Raju Govindrao Karani vs The State Of Karnataka on 19 June, 2008

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Karnataka High Court

Raju Govindrao Karani vs The State Of Karnataka on 19 June, 2008

Bench: Jawad Rahim

The eecueeﬁ refueee tr: give the hate and ciiierrei,

3. At that juncture, PW1 ' ¥«V_*::§'iii_rA'g5Va;:;:'is:

aaneiwaéear aierze with his "»~iiéi'e.ei--ee:'v_:hue$;i"ﬁa 'ieeef' wine intervenes' to knefwihe 'rjeee _i.fer__eue%%ei--.. appears PW2 -~ Mﬁhah informed £i1e_:f'n had tendered eeuriierfeit noi;ve,.j:'iehergeVV' iiiiéieabee Naqapea Bei3divsiaﬁée§i*"'e$i§é$Q..§y'§i;iI_e_Ti=i.§_i;.g;§_:teV_ that riete to him and he lieiégd. it'ee...c:§unterfeit mite. He gave the nefe_ trri -~ {}i.iY§EDI.'38 Thammerma Beediwede'7aii tcr Ctiiffy' ef the said mete. ?'v'v"}' \- Bufeeeiive ifieene'i;;»;:::.av______aendiwedder, wine is a member (if ??.ﬁﬁ?aéiifﬁa"..:?'i'&_SS, intended iie eubiish news ebc":-Lit ei'reu'ieiivenV"«ef ciA'i;'iiivi1te2*i'eit hates amé hence took the note irate ' f"iiS ue'u$tt§d3?;'f i-ie ieft that piece aicna with iiie friende te '"V.:,,ﬂbciie._;hivv"3atra and en the way he met FW8 -- ivieiiikerjun ~ Mefziatﬁevaene Biiaviicatti ené iﬁformee him ef the ceunterfeii hetee in eessessien cf the eecused. It anpears PW8 --

Maiiikezﬁun ivieiiadeverme Bhaviicatti eiena with his friends was iareeeeeirze te Gedaeiii Jetra arid he cizeiiected the said &ﬁv cauéieﬁeét rzcte frem Wu'? arm went away. Naxt day mﬁfﬁiﬁﬁ W18 ~-- fviaiiiizarﬁisn fviahaéevaméa Ea.3}V«éfsg:'§'§<._i;_tti retzgrrsad the 'mate is PW? ~-- Qargapﬁa ﬁagappa _ ccmrmirag that it was coimterfeit rzcig, an wf2i»r.;-j'2 «. 3 FEDGFE was éadged,

4. In the ramrt "':'?'5_ii"u*.'.'f -"'-..;:T:%;:r§aJvr2 u§%é'j»...E§i§a'3maa. » aanﬁiwaddar has cieariy Siaﬁéifi'-. i?':-§_i hé' «.é:Ti}c%'r;gV}zaz§tir'; his friénés haﬁ csrzguraeé vi2'::f=,.i..é';3_r_ ::_nd.j_>'f§'§é'é'Lja§Sanaam Hsiaé and at that jaméture they <r:§;.t§--&:%.§aﬁj§:;s~aA:'%L§! §'ai§:%;*$~aa%': W52 ~--~ rvisizaz";

and tin; a::£:?sét:§_v. :;:4:§e$.:%&rsi::[é" 9W; -- fﬁeﬁan, they ieairzt that a<::§;;3eéi %:ar:'; 'afji::.za*f'r:'2§Ate~:i~*'t@ ciriuiaia céegniarfait mates and §}¥"71_"'i%':i3t §a$§$ has i§s:'§ é6 fine remit, 'iféjae Eféiééétigaiiag Qfﬁcér axamirgéé 3%: the L--wVEf:1éS'§;éVs«._ ?évfef§%§€i ta E??? the 'r"E79€3§'i, gyariimsiariy, mic» -- ;*3;§7;",,i-F3§_;§("i§§'E«?!;f:$éTf2A'§V;:' Rudrayyaswamy Paﬁhupathémaih arné 7-'~._ '~r;g::::é2.:ii:§§ seizure cf migrstarfeit mate, Cm that basis he fiied gheei against the accuseé far ting effeirzie Qurzishabie griﬁer Sectian 489-5 ahé C 19:.

M E; Sarina the triai the ﬁféséﬁutiéﬁ has e::ai-.3ir?2--.i:irf'2'{=:V5d'«..i_'z1 aié :2 wiirgesses am maceci reiiance an 15 dzséﬁméiiié'-a;%z'é "

we maiaréai ebjact, Accepting the s:\;'i§&I_;?': :.::é 1"§§§.§'a§i "i3§;_tﬁa ' grasecutiers the iearﬁed triai juége 'éQv:*:%_§ci:':&d 'mg' a':c'§:$é§ :¥7¢f. I the Qfféﬁié punishabié §£?¥vi§!§:§"'v..V $ECf§'E*?}_ :2-:.2t' ' acquitted him cf the affegﬁce p§;.:2§§h'ab§eL_ unéé:*~$_a:t§§9n 489»-E EPIC. Cemgeauentiy p:4ii*s§'$%V:;'§fs*:a%s:_vf§lii:is'§§:éé§i :;:*r:'§r$~$aaé5 uspcn him éﬁ E"rad§:ated i;: i§:_¢ Agairzst that juégemeht """ R, Kaiyanaﬁhetty, §i{)';'}$a?'§§V'x5é§!';§C§¥'§Z??'é é.§;;*»ﬁ§§'é.:f§i»»gs-~a¢c§_,:SEﬁ zwcauié Cﬁﬁiéﬁé that in the E_r':s;ia*rrt 'i;a slev,_é;i1eT=.1s§§%r2esse$ citeﬁ by the prééamztién "v«h§v';ea.%'§V. '££i¥'¥?$§ "'§§'§sl:iie. The 'v'&3f"$i£3¥'§ ﬁiven by the defeats the case 3? iha prégacuiicn that ihé.._44§mié;..?a}§§§g:g§'ed is be cczszmtéffeit was seized fmrrs the "»-w_' '-»§§SS&Ef3§f§ﬁ af the amused, taut it waﬁ seizaﬁ fram the ' §;;r:s$1sféssi:::1 cf ?W$ -- §'v'ia§%i§<;arju:"1 iviafzadevabpa Bhaviiéatti 3525 the Cémpiairﬁ: 5233 been Eeéged by Ni? -- Qiurgamaa Sxiagaﬁiaa Eandéwaéda: beiatediy. He submits that the aiieged ccunteﬁeii flété MS: has passea' from harm ti: hand Mg.

Q33 and therefare, there is ma eviéence Siiééifiééihf 9§s§b5i';--a.%:§":i;g ta any parser: Whé attemﬁteﬁ is éirézuiate the mfté, '

5. He szztsmitg that eviéeéitéef'_Ffg'\:'2 "§ ;?.3:§Vf(g--'§§§;::«A V' Nagapga ﬁaﬁéiwaﬁdar is tag arti;§§::__ia ':~... IfTJ :%§ é'~ é§$:::::x;ered by Fwz ---- ?«!c¥1arg .é}?'.Vs:sfL:fiéA:ﬁax}'£évV'E%§f:3'é;r:':ed"' V ﬁse same first :9 the j:g:ri§:§§:t§.s:sﬁ§3§ _;;:~é'Eic§ a'§%:$L:;:~..ti<':é attempt made $3? the accused. a'i¥fE:"xaé;;2.L:i§':i:' 3.3:j:'%*'C:v§_v'Ag:.¢ﬁ"I":t.e':'1d that if the acéuseﬁ :3 f7r3un:3§ H§:j§i:?;';'.:f£%:?'_--.thé":::.§%fe:":€e gaufrzishabie under ﬁeiii-zvzairi "';5_ri;§.$e::;tir;n has is eﬁaﬁiis that a¢::V:2sé§?'hév{§ i:'%:§:V2;::§§j'e1'@*:'_'i;z'2 c§.?€;{:§a'tisr: éf zzeuntérfeit mate. 'fa ':3'r¢x:eN%t the gi2"zi$fI:§;Ai_ejV:f:3:i--s:_::?'\:"»frfsaﬁ aisiz is sigéstantiate that tﬁe ascuséé; §\<1¥"lé:%:'*.fﬁiV§':ai;..'--i§"1A€iE éaéd mate wag Cmmierfeit rmte arzé

- v ,.%i=?!§'r;..ftéa.§ve at; att&%*r:§?€'Vt:3 circzziaie. If: the aﬁﬁéﬁié af these ;jT§2-;i;éi§.a:§s..'§igaﬁuiﬁgfrﬁiﬁs that aécuseﬁ is eniitieé far amaféitai. "ﬁér ccmira, ﬁrm ﬁarneﬁ Qsvernment Pieaéer has ' '§22§§§rt§§ ﬁre imgsgrzeé juégement, 1&1 E ééaxse ﬁaarﬁ ﬁatira sides ir: ﬁuwiemeniaiién ta §'?':§§€§"E3§ 9:": fécﬁffi and rewanpraiﬁed the evidence ﬁr: recerda _ feeetéigﬁgadw

13. Gr: the éther hand, W25? --- Egigirgmpa féaggapgaa aaﬁéiwaééar, gtatas that he zjsrizcseeéeé away from .:i':é{'j«5f; §f~%{2i am: an the way me: W3 - iviaiiiéiarjim ?s:i:h:e%;é'g::§a%f'9jg;%aj"%-- Bhavixatti arzé infcrrrzaaj him 9?' thg.:jis:cvs:%§'::rf:%:§s§ﬁt&:ifa%?: "' mtg, Wxiﬁ -- Maiiikarjam iviaha:3avégég"?$~i*§axéé»%<att_E'i§ '§é~§.§':§ have taken i§{)S$$§s$iﬁ§1 éf tTr"'a$"'= ﬁ€:.ie ms: Ea. _aiS§.?.'!*'::§t d«:>» ' anythéng, Pie E"Ei'L§Z¥"I'i&§ Cm the r§_g;§'jt».af_a'gz»_v?:e §a¥_&_X$fb'X Q? thé mtg is the §:cmf9§a§::*3%':t'_ {E1~.g%«a"§:'*.'j§'b;r'x:¢'%.'3: -- ?v3aii§i=:;arj'zm §v':ai"2aa'a'z;"ap§a Bhavikatii-"é*ivé [m:it* .§¢L§§*%ié.empiaint. The mama: irt .'4e'f'--i§"§';§$§"I1:Ei'§i$_E~.f'§:f}£&__ i*:§--:'-.:ij'*;r:§§a£ff$ié:'f:'ri pcssessiarz frsm mividgaa t:3'i:'s;d;E' x:§'fs1'-1: *aE.T$'?:'z3§sr::;thatthé me had ::aa$saé frém harm" is ?'za?'r2ﬁ*'ti§i Vﬁ<2>éit.'.é'a§i';;when the raaert is said is: have .VV1.:§, «.%i«:1é""%he instant case, the mgesiiia-n wcuid be W§?éiﬁEf.V'¥"'é't§--§§¥1= fhE accuses was in §€:$S&§$iGf§ éf the ' C€3i.3ﬁ%Effé§§ ﬁfe axed if gas hag the preseczzitiarg irzvfégtigateﬁ :j.%3@":z*eiL---:§"ae's:*aate iamé is iae if: his asssessien, Frem the é%;*'§<ﬁ}é!é:a gf inveﬁtigatirsé Qfﬁﬁéf' it 5 ﬁééﬁ iiiéi (Br? the remrt ééﬁgféd by PW'? --- Qigrcagapa fxiagafsga Banéiwadﬁar, was is aﬁrrsittaﬁiy wérkiag ii': areas, tﬁe cage has ﬁkééﬁ regéstered. 9 15, @212 ;"a§§:a'r§:*:a~,«'ya, §s airm Shawn as the :._§_arsr;::2":

whc hag Q:i&Si§§Tr"1Eﬁ the actzusad abaui scarce sf cswieigfaitt "mate, §137r'§':'s§ iiriai PW2 -- fviahan was trarataé-. witness, eﬁviwsiy became he is th_au3:_": e w.i*:'é"§*x'aS;V»dé§§ai_eVres%§ ' the cézgntarfeit mate, but in ihé «:z3§*::53:::f:-a'3(~§g*1*:i::r'"éi:3i;V§:i$'ij"x---ﬁg. psieaéaé ignoranca cf the §r:::T§.§**e::::Vt $24? i$5»1_2--¥. i§«§§?v--VV.aﬁd fact, has pieaéaé Egngrasice V_§.fVV:"=:if:_va'Vw.._c!:a§ig'es__Aa§;€zinst the aﬁiusedg K n 15, ?eff@:ﬁée;,_ iigé "i§*:Eé.:a,téﬁz 'V?1s:::sti§:e by the Qreseczyiiaﬁ 7a's*:?:i_.iiA i{E f$-3;{éi%. i?': tééeﬁregg-examirsation he ﬁaﬁ 3C§F£1§ii€d "!5!,}ié "'g' 'at§g§e$t'§<::§%f§","«.V~:i is aisagaé that the acfcgzgeaf i<:r:'1»v_:z.;§s3a:7$§<§:1':rf¢é.Lsr':iér'fe%i mtg am' he atterncteé :3 'V"*:§§f:i.3¥ét§..ixii,-.HQv~é"fé'?V we eviééﬁéié is beiiexiébie 53 the °:§;3g$§§¢%§j;». :i"§$_§gae:3 fmm his Céfifxéiii that in the Cmzrt €23 §3ad._§é3 tvfr;e7_ }f§'29':=.;t érastance deaieé the knewieéce (2? the *-~.__ '-§.:3:§de::i.vj§:'::ﬁ even deciareé that he imew rwthérag. Bast, $2': "'--i%_§1ﬁ-_ﬁiféﬁs-examérzaiiérz he aémiiteé every Euﬁééﬁiiéﬁ ms: 733'?' _:%§_'e%: §rc$&r:2.siie:3?r*: whiéii Enmsipatea thé accuséd. 57:17:» is Qféﬁéﬁﬁiiﬂﬁ and Qiééﬁéﬁ ignerance ef the whale event.,___PW4

- 'faiiapsiza Harzamaﬁthappa Mzmawaiii, am faiis a':';--*fd"'3'if;r.L*';§.;:r':.r.';:'t supper: the prasecution case. PW6 - ﬂing-Aébpvé::'i.%a:3§'aA'V Duégi, the ether inéependerrt witﬁegs &'f;éé_ "é£s¢ 't:iraé:i hestiie. Pkfv'? -- auraaptxa Naqappa ;'i:'2;ar%€§ivévad' ni'a;f; witness, whc supported the cé.s§~~..¢f thé ,§'?¥€'sué>':v?--:§:-StV}iA¢Vf'j'VVt5aEét cm'= the Eiété cf mciéent hefttcck _t'z.c§ £é._fi*c1.rfn §ﬁé~;:ps,-éizsséan cf PW}. - Durgappa Thamrfiafana"$_3}%ig:I§ﬁ'é%§d§r.,_V

19. PW8_{~' ifﬁaiiiikéﬁﬁﬁ .§§:'a«if§'va_(.jiéi.'r'a«,i;.;i'r$':é' Ehavikatti, has aiso spaévkeii ttizz~.%;.$;5§.g§¢;§.§tf.§c§ 1t§§éV'Vé0unterfeit note frum PW?

-- QurQaf:s:g_a" %i53a{3»3;.a5;A::¥.'a;-->Sa.§:9§ti«Ei'ﬁaaédar and hanéed over the sarnem': Lthé'4he§r;'t' 'd.é3y. '- -- Kﬁsﬁﬁa Laxmar: Navaigi, the V. "HeVa7r:i* ':(2é:§sté"*3§A_e cf 'ééhivaduraa Paiite Statianf wiw was then :iv{ér§<§ﬁ?(; V'§--n%.v'}it?zé:is";i, speaks cf havirsc defivered a saver. Pwiﬁ --v_.-A §f3é§yaswamy Ruﬁrayyaswamy Pushpathimath, CF>";i___§éf Ramaéurga, has cenducteci invesiigatior: and Ganeshapzaa, is witness ta Ex.P8. Wiiz ~-- ﬁr.

' "~.. Qisgfzikumar of the FSL, has examineé the rrote and » certified that it is 3 ceuﬁterféit mate.

39/ I2.

29. 'Phase are the W¥ti':&$$&$, cm 'v§.3:_i*§§:c i~:--"LI' .£ir:A§ arcgecutien case has rested. Bat 25 3&1-;:»'r;:' fgfajrﬁ éepesétierzs there is abséiaieiy n::"Aé1:"£€§.e_n§:& ,s§iév§v%:ﬁ:.§*--1i:h:a :

acfcfuseé was the aérgcn, wiim wé$__§1n__§assé;--$$'ian:

asunteﬁéii mate, V n V 21, 82 that as %t..V.may.,V"'e';% e§1. if__§he 'étcusafd was in aassassiera 5% %:h& cou%fté§jféi'tL-..§xi§'te:;:;3.fc$eci.:iion has fasted ta ;3rcx;e.[t:§rzv_a_t .:ejn?§'_;§éd"§«V'EVv£§ circuiatirw the ﬁéiéﬁiefféii §:ét'é;sV.:5'?i*_;:_éV ';é_a$,-'aéﬁq ffram ihéiviéiiai ta iI1€!'§\i§Ci'LfgBi 3&5 5§.?fv§§°f}§=.i()',f}"E;*fjf:7_$375 heme the aessibiﬁity cf faise imnéiigéticﬁ -::als€';f:--:2i"---';§ e*"'fr*uied out. if! View cf $éV7E!'E§ §rz¢en$§::ie,r:¢iésV..i§a' tﬁe éviéereca of the witnesses bréuaht an "%;:'x,r[f!'2éf a'ﬁ¢::u§e§, t§1e "éii§cie:'1<:e iacks iegai accezztance far the afifVe':_':€§:§'e uﬁder Eeﬁiiéh 499-C ZPC.

the remit, 1 am satisfiad that fhe impugneé . §.uA1d§?a.rg1eviit carmst be sustained am the same ii set aside.

--AT".--'§;i*;&'>AA:3;}&ai is aiiewecf and amused is acczuétteci for the 'éfféns:& mznishabie under Sectian é9§-C EZPC. :1: £5 suﬁmitteé 69$, that the accijssed is an baii. Heme, the ban bQnd--*éx:'éf:f;§;:i'e_ﬁ by the actused and surety is crdereﬁ it? be :aﬁr;'é§§edf,:'V' A VK

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