The State Of Karnataka By J P Nagar Police vs Rajesh @ Raja @ Ilu on 25 February, 2011

[Cites 3, Cited by 8]

Karnataka High Court

The State Of Karnataka By J P Nagar Police vs Rajesh @ Raja @ Ilu on 25 February, 2011

Bench: Manjula Chellur

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CRIMINAL APPEALNO. Q1 9.F3_~Q?F E2x:) o5"'(f:J"'   7

c:R1__MzNALAPP£:A£;.m<;. 148-3 0:? 2o%Q@(C%1 

EN CRL.A.N0.I 195/2005 [C]
BETWEEN: 1' '
THE S"1'A'i'Ii OE?"KARE\1£:TAK}';

BYJ.P.NAGAR'£>QiLIc1:.,  
BANGALORE  ~   "    ...APPELLANT

(BY s§éf.%N'.;é;_'aMA_i_At§,' HCGP}

ANI): 

RAJESH. @  11,13'.

 - § s,»f'jQ*K,PER.UMAL,'  ---------- " "
' P,ESID_ING _AT_ NO, 170%
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BAT*FVG!ﬂ,C'R:I*3,  . . . RESPONDENT

 {zavlvz/'Es.:v{:'.$.RAJp:N13RA PRASAD 3: A-SSTS. ADVOCATES}

"  "FEMS CRiE\I1'1NAL APPEAL IS P'ILEI,) UNI)I:'$R SEECTION

  h3C7f'_?'_A£§R.P.C. BY 'I.'.HE S"FA'I'E EX}-3, FOR THE) STATE PRAYING

IWIAT TE---I..IS HU§\T'BL£€ COURT MAY BE PLEASED TO
_E_§NHANCE T}"iIi SI£'NTENCI*I I§\*'IPC)S}f€3E,) BY TT--EIE CITY" F'£':ST

 '"'_mAc_K: {SESSIONS} JUI)C}I:§, BANGALORE Ci"i"'{

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{F.'[IC.N0.VI}, EN S.C'N0,'?'1/2003 BY ms JUIDGMENT Am;
ORDER :

>m";i;D 12.042005 » C(}f<£VIC'fENG.--«.__ mg RESPONI)EF€'1'jACCUSED FOR -'1';-{E QE='f'E3lf<fCE1 PUN1sHABLi«: UNDER SEC'I'i(f}N 307 or --_=rI!>c.""-.A:§19 SENTENCING HIM TO UNIJEZ-RGO Rd, FOR 2X1"'PE"£}{lQi};O{P SEVEN YEARS AND TO PAY 1*-'INZEI OF RS.5.0Q (}/~ TO PAY TE-IE FINE, "E'.I~iE ACCUSED VE3.'_UF{_'TH'EI?.u UNDE-RGO 8,1.' FOR A PERIOD _OF._OI\EE? Y1§AR'I?OR'g"FFI_}3 ' OFFENCIEI PUNISI-iAE3I,E UNDER ' A' IN CRL.A.No'1481/2006 {C} BETWEEN: F' MRRAJESH @ RAJA, _ 2 S/O KPELRUMAL, AGEMAJOR. ' RESIDING A'1fNQ.E-707], I j WWMAIN U .

JAYANAGAR zifriljl'~*ir*':':3Lo_CK;'«~.V ' ' BANGAL0;R2.~:i__ .K..APPE3LLANT (BY M/S M. S.'i2;a.J.§:N%QR%z§"pmsAD es: ASSTS, ADVOCATES] AND:

* 13Y%'J'13':NAc;xR POLICE, ' :3zxNQA:.0:§e:." ..

*rLI?H>:O'L:G;«55§'}jTifzéi S'1'A_'TB3§='UB.LIC PROSECUTOR.

E-.1193. CQURT BU'II,,.fJ§NG.

.. RESPOND ram' V. " {BY N . SSAM PATNG1 RAMAIAH. I"ICCr'P) "ITEIS CRIMENAL APPEAL IS FIEEI} UNDER SECTION V' ""3321 {2} <:R.1>.C. AGAINST THIS JUE)GE\x.'IEN'}' 1),/-m«:1";> 2' , / \_.-

"$32?

3 .E2.04,iZ005 P:'\SSIEiI') BY .I5'RESI1i)iNC§ OFFICEZR, FTC9VL E 3ANG1--'XLORE:I CITY IN S.C.3\§0f£'1/2003 CONVIC"I'iNG THE API3}:TLLAN'l"/ACCUSED FOR THE OFFELNCE PUNISHABLES UNDER SECTION 30? OF' IPC AND SE£N'I'EN'ClNG HIM TO UNDERGO R1. FOR A PEREOLD OF 3? YEARS ANIDJTO PAY FINE OF RS.5.OOO/5 5'-\Ni") LE), TO PAY THE PIE SHALL FUR'?!-'IICR UNDERGO 5.1, FOR A PE.-RIQVD__C'F' 1- EAEQ we.

:1.o2.2:*m_ . 0 RESERVISIJ ON _ 0 25.02.2531 '1 0.

PRONOUNCEE) ON '1'H£:3SE APPEALS .E~4IAV'JNG"' I3:«i.L2N ANIJ v RESERVED FOR JU13G1aEm'. co1'v:;N'ai; ON FOR PRONOUNCEMENT OF JUL:-QME;N'1_*._« ' THES DAY. K.N.KESHAVANARAYANA '-» DE::,:\'reRE;D THIS FOLLOWING:-- ' ' anotfher-. 'directed against the one and the same' 12.04.2005 passed by the '~"{'raci:":0Q37;I'i>VI, Bangaiore City in SC. » __ Therefore, these appeals were heard '~t:tJg§ether".'faiid are being disposed of by this common u:u(ig;:i.t:§';;1_t

2) The incident: involved in these appeals is yet;

"a1".:.()ther br1,zt:a! and inhuz"a1.a.n attack with acid by a »?'';<?

" e FOR 'm:«: <31?I?1s<::\I'c£5 PUNISHAIBLE U'1\E'DI£R SE3CZ'FIO?? fruatraied {me aided Eever er: a hapleee gfiri, who refused to reeipreeate lave, with an intention the g.ir1.§>§f%1§;a<*:_1 he eeuld net get, should not marry any one ' "

3} The aee'z,1eec::1 Rajesli T before the Fast Track C0;;1ft~\/I:,4'v}?3}a;2<_1zga}Lo':.r:e".A offence punishable under V. 30.'? 'HiH1Vr1#v:eraEiaV alleging that the aceaaed Shruthi, [PW.1) who was PW.1 did not background, at about eear EMT C Bus Stop of V216'-1'! Cross, 5%" B}0Ck, Jayaniagagr, aeid 011 the head, face, meek" and cF1e_aiV'0f :PW1»~Shruth_i with an intention to . 'e.r_>:1'1r:_1i:.heramurder as she had refused to marry him did the said act with the knowiedge ihai, each circumstances if that aet had caused the .. AAd'ea_tAhVeaf PWI1, he weuid have been guilty Crf murder ami his act. the aeeueeci caused frieveua burn ineries to 1 5 'PW.}. and thereby attempted to eemmif murder of PW.1 /' 'K punisiazibie azincier Secttiezi 30'? of EPC. Acreorcii.1::g to the pr0s;eeut,i<>'n, immedi-c1t;e1y a.fi:e1~ the incident: the injured was taken to near by Sri Krishna Sevashramei HG-spi'sa1 where she was given first aid t.reai:m.e'nt. ..~«~~.'i'f1_:e'_';"ii"3Ii';:e were informed about the medico 3eg_2;.1V1___t:~:ise.A_i."andi' 'er; receipt: of the ini'i:>1*matic)z1, Police Inspector of J .13. Naggar P0iVi'::_e'Si:ati(33i; r:é1191*1e:';t().Sr_i"s, Krishna, Sevash:1?am.a reeoiscieefthelvstatemem of PW.1 as per which, PW.E5 registered the easeAA.._§_-;f'1_ ".'Ne§é;i:(}E$/2002 for the 0ff'e11c:ei"puN.fiS;shsihiki' iiijvdﬁﬁf Sé(:'é;idn 307 of IPC and took- up i:i::_ves':iig§V1t'iV<:3:;%_».:'* Sri Krishna Sevashrarna Hospita=1,"the' .i;ijé;ired'---i__iX7a1s taken to Si.JC+hr1's hospital andalso Victoria-.I"ib_spii.a1 for treatment. However, since beds Vxfvere 11()'i.'«;1ya.§labie in those Hospitals, she was 'Eit(ii}'.}.iT;At€.(§1-.rT'€)_ Sri. R2-ijashekar Nursirig Home and .i\f!'eiernii't,y_ CVe:1'ter, J .P. Na-igar, Bangalore, where she was fi'ﬁ*§%}t€§j.~~3££:éIii) 02.10.2002. During i1westigat;i011. the 21c=<:u~sed was E-ip}'}I"€h.CI'1d€d on the same day and since 63 I163 'W518 aiso f<mn«:i h.2:1vi::_'1g ;=sus€,air'1e:rd :~3on1c bum i£1j1.£I'i(3S, he u--'95; eXa.mim=:d zmd t,'rc21tiec1 in Vict.0ria Hosspital by PW..16«Dr. Vasudeva Rae). {)11rin;_§ iI1\2e%st_igge1i:iz5;f:, the I::1vcs3tiga1f.ingg Officer V.isit'ed Hit? scene of _...ra_c'cz;'rr"c1jVL?§:, drew up Spot m'aha:za:*, scizcti the mzlteyiai-..V0bj_c~c1;ss and b' aft.<:a* completing 1'r1vcstigat.i0r1,ilhlaid{Egg 'c_ha1'g.c_ 4») The accused "'i:.w!40iw A' f0 jf charge ievelled against him c1aiIi1ecft'd béi tried. in order to bring fihc g1,ii}tV_v.(_if>.Mthe accused. the prosecution examint:(1, {CV and reiicd on d0ctime1ﬁ€'afTy7-"_exi{idcI'1c»§5 EXS.P1 to 28 and Material Object.sa1_"1i£3 6;" V' 'V 5} dHefeI1ce of the accused was that he and ' ;P'.7\_?,1,A_wer*a i{>ying each other, however, on 12.08.2002, that he shouid marry her and Since he soughi':..'fbr s0mei.:'.me, she pcured acid on herself and Vthcarcby she 5susta..incd burn ixzjurics. Accc>rcii1":g 1:0 him, iﬁi ' "'._vPl'e2i£ier appeariiig fer the State. 'E' he (hid m3t' iihmw acid an PWJL3 21$ suzth, he was :39':

responsibie fer' the burns ssusiaiiied by PW.1i 6} A:ft_e1" hﬁfélriilg both sides and on as-:~se$:~:»:;rient of oral Well as ci0CurI1em,a'ry eVidenee,_;'i1}'1ef;le§¢1fned Sessions Judge by i:.}1e_judgmem, under~;1;3ﬁe£i1'--T.if1e1d f;:he.. accused guiiiy for the effence §)unisi!3i'1bEe'u;i"id.e3"'eec:tien 307 of IPC and Senten(:ed..__him"ate" uncl'ei*ge.4_Rigi:Jr0usu> Imprisonment. for 21 periedéeif and to pay fine of 35,000/~ for s_;;1i_d :':E3eing aggrieved by the judgmenixof e013v'i'c»t_i§>;1v'a_;nid <i:_'de:'.v"ef sentence, the aceu::3ied__ hiTA2ivéT§'v-'1;§1<ee'en*£«ei©dV"-Ci*im.i:na1 Appeal in 1481/ 2006.

The appeal in Criminal Appeal Neil133.5/2OC5V_ Lindver Section 377 of Cr.P.C. seeking . 'enheineement ef sentence.

1 have heard Sri. l\/LS. Rajendra Prasaci, Ie'a::f'ne_d'.'.?=e'ni(>r tteunsei. appearing for the accused and ..S:1f_i. NS. Smparigireimaiah, High Court. Governmeni:

8} Sri. EX/LS. Ra1je31cira P'raSa<:l, lezmled Senior Counsel during the ccmrse of the a1rgL1n1er1t sub'r_r;it;t.ed €.h.at, as the a,c<:use(i has already served §l1e'per.i*Qd'~Qf sentence as ordered by the trial Courf"~a.11d_*~.he rm; 7 already been released from t.h.e'lp1*ié§tJ:1."'If10-'§1'1i.1fig.;:.V:-zuirvivés for consideration in the ';1.ppeal4l'filecl by vSfat:§:_".'4lIe.leVVl» further su.bmit.ted that, e\}"e~11'{';"'r-if Court c0r1si<:iering the .i_l'byM the "vState for enhancemem of S€I1ifIIl(7E§V, for this Court to g0*ir1't0 conviction I'(;'CO1'Cl€Cl by the VC0u,.rf, 'his further submission that having. regardffo j_Lhe"x(¢"L'ric:--~us circumstances brought out or: recolrriél plea that the Victim herself pqplred. a1(:i"<lAr,__h11_ her, SL'1Ch.; she herself was rcsf){):3A'1sii3lAe fr)rlf,h'evbL1rIas sustained by her is highly ' .g:Si'@.b2rbleacrteptable, t.herel'ore, the judgnlent under H ~.a}>;>'eeil'h_r>ld'i;ﬁg the acr.:'L2secl gLri1'i:y of the Charge levelled 21§Z'_§,';21ir1§§l:'i*;e.i':'i"1 is; pe'};°*\ie':"s3e aracl lzerzee liable to be set; aside. 9

E1: is 21153:') h.i.se's s;ubn1is.<3i<im. iimsit ha\;i1.'1g regard in the i;(>ta1.iii.y 01' t:}:3.<5: <:.iz'{%un3st,21n(tes brought out Q3111-'{:{:0r€I, there: are no gro'L1r1ds to €r;hanc7<;*. the sente;1::e the Ccmrii beiow. AQc0rd.ing '[.O__,1.E3.E11fI1€C1"S.€3V}ii--Uvk' (.:(}'L'lI1S'-'?_i1,VV' the (?i}'€'l1II'£Si','c111(E€3S of the case db; 11:<'j_t"I We1;*1*:«1_i*1t. i131pv:j"S;§t:in1f1 of the rnax'1'rm:m sezntence }:>_V1*es;c1'ibéd._L111dVe:r ;'3§é'C'i:i0i*: 307' of IPC, as acc0rc11'11g_,. Court reported in 2OO6(5}'EA 'I_._R {DB} [State of Karnatakq 'V ﬁiaseena 's case}, has no ei' this case. He also "iboy of adolescent age as on Ci:§_.t€= that he appears to have COHH1'1iff(§Ci".. 'th€ . S-r_:11'Vc'r' act Without knowing the the incident in question having year 2002; the acctnsed has severed the by the trial Court; and on account of <:0r1duct, {he a<:cuSed has earned remission, 3:11{§ﬁ'ei'or<:, at this stage, 'E:he:;'e are no grounds for .V __{§r1h2111«:t£11g the sez1te21(te and c0mn1itt,i1::g' the accused to ifs?' the prisstxn c:'::nz::e< again. '1'h€:érei'{§re. the teamed _Seni01' Counsel S()'t.Ight. for di$_misss~sa] of the appeal :"by-the State.

9} On the other 11211§td, Ramaiah, learned HCGP, (:o_r1t:en.d*e_d"that of oral and doeumerﬂary Sessions Judge has recorded aeentsed. threw acid on PW.1._as put forth that the vietirtt for the burns st1st.ainect nor acceptable, theretere_. to interfere with the findingtof the Court below. He further e0t1.tehd.ed th'at.__t:his its a case to which the prineipies laid , down i'n.deeisio1t1 in I:~£a:~3eena's ease s uarel a lies and H E1éi;n;:1g" 'feg§21's'jei" to the mamlez" in which the accused COI1t§II1.i1'lf,'6CI the effenee and the C{)1'1S€qLI{3n(E€S of the said 2 21etI.;._Ain_t.erest: of ju_stI'ee demands i1:r1p0ss1'.ti(m of EI1aXi1'I1L"1II1 p}.1z13;s3hme;nt: prescribed under Section 30'? of IPC '1'here:fore, he submits that the eeI1ten«::e ordered by the $2!

4. , 5:-;..<§»>"

H Count: below iiabio to be: erxirzamzreci and the accused is required to be sc;"~rnt,e:f1<:€d to imprisonment for life.

10) in the fazrts and c;ZrcuI11star1c:es of t.h:(§"»oc.:ase.

the points that arise for our coI1s1'd€rat_ion '

1) Whether the judgment: of C()I1ViC1liO1"!.fﬁﬁgiléiiﬁd by the c:o'L1rt beiow calls;"fof'iiﬂtoelfferczntfeVbyn"

this Court'? 1 'T 1 A' I

11) Whether having to L3;1.c' circum.stoances'_. of t:hé" -scnotiénce imposed on '§l4ﬁCL§;_S%Ci"v-ﬁn:"ljbablﬁ to be enhanced? If so, 1 ..

11;)' .. 'su_pra. according to the prose(:1iti.onvth£:_in(:it¥.e§i.:t occurred at about 3.45 p.m., nggr. bus Stop of Corporation Quarters., ' _4--6V'-V3-"3 CroSs,""5}" Block, Jayanagar. Bangalore, when the Wsitéiiim 'PVW.A11=»Sh1f'uthi was waiting for BTS bus. as a r<3su.1i:"ofaCcL1s<ed throwin§_; acid on PW. 1.

12) 'I'h<': evidence of PW.15-H.K. V'e::k21taswamy, §¥'oii(:<E~ Inspeotol". JP. Nagar Police St.ation, ('3Si'.E1b1iSh€S %% 12 that em 1.2.08.2{)O2 at 21b()L1.i'. 4.00 pain. he reee:ived wirwzziess m.eSsz1_ge from the ctontroi room and immeciiaiely he went to Sri KI'iSh'I1'c'i Sex.-washramaf,'"whe1'e he saw PW.1«Shruth1' t:a.k111g treatment, and simte She was in a p{)Si'{TiOI] to give"ei:.g;t.e--fi1e:1{. he recorded the sstazterxaent in the }';)1"(:',:'-L3{3A';iTit;§{'3'4'{7)f':f}'1€_ 'D.eete{_ per EX.P.l and upon his xfemrn fhe Poliee the basis of EX,.P.1, he V"tE2e'«_VV'(:e.se :§iI1 Crime N0/£05/2002 for t}1e4_."Qf'feI'--§ee§. ueeler Seeiiion 307 of we against t,heejac.c1ge5Aéd %i'.n§i":e3:i3mit.ted the FIR to t§'1'e"'"' B/Iéigistﬂrate as per EX.P.21, thereé1_f'ter_ he Vie§i{.ed._t h-e scene of occurrence, drew up spot m.ah::e«:a'1' p::rV'*E?X.P.2, seized from the scene of ecieiirrexxee aeid""1"t'IiXed mud, sample mud, half burnt "'e_I_Oiih the appareie of 'the victim and a plastic the help of the ph_otog1"a.pher, he took AAph()f:{)vg_eaphs of the scene of ()CC?_H'£'€'1".1C€. As per the 'ez3C:i.\{JreeIner1t made on the FER ~E2x.P.2I, the FIR was efeeeived by the jurisci;icé:i()1'1a1 Me1g_gist:'r21te 23.1: 9.00 pm. on i,h.<.:=: szmae (121.3; aL:>ng with }j{:x;.PE I. HaVii'1§_z: :mg21rd to i:}1<--3 $111115? at: Vv-"hiCh ir1e;:i<:i«::211"{. st:-;1t€d U3 §:1a.v<3 {)(':(,'.'1II"}"€;'.Ci_VE>11:1'(Z"__tI"1C purported time of registering the case, We f;'.£3__ci GUL- in eitzher iodging of complaint or t:he.:1 j1,1risd1'Ct1'(ma§E EVI21gisti1'at.e. As p€::'~~t33__c§ (:(:si1te3i"1'i:55gnfM' on 12.08.2002 at about 3.45 p;,m.,'-this wgtis waiizirlg for the City bus a,n.<;1 at 'thai: i:im,e,'V5 {.}1:("3 ac'i;:a1S€d'%. Came there on :51 TVS mopedand thre..v.v' a,Ci_kf1 O";.f1 hér head' and face, a resuit of _wf}'1-igjlx, shé ~s1,v1Vsta_i§1€d burr:

injuries. AcC0rdi11;g*~w.'_i:0 ..1}.1é'~-..incident occurred betwje€:1*10' r:x.p.5 is the Wound Certificeiie Krishraa Sevashrama hospitai and acc0f'di;1g.iC- ifs {:i511tent.s, the in_j'u.red was brought ml.}fhc;%fsa:a h{§sp'1:a1 at 4.05 p.m. on 12.08.2002 with etttack by Rajesh. PW.6~Dr. Kalpana in has stated ihat. Shruthi. who had ASuSJE1E.ii1_1i*3£1 burn i;nju1"1'<=,-S in the acid attiack was brought 11¢). Sri Krishna Sevazahraina h(>spit:a1 for t.r<3afment and

-.é~3.he: was g1'vc:::'1 fimt: aid '{.:'eam1<~;ni 01115;, the said 5.9%; ./ I ,. ,.

,2 L_ .2/' Iii h()E5}'>ii.2§11 1"iac:,1 1:10 ICU E'a<:iiit.y, szghe "referred Sh_mt.hi for t1'eai:men1: to St. Johns htispiiai. Ae(:c)1*dingg to her, Ex.P.5 is the wound eert.i.i"icat.e issued by the said hospital. There: is no serious ertwss-:.--»eXe1.rnir1e1t,iente:

and PW. 15 w'if:}'1. regard to the time at 0e(:i.1:r_red anti the victim fC5.iChif.1ggj._:ih€%-1'hC):5:p.ivt€(}' for treatment. At the eariiest pe'i1it--._oi' i.Ji:Ii';e' 'whe'r.i irijured was brought to t}i'e:.T:hespital,._V_i§}'*ie7 of the assaiiant was rep0'r't_e"d_ the aeetised. In the C0rnplaintwEX.P.}., the accused have beenvi'Sté1t~e.§j:;' t11e"_'Wet:I1d certificate issued by Rajae.he'ka.r» V Maternity Center, which indiCat.es4'tha.t,"PW':.I treated as inpatient in the said h(3epVit.a1 ﬂ'_'t"':rQ:1n to 02.10.2002 for burns she hV_ed. e'usiaine't1;.,. _____ _PW.5 eD'r.i\/I.S. Venkatesh, Plastic «Stirgénii _"ii<1__Rajashekar Hospital and Maternity Center 'E-Ifithis evidence about the t.reai:ment given to t7'W, 1. _T1n.:%;j::*e absiolmely no Cn')ss~examinatit:m to PW5 wiiiiiﬁ fegaird to the injuries sizffered by PW.1 and the

- V, A sz§ej35'i:at_;3.ec,£vt.ZQy A . E5 nature of the tre,at:n1e1"zt; given. to her. PW.1-Sh"mt:h1' in her evidence E12155 21150 st,at.ed about the 1121ture OfiI1jU1'i€S sttstained by her and also the treat.me:1t taken by her in differe11t: h<)spit.a1s. As rmtjcted supra. the very defence of the accused was that the victim herself p0ured.<_taeid on her 21116 thereby she sustained burnsf.."---- accused hae not disputed the feet..that.'f5W'}'t.-'IvV' burns on 12.08.2002. Thueﬁ sat,1'sfaet0r1'1y proved that "between" V 3.45 and 4.00 p.m. 0:1.' I2.Q8';'2..O_:0.'ZV"13ear £3M'TC7§Bus Stop in J.I3~'.""i\Tea--g.§e;i1?V. ' V1.3)' ._ The=.'ne2§:t._ t'q;,i'esti0:t1 to be considered is, whether ﬁle" (1e(:uSed'*~*"'Luas responsible for the bums Q « ' r.

her om} evidence has teﬁerated the es:}.: 1Vt.em:s':e§f'tI2.e cempiaizlt. lodged by her. According te her, "':.xf.??11.i_Ie was waiting near the bus stop. the " a(:e_tL-Lased Came th.er'e and threw acid on her. It is her say __*-ﬁhat every day the accused was feilowiztg her whenever 16 she was gziizig (mt: (if the _h0us5e arid xxnas tieiling her t.h.21t he Eaves her and that she stieuici rnarry him. _.Ar:}::«t)i'*d_i11g to her, She refused to 1'i"1€iFI'y him and she _W§;1S 1:1iitt:"'1'e$}i--'agv. him. ACC(}I'di11g to her, it is ()l'1_,E14;3C'.QL1!T§T,. of'h'e'r' I*ef1._1_:s.at'.uto ' have him and marry him, the a1€>{1L1é§eCi't th.t*<::_\V}{r-.avci;i.d" her to see that she shall not the CrGSS_eX&minai_i0ﬂ Q§ pw_Alﬁiti"L_:is"'e1i.ggeeted her that she was also loving; hint' exchange of notes and him and that she was -it is further suggested to her" that, on 12.08.2002, she to come near the bus stop at about p'.'m "and ttiet: she was Waiting near the bus :,_fr)r and at that time, she carried the fu1'1:.hei* suggested to her that when the 2ic{;Lzsed.(._'ame there. she insisted him to marry her and since' the aeeuseti sciught for some time to think, she '' ."t1'eI"S;Aelf' poured acid on her and sustained bums. PW.1 .._,v_he1e denied 2111 those suggest:.i()11s. PW.1 is the victim and hear (':'."éfiC}€i'1€.',E;E" €,'()I'£111121¥'1d.§§ a.(..?eepta:'iee in the E1bS€31"1(.'.€'3 of €1l'1.y' ei1"e1,1n1st;anee to Ciisbeiieve her t:esi"irr1o1:1y,:XII';-the e1'oss+eXami1'1a.ijo2'1, nothing is br()t1gi1t: o11__?;:'onA:i*e{&or§i~'to, disbelieve her e..vi(iehee. Her ev_ide.1;_1ce consisten:,w=;.;.h ' the eonteilts of the <:<e>mpiz1i:1ét.7]"i;11et'*--i}5u_:.tv accused was loving Havirig regard to V'"eifose;exam:ii1at.ion of P'\;V_}, she was Therefore, there was the testimony of PWLI in; which she sustained bur11fs;' the defence plea that acid on her and sustained burno, ist"aeC'eptg:_b17e_ i{>"~°1f this plea of the aeeuseei were t;o.':e_.be;»_A..egc:c:epted,A"then there was no reasons for the :1e_efuse'd.aei1s3tét§n_ing burns. However, the evidence of indicate that on the same day, when the ace1.:é.(§df' was produced before him at about 8.00 p.m., '' _f1ot,i<2ed. burns over the hE1I1dS, abdomen and other .. _;:§a1ris of the person of the .':1C(3iIIS€d and immediately; be "£8 sent the acttézxsseci to \i'iei:(:>1°ia Hcispitai fog' i;'re3..t:me11i,. Of (§€)Llf$€§ the accused has eross~exami11ed this wit.x1es5s in this regard srmggeetillg that the accused h.ai"d_ not sgustained any bu,1'n.s on his person a111d.__4'wii}e3f 4::c>11I1ivan(:e of the Doctor, false evide_nee '}j_3~s' '' ereated. The witness 11.215 (:£enie(:14't-l1i?)se*' PW.16~P. Vasudeva Rae st4e§teei"i'i.1at at 9.35 p.131. the patient brought to the easuaiity of the 13.8.1. of JP Nagar Police Stati0nA,...w:i_th tlriei,hi.St.oiffI.»V'.hat. the aceuseci sustai'rie'd .bu11.{'3{1"i§;'1jE.1i'i€S- as 2i"1'e£%uIi. of aeid. According to him, toid him that at the time of i;h1*o\Vingi'&rtid overihiéiover Shruthi at about 4.00 p.m., 11f::°' s;3;:.st,a,i11ed '111j'z;:ries. According to PWJ6, on noticed the fO1I()EViI).g inju1'ies on the person. of :;e(:L1se(i.

Ai) " Aeid urns on the right: upper limb and ieft upper limb, the eXi.eI1i: of burns on the right upper iimb was 05% and the exterxi. of burns-::

on the left: upper iimb was 1%. Ovei' the 5 V1 ww }') t.1'1.mk. on the fmm; >;3<:>1"'é:§ci)n. the acici "bums were to the extenf. of 5% and there wereVV21€:_i€Ee.

?J{}.I'I'"1E§ on baek of {he '%:r'unk_.

ii) Burns were also founci on the black in colour and the was 0.1%. The said bu1:1'1.,S (i"L_1_e"tv:) V' spout three days to Ae::.2;tr1?.i;j122§:io.1}1"'"anei the said burns were i:o_ fhe e:;jte::1f of 1.0/_c;§. Aceordi11g to the to the bums ward for the 1;ru_e copy of the of the t.reatmemi of has been erossexamined, but he suggestions put to him in the eljoésssexanliné1tio:1...ev We find no reason to discard the ' feévegdgmee This witness being {he Doctor 'woiking 'iﬁ__t:5he Government H0spi1':.aI has no reason to erea1.~e 'ﬁaise evidence agaillst the aeemsed. Therefore, t:1:1e""_evide11c:e of PW. E6 Clearly es1'.ab11'_shes the pE'(3S€.1.'1(?(-3 " of acid bu1'n.:'~; on the person. of the aecueecl. The preserxee of atrici burns 021 the pers()31 of ihe .21c:e.u--se(i is a \ \ eh Z30 e€:r<)1'1g (:ireL.1msL211'1<:e {(3 di:~:;e::are:i the ck-sfemte plea, The eo1':1.duet; of the E-1(§(3E.iSf3'd afso assurne.s:{"-. £mpc>ri:21:1c::e. If 2:.eeo_1fding to the E1CCt}S€d,.-- 'P\/V his lover poured E£(?id on h.('3I'SE'.1_E."T.h(3'iII§:f}'1€3CiiA£1:ffC ecariritiet ' of the acctused Should have been 't4oA'1'em0?;e*~ her"

nearby ihospital for i1'eat.me~r;{:~~._éHevétzverﬁ 'not his say that he shifted her vf.e__t.he hand, the evidence on accused ran away from the part. of the accused piea. T he evidence of :;1de;§em:ent witness aise eorroh'erereS of E-'W.] with regard to the accused th:rQ WiI1g a"e1'd'".01'1 her. Having regard to the evidenzge on reeOi'd"§A we are of the Considered opinion c;}5:.;rii.. below is justiﬁed in holding that the aee1gIser1~t;lﬁf:'exv acid on PW.1 between. 3.45 and 4.00 ..erJ.&:'12-.O8..?,O02 near BMTC Bus Stop, JP. Nagar, '' --e;Iid..Ae1'a account, of this. PW.I ssustelirzeci burns on her 2 ...heaci. face, netrk. ehesf: ete.

ix) 1.4) The C()'LII'I' beiow h21v:'ng regarci to the manner in w}1i<:h the accused t:.hr'ew acid on P*»7\«'.1_4v..va;:?:ud~.._the moﬁve behind the said am, has held _.€,h21i." *ag:'1:--_ committed by the a(:eL1sed is pug1ishab1e"'tine}s::r*xS'¢et.irj;r1"» 307 of H30. As noizieecl sup:'e1.:;~. '[I1'eee%'\rj_de_nee" on eieariy estabiishes that tii1e'~21ectu;s*ed wias-,_1Cnf'i:'ig ':PW.1}* Helving regard to theevider2ee"Lvo'fI--~..f _6('.o1;C"i;~i.,,h6:§ said love appears to be one not reciprocating the same. in ﬂeeused threw acid on not marry any one else, -him. The photographs of PW.1 }oI"o§:1ueed* oh' :reez)fd would clearly indicate the eoneevqueneens Vthesaid act committed by the accused.

. Her Iife'«:1oW~--h_ad become highly miserable and she has Sor<:i<-321} t..hroughoL1i. the rest of her life. As per"t1f1t?:.ae'<..%ic£enee of forensie expert. the acid used was eonc;entrat,ed Suifurie Acid which is a highly dangerous S;1bsta1ac?e- The part of the body chosen to throw acid was; head, faces, neck, e}1est;et.e.

A, = p i}'),/ .15) H2>A«-*i:1g xmgzarci Hi) the E"aCt'..S"--.. and :%ircu:11St,a'I1c:es-:a of 131;: Célﬁii', We amt? of ihe Qpi;'1i£§I:§ .t=i';2;t the iearlmd Sessi<>11s Judge is jxtstﬂified i11 "~.1g10§id'i.,rig éiiaéii. 7 the accused committed the 21c:t,:;of' thérowing in a bid to Commit: her mulfdelz "&F,AS"St1Ch,,.vhGA i's"g1j'i1fy of:

c)ffence punishable: under ;{r%€Ic»Vfind no pewersity or V(iOI1ViCﬁO1'l recorded by the COLI1'I_ recorded by the learnﬁé: and reasonabie having i;ec01*d, as such, it does not ﬁiggzll -- this Court.

required to be considered 19,}i.£;f1€t'F1er'i.Ij;é serixterlce imposed by the Court below . 'deseI_i>es.Ib«--..be enhanced T?

under Sec:tioI1 807 IPC is punishabie wiih "impfis0'11'n1ent; of either c1<-rs-c1'ipti011 for a t.€';:m A'v;:h_..ic:hV'ma1y exte11d to feta': years and fine and if hurt. is ' e::au_ss2d to any person by slush act. the offt-3r1ci<-3r shalf be iiabie eii:1r:er {:0 in1pris0:'1n1e:r11: for ER? or imprissm1I11e1'1t 0:5 sﬁiher ci€ssCriptio11 for 21 iezrrn wlakrh H1213; €Xi'.(',I'1d_:"i.Q"1.€f1 years I;1'l'}d fine.

17) A Dix.-*1'_si0n Bench of Court"'i"ﬁ:'thé"{:;1se "

State of Karnataka (Haseencﬂs case} [Supra]"T_h"agi e1n"oc:<::asitj1:1. 't{<_)"--vscmsider'~. ' almost i(i€I",1t1'C£1I case: .01' ,,;'4;--:A--j':}/lgfgiess gifl and after finding '4 of the offence pumshabie I»1'+"M<:r '%3'é('E't1'(:j?qi1V.:'~?;,,Q7.... this Court sentexlceci for life and '9,_1s0__ t.h 'hﬁpagz_::'c:hQr11f§ti:£1_sat1on of ?2,OO,OOO/A to the victim. '1The:h1'e1{*:VémAt .0i§':se4rVati011s made therein read as und_§éf:

imposition of appropriate is the manrler in which the V A:resp()nds to the Society's cry for ~j1:1:=;tic:<;> against the (1I'i.I1'1i}1Ei1. Justice démands tihat the Courts should impose :p11r:ishm<'3.11t, befi'€.f:ir1g the Crime so that the C(>11}:'i:s; reflectt. public: abh0rre11cc: of the crime. Th:-: Court. must m>f:' (miy keep in View the righis ef the ctrinlinzal but aisca the righte of the v1'et.1'3:.r1 of the erizne. anti i:,h,_e.7 $e<)c%iet.y at 1a.rge whiie c%<311side1'i12g..,_¢'th'eUj; impesiiiien of App1'0p;*iate punishmenﬁ'; In the pres-erlt. case, the ghactcttiieedi_f0:* -f.he.Vvre'aeVQIi;3 best known to him aloI1e.'eVseCL12'esAs Elie de2i.;i1:,%' (:o1"i."o;ésivea subst.2;-mce, namely, <:0I1cenf;i**.J:ﬁe<i'Suiifuwrfcz b1'0ught the same in a Victim near the bus sﬁop, he on her head.

face, neck on record, if is clear of the accused, the xrictiriig hae foes of vision in the right eye been compietely burnt.

'I'he é.c:t {:on*i:n.i_ft.ved hy the accused has made her face . was a young and fair girl aged about 16 .':1?=.fi"7v'V3?e'2i:'s'T;=215 on the date of the incident. Now the mere 300}: sf her face i'I:1dic21tee mat", it needs no great 2 AAi11Z1"€3.giI121TZiOZ{I to feel. not (miy her physical but also ;§:'1e11t,a}. terauma- In the present sz't1.1ati0r1 certa,ir1iy she is unable te come out of the house and walk in the sareets.

Ix.) U1 She hass to endu1'e thissr; (3I"cie:211 du.ri1"1g the rest: <:sfI'1e:1" life. This has deprixreel 211! pleasures in her life. Sh4s3..vh:--1§3~.Viost. pe1*maner1{:1y all Ch.':11'1(§ES of g"et:t:i1'1g married 1_ﬁ":€{:}.diiiQ"r1e.V to this, the parer:1:.s 0f the vic_:1:..i..1'1: we-1"e"'a}éj0. 'fmideve.id"» "e,1:1de1'g<3 great amoumt of agoliy. 'é;'._i"2tiin1:a_:11}d fiiiiiefluiﬁiiéll 1053. No doubt, as e0ni:eyi'd.ed tA)'yvt11.e SeI1.1'o'r.' Counsel, the accused \v21s_...aIs:3"'aged é1'br.111t_x317 or 18 years at the time 0f'4'i11cider1Vf; it Couid be said that he was ic1 E).{)y V_ evﬂowever, on that ground, 1'i"L:%1nfi31e§:V--_Vbe _thé1t.'-«'heVV_has committed the act "the~.e'0n&;equei1ces. It cannot be said that Concentrated suifurie acid on another does' .1f1CfL§V'Vkr1.*0W<.*:he consequences thereof. Of course, a_(fCL1_S€~f1 to have now been released fr<}.'gI1"the pri:~3(_ﬁ'1V'after serving the sentence ordered by &f.hee'ti¢i..:3,1 "C0L1rii. "WH<3weve1*, on this basis, we find no ' v.§_';I"G}.113,d&5.1'i()V "show Ieniene r in the matter of '1r11p0si'£:i0n of ._s&:;€11Vt:eV:'1e'e:v.__ <{'I"1 0111f considered opinion, the -sseI11:iment.s by iihiﬁi Court in H;_1see11a's Case {S1_'1pra), would zipiily appiy to the present'. C2}1Sf;'. on heiriti, Even in ihai. ease, the a¢;:oL1s(:=:d pleaded for leniemty alrnosi, on the same grouncks thzit he being («I young persorzafter coming om of jail wani,s to settle in life.

while eons~3icie'rin.g such SUbI"11iSSi()I1, posed"'a._uqu.est'ion to the accused 'é:he:'ein as to when 'c1.bC;1.1f'._t}'i1't';-.j;iE{fi.jiﬁ"VaIid observed tihai, a young b9ea1it.if€1'1Agiir1 who; nowvi to, Carry' all along her entire 1ii'Vé';»._i.'he hide~o_1iS--i7aee;§ who has lost hopes forever c)f._Ie'e1di3.'ig an life including loss of a ohanee ofomarriagei; Vthe'._r§:vefed'~§11~.eam of every girl viz., vrnoi}2;e"rhoo:{3:,"--foiffio 'ﬁi'LE'}.:'1';'h.:§.V#lzV'V'()f her and 't.h_i$ is oniy b€C3Ji'S('3' of V'i:hev,§Let:aCc11sed. After observing so, this Couft~.o1'de_red 'ir;n"pi'is<)11ment. for life. 1:8} * regard to the facts and "emf:.i:*:1Si.:>('i':_ee5§ of the ease in hanci. we are of the opinion iiifiéit in case also the acreiised liabie to be senﬁevneeci for the maxi:m11m period of imprisonment '»;3_r_e:5(é'ribe<i under Seetiora 307 of IPC. in our opinion, __}i;he triai Couri. has sshown g2'eai;er ienieney in .f£1V()'L11" of 2?' the 2-metised witimut. ("',€)I1Sid€I'i£'1g the ez.rfterings of the xf-'ict.ir:1 on aeeomit. cf the acts cem:r11itt:ed by the accused' In this View ef the matter, in 012.3' opinion, the int,ei'est of justice would be met. by semenczirig the undergo imprisoriment for life andH__ais0':.A_1t:0 9' compensation of ?5,00,000/ J necessary to note that ae.r:;0rding.t,o= the TVs-t1br:1issi'sr'i'i oifg the learned Senior C0u_nsei',wV.i_'hs,1ge ri;11hi'ng to several lakhs has bve-efi Ce-ileeteud..Vtox%¢>airds the treatment. of the victim and tlaerefrjre, thAe.,Lvi'e't.irn"~--daes not need any additiiefia} fer,"11_e1'itre'at4Inent. We find no force in this 'e_0hten'tifenI'v4_.'i';A,t'V...the first piaee, there is no mat_eVriai 1."e€;':0rd Vtc") substantiate this contention. . _.that.Hse'me kind hearted persons have iiberaliy the treatment of the victim, that does rtat; the liability of the accused to compensate x the vieiim for the injuries Caused by him. Therefore, we ' f'1'ej.eC:ti the said et:>I1t.enti0n.

19) Aceordingiyg the appea} ﬂied by the accused in Criminai Appeal N®RI481j2006 is hereby dvis_:m_t'seed. The appeai ﬁled by the State in N0.11_95/2005 is alioweci. The .j1.:_dgm:eiii:" t§§";% 5tc:ng;;gt::;r1"s recorded by the Court below ee.:1Vietii:j.g--tt~E1e the offence punishable i,;I;'tieVr E3e"Ct_i0n_ IPC is' hereby afﬂrmed. In A;fnetiiuf7iCi5tti.onh' Ate'?-th.e:§ order of sentence passed title accused is sentenced and also to pay eom.pensstisraV fgiupees Five Lakhs) to the to the fine ordered by the to pay compensation, the seeusedtt for three years.

V VT};-e acctjs'e'ti'Vis entitled for the benefit of set~off of 'V:heV sentence aiready 'u'n<:ie:rgene, as per semen. fof er, P. C. " _ The accused shed} new SU.1'I'€I1(i6I' forthwith the triai Ceurt and upen such surrender, the /7» 1;

1eemt1r:d. Sessions Juclge 5112111 <::(:srr1mit: him to prison to sen»-*6 the se:1t.<-3:166 as 0rde1'<«3d by this C()uri"..._"~.Ii:7.Vt,he ae(:L1s£~:-d faiis to SUI'I'li'.}'1d€3£'. the 1ee11i11ed Se_sa%§i<jr1ss 1'J?§1€?§_>;i€; shall take nz-:Cessa:"y to S(~é(_5.,1.1.1i<_.-,-", 11.i.s-'p'f€sf€:%;1C€V ;"£ndvL.t.<5 "

(:0:mmit him to p1"iSo'11'

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