Narayana vs The State Of Karnataka on 11 March, 2008

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Karnataka High Court

Narayana vs The State Of Karnataka on 11 March, 2008

Bench: V.Jagannathan

IN THE HIGH COURT OF KHRNPtTPJc°t HT BP|N€:'ihl.uDRE
DRTEII THIS THE 11" 1113.? OF MARCH 2003" 

BEFORE

C..IP!I!'!...'.. .".PP¥.1.L !~"3.3b95';'«~£@02
nmrwnmu
1 Mahayana
sin Muuxsannraa
N5E:32 YEARS  

Rio KDLUR VILLﬁEE"
THUBUGERE HoBL1_ xV _ , '--
D0DDAEHLLAPUR{TALGK.4"j3
gAm$A;gng.nnnAL%n:sT*.V='~m-
~* ' * * ' ' --" 'V ... APPELLANT

Jun cewriv £2  :
' 3. f vr' '_'I"u_""|"-1' P  'T r ..

1 THE STATE 0? xﬁaunmnxh
BY nonnanaunarua RURAL POLICE
; "nannnamnunrun
*.:3AﬂGALUﬁ£-RﬂRAL nxsw
'A' 'a ... RESPONDENT

.:a_* ;'a _A,4 ', Cﬁluﬁ I3 FILED U.-"3. 371(2) CH.P.C BY T'H'E Ri.i'1.fI3CILTE FUR 'T"riE F\PPE'I'.aE'i"'i'Ei' I-\!.:.H..L"""'""ﬁ$"'.i" "i"'t-IE *»:.'£JDGmllHT DT.19.1.2D02 PASBEIJ BY THE DIST. AND ,s.:_«., E«AN'G~Al..OB.E RURAL DIS'!'., BANGALORE IN ".3;c.uQ. 17a;2ooo, C0ﬂVICTING THE APPELLANT- ACCUSED FOR THE OFEEINCE: PUNISHABLE L313. 326 IPC

-- Ann smnwmucrns HIM wc Unnsnso 5.1. FOR ONE vnnn AND TO PAY FINE OF Pl.B.5UU/'- END 1.1)., T0 UHDERGO 5,1; 551% 1 .3i!.ll3hl'l,",£.-L THIS A9PE5h COMING OR FOR HEARING THIS DAY, L .2 '7'??? CDUFLT ITIE Tﬁﬁfi F fﬁﬂbﬁiiﬁﬁi vJlIDI'I.' The appellant heing_wene hf "ﬁhei"thxea "

accused put on trial for the efﬁenéehhﬁhiihehle under sectien 307 reecsii aggrieved by his cenvicﬁiae by the fhiel court for the oﬁfence puhiehehlg unaef auction 326 or the IPC and ghe aentengehaf ﬁne feet 3! imgesed upen him ehd else to hey A iine er Rs.500l-, in appeal.

"5. §._rhe been of the pmeaecutien in short is :VVt'D.V'55I'I'iI§'~.:i6.;#fﬁI._I2t that an 25.10.1999 at about 9.30 1" =gim.>, i'ini§;ise.c'%'e:;.hama Devaru Temple 0.1.' Kolux village ail £ha°eccused persona wiﬁh a commah intention m'ee£a eﬁeaulting PW.1--Gopa1appe attacked the said "iGoﬁa1appe and the appellant herein being A1

- assaulted Gegeleggn an his stomach with the knife on account or which the intestine came out 0 /°'/.

..:}a%:r=.!*}' 1'1. 1.: -1' t5¢.=;=:_:;a.:;,=,:;uau= hater: 9:1... tbs and Gopalappa sustained bleeding injuries and was taken to the: Hospital rm: treatment, 't'.._i?3!na incident according to the prasacutionf'h§[;§§§n§nV~. because Goyalagga being engaged in..t,n&...Vbﬁ.i;ii'<neSs«t .9 ant: 5-.-lint! tr:-.-4:5 he-.' :3 'II I».

1:1'.

Ir!' id-

cuttinq trans nor ritu:t1*.§fi-'nu, thn ijiiéén him for doing thngaici if: 1ms~"VE:'Ln this connection that intended to assault complaint version _ _ ;'H§;ay&Vnnpnn; Ashwathappa , I-lag-agshn_._ with hands and théri*£!aft5'u;*-;i?-'%ifT5§'v§W'1fIittnV«Ra*ijhnna came to the raacna

-af Gn1'$s.1:§app.{,1"~.1A:V]'J:-n' nﬁitnttnajanna (PII'.3} was pushed an'-{I "then .VA1,AV_TJnJ:aj?nnnppa assaulted Ph'.1 with the unis ntnlnach by saying that they would

3. On complaint being lodged by PR3- Rajanna am 25.10.1999 at about 10.30 pm... Pii'..10-- oblash, the Police Inspector took the written 5% V x '\ ' A fu ".z_7.;:;:n-Vnt':1_9_'}'_'g_:,i_ t_:_h_g_a rzammissinn 9;' cg;-1 _g complaint-Ex.P2 and registered at can in crime No.346!1399 and sand the FIR to the Court §3_g§r Ex.P5, tha Qanchnama at the spot was uaﬁﬁﬁdﬁﬁdx as per Ex.P3 and the blood stain§§, mQ§n_ahdd_»* cldthes at the in «red wnré alsc Seized in th « mnnmmnnn AF Illa-III..lII'IIl.ua $051 "II-um' "'.""$ﬂ. 3 VL 3331303 53:': WuIJWII"§ &V+&V'&Ilg Wﬁllﬁ U "5,-In Ex.PE, the knife MQ.I did aisg seized ﬁnder 3 mahazar and tharaaftdrwdséglAfﬁﬁfdcpllacting the wnund cert;£§c;ta:fh§d§ﬁﬁddnddtdf as per Ex.P7 and tnag. grad." vﬁéﬁpletion of the invu§tig$tidﬁ}&_£ﬁadddﬁadﬁdmpéheut was submitted agaidst,aiidﬁh§dthr§§~accusad parsons. '"§, Id a¢dd: fa establish the charge against ..... 4 -

'.tﬁa adcqwgdnfollawing the accused d;;;u§0their I;&,!1JIﬂJLJ!C14';i".ﬁ§l Aunt:-innod nun: '1 I-11. at: 1'1 anal nmnallianﬂ t-I-.-5]:-.IilI"II|h,.aI.~.:1_-I-_.*a.-Ia: ulsluhhulil-I I'-£3:-I. I-ll sun .51. -uu traumas.-H "dd,§dfHD.6 were also produced out or which H0.4 iv Vfthe knife. The accused on being questioned under suction 313 at the Cr.PC denied the 3/ | I prosecution case in tote and lead no evidence in their defence.

Hf] " T V * 1 T * U. T T a-g;-nn_;\-g1u:-an-: 1-an -I-Ina-In {I-has u-u-uavnnnn.-Inn-III-«I Inﬁll 4.:---IIItIIII|1 4 than} 'HIV' .I'w&U|5J-V' I Hall" H U"-9 hi': '\J§V5uP\J \hhu'5}u|I' ._ IIEKI ﬁﬂilﬁnl-JouInt?IuI's"H the guilt Fr' the knife is concerqad and 53 the witnaaeos said nothing about the Edeé plﬁﬁoe Q? 82 and A3, the Trial Genre qitimeﬁeiyiﬁeeﬁigtediﬁi £0: a lesaer arrenceepuﬁipﬁéelceg§ag;vséc§;§§;326 or the IPC and eantehﬁedegl ﬁe gm; ﬁeaﬁ simple imprisonment and Kto, §;§yj§"':15§ War Rs.5G0/- and default santaﬁ¢a:af'=e£e a§§th S1 was also ordered. Against £hi$" ¢eﬁviction and sentence passed . " §§diﬁét.h1 thee ﬁe has greferred this appeal. W. '' hnnvn knnmdl O-'Inn 'I.n.n|nnnaC A-Inn-|~nn:\.'| .5 H . xx.' JMIIJU II:-LII' Ell: -Li.'-vII'Iui \--\-l|JllW'J. :§ri;'5._ﬁu.i~:h:aciri for the ap;-aallzmt and '::hi iiirﬁid "* »6oﬁernment Planner to: the state }3ri.3iddagangaiah and perused the "records at thia case. fir/, ? I I

8. The submission or the appellant':

Caunsal is that the antijra case ¢.f'i'.::"'tha prosecution rests on the evidence at injured and the other \v:i.tnesso_::__"V:A"~:!1aif§'~ n-:i:it':«: have not supportogiz---.i;ihe g:ix'6#§c.'.Ijf:~if3n ¢ﬁ:§5a..~-'Vi So far as the evidence ;;*tf".'ff-.V;i;gd.':'V§§¢;z}f§:'arnad, it has: been brougljt_::cs;+: itf.:h«§f-_{;ﬁ§asé¥§§:amination oi' the sa:i.:_d~ made 'ma'cer:|.a1 impr¢§vap:;a'nt:¥ even with regard to the >.:'u'.'..:.i'ir.s_r__a.-:1 fagainst A1 is concerned and t'l'is*e._:5a:.1fc.«.i~'a..AV "face or such improvement in4'r;1:e. e1.«?:ic!g:1ic'-E {if wP!I.1, the Trial Court could Anvﬁtii -:*,c:v1VﬁE:'i'.'§:t:eI:iI A1 for lease: offence section 326 or the IPC. In .V:ét:_qrd. Hence, he prayeci for reveraing the Earner of ca:-nviction passed by the Trial Court against A1 .

,. I

8. on the other hand, the learned Gavarnmant Eleadar for the '$f.'ata Sri..siddaganqaiah submittad that the

-convict-.i.c:n passed against A1 by thq__frialA_f¢'9d£'t«'j no.4 was also r¢Vco1fa_ra;5""'.;§'- iihgﬂ i'raasi:ane:vci: of rd and apart from *._suppo.rta the testimony 'if:-la of A1 is concernefri-~ ia witnesa, the medi-;:aJ,_ _ " corxgohoratas tho tast'!.,ma1~:y'1 ' __ material parti culara . so .153: a'$=., th-A' made by PIr.1 in his a1(:§;c:Wen;:e xia.V_V¢d'nc1x§rn1ad, submission is. made that .n"d' .aE1ichV'%'A~im§rmk§&Lent can be found on a close this gntige material on record.

.Vp§-""A_the Trial ﬁourt.

9. Having heard both the sides and on going through the evidence on record. it bacon:-as clear Ex \I that the material witnessee are the injured~PW.1 and Pw.2 as well as the nector~Pw.11. Pieﬁﬁie the camglainant, whe else auppertejfhﬁhea 'In an "I r-..........1 ............. .1' _'Ian.... Lu. rs .. .1.'-'uU§_.Ia.I..eIy§)a -cu business he is doing and hi anﬁ_'*ehaVin§ not come far cutting ,the;"freee Veaye "that after sending Hriehnagpeh{§w;2yt§¢:ee¢ehe the accused and one Raj ahiz.-3, Temple to make paxmehte te the ﬁppkeﬁe eee at that time E2 was glee peheeht hue wheh hhishnappa came, rw.1 tale h2_ihht aé«a*$§n x3 has not come for work nor heeLratﬁrhee'theehenunt taken for the said wegk"and it the et that time A1 and A3 come to a'hehe.e§ieVg;ece them different directions and an "hhxgeeund and 10 minutes later CW.1~Rajanna and fCH.3~Kri3hnappa came and the witness says that following the assault by A1 with the knife ?w.1's intestine had come out and blood was £/ ' I th the hni.e en his ahdamen av oozing and than he was taken to the Government Hospital. at naddaballapur far treatment an;i'r'.L£h.en he was brought to Iiangalara in admtted 13.9% the lioepitatl 1'0; 15 ii. in the cra:gs--a:-:.a"mii§atVi:n_n of"?-i.ViV' ii: has not been bmught oﬁt_r.'th'a.t:.7 evidence in not believ§t:.Le,_ nine '-tine, though the learned 1:,_he.:' nppelialnt pointed taut"

that of pw.1o it has haan:':__ -'PIr.1 has nut made any statanitéauz-;'4ci.'§iie.eV""é'n1ica with regard to the- assault . h'.9i.n1 A1 with the knife is V.2gt{éi_tement before the ﬁniice with regard to the ;.rsssaI.2J.t on him by A1 with the knife. on the other hand, the cr<:ss-examination of Pln'.1 goes to confirm the testimony at P1l.1 with ragard to k 7 9 u the assault. inczidant: and A1 assaulting PW.1 with the knifa an his staunch.

the knife and aftgr...V.sopghih;gﬁ§a:'Vfﬂl f0'"thd§ ground accusad garcons faritnoaa also saays that "t1e:;' .,fou;§t§ Gopalappa protrudimi to the ground.

so .t'V.V'.va:,_:*__VVs1§uA:'%§v.V:§':';I'e:}.'~.V.'_a».::_r;é; is concerned, it is cia3_pc«EaAc1 's:«~5r:~.._:|§'vJ,»2§_A:"'ag-- than was alqctric light near £n§m4mpi#jh§=§§} the incidant with that light.' 'I'.Vh;iu:=:_'tv:'i.t1'z'V'esé. has depend to the fact or hq:;'»V'c5'g:«V..elJi'éi:n_::pf;a~.é_. beihﬁmé taken to the Hospital to:

1:re:;t:.:tmt" and ._t."at.:gt_n.---t being ggt.:t;I.z:t.i.eIr.!. by the 'malice aﬁtar t.*.*a dams. He has been treated hﬁﬁﬁiglé i'm:- the ﬂmitid pi.-nrpasa at his '"ia'a'aca *hVuith regard to the seizure of the knifa HD.4 at Vfthe instance or 351. But during the course at his cross--examination, this witness has stated that A1 produced the knife haters the Police and it was recuvered under the mahazar Ex.E1, as it is M0.-1.

par ﬁs:.?»-:3 and also wnazfi '=hé'.= towards his house' rug saw"'G§pAi'39pa ta'13ci ng with somabady and also h'nd_T_'sé.'e.r§*.'F§1 way.)

14., 'a:§f_..&_jii-'Le '.iu¢A§;'r.*<;1J*1'r'1'iV1ent made in tho ,avid§nc.a_"i:1F.% "i:#5:f,1 .1ja:.:'¢a;a;:;;;;r{ad, it 1:: atatad by 13;; in' his crass-examination that é*a.:r_ 1- has' %%'ﬁo1~; ,'£é%tad before him about A1 agggaultinﬁ which the Imire on abdomen. "The gvéiiéi Ph'.1__O cannot be givan any gtaerza.-:45-3 a p-e...;5a.l -1' .4113 161 s_I.1;at:e.n;-ni:

'Inl\A1JlInl\:1,ll'3""ylA'lI -I-In-3 3 LII: I-nnnn AF -Bk! 1 mnbna 4 F .ﬂ1.m.I!hl| L lnollulnﬁf 'J: It-In'-U9 5:5': F. I 4 TICK'? II'! Kn \n&'-In '1: a'E._f'i".i did unite the ﬁfﬁfﬁﬁﬂﬂf bifora 1'-ii.1'nJ v.al_§§ut A1 assaulting 1>w.1 with the Jcnire on hi:

§st:omac:h. Therefore, ttm said evidence ad.' Ph'.10 only guns to show that the Police Inapuctor has not botharad to look tn the 1151 statement at .12.

PH.1 before giving such an answer in the course or his crass--axaminatian and this also indiﬁétgs to the caxalasaness with which the I0_ﬂasjgiﬁ§ﬁa gvidgncg ;n the inatgnt gag: and thgr,_Q;e; ; ﬁat -in awv me it in the sun *:aie ude*y& the the impravamant maﬁa my fﬁ.1 iﬁ ih§:é&Q£5' 0: his evidence. Hut pn th§l§iﬁ&:xhaﬁﬁ;.tﬁ§ fault lias with Pw.1ﬁ iﬁﬂﬁoﬁhgﬁgafﬁiif'vﬁrirying the 161 statemenﬁ,_o£rw§E;i ﬁ§£pEe{ ﬁﬁswerinu the question;~ﬁut ﬁg hiyJﬁ3 thé ﬂ§ﬁﬂ£§e Counsel.

1;5;~§ﬁ£.§§id§n§§;a£5Pw.1 alsa gets support fram 'étﬁaV'm§ﬂi¢ai ﬂ é§idau:a at Pw.11-nectar Aaﬁiﬂksriﬁanﬁhg 'The Ductar has daposad to the °*'g£r§ééf kngt dﬁw 26.10.1999 at oa.1c am., he Vgyamiﬁad" ﬁggglggpa

---....-.n--__..... -;-u "Stab wwund over the right lumbar and 4114 Ma 'Anna 1" er 4 Ann' 'hn1f' {nah ll «L.l»J.-lnﬂ-lg -Jul-Jﬁﬂﬂ; '3 -In L H-I154 IJG-I-L -LI-l|_l£ .i'I» abdom;na1 cavity deep. Jajunum {small {\ dc7_»* CC .14.

intestine) was found prntmming out at the wound with multiple perforation." The Doctor has also opined said injury is grievous in n_at1;I.J_:fa ia§L_1¢d_V ' that wnun.-d certificate, E:x.E'?n agicin. :Va.'&LE.<_:'a "~aV{5a}r:aiV:"nth2i1t:

the injury can be caused ':¢j.th a. trvie patient had not been t:§at§an,L»immeai§te15;r there is lilcalv hood the cross-

axamination of Pw.11..v:natnVin}g ;isv *V"ta him so as histn:-y' 'of -aVVs"n'j_a.~.,L_:1*.«;._:T'T'v.:r;i:§.1;h which the injured was bra;1ghtV' 'tA<:" tz}-;5AA~I_-idaﬁiital by the w:i..t'u or the V' . 2 A ..... .. "

uiﬁﬁg ffnus the medical Acvidonce ulna ¢n41*;a'ié9r'-ﬁes the evidence or 95:31 in full and thpu-gvrvh the pane]: witnéssgs have not supported this prasacutian case an 3- kha recovery of 'niknifa cf MD.-I is cont:-arnad, the avidenca or 1-"Hg.n1 2 513:3 3 ggugggd with the; nv;L¢:1anr;:n at _-

r ,, Q P' R I Pb'.11 does not give any scope for taking the view that the prosacutian has not: broug§1'tﬁ"apt % the guilt of appellant-A1 beyond all ;;%aag¢%:;a:s;%a%%. doubt is concerned. Insorar as A2V__§rnd'§§3L'4_afe'[ in the course af t__'na Qi'Ii::i.'ﬁa'rii:.. 'is;s~»suE:h, the Trial Court has and A3.

1".r.:_ Vg;av:'c'$Vi'Itination or the avid-§m;aV_ find any error cammii,vtt~§::!A fcouatt in convicting A1 thaugih' =..t' ::.r offence punishable under secgtiqn 3.26 ttié: zipc notwithstanding the {set A 't'h'-a}; »:;harg§R&-as under section 307 0.1' the IPC "a_n'ti" t4VhVe.V:'_jBtatu has not prafarrad any appeal

-an-n|uu.Innlnau'h.'I.n aunmlnm .n|.n.J-nit-I41.-n. '3'!' A' i-ha. var! 'uIJ..J.U.u.}'o--l'1': I-Hl..I.iJu.3-l..iJ-ll I-131.-lg}-u 3u5- I-J-'III '-'''-I 'III: I-13' J-'V-If ,t]1 e; said. conviction of 311 by the "z".r.":i.a.'L Eourt and ;3entence passed thereupon does not call for any Hinterferance in this apyeal.

Sr L' o \ 1a. In the result. the appeal lacks merit and is dismissed. The appellant who is he on bail shall rm:-tnwith -surrender T;';La.; Court to uncixgo the sentencg__"v_im;:c§ecn1_ 61$ upon him by the Trial Ca'ur f;;. ""-;fr"ha 'ﬁpgaiviant is however entitled _T_iaa:'t:._V.i1>V£.f section 428 Cr.P.I.'.'.

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