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Karnataka High Court

Doddaiah @ Hanumaiah vs State Of Karnataka on 12 January, 2011

1 C:'LA.87{}/2003 EN 'FI'-{E E':i1G}"I COU RT OF KARE\§A'i}'\KA AT B}\NGALOR}.'3 Ef)A'1.'I:1EL> '1';-11$ '1'1~-113; 12% DAY <32? JAN mrw 201 1 B:a:I%'0R§:: ' V '1'1~-He;§~i_0N*131,E: E\/1R.J'LES'1T'ECE E-3.v.IT>:_;\__:":d::>: V ' CRIMINAL APPEAL N(}:»AAE»§?O;'2O._Q<3_3>;;' B I[:TF'vV E EN 1 1 .

. _VE3z111gL:1()Vrc. {.}}}i--.9'£'rf_Ct.' "

Doddaiah 1--ia1'111ma1'z.1h " .
S/0 Poojareaiakw aiias P00;a1i'a.1"a.:9;1iz1h ' Aged ab<:)w;, 49 yctéxztgs * AgriC,u1'L:.11"is1. L ~ .
Residing at} Li:1ga1'pur.ja[ _ [)()ddabz1£Ia_pur T2:}.L1.k_ ' . "

E.3.':1}:1ga1Q.1'e.Di--st.ric§;t. V' "

Ha1'1.i}ihzfirfihaliérfs» ' ., S./Q V H é-3 nuri'::e1r1i1:;1i"3y2;.p ,3a_1_ ,Aged" :1bb1 1.1; 30' yams"

;<ixg:~:c~;u2t.ziris*;.. ' Residing at,' ..(ju.n-Iiahzxili, D()€:id2tba11:1p1i;?A '1" afiak ... APPELLAN'£'S . {gay Sifi H23{S}1m;a;t'.h I-'z:sha, Adm} AND:

S=i:1t.é;'..--{j1' Ka1'm1t4aka By Ejoddabel21vzmga1.2-x ' vi-f<V)}i{*.<--:*, Staltion, D0dda't3a11ap*..: 1";-1 '.'i_'a1:,:k §321:'1g::11()re: Rural I.)'i$E:ric.t. ('Rep'1'e$e.n1.€»:£ by Le-a1'r'1€<§ SE.aE.{? I'*L.1b1ir: pI'{)E'§{'f('IL.1iO1"] Filfi-SP()NI.3PZN'F E'§:'3y Sri R21_.§é3_ Su§.;«:"z1x':1z1:'1jg2:2 Bh..2:z%:. E'i§:§vH } <7 Q. Clri .A.8'7'D;'2{}()3 THIS CRIMINAI, AI3P1£AL ES P'II,«§*ZI') UNDXSR SECTION 374 CR,P.C. AGAINST "E."I*'ii?l JUIDGEETVIEQNT I)E¥I'E'f) 28.0iL.2003 ?ASSIfl§'D BY '1'HI:C- 111 ADDL.S.J., E3ANG§§1,i3TE'{E CE'§'Y_. IN S.C.NO.25i 1998 ~ CONVEC'I.'iNC:' .._."'-if?-ii}:
APPEE..LAN'FS/ACCU SE91) No.2 8:. 3 M11?) .%;«3=~'~C).i1-ft. 'rm; OFFENCES Pf U/S.366wA. ETC., '§'I~-{IS .A.1~>PE«:AL C01v11N(: FOR I-:1»£~:m?:iNc;§" TH E COURT M"/\I§)E§» TI"H¥I F 01.,-LO\?V3f}§G:-- ' j' 3 " "
This appeal is fj_._1§:d in SC.
No.25/1998 and (:()nvi€t'1'0'11 for {he offence Llfidfffi' of R}. for a period of Rs.5,000/~ and aiso i'Q;f_ §} 'C and sczntcznce of R1.
for 21 ip eri_<)L*;__'£;}flj:.:dgen3e11t daied. 28.04.2003 pasSeci b'y the U'V1Vi.'1'(.'}."'A'(}di.'!C.'i4§)fl£11 Sessions; Jtltigfi, I3a:ng.3;ai()re 'Fhe a];)p(:1--1ar:'1t4s we1"e ehzmrge sheeted aiongg with one _ v"I{'u"€h'2i'--vML1_f'th§;=who W215 8.1'I"'c1_'y'€'.d as Acmlsed No.1 for having 'c:§)1i11nit41.éd'j_faffencrs: under Sc:C1..i()1.1 376 read with SC(,'1§()13 34 EPC 366~A re;-1.d_ wiih 34 IPC, an {he a1ieg21ti0r1 ihzaii' on A : l 6:.Q3.i99?. at about 3.30 ;3.m., may have kic1n.ap§.)ed CW11 'gKLIIIX.'Yf€$1'i()dElI'Iin']§fl, {)zi1t_:gh%.e:* of (.¢;{)\':iI'i€}E}.rE1"§g a. minor agged exizmtxi. 2.5 j;€:211"s-3 £°1f«;)m 8a£ii~;2.u°<: @0112: Imiaéii, s.4;i1'1r;:e she. hexcé <::.>:':x:<::1'f'.e<i E'1<:r:'ssé:}_{' in iiaéégzii {Z5:11"sz'1'2.m'3§%,}! 23:11:}. "£.E'1s:?:rea§1,::::'. wim. am i1':i'.z;%:;1t:im1 E10 :,%c*:E<:%':3:';3.£.<;* E161" :'1'12£::"1'i2,:;§r:2 with ;~.1<:.:.::1.s'%:%{i '§\§<>..E, K ""rs.i5;_f}»v1i;~<; Vf{);-xx; " "
8 C1'1.:'X.8?'{)/'2(){}3 zigaiiist. him ziiiegiiig; stiatziiig i.1.1ai, he had scoided and 1-"abused her. H6', has fL1i't.h€I' stateci that his C§.€?i1.1g§1"1.'t.f3{' ;iV--1r:¢e=.11 found had told him that. A.~2 and A43 eiicixiig w£t'_i2._"1f :§"';~:<iVCi _ taken her. iicixvever. in the CITOSS €X€£i11iI1€li.i(3VV§1.'$1.6'.'Z3343,' admiihaci their'. he 113.5; not r11aci<3 ai:i'§-* St231€.€:i1ie1i;t: .be.i_ki;"é;€*ii.Iicé';

POIECZEB siispe(ti',i11gE¥2 and A73.

8. PW--2 C.\i7'C}'kk£1E€S11é1':'Vc5§1l{1 I3'\:'."73' 'V turned h(isi:i1e to the (ra;~?;:;~..V_(>i' i,hr'3"i31'<3:5?C'C3;¥i"5~i011v

9. PW»4 Akram does' 1"x'ci>*.Wé;,')c:'a__}<;"-. £inyi;hi'r1g aiboui, A-2 and A-3, hoxxzcw-:_r;:'. 1ie{si'.2ii:_{§=; thfii;.i"ab0uf:« 4 years back 21% i,}1ei.h.ree :§iC:cL;"s.eEi"'7ii21Vej<:oi*:1e"%i1C;ig__\vi1}1 Yeshodamma to their xV'iv}.}a1§g§é P\V--:"3 Jagacleesh 21150 states "thai-- A4 ,€;;'OH1€ to their viiiage and stayed in E:he_ hut {if VF\7\{~'4 A_1<:i'za."rIa and after iiieir arrival, marriage . oi" CA+_1~ , F{L1d1'arr1u'1*'*é.i:§f W215-E arzraiiged in Gziiiesiizi imiiple in _ 'E}2;\}21.ii'2iggéif:»é';' H0\?VCV(;'i', in the crass exa.minaE.im1, he has 8§CffiV1'iU,€;',_(,'1.'E.}.;i.;}'{jV: he is seeing the actciused for the first Eiitme in the c%~.r>uift. and tzhai, he has denied the sugg<::st,i011 i.h21t. the .2f-1c,€fus:seci ways fmirid st":-iyiiigg in the but 01' Akram. i3W«6 E35-1§,~3&1°&-'aI'E1jl.t also E1112-ii. the zicc2.:s;<=:c.i cazzma with 'i'e:s;1"i0::iai:'11:i'12:i to their viii;i.;§e C§"ii{'.kk£1i'}21h2,1§li éilfid Si,zi'y'€tCi in Eiizt? '§':{.ii.is;cé {if E-"€\5--»4§_, // 9 Cr1.A.870,/2003

10. 13W-"? I);'.S.}3.}F°211ii st.at.es {hat he has <3xamiI1¢d Aw I and fomid 31113.1 he ES axged 1.8 to 19 ye211's. HE l1_;1s{2.;.§i.';3e£i that there is x'10t.h£31g to s1,1g,gesf: 81211". the E1(T(}E1S€(T§.:__i.S'f§}'4fT.§i{)i1§'§§_é' _ of perforn'1ing sc2:~:ua1 £n:.er(:{)1.:rs&t-. 11>W«8*"1'ss»-- --2i:=x3.?i'é;n£:;<-;s 10"

lEi3x.I-'~21 under \xIhi(:h the clothes \}x;()r';3--- b_€,:r PW~9 Erzxbhtwi, Police C()ss;":i=e:;b1c .1313'i.:'z1r1sa;'ni.'t'§.eg1 i.hf: F£R_ to {he Court. PW$EO M.I).N;c;{v§;§21;;%é:j1L:1VV, haw carried the 2:r1:.EcEes g--V1V£;d VtI_'}_eI1_ from PS1 to FSL. £3;1ng21.10rc;_ has been to Sz1k.kareg()11aE'ia'l'3$5En fiaced the \,~~icti:m aiong xliviihi. is a School teacher who of' the 'vicriirn as 20.8.82 P-
_ _ I1. I:5:"W~ .}.3. _"£)1';"v_I'{;"Umadevi has exammcd {he virjiim ar;c1."ha_5s.A issued Eh€"'(1€i'tifiET£1i€ statizlg that ii, is 110%: possible L {:0iiind'a;iy. i'x:;:g{e':1t s::~:xuai £1SS'c'1LI1E., if the said act 'avers to done
-4At0 A5 da'y5;I._;}:r£<)r to the ex2m'1inat:ion. ~ {2} PW-14 is the victim. She has; siiated that on 1E3.3,9"F \-vherl she weni, to {.116 ggaz'dE:1'1 Eand of 119:" s3e.ni01"

QE'],(31Ei. 2233 {he ihree a.£":r::L,1s€<i C21I'3'1f;': 1.h€?I"€': azrid A.«3 pm, his pzlim an her m<:L1t':h anti A41 27514:} .!\..--2 C.'€1'£.ig.;fh'{. I"1<>.ici. tin' her h2'::.r"1(is5; zm»:i £.}:1<;*§_; &E"1.:'<2::.i,s:%.m?r<i €..«:.) i«:i'[.'E. I%'z.é;,=r ami t'.'£':£:}; wish her a§{.:s;r1§,_.§"_, w:€é..h; £§*'}£?z'1z1. z'&f€.€,az' £iE)i:z:t:':';E:'1g.}:; keg' 'liiii <:=a-*é::':§1':g_§_; 522%? was 33 (:1-1.;x_8?(>/2<>():s ex.-*ide'r:ce on 1"e(7c);7d. U1'1d<~ér {he (Ti1'(3111'1]Sf'.&E1I'}€f(?E5. £x«2 a11d A43 who are the appe1.1a:1E.s are ernitied fer an {3I'dt'.'?I" of 21(:q1T:'f1.'£;11. by htuldixlg {hat the pr0s:.::rcm,i0;'1 has not p1'0'veci againsst i.}:]t3I"T1 E35-*.yc)r1d r€rz1ssc);1a13}e d0ub£.. '.1'h.e1'efc)z*e, {hm appeai e1I1.0wéd.« ¢_ _ ()':?;,§r3;"'- <r;.i' c0n.v1'ci,1'.c)11 and senience passed 21gaii1.$t"A»2 Ezlllfi, "A93 V' the appeiiantss h.C§'€iI"} is $61. :5-1si(1'c':vL.jéi1ac1 the}!-.7&i{3C}iiitV?£€{i' 0'? the offence charged 21gg21fi;i1§§i: i.11e1'i'i. = _:BaVi1}.b031ds" 'c:sce:c;:i:1:ed by them are c.ar1cei1<3d. Fine anf;t3L11i!'.,.7'i.f any, "'ie'}"T;<>sii'.ed shali be :'€fu.r1ded to t.11<3_m«.-- ':

The 3117156-ani<fiVs§"Va§'1;p\Ve(;i-,_h f iiééjw §§§§£§