The State Of Karnataka By Tumkur Rural ... vs Ramachandraiah on 29 September, 2011

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Karnataka High Court

The State Of Karnataka By Tumkur Rural ... vs Ramachandraiah on 29 September, 2011

Bench: N.Ananda, K.Govindarajulu

1
12%.: THE mam COURT 0;? KARNA'1'AKA AT BANGALOR_E
DATED THIS THE 29% DAY OF SEP"I'BMBER, 20:: 1
PRESENT
THE HONBLE MRJUSTECE N.ANAN£)AH 

AND

THE. HONTBLE MRJUSTICE K.G0v:N§);:§m;:j:;,ﬁ ' V'   J 

CRINEENAL APPEAL 1<§%'a.5::34_e3,;i2€:;<>'§_'  "    .V T T

BE'FWEEN:

Th6 State 0fK:;1rnataka  _   
By Tumkur Rural ?<31=:--<:§*.  --.    "V;-kgpeilant
(By Sr: . N . S . Sampangifaﬁjaiah   »   -.

AND: 

E, RE1E11Et£Ti'§&"r1{§f'E1i€{§7i  _  '
Sig) La1ksh':n,aji;1hA*--._ V '
[;ge«::';. abo2_:':..  ':"€a.§°:<_;

 g§g§?'~fi€'€?  ..... 14 \\

A  Ecifoi fA;«a4:'{;i-fir; §E€EiZi" }%<:$21E'1a":H§

mm' _ 

T '°§"22§"iz§ §§i;;.'z;'"'§_'21'§-§,3;E«i.

(  L   2%.
13% Z is. E,,2§§;.$§i;:';:1a.%aE:
Ag;3d':.ab<}:ﬁ,. 23:9 Yeairs

'A «._E§<}S';%z%";;a§.§§§ ?ur:':}«:mr '§'2:Ei.:k

. _ §:§'£}<?E.:§E:€E§§:, Wf§i'€E'
' Rfiﬁ» '§"z2:§?}:':;r'.



fx.)

3. Vijayamma

W/'0 Ramachandraia.h

Aged abaut 50 Years

Housewiié

R/<3 Hasahaiii, 'i"um}{u:' Tafmk  T.
PI':-:se:11t.1y' R/0 Tumktzr.  R€E3p{:}£f1fj.ffE1fS'

(By Sri.S.K..Ve:1kafLa1'eddy, Adv0cat€--:)

This appeal is filed L:nde;r""s--:3.ctiC3f1   {;':3«; V

C'r'.P.C., praying to grant leave iﬁcs 1336-: 2:11'17,;1p.p€3-SJ*§i'fg;1iE;E=i

E1116 jtidgment daied 22'11.2005 pgissezéci b3f'ihe.V¥'r6'::;i'cEi::'g._
Officar, Fast: 'I'rack  -.__.C0u;ft§_«i; 7E':;::;:.i:;:1r  mg
S.C.N(}.E5?/20829 actquﬁiixx-5,;  :'e3pi1nd'<¢ni;s~é1Cc'uSed '

far 32:: {}ff€:IEC€;'f pzizulsahable L:i':v:ii€r.vse{:i:i't>:f: '3€?'?}§P€ and
aiso for an offencepz1I1ish'ab}§:': under s3e:':et.i0n 2'? of
Arms Act,.  * " ' "

'i"'his zzppeazl c:<>m.i::g"£>'::--.fer }'i':é.a§""h':Ea_ring E'hiS day.

N.Ananda, J;_;', d";:i-iveréd  fdi1§$V§fi'11g.;..§
 ﬁ.%2is;; apprezaig ezgairzsiz. aitquiéizai ef

1'6-§;"§.§§GE":5£"'é.:':'::¥§{.§;"?'«§fT;?v_§ fig: 3 {her€:§:§£:ft.e:r :°§:§Erre€i 'E0 31$

' §¢:?:::»<:'af2s;.g{i».M  is 3} E5? £52157; iﬁfﬁiliiﬁ §':.:'§":§g§';23ﬁa1:£: Lmd:e:"

'§:§€:icf§.§c:3::' :"§i'[{}'?f=§,§',C.; gzmd 2§.ES{} ﬁlm? 22;": {3'f§s:-::":{'::-': pu;:1i$'haE:;§<;'

:.::::§:::;' L;'7':é?:éé:§:::2:': 2'? 9? *:'E3:;% fmm; ;«"a.(:%;.. /' '



2. We hawe. hezwci Sri.N.SS.Sarn.par1giramaiah,
1ear'm3d G(}ver11:m.e:1t Pieacier far the State and

Sri.S.E{.Ve:11{ai,ared<ijy, learneci <:<>uns.;e': for 21{?<::1s_éd_: '?.'_g.-7%:

have b€€"E"1 iaken f;hmug}f1 <3vi<:ierzce and  _

judgrm-2111:.

8' In brmf', Iihe (12186? (if pFOE§'€§(3LI,{.iL>E'i i.$;».a:"~3 f{'}§§{§*i$§='E§; 7:]

PERF. EwNﬁ?'.S§i:'1§t;2:$ is   g3:*2:{?,ii<:i:z_;g' -vAi<':E.Tf%.2"r';;:»e::V:;2,'!i}<E £2? V

Tumkur Bar since  52.';2.;Chaf1dv:<21iaEi is his

grﬁznger bm"i.h_c:1" arid' TPVxI_._E§:>§}-' c=:r:;'}:L§1%.;it;:}f;21iIaiah is; his

father; "" "TI1é:'.j; f"af:i§.;i?i§; 'of"--}E'W.'1""<>'<.i:'11$ creriiain agrict,1ii:.:,11"a.1

ka..nc£ f:e2§;i_E~1iT<:>_s9aEéa}Ei,. 'T?:;3.F;;.7::11_:' 'F21.h;k; 'I":,.:::11§ur EB:-=;%:ri9:'a:,.

The Ee1'r1d§;«..of aCv::u'::=€f:i~-"No.3 zzre é1C§jEL{?G§}'{ 'I0 ianﬁss of

  A 'P"»;%§_":'% .,A.::.:.:::,:5a§;%<§§ 3%--<:--;2 is the-: }ra>z'::2g§is:" E}:"(;=€£:E':€::f {>15 §:¥:€{T'.?LES§'.£§

 _ ?'£a::;§- ":i";<?':::'a, .

 

 n   éjha-;=;=  :1}? 21<7m.2;~s€{§  E.

4_, §3%i1sfE3';g§ éiééé jgaéaz' }.€%§%'".?Z "€.§r':€:=,:°:% :2%:a.::%e  aiésgyaziﬁ

  §f:2:'{IE}i%ié3§;" '§:a<=%%2,>é;s:%c§': §§'1%;': i':»:::3é§}:; ::';:':i:_*E:é§'f;%}€z'_:°s§ :3? 91%? ,E

 :--:":_g':{€'A_« fzmziéjz §EE{f'ﬁ§Q€E"E€ {>5 ;a;%<:::§?-53:? F';-35, imgé fiéaiii

,2/,.
. 3 {.3
gx; .5' §,:...w,w-r§;'M ,



4

O,S.N0.552/1996 before. Eearrxed IE Acicil. MLm.$.i.ff"C<311r'£.§
Tum.kur and sought. for i1'1}u.r1ct,§;0'ra. Thea» tZ?€)"{,II"T. made an

order of siwusqsxo in {av::>ur of PW.8.

5. On 28.05.1997, during aff.ern00n,__j;i%hé':';

was near the C(3'LiI"E', in Tumkur, he  fr=<:§n<1 }'1_iés

"Gun 3&1' bmihar PW2 that $16 Z-Ae1e;?};:r.i::%@'é..' "hé:v£=.-.__ (Ems;

i,1"en<::h.c3s to €f'I'€3{Et piilams 21r:d-fix beisbéd fa;.:{t{:f_'a,.<:rosy; th::=. »

mad c:0m,rary to the  stai"us qi;Lo 'maids in
€lS.NG.552/1996.  "._a7a;;:::é""w--§.Q it$;3$a}3.a1£i and he

wanted to qtlestion  Q~_\$'"'t:}*:e accused were

a1*meii xvﬁh i-=v:":V3p_é>ns; ﬁe:-3....;:pp1*ehez1ded dazlger ti) his; life,
'i:heref0ré-2., hr: a:§i':i %:'1{5£1-- :§_'*:':_e,§ss§;31i>§_1 tiqem. PWJ Wﬁﬂi". in his

"§1<;}L§:-3t'Té i~:ié,'J22t t~.i.:f1V?;.§i:e§a:1d 33:: Hamahaﬂi aané ssiayessi in the

. °§:.£f:2;:::£;{ii.§§ '88 ;:>.:";::.. {>11 thfafi; ciayg

€25' %f}=§::.éj;§ia'?z. ziajsg. FEE E ai':'.:=%:' f§§':i§f§§l§I"E§,__§ §";3§.$ €}}?_'::':':@r 33%?

me  2?}: 29.3% gym" mi: £2.33 5§{:{){}"£'{%:'1 i§?h€:1 P§7~J,f:

V.  §_}:°<><%€§%{i§§:g; €32:  §~s{::::<::i:é;*:2* aw: ﬁgs: mzaaié 3:35; 313%: aaidaé <25

 g§§::%,§"{73€.§.?. 1&1§}€§ sf g2c<:.u:~:e{--:€E ?~E{:Q§% a{:€1;2$€:i 'f"§{>°1 ":19 :3

5 
§k,.'"'  §?':»"»»{i E 9



6

On completion of i11\restigati()11, he: ssubr:1i't.ted cllarge
S?1€Ei{ against 21<:<::1,1s3eci for the ai'c:re:si'a£i<3d Offf3I"1C€$.

27. On bsihaif of §}I'OS€C'L1tiOI1, PW's.} $0 9 were
ezsczamined, dcxtuments as per Ex.P1 to P13 

objects as per M033 {:0 4 were marked.

8.. The iearnéd trial] jL1dg£; b on .a}i}pr€3I_i?i8;t§{}i1 iif"

E,'VEdi-3"E}{"f=ift Z:'%.E1{§ {.311 §1€:.:c11'§r;gg; the ie":~:23§;:';1{*s;:.*§' <r;:;3uj§:s€--:} §{:rug§:a.:f{i'§é*::§

acquitztecl the accused. 'fL?V:e3';r§;for<'2A,'v. €116 m'né3f0r<-:-. '

ihis cgurt

 _B£:2fOf's;~ .adve1"t.§i'1'g;_E.3 zé.2ppre<:ia.t.ion of evidence, 'eve
{£66123 ii. =..§3:"<)p€:*V-- '{:{§.V':;.'€a"€"€:--:-:V {%é3ri'.2.1in fac:i::s~3, whicth have ram".

be§;éf_l:; ':i§;s%§>u£:€:;i~. E3341 :'.'%";€ 2:u;r.<:*us;Et{i.

  

_'§"'E=2 ,----'g3<;; ezE:"z:i'é::,--" §§§§%;,:a.-*:=:<%z"; "ihz:-E, '§22m§E§f ETE€E"§}§C}{;'tE'S {:5

~E>°'i}"~;%Zr?: };::i%_:E--__ §';2';ziéE§}f E§'§€'3E"£ﬁ"}§E§"S§ Q'? 2:§:<'::4£S<-32:? {Eggs its §:%a%:§":'a;%£a3r

xiii:-3 §:~*;1%{}%;j aﬁé em: ﬁ:,:ga::g:~; §@hSff'=£<3¢5§2;'96} i:":§éé.aE€%(% by

x§i§§.,«E% 2%z21$ ;;:w;?:i':<§§::;; E312-?"se;;2 2'§.E'i€§;   E'°€£*;§§.{.§3"E§?; §:'1 

"'§3x;ms;<--*: $§§:ua1E,€: is"; £31.15 Eami 9? Eﬁﬁfléi in Eéagahgﬂéé '=J§§Ei§,_3:€w

  ,



The land. of acctuseci No.1 is; Sif.11a'['.€3 acij21c<:nt ':10 the iamd
of PE-V8. PW.1 was a przlgtticrmg 3.dV<:3<:at£3 and he was
residing in }rIam1:a1ar1tThap113"a at Tumkus" town.

10. The prosecutiozl has alieged that 21c:c112s§d. ?~Eg.1

had fired a shot. from .21 gun at 

iI"1{.€ﬂU{)1"1 and knowiedge that. byfghe 21b.{§V't:"AVhEi€:i"'V

Caused the deaih of PWCE, 21€:€:us¢§C';..§\I'{)';»T; "m~.z-V*('>*.2Id: '*---has/'e

been heid guilty of an affeﬁctt-._Vpuﬁ'ishVé1b}e 

302 LFZC- The p1*<)sgec'L1t.i0:f;_:ﬁggg'uggfiieged f;i'1,e1§:i§eiccused

No.3 removed a Eoadéécfgtxh  and handed

(>ve1' 'the Szxiiavia--§0"':iCé3.Lié€:dNo.E to ﬁre 5: shat at PEVA.
As(:a$c3d'=.N{:.2 E35; :=;3.VE':;;g_>;ét'§ ":10 have éiE~3~E3€ai1§f€5: P'%E\r'.E zvﬁh a
eE:,:;§{3LV *

 ~£%é;%p<§ss<:%{i '£33; ?'1%f.'i, Eliza §{E{fid€;"r:'1§'. <>§ 2:_:4_;;<~*sa':_:.:._'!:**;. z?,€2<::}.<;;

 .§'f:é1;:s% Elﬂféé} §§:§.§'E=es 9:1 %;:'::.{% :'{}a<§ by ihéé s;§::i<;E :3?

gg2*é:i*=:ii@:~;: 12.:.i:é{§ cf 2:{::ta.zs2e{E N0, E, The €ff'Ji€§Ef§':{?€f :3»? ?"'§f=§;

"%;;%t*:};2;§.£§"kzééi-:;<':%::$«:3: éiézgaé §':E'::=_-*3 §§:<i:i.§Ea3:3é: £3? :é."a§§$z;§,:E§. §'{}€§§§ }}1§«3;€?€

"7~3:;?£:§€i' the <':s:':v€3::' G? fjEiE"§<1Z":é'fE*BE§a if  

-z

§'\3 .e:i§~<;,41.,4§em>'~v«--u~w«<-. ;m a



':3. it is cieaz' frcvm the i-3Vid€311(',€:-'. Qf PW's.2 and 8
that thiiy had :1"10t:. Wit'.m:ssed the i:1{t.ié<z:1'§ of asssauls
h0w«3ve'r, PV\?'s3.2 and 8 have censistentlgr depomzd; thai

after h€:a1'i.ng the hue arm cry raised by 

reached the place of ;ir1cti::1€:11'L and learnt « _

h€ was asesauited by E£{?CuS€3d No.2 \R"i*ﬁ'i'v--E;i::'..§E1iI}Z)'-Aaiiﬁtii

££i_{T{fLiS€d N03 fimd 21 gun Shot a1:t_ 
had :;1si;'igat',e{i 21<::tz'1:'ss«3<:i Z';'z3.*i  fira;  

32. it is meet. :1"; e:i"£.s;;:";':;1V.j£_:_1§:-;?:;_r_:1e:3l_V_»ca";;§};r;.{§t: §}§¢Avvvf?dis3p11t<=:d
that. PW's,2 and 8 L '4't':<§'v':1:)»Ais»tri(:t Hospittai at

'l'um1&;ur5_ _'Fh;:+ prt;«se:::.;aAt§§}I2. for {he reaacsns b&'Si1~Kl710'W1'1
£9 .13. W?::e:"s=; :"2<3:WA:_£I>£:§:;33_£i%::«€t{i {E39 d0c'£:0:* f§'::3IE'3 .B.iS?;f°iCE
E~§<7Spi£4aE;"§fL:;nE{L1f. A~?:?'?t§:_'_.E3;€?t:E§(i€f§1E :"€~.gisi:.€1' €5:>;i;.:"a{:€. E'f318.i'.iZ1g

{<3 4'§;jf€:a?::r:é3:1{i'giﬁkizz ii} FEE'? .1 was :30: "i.£;>;:2€z€-.°::"<;'*:d in 'ilhfff

 s:a5i£E€;=;'§§.éé{:  E1"; '2:i€ai..%W:?:§ 'éhéé <:{}z1&;~;i&§i:%3.:":i; %:%2'id€;%z1a%<;%  by

 L'  2.é'm:7%r8 éiézaéi. Pi»-iii K-'§}'£3,$ i§::m€{ii2";€,€§}; §?1§f'iii"?€§ 3:353

',:é:§E:<:73:.E§'£:€:i'f'f;%.§"§3;§}i$§,z'i::%"%{: ;'?§=:}s§§}i§2':_§_ 22%; '.E'1,:.:::§{z1.:f azéii E35'; E-"€3.i%

%;.:¥é_*";?z'£'.€:r_._fi' :§;':_-" 'é',"§.".§€*, d§;:::?'€,{}§'$ E.?.":€2"é%§'§2,  E":z:2?:% %;:{§ gié §,%':1z's:>13.gh

 I «'~<»~--§::'°v2/-us;  M

-"a 4



9
£1.19 :*<:£:.<>rc£s to find out the reascn fer :'~;11pp1'essi0n sf
these documents by the pr<)s€cutior1. Aftar gﬁing
through the :*<~3c::<)rds, we find mat. the pr<::s<:Cu'ti0m has

praduced the extract of meciico legai register :*e1aﬁ.i rig ta

admission. Qf PW .1 in District Hospital f:"1€,_:E"'LEr*i1'E';Li11';:_E1'{:«

10.50 pm', on 28.05.1997.

13, We also find.   A f} é::fE.ic';.1: :%1'I1é"=:'1::iE;-..__ =a;:3f

Dr.S.P,Kesha\ramu'rf,hy, I1"iEEdi{_§E{1 0fi7ig:?é;.' whti"£f;;1§i_vVtr:;ai€d.VVVL

P'\2\?.1 at 1158 p.H1., on  ir1.'I}.i$"a;rigti iHospitai
at Tumkur. The  register extract

Vvoxiléi- _reveai Vthaigk'PW;'v1__:}';vs1c1 :¢3'uff<-sred foilowing i"i1jI.1I'i€S2

3} Gun §é%.21401{.vi1':;'}z.1r;;;{5:;_"\.'L'£eft axiﬂa mea$urmg; 1/4" X 1/4"
eiige bu§':f:.E, argd <:%:,a1;"':'e{%(_, fI"€3S§'E bieeéing p'r€3:s<-321%:

 §s§§@:. £z1L;'1;:z'9j;?A 0;': Esfii zzxiiiia 2" b§3E<>w §:§§u1"}-2" fE'€<é.£

ax"

 ::z<sza;,g*a:~<;.::»:'g; .74 X  Email bieediiag §21"'€s§§:':":'i

Q} 'ffiémés;§:':'a:i 1'i:1jz:§"y 9:2. éghéz iééfi. aéécisi {>5 2:E3ds:}m<:-3;} z:§:;<:2r<%

'*-€:§1€:v_§§>§§%tV zéégie ﬁiéiif :%:'*€:s:~s'i:, §E1§;',E"é$1;§I'i'EE'§§__§ 5-M' X, %._"' éiéigga §Z}LEE"'§EE

8.1':{§' {7{§'12£i{'1"'€?:§' gr; I

2 2;
§"=V {$9-u5?&,%,.»~ géﬁ ),



E. 0

it is St.aE'.eci in the acctident :"egiste:r that the? i1'}.j'E,11'€3d
gave histery {that he I*e<:€>i.*~.--*eci gun shot iI1j11;r'§: whiie
goirig on his S(,'.{}GT;€fI' rzeau the garden  inf

Ramachandrappa by same unknown persons}.

14. D118.P.Kesha\ramt1rthy_::;edi§,5éii' "   'whar;'s 

had t.r€at.ed PW_1 at 11.58  1&1}:

ggiven simiiar stzitement, F'f(_>§n.. the'~:~:t%a:e::15::1'§_'giwzxi bjgw

D'r.S.P.K€shaVa.murih§,*, we fi.:3x{;i'v.t_h2:{_:, "?;?3f_Of3f19Q? ai
about 11.58 p.m., 'P"\Z~"'V';A§ was bmught by

his brother PWV;2;Ch.:a§1id1'§3:1z1h-igaKtﬁe~¥f3'istri£:t Hospitai,

'i'L1mk;u1*. _  ...§5}ajs  j by Dr. S . P, Kesh avam'u;*i:.h§;.

H6 ;1a'£§;:*:c€§ 'ihfazi E"--~._%g:'::€*'€'*"suf{e§'€d §_;§'Li'E"i SE10: :i1"1;'U_:'§; an
the iefé giée Q? £35;-_eS:.: "PWIE. Was; <":{}§'iE-3~{f§{)LiS zmzi he was
{3:'.1?,:~":;;1j.§€€1;.( PK? 2* gggxve me imf{:s:"mai:{>:": ihaé; SGIEEE u_;%:1§:::1{}w":1

E;;g;é%'€{}1i'éé"%E%a§§ gzgjam Ska?' 2:": E"1im« '§'}:§s 21{::?§de:r:E r€gés1a:§.5§"

  é§_.;s{%:.::9::~{%_€,'*..j;%§;:§§s«._§'f;.:}£; é€n€§92'<::€§ in §:*i;;i.:§é:%:'2<:<':' '.E"E2e §'€3§€%§""§.

-S-§:;E§§§E}§§L§'.€i{§ :_  §§::°,S'?£3§a$h212?2m2:1§'"é:%1:; 21: {E29 %::;};?E§§%éss*£:

piﬁifaé' <.3'€i:._i¥:§:€;% 22:33 zzégg zzzﬁi, €:.:=:§'::;ié3:"'e£§ 3:1 "{i:i"s€f 6:.-?i{§§:::<i:é:: Eé: ES
"3 '~. '  ,»- 
ER; '-.£-«U::'- -9% ,5



E E

net 21 situatien that inveetigzxiixag 0f:fiCer W213 net' aware
of the entries made in the accident. register and the
Statement, 0? 917:8.P.Ke~s5havam'ur'{hy. It  evidenced

from the fact, that on 04.06.1991 the i11'ves€,Ee;:§ai.ing

ofﬁeer had sought: certain eiarifieations 

medieai officer cf Dist:"ief Hoepitzd at  43L'h'e

elarifieatiorfz sought were:

Vvhen ?W.1 was aci:m.i__t.i;.ed  [}isE;Vr'ie'§.. 

Tumkur 211' 12.05  {ff:Vi§i:';igh{)  ' 'jeejes. 1992?,
Whether he was In 3,'  .Ai:'é;)* did he give the

namela of aSS'::s1'V§.:~11'"1'€S';%1id.__wei;ip0r1s of 38S&u1f.; who had
brﬁughé.  i:1jt5:'e:"§ L0 .'§;-he '§':{}&=;§:é€.ai; whether {he i:3_}'zH"e€§
wag; iii;  Stzztie -.r_3_:fV §;.:";'a<;:;i£:a{'..i{3:£':'?

E'Ei{- E2125: earidesigte £25 ézéee-eE,i§g;2§%:§::§._§ {}§§'§<:;e':'* £3565.-3 §"}{f>§',

  §'"§'§f'.'"§§Ei.{§ '£"€Z'{"fi'}§'i:'€":{§ 21:33; a'E2i3°ifi;E21§i{:»§": £:§}3'§S€:€;1:eﬁ€;

2-522:3 i..e{::.e% siategi game:  : "§'hu_e.  -end am: as she

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Karnataka High Court

The State Of Karnataka By Tumkur Rural ... vs Ramachandraiah on 29 September, 2011

Bench: N.Ananda, K.Govindarajulu