Karnataka High Court
State Of Karnataka vs Kallappa Somanna Kamble on 8 March, 2011
Bench: Subhash B Adi, N.Ananda
IN fliP 111011 C CX RE 01' KARNAEAKA
('IRCUT BF'&Ii 4rDIIARWAI)
DI1sD'1HISTHE8 D4\OFMR(H C)
RT SE'i I
THE hOVBI& s1K 1. ' 1(fr I E:lk'1I B DI
FL,
TIfF 110 i HIP MR hfliC' 'i
CRIMINAL APPEAL NO. 15231 2004
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JUDGMENT
This appeal is by the State against the judgment of acquittal in Sessions Case No.109/ 1998 dated 16th July 2004 on the file of Additional Sessions Judge, Belgaum.
2. Accused No.1 - Kallappa Somanna Ramble, accused No.2 -- Sanjeev Kallappa Ramble and accused No.3 -- Babasab i Baban Kallappa Kamble were tried for an offence punishable under Sections 302, 307, 504 read with Section 34 of the Indian Penal Code.
3. Deceased Shankar is the father of PWs- 1, 2, 6 and 8 and husband of PW-7. PWs-1, 2, 6, 7 and the deceased had gone to their land on 18.12.1997 to form a road for the transportation of the sugar cane from their land. At about 9 a.m., accused caine to the spot, picked up a quarrel by abusing the deceased as well as his children. Accused No.1 assaulted the deceased with a knife on his stomach, accused No.2 assaulted with the stick on his head and accused No.3 assaulted with stick on the forehead. When PW-6 went to the rescue of her father, accused No.2 assaulted her with a stick on the left side of her head. Accused No.1 assaulted PW- I with knife on his right shoulder, accused No.3 also assaulted with a stick on his r:cht ft it it ii, at' itS( Li \n •' t'sc.itillt d uith j ii' k on his hcad and right ii wd PWs 1. 2 .ind n all' 1 PU 4 (;:tn.';', trilL I'. i Fit 'CSCIJ a .d '.iuk 'In l!1! 1 qj JIrt , nkax 14 ,.
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'CHARGE
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that the mcdic eu evzdc vice in a criminal ast 1' 01 .itmost lTnj)OitQflCt tis ffi ctsflt'ctllf'.*. of boil; ocula' (aid £ ircumstw.tial evidence produ' i'd by the prooe'cution is tesad cm the iouehsro,;c of the medzeal e videnc.e There fore. cuen y the genuineness 3 thc Post Mortem report .s not disputed by the (U (used mid tljp report is read as substantive eviclenre' i 11 the ease-, it 'nay still be neeesscuy to ecz'nuie the Jocroi concerncd to clarify hi.s opinion mentioned in the P41 veport cr to obtain his opunor on questions 4 medicul 'zatin-e if the Court leek it absolutely ,;cc.'ssan, to t.lcjflfy Pie questio'b of a medical t,rtturr u'Jnc'h mm 1 tic inuoli ed ii the c.asc by Lallmo the doc to 'h hat, issucd the PMrpcrt i orlirt airic .zt cr dee isle)?' ilg aS(. 'is ,flUy 'k ct,n-- 1)!' tIes-- ln& ' ('flint nj nun ;r:ng b'n. rn'ai Sec'isi' ; ; p .
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nithout knowing whether the nitnesses support t prosecution
C ise 01 not ssuminn that rtrusss xamiricd hart not
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u hu h art necessai for arriving at r just dec ision 1 $ Looking at tht order sht c t and thc bs rr at ion mack bt tin learned trial Judgc for mm quittal v find that th trial irt Ii m totr ft misdin ftd itsc I from nd r ii r' h mitt it r r u r I tm u lb o ft rc i kit lki t r I I a t it i I i r l)o r it nI I ( ml r ailnu this 4PPCaI .uid sn asid, the A orc1mgi ut judgment 'il icquittai pas%c I b the ddnion ii Svssi"ii, Judge h lO IQ8 dattd it' .Jil )004 He ltxautn II' St SSii)flS t ;; ! "i' ta jitfiweil u' ir'a tt •i':
and ic znit ihc Di Itter •) %Q ft 'iii' • r iJo t 'r k I 1 ' In c'ruirnp ti e.
and :,isn curnJlii)fl such 01 thc doe t.mtnis. 'cihici- it fl((CS%dl' r t 'Id ih. ç•açt br JLISt arid 1 it, '--
S uc c. the aec ' see' ic nlreedu o 1 dus'inu the trial bat 1 ILI( they ate on bail dunnu Lilt. Pt ndt'iq cd I1i ippeal trir vranted La bu th t jal )i t if the a cused shall Ix .)ppll( atit ii is IiItd