Karnataka High Court
Ramachandra Bhimarao Huded vs The State Of Karnataka R/B Spp on 1 February, 2011
Bench: K.Sreedhar Rao, C.R.Kumaraswamy
N T
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IN'?HE%HGH c0uRT<3FKARNATAKAfiHé¢ur#BEm:}:af7 i
DHARWAD aA; n
DATED"H4EiTHEi9FDAY?§FfEé§Q$RY2§i§tWmE
PRESENT! } ' L % % ; V
THE HQAVBLEr4R3us%icéj§§SéEEfiEAR RAG
THEe%m§B$§$§§3fi§fifi§c§akSfiARAswAMv
CR 2 1 I 2008
BETWEEN:-hi" _' ' . . _
Ramacharjdra Bfi':"m a'raoU H'ij.ééTd..%
Age : 46«::(ear~s, '
I-R/i:2"vYalE"mfnajna '-Temp!e"S'i'réet,
M'u_<:ihc§E«,--. Tai_;.1i<,:% u~dh0!,
Dis't:__tC:;Aj_:
SrE."'€5an,.__a'pa;:.1§~" M. Bhat, Advocate)
"
_S'fi5'te of 'Karnataka
T %2;eVp.,_.by State Pubfiic Prosecutasg
Advecate Generai's Gfficei
High Ceurt af Kamataka Buiiéirzg,
Qharwad;
.HRes30Qdent
{By Eris V. M. Baréakar, z%,S.?.P')
This Crimmai appead is flied U;'SeC.374(2) cf Cr.P.C..
by the Advecate for the appelient praying that this H0e'_b_i_e
Court may be péeased te aflew this apeeak and set: asiee 'the.
Cenvéctien Li,«'s.3Q2 of §?C., passed by the Presiding 0'EfE'ee's-=_,.
Fast Track Cami, Eamakhandi in S.C.Ne.S9;2GG?;;"'*-d.'a;i.e'e.l'
12.09.2008.
This appeai coming on this f'~i.na§« .f9::"e'e_ri r:g7,'
K. Syeeehar Rao, 3.. deéivered the feiioiz--:mg":»..~e
Juosmentfa
1. The materiai case
disclese that (me Uma is
the deceased N03 {fer
Sher: £3.15 5495.2 and 3 are the
daughters ef DJ: ie the
married daug h=t.e%aeCiV.'{)'L;.;'ég---«.{:§fi'g:""unmarried daughter of 3.: age aC<;p{:ed., T"eeVr'e" ES" fzequent quarrei between the V.aT€.:u:SeV«:i_ W'aneEB. 1;.__because ef the reasen that the eeeused 3EW335"~é_e.3:3e.'€;«*;§_e§'v*:*i*:a%: Q: has got ééiécii reiatienghip. $3.2 H see D.3"'---wefe -éizeeeiting the methes'~'£}.:. Therefore. the a4é:':;£s.e:fi_wa's--*eavmg greuse agamst them. .-~é. .
4
4. The accueed was arrested on the the voturztary instance of aecugedi we bieed M.€3;14 and sh§r':~M,O.15 are receveéed E><,P.12_ The béood stained cieihéng c:f "E--he a_r.:e.e;éVe<:A§ blood stained dothing ef the deE:e'e.e"see we:s_':3e..é-it 'fie HFSL. The report of the FSL d§s':cE~x<3_ses:"V.'feae§':..gV§fesgp ef ':fie bioed found on the clothes of the the mood group of the bieeejst-ainsezi 'of~'Vthe deceased pe§,SOnS; :_ 1 2% AV ~ S. The _AiaA':»L:i.--;ss;Ve d_ i's:V""':.':ha.rged for committing the effence L,js.3{12. "ef E'PVC'f~--i:'r- ea--:; Sz:'s'?§ the e
6. TheL«--,'prose:utA'._0r:,_..e'relied u :..E-:.e:&umst»eé*3ceS' to prevf=e,,U3_€»gu%§t of the aCCLiS€d:~ u the DB1 was induéging in iééicét re§ati'o%j=SE%ép supperied by {>2 and £3.33. which was " ..di'si§§<e ef the accused. Therefereg he was bearing gfeuse against them and caused the deaths of DJ ':0 D3 on ea-e3-gee? at we em m thee' heege. 's
2. Extra judicéaé eonfessiee made by the aCcusec;';.t{j4 ' "' PWJ, PWA and PW5 en the same eey~V-ef_:ifhVe"-.V' mcteeet around 8-88 am, at Chg§naie"V'§%§_;3g,e. -3 . 2
3. The reegestee evéeéence ef _P\fV.8 'L~::fi':€ effeé*:."_th'e't " V when PW.1 and ether: -s,{:E'::if,ed €he__ i::'-1uVS'e accused found deae bodies___eVf-€§f1.._§e Ge? enquiry she toid ti; $223.1 t.'§:xet§.sf§'e««é.n the eAarVlAy hears of morning 'washing his bioody s:taE.n_ed ;hVei€:d's::;ai_:t'e{;:.V_end «w:~.}~;ve'ni: away from . _
4. PM. :iepO_E?i3VC§f' EM, dVif;.cEoee~.--'mat the deaths aVree----heAEeéeE'de'E*1::;r:1_ acecwuifit ao':'--~ the. Wuries caused to 1if1eir__'x.i1T'eiT'L'g;:¥;§r«?:_S;V;". '
5. Re'<;:.)_very 'éereiegy report disclose vtjvhe gLr"«:;wup of ;.th€--;_ E:V3'E*dVed found on the deths »'5;,of__LA'ihVe e CC-:;.S,e_C§A.was tamed with the biood the béeed stamed eéoths of the ipersensi in :h'e--..e%.3§dence PW.-4 and PW5, who ere witnesses is the e><t*je judieééésé ei.3:j2fe's'sien made ey the eeeusee have Earned hostile and
4. net s:;;1.eertV'i%2e Case ef pyoseeutien, The mahazer witnesses eise 'V "V._:':a;r_r§'ee'"§<:eé§t§1Ae aee {fie eei eueeeei ihe cese ef preeeeutéee. "E"he LG. wee 2 «E ' ,,v/ MN"
(51% """
)',»/ (1 has testtfiee the fact of recovery baa supported the Case ef presecetien. The evidence of Dector, who conducted PM. examinatien, the deaths of 9.: ta D3 are hemicéeaf and are «an acceuet' M Caused to their vita} parts. PW: in the ev§:ie}4i<:e"s:;;3':;:;orte :tVhVe_ Case'.'efx7~' presecution with regard te metivei extra judtieiai-_Veenfe$'s_.éer2.aed"
speaks abeut the reswgestae circ:umstaVm:'e';""'~..In tee itvho visited the scene of offence seetyaftes.tttiejtviirgctitiiertt ha':'sepe'erted the case of prosecution. Heweveg VA Eff he has halfheartediy turned knew anythmg about the motive fie} efEe.QCe«..;;e_d'*a<;Ci'gee:i and deceased were iivmg happéfiy. He «ates --.S':'aj:€C1'V':t.§f28i "the~-.aecu's'ee-'hever made extra judieéaé
8. The exétédezfree 'bf PM/.8 in the examination in chief supperte the ease {if p§"as.ee'u~ti_en and narrates the reegestae Circumstance that the his bleed stained hands at the tap in the eariy txwfieurs of ':330rrg_%vng.eé*tAttt2e date at' incident and his elettzérig were eieee and after washing his hands he went away ?W.8 in the CF€}SS- eS<aei:-.r§atii.e_r:;' haifhearteety tamed hestiie to the siee ef presecution ane $:a'§ied that she has its: eeee the aeeeeeei er: the state ef iecteent Er:
ffiwfiw"
:2' 5_'s«tr e§i::v7>%u;S'%3,«1submits that the Qrder sf Convéition recordeé
2. The prosecuticm hag mt grsreved recovery in Convincing man1i':'€:gV'.____L' . '4 Independent panch witnegseg have'g 'n0j:-.. '% gupporteci the case sf ;3rose.:»u»t§_<3n.
3. in View 0f the abgve Ci4'iSC r€;§}aF?C§'f_"_ fhé"
recording 31' csrder (:2? -:: tis-vm_v%<:tE'C;:7__ Saw.
4. PW.1 in the r:r"'c;:3"sT~¢=3~'>'<;;";rfi§'i§.'2$.fiVfiif;': ages not support the C358.*3f:.QF<}SV€3AC:i,jti'5'E"1 Va;~;;~-.§igh" regard 1:0 S. ufigvufi' forth by the pat)VSe:*=;[;Ljij;§»onAV;:tiA§i'ro£:--{.jAi*r-'thé"ev'%'dence of PW.1 is %:%1:v_§:r<::%diE).V£'e";.'.'§3é:Ca,;f§%Ve:'s'a§d"circumstance is net staisad' in i:é<'.:éV 69 ;T.5§ref€3r"a>, 'o'h fhewbasis of di$crepanCy in eyA§c;en{:é""{}'f'VPWb1 and PW8, the ozder
--Qf._V4C0§w§E::.i_on recerded by the Triai Cam: is 'b é'z:£ __ E ~._ ~ . ~ {(3 r ._?i0. 3{'§;j_V.M. Bafiakagg, A353: State ?ub§i€ Wajgecu A by V.'j;<?1_e?"'E'r%fi5¥;;% Cam': E5 gsmd and $¥"{,¥§i)¢~3§". 9 11, PW1 and PW.8 have sueperted the case 9%' eroeecuiion in their e><emmat%en in chief; C3bv§eu_<.<3i§,{"~..f{;..:f ebéique reason the witnesses have reséied from the"\;:'eEs~§<:§;%-.._._ . given m the exeminatéerz in chief; and ghey ha'a2e+:fe;3iee'~_es.e, hostile' The evidence of PW.1 end:'..§?W3-8e ..¥1Le<é:'ee:>j:c§.eV'c% E'": f-et__he:ig« examination in Chief disclose tffe'«.__motE'v»e 'fog' :?§eA..Q:e.f§fee_£;e,M The wfitnesses have tamed hestife éuh".,VfE*;eV croésrexnaméfnation, that Etseéf is not a groundVtQz':e"j_isi§eE%;ex}'e~--..the'~e»\;%eence stated by them in the examinatien_é..n..,':h%ef.,A ~,T?*{'e, Se'-%1:i"'¥¢ers%on finds valid =:err0boratio_f§._: tee €:e.nte_4h+:s"'ef'""FIR5 Therefere, there is nothing ._:g:j._'é3'AQK:i§'t't§;ie.'%."»<e'réc£€'§;wof the evidence Q? E r\ e:§e'.c_enfese§ee an the metive.
.«L).«,7' C).
P\!\,.1 w§th :'egar<f_ *:e'._e>.<tr~a Even theugh fee" ses'~g_es:tee:_4"c.§_'fc':;i'.mstanee ef PW.8 put forth by the ero;:;'eeLut%e4e 5:5' 'net efieetéened in the FIR, rzerretheiees tee.e&2'%§:§e'r;eeE"A§§'f ?1~*'\,(_.1 ceVe'§2'iec%ngEy eetebfishes the metéve and extrae---j Q mega %..:'C'e;ifeAs:.sVE1::>n, :2. ?f?4i'..':;eeertS cfiseiese that the deaths ef DA te c 'h'~:3_rn§eidaE5 with regard te recovery the evéeence sf 'eeeeéneéeg, Mere§y because ef 'eeeiéeg eamifi EU witnesses as hestéie is not a ground to reject the testEstj§'e.ey of the eeéice officer with regard te recevery. stained cfiethmg of the eccueed reccsvered at §E:'e"-.ye![e'ec4eEg;%wt instance of accused have been sent staéned ciothmg of the deceased. sereé,ecgfi;" ;*eV;:i%:}é%*"sc discloses the group of the bleed cm' che accused taiéies with the bfeed E'3éEeee"' 3tained cloths of the deceased perese-me."'j':VVTee".4,:_§eAAé'd. __i;.&rcumstances adduced by the the gem:
of the accused. recerded by the Accerdmgty, the aepeaé is dEs%e%s's.ed. .' gee;
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Eifiifigjg "**i¥.s:;'¢,? "