Basayya vs State Of Karnataka on 12 March, 2009

[Cites 14, Cited by 0]

Karnataka High Court

Basayya vs State Of Karnataka on 12 March, 2009

Bench: V.G.Sabhahit

 

€IR§.,.A( E444/2904
C/W CEZELA. 1981 ;'2{>1i35

EN THE HEGH COURT (3? KARNATAKA CFRCLIYT .8 '£fI-§'§{"ZI*i
AT GULESARGA  

I)A'I'E1D"I'HES THE 12'"! my (3? MAE~?Q§~i~,-- " 

PRESENT  u  n'  

'mg: HON"E§LE3 ;v1R.J1:Sff:'é: »*'.;:;';<s3A§:§-:;§;%%:"If:L 
THE H<}r»:'BL.E: MR.JU:é§"r--CE ;é.s,.?;&€%:1%}:§§£§'R}3:

cnzmzrmz APPEAET 'Né';'z444. 22004" 
CRIMINAL gram ﬂg;'193j_{ 2005
EN c§:L.A.No. 3_4§43'2:;04  H V' "  V 

£;z«:*rw§2:3I:::_:s;: . -- V

L Sasay§s'a;'-- _ " V _ ; = _ 
S; 9 _ §§'I.:1say'yaV Gztttatd 8:1', 
 5§.y'<=:ars'.' ~  V

     A.

,1 C ,Ba.§33}?j}"21_C}'}J;.t€d€ir,
 . 5;-g_..~:; 45. '*;'2"a:?:_a;:s3' V V "

%  3. M:aha€i_'év,~.A«:""A

S] 0 Basayya Guttedar,
ﬁgs: 39 years.

 Viﬁaéfayya,
/0 Rukmayya Guttedar,

  VV ___;%,ge: 39 years.

9%"

£)att:u,
8/ Q I;3.:~1say};a Gutted.211*,
Age: 44 years.



 

(All are residents of
Devalganagapur village,
Tq. Afzalpur, Qist. Grilibargaj

{By Sri Ravi Bﬁajk, Adv.)
AND:

State of Kamataka,
Repmseuted by its

State Public Ptvsecutor,
High Court of Kaznataka,
Eiangalorc --- 560 00 1.

(By Smt. Anuraciha Desaj,   u

iNC1RL.A.No.1981l2QQ§  '

BE'I*wEENa::

The State   v   «
Ghanagapur Pdiifittz vVSta1:_i.m::., '  _ 

__{_§3y Smt;  I3esa i_,_'Add1. SPF)

  meg; * .

_ S] 0 "*.:."3ha1:j'1'3.yy"a Guttedar,
 Age: 25. years,

T 1  ' * .. V "R; Q Deva! 'Chagapur 'Taluk,
%~«Lf£""3'.2aIi1<mr»

 _ -.2!' B:}é;1gh'1m; ,
  _Sj70 Marcppa Hosmanj,
 V Age: 32 years,

«~ V R'/9 Deva} Chagapur Taiuk,
Aikalpmz

CRLA. 144412604
C/W CRLA. I98.':f200E3

' .".',--P_.g§'.S£50N1:>ENT

..APPELLANT



 

' Anwar' . ««««  .  1::.. ,  'V .
Sfa DastagirTTa§mb1iiIe, _  "

. Hanmazltha,

S/0 Maxeppa Hosmani,
Age: 32 years,

R] 0 Deva} Chagapur Taluk,
Afzalpmr.

. Siddu,

S/0 Shantappa Kalshetty,
Age: 30 years,

R] 0 Deva} Chagapur Taiuk,
Afzalpur.

. Dasztagir,

S/0 Devalsab Pra£ihan,V  K
Age: 30 years, *

R/o Deval Chagapur 'I'a11;'ik.A,.T_" Q  ;

Age: 28:_ycaI:;=., V 

Rjo Deva}  

Afzalpur.  » *

. Gungiappa,

 '~  _S] c:»':S11gt1:1Vt'za:WWa uﬂdsmaixi,
 Age: 218 
  £5  Taluk,

5fm19ur- %

' " . . Gum_iappa,. 
j S/0 Pecréppa Londankar,
--«  "Age: 37'§(<'?L'§aI'$,
 A ,.'%'..RAAj€3-ﬁhairanladagi,
 j "  Afzalpur.

  
 S/0 Nandappa Nagoji,
' Age; 50 YC3I"$,

R] 0 Rehmatnagar,
Guibarga.

c:RL,A. 1444/2004
C/W CRLA. 1931,9005

..RESPGNDEN'i'S



 

CRLA. 1444,/2004
exw eR:,.A. 1981/2005

(By Sn' Rajashekar Seen' and  é  , H e- 5 , 
Sri Rama Rae Kull<arm', Adv. for R-1 ta R~3, R-5,-' ., V-
Sri Pzaveen Kumar Raikete, Adv. fer R4, R--6H&3  é '

Cri. Appeal No.1444/2004 is med urgdef  :'3*;*%-.g:i2:§2c bf". *

the Advocate for the appellants agejtiet the 'v_'vj1idg333enf'~.,da:ed
3().€}9.:2®4 passed by the IV A-i1d_1_. District ami C?-esswions Jueige,
Gulbarga, in S.{3.No.206/2000 ~»~ Lxmzaicﬁng VJthe~..,af:;pe'i1ants/accused
§'\Eos.1 to 3, 5 :35 6 for the offences px_.1nishable--1_u1der gﬁeetzioras 2.47,
148, 307, S04 I'/'W' Sec. 1499f IPC--an'd--.sentencingv--th.ei:n to udnergo
R1. for '7 years each and ..ﬁne of Rs«,3,QG£}]~ each. in defauit of
payment of ﬁne the aceusevﬁ 'perse_nfsfshai¥;_ nfuﬂher underge S.I. for
one year fer an offence gzunishahle :1Vﬁc§er-'Secﬁen-367 1'/W Sec. 149 of
[PC and sentencing them to"iiiide1"go' S}!-.._ for Que year and pay ﬁne of
Rs.E">0()/~ each. 1:; default er pa;.;xme'm of'Ei:.1eIthey shall undergo 3.1.
for 3 months fs:>r'--..a13';j _<_}:ﬁ"evz1ce *pun..ieh;ab1e, under Section 3.48 I/W
Section 149 of 5IPC.."and 'ﬁ1rthe:;SenLeneAi:1g them to undergo SJ. for
one year and payV.f1i:e1'.:Qf R-s,SO{}',' ~" egeh. I11 cieﬁault of payment of ﬁne
to 1:11cIergoveS;1";' f<f:1fT3 md11ﬂ1s'~fGr an oﬁeﬁce punishable under Section
504 of IPCK, Though..,aceueee1-perségne found guilty for the offence
punishable "'un"der' Sect,i9:1'e»14?T_ of ZPC but not separate sentence is
imposed on tile accused as  sehtence for offence punishable under
Section 148 1*/Lay E'zec.i_-'¥9._of..,ILPC is imposed. All the above said
sentences' -shall he ézrdereti to run concurrently. Al} the accused

_paerso11s~ '$.haJ1'o1~é.e1e:i'*Vto,__;$erve sentence.

 V  l,§sb..198I/2005 is ﬁieci under Sectioxx 378(1) 85 (3) of
Cr,PC 12:}; the S,t;aiej"P*;'P. for the State praying that this Honfble Court

 Vvymay be pieasezi",:i;).e?grant leave to ﬁle an appeal against the judment
V Liated 3~;};_.09,,;2Cf)4é passed by the EV Addl. District 55 Sessions Judge,

Ciulbarga in 'S.C.N0.206/2000 acquitﬁng the res;3on¢:ie1::t~Aceused for

" ?[th_e"eﬂ'eneesv;;ﬁu:uishab1e under Secticm 147', 148, 324, 325, 353, 307
 6:.  rfw 149 ofIPC.

 l'jT']j:ee.e Appeais having been reserved, coming on for

   'pfpnQni1nce1:nent of Judment today, SABHAI~i¥'§', J. deiivezed the
 fsﬂléwing:



 

CRLA. 1444/2004
C/W CRL.A.198E[2005

JU%B1!ENT
81. These two appaais miss out of the judgment dat§;d: 3'{1..O9.2OG4
in Sessions Case No.2()é/2000 on the file 0f the 

Judge, Guibarga, whsrein accusad 1:05»: to 3, 

the offences punishable under Secti_§§1;S»"i'~'¥<.7';'._ 1-48; rfxy 

Secticm 149 IPC and sentsnced tog undz;§1%g(:§"1jigorr31.biVs~A AiiAix1pir'i$'§Q'.Ii121 éV1';tLfo1'
2? years mach and pay fme of Rs.V3;£):'(:§0j-- (fE.i'£;1C13.1 V  payécnt
of fine, the accused  mgdergo simple
imprisonment for one year foa1f.'tﬁtz._v(;'ﬂf¢ﬁ;§EV:_;3#%1fi1£shab1e under Section

30'? I'/W' Section'_:14__9 i:PC   to undergo simple

impzisomxirg-,:nt--_ for 5;:.1>;':~- _yéar&¥.)i*'"--the 'oﬂ'cnce punishable under Section

:48 ff"? seem; %149"xpb.'Aa;{d7e'"---}§ég} ﬁne of Rs.5c-0/» each. in default of

v};}ayIIi€1i'},f§ (§'Q-ﬁe,  Imderge simple imprisonment for 3

 '.;:;:::.£:v3-':1'£"§%«1f§, a:i'€fa31"s_'sc.._sentenced to undergo simple imprisonment for (ma

 ~R's.58ﬂ/ - each. In defauit of payment of time, they

'  Shelli AfT£l.}f'1i]1a§:';I"l.;1£";i{§t?1I'g£3 simple imprisonment for 3 months for the

§f¢:s__i'V'£<'~;31x::'cf p:i1:ei.:§ihabie under Section 504 IPC and it is ordered that the

 e;a,1bé3t,a11tivc scatences 3133}: run concmtttantly and accused 1105,}

  E3 5:. 6 are acquitteci fer the oﬁhnces punishable under Section

 3§$I§ 1"/W Section 1143 IP13 and accused 1103.4 :35 8 to 15 are acquitted

V for the offences punishabie under Sections 143, 148, 307', 353, 504

r/W 1491139



 

CRLA. £444/$2004
C,/W CRL.A.1§81/2005

02. Crimjnai Appeal No. 3444/ 2004 £3 ﬂied by £1OC11f:§':<.3:'d.1'10S. 1 to 3, 5
5:; 6 being aggrieved by the juégment of , S€11t€}1C€
passed under the impugned order of   game
30.09.2004

and State has being aggrieved by the judgment of 52; 8'i:o 15 of all the charges leveiieei of Vaeeused 1103.1 :0 3, S 62; 6 for ﬁhe <::>ﬁ'e;iVf3.ce.V*«~,*-. V};-11'i1-i$.11al')ie'u£1C1e§1* Seetien 35.3 r/W Section 149 IPC.

03. vleaciing zxpto these two appeals are as foﬂows:

G4.' ;' "Et,is ., eaee {if the presecutien that Vithal S/0 Tippanna " Eriieiiooxﬁieiexxgs to Kabbaligera Community and was the Vice-President Samaj Party and was the President" of I{a1::1at§t§«:;z Fisherman Develepmeni: Samiti. He was reeidiag at fialyagixveﬁagar, Gulharga since 5 months prior 1:0 %.12.1998; 011 'V'.AA(}6,if'2.19§8, Vithal Hermit wen: ts Jagath Circle in Gulbarga ané gffezed his prayers to 1);". Babasaheb ﬁgmbekdar statue at 8.30 3,111, and garlanded the statue of Dr; Azzabedkar. Thereaﬁer, he Went tie Buddha Vihar and pa:1:ic;ipa£e::i in the prayer along with the Grgaxzizing Secretary ef State Bahujaa Samaj Party Sr: Basanna ctama. 1444:2004 C/W cma. I981/2005 Singhc (PW~1?) ~-- leader of Janata Dal, Shivaram Moghejgf --~ Qistrict President of Bahujan Samaj Party, S.S.Katti (PW~16}'~.f'««_$.cmmQ', Basavanthrao Sangavi (PW'--3) - Cozxgrcss leader, ..l€'tz.I:ia.ppa (PW-5), Yaliappa Hubballi (PW'~»4), sngivas hic:1ia$i1aj4a§hi.V(Pxlv'l*1.<l)';«._ Basayya Gutteciar ~-- accused 110.1 is ijclatcdlht who was the Hon'ble Minister in $116 Gtivclfiinlmerzlf,' was also incharge of thc (}11i¥3a1*glé£V..l3i3ttic§Vllhi$:§ br(:>ther's son and them was encmity batiiscen a_cc11_$et!c amt! Vifhal Hcmor since:

2-3 years and when Vithal cf the Legislaﬁvc Asscmbly:,'llfl1cllVhag{iVf 'bf S/filllllg liquor illttgally and had requested Ewell the same. Accused no.1, accused 110.2 - S¥_1bh;a§1.. S10. Baéaﬁa Cuttcdar and accused 110.3 ~» Mahaécv 'E:;a_d is.:§i:§g;_:-1l1ét5a;'l.c_ the li2ic:~:--.::.:5us ix; Qevalaganagapura against persons community so as to propagatc encmity among fhezﬁ. cncmity had led is quamcl bctwesn the said ' pccﬁlc and in order to pacify the persans belonging to the VA Ccmmiiniiy Vitha} Hcrccr aﬁé others Went in two jecps towards

---{?'s-h%L'l"§;.z;3l§gl2"§1Ap12.ra. They reached Choudagmr Cross at 1} am. Near "-«fﬁiibixdapur Cross, Ba$ayya ---- accused no.1, Guttcéar - EiCC11S>€(Z1 no.2, ilziahadev --- accused 130.3, Dattu --~ accused no.5, Ashok «~ accused no.4, Dastayya - accused no.5 and 400 to 508 persons were $25':

(3:1;tltc&%:i;€, 5 CRLA. 1444/2004 C/'W CRE,.A.1.981/2065 standing. 01:: Seeing them, the jeeps were stoppejd";~ .Ba§sa}*ya - accuseé 210.1 took Vithal Doddamani 3&3 Shivaraj 5";:im}:gT'wim him and gave signais to oﬂlcrs ts assauft Q' '7)V.<$.u3_ Mahaciev Guttedar dragged Vithai Hcinr '§£3.e'''j:§epf "

him in vulgar ianguage and saii§TV__vi:f::.;;.1Vt ttﬁjs V:w'0?1l(s§{:A\ at that time accused 110.6 ~ Qattu };ic1§é6i'* his leg and accused 110.2 --- Subhash 'ox; his back anﬁ both of his hanﬁs werﬁ hi§i..'..ACCi1$fi(I}':%1:(:)"5 éeésaulteci on his head with stone. A'; ;2:'}""Wh0 was the gunman of Vithal Accused <:<:a:1tin12:=:d to assauif. i§11._2§£tc§é:1: .316: revolver which the gunman {PW---

2) was ~ {in .s¢3rzirig ihéw incident, persons who were the leaders ?<;$f_ res;:§{1e::'31--«?t1im. Qthemrise, he wmzid have bean kzillad 'V233? is the case of Vithal Heroor --- Complainagzi in this Casé. th a"£ of the cnemity he has baen assauitad by €116 < 'accusefél... Harem' was shifted to District Hospital anﬁ HC 484 -

':§$;;:_2zig2a:1;;aV"f1'om Btrahmpur Police Station came and recordeezi the '--«T:=A;::A§t;;*:1:b:ﬁ'1t:;A>.I:t 01" Vithal Heme? and rcgistemd the same in Brahmpur "pEP5é§'l.ice Statian. Crime No.313f19§8 for the oﬁences punishable undar u «Sectians 14?, 148, 324, 325, 387, 353, S04, 34} 1"/W 149 EPC. \;.> cR1;..,A. 1444/2304 <3/w CRLA. 1981 /12005 9

05. P'W~ 3.0 ---- Plmdaleekrao was working as AS! in Giiéiﬂggapur ?oiice Statien, On 013.12. 2998 h.iIIiS€:}f, PW-9 were cieputed for bandebagt duty' near Chowdapmf_§§#ii>.$$. ::Whéﬁ' were on bandobast duty at 8 a.13::. 2~3 jeéﬁﬁ in which PW- 1, 2 8:; CW--12 naveﬁgcﬁ.

in mob assaulted P'W--1 and PW-2! (ﬁle to assault by mob and CPI] shift P'W~2 to hcspital. PW~ £0 was eng€xgé;:1' til} 9 p.m., then he came to the hosfgitéji gn the statement of the injured as of Thegaﬁer, he came: ta lmow that Brahd£";1pu;* recorded the statement of the injumd in thﬁ to Bmhampur Police Station ané obtaéiiéd. .trari1sfe1jV_V1é¥:tc19'[Ex. P-'?) and copy of FIR, anti came back 'SQ _I;'i}lic:(E*5" St$i:';§T(;11 and on the basis of transfer letter Lrergistsrcd a cage. _)j9§;~ under Sections 24?, 148, 5304, 341, 324, 325, ' " f}{)'?, r/33:: and prepared FIR as per EXP-8. Themafter, " iJ'Vi1¢; 'h§311detiz vﬁﬁicr ﬁlrther invcstigation is the case to CW--37 ~ (3191 A.Té:3'.As:gaii§ (Pvv-26).

Wilt} was wcarking as GM of Afzalpur Cirtzls tack over bftﬁther ixlvcstigation from I-'W~1(}9 and veriﬁed the investigation V. almady cendncteci. 01:: 817.12. 1998 hjmgeif azxd his staff PW3-16 6:, V», _.«"K. xzv CEQLA. 1444-/2064 cjw CRL.ﬁ.1€T381/2005 10 126 arresied accused. 1103.2 to 4 and 27' to 12 11683' Gh.;mé:gf§1pgr Bus stand and may intemngateﬁ them and accused «~ valuntary statement bsfone him that ha hail <;:{')i:tr;ﬁ;:i_st+,c53-ii1~. the 0'ﬁ'c::1L<;:E;--. and wouid pmduce the sticks used by'».11im*'fc)i" Cc:nmi$si{57j;L.<;f'%;¢i1Encé;~. = "Then he called two panchas P"'W:§¥ 12. 6:. _Vac<_§lz.1sE:ci_:i:1Lo.2 led them to his house and ?r0duC%Ei'.$bﬂr st:*i<ik3u:§b'e5for§§g them and the saiezi sticks M.O.$ 1 to Mahazar -- Ex:.P~«1G. Thxtraafier, PW«'2E2 came bacgkjta Vf>S%:§Q-€461} ané pmduced the accused beferc tf1ic§§3=2istdi%3ticé11é§i ma.gi:*§t:1:,1tr:~ for mmand. Ht: visited the piaceiyv of PW»-10 and prepared a spot panchanaﬁixg «pointed. out by §7'W-30. Duxting the spot panchanéistzag four stones fmm the spot and the same §:f€ aii'f;e:€3c1:_§;,ma:ke£i ir£"'E§}:.M0§§. He mcoxﬁed the statament of that ovctr further investigation to ASP Singh --- CW» ; veziﬁad the investigation already ccznchxcteci by P'Ws~10 26;». ﬁe seized bimd stained pant of ?W-1 under tbs panchanama Vétyfée presence of panchas PW3~f£8 as 19 as per Ex.P-17. The said : $€iZ€:(i hiaod stained pant was marked as M.O.:";i. On 2().12.1€*983 he recorded the statement ef CW-- 1'? (F'W--24) --~ Vijaykumar S/0 Mallapya, Howevfzr, it is me case of the prosecutien that ﬁilﬁ name of \;J> cram. 1444/2004 <3/w <:121...A. £981/20055 ii the father of PW~24 is Chandanna and the same has l)¢e'3§ *.5zrongly menttioncd as Jamadar. On 21.01.1999, accuscé nosiﬁ,' 'were arrested by him and they were pméuced bc:f<):1§:__ 1;he3; cmxrt and mmand order was obfainﬁﬁi i;auu:;:§:'§é£;:1j_ v'<::=vc£;.___ furthezc investigation :0 PW~25.

G8. PW~25 who was workiug as over furfher investigation on 04.02. 199§'*~and invéﬁéfiwgfation. already conducted. Accused. 110.1 -5- before him ﬂy obtaining anticipa§.o1j.é_V ﬁfe an bail as per the said bail stagréiiiﬁént of PWv23 and mceived the medical Cerfiﬁéateé 13.04.1999 as per Exs.P~»12 81. 13 and after <::5'mp1cti1i--g; AL*;1»£é"~'ii*::vestigation on 22.0°?.1999, he fxlcci xihaxfge §$i.c:::-:,~:--:.~.%:éd by showing accused no.15 -- Kaiyanrao as =a5hsc'oz3diag;~ ' 2 mgistetred as &ssio;1s Case; No.2(}6/2009 and maﬁa ~~sj{r;::1* to the W Add}. Sessions Judge, Gulbarga. Charges against accused 1103.1 to 15 fat having (.)()I:t}II1i1ft£:d _:_3f?f'énéa:s punishabir: under Sections 147, 148, 324, 325, 353, 307', V V w Section 149 IPC. Accused pleaded not guilty anﬁ came {:2 be triad. The pmsecuﬁen examined i3Ws~1 to 27 and got marked Exs.P~ ya .29'.

CERLA. 1444;-2004 <2,/w CRLA, £931/12005 12 r 1 is P-19 and M03 1 to 8. Exs.[)¢1 82; D42 the evidence of PW-27. Statement of the accussd CIIPC was recorded" *-

Tii). 'I"r1€ case againm; accused ne.7.bi"\7Vaé..A_ASj§Tiit :z 1p si§1c¢ ta'? 5 appear before the 001111. State§i€§'t..Qf ofhexj 2iCg;ib1$cVﬂ_ ﬁ:3s.'i 1:0 6' 8 to 15 was recmried. The g:i.efc11c'§..c;Vf'%A'i;.P1e' " a§:cu.$ek1i-- is. a false case has bean foisted against were net present at the spat, and t}1at4i?"%VV$-I $0 the assault by the mob and §:czt§~."b}; accused did not lead any €V§df'£i1C€; '

11. The ﬁpfireciaﬁola of the orai and decumexztaxy gvidejgafag ;j::*och1c$d"~%§;____t};*ge prosecution and aftxzr conxidetiag tin:

"gtox.1;:€::1iie;32f1:_s'«:;f leazneé Public Pmsecutor and '£116: learned Counsel 1°01" Vhéici that pmsecution has pmvec} beyond reasmzable ..:ioubt 't§1a'%.: .€i.t:';€'L11S€d nasal £0 3, 5 65 (S have committed cjxﬁences "'.'.'4"'§g§1;ig.hab1é" under Secéens 147, :43, 307, 594 1"/W 149 {PC ma _ﬁ.1ft}V1&:'r'}1c:lsd that prosecution has faiisd to pmve: that accused 13.05.} 5 &r;. 6 have committal aﬂkncze punishable under Section 353 "r/W Section 149 {PC amt? prasccution has miserably failed to prove that accused; n<)s.4 55 8 to 15 have cwmmitteé oﬁencts for which chargﬁs wart: framcé against ihttm ané therﬁaftﬁr sentenceﬂ acetmed '\g,j> CRLA. 1444/2004 C/W CRLA. E981/2005 13 1103.1 to 3, S 5:. 6 for the above referzmd oﬁences by its judgment dated 30.09.2004 as already referred to abeve.

12. That being aggrieved by the jucigmcnt of co11§;*ic:tii:;3Vc'1_;_L"é«?1{:%§za;:§e:d £103.} to 3, 5 62; 6 have pmferreesl Criminal Appeal"

being aggrieveé by the judgment of Court, State has pmfermd Appgzai 198 yv

23. We have heard the ieaxined fair the accused 1103.1 to 3, S 6:; 6 and V} §<:idi;.. .Stra.t¢:2 Public Pmsecutor appearing for £116 respg)mienAt;s..i:i:_1V--C1'ﬁfr1ﬁ;;.ai"A£[jﬁ;é:aJ"No. 1444/ 2004 and the 163136}; A651 'P-'rosecutor for the appellani in Criminal A133' 3 2-.;, }' Jand the learned Counsel for the respend<;}ﬁts<~accusé.:§.V_ iii the. said case. 1 4=., ' ; Ifav:iA,ngV'1t:g.3%ﬂ---.t0 iihe contentions urged, thg pehzts that arise V for dé'££:i3ii11aﬁai: 3&6 as fo1i0we:::--

(32) ..vX§}heti1cr the finding 0f thﬁ trial Court that the A ; prosecutien has proveé beyond reasonable doubt that $116 accused £103.: $0 3, 5 8r. 6 have committed oﬁenccs ptmishabic undm' Section 3.47, 148, 307, 504 r/W 349 IPC, is justiﬁcé or calls for interfezrencc in these appeals?

Va *1} \:~sJ=~ CRLJ-\.. E444/2004 Cm CR'L,A.1981,f:2{3C%S 14 (ii; Whsther the sentxince imposed upon ta 3, 5 82. 6 EPC is justiﬁcd or calls lTh€S8 appaals? " V (iii; whether the judgment eflgcqtlittéﬁl glgssﬁa 5/jim¢"*z;_:"{a1 Ceurt. acquitting a{l{3'.1_$€d i1{)f.§.'l ta oﬂ'e11cr::s punishable "u£1d§r Séctigig Sectioli 149 ¥PC'., is jilstiﬁedV_<)1;:'cal1:3_Vforhlmmrfeyéﬁce in the a§peal? A {iv} Whether the :.fm§;i;1g' {lourt {hat the:

f.a":3l€(3.L p.fU§i:¢"--xth:."--ﬁ:..;acc'useé 1203.4 6»: 8 is 15? _ dffsnces punishable under seé£2&ms.VV_:3a:3,--«1:4:3,_30:;, 504 r/w .249 we is justiﬁed e1:*«»::aIl:~::VVfi3§5_lji1il:;:r;fé£<:r:ee in $116: appeal? (gr 1' _ w:;"az..§rae'r?

_'.Ie'.*:: m:sWé:'r"€l£e abow: paints as f0ll0vs?s:~ finding of the Trial Court convicting ' f;i%.(3CliS&(3; 303. 1 to 3 and 5 82, 6 for the " affences punishable gmclcsr Seciian 14?, 148, 30?', 334 r/w I49 IPC is erroneous and mtzsustinable and liable to be setaside aud accused 3 to 3, S 8:. 6 are entitled :0 ha aquitteé.

(ii) En View of our fmding an point No. (31) aentence impased upon acxzuseci 1 2:0 3, ES 8:, 5 is liable to be seiaside.

{iii} Finding of acquittal is 3'usf;iiie£l and doesnczt call for i11!L€I'f€I'€11C€: in aypeal.

R;-**<...'>'4 CRL--A. 1444x2004 C1/W c::2:_..A,:93; {c2005 16 police and the statcznent of the person I'€COI'd€d i.nv's:SLlgaliQn is not that of PW-24 and the trial lgas ..::lﬂat. lihftlf evidence of PWQ4 is net CI'€di1V)»1F:"aI}(iv"Ll'll%:l.l"€3f.O{'f3 left with the evidence of PWS-1 '<:=en1y. évfélénce cf lather witnesses is fcmnal in naf;1u_~g:: u1l<3t.&§1ddl{1(fé incrizrzirlating matfrzial against the the judgment cf convitttéon passgd\.l§iy:- to be set aside and the appellants in." 1.444/2004 are: entitled for acquittal, -------- l M l6. Lealmgcl' VAc'ic§_l:.l' Prosecutor submitted that the juégmgnt of llﬁcﬁfcnée gliaséft"-:d againsi the appellants in {irirnjnal I 2G'54"i'S5usi:iﬁe:d, in View 0f the §3iVid€I1C.'Ef of injumd 24 to 12'? and othar materials produced by llhfi pr0Seciit§en.be£:~£1e tlze trial {'§m:..r{, the pi'6'SEI1€ff': of the saié accuseti in m{>:b~.iV¥$'"g"):"v<>ved by $125 presecution beycmd reasonable doubt and cormboratecl by the evidence of Medical Oﬁicer PWNIS the fmding of cmxviction and sentzznce passed by the " cauri: agaimst accu.-36d £103.} '(<3 3, 3 8:; é is justified and does not call for ifiii€l'f€{'E':Il€?€ in 11116 appeal. Leazned Add}. State Public:

Prsseztutor fnrtlzer submitttd that the judgment of acquittal passed

1)}; the trial Court acquittizlg accused 1203.1 to 3, ES 55 E: for time :i>fli=,nC€ ;

r. x K'/'xa .' 3.

xy CREEK, I444/2004 C/W €I3l?L,A.198E/2085 1'?' punishable under Section 353 rjw Sectimrl 149 IPC anl§l"'»3cquit.ﬁng accused 11:33.4 8:, 8 to 15 of all the 03311668 lcve1l<:<;l~~--.'£s.§§z;;'.i'§_1':"§Vf¥; jifhem is erroneous and liable we be set asidé. In View of~.&;vi(if¢11¥§:c: adduéed by the §3rxi>$e<:1zti<;>:t; b{':f0I'f: the trial Prosecutor submitted that if thgzrﬁ w5lé:._ A.assai;};l injuries noted on the body of 2 éoizllgl lbté-'en céiﬁsed and the prosecutiorz haS~.__pr0véd W£1lS"the'v§ accused who assaulted PWs---1 6:. 2 and murder of PW~1 and therefore {he ju:lg121@§1;t of "mg ﬁlial Court is liable to be set asidgr for the offrzznces for which they them a§propriat€ly. On the other .hand, fclf I€spondents~accus<itd in Criminal _ Appeal'; lNG...198l}i2{){)fe slubmjttﬁd that the judgment of acquittal Cour: is justifies and does. not suﬁirr fmnm any as to Wanant intexferencc in the appeal. ﬁleci by the Staie.

TLWE 'v}1£,¥xva giver; atzxxtzfui considération to the contentions of tha l Caunsel aypeaiting for the accused and the learneé Adcll. Public ?rosecu'{0r and scrutinized the materials can mcmti. K51 CRLA. 1444/2004 (Z/W CRLA. 193112005 18 38: PW-1 is the complainant in this case, H6 is eye- Wimess. PW-2 Ranappa was deputed as the accottiing to the prosecution he is 31593 eye~Wit1i:~¢:{S73 the izlésidgﬁt who is also ilijlifed, in the incident dim 'écclstsiéii. "

However, ?'W--2 has not sup;p?;>r1;:§d Vila-:: Casev'V:{V5i7. ';".i1V.(:VVV regarding the assault by the téxatcd as hostilﬁ and was permitted to 33¢ and nothing has been elicited the ﬁiipport the case of the iﬁrosscuiion,

19. P1£)sec1:,{i&éi:.'vhaﬁwfzxaxiiirgcd. PWs--3, 4, 5 8:; 7 as €!y'€*WitI1€SS€S to the itzcideiit, ivhefeiii that accused assaulted PWs~1 6:. 2 and co;:3z11Aittst41.Vﬂ1;f:'<:i'iE:n§5e zaﬁleged against the accused. However, the Eéaiid i5c*iV{.11Es;§£§L<;..¢11ave suppomad the cast: of the prosecution and 'i&?§;2fe¢_T.fi;ca,*§i::iA and nothing has been elicited in the cms.s-- exaﬁxégéatien. sﬁppori the case of the prosecution. _ P"vi"~8: accoxﬂing to the prosecutian was d;:':(v2' 'mg the jeep in « .};1W~8 and ethers travelled from Jagat Cimla to Ghanagapur he has deposeci in his cthizzf examination that on the date of " . : §_{1Ci£il':3I'it, CW18 had engaged his jeep 1:0 go to Deva} Ghanagapur. At abeut 8 or 8.30 aam. when he was parkitzg his jeep at Super Market, \ ' W 'J '\,_,/$3 CRLA. 1444/2004 C/W <3RLkA.19$£,l200';"> 19 Gulbarga, he brought: jaep to Jagat Cimle, there: 5-6 boaxﬁed his jeep, CW-8 also travelled in his geep raached near Chinamagera Cmss at .s{0p:;3¢dvL-j€E:.p thérr: far attending first nature he :1,j¢ep Chowéapur cross, there he saiiftlge tﬁob' _:tovvc.%a;tVis his jacp and he aiso zeccivegi stoneV__i§ii..§;1.. got dawn from the jeep and ran over tﬁteiagids Thereafter, be @1023 net know who assaulte<i1:A_»,:1}:§<_);§:1;. :§;1a§§$es were broken. His jesg tarpauligq (int: of stones. T}3.€I'(:':21fif3I', he waiteci back arid took his jeep to Gu1bar§é;. '1'b;:is-- not been treated as 1:1-astile by the p:6se:c11§ion ':e:n{i éxfidﬁﬁce of the witness dams not adduce any maisi:ﬁ;_--;£'a;ga§:1st the accused Q1' any of them am} Li1";;c%«fs'fr)m,:_fb§v6§sii:ience of ?W--»8 is not helpfui £0 prove the guiit of €115 aéctised. ' "

}~'\?§?¥fi3 * Eattappa who was deyuted on 06.12.1998 near A Cﬁhiﬁziapur crass far hanaiobast eiuty as 1:116 peoplﬁ blocked the mad ' 13$; agi'tati{:zn. He Went to Chowﬁapur cross at '?.3() pm. on H?I')6,12.1998 and at 10 3.111. his CP§ txancﬁeé over FIR in {Ir:N0.96,l98 with a dimctiozi ta submit the $31116: before the CJM, Gukbarga anﬁ acc:e:ﬁi;r:g1y E16 came to Guibarga to hand over FIR ta tha {2<3ur'£: PL"). 4 E, (E t'*<\,_.k.x,,. 3 CRLA. 14-44/22064 <2/W CRL.A.E§81/2005 23 and went back to C-howdapur cross at 11.30 3.13:. and E}: was asked by 0339525 Chippar CPI is shift §'\3!--2 Ranappa to Hixnself and CW«20 Rajappa shifted. PW-2 in a jeep were preceeding near Chowdapur Ta11cia,VmtV1b1e§,! 321w" 3 sustained injury and he was admittad Pws-1 65 2 in the hospiﬁai éff' .1 ;3.m. €o "?o}ice Station. 'f'h,$refore, the eviciencf§V'VLi}V:1%_V'ft;?;i§': not adduct any incriminating maten';aiV-agaiixst aéeused of sf them.

22. E-i'W¥"IOT. thEf:~1ﬁSi'*.3§h0 '§x%1ti%13;i; t£> record the statement of the iI1j11I'€d '.. iZO'. the Vi;r§j;<-:.3_:)'ii*.:af1' 'iearni that crime has} airtzzadjss been registered Ezécglicc ané went to Brahampur Police 8ta1;Vi:;;ja:1'V and $ei:z.1#fét{ {ﬂea FER and transfer letter and registered the 'ca;Sé"'Ahi§..§vide;i{i9éMi$ already refelfrtzd While narrating €116 facts cf C£iS€'; »H"0§2§£:yer, mgaxdmg the incident, ha has stated in his €:§<a1':.'¢'ii1a:f:ic.;i::-~iiiT¥-Vcihief that when they were on bandobast duty at 8 a,n1 :"oI1 1998, 2-3 jeepg came from. Gulbarga sida, in 0113 jeep "'{?W~;, "Ev,"-{ZW-- 12 travelietd and people in the math assaultcé PWS-1 6:. 1 5:, 12. Accused persans in this case were 3130 present in the ' H6 has not 8863 {ha accused assaulting P'Ws»1 8:, 2. PW~-2 " . s{::zstainezi irljury due ta asﬁauh: by mob and therefoni the etviéance of PW-ii} wcmld Qniy Shaw that E'Ws~§ Si. 2 Sustained izijurims duc to the k..§QS CRLA. 1444/2094 c/w CRE.,..A,19SE/2005 2:

mob assaulting F'Ws~1 8:. 2 and he has not :.{§;:§.V/accused assaulting PWs~1 Gr, 2 and has only stated «2.\§§ez*e:

pmsent. in the mob am} themfom hjs»Ae1r§(i¢n<:';é'<3f:' accused 1103.1 and 2 in the participation or in the ir:<:iac1c£i%;E,_v:"it1§s of the aviticnce of Gther Witnesses.

23. PWs--11 3r. 12 are thé: panchanama Ex.P~9.

Both pwm 1 11a;..§e iixgégen-..Vi:¢';;;:¢g& gag hostile and nathing is eiicited by "rL:~.§:31us<<: cf cross~examinatior1. The avidenﬁe of -. dates not support: the case of £115 pmsecutioi:.._' VA " "13_ is tﬁévﬁiéiiéha cf the panchanama E:»;.P~1Q. P'W'--13 has .._'b£=§:;:i'tr§a.§e@. ae3§"kgostilﬁ and Imthing is eiicited by ths prosecutican in th£:,__é0urs;c5'<:€f <<}ro$$~exami1;ation; The evidence sf this wimess éoes not suygpaért the case of tbs pmsecuﬁen.

'T2V5;' PW~14 accczxding to the proseeutien is an e:ye--wit;1ess its the

-»v--i£1cid€z1t. However, he has stair.-,{i in his examinati€m~in~chief ﬂzat ha (1063 :10: know the accused present hefom the Court. 011 96.12.1998 ai 8,39 am. CW~Q informeé him to go {Q Ghatzagapur far settling 1:113 dispufc batwamz. SC 23113} Kabbaﬁga community peaple, when he was \ f;. MU' CRZJ;A. I444/2004 c:;w Cir'5<'L.A. 1981/i20€}5 122 at Jagat Circic he brought 3 jeep as part the instgructiexg of CW4}. Himsehf; PW--1, cwwg, PW--2, swag &. PW'-5 traveﬂczd mva_;3e§p_Vand in another jfifip CW--6 and mhers travelled. Jeep cf jthcir jeep and iﬁft Gulbarga 31$ 9 am. and ifgachﬁd.'C1I1i'%§'€iéi']§I%1fAVCII$SS' 10.30 am. and fourzé mob of p€0p1e:=.jW:mr§:$iic§€:k§:1g"'if1&V::rQa:§;, -:

sesing their jeep 111013 pciied st{7e1'1:.-isg tQ{$%a1j¥i3 3 away fmm Lhe jeep. He has of his jeep sustaining injuries. Ht: ._not_'f At this stage, wjmess was treated as h0s§i_lg'.:j'T"AA*§i;%bg.\.-been elicited in the cross~exa1fiiii%§iti;3;g1:iv5, '£0 ti1<:HuWri:ase of file grasecution and therefore tliz-« ~éuid%:13.ce'§$f.?,§i3__i%;rit:1ess is not hclpfui to the prosecution and d{>€s_m:s"i: aéidiicet _a'V:3yA'f;iifr§j:n.inating materia} against. the accusec}. A . . . . . .. 'V "'j§Jaxmina1:ayan S/0 Shazli-zariaj and Rathi was ' < vz0rk:;2ng é2s 3. Speciaiisi in {}1.ﬁ.ba1\ga Govﬁmment Hospita} and

-.V. _j~,..§ﬁ€V._}z3:as dsgxjéaeti in his examina.tio::1~in~chief that on O6x1'2..,19©8 at ;.;.{:~s:::: §.'"m., he examined PW»-1 :;mug.ht by BC; 535 with the .histo;ry" 0f .___£i:'s;'sa*§j§Et anti has noted the injuxécs fsunci on the body of PW~1 and VV u§1.:a.s 1fI1I'ﬂ3.€,¥" deg:-sad that x--ra3«* taken reveaied fracturs of slfxaft of 3m' mstatarsal boas ané fracmra sf pmximai planyx af right inciex ﬁnger and there was alscss fracture of 431 rib right iatﬁrai aspect 331;}; has CRLA. 1444/2004 c/w CRL.A.___1981/2005 24 r

28. PW-17 according to the prosecution is an the incident and he has also deposed in hisiexarninationliiifn-chiesf tr-gt"hr¢"

has not seen the injuries sustam ed by iii. "

assault on them by the mob. This__Wit11ess'was as and nothing is elicited in cmssjeifamhaaﬁoni to: the case of the prosecution.

29. PW-18 is for imarked at Exs. P-17 3:.

18. However, of the prosecution and nothing the"'cross~exam1n' ation by the Public Prosecutofam the prosecution.

30. P\:'.~_..I.9 Exs.P-17 6:. 18 and he also did not su*ppoI"tiithe* of thewipmsecution and noth1n' g is elicited in his the Public Prosecutor to support the case of the it prosecution... " ' " : according to the prosecution is an eyewitness to the pipncidientj and his evidence has to be considered along with the ievirience of PW-1 who has supported the case of the prosecution and has to be considered with other evidence.

\j£..\)5 CF5IL.}§. 1444,/"_2{)C*4 it/W CRLi;"~;,1981/2035

312. PW~;21 is 3 pancha fer the Mahazar E§x,P~.'£{) of fear sticks at the time Wham accused no.2 vs{:;1s"'i1:1 péﬁce <}t1«sj;<jci§f. Hawever hf: is treated as hostiie arxd is e-.h'c i t%:5d_ Vbroégm éxaminatioxx by the Pubhc~Pms§:cut<3f.__ix3*.ﬁuppzéixif i.J'*u=:'~ éauSc:. é'fu the pI'<)sec11$:1'm1.

33. PVW22 who was ¢wQrkiztg""a$'j' :1a.«,€"'d'ej§osed in this eXami;t1at;ion~iz.1~chief that ﬁg :gvag%1;;Gr1;a;:g ~2_'_1P'i, Grurmitkal Cimie and on O6. hefg "ix:- bandabast tiuty at Gha11aga}f;1ifT'p0¥;i:{:e a dispute between. SC and Kabbaligg"'._p¢Qp1¢._ VA 'f?i€. " in Ghanagapur Police Station and mported for and was on duty 8}} 11 pm. as per .~"Vf1;rt11:jr'3:?1iIj<=;i ;ii;iQ;11. E;{£«1i?a.:i¢«'deput£:ci to Choudapur cross fer bamisbast ".tht:v:1§'~§vs§.9.§v.._r0aéL blocking by SC peopie, accardingiy on PW» 10 AS} Amnkumar, }~§.C.Ra_;'appa, Basa]i1£ga;:$ ;.)a.V§?er€ on bandabast {hazy at Choudapur cross at 7.30 ':':\_{:C"i 1§€d nos': 35 2 alongwith 500 to 600 people assemblcé at Cross by putting a panda}, At abouii 11 a.m., 2 jeeps from Gulbarga sick: £0 Chewdapur cross. PW-1, CW-12, PW-«2 n 'Gunman Ranappa and PXV5 and Othﬁrﬁ wart: in these jeeps, than that:

accused aieng with mob stopped tbs jesp 312:3 sstarted pelting stones to §€€§ a.:.2.d PW«1, than thﬁy ligand fzring smmd iixmx PWQ gunman. CRLA. 1444/2004 C/W {3RE_.._A.._ £981/2065 26 He went near the place of 0cc:1rre11ce from bus-«s1:and_ aji1d_"';:eé':'1f2. PW--2 stlstailzing blceding injury. PW~} haci aircady spot. He took gun from PW---2, sent P,"i.7'2 §iI} Ci Gulbarga Government Hospital anti tl*;;3rtt; =3;i"i;:€k" he th.aiA "

PW'~«I also werzt. 1;; the said jee;a"1¢;..tm§§1m'.ént. Trxfﬁggjcargcfi, zijgineb were disbursed and he mtumed to know that there was politicai 1Sﬁeh§réFéi:.. and accused 110.1 and his family nlémbﬁfs,'b€tCa¥l'$ﬁ*~¢$f'th%?iVA't;§1€$;:#;§%':Vé§%£i3S€d assaulted PW--1 ami his evidancgf: witl1 the evidence of ?Ws-- 2., 55 34, PW'$~»125_,"26 iguvesﬁgaﬁen oﬁcers, whose evidence is aireagiyv mfemﬁi. ntxérraiing the facts of the sage. is "cAl§:3;" i:;s:1 scrutiny of the; afilrctsaid material on mcaxd that i:fA1£>;.i!:3'I*%%,>__$éé1::'§§ia::V;f_1 with the evidence of ?w_:, 18, 20, 22, 123 8:, 24 and the $vf;{'ié:::t:§fleA of Meéical Oﬁ"1<:::er PW--15 and Envestigaiing Ofﬁctrs H "T to bring on the guiii of the accused, as the evidence of "'f)iL1i.¢V§'»SVi"tﬂ€SS€S is mrat heipful to the prosecution and the same does VA i"..E€§§'E__E;i{iC111<:f: any ;'ncrim.inati,ng material against the accuscé or any of A mam as referred £20 abové.

<3RL.A. :44~a/2004 czw CRL.A_.1981fi»2{1'IO5 27

35. 1>w--2o -- Puﬁdaleekrao has depwsed in his exa;g.gg:3,afr.a§:a.é'mgchief that he was engaged in bandobast ezluty, whéli 2 bandobast duty at 8 3.11:1. 2-8 jeeps ltanél jeep P'W--1, 2, 092-12 travelled. At abéut zall.ls2.V.l'th§c~: me' 5 11101) assaulted PWs~1 $5 2. The» Befozé' lthe court, were all present ix: thf: mQb;----llﬁff}el'l3a.s ;[.1'{;ll'§'Si?Z€ZI1i§'Whil€ accussd assaulting PWs--1 8:. 2, due to assault by mob. It is elicited distance between Chinamagera '/2 KM and is clear 011 a§pI'€Ciatill)Htl"§lI3l' lthat according to the Witness at about 9.3ll' "ltlge mob assaulted PWs--1 85 2 and thouglyhe Lhaell thlé-1t llilllﬁ accused persons present befcm: the :c'{;a1:'£"wéré."'2:i3"p;;t~se:ntV the 113.0%, be $063 not speak ahout the overt éic_§:Q;:: of the accused in assaulting 1?-'Ws~l 85 2 and tl'::z:'zt;l1:__c:fllll1as dégégéed iﬂ his examizlationdn-chief that PWQ susiained . «,_i11j11ric:s d§1é:'i~to the assault by the mob. He has not spoken about the sustained by PW--1 and in the abssnce cf any overtact _.__l'£ét1:f'lbuted against the accused or any of them, mere deposition in the _ uu'¢:xaminatioz1~ln--chief ma: the accused persons present in the court were all prtzzsent ix}. the mob would not by itself adduce any incriminaﬁng material r:::lrc1:m.stance against the accused 51% any cf CRLA. 1444/2004 C/W CRLA. 1981/2005 28 :

them, and {hCI'€f{)I'6 the evidence of PW-- 10 does ﬁzg case of the prosecution to prove the guiit caf any of the "u - ' 3?. Similariy, the evidence of PW-263139 mg 'he.1pteV1 to see' pIDS€C11ti0I}., as it is ciear 011 appr§ciai:*i0.j1 'QIz" €Vifjie31je(f:C"

to the deposition in the exami::1aIti:§5:3,--in--.€:h§¢.f Fthety §vem pmceeding in the jeep n¢a1j_Chawdéﬁffzg'-/m§§¥'.%;):3;t%3&,..v;:Qz1ned that the geep csf ?W-1 was parked person beionging £0 Guttcdar family <.:axi:;ev..anc§:'._e:11i6";(jW--13 tnwards Afzalpur road, it 21 c.1b¢k;"'~!v!e§ also saw 3. mob of 150 people near Ch0§x?éap'ur PW~1, 45 persons among them came near t2i't':..}écp, x3.€c§uge<i: :1o.6 ~ Dattu cams anti irgstigatari others _._t<3 asseﬁgli 3'~"~'W-}., Vie-1(:--::*:e:$<=::{1_ no.5 pelted stones on the jﬁep glass, after ". 5;£?fEi:I}eg _vti1';s:'. 'Vibe; meb came towards jetép, they peited stones on and causeé injuries, PW»? - Ranappa gunman V V' fzmci '£1155 also sus£aj11€d injuries due to signs geiting and H H " :3:1_ awaffrom thfi spot. He has.furt11&r deposed that be (203151 not persons whcs paited stones on F'Ws-- 1. 8:, 2 since it was :21 'mabi. it is €}iCiiE(i in his cross---exa1né31atioz1 that he was sitting in the «éxaat behind the driver of the jesp and it is true that immeciiately after getting down. from the jeep, he Went by the side of bush after Crossing mad 11.6., about 49 feet distaﬂce. Therefors, on agczpmciation of the VI ,.= .1.

\\';ee_=".:.

CF<'fL.A. £444/2004 C/W CRL.!§.--.___198If2005 stated in his statement dated 26.04.1999 that he the incident as he was posted to banéobast duty neg; bags ':§f§'atidA {Eat when thﬁ incident took place he was;'iiéaf'Ch:awd:.apV§if. "Thtis, 0:1 apgrttciatiorz of the evidence cf PW-Q2, 'iﬁs CIff':.é'_i_' t:h;af~ the eye-witness (24fi¥1Cid€I'J.t and ﬂ1atVha:L:'L:§k%as ndt a'.{. all: the jﬁiiace of occurrence since Chewdayur ;'2(§«(}"i'€.-cfvgaway from the piace of {)CC11I'If:}:1(:€ and §¥i$;'}3}e and therefore his evidence is not h€}§ih1 the guilt of the acctlsed or "

39. He has deposed in his examinaﬁonLgi3.,§¢13Vief that name is Vijaykumar S/0 Chamianna, agar} 21i.§¥é:;i:*s 'i1ﬁ'i§";1'.i'€Si(iCﬂi of Chowdapur. He has éepesed in that he knows PW-1 Vithai Heme: and a¢G1Sé.d« j;:'1t:"ij§.;_5.g»§;s'a;¥.se, On 06.12.1998 at abom 11 or 11.30 3.111. V' _!1imsz: i§" 'V595-? Saihanna were standing near Chowdapm" crass, at " H " t1:;;at tigme jeép 0f PW--1 came {mm Gulbarga side to Chowdapur cross, came in the saiﬁ jeep along with Vithal HEFOOF, but he does; M ':?:{)£~iC["i0W their names. Accused no.3 abused P'W--1 in ﬁlthy languaga VA étating "bhasadi magma get down fmm. the jeep". Accused no.6 ﬁsteei on the ha<:k'ofPW~1, Accused 139.2 assauited PW-1 with stick on his hanés and legs. Acctlaed 3:10.53 a.ss:aul.1:et:} PW»? on his; haad wiﬂi \_ ,. ﬁg.

\\'x,=,'V,-"3 CRLJL 2444/2004 C/W CRL._A.1981/2005 3: 1 stems, accuseii no. 1 was instigaﬁng others to assanif $i2:;ce he is entering and coming up in politics, himseif towards Gulharga road in the said jééA;';$§"' «Qua ts; PW 71&"<. sustained i11ju:j5: on his head, back, with an intention to kill him. A\.7:\.?€:'1'1.{V§(.3V has identiﬁed M.C)s 1 tea 4 as f:he' 1#é;éCi"byA 1§;l1e accused for as3a:11*.:i;ug PW~1, it is <%{§§3s»;¢Xamin3ti0n that during 1998, he was V 4s,§tu.;::yir2_'g"" gia';§1;1hanteshwa;~ school, Chinamagera§.a;3?d ;'='€{§)r1<'i:"1 'g; since he discontjnueci his educ§1tion'§[A"7'ifht; between Chowdapur cross to Deval {}hanagapi:rV Poiicté 'KM. Aﬁer G116 month of the: incident, he f::1t_t~:>, : He did meet make any attempt to give Ar 'V ta: A ti1e faiéiiihé, he smyed in the village even after the '_.Hs never met PW--} after the: ixlcident, PW~'£ has ' a1sce :;;i£ mt"? aftﬁr the iﬁcideﬁt. Poiictté €t;{1qEi.iE."ﬁCi him about the 'iqgident, Gem:ral Hosgitai, Gulbarga, when PW~Z was under

it is further eiiciied in his ¢::ross--examina1:i01:: that the s<2<r1:z.r€d him to Guibarga Govemmsnt Hospital. PW--?' was also 'V ' Ab ' "$:f;.',M(_','¥_lI'€C§ by the goiice along wﬁﬁz him. Police came to Call him by stating that ¥3W--I Vithai Hercsor called 113111 to GQV6I'"I}JZI1CI1t Hospital, Guibarga and he has stated thai PW~} Vithai Heroor himself called ; e':

\v;\...---:

CRLA. I444/"2()O*% C/'W CRLA. I981/3003 32 him through telephone t0 the hespital, poiict: enqtgiigﬁél' his name, father's name, surname, agf: I'€Si£iéI1Cf 22:: L'i_1c"£é;ne, of enquizy, he has statseé bsfom the Vi'i'a3Vfk1_1m;;.:« f Chandanna Aralagundagi. Ha 1:'asM._3:;o:V"s:g':cc1 his B31116: as Vijaykumar S] 0' E}x.D~1. it is further elicited in his aft;-A:ArV 1~ecsivi11g Imtice ﬁmn the court, he Atieceiv¢d...s=.{1,1:1$VcﬁA:1js'3 fi§§i3z¥i'»f§}:_€"V'po1ice. it is true 'iihat in the " as Vijaykumar S/<3 Mailappa diﬁemnce in his father's mama, and anqtxired them, but may t«::«k£ him f0_ go' "give aviﬁcncﬁ and said nothing will hap}i}€I."1'... Ha néi --- Vithal Heroor. PW~1 is net his . V. i\:<:§a?;§\*é' E3513? hiqis a pezrsan :0 him. Himself and PW» 1 am from is the President {)If their commulﬁty. He has S{a'tAtZ§#i 'ﬁ}§:1 t!10t dﬁposing f8l$CI}7 at the insiancﬁ 0%' Wm aim it is "~«._ fa}se {Cf that paiice has not auquirad him and recardcd his in the case and it is false ':0 $33; that anathcr person by nﬁgme Vijaykumar S/0 Mailapgpa Jamadar was residing in their village ' anﬁ that the said Vijaykumar 3/0 M.-allappa Jamaﬁar and his famiiy have migrated ti) Mumbai for livelihaod, hance he came to give evidence in his 215111161. it is faisa to say that in eallusion with PW» 1. ' r; =3;

V-4«\,.-=> V V ' * ~ :.iﬂCi(i€{it an 061} 1. I999.

CRLA. 1444»/2004 C/W CRLA. 198i/26853 33 and police, that he is giving false evicierzce 3 R is further clicitcd in the cmsswexamination that he atieut the enemity between h£s community' fieéjpic I:)r;'4+;;aV1L"<. Ghanagapur. it is true that 011Vt11e 600 harijan people what had ééféssﬁ '§he§=* were agitating to take actiogl He (lees not k.11e:;aw whether accused n0. 1 'brtsidaut of Sindagi ané he used to stay It ig falls: to say that accused c§A§§.:@_-.nc;t':.z1§:;u_;$e {"J'€~v1' language. It is true that is -'/;'i{M away fmm ilhowdapur Cross on Gulbafga raadk' "tn"'say that after 1 1.08.2003 PW~1 and his C0mmunit§"pcfép}.é.'--mévi and requested him to give evildzerxcté in "VV'f3v£:::i: :"'?v'~§,: £1 is say Ehai he is deposirzg .fais{~:iy {ﬂue to I3'*€31i'5"i<§_8'§1 -V V "

Z 40. A "if: from the evidence 01" ?'W--27, the i:1vestigaiing oﬂicer " he réecfded the sfatemant of Vijaykumar S/0 Mailappa Jamadar " .f§;i2'.AA(}5,Q.};.1999. it is Ezlicitcé in his crossfxamizlation that he CELIIIE to mat §'W'--'}' and ?W~24 Vijaykumar are eye--wimessets to the it is true that none (if the W'ifI1€SS€S?

i::»::}u<j£ing PW» 1 have not stated the name of PW-7 and PW«~24 in their staieméni am? furthsr statemmlis. E': is true that btifcm: 1'€C(3I'{i_i}:"1g 1:116 'C /3 CR'L.£s,. 1444x2084 <3,/W' CRL.A_._198if2{)O5 34 I statement cf a witness may will enquire the n3x_:"1€:~, f:§iﬁ2\€'x*'s:'"'--:1é1.*31e, surname, age and address 0f the witr:£:3$_ it is "¥:ru.ét that he recorded the statement of ':

after COI}.f1I'£I1i£lg his riame ElI31CiV .i..f'él'"3i_'f)fiI"S." A'11.'2V:1I11r::_ per E}x.I}~}. It is true that PW-24 bcfcbre him as per EX.{)-2. He recorded the his office and PW- 24 was secured by fu1:*i:.hcr daposed that the father's 1: Chandanna but due to oversight €13 Mailappa Jamadar. it is clear ﬁ'0i.::; that PW~27 has recorded the statcment Gf_ S/0 Mallappa Jamadar, but PW-24; 'who V-. ¢xa:§aiﬁéd iaafore the Court is Vijaykumar Sfo is from the facts elicited in the <:rass~ ﬁL;<a1}1i¥:1e:1t;i{:s1:;, ihéiiﬁivﬁﬂ in the Witness 51131310113 his name is Shawn as Vijafgﬁgfimar [Vlﬁﬁailappa ﬁamadar and when he made an enquiry in *._ t.1r::e p01i£:.e _§é'ta'{32or:, he was askeé to give his aviéenca before the Court. elicitsﬁ in the cmss~exami3:1ati0z1 0f PW«~2'? would clearly "~-- 31j._{:»vs2 that the person CW~ 1'? whase smtemant is mcerded after enquiry" about his name as Vijaykumar Sfo Mallappa Jamatiar and not Vijajzkumar S/0 Chandanna. The case of the pmsecutien is that CW« 1?' and PWQ4 are the same person and the Kx}~ 4')' CRLA; i44*i%/".2084 cm CRL.A,1§381/2805 3:3 .

ﬁcfezmte: of the accused as suggsstcé to PW424 that t}}:§x"cVV_T~as;'_§§1:'¢,_a11o¥;}:1c:r person by name Vijaykumar S/(3 Bviallappa has migrated to Bombay and PW»-24 is 1161: C\V*1:?"C3jI'i:l3V(§f'%)ﬁ. ;'u§:é€:.. Even otherwise, it is clear frem the xiaatexiaj Ecazia iifxagt naisagt L of PWQ4 is not mcntioneé eith;=:'2*i;1 tlﬁé .(::{}mplai:;1i- further statement. of the (:3 £11 any of the wimgsses as rec-erded bgfﬁhc as it is cieariy elicited in the course of :%?W~27 that ?W~1 or any tjthcr wiinasses;'h£;~x;§Z'11o£2_stz»;imi statsment regarding the preselitiér Vvlixxcidexzt. However, fer the ﬁrst Ir>\a,é;; :;.§g.s's:a{;%é;:. Court that it was 932-24 and PW-'3 W119 czeune: '%'11«:,=12.gh according ta PW--E, PW~24 & , '_PW--?~ fjgad £0116 'r.-*:<'3=.3V_{__t_1_;e. hint, it is Clsar from if}? évrida-':n<::e tilat PW-'3 '__ha}s"--1;V0'i; .Vvs12p;)v€$:--1:s_d the case of "aha ggrosecutinn and tllerefore the r:'?§?it:§Vé:.z:;:::€"<::§; is 3.16%'; convbaratcd by {ha eviéeuce of PW--'? that . ht': Wém .ti:5:';:'esc=_1e of Fwd, Fxiriher it 313 clear from the evidcnce " " ..;§§nP%.a;»2?"t'$1at P\V--'24's siatizment. was recaraeé 011 06.61.1999 about _' -_<3i::,e "mb:1i'§1 after the incident and no expianation whatseever is :;f'f%,1'z«:d for the deiay in recording the staiemetzt which would render " tht: essiéance mf tbs: Wimtstss highly doubﬁul. Furthttr as alrea-tiy rcferrﬁd to ahavé, pmsecutioa has also failed to prova thai PWQ4 is \§_. ,/''§:.

CRLA' 144442004 C/W CR:,._A_. 1981/2985

35 :

C1W--}.? Whase statement was recorded by PWQ7 d"i1_I£T.i_f_i4'>¢'1,', "f1'iL145;~C:"(Vf;1'1.;I'S{i of investigatzicyn. The trial Court has also held that PW-- 24 carx.3:1ot be cmzsiclered to be of an:éj;?ié4§&"it;m5s.;tQ t}.§£; inéidéixt has discaxdtzd the evidence of P'W--24 'i'}1ié'abové said ryswafexiai on record, we of Vhtizc. viczxﬁa evidénce PW--24 does {1()'i. inspire t}_1€..coni§(i'i'1;<§§§'--r:§"thc <:<)ﬂ{1'1*i;~As0*§:-:13 to accept t}:1e evidenca as tI'i.l'€{1ﬁ1I81ld 4-1. Havizfxg mgaré is tlzge ab:_:$j»re ..;;aaii:tia1 on record, it is clear that his Véiriiicnffcg "320 and tlzerefoxfr the €Vi€1CI1C€ caf PW--24~ notVVt;:%§'1pful<v_L{é_ .}f)1"0S€C'£1§i011 in the present case to pram: I116: ("if the ;::§cI:3u~;§:e<i. Having nigard to the ahzave said .«v zfeag<}11~:§?;:1g,_LA'i? is ckazitlgai the evidence of PWs--1G, 20, 22, 24 is net 1-::V_f~he'«._t1V)i'I"::rsec11tio;{1 to pmve the guiii of the': accused or any of i11eHf;):Vﬁ5's:=aC*gif:iVo11 is ieft with the eviéenccz of PW--1 alone. 3 -V Vithal Hersey E3 the cemplainant in this case and he A »§_1:,1$ Vi-"i':::posaci chxring the ceurse of examination-i11--<:hief that duzixig 'Aha was the Vice-?I'€Sid€nt of B.S.P. and a.1$o Presidﬁﬁt of "~.V"'.;{:s;:n%araka Stains: Fisherman aevezepmem Samiti. Since 1998, he is Iﬁgidiiiig at Guibaxga. ﬁe kmaws am the accused }Z3)f'€S{'iI1t beforﬁ the umurt. i7}11ri11g I9§8, accused 1103.1 to 6 beﬁoziged to Guttedar family "'~.\ ,d/§''_~.

c:R1,.A. 1444/2004

C/'W CRLA. I981/'Q0615 and niziated ta Malikayya Guttedar wha Wﬁrﬁ t]:1e foiiowers 0f Janata Sal party. During 1998, he was the ciefeateé MP. Eiection in Gulbarga Constituency from B.S.P'., at }'§:ta__1ii<ayya Guttedar was the sitting MLA and igchaxge "

constituency. He has fmther éfrpdrjed i3e ' v.§*{;1s4"c!.€:4:§V:§Vg:%:ri 4] candidate for Afzalpur Constitursizzty életcrjtians.

Due to that enemitg accused 18.ﬂ1.1V998, one ::>f his relative Pmdgﬁgni xsv}§"§isVAvvkid11appcd and murdered at Sheiapur H§§ prough': the saici messaget: bef{§i'é:Tvj',_--th_;::vi %§ﬁ}ough BS? MLAS and he 3130 infarmeci At}3T¢"E3SI?' Vt§';;.%~Lt'.ffi%utteda,2" family members are involvﬁé in th.at--murdéi* c§é1se.$3ncf'--bé%:;ause cf the inﬂuence of (ivutﬁﬁar family, Rh: murdtzr €:as§é%'"i&%a$ supgzemssed ﬁfld Gutttzéar family were also .<:;1i§;ii%igfu1;::taﬁith::§';jse:i Eiquar shops at Afzalpur taiuk. H6: bmught %;h§$ pubiic thrgugh papa: staticmant, since: then {hem 'was. ﬁnamity between himsﬁif and accusad f)€i"SO1'1S and Guttedar ":Lf;5:13;i1f,f*«;x=as Waiting for an opportunity to muréer him. He has {umber éégmsed that 1243 éays prior ta Gﬁ.12.1998 Suhhas}: Guttedar mid Mahadev Guttsdar, accused 1163.2 :55 3 creatﬁd dispute between SC/W cammunity peeple and Kabhajigex" p€(>p1€ at Dttval Ghaxlagapur viilageﬁ GI: 318 331116 ﬁay, h:i::u$€1f and one fﬁasanna '"W@re€:----- ;5rQ<':::edi:1g nééxir CI§'L.A. 1444;=2ea4 czw CE€L§A.19'8';[i2i}(.3$ 38 Singhe (CWWQ) were on the: meter c}-*:::1c af CW~9 , om: Rauapga -~ CW~'2 was zieputed as gunman f0r.}i;i2:s~-- iiié in aut::>ri{:kshaw {<3 Jagat Cirxztie. tQ"?.,:' ¥1ad%A__é1«$sembi&d Ilééil' Dr. Ambeékar Statue, afte'£¥V'g;a;:1a11§{iAix_";'g the 11%'; t.<1u)}.dV :§;'53sI~3 '£0 '3' and If} ta) 12 that E116}; ShQ'L¥15' 't§3hz;§;gapt11* 1:0 settie the dispute between tWG '§11at {3W--8 was also présent. He instructed orcﬁer to go to Deva} Ghangapur, was alsr; engaged in 31::

jeep. jéép bmught by CW«8, £ZZW~ 19?

was to 6 arm} 13 travalled in the 386;; of and «this: driver. The jeep of CWW6 folkcawed ihei1'j;€--*3.p lgft v(3:i1}1"A)A:%¢x:'gVLz;1';at 19 31.2351. fmm Jagat Circie. When thtzy {ﬁhinamagcra cm:-:3 1:163? to Chewdapur Cmss jeep to attssnd first nature C311, they waif: w,ai't,i11g far' jaeg rzivwé, at that time aceuscﬂ no.1 - Basajwa Cams: in sax"

. ' a,a1s:mg xsﬁh. others agd asked SW42 and CW4 1 as to Why they came C-W-11, 12 told accusaé 130.1 that they am going {(11 séftla tbs:

' dispute between SC and Kabbaliga community peepie at Dtzval Q' Ghazzagapuzr village. Then 3{':C11S€{i n<::.1 £001: CW---}.1 and 12 is drink tea agar Chswdapur crass. The distaxzce. between. Chinagraagsra creams anti Chazvdaptir <:r<:)sss is about 352 fuﬂeng. $€:€p of CW-é also reached ._.,.-Sx cma. 2444x2904 cgw {E.i2L.A. :'93i;:20o5 :39 there, then they came towards Chowdapm" cross :jeSpc:ctive jeeps 31:16} it may be aI'ou11d 1.1 am. Wh¢:1__ €h§:y A 1*t:.'§41c}1T€:c3: K Elhawdapur CIOSS, they found a mshzhiof roaii. Aftear seeing the rush, the}: $top1v;4)i:r1 Lhe jeejﬁ."_~At.1'A1c:a; écgfuévéd. came and draggaci him from the'§'::i%f), ab{.1seg_iV' Iaxxgixége, thrztatenzzd him stating "..§ho$édi". %1«i1j3:1a;" rajakee3-*adit3.da mugisbicia.tee3:;i", A~6 kickﬁi assauiteci him on his hands and v i'"I'3C'£{lI"€ injurica on his right hand. atﬁne on his heat} and caused ¥31e:e:di11g ~'i1i§'u2£g%;;»'.. A33; " oiher accused to ﬁ;i::i:sh him.

Tlcmn fired on accused assatlited CWQ with stozzes Lagmi. ca1_1.s€;r;'{ ixjijuricts, than he started runnixig tewaﬁis ,_ "(}11}§:3'£§i§fg€;i_A'1"O{;i(§, é§ca:?€:;_:}__t_&«*;'£1t3se :3 mscused pf':I'SOIiS 11:) othsr accused p€rs*ans--.;:ssaqItagi or abuseé him. He came: near Chewdapur/Tanda .5§7E;.€: §is{a11Cc bemveen Chowdapur Tandaj to Chowda}3ur 'V cr0s§§] i$""é;;E:s{§iifi. 1 KM, At that time, he saw polica jeep coming ai u ﬁiigmsédaﬁur crass. HC Rajappa, PC .83-salingappa along with CW~2 .' that jeep, they shiftﬁd him {:3 Gulharga General Hespital.

"'§'{imse1fa11d CW5: wem admitted at about 12 naon 0:: 1 pm. Doctors tmatad him 855361 CW---i2. It was iiiagnoseti that back (sf palm was fraﬁtumd, éhcrﬂaftar CLT. S<:a:1:nmg was made at Basaveshva;-'ar { \,,,...'>?;

CRIJA. 144412604 ' C/W CRL.A.198Ef'2GCi5 4C} haspital. He has further deposed that at tbs': timegfﬁby ths accused, CW-- 1'? 3:. 18 by name Vijaykuma1'= _fSj:o. Vvéhéﬁﬁéxypa Aralagundagi, resident 0f Chexvdapu;";5é1Cifi¢gi". th¢. was under trtratment at hosgitai, a ::3._ »]':.:; --nIgu.ne.%;:"§_§;§i1gannéi' attached ta Brahanipur Po1i<fe'--v._iS'ta:i011.V' p.111§' and I'€C()rd€d his statement sﬁfid "-ijfi Siiles ﬁngers were bauéagaci by dnctors illjury causcé by the aacuscad persons 'the unécrr treatment 433} 14.91.1998. by the accused in t.11t3:

i:1<:i{ientVV3i$..Rs'I1"0:s.:;Q_ Stained pant as M.O.:3. He has mriﬁuﬁi' *a<:'mi$€d persens assaultftd him in order to kill h:i.m.'a1t"§s éiicit.$ti»-- cr0ss--examinati0n, that it is {.3156 to say t1;¥f.z{ accuséi} 1 Basayya is residing at Sindagi taluk and :A3;FL3.'§I£7};"§3*»:"$S at Sindagi and Indi Bisixict, Bijapur for the last ¥{V'is"true that accused 110.} is not the resiﬁem: of Dev:-11 V _ Ghai1gap__ii: véilagﬁ. it is false to say that accusad 11:11 was not at ail : i3:;.t<::'_fE:zi:t;g:in politics csf Afzalpm" taiukk it is £3136 to say that the sen Va<:é'i.1sed[ no.1 by name Raju is the political rival to Sharanapgza at Sjndagi taiukaa It is true that 3011 of accused 210.1 was VV dsfeateé by Sharanappa Suzaagar in Assembly election. It is true that A~i%, 3 8:. 6 are biaad brothers. It £3 falss £0 Say that A-6 Daft}; is V"-N,,_&_;:..

{';E~?L;A. 1¢44;'2G{?v% C/W CRLA, E'E38§_/"EGGS 4% doing his business at Gulbarga by staffing them Siilfﬁfvlv ané :\--3 is also resiiiing at G-uibrzrga by daing giiace 20 years. It is faige to say that A42 Subhash was as Chairman of Ghanagapnrf Ma13d£§i»AAf)é§.i}Tchéi}fat' §)V}§p0=$t:;(iL.V'< accused 110.2 in that eiection. is "axe-xigii'::&v:'ii--..no.2 ctlectcé as Chaizman for panch.*:;:1y?::z:t:v:V§:anti1:V1.uo1;V$'1j,* ' ycar:; f1'c>m 1984 to 1987 inspite. of hfgs i'i: trua that .A:~5 Dasiayya is from Yelawazagii away from Deva} Ghanagapur, viiiage. It is false {0 state mom in number at Ghanagﬁagx' 'elicited in his cr0ss~€:Xaminati0n that he does néf'-know qtzaxzﬁl between SC people and his commgihity'. peop}r::..__ C}I1 §)5.012.1Q98 a day prior :0 the imtidemz at Pelice Station. It is false £0 state that he haci k':1f;wé1c{§ge :'{x.fV qiiiaaﬁel 01:1 05.121998 axzé that the case: has been ' rsgi:§t£:;r'edV__v'11;.fiiéval Ghanagapur. He does not know whether SC 011 agitation by blaocking road aft Chewdapur cross for « j'Ai%:€:tiox1 against the persons invoived in the said case" it is falss sitate that there was no nexus between Gutiedar famiiy and SC .. iipeoplrs whee went on blocking the road on this day. It ig fuﬁher eljciteci in 'thﬁ crass-examizaatican that anoﬂier jeep also stopped 7';

CRLA, 1444x2004 C/W CRL:AVi§81/2005 4:2 simultaneously on Chowdapur cross read, 3111 his presence no ciamage was caused t0 the jeep in which he was sitting, jeep of also was not damaged in the incidént. He has not obsr3r\§:<:{<E1"i}1¢--. stain marks on the spot or stones, sticks laying <313v----t}:1§:". wIie :%:--« jeep was stopped. Due the iIlj11I'i€S,::}§1iS «V¥_§,1:c'§.3d,"E.1.e.V<_j does not know whether his b1oCa<';i.I_;ad Eillffi; on Lf:}..£:L»xx.*as rmzming towards Chfmamagizra Vfﬁbserved the injuries sustained by distance cf 10 feet to 15 fast away from med to pacify the quarre}, ﬁéas coziiifpi the mob, hence be ﬁred in air. it is ﬁ1rt}1¢r'--elicit¢éi ~.c;'oss~exa33aiIzati0n that it is true that Ch0w{;1a;31:r §§i*0§S b1is-§'E£z.'§.V is situated on Afzalpur road about 300 " V' "fiiﬁt C}1o W{i'a;3é1r cmﬁs. R is true that 3 parsen standing in §1}iq{Vtla§)*11§*A Cannot see: the hagpenings at Chinamagera crass? it *-f['}3'£t}'l£3f elisrited in his cross-examination that when he "was adiﬁitiﬁa "to the hospital beforvs Eodging compiaint, SP. Gnlbarga A ..:Jjg§3iVg¥§TL'1'}eputy Cemmissioner came and met him anci he narzatsd thee ' iI1 (§id€1'}t. before them disciosing the names of accused persons 321$ u Hii§%eé3* acts and oveﬁacts befare SP. {}1:1}b2s:rga. SP. and [).C. came ta hospitai ixnmetiiately' after his admission to hospital. He also narratsd thé: inciiient {:0 ms Inspttcmr, Brzahampur Pt':-lies Station. It R-'«'s'> x""'«' c:R1.,,A. 1444,/2:304 C:/W CRLA. 1981/2005 43 is £3336 to say {fiat he has not ledgad complaixlt befeitfé Poﬁce Staﬁon at 8.38 pm. 03:11 that day. it is {.3156 Vizugxs 113$ stated in his C0mpL:~:ul11t that aCC'£1S€Z'§"I1{}:.'3 vi§1sf:"g'eii::(i '«Va€;<:1iSeri"' 1103.2 to 6 to assauh and kiil him and 'f31af;'_ 11éTVis firsf' 'A time: before the Court. it is 138 belmigs to Kabbaliga community i1i$ It is false to say that the pcrson in thev 'available £3 Chowdapur.

It is false to say'. gpat Cﬁandappa being his henehmcn, hgs, name that the said Vijaykumgﬁr t11£:.v<f1i1av nth it is further eiicited ihat after Eexigiﬁztg thé poiice came to haspiial affﬁr 2-3 dayg f:3r.€_Vnquf'Lfi:1gV time he has net éiSClOS6d {he names 'V £1:-3'? _Aar:<3€_1i'é;€§1-L _ §€:rs{:s.i1$" éxcaiipi accused 1105.1 to 6. He repeateé {ha :;1§:%:':}£:T11t W'h€Il thﬁy Came for furthm: enquiry but nothing ' Wa:~§§iSC10séé'V'é;h.:3ut tha rﬁmaining accusedn It is false 8:: state: that' _ 4' égcuseﬂ; 1:21:53. 1 is 6 have not ixzterfered in his politicsﬁ field. it is faise s;ii:eit:3.¢«t%1at 03:1 G5,91.1998, aocuseii 1:03,}; to 6 ware not prescim in and accused no.3 never dragged bin: fmm the jeep or " ~ a1§$é.f§z:d him anii accused 310,6 has not kicked him and accusezi 113.525 has not assatﬁtcd him and 11:3 Such i13.€:ide:1§. has taken place: mid it is falsé ta stats 212:5-ya CW4 ta ?, 1.0 to 12 who did net accompany him 1 /'J CRLA. 1.444/2004 cfw CRL.A'1§8iff2GGEi§ €168.31' that agar: from stating the name: of accused 1193.} to 3, 5 8:. 6, ha has not atuibuted any overtact to accused no.4 }x=..ﬁc;$_;'€T~.V_name is 3130 menﬁoned in the complaint alleged by ' not speciizically spoken to about the p:*e$§;;1c€ of"aihé:[r.. 'a<:=:<:;*Lzs;c::1; '1n fin: mob. H0'W€\?tiI', the '9€1'S€)f1S who aCcQmpa:1xi}:dA'[[the. {§{3:i1jlj'1:;:iI;::sm[£, vi::t,, L PWS-2, 3, 4, 7, 8, 14, 16: 5:, 17h_axz;: net; cf 'thc ccmylainant PW~1 on Igggxdmg accused 1103.1 to 3, :3 &:. 6 a.ssau1tix 1_g'~ to him. ?Ws»« 2, 3, 4, 5, 7, }4,__16 8:. Al.7. lE_31'§? and permitted to Cr0ss~e§V:%»;1miiie'V iﬁsizrfied PI'%t",'C'11t01£" and nething has been E1iCi§£§{1'"iI1 tt;éi{j~c§ns;:§~'f:§¢:ami:1atieI; to support the case of the pros€cu_§:ion. * €14; ;?::{r§éh:af;~«.g: is 3130 C1681' from the evidence of i3Ws~6, 8 85 2:2 that Lév;e:i.11;2;:mEg:;_ net treated as; hustiie to the': pmsccution, have :1o€é1--:t1'i%i;iita:>z§ 3115; overtact is accused 1103,} to 3, S 8:. 6 and have not : '¥:s;>131Qhofa%.e:1 the €Vi€iCI1C€ of PW-1 01:1 materiai paﬁiculars and it is T._'£:}:é:§xr--A"«from the avidence of PW»: that accezdizlg to the avidence ﬁéposed by him in his ex3mi11:>1ti-31:1~i1;--chic:f, PW'-2 --« gunman Rarzappa 'f':3:'€{¥ in the accused assauited PW~i2 with stmtaes and gauged injuries and than 116 started running {awards Gulbarga read, £3XC€pi thege $ accused persons no other acauseti pergens have

-.3';-"

'\/ CRLA. 1444/2004 cjw {iiRE..A.1981/2005 45 assaulted or abused him and he came agar by running the distance between Chowdgpur Ta13:}§ii'ta;:(3ti€3x§?d2;p1_£f is about 1 KM and it is elicited in hiﬁ'-;CI'()§'s'S:C:)XE'i;.'I1'iI1'z23V'§C'3TiV:t;ha§;:jﬂ:'i€2 jécp .1 in which he was itravelimg was':'nc:V.da1;1agéﬁ. V;t}€;»t'V:

ﬁriven. by CW-6 was damaged 53913: the tzvidence of P'W-24 which con*obi3;ﬁ§i;%:s' tiia faf 011 all material particulars and his evidgizn-§_j.3 §;§§;;f,:fox'i:;V;§1' truthful and reliable by {ha trig} "cféis evidence, We have also held that hig reliable and therefore has to be PW"? who accompanied PW--24 aiang " as hastile and perniitteé ':9 be C1"(3S'.3?€}§T21'II1iI;€.:'{§._:vbyvhvthé-létéiﬂﬁd Public Pmsecuter and nothing haS b§~::e:1-- aé;1i<ii§"£('i ._in hiS""'é::"1iv>s$~e>{amiI;ati0n ta suyport t11€: case of the

-pi*c;sé:t;A:1i:iic;§1;v E1; {rue that the avidence af 2311 itljureci €}'€-\3§?itI}€3SS if feizrﬁi £05. }:')'€':--.V_t:t:u*'t.§1i"111 and rezliabla is sufficient to base conviction. *..,Howsv'c1f, :Lr1 a case: 111:6 this, the gcrson who is iaajurcd namaiy, PW-1 1,,fj4'¥;rg;:$"é;cc9mpanied by PWs~--2, 13, 4, 7', 8, E4, 16 62. 1? and none of the K said witnesses have supported the complainant on material particulars and their: is 3:10 reason as to why the $aid persons W110 bar} accompanieé the mmpiamant arm being his followers and PW52 being his gunman should depose faisely againgt fhf: cemplaiiiant and g\W;_L_,£'> :;'.RL.A. 144412564 czw C:RL.A.198§f£2£}05 4:7 furthér even. the police Off1€."{"',i'8 who were on ba11€10ba$:{."(¥":ift}j:also not Spoken to about the accustzd assayglting and'»t:%§;:1$i371;g«.i;13;§1r3*.. %t§€;~._ §?'Ws«~ 3 82; 2 and all that is stated is t11a{:'._:ti1€:~.:i}}j'uIE(i.. and $11623; have not specifically sgrhkﬁn abiﬁii the, the 'c1CC§ZlSfi{1 in this ctase, as is Wgiven wfzile apprﬁciating thﬁ evideI1:;:6 'E25 no reason as to Why the wt}. potipg c}ﬁ'1c¢1j$_§xf};e duty would not support the cassﬁ' if he was many assaulted by 211}. that is stated in the evié6:nc.e*. s§¥;_')'§ﬁié§< and causézd iI1jl.1}'.'§.CS to ?Ws- 1 &.2.

V4-5. ir::arz1ed S:tf'.VVSv$i{)}fV}..S Judge has held that theugh the evidence A'~.QfA*;%*;:_.{§i*txj§t:$3£:S¥;h0 have tumﬁd. hastile to the pmsecutioxl ané have 11i:5:_ case of 11128 prosecution Wouid nest prov: the _prt:'se:i'1':r:e (if {ha accused, thair itvidmxcrs woulé Shaw that mam was W H " .i:1V-::ic1e:1£ iaxzhercin them was a.gitati<)3:1 by the mob and péoplc in the 3:01:63 azuﬁ assaulted and caused injuries to pwsq 83 '='§.'.§.1€§ trial Court has przxzecded on the basis that after fmdiz1g that the VA " ~ §3\:ide11<:~a of PWQ4 who cormboratad an mattzrial pazﬁcuiaxs, the evidﬁncs of the complainant PW-1 is 1101: truthful and reliablé and is liabie :0 be diSC3i'C1€id ihat the evidence sf PWg~.:":3 3:. 20 would 'V-** CRLA. l444,I'Q{)C34 C/W CRLA. 1981/2905 48 establish the presence cf accused 1105.}. $0 3, 5 &,_' mob. Tlmugh they have met stated that the said accizsﬁd ' am causttd injuries; is the injuitici PWs«1 3:; 2, it is appyjléttlailogl of the evidence of PW-20 as a1reac:y1;1e1gi..liIt;;gg as hlilllat4}13js¢._f§£ti§ir§nCé'----i$ll:

not helpful to the prosrrcution i.;xV;:ziﬁj1_.r: pr€:'s§tzt. cast:-;;"lnu guilt of the 3CCi1Sf;',{l 01" any of them. zaacsb of 158 people had gathered persons among them came near the jeep vll<4;fl§.})ersens, accused no.6 came and instigaii:§l:V1'*oth?:rsgts}; agslafiiitl. V_i?§lJ--1, accused no/;"5 pelted starxes on"je€§): Sé£:iz1g"ltl1is, all the mob Came tewaxtis jeep, thczfy, pelteé. étﬁlleé "and caused injuries, ?W--23 gunman flmd in air, lib:-.11 .p1l¥3lil§'{ii's.ll_é,:rsed from there, PW» 3. ran away towards _ Gulbmlgal mm, sustainscl injuries due ta stone pﬁlting and mt'1~;3wa;3,{ 'fmm.ﬁ,1.e spot and tlaertzfore even accepting his avidftncc as Izulezilipltxééi«i2;z.l}.i$éséxamixzaiioxx-iI1~cl2ief§ 13:: has only spoken about the V _ pmsséizrsa aiibused 303.6 65 S and the overtact attributed to those H l agcugéfd is contrary {Q the eviéencs of PW-};., as accarding 1:0 him 110.6» Wha instigated othars ta assault PW~1, but the said in ﬂu: evidence of PW--i2{) are not the accused 312$ the " lmemhers of tha mob. He has further stated that accused 116.5 peiieri sicxrms an the jﬁep and .l"1<:~: does sgeak an;y"thi11g ahout accused m:xs.6 ' . .7';

V' ' A ». kw ..

CRLA. 144$/'2Q*34 C/'W C:RL.A,1981,r'200S 5&9 3:, S assaulting and causing ixzjzilies to PW~1, as ac-coniing;"t:> PW- 1 he was assaulteé by acctxsaci 1103.5 8;. 6 and 3¢oc1:9;§e:i"'-.:";12.(:$;vv'£ who izzstigating others to assault him.

46. Further, on appneeiaiion of i}15§i: AéV9iC1€'IlC*§i of it is '* elem" that his avitlctzlcct is 3130 notVhe1pfi2.1 "';;' I{'Ve1;.-=*~::f11cr:A of any «sf the accused m the m6'b.%'L»%é;3.d t}f1éj;-'.. a;ssat_1lti11gv'VVé1r:d cazising injuries ta PWS4 8:. 2, as;--'FfW~5 .3:1as.ﬁjagéizgeci i1Tl"hiSvC§{aII1iI1atiGI}-.'E}§l~ chiaf that he has not seed the §iSv:?;i1};1§t'§21;:C§§1£t§1iZ by the accused on PWs~1 &. 2, he hasiggot sf.t%ééi:'vL~a'.§;1::V-axf:§§i3'seci in tha said mob, there:afte13,_P01ice It;£$p¢%;E:'i;<}39' 'aﬁci sent him to Gulbarga in a jeep, At this sta$gc:.L 'the °\ﬁ:=it1'*i+-;{}s::"»'. treated as hostile: and nothing has 13618331 e:I;1C.i£;::d in iii_S H(§}f'0S$-€XaII1iI1atiGI1 :9 $1109; that the statement :cﬁ:<'£!{§ﬁV.E3jg? Ecfgm tf£1c'§""1«)calice as per Ex.P~ES 111233; accusaeé 1103.5 5:, 15 v§'t2rcv.prés&,1i«t i1;fthﬁf said mob. Having given such state-mﬁm 'sefsm {he (Team: was not at all justified. in rr::l}>"i11g ugson this __éi2'.ide11ce" of ':'PWs~5 8:. 26 in hekiizlg that same wouid establish the p;t%:s£:n.<§;:: of accused £103, 3; to 3, E5 85 6. Simjiariy evidence cf PM22, as already held by us is neat " '"'i1e£pfui in adﬁiucing any incmlminaﬁng evidence against the accused {yr any of them, as {ha facts elicitﬁd in his cross~ex3m.i31atim:1 would CRLA. 2444/2004 Czzw CRLA. :§81f2OGE3 31 memes by-" the: 1I1€XI1b€{'S of the mob wouid not :,§:i1e prosecution ta prove: the guilt. cf the"; accused' 3;")f.',_§-'if)1k1{i~AV' masanable doubt, unless the pr0secuii01:1ji;s..éib1i;._t0 §;3eyoIiéi~. = reasonable doubf. that the as::<:°11s'-:fVr_3'.'c--:g1..' i116m'ﬁ$%t§§c;...§§3J§f€$:$e1:£t the mob and they assaulted and caus%{i" ugfiesx {Q 12; as aileged by the p17GSC(,'.l1ti{)I1, merav gxfqvad wﬁw:-M111c1 not by itself be an ir;cr§m.inatiI1g accuseti or any of them, as in thgi; ﬁjfvﬁiéirvviﬁmsence in the zzmb and the overtact by the prosecution and t}:1erefore1.£V {k;§ Sessioas Judge that the sviiieﬁce %§1'V§:z¢i€ﬁes3;€§s£ been ireatefi as hostile as aiso the ti\:'id{-3}Z1C€..0f wouid also estabﬁsh the fact that the .éé:ers::;3:§a& it 10 3, $"&;76 aSS31.1}S£€{§ anti catisaé injuries :9 P913» }. ﬁg, '=2L._.éé;,1iiG1'_E::: Vsaisiained as the same is not based on the material on fmiiing is the resuk :2? ncnwapgntciaiion of the t:'3zid.s13.ce §:f1.tht: said wimssses in a icsroper perspective in the light sf féitéts (ﬂiCitf3d 3121 the: cr0ss--eXaminati0n and it is held that ths ,.__ £e$:§"11ed Sessiozas Judge was not jugtiﬁﬁci in miying upon the Evidence .a:.>f IF"LVs~2S to 2'? -- Investigating Officers to heid that thsir evidénca would pmva tiger guilt of the accused as they have 0111}: spoken to the izavestigation done by thém and PW--23 has only spoken abmlt that ! E444/200% C/W CRi,Ag__E98 1 {E065 {.51 in?

part of the investigaticxn conductted by him by siiact anci has not adéuceci any iucziminatjii-g"ﬂ::::t¢ri:'§gZ agriizisgi fi1é::'a<:b1zsé§i. AV

49. ?W=~'26 has s;3«:3-km} about 1;1:r:4_'rec<'§V;%_:I!f;%'* of stage MO 6 at the instance of of accuseti ncujz and PW»--27 has c,»n1;.{ 'd¢po_sé§_ of the mood staj11e&4 pant MCHS beiongiﬁé 3116} the pant and shirt M{}s--7 6:. tqb were Wearing at the time of.i,1:c:ié:*:I;i.'t}H 1 to 4 relied upon by him on the sf accused no.2 from his house is case. PWQ6 has deposed in his ctviﬁence £:hafVV':a(_:ﬁ:us€§:i._nC.,V2'géive veiuntary statement and §r0ducad .3115 cizgﬁg igscd b}".'hiﬂ1,VfQ{.v3SS&1i1iiI1g the injured in the present case '.:a_;V1ci PWs-12 5:. 13 and the accused led them to h.ié, ' §1{Z§;;:}:%";€VV."§ii:IJ'4§'if~..§.1L§?¥.C§d:$ 11C€3(f1 4 clubs 'before them and the same were vﬁeizeti péﬁéiiénama Ex.P--1{}. Unfortunately' for the prosecution, th.'-'<3 Péﬁchas PWs~1i2 8:, 13 have not suygwrted the case of the '_';;;:zjo$r_é-:i'i1tion.. Thtzy wen: treated as hostiirst and was pemnitted :0 be j:CfI\3S:§~fZXaID.iﬂ€d by pI'(}SC{3111;i{)}.'}. and nething has been alicited in the "<5mss~€xa1ninaii011 to support the cam 9f the prosecution. Furthér it is ':0 ha noteé that {ha said I'€C{}V(f:I'_Y Carma: be made on tha basis of '£h<:~ walurztazy s§at€m.5_ni given by accused 110.2} as the said; veiuzztazy CRLA. 1444/2004 cjw c§21,.§..1981;2m5 statement of accused 310.2 recorded by PW~26 has 13.§)_fé ans} market; during trial and mere eviéencas: Qf R039 gave voiunfmy statement Wank!' ":§j.2'~-itsﬁlf '1f:=:€iovCI'§f~--s:3Ii _?IE1:é:._ basis of voluntary statement. Such J in the house of an agIicu1tu:'i;'.a§:A&:..,VEve§.. ~3,,;éiZ€{i s::h1b:3 Couid have been sen: fer €{}1€%¥:£ij.G3§'~(§X3I$iif1;?4TiOI1,. PSL Report C<:}1.L1Ci have bﬁfilii T -. pf zrlubs M03 1 to 4 witheut any bleod $t§;it1s:0Vﬁ:#-- ha 311 incriminating Ci}'C1.I3CI1STE3}1C(',: of them. Fuxfher, it is clear fI'0L:f:IJ;' of the stones MO~--ff3 were seized in spot during spat mahazar and PWs--

11 6:; _1:2 weft-; ._:i31e..v';)a§1c2i'é.1.3 for the said seizure from the spot. ' V. "iio§r:£§}ér,5.,'untbrtu:1a£él§*"fﬁsr {host prosecutian F'Ws~i 1 ﬁz. 12 have turned §_;:<>'l$:i3é' wéiiség Zpgzrmittsd £0 be cross»:-xamined by pfosecutisn and noiﬁﬁg E1.a.;s.§{ii;:<~3::z1 eiicited in their <:r<3ss--exam:%:'1ai:i0:i ta suppart {ha _ "cast: <::f i:§1é';.pr9seCution. The conteats sf Ex.§'-9 Show that them were v §L*Véré:3&st9r:es 3%: $216; smt and four stomes were seized and re<:0vera::i fréf:s3 {Em spot as per M06. in the absﬁnce «sf FSL mport regarding *,ti1e chamiea}; examination of the seizeci stonas and 31:: the sibsetzzcs 0:"

pmcaf sf ﬂats: fact that the Saki sterm has bsseii 'used by the accuseei far assauiﬁxag PW'3-- E. & 2, it is clear 313$ the I°€COV€i'j;--' of the said Stfjnﬂs K»-5':

CRLA. 1444/2964

C./W CRL.A,198§;'i200f> Sect:i0:1$ 143, 148, 33?, 35?, 304 r/_.v§""i-$¥§._;: ceﬁfzrmeﬁ .

"% k;:}I$DGE IUDGE KK

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