Somegowda @ Ajjegowda vs State By Pension Mohalla on 31 January, 2011

[Cites 8, Cited by 0]

Karnataka High Court

Somegowda @ Ajjegowda vs State By Pension Mohalla on 31 January, 2011

IN THE I"?I'I'(}H COURT 0?' KARNA'FA.KA A'? BANG-AI,ORI3

£)A"I'}ZB THIS m 15: 31s? 13m.' 01? JANUARY 201 1, x 

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CRL. A ND. 448 OF 2094 (s :)j;V{C)T_   "

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1.

='f A:x:--I3:: V SOMEGOWDA @ AJJ£§GOWD;X--,.A 5/0 LATED Tz»11}v:ME<3QwI1A; L 45 YEARS, * 'A K_ .

THAMLAPURA VILLAS-fit." ._ ' HASSAN. ' --

AKKAMMA @44I>'£:VV'IRA1x1_MA, _ A D /0 THIMM.{£QOW{)A§'V--?i"." " V V. ﬁr}iA:,MLAPUR,A. VI'£,IJ\,.GE1, _ 1--1Asé3AN.' . ' v - - *' ....APPELLANTS.

(BY SR1.S';E5§;m\zV;%;zxf2;Ai>§5gx & AS818.) ~ " V .I§r;1§xis1oN MOE-IALLA . ":?Q1,1'C1-15;..R_§;P; BY 3.13.19, ' me}.-§_ Cay" T ESUILDING, E3'.1\E\I€.3A.l'J;5E"{Ii.

~~ RESPOT\€I)EI\2'T. V' , V L[ii%?\ri" SRI.VfJAYAKUi\/IAR MAJAG-¥3,}lCG'P) THE S CRLA IS 1'7'1L'£3D UNI) ER S}?3C'1.'ION 374 {2} CR. P. C. BY TH E .AI)'\2'OCA'I'E FOR V 'EH {*3 AP'PI£L1.£'xN'FS /ACCEESEIIB AGAINST TH E J U1) C}.:§\!E-E}N'_.I' 13'1:'.24k3.04 mssiezln 53? THE 'p.03, FAST TRACK C<3U":>.f£_'e1'.~v.. EEASSAN, EN S.C.NO.1/O1»CONVIC'I"INGIm"*« API"EL£AN'TS/ACCUSED FOR TH <:)I~'1«-'ENr::I+: 1:-r/U/s,4;;- r:>§?= ' Tm»: I).P.ACT AND s§«:<:.«:;98 (A) R/W 34 &_-SGVWR/'W 5:3 " . R/W 34 OF IPC AND SE1N'"I'E£\ECIN{3"Ti='1"E§T\»'{;TQ. tJ;\s'g3£::i2C3»0'%'v.. 3.1. FOR 6 MOI\"THS AND TO PAY A Fl.Nf;'= (315 Rs; ':2;x;v::)_0 j EACH 1.1)" T0 UNDERGO S.I.FOR I-AONTE-IS_ FOR "'.I_'E~£E*. OFFENCBL ;>/U/s/ 4 OF I3.1>.Ar»:"z?,_1_195I;;z§N:D '£:T1,'C'.- THIS CRLA IS COMING FC1)E?._V'Z?iEARIf\EG'A_VOi§§ '1'1 ¥:§1s DAY. 'm1;<: comm" M_Ame: 'I'H£:3:~F?Q1.LQX?v'EN§3. ' « This accused who are comrictg-ﬁ s:i Courbl, I"-Iassan, in S.C.N<3. M2001 24.3.04 wherein {hey are ser_1i1emc(7:dVvvtojanckvsrgé simple imp1'isomnen'{. for six "~II10i";diS?,.'E1I1C}~i() pair' 'a£"E"iiie of Rs.200O/C for the 0iTe'nce under r:>I::"'£1_r:V1.é:..II'):ﬁ'.i'::\z Pr011ibi{;i01'1 Act, for slmrt D.P.A(:t, I'urt.h<>:r S€f1'3,"[,€VI1(I{;'._C'1."1;(!§_iilldﬁrgﬁ) rigarous impris0rm'1ent for 3 years ,_and t<:~ 1':;;-_ay 21 fiat: of Rs.2000/~ for the Off€I1C€ "u.r1der A E'/W 34 IPC anti fu.1."E.}1c:' 1,h(~3y are semencszd ta ' a:.:1cIer§;<) 1'ig<::1'm.1s5 i1"I'1.pI'iSC}1f"iE1'1€111". 1153:" 3 3.-=€2?:1's 2m::E £10 pay 21 DJ i"in{*. of Rss.2000;'~ for the 0I'£.'e;1(:e umtier SeC.3G7, 51.1 E'/W 34 {PC wiéh defzmli {ft1aL1s<:?s.

26 The case of the pm:3e<::ut..i0n. is i,11.a1'. husbarxd and A2 is the sis't.er--i11+13.gI sf 1.h€"'Qi£ii'§3'p'I'ajiI1?1l111_ u Sumitra and ii is allegeéd that the 's:1cc:1.1As/1361 iir3m.g:i'1-déd_'=.a1:1vv:iT .' accepted dowry of Rs.12,0.'QiG;{i anVéiA._j'é'i.vels gms of gold and at the time of a sum of Rs.7'O00/-- and ihereaiiex' he has; 1'11--1reat;ed__his wfxjfez the balance am0'L111t of d0\%'i:y*, g;;.?1t?r{>bf,? t't'31e§? aré a11'é'ged..~i.0 have conlmitfed an offence 1,1V1')___dE":i!:"_"Ef'}'_€'.(2.4 c;i7_ih};- D.v¥'.AVt;I:.."' If'; is Vi'L11'=l'.:hr:'fr" :»1§1'egéL¥. Thzxt, on 12.6.00 at a§:30u.'t E0 am., the éic.g:€L3ed E_12ié gfjoﬁred kerosene on the complainant Sur3:i¥;r3.L1'n §11.c«:ir=.hous-se in Pension Mohalla, in ﬁxmlapura »*zi:1.i.::--:ge .'«:md {.1j§t:.s they have atiiempied E10 commit the murder bf? ::9_c;v11_1[5~13é1i r1a1z3t., thereby they are aileged {"0 have. <:0I3{.i'21.i1.i:§{i (>i"i'er1.c:e. 'L1r1d(~:1' S€;',C.307 1'/W 34 EPC. A ziL. ""§711e pr<)55e(:L1t,i011 in order to iarcwe the 92138 has é:.Xé:I'::iz:<--3ci in all gmxe \>a.rii.11es,;ses and got mezrkeci fix?-i. to " "E3-E[:Z anti p:'<)r:h.z€r<2c'E N103? and 2. Thiif c§efen<:e 01' the <._ / J/~ acczigsaeaci was (me oi" éotal denial. 'I'1'1e'reaf'iier. the learned Sessicms Judgge was pleasseci 1,0 coiwici the E?i[)}T>€:1§.E1i1'¥.1S'-.';j1>1'i§§1 S€t1¥;,t3i'1C€{i them as hereiribefore n'1enE.i0r1ed. Tilﬁf'€?'G£'1?§*i-E31163;-V appeliailis have filed {his appeai.

5. H€:a:rCi Sri C.N.RajL1 for leartied csunssel for the 21ppel.ii:m__ts aridv Sri --g*\?'1'J¥fV£'._X,»:'E1.1{L£I;;1(;lv1' Majaga. learned E-'ICGP for Si,a1E,e.4uf?_em_sed the{_ﬁ1'eiieri:ja1.

6. A1; the oL1i.seéi--;4_.Kf-- Si}{1C€:. .i;}"1":3V_'.I:1'1"aiU€I' rélated in matiimoriial life Qf PW~2VV_g1iic¥.VA.v;__i iboth being of young; éirixeijf presence <::fA~1 and the ieourt... Both of them are submitted that ever sincre of has been living separately from 'her }.1Li-."§i3£§vI1d.,..Lf;3.'E1C:. tfiéii, there is one female. Child born .49 t}1(§iI15;_"':H()\N€'U€3'.'V"é{'U:f)'I1"1})"[, of this court in iryiiag 'L0 Settle _f{.¥:i6;i_:iiai;€j€.if.iizéiraViailed. The:fef01*e, this rziaﬁier is taktsn up for 1-'1'na__1 Vdispoézﬂ *:'{)da.y.

Sri C.N.R21j1.1, 1C'Ei1"I1ﬁ',d cminsel for the appE'.§1EiE1tS "«.V'$:;%3%i;i1.s that {he story (£1,119 c0:11plai.11a.1'11, that iihe ac:(t1:&;ed h;f«'¥.'J€*, ziiii-3zz:i;}i.e£1 Li} pew" kem:~3e;'1<:*. and Sfti, fire. is; an az:*i1i.i'i{tiai 1 K " ,-«~/ //W 1/; H ..

((1 case sincre Eh;'.(',(}1'diI1§_.-§ 1.0 'the p1'(:»secé'1,1'£.§mL ihﬁ'. tzemplairlzmi I-'\«V~2 r"aI:1 zaxmiy fronl the h{)1.lS€f we21r.i.1'1g :1ig§:1t,y Whj<:fn"-.1,Tx?a drenched by kﬁ->1'0s€.n€ potlred by the crame out of the house am} was 1*:m1'1i.1.1_§,§;"*1--1..é1<. b~.t1(>t.hr2r u EVi2mj1.111a'Lh::1 PW~2 had <::omc: a1'1(:'E £,1i=§:11 he A§v:21's?-»t4'a1ken"%*1'a2;' ta .' her p213'ems house. when i.he.§5(3§§c:c% mighty was found in the PWw2 nowhere explained as c.a.me back to the hc>use_ V--'\fh€".i"V€.f,§V_1'§h€iV is alleged to have 'taken expiained as "La when she ﬁcatused to kaep the ni§§h1;.§7 Pie further Subnlits that the v1:f§£?~li):i"ci»~'dO€S not inspire confider1c:<-2 in the II}E'~T1C1%0fA{i'}'}£iV_:C{3{.1f{ {,0 'tV) é§.I%Viexre the said vers:'o11.

" a'8.i..A'P\N'=«3 wh«o'"'i'S' 'éa10the1* eye witness 110 the 'moidelu, ,._.1.13z1:,r5_ut.u19t:€§d~'hcysiﬁle to {he case 01' the prosecutiori and f.h€.1};',1bI'€5 "i;&"tE£1I'l1€;'(f} coullsel submits 'that. the p1'0s6:c:ut:i0'r1 *._11aS 110$, °p1'oved the case: against t.hes3e amused beyond V"1.'<s:e1$t3;r1ab1&: doubt: and i.h(--:rctf0r'e, :-:~ubmi€.s that Ehe, 21pp:321i " Hwy be aiiowezci.

(3

9. Thta 1ear'r1ed HCGP submits that. t:.h.<:* complainant is {her besi. Wi€,'11es:'~3 1:0 speak E1b()i.i'i. ihe d()m£;~$i'1.::

h21:*a$sm<~mf cemsed L0 1161' by-"' the accused. T11ere_.§'iéi:1--«§je.__1'§0..V other w}'I[r3ess to the imride1':i'. that total: p1a_c:t:~u{ié.}3i'1'3 {$311.13 u walls of *;'.1'1e-. house and thereforéz. it i=:.:1ay;-119% be ';'3<)'s'5si'f3§£=;~..?}'_ %;.2.w f seek corroboraiicm in respeecri oi \%Vmd<--:1" ' IPC. He further submits that I3's?'V\'f;5_"._V'>V1b1L1$ s;at:ed that a1'i.€-r the incident, ' in fgh€H?1OLiS€. of her husband by 'éziso submitted that. PW~5 H of 'PW~2 and therefore. the harassmem. 1m:ted out to far as the version regardiaﬂé' __at.:émp_ij mur<:i<-:1' of PW~2, by the reportoi' F ..f()'tA1.i1(1V i'..11£1'£. 'the mighty M04 which was ,.¢.5cI1i:=fér5.,"e><a--m.inatioiiéialeli kerosene and therefo're, but for from the ctluiches of the accused, PWMZ would h;«;.=..Vé" £36611 done to death or she would have beer: V'-»,SL1bj€C'i'I€(i'L to g_3;rie:v0us hum by bums. PW--6 and P'\?\é'»? V.'~V"E-;~§T)(_ffE'1akf abaut the de:I1:1ar"2d by A4 of balzmcte amount of " c§£)\&"r"y due: 1':<::» him $12 ro:%s::pec:'t. of 'iTh<:". said 1":13.r:'éag.§<: and 1'.h€,'1'f:?fO"i"f;'.. the <)§'{enc:e L.1r1r:ier 8.3 and 4 of the [).P.A<:i is also proved by the pr0seCui;.ion. Thereibrcx he ssubn1i1'.5 t.h\aI';-.'1.};§3. OI'C§€'.£' of <:o.13vE<71.i<.>11 cloes not 021E} far i11"t.<3r£erem:e. _.

20. Simrr: this case was (tc>Im1':er1<:g:..:i..'fuarith: ~th<: "

(rcmlpiairit filed by PW~2 Sumit:r:-2; be-fQr.€%:

Station on 1.4.6.2000, i1, is .Sia__t§d }i>§g 11er conlplaim. that she has married y_e2a1"s ';3r{_iu§3i*v':t.o date of complaint" i.e. on 'a'r1d AA(:1LH:zxring the 111arr'iage talks; 1't1 1_he. pr§3:3eﬁ_c.e \»*'i11age,it was settled that gms' of gold o'r'nam€r1t.s promised that the slowiy. She is now having §{t%111é11e years of age and aboull one war' a--E3.e'r i.11ue' r_ha1<ri'agé, '"i"'3.'<m:r husband was asking her {.0 "--b:i1*:gab3,ia11c%¢ of R:éV.V'5'OO0/~ which was agreed to be given to __I:1'ir;1 'V£iPd'..'Vi'I3 'thiS ¢:7<}nn£:a:7tTi011. he Conling to home fully drunk 9;1_E,d' Lx%§;1;€_: ilk %,1'ea11.i11.g; her: EE. issin1'.he complaimi that *.,A~'I h'.'3 d'1:§1reatened her 1.0 chase: laer out of the house to '-- a::.21uS'<';;« her cieath if she would not bring E.h€~: aforesaid. ' éggreéeéci C§.()V\»"'I"_'}7 of §'€§;,5000,/--. Size has iI.1f€3YI'£1f;'d this fact, 'LG her fa1':hr:r. Her fa'£'h€1* reqm:st;<-ad for somcst time and prorilised Awl E'h21i' he wouid pay' {he .';11"11o'1,1:1i. of I-Ioweaver, on 12.6.00 ai abouf: 111) stock by szayiriﬂé't'i£z5:E'~--§;_hé:r.__\ _ had not, braught the 'baIa.nc:e alzlozzggt of «z§x#"

fold her thai he win ﬁr1.i.sh her and éi€ﬁC.'L1.$(Vf','€14jﬁfﬁliféff, .' k<-3r0se'r1e on her body and E1€3idi_§1g inside the room and after hgtr, her ear studs and nose si.1:;%.1_._";:;.11c1 and tried to set. fire. 'I'I"1ir1§A-.;i._rV1§' be certainiy murdered' ' 3T:re3r.13.:V:«tI*}e accL1sed and opened the and ai that time.

we brother Manjtmatha came "LI"tzé'f€j zanfi about the quarrel, she mid 1hen.1_.1'jhat 11 é:'1ﬂ_h1:s}j'and 2V£r'}"<:1 sisierwimlaw had trieci '(.0 pour ""-kere-séne-Lv.2111g1 556$, on her. Hence, she has given ihe __céij11};i>ia£:1t - 1iL'(2T.i;ij..e Poiice which is rczgistered as Crime N0. §'£)V1* ' '(§»Vi'?£;,r1(:eé Lmder Sec.498A, 323, 342. 307 r/W 34 ._IE3C Eiitd ";Sec.3 and 4 of the I,).I".Aci.

_ V 1. P\?v'~], ML1rmai$'i.I1<~: neighb0L1r° but he has turned §"1¢':as;'a,i1<:: to the {,'.':1S€'3 «ii? the pro$eC.11%;..io:1. I-'Wm? S1m1i't::"a. has stated that her .ma};Tiage with A4 tack piace six yeam hack and she is resiéing in 'i'ham.1apura, Au? is Sister «:,'s1'7,3z_ She 11353. mated that Ami was asﬁauiting her 2zfter__ . aittehoi. It is in her evicience, that d.L;::i,n g_ the--'iﬁ31i5€agé"»fVa1Z£s Sf) gins of goid jewels and cash of 2&3 'é4;gi'"&g=:(:i::VT_'« to be given to the accuse-i1 ,'«--.gU.t {&rhicIui{:..é, Rs.'?OO()/»~ cash has aireaciy t:<3v"t}*:.':'":VV:a"'<:i:cu§zKd and a sum of Rs.5{)OO/~ Iﬁeﬁf: aggctgsed was assaulting her jmth rcgaitlrﬁ amount of Rs.5{)OO/--. Sh{: ' her parents are poor and fdr some more days' She iEé1V§:V:§;v;3oureé k:r0sene on her head a:1r::i'A'i1VV1:ereVa,fi1e;;« 'zﬁivay out 0f the house. When she was 'isiwaf-::Es ".§'1er fathefs hotmey hél" brother 'Manj uf1.af£_:;':1a was coiﬁihg and when enquired S116 informed "E<I._i1*£::__rég;>{§§é.;;j%1§V"£§jé_:.inc:ident. Thereafter, Manjunaéha bmughi hex' h¢.r."p'§'j5;*é-nt°s house and he wmte the cemplaini ﬂccordirig 1';e her statement and she has sigzmd the Sama élays thereafter fhﬁ Paiice came in her house and she Shawn the image where hag: husbazid has attemjpied to X H} pom.' kerosene on her. The police had Seized {he kemeene can and the 1'1ig13Ly {mm ihe sctene of ()CCL1E'1'(;'I1C€'.. She'-.h'2a$ sstated 111311 the nighiy was ehazlged. by her and bath room and {he sam1e was sxxleiiiiig kero$e1 1'e., has:-f identiﬁed her signdtrlre in r1121h21;§.::if"I£x.P'--1,. _3.n i.he C:re§~.ssL"

examinatien, it is sL1ggest.ed to her t.h'é1t o_;1e' Nairayzana is Peiiee Censtabie in Aim" P01-ie_e'~Statio'n. whe iiéeberpther of her husband and the ecn1'p1.aiui111'.V'A}1as bet::11Vgi-fen:'i.5hroL1gh the said Nara3'aI1agc)\&*d:2{. Btxt :;1+;é ié denied by her. She has stated thg1'..e_f.he*e{3m})3gii';3i*.,{ms wmzten by her brother V'tG;«};er that no Cash was given. by "tiege-_n1_& Wto the-.a.eeu$e(i durixlg the rna1'riage. 11. is e1icited'Vi'r'om '}:1ei* ..jfhat'~.__ 't,here are many houses in the neighb<>,u1"h0e€1 wh.er '. V1;i'{.1sband's house. She does not "3*ZI1.0\}g-'-. {h€§"'COl"'1§€I1iS bf""'Ihe mahazcar. IE: is further stzgggesied {,'.C)'VV3f1f_3I!IV'V ﬂ':1':>;::t. fhVeA,_é1e;:'used has not ai{e111p"{'.ed to set. fire on her by ppm r.i.11g. ke; Cnesene.

. 1.2;V--'f5EV~3 Ganesha has turned hessijle to the ease of ' T. the "3:-'esaee.:.:i.ic):":.

'ac:c:::'sed * 7£3'W--4 fatller of these c<>:np'1ainan14. Hz: has; 21150 smied reg21:'diI1g the §3a1y'11'1e11t of dowry of Rs.'?0OO/ ~ email ¥323.1a,uVc,_I<:..4_'c5f Rs.50f30/-- payatnle to A91 ail the 13:11:: of fu.rt'h€:;' stated that his daug.'mex' had qqgne to 1r;I$'hE):L1sé.=.:a1nd "

inf<>m1ed that the 8.(i(',L,'£S€*d have a§'.14€Ii1p1€_Ci»§,&) €%'€.', 1 §i.1"V€*.- ﬁ)':=£"he:: .T .' and she has st.at.ec§ that being 2'<f1'a1d of "£'1f1_:::'aM:c1;séL"3u,A v§j'111 not go to her husb2u1d'$ p'\3fw4 sent his son Ma11j1s1121t1i;;;... {G flée while he was so going, P_W--2 In the cross exa,m'11"1ati011. ;;.§;ae£1_ '2::tc'::;ised are having p1'0pert.y a;1d that the accused have nag but the same is denied by PW»4~ ' .__1i to him that. in order to '{,€i21(?1'1_.vciE<:fSSO'ri. 11115 v."'a1$'<> (£186 has been foistzid agai1'3s%;. the 'f?'$?\?~E};."Ma1'1jur1a'r.1aa E3 the brotiher of PW--2._ the 'V <:0I11p}21ir'ia'1"L1'.." E'-ice has 21150 rs:ite'ra'{:<--:ci the V-*<--:r:;i01"1 regarding ~.;3é1§;'r:1€r;{<)i' dowry and ba.ianc<: d()w1"y of 123.5000/~. He :{i{ai.c%d 'that. on. 12.6.00 wlleeia he \EE»*(:?I1'[. to 'E'}:1am1ap11t'a to V' mi~3'2€t'. S'L1_mit.2'e:: an the insi,r:,:c£.i<>r1s; Gi' his f.ath::::*, a<%c:ues:=:d am} her sister \--Vt"_'.I'(', q'L:13.:*re1.iI.1g wiih PW--2. He wem. mesa' the hmxses and when zisked. her sisicr E,(}1.d that for a1'r€,a,:'s.._O~£7_ rm)r1e=_\; paya.b1.e to the ac{:L1sed. her hiisbzirlii 'p'L¥'1'.1';<Qtif--V kerosene: and £he:'efbre, she has tzsceipqgi from.hé:'r -1'1}.:s'{:':ai1'<'1's ' hcxuse. In the CTGSS exa11iinat.i01.1, is;A£:L:--g_e;<;%s'z'.c3d'"-iheéir-s11¢;:1i .« incidem. as aiieged has hz1p;3e1";é._ei;...V.It4 was 1163; vei'a1'1c1ah of the h.0Liss daié" if';§1(?iCE€I1i when he went, near ihe He ihrihei"

siaized that his sister her ciothes and at. that "[i{VI1§~'.r;:.f,' any t.r0u.b}e is his sister. his famiiy members went igjvthé ;';iy:.3"VV(i<)vn1p1ai11t.. The complaini is in his i'1'a_1_1'c'1 denied the suggestion that no iiicideni. has {.a1keiL~f)1ac%e ($11 The date. of the inciderxt. and a f;;1}sVé" £:0ii1*p1éii.:1t is lﬁéziii.

".i'1e:§V.'1f3'_'sV~E$;V 'v'enkaE.eg0wda is the nsighbouxx He has 'V st.e1té.§'LE.régai*€ii.I1g derlxand of Rs.12.0E)Of~ and 80 gins of "i».,,g§"c;Et1--. 4_orr1V2:1r11eni,s fmm the famiiy of the compiainanti. He has it-1Vri.hAé'r s"t.a1,€:d i,ha.2.i the accused was il1~¥areai,ir1;<g Siimitra "':*%::g2irdi:1g;{ pE;'iy"IZ1f3i'}E {}'i'i3211;mc::r 21ETIf_}{§'ii"1I,. lie has st.a't.<3ci f;'.i'1a§ the eomp1ai1"1.emt. PW«2 was gtyirlg out of the house with iéerosene oil. on her clothes. and at thsaf time, the br(}ﬁ}71e¥'1-T'uO'f' the e()mp1::1mar1t. 1'ea<;?he{i the'1'e. He has given to the Peiiee.

15. PW3? '.1'himmeg0wdz1 is also1':,1:1<>t,her.,11e.ighbQ't1:' V' whe has stated that. 21 sum at OO(.)"/ txfélﬁi the accused on the date of nt21§riatg.e""'a.i§_{d t5i*0--m£:s'ed that the balance wouid be giveazteile the marriage. it is stated by t:h_at 'g,-.ee§'§e21t.ed1}' asking meney from PWWS is the PSI of received the complaint from Stttrjitfre the ease in Crime No. 25/00 and sent' FIR, tu,the_ c:(;tm:, has seized the kerosene can «_ andv_»~'ftight',y e111c1tsub_}_eci,<;:d them to PF. He has arrestecl the V them before the court. He has {'<;-1A1e'r;:.tjec1' '%5'ff.hrfi.t2E§()£it1II1f:11f.a1"§* materials in respect of the

-- n1a2'fi3ge';--., Thereafter in the cross €X£11I1il"1ai.i(3I1, it is etated xt'h;1t..a stifn of Rs.7000/-- was given at the time: 0f"n1a1'riage. E13E.<}*§§-=eee'r eert.a.i1'; ()1I'}iSSiOI.1S are elicited {milk} the mot.:i:h. ef I4 P\3\z'~8. .P\zV--9 was PSI in the L:011C,e1'I1€d Police": S'£42«1i,i(m. whs) has c<)mp1e'£.<-Id {he i11vesi,ig21i.i.oI1 and filed the cth21'rge sE1eei,.

38. 11'. is fmrn {he a.bx:)Ve ssvidenee 0f1,E1c=. u.-*it'411ess.€:sT ~-*f£"'1T.:=Va'_4t. {he leelrrned Sessisans JL1dgc? has f<>u11d {he ac:cz;;2;s"éé§'-- g{:;1ji.1i;:.V anti se11.'Le11Ced them. 011 pe1fL1sai of the mat.e_riaE.. _ 'reicard, "

it is seen mat: pr0sec?.ut,1'<31:1 has 1'1c31 ssgizefi £116 _1"I'1"c'€~'4{.'C,h"~.}'I)()3<'A;._A' which is allegeci to have b€€]'1 'L1$Cd fix: "'L1{'.'[63IIV',§)'v";€'}3j£'§ to fire on PW--2. So far as {he cas?§'e»._{jf :3vvn2~._ é{I'1a':t ukgxen she was going out of hféuseﬁ :.shé'~--.me1: h er" brother 1\/1an}L:z1at.ha and that Maiijiinaiiiex 3.00}: her pare11£.'s house can be b'e'I'i'¢; Ed bui --;a't~"th£':V Asa r.i1e____H{.ime, her Version that 11:;1d .(1€$mf<i._4b:;CK_ﬂuid kept the niglﬂy in her husband's VVi}Q'LiS€ é'0_ 5:3 i='o 1T:;1ake it available to the poiice 'to seize./._§:isV1mt' a créaavincéing stiatelnent. and it is a1*t'ificiaI. If at gill' t:1(1C4fc'x1L~1£§LlS(3(f1 had tried to set fire on PW~2 nothing' 1536*;-*5;:1'}.t<%V{] 1,~he12<if3}1 deing so when PW~2 was alone and H18 eicécué:-ed .33i'é:'€r"'V1i',xvc} in nt.:mbe1'. Fur{11e3'1', on a perusal of the _{:i0.r:);3iai:i*;;, it is s<;:e'm that the saxms. is given two days a§i.er " . '{.fQ4v:§''I'Z}{?iC1€t1'i'{'. tﬁhai. is an 14.6.2000 whiiii' the §}'.iC'.id€:'.Z1§j is; 011 ~ ..E_ZZ;;8.0f}' T119: €f§'§d()I'S€1"I'1{'?E1{. {>f the 1r:%z=1:"m:=<;i liﬁlagis-st::*21Il:c% in 1*-'I133. i1'1.d£<:a.t.es that the cczmpiaini was 1'ec:?ei\-*ed by the 1€a1'I.1(2d Mag;istra'£.e :1: 8.45 p.m., on £48.00. distancte be'{.w<=:é:'n goiice £5tat:i011 and scene of (}C€.'.1.£'I'1't";'.I1C€', is two .E{ms. The police :--3i,a{.i0}:1 is; siE.1.1ai,€d Within the City Qf and i..he1'ef<)1'e, "the, 1'es3id<3.:1(:<;*. of the MagiSt1'£1tr::F. Wa:7L:1£1' within one Km. I-'mrn the P0Ei<::<:'"'"S{:a,t-,i<)f1. _,.EQ"n%.,*1e=:£~ {he Ci'rCumstan(:es._ it can be ga1'.he1'ed tihaii 'the A' C0r1i'p_ia.1mVa:1.'t"

taken a 101. of time to prepafu CEi.§"'>'i".,_.2»1.i'1.CViV'{'.C'} SEHIIC before the Police Sj£.ai',ion. ...1-{§3'ncé;._ the \5e1's_iAon.'3 in the complaint and the CO}f1'}}"5}:j*'1:1.71'1':1f1§'€§;-.¥5éI;§§§E1> b{3fO1'€ the court does not insp.ire*-- c011f1<i'(§t'1.Cé§' i'23_"=,€_13c3V';'r1ViVri(f1 of the court. Furth£:r.; it". héisiqo be. 3, 5eé%;3.._ii1at-- PW%2 has not at all been injured 2ii1d"Li'1€1"£3£'tJr§3',V_ 3 serious offence Lmder Sec:.3OV7_vis 1'ég-;i$i:er£é.d aigaiiist the accused, promptness is '1"f~:q11'ii:éd gm ledgirlgﬂ*Lfi6"€tV0n'1p1ain1'.. In this case, the delay Qf VrnG1'e "t.héi'n_ 'A .. "h0L1rs from the time when incideni, is axiléxgggéd to_ happ<:+n.ed is flatai to the case of the p1*0secL'1~i'..§0'If_1. I'"I€nce. I am of the c;)pi.ni.0I1 that the v~;::)';°QSé'Cs:1't.i{}I1 has not made out. an offence urlcftir 8611.307 * r;'%.%.;r 511 and 34 IPC a;_§a;'.nst. bézath 1.E1e accrnxsed. So far as; 3% i6 0fi'e1"1ee uncier Sec.»<198A is ermeerned. 'there is same r:1at.e:"ia1 11*0r1'1 1.21:2? p'msecu1,io11 Vv'i1£}€fSS€fS 01113?" aigaitlet. A4 husband of PW'--2, Since PWs.2,4 and 5 who are f}1"rj;-1»i.1}_z memberés of PE-'W2 have spoken in regarding p;?gg£:1ei'1f;4'V0i"A< .m0I1e.y. SimiEar'§y, PW~6 Venk.21i,eg(>wd21 émci Thim.megowda have aﬁso s}3c3ke11V~reg3;1*d'in;g; iE1{i.';=%:aI.:ne:*zt:

given by the accused. Therefore. I :a;'11'£)_f°the epirmion an offence u1.1de'r Sec.-4§98A 'IE'd. t?1i§ari$§ éégaihsi: A~1 Since PWSLES and '7 ,a.1'e uri.t:.IieE3€3€S,e1'nc1 are not related to PW'-3.2.4 Mable to be Ctmvided for the:df;i7e:1(§§.';;:iiCI§§§\ Se 'f:«.n'V 'E).P.ACE. is COI1CE3l'}'1€d, there is II1at€I'i21IT.,O S,h0VW_ fj::ee1t.{}_1Ve accused has been pestering P\?%f--2«_§:1:'(>'V bring V'ad.CiVf{i0n2;1.1 amount of Rs.5000/~ as agreed upon .211'. the ﬁme of rriarriagé. Under the circumsitanees, I 3111 VC.£__ the <.$pi1_1ioV:i'1i'.11ai'. the Triaf Court. iS right in convicting the ::{'e<tL1::s_'e<.i£'i}:i'1' the offence under SeC.4 of {he I.).P.AcL So as the' 3e'nt.er1e.e iS (fomterned, Sec.-4 of the I3.§'.Ac:i' is ' . p':;§1'i3;*f§.21b1e w'i.t.h iI1'1].)I7§S()i'i§}}€}I1if for 21 term which ishali :10? = 'i';han Six r:":(mi.hs "bat, which may ext:em:I to awn} X6:

.v/' ' 17 years and with fine which may exiexad to 10,000/-- rupees"

Hzawever, pmvisgo to the :-said sectioxl -.<51.a.'£.es E,h3.1} for aidequelie and special rezieons to be me1.1.t.i0r1ecI iI"i. "?,}1C jtzdgezrxlent. {he ('.€)L11"?2. may 21 i.m'p0se 21 se.:1:.{;e:3ee'< ilrxprisomnexrt for 21 {em} less ihan six months. amj*:.)§"

opinion that the iiaeidezai. 112153 takegl pi1:{ee'« in 'i.he_..}§eai_ QOCO and at E11211: time. A«1 was 45 ye21fs0f7.;1ge an/id_ EM:

be presemly aged 55 years. f.iC"T3:1J'('{".(?~f' in ﬁxyj opi;:ivQ1i"'-eéVer1d'ing A4 to prison would not rneet,-t}1e."'~e€ids of j'a':si,,ieeV:b'ut on {he other hand, since cI:1i}.C1 w11iC,h is earning up of t.}1-.12'"éi(é{,t£:sed«.f;eing father. can be (iiI'C(Ti€d:hJ[0 to . PW«2. It is seen tlnat A-1 was in cétxstorjy fee'A§ibdu.t "»«15 days immediately after his arrest and hef:'ee.V 1211.6 f"()1'ioW'i.I1g order is made. «V by the a};)pe11eu;1is is partly ..ief21:eq11.it.t.ed of ail the offense for which she is (thaargged. 7T{~"iT3eL'4j'.m"cie1' of eonvimioxa agaillsi, Awl for the

-'««___V(;»ffer1(te "z17gAr«§1e.1' Sec.307 and 511 r/W 34 IPC is hereby set ' "aside éi:1.<:£ he is aeclrxiﬂed of the said efferlcte. order of

----. ':e0I1§vi<':1.i()'r1 for the E}fff31'7i{':€'. Lmeier SeC.4Q8 A IPC f.-311:1 Sezxré k.. 1,;

':", ,;.« as of the I).I'.A{:E' is heresby C()I1fi1'I'E1€%d. The accuseci is di1'ec*;.€d in L1:1d€:z*g0 S€I1'Lf:U€.'.€f of 1'mpris01'1Inem. 1'01' ¥;:1'1e perioci alreaciy m1derg'0z2<:é by him for [hrs offence 1,1'i1s:i€r Semi; of the E).I:>,Ac1. and to pay a fine of V. cEefau1't. to su.f£'e.1' sixrapla iI'I1pl'i§5€).'{31'.11('3I1i. {Gr two I'}'"1.(_')'1"£'L,f:}.';'~i-..V" ¥'+0Tr. the tﬁferxce: uncier Sec..498A 1"/w 3£};'}IF5C;'< A5 is_ pay a ﬁne of Rs.40,000/j in "«._d 'c---§a{ﬁ1:.--~to«.s't{i§eA;¥'T"

impris0nmeI1t. for 21 parimii somegowda a1jjig()xvd.g,.j.§ "§1:;p0$ii:'t.E1e..s:»;§aid fine amount of Rs.50,000/~ W:'ﬁt_.hir'€ months from teday, faiiing 'fa-§.'r,.1:::'L'n,-Z?.1_ execute the defauit H V £;_ziti;fe Rs.50,000/~ shall be paid

iii) }"Jw-- 9, \V'e.7i1"'ET'VI éiifeciionb..i.hat PW--2 sshail keep the: said °a1jraCi'u1ri*1Y»--.i'13 ._ﬁXed Vdé-'posit' for 21 period sf 5 years in .21 I§3a:1_{;.k or UH her d.aL1gh£<3r att.ai'r1s the age of 111a}Q1"it'y V.wh'i'{:hT ever its earfier and the1."eaft:<:=,r {be same may uséc,1 Jb1' the purpose of }?W~2 or her dauglﬂer Wi*.':}1ouE "-.Vé1:?y 1'if£_1*t§':er r<3i'<9rer1(:t>, $0 fhﬁ'. court. . /K' Csg.

'.I.'hc: appeeﬁ is zlccordixagly diSpOS€d 01'.

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Karnataka High Court

Somegowda @ Ajjegowda vs State By Pension Mohalla on 31 January, 2011