N V Manjappa vs State Of Karnataka on 29 July, 2008

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Karnataka High Court

N V Manjappa vs State Of Karnataka on 29 July, 2008

Bench: C.R.Kumaraswamy

ID? was HIGH coum or KARNATAKA AT % ' L DATED THIS THE 29th DAY '01-' .n:rL3% 290$ j BEFORE % A '. _ é tum I-IONBLE MIR.JU8'3.'ICE (f;.R.KII§EARA$1§*;§.,1§1j£' I cRmm'AL Arman m.,, A1450 or-2oe3%%: "

BETWEEN:    L
N31. Manjappa
Son of Vezzkatappa
Aged 43 years  __

R/0 Nagatib$'§l$t§&.iu Tiaaxiﬁéxéli    ' 
Bhadrava7tIﬁ"Tai---13k7_' "     V

  ' ._  ._   «Appellant,

(By Sri; V.A._PI;..Bh}5'zgaVa_1:, £&dV<'3'c;at_.):

AND:

State ofKax1i;3,taka "

bv Rlpiai P0'ij§_:e ' - ' 831.3-gdraifatlﬂ ' ~ V ravgresgﬂtﬁd by _____ V' State P11fb1.ié'}?rosecutm' ' (3v3;:1"t"huiIdi11gs 7 --Resp0nciex1t (B§';:«._/SI'i:__"E5,»Raja Subramanya Bhat -~ Govt. Advccate) _ "{'hi"sa Criminai Appeal is ﬁler} zzndetr Section 3?4{2} "Cf.»f'.(:';_.V agéxizxsi: the Judgmem dt: 25/2[2()G3 gassed by the ' T?}?r'i;"' 3.13., Shimoga in SC No.13}/2601, »::o11v;£«::t:i11g the Tagjgxcliant/accused for the offence pmﬁshahlc under Section I 30%. part 1 cf EFC anci sentencmg him to underge S1. for a of 5 years and pay ﬁxle of Rs.25,00(}/-- in the event of V faiiure to pay the fine amount, he has to Lmderge further S1, for 6 months. ' Em) This Crim:E11ai Appeal coming on for Admisséltin. M the Court this day, the Court delivered the followigaghj-.. 9 "

Juneumxw This Cri1;11iI}alAppea} is ﬁ1ea._umer% sa¢t:sk:;%%%374(2) To:

the Code of Criminai Procedure t.?.:;gf3: this appellant against the judg'IE¥:.1.é:111_:A ﬁaﬁsed by the Principal Sessimizs Jiidg€i;_ Na.}.31 of 2001. convictillg the offence pzmishable uncignj the Indian Pena} Code and simple imprisonment for a term 0i:At§V!e"ycé:a:'s_iﬁne of Rs.25,000/ «; in the event of f§1i111re :,f 3g}é" among: he has £0 underga f11§th<3:$impi%§"iﬁigzrisonmem for six months.

2. 'i'i1.e"'~VIbI7i§::5:'.Vfa5(§¥:%3u of the case of the prasecution are as T._'fo11f3v£rs:

Sékaaﬁa W/0 Venkataypa has ebtained i11_iur1€ti{):1 ~ '_f..z;)_:;~dér 1?€0.122f20t'3O in respect 02° land bearitig Sy.

' rao.§4}%1 of Nagathibeiagaiiz viilage, Bixadravathi taiuk.

§-'after obtainirig £1112 injunction Qrder, Sakamma has teﬂgaged CW4. to cizltivatae the land. 011 2.8.2001 at about 8.31} am.

6:

accused same there and questioned her as to how $1j_1i=: getxsésé - -- much courage to cultivate the land. Sayii1g«sQ,"..he, to fail on the ground and stabbedwher :t '1z§éns»c5 i_7_ I§<nif¢ her chesi, back and left arm.

he ran away alongwith the "3 Shifted Sakamma t0 the CW--8's autorickshaw. xlviospital, she succumbed to th.€'Vi:ﬁj11fie$,,_ V

3. I have; heaxfd" '[i:§.1c..VV_léﬁar11<:¢:.a;:uu11s{-:1 for the apgzxellani: as Wei} as respoﬁéftfit, Le;?;3'§i¢1e§i_j ':3r.f;}.1:1$aé'i' «f9_r__.t;i1e appeiiant submitted that he __Cc23f1ﬁn€ arjgu.ments oniy in resyect of reduction; of f;,7:eI1tcI1c':e ":e1'nc3 Vhe does not address arguments Wit};

,,;zf:3gar(1 to ﬁg: the ﬁnding of '€116 trial court. ' _ 'Lgé23;i*1:1ed caunsel for me appeﬁant szzbmittsd that when V' ésgas plozzghing the iané, the accuseci came there and 4"~.q:;%,fati0ned him. Thereafter, tile accused indiscriminately Estabbed tbs' victim Sakamma. Learned Couusgai for the if.

on the ether side in Connection with this . because Sakkamma had i11stitutec1Mma cii:iiK:$u'itw. 'ill Bizadravatlﬁ Court. PW--2 has 3 examﬂmtien that the charge sh€%éi«--..§:im€s.sé:s V6 $3;-'e3:'e DSS Leaders and they have conveyéééi-.§a3;cha§?at::T_ vgitﬁch it was decided that 33 shouid be cuitivated by the accused a;,nd.h1ig'~3. discharge the loan in respect of .Agz3_c':>V.ut;_ iand ix: Survey No.15 was §'1"Vé1';.=ﬁ§§iiSai;ié¥;n11ﬁa.['-in Paﬂchayatdars prepared a :I¥'a1iz_fu3a1il{é1£iezsM; P-55. Accused and the deceased; _havé"'<.. alsg their sigxiatures is the _§'&~111_pa;.i§i3é3;t.;»_.,[»;A=::Mcus:?§é; 'a§s:s:«'agreed that he will discharge 'aha S:<E.)Vr€)..i.§V3¥:§f 'I{".*af1;V.:_:E.i;ﬁ7i4,€§{E6 bank lean. In spite of that, the L»-..__VV.deceaé,<9§¥"}A1ad ' if§$§i:iuted a suit, At the zime of ﬁling the suit, reaped: of Survey No.64/1 was in hsr name. 'cgbtairxed an }Z1:1ju11cti::31:1 Grder. She was residixzg in V' HOIISSY Erehalhi is abaut 15 kilgnzetxizrs away frcrm .§a§§,aﬂﬁbeiaga£L: viliage. This w31t11ess in his <;:1'0$s» ..-uexamizlation staéss that tha (iisputed land nmaber is égifferent. Disputsgi lanai is abaut 33 Qantas. En Survey 3 No.64, abaut 33 guntas is in the name of .

other 33 guntas of Land is in the {£61316 of 3:116 aCC"L1S€£i; v '4 are Lands belonging to P'Vv'--2 and his:'».:'brqth%§r'A'i11 ? Survay No.64, In the Paiupzirikgtth cffe;*::ft6%Q :_ Panchayatdars, 33 guntas were giv¢;§"t§>_ £336: aécuﬁgéd, 'Since Sakamma used ta sell tllé to the joint family, Paxzchayatdars decidiﬁ e§gf¢.u$ed should, cultivate the 1a11d,_ .

7. PW--6 in 223.3 Chief gizshztes that Smvey No.64 / 1 mtéasuring 33 Sakamma. Accused mag.

the. of' "io0..¥:i:>;g after the wemen felk of tbs fafiﬁ}§s" v "I'11cfA1*vr:v'f{>::§»:;M. $13.wey No,64/ E was given 1:0 the accused L.__§0 cuiﬁﬂciié t§1ie'.V-3jgr§r;1V.V Loans. were aiscs raised on that land _ ._§nai.Vhe ézgrévéki to disahazgs the land. In this reganti, was sxgcutsd and. Exhibit P~3{b} 1:!» big Manjanna and Sakamma have agraad to the v -- isa{1ﬁ;éﬁn& they have sigfled on Exhibit P-4.

8. Lcaarned counsel for the appellant submits * were about 4 scheol going c1a§1{_i_r<:%.11__ 'and K 2 seeks to take Ierxient Vi€:3V§' in awé-.rdi1fﬁ1gA~'pui1i.s'11:ﬁe1i:; fQ§77i the offence committed by ¥;h<3 a'::;--r;.1.1sec§;;v~ .

9. Learned counsei f<jr"'t?;ie_Aafvpt?§}Li§:1fii;--V:f::iie;~3_<)11 a decision of Vidhya Singh Vs. ';'S}:e St;:zH:**ef'QMad$:yé1..Vi'1::§ﬂé$I1, AIR 19?1 SC 1857. In page 3'-74, Cgotmf 0'::§§éérves as uncier:

"Now: c0:;1i%igi'L'»£:Q.«.;?tx3 mused to the ether pz{£isAéj3fe2r:jfi;::fi"'«z1"ersion is that when Mott} ;@:Iahaz;ir:' Eharose and B}.?f§{§';'iDé:r:da3V"¢e2.r§:g__'§o the rescue of Laxmichand, V " stabbed at! of them. The yersian Qf ' that on hearing the cries Gf Mott', Mahavir Prasad, Bharose, and others cazne rushing to the sgzgne they tried to catch hafd 0f him; they ai3c%§a,ssau§ted him and at that stage fearing that fife was it: danger, he teak out his knife and iizeazzed the same. It is admitted that the accused hag? $usta£ne::3 severai injzuies' Some of them are fairly serfous injuries. The presecutien versian is that these inﬁsaries were inﬂicted on R,/ an attacking those who encircieczi him. ;(;':'«§§;r L. opiniorz, the ieamed trial jl£dg§?"'Lb'--$IS fm,1_ opining {hat the appellant attackérl ﬁf¢éz;"M£ahavz} A Prasad, Bharose and Bha_qt:gandﬁ$._V.when 1 tried to catch him. We are ifzeiffaed to fg'o and hold that the a;:¢usec:%:;<§.'%:a¢e{:; tot sustained the injuries-.1 ' : c.::?ﬁ-- % ._person when the villagers tziedV_t;§' i,?(*Z:£S£1nn mm Under ¢;:ircg;n;s:a'mes":}.;g% .le qf?1ed trial judge was__ in conclusion that the Q» svciélj'-defence but that he" éxoeéQzied :'§zfm_§:"sfighi, % has High Court:

failed take' of the case. The right of £35 vaiuabie right. It has :sQ¢iaZ pz,;rjpb$e. That right shouid not be '~ _wraé§ﬁ"'ué;ci nzxrr0w£yf*"""' A for the appellant submits that the "33;itjgV£V2tiI1g éizfcizxgmtance is that the amused has to ieek after %'§fotéﬁer1«..Af0li;: of the family and he has ta dischargs the "- i_'€?.aI1«.aﬁ'§):§I'it pertaizling is the Land in question and theft: 1 v.x_JV§ aMS" 8.i16g££ti0ﬂ made agaixlsi: the deceased that she wili géil 'the property". Tizerefors, ths Pam:haya£':dar$ allowed the ax' »\-1 6} accused to cultivate the larzd so as to enable téf * after faaaiiy members of the joint family,»

11. Learned High Court Geve1*I:;é1§=iI1.1§ p1¢a.«:¢;' inlpugned erder czf sentencg and ha.._grg>:i1I1d is made (mt to reduce the seniérkzvsr. }

12. The trial Ceuxjt 'tlxeféai victim of the incideat is of the deceased Sakamma. daceased parents.

Mental a.ge§}«< a<:<:t:>L111t of the death of her mL0th§3F_{1@€g<'iS ﬁx)' bi: into. T.h€§'€f()f® out of the ﬁle Az;3¥¢¢'ii'*séd a part of it need to be psaid :0 and agony in her whorie life time.

' '{Z}ﬁ"encé ._'1';iI1€;1£3I":$té$Vt.;ti£311 304 Part I attragts sentsnce of

-. j;§;.'<3f;;§:%is£)11111:§1f1j§~f<3r Eife er ilnprisoxzment for :0 years and fme. 'j'-'.V.VIf.a§"f£;::1is1'{"{i:{: View Of {ha matter is taken, the trial court was cf . "t.'§:e':<:5: vigf;ia2 that 5 years efsimpie ixnprisenruent with a time cf R$:§2§,0OG/-- would be proportionate to the ~:)ﬁ'e11€e S "c@mmit'i:ed by the accused, 12 (1') The sentence imposed on the accused th;a;t i1e shall undergo SI. for a period of reduced to fear years.

(ii) The ﬁne amezmt cf trial Court is

(iii) In defauit to p.é1j.r }'.'r1_e accused shall ~ 8.1?-1 fofa. £)f eig1'1t Hxonths.

(iv) E116 Bf £~"2s/40,900/~ is realized,

-- siiall be paid to CW-16 --Kumari . 13/ 0 late Venkatappa and deceased " Rs.i,0G0/~ shall be paid to the State.

. '$2636 ob$erv8.tions, this Criminal Appeai is ' " '~ «. . :_ A_ ' ' ' V . di_sﬁQs_éé Sd/1 Judge

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