸರು ನಮ ಾಗM &ಾವW vMೕಸ ಾಗM ಾರ 1Li?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4. ಶವವನು( FಾXಾಗ Vೆ ೆದು ೊಂಡು YೋGದು@ ಎಂದ;ೆ ;ಾ1h
- 15 -CRL.P No. 1546 of 2022
ಅM4 ಇದು@ ಮರು?ವಸ ಮ}ಾ ಹ( 2 ಗಂuೆ ೆ ಶವವನು( Vೆ ೆದು ೊಂಡು YೋGದ@ರು. ಶವVೆ ೆದು ೊಂಡು YೋಗುXಾಗ ಉಪiz1 ?@ೕ;ಾ ಎಂದ;ೆ ಇ)ೆ@. ಶವ Vೆ ೆದು ೊಂಡು YೋಗುXಾಗ Fಾರು ಬಂ?ದ@ರು ಎಂದ;ೆ vMೕಸರು ಬಂ?ದ@ರು. ಶವವನು( ಎM4 ೆ Vೆ ೆದು ೊಂಡು Yೋದರು ಎಂದ;ೆ ಚಳb ೆ;ೆ ಆಸEVೆh ೆ ಚಳb ೆ;ೆ ಆಸEVೆh ೆ YೋG?@ೕ;ಾ ಎಂದ;ೆ YೋG)ೆ@. ಆXಾಗ ಬಂದ 30 ಜನ ಆಸEVೆh ೆ YೋGದ@;ಾ ಎಂದ;ೆ YೋGದ@ರು. ಶವವನು( &ೋಡಲು Yೋ)ಾಗ Fಾ;ಾದರು ಅ‚ ಾ ಗಳ# ಬಂ?ದ@;ಾ ;ಾ ಎಂದ;ೆ ತಹ/ೕ3ಾ@ರರು ಬಂ?ದ@ರು. ತಹ/ೕ3ಾ@ರು ಬಂ)ಾಗ ಸಮಯ ಎಷು ಆGತುH ಎಂದ;ೆ ಸಂ0ೆ 4 ಗಂuೆFಾGತುH. ಘಟ&ೆ ಬ ೆJ ತಹ/ೕ3ಾ@ರ ೆ ಅವVೆH 1Li?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4. . ಆದ;ೆ .ಾರ&ೇ ?ವಸ 1Li)ೆ@. ಅ)ೇ ೕ1 ನಮA 0ೊVೆ ಇದ@ವರು ಅವ1Hನ ?ವಸ ತಹ/ೕ3ಾ@ ೆ 1Liದ@;ಾ ಎಂದ;ೆ ಇಲ4. ಘಟ&ೆ ಆದ .ಾರ&ೇ ?ವಸ vMೕಸ ೆ ದೂರನು( \ೕZ ಸK .ಾZ?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4. ಈಗ 5ಾ6 ೆ ?: 29.11.2017 ರ ದೂರನು( Vೋ ಸು1Hದು@, ಅದರM4 ಇರುವ ತನ( ಸKಯನು( ಒಪWEVಾH9 ೆ, ಅದನು( \< - 01 ಅಂತ 5ಾ6)ಾರರ ಸK \< - 01 (ಎ) ಅಂತ ಗುರು1ಸ3ಾsತು. ಸದ ದೂ ನM4 ಗಂಡ, Yೆಂಡ1 ಅ&ೊ(ೕನ XಾGದು@, ನನ( ಮಗL ೆ Yೊuೆ &ೋವW ಬರು1HತುH. Xೈದ ೆ Vೋ iದ@ರು. ಗುಣ ಆGರMಲ4. ಅಂತ ಬ;ೆi?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4, \< - 01 ರಂVೆ &ಾ&ೇ ದೂರು ೊm )ೆ@ೕ&ೆ ಅಂತ vMೕಸರು ಬ;ೆದು ೊಂZ)ಾ@;ೆ. ಎಂದ;ೆ ಸುಳ#b &ಾವW ಆ ?ವಸ 30 ಂದ 40 ಜನ ಬಂ?)ೆ@ೕXೆ. ಅಂತ YೇLದು@, ಸದ ಯವರು ಮತುH ಾhಮಸzರು, 5ೇ ಪಂ ಾಯ1 ಏ&ಾದರೂ .ಾZದ@;ಾ ಎಂದ;ೆ ಇಲ4. ನನ( ಸಮSಮದM4 FಾವW)ಾದರು .ಾತುಕVೆ .ಾZದ@;ಾ ಎಂದ;ೆ ಇಲ4. ಆ ಸಮಯದM4 ನಮA ಕDೆಯವರು .ಾತುಕVೆ .ಾಡಲು Fಾ;ಾದರು ಮುಖಂಡರನು( ಕ;ೆi?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4, ಶವ ತ\•ೆಯನು( gೆಳ ೆJ 6 ಂದ gೆಳ ೆJ 9.30 ರವ;ೆ ೆ .ಾZರುVಾH;ೆ. ಆ ಸಮಯದM4 vMೕಸರು ಇದ@;ಾ ಎಂದ;ೆ ಇದ@ರು. ತಹ/ೕ3ಾ@ರ ಮುಂ)ೆ YೇLದ ಾರ vMೕಸರ ಮುಂ)ೆ 1Li?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4.
ನನ( ಮಗL ೆ [ದM\ಂದ Yೊuೆ &ೋವW ಇತುH ಎಂದ;ೆ ಸುಳ#b. ಆ ಕು ತು, &ಾವW ನಮA ಮಗL ೆ &ಾm ಔಷ? ೊZಸು1H)ೆ@ೕವW ಎಂದ;ೆ ಸುಳ#b ಆ ಾರXಾG Xೈದ Xೈದ ರ ಹ1Hರ Vೋ iದ@M4 ವರ\ ೆ ೊVಾHಗುತH)ೆ. ಅಂತ YೇL ಅದನು( ಮ;ೆ .ಾe)ೆ@ೕXೆ ಎಂದ;ೆ ಸುಳ#b
- 16 -
CRL.P No. 1546 of 2022?22.06 22.06.2017 .06.2017 ರಂದು ನನ( ಮಗಳ# ನನ( ಮ&ೆಯM4•ೕ ತನ( ಗಂಡ\ ೆ 'Yೊuೆ &ೋ ನ ಾರ.
ಾರ. 1Liದ@ಳ# ಎಂದ;ೆ ಸುಳ#b ಆ;ೋ< -01 ಇತ ಇತ&ೇ Xೈದ ರ ಹ1Hರ Yೊuೆ &ೋ ನ ಕು ತು Vೋ 5ೋಣ ಅಂತ YೇLದ@, ಎಂದ;ೆ ಸುಳ#b - ಆಗ &ಾನು ನನ( ಗಂಡ ಮತುH ಮಕ!ಳ# Yೊuೆ &ೋ ಾG Xೈದ ರ ಹ1Hರ Vೋ i ಅಂತ YೇL)ೆ@ೕವW ಎಂದ;ೆ ಸುಳ#b ?: 28.11.2017 ರಂದು ಚಳb ೆ;ೆ Xೈದ ರ ಹ1Hರ ಆ;ೋ<-1, ಸಂದಶ ನ Xೇ9ೆ ಪDೆದು ೊಂZದ@ ಎಂದ;ೆ ಸುಳ#b ಸದ ಾರ: ದೂರXಾk ಕ;ೆ .ಾZ ನನ( ಮಗಳ# ಅ.5ಾ -08 ಇತ\ ೆ 1Liದ@ಳ# ಎಂದ;ೆ ಸುಳ#b Xೈದ ರ ಹ1Hರ Yೋದ;ೆ, ಶಸ• e`VೆŽ .ಾಡಬಹುದು ಅಂತ YೇL Yೆದ i ಮ Fಾ)ೆ Yೋಗಬಹುದು. ಅಂತ: &ಾm ಔಷ‚ Vೆ ೆದು ೋ, ಅಂತ ನನ( ಮಗL ೆ 1Liದ@ ಎಂದ;ೆ, ಸುಳ#b ಸತH .ಾರ&ೇ ?ನವW &ಾವW \ೕZದ ಬಂ ಾರದ ೈ- ಮತುH ರೂ 25 5ಾ ರ ಹಣ ಆ;ೋ<ತ ಂದ ಪDೆದು ೊಂZ)ೆ@ೕವW ಎಂದ;ೆ ೊ1Hಲ.4 ಮದುXೆ .ಾತುಕVೆ ಸಮಯದM4 ರೂ. 3 ಲS ಹಣ 3 VೊM ಬಂ ಾರ, ಆ;ೋ<ತರು. ವರದ6 ೆFಾG ೇLದ@ರು. ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b. ಅ)ೇ ೕ1 ರೂ. 25 5ಾ ರ ನಗದು ಹಣ 2 Vೊ3ೆ, ಬಂ ಾರ, ಆ;ೋ< 01 ಇತ\ ೆ \ೕZ)ೇವW ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b . ಅ)ೇ ೕ1 ವರದ6 ೆ ಹಣ 8 ?ವಸ ಮುಂ ೆ \ೕZ)ೆ@ೕವW ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b..
ಆ;ೋ<-01 ಮತುH ನ&ಾ( ಮಗಳ# ಮದುXೆFಾGದ@ ಅ&ೊ(ೕ&ಾ XಾG ಇದ@ರು ಎಂದ;ೆ ಸುಳ#b, ರೂ. 5 ಲS ಖಚು .ಾZ ಮುದುವ .ಾZ)ೆ@ೕXೆ. ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b, ಆ;ೋ<ತರು Yೆefನ ವರದ6 ೆ ತರgೇಕು ಅಂತ `ರುಕುಳ @ ು. ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b ಸದ \ೕಡು1Hದರ ಾರ ನನ( ಮಗಳ# ಬಂ)ಾಗ ನಮ ೆ 1Lಸು1Hದಳ @ # ಅಂಕ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b ರೂ 3 ಲS ವರದ6 ೆ ಹಣ ಮತುH: 3 Vೊ3ೆ: ಬಂ ಾರ ೇLದ ಾರ ತಹ/ೕ3ಾ@ರ ಮುಂ)ೆ ಆಗM ಅಥXಾ vMೕಸರ ಮುಂ)ೆ ಆಗM YೇLಲ4 ಎಂದ;ೆ ಸುಳ#b.
ನನ( ಮಗಳ# Yೊuೆ &ೋವW Vಾಳ3ಾರ)ೇ &ೇಣು Yಾ` ೊಂಡು 1ೕ YೋGದು@ . ಅದನು( ಮ;ೆ.ಾZ ಆ;ೋ<ತ ೆ Vೊಂದ;ೆ ೊಡgೇಕು. ಅಂತ ಸುಳ#b ದೂರನು(
- 17 -
CRL.P No. 1546 of 2022ಸM4i ಸುಳ#b 5ಾ6ಯನು( ನುZಯು1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b ನನ( ಮಗಳ# Yೊuೆ &ೋವW, Vಾಳ3ಾರ)ೇ, &ೇಣು Yಾ` ೊಂಡು 1ೕ YೋG)ಾ@9 ೆ' ಅಂತ [ದಲ&ೇ gಾ vMೕಸ ೆ 1Li )ೆವW ಎಂದ;ೆ ಸುಳ#b. ಆ ೕ1 YೇLೕ ೆ ೊm ದ@ರು ಸYಾ ಸುಳ#b 5ಾ6 ನುZಯು1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b"
(Emphasis added) The brother of the deceased is examined as PW.8. The evidence in both chief-examination and cross-examination reads as follows:
"ಮುಖ ಾರ ೆಃ-
ೆಃ ೇಷ ಸ ಾ ಅ ೕಜಕರರವ ಂದಃ-
ಂದಃ
1. ಅ.5ಾ 07 ನನ( Vಾs. &ಾವW ಒಟು 4 ಜನ ಮಕ!ಳ#. ಮೃತ &ಾಗರತ( ನನ( ಅಕ!. ಆ;ೋ<ತರು ನಮA ™ಗ;ಾಗgೇಕು. ಎ3ಾ4 5ಾ6)ಾರರ ಪ ಚಯ )ೆ.
ನನ( ಅಕ! &ಾಗರತ(ಳನು( ಏ<hಲ್1ಂಗಳM4 ಆ;ೋ<ತರು &ೋಡಲು ಬಂ?ದ@ರು. ನಮA ಇಬCರೂ ಕDೆ ಒ<E ೆFಾGತುH. ಮದುXೆ .ಾತುಕVೆ ೆ ಜೂನ್05 2017 ರಂದು ಆ;ೋ<ತರು ಮತುH ಅವರ ಸಂಬಂ‚ಕರು ಬಂ?ದ@ರು. ನಮA ಮ&ೆಯM4 ನಮA ಕುಟುಂಬದ ಎ3ಾ4 ಸದಸ ರು, ನಮA )ೊಡ,ಪE, .ಾವ, 1PೆEೕ5ಾQR ಲSಣ ಇ)ೆ@ೕವW, ಆ ಸವಯದM4 ಆ;ೋ<ತರು ಎ3ಾ4 ಬಂದು ವರದ6 ೆ ೇLದು@, ಆ;ೋ<ತರು ರೂ 3 ಲS ನಗದು ಹಣ ಮತುH 3 Vೊಲ ಬಂ ಾರ ವರದ6 ೆ ೇLದ@ರು. ಆಗ &ಾವW ಅಷು ೊಡುವWದ ೆ! ಆಗುವW?ಲ4 ರೂ 25 5ಾ ರ ಹಣ 2 Vೊಲ ಬಂ ಾರ ೊಡುVೆHೕXೆ ಅಂತ YೇL)ೆ@ೕವW, ಅದ ೆ! ಆ;ೋ<ತರು ಒ<E ೊಂZದ@ರು, ವರದ6 ೆ ಹಣವನು( ಮದುXೆ ೆ 1 Xಾರ ಮುಂ ೆ ಆ;ೋ<ತ ೆ \ೕZ)ೆ@ೕವW, ಮದುXೆ ನಮA ಊ ನM4 ನಮA ಮನ◌ೆಯ ಮುಂ)ೆ 18.06.2016 ರಂದು ಆGರುತH)ೆ, ಮದುXೆ ಸಂದಭ ದM4 ಸು.ಾರು 5-6 ಲS ಹಣ ಖಚು .ಾZರುVೆHೕXೆ, ಮದುXೆಯ
- 18 -CRL.P No. 1546 of 2022
ಸಮಯದM4 ಬಂ ಾರದ 2 Vೊಲ ೈನನು( ಆ;ೋ<-01 ಇತ\ ೆ Yಾ`)ೆ@ೕವW. ಆ ಸಮಯದM4 |ಾFಾ eತhಗಳನು( Vೆ ೆ?)ೆ@ೕವW. ಆ ಸಮಯದM4 Vೆ ೆದ |ಾFಾ eತhಗಳನು( ಈ ಾಗ3ೇ ಗುರು1ಸ3ಾGದು@ ಅವWಗಳನು( \<-4 ಅಂತ ಗುರು1ಸ3ಾG)ೆ.
ಮದುXೆFಾದ ನಂತರ ಆ;ೋ<ತ;ೊಂದ ೆ ನನ( ಅಕ! ಆ;ೋ<ತರ ಮ&ೆಯM4 XಾಸXಾGದ@ಳ#, ಆ;ೋ<ತರು ಸು.ಾರು ಒಂದು 1ಂಗಳ ವ;ೆ ೆ ನನ( ಅಕ!ಳನು( ೆ&ಾ(G &ೋZ ೊಳ#b1Hದರ @ ು. ಆಗ ಎ3ಾ4 ಆ;ೋ<ತರು ವರದ6 ೆ ಕZd ತಂ??@ೕFಾ Yೆef ೆ ಹಣ ತರgೇಕು Yಾಗೂ Xಾಹನ Vೆ ೆದು ೊಡgೇಕು ಅಂತ .ಾನiಕ Yಾಗೂ )ೈKಕ `ರುಕುಳ \ೕಡಲು Pಾhರಂ iದ@ರು, ಸದ ಾರವನು( ನನ( ಅಕ! ದೂರXಾk ಕ;ೆ .ಾZ ನಮ ೆ 1Lಸು1Hದಳ @ #. ಆಗ &ಾXೇಲ4 5ೇ ೊಂಡು &ಾವW ಬಡವರು ಇ)ೆ@ೕXೆ ೊಡುವWದನು( ಎ3ಾ4 ೊm )ೇXೆ ಅಕ!ಳನು( ೆ&ಾ(G &ೋZ ೊLb ಅಂತ YೇL)ೆ@ೕವW. ಆದರು◌ಾ ಸಹ ಆ;ೋ<ತರು dೕ3ೆ YೇLದಂVೆ `ರುಕುಳ \ೕZಲು Pಾhರಂ iದ@ರು.
ಮದುXೆFಾದ 5 1ಂಗ9ಾದ ನಂತರ ಆ;ೋ<-01 ನನ ೆ ದೂರXಾk ಕ;ೆ .ಾZ ಅಕ!ಳ# &ೇಣು Yಾ` ೊಂಡು ಸತುH YೋG)ಾ9ೆ gೇಗ ಬರgೇಕು ಅಂತ 1Liದ@ರು. &ಾನು ಾ iದರು ಆ;ೋ<-01 ಏನು Yೇಳ)ೆ ಬಂದು &ೋಡgೇಕು ಅಂತ 1Liದ. ನಂತರ ನಮA ಕುಟುಂಬದ ಸಧಸ ರು ಆ;ೋ<ತರ ಮ&ೆ ೆ ;ಾ1h 8.30 ಗಂuೆ ೆ ಬಂ?)ೆ@ೕವW, ನನ( ಅಕ!ಳನು( ಅಡು ೆ ೋ ೆಯ ಒಳಗDೆ ಮಲGiದ Yಾ ೆ ಇದ@ಳ# ಅವಳ# 1ೕ YೋGದ@ಳ#. &ಾವW &ೋZ)ಾಗ ಅಕ!ಳ dೖ dೕ3ೆ ಅಂದ;ೆ ಎಡಗkOನM4 ರಕH ಬರು1HತುH ಹ ೆಯ dೕ3ೆ YೊDೆ?ರುವ ಾಯದ ಗುರುತು, ಬಲ ಾಲು 1ರು ದ Yಾ ೆ ಕಂಡು ಬಂ?ತುH, VೊDೆ ೆ ಾಯXಾGತುH. ಅ)ೇ ೕ1 ಬಲ ೈ 1ರುeದ Yಾ ೆ ಾಣು1HತುH. VೊDೆಯ ˆಾಗದM4 ಾಯಗಳ# ಆGದ@ವW. &ಾವW XಾಸHXಾಂಶ &ೋZ)ಾಗ Pಾ ನ್ನM4 ನM4 Xೇಲ್Yಾಗೂ Yಾಗೂ ಹಗJ ಕಂಡು ಬಂ?ರMಲ4, ಅ)ೇ ೕ1 ೆಳˆಾಗದM4 ಸೂ ಲ್ಆಗM ಕುe FಾಗM ಕಂಡು ಬಂ?ರುವW?ಲ4, ಅಡು ೆ ೋ ೆಯM 5ಾ.ಾನು ೆ3ಾ4<M4 ಆGರMಲ4, gಾGMನ eಲಕ FಾವW)ೇ ೕ1 ಜಕ!ಂ ಆGರMಲ4, ಆ;ೋ<ತರು &ಾವW ಬಂ)ಾಗ ಇದು@ ನಮA &ೋZದ ತSಣXೇ ಓZ YೋGದ@ರು. &ಾವW &ೋಡ3ಾG ಆ;ೋ<ತ;ೆ ನನ( ಅಕ!ಳನು( ಹ ◌ೊDೆದು ◌ೊDೆದು ಬDೆದು 5ಾsi)ಾ@;ೆ ಅಂತ 1Lsತು. ನಂತರ &ಾನು ಮತುH ಅ.5ಾ 07 &ಾಯಕನಹm vMೕಸ್xಾ ೆ ೆ ದೂರು ೊಡಲು YೋG)ೆ@ೕವW, ಅM4 vMೕಸರು ನಮA ದೂರನು( ಪDೆಯMಲ4, vMೕಸರು ನಮAನು( ಇZೕ ;ಾ1h ಾsiದ@ರು. vMೕಸರು ಪhಕರಣವನು( ;ಾ•ೕ .ಾZ ೊLb ಅಂತ YೇLದರು .
- 19 -CRL.P No. 1546 of 2022
.ಾರು?ವಸ Z.Xೈಎ„.< ಮತುH i.<.ಐ ರವರು ;ಾ• .ಾZ ೊLb ಅಂತ ಬಲವಂತ .ಾZದರು ಅದ ೆ! &ಾವW ಒಪEMಲ4, ಆ ಸಮಯದM4 vMೕಸರು ನಮA Vಾsಯ ಕDೆsಂದ ಒಂದು )ಾಖ3ೆಯ dೕ3ೆ ಸK ಪDೆ?ರುVಾH;ೆ, ತದನಂತರ ಶವವನು( ಚಳb ೆ;ೆಯ ಸ ಾ ಆಸEVೆh ೆ Vೆ ೆದು ೊಂಡು Yೊ◌ೕಗ3ಾsತು, ?ಃ 30 ರಂದು gೆಳ ೆJ 6.30 ಗಂuೆ ೆ ತಹ/ೕ3ಾ@ರು ಸzಳ ೆ! ಬಂ?ದ@ರು. ತಹ/ೕ3ಾ@ರು ಶವವನು( ಪ /ೕMi ಬರವk ೆ .ಾZ ೊಂZರುVಾH;ೆ, ಆಗ &ಾನು ಒಬC Pಾವ ತಮA, .ಾರಣO, )ೋ.5ಾ-07, ಇತ;ೆ ಸಂಬಂ‚ಕರು ಇ)ೆ@ೕವW. ತಹ/ೕ3ಾ@ರು ನನ(ನು( ಸಹ ಾರ ೆ .ಾZದರು. dೕ3ೆ YೇLದ Yಾ ೆ ಷಯವನು( &ಾನು ತಹ/ೕ3ಾ@ರ ೆ 1Li)ೆ@ೕನು, Yಾ ೆ ಬ;ೆದು ಮುGಸುXಾಗ gೆಳ ೆJ 9.30 ಗಂuೆ ಆGತುH, ತದನಂತರ ಶವವನು( ಮರ ೊHೕತರ ಪ ೕ›ೆ ೆ Vೆ ೆದು ೊಂಡು Yೋಗ3ಾsತು. ಆ)ಾದ ನಂತರ ಶವವವನು(ನಮA ಸುಪ ‚ ೆ ಒ<Eiದ@ರು, ನಂತರ &ಾವW ಶವವನು( ಸಂ5ಾ!ರ .ಾZ)ೆ@ೕವW. &ಾವW ಎಲ4ವನು( &ೋಡ3ಾG ಆ;ೋ<ತ;ೇ Yೆefನ ವರದ6 ೆ ತರMಲ4 ಅಂತ ನನ( ಅಕ!ಳನು( YೊZ ಬZ .ಾZ ೊ3ೆ .ಾZ &ೇಣು Yಾ` ೊಂZ)ಾ@9 ೆ ಅಂತ ಸುಳ#b Yೇಳ#1H)ಾ@;ೆ ಅಂತ 1Lsತು.
Z5ೆಂಬ€ 3 ರಂದು &ಾವW Z.Xೈ.ಎಸ್< ಕ ೇ ೆ YೋG &ಾನು ಮರುYೇL ೆ \ೕZ)ೆ@ೕನು, Zಸಂಬ€ 14 ರಂದು &ಾನು ಮದುXೆ ಸಮಯದM4 Vೆ ೆದ |ಾFಾ eತhಗಳನು( ಲಗ( ಪ1h ೆಯನು( vMೕಸ ೆ \ೕZರುVೆHೕ◌ೆ&ೆ, ಅ.5ಾ 02 ಮತುH )ೋ.5ಾ- 05 ಇದ@ರು. ಆಗ ಸಮಯ ಸಂ0ೆ 5 ಂದ 5.30 ಗಂuೆFಾGತುH. ಸದ ಅ.ಾನತುH ಪಂಚ&ಾd ಈ ಾಗ3ೇ \<-05 ಅಂತ ಗುರು1ಸ3ಾGದು@ 5ಾ6)ಾರರ ಸK \<-5 (™) ಅಂತ ಗುರು1ಸ3ಾsತು. ಲಗ( ಪ1h ೆ Yಾಗೂ |ಾFಾ eತh &ೋZದ;ೆ ಗುರು1ಸುVೆHೕ&ೆ ಅವWಗಳನು( ಈ ಾಗ3ೇ \<-3 ಮತುH 4 ಅಂತ ಗುರು1ಸ3ಾsತು. ಆ;ೋ<ತರನು( &ೋZದ;ೆ ಗುರು1ಸುVೆHೕ&ೆ ಅವರ Pೈ` ಒಬC ಆ;ೋ< ಇರುವW?ಲ4, ಆ;ೋ< 04 &ಾಯಕನಹm ಯM4 ಕಂಪœ ಟ€ 5ೆಂಟ€ ಇಟು ೊಂZ)ಾ@&ೆ, Pಾmೕ ಸXಾಲು /hೕ •.ಎಂ ಎಂ.< ಎಂ < ವ`ೕಲ ಂದಃ-
ಂದಃ
- 20 -CRL.P No. 1546 of 2022
{ಅವ? ೇLರುVಾH;ೆ ಅವ‚ \;ಾಕ ಸ3ಾG)ೆ ಅದುದ ಂದ Pಾmೕ ಸXಾಲು ಇಲ4 ಅಂತ ಪ ಗkಸ3ಾsತು,} ಅ ಮರು ಾರ ೆಃ ಇಲ4.
(Vೆ;ೆದ &ಾ FಾಯದM4 ನನ( ಉಕH3ೇಖನದಂVೆ gೆರಳಚುf ಪZಸ3ಾsತು.) ಓ Yೇ ೇ ಸ ಇ)ೆ (ಬಸವ;ಾಜ.ಎ„. ೇಗರZ, ) 1&ೇ Yೆಚುfವ •3ಾ4 ಮತುH ಸತh &ಾ Fಾ‚ೕಶರು , eತhದುಗ ?ಃ 27.01.2021. ರಂದು 5ಾ6ಯನು( ಪWನಃ ಕ;ೆsi ಪh.ಾಣ ವಚನ ˆೋ?ಸ3ಾsತು.
Pಾmೕ ಸXಾಲು /hೕ ಎ 0ೆ ಜಡ್ ವ`ೕಲ ಂದಃ-
ಂದಃ (ಕಲಂ 311 ದಂ .ಪh, ಸಂ ರZಯM4 )ಾಖMiದ ಅ• ಯ dೕ3ೆ ಆದಂತಹ ಆ)ೇಶದ dೕ;ೆ ೆ, ) ನನ( /Sಣ ಎಷು ಎಂದ;ೆ ಎಂ.ಎ. ™ ಇಡ್. &ಾನು ಏನು ೆಲಸ.ಾಡುVೆHೕ&ೆ ಎಂದ;ೆ ಗಣಕ ಯಂತhದM4 ಚಳb ೆ;ೆಯM4 ೆಲಸ .ಾಡುVೆHೕ&ೆ.. &ಾನು •ಾಸG ಸಂ5ೆ@ ಯM4 ೆಲಸ .ಾಡುVೆHೕ&ೆ. &ಾನು ನಮA ಊ \ಂದ ಚಳb ೆ ೆ YೋG ಬಂದು .ಾಡುVೆHೕ&ೆ . ನಮA ಊ \ಂದ ಚಳb ೆ;ೆ ಎಷು ದೂರದM4ಇ)ೆ ಎಂದ;ೆ 25 ` R. ಚಳb ೆ;ೆsಂದ &ಾಯಕನಹm ಎಷು ದೂರದM4 ಇ)ೆ ಎಂದ;ೆ 30 ` R. . ಚಳb ೆ;ೆsಂದ ನಮA ಊ ೆ Yೋಗಲು gೇ;ೆ ರ5ೆH ಇರುತH)ೆ.
ಆ ?ವಸ ನನ( ಅಕ! 1ೕ YೋGದ@ರ ಕು ತು Fಾರು 1Liದು@ ಎಂದ;ೆ ಆ;ೋ<
01. ಆಗ ಸಮಯ ಎಷು ಆGತುH ಎಂದ;ೆ ಸಂ0ೆ 6.45 ಗಂuೆ ೆ. ಆ ?ವಸ &ಾನು ಚಳb ೆ;ೆsಂದ ಘಟಪ1 .ಾಗ XಾG Yೋಗು1H)ೆ@. ಆ ?ವಸ &ಾನು Yೇ ೆ Yೊರm )ೆ@ ಎಂದ;ೆ ?Qಚಕh XಾಹನದM4 . ದೂರXಾk ಬಂದ ನಂತರ ಘಟಪ1 ೆ YೋಗುವWದನು( ™ಟು
- 21 -CRL.P No. 1546 of 2022
&ಾಯಕನಹm ೆ Yೋ?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4. ಆ ?ವಸ ಘಟಪ1 ಎಷು ಗಂuೆ ೆ ತಲು<)ೆ@ೕ ಎಂದ;ೆ ಸಂ0ೆ 6.45 ಗಂuೆ ೆ. ಅM4ಂದ ಆ ?ವಸ &ಾಯಕನಹm ೆ ಎಷು Yೊ1H ೆ ಬಂ? ಎಂದ;ೆ 8.30 ಗಂuೆ ೆ. &ಾಯಕನಹm ೆ &ೇರXಾG ಆ;ೋ<ತರ ಮ&ೆ ಹ1Hರ ಬಂ?)ೆ@ೕವW. ಆ;ೋ<ತರ ಮ&ೆ ಹ1Hರ Yೋ)ಾಗ ಎಷು ಜನ 5ೇ ದ@ರು ಎಂದ;ೆ &ಾXೇ 30ಜನ ಇ)ೆ@ೕವW. gೇ;ೆಯವರು ಸು.ಾರು 20 ಜನ ಇದ@ರು. ಅM4 ಇದ@ಜನ ೆ! ಘಟನ ೆ! ಕು ತು ಾರ ೆ .ಾZ?@ೕ;ಾ ಎಂದ;ೆ .ಾZ)ೆ@ೕವW, ಸzಳ ೆ! Yೋ)ಾಗ vMೕಸರು ಇದ@;ಾ ಎಂದ;ೆ ಇಲ4 . ಆ ?ವಸ &ಾವW 30 ಜನ ಬಂ?)ೆ@ೕXೆ ಅಂತ ಹ◌ೕ◌ೇLದು@ ಕೂಡ3ೇFಾ;ಾದರೂ vMೕಸ ೆ 1Lಸಲು ಪhಯತ( .ಾZ?@ೕ;ಾ ಎಂದ;ೆ .ಾZ)ೆ@ೕವW, &ಾ&ೇ vMೕಸ್xಾ ೆ ೆ YೋG)ೆ@, ಅಂದ;ೆ &ಾನು, Vಾs ಮತುH ಇತ;ೆ 28 ಜನ YೋG)ೆ@ೕವW. ಆ ಸಮಯದM4 ಅ)ೇ ಊ ನವರು Fಾ;ಾದರೂ xಾ ೆ ೆ ಬಂ?ದ@;ಾ ಎಂದ;ೆ ಇಲ4.
vMೕಸ್xಾ ೆಯM4ಯರನು(ನು( gೇm FಾG?@ೕ ಎಂದ;ೆ < ಎಸ್ಐ ರವರನು( ಾರ 1Lದ dೕ3ೆ ಸzಳ ೆ! vMೕಸರು ಬಂ?ದ@;ಾ ಎಂದ;ೆ ಇಲ4 . 5ಾ6ಯು ಸQತಃ Yೇಳ#ವW)ೇ&ೆಂದ;ೆ, ದೂರನು( Vೆ ೆದು ೊಳbMಲ4 ಮತುH ಇZ ?ನ ಾsiದ@ರು. &ಾವW 30 ಜನ ಬಂ?)ೆ@ೕXೆ ಅಂತ YೇLದು@, vMೕಸರು ಾsiದ@ ೆ! K ಯ ಅ‚ ಾ ಗL ೆ 1Li?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4. ಆ Xೇ9ೆಯM4 ಆ;ೋ<ತ;ಾಗM ಅವರ ಕDೆಯವ;ಾಗM4 xಾ ೆಯM4 ಇದ@;ಾ ಎಂದ;ೆ &ಾನು ಗಮ\iಲ4 ಅಂತ Yೇಳ#VಾH;ೆ. vMೕಸರು ನಮA ದೂರನು( FಾXಾಗ Vೆ ೆದು ೊಂಡರು ಎಂದ;ೆ ?ಃ 30.11.2017. 5ಾ6ಯು ಸQತಃ Yೇ◌ೕಳ#ವW)ೇ&ೆಂದ;ೆ ತಹ/ೕ3ಾ@ರರು ಶವತ\•ೆ .ಾಡುವ ಸಮಯದM4 ಎ3ಾ4 ಾರವನು( &ಾವW YೇL)ೆ@ೕವW ಅದ ೆ! ತಹ/ೕ3ಾ@ರು ದೂರು \ೕZ ಅಂತ YೇLದ dೕ;ೆ ೆ ಆಗ ಎದುರುಗDೆ <.ಎಸ್.ಐ ರವರು ಇದ@ರು. ಆಗ ತಹ/ೕ3ಾ@ರ;ೇ ದೂರು Vೆ ೆದು ೊಂಡ ಬ ೆJ ಎಪ್ಐ ಆ€ \ೕZ ಅಂತ YೇLದರು. ಆಗ < ಎಸ್ಐ ರವರು ;ಾ• .ಾಡುವ ಾರವನು( ತಹ/ೕ3ಾ@ರವ ೆ &ೇರXಾG YೇLದ@ರು. ಆಗ ತಹ/ೕ3ಾ@ರವರು <.ಎಸ್.ಐ ರವ ೆ gೈದರು. ಆ)ಾದdೕ3ೆ <.ಎಸ್.ಐ ರವರು ದೂರನು( Vೆ ೆದು ೊಂಡರು. ಈ ಎ3ಾ4 ಾರ ಎM4 ನDೆದದು@ ಎಂದ;ೆ ಚಳb ೆ;ೆ ಆಸEVೆh ಯM4. ಘಟಪ1 sಂದ ತಹ/ೕ3ಾ@ರರು ಚಳb ೆ;ೆ ಆಸEVೆh ೆ ಬರುವವ;ೆಗೂ ಎ3ಾ4ರೂ ಒm ೆ ಇ?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4. ನನ( Vಾsಂದ Fಾ;ೋ ಒಬCರು ಸK ಪDೆದು ೊಂZದ@;ೆ ಅನು(ವ ಾರ FಾXಾಗ ಗಮನ ೆ! ಬಂ?ತುH ಎಂದ;ೆ ತಹ/ೕ3ಾ@ರರು YೇLದ dೕ3ೆ ಗಮನ ೆ! ಬಂ?ತುH. ಆ ಕು ತು Vಾsಯನು( ಾರ .ಾZ?@ೕ;ಾ ಎಂದ;ೆ .ಾZ)ೆ@. ನನ( Vಾsಯ ಸK ಎM4 Fಾರು ಪDೆದರು ಅಂತ
- 22 -CRL.P No. 1546 of 2022
1LsVಾ ಎಂದ;ೆ 5ಾ6ಯು Yೆಸರು 1LಯMಲ4 ಆದ;ೆ ಆಸEVೆhಯ ಹ1Hರ ಸK ಪDೆ?)ಾದ;ೆ ಅಂತ 1Lsತು. ಶವವನು( ಆಸEVೆh ೆ 5ಾGಸುXಾಗ ಇ?@ೕ;ಾ ಎಂದ;ೆ ಇ)ೆ@, ಆ ಸಮಯದM4 vMೕಸರು ಆ;ೋಗ ಇ3ಾ•ೆಯವರು ಇದ@;ಾ ಎಂದ;ೆ 5ಾ6ಯು vMೕಸರು .ಾತh ಇದ@ರು ಅಂತ Yೇಳ#VಾH;ೆ. ಶವವನು( 5ಾGಸುXಾಗ ತಹ/ೕ3ಾ@ರರು ಇದ@;ಾ ಎಂದ;ೆ ಇಲ4. ಶವ 5ಾGಸುವ ಪœವ ದM4 ಬರವk ೆಗಳ# ಆGದ@Xಾ ಎಂದ;ೆ ಇಲ4. ಶವವನು( FಾವWದುರM4 Vೆ ೆದು ೊಂಡು Yೋಗ3ಾsತು ಎಂದ;ೆ uಾuಾ ಎ„ XಾಹನದM4. vMೕಸರು ದೂರು Vೆ ೆದು ೊಳbMಲ4 ಅಂತ &ಾವW 30 40 ಜನ ಇದ@ರು 0ೋರು .ಾZ Yೇಳಲು ಪhಯತ( .ಾZ?@ೕ;ಾ ಎಂದ;ೆ ಇಲ4. ಶವವನು( 5ಾGಸುವ [ದಲು ಊ ನ ಜನ;ೊಂ? ೆ ಪಂ ಾಯ1H .ಾಡಲು ಪhಯತ( .ಾZ?4ೕ;ಾ ಎಂದ;ೆ .ಾZ)ೆ@ೕವW ಆದ;ೆ &ಾವW ಒಪEMಲ4. .ಾತುಕVೆ ಎM4 .ಾZದು@ ಎಂದ;ೆ &ಾಯಕನಹm vMೕಸ್xಾ ೆಯM4 ಮತುH vMೕಸ್xಾ ೆಯ ಪಕ!ದM4. ಆ ಸಮಯದM4 ನಮA ಕDೆ ಮುಖಂಡರು .ಾತ&ಾZದ@;ಾ ಎಂದ;ೆ ಇಲ4. ಪಂ ಾಯ1 .ಾಡುXಾಗ vMೕಸರು ಇದ@;ಾ ಎಂದ;ೆ ಇಲ4 .
ಮದುXೆFಾದ dೕ3ೆ ಆ;ೋ<ತರು Yೆeb•ನ ವರದ6 ೆ Vೆ ೆದು ೊಂಡು gಾ ಅಂತ Yೇಳ#1Hದ@ರು ಅನು(ವ ಾರ ನನ( ಸYೋದ 1Liದ@ಗ ಪಂ ಾಯ1 .ಾZ?@ೕ;ಾ ಎಂದ;ೆ .ಾZ)ೆ@ೕವW. ಅಂದ;ೆ ಆ;ೋ<ತರ ಮ&ೆ ೆ YೋG ಬು?@Xಾದ YೇL)ೆ@ೕವW. ಮದುXೆFಾದ ನಂತರ ಆ;ೋ<ತರ ಮ&ೆ ೆ ಎಷು gಾ Yೊಗ◌ೕG)ೆ@ೕವW ಎ;ೆ ಸು.ಾರು gಾ YೋG)ೆ@ೕವW. ಅ)ೇ ೕ1 ಆ;ೋ< -01 ಮತುH ನನ( ಅಕ! ಎಷು gಾ ನಮA ಮ&ೆ ೆ ಬಂ?ದ@ರು ಎಂದ;ೆ ಸು.ಾರು 5ಾ ಬಂ?)ಾ@;ೆ. ಆ;ೋ<ತರ ಮ&ೆಯM4 ನನ( ಅಕ! ಮತ◌್ತ ◌ು ಅವಳ ಅಣO ಮತುH ಅVೆH ಮೂರು ಜನ .ಾತh ಇರು1Hದರ @ ು ಎಂದ;ೆ ಸುಳ#b .
ಆ;ೋ< 03 ಮತುH 5 ಮದುXೆFಾG ತವA ಗಂಡನ ಮ&ೆಯM4 XಾಸXಾG)ಾ@;ೆ ಎಂದ;ೆ ಸುಳ#b .
ನನ( ಮದುXೆFಾG)ೆ@ೕFಾ ಎಂದ;ೆ ಇಲ4. ನನ( ದೂರXಾk ನಂ. ಎಷು ಎಂದ;ೆ 8105910601. \Z -1 Fಾರ ಬರವk ೆ ಎಂದ;ೆ ೊ1Hಲ.4 \Z 01 ರM4 ನನ( ದೂರXಾk ಸಂ•ೆ ನಮೂ?i)ಾ@;ೆ ಎಂದ;ೆ \ಜ. \Z 01 &ಾ&ೇ ಬ;ೆದದು@ ಎಂದ;ೆ ಸುಳ#b \Z 01 ರM4 ಗಂಡ Yೆಂಡ1 ಅ&ೊ ೕನ XಾGದ@ರು , ನನ( ಅಕ!\ ೆ Yೊuೆ ಬರು1HತುH ಮತುH &ಾವW ಔಷ‚ ೊZiದ@ರು ಗುಣXಾGಲ4 ಎಂತ ಬ;ೆ?)ೆ ಎಂದ;ೆ ಸುಳ#b . ನನ( ಅಕ! 1ೕ Yೋದ dೕ3ೆ ಆ;ೋ<ತರ ಕDೆsಂದ ಒಂದು ಬಂ ಾದ ೈನ್ಮತುH 25 5ಾ ರ ಹಣ ಪDೆ?)ೆ@ೕವW
- 23 -CRL.P No. 1546 of 2022
ಎಂದ;ೆ \ಜ .
ಮದುXೆ .ಾತುಕVೆಯM4 ಆ;ೋ<ತರು 3 ಲS ವರದ6 ೆ ಹಣ , 3 Vೊಲ ಬಂಗರರ ೇLದ@ರು ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b. ಅ)ೇ ೕ1 ರು◌ಾ 255ಾ ರ ಹಣ, 2 Vೊ3ೆ ಬಂ ಾರ ೊಡುVೆHೕXೆ ಅಂತ ಒ<E ೊಂZ)ೆ@ೕವW ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b . ಅ)ೆ◌ೆ ೕ1 ಆ;ೋ<ತರು ತದನಂತರ Xಾಹನ Vೆ ೆದು ೊಳbgೇ◌ೕಕು ಅಂತ Yೆefನ ವರದ6k ೆ gೇZ ೆ ಇm ದ@ರು ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b . ಅ)ೇ ೕ1 ಈ ಎ3ಾ4 ಾರವನು( ನನ( ಅಕ! ದೂರXಾk ಕ;ೆ .ಾZ ಮತುH ಮ&ೆ ೆ ಬಂ)ಾಗ 1Lಸು1Hದ@ಳ# ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b . ಆಗ &ಾವW Yೆeb ೆ ವರದ6 ೆ ೊಡಲುಎ ಆಗುವW?ಲ4 ಸYೋದ ಯನು( ೆ&ಾ(G &ೋZ ೊLb ಅಂತ ಬ◌ು?@Xಾದ YೇL)ೆ@ೕವW ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b . &ಾವW YೋG &ೋZ)ಾಗ ಶವದ dೕ3ೆ ಾಯಗಳ# ಇದ@ವW ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b .
ಮದುXೆFಾದ ನಂತರ ನನ( ಅಕ! ಮತುH gಾವ ಅ&ೊ ೕನ XಾGದ@ರು ಎಂದ;ೆ ಸುಳ#b.
?ಃ 22.06.2017 ರಂದು ನನ( ಅಕ! ನನ( gಾವನ ಮುಂ)ೆ Yೊuೆ &ೋ ನ ಾರವನು( 1Liದು@, ಸಂ5ಾರ .ಾಡಲು ಹ◌ೕ◌ೇLದ@ಳ# ಎಂದ;ೆ ನನ ೆ ೊ1Hಲ4. ಸದ ಾರವನು( ಆ;ೋ< 01 ನdAಲ4ರ ಗಮನ ೆ! ತಂ?ದ@ ಎಂದ;ೆ ಸುಳ#b . ಆಗ &ಾXೆಲ4ರು ಮ Fಾ)ೆ ಪh ೆ( ಇರುತH)ೆ ಮುಂ)ೆ Xೈದ ರ ಹ1Hರ Vೋ i ೊLb ಅಂತ YೇL)ೆ@ೕXೆ ಎಂದ;ೆ ಸುಳ#b . ಎ3ಾ4 ಾರ ೊ1Hದ@ರು ಸಹ [ದಲು ಒಂದು ದೂರನು( \ೕZ, ಆ;ೋ<ತ ೆ Vೊಂದ;ೆ ೊಡgೇಕು ಅಂತ ತದನಂತರ ಇ&ೊ(ಂದು ದೂರನು( ಸೃž \ೕZ)ೆ@ೕXೆ ಎಂದ;ೆ ಸುಳ#b.
ಮರು ಾರ ೆಃ ಇಲ4.
(Vೆ;ೆದ &ಾ FಾಯದM4 ನನ( ಉಕH3ೇಖನದಂVೆ gೆರಳಚುf ಪZಸ3ಾsತು.) ಓ Yೇ ೇ ಸ ಇ)ೆ (ಬಸವ;ಾಜ.ಎ„. ೇಗರZ, ) 1&ೇ Yೆಚುfವ •3ಾ4 ಮತುH ಸತh &ಾ Fಾ‚ೕಶರು ,
- 24 -CRL.P No. 1546 of 2022
eತhದುಗ "
(Emphasis added) The sister of the deceased is examined as PW.10. The evidence in both chief-examination and cross-examination reads as follows:
"ಮುಖ ಾರ ೆಃ-
ೆಃ ೇಷ ಸ ಾ ಅ ೕಜಕರರವ ಂದಃ-
ಂದಃ
ಅ.5ಾ 02 Vಾs, ಅ.5ಾ 08 ನನ( ಸYೋದರ ಮೃತ &ಾಗರತ( ನನ( ಅಕ!. ಆ;ೋ<ತರು ನಮA ™ೕಗ;ಾಗgೇಕು. ಮದುXೆ .ಾತುಕVೆ ಮದುXೆ ೆ 15 ?ವಸ ಮುಂ ೆ ನಮA ಮ&ೆಯM4 ಆGತುH. ಆ ಸಮಯದM4 ಆ;ೋ<ತರು ಮತುH ಅವರ ಸಂಬಂ‚ಕರು ಇದ@ರು ನಮA ಕDೆ ನಮA ತಂ)ೆ Vಾs ಸYೋದರರು ಮತುH ನಮA ಊ ನವರು ಇದ@ರು. (ಅ.5ಾ 01 , 2 , )ೋ.5ಾ- 15) ಇದ@ರು. ಆ;ೋ<ತರು 1 ಲS ನಗದು ಹಣ, 3 Vೊಲ ಬಂ ಾರ ೇLದ@ರು. ಅದ;ೆ ನಮA ತಂ)ೆ ರೂ 25 ನಗದು ಹ ಣ, 2 Vೊ3ೆ ಬಂ ಾರ ೊಡುVೆHೕ◌ೆXೆ ಅಂತ YೇLದ@. ಅದ ೆ! ಆ;ೋ<ತರು ಒ<E ೊಂZದ@ರು. ನಗದು ಹಣವನು( ಮದುXೆ ಒಂದು Xಾರ ಮುಂ ೆ ನನ( ತಂ)ೆ )ೇವ5ಾzನದM4 \ೕZದ@. ?ಃ 15.06.2017 ರಂದು ಮದುXೆ ಜರುGರುತH)ೆ. ಮದುXೆಯ ಸಮಯದM4 2 Vೊ3ೆ ೈನ್ಆ;ೋ< 01 ಇತ\ ೆ \ೕಡ3ಾGತುH. ಮದುXೆFಾದ dೕ3ೆ ನನ( ಅಕ! ಆ;ೋ<ತರ ಮ&ೆ ೆ gಾಳ#Xೆ .ಾಡಲು YೋGದ@ಳ#. ಆ;ೋ<ತರು 1 1ಂಗಳ# ನನ( ಅಕ!ನನು( ೆ&ಾ(G &ೋZ ೊಂZದ@ರು. ಒಂದು 1ಂಗಳ ನಂತರ ಆ;ೋ<ತರು Xಾಹನ Vೆ ೆದು ೊಳbgೇಕು Yೆefನ ಹಣ Vೆ ೆದು ೊಂಡು gಾ ಅಂತ <ೕZಸು1Hದ@ರು. ಸದ ಷಯವನು( ನನ( ಅಕ! ದೂರXಾkಯM4 &ಾವW Yೋ)ಾಗ, ಮತುH ನಮA ಮ&ೆ ೆ ಬಂ)ಾಗ 1Lಸು1Hದಳ @ #. ಆಗ ನನ( ತಂ)ೆ ಆ;ೋ<ತ ೆ ಆ ೕ1 <ೕZಸgೇಕು ಮಗಳನು( ೆ&ಾ(G &ೋZ ೊLb ಅಂತ 1Liದ@. ಆ;ೋ<ತರು YೊDೆಯುವWದು, ಬZಯುವWದು eತhKಂ5ೆ ೊಟು ಊಟ Yಾಕ)ೆ Yೊರ ೆ YಾಕುವWದು .ಾZದ@ರು.
- 25 -
CRL.P No. 1546 of 2022?ಃ 28.11.2017 ರಂದು ಸಂ0ೆ 6.45 ೆ! ಆ;ೋ< 01, ಅ.5ಾ 08 ಇತ\ ೆ ದೂರXಾk ಕ;ೆ .ಾZ YೋG)ಾ@9 ೆ ಅಂತ 1Liದ@. ಆಗ &ಾXೇ3ಾ4 5ೇ &ಾಗರತ( 1ೕ YೋG)ಾ@ ೊಂಡು &ಾಯಕನಹm ಆ;ೋ<ತರ ಮ&ೆ ೆ ;ಾ1h 8.30 ಗಂuೆ ೆ ಬಂ?)ೆ@ೕವW. &ಾವW &ೋZ)ಾಗ ನನ(ಅಕ!ನ ಶವ ಅZ ೆ ಮ&ೆಯM4 ಮಲGಸ3ಾGತುH. &ಾವW &ೋZ)ಾಗ ಹ ೆಯ dೕ3ೆ ತ3ೆಯ dೕ3ೆ, ಕ1Hನ ಹ1Hರ, ಬಲ ಾಲು 1ರು ದು@ , VೊDೆಯ ಹ1Hರ, ಕkOನ ಹ1Hರ, ಾಯಗಳ# ಆGದ@ವW ` sಂದ ರಕH ಬರು1HತುH, ಅದನು( &ೋZ)ಾಗ ನನ( ಅಕ!ಳನು( ಆ;ೋ<ತರು 5ಾsi)ಾ@G 1Lsತು .
Pಾmೕ ಸXಾಲು /hೕ ಎ 0ೆ ಎಡ್ ವ`ೕಲ ಂದಃ-
ಂದಃ 2017 ರM4 &ಾನು )ಾ gಾ ಸ ಎM4 .ಾಡು1H)ೆ@ ಎಂದ;ೆ ಚಳb ೆ;ೆ ಾ3ೇ•ನM4. ನನ( ಾ3ೇ•ನ Xೇ9ೆ ಎಷು ಎಂದ;ೆ gೆಳ ೆJ 10 ಂದ ಸಂ0ೆ 4 ಗಂuೆವ;ೆ ೆ &ಾನು gೆಳ ೆJ 8 ಗಂuೆ ೆ ಮ&ೆ ™ಟು ಸಂ0ೆ 5 ಗಂuೆ ೆ ಮ&ೆ ೆ ಬರುತH)ೆ@. ಮದುXೆ .ಾತುಕVೆ ೆ ಆ;ೋ<ತರನು( ™ಟು gೇ;ೆ ಎಷು ಜನ ಇದ@ರು ಎಂದ;ೆ 15 ಜನ ಇದ@ರ. ಆ;ೋ<ತರ ಪರXಾG ಅವರ .ಾವ ವKiದ@.
ಮುಂ)ಾಳತQ ವKiದ@ ನಮA ಪರXಾG ಒಬC ಹನುಮಂತಪE ಮಂ)ಾಳತQ ವKiದ@ ಆ;ೋ<ತನ .ಾವನ Yೆಸರು Yೇಳಲು ಬರುತH)ೆ@ೕFಾ ಎಂದ;ೆ ಇಲ4. ಮದುXೆ ಮತುಕVೆ ನಮA ಸಂPಾh)ಾಯದಂVೆ ನDೆ?ರುತH)ೆ ಎಂದ;ೆ ಸುಳ#b . )ೇವ5ಾzನದM4 ಹಣ ೊಡುXಾಗ ಉಪi@ತL)ೆ@ೕFಾ ಎಂದ;ೆ ಇ)ೆ@. ಹಣ ೊಡುXಾಗ ಪœ0ೆ ಪWನ5ಾ!ರ ನDೆsVಾ ಎಂದ;ೆ ನDೆ?ತುH. ಮದುXೆFಾದ ನಂತರ &ಾನು ನನ( ಅಕ!ಳ ಅಕ!ಳ ಮ&ೆ ೆ ಎಷು gಾ YೋG)ೆ@ ಎಂದ;ೆ 6-7 gಾ &ಾನು YೋG)ೆ@, Yೋ)ಾಗ ಆ ಸಮಯದM4 ಅಕ!ನ 0ೊVೆ ಇ)ೆ@ೕFಾ ಎಂದ;ೆ ಇ)ೆ@. ಅ)ೇ ೕ1 ಆ;ೋ< -1 ಮತುH ನನ( ಅಕ! ಸು.ಾರು 5ಾ ನಮA ಮ&ೆ ೆ ಬಂ?)ಾ@;ೆ. ಆ;ೋ<ತರು YೊZ ಬZ .ಾZದ ಬ ೆJ ಪಂ ಾಯ1 ಆGದ@Xಾ ಎಂದ;ೆ ಇಲ4. ಆ;ೋ<ತರು YೊZ ಬZ .ಾZದ@ರ ಕು ತು, eತhKಂ5ೆ ೊಟು ಊಟ Yಾಕ)ೇ Yೊರ ೇ Yಾ`ದ ಷಯ vMೕಸರ ಮುಂ)ೆ YೇL)ೆ@ೕ;ಾ ಎಂದ;ೆ YೇL)ೆ@ೕXೆ, ಆ;ೋ<ತರು ಮದುXೆ .ಾತುಕVೆಯM4 1ಲS ನಗದು ಹಣ, 3 Vೊ3ೆ ಬಂ ಾರ ೇLದ@ರು ಆಗ &ಾವW ರು◌ಾ 25 ಲS ಹಣ 1 Vೊ3ೆ )ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b . ಅ)ೇ ಬಂ ಾರ ೊಡುVೆHXೆ ಅಂತ ಒ<E ೊಂDೆವW ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ ೕ1 Xಾಹನ Vೆ ೆದು ೊಳ#bವWದರ ಕು ತು Yೆefನ ವರದ6 ೆ ೇLದ@ರು ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b . ಅ)ೇ ೕ1 ನನ( ಅಕ! ಸದ ಾರ ನನ ೆ 1Liದ@ಳ# ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b . ನಮA ತಂ)ೆ ಆ;ೋ<ತ ೆ ಬು?@Xಾದ YೇLದ@ YೇLದ@ರು
- 26 -
CRL.P No. 1546 of 2022ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b . ಅ)ೇ ೕ1 &ಾವW &ೋZ)ಾಗ ನನ( ಅಕ!L ೆ ಾಯಗಳ# ಆGದ@ವW ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b , ಆ;ೋ<ತ ೆ Vೊಂದ;ೆ ೊಡgೇಕು ಅನುವ ಉ)ೆ@ೕಶ?ಂದ ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸುಳ#b .
ಮರು ಾರ ೆಃ ಇಲ4.
(Vೆ;ೆದ &ಾ FಾಲಯದM4 ನನ( ಉಕH3ೇಖನದಂVೆ gೆರಳಚುf ಪZಸ3ಾsತು.) ಓ Yೇ ೇ ಸ ಇ)ೆ (ಬಸವ;ಾಜ.ಎ„. ೇಗರZ, ) 1&ೇ Yೆಚುfವ •3ಾ4 ಮತುH ಸತh &ಾ Fಾ‚ೕಶರು , eತhದುಗ "
(Emphasis added) The father of the deceased is examined as PW.12. The evidence in both chief-examination and cross-examination reads as follows:
"ಮುಖ ಾರ ೆಃ-
ೆಃ ೇಷ ಸ ಾ ಅ ೕಜಕರರವ ಂದಃ-
ಂದಃ
ಾ5ಾ-01 )ಾನಮA ನನ( Yೆಂಡ1 ಇರುVಾH9 ೆ . ಾ5ಾ-10 , 13 ನನ( ಗಂಡು
ಮಕ!LರುVಾH;ೆ ಮತುH 14 ನನ( YೆಣುO ಮಗಳ# ಇರುVಾH9 ೆ. ಪhಕರಣದM4ನ ಮೃತ &ಾಗರತ( ನನ( ಮVೊHಬCಳ# ಮಗLರುVಾH9 ೆ . ಆ ೆಯನು( 1 &ೇ ಆ;ೋ< ೋವಧ ನ\ ೆ ೊಟು ಮದುXೆ .ಾಡ3ಾGತುH. 2 &ೇ ಆ;ೋ< ೌರಮA , 1 &ೇ ಆ;ೋ<ಯ Vಾs ಇರುVಾH9 ೆ , ಆ;ೋ< 03 ಮತುH 5 ಇವರುಗಳ# 1 &ೇ ಆ;ೋ<ಯ ಅಕ!-ತಂGಯರು ಆGರುVಾH;ೆ, 4 &ೇ ಆ;ೋ< , 3 &ೇ ಆ;ೋ<ಯ ಗಂಡ\ರುVಾH&ೆ .
- 27 -CRL.P No. 1546 of 2022
ಮೃತ ನನ( ಮಗಳ# &ಾಗರತ(ಳನು( ಮದುXೆ .ಾZ ೊಡುವ ಸಲುXಾG ನಮA ಮ&ೆಯM4 .ಾತುಕVೆ .ಾZ ೊಂZ)ೆ@ೕವW . ನಮA ಮ&ೆ ೆ ಆ;ೋ<ತರು ಮತುH ಅವರ ಇತರ ಸಂಬಂ‚ಕರು ನನ( ಮಗಳ# &ಾಗರತ(ಳನು( &ೋಡುವ ಸಲುXಾG ಬಂ?ದ@ರು . ಅವರುಗಳ# ನನ( ಮಗಳನು( 1 &ೇ ಆ;ೋ<ಯ 0ೊVೆ ಮದುXೆ .ಾZ ೊಳbಲು ಒ<E ೊಂಡರು . ಮುಂ)ೆ 5 ?ನ ಕ9ೆದ dೕ3ೆ ಮVೊHdA ಆ;ೋ<ತರ ಕುಟುಂಬಂ?ಂದ ಅವರ ಸಂಬಂ‚ಕರ 0ೊVೆ ೆ ನಮA ಮ&ೆ ೆ ಮದುXೆ .ಾತುಕVೆ ಸಲುXಾG ಬಂದರು . ಆ ಸಮಯದM4 &ಾನು , ಾ5ಾ-10, 13, ನಮA ಅಣO ತಮAಂ?ರ Pೈ` , ಲSTಣ, ಈರಣO ಇವರುಗಳ# ಕೂಡ ಸದ ಮದುXೆ .ಾತುಕVೆ ಸಮಯದM4 ನಮA ಮ&ೆಯM4 5ೇ ದ@ರು . ಆ .ಾತುಕVೆಯM4 1 ಆ;ೋ<ಯ ಕುಟುಂಬಂದವರು ನನ( ಮಗ9ಾದ &ಾಗರತ(ಳನು( ಅವ&ೊಂ? ೆ ಮದುXೆ .ಾZಸಲು ಒ<E ೊಂDಾಗ ವರದ6FಾG 1 ಲS ಹಣ , ಮತುH 3 Vೊಲ ಬಂ ಾರವನು( ೇLದ@ರು . ಮದುXೆಯನು( .ಾZ ೊಡgೇಕು ಅಂತ YೇLದರು . ಅದ ೆ! &ಾವWಗಳನು 2 Vೊ3ೆ ಬಂ ಾರ ಮತುH 25 5ಾ ರ ಹಣ ೊಟು ಮದುXೆಯನು( .ಾZ ೊಡುVೆHೕXೆ ಅಂತ YೇL)ೇವW, ಅದ ೆ! 1 &ೇ ಆ;ೋ<ತನ ಕುಟುಂಬಂದವರು ಒ<E ೊಂಡರು . ಸದ .ಾತುಕVೆFಾG 15 ?ನ ೆ! ಮದುXೆFಾsತು . ಅದರಂVೆ ಮದುXೆGಂತ ಮುಂ ೆ , ಚಳb ೆ;ೆಯM4 ಇರುವಂತ ಈರಣO )ೇವ5ಾzನ ೆ! 1 &ೇ ಆ;ೋ< ಮತುH 3 ಮತುH 5 &ೇ ಆ;ೋ<ತರು ಬರುವW)ಾG YೇLದರು , ನಮA ಕDೆsಂದ ಾ5ಾ-1, &ಾನು , ಾ5ಾ-10 , 14 ಮತುH 15 ರವರು ಸದ )ೇವ5ಾzನ ೆ! YೋG)ೆ@ೕವW , ಸದ )ೇವ5ಾzನದM4 &ಾವWಗಳನು 25 5ಾ ರ ರೂ ವರದ6 ೆ ಹಣXೆಂದು ೊuೆ ೕವW. ಇವ1H ೆ 4 ವಷ ಗಳ Kಂ)ೆ 1 &ೇ ಆ;ೋ<ಯ 0ೊVೆ ೆ ಘಟಪ1 ಯ ನಮA ಮ&ೆಯ ಮುಂ)ೆ .ಾZರುVೆHೕXೆ. ಮದುXೆ ಸಮಯದM4 2 Vೊ3ೆ ಬಂ ಾರ ೈನನು( ೊಟು ಮದುXೆ ಖಚ ನು( &ಾXೇ &ೋZ ೊಂಡು ಮದುXೆ .ಾZ ೊuೆ ೕವW. ಮದುXೆ ಸಮಯದM4 ಮದುXೆ ಸ.ಾರಂಭದ vೕuೋಗಳನು( ಕೂಡ vೕuೋ ಾhಪ€ ಮೂಲಕ Vೆ ೆiರುVೆHೕXೆ . ಸದ |ಾFಾ eತhಗಳನು( ನನ ೆ Vೋ iದ;ೆ ಗುರು1ಸುVೆHೕ&ೆ. ಸದ ಮದುXೆ ಸ.ಾರಂಭದ 6 vೕuೋಗಳನು( &ಾನು ಈಗ &ೋZ)ೇನು ಗುರು1i)ೇನು , ಅವWಗಳನು( ಒಟು ಗೂZi ಈ ಾಗ3ೇ \<-4 ಅಂತ ಗುರು1ಸ3ಾG)ೆ .
ಮದುXೆFಾದ ನಂತರ ನನ( ಮಗಳ# &ಾಗರತ(ಳನು( 1 &ೇ ಆ;ೋ<ಯ ಮ&ೆ ೆ XೈXಾKಕ •ೕವನ ನDೆಸಲು ಕಳ#Ki ೊuೆ ೕವW . ಸದ ಮ&ೆಯM4 1 ಆ;ೋ< ೋವಧ ನ,
- 28 -CRL.P No. 1546 of 2022
ಅವನ Vಾs 2 &ೇ ಆ;ೋ< ೌರಮA , 5 &ೇ ಆ;ೋ< ಅವನ ಅಕ! , ಅವನ ಮVೊHಬCಳ# ತಂG 3 &ೇ ಆ;ೋ<, 3 &ೇ ಆ;ೋ<ಯ ಗಂಡ ಮM4 ಾಜು ನ ಸದ ಮ&ೆಯM4 @ ು . ಸು.ಾರು 2 1ಂಗಳವ;ೆ ೆ ನನ( ಮಗಳ# &ಾಗರತ(ಳನು( ಅವರು ಇರು1Hದರ ೆ&ಾ(G &ೋZ ೊಂಡರು . ತದನಂತರ 1 &ೇ ಆ;ೋ< ೋವಧ ನ &ಾ ಾರಣ ನನ( ಮಗಳ# @ನು . ಉLದ ಆ;ೋ<ತರು ವರದ6 ೆ &ಾಗರತ(L ೆ YೊZಯುವWದು ಬZಯುವWದು .ಾಡು1Hದನು ಕZd ತಂ?ರು1HFಾ ಅಂತ ತನ ೆ gೈಯು1Hದರ @ ು ಮತುH 1 &ೇ ಆ;ೋ< ೆ ಾರು Vೆ ೆದು ೊಳbಲು ಹಣವನು( Vೆ ೆದು ೊಂಡು ಬರgೇಕು ಅಂತ ಒVಾHsಸು1Hದರ @ ು ಅಂತ ನನ( ಮಗಳ# &ಾಗರತ( ನಮ ೆ YೇLದಳ# . ಅದ ೆ! &ಾನು 1 &ೇ ಆ;ೋ< ಮತುH ಅವನ Vಾs ಮತುH ನನ( ಮಗ9ಾದ &ಾಗರತ(L &ಾಗರತ(L ೆ ಸQಲE ?ನ ಕ9ೆದ dೕ3ೆ &ಾನು ಹಣದ ವ ವ5ೆ@ .ಾZ ೊಡುVೆHೕ&ೆ ಅಂತ ಹಲXಾರು gಾ YೇLರುVೆHೕ&ೆ . ಸದ ಷಯವನು( &ಾನು ಮೂಲಕ ಕೂಡ ನನ( ಮಗL ೆ 1Li)ೆ@ೕ&ೆ , vೕನ್ಮೂಲಕ ಆದ;ೆ 1 &ೇ ಆ;ೋ< ಆ ೆ ೆ \ೕನು ನನ ೆ ೆEೕದನ ೊಡುಅಂತ Kಂ5ೆ ೊಡು1Hದನ @ ು ಅಂತ ನನ( ಮಗಳ# ಆ ಾಗ vೕನ್ಮೂಲಕ @ # .
ಮೂಲಕ 1Lಸು1Hದಳ ಮದುXೆFಾದ 5 1ಂಗಳ ನಂತರ ಒಂದು ?ನ ಸ ಸು.ಾರು ಸಂ0ೆ 6 ಗಂuೆ ೆ ನನ( ಅLಯ1 &ೇ ಆ;ೋ< , ಾ5ಾ-10 ಇತ\ ೆ vೕನ್.ಾZ .ಾZ &ಾಗರತ( ೊರL ೆ ಉರುಲು Yಾ` ೊಂಡು 1ೕ ೊಂZ)ಾ@9 ೆ ಅಂತ YೇLದ&ೆಂದು ಸದ ಷಯ ಾ5ಾ-10 ನನ ೆ YೇLದನು . ನಮA ಕುಟುಂಬದವರು ಮತುH ಾ5ಾ-15, 16 Yಾಗೂ ಇನೂ( ೆಲವರು 5ೇ ೊಂಡು 1 &ೇ ಆ;ೋ<ಯ ಊ ೆ ಅಂದ;ೆ &ಾಯಕನಹm ಯM4 ಇರುವ ಅವನ ಮ&ೆ ೆ ಸ ಸು.ಾರು ;ಾ1h 8 ಂದ 8.30 ರ ಸು.ಾ ೆ Yೋ)ೇವW . &ಾವW &ೋZ)ಾಗ &ಾಗರತ(ಳ ಶವ ಅವರ ಮ&ೆಯ ಅZ ೆ ೊ◌ೕ ೆಯM4 Yಾಕ3ಾGತುH, ಅM4 ಆ;ೋ<ತರ Pೈ` Fಾ;ೊಬCರೂ ಕೂಡ ಇರMಲ4 , &ಾವW &ೋZ)ಾಗ &ೋZ)ಾಗ ಮೃತ ನನ( ಮಗ9ಾದ &ಾಗರತ(ಳ ಹ ೆಯ dೕ3ೆ ಅಲ4M4 ಾಯಗಳ# ಆGದ@ವW. ಬಲ ಾMನ Pಾದವನು( 1ರು Dೊಂ ಾGiದ@ರು . ೊರಳM4 ಕಪWE ಾGತುH , ಅವಳ ` sಂದ ರಕH ಬರು1HತುH . ಸದ ನನ( ಮಗಳ ಶವದ ಪ i@1ಯನು( &ೋZ)ಾಗ ಆ;ೋ<ತ;ೆಲ4ರೂ 5ೇ ಆ ೆ ೆ 5ಾsi)ಾ@;ೆ ಅ\(ಸು1HತುH . ಆ ನಂತರ ಅ)ೇ ;ಾ1h 10.00 ಗಂuೆ ಸು.ಾ ಅಂತ ನಮ ೆ ಅ\(ಸು1H ೆ &ಾಯಕನಹm vMೕಸ್xಾ ೆ ೆ ಆ;ೋ<ಗಳ ರುದ@ ದೂರನು( ೊಡುವ ಸಲುXಾG YೋG)ೆ@ೕವW . ಸದ &ಾಯಕನಹm vMೕಸರು \ೕವW ಆ;ೋ<ತ;ೊಂ? ೆ ;ಾ• .ಾZ ೊLb ಅಂತ YೇL ನಮA ದೂರನು( iQೕಕ ಸMಲ4 ಮತುH ಸದ ಷಯದ ಕು ತು ಇನು( xಾ ೆ ೆ dೕ3ಾ‚ ಾ ಗಳ# ಬರುVಾH;ೆ ಅM4ಯವ;ೆ ೆ xಾ ೆಯM4 ಇರgೇಕು ಅಂತ YೇLದರು . ಮರು?ವಸ gೆಳ ೆJ ಸ
- 29 -CRL.P No. 1546 of 2022
ಸು.ಾರು 6 ಗಂuೆ ೆ ನನ( ಮಗ9ಾದ &ಾಗರತ(ಳ ಶವವನು( ಚಳb ೆ;ೆಯ ಸ ಾ ಆಸEVೆh ೆ Vೆ ೆದು ೊಂಡು Yೋ)ೇವW. 2 ?ನ ಶವ ಆಸEVೆh ಅM4•ೕ ಇಡ3ಾGತುH ಅdೕ3ೆ ಅM4 ೆ ಚಳb ೆ;ೆ ತಹ/ೕ3ಾ@ರವರು gೆಳ ೆJ 6 ಗಂuೆ ಸು.ಾ ೆ ಬಂ?ದ@ರು , ಅವರು ಶವವನು( ಪ /ೕMiದರು ಮತುH ಮರಣYೊಂ?ದ@ ೆ! ಾರಣವನು( ೇLದರು . ಅವರು dೕ3ೆ YೇLದಂVೆ 1 ಂದ 5 ಆ;ೋ<ತ ಂದ ಅವಳ •ೕ Vಾವ‚ಯM4 ಅ ೆ ೆ `ರುಕುಳXಾGತುH ಮತುH ಅವಳನು( ಅ)ೇ YೇL)ೇವW . ತಹ/ೕ3ಾ@ರವರು ಆಸEVೆh ೆ ಾರಣ?ಂದ ಆ;ೋ<ತರು 5ಾsiರಬಹು)ೇಂದು YೇL)ೇವW ಬಂ)ಾದ &ಾನು ನನ( Yೆಂಡ1 ಾ5ಾ -1 ಮಕ!9ಾದ ಾ5ಾ -10 , 12 ಂದ 14 Yಾಗೂ ಾ5ಾ-15 ಎಲ4ರೂ ಅM4 ಇ)ೆ@ೕವW . ಸದ ತಹ/ೕ3ಾ@ರವರು gೆಳ ೆJ 6 ಂದ 9 ಗಂuೆವ;ೆ ೆ ಶವವನು( ಪ /ೕMiದರು , ಸದ ತಹ/ೕ3ಾ@ರವರು ವರXಾG ಶವ ಪ /ೕಲ&ೆ .ಾZದ@ರ ಕು ತು ಬ;ೆದು ೊಂಡರು . ಈ ಪhಕರಣದM4ನ ಎ3ಾ4 ಆ;ೋ<ತರನು( &ಾನು ಮVೊHಮA &ೋZ)ೇನು ಗುರು1i)ೇನು , Pಾmೕ ಸXಾಲು /hೕ ಎ.0ೆ 0ೆ.ಎಡ್ 0ೆ ಎಡ್ ವ`ೕಲ ಂದಃ-
ಂದಃ ಆ;ೋ<ತರು ನಮ ೆ Yೊಸ ಸಂಬಂ‚ಕರು ಆGರುVಾH;ೆ . 1 &ೇ ಆ;ೋ< ಮತುH ನನ( ಮಗ9ಾದ &ಾಗರತ( ಇವರ ಮದುXೆ .ಾZಸುವ ಸಲುXಾG ಮಧ i@ ೆಯನು( ಕ;ೆ ೊರಮನಹLbಯ ವ`ೕಲ;ಾದ ಮM4 ಾಜು ನರವರು ಮತುH ಅವರ ತಂ)ೆ Vಾsಯವರು ವKi ೊಂZದ@ರು. ನಮA ಊ \ಂದ &ಾಯಕನಹm ಸ ಸು.ಾರು ಒಂದು 20 `.R ಆಗುತH)ೆ . ಮM4 ಾಜು ನ ವ`ೕಲರು ಮದುXೆ ಮದ i@ ೆ ವKಸುವWದ`ಂತ ಮುಂ ೆ &ಾವWಗಳ# ಆ;ೋ<ತರ ಮ&ೆ ೆ YೋGಲ4 , ಆ;ೋ<ತರು ನಮA ಮ&ೆ ೆ ಬಂ?ರMಲ4 . ಮದುXೆ .ಾತುಕVೆ ಸRೕಪ ಇ)ಾ@ಗ , ಆ;ೋ<ತರ 0ೊVೆ ೆ ಮM4 ಾಜು ನ ವ`ೕಲರು ಸಹ ನಮA ಮ&ೆ ೆ ಬಂ?ದ@ರು . ಅವರು ನಮA ಮ&ೆ ೆ ಬಂದು Yೋದ dೕ3ೆ ಒಂದು Xಾರ ಕ9ೆದ dೕ3ೆ ನಮA ಕDೆsಂದ &ಾನು ನಮA ಕುಟುಂಬದವರು ಮತುH ಾ5ಾ-15, 16 ಎಲ4ರೂ ೋವಧ ನನ ಮ&ೆ &ೋಡಲು YೋG)ೆ@ೕವW . ಅM4 ೆ Yೋದ ನಂತರ 1 &ೇ ಆ;ೋ< ಮತುH ಅವನ ಮ&ೆಯ Xಾತವರಣ Yಾಗೂ ಅವರ ಕುಟುಂಬದ K&ೆ(3ೆ ಸಂಪœಣ XಾG 1Lದು ೊಂಡ dೕ3ೆ &ಾವW ಮದುXೆ ೆ ಒ<E ೊಂZರುVೆHೕXೆ . ಮುಂ)ೆ ೋವಧ ನನ ಕDೆsಂದ ಸ ಸು.ಾರು 20 ಜನ ನಮA ಮ&ೆ ೆ ಮದುXೆ .ಾತುಕVೆ ಾG ಬಂ?ದ@ರು . ಮದುXೆGಂತ ಮುಂ ೆ ಗಂಡು YೆkOನ ಕುಟುಂಬಸ@ರು ಮತುH ಸಂಬಂ‚ಕರು 5ೇ ಮದುXೆ .ಾತುಕVೆ .ಾಡುವWದು ನಮA ಧಮ ದ ಸಂಪh)ಾಯ ಇರುತH)ೆ ಎಂದ;ೆ \ಜ . ಮದುXೆ
- 30 -CRL.P No. 1546 of 2022
.ಾತುಕVೆ ?ನXೇ ವರ\ ೆ ೊಡುವ ಉಡು ೊ;ೆ ಮತುH ಮದುXೆ ೆ ಗಂಡು ಮಗನ ಕDೆsಂದ ಏನು ಏನು ೊಡgೇಕು ಅಂತ ಎ3ಾ4 ವರXಾG .ಾತ&ಾಡ3ಾಗುತH)ೆ ಎಂದ;ೆ \ಜ . ಆದ;ೆ ಆ;ೋ<ತರ ಕDೆsಂದ ನನ( ಮಗL ೆ ಏನನು( ಮದುXೆಯ ಉಡು ೊ;ೆFಾG ಅಭರಣಗ9ಾಗM ಅಥXಾ ಹಣವನ&ಾ(ಗM ೊಡುವW?ಲ4 ಅಂತ YೇLದರು , ಮದುXೆ .ಾತುಕVೆ ಸಮಯದM4 ಆ;ೋ<ತರ ಮತುH ನಮA ಕDೆsಂದ ಬಂದವರ ಸಮSಮ .ಾತುಕVೆಗಳ# ಆದ ನಂತರ 1 ಆ;ೋ< ೋವಧ ನ ಮತುH ಅವರ ಮ&ೆತನದ K&ೆ(3ೆ ಕು ತು ಒ<E ೊಂಡು &ಾವW ನಮA ಮಗ9ಾದ &ಾಗರತ(ಳನು( 1 &ೇ ಆ;ೋ< ೆ ಮದುXೆ .ಾZ ೊಡಲು ಒ<E ೊಂDೆವW . ಚಳb ೆ;ೆಯ ಈರಣOನ )ೇವ5ಾzನದM4 &ಾವW 25 5ಾ ರ ರೂ ೊಡುXಾಗ ನಮA ಕDೆsಂದ ನಮA ಕುಟುಂಬದ ಎಲ4ರು◌ಾ ಾ5ಾ -15 ಮತುH ಆ;ೋ<ತ;ೆ ಎಲ4ರೂ ಮತುH ಇನೂ( 5 ಜನ ಅವ ೆ gೇ ಾದವರು ಬಂ?)ೆ@ೕವW , ಈರಣO )ೇವ5ಾzನ ಚಳb ೆ;ೆಯ ಒಳಗDೆ ಊರM4 ಬರುತH)ೆ . ಆ ಸಮಯದM4 ಹಣ ೊಡುXಾಗ &ಾವW FಾವW)ೇ ಾಸ•ವನು( .ಾZರುವW?ಲ4 . ಆ )ೇವ5ಾzನದM4 ಹಣ ೊಡುXಾಗ ಸದ )ೇವ5ಾzನದ ಅಚ ಕ;ಾಗM ಅಥXಾ )ೇವ5ಾzನ ೆ! ಸಂಬಂ‚iದ ಇತರ FಾವW)ೇ ವೃ`Hಗಳ# ಇರMಲ4 .
ಮದುXೆFಾದ ನಂತರ ಅ&ೇಕ ˆಾ ಅ&ೇಕ gಾ ನನ( ಮಗಳ# &ಾಗರತ( ಮತುH ಅLಯ ನಮA ಮ&ೆ ೆ ಬಂ?ರುVಾH;ೆ . &ಾವWಗಳ# ಕೂಡ ಅ&ೇಕ gಾ ಆ;ೋ<ತರ ಮ&ೆ ೆ Yೋ)ೆ@ೕXೆ . ನನ( ಮಗಳ# &ಾಗರತ( ಆ;ೋ<ತರ ಕDೆsಂದ ಾರು ಖ ೕ? ೆ ಹಣ gೇಕು ಅಂತ `ರುಕುಳ ೊಡು1H)ಾ@;ೆ ಅಂತ ಮತುH YೊZ ಬZ .ಾಡು1H)ಾ@;ೆ ಅಂತ ನನ ೆ vೕನ್ಮೂಲಕ ಮೂಲಕ 1Liದ dೕ3ೆ &ಾನು ನಮA ಊ ನ K ಯರನು( ಕ;ೆದು ೊಂಡು ಆ;ೋ<ತರ ಮ&ೆ ೆ YೋG , ಸದ ಷಯದ ಕು ತು FಾವW)ೇ ಪಂ ಾಯ1 .ಾZಲ4 , ಸದ `ರುಕುಳದ ಕು ತು ಮದುXೆ ೆ ಮದ i@ ೆ ವKiದ ಮM4 ಾಜು ನ ವ`ೕಲ ಾಗM ಅಥXಾ ಅವರ ತಂ)ೆ Vಾs ೆ ಷಯ 1Li ಸಮ5ೆ ಬ ೆಹ ಸಲು &ಾವW ೇL ೊಂZಲ4 . ನನ( ಮಗಳ# &ಾಗರತ( 1ೕ YೋಗುವWದ`!ಂತ ಮುಂ ೆ ಸು.ಾರು 10 ?ವಗಳ [ದಲು &ಾನು , ನನ( ಗಂಡು ಮಗ /ವಕು.ಾರ , Yಾಗೂ YೆಣುO ಮಗ9ಾದ 0ೊ ೕ1 ಎಲ4ರೂ ಕೂZ ಒಂದು gಾ YೋG)ೆ@ೕವW . ನನ( ಮಗಳ# &ಾಗರತ( 5ಾಯುವWದ`!ಂತ ಮುಂ ೆ ಆ;ೋ<ತರು ನನ( ಮಗ9ೆ{ ಂ? ೆ ಜಗಳ .ಾಡು1Hರುವ ಮತುH `ರುಕುಳ ೊಡು1Hರುವ ಷಯದ ಕು ತು &ಾಯಕನಹm vMೕಸ ೆ ಅಗM ಅಥXಾ gೇ;ೆ vMೕಸ ೆ ಆಗM 1Liಲ4 . &ಾನು ಮತುH ನಮA ಮ&ೆಯವರು ;ಾ1h 8.30 ೆ! &ಾಗರತ(ಳ 5ಾ ನ ಸು?@
- 31 -CRL.P No. 1546 of 2022
ೇL 1 &ೇ ಆ;ೋ<ಯ ಮ&ೆ ೆ Yೋ)ಾಗ ಅM4 vMೕಸರು Fಾರು ಇನೂ( ಬಂ?ರMಲ4 . &ೆ;ೆ Yೊ;ೆ ಮ&ೆಯವರು ಇದ@ರು , ಆದ;ೆ ಅವರು Fಾರು ಶವದ ಹ1Hರ ಬರMಲ4 . ನನ( ಮಗಳ 5ಾ ನ ಕು ತು ದೂರನು( \ೕಡಲು Yೋ)ಾಗ ನಮA ಊ ನವರು ಸ ಸು.ಾರು 40 ಂದ 50 ಜನ &ಾಯಕನಹm vMೕಸ್xಾ ೆ ೆ ಬಂ?@ರು . ಆದ;ೆ ಅವ;ೆಲ4ರ Yೆಸರು ನನ ೆ Yೇಳಲು ಆಗುವW?ಲ4 . ದೂರನು( ೊಡಲು vMೕಸ್xಾ ೆ ೆ YೋಗುವWದ`!ಂತ ಮುಂ ೆ ಆ;ೋ<ತರು vMೕಸರನು( Yೊರ ೆ ಇಟು &ಾವWಗಳ# ಪಂ ಾಯ1 ಮೂಲಕ .ಾತ&ಾZ ೊಂಡು , ಉಂuಾದ ಸಮ5ೆ ಯನು( ಬ ೆಹ i ೊ9ೆ{ bೕಣ ಅಂತ ೇL ೊಂಡರು ಆದ;ೆ &ಾವW ಅದ ೆ! ಒಪEMಲ4 . ಚಳb ೆ;ೆ ತಹ/ೕ3ಾ@ರರು ಚಳb ೆ;ೆ ಸ ಾ ಆಸEVೆh ೆ ಶವ ಪ ೕ›ೆ ೆ ಬರುವWದ`!ಂತ ಮುಂ ೆ &ಾವW vMೕಸ ೆ &ಾಗರತ(ಳ 5ಾ ನ ಷಯದ ಕು ತು 1LiರMಲ4 . 1 &ೇ ಆ;ೋ< ಮತುH ನನ( ಮಗಳ# &ಾಗರತ(ಳ ಮದುXೆ .ಾತುಕVೆ ಸಮಯದM4 ಆ;ೋ<ತರ ಕDೆsಂದ 1 ಲS ರೂ ವರದ6 ೆ ೇLದರು ಅದ ೆ! &ಾವW 25 5ಾ ರ ೊಡುವW)ಾG ಒ<E ೊಂDೆವW ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸ ಯಲ4 . ಚಳb ೆ;ೆ ಈರಣO )ೇವ5ಾzನದM4 &ಾನು 25 5ಾ ರ ಹಣವನು(ನಮA ಕDೆsಂದ ಬಂದ ಜನರ ಮತುH ಆ;ೋ<ತರ ಕDೆsಂದ ಬಂದ ಜನರ ಸಮSಮ 1 ಮತುH 2 ಆ;ೋ<ತ ೆ ೊm )ೆ@ೕ&ೆ ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸ ಯಲ4 . ಮದುXೆFಾದ 2 1ಂಗಳ ನಂತರ ನನ( ಮಗಳ#&ಾಗರತ(L ೆ ಅವರ ಮ&ೆಯM4 XೈXಾKಕ •ೕವನ ನDೆಸು1H)ಾ@;ೆ ಆ;ೋ<ತ;ೆಲ4ರೂ 5ೇ ಾರು ಖ ೕ? ಾG ತವರು ಮ&ೆsಂದ ಹಣ Vೆ ೆದು ೊಂಡು gಾ ಅಂತ `ರುಕುಳ ೊಡು1H)ಾ@;ೆ ಅಂತ vೕನ್ ಮೂಲಕ ನನ ೆ YೇLದಳ# ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸ ಯಲ4 . ಸದ ಾ ನ ಕು ತು ಹಣ ೇLದ ಸಲುXಾG ನನ( ಮಗಳ# ಮತುH ನನ( ಅLಯ\ ೆ ಮತುH ಅವರ ಮ&ೆಯ ೆ ಸQಲE ?ನ ಕ9ೆದು YೋಗM ಅdೕ3ೆ ೊಡುVೆHೕ&ೆ ಅಂತ ೇL ೊಂZ)ೆ@ೕ&ೆ ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸ ಯಲ4 , ನಮA ಕುಟುಂಬದವರು ಮತುH ನಮA ಊ ನವರು ಮಗಳ 5ಾ ನ ಸು?@ ೇL 1 &ೇ ಆ;ೋ< ಮ&ೆಗ◌ೕ Yೊ)ಾಗ &ಾಗರತ(ಳ ಹ ೆ dೕ3ೆ ಅಲM4 ಾಯಗಳ# ಆGದ@ವW ಮತುH ಬಲ ಾMನ PಾದವW 1ರು ದಂVೆ ಆGತುH ಅಂತ ಸುಳ#b Yೇಳ#1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸ ಯಲ4 . ನನ( ಮಗ9ಾದ &ಾಗರತ(L ೆ ಮದುXೆGಂತ ಮುಂ ೆ ಆ;ೋಗ ಸ FಾG ಇರMಲ4 ಎಂದ;ೆ ಸ ಯಲ4. ಅ ೆ ೆ ಅ&ಾ;ೋಗ ಇ?ದ@ ಂದ ಆ Kಂ5ೆ ತ9ಾ3ಾರ)ೇ ಸQತಃ ಅವ9ೆ &ೇಣು Yಾ` ೊಂಡು ಮರಣ Yೊಂ?ರುVಾH9 ೆ ಎಂದ;ೆ ಸ ಯಲ4 . ನನ( ಮಗಳ# &ಾಗರತ( ಸQತಃ ಾs3ೆಯ &ೊ◌ೕವW Vಾಳ3ಾರ)ೇ &ೇಣು Yಾ` ೊಂZದು@ , ನಮ ೆ ೆ&ಾ(G ೊ1Hದರ @ ೂ
- 32 -
CRL.P No. 1546 of 2022
ಕೂಡ ಆ;ೋ<ತ ೆ Kಂ5ೆ ೊಡುವ
ೊಡುವ ಸಲುXಾG ಅವರ dೕ3ೆ ಸುಳ#b 5ಾ6
ನುZಯು1H)ೆ@ೕ&ೆ ಎ;ೆ ಸುಳ#b. , &ಾನು vMೕಸ ೆ ಸುಳ#b ದೂರನು( ೊಟು ಸುಳ#b 5ಾ6
ನುZಯು1H)ೆ@ೕ&ೆ ಎಂದ;ೆ ಸ ಯಲ4 .
ಮರು ಾರ ೆಃ ಇಲ4.
(Vೆ;ೆದ &ಾ FಾಲಯದM4 ನನ( ಉಕH3ೇಖನದಂVೆ gೆರಳಚುf ಪZಸ3ಾsತು.) ಓ Yೇ ೇ ಸ ಇ)ೆ (ಬ\(ಕm . ಹನುಮಂತಪE. ಆ€) 1&ೇ Yೆಚುfವ ಸತh &ಾ Fಾ‚ೕಶರು , eತhದುಗ ."
(Emphasis added) A coalesce reading of the evidence so tendered by the family members of the deceased, who had ran at the spot after the death of the deceased, is in one voice that injuries were found on the forehead, eye was bleeding, ears were torn and wounds were found on different parts of the body of the deceased. The doctor who conducted the postmortem of the body of the deceased also tenders his evidence as afore-
extracted, which also vindicates the evidence tendered by the family members of the deceased.
- 33 -
CRL.P No. 1546 of 20229. In the teeth of the afore-extracted evidence of the brother of the deceased, who gives graphic details of what he has seen at the spot, when they were called to the alleged scene of crime. Therefore, it is not a case where an application is filed under Section 216 of the Cr.P.C. without there being any evidence.
10. Section 216 of the Cr.P.C. permits alteration of the charge at any stage during trial, the stage could be even after the judgment is reserved for its delivery. The Apex Court following the judgment in the case of ANANT PRAKASH SINHA @ ANANT SINHA v. STATE OF HARYANA AND ANOTHER reported in (2016) 6 SCC 105, in the case of DR.
NALLAPAREDDY SRIDHAR REDDY v. STATE OF ANDHRA PRADESH AND OTHERS reported in (2020) 12 SCC 467, has held as follows:
- 34 -CRL.P No. 1546 of 2022
"16. Section 216 appears in Chapter XVII CrPC. Under the provisions of Section 216, the court is authorised to alter or add to the charge at any time before the judgment is pronounced. Whenever such an alteration or addition is made, it is to be read out and explained to the accused. The phrase "add to any charge" in sub-section (1) includes addition of a new charge. The provision enables the alteration or addition of a charge based on materials brought on record during the course of trial. Section 216 provides that the addition or alteration has to be done "at any time before judgment is pronounced". Sub-section (3) provides that if the alteration or addition to a charge does not cause prejudice to the accused in his defence, or the prosecutor in the conduct of the case, the court may proceed with the trial as if the additional or alternative charge is the original charge. Sub-section (4) contemplates a situation where the addition or alteration of charge will prejudice the accused and empowers the court to either direct a new trial or adjourn the trial for such period as may be necessary to mitigate the prejudice likely to be caused to the accused. Section 217 CrPC deals with recalling of witnesses when the charge is altered or added by the court after commencement of the trial.
17. The decision of a two-Judge Bench of this Court in P. Kartikalakshmi v. Sri Ganesh [P. Kartikalakshmi v. Sri Ganesh, (2017) 3 SCC 347: (2017) 2 SCC (Cri) 84] , dealt with a case where during the course of a trial for an offence under Section 376 IPC, an application under Section 216 was filed to frame an additional charge for an offence under Section 417
- 35 -CRL.P No. 1546 of 2022
IPC. F.M. Ibrahim Kalifulla, J. while dealing with the power of the court to alter or add any charge, held: (SCC p. 350, para 6) "6. ... Section 216 CrPC empowers the court to alter or add any charge at any time before the judgment is pronounced. It is now well settled that the power vested in the court is exclusive to the court and there is no right in any party to seek for such addition or alteration by filing any application as a matter of right. It may be that if there was an omission in the framing of the charge and if it comes to the knowledge of the court trying the offence, the power is always vested in the court, as provided under Section 216 CrPC to either alter or add the charge and that such power is available with the court at any time before the judgment is pronounced. It is an enabling provision for the court to exercise its power under certain contingencies which comes to its notice or brought to its notice. In such a situation, if it comes to the knowledge of the court that a necessity has arisen for the charge to be altered or added, it may do so on its own and no order need to be passed for that purpose. After such alteration or addition when the final decision is rendered, it will be open for the parties to work out their remedies in accordance with law."
(emphasis supplied)
18. In Anant Prakash Sinha v. State of Haryana [Anant Prakash Sinha v. State of Haryana, (2016) 6 SCC 105: (2016) 2 SCC (Cri) 525] , a two-Judge Bench of this Court dealt with
- 36 -
CRL.P No. 1546 of 2022a situation where for commission of offences under Sections 498-A and 323 IPC, an application was filed for framing an additional charge under Section 406 IPC against the husband and the mother-in-law. After referring to various decisions of this Court that dealt with the power of the court to alter a charge, Dipak Misra, J. (as the learned Chief Justice then was), held: (SCC p. 116, paras 18-19) "18. ... the court can change or alter the charge if there is defect or something is left out. The test is, it must be founded on the material available on record. It can be on the basis of the complaint or the FIR or accompanying documents or the material brought on record during the course of trial. It can also be done at any time before pronouncement of judgment. It is not necessary to advert to each and every circumstance. Suffice it to say, if the court has not framed a charge despite the material on record, it has the jurisdiction to add a charge. Similarly, it has the authority to alter the charge. The principle that has to be kept in mind is that the charge so framed by the Magistrate is in accord with the materials produced before him or if subsequent evidence comes on record. It is not to be understood that unless evidence has been let in, charges already framed cannot be altered, for that is not the purport of Section 216 CrPC.
19. In addition to what we have stated hereinabove, another aspect also has to be kept in mind. It is obligatory on the part of the court to see
- 37 -
CRL.P No. 1546 of 2022that no prejudice is caused to the accused and he is allowed to have a fair trial. There are in-built safeguards in Section 216 CrPC. It is the duty of the trial court to bear in mind that no prejudice is caused to the accused as that has the potentiality to affect a fair trial."
(emphasis supplied)
19. In CBI v. Karimulla Osan Khan [CBI v. Karimullah Osan Khan, (2014) 11 SCC 538: (2014) 3 SCC (Cri) 437] , this Court dealt with a case where an application was filed under Section 216 CrPC during the course of trial for addition of charges against the appellant under various provisions of IPC, the Explosives Act, 1884 and the Terrorist and Disruptive Activities (Prevention) Act, 1987. K.S.P. Radhakrishnan, J. speaking for the Court, held thus: (SCC p. 546, paras 17-18) "17. Section 216 CrPC gives considerable power to the trial court, that is, even after the completion of evidence, arguments heard and the judgment reserved, it can alter and add to any charge, subject to the conditions mentioned therein. The expressions "at any time" and before the "judgment is pronounced" would indicate that the power is very wide and can be exercised, in appropriate cases, in the interest of justice, but at the same time, the courts should also see that its orders would not cause any prejudice to the accused.
- 38 -
CRL.P No. 1546 of 202218. Section 216 CrPC confers jurisdiction on all courts, including the Designated Courts, to alter or add to any charge framed earlier, at any time before the judgment is pronounced and sub-sections (2) to (5) prescribe the procedure which has to be followed after that addition or alteration. Needless to say, the courts can exercise the power of addition or modification of charges under Section 216 CrPC, only when there exists some material before the court, which has some connection or link with the charges sought to be amended, added or modified. In other words, alteration or addition of a charge must be for an offence made out by the evidence recorded during the course of trial before the court."
(emphasis supplied)
20. In Jasvinder Saini v. State (NCT of Delhi) [Jasvinder Saini v. State (NCT of Delhi), (2013) 7 SCC 256: (2013) 3 SCC (Cri) 295], this Court dealt with the question whether the trial court was justified in adding a charge under Section 302 IPC against the accused persons who were charged under Section 304-B IPC. T.S. Thakur, J. (as he then was) speaking for the Court, held thus : (SCC pp. 260-61, para 11) "11. A plain reading of the above would show that the court's power to alter or add any charge is unrestrained provided such addition and/or alteration is made before the judgment is pronounced. Sub-sections (2) to (5) of Section 216 deal with the procedure to be followed once the court decides to alter or add any charge. Section 217 of the Code deals with the recall of witnesses when the charge is altered or added by the court after commencement of the trial. There can, in the light of
- 39 -
CRL.P No. 1546 of 2022the above, be no doubt about the competence of the court to add or alter a charge at any time before the judgment. The circumstances in which such addition or alteration may be made are not, however, stipulated in Section 216. It is all the same trite that the question of any such addition or alternation would generally arise either because the court finds the charge already framed to be defective for any reason or because such addition is considered necessary after the commencement of the trial having regard to the evidence that may come before the court."
(emphasis supplied)
21. From the above line of precedents, it is clear that Section 216 provides the court an exclusive and wide-ranging power to change or alter any charge. The use of the words "at any time before judgment is pronounced" in sub-section (1) empowers the court to exercise its powers of altering or adding charges even after the completion of evidence, arguments and reserving of the judgment. The alteration or addition of a charge may be done if in the opinion of the court there was an omission in the framing of charge or if upon prima facie examination of the material brought on record, it leads the court to form a presumptive opinion as to the existence of the factual ingredients constituting the alleged offence. The test to be adopted by the court while deciding upon an addition or alteration of a charge is that the material brought on record needs to have a direct link or nexus with the ingredients of the alleged offence. Addition of a charge merely commences the trial for the additional charges, whereupon, based on the evidence, it is to be
- 40 -
CRL.P No. 1546 of 2022determined whether the accused may be convicted for the additional charges. The court must exercise its powers under Section 216 judiciously and ensure that no prejudice is caused to the accused and that he is allowed to have a fair trial. The only constraint on the court's power is the prejudice likely to be caused to the accused by the addition or alteration of charges. Sub- section (4) accordingly prescribes the approach to be adopted by the courts where prejudice may be caused."
(Emphasis supplied) The case at hand is not the one, where the offence punishable under Section 302 of the IPC is added without there being any evidence of substance. The statements given by the witnesses in the examination and cross-examination would make out evidence against the petitioners.
11. In the light of what is quoted hereinabove, no fault could be found in the order passed by the learned Sessions Judge permitting alteration of the charge allowing the application under Section 216 of the Cr.P.C. It is a matter of trial for the petitioners to come out clean in the charge. This
- 41 -
CRL.P No. 1546 of 2022Court has no reason to disbelieve that the trial Court would conduct proceedings after alteration of charge in terms of law.
12. Finding no merit in the petition, the petition stands dismissed.
Sd/-
JUDGE NVJ List No.: 1 Sl No.: 8