Dhakalu Masanu Gavada @ Patil vs The State Of Karnataka By Its Spp on 6 December, 2010

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Karnataka High Court

Dhakalu Masanu Gavada @ Patil vs The State Of Karnataka By Its Spp on 6 December, 2010

Bench: K.Govindarajulu

1     
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DHARWAD EA; ~   _« '_
DATED THIS THE O6§P¥E?$;§;E§:,:1ff:'BEC_E§.*EB'§'t§§"':3'§,f,1VQM 
THE HONBLE MRJUSTICE3 K:f_§§QX{INDAE§AJUI;U
CRIMINAL AP:F'~EAL_«"N§_.:'f8.<}/:2{)TQ§  
BETWEEN:  % L'    L ' 

Srilfvhakalu Masanp.  (}aVad§_a  'Pa1i.13.,.¢[' 
Aged about 28 yeazis,  Ag-.:rié:_LiIturk3., " 
R/0 Hajgoli, Tq:    _    '

   b   ..   ...AppeHan€:

(By SrivVJ;é;ga:ii:;3h 15:1':-i1;'A&-V.)  

AND:   V   %
TE€State of Kamataka;    
Rep. by its SPP;--__ * V  _  = "
High Court Building; » _ 
Ba._ngaiore§¢  

.     "Respondent

{Bj,3*_$rij\;";'C§xi.E3;*::1aQ;;é3;:,,_ HCGP) Appeal is ﬂied under Sectien 374 Cr.P.C' " aga;€nst 'the; "judgment dated O'?ﬂO2.2005 passed by the "'PIt'f£:si{§§.:1g Offiziezg Fast: Track C0u:*€-HI and Add}. Sessiens A C J.1,i<:ig"r3, Bsigaum; in S.C.No.1€>3/ 2601 cenvicting the uﬁ._"a}::ip§11af1--tf..5a<:<:used for the offence punishable under Section V" V.'32?4%*aﬁ:¥ 323 IPC and séntencing him :9 undergo Si far 2 :y<{ay~s.,and shafii pay a féne of ?S3{3O{)E/~ LE). tea underge $.15 fer V "=.s»§;>::"'§:1an:hs Em offense punisliabie under Seczier: 3234 {PC and "vffL::_:'°t§E::€z gsntsnasd is Lmderga SE. fer six maﬁtﬁs and {G gay a 2 Cdekﬁk;?$Qﬁ0QS fine of 3500/» H). to undergo SJ. for two offence punishable under Sectien 323 IPC and :he'~1;n£iergehe--« Sentence shall run cc:'1c1,1:'rer1t1y. "

This Crimina} Appeal coming ex: fe§ fi.:§'aE day, {he Court delivered the feliewing:

JUDGMe§w_ x A Accused in S.C.Ne.10:3/QOQA1.----:ei:j.i:f1e. 51¢" Track Ccurtﬂi and Add}, the appellant herein.

2. Facts neceisseﬁj appeal are as under: "" ;V. . . .

of accused. Their father had three wiVee\'..,,_VIt.,ieV' of {he State that there was a dzispute of the compensation and on acco1ir1.tef."a:ceused has assaulted, caused injuries and ."v"e»-eccusecie for offence punishable under Section .tE23,324euk$ﬂ3?IPC.

Seseiene Judge has secured {he presence ef the P.W,1 Ee 1? are examined. E1X..P.1 ﬁe 2% are ﬁg ,, M) marked. M.O.1 1:0 12 are marked. Lw:'at'm4:d canvicted the accused for offence puiiisiiafiie Li13_§1c'*r 324 and 323.

4, Learned advocate for ;he "tilat the injuries are simple in .:f€Lj{§;§shab1e under Section 324 is no} go' Further, learned trial Judge as simple, do not give reason as 324.

5. the weapons Like scissor and iron box a}¢*e..:;seL<4§; 'EEK: Aéi-£*);V§}:0ach of the learned trial Judge is'. prb'per".'L'* . V §, 3:'; the above, the paint that arise for c0Vnsic:Ieréi'E--io§3__'iS under:

A. "\?V'Et;ethe:* the cenviciian is jL1st£fiec:i in the T 'f,ak:--f.$%.é>f the case"

Cr} ._A§_N;§L?é'(}L;2.éQ::.. ' A. V ix"

" " --§":;§:.§f 4 cr1;A.Na.?si}}:::i'm '2'. The evidence sf 90:21:81" is cfuciai in the facts eff as the learned tria}: Judge has éisbeiieweé the ~ State fsr effence under SE:I3ti{.}f1 3G_7.....a:§2d _ S"i é;é:'é:'.':vAr3G%,_V preferred any appeal. Dacia? siateig Ehaﬁfiv simple in nature. In para~1G a.f"z_}j1e jiidgfnent;'iE}Ae _V1%:a:§§n£é€; triai Judge has noted the same. '53e. fh§=re is mégteria} ta suppert that simpie inf: "are caused with scissar anti iron box. V

8. So 324 is Sﬁ asidé' Cenviction accused is inﬁjudicial Custody for {he _pé2f{§;:i.A'*»ff@:f%i""'.25.O2.2OO0 to 22.03.2000 1Lf:'., neargx -vfgr §3!}'ff;¥I'1"s.'.'1'l, said period is considered as A0Vf'Lp:{1r§i::hi*;::A¢ni:. Aﬁﬁaal is allowed. Sig?/~ EEEEQE

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Karnataka High Court