Nagaraja S/O Venkataswamy vs State Of Karnataka on 17 March, 2011

[Cites 6, Cited by 0]

Karnataka High Court

Nagaraja S/O Venkataswamy vs State Of Karnataka on 17 March, 2011

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ZN Til E1 HI(}f"i CGUR'I' OE' K;'XRNA'i'AKA A51' E3ANC}AIJOf?..}F3
Dz'-'{1'}:3I73 TEIIS 'E'E"H*j E73" EBAY €311-"T I'vEARC}--I, 2%,) 1 E

BE%fiF{)f{E%Z

'mz«: HCDNBLE MR. JUSTICE: E%§.'»-'.PIE\I 1'~§?   1, " 

CF<":.E,.A.NO,l8z~'.i1 GP' 2004 {ESJ} {_Ci__} *

B ETWEEEN

NAGARAJEL

S,/G 'v'{+I1\F}{A'fA8WAEX!EY

AGED 32 YEARS,

AGR1(:UL*rm21's"r,  
R/G CHiKKARAE{ORI§ V}-i*i')SUR;'s 'VM".j'1:I»'l'n _j *
JAGALUR "£'ALUK,  ;  . "
DAVANGIi'.RE ?E}ISTRIC.'§'.

{BY am322$.sE;i:¥¢;§:;§?¥':;:aSAi§  ;n%:>i%_'; ;.   " 
AMI} ' ' H 3 V

STA.'I"El. OF' K}%E<I'§;?a'i7;?£K;%. 4 'v, _

BY 8:14:10}-1013;?.:§Q:;:<::+;,_ 

I.)z~'WANG£:RE: :3 L'3}"f'3:°:;.1CiT'.' -.   ~ 4. 
 -   »  e,.RE¥3SE¥?'{)1'\T§}E;§f\E"E"

;jE3'*;*,§;§2§.2«fm ¥A;:s;;:,i:\£i;~§.§+z: §\fEAJAGE., 1~J:':::€3§-'>'}

T§'1iE,S3.CE3L.s§, :53 §'«':;,z«:::; 11/3 324 £2; a;r::mr>.<: 53'? '5;---::<:
1' f'E':;~ i§3"é7}R TE'Ei~EE£ A.E¥'E-3E3i,ZAN'iT/ACCEESECE} .A{§A§NS'E" ':*s.--:23
;;~%;':':x.c_::E«:':vi~:é:a«$f:"~}m":29,2@9/04 ;PASSE{lE) W 'm:1~<: A§,')£.}L,S.;}.$
::'=f:::.fr 'm:;<:;I;3:.- 5C3{>UEi?;'1"">§E, ::>;<axaa@~s;x§;I:_R:::$ EN f~3.C.§'~£ ,2 ::?;"{:3--

C{}f's;";'€'¥,;{'§'*§T§?xE€'3 '§"'E'"£ES Kai???'E33,-E,-z%.N'F--2%C{":¥;L¥SE%:§> §"{>§{ "§"§"§E%Z

  

 -  *~s::§§?:<'§-::\3<7,§i:$ E"-E»-""'U/S «r§§%é:;%A  zgmzs 0:? M: :xN§T:> §%:*:"{:$

V '  =  lion A;'>I>£--:LLANT



2
THI.S CRLA IS CGE'\11EN{3 SN FCJR HEARING OE? 'E.'"i-11$
EAY, THE CQURT M§£DE THE FOLLDWENG.

JEIDGMEEET

This appeai has been filed chaiE¢.:3_g§_;i.:V: g'44L:' ;I;}'r<§;

judgment ﬁated. 29.99.2084 paSsed by 

Sessions Judge, Fast Track Cibuﬁfmil"«.D2a:vraﬁa,g¢:*e' iii

S.C'N0.I1.'?/'Z008 convicting  :"app&1};az;':3i: " 

€3ff€ﬂC€8 pumishabie under   {PC V

and Sectiens 3, 4 a1':w_§'..5  séﬁifeﬁcing him
ta underga R.I.  £01' a  and E9 pay 3,
ﬁne of  ffiziéj <! 1.1;d¥3r Sectien 498A
113:: and 3 'ts Suffer R1. for :2
years  under Sectian 304B
IPC ar;CiVVV§fi1rVthe:f. him {<3 uncierge 8.1. fer a

perm. sf 5'§:eé:r's' am zépay fine of Rs.25,§C9G/--~, far the

.' "s:frffé:":Véé"'§21:i:§§h3bf;%"ﬁnder Saciiem 3 9f Dﬁaﬁat.' Further

 "-se:*:iefm:§1:g§;"3 is unﬂﬁrgg S1,. far arm yam' and is pay

fiﬁ:€:«.. 0f__"RéA;2A,Q§G;'~ fer ihse Gfféxme §m:a.iShab§e Lmdér

 V ";;%€V:?{§01é'-'~<3i:~ sf §I}.?Act and $30 sentancimg him to unéﬁrga



5581, for 21 }3e:2'i(>d of (E163? ycéar émd to pay 21 fine {if
Rs5.5.000/-- Em' {.116 0ffe11c:r3 pu.1':_is1"1abi€.. E,11i'id€?1' S€s::'£.ic_m 

Qf I',"},P.;«'&:::%'£:. with e:1€%.fé1L.1§'i <?121'1.:s:;é::5;.

2, It  the €;".'E1£-Sﬁ'; of tbs: pI"€)S€('.1l'{'.i()F;""'§Z37}£1T:_ 3:I.Effi§i;jf'~.

appe~1Ear1t': ma.:'ri€d the {Zi<'3(".';E?£~1S€3d S'ha:f:3;1f:'8:§£1'i*:§ﬁe1._ mi 

05.05.3998 and aftezr the m21r1"i:;1gei.x§;;:§¢1 --TSi_i.;in.t_'hzirﬁfi13[;1'

the appr:3H.aI1t ai::>'r1g wiih his m<>Vf.hvei w}1j;5"€g-<3._.g1:::c'g1ssé(i _ 

N02 b<;éforc: iiafiai C'OL1l"E~_§   ;§;€(?€&1S€d
Shamihamma {:0 (2i'1I€I;.?..._\.{;;V:"&2I'1£é:  while She was;
iivmg as wife ,3,):1d  to have
<:0mmit.ter;i .   Sedicm 498A
IPC.   a.(:c:_15-sed that, in
the zrzigg;-§_1*1t  L.1:1a,bk: ta E:<§Ie:n:»1i;<3: the
h.2i.r2,15s;<sx'.r1'Lé:1=11%_:' zzﬁti'  meméi e:i>'L,iE", 6:': "her, {E26

d€:ct§'.;$.Sé3&. 3?1£i_1(V'§*i'l.§Ti£1EI1EE"1v;%i wag asisszmiteci with club on her

 }"1<é'.::.ci @1153, é:.%:i&-rczxfitzzx the ac:<'::.zSed p{}'§2!'{:'{i k.€F€}S€f§é3 an
he?' b€3c,§jg,?' ":1:3.d';;$a%{2i: E162' am. fire 'whiifh <12.-u.2:~:ae€i her deaizh,

~V i.f:s%3":%'£>jg;"'.§§ §§E=3« z-.2._EEa-éggeai Eiiiaaf: Eghet a_ppe_E.E2::,.m. amii aztztusszié

$1.2



4
No.2 1"iE1.V€;'f <:(Jr1'1n1iHed the <):ffe::1c:@ pLzz'1issir1a¥31e under
Se«:?€i0:'1 302 IPC. It is furt.}1c:1* 21.11eged thezzt: {E16, .:'1pp<:*E3ant,
and amen:-ged Nx:::».2 21i'i,e1* the: abmi-'c? i:1c.idez1t' §:r;f<}1':"::é%d;jthe

m(:~{:he:~ of 'me ci.ece:9.sed t.ha.*r; E:'m: de<?g:r.21_S§e§:§' }1:2::rj§

e::0rr1.rn§t1':.c:d smcidr-3 in order tihai", i;}1<::y Inely (Bf "

the offence? {Eff murcfer thereby, ithey al1eg<::ci.ﬁ<g"h§1Vé:

c:0H1n1ii1::<3»::1 o1'fe11c€=, ptmishabie u.:ie.:£e'r S(fCfT.i{)I1 2{:)I :lI"é'€Ed 'q

with Section 34 PC. it .i.s"V'Vfa:v;.T§'tE1§3r   the
acctused that at the   Qf  Na}
with deceased   are aiieged to
have  Rs.25,000/~ and
certain   they area alitéged it}
have  pEg1%1iSh&bI(;'; urzéer Sectmn 3
0f §3,PA,'Aa::Lf'g .  "{:l121:"g,§<;écE zzgainsé: the a1(:::::_1:se<:f

§;}':2js3§.%:1:.§%y }12:"dV_vci'ei112ii1d<5<i E30 bring the addii.i<):1aE dawry

A mm: E31:s}:.r gj.:?a._;.'«:--,*:1":§'..s~:-3 after i'h<-3 mawiaggsr i;E1€re:i3}:g fhejg; are

 .;11'§r3_§g§e£:'i  '_£;Q  :é0m_miE:i:e<i an <:»i'"i.h-*.:f:{i%r.==: pm1iS%1.:3.bI€-:

;%§;§i:€:i<>:*s: 2%  §f}.P.;"§,<:€*, ii; is f'L;ré.hé::r zﬁiszgeﬁ 2:.§.j§21ir::s€: iE"ae:%

";Ti;'::'j§i.i$€f§{§i €.§1a§. 2'aﬁi€'.§' 'é}":€:= {i:3a1i,%1 af ihg-*: égéegtg-:;2:s€:<:§ é:E":e



UV

a£?(31lS€d ha"w;=. 13013" rc{.1.::'m:%c1 the c::«.1sh dc)w:ry of

Rs.25,000/w zmd g;<>Ici jewels 110 the: }::z1rem.:5u §3f".§1'1<3

 

<:¥e-<:€;éa&;<:%ci ?:he.r:--:,by, t:hc:=.y .2m:~. alirsged ii) heave {"it_'.':§VI_".ﬁ'f"£'1§.f;v' __ :

€}ff€F1Cf3': under Saction 6 of the D:P'A(fT,,.'H'::ﬁ>"1;1:§:§S{§E}11é'1f1'L§j§}.""

the S€SSi()1{"1S Ccmrt. has :«3rnez1<:1"«€:ci :_i':}'1£*:' <:I'121r;;§{%' 'f"fQi'3<1 

affence m1de3:.' Section 3()2 1._13'<?_i_ to me £3116"{1I§AC£(;*1'.,VS§':CTZi0}':. '

304183 read with Se3c:'t_'_i()n 34V__I::PiC__2;:nvd t:iie3«T$%;idv %1_m€11ded

charge was read 0ve'f,* in w}i§,(::11"a:fM<:1:s.(:d have pleaded

net guilty.

3. I31   éast: the pr0Se«::L1tic>n,

e:x:am.iI1ed iT:37.;_2.lE_A2A?.§ wi§.i~1:::s$se5v; amgi got markt:r<:i E3xss,i3'.E to

13.30 :~,ﬁ1.:j_ 1 "to 5.

  The'-»c1éf'£}.z'1c€ 0f thﬁ 21ccL:s€:d \.va.s (3:13 of t.o'i:a.i

A 'zi'g§1ia}";  §}:i':;sSj._2vs3x?e%1*, by the jud,§;9;m€:m: impxjgmsd in this

 ,21}§.pr32iE§.""'€tZ:1e."_'viiéewiteéi Se:5;s;'.<3:1";;ss Judge was;-; p§e:as--,;€:{§ €10

{f€§f'2Vie:}'.Ti", .&};i3'é'L1§-362%} No.5 whims: a<ftquit'?r,i11g A2 {Kile mC;t:he:r~

'é:?;L--_.12:w*":3i" ihrzs :i<:%<*;e2:s::*:€£. 'i'E";s: €:<,mvi{::E:e{i z«:<:{:us§@£§ $12155 fiizééi

 -E: §iié~i~:A zip g:>::*.;r:L



6

5. Heard Sri Shix-':»;2_ Preisaci, learmsd (J<3Lmse': for fhiié
21ppe:iEam. a:"*1d 811 V §;j21}£E:'£ Kaxmar Mzijeiggzg };§E.:€i'Ef£T1&T€i

Ccmnsei fur £,i"1e resp011de11f. Sizate.

6. L€211'I"1E?d Counsel for t:he~ap.pef.1zL:1i_ vs.-§;'é:1IE)»:*;1i'é',s:'_'12.I's;9_€; V'
at the first insi:a:'1ce t:h<:1*e w21s "nci»._demand --.fo1j 

The <:on1p3air1t: filed by  i.'a 'thger Qf ".i.1"£:;:>. 'ti<.>*:::é;=::21s<:ci" V

does not iI1<:iicate iihai.  dc;2ff1a';3d.~'Ij"<);" dowry
and ther<:21ft;er, he SLi;{'ﬁIV'11_1;€".E1-"   that the
acctussc-_>.d de:§:i12:'£%1:§ _c3ci    is; not at 8.1}
&s'L1bs{.a;1t:i€éi{',é%§?"  further" su.bmiis t.i'.1ai
t,hert3i'V'ii?és  even. aftex" the
marrigigﬁﬁg  "namely brotihers PWs.1 211.16

8 zgngi PW;~'s,€i a::3 d '.7. ;52i:re11t;s cf the detcieeased have not

 s?ia?;i'.%2.ci-."%'3be5'fQre: i:.I':é'"C0'L.:rt, Ehat. Civiéll after ijhe: me1rri21ge

 v'i'.bgrT;%f"'€;'.., '§'§{'21{?3V ~Ei1%§§f s:i€H1a_nd (>1: thai: ﬁvsr de<:ee1.sséd WE1f*}§

h2;..r21s$r':=:¥_ §i7<'3f iihe said ziiémanci far {i{,)w:*_'y1 Henciﬁ, the

 n:7;h:1rg§:.'::zT1{.*i€;-if Sé:%<?i:i<>:'1 5; of £i}.P£§cf:.  :";.<:2':: ;mi><.«*€;*;{i by 'aha:

' I §}r€:é$€E{f'LEi,E{}¥'Eg ﬁe f1,iE"'§§'EiEE" se;1.:%3r:';§.E:s; 'é.h2'a;,E 'éihe g::m:%»:.ei:é{:z;,ui:.i:;3:':

':5,
K

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has m:si' p:'0€i11<:::=,z:i 21:13:-' {i(){';'L.11'I'1€.IEt!:'5 in 1.116% :f"<.>m;2 {Bf r€:€:eipi:s_~;

car <>€,h<:e'r €i'.'Ji€if?I"}.C€3 to sjehnw that a2*t:i<::I<:s_-3 wsme I"2z1.1_.:fF1<_:::%'<:§_¢ CNCI'

t<::> the 2?t(Ti{?Ei,E€-3€:T'.d at 't:.he ti.mc;=. {If r11a.r.ri21g_£:'g:--. if ~
{)ff€EI}('.'€3 alzzcier S€3<:t'iz:>11 6 of £3,P,_A{:i,_ dogés i"i.t';=:...fva:4i:;éxa1'3d '

h€1'1{',€, the (toln-'i(ti.i{)r3 far  ' £~321ir;';.  sf)'1'"f<-:I1~<'fé: 'W5

miscoraceived, H63 fL11"i.hei*"Vsu.bt::ii:s~ _t:h21'{:""._ t'}1@  0111?" V

213,.£egatiQ:'1 21gai:'1si: ill":-C?' 31(3(1V1A1--f.§-E':A.Ci --"ii-§'~.. f{}}1£¥!'€Z " i;1v...w*i.r;;.¥ 0f the
deceased not be211'iz1g"4ﬁ}j'§--  was .21 deaire for
the a<:cuseciu  t.h_<:-2 acctxsed
""355 deﬁ1a:1i{i'f:F1'g;A~':é§g:};§';%é{i§Ié'Hi'1.C1~ <:0n_$e.m 5:31' the
S€(":(}I1d    s:ﬁ1i§n*:--it.sv"i(.ha{: the said ailegation
has-,   by any evidemire. on E'€COI"d

and (aver?-.i;_Vf ;<3u.cEi: A2:.11E:g_§aiti011 is held as 'érue the same

 \H=§z_}1dE___i'm_: a£:€,%'21<:.t....t'h€: pr<>vi$i<m$ sf 8c3c;":'t:ir:m 4198,53 or
V =§3OaZVI:3A IF§--z% 2;ubr:"1ii',s.»3 ¥:.i1e1i: the acctuseci has §.Eﬂ{E:i""i :5:

c{:i£:f'1<L%:1{:€; t§*ia.AE;); being; unabiéz: ii} bare i:.i1<-7 £11$z1i€ in the

 s<:){:ieiVAii':3:" haixrirzg :":{>'i'. gm:-2:1. birth to emy €:h.i.Ié aver}. Elffﬁf
 5 giéwzrég (E? Ewr :1:22_:"'§"£.a§5§<:§ SE16: {£s:%:w:21s;<;%{i heiié {j?{}§}7}f¥}ii'i'§if{T§

é1.:i{?i,d<% 33}; p<3s41:"§w.g_g i«:e:°»:3s;a%3";:::= am h{:t=r:--:;:e§§ 292.1%? *;E':£:* a;{.":(i'.i}S€:{§

\\ .



{iE1I"1I1{)ij be ffxezlci Habit: fczn" the $.a.id act: of the ciec:ea.se<:i.

F'ur£';hc:'I°', ii' is; br<)ugghﬁ, 011 mcfterd '::hai. the: ciece21sé?§i7§vas

SL:ff€z'£I1g from j2:'u:':cii(tte. and t.}1e,refc>:'e, he ss1;£i'3':31§g§S " 'iihéiif.

iihe zippeal may be aliowesii and the-2 &1.§}{§E?.},.1;§i1?3f"1Ti1E1f§f 

21,Cq11ii::'{:ed.

71 Sri Vijaya Kumar 1'a1aj..21g.§e,  E':=_a'r:*1TV<--:=<:iTV on the_ 

othezt' hand submits i:1}21t:   .1,Vv %6', 7 and
8 is corroborated Wif:}%..V:"[hC'-V_ 'P\x,,r',:,t whe is 2:1
n€:i§§hb0u_r.    that the
aCC1_1St';'td    x iH«t.reatingg for
demazgci_'Qf'"::i::$W}%§5;  submits that Qrder of
ciorzxziétiori  not (tail for i:1t:<3rfe'rer1.c<:
anci    may be dismig-$ed.

 p1?*L:e5:i::§:;L1i.i<:n in {big C2186 comm€n.<:r3€i with

 --,fi}E.;:g;  €:»§" I_:.E1e <T:<::mpEaim, by PW6 {¢1£;h€:r «:15 i,i1e:%
c%é:<é€':'2i.$<;%ci   E;<:.P.7. P'Jv'I6 G1'rij~;ap'pa, {the fai:her° of
 é:h<.:é {3;.§€':'::§2,é;s::*.::,§ 31213 s"£'.a.*£s;éd :3': msg c°:<:>mpE¢:in"E;. i,ha_:': EEES

':a%;m';;.g.m=:;~ E33; §::a.n";:% ;%3E'1zm3;:h2%.:::I§§a?: iiiéiﬁs givmz in §E}EiE'E'§%3.§;:f?'



9
to the :s1€:<:uss:~.ci N21.g.garz1ja and at £11163 tirne of mar'ri21g_g€: 31
sum of R$.25.0O{}/M was giveil. 21$ cziiaxvry a10:1;___§' wii':.1"1 fiver

i:h<;ia$ sf _g;(>I{i _j:>.\v€:is and; marriages: mlks 'W€'I"€;? §'1.€fi{§;_'ii},iIh€:":

leadership 01' Thippeswexmy. After the: 1I1e;r;":i'a1g¢:_;' 

ciaL1ghi',:=:r went. in reside Wiiih h<ér....,Ii't:.s§:2éii';d in

Chikka.rak€r:3t Hosm' viileige arm: Iixri_:1gjj.h;;p'j3Ai'iy_ wi'£=h 1:31:33?

paré:nt.s»i1141aw. One and h.>;:Ef yeaJ"._pf'E<)r i'r;"i;§f;e gix-*ii;1gbf

the cc;ri1pIaint his daugh.t.<:'r' 1124iE3_$.:,:.f"f£-:reti-- f:t3ﬁ1 sigveIEi11gg of
face: and was not x>vei.1---.__2.i:;i1d in ffais' ~~zj'e:};i32Vc:c?tio:1§ there was;

panchayaih heid in  Eiders. About

 

four m0nth_s§--.,pri{: iitcr, ih:§.§ie1t_eV <:3f tiEVV1§5"'iV':1<:icier1t, when his
daughtggf wag"    brought her to his
h011sé}_e;1nd-'£i31g2t.a"é;i;i:'<:'_T:i1h(:appellant: 11.2119 s'i:a,i',e:d that he

does t10t1v-- haVeVV';1ii§§ »-31é:§)pi:2ess by mar:"§_z1§ng her arid

§:hez"}§:f<)1"x':~, 11¢: §£1's;.1<:ec'E for her }3€I"}T1"EiSSiOI{.1 1:0 hi;'1'\-'ii' 21 :-;<3(:<>11d

»F:I"Zi2§?{fI"1"€}:,_§"._{E%..' 'é)_t}'i.€3_§"§£7iS<3§ EH3 "has fh'1'ea"£:t3n:"-rd to kill he}: $6

hats'-.~é:1Sv{§ --§f.~;f:.a£:éd that. accused werri: t<f--3ﬁ_i.§1g her in bring

j a<i£§15.'é,i§:»i*:;1.'EVd«:>zazr}r fmn": §"m:r* §321:*e::";.'i"s5 §}{}E.1S§": sgméi in é;':3i.5s

»{i§{%:é;':*:;€€t.i«::::'":, '€,§1<:*: §1C*.{f'£§,S€{§ was? ggiaiéxig h«Z7i§'&1E:'s$§E"if3E'§"E. ami 33}

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1.

0 tre21'tn1en't E10 1'1e::*. This fact: \,.7<..-rag; E_<.)1::i to i:'nem by the ci<:::€:a-:~;sed Sh21m"11a_mr.na hexseif. On O6.O5¢2£)§,)'3_:§'?~.V_ht% £3.£1E"£'I€% to krmw t.h:;1£, t':§*1e: dtécssageci 3121s c':c>mn_1i¥;t.€:i and there-::f{)ret, he went 'to f:h<:% E_':ct)fa.1:5_r3 {)§ "2i{)"<?:'J_S;£:{'i'V arid "

was f0un::1 that the body of his d;121;§j}1§,é1" WQS _<'i13.3§1=:v}t:;i' 11:25; buming; and 1161196, he Ems .$i:'ai.ed thin; thé v.;1Cx«:tjL1';+3e.ci*'have. ' liifled his €ia.ug1"1'{'e:{f_ and:V.-«srg'i;g3;}1t_ fC)I" 21f.'_,{'.iQ£1. The B1'iic:h.0du Police on ré€:é.ipf:"0'ff':'i.1f1e V;<;a:idVVV<:<3mp1ai11t. at 1.30 p.m._. on O€_3..i.')&5;.2OQ3, :*r:i:gisi;e1f}t:*--c_1 ijlrnc sam.<3 in Crime No.25/2OO".3 _{TQ§<._..£i:j;eV 'a:3jff§ét:ce'7_p'u11ishabie: undezr Section 3O4B~f€-f2:\:--iT§>i%'§§th :é3;a3Ci:i'c)u'~-34 I'Pf3-- 'ﬁnd fol." Secﬁans 3 and 4 0f D..F§Aet, an€:i;« " 's.?°.<:'1"1'a'_1.'V1§31"'1§gj:ec'i irlvesuggation. Ami? the CO111'p1C'{iOﬁ~ 0f th_é3 :3_nv1éSf;igaii0r}, police filed a Charge 31'-'$.€§;:'r.:/_ .L:fA«:";.:~..A_ the Hz1":"e;3::ir3:s21id offe:1C£;~; inctizzding {me under ":?;s:t:s':.é«j3n_3Q'2..T_I Pf: .

is; She eidcri" bmi:h:2:* 0% :',h.<=: §3;t4he:° <3? the <:%e,<t:;%i';:.s>sj__<-'3§r:i. He has:-; si.a£:€.c§ '$3121.?' {he mania'-age: §:21i}«:ss with " it§f::;;": .5a.<%s:?:us:?s2>:€i; §1.«:?s«:)k pE£?:{3€? in fr:'>:'3':: £9? 5:315? 'E'}:i§§3&s5wan2§-' in ~ c: x c; W V' "- "'~' "1"~ J.

I E which bcuth the acc:1.1sec:1 iielve i:aken pa1"i:.. 111' is; stiated by him é,1*1_at the e:tc:c:u:s<:t<i have der1121:1ded 21 ss;'Lm1 of Rss.25,00{)/- as <:iawry and, i'iw3 t,hoI2»1ss of gold. E§£%»T.i1a1s stated that he himseif had (:c)Heci:e(i Thfi :':':'<)«1<1;::y ' ta_.T.=:1f::'.. given in the hands of a.<:<:u.s3e<:£ No.1. 11: is ..i:1.§:'iV"x.§é 'e§'i«:i1:=2;1€:'t;..VV ' of PWK} '{:ha.':i after the melrrréage...Tiifjxéé'-- c*§é:§:e.eisx?E£?1__'V«has; Suffered some ;iE1'ne$s~:. and,7(1e1:f £'21c:éwas; svsV;')'i'3:f:n4._ {Ii i:his '*.

c0n_ne(:t,i<m_ panche1yat.h zagici the a<rcL1sed was was not havir1g good healiih not bearing ariy chiidritﬂ, for which he has; a$}{_¢;i wdztceased. it is 21150 st..:1i:e<fi__ by U.7>1A:€'?'vv--.§1C*C- (i&1S€€1 was t.e'I1£ng_;>; that the 21c:ci:Seﬁ'=§'er¢' Jsﬁzyx' a1ddiiii.0na.1 dowry". Later tf)}'1V,._§:}'i1V(3*A.€3'c1{T{1€¥f'EQV I_~1_r1::)'w iheit; decezlsézci hens died (ism {:0 . b'":.i}E_"I"A:%_. is"; %::he £12*2I1,h<5::' (2? the £'1(,:§{:~:_%.$€.':{~§R Evie E2213 réi'if§é1"a7:. t.&ﬁ_v»-i:h:§é"99'e:*$i.0:'1 in this csnxpiaizifg. am? haze; ssi;2:'md tha§E] §:'E':§:: é=:{7:<?:.:$€d 'W€;';§°€f <i<i;'z1;1:'2s:'iiI1g; 1&2" p€f2.'1i3};i:i§Si{T%Z'§ £33"

.. éaééz-€};":{§ :1":z»m"i23.§€> ;»m{.§ é:§;';a.i' hiss iiazzggjéziier wags E"s€T}'E'. 3255:}: cizmt ». .

Shanthamma. H»:m;'ev<:r, he has :3t,a.t:<;~.d that: .PW,4 Hanumakka has aiated before him r€%gar§i3',:*1'g.;;_'T~.::}1& d.::mar1<:i sf 10,080/« as a,dditic::)na1 c£(>xxr_::§.r ajsé".'i1'{:1.é:*it§:% 'l:1e;r by the dkacieaged while: sI:1.¢...w_;13 2;.lii?c:%;'..21_1:sc)""

eiiciteci in the e\Iide'I1ce cf {ha '1T'1"=3'21si 1ciA§:'i21r1'€_h'ai;I ?\V7\;"..f'1;?-.}1:.:{%..:s.; not, smtzeci before him reggétrffiing t.1'ie VcTi<;>.r_r1émc:i«». ()'f7 .m"é)11ey,'- ' {W0 rzmntihs prior to n1.2};f'1'*--§u"«V:3§,.f.L_.2;f3 'é§&»t1'€i 2;iS(; .ti.€§§ﬁ§rdi11g ths:

fact that acougeci '»d.a11ght,e1' for net bearing the i:;h.e evidence of the Th21£~33ig~¢/;ﬁ§:.«1V1i%\_: :.é:'1_§'ai14:,:_;§:§ iff%?_:171:1j:V_e;'W«V:3f ::onduc:ting the t1'<:a.c3}b0dy 0f the deceaseci.

'2?' "stated azmthiilg aboufg. the hara§ssn{e1~xt 03' .__PW2'"is-.----.1;,h;e Witzlesss for i.r1q:1est: p'I°0C(f~E)dEi1§§S V _Ei'.:1;§S%'igg::cd EKPI, PW3 has sigr1.<34::i the ma1ha:z;:«:u~ rézgéirding ~ 31%: E"€f(?:'1"}V{;';i'}f sf izhés E:1i'€iC}('3S:?.. Eiewa-;éVer, he "has ?;4:,::;"'£1é:c,i?r1z):~'d:i1<: tn the C.':1S€3 of the pr0$<'3<:ui:i<>:n. Si.mi§::1:°3y, §>'_'g§§;'E?~Gm2§:1a:§a.;3;:3a1? PE/'9#§(}§12£:r1;1:';§g1§Ia3 'P'&JE@--E'ss'§21:g§2:;";p21 E4 ar1e:E P "20--§\/ifienakshi havrsr tu1"11€ci hosi.i3<:: ta '£1136 c::&s.~::;=: cf the p2'<:»se,<:ut'i(>r1.

EE.,P\V4»I:fa111um.e1kk23 has st'.:1ied mat, 21 11eig_hbour in the h(}1.Ef;'~€i of {he accmseci :>_1;ti--d i;'.I*1_é{'{_ ' deceassed w'as-3 Eooked &1f'{1€*E" 'W611.ﬁ)I*._E£b£iU;t 3" 3/»:>2i'I'S_'_:w;1r:{i V therezlﬁier Shemi.a.mma was i:ifc>r:i11i"1*g<._§?t.E:z1f;:' accused are 1':e1ra.ssing he1~--.V'fE>;f' 21dd£t.i__()n;1i '-.d(3x3~.%ry'; She"

has also Stated t}121f,---- 'ﬁ1€ her about the harezssmegiﬁ: reg21rding nor:

bearing (}f 319. by PVV4 that the deCCa1$é5(3't :bI13;2;i:i" Cold and fszver emd her i:~aéé~ the Eiving 0f the deceaéed" in aC:Cu$ed she was harassed by the a1c:{§:us£ed: S'1§e"h.e1s 21.12"-:»C> st,a1;§3.ci re;_§21rdir1_g>§ threat g§ix%L<§i': é%y€:{fE1S€&V""?£{§~E for :10: brizzging the 22.m<3u'nt {if ._Ei1'";; itha <:m&s:~'§~«examina1:ien she 2.1.355; &'st.2:E'.€:d E;_i?:;1i. 'is, €iQi_::g e;:e:><>E1T<~3 wark and ha k;1<}w:;~: P\.?\£"8 very

2.-WEE é1;i: {i~ :<-she is; <:}fi:e:"§ :.»*%3i€:ing2; ﬁle }"E(}'i,iE:1&? :7? PW8, Ska": E2213 " s::;:§;%:-<1 féihaé. sshé? E2223 E".i.{}§', igaiiérméicé the ;>a:'e:':§:$ Cs? '16 21130 El&1.}{€I1 pI'3oi'<)g§:*e1;::1'1;<s of that dead boci},-T and i'<)t.m(i itilat the3.:'e was kc1'0:~3€31€: Call and 0m: kcérossene lamp near the scam: cf €)c:(:111'1"e:m::e. The §:}EiI'f;'.£3' wcam by the €ieg'?s:=~.f;1se.<:i_ was burm. PWIS the Head C0r1si.abI_@:.._ wE§'<;:hag- C21'E"£'£t3d ihe FIR to fhe Co:,1:.'L PW16 has V' < the ci€:aci body of the cictcteaaséd "2:11d"'._e»1ft,mf__"V marten} exa'minat1'on, hemdéed eve?'-._ the ti: i;h{é=. I'€}2i{iV€S. 13, PW}? is 'V'\1:~T.'?}._1<.>VV'VL"i<§21:-3 (:(v:§'iA1ciAi;1(:té:d the marriage of the 21<:CL1§§;fd that 15 days prior to ﬁ;*'1fri;i:;{e §gi':\}en 325,000} to acczusecl N_Q.1f_Vg»111d '<>n i}:s§_"(Eat.C"go'f n1arria1ge. geld of 5 'tioias g;§ix_I§+A:%'1'T?;'._--i:Q¢V -214V-:':'c:.:7;:-3:-"_:d. in the <tmss~ex21rninai'.ior1 he has-3"s,téit¢3ci' 'd£}iE1iEAV'.h'§é"'..]_'%é1S not Stateci befarrs the: police reg;:;:'£1.i:f1§_'_>; _é;€t c':L1:~§'c;*:d re<:ei'ving_2; ?25,80{},/'~ ﬁfeni PW'6.. ';~:;xf§:a?;e{i thaé, he has; eitteézideii that I'£EE1i'3"?;Eig{r5 of aC<:used No.1. E1213 st.af:.ed €,h:;1i:

§§{)L:--i :::.§;t:i<:viE'é%se: W€,'E"'€;": gi'v'€:E'1 :19 '::%"m=.= iiaqtézisezﬁ. §"£{,'>v.;-':=:*=;::=:§'. : A§:_Ei;<}:.'2g§§*:'' hi": Ezagss Eezzriii. 't.ha2i: Elhé? €E£%<:€t2a.s;{z~§§ 13..-21$ bj{;=:{::t".z:-nri iii} }7 h21;t"21ssH1€~:1'1t., he doeza not know the I'€£<.ES()£'.1 fozf.-'-.$z.1.<:I1 I'1&"£I'£1SSII1€fI'3TZ, PW21. [he SE who ims rc?gis{iii*r'éré:Vihe ctompiaim giver) by PWES, PW22 is 21 $ig:121t,0':f§5 V' in which the p0£i(:e had se.izedj2"g01.d_ _';.§;*:u:ct1s{"frioriifhé. shsp of one Srirlivziss Jexxngéiiaérs in"I)éi2.{a:1ag§é;fe:." the Dy.S.P. who has p2¥ri:~ pi'-

PW25 is the Poiice Ir1:f:%pg~3A'cét,Q.1*,'mﬁivéig,V }i3a.:1g2¥1--<VifA(*'ﬁnd zlfter ctomplét-ion of the the relevant: dc)c:1;2vz1:§3:;nji::s 21gai.nsi. the appellzmt ; V 0f the matierial on record by the pmstt-:cL1ti.oI1, it is s9€?:'s., t;h.:«1i: 'ai; f;.'iT:;¢3:v"f'i1iésf: i.ns1;::.>a,n<:e f;._I:1e Comihlainii géjiix-wan by "PW6; 'the fé1_t_If:er ():fWi;he deceasesd :10 whwe Statics; that i,}1§e:t_'-r;=: i.>v.:«.v1 :-3v..j¢§1':1Kx}'*.de3rr1ar1d far dgmrry. PW .1 sstaixis iihai the am<§~:;m__e:>f ?f:£5§€3£}{}/~ was; ;_§i'v'e:: by ?.h€1'i"E :0 {he &1{f{Ei1-S-;3€?Cf véﬁ; the i:i:§1}3 s:3f'rr1:;:,':f1'i23gge. FL}I'I',}'}.tZ3Z' s';'.V€."f'i afhar the deéath of " . E:i~*%._é:''- :E'€i?:<»;*:e3.s§:;>:::L Y€§1€fI'} PW}? »~ 'i"2£E1a$.iEd21r <:%<}:Edu<'tt:€3:d ' " §§E€§i,2.€3Si; '§}f{§{7{3"{",'{§§EE§:§S,; é:E2€}' E":2:a:"€. :20: £=%§iéEL§'€E§i 'i::@§b:*e '§'.hé?t \ .\~ Sum m&m£mmw4 18 T a}3asi1da:1' :3:-3ge1rcii:1g {the demand for adciii'_i.s:>:1a1 (iaxwy nor about: the 2}.{f€iuS€d I%1.arassi11g the dt:<:e21$ed and a1s3<:::

t.h€:1*<5: is no siat4e:1"2€:'1i: regarciirzg; the payzncuni: sf (ic3v€:j_\,* ta) 7 actcused N03 on demand. Uniier H113: C'iI'{:L1}:IfaSf.§1;!71_C't3.S,._ am of the c:>pinion i;h::1t, there is no (.'.1\';'+i?1..1TV_4H'I1dv.j{?QgQ?ﬂ? €.Vid€1'3{',t:'. not only for demand {jf d_<)v's.r;fy".Taf. 'éh_e%'t.iz:{1e,Qf' marriaige, but also for pe1y'r;3'::;1i of i;i_<)\1x:ry ant} Adfismelzfsd bf additionai dowry after U;g:1e:" the CiI'C1I1TlS'[£tflC€S., the the case:

for offence undgzfr Sec§ti(3f3 of Sections 3
and 4 of  N0 daubt when
there is     S€::ct1'0r1s 3 and 4

of I)oﬂfr3'____ tht: qu€:~3t1'_o1:1 of r<:t.urni:ng of dc)w.ry t;c3f'V1;1V2§s£*«.ffc Eeécteived by the accusec£ Gees r1ot:';g§.ri:3£~:' 'I'E':¢~?:réf0re; ihff <:<:mvic:'E.:ia::>1"z ibr offence amier .<§E'«..é:hs3 I}<}v5:*}; ?r0h£bi£;i0n Euré. is; 211% had in "E:;1\,i'/..._M« 'i'>"::§%"_~v..E";z«11" ;'2i§s3 thes: {:«ffe1':«::e under Sézctimz 3048 is « €4§;€;'.~.__ <i§~:é§;£§L €315'. ::ig-?{:€:;:$€{§ "&%"éiS $ub§€:{:é.:E-:{§ is': 21.22:?

c€}:a{i'v:ér:':-:ft€§;' 'iiiiﬁre E55 Eli} cleair stviccigmite ihai; Smm bééfkwa ?,(T) t.he:ref'01*e I hold i:31e:.t. the pmse<éu.t.iot1 has not; e::si.3.b}.is}1eCi the: (sage a.g'21i1i1:3t. tht:-3 ::1<.:e1.£:5<.:*,ci for 0ffe.r*;c:<:>, under Se-,*.c:°,tT',i<:>11 3048 {if [PC zmd he <e:I1i.:ii',Ie:ci {(3 be a<:qL1iit:<=:«.:i :3? Eéié:-,se1.id Offf31"1.{.'.f3. So far as the 0ffenC<:=: u:1ds3r Sect,im'1. é~9.8_A _é;:-*§';E is c:0m;:e17r1ed, ihere is evidemm 1:;hai: i',I"_1g>,__'.r_§1&::.c:1;:-A.A<_?;.'«:.-*-.514 ' df:maI1ding permission from {he (_i §§{,:ezi«s;e2d' 'i'§)1'. g{et.tV§n§;j married for the second tim§:,si11(:€*- the ds:(tTe:é.s;63vd ivziés i1:1f, w bearing a chiid, the said pf in my OpiI1i0E amounixs under Sectiom 498A __of meanﬁ any condtmt Gf_:s';1«i€:h"';1 is likcsiy it} drive the xvom21;:.,f{.Q:. c2:1u5se grave i11jL1.ry or T32} is enczugh for :51 wemarz to i:hiAfi1::' of ' suicide; if her" hussbazlci mpgjéltedly gzzsf-:...s3f 'her §:~€%r1:r1i.a:Si(>11 to marry again while She ,' 3 zgiixzﬁ .4 "'"E_if:erc2fc}:"e, i am 0f the <2pi:":i(m t:ha'£i. 'i.h{-:% " ;3f€3;§e{'%IL':«?L'i_::.x_z__1<E{i2i:--; p£'(3'i/"Ed 0f"fem:z3 uném" S€«:t"£iO'EE 49815; {)f EPC" a;,§éf_£:é'S%. ms: ac::'msé;e:§ 213161 the grder cf {tzmviitﬁan passed Eigéiili-SE'. him for the said c>f"f<:%n(:<:é ci<:tu:?:<~:s riot. C2111 for in1:.erf?i%r€t1<:t3,

15. In virfw of what} is ciisrsussseed zibzwe. E I*1<_1~'i'£?Z';,t"I121t. the .e1pp<2~.ai f1'.Ee<i by the :;«1p_pei;EaI1t. is StI.C(".'.€€'.df;'.C1 in so far as <)ffe3I1ce-S uncim." Sec_t:i"@.g1s3 4 ;ind_ '' 63 0f the Dovwry Pmhibition Act are ooncrerned, In the »':w:§s;:.'11f'.;'---- t,Ei':? appézzi "ifs pai'tIy"a aﬂowed. Order of COT1V'iCii6i';:: %3;g&1iI1Sf'-{f1iC:.Vé1pi;§:§3}}g1£3{2 for the offence under 8 Dowry Prohibition Ac ﬁ' and 1:3 hereby set aside and offences I€V€H€d.

against   and the serxteraccs Ems'
0fi7e:1§!e:   is c0nfir111ed,

EAi'    <:0un:3ei for $1119 appeﬁzaglt

t,E:23.§"t§i':,£: e1pp€1.1a1dIE; wéz,s in {:us,t.od§; fm" more than 3 §;ears. §<i;;<;:5n:7éA . h£:: ">%f;e€d mart, 3:.::"r<3:1:":<:ie3:" fer Serving; out: any .a€«3§f:§;e§"i<:é_~;.,__ baii bands are atzinceiieci, 'I'h@ fine a,::ir§aié;1§'?§§. i;_1'Vexc:e§-33 :3? ?§,{}G§/»-- E§}"§}'3€}E"%€f{i fin" éérzéa :}f'§.?e3..m:& 3 under Section 49% is hereby aiiirected ta be refundesj is him.

NvjiAhb.,

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Karnataka High Court

Nagaraja S/O Venkataswamy vs State Of Karnataka on 17 March, 2011