Karnataka High Court
State Of Karnataka vs Basavanneppa @ Doddabasappa S/O ... on 30 July, 2009
Bench: Manjula Chellur, B.V.Nagarathna
II'? THE HIGH COURT 5!' KARNATAKA
CIRCUIT BEECH AT DI~I£LR'WA1)
DATED THIS TEE 39'?" BK? OF
PRESENT
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%%%% % _ ...APPELLANT
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1, g V _BAsAa%g;Nz€E?PA @ D€>B§A3ASAPPA,
__;s?;;_3 NAG.§3?PA GADAD,
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yggxasaa BASA'¥fs%§\R?€E??,;% Gama;
AGES 18 YEARS,
R/Q GUTTAL,
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SPF 9:322 mg STATE PRAYENG THAT Tags
(39133? gay $5: PLEASE}? TO GE%A:_€r- '-?Q J
.%f~'PEAL AGAENST THE JUD"C}Ev'£L€_}\$'§' i .9T';*v.2im2*..1'2<§'2:;2 E 'k
PASSEE BAY THE 300%' ::2:'«*' ::'1%%%s~:a:sS;.:;=}42~:fs;
HAVERE 1:»: V % V M '
ACQUITTENG THE Acci§sE}3.gREsP0ém*:;E:m'<:§mg THE
OFFENCES PUN£SE§?s.E§'LE'.~?:f] s".§:;r-£V'A:F%,.i§3*23,' 3'24; 337, 5&4,
306R/W SEC. 34 0:4?' ££_=s::; *
THIS 3.}}fi&;f:*'§¥§ii£';I{ --CC'§_E\§iN.{§. Qi'€'*}:?§R HEARING 'E'H}ZS
mug, Evf;%.?%_g3'i'§§}£"-- .(:'13TE¥5£j;;';?':VL'E--.«\?..a..;7R'«"v.§ .3 SELEVEREB THE
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- ?§f;;€ @5331}: saga pertains ta} Qréniza E'${is.88/§'?' G-uitaé Paiiee regisgiared far G§f€i1€€S piifijfi-% : abi§ umiar Saaiifims 3%, 323, 3243 39?, ;*3s:%4 afié " 533:5 gem with Sectien 34 im.
s,<:.:~sQn9;2{3@ 1 {{)L::" .ss§Q.%i:/$83,': v
3. The cage: sf' €315 pmsecmjagx §}€f{}1fC'~._'i§,§:§§'~v§E'iéi} Cent': 35; Eroughi at}: 55;. {E35 éviéfince cf §",§"i--€; briztf is unéer:
4. Accused NGg3'T._v'E€L3:ga;i5pa _ V S/5' }£}addabasa_ppa Gadad is ;1e3:§f€:L'v--§%h¢§ father 01"
{£16 accusad N032 V§'a;V§g'.:"¢:.?éJ21},?é;.ré«;:%£e3a§é,/:':£»::;;;;:V:'Qoddabasappa so 335" W Efigappa Gad-fig» fififlfififid m;:hi1é.1*en of aecomd aacussd. " Nimgaypa Eéagagpa Gaiiéfi ft and brother sf Pwwl and accusaci Gadégejggya Géiseygiam is aV_is;§s7f: :s_?Q:1_ 3f é3§Ii0ih.f3'F son of accuseci Ni}. 1. T1363: are ' ; I;'€:Si;(i€14iiS:v"'€2:f'(:¥utt8§. Them were difierences sf opizfiam "1'3ét§i7€ei"§*V i;~::;r;é1zs3ci 3 811d 2 9:: ans sifia and oihar bF§'£..hIéZ;'_S éjzd Cfifiérfifi af ac{:z;s€& N02 9:": {he Gihfif' $§€§€. 5%. _Tha §I1CiCi€:11t 1:: quefiiaxz GC{'3'§.1F£'€{§ an " ~' G9a11.§§9'? at 8.581}? '?,.3{} as}. in {rent of £19338 9%' A} {Ii A4 to fmish of PWVI, PW~3 and PW-4. 'F1'1is was the gist of the case of {ha pI'{}S@C1i'{i0I1.
6. Or: the cempiaint of PW-2-1, a regstered as stated above. V " sf investigation, spot naahazar was {:Q§:di1ciéd','--. arid "
M.O.E2 were recavered, .ir:;§4;u'ed ' vgére s:»e'1'1i;; fig) :a :€d1c;;1E> exanzination and after (:c2:1: p1§:'ti31g invxifiiigatiéyn, charge sheet was filed Aefi» "ih<: és})_§3v€: said offences. 'i{'ria1 was fakfifitl upvw}":%:;1 acg1;s§ti_ fijiéaded not guiity 0? the [(:13a1igeS',_, Fiidssfiiution in all examined 7 wimssses apart*fr01:}1 n:ai"'i;éii:':Tgi"'§T_g§:;E""1 is EXP6 and 291.053.} and :2, Inatatiai Qibgécts'; 2&3 é.h*ea_dy stated above, PEV-- 1, 3 amd ~' 4 belong to one family 13., Gadag were diffemraces between the famiiy A3 3 mattar sf fact, the maiden: was not in .A ;f§3.s§e<.-;fl§; csf il"2€:i;: famiijy disputes, it was wiéira regaré ta ";;2::;%'ticuIa:* act ef A3 ii} dashing the push cart Sf the FW- P'W'-:2 is 3. pariah witness far Ex.?'Z2 unéfir which documant is W-'EH settied principle. U13I$ss4,.,;aV;@kT..VuntiE with reffirance to particular omissian or_.£i§6:;1'i;z*;*3;:;i.i€:E=v%_é:"1, questjmas were put t9 the 2§§i§:11€::;s€:s,? in t__112*fl wouid again be corlfrcsfitezfi -5 thfi %:"vi{i€[1<:<,g:§<é::VT_' of Invasfigating Officex', omissicms and c0§){radi¢t_f1;i$§i$f ifiifmgimg 011 record may 9:I:is$i0;i.Qfif__ {ha defence cannot re};-* jgipgn I e§%hi*%;3it»P1 £0 cantend that th€::Z3'€i§',E: of witnessas svher:
c01n§)are§I'~3E£} filé ccmpiaint. Therefore, t}16 =.Sai§i 'the learned Cmmsei far the d€feI1séL«..j_Qis ; U:r;.f9rf:t1:1ateiy Ehfi Iearmad trial f_§'€;dgé was CS£1$i.St&nt1y comparing tha contants 0f E:><:.P1 % i%k'a::§1;%%:mi£jk'af 'aiha evidenca of ;>ws.:, 3 -am& 4 am:
.fi1isdi:{éVi?:é§Vhimse£f £0 canciude that the _pms€€:u'*{:i€2§1 «$15 astabiigh {ha charges bejgana rfiamnabie &3u'Q*{. " VT'§a'~§j2a%. ever 31$ giatéd befare {he Cauri, during tbs exa:;3§§33£.ia::»i31~<:hief can be aitackaci 01* chaiéaziged fizz ih" {5i""SS--€§i8Efiifi;?:?§§ff;§ fifiifiéiidiilg zzpan its datafis §>r<:>ughi in <%§«:a:ninatio:a--in-chief :3? with I.'€f€I"'{i§1C€ ta the contamis of ihf: compiaim GE' séataments I"E3C(}I'€}€ifi under Section 161. Witheut. adhering is the Said }:;:*§:e§f::cj111*<«:, mite 5:311:10: refs? eiftheszr ccsmiants of the co1:;';§ii3§:_1i.j:<;§:;%_.v§;h¢: stamniéxats of the wi'£;13ess€s re<::0:'*d€r;i~ Secéiafl»
161. Therefare, {he ieamad }i:"ia3'...,§.1':c1g;e""as;€r:}1:;g:~i§:
assassing evidence of xxzi'ér:¢$s€:s7A.;x:'i*€E3 i'<:f'é:fc::gf:e jta 'L§1§é> sontents of Compiaim. §1}1f;'}:;€ .:3_bsez"H:eT éf E:2 :;:*ing':1g Us recoifi 3:13: 0fiiiSSi0F1*:_ {irIf c'Q11§.:;'°a€i*iC;%:é,é'13s whatexzsr he the €vie:i€;:1{::e--._"§§}: 'sf é§xa1i1inatir:,1:--i11--chi{~:f, (111)55- s::xaz2i~i_:1%.2:io:":_ '1'es.%i:=§§7a};_n§11z3;ti0n alone tvouid be ihe sszaieriai"mpt;:T1V*.:a?l3ia::}*:§'~~€he Court has ta canfirm Opiilielit vvéfiiih ;»;f$i'er€r1ce 't:}~-'£;E';'$ markad exhibits. Thsrefare, in the ' ébseiaéé :5? Witness speaking ms the contents ef the 'd;f€ét:1111:;a'::';i,A'i:§":e cantents saxmet be Ffiffifififl ta. Hfifiififi, Wh€€_'§",$'§?7E:I' wag stated befare the Caurt or: 0855}: ms PWS, and 4 alarm wouié be avafiiabéa fez' apgrsaiaiian Qf [iavifience $0 far as irzaidéni :31 questimri. 8 Z9 M. Accgrding PWS. 1, 3 am} 4», {ha '_ (i§'3,EEI1"I'€1 cammszacegi at '?13{) am. in front of the L':éf_ ;'%,2 when PW-3 qaestiozied the act <31" A3.
who arrived on the scene f0§10€=%ed j§E5§&'--4,' ...§§,Ié:';€ '4 PW4 reachfid {he spat, PW_~1 hétci 'ii1¥1eI3_»0:::u.. with injurjv an ms head, fif1%:1§jef£}re,V"€:§5f::@3;§it }::¢ari11g {I13 qz1arre1 between did 301$ actually wimgss t.11s A,._£;fi_~:*é.1fc}.;s':V._V --- Then PW- 1 and PW--;% wank? Lgiige of attack of P'i.V-8 and rr»w-5 ' £2. . g%s;<.Vt31e~in:3i{ie§:£ éxccurred in frcmt 0%' hause of A2, I12ii:'e3;59a3§}" $30113 sazauid have coma Tm his a$g{i£ta31ce. }i% was fiiving with 32 tharefore his pI'8S€£1C€ @135 q_{%:;Ef:,£:44if:§:ti1ra_%,, Simiiaflfg, pragence Qf FVQVS.' E, 3 3.{"}.{':i . '1'h€ir garessnce at tfiai hear 533130: ha dfiizbiétfii it was 1:00 eaiiy for them {(1 ga :9 the land Q1' ' "am; eviher glam. According to PW~1 he saw A2 ta A4 ""--aii i,é;cking PW-=3 with sticks Eh€1"*€f0re ha iI"1§fiI'¥€:I1€€3;, fie: 11
has met statad 3:1 his evicianca that 0:"; ac<:*o.unt 0f assauii sjvith sticks PW~3 sustained. any is :10 hard and fast rule tha assauit ha;é;-
extemai '111}L1ry. Therefore, if '-3; day 14. Wound certificate in his favour§t w0111d":';c€%:"Ii3&.'§:Ii"vtiis§: he was not aSsau1tec1 by 15:22-iV:G»A4 as?' $1:}o{?e PW~« 1; So far as PW-=«3 is above when he questicmfld by A2 to A4.
H6 315:} sa}?s':~'3.L3§"an{i '' i%zére:.'iié1di.r§g the clubs in their on the head, back and wajét, PW4 arrived at the spot. PW'-
4 at t}'Vi:at.. §iB1;% have deciazrad {hat he was 310%:
in ark};-.};.-31'opert): for himseif, Pm I and Qiixers. 31 spite: 01' it, he was atiiacked Wm} sticks 01':
ihfi" §WS. 3, 4 3136 deposes {ha}: A2 :49 £4 { ' Vgfisauliad him with 3333 3:15}: and {me mare stick '£3Vh§§€ §A8 held him when AI assauited him' The evidence sf afi; $11356 three Witnesses wtmid indicate thaz A2 :0 A4 assauiied either 1"-'W~1. or f'Wm4. There is :10 mconsistancy so far as atfazzk by A2 to A4 011 t;t;éi$:£iT.f:W0 persons and aim PW43. Accordizag to the _ there are discrepancies an trivial iss11es_iiE§.'3..§¢1";it*i1'sti:;_E€,"V~ ' W110 was holding, place: arxd ¥s:"{1:5;:A:1:;;V§;éf the ixéjursd. If parrot vers§(}I1--..WaS "gi3.7:'e1'1Vi3c:f{i¥1ir5-;»1:.?{;;:; {3Zi0u:'"*: * it has ta be suspected as -§1'.i{£'3_»I'€é i:*e3"_s;io;{1.f? Certairi éiscrepancias b0u31é"«-.t};: _Q«::{:"i;3,:'*vV ._evideI1ce due to 111311}; rtsasonsga a1}d:.~'fi;:: réasirii' cmfld be £116 backgifiiiixé ijfronij iés?hi:*1fi' ?,§1€3_§§*itI1€SS€S Cams from. 'Tbs secazzéraaéiynw {:ziLé}:c¥¥'4..%__5i3»..s:i--t;€: iapse cf Eflfiiilflifff betwean thg {flats Léiirf V_:i11ciéie1A"i§. date: of evidenca before {ha fQ;¢l:;§::'t;..."L~.T§*:1;:'cZ, 'i7s!"f:i<::~1: possibie fer am: manna} perscsns 7§:;;[_£3a{'§'a;§is évihgéfietaiis miczmsaopicaiiyw Therefare, some éiggcrapafiéjfis bound %Q apyear 352": the avidenss $5 'aha 3R?§t11é$$éS and '£316 Sourt has :6 see whezhar §ih$S€ siisébepanciies wauié ga to firm mat of the case Cif the .. firreaficutioii sha}<i:1g the verjs; basis 0f the prosecutianfs 0333. Se far as tbs ifi}p0f'f18J£1'€ aspect of the mattar i.e., A2 {:0 A4 btfiatiing PW-1, PW-3 and ?W~4 &Vitf1.j'3§§i._§?.tiC}{ and other stick {hare is consi$teI1cy.
sustained in'1;z:*ies is also coI1siste3."1'§:1"*=s€até'c{ 'bf __{h{3. 3 3* 3W _ witnesses.
14. Then Gaming t<>___f§Zf*;i§_a£:tua1. sustained by I3'W~»1 anfi PV.7fi""JiC§:'3I}€€ Qf doctar Whfi has examined as Ag;:'si';fii.:zi;;" 'ta this medical expert ,;<::;'7fQ::£3'11'é'e"iV2ts of Ex.P3 brtmghz on ;"w:~,'-éérc:-1,;£f?: théasgh séi_$t'a;if1ed iajury on the frimtal regiafi bf the X-ray {:0 fra<:2:I.u:e was faund.
He piizi fies»: thé"'i2:eat1nent as in--patie2:1t as we}; Z1i éZs"e;§i§e:'21; af "S$<:'ti<§n 324 are attracteti. Thaugh he ' an a vital part: of {ha bady, ii was é;;i_j;fi1pici; .i§i'§--_m1;ature*. Similarly the conients af Ex.?»4 as éisciasé: in the evidence 91' mm sa far PW»-4 is v5:g§{i.:@r}:1:':d, Ehfi izijtgries am Sifl1_§)i€ E11 namre. The next K __ %;uest:;m1s is Whfithfii" the nature 0:" imjuxy shmuifi be the ziectiiiing factazr so far as Gffaiace ;"3z.u1§.s%2a.'%1& uméer 9 1% Saatian 36? 19$. 31:: ardtér '£9 €G3.1S'£i€'LE§Li'; Q§?£'<:m:9§~:"*%;:1<:§é:3"* Sszciémé 3:1}? §;f'I'€S§®{I'£i"€'€ 0:" am: fiaiiiffi sf :?zj€"'-éugzgéizicg eiéfiifir simpfiif: or grifivatéfi, {ha WOI'd'3 02:' £326: a%:i'Eé§"*2a:,£"v refiavaaii paigai if time: xarazzifi causti '§:::1";}§s%';.a§§& uzaéaz" Saction BS5? MMEPQ. '_ 2'h{:;%Vf<}r;f:,_':5:€re::'. if' 7. E216 ifijiilififi sustainsii by PW-_i"w:}:_S "bf Sifigigsiav §;:"§ia:i:Ei$, it cauid bi' an affenzt:-6: pu:1i::ha'a15ev. ur;{}€11",.Sé::;'a:ée:};; 538'? sf' EPC. In order tat: ascerta'i'i1.,'_iv'hethé1<. iiigcdisfii of Sectien 30'? EFC 31%: ..V_at{raéie£E§}:>fi' -3011, £36' siizzrotzndéfzg c:ir<;:.:;§:§;V5Sfm€'gi7es %: i':e:*AVV."1'?:i€:%:;é;*:*: _pa§r:'£ sf tima hays :0 be fzeokézitfié §§"i'L{}, ' " *§{'Ef;_{~i »T§.;3};a:i;i%L€:;:§:' in que:*s£i:};': mfaa 3.15}: a 31%:-a §}iai3.* fig !@E1£ }{I;iE?éR?~ §3W»3 wank}. be quagtiiéigéng A3 ;*€1gaz'd§mg.V €536' "i39a€"£i3§* éacidaifi at 233% 3.31:. E11 §:"<>r:i:. 9f 3Tf;§;'ié':::':§;£:;V sf géreadja séamd absve, the quamei _V ' ;"t>e:§.s,:z2%§<':*:}.';%};§;'3,i»1a,;r:é ?$%}~3 mus: imszfi attsragieii {he aiifiifiiifiié. _ .iz11i:§a,§a;%.["VV'af hfiiififi Piflfil as W63} a3 A2. £3332? 3&5:
::{;%:§r,~a_;c7{;1:T3ed 312$} axsiizazasgas a1"ri'€£:-:§% 3%; {he spa: €235 , 5331916. *«.¥ar&j,s qua?:'e} 211233: haw becema a sezéazm ::3fi'%-:';ia:<=:
I5 quaarei which ultimately ieafis to regsuatiogg against the accused.
15. if at 331 the iz1j;i€nti0:':"3,__ 'C.-gfi. thé>'V_~;723rt'~ $£ 'tEf§é', accused was to do away with~. he life {;f._?;i1s 1,}: was 3:10: PW--- 1 with whom ififias PW-»
3. '}'heref0re, 0:13;' and other aacusaci du€g?;{§: .bj.: 1 accused saiii £0 hams Vex}. the heaci. The 0I;«1:§.}h"i§:; assault PW--1 as $16 i:1t€W§f;eé-- fin' betweeii 'PW-3 and $4.
'F1'1ezjEtf£31*€, 51' . a:€:§; ' sfkefiéiirx of imaginaiiiazl it Weuid Hot V' --.cQ§};:§fi't5L1%:€ 'afffinfiévfjfihishabla under Section 38?' EPC. ffiien ztamézag is tha namrs af injuries "*»3;3stai1'i$§i by PWH1 0:" PW4 mane are griaveus in nature. Ti:aI_§3,fo1*e, accused 2 :0 4 am guiitjy of Gfiences ...1f:{1r1ishab}e Ufldfif Seating}. 323, 324 :90. A3 is daad, ;
16 therefare, even if certain wards '£3E€3I"€t deciamd '€536: need not divuigfia upan those daiiaiis.
17. Acc:oI'di:1gly, the jtigigxnesfit . i:3; Set "
asida aflowifig the a.ppeai»T'iI;_ parf AE1dEsiing §iC;;i1.§{§<1.i'§2'ta; g11i1::y of offences pu11isha'i5la%',V:uQ(ie$"'S%§c:t;ior1V$ 323 and 3124 IFC. . V
18. Having regard is the :' £é?éi:." (£53: 5511' paifiééy ::ona5r1*1e{1 are izfiger S6 reiaiééd {£3 in viaw ef the éaath 31" 615133:
m<:mh€:* §:"V ths: A1, probahiy fixings 131213: have «s?»23§i¥:><§3:;Ei:e§:*..A befifiééfi {ha other famiiy members.
"7i;'lifeA;*;ci i"£>_;r*<<;,AV ficfaéie am 01' the Opiiliflfl that impasifian of Sw:::;';te;i::;':¥: i'.~'0 §' fine vmuki meet {Egg ends 01' justice, AA 5.CC53"{§.}ii1gl§z'§ we impose a ftfifi :31" RS. };,GSO/»« on each sf ascusad 2 to 4 is be depasited £?'2'i$§Y}i§"1 a periad er? 1'?
eight wesks. from taday. In default, they shafl: gs simpie imprisarzment far a perioci of fifi:{3{3}:lI':.:(ii$:i:§*'§'7gV.: "
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