Karnataka High Court
The State By Madhugiri Police vs Koti Kallappa (Dead) on 8 February, 2011
IN THE I~1I(}I"'i COURT OF KARNATAKA AT BANGALORE
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CRL-A. FILES!) u,zs.3':*s(_;} ea: (3) CR.I3'.C BY THE S-*_1fA'1'I:
ma. FOR THE S'I'A'I'EZ PRAYING T1--m' THIS I--a:o1\?'B1.1:«;, .<:TQ:5R1*
MAY BE I-'LEASI331') TO G.RAN"'I' LEAVE TO FILE 53;' --.rg§>I.>_:a.Ai;,
AGAINST THE JUDG EMF-;N'I' DT. 3.1.04 I>.»:xss1a:1_;> ?_:'3Y 'f§iI-51-2' 1'-£1
ADDL. S..J., TUMKUR, IN S.C.N0.98/96 ~-- ACQUIT{TiN *G mi-3.. _ '
RE§SPONDEN'I.'S/ACCUSED FOR im;':' " = 'QI<'F:«::f~;(: [Q "
P/U/88.143, 366{a). 1:4 1'/w ::491r%<:. _ "
THIS CRLA IS comma ON FO R, 1i1£«;AR1N.§:;_; fifms
THE COURT MADE *1*:~1r; I«'0£.LQw_:NG.
JUDGEMENT
This appea.1 is f1"i(:.d Sf'3E._c c:.h§ii]'€1égi11g the _]udgn1e1'.1t' dated 3.1.2004' VA :'1V)y*'__.ff1€§A_f.1 'l A<:idE. Sessions Judge, '3.i'L1.m1%{1A1'7.fi£1 _' acquif;tiI1g the re-sp0r1de1":ts of the 0£'féi';r;e"L;I1cie1j. i§¢(:§§L"}--.§¥3; 366A 1 E4 2'/W I49 IPC. ';'/.." I1: is i:lh"(iT._(}a'cV1V$'E3 the p1'0see11ti()r1 that on 21.4.95, .a"¥j'oz,:1E""'L:' p.m., at Mudde1ppanapaiy21 vi1i21ge at Ta-.1111«k:1&1* the acctused went. to the house of CW~.I Raj21m__m..21_>a:":dF' formed thernsaelves into an assembly with the C:'c~:1.1m()n <1bj<:2ci, of perfcarxnirag the n'1_21rrie1g'e of daughiier of ' .C'gVa .1_ f'<21ja.r1"131':.21 w'it':%1 As} 1, §;'.h€'.E"f3b}--*' i,1"1.ey am zaiiegeci to §*1z;wn::=. M ._£:.e:3firI1i1.i.e€2 23,1: ()fTf;',I'1C€ 2.2125161' Sec; .143 H?'€Zi. /5?' £_/
3. It further a111eg.§ec1 'that all the a<:.<:'u.secI at izhfs above: Said Ciaic. Lime anti p}aQ<'. being 1ne.z11b<31's of L.li1'.é'1'2'>\:"f1E1 assembly and in 'p1'<>seCut.im'z of <:t>mn1m1 0E3jea1iHfi3£'»V":{u;::'}:. assen'1b1y procteeded to the ho'us<;t of CW--]. R£1jE£l."1iI}1£1'--.fc:1tI1f§' H the iI1S'§igE1'U,()I"1 0,? A-1 and A-2, i11cEt{Ces€§&CW«2_.A'n1i11b:<fgirL1v--. under the age of 18 years anti t00k3'§1e:ti._[ éi\~'ajf"f§$1--<:i'b.1y"
ihe custody of CW4. wfnfie Vpr::ffk3_:'n1i:rfg.fv.2:sVigEé: to "
CW--2, knowingly that JCWA2 "'I:>~<-?r::Ar1VA..i"§c)1*c:<»:d to marr_v A4 1. thereby 'ézre commiiied an offence under S¢¢,;'3V66AJf/"w~ 4V."1'i"i--sA AVi7u'rt:fii¢é.*'--(:1*1a1'ged "agaiizlst. the accuserd that on the 21boVV<_-3 " = L1ixm_e" 'z1_n.c1 pkace. in p1'0SeCut'1'0r1 of common ':".h_<§ 't,1 f11a\2xrf1:E assernbiy. A~1 and A~2 ab<:1_i'é.g£ t'i1e 0£}1é:** «EiQQL1»S€d pe'1's0ns to ir1du<::e CW2 a 1n:i r'1(>1i gi1j1".Vt;1rAV1 C'1'€;_1." the age cf 18 years by ia.k.ing away the s,z;-'x--i§f1 gi'1'1 f3:z'5';:11V£[:iié§E'L11 <:us1.ody of CW4. w1';t:h an inieniion to 'V perfffirgi " 'L:hé4 }::1ar1'iage of CW--2 with A4} forcibly, thereby art" zxllezged £0 have commitied an offence Lmder
-- $:t§':£T¥3E;>6:{'x 1",/W E 14 ;md E49 IPCQ
5. p1'0ser3u'1.i(3:'1 in order 1.0 prove the C2186 11218 €.'XE.':I}"iii"if.'.d in all 10 wi1'.11esse.s and got marked Ex.P~«1 '1.cs"'---'{?~»?, ciefem:.e of Ehiif I:1€IC'LlS€d was one of %:oi':aI cietrlial. £:«3i(i'~iIh.é_§,r have got marked EX.F}-k ta D43 in thezir ci€;>.I"£3r}.z:;'r'-.:>._;" I"§(i!fi=V"t';¥'«'«:"E'.i'V,u'_"' after hearing the prose<:ui.i0n 212143 '""cicf'€1'zc}_§>., _ t'.i'i(::v bé léaxy-'fled'-. Sessions JL1dge was _pieaseci 140 a};:qi1.i.t nthe £1r:(§1;1sfea:1 ':1_i"'.2}.iE'v the offences.
Heard Sri Raga S;:,;bram;1;:--13;;;:'jvBimffi, lééitied E-iE§CGP for State and Sri A.H.BhEi§u:E1V:\;:.€l;i1,"'QOHHSE1 for t.l16:
respondents. '. ' V J
6. . The learned HCGP V PWS 1 and 2 is very cogent has caieg0ricaII.y stated that .211! £119 'c1tZ'"4?i{-'_I_$€'(,i. fwlir) aka her relaijves had forcibly takt-2:1 "h.er "~r:)ar§ {he 'dEl1,€3 of V6'I'1"é.nc:e and had f01'ce<:i to marry Awil "R3;VmaR:cifs'hyiagifpa" ar1d in the ctourse of such taking away, She' had beé15;_k'ep€. in the 11011868 of other perssons and oniy xe:;ft.er 1'"<'a<sC1:;:e from the Pohrre she had '@9931 sent back to her '~ €i:r}t4hé;i'S hUl,I$€;'.. 'I.'h<:refm'c:é, he SE,.EbII1i1,S {hai 1:1'1.{-3 i11teni,i<m to "°f<3~;V*}§"se mimarf ;g1'.1'I 1,0 1}.-1a:"1'_3»* CW1 E]. and the 30%. 91° t.a.1.s:.ir3.g {) zmrzlfv'. has been cieariy est',ab1isiied by the p1'0seCu1io1'_1_. He fu1"t4he1' S11}f)I1}if.S £1121'; Ihe learned Sessicms Judgr?. "-,4 >1"~!§.1S erred in halding {hen as the husband of PW--.1 guardian. :10 ()ff€n(',e has been c0n1mi£t,c'.Ci by fljxevat:ci,1seCL: V' He? further S11bI}i3i'{.S £13211. PW--3 has 2311p,-")(>r1e§i c>:i'f1'.hx'e.V pI'0se<:t1ii0;:: and I-'W4? is sc}1o01;'{eaLf.he? Wh0~ ufiéici ' Ex.P-4 b1'.rth c:eri4i.fi<:at:e of PW92 .4whi(éh._cE€a1"Iy :';t'1r1.é1'::
PVV--2 was of the age of 14 yea'i"sV .213 on 'Lhr--_:_ dafrg: of ofE"€:1ce. The1'e1'o.re. offence under Sec;'3€5A {PC is Ciezzrly made '7. The: learned defelltte .(V'.CV)1l:1}S!;'«1_.Sv1.>1:§;"}1_T'}_'.iE'S that under Hindu ;f'L1S1,OAI"'IA1'. f'f£11.l'1'}31' naturai gL:ardia11 and femaie Chiidren «a1*E* gi\'»'f:V1}" by {he father when the fatht:r is a.Iix}*e. In .:'_--hiAs. PWs.1 and 2 categorically "'$fE1i€£Ci':'ihE3i. '(fie PW--2 and husband of PW--I was in the house and he had fm'"ther intended to ;T;j0 MaI(31_3g'L*£%x7i=é1'11 the accused on the date: of ()ffCn(t€3. H6 ".f11ri:h€*1'~~s'1;i;b1I1its that {he accused had filed 21 complailii, in ~ 'w}31'.Vcfh~.LE1e father of P'/V-2 was also one 01" the E1(TCL1S€',d. He ' l(v11:'1g"'Lh€*.E' subn'11't,55 i,.1'3<')Lzg§; ii, éhe: {.féiS€ 01' P'\?\?':-75,1. anti 2 that. Ehe father of PW~2 is 23 mental pa't.ie--:-I11. and was taking 1re:at..rn€nt in NEi'vEI~'iANs hospital, 11:) ci<::c:umem.s E1aVe f3eer1 pmdursed and ii: 0'm-*:io1,1s1y because 1?a~11 is _1.1.n_14'1<:..'c;i'l'j1ér"u 1':}'1an Ehe sis€:r;=.3'"s son of the husband of PW--2 wh"c'1jeas'=. E7'\'~Jé}j i':1ie3I1cied {,0 give PW~2 in r:{1ar1"iage:" w'i'th hf-:1" C-,»w.n «.br.f0t'}V'1'e1'.V". Therefore, this has been filed E131 ordijgf to = fs;lse}y'~ implictate §.11eac:cused so 1:0 xPW ~V2 A-- 1.1 and t.}'1a'{ the 1earnc"d~..V_ge }'1¢;is"'giv'é§11 cogeni reasons for the order of the Sessions Judge. He u s;)peéa} may be dismissed.
vpf(z.?§'t'3'¢(3;i!1g§E:.s ""----in'€,hi.s case was <::0mrnen.c:ed with the fiiuing QEV{i1e', V'.{_to:1;piaiint by PWMI before the Police on VIVII1-..1,1j1e said complaint, PW~1 has stated that hé1'--.daL1Vg§:1.t.e--zj ';},ayala.kshma.mrna is si'.udyi.1.1g" in 9*" st,a11da1"d. prior to the date of incid:--:m., she has 21i.i.ai'.11ecE---- pu'bert,y anti aCC01'dir1g to the Custom 01.' their ,VC'c:s;1_ri11ndii.y, she was SL1bj(;'.(.'.E€d to shastra' on 21.4.95 'é;.1. 2:':'5<)'1.1.£ 10.30 13.111, AL t%1:':-: time 01' the said. (:<3re1:11<>11y, all " '"~iTI'ie £?i('.(".'LE_2:Sf;'.£Z§ pxsrszms {ranlei .1r1sicI€é her hoazse vvi*;€;'eas Eh:-3 _r' re1at'iv<:%s who are invited for the ceremony left' *:'he house __after ceremony. The accused 3'equ.es'1,ed PW-1 to give her d.¢:~;1g?€1_i'e.:' in Inarriage to A-E1 Ra1n1akrEshI1a}:>pa 53/' o Kg1rne1_n':1a her husban.d°s sister son and in IhisisespeeL_--{hey-.}:ad"reo.§11e. for nego1.iat.ion. She has stated £1112-_£, :§ixe;.r:'e f;1=*;e*g'i1'*1 small. and want, to study f'o1' a-:1Vot.her-.. ioo _}she disagreed with the proposed. At _tj_lo'é:i._ £1-ime, T_C1.'2u1gV1:;1ter also siated that she wants Vte_..};t.1;ci§,f 2?-jgx1.;j' not n1.ar1*y* at that stage. A-1 R.a.I1gap:p~a-v:,._ and others instigated to the neck of PW~2 her 1% 't:'r'1a{ § she came and en1bra(:ed A2 forcibly dragged her daL1ghE,er ;1_IiC}_ that they could marry her af sznme1otZr1e1<,pE'aee, by i so saying th.ey have taken her d:1ughE,ei'ufFie:f' :'11ot.hei5in--1e1\v Narasamma and village people r12mjE:«._Sirid.a1.%r1gan1ma. had seen the incident and il1e1:'tefore.,~ for action.
A 96111 the court, E-'\-V31 has reiterated what has been séizlioed by her in the c:<>:11p1aim§.. ii is eiicited in the e1'o5~3s VV '"e:s:a11:%::e1£,i{;11 of ?W-}_ 13121:; 21?'; the '£;ime ofihe i:1ei::§e';1£.§ her /3 9 h'LESb'&.]1d was preseni. and thal. it is furi.he1* s'L1g_2};est.eci {:9 her that she was is1§,e:;es1.ec§ in giv'ing her Ja§;a1akshI11a11':m;1 10 her bmi,h_er Kzmv-n.'aj It"
furt'he.r eiicéiied that. 'P\?\252 was in f€1C.1j b gi\:er.1"ii'1" r1{1'::¥rf§'a1geV Kanlazraj and by the time the case (:.r_'}mf;--" Lip {of gifviz?3;gA evidence before {he court.»'he_r de.ug;:htye:* fiizjusii-.4_V_zi.1rp?3E1dy _ separated from the said Vvfwith her.
It is elictiied in the alffiest: all the accused are direei re12}E.ix:e.s:*0§ faeé has been admitted by_ she'; that her husband has not coimg '£0 give complaim. In this c0r;:'1neeeiA0n:g_..V _21r:1:'seaered mat since he was sxifiering' he could not come to the ;:m1iee:~siatiofi. ._ Ié,'isv"als0 fi;1*t]1e'17 suggested that her h_usband is 1'i'1'e391ti3;i'ly é11_1'ight aiid «he is in good terms with the accused I ~.I(V)V:is.whi.eVi2._ 8"f1'V€--._E'1 11S"'.'\f(3rCC1 tlaai if he was in good corldition. €,hi:1gs have hagnnened in this way. It is admified Hby he"1'_ in the eXan1i13au0t1. that she had filed one V"--'_<:V:7i_:11";"3.121.I in C.C.N0.58/96 agailust one Rangana'i;l1app21 ' arid seven. ethexfs and in §'lh.€'. saici ease. A5?' was her' hu:":3baI"1.d by na1m=: Rzmganelihappa. it is f:..t1*the1' 21dI11i"£.i'.ed that 1116 cease had e1'1ded in acq1,1i1'E.a1. She has fu1'i.he1' e1dmii'.t.ed mat.app1'0x.i1n21EeEy "£00 persons had g21t:hc,,":u:§d 10 the fu1.1Ci.iCn:1 of PWQ when she at.Ea.ineC1 13121i¢€'.A1.".fi"'.'»"'.-V sL1g'ges€,ed '10 her U33': :1 false case has be<--:n filed, by .
10. E-3W«2 Jayalaiksiinlzazzrnré is"1.i*:.e7.vi0{i:13.§<E:'t;é"haé. stated the same facts as lmrraied 131$./T» 1. =1a'~s that. A»-1 1 Lied faii 1:0 her neck"'vL.§ifie1' SE'":€_V\V8,5§ =i€{}{éfiWb'y the V acctlsed who had takr:'1?__<ir1':r1.»}§éL " has siateci"'that: she was taken to Bada\ran21ha11i aL'zxbbui _.«}[T'Et_';..C'ia_ck' in the nigh': and from 1,}1e1'<;,.s«he_wa§;s i§i.,.,§,'_'lo1~-:~y':« to Pitt,a1a.Ei where they 1'<§'ac.}1ed.a{.'7:'3f§i1:IE)C}{"'----in the night. At that time. the pence Carrie, she Vw_e1:§A r11:1ffi'_e ':0 stay in a mom and after the polipfig Vr£é'1,1,1rne€i.'A.._sshe was iaken to :1 farm }'1.(>uS(-3 of the .r€:E.z,1E.i\-'+:_'(>,*f. A41. A1: about 10 a.m., on the next day. she was L:g§éii1f1«bi*oii;~gi1*é: t'ci . 'PiLt.a.Ia.1i and i4h<A:'1*<3afier, she was taken to Jzlviirxaiaihrmiinexlya by about 2? 'p.m., From t':hc:1'cn she was . ."I21.}{¢.11 i<">* .Ragi:1ingana}1e11Ei. 'I'}1ereafi.<:r, @116 police iflraced her ':a,_1*1'<:'1 --:~.§e111', 1161' éjzictk 10 her 11'1oE.h€r's3 }10usc% and in The CHESS = ...axzan'1ir1z:.i.i<}'::3, she E12213 z?:ci1":1m.es:§ 1,h21iT %;:1r1::*: Ch£ii.'E'EI1&':I'"i ,~ Narayeiriappzi is 1*e}at.ed to her. Certaiaz oniissienss in 1'3;_<.E)~1 to D3 have been elicited from I-'\zV--2 reégzirdixig."<i§£erf$ée}f being; earrieci by waesherman E€1Eiif.1.g(}I'1hiE- 53%-£)LE1iIi'Cv:1 'r"é1,Yi{;§_7i i- also regardi.11g the police asking.{_...he1' £'e1_--éh'e1'""--2ibo{.:1véylaivs xviilingiiess. E1. is sugggested to her 'that'. héii 'm_'2i.rrie:§fie---..'tine broiiher of her i"1'zO'iihCI" whereasi "her faiiiier wan _ieC¥, i'm_Hge_i§ her , L married to A~1 E whe is his sisteyflé'-SV(_>:1a_» '1 L PW13 is a 1*e1éQt;iVe-- 1." She has stated that the e1<te11sed_z;ia;ne ez'i2'1: iiuigetion which was heid in the of" Q'1"1:;'ih€ eeeasion of PW~2 Elttaifliilg""E31-1b§;"Cy.'V':E%h-B Ea§1$.é1}s0" that after dinner. the aCeused"--.asi:.ed '-~ Loiggiifei PW~2 in the marriage to A611 for which PW-".i._d.ixd_r1'ei,' zzgfiée. AI; {hat Lime, A-2 Told to A-1. 1. to fie; itfaii to tilde. 'n§c1_«.';»1-" P'-N52 theifi A*1'E proceeded to tie "'m1Vi.V' l;,S\tE>' t:,}.'1|'C'}.V[ Lime, embraced her mot:he1'. 'iZ'he1"eafie1*, L£i=;:;e,Taicretgr-zed_ji;'g1:éhed PW~2 and 1,()()k her wfih shem, when she werif' to re,<:§§,i;_iif$i she was also _pu.shed. One week iihereafter ihe ifiolieie *c';a:n<: but they did not enquire her. She has ,Si;sa1:e{§ ifhzat. P\?\:'-- .1 had 13r0'L1g__§}.1.1. her Emsbarici fmrn the :Aifie'r:i;:=i.1 Itzeepiiai for ilrie §,sLir§3e:f~;e 22.5 I'une:E'ie1'1. In the {".I"{}:'7":f.~3 ,5"-
<;')s'.2}11"I1iI1é11.i()I] she has stated that she has given the names of either perscm.s who were present. at the time of iI1Ci;_:iue=111.. She. has aiso sizzied that the accused did .E}()T, htlsbzmd of PW-1 about gé.vi11g of his daug§11t_c:_:_j i11...1I':--é_2L rriage.' ~ However, she has admitied tha?.' PW'-.i. "Qfi.1e'ci-- .e0::r§pl.é:i:11, '« 21g_§;ainsi the accused in .Madh1.1,g'1ri (:€)';.1r*i';-._i11 given her statemelxi.
PWS,-45.8 and 9 heme turiied to the"::éiee of the prosecution.
12. I3W~{~__§ i.s'j;ije:3eignz;i:t--Qr§?; "to"3t7;2§.E5%i?,----w:hieh is a mahazar prepared """ *'i31i I:}i.e :fi§m.se_:V0f aP"ui1.«'.--...1."§Rajamma. PW--7 TM. Rudrapfia is of the Sehooi where PW«2 is studying'. He has EX.P--4 giving the date of bi1"i:.}'1._§ (§1 PWQ. ~ ._V_ I5W--1'i) is me PSI who has cenducted Vi':1.sree§*£:ig._{ai'{i:0I1M'afier registering}; the case in Crime No.13}/95 " basis ef the eompiaim of PW--1 'R21'jAea__1}§&1'1a:,&ff--1e:--._hT;1s traced the gm on 2.5.95 and rectmried the *.s14a.teme1jt°:.:)f the vic:1;in1 gm. After seetwiixg the s::er1:ific:a'ie ef "«t'f1::;2V {r1:*«;:t.E1I1 1*eg,_;a:1'c§i:'1gg eiate of Ejirth and €3(}}T}§"}1€U€}E} of the ' ir:é{est'.ig21i.§<311§ he has; flied charge egheei. in i.}::§:=:: s::a.se. / I3. The leamecé Sessions Judge, a1"'i"e:a" app1*céc1i21t.ing; the: €:vide11c€ addtlced by the pt"0seCL1€:ion. has C()II.1.(3WiV(.}_ {he <:onc1usi0I1 in pa1'agra})hw2I of' {he judg111e11_i;""Ihéii:-._:1.E»;f pI'OS€Ci,11i.i()I1 has 11U"L proved the case beyond masorzabie doubi. and has t"L11f_£j} :éjf' husband of P'W~1 and f?aA:11<3r (sf PW'~'?.A (:nug1'1i 14:53. 1553:?"-'i'1 V examined by me Police and ofig§§{.s»1:o hzii/*s:V_ bcs-111 before E116 Court since 1'.1.atu}"a1 gL1a1"<:iian of PW--2 11I1.c:¥e1"'I;"1'i'1iV'ci",L1i--. Sessions Judge has nsii':éj,g:3;;%j_§§f12;1.ior:: of husbanctl of PW~} is iéifl V1?-§fGsecut.io:1 case. It is §«m"f:her issued by PW--'7 which is 'r--:.1a.r4k€c:1-- not a birth <:te1'tifica1'e but 23. dscninaent g'iv,_«:r; by "P'N-A7; b;'QweVer no where PW--7 says that t;E'1.e sa;£d"Cgrii.f§c2:~t.§:V béised on facts or enquiry. He further 'bhse'mé'd the iigijiciwrrjtixlg in Ex.P~4 is that of one '=R2111gar1sa:t;héipijsazAand the rcégisi,er bmught. by him is also in hishandwi'i{i;=--1.,g§;= 1}:1de:'ihe circurrzstances. E?'x.P--4 is not . an :>ri},§iz1aI Ci(3c11I11c%I1t. but derived from the": r€%gisi.e';' X-'\:'}'l§{'.IT1 has entered 111110 on the basis of the birth c:erti_ficat:e pz'c)d1:1ced by {he CaI1<:iid2zi.e. Whife e11t.eri13.g into the S'::>.hi.3«Ql'.~~.
14. pW~--2 {hi-3 victim, has moi been s1.1bje}si.e€3._Et:s 'i;1:1V3}f's medicai eX:a,n1ir1211.io11 to coz1c1.1.1si.VeIj;' '}:5r'm»-fie E,E3ai_.sh.e-3 " is beloiv. the of 18 3-'ez3.rs in order to a{'t::21b(:1; {he 'O_f.f€1"~I1(i{3 Ixffisjiér, Sec.866A IPC. 011 21 i4ota1i1.yV --c.)_V,:1'"""<:_onside1j2xi.iQfx-VpI"'..f{ht3~cffxtire"
material on record, 1he,.1earned----- _Sessi~Qr1s Jiicigc. _.131as come to the conciusicm §.hat"fo1Twa13{';\.V :,of":'1isi,éMr'§aI evidence, the accused an/;:~ e11t_i_';.ic=:1 £or"2.':: 'sjfder .acq.ui£téi1. I heme "gsfie7t_}11*0L1gIi~..{hé'jucigrrient of the Trial Court. and :._reasQiiif:;;§, _&gi¥Ve1:s "=.by _the learned Sessions Judge. Though " ubased ,()'I'1..:('ViVC}t3_1""1'CP;'"0f PW~2. a ciiffere111 View is possibie buf -«::i.éw t aksé'::1 by the Sessions Judge is I1eii.he3"
im'}3.r«€)biab1e'~--;10r .i11égai. Under the cir(:L1msta11.C,£:s, I do not fi,g}_dV zmy._gto»1iip_ei}§11g reasons to reverse the (>:°<:ier of acquittal passed 'z3y"i.;h:=sV'1ez11'ned Sezssions Judge. Hsnce, the appeal is 1i.ab!§-2At;.s be disn1isse:d.
M. Csg.
ACcord.ing1y, {Inc appeal is ciismissed.