The State Of Karnataka vs Irappa Basappa Hongal on 10 November, 2010

[Cites 6, Cited by 0]

Karnataka High Court

The State Of Karnataka vs Irappa Basappa Hongal on 10 November, 2010

Bench: V.G.Sabhahit

in Cr}. A. N0. 23752003
Baween:
The State <:>f Karnat€a.§§3'?:. 

{by AR. PatiE;; A_.S   

$3 ??§§€ E'-EEG?-§ CGi.§¥?.fT GE: K;%E{NA'?AKA £5135 {EYE BETN{fé§ Eff
§HAR\X?AD 

DATEB THIS ms W" DAY (3? NG'«€E.?v§BER 2_:::@ " 

PRESENT
THE HOIWBLE MR. JUSTICE   4'

?HE HOWBLE MR' }US"i"§_CE B'e'%7oE)§NTf%"' C31 A9 N0. 237;2Q'{§3 Cri A Na4%.%%:_§08%2oa2%an@~.A ca. R.p;%m% 1 jj * % 3&5 ":As",,ng» "

iyapgmgiﬁagzéggsga §€<::-iizgai, A. "A g€':~-iéﬁ }i'€a:S§..€3::c: ;%gr§c:§€2.;:":::« 53:3-p§;: g;§§;é.a1~'§§e::g3i Ag-3: ""?§ y€3;§--$f .;j_ 135:3: Ag;:*ic::§'::2r§, .§as3*2;3.§.a}' Eiasagpa Hmgai Ag€,:_3:S Gee: Agréazgiizgﬁ, ._ '_.§€;--sf:'§a£E:":gap§a Basagga Eisngah % Z graargﬁ €}:::<:: ;§g:'i£:uEia:r€3 <;:%%;vz :§g~;?s§;:;g»m;: 1: ya: Aévacaiej) . é j' N ix.) UN {fhannabasawa %?v';iG kappa Eiengah figé: 3%} years? Gee: Bsusehsid.

6:. Nénganag0:,:<§a Basanagmsda Paiié, Age: SQ ye:/H3, QCC: Caeiiea 'Z3. Shiédalingappa Sh:ivarayappa Rabbaniy -

Age: 32 yeargﬁ Occ: Agriezuligxre. 1 AE are residents. 95 Jeemgawad Taiukj Sham/ad Bistrict. -- . - _ _- .> V ~« .' __R€$§3Gné€n:s {E3}? Sri Srikanth T. Paiiié AdvG<:é:;ts_ fbr R1 é;:':d: R3'-:0 RC2 ' V 3191363! £3 abated againsi R2} " ' ' V ' "

This appeal is ﬁlégti' 141/8 0&7 CERC. by the State against the judgment_"d2{;§;3-d Of2--..09,ZOO2 'paS§€<i----w»b§«' {he Fast Track Court? Dharwad aCVq:iitti_n;_;_the accused mx 1 to T? for {he offence puriishaibVi;e;'::V u/JS '343',f'24?','"!48, 504, 307} 302 YEW Sea. 149 §f£PC',e'i:c~, """ _ ' "*I::,--

in 5:1 A, No. :iVV'a'3A0:Sz%2§VC'2VVV .[ ' Beiweérg: ' _ _ 5 . V 'E:3§;:>i?!;.i€S,f§'Ba$3g3p;a-.§€§ng_2:i, Ageii--- a§b<iéi;:.§ «iii. j;:<~:<a:*s§ ' 0;: :» A g:.'§_ci<:,1,Mi":<:,.:._:'lé:,§ Irffs Jeezagawadﬁ A Yq. 5: 3}§v§::;~..§§:a;.§':3azv3&.

BasaV<araj__'sE'e. §3a:~:a§pa Eésngaiﬁ .4 {5:gf3€§ a%;:s<:z:*: 35> ye3;2*s,, _ " V _Ag:4§éL;§i:;:=e, rig Easyagawaéi, §>%:gw,za§.

j A' " 'A ~« Aggeéiaéaég 31% ALS, éné 3;: EUR Rgvérajg A€§¥Q§3iSS} DJ azzé "316 State Qf Ka:*:*1a*::aka sfbjg" Sri AR. Patii? AeSgEiPi} mg Criminai Appea; is mad uzs..%3%24<2>'C:«:é1;¢4iAAt«y%_aha AdVf)C8I€ ii): the appeiiams against the jtgdgljléiﬁi; r:}§;téd'Q:2;'i}9v,_L20Qj2 passed by the Fast Track Ceurt, Dharwaé ir1"SV$(L?._Nc:>ii _ " ' In C53. RR Ne. 33452003 Bstween:

E. Hussainbi, Age: years, _ V W/0 Late aib00sabN__adaf.~"" --

Abisabﬁ age; '     
S/0 MaiVb00sa;b --Z$_Jég:g:1af." '  «_  '

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SE3 Ma?eQé3ab Nacfé:'f..V     ' 

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S;':3,,§'%i{§ai§0esa§'::ﬂadaf. V

A33 3:9 ,3§g:i§:a:.§:u:*is<€S;' __

R;:'§ .§'s:'3€€'«S¥;_§5?;'Q% :3;;Ci7;.fE*2;3{;E<,§§'¢ $23: Sizarwaé. %%T.TA%;*?'<¥:¢ A SE3"£€ Q? ééamafiaéga Qaéxéig ?a:,z%ic€ Siatiérzﬁ VA Eiiséiégi Zéhamsaéc %* 5/:§§peEEan:s E 3% {:s§5uf? zgésig z:§,a,a_gaJ«;,{,%§;f:w atféé/2, §é§ Q Qeé 2; iiappa, Bagappa Hoﬁgai, ﬁgs: 40 years? Gee: Agric.u§f:u:':~:<.

3; Basappa Ningappa Hongaiﬁ Age: 75 years, QCCi Agricuiturea

4. Basavaraj Basappa Hongai, -

Age: 35 years, OCC: Agriculture' 1 S. Somalingappa Basappa Hongal,' Age: 28 years? Occ: Agricultu1*e3'--._ '

5. Charmabasavva W/0 IVrappa._Hong2iL * Age: 30 years? 0-30: H0usehl3ld.'--. if ' 71 Ninganagouda Basa{}agouda"P£§.§§lv," .

Age: 30 Years, 8' Shiddalingapga{SE11v'afajia.;jpé_'Rébbaﬁ§, V Age: §2»:~.fe:~w2.fS}V Qccaji L55s§r:'e.uit1Jre. ' " V V All are 1'eside:';;ts of JVé'c§'§~:«:g§1i>vad' T51-:V;_k,. _' Dharwad VDis:r"%§:E§ _ V " "

A » = 3 K1 - R€S}30ﬁ§€i'E'iS Gay Sri AR. Pass; AL;33;.:s.',%.gbsVzesggndem gm :, %>j;s_Sri RB,§3és§?pagdé,~Aé.2za<:3te 50:' R2 :9 R8) T_§';;'%min;2§E?,¢Vés§a:2 ?€:i:i0:: £3 féiaé ands? Ssatisr: 39'? :59; Sec» 24$? "§:?;%:§%~ Aévecaie fa? {he }3€§§§E§{)i":€§3 ;::§y§::g :9 $6':

gzgéscie '£h€"Aj:i'*:ig§":v:€§'§Vi:ffiéiﬁﬁ {}Z%i.§§.?.i3E32 §}8.S3€d $3}? 'she Pas: Traci: €@:,:rt.§ E}E2:3.:*Wad ":'x§$:' 158;'E§98.

H "?}2§;$§ 23;:-ieaig cgmgérgg fa? ﬁnaé ﬁaayégg as this $3}; B§%iiE3§:*:§:&.L ':._}fé£1s§_§:/éfazci iﬁiéawéyzg jézégizzaazzé. Jade men:

E. Thesa times appeak are asisigg QUE G? {ha s3.r:§;:i.. Hence ail the three appeals are taken up 2:o_ge:h__::* f€§rN0'f_V dispesai Crie A. N0. E608/O2 is filed by canvicted fer ihe offencs punishable Sec. 2;? <3? Endian Ajzns AC1; C::jE.,_'_A. ﬁﬁE«éd"by";:11e State challénging the order ofVacquitt%} c:f No. 334/03 is {ﬂed by RWJ6 {:0 'aligj same incident;

being aggrieved passed by the Fast "Rack Courg F:)vQh€:'tI_fV'/%:'$iAV(V§i'j'§--ii'}V 8./9§;'<)nvicti::g the accused no.1 am 3 far {E28 §'f':«af S36; 34 Q? IPC and Sec;

2'Ef'__.§f 'sihe §;;':.%% 52%' §P€ 351$ aaquiiiing aﬁi ihe asazgsed fgrégs zgfiéyif a;f§é3:'f:C<-E:S';'v Ehs gpazﬁss are :*efa:':'ed; ':9 in 'éhés §uég:':';er:'§ as ﬁsi' 'E:1§€i§':'3:?§{§i'igA éziij C913': ?seEs:}aa:; é V ,B::%r3f 553:3 Gfihe sass am 33 §Q§E{2w$:

é fﬁéxazwad Rurai 1992266 féfisé charge Shéﬁi againgzi agcussé 3235 E is 17 aéieging that Qfi §§.i3S,E9'E?8 at abmgii 8935 am. $32 éearing :10. 352 of éearagawad viilage the accused ibrmaé1-:h&§ﬁs%é'E<5§'s~~--1 * Ems an unlawfui assembly the Common objezsizef femich§y%Jaé:"i«:>V'a;1?:)7L;sé»., and assauéi the cempiainant Maibeosab arid a§:'c§. bj.!, deadiy wsapons they had committed thehfhrebyi iiilief ;Vcii;%%a}'V'3iIé'ge0i :0 have csmmitted offencea LL/S {:%fI?C. It is further aiieged on tﬁe the accused Entsntionaliy insulted ﬁlthy language and gave proV0cat€1o;1 weuld cause breach of pé:%'ce§__V 1 Inc)' 3 ané 3 fired at the C{3f}'1§:§§§"i§E'i'i~C.'&'7\':§;'-§ %1jL1i'€§ §€i'$€)i'2S aameiy C,'Jvi§2 as 95 :'mm vgﬁh O§'}:f1QK;%;'§€§g€ $313: E}! swish injury f:he§'.2_5~:<3a§é C;a::.>3_e"€§€:%=;Vi'i*;v éiiéf {he s§::::;3%a.ina;:'g {hereby §h§:£ are aiisgged ta L..§;::§«'e af.fQr§;:2éi':'éeé 'i§':éLj'g:éf§"a§:§e$ §:,:§iS?:1a'§E€ s:/S 5&4; 3?? :*:"w $535.2 34% Q? is f§:=ifh:;:~j§* aiiageé ggaéﬁsi; {ks ﬁéiiiiigﬁﬁ ihaf: 9:': *:h€ saéé dais} $32226 gigﬁe ?:§":§ 3,§::V:;5e{§; $15253 2:§§_Ee:%:fu§§:y' zggaé firm 35:32 seﬁiygrg' :0 Sea 2'? its'? the Esédiagé éayms Ag: "§h€:'sf§:'e {E1619 3%? ciéazgggaé 59:' {E26 said e;:=f:"a2':;:e aiémg with Sec, E4? «:3fH3Cg 2; After framing Charge on 22.06.2999? an additi_g:f_1§§' framed by the learned, Sessiong judge on --:)'§7§_e ii.<;s punishable L513 332 0f IPC aﬁeging iihzag an {§i.§ §:Ef0F€S8§§%j:V"f%:?§:€3 _§;i1n € and place accused H0. E and 3 ﬁrec§_4_L:V'[g:§r:--.§h<3t c«:i ﬂ":€ vfdeceased Maibsosab 311$ on C.?W'.§2 :v<>""--EV:f§ .ca=,1si:ig; Maibocrsab on 29.051998 in K,§.M.Sf_'H;:__>spitaL"H§i§3li; the accused are aiieged {Q have C§2;'r:;%:%:ié§:i-'ihé «QVffé1:ce'--'bzinisljabie L153 302 r/Aw Sec. 349 sfIPC. ~~~~ L 4* E2"; Qzésa' fz<3'=--p:*a:V€ 2:3: %3::S§.a E§3.s' PE"§S€:Ciﬁ§Q§'E has exazlzérseé in 3% 2?_.:aé:s:€3s.e§§ afslé gas: :éé:c2:'.§§5& éoszzments as par EXP} :0 E:<:,RE3 9.216 §§'é§.¥,;QE'§'%L{:?,_:"3iG'..?§}§;C2°i9? 'FEE: defense gf ihs 3C:;:a1S$é was £236 9?

'L.._'i§>f:a§ §$i:iaE* a:a§ éaéfé gs: maifksd E13<;.§,3 {Cs Exﬁﬁ Em ihéér _ _TAa:¥;¢§ié§;;€ baiag éﬁfi peitisiés 3%' siatememﬁ 9%' {t€:'Ea§§'E wiiaasssss %>ef%:::z°$ éfisr h§g:'§§g $23 ?§@$a:a:%:§e3:: gné ds§a%::::s;; Eézazﬁzsé 'S€:$§a';§::$5§::ége hséaié éfiﬁaé 8.€3§§§S€é E0. E 3:15 3 353 g§,§§'t:§f sf <}§i"2.=:§z;{:s ,3 §u§;i$E1a§§e {$8 32% :';'w Sec. 34 9f EPC amé aésss» 3358 3;?' G'? Armg 551$':

Kw Sec. 34 {>5 EPC. Afier Ezearirzg, regarding Santana; 3.€CU$§d:"f:';G;-._§ ané 3 gm xmtensad to urzdergg rigomus iznprisenmeni fgma ;:f3:?E}:j:*::§M ~ one year {Gr the Qfferics L333 324 gtfw Ssc. 3¥§»Aaf'..I;PC.'a:1dv"{'m}3 y€;':e.§fj;;"of'._V V the Qffence 235$ 27 Sf Anna Act rifw Sec'§:'.V."34§-'.'_\<51 C[ £?(3._ a.r-id Rs,5OG/"-- 3:: each count with defauit e:i'a.-u:.é"<:r, Le"a1*ne:iw..Sé_sS§{§ﬁé"Jt::dg6 acquitted accused no. 2 and 4 ,t:3~L?f (if ai'1"':f;é'§:f§E:nces ::Zdé.'1*géd against; them,

5. The P:'0secujai'::>%'>_«.%_;1:AA'--;:p§:'i-§ ihe fiiing of the C0:/ﬂﬁlaint b:v' :E1':e'*~ was cited as 3 wﬁness while ﬁiing :3 {he énjuriég an

29.§5gé998; X is: ihé;§'§§If:§p§2i§.E--1EAﬁ§€<V{3'€;§IE}3§8,§I"ia:1'E stats: ihai 216 is residing iy:-Vé:hé":3,d:dé:3sV: gf%<;2§':,.£,$.f5 iééfégawaé xzééiags, aietég wiih his Wife ané chiiéfazx, E §;:%;3.é§§é,2:é' -E195 bi'é3rEh€§S ass fagiéérig §$§a§a?:6§y £35 jgﬁgg Ga {ﬁe agzéQ::§%:z;3*a§,.__':ves2*§: in {he :*espe€--':ix2e §erii9:':s 3? 816%; lagads am ii';

4:f%:*s;3€:::' €§f' c.€;f%:va'%1z Eanﬁg izizaze is anamiizy %§fawe§:': hégigeif 33:3 SEES ""VBa$:3;§s§é¢-V'?¥§'%i3Vg3;§§;:a E~%§::g3§ regaz"é§§:g Ehe mgsags éﬁiween aha pre§e:*§iesg Ge the eeze ef érzeédehi, he? §§,G55E99é, wheiz he was geing aieng with his wife ta their fieid the aeeuseé Q09 3 ané._§",~.._4§.'e., Beseverej Bageppa Bengal and kappa Basappa » eguarreiimg with them stating that they have '§?}(}..ifigh"§'._! ievv'§§;é:;i.§' f;hre_::gh-. V the Eanci/, therefore they eannoi: ge en the éi€32§AI;1S£.Ci«. abusing the complainant and his wife 'i-zejiilthyh"Iar:.gL:a%ge Fthat {heir crops will be dest:0};*eq}~..V_Aﬂ Beeep'p2iVVV4H0ngai, Somalingappa Hongah eIV§%;'_'.-game near the scene ef occurrence that time Rafiq Sab, Bachehe Sab {he ﬁeld and they also questioned as ebfmueting them fmm passing' it is stated ﬁe {he accused Ninganageuda Be4§.a:;ageed2§§; uVP 8fZi§V 33¢. Shévarayappa Rabbexsi aiee ee:*:1'e_V :;e;al:"~ .:he.v_ve'€:eh.eA"'<>§ eeeeyrenee age they érzsﬁgeteé ihe eeher h"V..gee::$eéf ﬁgiéhei 'é§%:§se5':he ehiiéree ef Sasepge by name Ezeppe age' _Vh_Beee§:*§;1e {AE £3} exezﬁ ieeide {he heege gee hreeghi e gee eeé eiiefef {he heme eegséfzg 'ghee ihey mi: férséeh {hem Aeeeseé 35;"-Eeeehei 3:: hie: "See Said gee she: izijeeee C3322: ehé hie wi§*e zehe '2"

R} was Siarzdégg iéeafby, Right eye ané ahest <::f CV»/.§ ané Eeifi fsrehsaﬁ éirf hég Wife susiaéneé injurieg and C.W.i Shouieci At *;}_:.9;%V:V_"~*:.;E_::é:¢~ acczzsed 230. 3 snatched ihe gun frem the hands Gfa<:::::sed--:;:0.' E" V. aisa ﬁreé at ihem, Téze aaid gun shot fail Qn~R.aﬁq ' S333: and :hey aiso Sustained injareg. A€Cf,2S8€§._§:§}1af1f1'§1E5pS,€L*ef'«'§:§ ?&?ff1€:i'V. Semalirzgappa held 31:01:53 in their har§d'»peIt'é<i~._Qn ':}§ém:f'- Né{b2V:Sab 'V got injuxies by stcxnesg The Vsaigi ir1s:i:ii'er':v'zi'j4§"1:2V1\pp_er:er;}fit' €39.15 am. Thereafter peapie from the village 'Cé;111§:~;~' ﬁriivd to the Docter at Dharwad Govt.

6, it is thewiwn'<;id3nt has zaken, Qace due :9 the {aiay i:: {he p:'§pe:"§;, Henge €.L',W.} has §_:*ayé&"~19§1wV2.¥;:*:§AC%;i::.V"' VTE1e ?s3§i£e have registezréd this fer éhe Gffezzces mzzishaﬁe 358 E43?

mi:':~;;§§.%T%3:::?.'3;«§%?i3éssé» ::«''w 3%, 3:39 $1' gm am 3139 as 2:7 6%' as A'}E::Ei_a:: Armg }3s§'5{; 7L:P:f;'3§vC2§ 23$ 26 are {$36 E:":x;€s'::%ga%ing Qfﬁsazés in iizis 4_%i:'aé:**- ,§'§?§7§i3--.§f:3ﬁf§"€8E'§§i3¥C'i€{§ §::=;es§§ga:%§2':a 7§.'«§V.;E:;'§ has géaézsd iiirzafi G33 amzzi i}§;3§ gem, gr: :*$gi§:ra%:%e*r: 95 $316 F33, .236 has ii 's.i§3§i.;eé ﬁne scene 05 GC£:iE£"F€I}Cé ané drawn Paﬁehenagza efthe seeﬁe sf ee:::::rrenee. He hag 3150 seized the empiy barre}? i.e., M036 free": the scene sf effenee and aiso MAI), E':/{$0.}? 33 per eEx.P.E~par:ehanama. He f'u:':h»eer_:s*v'et:i.fé;V' 0'5 ' accused :20. E anti seized {V1.01 i~gun and éi'E.$07§_AiTeence'--a_§%§ He has etated that {he licence is in the zaaﬁie ef éieeuse.d :10?'-2"érid'V was V vaﬁid till 3i.E2.1999. The saici*'i~§.eAenc'eV'ié; 'as On the eame day he has recorded the 19 and 20 and P.\7\?.I() and H aftéer' :3'-_t'<> Dharwade Thereafter he erfeeted accused no. 5 to 7 en 12.05.3998: Court. He has recorded Ehe furihee Staieifaejfrzevi} are the injured in this eaee. {kg 5.95; ?.'€VI E 8 ';:§:9{§eueeé EVLCXE ﬁe 1C%--<:i0the§ 9'? she éeeeaeed aeéihe iiﬁjigreév :2£r3§«f;§5i'~é$ geized 35 ger E22993 3:16 the saéé eiethee were '7"a,_fe;:aei s'z'aé::*e£:i wéiiéej--§3§':3ed,: Elezzee itiée saiﬁ eriieées were sebjeeieﬁ ﬁe _ '_e'e~e§j:4e::éi_vca§ eeereigeiiee by ESL Gr': 2§.i"§S,i§§$ he hag reeeéigee éj.§:*::?Q:*2é*§;;§ie%§"A_«reg;a:*é§s'2g {he éeeﬁz e§ CFJRE Fm: %~ijE'v§S éiespieaie meg *;3:§;*z?e v'aff;e:* azisizing the izesgieeé gee ﬁes gjeegeree' §:l>:R§ inquesi g '/%f pa:1<.:han:.«::1:2a Er': ihé' préserzce of wiinessag and requssieé the Csziré EC:

366% the sffence 21/ S 3&2 Qf EPC 3333. Thereafter he has s€{:ure_<r£.. statement of C.\'»/J6, £99 10, 1 1% :2? and :3 0:1 <}3.95?z1Eé§$ ' _ arrested accused no. 2, 4? 6 and 7 and produceé fhéém u u Accuseé no, i and 3 had directiy sur:'ende§'<2.d Eéfére E2.€26a§998 after securing EXP.I6-P~::§f::1'0rtefn~..gepgfg to EXaP§i2 wanna} certiﬁcates G5"i:;jur€<r:i"'i>¢iﬁf:§é$'€s, 0g3if1Vi'i:é3":"f3:0:11 the ESL. Bangalore and arresting accu-s<'f:_:d Lf1'0 , charge sheet in this case.

7. The acgusad 'fif3i'1'1€d against them. Gut sf 2'? P323/.2 {Q 4? 53 ",7 and § %:av<3: mmeé A}1§S:§;';*L :a:;'1sé:'%:;uf 'E§é e pmsscutiezz, 3%/.§ Miiarappa is 3:.§§g§'2a*:§;ag*:g:j{§si..A"Ex;'?§§ § ,v§.;"§i21VI1€§E3';f22;EE'18. am? he hag gigned as psr Ex.,?,3-.{Q};-:§:é:§§é*'=WE:%:E3v'$53239 ?Qii§€ Ezavs seézﬁé £3§§'i3§i'i arziciea F'.'W.% V §€é.s_a§$<:;~ R8'? V.__:§::§§§§Arie::i '$333 $356: 9? {ha Prosesuiészza §},W.E8 H "?§$"§a4;¥:'ad'::i22,§§;3a iéés staieﬁ 'aha: éze Eaézswg ihe éeceaseé 313$ 233$ C.7%%f.§3 .§i'é§":a3 siazeé Eghai $15 Eagzé $5 acmssd :33. Eiﬁﬁ deaiﬁassﬁ' ?a/'Ea§§i>e3ab 3:? aéjsiﬁéézg sash mike: aziﬁi-/'V:Q':3é:%§'iV::g. Ha has géaieé ihai $313 Enciéent has happenﬁci at: abﬁuz $9.00 am. in fmnii Qf %'1isVEzQ'::3e.

He was sitting nsaz' the dam' ef his house and he h€a:'ci_i§§;e's'{:s:;;12d ' . gaiata fmm {he hcauss Qf accused no. 29 HQ;u.se_Qf a<:7év:iS'éé'_:;9§"?LVE3 ii-:5 his Eand. He went gear the SC€1":€ of 9<:cu:*ref2ce Saw aéoggzgsé' ﬁring with the gun at the deceasedV:\/Z€§i'bQ0s2{E.w._ Th¢"vpéi'--§§éi"h%i the '' deceased an the righé eye, }ef'L~3ih§s'{ a::Ci"fE3i.é§¢é9é:c§._af C.W';§:"V Amused ncnl fired the gun by standing an thé atvmydvf Accused no.3 snatched 'aha said guﬁ'ﬁ4-"am ;iAc:u§:ed"':f§{>'.:.1"V ﬁréci at C.W'.i3 Bachche Sab and€i_i}e*iiEg'f'k*;'IVVive§'f'Vs" i 3 'the forehead, neck and aisc the 161°: thigh; _ ii.>V§.1V3i«£.;e%;':'."v::1"«E,-<_ii_ by accused no.3 aiso hit C.\7\/Ci-4 9:: big bath isgé §%€$i' §§1e"-Egzieésg ':.'2%§C?;;$ed :33. 2? 4 sané § izhrsaxz atenres 0:;__C3§f.§§_%ga S ?e$L£i'i- sizstairzeé injursé ex': {ha 261% knseg Aﬁaféf i§:;e'§:3;E:§€::: ;z§¥:">-;,.Isa§ 36.1 $9 A?' Wéiﬁ awaya C,\FJ.§6, 3? aisd 2:3 'Q€€§"€ §§:?s€:':': :':e§aV§7:§§z5c§T1=§§a£Ve §f %:3<:é§e:1: am {hay task {he $2} sated amé is §..§'if::> iééa Eicsspiiai, 133333 wﬂzegses Eaaw 566:1 §.:::*§§s~ Eff' ihﬁ defsaca aysci ii is gzzggesieé §":§?£ 53:3 §§:£§§€E':{ has F7?2;::f'§d aéeaéi; em hézjr azzci €3,'£§§°§§"':g E228 said gsrisd ihsg '%5J€§':3 siaeééeg eed seaiehieg {ﬁe ieeédené, ii is edge eiieétee free} éihie wiéness {he}; many geeeple have gathered at the time of §::ei_;§eV§:-':.e_'e:3;d {hie witness did not make eey attempt ﬁe rescue C.W.i ~ It is also suggested :9 him {hat he is ciepesi:§g_fe}se'Ej.£"e4ﬁ"e,<;:eeuf§:~_ei, 2 enemiiy between himseifend A}.

8. P.VV.H Ajjeppa is 3330 e><a:':1ieneei"'-?:3};«;«.f;»}1e Eeeeeutieén as an eyewimeese He has sieted aeeused no.3 went inside the farmlieeee efxd eahive' ﬁred at the deceased hxlaiboeseb The deceased Maibeeseb suVs£'e§'12eeiV :givelfeeigi' eye and ehesi; 2:: the? :%me eecusee' :;iIC>, ﬂee} eeeused me. i and fired a}:

€;X%/IE3 age v§esEe:';ese&'.ee§Ee: énjeries en the neck azzd eise era?'i§ée«.%ef€'~E<eee';'. §3..'\'v;,§4 Asiieievieeti eeﬁei éegeréee ea beih the knees. 2:: '£§:e:--.iie;e eheees séenee er: §j,'v¥.E;'*3 eraé eeeeeé Eejeﬁee V§i%;§'e_e:§1 i:1E:e~E<;r':e_e:'s; -§"'he eeeeasee ﬁéeieeesefee C§§%5.E2 ie E3 sesieieed éeieeééégég §Veje:*§e'e, "fézeeeeftee éhe eeeeeeée Wee: eezey Be hee eteteé =v.'*é:E_'1e:_Ae_.:%':E<:ef: iiérxe he has ee': eeee eeeeeeé ee. 5 am 1? 3% {he eieee ef W Km Emiéémt. Aftar the accused Esﬁ: the gaiacs Ehey had Eaken 1:376 igijuyéd 5:} the hogpiiai. In the §:'oSs~examina£i0n it is sziggastsd ta £h§s...wi§::Ee.ss that {here is enemity between him and the accused regaréfng 4thé'?:'££ifi'vE.-- » iitigaiion before {he Court but he has dené€d._:he ' suggesteci {hat there is; an Execution Petitidn p:'ehd'ing'agé§nsi..h"iff:._§fiy the Caurt of Civil Judge (Jr? Dn.V),'--v..Li}:>i2Va1*w$éufiiedsigns 'V GA.HOE€yannavar§ Advocate E:»:u:__tt.he fiaS"beé:n denied by him. It i3 also suggested under the Qbiigatien of <:3w:2:V%:§.4i&5%%A%%Mp.w;i2%j%%»§L§g%%':he 1 AVdd;:iona: District Magistrate during uI:§hV2 u?'wad and has granted sanction as per Ex E3"1{&f:'«T'Li'o1f._}:§::*0s€:V£i1i.Qg.tbs accused for the Qffencrs: u/S 2'? Qfihe Aymg A32. v 9;? V' "V-PiW;--.E3 E-.$V.§i%:..fP§i%CéV'§é:9§s%:abE€ whg 323$ pmduwd {he matsréaig 'B3 ':%;é~;'3§:E:.i@ 'ZEé3§:r*:g3;ie:>;':'=:--éV_%_1L:3§ his yepari is 53 per E:x:.P.'I?. P.W.§é§ ég ﬁgs AA§?'E'E,§sg€ §g{:£:§z::;{3;;2::':f;3r1@ has preﬁxed KY5: Exiraci ggeiiaigéng :9 35;. sf Esé:*$gawa§ viﬁage am? éepgsaé ihaé the sgié Eaaé was '» '=.§{asi1§:2.§;:§; §::":§1e name :3? acwséé :29. 2?; ?,'2%f.§3 EX: Ssghggégé hag {' , 35% sxamineé €236 injursé. wétnegseg Er: {E123 ca$e 0:': EieG§nI9.§8«) Pig has éxaznined CfW.§5»Nab%s3h Nada?' whg is examizleé as P.¥V.i4f3 %;%s:_fb:€ {ha C933: aad isgueci weuné csrtiﬁcate as per Ex.Pg9§ . Gpined thaé P.WI}7 Nabi Sab has sustained»..§isnple_"§¥;ijL1':*§é§:; ' hisfery Qf assauii ig mentioned as ﬁre injuriés: <:§:%_ Ifi :31; 38.38 am. by Basappa, Erappa and Sir;-e:f§~..in Jéé1'agav.;{a_ii §9i 1:Ié{ge.'Vj He 'V has further axamined P.W.1é*:' ; has '§S'su'e"§:i wound certiﬁcate as per E:x:,P.1O and haé' slgstained by her are simple in ..aT§s¥21u1t and firing by Basappa and E1*aE;.ga vh'as examined P.W.18 Bachche Sab ';»ex*E§f%%:Vate as per Ex.P,1 E and the h§S'i@E':y' given 'bf énsrideni sscuyreé 0:: E E135. $998 a::_<i§§e ﬁgs. $EES'E3iI1€d by 3W" 1 8 as peg' EXBA; 1 ar§"s_%:11*§}E1€- £3': :.'.:a{;i:e.§_ "?,W.ES has §u?:}:&:* axaménsd PEEVLE9 Rafiq Sab ' <.__;:j:§ hag" §sés::éef: wéih as hi:.S:5{€}E'}' e? assauii Si': §§.GfZé%§$ 85;

ﬁgffég $9 §$$:*3,gai~;va§ viiéagsg %%€ 2133 siaféé that ﬁgs §i'§é%}'§ES ._;3:::$::3';§--?%ﬁ¢si§_ 5:; ?.':?v".§§ are Simpig E35: ﬁaiiifﬁ 2:3 @%s6:°*«z$é §j; $2122': in ' gx-Pu..§;v,:5a>s;aa;né cerééﬁcaie. E: is :2 the ezzédeézce $5 ?,'€%f ,1f:? Em: GEE $33 </2 game @335 he hag exazeieed the eempiaérzané by game Mebeebieeb aeé has ebeefved iihaz {here were it: eii *Ei::'ee injzirieg. They are: VIV}"-She-re was; 3 puneture wouné E" §<; E/3" lei": inﬁsa eréeitai ¥egier:_§--':iep§h« ~ "3 :39': be assessed, (2) Hameteme e*v'er right _p»a:1:._Qf:E1e 35"' .§_<j,.: V margies were defuseé with 2 punctured weu§idS"c»fA'£"' ><:"i4'£:V'M'; and 1"

W' bleeding was present Depth ef bVe*:eeVSeSeed, and (3) punctured wound everi~.1ef3; 1"egi¥:'>n° Z " X 3%"

muscle deep. The patient was!' to» K.I.M.S., Hubli. He has stated irzﬁefies in the accident register and EXP. 1 said register. He has further stated Lea: i4veL:}d not cause death if eueh fpeﬁets were paee§eel e§::*e'::;2;ei&*% ergans em' bleeé veeseis. He %1ee__e;§se $§3.§§é "iiizai fear geiieis {mm 'éhe §,eje:'§es ef €.¥"e}i§»'7:'V§3&5?_V%{3é;5..:1&S'<3§é§"i§3§'d€d iee Same eleeg we}: a ieegey end hie eeiirzéen eiteeee He has eise eieied ﬂeet eee eeiéet wee éiaeeé :§é.e_.weeee<§.. wsteieeé by §$W.38«~Eeehe%:e sae eed eise anefihez e'§;g::e:ég: igveeeé sesieieeé ey ?,'J:i',§,9~§_e§Eeg See, ii}. ?37%:'.§é-Hugsahzhe is {ha wéfe: $fC.'Jx{§ and injured, She hag stated hefare the Cﬁiiﬁ that Eand 9? accused ané Eheé? $336 is a»:§j¢'§.:;§:<1g each ether and they have hem passing éihreugh the ianézs;..§f"ié,§é:Li15:§e:{E-----,A ~ Q93} 1:9 3 in Qrder :9 go to their hands. ./?'%.c=<:u_s8<i u ahjegting them whﬁe going to their iand ._A§a~m:i«. accused, On the date sf maiden': heVr$e_h""V3nd her. their heuse at about @9600 am, andvwfwzgfe thékianai. when they were passing through the Iahgi of house of accused no. 1 1:0 3, her and her husband in words they were praceeding futéhegh At that time accused EEG, E WSIEE with 'aha gun at thﬁ aéfia cf §ér":;3.h©us§;, .af§hé fireﬁa three timss Qﬁ hag' aad her husband' Sh€1'v_:§z:$'{;i%§1_e1£1.,§e§§:::: '%;:sjL:ri€s 92"} the Eeft §§i*€hea& arid he: hiiﬁbafié gggséaigzséé é§3§§:'y {>E§j:hé= 381°: 33% asixgé 3139 an ihs $233: A§Ci,§S€§ rm, 2 :3 :7 C3§Vf~1§''§_E'§§"i Qaiiséde ihe hguse 33$ 3': Ehgii zhhé C.%iiE3 is E Elisa; éiéhze {Egan éheé? hsassss A: ihai E33223 asﬁugsd £102 3 sﬁaéishaé gm:

H §}%s:%§;§h§_hha::c§$ sf aswssd :13 E ahd fhsé 3% CE/IE3 332$ E4, €,%E§. E3 %§m angi E4 $::$€a%ne& §3€fi%€§ is/zjzzrias' C.W3é :'v'iaéi:«"a13§pa zmé i>;'Jv'I1§ Ajjappa 290%: 'ihem {G {he Ch/iii Hospitah Bhamvaii. in EiL1€§'4.E?*::§T¢'!f:§'.iéi~':8§ they were Ersaéed by the D€}CEOE°. She has stated that h€:_fii2$f3:é:;ét,:§'--v:§'é:3. V. iaken :0 K.I,M.S., Hubli fer U'€3II"I1€I'1I; andAA»Vf:nfthe.? V husband died or: 29.85.3998 in the h0spitﬁii.Vv}.}§iI'é She has identiﬁed the signature of 'V marked as E><.P.ES. In ihe cr<§::sf--exaV1ﬁ'£haVii§;r{"i1{_ was éuggésied that due to enemity they have ﬁled faL'£sé'vca;.§,.<_L: the accused Elersons. é E}. eye witnesg and 1:16 has aise giaisé :*e§ar&E§§:g' :';i.§>r.:2ing wt of the aria from the faminmzss agixé :€Er'iii'gz}:'i C and 9:} P..,W.§é Saga iii E3 aésg in kziééy §ri'§«?§'.§$H§:§S;:'iéa§i§:sd Vgaeiiei iFij§3¢I'E€S 9:: 56:" $63": feieirzead azsé $a2s;:3i.:ie:§T~.vi::§::§§€g 9:': ieﬁ, $355 arsé ciesi said §3.§3%;3.%,:§€§ Ezfésééézag %§':§uréa:s; .556 $133 further siaisé $13: acczgseé ::a& 3 saaicheé A_'§:ﬁ:%4ségicingiégr: f:'é:¥m acguseé :39, E ané §:§2;=;«:i 3: £.W.§3 33$ $551 C.i?\f.§3 ' f'V..§:s%§:_%::'::;§"'psé§§e: éajsrées an Ehe neck am {high {j.W.E4= ezigiaiﬁsd a:f/ '%e eellei: injury er: heath leggel Whezz he avers: E0 rescue Cfikﬂl eeé ie the ether aceugeei namely eeeueed E30. 2., 4 and 5 §h:*e*e: S{Gﬁ€S.Qf1.44lﬁ§}f}, which hit him 01:: ihe left sheulder and lefi kneel Th3e:'ee"fie:--

accused ran away. FWIE8 else is an eyewi_?ih_.e9g and injLu*e';i. .'ll~I,e=ha':',_ ll alga elearly stated that accused I10. E wen: ihsideéhe 9:1: with a gun on the atte and ﬁ1*edlpe,l:lefc>ai fer 'V ihree times. C,W.l sustained peilei inji:'%le:§eh""ih_e r%ghlt'eye"end right chest and P.W.l6 sustained pellet side f0reheacL When they went nea:?_"P;'$}{:l§.ll6 shad ;.W.'ll", :e¢eje'use.(,ln0. 3 took the said gun from accusedi _;rx10;i.l_"l;»'A_Ve1'l{ll C.W.l-4 and C.W,l:§ 'mice. He susitaineel §e?le:_ h1j1,1rE.e§' the left side neck, left side thigh ené fest, Se else C.W;'i.4 peliei injuries an hie heih legs; , lie: lejuries 011 {he lei'? keee, Aeeused £0? 2;

Cl'_;§§{'. 55 elee levesfeieedll 4 eiee S Ei:EE'f§"17\r".$§{Z'§1€.§if§"'§v§i__l:%}€i'I§, whieh eeeeeé énjzsrées :32': SW. 3 5 en ihe ~"'vl/ﬁighi sh'eul'eler. A Eije hee stegieel {he}: eeezssed he. é ee& 7.? were else L"f§'?§§§:i5§_§'{ ﬁeee. eegzueed 120.: ie 5 eeé eeeegeé $35 é aged 17 were ".._lj:e:ig?i:§l2i2g?;if:e eieier eeeueeé fie ﬁhleh iheea Thereefier the eeeeeeé '%i:e?<:'§ exeeyl E2; RW,19-Rafe; See? 3;/ei ahether injered witness heg else eieteé regarding the «;:sVert eeée ef accused me. E and 3 eieerly. He hes;

ehai he saw accused me. E firing gm': 3% C.5'vV.§ eed an<§V"e'i;h--ef$'-'--e * Sustaining injuries and 23150 injuries eestained~h:;.i?.W_9E69' 'iii. :::.<e,§e.. {he evidence 0fP¢W;1:9 that aecueecl no. 3 sh'atch.e& gufi'fre':T3 he, 2 and ﬁred gun at him and P.W. 1 V-Sus%:e"in'e.c§" on hoth {he knees and PgW.E8 ai.s'er.§'uste1hhe_tVi. eh the ieﬁ; side ef the neck. He has Vfurtheret:e'i'e{;'I accused were also present: and aecuSf'e:§fA;:e¢"V5 accused me. I :0 :3. Thereafter the aeeuse(3:".Wetii.away; ., a E3, RWQG ._ 'T'%2e_'Se"-.,e%,3Eed {hat he has eendueteﬁ §QSE:@':GI'§eﬁE ex} %:he%}i%ea :tZ hQdyA"e§v'éeeeeeed Ex/iaihoeeah on 2§_§5.E998 erifhe'-:*ee;':ie%l--e§Itis:*:':*: e'§..C.'§v'.:§V?"ih KENS Heeeiiei, Buhiég He hag séaieé that eeeéhhf.'.:éaef'.e~:i§e'eeaeeci ée See 'ﬁe sheek eeé as e, reseh: erg "Vv._§eeg_reee ﬁe hf:_f:ie':»=.'.%§i'e¢ ?;W.2E~NsG. Pi*ahhaE<:e:* is Ehe Assisizeei 8eege%e§eé He hag eieied ihai eh E4.€3?.§9%$ ee 'V"».V."::eee%A;;: ea? eeqieieitieh feeea 331$ Pehee En Crime Ne. $3598 ihreegh ?,C. ' at 3' is ') Ne ?73 ef Gereg Peiiee S€&:i$ﬁ3 he has exeznéeeei §).E.Bl,. Gert:

bearing ﬁe. E SE ?E aeé 3136 é':I"i§C1€S eemaizzed in me req:,z%sit§e'e.. the Lil After examination he has epieed that the . shown in article nee GE had signs: of CEiseharge~e_rj:c§ the se:'de'.;_>3,e1e"iS_' in V' w0r1<it:g eenditien' Hewex/er, he has State{i.§h:a_tT it is ':'*;i:V.>'i: -p,QS.s§'bL}'e._§g%+. give an erpinien as {Q the actual date ef"ﬁfi1:g and if: is :<tiTs':: rie:j:5i:s'eibie V ':0 state as to whether the eeﬁriﬁige eae*e"'ie'. "?';h'as"E§:een fired from the DBBL gun in erticle cap of the cartridge case hag seated that effective range of Vﬂog 1 i3 about 40 yards and he has giie/gen In the cross examination it has been e1ic'§«*£eéE iheihe definiieiy whe:he:* {he §:':§L::'§e:3 ewseeé msee%:eg«%&a% pe.r:ieL:ier nembee eﬁ sheée feeeé es:

€f'3%./_,E eﬁeé .Ve1E:ef'.§r:j;;'§*e,ﬁ witnesses? in ihe re--exam§:2eiEer: if is fefiher eEie£§eé'i§;e:"he jfeee six eeﬁriegee feem 33238.3; befeee givéeg his _ _T'e'e;;é}§§;'§e§: $23: ?v'§.£;Zf%eE E ie ﬁe 'a2ee:"%<:§eg eeediiieee 34¢ ?.W.22 is éhe ?@I§ee Cerzsiabie whe hag ifansmitieé the FER. :0 the Ceuri. PfV'v".2" ~ Maiiikarjun is 3 Se<:reEary ef ihe Panehayat; Kotabagi and he has preciueed pr0pe:*i:y eﬁraei E;x.P.22 saying that the image stands in th.e».i:a::1e {if aeee:j'g»ed"n4Q.,V V PW. Z4 Mahadevappa is the Police Consteibieﬁéhe gellets fmm the Doctor of Civil H0sVpiie'{';..eDhafWg;d fiéxfjfiied 'ever 'V its the Investigating Qfﬁcer, C.i5.'§;"'ef'V}I~Iungund whese evidence has been RS.I., Annigeri has regigtered on receipt ofthe statement of has further stated {hat the __ef;? {)ha1*wad aieng with {ﬁe eompieini. Fl§?v';2?«'B1".""§*iaiiﬁaijuna was Werkieg as 3 ?:"efess0r ef,.Sui*ger}!«.i§':§ T§~;Z.§,E\/§f§ai;;._H:2'z3§%: depeeeei zhat ea §i.§S.i9§8 at ghee': {i8§;§;{'3~efrii,V€f,.§§?I.}4«€$§'IaE_heeeaE3 was b:*<>ug_§:%: is: the Heefpizal with {he iéeiery '£3? gm sizei ':,iI'§§i1'E€S.\ Ee hag eiaied {hat éézere Wéiﬁ size: érzjgéries éijle pe:*eer:":"§sf CIR/'.E and he was weeied ii': the §aes;3§Eal Efrem Cr"? 4 §.£¥' ieimseéf arié eiizer eeileegge Qeeierg. He eéaiee E333: en $98 ihe éeeeeeeé Eaieibeeeab eerzzpiaireesi gag": Ea éhe aééagrzen ,E is 5<::€a:*'=a$ am an uitra~--sGu::& examinatian was deraes bu: ii éié IE0': 1,"€§'5:Z*2i§ 33;»: gégns sf pE?'{'i'£€:}I1i'i§S, H@we¥e:*, {L;W.1 £em':inued {Q cG1np1aiﬁ..Q?§]p'a§r: and '£h€I'€fOI'€ he was Gperaized an 28053998 by Dr. . It is fuiﬁier stated that en the next day? V died at £2.30 pm. in the haspitaig It is fI.;{}IVTI'3V:iC%€%%}C'.3: witnesses that the learned Sessions 3udg§'"E:.ajs feilnd a:?.;;1i;3eVéi-- r16;"? and V 3 guiity 95 the affencss while ac'q.gittingih'e:.§jthVér.as::<:uséii§;' E5. Heard Sri Srika1jﬁ_;:i*; "éﬁ:§peariVng fer the ascused in Cr}. A.. we f§:Q';SX2€§.Q2._;'a.n;iSf?_'Af_R;WPatiL learned Add}.

SP3 appeari§;g"'f<3§:f.A'tF§é.S*;::%:e {-iii," 23'?/€33 and perused the maieriais an r€VVCAG1'é._c3;€f::§§jv?. 'T éék Lsaiéﬁéé csuasé'i"a§§ear§§g 59:' {he ap§eE§3;:1:--accuse£i Submits :%231E',*_£*:»e ;§3m3&:c:2i§§n.V%§ia3 :23: preveé éhs £336 agairzgt asicuseé as. E aad 3': §CZ,W.§ 351$ 9":E':e:* wiézzsssas £3 Qﬁficéfﬁéé. _ ~S:;§%:f;g his :*&§%:é§:_£€ Q22 {he €¥'§C§€§'zQ€ of 7Pfx7*:'.2§sN5§, ?§ab%:aE<a§, $553 '$1, Bangaiwsg E': %$ s:.:b:*:':E1:i€e§ '$23: ii: 33 :19: ;:>m2f€é: 333* ,§}?§E:€€E}'i:§G§% {ha i'T%«'L%f}, E} was 353$ fa? d§S§:%:a:gir:g E316 psﬁais ,,.

Z Seized in ihis eese. He submits 'the: there Es he epihiee ef {he Beﬁéietie expert in so far 35 the actual éeie of ﬁring and furihef §h'e:'e'-Eehe conehzsive materiei ﬁe heid that l\/1.0.11 gun has discharging the peiiets seized from the hedge thehlihjijiieegﬁ Ru He further submits that due :10 the ene1nit;;?".;be:eeh'een witness and the accused regarding the'--pfeper:iesvar1d..Asi::ce»:here is a V eivﬁ dispute between the pzirﬁes ehe by the Prosecution is not worthy of not cogent and reliable. Therefore end 3 are entitled for an order of Vthe order of acquittal gassed against the other ae_eL:.sed., -

§7, G5: the ethey Vhahd-. ieayhee Adah, 83?. s:1h:z2its ihat the e?xi"§'Ve§ee.<:e Eétijszrerﬁ eggexgeiiiieeees harrzeiy ?.'€v".E6§ E1 E8 we 19 eeeehieéhheg-'.iehee' :§§e«..Ae€;§Ve?ee_ee ef ?.Eii§§ end 1 3 eiearifg egéehﬁsh the? {he Aéeeeeeé §_1_va:;»:§f~3 heﬁse esee ﬂee em: fez' eeesheg injury en the "'_ie'eeee.eez$ees Wei? ee ?,"$x-ﬁfe ':9 39. Be seheméie fzheﬁ: 'ahe Erie; E' e7E;::,8.§ée. gee? eieeieeies the': éhere was ex": éeieeiiee ﬁe eeese %" /»°§ Zié death ef deceased, i7,'€VIE6 aha etheé eyewiihessesa The:'ef:>re he suhnzits ihai an effenee L258 307 ef EPC ES eieariy made e:.;§.Ve_;[g.;24»h:_si accused 130. 1 and 3. He furthersuhmE:sthe'::he1'e is ea/i(ie:?:eeéi;C':';"h0%;%v-= ~ that aeeused he. 2 and 4 to '? have aeE§e*v'e§y4 partiefpaiedVE;<3_'_j1:he..V V eomzhissioh Of {he offence and have suppofted"-hithe e0e1i*:missi'qh~.(jf assault on the injured Pg\?V,16 te uﬁzfeihg regard '[0 the nature of the exiieiehee 'ehehhhfeseehtioh the charge that the accused have Qbject to Commit the offenee'Vhe1§":i:.e:en the Prosecution, Therefore all the .h:)'::he'V'eehVieted for the offence punishable mi 307 me; e E8, Lee:*hed_; eehheei' fart.'-ihev.ae'e.used goiaeed rehahee eh the ruling H as - . . . . . ..

zéegfaeried 2:: 2G{}'6 €1T§:§5fE€S S, 36$ 51:;-<§ Ea {he £;§'€€}:'E'}3§§1/'Si See, 5: ef the PZ:"G§§'E§G§'E ef §Gf§'ende:s*"'«;s%e§gmeg? he apgheé ee aecaseé he, E ehd 3 am zhey i'i13§f é ;?e§.ee.ee:3;_ er: Vﬁléfﬁﬁﬁiiiﬁﬂ, E9.

27 Havihg heaﬁé beéh {he eieies, 'ihe peinie the': arise for de':em1%11a':'i0h in these appeals is:

3») 3' ":'?<:}i::V:'?\§<;,.-""

Whether the ﬁnding of the trial Cour': that aceggehei' em": b have Committed the offence punishable' i1'r1der--.&Se;etiQ'11«.324'?/WV".

See. 34 Of we em See. 2? ofArms"eAe5,A.T:"959W,sea. IP'; is just and proper or calls "i~:1I:erfei'ence?_ Whether the finding of tEie.V_&tria1.VAC'euhij'ziequittingeeciieed no. 3; :0 1? for the offences puniehéﬂe 504 i'/'xv See, 149, 307 r:'W Sec4,_*i'4__9 and'V3'O2:§/uf 'IPCE is proper or calls for interfe§rVenc§e?._V What order? . f. h M .......;=..

Out' answer' :0 the ia'b%:wee'g3e?ie2?e,§é.V.is:

L Peiht Ne4".'~? :' .32': ":he1"'"r:ega{§ve. The erder ef 5 fCOE'}Vf=.C'E§{>i'1 and seeienee eieseeves ﬁe ?e§e'f":*:*:0diﬁecie 1 V Eh Ehe a§f;:*ma§§ve M.) , As per ﬁhai eeder fey Ehe feéiewing reasens _4h_§;;_§§3§§1 :39.

REASCJNS 2%}. EE is seen {fez}: the ccsxnpiaini in this C336, which 23 m2z?§<a_d~.as Ex.P.Ef§ aha: the compiainant-C.\?=§.1 has stated Ehat @_::'l§h§fi§:éj;:3h effence accused no. E came ahead and the:'eaft:;*r acc%_L1Sé;:i' 'E15; 3" ::;}_1:me"., V After arxéziai Gf aCCiiS€?d no. 3, accused7:1<§;._ xi Wéh: *~%ns«id"e,_"'Ehé"._ farmhouge and ciimbed the atta of ﬁred at {he compiairzant andhjs wihféhg' by the eyewitnesses, i.e., P.W,IV0, IL no. I who held the ﬁre ar1n~M.§3; and also at P.W.l6. gun fmm accused n0.1 and he has shgt -It .3130 further stated in the ccﬁnpiaizzi 'that agsauhed P,'€v'I§8 aria' 179 h}:

gnvgiahs of ahrﬁ Si.3iSi8§ﬁ€§ §§"1jLi:'§€S& The ex/édencs Q? ?}?i;".._VE E, §:':3_:5::»§" am ihe Syawitnesssg Q32: sf which ?','?viEé :@ are ihss Ehﬁureé'§%§g%e%:s;3§"£:':er33eS haze siéarijy and C%g€i":'E§:§;' demgeé ihai 3 have ﬁseﬁ wiih g {:33 2;:2'n~§'v§,Qi% 3:: C,§¥§I; 7 333$ %3§*:/*3 gaugsé injzgéeg an éhsm W;

/ 9 Or: $621133} gféhe awuné §er':§f'i<:3:6s., E><P.9§ W? E E am :2 it is 4 $1335 Ehai the ifljiiféd have stiaieci ihe names of accessed r:G_. i "a§:é._3 While thsy were exaznined by the doctor at about i$.3G__a.:m; ~ 9:: 11.95.1998. meg wouzizd certiﬁcateﬂf.4Na§j§W'Si1EIV»{I5';W; }?L}._V indicates that the histary given is {he Dectofis of: i E;~QS;.E ._ 8830 am. by Basappa, Erappa and 3jThe wound ce:'tiﬁcate~Ex'P.1{) of Egaxnes Qf Basappa, Erappa and Csthers as EXP"! E and E2 also indicates thaﬁ ﬁrear1":L FEWJ5 Drﬁheshagiri has these witnessas at abaui: 10.0%' a.:_%:1'.; .T};e;ef0re on perusai Qf wsunci Seﬁiﬁgais aria? tbs irzjureé §::<~':1"s0§':$ anﬁ {ha }2%§iQif§f the érzdiceséss 3233: £316 cause $5 i§:§;::€$s G:;'§'?._.Eii;§'6 jig E§'»si;r:..f5}:s_ er2s haizd ﬁﬁd C§.wX?'J.,E deceased 9:: 'she eihesg is L._b,e€a::sé23f'f:§':s f:rs;:';é;§f2zéLT1'%::ju:*§;. fiéeyzsfegs ma hays as heséiaféiszi 'La: Ezeié _ "§'£3T:_&;4i'§€€L§S€§~~ﬁ{':;_ E am 3 have aaageé iaﬁmes on $326 éaaeasaés ' .'§;3§3.§'§!é'€r§3S§§'A_«331$ gigs $23 is 3% 5:: £3 {£3 be ézeéisd $233: the 'xii/':i.--:.9.§;eV:*:__=is3ed %§/ E216 acctigeé p€§'${}i'1E £3 3 éaggergais %?€€8§:":€}§} agzd éé" ii $3 § ugeé as 3: weagorz af {}ff€§'iQ€ 3?./'0U§§ andange? humar; iéﬁet, ?.WLif§~ Dr.Sh€~:shagiri has farther stated that '(he injuries Caused gm may cause death if the pelieii passed through vita} 9:'g;:::. * vesseis in the incident Therefore ii can 136 sztfeiy heifgii th a"1:'::h;3 ixnj:'_;j:ies.. V saused en PW .16 '£9 E? on the ans hand .W § 1' < 3.11..th.e are likely to cause death <31' deadly in , 'fhe.réfQ1ié'_:wé1,f1'£{iI'«:§' that accused no, 1 and 3 are gTuiIty.e3f.9'ffen{:'é' 3:E6..Qf IPC ﬁ:)'i? "causing hm by an instrument ofshooting W-hiVch '_i;é :ike:y'1¢['_~ca:ase death", 22;

So far as af other accused psrsans namgfy "2 :ii€iC0i3C€E'n€d, it is seen that {ha f3i'Q$€i3i,1'i'§a;) 1n'; ﬁsahgeniiy giateci regarding their p3"€S€I":C€ a:1Acl_Vpar1g§é5i'p.f§:ien..'- two witrzesses Ezave giaied that a{:?i:zé:'<:si r:g~."2;-."=<'i to' 'E weéépregersi am amused Hi}. 5% ta '9' wars %as§§ga::i%:g~ 0::'§;véV:'s...:£3 {E26 z:§§::;::ia§§:a::E aaé Eéig wifa-?,':?'¢'.§é tins ééiégéeﬁce neg' ';:?:.é;ia2* and Qogéizt 2:: ac far as iéfaeisi' §§?'€S€§EC€ and §3'2é:?§%'Cé }3g;:§T£:.:: i$*:':::sn£e:'::sd9 in 313$ a;'§sw' $5 $126 m_a*::e:* 2% iféeié 3313,: 32% '=§§:é,e;:ji.§§.a%:§i§i%':a§ gsagseé againgé asaiseci ma Z; 33% ii is 7 éeeg €33: <38}:

fey §§'1'€€§'f$F€F:C€ 3% ea? hende. 'sR5h.a€ femeies :0 ee diseeseed is e2hethe1* the Presecaiien has preveci the effenee U53 3G2vV.g§i7..'4»§P;C against ai} the accused pereensg 23! The evidence of P9W.27 D1: MalEikerjue:,4ef:e'W§':

C9\'v".§ is due to gangrene Caused 3:e»'the imie::1i_ifie an:E'"th§>Efe_fC>re§ the death is not due to :he act of the eecusei_cii'}' 1_\fie;:e because P;W.,2G Dr. Devades has en 263O5'i998 when deceased e0mplei:;ed_ 'of was dene on the same day arj.d' afgfﬁ peritonitis. Further he has stated in the intestine and the ﬁeeth has e?'<:§::,'1L:":_'ei:i efte:* the date sf incideei. Under ihe eireumsﬁanveesx Leif eeinien the? the death ef éeeeaseéi is {safe Sveeie.'§:*:eé ey him be: eiue is gangrene ehei is ée°:.:e§e§eg%e~WE1;Ee'Eee';x{e;s.:;:2de§ ':i'ee%:meei if; ':he ggespiteé. ?§ierefe:*e éiee V*l§§i4{3$_ei:i:€i$i';._h§,$_"3é:}f§:*§f$'£ed tee: C.W.E beg szlfferee hemieidei €§€a'éh, zxéeeez eféhe Eeeziee {he ﬁeﬁing ea" ﬁle Eeeraeé Seseieee ieége in R} ihai the aﬁauseﬁ 322% mi iiaﬁis lfér CGF}2?§CE§OI'E 50: Eh: <>ffenf::5 gtsunishable L258 332 QHPC {£033 213%; aaii fer ifEi€£'f€f€ﬂC€ at @1237 24* Further, xegardirzg, the ﬁndﬁng cf guii: so far ag.VEfiv_é~-..<3ff'f'éj1cn§: é,ifS' 9' 27 of the Arms Ac': r/'W Sec. 149 of IPC, iS:.S§€f;1 was owned and pessesssd bjy' accused. 2., per tI1€T.i'i€;é%,;2<:_;3~E>';:§P;iE'} said licence stead in the mains Q5 no. E €31' accused me, 3 had any righi to cause injury :0 the Complainant arv1d_ 1'h,¢' :é;§;:<:umstanc«3s the Gffence u/S 25 of of licence granted fer vielaied and therefere camziciien Q'? iézxclzﬁszeé {he said effenge 3339 @963 me:

$8.}? for §nie§f$V:*€n<;:é ';" '§}"Eaa%§:r<;;~Aé;e..'3:cV{i'{'.»f:§';:2 has fz.n*':I?2e:* Csbiained sanctiéii as t§¥;é'éddi. Béazféci Magisiraiaﬁ D§zarw3c§ '£9 ;§§8s${;:;%:fc._a{;€7:;vSé{,§ zé€a.°' V ézzzd 35 ,E:: View {:25 333$ Sszégzisrzeag asf ﬁle éiieizse gzmi aisg age sf 2%:

.$:§;§$V§'§é1Ev?$ §§§)'x/'§§§(}§1?S €335 ?§'s::%§;>2;£:§@s": £5? Gfézsésrg' :3 Ease 3é{% é:%%'§"€?;; :P_.'{:'; ::a3:::e% %$ aggééisd is: ihia saga "§'i3€:*a§@§e the zzaqzgsgé sf kn} Md lﬁamecé €:eu;r::seE appaaring fax' ihe appséiani fer raieasizzg '£323 acczzsesi afier due aémaniliiegé cams: be accecieé :9,

26. In so far as the sentence ta be imposed 015%.. ..th <':~--...a:'--ci.u3<:fd ES' cencernedg after hearing the learned c:<:-uns£:1 of.b'0§.h'4':héA':ide'sV.w§:

C2"? the Qpinien that the sentence imposed ihe 1e;a;i*'V':~.:d__SHes,§:§i0rVis Judge is improper fer the Qffergte persons.

After careful §:h<>ughi :0 ihe quVaf;--§J1*n, En: imposed on the appsllants in Cr}. A. N95': 0f1;hI'€€ years rigerous impris0n2j:*;'é;;"§_..;;r1;.,/§»iV~ €5V1°t:':a?%_:r1<:§:*"}:;L,1r1ishable u;/S 326 of [PC on :';1é'§%':'"ih:c ﬁnds of justice. in the rsgszii we p333 ?i'2f:é' E3?! ,--~ 3 V' -Cr} '?*s§:3» '§"V:*'§§38f2@:G1:7;f§;§vd§sn'1§sse§, .V23V?f-2.?§§3 is ;'::a§*{%}r' a%I{>wede {)€€%€E° a::f"g:<22':vi€*:i0§: 0:';

é¢:::$eé 333;. E aigéé -3«--"£'é:* {E23 Gffeizce pigrziahabéﬁ i:i'S 324 :'.5¥F¢' SSS, 34 Q?

""% ' _§?i";"'--E$'r§:Q<i_§§*E$:i":£3 $525 u:"S 32% éifw S62, .35; 3:" {PC gzié aggzisaé :10. E ;a;;::'i,_ 94:6 é$::E;s::<::e§ is ::::§§e:'gG ﬂgerazig i§:':p:'i3€::'2r:':e§2{ far thrge years sad; and t9 gay 3 ﬁns GECRS. £{},§GGf~ aachﬁ in :ief'az.;§':, Ea s::f'§€:r fuytﬁsr perioii <3? SEX merriihs :*§g<:>m:.:s imprisenment for {E16 sa%&_w:>f'f7»:_:?:;:€. Order of egmfizsiiesn and sentencs fer the affence 235$ 2?I'£,:f ~ Es wnfirmed. Both the S€I1'E€1'1C€S shali run <:r:}nc»:1rrentE§s. 4'T--E9j,¢ a'c.::::;seii_. are arxtitled to S8? eff under Sec. 428 {E6 uf triai detention.

En View ofihe ordszr passé-ﬂag, aboégieg C:?3L;"V'i{.E._N0. E34/'2GG3 is disposed of in terms 0f':h's3._aVb0vieW{5r«:}:§:'. baa'

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