Karnataka High Court
State Of Karnataka By The Psi Athani vs Dhondiba Doulaba Dhohipudi on 10 March, 2008
Bench: V.G.Sabhahit, Ravi Malimath
IN THE HIGH 0032'!' OF KAR.'.!£hT8.K!\ AT
mrw mm mm mrm my or names 2oo%a % L'
PRESENI'
-rzumornn am. .mnnm1?;u.J'aam:Am- rf
rm norms In.
ll'G."ifi.§5 tween': L
_Dhohi"pud5._,' % %
Agodahuutfiifi yuan
._
"Dh9i1"-mdi.
" *.,__ ~A¢a:ginhaut38yur;
Aged about 35 years.
5. ea».-ma mum:
Dlmhipudi,
Aged about 30 yang
a. Gopala Dculubn
Dhuhiprudi,
Aged about 2'! gain.
Ml are R[o.I-Iulnengoli,
mu
Sm wumauqaca '
§¥J.B:sawrsj,Azlvomho,fo1'R-f1'§2,
Rfilgfllfi s §§.6) % A
mu ccmim .Appaia1.7isA 373(1)
ca-.P.C.. gas.-aging to grant Iowa 13: against the
Judgrna-at dated 23-3-20i1~1~v. I Adflzinnnl
sauima Judge. in _?:.c-.Vm2,'aQ[9{3 nnquiwng the
' afiangzemv sections M3,
147 . H8. 34 1.; 5a'-}., 3£52__rIw:~«1§€! of '
mm Eur honing this day,
by the auto is directed. against an
pass: by an Ifidciitioml suum
in Seminar (tun No.30]96 «mad 23-3»-
' " thy raupendanu hqrfi aucuwd lion! be 6
5 Santana was have been acquitted at having
. puniahnhleundu auction: I43, 147,
AA » I143. 341, 504, 392 1-[w 149 ms.
\§bJ~L
2. 'me auunfinl am of the can landing up--to this
nppanlwithrafixanaetatheranlaingn
thatrinlcourtareufonnwuz
Iththacnm ofthe pl-ouocuticn A V
e m the brother: at my
Bfimatdtdoooandl and um A
damned are ulna residual; 'of was
dispute batman: an of the
mmsad and the than was
me orimizsnl x:):{9--9-95 at about
4.30 p.n:1g may with mnwn
Lauémnn mun Hun-man towards
__t1mir garden inns! seamed Nos. 1 to 6
V M .,......,..1 amunhlar and «mad with
E.__2*'r.3- Dauhahunnhohipudi nuultod him
gméxeéund other manna aluwnltnd man with club on
V' near his Iowa: 1113,1111 Ibnulda.
f% am: hand ma mam ofb-nth the rum. and
thrownnanr
hisheuuonnfilefithuubyfldinghiu hands andlqnwithu
maps. Thwafiu policawuo infcrmod ahoutthc moiduzt ma
\.§3L..=\
I-..w.19 on receiving my innmumon about the ineddmt
totha upotandfound thatfihinuhihnd =
was in an intoxicated um and he bad man " _
mm; and up were tied and « » V%L'ic%a 1=ia£'
mm», l1oud,thi§l1 and b1ooawm_s
'I11-uy unuoa mm and mughc mg
they had gum and not
my admitting to than 5:: En
pretense afthn Itatauunt
to §'um.a was Iisnsd by
27(0) and p.w.;9 ma Enammun: as per
m.r.g'.f:~;h3 by the Daotor p.w.9 u per
Wmfnotl """ H to the Gala}: pallets station and
in Crime 39.206195 hr the
L pqmauaiaxomdu aaounns 143, 147, Ma, 341, 504,
V %3;:3%%r;w "14§n=c. Ho prepared FIR at par mm-nu and um
% rm to the Jam: court and his mum: the
V V. at two punch!!! and the: tape which wu an tho
V dahhnsm at par Ia.a.2o and progun-ad nuhmnr am
pm' Ex:-ha. Ha nu dupoud that panchu to the am
llahnaa.1-Appuahhudiodnnd Rndunh hnbooomo maul. In
'\/{Wk
the «homes at Appuub and Rajauh tho Aurthur
i|nmutiiwuhan:ledmaartothoPBI(P.'llf.20).'I'ha11s_I
flan-mntiou about the death of the deceased
up the hlngintruto to includn tbs u£'auca~*.3ndu'j'
IPC. He wanted pmchu and
donfi body uffillinuhi on j
inquest to the noatm11_=.w.9] - '-
auminntian ma the man
in-mufi to cm cm has
apwqhmdod ma
pmdueaeigmu amm. than mm Ex.P-14.
[P.W.l8] £<2.P.1took am the tarmac
_ §§.~.d pa-spared mahnar attha some
n::x.9.1a and seized' 35.0w, 5 & 10 to
runordod the Itutuncm of the P.Wu.l to
V _4 andfi min 19-94995 accused mo produced bah:-9
% gt sa}m:.5 tun. man he intmrognbod with than. Accused
V V' 1§§.j;'§.i 4 gtmvnluntuy statmant as per ms.P--15to 17
V ' ': $¢pg§ac&sml;randvo1u:nnuedtad1owthaplnc¢ofa£ameInd
usodby them. Accused 39.1 mm him home
and he produced aufiolon at 811153.12 to 14 and thwcuibu
demand No.4 produced articles at 31.11». 15 to 1?' and
U~'~
uwmsad No.3 pwduood artiolou ax 81.lloa.1a to BB and the
sdduficluwuamulnnd as 15.05. 5. 14 an 15 11.033. IQ-wt».
1': Inn. 6. la a. 19 rapecfivdy and he prepuad
mahnmr 3: pa: n=x.1=-.3. on awe-1995 =
appamstlwixh qnttoipawry hail ordc af.-ai' ha '
man. 1=.w.1a. nut the «and
wmmnfim ma romivod than nu
mama thn copy at the pa
205194. 196194. 149(§«;j;_««'_ to 21 and
suhmithad chum am-at #1..-5.95. me
can urn: tines than can
mu by cum am finned
against Iޣ:.: the gluon punishable
V V14a;1Vk:1§7.: 143, .341, 504. 392 1-[w 149 nae.
6 plandad not: guilty and chimed to ba
unnninnd aw: 1 to 21 and got
2 mgawéi to P-28 ma non Ito so and mu. 9-: to
_ .. mnrhd by 1:13: dunno caunul in tho uwidmano
A 9_;w§3'1 In 3. 'rim ltatunant at the accused under section
Eat Cu-.P.c. mu. racomad. The dflenna oftha manual was
mother can mt: mam am an bean
finished. Thu summed Gédnotlaudmy dnlbnoo wldmca. 'mo
laurnul Slim: Judge by Judalncm data! 28«-3-20!!! mu
\,w'*
uonddcu-tug the contamfiom ofthn learned mm
nppmciafing the avldame addunad by the '
"mat the prosecution hm not V
mm that ahsmm did a mommy 9
yrcsacutim has failed to mean
mum Has. 1 Ian 6 147,
1.43, 341,. 504.. am aequitted
accused Hm. I to by
the ma §:a§§eA§&%"kL2a~a-nae: tho
3. We amen, am. Public n-umum
rm. 1 & 2 and the lanrnad mumd
mpusimod u axnicus mm to
the' of ucw.Iod-ralptaradmtl 3 to o by urea:
a-2.m.
V' I-Imhgragu-dto the cantumona urged the paint: that
an: data-mhmtiant.mufollaws:--
\}Qs ,
1]
um ca-1111: isjustifiod at call: far mamancaan this '
zjwhntaréar? .
'WammwsthaahowpaimIn£:1fl§6vii:~é_ .g '«
was no. 1- ma Juda:nuu:t_od' 1;},-4&5
am can»: is juamoa am am; 5:;
an; appeal. In view
is liable to he diuniaad x... j
The has min us
through t§éi"§§n1 the mm: of the
%%§.~.:umwoa that though are
cuppa:-ted tbs one of the
£m:'.zV'?,; wan by mumm an the had: at %
';'_' ' Vwwu refluxed and whisk was hunted an
can was raaiitwod against the kouuud.
mama of oral aocmaum mm hdbro 1=.w.3 the
"«¥1£éfi?d:a'ethaJudgnantafanquittdkHahletabeI¢ndde.
tin: a-that hand, the Iaarned chums! appearing for
rupmdmu 1 & 2 me! the lumen! wanna! unpainted us
Imim» curiae to pa-aunt the can of ruIpond;u1tI 3 to 6
KM'
Iulnnitiaod that the who witnouot haw not mppwtod
can of the pronamticn and the an! Itntmwnl'.
Bhimm hum-a p.w.3 has not 'ban 1 k
aw. 19 int!» prunmm on=.w.9-
bum puma to haw been 'ix: 5
pa-man but give smmant tngtaiqz
to the widcnoe adduced um
um Blaimnhi and
an dmuoa. He it
jg. " than-. is on 9.9.1995 when he was in ma
" pm. the pom» and that vmaaus
A jlsout 4.30 pm. hi: bratthu Bhimnhi mus
' " by thin ucuulod hwdn and that he was
' and he learnt that the inoidmt occurred
A % Bhimuhi ma c.w.9 were going mm at the hut at
' mama and himself, ems. 13 «lb 14 mgngod an .1039 of
G.W.1.'}a.w3. ahilhodfillimshi 'baths!-Ioum*al.Howcm1:otho
Hospital and am hi: hralhu had sustained imuriu
Kfixfs
'\ l...lt.\lIi I-lIlI..liI.lh.I'.II_JII -4 ouu.;.;_. ..
ID
umauny mun them: nu ma. mm a rag injury and «Jim
and mm an his was: an mm busy. am mm %
parts mm body and he and m that the
mdhnnds and thrown him. polifis
and annual him and Ihifhod
mmm mudupwithgfijlvr fiwmafimu
IE-qi Hospital ham of the
llatlieal Oman aging: pm. his
rumumaa mm and tho
injured gem to the mo and pone.
haw mama fig has idmflflacl the enema.
mm by; an the an. aim incidaat, as
regarding boundary and manure hi:
% firm. muxama bytm accused.
V clioited in the m-can-axnminuizian that it in mm
__ nmnhar of any-cane lactic: tram! mam Aflaani to
v re. throughhis Way. His hmthe: Bhilnlhi was using
tho1ig1'nthnndfi:1!:w1:rl:in¢andtakingfoodul:c.Onthouid
day, an 9-9-1993 from 1.00 pan. W niflxt, he was in tm
W
hauls. Eishvthuwnhnuradqnthomrdludnndhotfvjiam.
injured an the 14: am of his and me. Q
ronidantial hum imxraunding am hut at mama _ _ Q
m was we -mm M
ututunaut budbrohhn and thuthgis
has not mad bofcmu the poliisu-v..%:'§22_p0z' mm§z%V%
p.w.2 has amused
swam in big. he «am in the
ma has to an 'Inn mm
and am 5; and «mu
ha-an bsmm1 and P.w.1 nut in the
Jay qt; 6:91. 15' (9314) Miami Gmmmznent I-xoapitnl. -"
on both the shoulders. hand: and
I-In um «pubic of undue. mmsu
com.-nghawn uuultaodwtth u tickle
V agia Dachau and that should be almost to ram
% A emnuun his crass-auminafian am an 9.9.
' h 'j: '.! |§_95§ha has Rica a: complaint. Except the the sum ha doe:
know personally about tho guard armmum ma tbs
uncured. P.W.1 mid him that Bhimntd was talnm ho
Hoqpita1,andubed1fimta£aIluIrIndthoDooborad:wind
\9'x.'§>
'I l..l£\Il_l hllndlsznnlmns «A an-aha-nan. u
'13
am the puma: rum to up named to land 1-Ioupmn.
fiat the name than was an atlas: um. ms has
mwutian 'lint he 1. dcpoiing may at T
PS3'. 1.
P.W.3 Raflu cum Ina? mo
1=.w.2. 11¢ has also aapogag in an v9 -9--9a
at man mo pm. when §.w.1 mm and
by aemned ~ fig in flan
inhn-.10: an
the ham mm. otumna,
Bhima-hi he was mm with
way to ma; Hospital, Bhimnhi
It 53 dinitod m the atoll-
hc ha: nut alum I4.:l1JmlM1t bsforo tho
' " La: Ex.D~2. It in not tma bu tumult that he has
P.W.I to so to ma; fioupttnl. He has
Bhimmiwunotmnpoafiionm
aopounga1mgnmmmnmarr.w.1.
K965
13
1=-.w.4 1- than awmr of vahiclo boning np.m--A
aamm-m in which mum-m wan shined and wag.
mm Athnni Hmpdm to lfluj Honpini and T' _
brought in an which and ha was
Hospital. He mm: that Bhamm
B-hhnahi. had nut tullnud to him
this stage, than witnuu was the
thntmnmiun oral dying bran anus
hdma the court
by additional 2-flag ham elicited to
support rounding fly: out
dmluafioi; in %a1moa that it 1. not trua
to my the Jump to Athani in 1
films damning falsely at the instance
P,w.:n.':tsan1 mm: is the Inn oftho doenuad munmn
% h;:r3..-vfiepooud in his avidmou man. an the me at an
he was in nu mm, by 19.39 at 11.00 mu.
k% hnd gum to mum mung am he is get; to
far truuttnmt and has did an: mtum Hi: uncle told
him that his futhar Inn Mama by the secured pa-tom ind
fl1.utBh1mIhiIruI-shIfl.o_d1=oAthaniHoIpitq1 anduhowu
U+J'-
opnurawad and miucehnwunotwullhe atdnotga
and by 4.90 am. he Learnt about tbs death at his "
in cm: from me comm «mm am has iI_ J 1
witnau tn flu mam and that he
that ha rmeaivud iuanmatzéon that'
mm: for uummt by his ~--:an. . k3,W§.%%%&6;?§%'& ks
au:uor&g to that the
iacidcnt. Bawavar. all supported
the mum: at the to he
Prosecutor
md to Iupport
the use ?.w.9 uaaml men who
uomhacmd war the dead body
mo -med raguding the tmutmam: of
which it mm my complaint in the
H '' sue.
10 Shidarai Shnhu Pmwnrin n witnms ta mahmx
m.p--'r. But. he has not supported tbs one of tho
and treated as hostile and nothing in oaama in
the ozuuwuaminuuon to support: the can of than
pmsaoution.
W3
13
P.W.11 inalsoawlxnaubuthainquntanflhnhm
mafia am: not&31I waits! in his
support the mm: «of tha proucufim.
«cm» of oflmne and 114: 'than of
mi-mm to
PLW5 1.3, ~ :9, " runudmg than
toms of ¢}fin:,o'a suppvrtad the can of
the to be are-n-eauminad by
__flM puma p.mm..- and nothing has been «mm:
A' to mpparl: the one of the
L k'
A EN. 14 I witmu regarding ronowry made on that
-- affifimluutuy uutmmxlt given by acmaaéd 1. 3 an 4
' and P-9 and ha ha: aha not auppactotl the
" oftha proaamltlan «:16 was ta.-outed an hasflia and was
yummud be has crasirummhzod by an learned Mmma
Lag
16
A' Public Prouacutar md nothing hubcm dicmaxn has
1:-.w.ns in a Polioc E.'.ans*.:o.b!a ta
Jam: Court, Athauzi. In par up-1o
up-mt apt Ex.I*- 11.
aw. la is mm with the
dam! body of Ag: and he
win' we boaymhia retunaod the (minis:
fiaund on the report Ex.P- 12.
1!? constable when roodwtl the
and ha aacompmiod c.w.2-«aw. 191
to of 1:-tumam and found Bhimahi bdng
' " 3&1 afiwnnd he was: iriurod and bacuuu of
A hemu. not capable of -twang ma thg untied
V . and brought him to the Hospital is hawu hinted.
in mm in nu emu-exnminman that it is um am his
Itatmzecntwunotrmordudbyumyofthe police «moan. Itiu
nottrue-to Iqythathinmuwtinndaumgwthcaurdm lmd
-L lI£§lIl u.nn..n._...u..... ..... ..-....__ .-_....- _..-- - _
1'?
to thnhouuo of Dhmimu Aka racism; manage mam C.W~2"-*!r
is $11". It is true that than-awm be Dalqnfi to V.
Bhhnahi and did not stay was-n. V
by 6.3:: 9.111. and thnywvntin %
uput by me pan. c.w.24 (r;9w.?,j_m; aid
uztquizrin an to the has
mooaivnd the injutiu. I-Ia: that ha
in aepaamgs my 19. 20 lb 21
are thus is may
r4@rcd
1; Va' who carries! tho nfioku
Inc chanpical science Inhantmy and
L12 %is1%L%;u1éas.z}%Lzmu we above said mum am that
. an: is ralyinn upon the widmoo
!:';Wa.6, 7, 5 5 9. Howmar, nan: oftlum haw
' use atthn praaomtinn and were treated u
A % by thsohddltiunnl Public Pruunutor to Iupport.
themuafthomuuwnmm. flzomuucufionhnnfily
\__(LL
18
nnymg npm the am-mun: mm by mum as per
whiohwu treated in a complaint in tha prananca "
came 9-.w..9. 9.91.19 who was wm-king as = k
in Athani fluline Btntian has aapmd ifh
9-9-1995 he mocdvod phone
mm Dhondiba Dherhipudi his
Balappu manmpum wan bfsgjnau mind to
3:: than and that Bhimlhi intaadeuaa
am». He my along
with RW. 17 accused no.1
and fo::m_i_. m.}{m men mm. min
hand: -um thrown. They found
injuriau on and blood was coda; cut
him in ma whim which
atubud talking. Ha recorded the
31' in the pnwnoe of the Doctor and
' " 1"'. rm. that laid day that ad. about 4.30 pan. has
A ware moving moat ofthe home of mcunad No.1
V . la hisfivahrotharl restrninod Edmund
aaemuad no.3 uuuxtea him with sickle ma thn
Vrundningmuunadnnu.u.Rad@withI»tiokuandhnwu
injured. Ha rawrdud than mumem or Bhhnnhi in the
KR?»
'£5?
pwuenooosfboaazmundmimulai m:nadhiIL.T.M.
nudes-nod the stnmmant II par Ex.P-With} and
mum is mama :2: pm' Ex.P2'?(c) and it 1. '
the seam: omen: as per my---27(-1 cud he.
1:-nliw =--cum and mama - om % ""'
and nut inhrnuttioen to .
hznludazutinn was lauded tum. km: the
mwmmmmm that 25' 4-439% of reaching
em --=1 aw '#¢=é*~to me» mm
mm him in the witness
um he rm mm that
the mm. 9'1' 1- in can hand writing of
m stand that ha did not
_ game ominion. additions, correction;
mums did not contain any
Beam in roan! to his zmumco. R in
nutu-Ea annufion thatfihimshi was in at
"wL ispeuk, and the umunm ranordad by him is
A nottruatouy thathoincannlvlnaacwith P.W.l
crusted Ex.I)3 mu! E'.x.P27. Ex.D.4 is also in this hand
his afinitad.inthsm'ou.-»
uammafimammfihhllhiwuinumonwious tutu, who
ha§nutraeca~dodtbnnutnnu1t,unthonpot,i.e.,n:.
xw'
1~hflaaahu11vmnzo.Itunotu'mbuu;ythna:111amu'y1n
Ex.P.26tathe eficatthatatliuluyhnlivillnaahcmnde
1:u*thesta.tamantofP.W.l ufiheoaqldd:
Ifllinlttha uoouuli. R in nottrun tn st11ao- '~ V'
ma falhn. an «I. Road in 9:51:11 Hula.
comma ofthe oowlfifihinnhi
infmnt afflaa hauae at accused Ha.
the nmmt of ms.-mum an
1» felt that Into
niaht «nu in ma
F1'Ueu:.1:ao:*-grf the «mud in the crime-
mmmauaggw 'hf: make emu he comm
V en: xI:{e.hu not anllwted the cartifieama
upset of manta}. canditian of
his inwufianfion up has not made
invfifiaIfi.r3n:!fi£i1anpontofthaaotuafiymadophoneodflut
gm gm. 1=.w.9 in lludioal Omen: Dnlluhuhn
Xannamnth. In his pa.-«moo statement
A % was recorded by P..w.19. He has deposed in his
an v..a--2cao am he commuted pan
nwmm uamhaafion war that dud body of Bhimuhi and
hundninoiniurinl anhiuhodyu dcrcafladhalfia dspoumon
\',_/Vs.
P37'. 19 has clearly stated in his usaidmeo that he euuld not
man the statemant offihiaalm an the spot as
uuoanseil out auxiwau. mt {ta 5 pouifinn to give any 9' 5 » A4 '
andwluzrdku-ethc asédcncc of KW: I tn 4 thgggg-._;m..... ' 3 '
unmixed an the 11:91: by amused
bdiwoel. Evin uthwwiu: the zfi V.
rosnrdinathn om ummcm
xm infatuation gum by M p.w.1«*%%woum
show that p.w.1 am mm»; ma
mowmge that his uuuma by
the-seamed niki clan-hr show that
Bhhnzkxi no um mm to the
Hospital glvidmoa to tho $61: that
_ oa;Ii afrfififimfiut hfim-a that. cannot be hflowd
~ at reliable. The «dance at aw: 9 as 19
doubt that Bhimlhi was in a pocitkm he
atnfiuznazt ruoardod as pa Ex.P-47 in thl
VA of P.W.9 shows that hewu aumhmnl an 7-3~--§lOOO
} ha: mm in ms aatunhntzinn-in-chief that no
iéandzzatnd the postmnrtam aumination an the my inane
dn;raru!inthafurtl1aruunninufinnhufu~ethnGourtun23--
Moon 1:» but mm: was my-27 mu. recorded in my
mumw by the Head Countable and in emu-awuninntton
at: 23.322000 he has stated that with firm said
parlor: win go into comma within rm: an hour _
faint: and in his m1 on 1 T
clearly admhxad that a pawn who _ '4 "V iv
blood which comes mt ham thphqvdy
the body was clot wiflxin aw
coflectina afhlaod ma to
praluura an the brain and cf the
brain ma treatmumz he
cnnnat it in clear fiom
an mafia» of mm that
Bfiaw. afisar nuutnining injurin-
__an 1 as stntad in his post martam
Q that he mm mm mmeioumm and ma
union the rim}! was «spotted. and
was shun he cmald not haw remninod
' " and whwafiatra it ill mghly improbable to hold
in 5 position to glam stntmm before
19 and that P.W.l9 hm mam-dad the Itntnnmrt of u
' " :13: Ex!-2'? inthe presume at F.'W.9. fiawwar, tha adduaoa
ufP.W.3wuulda1sonhmrth.ntthauidIt:tunmtina1no
allnaodteshavaboundvunbymzhnltxihefloruanothufioud
La./'9
answer to Point No.1 we answer Point No.2 by holding that
the appeal is liable to be dismissed. Hence we pass the
following: -
ORDER
The appeal is dismissed. The Judgxsent of e passed by the learned I Additional Sessioiais A in Sessions Case No.30/1996 dated 23:3-260 The assistance rendered 1ear'ne¢V1*-S appeann' g foxf as am1cu' s curiae' is placed on at Rs.5,000I~. Sd/-%___ Iudge Sal";
Iudfj?