Karnataka High Court
Sri Girish vs State Of Karnataka on 25 March, 2022
Author: G.Narendar
Bench: G.Narendar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF MARCH, 2022
PRESENT
THE HON'BLE MR. JUSTICE G.NARENDAR
AND
THE HON'BLE MR. JUSTICE M.I.ARUN
CRL.A. NO.52 OF 2021 C/W
CRL.A. NO.50 OF 2021 (C)
IN CRL.A.NO.52/2021:
BETWEEN:
1. SRI. YOGESHA
SON OF VENKATESH
AGED 29 YEARS
(PRESENT AGE 33 YEARS)
RESIDING AT
MURUKANAHALLI VILLAGE
SEELANERE HOBLI
K R PETE TALUK
MANDYA DISTRICT-571 426
2. SRI. SANTHOSHA
SON OF VENKATESH
AGED 22 YEARS
(PRESENT AGE 26 YEARS)
RESIDING AT
MURUKANAHALLI VILLAGE
SEELANERE HOBLI
K.R. PETE TALUK
MANDYA DISTRICT-571 426
3. SRI. ABHI
SON OF SURESHA
AGED ABOUT 22 YEARS
(PRESENT AGE 26 YEARS)
2
RESIDING AT
MURUKANAHALLI VILLAGE
SEELANERE HOBLI
K.R. PETE TALUK
MANDYA DISTRICT-571426
4. SRI. MANJA
SON OF LATE MAHADEVAIAH
AGED 35 YEARS
(PRESENT AGE 39 YEARS)
RESIDING AT CHAMANAHALLI VILLAGE
MADDURU TALUK
MANDYA DISTRICT-571 428
5. SRI. P. PARASHURAMA
SON OF TIPPANNA
AGED 24 YEARS
(PRESENT AGE 28 YEARS)
RESIDING AT ANGAVADI VILLAGE
MALEBENNUR HOBLI
HARIHARA TALUK
DAVANAGERE DISTRICT-577 601
6. SRI. SHIVU
SON OF UMPATHI
AGED 20 YEARS
(PRESENT AGE 24 YEARS)
RESIDING AT KODAGAPURA VILLAGE
GUDALUPETE TALUK
CHAMARAJANAGAR DISTRICT-571 111
... APPELLANTS
(BY SRI. TOMY SEBASTIAN, SENIOR ADVOCATE FOR
MISS. MELANIE SEBASTIAN, ADVOCATE)
AND:
STATE OF KARNATAKA
BY K.R.PETE RURAL POLICE STATION
MANDYA DISTRICT
KARNATAKA STATE
REP. BY STATE PUBLIC
3
PROSECUTOR, HIGH COURT OF
KARNATAKA, BENGALURU-560 001 ... RESPONDENT
(BY SRI. VINAYAKA V.S., HCGP)
THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(2) CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
CONVICTION AND ORDER OF SENTENCE DATED
22.12.2020 PASSED BY THE III ADDITIONAL DISTRICT
AND SESSIONS JUDGE, MANDYA (SITTING AT
SRIRANGAPATTANA) IN S.C.NO.5026/2018 - CONVICTING
THE APPELLANTS/ACCUSED NOS.2, 5, 6, 7, 10, 11 FOR
THE OFFENCE PUNISHABLE UNDER SECTON 120B, 143,
147, 148, 324, 302 READ WITH SECTION 149 OF IPC AND
ETC.
IN CRL.A.NO.50/2021:
BETWEEN:
1. SRI. GIRISH
SON OF VENKATESH
AGED 31 YEARS
(PRESENT AGE 35 YEARS)
RESIDING AT:
MURUKANAHALLI VILLAGE
SEELANERE HOBLI
K.R.PETE TALUK
MANDYA DISTRICT-571 426
2. SRI. RAGHU
SON OF SWAMEGOWDA,
AGED 28 YEARS
(PRESENT AGE 32 YEARS)
RESIDING AT
NARAYANAPURA VILLAGE
PANDAVAPURA TALUK
MANDYA DISTRICT-571 434. ... APPELLANTS
(BY SRI. TOMY SEBASTIAN, SENIOR ADVOCATE FOR
MISS. MELANIE SEBASTIAN, ADVOCATE)
4
AND:
STATE OF KARNATAKA
BY K.R. PET RURAL POLICE STATION
MANDYA DISTRICT
KARNATAKA STATE
REP. BY SPP
HIGH COURT BUILDING
BENGALURU-560 001 ... RESPONDENT
(BY SRI. VINAYAKA V.S., HCGP)
THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(2) CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
CONVICTION AND ORDER OF SENTENCE DATED
22.12.2020 PASSED BY THE III ADDITIONAL DISTRICT
AND SESSIONS JUDGE, MANDYA (SITTING AT
SRIRANGAPATNA) IN S.C.NO.5026/2018 - CONVICTING
THE APPELLANTS/ACCUSED NOS.3 AND 4 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 212 OF IPC AND
ETC.
THESE CRIMINAL APPEALS HAVING BEEN HEARD
AND RESERVED ON 04.10.2021 FOR JUDGMENT AND
COMING ON FOR PRONOUNCEMENT OF JUDGMENT THIS
DAY, M.I.ARUN J., DELIVERED THE FOLLOWING:
JUDGMENT
Aggrieved by the judgment of conviction and order of sentence passed in S.C.No.5026/2018 dated 22.12.2020 by the III Additional District and Sessions Judge, Mandya (Sitting at Srirangapatna), accused nos.3 and 4 therein have preferred Criminal Appeal No.50/2021 and accused nos.2, 5, 6, 7, 10 and 11 have preferred Criminal Appeal No.52/2021.
5
2. For the sake of convenience, the parties are referred to herein as per their status before the trial court.
3. The case of the prosecution as per the charge sheet is as follows:
"PÉ Ã¹£À ¸ÀAQë¥ÀÛ «ªÀgÀB PÀ®AB 143, 147, 148, 120(©), 324, 302, 212, 201 PÀÆqÀ 149 L¦¹ PÀ®AB 120 (©) PÀÆqÀ 149 L¦¹.
¢£ÁAPÀ B 31/01/2017 gÀAzÀÄ gÁwæ ¸ÀĪÀiÁgÀÄ 11- 00 UÀAmÉAiÀÄ°è PÉ.Dgï.¥ÉÃmÉ UÁæªÀiÁAvÀgÀ ¥Éưøï oÁuÁ ªÁå¦ÛAiÀÄ ªÀÄÄgÀÄPÀ£ÀºÀ½î UÁæªÀÄzÀ°è£À ¥ÀæPÀgÀtzÀ ¸ÁQë- 22gÀªÀgÀ ¨Á§ÄÛ ¸ÀªÉð£À A§gï 141gÀ vÉAV£À vÉÆ ÃlzÀ°è, F zÉƵÁgÉÆ Ã¥Àt ¥ÀvÀæzÀ PÁ®A £ÀA§gï-12 gÀ°è £ÀªÀÄÆ¢¹gÀĪÀ DgÉÆ Ã¦ - 01, 02 ªÀÄvÀÄÛ 05 jAzÀ 07 ºÁUÀÆ PÁ£ÀÆ£ÀÄ ¸ÀAWÀµÀðPÉÌ N¼ÀUÁzÀ ¨Á®PÀ-08 ªÀgÀÄuï, DgÉÆ Ã¦-09 jAzÀ 11 gÀªÀgÀÄ ºÉƸÀªÀµÀðzÀ ¥ÁnðªÀiÁqÀĪÁUÀ, gÁdQÃAiÀÄ ªÀÄvÀÄÛ ºÀ¼É ªÉʵÀªÀÄå¢AzÀ ºÀjñï @ UÀÄAqÀ£À£ÀÄß PÉÆ ¯ÉªÀiÁqÀ®Ä ¸ÀAZÀÄ gÀƦ¹zÀÄÝ, £ÀAvÀgÀ ªÀgÀÄuïgÀ£ÀÄß ºÀjñï EgÀĪÀ ¸ÀÀÞ ¼À £ÉÆ ÃrPÉÆ AqÀÄ ¹UÀgÉÃmï vÉUÉzÀÄPÉÆ AqÀÄ §gÀĪÀAvÉ ºÉý PÀ¼ÀÄ»¹zÀÄÝ , ¹UÀgÉÃmï vÉUÉzÀÄPÉÆ AqÀ §AzÀ ¨Á®PÀ ªÀgÀÄuï ºÀjñï @ UÀÄAqÀ EgÀĪÀ eÁUÀzÀ §UÉÎ ºÉýgÀÄvÁÛ£É PÀ®AB 143, 147, 148, 324, 302 PÀÆqÀ 149 L¦¹.
PÉÆ ¯ÉªÀÄÁqÀ®Ä ¸ÀAZÀÄgÀƦ¹PÉÆ AqÀÄ, DgÉÆ Ã¦- 01gÀªÀgÀÄ DgÉÆ Ã¦-02 gÀªÀgÀ ¸Á̦ðAiÉÆ Ã PÁgï£À°èzÀÝ PÀ©âtzÀ qÁæUÀgï JwÛPÉÆ AqÀÄ, DgÉÆ Ã¦-02 ªÀÄvÀÄÛ PÁ.¸ÀA.¨Á®PÀ ªÀgÀÄuïgÀªÀgÀ£ÀÄß ¥ÁnðªÀiÁqÀ®Ä vÉUÉzÀÄPÉÆ AqÀÄ ºÉÆÃVzÀÝ CªÀ£À ¨Á§ÄÛ PÉJ-03 Ef-6960gÀ ¸Éè àAqÀgï ªÉÆ mÁgï ¨ÉÊPï£À°è PÀÆj¹PÉÆ AqÀÄ, G½zÀªÀgÀÄUÀ¼À£ÀÄß »A¨Á°¹PÉÆ AqÀÄ §gÀĪÀAvÉ ºÉý ºÉÆgÀnzÀÄÝ, £ÀAvÀgÀ G½zÀ DgÉÆ Ã¦-05 gÀªÀgÀÄ DgÉÆ Ã¦-02 gÀªÀgÀ ¸Á̦ðAiÉÆ Ã PÁgï, DgÉÆ Ã¦-07 gÀªÀgÀÄ PÉJ-41 J-6
1399gÀ §Ä¯ÉgÉÆ Ã UÀÆqïì ªÁºÀ£ÀzÀ°è DgÉÆ Ã¦-09 jAzÀ 11 gÀªÀgÀ£ÀÄß PÀÆj¹PÉÆ AqÀÄ ªÀÄvÀÄÛ DgÉÆ Ã¦-06 gÀªÀgÀÄ CªÀgÀ ¨Á§ÄÛ PÉJ-54 PÉ-1100gÀ ºÉÆAqÁ DQÖªÁ ¨ÉÊPï£À°è ºÉÆgÀlÄ J®ègÀÆ MªÉÄäUÉ DgÉÆ Ã¦-02 gÀªÀgÀ ªÀÄ£ÉUÉ §½UÉ §AzÀÄ, CªÀgÀÄUÀ¼ÀÄ §A¢zÀÝ ªÁºÀ£ÀUÀ¼À£ÀÄß C¯Éèà ¤°è¹, £ÀAvÀgÀ C°èzÀÝ ¥Én ÖUÉ CAUÀr £ÀAd¥ÀàgÀªÀgÀ §½ ºÀjÀñï @ UÀÄAqÀ£ÀÄ CªÀ£À ¸ÉßûvÀgÀÄUÀ¼ÉÆ A¢VzÀÄÝzÀÝ£ÀÄß £ÉÆ Ãr, J®ègÀÆ Nr §AzÀÄ, ¸ÀÄvÀÄÛªÀgÉ¢zÀÄÝ, DgÉÆ Ã¦-06 gÀªÀgÀÄ ªÀiÁvÀæ ºÉÆAqÁ DQÖªÁ ¨ÉÊPï£À°è §A¢gÀÄvÁÛgÉ, ¸ÀÄvÀÄÛªÀgÉzÀ £ÀAvÀgÀ DgÉÆ Ã¦-01 gÀªÀgÀÄ PÀ©âtzÀ qÁæUÀgï¤AzÀ ºÀjñï @ UÀÄAqÀ£À ¨É¤ßUÉ ªÀÄvÀÄÛ ºÉÆmÉÖAiÀÄ ¨sÁUÀUÀ¼À°è ZÀÄaÑzÁUÀ ºÀjñï£ÀÄ PɼÀPÉÌ ©zÀÄÝ ºÉÆÃVzÀÝ ¸ÀÀÞ ¼ÀzÀ°èzÀÝ ¸ÁQë-02 jAzÀ 05 gÀªÀgÀÄ ºÀjñï£À£ÀÄß G¥ÀZÀj¸ÀÄwÛzÁÝUÀ, ºÀjñï£ÀÄ ªÀÄÈvÀ¥ÀnÖgÀÄvÁÛ£É. ¸ÁQë-01 gÀªÀgÀÄ DgÉÆ Ã¦-01gÀ£ÀÄß »rzÀÄPÉÆ AqÁUÀ, DgÉÆ Ã¦-01 gÀªÀgÀÄ ¸ÁQë-01gÀªÀgÀ §¯UÉÊ vÉÆ ÃgÀÄ ¨ÉgÀ½UÉ CzÉà qÁæUÀgï¤AzÀ UÁAiÀÄUÉÆ ½¹, qÁæUÀgï ¸ÀªÉÄÃvÀ C°èAzÀ ¥ÀgÁjAiÀiÁUÀ®Ä DgÉÆ Ã¦-06 gÀªÀgÀ ¨Á§ÄÛ PÉJ-54 PÉ-1100 ºÉÆAqÁ DQÖªÁ ¨ÉÊPï C£ÀÄß ¤°è¸ÀĪÀAvÉ PÀÆVPÉÆ AqÁUÀ, DgÉÆ Ã¦-06 gÀªÀgÀÄ ¨ÉÊPï ¤°è¸ÀzÉ ¥ÀgÁjAiÀiÁVzÀÄÝ , CzÀgÀ »AzÉAiÉÄà DgÉÆ Ã¦-01 gÀªÀgÀÄ Nr ¥ÀgÁjAiÀiÁVgÀÄvÁÛgÉ. F PÀÈvÀåzÀ ªÉüÉAiÀÄ°è DgÉÆ Ã¦-01 gÀªÀgÀ ¨ÉgÀ½UÀÆ ¸ÀºÀ UÁAiÀĪÁVgÀÄvÀÛzÉ, DgÉÆ Ã¦UÀ¼É®è gÀÆ PÀÈvÀå ªÉ¸ÀVzÀ £ÀAvÀgÀ DgÉÆ Ã¦-02 gÀªÀgÀ ªÀÄ£ÉAiÀÄ §½ ºÉÆÃVgÀÄvÁÛgÉ. F PÀÈvÀå¢AzÀ ¥ÀæPÀgÀtzÀ ¸ÁQë-01 ªÀÄvÀÄÛ DgÉÆ Ã¦-01 gÀªÀjUÉ ¸ÁªÀiÁ£Àå ¸ÀégÀÆ¥ÀzÀ UÁAiÀĪÁVgÀÄvÀÛzÉ.
PÀ®AB 212 L¦¹.
£ÀAvÀgÀ DgÉÆ Ã¦-01 gÀªÀgÀÄ PÉÆ ¯ÉªÀÄiÁrzÀ £ÀAvÀgÀ gÀPÀÛzÀ PÀ¯ÉAiÀiÁzÀ qÁæUÀgï£ÉÆ A¢UÉ PÉÆ ¯ÉªÀ iÁrzÀ ¸ÀÀÞ¼À¢AzÀ Nr ¥ÀgÁjAiÀiÁV DgÉÆ Ã¦-02 gÀªÀgÀ ªÀÄ£ÉAiÀÄ §½ EzÀÝ DgÉÆ Ã¦-07 gÀªÀgÀ §Ä¯ÉgÉÆ Ã UÀÆqïì ªÁºÀ£ÀzÀ »A§¢AiÀÄ°è ºÀwÛPÉÆ ArzÀÄÝ , F ªÁºÀ£ÀzÀ°è DgÉÆ Ã¦-07, 09, 10, 11 ªÀÄvÀÄÛ PÁ.¸ÀÄ. ¨Á®P -08 gÀªÀgÉÆ A¢UÉ ¥ÀgÁjAiÀiÁVzÀÄÝ , ²Ã¼À£ÉgÉ UÉÃmï §½ ¸ÀzÀj ªÁºÀ£ÀzÀ ZÁ®PÀ DgÉÆ Ã¦-07 gÀªÀgÀÄ ªÁºÀ£À ¤°è¹zÁUÀ, DgÉÆ Ã¦-01 gÀªÀgÀÄ qÁæUÀgï£ÉÆ A¢UÉ E½zÀÄ ¥ÀgÁjAiÀiÁVzÀÄÝ , DgÉÆ Ã¦-01 gÀªÀgÀÄ ¥ÀgÁjAiÀiÁUÀ®Ä DgÉÆ Ã¦-07, 09, 10, 11 ªÀÄvÀÄÛ PÁ.¸ÀÄ. ¨Á®PÀ-08 gÀªÀgÀÄ ¸ÀºÀPÀj¸ÀÄvÁÛgÉ £ÀAvÀgÀ DgÉÆ Ã¦-7
03 gÀªÀgÀÄ PÉJ-54 JA-1114gÀ ¹é¥sïÖ PÁgï£À°è §AzÀÄ DgÉÆ Ã¦-02 gÀªÀgÀ£ÀÄß PÀÆj¹PÉÆ AqÀÄ DgÉÆ Ã¦-04 gÀªÀgÀ ªÀÄ£É §½ ºÉÆÃV DgÉÆ Ã¦-04 gÀªÀjUÉ WÀl£ÉAiÀÄ «ZÁgÀ w½¹, £ÀAvÀgÀ DgÉÆ Ã¦-03 ªÀÄvÀÄÛ 04 gÀªÀgÀÄ DgÉÆ Ã¦-02 gÀªÀgÀ£ÀÄß UÉÆ ÃtÂPÉÆ ¥Àà°£À ªÀiËAmïªÀÇå ¯ÁqïÓUÉ ¸ÀzÀj ¹é¥sïÖ PÁgï£À°è PÀgÉzÀÄPÉÆ AqÀÄ ºÉÆÃV vÀAVzÀÄÝ , DgÉÆ Ã¦- 02gÀªÀgÀÄ vÀ¯ÉªÀÄ gɹPÉÆ ¼Àî®Ä DgÉÆ Ã¦-03 ªÀÄvÀÄÛ 04 gÀªÀgÀÄ ¸ÀºÁAiÀĪÀiÁrgÀÄvÁÛgÉ.
PÀ®AB 201 L¦¹.
DgÉÆ Ã¦-07 gÀªÀgÀ §Ä¯ÉgÉÆ Ã UÀÆqïì ªÁºÀ£À¢AzÀ E½zÀ DgÉÆ Ã¦-01 gÀªÀgÀÄ PÀÈvÀåPÉÌ §¼À¹zÀÝ qÁæUÀgï£ÀÄß ²Ã¼À£ÉgÉ gÀ¸ÉÛAiÀÄ §½ EgÀĪÀ PÉÆÃnPÀȵÀÚ¥Àà£À ¨Á§ÄÛ vÉÆ ÃlzÀ ªÀÄÄA¨sÁUÀzÀ gÀ¸ÉÛ ¥ÀPÀÌzÀ°ègÀĪÀ gÉÆ ÃeÁ VqÀUÀ¼À ¨Éð ªÀÄgÉAiÀÄ°è CqÀV¹lÄÖ £ÀAvÀgÀ DvÀ£À §½ EzÀÝ ªÉÆ ¨Éʯï£À ¹ªÀÄïPÁqïð ªÀÄvÀÄÛ ªÉĪÉÆ j PÁqïðUÀ¼À£ÀÄß AiÀiÁjUÀÆ ¹UÀzÀAvÉ ©¸Ár £ÀAvÀgÀ PÀÈvÀå ªÉ¸ÀVzÀ ªÉüÉAiÀÄ°è vÉÆ nÖzÀÝ gÀPÀÛzÀ PÀ¯ÉAiÀiÁVgÀĪÀ §mÉÖUÀ ¼À£ÀÄß ¨ÉAUÀ ¼ÀÆgÀÄ ªÁ¹ ¥ÀæPÀgÀtzÀ ¸ÁQë-30 gÀªÀgÀ ªÀÄ£ÉAiÀÄ ¢ªÁ£ï PÁmï M¼ÀUÉ CqÀV¹lÄÖ ¸ÁPÀëvÀé £Á±À¥Àr¹ DgÉÆ Ã¦-01 gÀªÀgÀÄ ¢£ÁAPÀB 02/01/2017 gÀAzÀÄ ¨ÉAUÀ ¼ÀÆgÀÄ gÉÆ Ãlj D¸ÀàvÉæAiÀÄ°è PÉÆ ¯É ªÀiÁqÀĪÀ ªÉüÉAiÀÄ°è DvÀ£À vÉÆ ÃgÀÄ ¨ÉgÀ½ UÉ DVzÀÝ UÁAiÀÄPÉÌ, vÀ£Àß ºÉ¸ÀgÀÄ ¸ÁUÀgï JAzÀÄ ¸ÀļÀÄî ºÉý aQvÉì ¥ÀqÉzÀÄ PÉÆ AqÀÄ ¸ÁPÀëvÀé £Á±À¥Àr¹gÀĪÀÅzÀÄ ¥ÀæPÀgÀtzÀ vÀ¤SɬÄAzÀ zÀsÈqÀ¥ÀnÖgÀÄvÀÛzÉ.
DzÀÝjAzÀ ªÉÄîÌAqÀ PÀ¼ÀAUÀ¼À jvÀå DgÉÆ Ã¦UÀ¼À ªÉÄÃ¯É ¸À°è¹zÀ F zÉÆ µÁgÉÆ Ã¥Àt ¥ÀvÀæ ±ÀÈvÀ."
The incident is alleged to have taken place on 31.12.2016. However, it is mentioned erroneously as 31.01.2017 in the charge sheet.
In short, as per the case of the prosecution, it is accused no.1 who is alleged to have committed the overt acts of stabbing the deceased which caused his death. 8 The allegations against accused nos.2, 5 to 7, 10 and 11 is that they were part of the conspiracy to kill the deceased which was hatched in the coconut garden of CW.22 (Balaram M.L.) in Survey No.141 of Murukanahalli village and they constituted unlawful assembly along with accused no.1 and they proceeded along with accused no.1 to the spot of the incident and that they surrounded the deceased when accused no.1 stabbed the deceased and later they all went near the house of accused no.2. It is further alleged that accused nos.7, 9, 10 and 11 helped accused no.1 to escape in a Bolero Goods vehicle bearing registration No.KA-41/A-1399. It is further alleged that accused nos.3 and 4 helped accused no.2 escape to Gonikoppa by taking him in a Swift Car bearing registration No.KA-54/M-1114 and stayed with him in Mount View lodge at Gonikoppa.
4. Based on the charge sheet, the trial court has charged the accused mentioned as hereunder:
"27-12-2018 B zÉÆõÁgÉÆ Ã¥ÀuÉ B ²æà PÀ¸À£À¥Àà £ÁAiÀÄÌ JA.J. J¯ï.J¯ï.JA., 3£Éà C¥ÀgÀ f¯Áè ªÀÄvÀÄÛ ¸ÀvÀæ £ÁåAiÀiÁ¢üñÀgÀÄ, ªÀÄAqÀå (C¹Ã£À ²æÃgÀAUÀ¥ÀlÖt) gÀªÀgÁzÀ £Á£ÀÄ DgÉÆæAiÀiÁzÀ ¤ªÀÄä «gÀÄzÀÞ F PɼÀV£ÀAvÉ zÉÆõÁgÉÆÃ¥ÀuÉAiÀÄ£ÀÄß gÀa¸ÀÄwÛzÉÝãÉ. 9 ¢£ÁAPÀ: 31.01.2017 gÀAzÀÄ gÁwæ 11.00 UÀAmÉ ¸ÀªÀÄAiÀÄPÉÌ ªÀÄÄgÀÄPÀ£ÀºÀ½î UÁæªÀÄzÀ ZÁ¸Á.22 §®gÁªÀiï JA.J¯ï gÀªÀgÀ ¸ÀªÉð £ÀA.141 gÀ vÉAV£À vÉÆÃlzÀ°è ¤ÃªÀÅ DgÉÆæ 1, 2, 5 jAzÀ 7, PÁ£ÀÆ£ÀÄ ¸ÀAWÀµÀðPÉÌ M¼ÀUÁzÀ ¨Á®PÀ-8 ªÀgÀÄuï, ¤ÃªÀÅ DgÉÆæ-9 ºÁUÀÆ UÉÊgÀÄ ºÁdgÀjgÀĪÀ DgÉÆæ-10 ªÀÄvÀÄÛ 11 gÀªÀgÀÄ ¸ÉÃj ºÉƸÀ ªÀµÀðzÀ ¥Ánð ªÀiÁqÀĪÁUÀ «¢ü «gÀÄzÀÞ PÀÆl gÀa¹PÉÆAqÀÄ KPÉÆÃzÉÝñÀ¢AzÀ gÁdQÃAiÀÄ ªÀÄvÀÄÛ ºÀ¼É ªÉʵÀªÀÄå¢AzÀ ºÀjñÀ G. UÀÄAqÀ£À£ÀÄß PÉÆ¯É ªÀiÁqÀ®Ä ¸ÀAZÀÄ gÀƦ¹zÀÄÝ, £ÀAvÀgÀ ¸ÀzÀj ªÀgÀÄt£À£ÀÄß ºÀjñï EgÀĪÀ ¸ÀܼÀ £ÉÆÃrPÉÆAqÀÄ ¹UÀgÉÃmï vÉUÉzÀÄPÉÆAqÀÄ §gÀĪÀAvÉ ºÉý PÀ¼ÀÄ»¹zÀÄÝ, £ÀAvÀgÀ ¸ÀzÀj ªÀgÀÄuï ¹UÀgÉÃmï vÉUÉzÀÄPÉÆAqÀÄ §AzÀÄ ºÀjñÀ G. UÀÄAqÀ EgÀĪÀ ¸ÀܼÀzÀ §UÉÎ ºÉýzÀÄÝ, D ªÀÄÆ®PÀ ¤ÃªÀÅ DgÉÆævÀgÀÄ D ªÀÄÆ®PÀ ¨sÁ.zÀA.¸ÀA. PÀ®A 120© ¸ÀºÀªÁZÀPÀ PÀ®A 149 gÀ CrAiÀÄ°è ²PÁëºÀð C¥ÀgÁzsÀªÀ£ÀÄß F £ÁåAiÀiÁ®AiÀÄzÀ ¸ÀAeÁÕzÉƼÀUÉ J¸ÀVgÀÄ«j.
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12
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ALTERED CHARGE I, Sri.PARAMESHWARA PRASANNA.B., B.A.. L.L.B., III Additional District & Sessions Judge Court, Mandya (Sitting at Srirangapatna), hereby charge you, A1. M.K.Rakshith S/o M.C.Kumar, Aged 22 years.
A2. Yogesha S/o Venkatesh, Aged 29 years, A3. Girish S/o Venkatesh, Aged 31 years, A4. Raghu S/o Swamegowda, Aged 28 years, R/at Narayanapura Village, Pandavapura Taluk, Mandya District.
A5. Santhosha S/o Venkatesh, Aged 24 years, A6. Abhi S/o Suresha, Aged 22 years, A1 to A3, A5 & A6 are R/at Murukanahalli Village, 14 Seelanere Hobli, K.R.Pete Taluk Mandya District.
A7. Manja S/o Late Mahadevaiah, Aged 35 years R/at Chamanahalli Village, Madduru Taluk Mandya District A10.P.Parashurama S/o Tippanna Aged 24 years, R/at Anagavadi Village, Malebennuru Hobli, Harihara Taluk Davanagere District A11.Shivu S/o Umapathi, Aged 20 years R/at Kodagapura Village Gundalupete Taluk, Chamarajanagara District as follows:-
1. Firstly, on 31.12.2016 night at about 11 p.m., in the Coconut garden of CW22 in Sy.No.141 of Murukanahalli Village, you A1, A2 and A5 to A7, A10 and A11 along with child in-conflict-with-law Varun and deceased A9, while celebrating new year party in pursuance of ensuing enmity conspired/agreed to finish off the deceased Harish @ Gunda and beside the above said agreement, you aforesaid accused did some act in pursuance of the said agreement to commit the offence of murder punishable with death or imprisonment of life and thereby you A1, A2 and A5 to A7 and A10 and A11 committed the offence of Criminal conspiracy punishable under S.120B of IPC, within the cognizance of this Court of Session.15
And I hereby direct you A1, A2 and A5 to A7, A10 and A11 to be tried by this Court on the said charge.
2. Secondly, on the above said date, time and place, you A1, A2 and A5 to A7, A10 and A11 along with child in-conflict-with law Varun and deceased A9, formed yourselves into an unlawful assembly with the common object of causing death of Harish @ Gunda out of political enmity and in prosecution of the said common object, you A1 by taking the dragger in the Scorpio Car of A2, in the Splender motor cycle bearing Reg. No.KA-03.EG- 6960 along with A2 and child in-conflict-with-law, A5 in the Scorpio Car of A2, deceased A9, A10 and A11 in the Bolero Goods vehicle driven by A7 came near the house of A2 and you by parking your vehicles in the aforesaid place by walk and A6 in your Honda Activa Motor Cycle bearing Reg. No.KA-54.K-1100 proceeded towards petty shop of Nanjegowda in Murukanahalli Village, K.R.Pet- Srirangapatna Main Road, near Murukanahalli Bus Stop, Murukanahalli Village, K.R.Pet and they being armed with deadly weapon of dragger used force and violence and thereby you A1, A2, A5 to A7, A10 and A11 have committed the offences punishable under Ss.143, 147, 148 R/w S.149 of IPC, within the cognizance of this Court of Session.
And I hereby direct you A1, A2 and A5 to A7, A10 and A11 to be tried by this Court on the said charge.
16
3. Thirdly, on the above said date at about 11- 45 p.m., near the petty shop of Nanjegowda in K.R.Pet- Srirangapatna Main Road, near Murukanahalli Bus Stop, Murukanahalli Village, K.R.Pet, you A1, A2 and A5 to A7, A10 and A11 along with child in-conflict-with-law Varun and deceased A9 in prosecution of common object of your unlawful assembly surrounded the deceased Harish @ Gunda and you A1 with an intention to kill the deceased with dragger stabbed the deceased on his back and stomach and intentionally caused the death of the deceased Harish @ Gunda and thereby you A1, A2 and A5 to A7, A10 and A11 have committed the offence punishable under S.302 R/w S.149 of IPC, within the cognizance of this Court of Session.
And I hereby direct you A1, A2 and A5 to A7, A10 and A11 to be tried by this Court on the said charge.
4. Fourthly, on the above said date, time and place, in prosecution of common object of the unlawful assembly you A1 voluntarily caused hurt to CW1- Kitti @ Krishnegowda by means of a dragger which is an instrument for stabbing and thereby you A1, A2 and A5 to A7, A10 and A11 have committed the offence punishable under S.324 R/w S.149 of IPC, within the cognizance of this Court of Session.
And I hereby direct you A1, A2 and A5 to A7, A10 and A11 to be tried by this Court on the said charge.
17
5. Fifthly, on the above said date and time after murdering the deceased A1 with blood stained dragger came near the house of A2 wherein you A7, A10 and A11 along with deceased A9 and child in-conflict-with-law Varun in Bolero Goods Vehicle driven by A7 concealed A1 and you aforesaid with the intention of screening A1 from the legal punishment took him and dropped him near Seelanere gate and thereby you assisted him to abscond and you A3 in Swift Car bearing Reg. No.KA-54.M-1114, took A2 near the house of A4 and you A2 informed A4 about the incident, the A3 and A4 despite of the knowledge of the incident with the intention of screening A2 from legal punishment by concealing A2 took him in the said Swift Car to Mountain Lodge at Gonikoppa and they by staying with him in the said lodge assisted A2 to abscond himself and thereby you A3, A4, A7, A10 and A11 have committed the offence punishable under S.212 of IPC, within the cognizance of this Court of Session.
And I hereby direct you A3, A4, A7, A10 and A11 to be tried by this Court on the said charge.
6. Sixthly, on the above said date, time and place, you A1 after de-boarding from Bularo Goods vehicle driven by A7 with an intention of screening himself from the legal punishment concealed the dragger used for the crime under the live plant fence by the side of Seelanere road and in front of the land of Koti Krishnappa and you A1 thrown and destroyed your Sim Card and Memory Card of your 18 mobile and you concealed your bloodstained shirt worn during the incident under the Diwan Cot in the house of CW30 and you A1 on 02.01.2017 by falsely pretending your name as Sagar obtained treatment for the injury sustained to your index finger in the Bengaluru Rotary Hospital and by causing the disappearance of the aforesaid evidence of the offences, you A1 committed the offence punishable under S.201 of IPC, within the cognizance of this Court of Session.
And I hereby direct you A1 to be tried by this Court on the said charge.
Dated 20th day of August, 2020."
5. The prosecution, to prove its case, has examined 48 witnesses - PW.1 to PW.48 and got marked Exs.P1 to P82. M.O.1 to M.O.22 also have been examined. The accused have examined one witness DW.1 and got marked Exs.D1 to D21(a). The statements of the accused as contemplated under Section 313 of Cr.P.C. have been recorded. Based on the material on record, the trial court framed the following points for consideration:
"1. Whether the prosecution proves beyond all reasonable doubt that on 31.12.2016 night at about 11 p.m., in the Coconut garden in Sy.No.141 of Murukanahalli Village, A1, A2 and A5 to A7, child in conflict with law Varun, deceased 19 A9, A10 and A11 while celebrating new year party in pursuance of ensuing enmity conspired/agreed to finish off the deceased Harish @ Gunda and beside the above said agreement, the aforesaid accused did some act in pursuance of the said agreement to commit the offence of murder punishable with death or imprisonment of life and thereby A1, A2 and A5 to A7 and A10 and A11 committed the offence of Criminal conspiracy punishable under S.120B of IPC?
2. Whether the prosecution proves beyond all reasonable doubt that on the above said date, time and place, A1, A2 and A5 to A7 and deceased A9, A10 and A11 and child in conflict with law Varun formed themselves into an unlawful assembly with the common object of causing death of Harish @ Gunda out of political enmity and in prosecution of the said common object, the A1 by taking the dragger in the Scorpio Car of A2, in the Splendor motor cycle bearing Reg. No.KA-
03.EG-6960 along with A2 and child in-conflict with law, A5 in the Scorpio Car of A2, deceased A9, A10 and A11 in the Bolero Goods vehicle driven by A7 came near the house of A2 and the aforesaid accused by parking their vehicles in the aforesaid place by walk and A6 in his Honda Activa Motor Cycle bearing Reg. No.KA-54.K-1100 proceeded towards petty shop of Nanjegowda in Murukanahalli Village, K.R.Pet Main Road and they being armed with deadly weapon of dragger used force and violence and thereby A1, A2 and A5 to 20 A7 and A10 and A11 have committed the offence punishable under Ss.143, 147 and 148 of IPC?
3. Whether the prosecution proves beyond all reasonable doubt that on the above said date at about 11-45 p.m., near the petty shop of Nanjegowda in K.R.Pet-Srirangapatna Main Road, near Murukanahalli Bus Stop, Murukanahalli Village, K.R.Pet, the A1, A2 and A5 to A7, child in-conflict-with-law Varun and deceased A9, A10 and A11 in prosecution of common object of their unlawful assembly surrounded the deceased Harish @ Gunda and A1 with an intention to kill the deceased with dragger stabbed the deceased on his back and stomach and intentionally caused the death of the deceased Harish @ Gunda and thereby A1, A2 and A5 to A7, A10 and A11 have committed the offence punishable under S.302 R/w S.149 of IPC?
4. Whether the prosecution proves beyond all reasonable doubt that on the above said date, time and place, in prosecution of common object of the unlawful assembly the A1 voluntarily caused hurt to CW1-Kitti @ Krishnegowda by means of a dragger which is an instrument for stabbing and thereby A1, A2 and A5 to A7, A10 and A11 have committed the offence punishable under S.324 R/w S.149 of IPC?
5. Whether the prosecution proves beyond all reasonable doubt that on the above said date, time and place, after murdering the 21 deceased A1 with blood stained dragger came near the house of A2 and A7, deceased A9, A10 and A11 and child in- conflict-with-law Varun in Bularo Goods Vehicle driven by A7 concealed A1 and they with the intention of screening A1 from the legal punishment took him and dropped him near Seelanere gate and thereby they assisted him to abscond and A3 in Swift Car bearing Reg. No.KA-54.M-1114, took A2 near the house of A4 and he informed A4 about the incident, the A3 and A4 with the intention of screening A2 from legal punishment by concealing A2 took him in the said Swift Car to Mountain Lodge at Gonikoppa and they by staying with him in the said lodge assisted A2 to abscond himself and thereby A3, A4, A7, A10 and A11 have committed the offence punishable under S.212 of IPC?
6. Whether the prosecution proves beyond all reasonable doubt that on the above said date, time and place, the A1 after de-boarding from Bularo Goods vehicle driven by A7 with an intention of screening himself from the legal punishment concealed the dragger used for the crime under the live plant fence by the side of Seelanere road and in front of the land of Koti Krishnappa and A1 thrown and destroyed the Sim Card and Memory Card of his mobile and he concealed his bloodstained shirt worn during the incident under the Diwan Cot in the house of CW30 and A1 on 02.01.2017 by falsely pretending his name as Sagar obtained treatment for the injury 22 sustained to his index finger in the Bengaluru Rotary Hospital and by causing the disappearance of the aforesaid evidence of the offences, the A1 committed the offence punishable under S.201 of IPC?
7. What order?"
The trial court has answered point nos.1 to 6 in the affirmative and has passed the following order as under:
"ORDER Acting under Sec.235(2) of Cr.P.C., the accused No.1, 2, 5 to 7, 10 and 11 are hereby convicted for the offences punishable under sections 120-B, 143, 147, 148, 324, 302 R/w 149 of the IPC.
Further, the accused No.3, 4, 7, 10 and 11 are hereby convicted for the offence punishable under sections 212 of the IPC.
Further, the accused No.1 is hereby convicted for the offence punishable under sections 201 of the IPC.
To hear regarding sentence."
The order of sentence passed by the trial court reads as under:
"ORDER Acting U/Sec. 235(2) of Cr.P.C the accused No.1, 2, 5 to 7, 10 & 11 are hereby sentenced to under go Imprisonment for life and to pay a fine of 23 Rs.5,000/- each for the offence punishable U/S.120-B of I.P.C. and in default of payment of fine accused No.1, 2, 5 to 7, 10 & 11 shall under go simple imprisonment for a period of Three months.Further, Accused No.1, 2, 5 to 7, 10 & 11
are sentenced to under go simple imprisonment for a period of two months and to pay a fine of Rs.500/- each for the offence punishable U/S.143 of IPC and in default payment of fine accused No.1, 2, 5 to 7, 10 & 11 shall under go simple imprisonment for a period of one month.Further, Accused No.1, 2, 5 to 7, 10 & 11
are sentenced to under go simple imprisonment for a period of Three months and to pay a fine of Rs.500/- each for the offence punishable U/S.147 of IPC and in default payment of fine accused No.1, 2, 5 to 7, 10 & 11 shall under go simple imprisonment for a period of one month.Further, Accused No.1, 2, 5 to 7, 10 & 11
are sentenced to under go simple imprisonment for a period of Six months and to pay a fine of Rs.1,000/- each for the offence punishable U/S.148 of IPC and in default payment of fine accused No.1, 2, 5 to 7, 10 & 11 shall under go simple imprisonment for a period of Three months.Further, Accused No.1, 2, 5 to 7, 10 & 11
are sentenced to under go imprisonment for life and to pay a fine of Rs. 5,000/- each for the 24 offence punishable U/S.302 r/w Sec. 149 of IPC and in default payment of fine accused No.1, 2, 5 to 7, 10 & 11 shall under go simple imprisonment for a period of six months.Further, Accused No.1, 2, 5 to 7, 10 & 11
are sentenced to under go Simple imprisonment for a period of one year and to pay a fine of Rs.1,000/- each for the offence punishable U/S.324 r/w Sec. 149 of IPC and in default payment of fine accused No.1, 2, 5 to 7, 10 & 11 shall under go simple imprisonment for a period of three months.
Further, Accused No.3, 4, 7, 10 & 11 are sentenced to under go Simple imprisonment for a period of one year and to pay a fine of Rs. 1,000/- each for the offence punishable U/S.212 of IPC and in default payment of fine accused No. 3, 4 7, 10 & 11 shall under go simple imprisonment for a period of one month.
Further, Accused No.1 is sentenced to under go simple imprisonment for a period of three years and to pay a fine of Rs. 10,000/- for the offence punishable U/S.201 of IPC and in default payment of fine accused No.1 shall under go simple imprisonment for a period of six months. Substantive sentences of imprisonment shall run concurrently.25
The accused persons are entitled for set-off of the period of custody, which they have undergone during the trial.
MO1 to MO3, MO8 to MO13, MO16 to MO20, MO21(a), MO21(b), MO22 which are worthless are ordered to be destroyed, MO4 to MO7, MO14, MO15 and MO21 are ordered to be confiscated to state after lapse of appeal period.
Acting U/Sec. 452 of Cr.P.C. the order dated 10.02.2017 passed by the learned Senior Civil Judge and JMFC, K.R.Pete in releasing the Maruthi Swift Car bearing Registration No. KA-54 M-1114 (P.F. No.05/2017) to the custody of the Applicant Sri. Girish S/o Venkatesh (A3) and Honda Active bearing Registration No. KA54-K1100 (P.F. No.14/2017) to the custody of the Applicant M.S.Abilash S/o M.R.Suresh (A6) and order dated 14.02.2017 in releasing the Bolero Vehicle bearing Registration No. KA41-A-1399 (P.F.No.3/2017) to the custody of the Applicant Santhosha M V S/o Venkatesh (A5) and order dated 03.07.2017 in releasing the Oppo Mobile set (P.F.No.6/2017) to the custody of the Applicant Sri. Girish S/o Venkatesh (A3) are hereby made absolute.
It is hereby ordered to issue notice to the RC owner of Motorbike bearing registration No. KA- 03 EG-6960 by calling upon him to take possession of the vehicle within six months from today by producing necessary documents of the 26 said vehicle. In the event of his failure or if the address of the said RC owner is not traced then the vehicle is ordered to be confiscated to the state and thereafter the said vehicle has to be sold in public auction.
On deposit of the fine amount by the accused persons a sum of Rs.1,00,000/- shall be paid to PW12-Jayalakshmamma as a compensation Under Section 357(1) of Cr.P.C. and balance of Rs.6,000/- shall be credited to state Exchequer.
The bail bonds and surety bonds of accused No. 2 to 7 & 11 shall stand cancelled. Office is directed to furnish free copy of the Judgment to the accused persons forthwith.
Further, the office is directed to send the copy of the Judgment to the District Magistrate, Mandya as required U/Sec. 365 of Cr.P.C. Send the copies of this Judgment, FIR, Complaint, Charge sheet with the recommendation U/Sec. 357-A(3) of Cr.P.C. to Member Secretary, District Legal Service Authority, Mandya for awarding compensation to PW12-Jayalakshmma W/o Late Rajegowda, Aged 50 years, Murukanahalli village, Sheelanere Hobli, K.R.Pete Taluk.
Further, the convicted accused persons are informed about their right to prefer Appeal to the Hon'ble High Court of Karnataka, Bengaluru 27 U/Sec. 374(2) of Cr.P.C. within 60 days as per article 115 of Limitation Act."
Aggrieved by the same, accused nos.3 and 4 have preferred Criminal Appeal No.50/2021 and accused nos.2, 5, 6, 7, 10 and 11 have preferred Criminal Appeal No.52/2021. As both the appeals originate from the same judgment, they have been heard together and a common order is passed.
6. It is contended by the learned Senior Counsel for the appellants that the appellants have not committed any offence as alleged against them and that they have nothing to do with the death of the deceased and that they have been falsely implicated in the case.
7. Per contra, the learned High Court Government Pleader appearing for the respondent-State has justified the impugned judgment of conviction and order of sentence passed by the trial court and has prayed for dismissal of the appeals.
8. The question that arises for consideration in the instant appeals is whether the prosecution has been able to prove the allegations against the appellants/accused 28 nos.2, 3, 4, 5 to 7, 10 and 11 beyond reasonable doubt and whether the trial court has appreciated the evidence let in by the prosecution correctly.
9. We have heard the learned counsel for the parties and being a Court of first appeal have re-appreciated the evidence.
10. PW.2 - Krishnegowda is the complainant. He has lodged the complaint on 01.01.2017 at about 4.00 a.m. The sum and substance of the complaint is that the complainant is a resident of Murukanahalli village; that the deceased is known to him and is an agriculturist. On 31.12.2016, the complainant and his friends Venkatesha (PW.3), Vijikumar (PW.6), Shivaramu (PW.5), Jagadeesha (PW.4) had decided to celebrate New Year and at about 11.00 p.m., they had lit a bonfire near the petty shop of one Nanjappa on K.R.Pet-Srirangapatna main road near their village. At about 11.45 p.m., they heard sounds of quarrel at the ration shop which was nearby and when the complainant and others turned around, they saw their friend the deceased, coming running shouting for help and fell down at the petty shop. His eyes were injured and 29 blood was oozing out. The deceased was followed by accused no.1 - Rakshith M.K., Yogesha (accused no.2) and few of their friends. Accused no.1 held a knife in his hand and it was stained in blood. Accused no.2 - Yogesha and others held the deceased and made him stand up and accused no.1 - Rakshith M.K. stabbed the deceased on his chest and on his back. At that time, the complainant and his friends went and tried to prevent the attack and at that time, accused no.2 - Yogesha and others ran away and accused no.1-Rakshith M.K. injured the right hand of the complainant and ran away. The complainant and his friends tried to care for the deceased but he died on the spot. At that time, one Harish and Shiva came to the spot. The complainant and his friends informed them also and he has requested the police in his complaint to initiate necessary action against accused nos.1, 2 and their friends who have killed the deceased based on old enmity.
11. Based on the said complaint, the police have conducted the necessary investigation and have filed the charge sheet. In the course of the investigation, the police have recorded statements of certain witnesses as 30 contemplated under Section 161 of Cr.P.C. The said statements also include the statements given by PWs.2 to 6 who are the eye witnesses to the incident. The said statements recorded under Section 161 of Cr.P.C. of PWs.2 to 6 are similar.
12. PW-2, who is the complainant, is an eyewitness also. The statement of the complainant has been recorded by the Magistrate under Section 164 of the Code of Criminal Procedure and he has deposed as under:
"¢£ÁAPÀ 31-12-2016 gÀAzÀÄ gÁwæ 11.15 jAzÀ 11.30 UÀAmÉ ¸ÀĪÀiÁjUÉ £Á£ÀÄ, ªÉAPÀmÉñÀ, ²ªÀgÁªÀÄ, «dAiÀÄPÀĪÀiÁgÀ ªÀÄvÀÄÛ dUÀ¢Ã±À J£ÀÄߪÀªÀgÀÄ ªÀÄÈvÀ ºÀjñÀ C°AiÀiÁ¸ï UÀÄAqÀ J£ÀÄߪÀªÀgÀÄ EzÀÄÝ £ÁªÀÅ ¨ÉAQ PÁ¬Ä¸ÀÄvÁÛ ºÉƸÀ ªÀµÀðzÀ DZÀgÀuÉAiÀÄ°èzÁUÀ gÁwæ 11.45 UÀAmÉ ¸ÀĪÀiÁjUÉ 9 d£ÀgÀ°è gÀQëvÀ, AiÉÆÃUÉñÀ, C©ü, ªÀÄAdÄ, ¸ÀAvÉÆõÀ, ªÀgÀÄuï, ²ªÀ, ¹zÉÝñÀ, ¥ÀgÀ±ÀÄgÁªÀÄ EªÀgÀÄ 9 d£ÀgÀÄ ªÉÆÃmÁgï ¨ÉÊPï £À°è §AzÀgÀÄ. DUÀ ªÀÄÄgÀÄPÀ£ÀºÀ½î §¸ï ¸ÁÖöåAqï ºÀwÛgÀ £ÀAd¥Àà£À ¥ÉnÖ CAUÀr ºÀwÛgÀ EzÉݪÀÅ. DUÀ ºÀjñÀ C°AiÀiÁ¸ï UÀÄAqÀ J£ÀÄߪÀªÀ£ÀÄ £ÀªÀÄä eÉÆvÉ EzÀÝ. DUÀ ¸ÀzÀj 9 d£À ªÉÄîÌAqÀ ªÀåQÛUÀ¼ÀÄ ºÀjñÀ£À ¸ÀÄvÀÛ PÀªÀgï DVzÀÄÝ gÀQëvï J£ÀÄߪÀªÀ£ÀÄ qÁæöåUÀ£ï ZÁPÀÄ«¤AzÀ ºÀjñÀ C°AiÀiÁ¸ï UÀÄAqÀ EªÀ£À ¨É¤ßUÉ ªÀÄvÀÄÛ ºÉÆmÉÖUÉ w«zÀ£ÀÄ. DUÀ £Á£ÀÄ gÀQëvÀ FvÀ¤AzÀ ºÀjñÀ C°AiÀiÁ¸ï UÀÄAqÀ FvÀ£À£ÀÄß gÀQë¸À®Ä ºÉÆÃVzÀÄÝ £À£Àß JgÀqÀÄ §®UÉÊ ¨ÉgÀ¼ÀÄ PÉÊUÀ½UÉ UÁAiÀÄ DVgÀÄvÀÛzÉ. CªÀgÉ®ègÀÆ C°èAzÀ NrºÉÆÃVgÀÄvÁÛgÉ. £ÁªÀÅ §AzÀÄ £ÉÆÃqÀ¯ÁV ¸ÀzÀj ºÀjñÀ C°AiÀiÁ¸ï UÀÄAqÀ FvÀ£ÀÄ ¸ÀܼÀzÀ°è wêÀæ UÁAiÀÄUÉÆAqÀÄ ªÀÄgÀt 31 ºÉÆA¢zÀÝ£ÀÄ. C£ÀAvÀgÀ £Á£ÀÄ UÁAiÀiÁ¼ÀĪÀ£ÀÄß D¸ÀàvÉæUÉ ¸ÉÃj¸À®Ä £ÉÆÃrzÀÄÝ DzÀgÉ DvÀ DUÀ¯Éà ªÀÄgÀt ºÉÆA¢zÀÝ. C£ÀAvÀgÀ d£ÀgÉ®ègÀÆ ¸ÉÃjgÀÄvÁÛgÉ. C£ÀAvÀgÀ £Á£ÀÄ oÁuÉUÉ ºÉÆÃVgÀÄvÉÛãÉ."
13. Further, the statements of PWs.2 to 6 have also been recorded by the jurisdictional Magistrate under Section 164 of Cr.P.C. and their statements are also similar to that of the statement of the complainant/PW.2 herein.
14. The prosecution, to prove its case, has relied upon depositions of PWs.2 to 6 as eye witnesses to the incident, to prove the theory of conspiracy the evidence of PWs.7 and 8 has been relied upon, to prove the harbouring of the offender the evidence of PWs.27 and 43 are relied upon, PWs.39, 43, 47 and 48 are the investigating officers, PW.46 is the Doctor who has conducted the post mortem, PW.41 is the Nurse and PW.42 is the Doctor who treated accused No.1.
15. Homicidal death:
Ex.P-61 is the Post Mortem Report of the deceased and it records the reason for the death as Hemorrhage and shock due to multiple stab injuries. PW.46 is the Doctor 32 who has conducted the Post Mortem and he has reiterated the records in the post mortem report. Thus, the deposition of PW.46 - Doctor and the post mortem report establishes the homicidal death of the deceased.
16. Conspiracy:
PW.7 in his examination-in-chief has stated that on 31.12.2016, he was going back from his lands along with CW.7 (PW.8), by about 7.30 p.m., they passed by the lands of one Venkatesh and at that time, accused nos.7, 1, 2 and a few others were having a conversation there and that he does not know what they were talking about. At that time, at the request of Public Prosecutor, PW.7 has been considered hostile and in the cross examination by the Public Prosecutor, he has stated that all the accused were talking about murdering the deceased and that accused no.1 was stating that he would murder the deceased by a knife. In the cross examination done by the Counsel for the accused, he has stated that he saw the accused at a distance of 30 mtrs. The witness does not speak about the availability of any light in which he saw them.33
PW.7 in his examination in chief has turned hostile to the case of the prosecution. In the cross examination by the Public Prosecutor to the leading questions, he has answered that the accused were talking about murdering the deceased but in the cross examination conducted on behalf of the accused, he has stated that he saw the accused at a distance of 30 mtrs. Even presuming that PW.7 has spoken the truth in the cross examination by the Public Prosecutor, unless a person is yelling, it is not possible to hear what they are speaking at a distance of 30 mtrs. Given the facts and circumstances of the case and the deposition of PW.7, it is not possible to believe his version that he heard the accused speaking about murdering the deceased.
PW.8 has turned completely hostile to the case of the prosecution. He has stated that he passed by the lands of one Venkatesh along with PW.7 but he did not see any of the accused.
17. Eye witnesses:
(i) PW.2 is the complainant and the eye witness.
In his evidence, he has stated that the deceased 34 died on 31.12.2016. On that day, PW.2 along with CWs.2 to 5 by about 11.45 p.m. were celebrating the New Year eve near Murukanahalli bus station and had lit a bonfire. At that time, the deceased came running and called 'Jagga'. At that time, accused no.1 stabbed the deceased. At that time, the other accused were present there. Later, they ran away. He has been considered partly hostile and in the cross examination by the Public Prosecutor to the leading question, PW.2 has stated that the deceased Harish who had fallen at the petty shop was lifted by other accused and accused no.1 stabbed him. In his complaint, PW.2 has stated that the deceased was lifted by accused no.2 and others but does not name the other accused specifically. PW.2 in his 164 statement recorded before the Magistrate, a portion of it which is marked as Ex.D14, has stated that on 31.12.2016 at about 11.15 to 11.30 p.m. he along with Venkatesh, Shivaram, Vijayakumar and Jagadeesh along with the deceased Harish were together and celebrating the New Year eve. In the same statement, he has 35 further stated that when the deceased was with him accused nos.2, 5, 6, 7, 9, 10, 11 and the child in conflict surrounded the deceased and accused no.1 stabbed the deceased. Thus, there is a variation in the complaint, statement recorded under section 164 Cr.P.C and the deposition of Pw.2 as to the role played by the appellants herein. Further there is a delay of four hours in lodging the complaint, which has not been explained.
(ii) PW.3 is also an eye witness and he has stated that he along with his friends were celebrating the New Year eve and at that time, the deceased came running and shouting and fell near the shop of Nanjappa. He was already stabbed on the chest and the back at that time, all the accused came and lifted him up and accused no.1 stabbed him on his chest and back. A portion of his statement recorded under the provisions of Section 164 of Cr.P.C. is marked as Ex.D16 wherein he states that when the accused came near the spot the deceased was with him and his friends. In the said statement, he has further stated that accused no.1 stabbed the 36 deceased on the chest and back but the other accused surrounded him.
(iii) PW.4 is also an eye witness. He has stated that he and his friends were celebrating New Year eve. The deceased came running and shouting for help and fell in front of Nanjappa shop. He was already stabbed. Accused no.1 further stabbed the deceased on the chest and back and the rest of the accused ran away from the place. He was considered partly hostile and to the leading question by the prosecutor, he has stated that all the accused came to the spot and apart from accused no.1 other accused held the deceased and lifted him up and at that time accused no.1 stabbed the deceased. A portion of his statement recorded under the provisions of Section 164 of Cr.PC. is marked as Ex.D18 wherein he has stated that he along with his friends and the deceased Harish were celebrating the New Year eve and at that time about 9 persons came from the side of Yogeesh house (accused no.2) and at that time, the deceased was along with PW.4 and others.
37
(iv) PW.5 is another eye witness. He has stated that when he and his friends were together the deceased came running shouting for help and fell near the Nanjappa shop. He was already stabbed. At that time all the accused came there. Accused no.1 stabbed the deceased and the other accused ran away. He was also considered partly hostile and in the cross examination by the prosecutor, he has stated that apart from accused no.1 other accused held and lifted the deceased and accused no.1 stabbed him. He also in his statement recorded under Section 164 of Cr.P.C. speaks about accused nos.2, 5, 6, 7, 9, 10 and 11 surrounded the deceased and he was stabbed by accused no.1.
(v) PW.6 is also an eye witness and he has stated that while he and his friends were celebrating New Year's eve, the deceased came running and fell near Nanjappa shop. He was already stabbed. At that time, all the accused came there. Accused no.1 stabbed him on his back and chest and the other accused were stamping the deceased because of which he died. As in the case of other eye witnesses 38 in his 164 statement, he has stated that accused nos.2, 5, 6, 7, 9, 10 and 11 only surrounded the deceased.
18. The evidence of the aforementioned eye witnesses insofar as it relates to accused no.1 stabbing the deceased is similar. However, the instant appeals do not pertain to the role of accused no.1 and we are not sitting in judgment over his role. However, when it comes to accused nos.2, 5, 6, 7, 10 and 11, there is complete variation in the deposition given by the aforementioned eye witnesses in their evidence, their statement before the Magistrate under Section 164 and it cannot be considered as a natural variation.
19. All of them in their 164 statement has stated that accused nos.2, 5, 6, 7, 9, 10 and 11 surrounded the deceased and accused no.1 stabbed the deceased. They have further stated in 164 statement that the deceased was with them when they were celebrating the New Year's eve and the said portion is marked.
39
20. In their deposition before the Court, PWs.2, 4 and 5 in their examination-in-chief state that accused no.1 stabbed the deceased. Accused nos.2, 5, 6, 7, 10 and 11 were merely present when the incident took place and after the incident they ran away.
21. However, in the cross examination by the Public Prosecutor, it is stated that accused nos.2, 5, 6, 7, 9, 10 and 11 held and lifted the deceased and was stabbed by accused no.1. PW.3 alone has stated that accused nos.2, 5, 6, 7, 9, 10 and 11 have held and lifted the deceased and accused no.1 has stabbed him.
22. PW.6 has stated that accused nos.2, 5, 6, 7, 9, 10 and 11 stamped the deceased when accused no.1 stabbed him. Further, all the accused are known to the complainant/PW.2 and other eye witnesses.
23. However, PW.2 in his complaint has not stated the names of accused nos.5, 6, 7, 9, 10 and 11. Further, the evidence also shows that there was disharmony and rivalry between the two groups with the deceased and eye witnesses belonging to one group and the accused the 40 other. Under the given facts and circumstances of the case, due to lack of consistency about the overt acts of accused nos.2, 5, 6, 7, 10 and 11 in the statements and deposition of eye witnesses makes their version vulnerable and not completely believable. There is a possibility of accused nos.2, 5, 6, 7, 10 and 11 being implicated falsely in the case.
24. As already observed above, in the complaint there is an allegation only against accused no.2 to the effect that he lifted up the deceased to facilitate accused no.1 to stab him. There is no mention of accused nos.5, 6, 7, 10 and
11.
25. The complainant knowing all the accused very well it does not appear to be natural for him not to mention their names in the complaint. In 164 statement, all the eye witnesses have stated that accused nos.2, 5, 6, 7, 10 and 11 surrounded the deceased when he was being stabbed and charge sheet has been filed accordingly. In the examination-in-chief, PWs.2, 4 and 5 while describing the incident have not stated anything as to the role of accused nos.2, 5, 6, 7, 10 and 11. It is only after they being 41 treated hostile and to the leading question put by the Prosecutor they have stated that accused nos.2, 5, 6, 7, 10 and 11 lifted up the deceased and he was thereafter stabbed by accused no.1 and PW.6 has stated that accused nos.2, 5, 6, 7, 10 and 11 were stamping the deceased. The said variations as already stated above do not appear natural and it creates a doubt as to involvement of accused nos.2, 5, 6, 7, 10 and 11. The conclusion of the trial court that there is a ring of truth about the allegations made against accused nos.2, 5, 6, 7, 9, 10 and 11 cannot be accepted and it cannot be concluded that the prosecution has proved its case beyond reasonable doubt insofar as it relates to accused nos.2, 5, 6, 7, 10 and 11.
26. As the prosecution has failed to prove its case beyond reasonable doubt about the involvement of accused nos.2, 5, 6, 7, 10 and 11 in commission of the crime, the offence pertaining to Section 212 of IPC insofar as it relates to accused nos.3, 4, 7, 10 and 11 are also held to be not proved.
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27. For the reasons stated above, we pass the following:
ORDER
(i) The Criminal Appeals are hereby allowed;
(ii) The impugned judgment of conviction and
the order of sentence passed in
S.C.No.5026/2018 dated 22.12.2020 by the III Additional District and Sessions Judge, Mandya (Sitting at Srirangapatna) insofar as it relates to convicting accused Nos.2, 5, 6, 7, 10 and 11 for the offences punishable under the provisions of Sections 120-B, 143, 147, 148, 324, 302 r/w 149 of IPC is hereby set aside and accused Nos.2, 5, 6, 7, 10 and 11 are hereby acquitted of the said offences;
(iii) The impugned judgment of conviction and the order of sentence insofar as it relates to convicting accused nos.3, 4, 7, 10 and 11 for the offence punishable under Section 212 of IPC is set aside and accused nos.3, 4, 7, 10 and 11 are acquitted of the said offence;
(iv) Accused Nos.2, 5, 6, 7, 10 and 11 are directed to be released forthwith, if they are not required in any other case;
(v) The bail bonds, if any, of accused Nos.2, 3, 4, 5, 6, 7, 10 and 11 stand cancelled;
43
(vi) The fine amount, if any, deposited by accused Nos.2, 3, 4, 5, 6, 7, 10 and 11 before the trial Court shall be refunded to them upon due identification and acknowledgement;
(vii) In view of disposal of the appeals, I.A.No.1/2021 filed in Crl.A.No.52/2021 does not survive for consideration and it stands disposed of accordingly.
Sd/-
JUDGE Sd/-
JUDGE hkh.