Srinivasa @ Seenappa vs State Of Karnataka on 21 April, 2011

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Karnataka High Court

Srinivasa @ Seenappa vs State Of Karnataka on 21 April, 2011

Bench: Ajit J Gunjal, C.R.Kumaraswamy

 

IN THE HIGH CGURT OF KARNATAKA AT BANGALORE
DATED THIS THE 215? DAY OF APRIL 2011

PRESENT

THE HC)N'8LE MRJUSTICE AJIT   'E E'

AND H A. T V THE HOWBLE MRJUSTICE C RV CRIMINAL APPEAL" mp. E' BETWEEN:

SRINIVASA @ SEENAPPAV 2 5:; ' S/O KARIYAPPA AGED ABOUT 35 YEARS 1:» \' _ * ' RESISEN? OF MUDi'9RE 'GQi;.,LA9:g:amTr1«V '-

TARIKERE TALUK _ .

CHIKMAGALUR DISTRICT.' _ AP?ELLﬁxNT 'gay SR >:.igmS:M rs '§_,§'f%1.€x_S__§j§_£%?'~J Km & "+;;.z'vE:f--::=;::»<:w"E§i:; C, ADVS) Aé9Q.;E STATE 0? é<é?.R£'«§;<'iT§,§<;f% . .,'j;.«§.E::é§E$Er~§';".§_::%;s av :«<za.m;R P'GL§C§-.1 _ "K;n"'>.§L'.§F~?:7.2'$3:%_U%{ " .;5§«a§';;§4A:es:m9\ §,'.;'*=z§"m2:s:"?;

T.     RES?Q§"2§§EF'~§'§"

"  "'gv3Y'sRz:5AMPAN<;: RMAIAH, HCGP)

-J'



 

TA}

THIS c:RL.A, IS FILED UNDER SECTIQAI 37A{2)..'cjGfI>_E~w.vQF CRIMINAL PROCEDURE AGAIAIST THE EUDGMENT DATE,I>.._2F:»,..0E.'V;2eaV7 IN SC %'\§O.23,7/2806 ON THE FILE OF THE P.O-L-'TEAS?.:'L"TR;?".C:E', (SESSIONS) JUDGE, KADUR CONVICTIFRG THE ;&PPELL$INT/AC'CL}SED FOR THE OFFENCE PUNISHABLE UNDER SECT10.N'"392,»3?6ﬁRE.F\[§". IAATH SECTION 511, 302 ARD 29: OF IRc;"AIIET.sE.TI\ITE.AICIzwr;V Hm To UNDERGO R.I, FOR SEVEN YEARS AND Tag RA.YT:IN--AE O.F"*-RS';iAf}_,9{}%--');'~ 1,0. 0? PAYMENT OF FINE AMOUNT §-iE Si-i£a.¥_L'FUR'{§-§E'R_U*N{;ER'T3Q R'.l_. FOR TWO MGNTHS FOR THE OFFENCE RuII'Is;T«TAaLEIITIEsER SE'f:TIor\Tg 392 OF IPC FURTHER SERTEAICED To 'UAIDERIEO RKI FOR.._F'I'IfTE"YEﬁ3IRf5T AND TO Pm' FIRE OF RS.S,8G{);'~« I.D."£}F' RAYM'EA:_T'0F FIRE AT»/IGUAIT HE SHALL FURTHER LITIDERGO R.I.... _FQR'v.I_.0RE 'IRIONTHTZ FOR THE OFEENCE FUAIISHABLE uNaE'R~~.sEC"I'IoAI Tam REAQ WITH 511 OF IRC AND FURTHER SENTENCE5 To I.IAmERr:3o"'~I:%eIFRIsoNT\aIEIIT FQR LIFE AND TO PAY FIRE OF Rs.1S,eo0;-e I.I"3j;~OT'= F..A§rr~I.EIsTT'~_.0F EIAIE AMOLIIAT, HE SHALL FURTHER .'LiNDERGGv.R}1. -EQR TH_RE'Ef?'4ONTHS FOR THE OFFENCE FuNTsHA_ELE_ *LT.RDER _sE_'g:T'II3II'_3Q2 CIF EPC AND FURTHER UNDERGO R.I. FQVR._'FI\;fTE' _\F£ARs'.AN9 To F'ATr'FI'AIE OF RS.§,e00/~ 1.8.

OF FAY FIAIE Ar:r:'<:)Li_T-IT"w-H-..'T:1_ SH.A«|,L"~~ELJP,'€r{ER_ UNQERGO R.l. FOR ONE MONTH FOR '$2-%E.,QF.§-_'E»'I_\JCE'PLI,N1'SHAB'L;E LIAIDER SECTION 20: OF IPC. ALL THE sE,TITE.rAcEs SF;i;%L_L f--'.,LJ?\1_CO%\iQI_J.RRENTLY. THISV7,CF?.L.»0». V'C{Tr«T.I"AI<3""--Q'T&;~~ FOR HEARING 'WIS mm, C R KUMARASWﬁI§V§Y;' 3:? I"IELIIe*ER'E~I:;_ THE FQLLGWING:

RUSGMENT i..A'i€:;':*iT'TT§ITaExH2-'IIf§§éaE Es fiieé under Sectéen 374(2) {If jsgdgmeni éaieﬁ 2§ﬁ§I2ﬁ8? gagsseé ET: SC §'é§,2'3?%!E2G;$if:F:E%'§*":E:;E§§€ fiéa AT The ?Fes%d§TIg affgcegg E3S'{ Tracie "~.-Tigf~I__§&E§TETT§':;~..I§a§gRI éiaézgr Canvéﬁiing The RE§@%§§Tz*:;'a:cIIseé §{;=§' the V' '--.;j;;:f'E~?'_jE"Iv:*;%,jé'3:<'A.'.§L}%I§§"E§$§'§3§'3§€ Imder §&C§EGs'"ES 3$2f 3% Faaé iz'§§§§E Sections 302 anﬁ 2&3 of Enﬁéan Penaé CGG8 ETES Senténcing §T%m E9 spot and they inspected the spot. Then they came to Vigr§Quw_Vthat the women belonged to Mehdrekoppa thought that she has been raped and yeliew tied' her neck. M01 is biouse, M02 is pe:t'ticc;.a4t.jj. 'Pth¢t¢g:r4a';3'heVe{ef'e ' a£so taken. M03 are the ;3h0tos,_M,§)4 ES"'th e"negati':=;:e.ﬂ_ 1 3 During his cross examihetiwee-e,w:t'h--e"'s.:.tates"theftﬁe saw the dead body at a distance df'ebo{;t; 'feet. Except this, nothing is eEEcited4_::'n.__hisfefdse; e:xaV:tn§nat§en"'t0 disbeiieve his evidence.

7. ; "§5t?V'2"Ve'V__VSt1.h§Vi--thtarhrna ewtthe wife of PW1. She has deposed thetu went to her iahd at abeei: 4&0 pm. te graze t'he._:'CattE'e e-ndvfsaw yeliow coieer saree tied to the n'e"em 1;:-'ee,?..t"tV.§?':eé got Séjéfpéicéon, then she went hear and saw the tee...d§.«hez1'te'e.: b'e'éegig}. At that time, her heseaed PW}. had gene te e':e$e,e:.-fg we:k_gj'..then she went and eerretee the éneéeent te ieis ~-tfjv»-V'«4Ej_i_§:':seendg"vteiee her heebeee weet te the eeiéce Stetéen aee '-?e';§'e:t?t:edH'.--'t%:e E°§'E§'{i@?', "ﬁe geeiéee with tee heée et the gee tight:

"'--e§<_egr_%ened the deee hedgz eee drew the sketeh ef the seet. '§'t:e "VA"'-dead body was aged about 32 to 35 years" "Ehere were ne 8 ciethes found té££ her knee. There was crush injuryd Injuries were found en knee, mouth and aise on eye. Somebeedyhad raped her' Petticoat was removed. Yeiiow saree wa's-~t'i_ed__'__t'e tier"

neck and other end ef the saree was tied to a neefiitvredei; '_r~'.ejs;:u» to 3 were the appare£ of the deceased. j;feun*d_'e..é1"€:E1§'V1}sgaT§s,;t contained R3550/~, one Chain eieee. Teee"'rEngss'm3.es9e :feL:fnd*eﬁg the toes. She has omitted to 'deﬂate_befe~:e:"'tt£e eeiice that deceased bledse was takeeto-ff. Tjti.efefe4re,f_Zt--53ey thvduegdxht that she was married, then they camVeV_te._Vkd§j§~.{' tt*e'e.t.tfi._e__dead body was of Thimamma and s;:e'i;<;es fremibidndre§<dpp_a.:vi1Eage. One persen by name S'r:'i'2'iv_a;sje Haji.s"--k'E'5-§.e'd hex'"fet4 the sake of meney and omamentsdand 4_rapeVd~:'h~ef;t» Duréeg he': ::'msSv-_e§<am%fiatien, she states that she was net :_~"aw,a}re..§g}.?'ee;§;.§*3e:.e_ tee é?mg--e~'wes present or not. She eiee admits theft1t;'a.§:'deeatgesfeceedee to the eéaee where the deed beey __e.e'aS feehd, _fS5%9ée_ ﬁes eet given any statement before the eeiéee. hag eetgieee etatemeet eefere the eeiéee that he? huseend

4._1e"eet.Vte""§ed§e tee eereeéaéet. See eae eei eeee whether there

-.._éé%aeV'§3§eese feeed en the deed beey ee net. She ﬁes eeetted te _/ "

ﬁvwr 9 state before the oeiice that blouse was taken off. When she saw the dead body for the first time, she has met seen the 'oetts of the body where the deceased has sustained thjt1rieS.;~~--.'.'_jJ.__'__t'.1'

8. PW3 - Shivenahdappe has deposed..theft.VVhe.:w.er1tv'to,V9"1. the Eahti of PW}. Near the heeth treegihe $ewjj.tt;.e women aged about 36 to 35 yeaVrs.__ Yei§ew"'seree.Vefeevtitéeeg';:o"?se:z*g neck. The other end of it was t'iVued_'Ato_ neem ltreje a 3 feet height. Petticoat was fou'h.:d"'-on '§;*q"'c§«i._ff£V-_e'"uﬁioeseitteas opened. The body was partly naE<eti_._f' .".§fhe_VVif}jt:'tie's"~:e'eVte found on the chest, thigh, Eegsfeh§§...t:.sVto.rhaoh;"«i'h'eafe':§~'a--s...§vhEte fluid found on the private perto'?C.th_eVVA:d.ea<t t:.o_dy. _' After seeing this, he thought that semebody'méght_he$2--e:_fe.e'ed: aed kitted her. He saw the bag which wesvttee tot-theezeithst em in that beg, there was Rs.5OG;'~ tjgate sidemot the deee body. Mehgeiye heeds end ehietewpieeetéeette.A'.t'E-geng by the side of the dead body. She Reje VVVVEEEE Qee«4ttet___voe.tt%e wee feeee eee ehe otestée eheeoet were eiee tteteetée oeeei eases were feehe. Beeteee thée, heeehe "et;§;:. esee*"etse feeee. The eeééee eeeeeetee ieeeeet eehehehethe ...the eteeehee ef ehergeeheet eeteeeeee 3 end 4. 'theeeet ,./ accused from his childhood. Accused used to attend to the ceelée wdrk. Accused had come to their land prier to the §m_:ident when Thimamma and her chiédren were working in":t:h'ef"%:'§.a'e.d. She has seen deceased and accused taékirzg with that time, deceased chiidren were aEsQ<';3'r'eser2t. she V' was abte to identify the deceased af'ter7..A_seein:g'-- skippers and photos. She has Vdej5esedA.thet'tVhVev_: has".

kikied Thirnamma with an éntentEQn------taf~re'b._the réioneyﬁ and gold ornaments. The Kadur police"h'a\}e_v§§»r:r"es:feVd*rtheaccused. M051 to 3 -- appareis ef_:"th._e V-m'~:.V';é'é;'ase ring, MOS -- karimani "ri'nQ,,""?«*:~Q'i' - amount of R5350/-, M08 -- smai-3_ piece and M010 --~ ear ring are the beiondétngesvyof 3;he._vde.c7eased. These bemngings were in vV;;+'essess_i'{§':f: :ieceaAs'ed..__wér;en she Eeft the irzeese. Set ef the sage' .§3umep:.g,§v;*:r.éitcreps, an amount of Rs.9,,SQQf~ were sent Vtereegh 'tee te reeey the amezmt wE*2§<':%"; was marked as "7I._§§«§;::1. tieiceesed was Ed the hem: ef eetéeg eeetie Eeevest 2 §7ec'eeset;._z.steee ta cezeg 'eeetée Eeeazeei teeecce ﬁe a smeié eag. _E'ff§~§'1'3"§s' the eeetie eagi, §E%'3'3€ hex, tebecce aeaederx MGM is the cdéeer bahgfe, AI? these tiwéegs were in the possesséer: of .. A _.

13 the deceased. She came te know that accused caéled the deceased to tempie and there, he kélied her and robbed geld and money.

During her CZ'OSS examination, she admits.that':a,cCt::$e.d her ciaughter~in~Iaw did not ge together, tithe:

put ta her are at? denied.

19. PW5 ~»~ M (3 Nagaraj hats--'-d:eL_p--0"S'e§3 thato-n 2§,O7.2GO6 when he was in his house at the.pe3éce Enseectors of Kadur Pohce Stavtigjhv.(;an7eV'ae<.*§:::a:§§<eti',hIEn be the witness to the mahazar;V-~-He':e5a'v{?':E';h~e Cie§3;d'b'e'd'y~o'f§e Eady. The chargesheet witness No.5? p<§inVted":§t1t'tth_e'a.__eE'a_'ce of occurrence. At the spot there was oneeeem tr'-ee;._v "£a«t"~~'the spot, ene empty Raga quarter Vitzettie :;_~.:e;;§ Zfeeed. ""f"?«2.e...__g:r§estic cases and greet": ceéetst eengée p:'e.;:eV.?.?4:e.re a_Eé'efoi;:n.d. ﬁne smaiﬁ bag cerataénéng time stene bex, Va:'e<":ai*::";tgteea.€*i;:ef'at:d akin es' banana was feene, ewe eiastée V7_.saf;'§}ees' e{éa.Si"a.Eaex feeee, git eéeee ef eéangeéye attain were e£$e ,:.'~V.V'§'eeg%:»fiA} eeééee eeézee them meet teahazat §><a?§, "E"'E*:e _;e«ta'ha';§a%'§eee drawn tsetween 938 tie 3.3.38 em, t-'§®§ E5 tee hht"~.__g'eteV't:haén eiece, M013 is the eeetie nuts bag, M012 is the 3 16 berrewed Rs.9,500/-- from chargesheet witness No.14, rest of the ametsnt was mobiiized from the bank. He acid the ;:%t.,'a"r':rt.pi<Er1 crops and proceeds ef pumpkén crops was Rs.37,0_t'§f3~;'4%t;VV~..._'_C$€;tV"etf that amount, he has paid R$.2.S,O0G/~ to the aan,s§1j~~M%a;£gg%§;

gave Rs.9,500/- to the deceased CWI4. That on 27.C3?'.2006 at about 1é2,_()'O noohv--"-t:e§:easeti."totd~~Ly him that she woutd go tea the handover an amount of Rs.9,SO0/-. Heiaéso fcsvrhithez' personal expenses. At that time, she"a,«:a:f."_i.:~:ear"i'a<a§ye_Iiow ceieur Saree, biack colour b:ot;sé;:;na "-.bEs.--:[cu'it 'C3:§t5{}':*...p.ettEceat which were marked BS'?V?CS,i'ﬁjtO'V':3.j."- S'he'--.waS""aV3Vs'é wearing ear studs, hose ring, manc_:}"a_3ya_ci:aiVh;'V"ttQMe~,t_Er:Ag:§and green colour bangées which were markedttha-st r«'!QS.-4A';'_r:>S 9 1:0 12. She was atso wearing :.»'?h.aVwa% ._'}s'i3'§.eg;)_he:r:-,A_ Th'e«~.eerseminatiee ef the amount which was Veattiea' by t§vet:'e--ased was ef 9.3.198;/'-, He Saw the bag which waetssea Vdetteased. téﬁl? wag given te her fer hes' $=._é__;3le;fseha"l eieieesea £363? R<.;,5§@;'--, The eeceasee wag Eh the mast _etf_ 'r;eeé.;--ez°tz%:°:g eeetie teeaee arse atae g-.{}@g€{:¢£ tie fetttzet 'V"'vt.___5;'epeeee that after three tiaya, he haa been te attene his ut.;rethet~§n-Eaw's éaughtet marriage function. at that time, CW14 n m1 ._w s \.--

.11/~.4_$:w*' 17 had aise Come. He enquired with CW14 about the whereabeuts ef his wife for that CW14 informed him that deceasec¥'e':c'i"i'd. not come to her house and had not paid the amount. Tiae-éeaft'é.i*,_,[i:.e started searching for his wife at Someeahe,ii_i.;v_"_'---§§h§i§ka_ngia'i'e_,ui"__ Rampura, Huiehaiéi and Vaiagerahaliigziiin '(sf trace her. On the next day aftefeoéera, i:'vhea he gaiasijebbut} to to iodge the compiaint, the poiice eaeéie in a tavhdassihowed the appareis, siippers and photes éih Heeeing this, he identified that these thi_ri'g.s ._i5§-is wife. He has deposed that ex/eh 'th;e:eI'chi3E1reh =had"'e:ise"ideeétified the same as it beiongs "H.ie--.ha§"'feV:"ther deposed that his wife was suspe'::tif:§} 'in order to discentiraue the reiatiohship vxixithhho':her__woh1e'§~§, the amused had advised his wife :_.-"{;ha_t heL"iaEi§ heE"E':e__f!:he Eiemeie, we head the eeeversetiens ha: 'e%;Vei;--se:iv., 7a:'i_r'.ii.ieeceesed. Gm the next eaxg, the eeéice ma erreéteeiéthei aha they teie that they were aeie te tease 'the meiieexgﬂehe geie ermameeis. iée fertiaer eeeesee that :_es:4:i{:;:;i;eeii§'--.,%s the eetéae ef eée ewe vééiagee iée wee eweieg a ma the siee af hie Eaﬁﬁ, The amused eeee :9 eeeae i:e eée eeaee 'iaee work as a ceeiie. Aceesee wee khewe te them fez" abeut 7 to 18 8 years. Accused and deceased were taikirsg aheut visiting at the tempie and it was heard by chargesheet withesss i'~Jee.j1"'?.. and

13. He saw the bicuse piece, appareis of the _LH.e came to know that the accused had raped her agg'vi';-.:..i.tVea_h.:f:er, h' During his cross examihatienéh he 'sta'te57' omitted to state that he was havirag iitihcit"C0eheCt'i--tohV"withf other women. Therefere, Thérhtafhma W'a.nt'etdV' see that relationship is diSCOntiﬁU€d:§":i{}d th.ia_fa'e:t_V':§(as. not hatrated before the pokice as per E><.D3. He has p!"etmA'--»t;ed.'---any receipt with regard to saie of ;;3u'f13tikih.;1._ Hiehas"'<f:ehE'ed.._t.he Suggestien put to him that heats; -h.a'is{E'n.c'_:j*§:§!V1i<:Et-.V::ehheCt'i~eri§ with some other women. He has atso put to him that deceased attempted tot'tcemmiht~__st1.i<fid.e" and this matter was reported to it-"E3.=.i;fur ;}:e3;:ice__hAVs:atien""aeci....g2aiEce hae aevésed the deceased Eh this V%eg'a.:?d';--w.;f~i'e havs.«§'ive:"§ R3558/~ aee Rs,9_5C)§,/'w te the deceased aaé 'tehiéthhet the amount te CW14. tie has aiae tieaéed Vt=..___t'hVe Stégf§tI§S%§{i}i'EV that he was reseeheieée fer the eeath ef eeeeaeee ee_::aVe'ae..Aee wahtee? te eeetéhee the éétécét: tetatéeeehée, Beréhg hie exaeaéhatien he cieatégs aathéta that deeeasee eta net ge 'Faith accused. Thémameea ieft the house at 10% em. and he J,.,»"":-

11 were seized. He does not knew the dehemihatien "of the amcnunt.

14. PW9 ~ Madappa has deposed that accused.'_p:fetd'i::ee.d Rs.9,SOO/« consisting deneminatieh ef Rs.1GO{:"v:A'z~:efadifeieo goid ear studs and poiice seized 't:h'ese"«_[ gjanchanama.

During his cross examEnati0uﬁ}.._h'e _states. does not know what is written in W"i.§E1»§§S«S céearihhadméts that as per the say of cijVargeshAeeVt_wEte:e$s has affixed his sighatu ne§4VVk:w_ev;.:§the btﬁihdaries of the spot.

15. A'P\j_\f'1O has éepesed that he has not given asiy sAtate%heAhtvVeeferethe eoiice. He deee not knew how I-f .T.h't':'na%t:h~:a;."t;:fie'é,t Thisvvﬁéthess has termed hostife te side of the p%e--.eeeut%eevh';'*«V...N:$§ih§eg Es eééeétee in his C§'€}S}S exemiaatieh te éiseeééeaze §_'2§S'$ eésédeeee.

.. ;1;§J'=----é3v%£§;é -~ ﬁeseeee hag éeeeeee that eeeeéz: 7 'ie 8 '=g.e7e.:jé'»ee§e%<g eeeesee used te werk if': the heuee ef eeeeesee. Ga 'VT :_42?iv..Q§?.20O6, he hag been tze attend his eerseeai werk at Birer. 26 accused. He denies the suggestion that because PW?'s',.h 'rzjught him by paying bus charge, and on his say, he is de;:;0's--i«t§g.__f;aV£'se4!yf

23. PW18 -- Arundathi, em'?

provisienai store has depesed that byl"-the'_'_'sEtV1e L5.' Restaurant, they had kept the sVrﬁ.a_"I'i~V..pett§5"zahopz 1 that she knows PW17. on 27,.Q7.2GQ.6-Va't-_ai1eut S}3@.,.p.,.r'h. accused aiongwith one women had"'ca'mAe"'tQ§:héarxshogs} 'and purchased two pepsi cups and two'_h'a.hanas'fc:"::Va c:O'r3is«i_§ieV:*atie'h amount of Rs.5/~ which is marE<er:i~ ;"t-h_ey."v€ent.near the bus stand. Durihatttthtega:ivf¢_;oss.4VVex:a:h_irzatiehyshe states that she could not ic!ehtif~fthe- Ct£StQ.ﬁt:_€F%V§'§§0.COITIES to her shoe and she ceuid not tell the purchase Va? eftécies frem the customers. .' f?;4. Maheshwaramtea is the sEster~En~Eaw of the §ec.ea:se,:§§ havsféeeosea that em has berreezed ss,s,see;<- fzjem %:e':1.fev§épf':é'§chase ef tend. He has eat zeeaéd the ameuht, thgfeevtttséeys ef the §EmE{:§§E?"EE:§ when she hee bees te attehe

-%'2t.?£%r'AA2:eéc'Ee'?s aaeghter matréage at rsenereéqeeeaf at that time, and I? am CWEG enquires with her about the 3:' //I \>;:-

2?

whereabouts of the deceased, thee she told them that deceased had not come to her house her paid the amount. Th'ett they searched for the deceased here and there, but the deceased. On the next day, PW?' wanted te__gd'e.e:te1,At'he: ;:ost;>:s station to lodge the complaint, at »tih".e,}2_pe'iit:e'--:':§3;f§§e_a§%d at informed that the apparels and geld oVt't=1a:teeetst«he"decees'ede was in Kadur Police Station. "l"h'en:"i:hey police station and on seeing the slippets',Wa'p«hjareels' and tjoidx ornaments identified that it was of the de.t¢asetl:A not suspect that accused had killed'«..tlj'e dieceased;'«.At:'Tf1e3,l__V:V§3lse informed about accused together on the previous day of the incidertt,«V '-- V During her ;_i:'res,s= eﬁévatﬁaatiehf she states that she has not géteen etatementl 'bT'efete the police. She aise states that she 'gz;}t«..;exve?et::t";tf:CE any eeeumeht fer giving Rs,§,;'3QQ;'*~ te her L otst:és.{§Ptn;fz,."f, 2%,» R?;'::"t§2® -- H ? Esaratgaeeeea is the Teéeka Executive 4A__?V":~§lgév$t§*'a«l:& tehe eeneeetee éeeetéfieetéee earaeet He izas eeeesee 'V*.___'ti:":atV';oh 3®.Q§.20G6 he condeeted idehtéfieatéee parades The \W=.»r 28 accused and PW6 «~ Gangadhar, witness was madeVV.t'd_:'stand. Accused was made to sit atengwith other accuse__c:1";""«--WE.tjees$ee were made to sit in a separate room. In_.the_:'rr3eet:En4g htei-§,»°--._ accused was made to sit where the idenetifiéatihee'=pa:'e»de'was ' conducted. Jaii authorities produ_;:eci«'the"'acct»a5'e§.5f;,':'_vAle}3gjwitt1t, two pereees accused was madetvtvutdt'si:_andV;'-.fryer: .':t§";e witness Gangacﬁhara came and Hexhas seen the accused and deceaeed priQ_r_V:tdV He told that he identified the acca_;iSe'}?£.t:t:'i:'jVy They marked the identification Ex.P10(a) is the signatu re ,6? vﬂrithrefes --

Dur§ng";1i_4st :reSs"Vexarf§.:'natEon, he states that the age of v4..Qangac£«£§}a're~%s eat i*'rze:}_t_i_er'zed. Gaegadhara was predeced by the "ie_e%»ir;;e'-.a_t a;_be.u't.vA:'1'1_.:5GQ am. He does not know the purpose fear whé'chf;--he Vetﬁer gsaa aceesed had eemet He tzae net reerztéeeed t-Eire eerie bitter geyser": wide was staedéeg eieegwiih the

-.:";aé'§;:f:.:'eet«:E4_: "'T§:e eéegeéeai feeteees ef the aeeeeed wee eet ::zea:é9atea Er: EXPEG, He etetea that he deee net Reeve the "--ee'%'rr:s fer conducting ideeiiféeatiers earade. Mieimem 5 persons / s' .-»"

vmw 30 Though this witness was cross examined, n.oth.i4;*:g_ is eiicited to disbeiieve the testimony of this witness. i

28. PW23 -- is the daughter of"t'h'e«dAe{:Aea_sedV:;'._ » deposed that she identified the ornamientsiandiapioareisn deceased and she had afse !istenVed_::t'o.tthe "co..nvarsatVE'onVMbeitweeniV accused and deceased on the pre\(.iioL;s':_d--a§/-~of theéincident,

29. PW24 -~ AL')evara}._._iig'VAAc~de'stable. He has deposed that on of chargesheet witness 37', he Tvaginai swab, petticoat and biouse:,;VVanVd'_'ais,QV accused, semen, under garments to At'h_e'R;=s VP'/-'v.»'2:vS ---H' 'S'hEy_a_mma has deposed that accused is not hie: bifothezg"S'h.e"d.ees not know the accused. She does not vkhezéi'-éétaethvegi-"."%jaceased was tha freduent visitor of ?W10"s Ajjanahat'c§..teA€e§§Ee= W326 «~ Cézikianaa is the father--§§:~§aazas of the "aaVd_'eca,{a.;€';:ed. He has deaosed that he daes not know anything "aéteut the Encédentt {During his cross examination, he states given any statement before the poiice and woman was raped and ornaments ahd:__mo:n.eyf} v&er'e,.'rob'b~e'd,_ it

32. PW27 »- M P Nagarajsis-.the §hvetsti'g_avt.Er}g He took no further investigation otiiithe ceaseo'n..V:2'é.0'?f;2006, He visited the spot and drew._"':s3po';t_ ;:;;_ah'cha'r3.éi':*o»a. He conducted inquest panchanama. Heseiiied €i.§'pe'r'e.is"'of the deceased and eiso goid o_i's?i:arr'§ie':i_ts.Vtouhd:ohéthetieceased. He recorded the statemeoht arrangement for taking photos of t'he"d;eCeeVsej(ji':% the dead body for the purpose of postmorterh~e$<eroin_at£oo;«..."~~'iHe submitted the requisition to the _.~eoi;:'omi.f%;t'et ECVo:;_:t aho"i»t.he' committef Court gave eeitoisséoe to VeoAn':.f,eCi:--i.the"'ioe.htifEcet§oe oerede eize thereafter he requested the 'tieheétoer57j:§eV.'e:'eeneeet the éeehtiféeetéoe eereee. tie eéeo ':'=~.__:"e;oi*eeo ézoteiitehg etetemeot of the eeeoeee ehe at hie 4éh~e§teVhe?e.;, he teeeeeeee i'vi®e,E§ ehe it its the eeeeeeee of V~.__:;ehe'é::eyetheers. He eéeo made erreeeemeet to heve the Kw"

32

accused examined by the aeetor. After compietéoh of the investigation, he iaid chargesheett H T.

33. The sum and substance of the finding e'¥9t%17e--.s.TtEaE Court is as under:

The accused is the resident e-€""'ﬁeiiaa9_aha.ttAE'V;:3?' E\!1i:hi"£--!fe ti ' Koppaiu of Tarikere Taluk nearby the def ddPWA?t'~an.d"

doing Coolie work since iong tiVrr:e:"a._nd f.a:":3iIy.VVAr:n.:grV§**:Vt§4efs sjof the deceased were knowing the..aCcuAseed.-. _:Th'e~t.ev§denc;e cvyfé PWs.7", 12 and 23 shows that deceased'and;5a:Cct§--Ased».V:ha.d talk with each other to Ejvédehee of PWs.4 and ? shows that two yea;fs";:%rio"r»te '--t'he:_4i'n§::i{fent, PW? had purchased the land and at t§:'at"_tEme he'bo1rrdweTd the lean ef Rs.9,SﬁOf- from PWEQ "V;;a;é'<:i .t&h'eEeeﬁ_;e§*~seme says aria? ﬁe the incident; he seid the shines-§hAt'e.}Fehsugzfewn Eh his iaee aha seéa the same is the 2 %iénakAa'§<..Ce_§'nea.5m§ fer Rs.31?,G§S;'«»t "the "§"réa§ ﬂeas'? has ferther "tea: the evéeehee ef eeisa, 71 :2 sea as shews that

-...2fi;2€}.§%i2SSe as aeeet eeeh -aeseasee éeft She heese; eh the " aagz aceusee has aisa iefé: the viééaget The evideeee ef §5Ws,é§ 11, 1? and :8 shews that 0:": the same day httke prier is /5- 33 the incident they saw the accused and the dec:ease_d_ going together that is theory of iast seen together is aise evidence of PWs.1 and 2 shews that oh dead body in their land at Maeganaha£_I_y....

The "mat Court has aiso observed that per Exs.PZ, 3 to 6, 8, 15 and i»6,:ShVewsA.'thet' after» cemmitting rape had murdered VAt.he:"'d-eceased"by...u.$E§rzg M01 -~« Saree by tying the same to""E2ep._. Médticadit"eV%yAEd%ence of PW5.13 and 14 shows that there the neck of the deceased and Ci:;£je.c__te.._straeguVi_ation and as such death can be caused The opinion given by the Kasturabha ;~itosp::a:"'sh£;tts;s there was damage to the hyoid heme offlthe"*deeeese»d,___e_e. it Eeads to the cenciuséee that; death 'Vegas Eﬁiifﬁi t.e'et'z*e'hg_eEatEee. The evéeeeee ef PWEB and E><.P1? eheeeehi:-h'e§de'eeeeed had eeeteéned :9 extemeé injuries ee her beee eh"ep.e} the evieeeee ef PW13 Engere eéesﬁ te 7 end 19 Ve*::j;é§h:'heeedteceereee zehee theye wee eéizereee ef fezreéeie eeee ee theA"s.i;e'ceeeee eed e: the eeme time; the medieei evédenee ef ehewe that accused has aése suetaéeed 2 ehresiehs on his ,<«>"

34

body. Thetefore, Cumutative effect of medical evidence of PWs.13, 1.4 and 15 shows that there was attempt of rape'e',eh.the deceased and RFSL report shows that there was attem;:?tVV'ef:

and ear rings had been farcibiy remeved and the.re:§.h3'u_ryt'0'1ﬁ.. the ear and M010 -- pair of ear rings haveIh4eAeh"reee'vefedvv._catthe hwstahce of accused from the house of«V"E?VW8. a§';sd"'t1 have been recovered from the Vh'e.t;se_VofV"ke::§t by the accused. The taiks betwe'e.hf'jVdec~eaeed' eh.d"*:.he aceueed Drier to the incident was ﬁ..:Hy_ heard'...h3§_ Se, that this is afso one of clirc_::sh:Sta%3Ces .4_'fu.§'Iy"'sueportihg the case of prosecutiehfe\;?{€e'hce,AV't>f PW1"'§how3 that en seeing the dead body 'in his Via.hd:..e:t:i*r§.a:hag,e'rV.;_.ahaI3E immediatety he came and flied the cdmpia'int" as .

has aiso further ebserved that PW23. en the d§rne£it%'e_:_f;deT{:'R»rt$2~Af§'w%;%;eht to the heese ef Wxiﬁ and arrested the eccesed ehe ggfedeced befere héze and eh éheerregetier: aecueed '3:"*=§{§e!'§ éﬁeiehtehg eteteéheht end eecesed hérheeif ted hire and .'_gah;:h'aeAte the heeee 2:3? ii>'=ﬁ§8 and eredeeed tzhe etieeee erticiee

--«'.4:Mt"'}rSt,§.§ and 13; end eccerdéhgh: same were eeézeef under Ex.?13w

-u¢>/ 35 59 chain cf circumstances are complete and leads to the definite conclusion that accused himself has taken the deceaseclnte. the Mahgenahallé and made an attempt: to rage on undressing the deceased and rebbed M010 and M011 - cash of Rs.9,S00/- ahd :s:geejnt".eT>th'e'--.h:al'ne.;§hte_ef RS100/~ and remaéning amountV.R$.9,4{3{lf+'- has r«ecd;v.ea'et§'g at: the instance of accusedt Medi<:uélv.levidenee-.e_fP4Ws:;:;3 and 14 shows that death was dtlé"«--tO ant? "there were external injuries on the bo'd_yV:l'0f_ f_de't:e'asevd'--V~'including on the genital organ of $._?:e':;cle'cee:se(it ""xTh'e_f'l"l;--§an§.__C2hurt after perusal of the evider}c'e"'naa--nt§l"j;»ph}5tr:.s'grehtrs Cel*he--'Ee the cenclusieh that the accused Esllgulilty'efV't~§;"e..%Qnffe'r1eepenlshable under Sections 392, 376 read_withV'S4eVctviohs._51.Vt,'~:§»'C2 and 201 of Indian Penal Code, feeling eig~g--r«§eveé hy the same, the accused has ;;§'refeEs§e»s_ eagles .

we";-.V_%;eve heave ieemee iietmsel aeeeetieg fer the

-._[f3'..e§ee§§eet" eseéé es Eeemee £eehse§ eeeeegiee fer tee '--.res'Aee:j2e°eht. We have eerefeliy eemsee the The? ﬁeeri: reeeres, We 3' X %<I.,»"'"V 3€>

36. Learned Ceerrsei for the eppeiiant submits that there is incensistency in the evidence ef prosecution WitF1€ESS€vS;.Vr._.;5\'E§ the witnesses who have been examined by the presee'u'tEe'rr~..ei"e;_.ail interested witnesses and the evidence pertainé.:3g_:"iteV"E351: zzeenx circumstances are aiso not reiiabie. The steterriserrtef"wit.:jeesses have been recorded beiatediy. V7i"h4_eegi"§'ttte incic."e-rrtvi:teoki'; eiace", on 27.012006, the statement of §}gm}:esses'i'h-argiecheer; recorded on 21.08.2006 and PW6 ste_teme--0t gz~_{a'ss«.;e¢osded eh 300072006, No piausibie expiarretion why there was deiay in recording wi'it.n'e--ss'es. The recovery of the Ericrémirietier:;,{i:'ert§E~§e t§a,s"-ais0""'e'et been proved. There is incensistericyiiin i:'§;eVVe:§r'Ed%ee._c:"ei--.e§_.ti*iis witness. The other witness that is N_Engae'pa 'E':as'v._bee»'rr~.--§iven up by the prosecutien, N0 _v""p?'§e_es%b§e'~exe§er_eat§eVe'ée-------ferthcemirzg as te why they emitted te ei'xe'r:~rii:j§e~0At"e§:i;iéeitirzess. therefere, the reeexsery meee by the ereseeet§ee_e":es' réet been esteeiéshee, He ferttwer seemits that meeiee§";.eeéeer:ee eieerigr eéseteses that ttzere was rre rape ._eeie_2e;2§ttee ea; the eeeeseef Tee ﬁt repert eése eeee eet trek the ..._"e5eeefsee writ: tee eriree Lew the efteeee ef regrxe, "?7dE!"e"wér1"§ re:Eé€S;:'s~sV"vés.:_ 37 3?'. Learned Counsei fer the resporaderzt supports the impugned judgment and order. He further submits that tag:

Seen circumstances has been estabiished by the pr<>sec;:£'t§VE.)f':'%.Vj:é3r}d the recovery of incriménating articies has been e--stat71§é§'hed examining PW8. He further submits re!s,*'mg..Qn 2 the prosecution has estabiished his caée ih_dr'espdectd"dfV rec§t:.eE;yg€ The evidence recorded by the is_hesed"'dnﬁiegai"V evidence and does not cat! fer inteVrferc"e"n.ce-»..._

38. In View of the hvﬁai. Ce_n3te.nt'i"0ddsedLwged by both the parties, the point that a.rise:'f'e'r"o:i'{r ce«{§sidet'a«.t«i'dh Es:

AA"i.}";?§z--et:I1.»s2~r'gth-@__ finding recdrded by the tEéeLl4'Com't. eelis ,fd*r}dterferehce or not?" 39," ~ Q3: .:a¥':;'?;};'f§'f@!"; ted the above paint E3 as under fer the t_Ate%~t1é::§?e<e@?e%:<cfVs:\zeAét':=;s%a:::.teé, Cr.F'~i'0.2?§;'20Sé Kaeur mice Stetieh 2-«;_ee re§'§'ete:ied~e'§eiesi an ueknewe eereeeg seeeeqeeetiagg daring "'f:E:e"'e.d%dee§"se "eff émzeetégeiéenf eceueed hag been imeiéceted $2': this ceZ_m"~e§"'Téde case is eased en céreumstaetiei evidenced "Fhere are 2 Kt _/ 38 no eye witness who has sees": the incident. The motive fer the crime $5 murder for gain i.e., fer Stealing ef RS.9,SQO/fV.3;.Eg'{}..tW0 ear studs. In the instant case, the bag which was'_feu«eg3..'__c_§E4. _»_t'h~e% waist of the deceased contained R3550/- and.

It is significant to note that accused had :¥o_bbed--:

and he had not robbed Rs.550,V/.<~ in,»t'i*2e.. hilt quite unnaturai if reaiiy the intentétie.._e'i1 tot aceused is to rob the money, he wouitiéféeve Re.9",50{}/~ and R5350/-, but the eyEdenCeH_ the1m*'eter'i~ejiv-eiaced on record reveais accused h_eti«';e.t.z'i§,'.FoAbi£»e'iii: ¥~{'¥_3.§','§f3si,';/-r»'iAand iefi: R5650/~-- in the bag itsveif';'i'e*e;ei:1 thi:f'::agh;..i§e we'S"'a'i.jie te reb the entire money from the bag'; ._ in the Case ef prosecution.

The other aspect whieh §~.:_e"e"eve te consider is that though the _.~'%;*:t:E_t£e§:'t'i'he>eAV:e:eerte'e'~e--e~2?'.8?,2§G6 and she wee missing fer 4 eeg%e:,ife'eiA has been iedgee es; the tzueeeee ef the ,ee<,:e:ese5e. Tee'i__e%eeeeutEee versiee is teat heeeene wee haying 7--.___%é§~E.eit eeeeeitigiee wéte eeme ether teeteee eee tieete ie eeeitéee 4_&"e_'§t1*€f?:Ei¥f€Ee te teat effeett tee eefeeee 1»?@§'S§G§'% ée teat eeeeeee Ee Veeeeivee in teis erémet Eéée eefeeee eerséee E3 that the / 2* x' {J 39' husband might have been rhvcrived in this crime. The suggestiehs put ir: this regard were an denied.

40. The prosecution case rrrainiy rests on the...iVa's.t'i~s_een circumstances. In this regard, though PWs.6, were examined, the statement of PWfs>.11, recorded by the investigating officer 2::L".Qg.2'Q'G6'V';"s1E;E!€§'V?'iQ.§S:'ti;':i'i€ statement of PW6 was recerd~-§ci«--.._fcm V:3{1}.hG7,2GQ'6?..jt.iagti<;§h VVth--e:' occurrence ef the offence was 0:3 rhixestigating agency has faiied to offer 'p_iau_si'bie;.j_>e§t{5*i--aLjeation as to why there was deiay in recording theV--g.tfc§teVrriteVrr_t"x€)EVéF§.?3is'..11, 17 and 18.

Though the izjxreAsti.'g;Vat_ih.g 'e.ffi<:e_i'- has recorded the statement of pws on 3o.e:2L.'2eo6;-- we:reee"ceeeeiiy perused the evidence or PW6, Efgut this w"i»t.:i§e'ss ciearéy admits Er; his Cress exereiriatierz hither.§tV:iwes".iee:rEAa;,__vtherefere, he {eerie net Eeerrtéfs; the eeeeaeee arztezi-ié;Ceeiebi*«....,_ If§rrr'e witness was arse eétee ee eziteees for HV;§rerrtifi'e--etEe'rr eereee, The Eeeetifreatéee pereee was eendeetee ﬁrre 'reerrt?: frerrr the éeie er" érrcéeieetr Ever: 'arreegr: tee _'§er;e'e_eer:§--'erae errestee en the verge rrexi ear; er the érreieerri, ee it .:'_4ex~ei:anetEee rs ferthcerrzérrg as te why there was deiay irr K? Mg :7 3 .;f' A': J' 40 conducting identification parade so betatediy. Theref0re,_ygte are of the opinéeri that the evidence ef PW6 dees; H5331'-i:.i:i3_§§3.iAte confidence and it is not safe to piece retiaece eh the}-ev§ée'ecﬁee"'*ett'v, PW6. If this evidence is taken out frem the ;*ecei*e;»th'ei'_'_eVthi-etéu' evidence reiating to East seeii cércumstehcéei ezete.of_P¥VSQ§;'i;°1-it and 18 whereas theér staterne'h_t"--~..haveA"-been i'itVece_rde.d"jvery-it betatedly. Therefore, we are of tVh_eVV:A'v.ie'w_»tha.t "it--_i_s. safe to place ieitance on the evidehce.of':ts?\z2fsi.?}"--Vi:i:;"17 and 18. When the case is based on'Ai-nvdirect"evE§§'ehte}e.if t'wo.zéV'\ki'ews are possible; the View which i.s;..i:'n_t.he 8CCI..tSéU hes to be accepted. The next eAég3ectcV_trve i1_ei;»'.e tojcensider is that whether the evidence of §*'eeeaxcery'i.iS"eAC::e';i£::e't:"l'.e and whether the evidence of reC0very;i's' ;cA;*edi.Vbi'-e_3.:>"r'1not {In this case, PW8 theugh he has "V$ta'tfedV i'e. Eeie :V%;:h§_ef eiteﬂrenéeatéen about the reeevery of the ée<:i'i--rifiie-et«E'::§fe.iftéeEiee; but deiéeg the cross exemieetiee, he gives cieetee t:y'ie:'~"ttte eeee ef ereseeetiee. The ereseeetéeii has tie: t:"e.etee him §"éG§§E§€A The ether eeteees fey teeeeeeg t'me§":'elzie--r..i'A§e eee Sxiéegeeee eee he nee beet"; giizee age be the £5' /' 4' \s,,,.x'7 I-$1 prosecution. Ne expfanatien is forthcoming as to why he has net been examined.

41. We have carefuify perused the evi_de,h§:teVV';§.iesc.e<£t' record. Ch carefui anafysis and apprjaise;3*ae«{r:«.T[of'_th.e"~e*»z_ijtfenc§3 and materiais piaced on rec0z{d,_ we'*--a:"e- of1th;.e.V"vi'ew:'; that', prosecution was not abie ta estabtivéesh"»e\.«feryV"E~E.e§§'Eh ehaéh of circumstances. Circumstantiai be Cempiete se as to exdude every guiit of the accused. Evidence' and dear. The circumstances are _h'Q.t"s'G-- atfcL;rate.._to"~;;e§nt out the guitt of the accused. 1There1ftit:*e,V.._v§?e% eerie"-o.f.tt:e VEEW that the accused is entitted fer iaenhefétto.féVt}ti'ue§:«--..f':5a9Jthe offence punishable under Section sea Q? mane eénai Cede' ' .1422, _ 'vﬁmtéitvtreg-are to Seetiee 3% of Indéae Peeeé Code the :""'s.___med§:a§"ei:§§er§V*tfeV.§::§eer§y ﬁiscteses that rage ts méeé eat. féxe §~"E«;L reeert..d5%*seieses that the ereseeee ea?' setmeat stairs was eat 5 '=§&€§tifi'§é£§'-eh the azagéeei, gem: heir; eietsse aee setézieeet, This eE'efar§ig§ gees te shew that the eaiéeeece eettaising te §"~"$L Reeert V"*-V._V§':3»es' net Cennect the accuses with the crime, "me éacter has opined that it is difficuit to give definite opinion with reg___ari:f to rape and they have positively ruied out the prosecution has faiied to establish the offence of

43. With regard to Section 392 Inidiiajii"9eiiigiw--.t:ooe;'éigfiiie we have already Coiiciuded that _the §v'iith'essesog§§:i}.o: ha§{eu'itas:t'i, seen and aiso the recovery evi€'i"eif:i_i:e is a;iot"_'Vtiri;istx$:§orthy and creciibie, therefore the pi'o4§'e_cLit.i'oo_ to Heetabiish the offence unoer Section 392 of

44. In sojajr44es;§lLoifTfenee_:imder 201 of Indian Pena} Code is coi'i'Ceiiihetf:, thiéffe i's._h-o eizioehice to the effect that how the evidence of.§the_Crir*rie"was--,,de..stroyecL Since the main offence ie, 302 of Inoi'i-oh"Pe:h'VaiAACoo~eiV has not been proved, the offence :..«'ii'§'*;,.€_i_e¥' ?;_8§ iexlaiig-o--«i'iot estebiished by the oiosecotioh. ii"V§}':i*:i;:.<:§~eeution has not estebiisiieo the offemte "'vooi":ishe.§§e Section 302, 291 eiié 3§Z of Znéien Pena? Cede "--ii.-iiiyfeefgsioiid teegotieioie §Gii§§, §iCCi,£$€ﬁ ie eiititieo ifﬁi' benefit 3% i. §oo§e._f go"

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Karnataka High Court

Srinivasa @ Seenappa vs State Of Karnataka on 21 April, 2011

Bench: Ajit J Gunjal, C.R.Kumaraswamy