Karnataka High Court
State By Nandagad Police Station vs Sanjay Kallappa Halagekar on 16 March, 2011
Bench: Subhash B Adi, N.Ananda
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JUDGMENT
Crl.A. 1364/2005 is by the State against acquittal, of the accused for offences punishable under Sections 341, 307, 323 and 506 read with Section 34 of IPC. Crl.A.355/ 2005 is by the accused No.1 against his conviction for offence punishable under Section 326 of IPC.
2. The case of the prosecution is: Accused No.1 Sanjay lCallappa Halagekar, accused No.2 Somanna Kaflappa Halagekar, accused No.3 Laxmi Kallappa Halagekar and accused No.4 Pooja Sanjay Halagekar, were tried for offences punishable under Sections 341, 307, 323, 506 read with Section 34 of IPC. The inter-se relationship between the parties is, accused Nos. 1, 2 and PWs. 1 and 8 are sons of accused No.3 Laxmi. Accused No.4- Pooja is wife of accused No.1- Sanjay. PW. 12 Ashwini is wife of PW. 1 Nagesh.
There was family partition amongst children of accused No.3-La.xmi. After partition, dwelling house was divided and accused Nos. 1, 2 and PWs. I & 8 were occupying separate portions of the same premises. There was only one oilc.t tn tic cnurc h.,usc %l uli n I cot c o tilt si are
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In so far as c'ascd iVs2 to 4 sie cnnec'r J ti
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on t hargc fo ffrnc c urusl abic 'inner "c ci. c r 341
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ti 1 minutes ird both 31 ther rn out cf tEa t )USt ant
accused No. I t-.saifrvd PW I 13 'To e.olruh(;ritt hit injur sisiaiiicd PW 1. PW.o Di Ranec.h was i 'cainnrc! PV 3 ti.as staten rhuf about 12 I) in-. brtwe tht ruah fi 2 - XL ' 14 .'OO))u istbi P ' Jfl r iuht ' h p 1 daC he r'a'z.aed P1 1 jfl i I 'r, r 4 ?% '. w I
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14. PW. 14 is the Investigation Officer who received information at about 10.45 p.m. After registering the complaint, he had sent PW. 1 for medical examination. No doubt, other eye-witnesses have not supported the prosecution case. However, when there is direct evidence of PW. 1 corroborated with the injuries stated by PW.5 and immediate complaint registered by PW. 14, it reveals that in the quarrel PW. 1 has sustained injury as per Ex.P.5. This is also supported by PW.8 to the extent that he went to the spot after 15 minutes and saw that PW. 1 had suffered injuries on his left ear. He also saw that accused No.1 and other accused on the spot. Evidence of PW. 12 corroborates with the evidence of PW. 1. PW. 12 has clearly stated that she was present on the spot and she was also assaulted by the accused. However, as regards seizure of guns and other material there is discrepancy in her cross-examination. PW. 12 has stated that when the quarrel took place only accused No.1 was at home. Therefore, whether the other accused were present or not is doubtful. 15
PW. isand i2ha c supportedtht ca%ecttbC pri .ccuti)fl having Tgflsqd tftc jnrøl(flt It sh'ThS rhit acc LThCd no.1 astaultM fl4.1. fhtre s no mete 1141 ridt flit 0 %liggflt that c usc d 'sc s. 2 to 4 h n. assaulted aid no em respond ng injudeS are stated liv fYI)j Men ii because accused and PWs.1. 8 md 12 arc relatnts and 1 he' 4 l tfl present at the bpOL, b itself, would not be' sufficient to implicate accused Nos 2 to 4 16 'The learned counsel for the act used No 1 pointed out the conu'adktl ,ns in the evidente of fl s. - and 12 She ilso pointed ot t flit rirtrS Ii lions in the sewure at thc gun and atailabibti ot the g' n on the ca't 4nd tuiiht pciltetl mi tha lit nw of PW. ,-d '(tot stRUM that dii srjunes tific red ),y PW U' i c'%MDI ti 'x 1-sc "laW fl (flfl at Al Is 4 shai3 )bjC( t in P U, 5 't a e t.' t ii 4 ict'i.cd n" 0 ipjt flJ I-.. 1 ' .)--t '"'( ':1' (' ci 4 th Lii ' (b '-'s , ( (4-r S I -- 1- r' 'ft ttir t" id"itt • 4 P I . . ii ' cI".tr t Iiij 'ic 1 ' aS suilercd inji is i' ppc it1 b P'iV Tic i %ta c that mir po't i of 1 c a P\\ 'as cpir 1 1.
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