State By Yeshwanthpur Police vs Anupama Mishra on 14 September, 2011

[Cites 5, Cited by 0]

Karnataka High Court

State By Yeshwanthpur Police vs Anupama Mishra on 14 September, 2011

Bench: N.Ananda, K.Govindarajulu

 

IN THE HIGH: COURT OF }:{:'5;RE\E;'kTAKA AT BANGAL-ORE

DA'I"Ei) THIS THE 14% DAY" OF SEFFEMBER 203 1   'T

PRESE1\E"'§
THE HON'BLE.- MRJUSTICEL N.§;NAN{)f;"  -- if ,  V'

AND

THE HONBLE MRJUSTECIL.;a:..g}ov1Ni§3ARAJL;»'i;.}'L§:  :2

CRIMINAL APPEAL N0.V'i;§6*zixg006'-- T ' 
BEZWVE EN:  V 'A '
State by Yeshwanthpur

Pcsiice.     _ 
(By Sri N.S.Sa:11par1gifi3g1:1a Eah, I=31{3GP}" _  

AND:

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V' n 13:56 aréé 39:2 EPC,
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 Respondent

regisliered 21 C356 01" Ll3f}33aIU.'I'8.1 death. in UDR N0.18/ 2001. On ihe fellouring day inquest; was held. The Ei('.{'.u;7%'C.d7 had given his StaEc3mer:t at the iime of inquest;

ir1.f0rmed to the pE1E'f31"l1.S of deceased. The kept in freezer in the m01'tua1"y 01' E'v'£';'S';Ran";_aia_11 'H0§:pVita.A1;

8. On 30.4.2001, pwg:31 ,0g':n»}éai.:a::'f:-éa..0 postmortem exa.mina1:i0n :v.10'(i:§_eld0 on deceased and opir-Kicxi (:£{;'e"-Igiggrggcgg and hemorrhage due to n1L;1'tV.AEp'1€ extemal fezrce and paif;er11'0:?:f}:{:§uri(-:$W00?éf0 sexual assault After I$Z'iEiII}ii}é1[iOf1 repori; the "firm. i.nf0rmati0n in CZ'i}"_[1€ N0.25{')«/'2 {T)GiVV' offences puzushable under Se§§'ZLi0'ra.s 3'7i'8V'a2r_;V€i 302 WC aga£ns';: ziniéziown pcrsotzsa V "v7§%?ié,4".E::;v0.S€',igati;1g Officer" viséigmi 'aha piace of imziderlﬁz E 0;'; £310 'r'ﬁ:§é;:::e}L ii': 000zspe§{.i0;3. 0? accazaaci zmd Seigzgzd $125 béead S%.aim-3CE«;_{7§@ihes <3? dg-3<:eas0d zmii {>?;'.h<-.-*2" §:{:0r§2'11mai.§mg§ a§:i.ic§€s¢ ;e:{:{::.2s$€§ aE:e=;<3 §3§°::%s3<:%m' 21:25? hf: at:%;.€;=:s;--:-.'é,ﬁ{i: {E10 5320?'. §i'ﬁS§}€'{iE,.iOi1 YTEEZ-'ﬁfi. 8:": {he éaaséss sf me Si:.e_t€me::i',s maiie by .2 z'..

,. 53 .9 accused, the investigaticm was proceeding on the assulixption thaf; fmxr persons nameiy Somjith, C'f?Qi'L§d€1. Pradeep Kumar Mukherji and Kaparader had comrr;i3{.iei'1--V§a_ng rape and Commitlied murder (Bf deceased 1.13;'."th.e. f@5r:?{""af"2 accused during the intern-'ena'ng .:1Aig!11, they had grudge against, aecLzsed.:"an.d._'_' {he deceased, 3 Bengali. had 1§;_e:=f1ed fzeoxﬁ.

Bihar. The accused had ifij he was examined by PW~v1"}_; f' in K.C.Genera1 Hospital. The 3_.b0Ve "s:eeu1"ed and they were sub}eeféed:I11ei'e__. ffxeluding Polygraphy Test, the §h'*VVeet'igeL e'?'.1_v11g"figjfﬁe£3»:£ d§d find any maleriai and their i11v01x}eIﬁeni u7V23.S.» On 14.6.2091, accused was aarrested éi:;adV'inyfe--stig_ati:5%: wag éaken ever by ihe C.O.D., The Lé;_x}'es:.§e;gaiein§§ C>é'fiee--:'Vseize:§ the diaries e0:1¥.a§::1.ing the bane V \i?ri£1:'1g "<3? 'e_cC1..1sed and deceaeed am? eeriiain Eetters Wriﬁen z1:7c%ueed.9'Ee Cieeeased whicig reveaied Ehai, a«::ez:sez:§ was Su$pe{:%:£1.1g fideiiég mi" aieeeased ami he had graxige agahasi Véé;-:-ceased §'::;r atezzsumizzg s.:re:1€:"2:ee§>§.i.ve g}§.§;iE;e 2:: prezzené £7GE1C€p¥;.§0n.

é 5 3% » g:§'"*a,-'=~« é1'?""e2../"'v"e%"i.»é; y The i11v€st.igat:ing Officer rec<3r<§e<:i the st.atet;1en{s sf cl2tssI;1ez.t.E:s of accused and deceased and faC1'11ty merzlhers of M.S.Ramaiah Pharmacy College. T136 ixlcrirninatmgférﬁcles Coliected during the course of i1"1Vc:st:1gati0n F0re'r1siC Science .Lab0rat01*y. The handwritings of deceased and:" }«iCC:,zssﬂe§i Eli?) handwriting experts. I T

10. On com.pk:tion of ir1vestiu§ai1f;onV? ch'.£i':1;__*;_e £-:.'jI"1<3eV'i: was filed against accused for of"f§:i1.!:es7_pu:niéE:.abvIéaunder Sections 802 and 3'?8 IPC.

11. I'Ds.:19if1g.fijrialfi PY?\ZS;«.1' io 42 were exam.i.r1ed, dacumems as pe:rEXs«,Pwi~ {0:'VFA?j'--~55'x;;ére~"marke::i and .mate:'ia§ ebje«::,i,s= as per _M.OS."} te.V.,'11A"v.\£?€3%e marked' Certain portions of st2i_i:€:::_r3::{3s of sam:t""2x}9ii:.t1esses reewdeci by {the :z.1vv::§t'iga1t.iz1g ~f;"§£iC'°,_I"V%E%.f1*ﬁ€3fi:V$$C¥',iOn E6} Cr.P.€., were mzmkeci as E'-EXILE} ig>f:::;_7, A ° 1?; Tiiﬁ Eearneci irizsi gzzégﬁ 0;: apfg}r§és:§a§,?;m': sf e;-:vé:Eer:£:s:: ané:

:§;r1.%*;<32:«;:"311"1.g éhes §€&£'§1€3§ C<'>L'a:1$5:§ i5<>:" gzzaiﬁiessg actigzziiéﬁd 331$ _ .:,é1{t:tz:.:§;e€§ by eigségﬁéiig foiiewirzg E'€2},SC*'E3-SI 3 V"

3:

i .» 3,//'§I_,/~§M/«.g__4g»~\ , 1 O VH1 The medical evidence is eonsistem with the defence theory that the deceased had been subjected. ta gang rape before she was murdered.

13. We deem it proper to state certain facts,_3%;%'f1ief;--.e§1'e:_.ﬁ{>:. C:m€.1*0ver!.ed by the defence and i;.he:'eafter..1;.0V_4_%§<p;5re:Ciai',e the evidence adduced by prosecuiior; in _p§°qof'._0f eire1L:mg{a:1_ce;s put fo'I'th by it

14. It is not in dispute £hat__E_.3dev,g;{:€:.1,1sedP1r11,:p2351ﬁ Mishra is from Bihar State and. ideceased; Deb was from 'West Bengal .Stai:e.V.-"Eiv».i}s-; i';Qt_ thai during Qct0be1~'~'2O;CQ.' admitted to First. year B.Phvénr1n'a' in Cdllege of Pharmacy' IE is not in dispute u"£':1_3d;1 ,o'rVi' accused married deceased in Size}-*3 '}'en3.pie,"f%i_:;_>0:ﬁ: Road at Baiégaiere, They were iinown . ﬁnd ?.,.1'ea;,te§§"'3e hzmband and safe by éheiy eiaesmates. The '~.a'::e::;:sed'_"_~ha:;;"'z2dm.§ﬂ;:ed ihie feet: wiﬁie anew-"e1'i:1g s~3eve:<°a§ q{iee£.£'e':ﬁe' ﬁnder Seeﬁem 3.13 C::?.C;

E: Ijaeé, in diepzzée £233. {§%_'§I'§I}§;§ §'E":e %:2§.e:"s;ez:§i:";;;; gigéré ei' AV'§2?;"2»8--Q4~2;@G§.; ihe deceased 3121:? s:,:§fe1"ed {am} éegfesriee due /'z E" §'=""'L4»~§,_..-.... '\«'§'°& ' "I I ':0 biunt fGI'CE,' in the room of accL1sed. After the accused E'fff{11OV€d the dGC€&1S€d from his r00:11 and when he was near W Main Road, Evfathikere, PW.1 and other police who were on night patrolling dmy moving in F%f_0yS'a1é."P5-i.E_Cé:.V Va.r1, noticed the a<::c:u.sed ujging fgstop 3r€:f1iei:es. };3v}3/izgg mm the road. When PW.ii (Z{L1€:'S'L.iO1'1€3(i:'»_ LI'1€ "€LQ§?u'Stifé1;- EiCﬁT'E1§'x':§1 Pwi. that the deceased xxsasé -his <:d1.lV_éé1gue :a:*;t.'1 .1r_1_€1* J.;1ea1i.3f1 » Corldition was not good !',he::e'i':§:"<3a_V he' fakigrag her 10 l\/I.S.Ramaiah H0spitaA1_, "'PW.i_VA1 aL1t.0rickshaw and accused sh;'.f1..ed the d§Q_é£iSV€d __Vi1C.% E.3;3"a:"V:i§,;i;c}'r1c:kshaw. PW-'.1 and other ;?»'0'I'};'e:"ﬁ ."c0ﬁ%5ta;1)i'éS ufO]jVO'%J€d....'{h€ autorickshaw to M.S'Réiﬁiaiaf;'._ At. M1j}i.e:1. timeé PW.39~E)1".l\/Iali Manjfmeifh \7srg1§ PW39 an fixélflliflatiﬁii of the decé"a,.géd.V 1'<V>V¥{,3_n4V(;?..1','E':.¢:§'._"1;'L' she xxgas dead. 'IhereI'"<>re, PWV39 maﬁa @;1£::'ies"~E:; the 21{:cidem 1'¢3.g»;isi,s::z" and Sent 21 dﬁeaéh mama} &EQ-Q16"§L1i*§.gd§;c§iéVﬁ:§§«vpalice Officﬁz" {SEQ of ﬁzkwahwanthpura V PV\«-11 sub§11Eii:':d 3. }'€pG'E'E'. '£10 the SHO GE"

'?f§:S11xx.ra:ii4§ég:iu'a}; p{§3i{f€'. s;t2:J;§0n. 53% E213 §'§:*s§€ §z:$E'.am.<':€§ ilé. was A' r1<:'--z:_§;.isi<§';?r.:::3 zxrzder Se::E?:§{m E??? C§,§"'.C, 9:': the £;g§§<3v.4-ézzg ﬂay? E1'€&1."3}E'§' .. 21$ 21 Ca-Srééf G? 2f:2':2':2:é.u::°;1E €§{'fE1§:f'z amd ':..';"::'_-? z'*:::p<}§i;. wag F = :' K,/""- §7'3..«"%«*"-€£%":gI.~, 35 supperted the Case of pmsemxtion. Therefore, they were deeiared as hostile wimesse:~3. in the ci1'eumstan{:€--s, the prosectltion has reiied. on ihe contentis of diariega"w41*tt€£:Ii"-by deceased and letter written to deceased EX.P1O and PM are the diariesVseZi'1;c;:--d by the [§1'p'F3etigati11g b Of:fi.cer from the room of deceased in E\2I.S.'.EZg{11--;ai21h"

Hostel. ' A V

18. PW.1-4w~Na1"aSimAVh.a was i;I"1e--..X?\7a.!:.§c:hma:1 of M.S.Rarnaiah I-i0spit».3}.,¢i§e,r1i«eL,3 has deposed; that he was ng:, awa:'e"ef:"§He gilese two diaries however, hjeﬁhas deposed that the police hgzcix 313d 3. letter from the Ladies mahazar market? as per EXP2.

He;jh"a€~:.ide:1i.i'fieei {he diaries 'E-';x.P}§ anal E31} and leiter as « §*'ze_ evicienee of PW' M has not been CC}§E'{.I"{"}'\:'€)i"{€§. ._ .'§'[f9:_,«A VV"§5"§?g{..g{£::;';;%E»3§..1'v'§az1_;'unaih Shettgz Peiiee §11s:,pee%;a:" ef CGB, Bf%:--¥:ga..§.o:rt:"'f1as depoiaéed; that {:11 22.§2.2QOL he had vi3§'i;eeE A. §;e§®:"z§"*E§$T<xE'§€3 esf E%r§.rS.}1iar:1a3;21E1 Qeiiege E/aciiee E-§es;{,eE. 22%. that Vtime, P33/12-»-§<§am:3;..Amruih21¥an§an wlixe was éhe teammate sf 16 deceased was staying in ihai room, He seized two diaries of the derceased and he had also seized a letter found i.ri--.j;3r1e of éiaries unclear mahazar as per EXP2.

During the cross-examination of brought on record to Ciiscreclit his eiiid':::1(;e"_L V V '

20. PW.EwiiuznAmrutharafzjan sL,1ﬁ}',..jr:.}A1*iLé:t3'~. ef presecwgion, She was de(€Ia'::g{¢i..3s E3..;)Si,i.i(3'~X='sg'iiZ1'l;§é:é."ﬁC§$i.ffiX'€1;!V she has identified h§:1".§ig.§r1.'§,1,tL'i1 {fie relevant timeg PVV2 was siu:iy_ir1g'L..VE.f1:»' }\/I;;'3-_yVP.2;iP.aiah Ceilege of Engineering. V 1';.§r.V_sign':;€Vi3.re t0 the rnahazar (Ex'P2} H{vi1i.r:i1j_txré§}§VV';3f'e'pV§i1'ed {ha diaries and a letter were £:s}»*: P7'i7§s'.4}:_§'2;«.._:TVTi~$<fucks Erilpmbabie that PW2 had affixed. hef..signa14';:1~E:'--._{O'~Iiix..P2 without knowing the contents a.:;:'{E.p}.;fpr§$e i'0;%"2i~5hic«17 EL;x:.P2 was; p}"€§}§:"é.§'€d by PW4~2. :V:2;7Eu{ - _§¥*§2§f;~"¥2=»:Ii?§..Mangunafh Shstéjg E1223 given. sviﬂﬁnce :"e__§é;£,i'ng. iI<:2_. seizu;"€: 0:? gsracéiaézaﬂ rmiebeakg {E2«:.P'i4 zmci EX.,?":5:§:; iteaéaizzizzg a<i:11ii::;.€<3 'h2u1éwr§:.:::gs; af 2"é.£:<?::2s€& 21:15? v§LEf{?%?t§,~'2$€,'*C§. ;§':rz;§"2'1 tizﬁ E3:"§m',i;321§. ::'sf §§'i'$,§i&'iE§'1&?i.i.€i.'§E §3'%f::;1:'§°;':2::%j; 'gcoﬁege. Er: a€§{§§§',£a:2, §>W42 omaigzed siamciaré '§°*«~é:..-'ﬁ'a..»"=(i..-""-»§'?-{Rag/--«K , 17 hanc1Writi.ng of aeeL1sed. FFGIIE the C(}I"it61fitS of £Zx.P14 and 15, we find 1hat, I;?.x.E>14 is the Praetieai Record writtezxby the deceased and EXPE5 is the Practical Record \vrit'fe::..:'t:-{the accused. These eeeuments also (remain .--A4'fi'1a1r};f.§'<."Sheeet.".

inclieating marks obtained by 'i1'i€;*Ei'CI.',L1S€(ZTI arV1'c':i*.1jn ' the periodical practical €3X&1]31iI118fiiO:}.fiS'' ' eohdtieéfed »vB;r i,he college. Therefore, we have"'--~.po 1*easr:1:;s 1:0 "a:_;&epeet. the.' contents of these doeuH1em.s _§§_{h".ieh'whad ceme ir1.tv<3 existence much before the date of }i'n_eider;{_t vaIu1"~:{'wjhieh were rne3J1';i:,ained in the college.

22. The ~a&f1'i_i',i11gs.{V21'iLﬁ1::g:é$f0'und in EX.P1O to Ex.P:";__2) Eli'1(3. V2i:CV§iT£1-i»i;':L"t3C7i' (wr'i.ti.r1gs found in ELXPE4 and EX.P,15]_a'nf;i st3f1dard"v;z;ffiti'%1g of the accused as; per EX.P15. EXP}? We-*ei*eV_ se::é:-- te*.PW.,likakahmilezarayanaw Handwrﬁing Ei§<;;§;-ezjt_ein.__F'0::eéiSie.Science Labe1"a1ez}= 2:1; Banga.1or'e. PER? .12 ' V:Ve11.VVee:11;}2srV£§e:: 0%" the dispuﬁeci h.23.;;"s.C§wr§f.ing and admitieﬂ " ._H;?;;:d€>%:§§":i§g~:;."oi 'the éezteeeed gave? opinion. §.E:_aé:. {he §.'i'«'§iI1&1?g':E'§'§L?;.%"i'§ Eeu§";.<i 0:2 ?:x¢P'E§ amd EZXPEE 21:16; the E%:am€i':%:.:ﬁr12"ii:":g iizzzzid in me P;*:;:{:§.iee£ Eieeii iiizzrked ass §3e§* ,E'j;;><:f';_'-3:5; aye Wriﬁez: 'Q3: {me and {me same persezz. Pwjéﬁ Ems E. .

: .'M§/ﬁwwh 3 .21.

deceased and they alsc centain the handu-*1*if,ing 0%" {be accused. Afier gaing ih.r0ugh eni,i.1'e contents sf c:'li.a1j1'.es and letters, we hold that after the marriagel the continued her 1*€:1atior1Ship with her Crld boy.«;{'1*iléﬁ'ﬁi.$*; accus-sed had taken s£'.1"<mg obkctiozgs fog" tl1é"dc€f'_€f:aé't3<§":a}sin§g' . cenlraceptive pills E0 aveid COEE(?.jCp[T§'i3t1.~:' K;l.wl.Z1€-.éi;L"*{)"L'1'.':3'L'l?§l":'l1¢{d called the clecﬁasecl as 8..";§?{)'}132£l1"1"()}_f'l',§;€'iSf3'~{lll3}'E¥'QvtEi1"_,,§ 'l.Ih;e:l? accused had hatred anti ill will'=aga_i;1st €lr'1a._ 'Cll€3.C€5£1$EE€:l. in {he circurnsfances, we h<)_1"CE-- th--:e1l,p19o's_ex<::i'1:EeI1 has p:'OV€3d that acc'L1sed haci grudge zglné ill viasiiil e§g21i5r1;é*§:1--. deceased and the prosecution; halé;;j[..§3i"mréd !:?l:€i''r;1£5ti§?e'; ' " ~ II The r;leVti=..asé'{i _6saT$'vv--l.a:-;f:- seen alive in the cemaanv ef acct/issed and tlzg: £zC€ﬁée&:;l"vJé.s found with {he éeceased at 1*'? Main Rozifci-. Nlatlggkéxfs thilrirléi the intenieningz night of 27,528» g:}§;.;205s.; ' v_,{-'{i%<:§:v<.A"'§;--li1§';= mzirriagges 2iC{Eé§.S€d and the éeceaserzl ".€tG::?:mue£§j live $€;}az°2:§e§:; as bafsrel '§'?:€: cimtezzsedg '&'a"S£$ 8&1';-';::"§g_:V E~?;£:u:}m M038 9%" Lad.i.€s %§:::asl:el of Ex/§'.S.R2m1aiah AA Csizllsrgas 23.2353 '£:E1e ::3.€{é-:,:.§€c§ :'.%"¥Li::1j§'§E1§_?; £2: §~"<:<:s{3:";1 ,-E K ' 3:, _ é»:,.E'/,§V,.,Lg°,,:2;_?&ﬁ 23 deceased were in the roam 01" ae{:usec:f, one S0zI1eham:i, Chotuda and {We other persons tresgzzassed into theﬁxgem of accused. one of the persons held the accused --';eV§11'd'L:'.e"t!1er three persons commuted rape on the deeeaseduénei', her and this v1'.si0n was :inc:erpo.raf,e'e! report. The <:;ues*t:ien as to have far Iiljeeefsiefz {he accmlsed izzcorpemted in spei'v~ reievani, and admissikﬁe W113 part. 0§\ this judgment but, accused has not denied that oneihe d3§!;.eV--:;f haté eeme ta his room' is 4:é;1'1.y [':9V:it§'*g' in the version of the aeeu$e'§ tha{.f,thekiesreéxseed xvé7;éVVVéa;I3_jeeted to gang rape anei assaui1':et£._ by. fbz"1"r.V namely Kapander. Semajith, Chotuda, E',radeep._ Kt1:1i2:g3;*u Mukherﬁ and they had caused her d.e3:«%.hE§ﬁ}i§}VvA_be du15s7cz:se.ses:% in the iaier ear: 9:" {his gesdgmeni.

":2§V.W V'2;a£_:e_jz,z$ed whey: examined %.i1".'Id€§" Seeiien 3:3 eerne Gut. 'R-'§'i}'E 2:. aieiizfzﬁe vex":-3i.en {hat the eieateégseéi was aesazzﬁed in Elisa: mem by' ':'he afeeve fem"

._pe:*séms;=; arseé '§he:'e3.f*:er She wee s~3z2IE:2j§e,e%;e£E if} gagzagg §2E"i§3€,z 'j?§'§";e:°e'E7¢:2:'e5 {ﬁe preseeu*::ien hag pyeveeé ma: {he imeééent 95 5' f éév/'ix/=M 5/'*=«*"'""'"§' "' '3 24 asgauit of deceased had i'.a§~:en piace in the room of the accused. "fhe ciefencte version thaé. the dE3(i€'21S*-'id was subjected to gang rape and aSsaL11ted by fcmr pe;'s;{)7I1s;:"x.§f§fE}A' be discussed in the later part of1.hisju.dgmer1t.

30. The learned Counsel f'0:""éiC'c,U.se{i xf?1.e ' statement made by the a(:t:use€I dpgring i}1':.qu~€-:s&I. }:5éi~d "o.n 28.04.2001 as pm" Ex.P1E3 su§:.i'r;2.i_t téafiiﬁﬁi' point. of times, the accpgsed hVa:3--éfaté'd.[A:hat hevvhadgshified tha deceased to his conduct: is consistent with; '%_.1_:1e d*3f's'3VﬁC£;'VV'£'€i'{'3.i.VE(}.I1.

-- ;"§iVe {VVS£ﬂ21t<2rI1ez1i. on 28.042081 in Crimieﬁfe,18/205:,V1Fe:g§[S€,§'::~3d under Se2::U.{m 1374 Cr.P.C. in ordcr t(> "e::.0n':2idVe}:" Afj.i}€'€in€in1£'ssibi.1ii;y 91' this S';8;ii€i1}€I1L, it is }"i<S5:€€S$3;=L"};f €10 s§£a:e...ﬁ;,§*:at, £13 an 28»0&.2GOl the jm"is=,d1TCﬁ0:1ai ' , §3:)§.1C;:%_h?§C§.ﬁ'»f3'é; registered {he i"%§'S§ §§'}§G:f"i?I}.€i1;.E{§I'Tz :22 :--@1a§;:{:z:3 ms " afrzy' €eg:€'i;'<g:}f:;E€ affence amzi rim} i.§1v€s'z.igai'.i3r: had s'i.a;"'i',::v:£= 3.1 ~ 3; dataiaiag §°€§3o2"%;e§; in AER 3992 SC 634: fir: the 1:.¥a:;.=§e gf State af fﬁaryana azzé Siﬁers £2. Sfgaﬁfaajarz Eﬁi

-'J = s E 'ks . "y»[--§¢'\¢"~w~~v{.i;ﬁ;, 27 t.h€ CI€'C€'d8(i'd in Z\s'E.S.Rar:1a;'.ah hc}spi'{a1 and cieclared hex' dead.

33. PW.E-RamamL1:*i.hy hats deposed; i:11at at t1r1€:.VVi<:<%:j:i'{:x;f_2:11t time, he was vx-*:3r}<:E3(:g as a Head H Yeshwanihpxxra RS. During the interverrmgHrgiglyiv 04~2o<:)1, Pvm, PC j; '«.;>.ri..:,;1-- .1:

Chandrashekar were on nig1f31:_ dL1t}:g.f .;i::,:i:cVi' traveling in Heysala police 'DL1}1'i1:1(.E3.;V"'ﬂV'1E.1V'i' 'abou'£, 1.30 21,111., when t11€y'fc:aﬁr11e §f§éid,'AVVIvVEathikere, {hey saw one person the v©l'1ic16:s plying on i,h.e..mad-.. PW .1 .,€'.'I3:.C;1tE?i3f$"(3".i'}T1V;Eif fyerson {accused} and i;ha1:. ;p_e1.".301"1V(é1'bC&%.$€d}'"i:€}iC1'..i"W'1 that his colleague was moi 'fee.1ing xvrzii *a..11c:V1"' 11é.Ai1>'aV§ i;fying to stop veE1;1cI_es $10 shift his céollgztggze Lé .£'3!:q.€f$pif211.V'§.3\?\f', "I stopped an a::i,o2'i.ckshaxxa Wham . the éLC?§::.s€d' was $V}5£if1;ing ami Ewing £0 iay tbs deitesased in 3 V P'i7i;T} deveicsped suspiition. Th.er€:f:§r€, P'\E'€{i £1I'1 Ci"(}?,}1'€1;_:§§{}.E:§{7€ caazsmbies f{}Z§<;w<':{i {hrs az:i.<}riCE§shaw in the §"§<§g'sa§.a i='.£?§m argai :"€a(:§::=:;% M;S'§€.a.:nai:»2h §';.{3sg3i:.21§, PEEP"?

.' ..s:-:1q11E:'€:d ?¥if,3Qw§}:.'.Mz1§§ Ma;':ja2'3':;1*£':": zmai §ﬁ.2:§°ni §Zr1a:: "339 :§§;"»1'3'1T:1§_€3 p€3I"SGi"E b:'m,:§h'?'L E3}; ziitmlsrzei 'WES €iE3Ei_§: iR '§"'n6re§:3z'e:, 2 g' ' ;e I 2 {E "I" . N. z"

5&2 y m?' K» ~»w%~»-~=«:a.g.; 2» 30 has staited that it': was 21 of aéssauli, and rape, 1,here'f03:e, the versi0'r1 of defence {hat the deceased was subjeeﬁed to rape and She was assaulted to death is consistent contents ofthe document. 3 ' V .

.38. We have Carefézliy considere-:§Wt,h.e& x In the top of EXP-45, PW39 deceased was brought »2=av;ftbi: 21A'ﬁ._;'l";V4:S";a.n2.;"

0:1 28.04.2001 (intervening '27/2e'--04}.20071}. In the eariier paragraphs, [haeae 'the cements 0f accident register. extmei; wherein the history of 210§}e;e'Vi:0""é1ssa1u11. and tarture. PW.3Q_ Conclusion, the deceased was subjecteziite V she was assaulted had mot eXa;{ni'r;ed t'he"deVé1ﬁ beéy :0 verify if the rﬁeeeaeeci Elaé been '' Su§}ec'ie& 1.G'IfE1.p€ as rzzenéﬁoned in EX.P4£:3.

" ~3Q--.._r 'EJ'E*;%35'_v».__2:':::s:3:é.eecWE when exzzmined izncier Seetéeérs 323 '._2£Ss;'i::iEec§ me fi'€j:§?(}. baaéksiﬁe and they aiec: beat Eﬁhawaihiﬁ Cr .{'?,€:--.V,: §.1.:'c:z.§ eéafgeii thus:

"Eh: 2'§'.€34a2€%€§I; E sesw fem" §§f3i"'-SE}_E"i§*a: in my :'0a>m, They E , "'s.g 31 Deb (deceased). They put pilicwss on :12}; rz102,:i;h and they tied Bhaswami Deb. I can hear only cries of Bhaswathi due to piiiew I couid see' About half an hcmr they roern. While going. they '1h2"eatened me sayi.;'1:'g;d>; r10r.1~mber1ga.I.i you have developed dd giri. After they iefh; I fozmd that :'£.h€:;'CG'i'idif§£)Ii' Deb was crmcal and tI1eref0fe§"«-E have'v-f;aix6:n i5..ez~~.:yo'vheejpitai.'V. ' I have i.nfom"1ed the police three"i=i1}ne.e when .{:§va$vi5s11bjeeted to hght detector. I am i--:1..:}'o_Ceif;t.§f_V "

40. Thus, from the ;1b0:x:fe..ev:idejnee';. 'spzreved that ihe accused was %_17c1sﬁ;1j;:<seer.1e1iV5'e"i11 the eefixpally G1' the deceased. The deee:-usedv 'fatal injuries in the room of accused."'--1'11ee.eCL1.Sed~'}:éid removed her from his mom. T he ae<;;}.sedA.wae V'iL<};,;nd with the deceased en 15*" E\fia:'.z1 Read; Ma.i£:i%§'e:§fe._' A"When the accused was trying '£0 eiop vehieiee pE§i1'_.r3giheVV.d§'e'é.d§ he 'W3..S ee1"1f:*e1'21ed by {he might p2:§.r<>EEE:1g_§ §}e§'i<:e and eﬂzer peiiee cterlsiabiee} and "she aeeused ieid E3255}. and eihes peiéee :3er;.e'z.2:E31es *§E":2:':: she was his 'r.{§%:;E--§e~§<.i_§12e§ her Ezezﬁéh e::s::d§'E;:§{m. wee fifiiiifélig he wee ':22E:§..i:1g V. .._her {<3 §Ei'§.SeRa::":ai21}2 §~ies;:>ita§. ?'x?vi'§i ﬁtepped an §"'k,} . 5./L» 32 a1L1t0ri<:kShaw and heéped %':.he accused in shifiirlg her te hospital. when the accused teok her to M.S.R_a;_11aia11 hospital PWJ39 examineé the deceased and de<:jEVaﬁe'dV."her dead.

41. On 30.042001 Pwe1mDr.,s9mas::e'i:g;{3;.§5ndue:::d"' postmortem examinatioza on the d'eadjbo.dy Of B.a§11fi1éiéi&B1s:_v£ and found foliewjlag injuriesx"

i] Ligature Marks: with a¥5i'~a_Si011 preseirﬁin' eneireling on the lower end;ei9,_the' f0_fea:f;f:1}§'..§1nd vefisfs on bath side$~3 nos. on 3:vit:I'i.'v§_.x;%{;L1i'i')V sf 1 cm' ever an area oféems tQtai"u~*itIf;.h; ' K . V "

ii) Liga'tu.rj;e_v I\'1é¥:I'§'{S.I"3 iI1 Ixtzfiiber around. both lower iegs V"a11'd' a1e;Tr:1ea§"a§?e1f'é*0__ éiijea of 3.5 ems, width. Absent on 1ni2eerVeaspxec:LaS(s»;1§geet.s both Eegs tied 't.0gei;'he.r}. iii} __ Eviuiiipie E1b'{°E1S"5,_0Fi'S sf various size and shape present _r5ve;"" {he"bQ;§y"iz1e111&ing, "beﬂf: sides of face, bridge of ir§.Q:;eA;'«.._e%1iz;§ Eipss, fiem and sidee ef meek rigizi palm, V' ' vémei_:..midd§e fiagere.

" .iv'}'=' ,c':"s.§.*I=V¥:"'f:?c°i;'_§i';3I}; eveg" Eeﬁ sheuiéer E 52:31, X, $5 em. v}=«__ _vE:~::;>:.?~*mt. abm.s:1=:;:"; e§E§r;;%:,§e ever miée'-Be 9%" Eéazrég 5 <::r%;:s5 X ems" " "

vi} vii] 33 Scratch abrasicms present over from and side of neck, breastg abdomﬁn and both knees from and buttocks. {Nail marks (weir necié, chest and buttocks).

Contusions ever ieft side: 'forehead, both upper arms and forearms, L1pye r'~--._Ch--v:{S:.4 bO'1:I:1__ ' breasts, middle abdon1en;"m1'0w'er ',abd.e mé3_a, ';§€1's}i§:

region, genitaiia, both Lhighése, ktjees tiizné'; elbow ouier aspect 8.3'1C1"1a3fL'1tl.{)CV§'§..'3v.

2. On dissection of ézhe 121$-unTd thev§% following

iii)

iv) ";«'"} we ' internal ir1j:1ries:»v ._ Sternum ﬁfaci.-ur:2d..i.1-1'thét.1Gwr5E'paf't;V = Con.tu:;:io'n.. scéﬁp and. ovef ijfmnjtiggl and vertex regions.

Sub~éV1;_i*a1'1--:a,_n.d $::b_&'re;a:hn:Qid I:1a.em<::rrh.:-1ge on ieft side and aspect' '<31: brain.

"C_0t1£.L1siQ;?;'rj:2.6"€, '"?.§"}'::1€;e:° coasstal a$pec:?; an bath Sides of 'back, r1:?:a:""~ :fcz"1':é:'E,);f:;i1 column. _ _ Boﬂiihve 11V,:éi';g$"vcéﬁ§.11sed¢ Ii': hszari '§'i§;§1f1_§"£?:;iI"iUi11 ruptured and pericazdiai Cavity "'rE{:r1t;2i:1s bleed and dais' "Sfémf:i:~a§{EE'1_ :*,0mr.:;§11s §;:mx:1":§sE:'1§ §..-*€E§:::W ﬂméé with Eisziaf egg

- ~;>fa2:%'.icE§:5;;"

§T}7Qi*1--1g;j iivaié <3? S{{}'.€H8.{E§71 C§::'i.u3@:;,iK §.7%3;r.i.:.{';m:z:Z {:a*a§.:.y ai%:::mi:«:;;§:::$ 38% mi b§{)€}{i. §_;i'v€'r x-was §a<:eI'33.@d in leave? bald»: par? §}':€E'i;SL1'§°§E"§.§ f: cm Ezzmg. 5 ékfé ig.?:%*a.,--»m5>'":,»»~;:§w Xi] Spieen iI1i.ac¥_.

xii) 'External genitalia CO1'.1tU.E-Séid and sw<:>1.1<'~:n.

xiii) Abrasion. and COI{}1,L1SiE)11 presem; at vaginal ni%;tic*'{".;ii':.d olé 1~-Iymenai tears present and recenf; t.ea§:~§'at--«3-.3,:1c§_. 5 '<3' clock position.

xiv) Uterus normal size. cavity anci"'€:£1dQrr¥_ct'rimi';-. 11051123.}. xv} Both. kidneys are contused.

3. The followmg clothes were 0'n.ti":¢,V'bad§.;:

E) A dark brown C;3'i"1'ée _:'t;:r'«:V5\"-v_I,1 stféaig Vcivésign one chudidar top i;o'r£i' .fi"'o_1_1:§-,V:..1i€Tﬂi§e H§:e in 21 upper part and 10we:f._par"L §§go'i:iE:i€§:¥.'i§.:_v1:1'.h stiffening the stains 3a5{~:':':f: ié;r1c1 :=1_;he_re ~'é1z1'ci"é;'-p--0:§§f§f1 c.z_:t.w<:;>ﬂ' fer f?.£§'{h€§"

exam1iz§%;3;;<3i;t,7:V--__ ' 'V V

ii) Qpe Q01 iéiesigns.

" P"iz15;é:'ﬁ'a:i§ 'Tc2j§.=TpVi£1gs. coiiected sseaied and sen': to Police andévzxgiﬁal semi for n1icmsce§3'ic exemaizaatima. 'V P'§?'\!.3E Vepirﬁed that. {he iI1_;ur::es:: were: agétaxaertem A in '§£:'1t:%i'.i'§A/,T{, _a%:;.§% the age 0%? e,,x::€maE injuries is Eezss than 3 3/: - 2 .if:-%:§m;'S'§'§%:.§f{}:'é{ 'E:'ér de2.§;h.. He hag apirzeci ihai. {E36 zieaih was dise %'.C:__' S13-GCEQ a:é:*}.& §}e:s1g::°fE12:gg€ 21$ 21 :'esuE.'£. 0%" :";:zs.'it.§p'2e iz1;'L:§°§.€=$ .' ..€.';a§2_&:€¢;§-- EEEE 'i>§z;:'n%: €:x'£,(:3.:"na§ f0:'€e:-3 <2? $£%*9€:':? £§€,*:g,§.{§'€%i? imfiziéizag ' E3§n.W$, kicka anti .s;£3:x:ua"§ assauhw

2.») U':

43. The ex:-idencte sf PW31 regarding injuries f<3und C--n the deceased and apinion furnished by him as 'to .¢é¢:,3seV"5f death has not beem contmverted. During CfOS i3j'€P§£I£11fI1E§.ijiO.f] V of PW.8E., :1, is ehcited that t.}j1?€§"A"i'I1ju&1'i{3&$ _::fo};:::_.;_1 tiae deceased were indicative of fact {haii---_s.he W'-9.5 --f2s~.péd_ before she was done £0 dea£tl3.,L "'~T}1e deﬂencgz 'of {hat the deceased was;..3ubjecVAf,<:dfiagéirgg ragiét' vE3.ef"r;f*e she was done ta death will }C)6""'L3'('3§1'Si'd_§1E%é'(i §a1..er' part of this judgment;

The:.pfCseiiu_tVi0f:._I:fp;r;1_ ti'-1'e'-.i.1bove evidence has proveci that jjhe £:i'e[eéa_sed1V'§VEiaad'sgiffex-ed fat.aE inmries in the roam of accaaséd {f.*..,1;:§..n§;: night. 0? 2?/2,-8~O4~2OG E. ané the accuséé had_rk.3mc_\re{'i" her from hiss room. ' V' A 4.v!§. " :f.F5he._c;r1zcia1'{%i:"<f§:;1.1S£a'nCe is the Subsequem conduct. of :;.'§.{V':{'EL1_S.:Cv"'€¥. .'£"E1_iVS--.'@e=::@In€s vex";-=' reievaréé in 'grieve' :3? me prgzraé 'Ci§§tizms§:=;§é.::6s:~ Ehfi d€:'.{3€fI:'iS€C§ was; {hit Wife of aazmisaci and She w'a;s_ §;3.§ia:EE3z 2:$:s=seu,2§t.e;:§_ in me :°a::::::: of 8.£?i{,'E.,ES€f{:§ w%:<:n Shf:

:2;-*gis=:~¢ £36: {Em <E<:2m§:«a"::§,.-* <35" a{:<:u.se{§.: {%e:<;re:;-'g:»§s:=:§ was; Easlf, §.TG::.2":é ;:§i2r€: is": ﬁg: <:<::r:1panf:; Sf Eifiéfiiﬁifﬁii me azatctazseé 313$ mmmred 5 . . $6 36 the body of Bhaswathi Seb; the :;1ccused was e0nfm1:1t'ed by the mghi patrolling police on 19? Main Road, Mamikere during intervening night. of 27,/28--O4«~2001. The the husbané of ihe deceased. The accused h.ae.A"t:a circumstances "under which the deceased '_-3;-'as"detne "1o_'de2tf;_hVV and ci1"cu.mstar1c:es under which room. _v H V V _ V ' V

45. In a decision reported ($81 (in the case of Trimukh "£!._ '$ .t€l?e o_f"MAaharastra) the Supreme Cquri. H V ' H » ' * alleged to have coinmiﬁed .01" his wife and the p}"OS'€'€'1'l'['i{)vI1 leading €3Vid€1'1C€ to Show sh'e;*1,iy' 'i3efo§'e eommisszion of crime they évege eeen. i,c:>geE£':~ef er the effenee takee piaee in ihe u:C}V'€(3H§IEg' 'fi3QfI1€ Where the husband adse nermally reSid'e.z§_§ ~3%,K":['v~i'..E£-'a--£°§ beee eez:sis%;em::Ey heiéi $122: if the A ae:é;;eee§.--§§0ee Be: effer zmy expianaéieié. E:c:»w Ehe wife receives: injuriee er eiierxs an expiaznaﬁégén which.

' 4_f<>ui1{§ "29 be faisei. :32. is 2: eE::°{:::g§; e:ir{:2.::11e§.2m::?e erhéeh V' v ..i*néiea?;:e:-:e %i?"1r.-3.: he ﬁe :.'ee';><>2";e:'E>§::': fez' eem:1:§'1:7.e:?;;i{>:": 5}? the QEEHEES in Mice Ram :12 --f;§:'a€.e Qf KP, i': was as 37 observed that the fad: that the amused aione was with his wife in the h0LI&3e3 when She was niurdered thﬁffi with. "kh:.ikhri' and tine fact 'that. the 1'é3121{'.i01:!§ of the accused wiﬂl her strairled would, absence of any cogem. explanaiion by hi11":,__'1;»;Ve3§1'3.f ' his guiit. En Ganeshlai U. Stme 0]' ;\a'a?1{1ras?_£:érci'€;}:ic:<. appellant was pr0secut.ed. for {Z5i;€>AA>VI}iLi£"jf§f which took: place inside his hoLi«Se.7'.A_AIt'i that when £1115: death hac'{ {Ego-L1rr{3'd_ $.11 h1:~:»'VVCE'i1'§5.i0.?jY the appeiiant is under V'(:b1igatVi':311""ia 3 a piausible expiaxlatjor} f0r&.ti'1'e~A.r§_:2m'§<":._of h€ir'deav'L:1) in his stat'.emer1.t L1ndé1"-- The mere deniak of t}.'1€'AV;)I'GS€C§jii:i§:E~_CT£ié€:CO"Li'}T§i€{é:. 7y'TiL3Eh ab:-Renee:

of any 6X;_3I2:n_ a_ I'ion::v.-*a;s Viﬁiijoflsistent with the ingzeﬁcerﬁté... i.h.§;.,,_§ic2.::L1s'e§ig bLJ{ cor1si::~;t:e:1t with the t1:1§{{I'~,V__t.I3.e _' appellant. is a pyima ac(§f:;,.se<§ 0? murder of his wife.

In Sfcikiééqf AL!f.R(1Ui?"LdTCl PI'C1}C€ISh EX/Iirfai the __§i§1u6;~dicaE é§>'i<.i <é§*:€e idisciased ﬁhai. {he wife died of st:'2%,i1g'i1§ati0n dmixzg Eats nzight hours ms' eariy ";:1€>1;7:ii:3é§;f ._ 23;;f;c% he: 'b0{§§; was Se': an fire 2::fé.'.e:* "--.§pri%1E%h.r1gkrsmsezae. '.E'h$ éefencs Gf $316 Emsbanﬁ '°QEFE1~S. the vviik: had itorxmégiiléid suieicie by isxzirzlizxg Ht::f_si}<3i§ gang? thzﬁ. he was 11:}: aé; heme 21%; that éime. V '"'~7§Z':€ Eeéiéirss w2"i1i:.€::. bjf 3:26: aaiiféi' '$.93 E62" §'£%§21%;*£*'»,~*<3:s:e 'Aéhevaed €h;:1'i. {he héisbazzd §EE~§'.'r<:a;%ed her Eiiiﬁ $115212"

§"e§ai'.i0z:s were siramsd and £":.:.r:.he:§ '€§fE.ti' efggidence .- .5 _ 2 /"1/". ,.«vv*- --

§"*z.; , ., *~ 2, 38 showed that bath 01' then: were in 01:6 roam in the night. H was heid that the Chain of Ci§'Cu'II1S?;.aIiC€S was cornp1€:1:.e and it was the husband V.vh?}' c:o:rn.rni$.ted the mu.rd€¥ of his wlfe by 5E,raI1gu&1;{tidf1-A2.x"

and accordingly this Court reversed the j"

of the High Court ae:qu.itting the acrzuséd convicted him under Section T U. Rcjendran the wife was id which had Caught fire- 6:'vId€:~nde: $i1Q'§i?édv.t:.h§;t..3 the accused and his wife x.x}£3z::<~;'d';3~'cen Vt1(3,_:;ejth::§.1f the hut: at about 9.00' pp). and' eV{<:s7.1.1s<::d&'c%'2'111':é<(>ut. in the morning t.h;:dugh.ih_<: zthe hut, had Caught fire» his e:xp.§.;a.;r:i_aiio';f3. §.§;as'.'i:.11.éitV».'iVé: was 8. Case of accider3.ta'i'««;fi:fe v.Ihich death of his wife and' 1:iedVica_]'evidenc€: showéd that {.53 asphyxia 215 21 result. of stxﬁénguiﬁtiegi'2;f1ddd':1--df" a<:C0u:1t. of hum §.I1jL1E'§.€S. It wra§'h£é}d <:am'10t. be any hesitation 1.0 ta ?ii:A€:_VVV<§0§1c:iusi<>§; that it was the ac:«::z.:s<-2d V'hziAéba§';d} wha the p€:*peiramr ef the cringléf' '§_1"V'§'?:'.§l'1<é.? {X136 0:} hzmdg €'£§d€f1{';€ 9? PW} 'i'hai.:~ during this ._§ii':;ss+,m.;'g:§:'_z;:g :¥;§;g'§1: cf 2'?',f28.G4x2OQ§ at a;h<3uE, 1.35 ::1.m.€ meg:

E3"a2"~§1._. ,§*€Ii.VE'*.:3:'~'?<>.3'EE,%5 E'~E9a.gz:,:"21§ and PC Ni:_3§'?§~Ch2:n€§§*ash<3}:ar :>2:"emf' mgézz gsairisé ::§m';; miaz' E ET:éa.i.sa Eizszaqi sf .Fv'§2ii,E1i§«:€r€:: ihejgs saw cane persan c::a:*1°§.€i;":g_: Same {me an {he mad: Wham 39 PW} enquire<:3 him? he (aCc'use<:!) t01& them that. his C{>11eag'u.e was not well and he wantsd tc} 'take her to {he hospi£e1E.:_ PW} stopped an autorickshaw; that pezrson {accused} s;h§1i"i.é::'d:..V?cv!:1<2 wcamaxl (deceased) in aL1"'Lori.cksi1aw; PW suspicion: therefore, PW1 and others i7o4I§ovz%;ed L;'1 u Heysala Rx'.-;1r1 te E\/1.S.Ramaiah.

docior informed that (wor§*1':,-In] V _WE:.$ PW}* developed suspicion and sub:§1.i{ 1ed'a_V rep<jfE--a_$ prér Ex.P.47' to ju:'i$di.c:ti0na1 poiice'"Nash2V;1§ﬁ1Vthf5%;if Poiicel, has lemained u:3C0I1t1"<)Ve1*teci .

In Lhe3._.Vi}1'é"'0i11y question put, to PW} :'vgas_ Isiamioned in his report; {E:x.P.4'7) 'azhai hé dé1zeaI'é pGc':1.""*Siiépicion about the behavieur af accgfistd. Th:é'::.,V_%2€€ fiiéd éhai; azvidance 0f PW} hag 1"€.I}38.iﬂ€d 'A «3.;§:'tf3nisf0vei=t;ed. 'E'hs accused when examizaed Lander secééan A §"€:f€:"(~:2':{:e is ea;-mem.c€ cf PE/"13 has aaimiized ﬁ?:'e:_ €x,:*:?V.__:i€:3ﬁéi* A91." iE"'W 1 .

.;!§f5= V°§7'f3e §?%='i€§tE§1{E€3 0%" E";-"».fi. is siear %;.hz:%'. {ﬁe :3.{?i?:%.2.:=3e£i §'§£i{§ :19: ' = s'i:1E;!€§ E9 PWE tézai {he Ciﬁfﬁéiﬁiffé. W223 his wife. The ezccagseﬁd 2';

5 ER; , gi".*;§":=~'"'a- §:3*'w« 44 the subrm'ssioI1 of Iearrzed eeunsel fox.' accused cannot be accepted.

52. At the i.r1'itia1 stage, before the ""..po'st¢n§er'te'r:?a_& b' examination report was obtained; the«j1,1.iiisdi.e.t§e:3_e1v pb1iee had treated the ease as Que din I'.'i"I'V'i1'1:'.11.'.1,1E"vE..i',E .L?£€3.l}."I~' 3I1d'..

registered UDR No.18/2001 seet.i0n the instance of the learned ecr'::'11sVe}_ fa_1j tI:1te""aee1;,1sed5 the statement given by tlte' as EX.D.2 in this statement, theti, the deceased was sL1bjee'tet*I ::s_heV_ brutaily assaulted by Somjit.h, Chotuda and On the other hand, the accuses _ the r11'.g1.1t of ?;?.O4.2001§ dézeeased hadﬂe-eme tie his teens, she ate reties and e 3' 3" bufi V' ané ther*eaz§£e1' she started verr1i";t.i£1g; she went. inside .'e%;{f:_%;:eef%1~v.,a:;%§"felt eéewn in the bezthreezti, As the cieeeased we{s:~-- £'e:.;i:"it§v 'texhatrsteé. the aeettsed teak. her free": his men:

. Fiilﬁf sfrtlééteti her te EX/§°S,EZ21me,:a.E: Eéespitaég ¥a?he:1 the aeeusest ;'§€Ei§'if§2i"f1§§; fer an &1:Ei,(3§°§{?E€E§i"1&1§¥a1 an tee E?»-'::1jJ. he met ...§9{e:2"ss.i22 Ejeiiecfe Jeep. The peitee eeyzsiabies had steppeci an _ _ =:;?"L«a.~*-=-§s'{A5"'~*' 45 2mi.0riC§{s}1aw and he boardec§ the azgiorickshaxm' and tack the deceased to M.S.RarI1et§ah Hospital.

53. The learnezd C'.{)L1f1S€} fa}: acczusseci SlIbr§1i1..S that the statement given by the accuseci CaI"1f10'E.b€ used agz;:iI\1s:ii"'h[if:;'.

54. in a decision reported in AIR 1992 SC 6&4' (z.::ATsV}ié"'ca'%_;~_;,» QfS£'ai'e qff-iaryana and ofhers Vs,'C?*i._E3h.cg{2,n L.a i a,%1d.:<:iI}:ia2rxé';), the Supreme Court hats held '{;}1ai.~i:._ .c0ni£:1,er?1c:€§I1€'fi%,..V {:15 invesi,igat'io11 of Cognizabltt '-._§$i7fenceV. is' -§L1'bj€%::f'V""T;c{ two"

conditions; (1) Ponce Q£1'ice:°VA9%1s1j}d "'1?.;1v€: re:-*:::91.1..~{.0 suspect commission of Ltognizabib'0Efe_':1}:;:e:; {2§f }1As§:E1g1s to .3L1bjeCtiveiy sz1tisf§} }ii1 I'iS'§".1.f £'v.::§i§V'i-'O".>a(;§f'-XES-tﬂiltlkidé of sufficienig ground for ente1"i£:.g_§ on ir1x;«:=Si2i§3,Va1i';1a:=.1j1';"-..<' in tthé .$;T&1&3£3 '€)£"2"-ji':£?LT§}{i. when the s%;.33<'Tem€n:. <3? accused Was 1'E'C{)f'ii.€d, ihéﬁéiics 'ﬁad net regisierﬁci any report' of ":;;}g§;;%T:::;:~;¥3f1A£: " A::2_£"§;:r:":<:e, 'I'E':m's% wag 2:10 'irzx.-»>'@$f,,1Z.§;;3»i',i<:};.': ass Les: C{}_g:1§.z:;1?;Eé' '$1-E-EV€§E€(fe

55. v.'§§'§:€:: éhrs :E%§'.E1:{',€:§§"é€3Y3i'. £3? ;3:{%<:t'::;5::=.£i wag ;'°:%{:{;2":Ee:% an " '2..8f f.¥4»..2SG§, '€LE1e1'e was ma i.n.:?€$:.§g;-1tE.@2': <3? 2a..11y €:z"°§.m€. E2': §'a<:E.. 47 Ci1'{3?.3T};1S'E£1i'1Cf3S, t}1ereai'i,e1' mentir:):'3ed, in the Ekett. Section 21 provides that admissions are relevant and may be proved as again:-31. a person xvI:1e"--,j makes them. H1L1ST.E"ElEiO'flS(C}, (d) and {e} to are of the circur:r1st.anees in whiell an ' could prove his own admissions xxrhich__,{gAe:--..1;1::hfis'_ favour in View of the €XC€fJ{ii3IT1'S.';Ti.ﬁI1'€_i0ﬁE§ 8.21 to the pirovisiesn that dd;11i§_;SioVnST['s:O::.1:<'3 be proved by me pers;0n4__"WheV'1:=}.2£};es is:; therefore clear that ad'1;ﬁé'sions cfane

-:

can be proved against }1.im

57. The learned cou1;1'se1e_.,7fc3r __;1cft:uSee1 referring to eontradiet0I"y_ya-r§f"E:éQr1s§_Ain sLéite';:1eI:t":0{ accused recorded on O3;Of3:2..QOj;1 u?_6;;id S1.1b*mi'L «t'hai"ﬁ11.e accused at the earliest. pOiﬁ§, '{_)f tmae _Stafted_ ﬂ1e 'C1'-rmlmstances under which the deceased was dQ:ie..Jie "by the above four persons. 58, V_ _At j u:'aCi£uf7e.§ is neeessarfg to s'Lat.e éhaii. when the s§'.j::{e1"£§e§'1§;.,e_<>f a{ee*es--e--ed W33 reee»:'ée& an 83.GE}.2QOi, ﬁne . :Z::x§;es%.iga.:'i*j:;jgf*--Qffieez' Eizaezi reg»;i;--3§e:'ed C:<°§';me I'~E@a259;'?;SSE Em"

.QVf§e:1Ce's3'"§3;1:2..§V:=s§§21§3Ee Lmeiei" S{i*.C§i(}E1S 382 3?'§ EEK'; a§§a_:::ei, :2:":.«§e:'::::v{:§;.§:%e:*§en:=3.1 "ﬁne i.nvee%:§g;2:€§<>:*: wags zzrzciei" preggresee '£"he;°ei7s}'r:1e. the statemené. GE' accused reitarded E33; {he .5 5 E3} 50 intmduce an element caf tension and tone of ccmmand per1'1oL1sly havering near compulsion.

55. We have explained elaborateky and summed__ up, in substance, w}1ai is se}f~incriminati0r_3 mnciency to expose oneself to a Criminal , A' it is Iess than "re1eva11i." and :110:'e 'cozlfessieraal'. I1'r<:1ev'anCe is; ..i.rn'perr:'iisS§b'1 é » b'L'1t re1e*;-*ar1cE: is iicit blﬁ, wixen rE;}eVa}_-1:1:qué-sti.cjf1:»: A loaded with guilty inference: i211 the ex-!erI_;i' Of 3:1'; ' answer being s:.:p15ﬁe_ ti;..V_A 111.15 .__tenude.néy""'i:o' incriminate springs intéV"'-_<:9<;1s\t,en(fé.«-- . We field further that t}1ev2%t:~s_L1s€'ii i:%a§:nG1. bé fbrced to answer quesi4io riVs_T_r}1€é1*eijg,I::'be_f§a{:$.r;Iihne answers thereto arev 110}? {$?h.§.~;ﬁ;" §I1ew*ed in is012if'.i0:j._Va11§j'Léoﬁﬁfxed E0 that pagiiculai' case. He" .his mouth shut. if the E£I1SX1E€.fvS(§'ug}1t"}'}é£';% a reasenabke pI"OSp€<:':'£ of ' =:_=;<;p0sVi11-gAi'1i1i2 tézis guilt in scams othsr accusaiﬁon §;lC7€11=?{i or"'""£:£§::}.inent;. ever} Eheugh the

--i:'iv<:5.ii§a:i0:1 ?.i1'i£1€'I"¥.-';?aj;" 13 not WM': re'f€rem:e E0 V€,h'é:¥:,'_ 5%;='é have a1r'€a.d§; exgﬁaénegi *{'.hat' in €§.e:%sfjjE.n§z1i::g;§ the i:1{t'riI:":iz1a*é.Grjy* e:éh21.2"a{:':€;' of an ~ £?.f':;Sé*ﬁ?'€?I' Tihe zzcséuaed is é3m%i.Es:d is cansider - ziiid ifzs Cam': whim zzéijzzcﬁggéngg xvii} ?La}<:_€i- 23722:"? {>5 »-- §.E'.'i€ S€i'?;'Ii§'.§}.g, ixhf: '£a":,2"~;'§§':,§; {3EE°{3L§E§1?E3?ﬁ.é3;I1{f{:iE_-ﬁg {ﬁe e§a:21ii{;§':§ §::e:°s<>22aE anti sésciezig which havﬁ 21 5- I @-'v;,;73»»z,~;» &r 5] beeﬁng en making an answer e:::bstani.ia}1y innocent'. but in effect guiity in import- Howevef. fancﬁﬁxl claims. unreasonable ap;3rehensie:é.?e'"'»e and vague pessibiiitjes eannet; be the gI'OLEI1d for an accL1:3ed person. He is bD;£.,131d! 'V'. answer where there is no Clear crimmaf;e."

59. In the case on hand, the pr0s3*eeui;i0n h,;id Axyiot plifeeeed this statement into service. 2ii1*:asecuV'éi{>_ri"i'2--éici %§§)1e. brought'. on record the stateme'Hr1'L_eI' r} ee.Qrded VeAnfA{)3.G5.2O0E as part of evidence. O5:'1: 7Vot}t1.e i~vx. :i1e.if:d, the accused Confromed plprtione ef"'1'1.%_:'~e.V_ste.ten1ent of .2u:<:u.eed reeorcieéevbgjé"Elie.E11<;x.Ies'é,i.§aE;:i11§'Gfiicger on 0305.200} and they were 031 the basis; of Eix.D-4 to EX.D.9§ {he a€EC}i'SE?:(};. estabiish that these staternems wouid ie%1ai_Veu.ppe_r€'%;e V:-.;_:~;e defence tE1eez"§; that the deceased xxrasg' 'gang §"E:;}€_3¢§V and ezseaxziied by four persezzs zzazneijg'

- E§.£t§}:.3.§'éi{'Ze:';f' S<3'§":2H§i':.}'£;"C§2€;%::,:dz: anti §3mdeep K§.,.":H3£-LE" eafakherji. 'e*;ei'eme11i.e eeuggm. 1:: be preeeeé éizzie ee1"vi.ee bf»; ':-.'e?e ee{t2:'ee§ .iu"e me: i1'1e'r§m§:1e1.e:'}e2 em me eﬁzez' heziii éhejgg are exeA1:E_5g3a'é.ery in :1e'£u:°e. '§'he:s.*e.§"{2:e we are 2:}? me egaizziee ihaé. 2 U! these portions of si.a"Len1e'r1.ts f1'1E'zI'K€d as E:x;.1).4 L9 E:<:.D.9 can be taken int-0 COE1Sid€3I'%3T.iO§}.

60. Now, the crucial point: for determination is T "Whether there is any truth :"

statement made by the aczjused on

61. In this stateme'r1t; {he accuieed married the deceased on 2--5,4'12.2'{i{}.C5"*iﬁ S}1vi?m,. Airport Read. Bangalore. 1: véé{3V«Van ir1i'<V}"1':.n£i;ie {i1a.r:1jiage. They wanted to have the :{1ézrj1*iagjje §egi&é:§;€::u'ed.. As die" dGcun1er1ts were not available, the re'giVst35a'f::z3n pending. In our coz1s§ti'ei:etieA _th»iVe' sEaie:%iie.n.t_ wouid go against the theory-_0f' §1eferit:~e"."e.TI'1r1e_éce.C'i;'.se<:1 has not denied that he had m2.rried"=€;he deV{tea{sed.V "'iVhe'n examined under seetiion 8.13 C;".}?--',.C.g. th"e..'a€;e::se{l 'ﬂag ewiegerieaiig-* adrimieﬁg iha: {he deééeage-ea WEES %iiS3"'W;i'e fcmci he hat? marrieci her" Tifze £is:,Cu.sed » :_§..::-->:_e eé;a.;£';eri;"'~::%_:ai. e"3€E"fiEL§E1 §>e:"sz>z:asa §m:'r: iﬁfeset Beggai were ._é1-g_g1Ez1Vss€."':§';_e -iijeiieaéeeé 5:33" hes' ma:*:*iage ve.?§?Ih the Ei€f'.€f,%,§S€C§ as he 'ax-age; a ."~E§i_§:j2:§i* 21:25 éhe {ie{:ease{i 2252153 2: '§§e;:":g_>§;;'&§'« '§'§';e 2z{:;f:m;e§ h£,1$'1§eA§1:21":°e{i :8 eemaizz e*ee:3'£.s3 'the? heed iakeil "piece 93': 55

subjected to gang rape and she was fatally assaulted. In the discussion made supra, we have "referred to the staternerzt of accused recorded in UDR No.18,/2001. wl*1e:'€i1'1 the aQl{iu_sed has given altogether 3. different version.

64. At this juncture, it is ne<:§:_s.sa_1_'y 1;c~'"s€9;i-e_': .f:.lia1;v"po3t¥' "

mortem examination was held on 1'1:-;;d furnished Opinicm §',l'1EIl, W555, ltiue A..§s.h_Q<}k3 haemorrllage as a result of r31'ul13i;§le .gn;'uri'es. by blunt external force of severe"':Vdeg;i}ee§-- viixclualiizlg blows, kicks and sexual assault.__On in order to wriggle 01,11; {";).Vl-l{'l;:l:_3»'.Sltiiiitiiﬁll .lVO'--'mvisl.ead the invesiigairio-r1 had éignie «:w'1Al;lE',"*¥;?s,«t1f;'£.IfV}{V'll'1»e':' --r::fga12g rape and murder.

65. Tlle.._a§CCVL:ék':.dll§s_ tl1e..'e'husbancE ef cleeeasedl Immediately the §zr:l.:{:ia:l:e;1};,.l1e ziid {mi er}? far help from me . l11.e_ig1?..}l3$«11:--*3§ "~"-Elle accusseé has net explained as is haw he had H ~.ﬁe-mer§4eé"_'§;he~ﬁeeeaseé fmm his ream sltuaée an 31"' (Erase, E ?l£'3~S€"lV:C}0l{i;ia 15> 2 Mai}: Read 3%; Eazfailiilqere. 'l'he aatczmed has x ;?;Q':' siéited wlleihei' 132% sﬁsife wae iiezizii 81°' '<1.§§'i.-'€' when he eeziéizzieil her' {fem hi3 rG{j£'EE6 §i%:e"z1 etﬁer eXa;:<§ima1i.;ZG:: 0f the 'deceased by the deeter {PW39} ané. the §:1§u1'iea-3 noticeé by i} g:§§5'v»-é:»w--5{é»'-

56 the doctor, the accu$ed had 1201. Come GL1': with defence V€':?'Si{)1"1 of gang 1'&pf3 and r.11urder. The a<:c:L1s€d iiad not informed the matter 1.0 tha Ckese friends and §)aT€'f1'1i5£3 O>f'"'.ih€ daceased. It is 0n}y aft:e1* regist3;a¥::i.o:.1 £31' (:z'iI11_<?3§__f€>i"' punishable under sections 302 376 = had come mli with the story 0f §a211dA..:{£'1'urd&:;j. conduct: of accused a'fte;* this' irgcideiﬁié t'otz-Hy' ;in,Q,on--£:3isEé11t. with his innocence.

66. The learned cVo1s_.f3i'se}E'o;;_'V .é{€£i'uAs 'e~d_ referring to the evidence of PW31.»D'1*.$o'niasheE¢ar ﬁébulﬁl-.i.$1ibn1it that PW31 has opined tiiat. 'ti.1,1e_i:o._ Sh%.5c,}:V"and haemerrhage: as a resigit Qf'}»'1'IgVI;1V'1'V'..fLf3.Ea('V3' zsauseié by biuni external force of severe dc::g1"e3::: iii-cIi1i1'ir1g"'b_1(5xx?s. kicks and sexual assault. v'Ex"t1c:' 1earf1'e:iV_gQ;:nse1 {Gr aCcus_s€d wcmld submﬁ éihaf; the ' ;G§)i;f1£Crjr1 %i':;{1£sh€d bf: PW3 E «Dr.SOrr1ash€1<:z:1s* virmild '-iS".é.i'tZ3S$[23;I'1i§..2E.i€ ::{E36 éﬁfemte V€1'S§.{3£1 ihai, "ihéf éieifézaaed Wa$

32.é3i2}eé:--i,e<§£'i.<> gggang §"2E1}}{;' 33:6. ghe was-:» i1a?;a§§§_; asszzzﬁﬁzed, Gr; {:a:"°e€u.§. m:1s;£é%3:r;1t.§<m cs? iééﬁi géiridsmtéz 9%' E9§'J3E§ fi;:;d ¥;:ha':. E3'~5€3§ hass ma": fur;1ish€<:£ 0pini<>z1 '£:ha.i. 'aha deceased §°'°'J n 57 was subjecied to gang rape. PVJ31 has given opiniozz that the deceased was subjected 1:0 sexual assault. PW31 has not given epinion U'18.1,. U16' injuries on dead body G{'..:dc%%:i§:*.§:£1S¢d were due to gang rape,

69. 111 the further opinion 1'm'niSh¥2;1 opined that death was due 10 shéﬁck the patuarn and ciistribuiioﬂ __c'>.17..;i:zjurAi'e:sV are Z;:.Qn'$i'sf;en*C with. ' sexual assault.

'70' In order to ve'rif:i7' "€133"€f1C§ft'3i1Cé'----§;'=&3fS'EOIf1. based on 1;hi$ opméon, we h::'ve_ con'éi'de1§£;d cE:nt:ér{ts of FSL report naarkisétiwas E€x.P.20§ it is mentianed that fest: .foi* of seminai stains was found negative 'L631: top, 1\/I.O.5wChud.idar pant, D¢T'}_}:f.a6gj,EI.)uV:§3pat§;é;,'v1'%.f§.,.@X?'wE3ed s§':eet "Earn ihreadg and M.O€8-- ' ..;3"e::1 _s'h,e e's7, 1.

Rt?

; E . §z:1::<:E,u:*<5, it. :13 f'E'§*€'."\;--'&§'i§. is Siaiéf '::§*2a%: 2.1§"{i(:§€S E'gE,0.~.4'é:;:§ $223.86 2335:? ths cicrgéhea 0? d€£',€&EE':€d and heciapreadg I:!E'.£'3a'? £1.16. *:,z.':€:'<>: E"€{t€}*;€:-§*4:>L §E'{}§E1 ihs gﬁace <3? izzsiaicéfgéé ;{mam of me a{',Cl1S€3§}. §f{.E.1e deseasgeé haeim besn -Siibjﬁﬁﬁﬁﬁ its ;' .

E .- h M gx; ,c.v%";;>'§%-*"*<§r/"'=«..§77'7a»"'%»«"*§fgi\~£&~" 58

gang rape as Cnniended by ihe EKCTCLISSCL there wcmid have been traces Qf semen 911 the Ciothes Gf {ht} d:3ceas3€_Ci_ and clotlies found near the pines of inci.deni..

72. Even f1*0n"1 the description 01' injuries f0un'd__in~ j!111.<§"post{ V mortem examination report, xxzfiiwfind. 'f.[:'1aE':.« frieze "--ii:'ea9€:A abrasions on the geniiaiia. The pLxVst¥-t_i1.orten'i..A e:2»',..f«1i11'i"11:é;tiV(SI'1._ report does not contain (:f€fS€'..E"'.'.i"§','*.,1".i(}E"E "oft ai>;~as:.t5';:;é."'"i'W3i9' Dr.S0n1ashekar had fgmnd ce ri*a:n'VL_:daVrk'brcixifrivvinaaiis on the dead body. PW31 had i§C:E'if:'o1;'édV fsniitgxr for being mm:

to tha 1.n\fe§¥:i§§2i{:ir1(?;5 d€p(3S€Cf 'that did not slmw any evidence cf the defence: version ihat d€cease'ti'i.%:w,a.s' gang rape befon-3 53116 was eis,<;;;;3ii§;§;6:d in diewih caémni be acceggted. i £16: "l2i:7m.is€:ciHm§iéici §si.ai€d '::ha'é hf: was prs3s<s<:':'ni 211.}. akiiig i2.:i":€n "airifi-:V_:~{=:ie{r~3as€d} wag sszibgﬁcztisci in gzizig §°3§}€ and when :3ii5>:_¥qg§--g::; iataliy ;issssa.u'i'i:€ci. The ziitsizgérci me: 229%. sffered 31:3}? i°¢3;§;'i:sai,:{i:i<7«:': ;:i<:<:i2.s:;s::{i iiasi nni: E3'L3§vf§;'f£"€f'{§ §'£'ij'iEi'i€jfS§ 22%. :?,he _ hbaniﬁis of €ib£)'V€ peraeng. ii; i3 {ha de'§'ini'v3 €23.86 cf accaiaed {E16 :51: A §«"1*"v'"'§7ié§\«£ 59 above persons had gmdge against the deceassed as she had associated w'iti'1 {he accused {Ei Bihari), 1<:<avi11g 3:S§;dE3 aeyeral Students OFVVGS3, Bengai. If mat' was {Em 1"}10tiV€, tilt;-f wouéd mot 1'1BJ'v'C been spared by the alleged cLz1p_t{:i--s. 'A V'. H"

74. The evidence given by PW}1-DLH,'%?'<i~:"s1«::é§it3:sfE;: \n.70u.id reveal txhai. on 09.05.2001 at 13,-m .',} ins; .:02iétr%iirit3dHt1f10é accused and found following0if;j;,:1*iesV:"»._ I. Abrasion \-"-'v'()L1I'1C1_'VVi1'1'1 sCail:";v.__3(':e_n 011"r:i_:;h'E,_3n:.x1.e€ just"

berlow Cm: pateikz ~'Ir1,e'zksz:0.:r'1::1g"«Eiéfatirttuiaa' diameter. Scab has'-r10t fa1'i'e;2--.:'NewiA"»t_issi;ea i.131"T.;S1,EI{'I'{)L111C1i1'ig the s.cab_

11. Tzindernesiz 0:1" b2i£:k'0n righii side at 2;" from second ' "E;s.'mbar":z€:%{0?0r2:' :s§>i;'}.0 miter asapt-act _5i"§i:;e'«i§:0i;_:§ent £00k 3313,00 0:: the i1'1i€rve.§1.i.'§}.§g' {light 01' H =2";«'-,{028h§L"}«;*:i."_,'»i?;0i:";¥':5 '§'h£:*. a{é<::.zs€{% ha? 210%.; gem-:2 for nzmisaé a>;";::r::;'=é.;g:.z:;;':'; far {he iixgzmleg suff{--::*€;*.n;"§ by ::::;:~; ms 09005200}.

":%;;__ per" éhéé gisiézzgtéa 'v"E3§'§%§%:':'E'§§ 0130 0%" E230' §}*':",§'§:§{§"§"2§%g whe haci '".s:i":ié:°e::i the seam 0f acmiseai had Eéiieé axccusecé amt'; squas; 01:

(0 /-2 3 . :3&<<""v~ '"/"6. The law is faiyiy Wei? settled that result sf Vggeijégifaph test cannot be {endereci in €K-'§d€§'}C€3. '§heref{;fe~,«.f§e:.ej' {have excluded the resuits of polygraph}; and r1arc.0V_ j&I;aE§,%sis 'LesisV ' from censideratien.

'77. As could be seen f1'<)I11sih_e evide1"i('J.e of i;1'1'e 'VEmresti}gaii.agV' L. Officer and other m7itnesses';'e'VV.ieuL _fLhe :insi:§ar1ce, the Investigation OfficerV'ee1iex*i:.ﬁg:_ihe._ee1fsi0n egaeeused had regisiered Crime No.25? 'gﬁunishable under sections 376" RFC persons. in a way the accused _v4§a_s.Vsucc:é'ssfL£i=.iV1:c r1'1is'1ea(.iing the Investigating Officer. Thefe'fQre§A:'«%:he.évjimfestigatirxg Officer had secures. the absve";ne;:iie;*3efd :j};'c>'p.i1'~..1:5&:2ris;:'3:r:s and izaierregated them and did not fifgd any against. theme The eemduet. 0f the E§'2;'»f:.--j:.:st4i,§g::v;£1Z1'1g'€1%fﬁVc;e;j&vv€o:.:'i{:i shew zhzﬁi 21%'; the meeptien of 'i:1vesiiga'i.;%s::s..LV he had hsnesi spizzies abeut. she aeesseé. As 11:28 'i~?ﬁ:'«fi£%£§,§§Z3.'E'iﬁX§ mogresseéf 'she §nvestiigaéi.r:g' Qffieer reee<.,«*e:fe:§'=_meriIni2";a£:iz:g ariieies mad evidenee z*e§gar§§;1g re§s1és:*;sZ*:2?.p sf s_e<7:1.s%;"-sci zgmi éhe €§e{:ease3{§ Ezusészmd n;3;:12;§ wife ems} f€EiS(}§"§S £13? {%i.ffe:'enees bs.%'€;"a,a.-*ee1'1 the 2' , Q 3 L-"'k. 'vs/'~éTz.§§Q accL1seCi and. the 62 decteaseé. The Im='esEiga£iI1g Officer sL:spec:t:€d E2136 inv01ve;:11eni cf accused on £4.C§8.2OGl agld the accused was arrested on 14.06.2001,. Tharefore.. :':1.é:=6:"%§g;ct that the Investigating Officer had subjected 0T_,§1%1"

interrogatioli carmeii be as gr0:.:I1dm,t»e_ dis¢.iéLi*;i"--I:h.r3 =eVi.de:r:céu adduced by p1'0se{:L1ti0n in pron)? 'cg? Cr§1*::::_:.rz1.é;V€.a1';«:;§é:? ;5iii;._fiiw7:.*:;V}1 to prcrve the guilt of accused

78. II.

EH .

"f'hus to sum up;e The accused xxras""£hr:.i::'a1_sEaé1}r:.d" deceased. The prosecution-'V3133 f§.>r<jV's:Vii._be3/onri reasonabie doubt that....é:cct;¥;§_e-:1=1:'1:1d1-__mQ'1:£\§{e to ccsmmii; murder sf 7 deceas€&, _» '}10n1iCid"€ﬂ lei" decﬁased had takezn piace Em {he :'e{5;:a1_ Q£' aéejused? at ihai; Eims: acctuseci and the {ieceaissci were the only imzlateg of the mom.

1 2;r:j};:z:Se:ci had .i'z-séaiiy aggzuzitéci {he deczizzsed anti ?;§ei§§::er §§mb;<3:« iii} maake Ii, a;}§3ea:' 'éiizzzi, {hairs axrgrys S{)E}}€ 'i:<;§11"::<:§€2"5~3.

'§'E:€:: 2§=:::::us9.€{§ Ejaaii :::;mSe::'i EfQi'£iSiOEE$ azzai briéit :*;:12a;'E§$ {FEE éhéz {gee 353$ 33% aver iihﬁ beéy ef d€:<:ea.s€a:'i is make it é.'/'ﬁg. =_M..g,"* VI.

VI I .

VH1.

?§, "

63

appear that éeceased was Stibjéifiﬁd io gang rape before she was assauited E0 cieath.

Tm: accused had rernoved dead body of his' his roam, Without the knewledge of 0t}'1§:-ﬁe, cause disappearance of evidgzgce.

The accused when c0ni"r0r;ied:_é3~y--1'Eieysalé; Pe§gi::_e"*}:ad givﬁn false inforniaticfl that Yady x»=Jii}*§._'}'3iV1f1"1 \,>_g%asA1'1iVsu V colleague; she was i11V he ' &;>x;":1;é "taking her 1:0 h0Sp.ita1.

The accused had d €'a c3{ to M.S«Ramaia.h I~I0spi2_{'3;1'. f.iT_";.i€ with tha theory of g2iV1*1'gA. §§apé5fV a1f1'::1._ ' mu}idé:" 0:113? afiér p0si--m01"tem "€xamirLat:i0ifI~V(S'fa.d€::€:;1Sed and registratien ef Case in Crffi'%€v'NQ_.V250f28:{}} for 0'fi"&:1ces pumighabie under 2 ..$€C,?;§.@IT:S '3'?"'§--and 362 {PC ".,T§E»é"»S¥i§§'E};E%€EC{u€3§'}'{. {:s3r;.ci1;:C'€, Sf aiatsuaecé. atoinpieiﬁij/' ruiﬁs {u:2? .; :E":€<3§"§,.-* (if gang rapa zmd §'I"§§.i'§'{§ff'.E'., V '€2.36 p;'9fs€z:.L:§.i0:1 has yrevesi {he a§€§"%'{f s;:E:"{:m1':s€2121ces V '%:>éf;~:a:'::i :'€:£a$m';21§}§:;": {%<>:::':3t. '§."'E2§2s3e §}I"{}E?€::{i c:i::?z.:::2§s€,:§z:s:7:%s 2::{>z.:§§,é imti :9 an §:1:f'e.2:°&§1ct3 E':1a':. ihe gscmaaegi '%2i»*§:G had $'us.5p€§éier:i "aim fiééiity "i,/It fl:/Ev/i»«~..{'i§§% 64 of the deceased had assaL1E"£,ed and czuised her death in his rowam. The aCcusé:d had causeci in;'u1*ie$ on private: §)2__3_.1"ts of deceased to make: it appear {hat aha was SL.1.bj€Ci€Li"~fi{§'<.g€11f1g rape before she was assaulted to death. ~ C1ax1destineEy removed dead bod}{m {mm-"hi$* -. _1.'9O'1T1.",'E'Ea,e'"

accused had come out with false: ..--"ini1<:r'1'n2i?;ir)f;:"xi~?i"§.é:[;.1 COI1f1'O1'11€C§ by the PI€3y$ala P=.51i'€_(:f. Versions {rem "time to time and fr11:ir;3.g;ie1y.Caxiié 011%, with the theory of gang rape: and"'"M..;;1u5:de:". V2'.1ft.c';~", Eirirne was registered for affences pL1n:'sha.b1€z_;;.1§.d;é:r'sek:t.ici&3s V3v?j€~"'& 802 IE3C. The above: pz'oVed?_'Vci1'§:1m1sté,n<}<:S"aré ::_11"i.:'fcEy=' consistené. with the guilt hi" t:1"ié~.]é,c{::«:.:$é§§d émk;i ex.c1L.1de E118 inn.ocen«::e of the accusetii '-

80« in thé disgussiiszg inade. Sazpra, we halve 3":21:°raied {he V' re2i§§E}n?,<3Lv.rtéi:'§>:'deci«'idj;f"1ﬁi'1e lea;-zézsé {rig} Judge E701' acqgzéiiai 0f éé;§:%;<; :::2sé:§{;1,V M '"_3ap'p1'a21ch of 'éhs '1ea:"1"1ed iréai Juﬁge 31$ s*:":j0Vr1e(}§1.s;'Ef'E':1e iearnecé 'aria-:1 Juége E1215 <ézr{;:*:<:*{>u,:e;E§;' had mat {mfg £:§.Vr{?':z.:z:2sta2':<?€ zzvzziiaaisie aggaézzsii Ehé'. zzcizmgeé aims; E3};-ii. aha ;:;c:%é;:_ss{:><§ :.a;:a;.s:; Eouztzzi zziasiigg ara»'§¥;.h §.§*3.€: iisaiizazggiizi zzi; ihﬁ iiﬂiéi 9:"

E332" X Thar Eeamzed é;:r"i9_§ Juégﬁs hag failed is cezmsiciﬁz" iihé /E 5 _, yaw; -2/«M 5,: sw. W:?--§g4 , 65 evidence etdctueed by the proeeeutien to prove the motive. The learned trial Judge has failed to eertsicter that accused is the husband ef the 3 learned trial Judge has ignored the settied of law retatirag to appreeiatmn of feviéerteet in <easVe"0f"1 homicidal death of wife in the presefxce of»',&1@:'(':L15:ec;i=.} "if: V' the Company of accused ar1eE'e«t1"I'1»the p1aee.Vofﬂa,4ceused. The learned. tria} Jtadgeiahasilniieeeeearily relied on the evidence acidueed by the vpreSeeu.--tie:'if_*regar'dir1g nareo analysis test" :poEyg:"xa;:5'n ' which in our eo1'1side'1'eCt =etﬁxinieﬁ'ﬁe'~.ih.21C1r;9tiS'Si»E:)1e. The iearnect trial Judge has not .ce1".i;s:.iderei;!,'t}i1e eenterzts ef diary and the opinion furi'1~;*she.dV 'V?CsyA'f;hVe~' handwriting expert to ascertain ~.ghee-':tff1et§VeVvt.§>ut. feét°t4"£:"'5by the ereseeutien. The appmaeh get the3¥e'z::.;;n»e{}t\:.;€f:a§ ﬁudge 17$ Eetatty erreneezte.

83. in >:*hej'.w'ei1ieeueeter1 made supra, we have heié that V"':tf:e a£:<.::.;{se:t hazt fc1SSa€tt,ﬂ?£1e'.{i aett {:%emmt§,tec§ emitter ref _ téieeegteed. The preeeeutteztz E25253 me ease that, 2i{E<'_":'LiS€3{?t X , 66 had Commitied rape on deceased (his wife). '§'h.e1"ef0re, we hold ihe accused gxztilty of an :)f-fezzee punishable Vlmder section .302 EPC.

82. Therefore, we pass the following:--

ORDER -

The appeal is accepted 'I'1~".4e"' judgment is rraodiffiecl. The &1CC£l1_f'E'{~E§§ of 3;€'CL£E'».(ﬁI'3V'fOE"La11..Qif€HC€ 2 L punishable under section is .'C<Ji1vl31*In;%d. The acquittal of accused fof OlTCf1C2,'§:' 1_.3{miel1ab'ie under section 302 IPC is set asirie. 'l"'lr1eV--eJ:euSedA zés {~;§;;a§:iz::%:e:§ fer an Offencte punishable 'e0'i1siderati0n of facts and ei;}eumsT.a.r;1Ces7191'é:.he._'ea,se,. we ﬁnd that". {he case does not fall: u'm:ler tl1e..u eategeiy of {he rarest, of rare cases.

'l'l:1e:'ef0;"e;ﬁ we seéﬁe-n{i'e. the aeeused £0 Lxmiierge §ETI'}p'I"'?".E'-§G3'§£1"z6E"£V{ {of Eiée ezjfid pzly {me 8? R:-:»q25.GGGf--l in clefeuzif. ll"-£3 V"u4¥§€'iid*ii3'17€0:'l'..$m'¥E31é""':ﬁ":[email protected]. E03" eix. men*i.h:"~3 fer an _ G'"fe_ri?eeu'§:;§2;%é%§3alj§%e E.§.E'£{li3Y' seezierz 332 l?C. Gliizzte is»; £§;';§:eei.eC':

to gene "ltiaégzzlé, Afeatzazmée alezzg i%?\§'§"4E)} a cage}-* ef ihle gLzs§§;;n2e:1€; ige iéée ':::>;..i21Ev._ee11r':,l 'Fi:":e le.213"'ne£:§ izzéaé Ju.e§g.;:;:-:< s§Z*:e;E§ $e<%2:re {he ,w-\ 2' 9*.

/«n -"2 EA} . Ev,-/"'~=-M "E/""*-3 ;""~«.

67 accused tic) :1mpicn'1er1t' 'Lhiz sentence in ierrns cf this judgmt3:1E'..

Has./Np/SNN

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Karnataka High Court

State By Yeshwanthpur Police vs Anupama Mishra on 14 September, 2011

Bench: N.Ananda, K.Govindarajulu