Karnataka High Court
Gajanan Yamanappa Tattimani vs The State Of Karnataka on 27 December, 2010
Bench: Manjula Chellur, B.Manohar
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and wife of tile the r1a.m(«: of acctxséij No.1' V3;}::'ié-he :;1S";::;;1'i'}21'1'1t: along with five others and ex.-F911 i1'1f0§::_1_1é::djv V1'3§:1'V'.f;1;:a'iI_.'?' if Arscuaecl N91 were ta be i11t.e.:'fr=:)gé1t:ed§ ::hc~d ¢_:}g1il5 of mpher wouid some 0m; 80 he 2r~:z:3;'$ .:;1i3.Evc".i;<;.,_€a1_1<: ingpite of iii'3€:?5-38 i1'1_§L11'i{-":53 when he met, m»:~:z:~:».' 'E'E:i":::-- Efzisa to be': Ac<:e:>;"e:i1?_:':gf in ?.'§?%? .14 E31'. P:"'e:na... "ilhagiitlalba-sappa I'¢f{e':'f:aSi1i. She 5-_;a;w S€v<3_:*aE C_'§r:_ji::"~;.s;s; £33."; flag: désad bad}; 23:3 :':az"2121.'{:<-xi 3} 11/16 w<>:..m{E ' -::«:;f::"'::ific;2?:i:e: 21$. Ex,§3,E E; She: {timid SETEEQH .21.Z::'9§":0E «:32: {E16 'E3:*a=éaE;h sf 'fin: .i:1§m"e{§, Li?" £22-'sass _}1:'"2f01'*ma:=:i {<3 héfi" ééiezgi he Iii i:":2:ns;%{ii.a.'::eE3a s;%'1<: went fie'; iihc: s_e;§3<:;"£. E'EIE€'§ m:sEii<[:€:<E éimtéésisssxi, Wham': ssirze {iEFV'E(§'Eu:£.§.I'{-u?€i-g (i£:<:&?23sc<:i :£nf0rme<i 8122:: A1 i§:<3<:::k:
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him £1313': ihéié g';11".2'~1g€;> £1; Pgmdtsz KE1C§&1k{}1, and 22>:f._<3:' 3 otizex" pe:-z"s<'3:1s followed tjherm; and he did £1<)tW1{'r1{§uf=1:.h.6% naxnxes of this <i:{.E1e1'$ 2-ind 21e:':<:a15s{3<'I. 1\l'0.i if 2i=§}'pEv'€f§;%1'1E?'i"E(N§f;;{f V' woulci i11f0m3 i:h<3i1" .1'12m1<2ts, Tha sépffit"I;r3ah21z.;1:f }::iiTi,_(§,vf§'iL'!;§€ff:« <:i<;*;1;ai.1s Came to be done <:>2;11y of17..f3 ."iZ.2OOfi¢."_~;iAS' para evidence of this wim€s::3., I)ui*i:j1"g tha <:i":>Ss:~sf:-:a1::;i112it:i0r1, Shfi'. admits th.21t sh<2v%}x%2aAs z?;E)t,_éiW:1:ic"v:;f P.W.:6Ray.21ppa Maliappa Shinappagoi, t:h0_;15j§Ii .{:he3'~.1:I1é_.'w -{hat he was; a fri end pf ..$f';m P}ii'z3 gsi'":z,:'re1n?1¢_
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Merriatsshé was»; 210%. €:>;a.1'nir3<-:%<i in t';}"z::1£. direCi:.i<72§1 to esmzbiish whethe1* the {ices-zeru-:;€--:c1 couéci talk in her" On the: .j:i':i-Tzfrger hE££}d§ she .s321y$ ?:i"3;;1'£: he 'Was myt. evcm in 2:7: c(:»_:.1dié»'.i§i:Tz"j§g§" H u}:1d:3rsi:an.c1 what was happe=:1i1'1g to '}1i:1f:__ ;1§s. fw:r1TS sezfious. A<:<:,<)rdi:1g to the prc>seé;:ut:i(;Ar:,j, P,\\F"s;8_ were a.<tquainted wiih tile V.i;1§:ceas€:ri "P21r2}s;}"i1;:zj§3.fn Quit} w11e'n they Saw them by the sidetji" 1116: rio-ad,' 7tI:1e;11amra1 Conduct would be tov t2_11'_: 1:9 him;~--.__*Si1rprisingiy, these: two xvit11és3E:S;fi0V"i};@t, Even t.2iik~1::o7 him aI1d th<~:y are the perso'I1é: who Séfi-i.'..AA4Thf§V"j,'fij--.L1"i'€d Paras-:»hura.1I1 earlier ti) P.WS.1 e1:é"d_ E3. _ 'T'}1_ei%3 iS 1_}ot.hi:*1g on recitord to ShO'W that", pri<3'§;ji,é} P.W's."1..;1:éd 5, 301116: om: 'W€iS able to iialk '$0 the I;;§.a£-ég::€§z.=;-Séstii' 9?;1':fa$h1.u:g1::1 as he was in a {:(}I1SCi01_1S state: of :€Z7'%:i .?if7£':.r;€ 'Qjt.11er hand, the: St,21t.<3r:éa&:§1i of P.W:~3.i 311$ 5'th':'ii;. €1§1c§§9'---- We31.'i3 a.bEe {<3 i.a3;E: to dee:(_:€a:ae<:i ,=.-zeemse E10 E33 §nir:§:<:'§t;:é.:i;:j:d. 'i::> <:::}:1§1€:<:": Ehézr Z£C{7T%.1Sé€i3{i wifiz iihézs {i'E"§§E"§€. if "';%1{=, t',"»~'I§{§;f;?I'1{7f;f of P.W,6 Ra},-app:-2 Mgzizippei SIf1EI1a:§}pag€>§ " 33;e::fs;§A'.--'%.<A> heat ':>:;%ii<*>ve%<:%% {;1:_<%§:s*é.%(;s11 cszf ':.'he5;;e. éwa 1>VEi.nc3:»:~;s;e$ Lax aiscs saw amused; Na} Amanda Khanappanavaiz fie gave him R826/~ and aSZ--<;ed him is have 3. dr3ir1_1;'."'-- _"§@:"'._ Wffifii back :0 arrack: shop and hafi E1313 drink A V' back. But the deceased was n0t <:3'6€--::,.
him, fear Gf them were met the cleceasedw He saw them "{{ad2;ka.i..g3,fé:_;gé";§§?hiiCi'1 is at a distance cf arm vfu::10ng;""'"fij¢§"a§fk€ci 3?1i1':"1' ta go back home saying back Parashuram ifiegitiznate intimacy of 'P.VV.11 Yaliavva, suSpecti1<§g" ' .' ihé '._'z¥;L<3iV§:§'1 ;1se<:i, followed them from a harm being caused to the deceased Pa.i*Tashuram'."-
V ._I-1ia?_ Stafcéfivajear a tea Shep at a placé Wham he c0'uId by the a€3C'E,iS€§, They pmeeedeé.
_:<::a;Wairds side and he foiiawfié them carefufiy.
5_'_'?»§§é€"f*«Z{€1'a§;a:}ki Crass they agsauitefi Q16 deceased with V' -'iT<:i._:fi{5s. 'i%Vr9n rad and zimn. ha}? 'When deceaséd E63} dafiamg "A2'2;e_ .':*an {awards the deceased and at that poini: af tima, \ W 4» ' 24 AL A1 A5 zmd :)§'.be:'§zi{:§v§sse{i him ;'1<>i: E9 E'€"\»"€'i*,&i£ '£3.18 sszzrne: ':0 any (met, As; he W212"; s5:T:a:°9:ci, he {tame baCE~«; and Eatm' he went iii) the i1m,1sse c>f P.V\?.§ E Yaiiizlvvzx. aiskirag her I'z;«:'> be cizmétfzxl. Ir::n1e{1i21t,é31y, he j«:>i11<~3c:1 E3zaj211'121 'Ma1*;1ia'Ia pzlrty .23:-3 ii: was Shravzzzxa arid he 1{"f3t.E,'1§"'f"E€;':€i to 7'»s"i"E'1%£_:3;g<3'« K <:m.}y zifier one mcmth. He was :1<:s£: in s:~st'1ai.;V:§(3:%;"'?-:f€§1' la m«;>:1'd1,. What": he rei:L1r:1€:d, pe:)1ic?: <-3 €n_qu«§1"'&?s_ci reveaied t:he etntire f.':1C"iiS to thfi police. -E)2..:ring 3;'h€:CII'€}8f:§~- examinaltism ha admi{:~:. that &._f_'A'h(: tak<:§§Té.iv0V'::p€gs of arrack they becomev s_é%d21t.:-ixre, . 'He_ 'a.1s() admits thai. f,h0'£Egh.Vv'1'M1'{3._h€i;d fii§>:1ey.\i7u'it1i1'him'; he did next, refuse to 1"ec:eiv'e'vv.tht":'11"3oi1éy._f1"Qfi:1._A'1,§ 'A«::c0rdi11g 1:0 him, he was not droxzvsyf brzctaflséi-' .05.. ffifi éarraick. The 'clfféléfk shop and bfélflfiy §;h0§ are 'a'dja1E>e1":'t: to the main maci, Even at 12 .,,,i1j1 '£.':'§1é% ziyi_g__§h'i;, W-:h.i€i1E:'S d0 pasa i:hmL1gfh the ssaid road and _ p'é:%Q¥pE<:: 'E2-%(;1L§5.i::*I,V'::%<-3 :110\IiI1g__{ a:"<3u'r1d. When Eihé-3: deateezsed v.fas"':1fiit.a1a:K%:%g:¥.9:10 011:: from €',h.€3 mad 0:" f'r<)m tiims garzzge irieii tl:a';"---VA';::§:::s{éu{*. ézirzl. Pie $.21},-';'~_-: {.Eé2:»1i: garziger wags <7:§0s:3:{§. ' Vu'¥§_fE'§£)i£§§,}*i~§§€i3€ffEiS€iZ§ {7:ri<;:-«::i <';u':',. :19 (me: at:':::2::2<i:3d its him' H63: ' :11}-M, :.";b€. 'airy ii} i:'1§'<>r::1 Elhii ;301§<:<'r and 3%: 51:6 Eli}? <~":w:z': ¥;'.:*y .:.\'*'«'f""'.:''.~ ' ' ' 25 K3 Shift. 'éT.E1{3= <i:::<3ea:+s€r{E E7*z2;:'2>a.s+;%m§'2:m :0 {he h<>::spi%'.aE. 'Fh{>:3;g;h he KF:é;*.'\fif' i',E'iE1'{Z £115: a<:<::.1:'+s€-rd '}.?'€;i'3'EE 2'n.imia:f:a1 iii} ¥;'.h{5: {T1€fC€E':1S€Ci§, he did :'1<>t: fr}; to gcét iihez 2.1.i:t.@r1t4i<>§'1 57>? <>'&:}':§%ir»s;; {.53 héalp the <:£e<:ease<:i. '.I'h0ugh the brzxzzdy sahop jea;':t;c1i ;:._1ji*'.;i; shop W'EiI'E't at 2: di$i:2>..;'1{:e of 011$ fi.11*1c):1g; froth, p}'21s:3e GE" §.}3{Tid€f11J[,§ E163: did; Hat {try to seek: émy,a.s3s;iség1i1.;i€--eiitiéaiiz' sstop the aS53z:m.It: or 1:0 shift '€::he__.dec:<:€2;§;:§d :10 ié:?1evA'}np_§spii:21I'M 24¢ "i"£'1e C0n(:1L1<:?fi: GE' t:11iék.wifVr1esS"£3_very}st1*ange and 'm:111a.t".1,1ral. c:1a,}§':1f1As'._t:<32.j_«gflazrse friemil G1' tha decseased. but he did""1101j:" e¥.J'<3n,_ b(§f',héI7 to inform the: rr10the1*"ai*1c1 5:2? '%L:1'1éé'~ci'eC€=a1s§fé€é€i abiéui; iihfif' iricident. that nighti. '. E-ie: 'Cli.r:1 :1=1£3t'. ¥:;0f.V1h.e:§i*'-it)seek any E1SSiSt€tHC€ _from the persons ;*3eai*' brEu1dy' and arrack shops. He did not sf:-:'eE:_'{ht3 a€3siSi:a11<ir3 from the pe155ers«by or peopie in ' véhi<'::36:5'5, He diftiwxirsi ever: try {:6 Shift thcit {31e<?:<::;1:~5<;t{i to fi._i'1+:~*:T §:.03'pit;a;I;' ._ £}r: H16 eéihez' hand; Efiéft gm-:3 E10 =;§E1¥.1f.iG§'} P\?i«*"',E"E ':'211E'i:'_*_av?;1 and did :1<}t,hm§: <::is:;€ as a <:E<)se3 friené of the 4{'E€€:*e:A2:Si::'%:i. Fiizefiiv mi: '<:Ez':.,s Ba';é1_ma; Mzliéfizziai azxd . «. V J _E<;:--1v<_:5+s flies ¥'"§.}}&1§3;€ Ebr 21b<>u'é. 21 m_<>;1E',%1' 'T'%:21i: 311321112'-.\; he "<§;=;§.,:'_::§r;3i; £2'*v'f;%§1 E<:'1:>w w'E':<=,i.}2<::r 31.3% 1?':"'§€:1£i was ;«:1i:..?€ GE" 1101;: 212%? "«.'€EL':i§Z §1ag)p<3n€.~{§ Era him when. he: W£:1;':€- iefi w:i§.I': ~S.§'c'f:§'i("}iEf:3 i:'2jz.::'i<3:-5; '£33.; the sick? 0? ihs I'{T)2T:€L T}'1€H1€'.%:E§.§fl;§I'€:3.E c0zr:ciu(.:£: 0:? him <:»'t,zgf:f Err» be at ksrasi {to ' §,7£"_1%;:«. dficftfié-1EE5('3fd £10 gs.-1: saome me€l:iC;1E z-1ss5is+:.t,21.I3(é£:: 13z:i§:" ~'u:1.:2V2?1! !c%E;;_: ,f V' S1:r;)1"_i.$it1g;E}-*, he 'rs::ve21i:?s :/3.bc>ut i",§':'€'.' »im:ici e.;r1{.<'éizaiy 1:)¢-éf:3f%;:. P42-V? IE Yajlazvva, bait she 'E1a;Ls' ::<§i "ifariaEj(:.:iz1i(;%c3_L:'"«Egia. €VidEiI1('.€. 5115: £122.55; net .;~31:.;)p(31"i£:.§i'" €'he5<§l.2:.§se._V_VV{}f the pmsec:L1é;i<>1"1 So far as; her i11€gi.t.i;;1at4e i:r';:i;iAi:1:-a5cyV'§,vit:h the deceased. '1'hough P,W$.l, :5 a'1;;<"{4 6 hav<: &;p?:3ké:1 abaut the illegitimate i11ti1jéa(éy'=..bctv§2fieTe7{;.,Kfhe deceased P21rz1.s1f:Vt:3%11'11xiii, eirzéii V'Y:11Iavva, ?.W.}l h.as*s cat,eg0ir.ica;§}y déilffifi i:}1<§i-s;%ir1Mie..' 2,5}; _T\/'I()i'.i\»*<»: Vp1AayS'*«._;;1"n " imps:>rt:a11t role': in 21 case cf :ti1'(tTa1n1s¥::21I1{is;€<::ide':i::6"e1:1d i:1"1s:% sarms motive resiies ta {hi-:5 »'137§'§:1{Ivk§§:?"(}'L1£§(i'"iV}§_€jiI1v'5i,§"1€ p:°0s<3cui:i0:: place:-3 its {E2186 an .j\f\* .?:i:e%_,€§;i:"§%§<_;'.i;.<°:x{i<:§€<ns::e. P,W,6 Rajgappa is; the magi. relevam:
3.:':a*§'_ 15:12-§ij'<;§f€:a:ii€;.--"'w:it:r:€r$$ €02" thé;-'r §}m--s€<::;:i'.i0:':; but the giifizdzggiffi.-a,'§'f"_Ejéim E;}":_1f<:rws3 sz.sssg3.i::i<:z2 2:'{%}(.}E.1€. ma: §,'§si?E'}E.i§§E€¥E.'3@SS "-0f}:i_§.$ éiavjéieetiircé b€:f{>re €319 {jf(}L'£Z"EZ, <31": e:>:e2§,h.. Hi3 ifémdzrziii: E5; ~ ':fé<;>§ i'h2a;£'.. (>5 3 §:"E%;%_1'";£i Her: E121:-3 330:2 22t;.'i=z:§1€im:§ E15: him _ "\:."~'~;' :5 U2»-'E1532'; E165 WEES E§iZfE'i{)'{.E:':§§§i Ems': H6: {H5 mrei §'1g1:/6:': <'t€mrte:~:;y ":10 ixzfarrn PWss.i zinc? E3 3.b<)ui: {he in{:ide;I';.€. ;Zr§:_n1eci.iz1i:e.E5:. or <:=w:r1 is this poIi<:e., The §;0i:aE <::<)11(iL:<:ri: of this-3 :viii'r1:3ss :"a:,}1e};° (:0I1vi:1:::<-Es 1.15:: to 21<:ct€:pt, the €T:()1TI'{'.f;'?I1fiVf).¥f];" L- tV;1'1%;q d€ff;'}.'l{.'.€;' (1)1111:-3&1 that he was; piam'.<3d by !;.h§-V3"i'i:¥Jesf:ig§2it.irig--«T _« ' ::1g<:n<:r 21$ 0i'}r1e.r esvidemzeg xv21S;I1c>t:_ 421a%2££i21bie.,:
evidence 0f ¥'.W.6 Re1yapp;;1_'Me11é1p»} 39 disbelimzeéd, all ather eViden(:e'V}bt:i C<>mesassmisii'. 26- Thatlggh !;I3_@ :_{_~fa;.s:g<3 of t1j1§:"p.r{)5é'e.ct2t§()11 i-S believéé that deceased P21ra1shL1_1§a'm_ v--'.i"i~3:.h' '~:.I'j;(>-iiiicidal death 21mc>L1I1t.ir:g_ {{} .' 1"}T.E_1ii'7dE'1T_,' '-§§)Li.'li j €116: nexus bei:w(:=€:n £116:
(:1(7(?LiS€C§ p€"E°SDI}~S é:':'fid.' t11_§j"'cr:'m<: ifs 1101: f01't.h{:0mi1:1g. T'h<3 resi; of t}*:~s:V vir1vestf£gé1{;i.e5n as €3St.z,1b1ished f1:'0.m the: wi?;.:1¢s3se:;~:. a.bdL1i:_. a spot, mah3.,:5ar, inquastt recoveries of V:nat;é:"i2i1L}:;s?3j€{§E,:3.; 211, 43.1.16 instgmce {if 'she E1CC1}S€;'£1 1 and 3 .§ift3,_§i'--Yi(3._iiE3¢"x§r{§ .fh€? p'r0s§&%ctm:i<)n. ET;\Ie11 thesm r€(30ver1?.es §1'¢a.~*€*:'=i:2{3 '§§fi}:",'*&3;A.{"33E. {an @319 (321863 of the g}r{}se(:u¥i.£{m. Vs!'hs?;:1 <)§1(:é" E:§"1<;* §3i¢;'.%ée:@<%1,1i:i<";§'1 pE;;,1{te.s :"c'%h.2mt::<: an djrecti: é3;*«:'ie:i€:1*}.z,"t§~:n '£::;1€Ti if 'i§£€:§;' f27»:i,§ {.9 5;:.'z5.-;{.a.E:'1. iihfifif' 21:*g:3.::r§<3::'3i?: an €iii"(:(?:'{) 29 §-_ apprejciatiiam Sf fividsnce by $136 Ezfiai Cauri i$_._ n<::=*: warranieé in a crimina} case. '
27. In E-'i€'W of tha discugsian and V' aboveg we are of the Gpinicn the' Gfdfif 0f conviction passed by {E151 interference and the ..asié:g Jfjshe prosecution has faj1e¢j,----i;§s eSt¢:9;bI!«1E..f§};'Vf?i<:.¢A cl.f a r?ges' E1eveIefi against the accusecit,/';aa ;.);;9'iVei§2;1;§é reasenable deubi; They sec' 235 (1) of Cr.PC. ' V 'V A 4' ' are allowed. All the appeilafiiis .'a;I'reV charges framed against them. The cj:0'ri;:3£:r1fi¢d.éa11£:AI*;0-i;i f£L;;;es are directed E0 reieasa
--3§Cé;gflii';r'%af§p§?Ha.%$§$V"f§%fhE¥ith. Rsgistry: is directed to §::f:Ir.:":' a.€:§«:=: Vth¢":.=_;ai:'ic;'T~%V{é~}a,iE autherifiesw g