Satish @ Satya vs State By P S I on 28 May, 2008

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Karnataka High Court

Satish @ Satya vs State By P S I on 28 May, 2008

Bench: Subhash B.Adi

.. 1 -

IN TIE HIQ1 CQUET OF I<.?~'s.BN?s'£AKA AT 

mamzn THIS THE 29" may or may, zgaégfgf.

1-Ivar'-ruin urn In:-nuts':-nnr-lair': IIIIIII \a\I\ll\I IVJI

Iv-In: 'rill-u\.r-I I Ilialz 'I..c\II.l!\l \l!"' l\l"ll\l'l"'ll)'\l\.l"'\ l"H\7l"l \.u\J\}I(I ur I'\I'\Ki'II'\II'§.!\J'\ '13'??? \4"UK| 'Jr RHKNRIAM "I6" LUUKI

BEFORE

ram HGN'BLE KR.JUSTICE SUBH£$ﬁ Q Aﬁi   _ ~'°

caL.R9. No. 9&9/§Qa6yTv .' BETWEEN : __ Satiah E Satya A_V ; -,j5 w Sic Durgappa. aged about 33 yea:S,¢' } Ric Hariyamanahaigi, "" '* *_ "=A~ Haspat Taluk, V "

Beilary District.

qat_$§$, N§w§3$§§§ﬁga,'Aﬁv0cAT2} State by P.$;Ig ﬁy . _ Mariyamanaﬁalgi p;g,;. . «W Rep. by S,F,F.VHigh"Ccg:t; .[ Banga1¢re§ ' ' _~fa 3.V.' WEESPGEEENT :3? 921; E; Esxaﬁazsnua, HCGP3 a*=__Thi5Eﬁzxminﬁlwkeviaian Petition is filed un¢e: sgc:ign 392 rfw Sactian 451 of the Code cf C;i$§ﬁaE'§r$¢edu:e, praying to call fax tha Vf~en:i:a._:a¢¢:dm' in. c.c. N6. 35912004 0n the gfil§ cf~ §:iﬁ¢ipal Civil Judge {Jr.Dvn.) & A $;ﬁgF;${,vﬁospet dated G?.G6.2035 and call for V ﬁ £5ﬁ*§ntize recerds zua Cr. Appeal $6.3?/2005 A '7aa§gg§a.3.2oas an the file of the Fast Track _V f.§§urt*III, Hbsgatg examine judgment in °xufc}c.Na.359/2994 an the £119 aﬁ the Principal Civil Juﬁge {Jr.BVn.) & JHEC at Hospet dated L 3jj}5.pETIrIaNEa . ..............V_A....n. I\r1.n\|1urI|.r\I\r"| ...u-. wvunl vr av-uwununnn ruwn uvunl ur axnnnnlnnﬂ l'1lUl'I LUUKI Ur IKAKNAIAIKA filutl EUUKJ ...2.u ?.6.2G05 and examine the ﬁudgment inf C31. Apgeaz x¢.4?£2ae5 dateé 4.3.2086 an §h§%file aﬁ tha Fast Track ﬂaurt-III, Hospgt aﬁ£f§éﬁ aside the same and acquit the petitigﬁéﬁ £:q*a all the charges.

This Criminal Reviﬁign Pétitidn égming cn=W far- Aﬁissimn this daf; the Couﬁf mﬁde the fal10wing:-

1;; V--.@.,:: :1'"* ._ ; --- This VRgﬁi$i$$_ i§ :directed. against the judgment_-9f Kﬁb$v;¢tiu§ taﬁd_}mrder in C.C. ﬁa.359;2§94.ﬁ§teaaﬁ?.cé.3c¢s cnnfirmed by the Fast Txackf,§cuff_ i§;.ﬁri. Appeal Ha.47f2005 'date&.Q§.U3.20é6. HNl 11111

2.":Tha $£a@fﬁf'tha pnasecution is that, on E °c2.e7.2$o§"a£*§bout 3.36 9.3., the accused was "%Tﬁﬁiving allergy haaximg Na. KA*35I9249 in a §%§h $§éa§ and £32 rash and negligent nwmﬂex V.§pd~$n account at the same, there was head-an K ¢$llusicn with was Gmni Van bearing Nb. KR- V l?fE%1845 and as a result af whih one (.

sé' H3».

Hallinath sustained grievous injury and szmcumbed to the same, and the other oﬁ the Qmrzi Van mm taixzed inj 33 '.i Ms.1x.*i*y&'m-anahalli Police charge aqcuaed far the offen.-sea p_;1ni:ai?~.,g;a:.'bJ.e Secticans 279. 33?, 333 and 3O:9('=-+éL»::f

3. The prosecution in'#xi$?i5<>~5ift::' case examined PW--1 tn; vv'g<:"gt marked 23.91 to 920. was lead in the ewe .

4. The iearhad by his judgment ;:;g.:1er a§.¢Mg;1¢: 07.05.2005 convicted the »:_;;c'<:1;;5:ad.'«.Aﬁ::A$r__ the nzaffenaas punishable under 33?, 333 and 394-». ex" 19:: by g . fina 915 113.500! - for the ofﬁeme iv'II\iIrIIruv'I llI\u'FlI uvunl \II I\r'InII1-nu-u\r\ rII\7rI V.-\JI.J!\: LII' RHAKVMIMRM E"!l\7l"I DUDE! KJF nt\ﬁlVH1ﬂl\ﬂ rlltarl I._..\)|J|(:

'§"..jL'.rgizni;afh:é3ule under Sec. 279 IPC, fine at f;';§.'Sﬁ30f- for the offenaa punishable under HS'ec.337 IPC; fine af F.s.5G|3.*"' ptmiahable under I I\I"'|I\I'Il'1Il"II\r'| Ill\IIl 'hu'||I\ull\l ﬁll Sec. 338 IR': and imgnos-ad sentence of SI tar ts-me yaazza and a fine of P.s.1,000l~ for than ....-3..

P93-*4 ans'; P$i'*5, it deee nest Shaw tha;t.:g'.:.:':"'t:ahe allagezd affancza is pzmrved beyczand dcsubt. The nvn-conzideratien of -, ef Fiﬁ--5 in its entirety;

Rezviaiczsnal Cronrt can in§"a 4EEe:e judgmants of tha C0113.:'£i.'Ev.:._V"V'1'!'§§l<}§ﬁr';. mathex:

witnaases are do not speak as tax why

19. In Vevidenc-9 to prove the z find that, bath the tit:-uirzfzs an arrm: in relying on the exE'i~d5énr;;e}. Véﬁ-3, 996-4 and 259-5 and 1'53: in their statement.

. or 11; "In vijgwil of the sane and in exercise/my ' judi;§:i.a'11.V..;$;awaz: under Section 39'? (3:15 C:::.P.C.'. I 'A "Cfail;<L:isee:' tiziaa Raviaion Yéatziticzsn and Eat aside the ' '."<2'ﬁ;I1'9'.'#:(2'ti-3:131 tﬁbﬁiﬂlt dated 01.66.2005 passed by learned Prl. Civil Judge €JR.Dsm.) and %hiY&III Val I\r-uuirllruu-1 uII\Ill 'HI-llJ'l\l i\l"'|l\I'l"'lIr\I\l'|. l"'Il'|JF! \u\J|JI\I \J'I" !\l'\IUVl'\II'Kl\.f\ "IE7" QKJUKI U!' "HK"A'AM HIUPE LUHKI U!' J}ﬁ'{'.',. Hospet in CA3. No. 35-9.52004 £01': the aﬁfanaas punishable under Section 279, 33?, '11-: nun 'III: 'l'IIl'II'T'D I IIIIII I I-\r\-an) 511'. nnnnnu-uv-u naur: uuunl vr nnnwnlnnﬂ ruvri Luv!!! U!' MKKNAIAKA ﬂlbﬂ LUUKI UI' l§AKNAI'A!(.A HIGH COURT 33% and 304-A ef IE5 and conaer.a'\1entJ..'}'? ""'T1;he ends: of the learned isistrict andg"§§$$ibﬁ5 Judge, Faat Tzacrk Court No.III,v--.v. f£:;§szé:§t_ Criminal Appaal Ha.47;20a5§da;§§.c§Ip3§2ao§};ﬁ ﬁat amide . ' ' The accnsed.'".é§ gaii£it'ia:£i-._éfor 1céx£ur:d of fine amount .

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Karnataka High Court