S Manjunath vs State Of Karnataka on 7 March, 2011

[Cites 6, Cited by 0]

Karnataka High Court

S Manjunath vs State Of Karnataka on 7 March, 2011

IN TE-{I31 HIGH COIERT OF' I:{ARNA'1'AKA AT 1-3AN@A£,0_R_:«:
DATEZID 'mas THE 721: my 0}? zvmacrijz 20} if
Eszairoizg H 1'   '
-":'1~:1«; H0N*Bu: Pe'i{{.L}'EjSr.Fi(:E: :3.vf:%::§f1{Q'  V' 

CRIEV111\2'AL APPE:".A£.- NO.  €35'  ts}.  "  H 

BETWEEN :

1.

S.MANJUNATH, _ S/OLATE S'C.S.¥:"IIX:'AE\_I1\E-A AGED ABOU'F4£_}"Y.E3Af2S,V.. ._ .

RESIDING mf sH;;NmJAG-AR,"- ' _ DODDABALLAPUR." _ i 2' (}ANG;{';iv§3',zI§\'.

xv/Q4..I;AfrIs3;_§.v'C;vs:ra_:i:';;;N:xm;fA'V ' AQEIB. 8.0 V V;

" 'RE-';s:a:NG M" SE-iA \='TiNAGAR, =._DQf3DA:--':m.;:,aL;A_;> -. _ --

3. S.<::}mNm2ASH1«:mR;

S /O';L/--\"1"'.'3; S.:CL53l--IWANNA4 ;' "AGED m3o'U"r 3'5 mares, ' ' RESIDING' A:'..If._Sr1;xN'rINAGAI2.

DODFJAESALLAPUR.

4.' vvf3;'E?fSiJGf.3'NA$ :3';Q:.--Pz:;1,AK_sHA£AI~-1, Aﬁﬁiis ,AB0:5'.1' 34 YEARS, . REZSIDING AT:

' YES1\LU R VILLA.GE, = 4_ SAKAL};«:sIa£>m2: "i'ALU¥.'§., '~ HASSAN DES'i"REC'ZI'.

.. .Am>§::£,i.ANTS, {8':' SEE .'I"€}1X;'§Y SE'S§35'-iS'FE5%,N ASS"E"S,E

ix) AN D 1 STATE§ OF }{ARNA'FAKA BY DQf)E)ABAL-LAPUR POLICE STATION, BANGALORE RURAL DISTRICT.

, . .§~2Tz=;;'s,*-éc;_2x'2__t;j:a:1§§:";i:

(BY sR1,v£J.AYA:<:_U'M_AR MAJAGE, §--iCG_¥§i1__ '~--... L"

THIS CRLA IS F:L;r::n U1:/S. :.3?éz.(2i» v.3':-113; ' ADVOCATE) FOR THE ATPPF}I,[,£7;P€TS?}\CCUSEID 3 TI-{E5 JUDGEMEN1' DT.2£~;w29/~3l:0_6"~ E3ASSE£7) BY'; *m:'~:, PO.1%"1'C-1.1, B'LORE (R) D:si§,"'~VI3'_L0RE.,,_ EN S'.C';.jNs3.w233/o5T: CONVICTENG 'mg: APPELI;AN'£'S~ACC.E.JSE§D :_I«"oR *1':-113 OFFENSES P/U/SS 323.324.,.3._2'6., '342,30:~* «R/W,'34 OF 11%: AND ETC.

THIS cRL.A :3 C{)AMzN(§+'1'~'Q1§*VA§f.2§€§:,L HEARING ON T}-{IS DAY, *1':~~:r;-- COUR": 'many: mi; P'_O.1gLrOW1NG. . ¢ ' * U1)G1§iEN'r This bhaiierlgirlg the _;udgme11i' dated 2'95.3.;2QO8' Vp.: 15s'ed 5y Fast; Track Caurt-»II, Z3a1's.gaIore . A IV5(La:;9a17--f"1")i§;i.ric:t', in S'C.N0.233/2005 convicting " for the offemte under S<3e:ts.342,323.324, 1"/W 3% IPC and under S5303 6)? the I}Gwry }E'r€>F:§.¥V3ia1.i{3:1 Act and se111.enc:ing 31*-E {:0 A-41 {.0 %.2'11de1'g___{0 V v.$;§r%f;p}<3 im_pr§s:;<}::I1"§€:1t {aim :':::e: j.:e:22:"s§ anti 171:» E3213!' 2;: EEm:- {pf g/ Q23"

R53.i0,000/'-- each far {he offezzce L1r1C§c1' 8:30.30'? 1'/W 34 IPC; simple i'mpris0'n.n1e11t. for 3 ytzams and £10 ;.3a}"cé;"§i.n.c% of Rs..EQ,O{}Ci/~» each for 'the offz-:*11<::e under Sec.32.€3. 21 Eisnc of RS..l0.0QO/«~ in default to 'si;*u;.$1e?«-.. ii'1"i}_f)I"iSOI11'I1€3IT{ for six months :éach"ii:\3'71h€e' 0V§.'i€.1-_;<:véf"=;1I1cEr:r' i S<~:c.324 1"/W 34 IPC; and iojpay cf R.$_;_§:O8f}f;w.fi§r iE1¢ offence under S€c.323 .iPC; ' fiI1€ Rs.1000/ ~» each for {:'t;<;. oI"f€:;}'éiéE3'A.'.n12u:r'iu<L>"2?_2 se§[3'42 V1';/§'w 34 IPC; further scmencizlg " u§u'11<:i(»:rg0 simple im_pris0nmc_:1t--:§0;r_ a to pay a fine of Rs.5OOO/5? _o-£":;'e§~;._;:e__ sec.49sA IPC:

1. _ to urzdergo simple irn}>1'izsaf"11n€:Vnt 5 years and to pay 21 fine of Rs; Qffﬁflce under' Sec?) of the Dowxy W*iﬁ'1'Vd€f&1L1H clauses.

of the pr0secut.ia>;c is i.h21£; Accused No.1 be1'r1g;the husband of Sm: Vas2mi'.1'1a CW4 a.fte:'_ifcr :I1a1':'i3.ggc with A-1. between 30.6.91 to 4.3.2001 V' , $u"%:j.ajc<?%i.cd hffi' H} i§E€.1*ea$.r1':cnt and Ezéirzzsszxéﬁtm. 31 big h<}:::$e Ea': $hé£i£"iUE'E21§§2§§"E.i. §}<}dd22%3aH2:§m:3 £02' i:.h<::§r iéiegal <:icm2:r1.r:*E.s~:

"ix / c>i'do\x:1'y and thereby iihey axis: :.»11.Ieged 'to have c::=11'm1ii.1'.ecI am off{--:r3c<*: unéer Sec.<}98--E\. of IPC. E"/W' Se:-17.149 EPC.

3. ii: is fL1r*£.11r:z* <tha1z'ged 21g_§ain.si the z:a::c:1_?g'£§éc}..'VV'~..i::}1£1§; on 4.3.0} in the I;1b()'&-*6 said pkace, the fC)17IT1i:',£'1V i.h<~31":1Se3ve§; mm 3.1": Lxniawful aissezilblyj izfiiii "é,1ii3.V::g)fi1gnj{§11 object of C0n1n1itti11g {he 1»v:1_1rder'*:)f"~- S§11':':,,~7'sK:1SeLi1'{,.1?i'a £13.61; {hereby they are alleged £0 111.16% Sec. 143 1'1>c.r/w 149' n 'V « V

4. It is Imrdly accused that on the above :?,.:iITI£ &p'r0secui.i0n 0f U"1€i1' COII1}iI 1%)'3:1v violence on Vasantha and 14h(i*1'€{QAyV'q£fif3),V7 Ejave Conzmitted an oﬂence uncier se¢..1471Li_5€:,,_:' V. V ii fL11*ih'é'i'{:I13.3'ged aga.ir1st {he aemxsed thE?.iG'I1 {,h€--. §#;b_Q*ee"'..$aigi date, f.in1e and plaite. in izhe cotxrse of f,'1fE3;f18E1_(7?.:i{},;f1'£§,1'1C1 in pmS£3e::L1'{.i0'r1 of C0'II1II1€}I1 Ubjééﬂ. (3? being Iilelzibérs of amiavx-'fu1 assen.1biy were armeci with. céeadly _wé:%':1p<}ns like iron reds, <:1ub€:1 :*=,is::., and thgfrétby they are ailéégzid £0 %2z~::»='e% e:'ta:m'n"ni£,i.c532:i; zém c}§fe:1{i€: ?..?:1'lCi€1" Set, E48 EPC.

8. It is f:.::1'1.he'r {?hi{'I"gEEd against. the a1c:cuse<:1 that on the abave: said dams. time £*i'I'1C1 §}1E1{?€;'. aI.1r;'i in the (',()L1FS{','{>)'€_ the saims t.ra31sa~::t.iz:m., the aC(:L:S€.c§ have 'ar'?.I«C}}}§gf(Li%.E.j:);'}A£f»..:«.\ Smi. Vasantha in a room and t.§1err3by' LI-"1:-;3,*.-- "1'c; 'V haws c:<}1"nr11ii,t1ed an of §e11(?e u:<1d<3z5;»' S€§,:..342 :_'/ I_ A' 3'. It is further c:harg;§%3d.__agaihA3Vi4 Vihs a«.:{i£:ués(ég:i_ that t,1'1.-93,9. have caused simpie irzj111'fes}"'withV dead§y 'wea'f;<>z1s an Revanna Sidciappa, 'i'.-.RIVCh2¥;:d§r3éhr:iahé;.r and E\Tav€:er1kumar and {hereby {hey are _g_11_1 r'3g:3€i _"{.0; hams: V<:~?.')j;tm*I1ittt3d an Gfiéncte under 1:49

8. fu:fft;1*1~€:%'_i" c1:a.rgf{écf against the accused. Lhai; on théabave sg1f:c3. ;(l?1ié3,_ "im'ic3 and place in p'rosecui;ion of their c0nif;>g3V11Vt[hey have assaulted T .Revam1:.~1 f:§.§.d:da.p.pav~.wit.h dééiciijé weapons and caused grievous hurt $0 him. "a«{1 ci..'i:E1_é£s:by they are alleged to have c0I.mraii:,'t.eCi an ' {}_§'7:§'éQ%I1c:ci}.v;iVi:?§1gj}.'-3111* Se(:.32€3 IPCJ"/R25! $30,149 rm. " _9i~. E1 is further c:ha1~,gec§ against. A»2 Gz1ngamIr121 a:f1d 1j3.P'.SL1g;uI.1.a 1,1121%; an that abm-*§3 said cizrisé. time and §}}I:1{f€. E.§:e3:y 32212,? asgzmiieiri Vasaxlitha and w§i*ur:¥;,a:*I'13,-Y <':2m$€€}. huri. (3 {,0 her and thereby the}: are a.l1eg;ed 1:0 lmxre c0r11mi'tt'ed an offence E.EI1d€I" Sec:.823 r/W 1.49 M90.

10. B: is also alleged agexinst the .':1C?(?L£Sf;"{i V.fi..?,r1'a..f., on the above Said date. time and place, iheV_aéfe:useid ' l3.lave_« l' poured kerosene on 81111.. Vasantha wi:.h«_211fi i:n_ierV1?,Vidri £0 commit her murder and i,l711_1s theyl"--hav'e :_"_;4:{te;":1ptelC3'vlEbu. c0mmi.t her 'mu1'd(~3r and 'é.hey"'21_l'e'-é.l=1e§(fdVVVl.() have c0mm1'tte<:l an Off€3.'1C€. ﬁ1.;;_<;le;' w 14S3VIPC'§V 1}. it is alleged Ehaé _CV)1'1l..': nlarriage 0f A~ 1 took place'"';,§¥.ri.th;=__ at Someshwam exi':e'n_s1"0n, 'i'Li'1;1lgu;;:Va13cf"=they are alleged to have received a sum of" Rs 4. §'1'Q_fi1«.f:«£'1e parents of V'aseml,ha as dowry a11c;l--fhereljy VfVhc':y..'~a1'e. to have committed an offemre ' V' . 1:'.'1§.ele'ri_"~.lSec,A. 3 of Hie" D0'\vry Prohibiiion Act. .?iS.::iE:~3.0 alleged €'.l121*x: after" the rnarrriage of S:mE; '%f:5;«§s21I3,._*£.lr1'z1,«:l*'"i.he accused have delnanded for additional " AA r;l<)w1jg;.l1*orr1 the palrems of Vasa11I.Ir1a and thereby tlhey E1I"I':':

V'Ei§l€?,jl:?;€C§ '52:: have eoznmmed an c)fl'en<:e 1,mder St:-%{:..4 ef the __§E}:3:>v:j; P'r«.:>lf1.i."i:>§i;.i(::'1 2%.ei., 5% ~a £3. 'T['h6:: Pcﬂice have ﬁiezd ch:-1rge shew-3.2 exgzlmst. six pezysozzs and 211% the pe1'ser1&s were pr0$e<:af.ec§ _§i3c>f€31jé~.._t.he% c0L1§"t.. The p'r0$ec:utiaI1 in Ofdﬁf' to g:>r<3\-Te _ examizied in all 1? wiinesseg and Vggi, ;1121'1*:{€%'{iv' --- = to _:1F'~" a Iii and produced M01. The defemje cgf ag'§e.L:{sz3d ~;::;":.{3 of total denial and they havé gm n12i1'}e;<Ed E1:~::;{3AiVV1.:i_.v0 Ii)_;§24§ in' their defence. By the in1})t1gfi€.:: § jud'g§'i;1§§:1T1f;':, learned S€$s3;0ns Judge \x*as--..15f}'*a21s--§e<;i AJE to A4 mcntioneé above, whil¢...a§iqe.,iitﬁ.in§g .395' 'LAB of the offence charged agai_I1sE€;1ii;h€t:i:.'--« §T£'"£e <:{:r1.v"1~<ii.Cs*1..= accused have fiied this appeéxg §_ V T1'{5V121§%"--Sebastai1'1, learned 0911115331. for £116 appellarita Miajage. learned HCGP for State.

'*i'h:r2" 1earn.€d «::0u.nsr;3I for the appellants submits {hat this Qcéasé presented by the prosecxxiiozu is; an artificial 0nr:~:":»;ri'é that there is i.1f1r:}rdi'n.a£e deiay cf 12. monéhs ES ,d${§7s in ﬁiing '£111:-:e case: and ﬂat: said deiay is fatal to the: (335356 0:" 17:16: p2'::::2s&:cLei.:i.»:>;:1, He ssubzzaéisg max: PW»? the vi.{:u:§1 havirlg ﬁfézd bigamy CEISC agz~:i11&5EZ. i:1'1r:: 21{?Cusec1 p£%:'s0r'1s in the yﬁar 1999, would hen-*6 E36611 wfzkl ve1*:~36*d 5""-£31 1.1'1e% pmcieedings 331:1 1',he're.f'c}1'e, her 512-U.en1€r1t in ::VE)':::i'p1a«iVr1E mat. eshe waited for 11 m0r1th.ss 15 c:i.a.y's I.<>'74r:; {)ra.1::;=»..'fV;VCs kn (jW . about the r€gE$'é11"am()11 or 0i.}1e3wi:;=§ém(;§'her,c:0m1jI::ii_nE§wztéizazaoi. be accc-:2pi.eci at :11}. T1116 c:{>:11g)1a1ir1:a§1t not 21t.'al1«.exp'Iaif1ad such an inord'ir1ai;e delay O1V'I}iC]f€ §h.%m__ E1 :31oVf1iHS""1'V5 days in the Ifegistration of the casf3--"z1:1'{}.th~::reforé; 'he s1i1.bn1it,s ma': on this g._>;'r0'und a.1one,"ihTe'prQ:§'e§:ufi'off1AA.CA2tr1Vr:0t be held ':0 be preved again$t'i11__e ac£i{:é€CE.; §9fc3.:f7!;11':1'i<3;:¢s%'ub:nit8 f;h.at in View of p8}'ld€1jQ~3§~..._ﬁ'Qg;1:fh(3 1999. the very S'£.a'L€7V1'E1€3'}l' T0E°{1Lh.e 'n?.c:c>1":1}:5'ia:i11a£1€' that she straighiaxvay went to the 1'16-3136 of promise that he would make sepamte 1"i'c1,_1Vse .f'¢--r not beiievable. At. least she wouid 1*;v21{fei,.A'-Txrwaiiged i'.i11"A¥'1V arranged for a separate house and af{'c:"'V">*9in<f' iihrmltfh about twcz ears 1itifat.i()r1, it': ifs hard to Vi» 3» ._ :3 £3 ".*:>_éfieve_ ti51;:t'1' she has jumped at the offer axileged to have been given by A~1. He.::r c<:>nduct' does not Carma from a V érsorz af OI'diI'1.':i'I'V 3r'1;1den.<:e. Ei. is ﬁlrigher hard 1.0 I:><31iev<~: V _ V I4.

i:E12:z{. E33'W¥2> wémici have $?1*a~:ig_--,>;ht.awa1y g{_:>1'1:*-3 in {he Ir1{:»12:'~:«;€ 9 0f'LI'1.€ accused where the 2%' wife of A4 Vi?1.. A4 VZEES iiving as per her (39:11 Case b€'fCII"€'. the cozzri. vIjI¥.:t_£'a_1'i.h(--::* subr:"1i1',s t.h:;3..t %;.here is vast diSCf€',p£1I1£3}--=' "Sf 'éhe incidené. as alleged by the pmsescuiio11.w§€.n§:sée.¢':s 5:1; £iE€;~(} in the marmer in which the Sam-:: ha:-f.»j ;r1«afspe'£jeci_. " -1.1'1.V_Li?i£;wjs?A'3f" ' the pendency of bigamy (Ease bet\$':¢éi':. PW--2.--"2:.1ﬁ:i «'A¥*.3.,7f,I:it3L parents and brother of the 'tr«<¥y%i1;3iaiI1ei£1.t.V_ PWQ in the said bigazmy «éfj£i1j:3ViVair:i, iiselgi the conc:1L1ct of thff VA and witnesses straightaxvay. of accused on 4.3.2001 as-f<:usec¥ opening the door $0 the (?Q5fI"1 :Z§~3E1E:1'i:E1}11"S "'._ f;e_11'_c:ms and bE'OI.h{5I' is highly unnatu:jaE;A -fUrt:}ief"'1'é1"sio:1 of the complainant. that the.-c0n1pié1.i;_;ar1t's p'are;11ts Gaunt: inside the hoL1se and her the door in the background of "';1<;§1rVi2A§[:i'1é:x;.IVi146s.ti.'1j.ty*':;1et:ween the §)E11"1'.i€S iss improbable if not i11__2p()ss§b1'&é§--.V_ U'11r:%er the ciz'c:umsi.a:1ces, he SL£bIZﬂi[.£*3 that E'h<--3.

case 13.rtifi{:::1a1 in namre and 21 F1133": of eardizlary pz"uder1e::e .woi:_.Ee:i 110i: lzerve believed the v(;*.r:=s1'0n of Ehf: c«::mp§ai:1ar'11 §"ff;': £he:m.£'7ez'€ S:;uE")mi.i1:%s E.h:§1'{ t:E1<% eyrder <31." €:>:§vici.iz'>:'1 pa:'~_:s§ed by «W 3 O the I(3E11'I_1€'td Sessions Judge is iiabie {(3 be: sat. aside aznci he prays that i,}:1€ appeal may be aiiowed.

16. learned E'-ICGP, on the Gihei"

thaé, CWW3. PWs.3.5 and 6 are i,he eye *s.>Lri"L';'1x:i.s:_é5'c;é.::-3 "a::1c1 'V are injured. The fad. 'chat' CWQS, sL1ffere<:i injuries on the cfat:e'e'f theV"i.iiﬁ:i£ieniiVi;é§A- Ex.P~2 {(2 P4 the w"ou.nd c:éii:iitf.icai:es.i'i71'ié'ié1<:§i:ic2aI oifiatter' $>W~}0 has exa§11ine3{{"'~.,,,iheaéé at p.m. an 4.3.2001 and at i.1i£-jg" r3:~§ziI:€§f1i1_£3§ti.o;1, they have I'11€I1{'iO1'i€d ;'LhC*T1.__ﬁ'arn¥3_s ;:)§f~'é1c'Cuéedgp_<:i"sonS 1 to 4 and 6 apart.ivi'r0v;11_ 'r;3.n(~3::;.;§vayam'2iia. fact that these wiinesse$ haveV'._s'u£"1'ered'V'.i'ii1jiiriiés~__i's--.. not in dispute. Therefore? he subniitsihait the ii'1¢.1_ci_éii=1L7aé; aiieged by the prosecutimi has .infg1Ct: hE1pﬁ€fi€C1'v."'aI1.{3. {£211 having regard to the naizure 0:"

'W16'. v€i~:;1p'0n5 'LisVéd"Aby 1:};1<: accused. the-2 offence under "STe'T(':.,3'{3?.ém;=:1T.VciEh€:r offetnces is; ::§ea.1'Iy 1T123id€ out E~1en::',€, he "sLi'bn1itS the E1C{'.L1E-Eéffd are liable to be CGI1*v'i{'.'§'.€d and £113 ap';)ea1v'is.1i:é1b1e to be cIisii'iisst:<:1.

1?'. This case 06111163 in be registertitd on 2S'1.20{)2 be:2f01'ei.h<:: Deputy SL1pé:I'iz3'{er1<:§er1.t sf Poﬁiiff, £)odd22$i,i»11;3L1re1 sub~diV1'sion in the 1'1at.urc% of 21 con1p§aim ;f"1'I€f('1""~.V.':'1'.*",_T1':lI~}"11 Vasam.%":a. in the said c:<3:n1}:}E21ir1t., the ;:Q{ii'p1z1iijam ni'1':2_\g ' s'La,I':c3d that her In:«1r:1*iagt3 has t':ike£é'p1ei{:e -I <f5Vt'.)V 6'.'VE9Q.£ with As} Manjunaiha. At: the t.ji11__e o,{ n1e119:j'§21gét, ':51 s'Li1":1 Cf Rs.10,000/~ one goid 1:'ing:_{, 0'13?§'goICi E:haii1;~.0:f1eV'V'ijfz¥§i§e'Iei,,onéV watch and siiver e11"Li:{7.1§s ysrtéfc-. _:'::a:g:§raf¢d ac; be gﬁzen and at the ﬁme of marriage, -{)0 give 3. site to A»

1. She was éf two rows, em:

necklace? ear stud by her parents. gvzis brG~uVg'hf£ _'?'.(3 Doddaballapurei by her husband E&1anjL1;?Ea-£}1.aV'a--f§ér "i11::«u"1"iag"e and she started living wi.th-..1.1€:r 4¥1E1,_§SE)€1.I'1d, -I1"ﬁ)th€I'*iI}~IE1VU Garzgalmzla and A-8 bi=5)f.he.:~vrir1'>1?i¥v§ ""'"Cha:1drashekhara. Her husband was 'V':;e113:j,'i_V;*1g:>;VAc:1i~.ih€ bussiness in the name and st'.y1<3. as Pv1§1ﬁjun2:i'fh2_sf C0ncfir1'1e1'3t$ 1*;€a.r the Taluk Off1'c:<;: €',i}.'{?}€, In the "§g'éé.;r, .1992? t:h<%j; got Petrol Bunk Sa:1<:1.£(311.ed in the of her husbaxiarri and 21%. £11131: 'i'iI'I"1€i', A-2 zzaked her El:-':é§':{§3' for f1':'1a1i1c:§aE a.s;5~;:i:~3i.212':ce. H63' fai,h«:~r t.:i>{:sk ss0:":1£3: Eime M';/""

zamd €h€r€:afieI', he s;(>id s:ii,eS and procured zmszley of Rs. cane lakh and gave the same ta her husband Ma1:":ji:'x1a2ihea. Aboui one rI1c;3ni:h i:hé:reaf't€r. he zigairl semi, hens.i.;>,T:2:'?11{:..;r and at that 'time. her father' gave a Cllﬁfqiifﬁm 11:1: dmwza. on Karriaiaka Bank. T1316"é:aid7.<:h<3qpi"e.has' 'Vbeén e11cashe<:i by her husband. VSaying__ th.;_1t no c,::Si': 'ha1:~_3 ';3eé;.1V breughi, her husband th é accused has not forced.' hemb AA2 and A3» s£:ar1'.ed giving not giwng food to her aﬁij "' She informed this Itrlattez' Z:-{<3 V"'l"'-;fiiffhangfashekhara and her brother _<iis{;--vs13;Sé:.d 'T_:"i'l'€'-.,\3'1'.1,';11'_'f.E'l' with her b1"0T;h€r--1'r1~13.w S.Rajashe'}k:ha1"a__ mid Vi}3.___.'th'is cannection. pancllayaih was held .. in tI#€* i"10t 1'-se of D.B.Chandrash<=:khara at Kya th::£3ar'1r§ra. Ffiéhl that day onwards. her husband and EVIT},I'tf1E.'f,v€3§'L=?3V'¥';'é1r;§"i1(31 Sending her to hm" pa.rer1t$s house" Elven R11' t:13c_1Iiaf1*i21ge 02" her b1"0i.h€r. she was not sseni, tea her' pare1'1v{S'1.h<:):,:Se in %';.13<:*. year 1994 ané this &1€3CL1S€'3d W('3I'€3 .VsL1.'t1%c%ct'ing her' phys:ZCaI anti m€:m,2:1 crrueliy. '/' 1.8. It. is in the ('{3}/l'i£}IaiI)1'E.4 t.h21£' in J1.1I1€'., 1995. the accusﬁd :-siaréed qL1ari"<;*Ei:1g with hffi" and 21ss21a1'E_é'd._'jf"1t3f"by meang of firewood. Si'1'1C€ she was mizcxbira é,i>:~--t.c31:€%'z':»{ie ihc iilireraizmzrii and cra.ieEi:y. she <rr;m;,=s.i1:1_1ed. _3iéé"pi:1g;;F '.piVI'1;»3 2;mci ' xvhen hi?!' pelreiiis cariie to knew i§.1'l;4£7é'VL1'{'..">.'1.ii; "hr3:'1'* Shashikaia and 1)a~otI*:ér' ~ Ch21i':d:9£ishe}i1ié'i§fz; g0_i!§ hcsi V * adrnitzisd to Sham Clinic at :a..:1'1C§ i"4x'i.'h{i'I1 i:.h€y weni 1:0 give COfI1jC)1;c1'i'3:ﬁi"; A Gayath.I'i Jyothishyalaya,_D0dda3:)aH_2i-p'Liifii prevented her from giVi.11g'Vt%j1é' «They vouc::hed '10 set right the hiénce. no complaint:

was iiiviedi i:ake'i1 to Tumkua" for i'u1"t.he1' treatmAé:'11i;.4'i:iér_:':L""1*1{:.sband or her reiaiives did not v1'.§;1'i' ivhfs h4r:}spit.a1"i0 Care: of her. 'When she (131116 is» her 'hi?.'SbEiTu1CVSVV'"A.hOL1S€"éﬁléi" Gown" fesizixreil. along wiih brother VCirizmr:1i"a._sI':é:I@«;Ef1are1, the acmsed did not ailmv her 10 CC)I1'1€ iﬁsgide t;1";,<:§"f1_i;:3use ancé therefcm-3, they rei.ur;:1£%d to '§'umkur. 'I'Ii<%2'é3.wl::re }:1eg01,.i21iior1s far --S$f£'EfLI€fIIlf3E'E':.{JfC1iS}')?Jt(3 beiweeri vijlhC',' A_;}€i}"Eit";E:'~,'> in from of Sn'. S§dCiEigEi11§;a§I1LEU', Swami}: i:)L.ii no ' ?:sur:?11 §1€:g<>%,i£i11i{3i':$ E:o(:+k pigacai if is fLl}f'1,h€;'fI" n'2<:s§"ii,:£.:3m§{i in E;.h€ 'W/E .

/' /X C0;1'1p1aiI1t. t.}1a'L in {he year 3.997, 5-zshc recssived E1 n0t:Ec<:=. reg2:1*dEI1g dfV("JI'{.'f3 ;)e%,ii',ic}§": filed by hm" I'1E,iSb3.I1Ci 21:1§I i=t1. the momh of De<::embé31', 1997, she was brL)§:g_f11h.:%;~ h21.5band's homae. E--Iewever, §'i€i' husband Ie3f'{"'.{,he j.'1T;s:)tl:.:~>Ae.':n_;:1 V' the same day and did. 1:91: remm f"{}i'miVh'I"ce_ c;.;1y:~;; _Zf"E:é;r 1V';x:Vt:E1e31°; imlaw aznci 'z::rc)1herAi1'1-Eaw 1o(:keVd_ti'2-c§«;.i.t{:I1crr1;~ .ba11.f1--: fo;$:;1_ and 1E1'['.I'Ef3€ and she 3cen1z1i11<3<fi--»._iL1i'~ .__i,h.e hail far céfgfé' arid her"

SiS{€1' Shashikala was h<§:*';"ro'r1aV§£.11<3 hoteé. In this €:0nnect.i()n, a filed request.i11g the SLzb--111sp_€C:i'.§);__0i' L}1€::.V'1;;i"E'c§':<::": and 1a"L1"ine opened. V I'?tn1Ai rV::e.' cfid not help siiyﬁfﬂcte case is pending. zlaihing can bt3 d_c>i;t: Hence, they went. back to TLEI}"i;i1\,{I' W A V .'I1:*--:i$ zwermd in the c0m'piai11t. $1131. in Vjiay. 1999. ..f'5$j;:.:§_'.I'Ié§;C§' 'iE3E1f%1(¥a one B.P.S:.1g1_1n21 [ A4). In this CO}'iIi.§;'C1i()1'§. ssﬁta i1.:g'$'1Zi}t5::§ a cionlpmint agaizast 1.9 §3€§°'S{JI1S and this said V A. (15188 p€1":d.i.I.1g 3i}Gf0z"{3 11.1%: court. All tbs: .acc::.:sseci am iigsgevziritlgg 'befcrtre %,ht'~: tZ',{'}UI"§. SE15: 23:51:75 £m*t.he1" 5-:5L21t€:c§ in 131%:

~ €';€3E'E1§}§Ei%:§}'£', '£:h21i. am. 3.3.2801 {E29 %1r:2iri:1g {iaiiés W215; fixrsci 'J< befc31'e '.I'umkur COU.1'{. and all the aC(tu5<3d had CC)I1'1€3 {:0 the c.oL:1"t; W-'ir1ez'3 pm<:(:ed.i.11g got ()'v'€'1'. her husband céziiiéci her s€par23A;'.::%1;; zmd itlformed that it is; riot: p()ssi§Ji§:......'t:o ::;;f}pé:3,r befere the Couri 0'11 every month, s1'xm':€"..iVi. in-«:«21';i;i} "

haraxsssnneni and it is an irrzsuit". b<2£b:"é't}:e_ 72""-1'u;i_f'e.;g;1:d"'iE. is aiso C8.USi'I1g much expe1':dVi1ure 23.1;1c'i".Vi_r1c::11cct,h_~_h he 1*eq:;1é::i;é'd;VV her to wiihcﬁraw the case a:»1_ci.W3_31.'0z13.i$.¢d'V.£:'Q"_;1(S'okéfter hefh 13r0i3er1Y in future. he fi1£1}{€ a szaazzrate house for E1%I'V' oi' 125.5000] A {awards {.1'Eaal.I/'V1-Y'-:")I:I:§'1E.-'\:'-\T'l(:€1'§:"i§'T' that the house which is £4:§a11§fh;fed to her name and he W{;§1.11d_ g.iyVe«.5.11z;rE:.i_r1 .t.h_'e §£1'E1d(3C1 property. Her father and brt)i;h.E:rA hw}:1VCr..'w<3_I'€:«.__présent in the c:ou'1.'f. have agreed for .ihvr3L$a:1iVe »and she we111L 1:) the 110us3<3 cf the acCL1ss:d on ' &£1§'£1E..Cf£iy, V'h'§<:i0x&rexreV:iWAat' ab0ui'. 1.1 '0 01001;. in the. r1igfht:, Aw} I "E.Q- " VS£;11fé,ed C1"€:211.jr3g tmub1.(: stating that she was h;:§L1ght,. to give life to her but in km ha and A41 £3.§'.S::g§i1I12: p01_1r'c:-C1 k(;'fI'€}S€'I1f3 0;: mar pe1's<)n, and A»? 'CrE1.f;g€1H1.H1é1 and 5&3 c:a1,1gh.i. held of her'. A6 Vinaya ?Eiz:z1}21:'W21s Obi-§€'E.""v"i11§§ E.%1e ih<*.id<2nt; "I'h:;%'r€21fi.<3:;1 Szzguxizé. E6 went. to brizng; the ma-1fc:11 box and at ihaé; iimrs. she has €.SCE1p€d fmrn thc:i.1" ztluiches and varam, inside {.1'1f;"}f'{VZt'i}E1:"1."'<I'1I'JC} Etzcrked herself' 'I'11e3'€ra.f"{.e::'. s1"1e.i'<:1eph{;'11ed to 316:" {3;::.:*3énfz~§_;ii _ Ezouse t.h1"oz,:gh ihe 'l<*:Ic:p11()m: whi:;h was _*::i"1'<',~'n:=::i.:'1b'"=1.h'e siaiciv mom. He}: b'r<}the1- Chi-3.I1d.1'aSh€k.h1c11*:._.(g1:i}€E'----fE{ihf3f' 1'§£e};aw:.}r:£1 Sidda-ppa, zmcrsther bmthe-1~.'H_Qnr:a§;»_pa"a;1dTV»E<J'2w;y<:en }?§j;uri*:a1_' *.

rssactlaed the hou$e. at about. was in the room. Her father ihe 1H*oV(A3wz11 opened.

Without giving any the aC(:LES@d perswns and fathcr by means of i.;:LiI;. 1-(id »'c't"};1*"t;ivV~.(.','I'3;11§='S gmd also by chopper and cziustgd deadija _iVriju1*1e4s'."~«.__'FE"1_e_' Police came :0 the SC("3I'lB of 0cC11rré'm.cé 7andv,3'ém'0x§~é€§_ }'fWs.3,5,6 and 8 for treatmerat to t.he...11.o$pita'}.._She7\,ve{éa Eﬁkeii to the police si;a'é.i0n and her ¢sfa1a{::ri~1'i3ntf'A'was r«evét5'i'«::i'c3ci. Her brothel' Chandrashekhar Vvfhﬁfﬁiﬂféﬁji'"(f'é}:;I1'§i. {Q the Police Sta.t.i.on and the complaint was :'s3g0:"ded the Ir1spe:ci0:: when the .111at.{.er was being rec:c>fc1ed, A1 to A-4 0211115: altmg with one Ra_}.ashekhar2": and 12 other p<~?:rssons and fmcrzd {.h.r:': I:1sp€:.c't.01' Ixulieslrawar Enoﬁ: to mgissteg" the Célﬁﬁ', ariéi {he §":1ai.§.e;° wouid be v» CO1'I1}3I'GIIEi$¢'3d. Hes? brother ;*e<:;ues1.e<;i to register the case as {hey are not wi.11iz1g;" to (TOI"£113I'OIT1iS€ the rxazﬁerk }:Ej'c§v~;ev@1", at the inst'ig,at',z'«:>n of the persons who came ::.r:s__Lh:%'L-}'§<>EVi'::.e S'£:21{,:i.c)I:1, her brothex" Chandrashérkhara was é;<%_n'i; :(V3cI'C"()fﬂ"'§,-17176:'. W po1.i<.::e S{Ei{.iOZ} zmd t.11.erea1i'ter, E1363'Ifiéiiéﬁ«i'h1fc£1tCI;£§L§. ::e:~¥<:;ha.u her brother would be macie as a1i:_ €{€iC11$€d.' ..ar1d xvb-zjiciv sent ta jail, So saying the c>b"t.:~;u?r.1é::i_ E'iV€3E'Vé§gi§at.::ré' and thereafter, her xx-'sis s<3cL1red and {he Poiice had and promised 110 regigier th§: were believing that the h the axeczused and i'here1.fc)re,_iI'1é_§I _}.Vé're--.}¥'aiVti.n_g*fer the action to be taken. I'"£OV¥'€\?€i1f, "she "t.:1 "E;1io\v that the _p<>}ice have not regj.:;i€red ﬂiiﬁ ciase andwhence. the present complaint was. 3-Svhe" f1ii*iIhé1~ stated that delay in filing {his ":_;Q1é'1.p1_éii.gii'v{1.ue to the reason 11h1&:n§',ioned above. She has also 6119163325 the 111arriag<:': izzvitiaﬁon of A91 and A4 and 21150 'i:Ef:éf1.cerEii'i(:21é(: s:;h<;»w1'I1g that ihe accusezd has enzrashed 21 0f Rs.3OEOOO,/-- f};'{)II§ l,}.'1€;'. bemk Théf-3()1iC',f3 0134r<:éc,eipi'. hi}-f ihéi: saiﬁ ::<>mpIaim. (321 23,iE.20{32 regist,€1"€<:E {hes SELIIIE in Crirue No.13/2602 for off<:.11c:esz,:1'1de1* S3343. 14157, .148. 324, 323, 342, 30?, 508, 494 and KLQSA r/W 1.-4§9 _:1'?_C*.._aI1ci S€CS.3 and 4 Of the: IT)()wI'y I31"c)h.ibi"£'..i0n Act. of the :'r1vest.igai.io::::. the Chzxrgc sheet. CELITIC' '£0' 2;gai;§5~:.'I= , six pc:rs0r1s as rz1e:1t.i0neci above.

20. PWJ is D1'. K.S.E'§h'y.:g;In I5r3_$a<"i that about 10 years prim" to of eviéiance, one lady by name \/asai1'f;Iri1};L _ '5a_va1:3 ._to him with the history of CQE1SuI"1'1i_ 'i' ..S16ep.ing pi1'}s."'Si'2.1"C.e there was no faciiiiy for gi\}£1Lx*:g sigitaibié 4 méjditiai"assistancre. Shfi was,

3.dv1's.ecI~--» ._ 'j:0 taken {the Govt. hospiial in I)odd}3.be1'11'z1p111'a.V:'V, M V _ ;'2} "..E»>\}'b'w,?,V has vi1'tuaIIyr<:ii.€rateci ihe giver} in the Complaint. She has fE,E1'ﬂ'}€I' ' ;.il:ientivf'i;§t1 thﬁ9:' -<_7c}m.piair1i as per I:Zx.P-i given by her tei) the "I).}%;S.I5.§ T)__<)Lf?£tviVz1ba111a1;)u.;:a. E1.x.P»2 to P~5 are the wmmci <:e'rtEfié;1teS nlarkeci th;"()ugh her. 't"Z:<.I-15 is xrsmx copy of .. AA i.'}T1t3 C}3{fqLE€? giver: by E161" father" in the nzmae of the acicussead.

A"VE3x;AE3¥§' is {he $;:}0'E. ma-1h221.:z;a.1". She Ems; i€§€:§:$:i.fic:.€i ihisé E9 m:.£1p0r1s M03 2 to 4 as iron rods zmci <:Eubs used by the accused. In the CFGSS r:X2HI1i£1z1{1i011., it is sz1gg€s3tt3ci""L;}1z-11: 21 false Case has b(i'€'.I1 ﬂied by her and that. on hf:;tr father and brothers brcimghi. 21 group of p't'Z3'Q"}Z)I€:"~£::1VVE"1#'Z"'i V' des'L1'oyed the TV and ()¥;,11€r h011:~j€I*A1M0i'd .a1"i.iCEes=. i:1 _E.13€«3'--3'3{)L'1:~3€ of her husband A»). This her. 9

22. PW43 "I'.R.Re\;f;1raI12"a? is. 't',I"1'evv1':1ti";:t§2r of PW42. He has stated u of money for establishing E--"'gt"rQE 331;A:ik"£¢}: granted to A4. Iﬁe» st_aLiEjd xrégardiilg payment of Rs.3£f),00O_ l'b_f; €§.f'._a_1 ijhccgue drawn on {he Karnataka Bank per EZ:2§.«P{6.. "I133 aiso stated regarding the case pending bué-fr.) re'~i;hc '£:oI:iI'1;. between his daughter and Aw]

- ré:gaLr<iiin.g"€h.e 2"? fﬁéirrizige with A-4 and .I'u:rt.her Compromise 'E«a1k3 _ Iijﬁtwée _',='.ih.e pariiess.

V_23L. F*.W's.4,8,9¢11,12 and 18 have I.LE1"I"1€%d h<>si.i1e to Aihe €;a.:~3é3 of {he p1'0sec11.ti01.1, PH/'~5 Naveen Kurilaii' is the "?.:;._;"a_§fi'.1*1<~:*z" Qf §9XV~2. His versian is; simiiar to ihaé: 0f PW~2_ _ §PW-§ E.~i'<}m221;:>pa is ;':'%..§'}{§ih{§E" izijmniéai gmti is E3r<::::..h.:a:z" <3'

-/Ex 28 .PW~2. Eie has Stselted 1'(3ga.1"cii11g Cc}n.sump1..i<>:'1 of sleeping tablets by his Sisater in tihcz yﬁ'.-211" 19£§%3 a.:iT¢1_1,11e rt-3$%.1l1.a11i. har'ass.I1:3e:1t] given by i:11=:% z1c:r:::t.1s€c:i, '

24. E--"W~? Shashikaia is '1{.1'1_f3~A&3,i-F3_'{3f3:¥' 'E3'=3§?¥2.f' alsc» stated regardirzg p2iy1"n<:3i1E:"'1.<§f f:IAiL)'I'v1f3jgr;'*E1i';i(.{..£;?{)VI'1v§i:?Qii;$3f1{ harassment by the aczzused 10'» has' stated that he has t.ree1t.e_c:1 "-..C%2.gmd:*é.£s--h{:k.havf, Revzmna Siddappa. E{011na;)})é1"«--_z£i1dN2aa2feé'n *-Ktiatnair on 4.3.0] at about 6.80 am. \xritI*1A.1:h£% §,:r1:st.o:*yL an them by the accused E§7_430 é{ ﬁ"1';'_;"' He has staiad {mat Cha11cix:"ashé3'}il12if31;:Re'vanna S'i'(§~';iEippEi and Naveezzl Kumar had :8usi,é1ined' .t"'sEmp §e___Vvinjufies whereas Honnappa had SLiS'£E1iI1EV3Vd." VV',g;1fieVous.i'r:j.{1"1"i<3s. He has opined that the said irzjigries. COL1}'d' =hg.v€ been Caustié by M08 1 £0 4. In the cross 1'€..>;a1;1V§An£;1.iA§.i§;. __ he has furtht-tr admﬁ,'t€-3d that A33 S. 2 C§};121c3réi3.h€*i,{h212' was?» aésso f:"reaI':c:d by him who had sa_.3.f:'f"t:%n::d fi\}"e* if1jL1';"i%3s on {he dam of tI*.1<3 mciderlt arld the 0er'£i;{ic-ate 'A i'3§3L1.f3(Vif' in r<3spe<:f; of injuries on A8 is mar}<;<":d as-3 E><;.DmL V§':*§<: E1a1s fu.'ri;her s};iat.eci i,h21*;: 3,116 iZZji.§l"i€E§ I.E'1Ef'E}{'.i§}§}t';?d $3"; EZx.D~I 'T 2?z.I's: 1";1£>:"€< in §E{§1'"EEbé3§"' 312:2': {he é:§jz4:ri§?&:3 m€::'":€:i€):2€€§ in §%1:x:.Fw2 ya Fx) {.0 13-5. }--{c)x-waver, the ir1_;'m*ies E:3L1ff€£'{3d by A6 21:9 aiisimple in zlature.

25. PW~13 is the Matxager of {.116 K£1~}"£1E¥."{'I:c'El:{?,1v'L\»7'}f'l'C) V' has si.21'u:d izhai; {he Cheque. iss{1ed"'i3;:_ '€';he.y <.:c }'m,p§airi:;1r1'tTs father has been encashed by the a'c§%i1':~s_<:d M;i1_2j:.:"13e1%.11Vz::;_' -I;3V\?V.--V 14 Ramacharidra is a £10 {Ex}?-v.T?'ﬁﬁahazarf P\A,L1.5 was the Dy.S;"i?..V.duri;1"g' 3%}-f.3.".«'E1I1.1ﬂ."VV§*}€§*i£)C'1 and 011 thés basis of the co11Ig:Q?'xéii:}'i', he conducted i.nvestigaiioI}, .. of the <:10<:u.mentsg he has fiigd f§}€;CCt1S€d persons. PW.

1?' ' {he reievant period, who has No.13/02 of I)oddaba.1.1apL1r Police SE:-.ai4'..iAr:>;3V_.

ilhe eibéiéééd have examined DW-1 Ramesh who {he inci.d:::ni. on 4.3.01. and the pubiic Aaa._$sa;1}.i,in[g§.V.ihe c:omp1aina:r1t.'s parents and Oﬂ1f;',1'S xriisataldrzg theta 251:; éhieves. T116 €"3VidfE3E]CE3 G3' DVVS.2 and 3 am also to thc:

. _s;¢'iiA_%1r:+ ef{1:=.c*:.. DWV4 is t.h<3 Sub»111spec€'.0r £31' Docldaballamlr "E'<::w"§: §é301i<:<-;=: S'§'.a£,i.:)r1. who saiaicés ihai. on ~'L3,01 an :"c2{?e'ip1 <>§ >4.

3") infoI*1'nat§<:)11 regarding some qtzarrel near the h.0us:-e of the accused. he wen: {:0 the SCTSEEG of oeeur'1*<::11ce and fouéid no 'p€I'S()I1S at the spot but was infermed éhai. the_j:1j:.1fe'd'=hé1ve ¥:)e:%<:n shifted ta the hospital. He has s;iai".ed iiiwfj were registered and both xxrr:%1'e:'€,}EE3é;;t<ed 521$ ,5'i.a'tetd Eh:-3.: the matter has; been <§'e>:_1'ip1"€}:11isec1A 'bei«.\.-v%;;e'i1.Vibe parties.-3. 'l'11eref0re, no e0m.pl'a.i.ii*i.VwasV.1'eg£s!'.ered.'*; S

27. If is {rem t1*:.e'a{ore«SaidA e~e;viden&Ce 0ft}'if3fV p;f'()S€CLI.'{1'.OI'i witnesses. the iearneci VSe'sSidn.3~«._Jué;dge'_. has found the accused gu§§1}§*'««2;i%.d eziam-jleied 'a1id.j_eejr_1i'.ei1ced "them as herein before"1't':e.;1{i§)11eE}1;.3 On'*.zi '<:2;1re'f't;:f-... "C:,OE1SiC1(3I"£l§.iOE1 of {he e.m',i.re matef~i21}"cﬁ1' =I 2i21}V 'of 'the opinion tfhai ed. the first place, .0I'A.§1V1fii0ntEas 15 days ea'L1sec:¥ in filixlgg the cjsiahpiaiizzf. h2:5v.VV_;}ei. been preperly explained by the ~ s::--on1p.iama:1i'*v and i.r1.sp1'.'Le cf grievous in} uries found in 1?§LX.1?~ r 23%;.) ¥5~¥«l.';v~-IT)'i;§;?#21 has I}€}i'. :*e2gis1ered. the case on i:h.e _gr<)L1nd E:h"at {here compromise iaiks. PW12. her fat.h.er 21:16:}.

A~1:,«_:;.>m:.':s. were weii versed in the Iitigatiorl in the ; 31*{)Acee<:1in§§ 'Wi'{,1'ibig£1§11j_J e<i;n1pIair1:. in the :§!€£L.1" 1999 ané ' {he}; 'a%;'e:"a:-2 €lCC{)I":'§§}E1§'}}"i§"ég PW~2 {.0 {he <i:<}:.:r'E' in {her 3211:? C336. The C0rnpiaina.I1t. S'{Ei'{,E'.S illalﬂ even on 3.3.01 both her .{a§her and brcyihers was pI'€3S€1"£§. when A~»E {ialleci hzfif---t.0 his h(>u.5e pz'011'1iSi12g {.0 .9-géiitée {lie Inatiez' anci to giﬂqcz. $i;:}5ar2:1.e3 house to PW~?. and 1m:sI1t.h1'y rz3a.ini::£:nance 0157+; would not be prudem. for him {PW 35.2; i7g1thef 0§.'_ F{'V'V:-'2 ?1o b jump into the oﬁer parii<:tu1.a1'1}--2. \i:*he§:'2_ {Kw} \x%'a.s 'z:1,1egé-d_ L'.:i} b@ residing with A4 in the s2?a.ici..} §"{3171bS63. vdiE£g§§11§4 w0uId' have immezciiately i;h2}t*~ 's«€nvd.. daughter oniy ifA--l makizs sep'$'11 '€316 Circumstances, the very a\?e1"v1*nxf3V'111;_ " fvezli to the house of the ._'1ﬁ%i:s.pirS e;;i:§3vI%f'iVC:1!éIVV1sC€' in the mind of the 901111. S€ff{#,"€)A1AV"1V<;'j.};';V5ﬁ,,'VV. to go and inci.ée:r1_t would have A'i*:V§1f;perie.g.i'V by the cemplainani, on the ba(:}§§§£fOLlI1€1' L(3keshwar.2 Subﬁinspector. not &e"r:--f,.é1't:j1ini't1_g %1eﬁ'%{'5dn1;)1ai11t' and not r€giste1*;i11g.g; E1116 same i_;eiI1g fracture on Honziappel P'W~6, Ilothizlg 1;:§e\?<:11i62ti%' ~_.ih6nf: {mm i11m;1edi21t'.e1y approaiching "i.ht:=, ccmrt or l1i.gh'C;3:?.~;ift"i<:i211 {'0 seek jusiice in the fem) 01" 3:egi$i'.eri:1g .21 ,;t{>i'1ié,p}21.:i1";1, for t.I'1§:*. said <}{i's:1'1ces:~, «W?

28. The a11egat.i<311.s in {he complaint. are to the i__,_em:»r 01' aue:mpi.ir1g tic} £:o1m1'11'i: £116: mL1rder of 'I3W-2, in s1:_.r:§h_T'a_' Csffence, I1c:sE§:1i:1g prm-*ent.ed ihenl. .i'1.'<}m g(>ir::f __§;'i9i3:'11.. p§.§1:;:;:j_in past. 'to see 5113.1. such an <)i'f€3:1(ée is éxgéiirgsi t.E'1r:_ accuseci p€'.£'S§O]"1S, pa.r£i<:uiaz'1y. tin Ehf: 'L:--a1'€'_1.«:gff0:.:__:i'dx»gi'° _A¥4 the second wife being; in the }":oL"1--:3e of A';1'§"Ur1Ci=e«1*'~.1';heV ci1'Cumsta'n.c<:s. I am not i11t;v1Li{»1;1':<:d to b¢iiev§5_; t:§i{3 ' s"t01"_y 0:1' PW%2 that she jiiﬂlpﬂd c>f'her,_h11_s:fba:1d and went to the house hi7 along with the 21" wife of A51 w11i_cjh. 'rc;Ia§{_§;0:%1$I*ii~p.' 'i':%,_':vi._1'1ega1. Under the c:irc:un1.sianc;:s','3.' is==_r1o€;', §:>V€>ssib§'ef_"--t{:; believe the ve1'si«:m 01"

PW--S:1 1"egai*d§:_1g_&V %i.c:z.° to; the house of the 21ccL1sed on the ni.g}j;1;"3f the ' ~--;''1.'2<:i.'(;'-.<:}t.ii;«.'''' Secondly, since if there was SL1(:h-. a bi.{i.erV I't*3~I.r';i4L]'(.)'}3E3ﬁ~I.E) b<-siweern PW~2 ancﬁ A~1 when ' ' d'bvi.0'L.i_Ls1}""M' ..'%"ic:ii.n1 "iii" t.h.1"s Case had some to the h.ous<a of the *'.*.h';~>,_ 1.211101.' would 1101. have opened the door for p1"GS€(§L1."i1'iO'{1 'Wit.£1ESS€S and allciwed t1'1<~:m to come: ir1$ide': {he };1<)Lr.$€: Ext: that: night E11136. if at all the Ei£',CL£S<;'d have opeixed v.'§4§71.é:'Ci()(}}" and vi.::é',.in1s (SW32, ¥'\A:-'s3'3,5 and 6 had entered the E'10us'ee, t;:§:<:% i11:::iv.:i&ém", as z:§§c=:;,:¢3£i Wizuki imi, haw:-3 Ei:a;3p€11:::d ass the humar; Ilature. s'{TzmdS. Uncier ihfi (:i'x'(7L.11115sta£1ct§:S, {ht-3 rsvidenets of PWs.3.4 and 6 doc-:3 not inispire (:<>z3i'id:%_zi'e:e in 'the: mind of the c:0u;'t, £0 a{?ctept 'their V'€;'.1'i-3'}:C}.T{?.<' ;%j;'d'.ir3.g assauié on 4.3.0} in {ma house of Aw "f7'L2r_t'h'ei* --* prosecution has not produced Mmi.f1e .s:i.I'Ve-E{'~\;=vV}'1iChV "'».?§«"£LS'ﬁ dre'r1{:hed with k€:1'0sene 0iE.:=_ No:t'.hirf1.g -,p'r.¢:{Ven.i,<4d prosecu1".ion to produce the sei£__d c;3Aré:1c:heci"with, kerosene and sL1bject the sa1m_e'fiQr FSL e':2<--2miviné1£;i{5'r1'. ' So faf as the version of W'i'£',.T},(.*.f:§£-3-63$' "'.._¢;1'121i: fI"Ef?__A£'LQVC'iL1S€(:1 have ass;:m.1t:ed them is c3<3r?;'c_<:mec?,j_,< 'i'a=."i-s~: npt the case. of the prosecutiozx that there "w%as r:!3 1.ig;hi--».fin_'.V--~t.h.e house. The xxriin::sse$_f12ﬁ:c 13o3tVsi--;1ié~dV as to wh_ic:h of the weapons 01.11, of 1\/'IOs.I"tQ E1», were' ~--h'@1d" 'iirhi.c11 of {he accnlsed and which illjuries ¢:é1L1sed.by*whf<:h oflhe E1CCL1S€§. Therefora. even . frarh ifiiize v<:rsi0I1 VV'i;31"'ih<;r iI1Cid€31'{, the 521.1116 lacks 1Ti("3f,iCU10'L1.":«'; rcg;§rdi.ng the weapon, persons and iI1jL1I'it?S. 2'.£§;V C31.'i 21 Car:"3fu1 scruimy of E_.h€: j:,:dg:11e1'1.t. of the '"E';'z'.211 C<>L;;~t ..-and tile: reascnns giver: by {he Eearned S€%s.«:ai<}r1s A §}"n;1.4:§g€; I am 0? ihti ()§}i§}§{Z':E'l that, éhe p'i'(}8€'(2§.if.i{}I'1 has»; r1r:}i'. /;:'f% proveci the case £1g21££'1s1. {:hc*. 8.{'.{T.L1S€f(,'1 beyund rea$o1'1:1b1e doubt and than the 'uC§c5m€m. of the Triai. Couri, is n{>-i_'m'ise:(f:

{:21} pI'{)p€I' appreCiai'.i(m of Iz1aE'e1'ia.I 0:1 rectmd. F*'L.;i:_4i".IT1::*{i°',._i5; seen éhai. eit,11e1' in 619 canlpiaint. or in the <:vi..:§€1'2.<:.:%TVbf?'é;3;;:"1j,f"';)i"v. the eye xvinxesses 1":hcre is 1101:. e1r::~:1.._e1 w}1is;jéé'I* ]a3:).:3§;vt; t}.j1e ir1j'L1ri€s sustaixlecf by A-3 CI.1ar1di*;1sIﬁ_"ekha1*&. Case cf the p1'0se:Cut£::)1'2 __fjh;zt. theVw'§ifné::3k13f3"~w(»:;"e 1'10'f; acquainted Wii.h thef :€j§1'§;;:éx11Sf'ar1ces, non explanation of as mentioned in EX.D~1 on acfrzzﬁed case of the }3rosecutiQi3.f./iv' :;C@IgS:idVé'rg1ti0H of {he emi;-(2 :.11ai.e1:'i;1i_ the pr{>se<:u'£.j0n has 110:'; pr0\reCi"t}1C accused beyond reasonable ci0::b.1., Cﬁ§i:$éqL:entFy. the elcctzseci arc? ent'.it1ecI for an 0"rdér?r:3£" :;sr4Z3_£1ii.£21I." """" "

*.;\c:;:i'§H'Ei.ingEy. the a1;_>pr5taI is E1H€}V\-'f:?d. 'Tilt? (}1'd®I" of ' agai11$i. the accused is liereby sci 21side ° nand thé actcused are z1Cc';:.2é{.t,ed of {he Charges levelicd '--.. 'z;»g:1i:'§:s:. E,h€:m. '@353: bai} E'3mr1{§:;. if ariy, e>=;e::?u_E:€<:i by E':h€-:-

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Karnataka High Court

S Manjunath vs State Of Karnataka on 7 March, 2011