Karnataka High Court
Sri Gadada Earanna Uruf Military ... vs The State Of Karnataka on 1 December, 2010
Author: K.Govindarajulu
Bench: K.Govindarajulu
- 1 _
IN THE: HIGH CCDURT OF
DATED THIS THE 018*!' DAY OF DEcEMBE:{é;'2~?:---:.C:i--...\_"'
BEFORE
THE; HONBLE MR.JUSTICE3 K. :x:é;"(>'xII1s:§:>A;2{;;#;;r_?;3:L-1;:
CRL.R.P.No.2400}(2()0..€5
Between:
1. Sri.Gadac:ia Elranna Urf Mi1itar§V"EranVf1a,.hV _.
Aged; 43 years, R/«:3. Thippapuyé;-Xgfiilage, "
Hadagali Taluk. 7 " :4
2 g Sri . Mahanthesh Harihé;1'a_[,' 'S f.Q V
Aged 39 years, R/0. B¢A1g_a§L:m.' __ * .,
3. Sri.Raju Harihar'«§;%Z' S /5. E:agiap.pfa§ij~-- ..
Aged 28 years», 44R7§:Q'.'_ Th.ip_p-a_pLI:.:*a.fifiliage,
Hadagali
4. Sri.Porr;Eji1i~.Sfi3:re$}i.;SA/QB-ha:*ii1'ap}3a,
Aged 28 years', v.R;T_o';Shiyép1;ra' Village,
Hadagalié
5, Sri.Kokaré;»Na}:a Dui*gapft;'a S/cusidappa,
Aged, E38 yeaf::,, R/5}.ShiV2}1.pura Village,
Hadé-_ga1i'Ta1ukQ* _____
. V. Petitioners
S,Pa':§E i'Z:u*'Anant He:-gade, Advocate)
Statéhf F§:a§r:3:'«§fi:aka,
_ _']?'_§¥f§f)f£"fi§>S€f1'C€f¢:1i vhf}: its State Pubiic Prasecuter,
_ _Hig'"£;,C€>1::i: of'"'Karr1ataka, Bangaigrea
{B';%3S:~é.' '<J;'M,Banakar, H{Z<;%?}
Respandient
"Tétés Créminai R€'2?iS§GiE E3"€tiiiQn is ffiefi éméar Sestian
43} C:*2E'.C' 'sf; {he 8;{§Vf}C€:'0:€ §G1' the peiiiésnera
'gragxizzg that this §~%a%:'bE€ {:O'LE}f'€ may '$6 gieased :9 36': aside
'in': gkgéggmeni and ésréesf daisaf 25n£}?'_2*C%C?§;~ paasgé in
-3-
c,c.Na.446/2002 9171 the me of the (Jr_.--'Di*i".): _ۤ JNEF<i3;_ V
Hadagah and the judgment and mfcier §:i:--§t'e_ci
passed in Cr}.A.N0.68/2004 on the file AF;=.!si:& '}7"i'--s::;c};i:
Couriyifl, Hospet; thereby <:o::firmé:1g i:heA)judgm€_r.1'i;..a:*:d o7;d§:~;:'
dated 25.G?.20{3-4 passed in C.C.NC~,;4-46/QQO§3_ C31': filéi of " V
the C.J.(Jr.Dr1.) 85 JMFC, Hadaga1i."2._
This petition coming dafié {Re Court
made the foflewing: 4' '-- ' "
The accused:N:§.§,w_:i., 3.:,'§3= ar1AEi' 9..ifi_Vj§C;C.N0.446/2002
on the Civil Judggéé are the revision
Peti{i0ne1'ShVéféTi;1i.. :X :?-1
2. '1"-he__c:ase',:1ga§:ist_ 'th<: accused is that accused
Nosl to 5 Wére rs:si<ierit S Q.f"--fghé Very same area where the
complainant' was re.s,iding'at Belgaum. The other accused
"v{%é::fe3 k:1§3'¥;%;'r1 3.%fC'=,.§;S€(Zi N03} to 5. it is the further case sf the
SfCaf€'._.fl*2_8'Iu'E}"i§i'..'é.€:"é'1;E$'3§£3. Nos. 2 and 3 have come is the bangs
c0Hip1;ii£1an«t'. é;:V:.:§ stated that they c:<:r.:..1d, find gold biscuit
¢"'€5.7':f141:v-'Si.'digg§:Iig"'J§h€ fozzzzdatmn at Hadagali. T113}; inisnd ta sell
fie cemplainani: at the rate of R$.IO;O€)O/- per
"316 csmpiairiazzi and in his $:3n»in~1aW. (PW~E and
me: tbs acgéuged or: unciergiandimg {hast 4:326 agsuged
Ea hand ova? {as fa? Eaissuits af gglfi gnd thgi hf? gaifi
ayw'
,5»
the evidence Act an admission is best peace of eviéeho'e§j'L'i--£feL:3_ .
opportunity is granted to the persons who ha.s"'$oiL}»t}1Vat'.the
admission and if there is no eXpEané3otiorg1'i§3 given 't19i'ef.3e:isji*
admission can be acted upon. T:1'«-yiew of 'Lhis*t;tie.:1o_ate.3 the --. L
facts and the evidence placed Coi:1'toete taken up
for consideration.
8. In the _€vi:(;:1Ve-nceigofy?'3V~-.1A"'tt;eVV foljiovwing particular
portion answers' proving the offence
of oheatingg """ -
_.....2.
_ 'eficékiei :§f5§o5:o ego
eéooooeo cease §ooé§;.*.§§g
" §>aJ3f£'5e"3:
mi
*2 7}'
e9."';a'j>4~t: 51%.
~ ._--~, . an-3'
o'1"hi":, Vez?id.eo<:e, during the eros$-examination of
xvitr1ess.__"a:o§dAj the Suggestion is to the witness is
the witness. So; it comes within the
Section 17 of the Evidence Act' So, the
evidence which eomirzg through the e:::*oee~
VLeV4:..'VéAe>;o:é':::1at§o:1 of the ezitoese ezouid goyove the ingrediente
' Not" the oétenee ehergeé. The finding for which the offeoee
M
' " "pa's:.s'e~:1: T
the accused are charged. SVo',"--va: Cour.f": ' the 'V
submission of the learned aci<?o<§efa*:e""a._for aha order of
acquittal is not justified. _ ~ _
10* After givi1:j1_g *:he_..ab_o,ve._fi::di':1g"~~l:e'ard both the
sides on sentenee. ';:jLeari1ec;1_"ac'i§*o,eate-for the accused
submits that t1*i'ere-"iws"'ii§:a '&<;ri:'riir1a1 case, in such
circumstanjéeévti<;..e?.a<:<ifise_&No.1 was serving in Army and
he lest his .019: .aCe§311:1t.'T'ee,f"conviction. Looking to the
age of the aeei:éed::VprAa§}"fi§r relief under Section 3 of
PO.A t
C .
-«State Public Prosecutor submits that
effenee Vie.VepiiIii_;::-hafbie up {:0 '7 years, so, proper order can
.passeii. "tie light of the abave following order is
ORDER
_ E}. °Revisi<>:: Petition is diemiseed.
" 'é--§;T CC::'1'§fiC§iGf1 eeearded in C.C.?\§e.éM~é;f2Q€32 er: the Civsii ézzrége §Jr.Br:.} £2. J§\5£F'{f: Haéagali is {:er:§i:"::aeé3 Leamesi aéveeaie fez fine defemte leféaee M/, '\Jnp* 32¢ reliance on Bisikessan Suna Vs. The State (1967 Qrissa -4} the facts placed befare this Court regard to Qffence under Section 388 _ has held that benefit under_J$>eg;io:;M':s'z§ff;é{t§:.;§.:;:,U * 1958 can be given to under Seciian 3 of a<:f'v-the are admonished.