Bhimappa S/O Kenchappa Madaar vs The State Of Karnataka on 28 July, 2008

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Karnataka High Court

Bhimappa S/O Kenchappa Madaar vs The State Of Karnataka on 28 July, 2008

Bench: N.Ananda

 

 V S,lQ.i3asa;ppa'
' Aged: _ 45 yea;-3, " --.
 Qc-c':_; AgHcu1m';c;"

IN THE HIGH COURT OF KARNA'?AK,P§:VV:    *
CIRCUIT BENCH AT GULBA.RG}3.    H

DATED: THIS THE 28TH L3AYHOH}*»' Ju'LY%HH20r3Hs%  

THE HON'BLE MR..J t3$iz:;}5: N.2ANANi)A }

CRIMINAL APPEAL £_'iO:;5_3n-'4~QF 2603

BETWEEN:

1. Bhjmappagv ' 'A

BEFORE 

S] o. Ke11ch_appa__  __  

Aged: 60 y£;arS:,:_ 

Occ: Agxicu1Vtu.Mre."'1-:::::,--  " 

2. Kefichappé;  v  

S] o.Bhimappa   

Aged: 22 ysats, _
OCClvA_vgI'iC111i'!J.¥'VC.~ _ 

4. Balappa 

 S]o.Sh1'v'.sappa Madar,
  V "Ag;-d: 48 years,
~  " QCc":~..Agricu1ture.

« _ *   Siﬁvappa,
  MST/o.Ba1appa Madar,
 Aged: 20 years,

Occ: Agn'cu1ture.



 

3%.}

6. Ramappa aiias

Ramesh Hiragappa Madar

Alias Korannavar,   
Aged 25 years, I

Qcc: Coolie.

3?'. Basappa,

S] oﬂalappa Madar,
Aged: 26 years,

Occ: Cookie,

All are residents of  A   
Kavalagi Village,   . 

B.BagewadiTa1u1g,':-. I Z.   = j
Bijapur    ,      APPELLANTS

(By sz»i.:%.A»i.;g:iii§a;;1i"'rg 3§'it§'.%'§%afﬁ1; Agmcates)
AND:   T.  . .

'E'he Staicgf Ka§';:a5;a;ka,V_"' 
By B.Bage~w.gvd;;..,Pgn¢e';.§ '  '4 RESPONDENT

_ ' {B35E3§;iv$uia§ha$Ii"?21a11§.1i;11r, GP) ; A 2 Appeal fﬂed 11/ S/3?4{2) Cr.i-3.69 agamsf. _'§1'z§:ig1'Im:fIfAV Eiafiid ',.19.3.;'2C18 passeci by the PrI.S.J. Bijapur in $3.6.-bk;-.9} iééllﬁtlzvéoaviaﬁng tbs appcllams/aceused 1 :0 7' far th7e:__011"e:3$e'--j;}1:x:is}1abi:3 unéar Sections 147, 343 aaé 304 Pa:"£:"'II 1*-jw," Sec. 149 WC and senteﬁcing them to 'eméﬁrgo Si V._f9:: six zﬁrbnths for the Gﬁﬁnﬁﬁ 11,18.) 14'? I96 and sentencad r i}o;21_;Lt2.dcV1'g.o Si far six months for the offence u[S. 2344 I'/W'; &<3.' 149 [PC and ftlrther Sﬁﬂtéﬁiﬁtfd to untierga RE fer six 37631:; axxd to pay ﬁne of Rs¢S,{}€!6[~» aach, in ciefauit rsf paawment Gf ﬁnét, is undergo Si fer tam fgears fer tn: aﬂhnce:

-mi/S, 3&4 Part H 1*/W. Sec. 1&9 3136. 2583} the sentences are {;¥1"{:iﬁI'€(i :0 mm mncuntnﬁy.

2. i have hctaiﬂ Sri.R.M.E{u}kaI"niﬁ learneé counsel for Em: appcliantsf accused and Sri.Subhas}1 Maiiapur, ~i§:"e:z§ffxe<:d Government Pieaiier for the State.

3. The 888$ of prvsecution is as fc>11oWs_:.. ' On 24.5.1999, d€CC8S€€i -

fertijiizer bags in a cart is his _1'10usé--- a;i:'V.'I'€:1giT the gurisdictien cf Basavanabégggﬁadi p<51§.cé" Taiatiésn. H fxfter pu'£:£j11g the fezriiiizer «abou'iVS.6{} pm. ha went tirj At about 11.00 p.111, when ﬁgs éompiﬁjﬁaﬁf Sasagpa was siaeping in his h(_'3'£1S€, acétngéd Ifsfcsaw E, st{::..-- iiyrmxght deceased Hanazﬁazifz by asf_s§fe1i'%;ii5ig A' ";~'scri::1s;ed N03, 1 to 4 haé held hands 0f ihﬁ ' has'; put a {ewe} on the 11:-:ck cf decaasmi ts': hrifagv fhe eemgiiainam: Woks: up a:::u:1 enquired the a€c:1 2:~;*ged aa:s ' '£8 why they were assaulting dacvzassed, The x V' »é.€i(3t1;S€éH' toiﬁ camglainaﬁt thai éeceased aftey consig iriﬁd £0 autragﬁ madesty {sf Womanfaik in Harijaxzkeri.

""""I'T'h& cemgiainant icxlé the accused that he weuid mziqtgirs ignto the mattﬁr in the Iﬂﬁﬁliﬂg and asked tbs 8.CC11S€€i'V.,i§}"g(%3;' L-'Ef'h€ 3 deceased was groaning with grain arid he slag: hi$_T'1i 0 1§As[t--g..:. V' $11 the next: day merging the dece:is;:ét1"4«§ia11a;11é3 §3€. _d§df':f1oii".

get up' The Compiainani found idecééggtd :i;::1 the place where he had Th;3:':?.fdx*a, _:c€§iﬁ'§Iai3:§ant V came to Basava11abag:;":x;a{ii ﬁtatien $591316 ~'}%3dged a csmpﬁant. It waﬁ ,' 1999 against accused. Aftgr. C}iaﬁ'g: was submitted against a<:c"§;1'S:i%1«__f<E;a*- {§_ii'f:13g:;€:_ §"pui:{iShab}.it ﬁnder Sectiorm 14?, 341 and 302 géw. 1i54IgV%;i;>:::V ;ség;::m_-- {#9 we.

4. £311, -§::&.E1a§f" 'p§5osés:zif3:e:>ﬁ, PW3 1 is 13 'W'ﬁi"€ exaﬁiﬁzaé, V"'%"'i1§:,/,i}e:,;C'i':m.6:1§:$VVﬁiéﬂ by prosacutioﬁ x>§=-"ﬁrs: markézi as E§:§'iii.'b5Vi'§§ $ 2 '_m1e:i matcrigi Qhjactts pmziucsd E}? jxrtasacutiozgé W82? 31% M63. 1 {:0 §.

*?1:e-- «.§¢a:;£md '§'1"§ai Judge an apymfsiation 035' msidezzce E ta ? guilty 5f Qﬁences ;3umlshab16 zmder Sections 14?, 341, 394 Fan £1 1'. /w. 149 we _ then} as a;fc>re~statsed.

6. This is an appsal against jtgdgmentj A<':oﬁviC1tié;'; '--..L Therefore this court has to m~£ij;3;}f%:r:iate tilt evizierige.

7. The pmsecuﬁcﬁ vAA'«eL§ridez1c& of Fwd .. Basappa and f~ US} have witnessed Witnessas ta the 9cc:1r,r em::c §'W~4 -- Shivanand have net suﬁpoﬁcd théfjugse, §:$f.§$'1'0:§ccutien§ "P;W--S¥'~B {1':}_daf:pa is a Wimess to inquest and spot 'A i'"g?_e?~6 IvZ'>":'c;'£'€1avgu;:t1a1c11a1"y*za has given ﬁvidence examinaﬁon 0f dead body Gf regardiatlg the cause of éctath. PW-7? »« $1' has given ii'Vi(i€IiC6 about '[7116 €}CC'E;lI'r€§1CE'3. The '--.Aea*i_df§9:ﬁc& given by ?W~3 --~ Goraziagmxcia, PW~9 - Gaugappa, .A _F;W-- Z9 »-~ Mallikazjurz and PW~ Ii miams ta investigatian. {U

9. PW--1 - Basappa is the elder brother Hanamant. PW--1 has deposed, on the date about 4.30 13.111. deceased bmtlghfiiceﬁaiu "bag:Sr(£)"i;«_f{'.rt:V']']:]';£i<S in a bullock cart. Aﬁer keeping bags his deceased went to Haﬁjankeﬁfof about' 10.30 p.m. accused 1, 2; h"1T;ughtdth'e deceased to his house. Accused on the neck of deceased. Aceuised 1 of deceased.

The other ﬁsting deceased.

1(:}:_\_'1I>"'w»1 as to why they were assaulting deceased?"-A 1 to 7 told that deceased in an «hadvattempted to outrage the modesty of ' ;\}Vcmen_ '«'muHaejanakee. The complainant told them that enquired in the morning. The deceased weuﬁtzasieep, however, he did not get up in the morning. He. at the place Where he had slept. Thexefore, came to Basavanagagewadi police station and d V' "(lodged a complaint.

During cr0ss~--exami12atim'3., PW-*1 has depo$€{i;*-thmrjé ixjas. no p2*6viouS anmity between accuseii and d.€Q_éase:};T,:V' .;PW»41._ has denied the suggestierz that]. dccriﬁtélsetll drinking aicohsl. He has: _denié:3A ﬂ1ft s1:1g.;;{éf3tji:>::"

daciteasézd usaed to pick up cgua:i'z'c§:.1'M'.&?it}:1 €)"tl:€ I'£;-Vin {iV:ﬁ"2.1111<eI1 state. The clothes of "€1€{?f{§.i.':.,1:':S£§2ti'V\.':¢3'53fité3.f:' 11ot'¥V:§'Io7o"::i stained, biooé had not faﬂcn 021 th6 _1L;>i;§;Ce:'bﬁf The accusezzi wars ﬁsting d§:cé:as?'_'ad aéad <«:§'nVthe grounsi. 1P"'\*e("_-2 gs hthe uncle Qf deceased. PWMQE has ciepééeszig (3nV't§1éA'dé.£§;-~'L'0f O€3(3U;I'I€I1C€ at abeut EE!€}§ §;3,m, ihg:'--§e:£&cgL-:5as&:i aifierV__};¢(~:ping 'me fzsrﬁiizer bags in his haussa » §§3%€»:r;t t0w3rdLé'sT"'H_aﬁjankeﬁ. At abaut 1 LQG p.333, accusziii Nays. ,§ 1..cs,?n§v$fe..a:«%;.$éu1ting the ﬁ€C€:3S€ds Accusceii P493. 1 and 4 ;§:2;ii:'1;:jp wwsi are, $313 neck :3?" dacaaseci and draggeé him V. if)' Eggs 551236. 'éihsn W932 qusstianéd the aecuseszi as to why ?%§E:é§A'wem ﬁaigzg so, the accused teki ?W~»2 that ﬁgceasegi " ~a{m«= ﬁanguming axrack was trgaizxg 20 outraga m0{£ss§i}=' 0f Wamzsxzzifaiii 311:: E%8:"ijar:ke1"§. Thamfamg they had detfzrmizzctai 1:0 18 fauzxd that accused I to Tr' want taking the decaassd towards his house and on the folk:-wizxg day PW-:4 canm: tcyizjzow about his ticiath.

14" Pﬁvﬁ Bundappa has given €tvida1;;:§é:"..V:abf;.t;;ti K V' inspection 0f tht: §1ac:& of occ11mféncé"';xy7._th-5 §b1i<:¢ 'éz:1d°. seizure of clethes from the place cxf oécaiiifence. * ' 155}. PW--6 ~ Dr.Ya1aguIﬁaC«i1§;;#§ra h2;s "gi.§.311V"1.beV§ide11ce V regarding the poshnoxiﬁm €X£§;ii§iIi¢%1,f§xﬁ$f'i'*'Qﬂ thlévéieatﬁboaigr Qf ' ﬁX3I}3.iI1ﬂﬁO1'1 E-"'W~6 notad the:

foﬁawiné "

i} §3x*e.%»;t1}ir.2VgV"<:>i:' §éft more prsmauneed an the lataral .. _____ ..

haemmorage an the ieft éya Lateral AT ..E<:--ﬁd§mosis (bluish éiscoieuraﬁany cm. the latarai margia cf left aye érxtandizig an :0 ieft tampesrai area, irztguiar 4 cm$§ X 2 $3213.. Them is biseﬁing @111 {E15 N.

1.} submataizcious tissue anﬁ muscular lengm', oblique: fracture of $316 ieft temporal balm A'

iv) Superﬁcial ligature mark {edges I10:-« colour than the 321;-1'o?z13:1diI1?gj right extenciing up to ;'c':lj!.';'3t_?'.'('i('}"i£)4I,;V"§T).'lv.'.'¥.'1'€'j(':}" of 11:. TWO abrasions cf (L5 thﬁ iigatura mark. eﬁfﬁizciéng on the anterior 1/3rd of :5: érsis. Wiée and 20 cms iaxgrgg; ' ' _ ' V) €333. X 12 cms. (bluish) beiow' the r£g}:;_t 3(:a5piﬂa-- " ---

vi} 5 * -3 ,5 ?CE)'£'."EtSiGI1 with thiiﬁ Saab of the aniﬁriar V' as=;m?c:.'a£1efi":;::iee joint.

V 'had givan grovisional Gpiﬁiﬂﬂ that deaih was dziﬁio iéading ta respiramxy faﬂure aims to icrehmt form suﬁﬁaiﬁéﬁ ﬁr; {ha head, After I'€€3f3iI3¥1 ef report fmm the FSL, VA Irés given a ﬁnal oyixiien regaxﬂing @3336 G1' dsath as éﬁgekxéﬂtg cgéma Ieaﬁing is respiyatary faiiure éuﬁ ta biuai {arc-E 12 Sustainezd on the head and alaizoholic intoxicatiegﬁ"E§'X§e'~e§' §i;_:_{§S~. aclmitted that in3?'uIy {$9.3 i.e., Xinear 0bﬁq1:.s..fr;z§;§:ti1§?§Qf Eéfi ., temporal bone was grievous in natixta 33}iE'Z1::.if"§3G:1'}_'§i§--._b€.V caﬁ§¢c}' by a fall.

131 PW»? ~-- Vittapéﬁzg. ~-mat' date of GC€'1fiI'}i"'€I?iC€: at afmut 10f ﬂfiﬂl' his house, on hearing accused Nos. 1 to --.*":,"'§,"i:€V*¢'2«¢£§§-zti Eianamant. They took £69431 £0 his IEECK anti 23130 by hoidiﬁg to 7' mid PW»? Mahaéevagrpa tE;a¥[.d£caa §3*ec1:VwaS. outrage the mocicsty of woman in Pi?-2""?viahadeva§1pa mid acczzsed 1 E9 7? that ha ﬁle mattﬁr stating next atiaj; marninga H tha course cf crass examination PW-=3'? has 2 V. x :'ie§0$éd thai; he had witnessed 3€(31,ZS€d assaukting deszreagsd. iiéiévsvar, he éid net ask accuseé as to why {hay ware " assaxliﬁng deceasﬁé. R} _§ % 1% evidﬁnce that accuseci had gushed the deceased t{:..::a_i1:;:e a vioient fall.

The iearmsd Coimssl Wcmlé submi1;,_ if highly discrapant evidence, the fézajiiﬁti 1101: have Collvicted. the accust-ffd.

20. The learned Goverﬁmﬁnig P}€:éid.ctr' vjgf(§u1&'~ the"

impugzxed judgmtznt of;.<;onvicfi$--n1;

«. ' the" leaxtueﬁ csunsal for pa3;"ti<~':s with mfeiwszgtmg t§i:; éﬁideﬁtrg 4011 record and fmciings recoxtieé by }geaI"1:1€:':i~ Jﬂzégs, E116 points that would arise for V' c<}:;g.id%;33§'ati§5ﬁ._ am;

the prowcution has grevanzd that 011 at ahaut 10.39 pm. amused 1 to 7;' Z Easing mt: members sf an "amlam-*fu} assembly llﬁﬁd farce 01:' vlralencs ma esmnxitfsaé an offazmﬁ puﬁishabls 1}.1f3.dﬁr Sectiim 14'? EPC?

vvA, a*\)_ .

15

(ii) Whether the prosecution has prov€d__.Eh§4:3;..'f,1jE:V.' cf same transactioxzz acc§;sgc1__} ta"? '' confmeti the deceaséd :

offence: puzxishablﬁ u.:}de§ " 'E.-'s_ébtion 2 3 4 IPC? V' ' V V '

(iii) Whether thé "1'3£gS;:pr§§v6t:} A1;;ﬁAtha ceurse 0f Sam? assaulted and €;1{:$:::r;a:.'-;§:.§.;'VcJe«:::1 éiz;------Vi£r:1tention of causiag Vb'odi13: injury as is Ijkeiy """ " committed an oﬁence §;a1::1is}V;éL."v¥§1t:»»t§1;¥§€':;"'Sectio:1 304 Part {E :<*/v.2: Secular;

:a9%%:ps>; X A Eiihetéxziétv' """" {he ingpugnaﬁ judgment C3113 fer . % Lriiﬁriiérence?

" .__ {v} V. 'évhat Qiﬁﬁr?

AA '§'he medical €'+?Ti{i€I1{3€ given by Pwé «» Dr; Y;é»1;agurdachar}-'a ané report 0? the ESL markcé as sxhibii P'? Wouid disclose that death 9!' Harxamant was dug ta irguxy {:3 16 head 32.3., fraciure of left temporal bone <::i<;€ié$§i¥vr:

consumption of alcohol. Tho"ugh.~it..i$ s1'1ﬁ§g§s'{é§1 V' that abmzc: injury could have: been '"ca11§_§€d': bf;-*3 "m'i§i19:u1'{."%f3}:{ 713 a drunken Conéitian, yet evi£:i,_ c; i1e.°;€ <:>fPW--Ei --.t{) éausc. V L' sf death is not contmvgrted.

23. It is allcgmti of an urslawﬁzl force and thereéby rromnxittzedi _V:'.45t§1:_44_":(;;=.:£.1§'#..*:'I."i'iI.:»*'.*; iifxder Ssection 14'?' IPC.

The: \',=;'£.1':'V1?"iV<V?:§'="vs::-:3 in particular, evidence of cﬁitablish that accused had farmed an giniawfiii gsseﬁibigt vﬁih the comma": subject of assaulting f{1";.'::.=: §(-";:::=z2as2a:=;.:;1. ether hand, it 21:; establishéci from the '1:~;%§fi£im'f:c§ :§fA' 1 and 2 that accused in a drunken state €23) outrage the modest}? cf womenfcrik in E~§arij9;§§i;:eri. Therefore, accuséd Nos. 1 1:0 7 had assaulted " .;$é€:$as&d. It is 110*: ms 033$ 9f the prosezzmiien that accused ;E\$e$k 1 ta 7' wcm Waiting {(3 wayiajg; the decﬁascﬁ. The initial provosatiam far O(3C'{1£';"€i}.C€ came from the deceagad whi; in a rv.aJA~»&--41«~ 17 drunken state had tried to outrage modesty 01-'SJ§?()II1f:;(}Vffq}3'}§_V_i1'£ Harijarzkeli Even if the evidence of PWS- . acceptttci, it 023111101; be heid that accused w.

members of unlawful assembly    'fsizﬁﬂcé
vislﬁnce. ' ' ' & V

24. The accuseéi are charg£sa:'f;ciz:: a1i"e:if'i§1;-€46 ﬁgﬁfighabie "iliﬁdﬁf Section 342 Q56 Qﬁence punishable under Section _S&c'£ion 149 IFC. fI']}.'lf§Sfi:v€i.'1';2":V';VvI'%g"ti~~§V:>g}f€' cvitiencc aéiclucﬁtd by the pmsecution in ;3r:§0f~r:f't}.13é'3c..::harges is common, "--3:{:_d5___.¥'W~2 had not seen as ":9 when and ' v2?i1=r:;;"e..ac::us::kii __sta:'§:e<:§ agsauiténg dsceasad. The cvidencs Qf H is consistent that accused Nos. 1 1:9 '3' had dréggeéiﬁéééasaé fmm Eiaxijankeri 3:0 the house of de<:¢asc{1. V. §"§J;-_? stated ta ha an €}?'€'Wi'§;Ci€S$ E3 the eccmrstncaw ?W--'?' iiégsﬁcposed that an the date cf eacurmnce at abmzi: lﬂﬁiﬁ " V' he haarti hue 311% er}: and went {awards Harijazikeri, Accused 1 to: 2'' watt assaulting deceased Eianamant' They N' £8 éragged him 'iowards his heuscw "§'h€ accuseé; Mahadevapya that deceassci had ﬂied £9 _ Womenfoik in Harijankeri. They had broaigiifi' is 31$ * V. house. PW~2 tald the accused that ha? iv(§"::11€i,A.€'r1quiI%: inffrﬁ 3 ma £21" in 6 mix a' mwrnizi .};x:&'s*:vi erij~::e:"s, th tt th td _ g Fmn*'VVd_ 'zf PW4, PWQ and PW»? it is 015%}-$13.: 'iviadlvgzo motive or e11mit_v to assault t13;§."c¥ec&5§a;s{;t£i,L" for the ﬁi$behaviour of deceased with Vwomenfqlvk._§1i%..'§i;2s}'§ia;1ﬁ§:€:i3i; ._ }3W'1, PW42 811:3. PW»-7 have 120: tiiatiacfiuéﬁd 2iac¥..1§$€d Weapens to assauii €113' T€ié:It;:;aVs§éd. has dﬁposeti that accused weft dmggiﬁg "i<::'ékS pmbabie that the deceased Eiad. -- ia vixgicﬁt <f§i1§ "-x%i9iE11 accztmeti dragged him {rem ' V' --. ';§3sxza1':'i$"i?si s: houae.

3 T. éqidﬁnce sf PWJ? ﬁnds srerrobomtiozg from the éviﬁénsc; 1 and 2 wha have degessd that accused I ta 3? E:a§i';.=§I'agg€d the zieceased :0 his 118336 and 0:1 8:16 Way A §fi§é§f~«_.£$ﬁ1:€ ﬁgtﬁﬁg dsceased. Pws. 1 and 12 have éegmseé when they anquirsci, accuser} ioid PWs_ 1 311% 2 that 19 {iC{Z€aS&d in a drunken state was ﬂying to e:>1;trag6:_4v2:;3Vi<:<%'est3-= of Womenfolk in Harijankﬁtri. Therefore, ﬁom H PWS. 1, 2 and 7 it is proved that accgscd was trying to outrage modesty of élraggeci by §E1{:C1}S€d 1 to 7 d€{'T$é-_':1:_!S!i'€:§ ; to 135.3 house. in the pmc$$;s#'VL4Ld <;;ce:gs€d" gigiant fa}! resulting in fracmrc: sf _ S Thfi final 0p§Zt1£on is shown as fracmm of Iafté "a1<."v;rholic intoxication. PW»5 171.33 not statad that mjxlries suffered" "suiﬁcient to Gauss 6,633.11 in Qrdinﬁxﬁy cciirss lifﬁ. "En them: {?iI'{f"{1ZﬁS§3ﬁC€S, it is EST, '».Aps0i5,'i_:¢;.ui':?:}}é:'-L'. ts» xhoié accussé had wmizgfuliy Qféilfcilffﬁd {i'L§£;}f§€£iSéE§,,,: ' "get gossibia '£0 hoid that aCCEiS€iCi had ﬁstéﬁ aiﬁzi 6;raggév{i3..V_r3;%c€a$é:d to his; hcsuse with the knawiﬁcige that 'iiiaeir 3C'Ef§;_ am likely to cause dﬁaih 91' cause such injury as is to cause ésathﬁ DJ, 22 Accused 1 to 7 do not bear any c:°1'mi11:a1 ant.::v::éé§.<:é1:t§. Considering the ganesis of <)ccu.1"1*etnr::e and_.-§_a1s6"--'1"::a.$Ii:1.g regard to the fact that the pravacjggion fin' '"t1;1€f;:'_<,}<f611£'£EI1::":€" "

came from the ciecsased, accusﬁd, 1 343 32:: 's(V:é'31:€§f{(';5:d"1A :15; uniierga simpie hnprisnamani fgar 3 iﬁﬁviiéfi of 5 i1x~.:'2;ﬁ;h$§ to pay 3 ﬁne of R3.5,O0Of »» ea¢1i;'§_r:1}'{§~efauit '*i»:'2 1§1'1ﬁde1:fg<3 simpla imyrisenmmxt far a for an offencéi punishable under Sectiog 'V;'3e:ctio11 34 EPC. R is Sff$I1f{€i0}C{1 the i"e(E01'€i's, C{%i1ji::2g pre--tria} stage, the a»::<:used 1 £0 '}1'_ were Ai;n*L';<;11§;£c»ciy'*.f<5':*.;;_: period of one month and aficr ce~:1vic$io11','VVt1*i:'=:§r *%.vz::1*c~:-..'i12 t32;§téi.cI}; far a pcrioei of six months. The --9.cs::usei;i ..hz§'i¢€'13Ii{i€fg0ne <:i.etm1'£.is:):1 fur a periad zafgééfiizi 'i'};16r6fo:1i§;"i::3.ﬁs§7 shall baa mlfzasézafﬁ; ferthwéfth. if {nae aammmt, if mat, {hey shag ha "€:~ii2%3.S€d airs? '£hvf3.fi2ii.§fgéi3}10i1I11T is depasitfzcl, Sa!"

juége . V

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