The State Through Afzalpur Police ... vs Srhimanth S/O Chanmallappa Kherat on 25 October, 2010

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Karnataka High Court

The State Through Afzalpur Police ... vs Srhimanth S/O Chanmallappa Kherat on 25 October, 2010

Bench: V Jagannathan

{N THE: HEGH COURT OF KARNATAKA
CIRCUIT BENCH, GULBARGA
Eated tbs 25*" day of Oetimber 2010
: B E F 0 R E :

HONBLE MRJUSTICE ; 'J.JAGANNAT:PI%§NVj---j: f  .

CRIMINAL APPEAL NO. 3§:22  _ T'

BETXVEEN :

The Staiﬁ, through. ' _
Afzalpura Police St.ai,i0n9

rcpt. by Addi. StatgPublicPIfGS.€s:ft1;t:w:>f..    
   '  '  Appeilant
{ By Sri  H.C.G.P. ]

AND:     

1.  %S11rif:1&1nufl';'1",' 3 , 
 S/75> C}":3;;1r;aVa1i:-gp-pg; --KE1erai:,
" _ 'Age: 532 y*e"a.fsv.. _.Ocg:;...Agricuit.ure,

2. _ Niif;-ga{p;:>Va'V-. _
__;f V :8/0 Sidramappa EX/Iatari,
 _Ag.e: 38 §.?tm:a1"ée, 0:110: Agricuimre.

 V  T. 

" «S$>v,f.Q'E3'iéee>Iz1e1§p2: Naiikar,
_Ag€;:'48 yearsg Qfjfifi Agri<::1E*%{.L:§e.

L/Eu " _  E~i.2mr:3;emf:%'1,

S {Q §'s;§Ei}?2E§3§}€i '§.'::::'::a:1aya1i<M
 3"?' j;;é--:2;;ra {}::<:: ;%,§§';*i<::.:E$.::;"e.

Shivazzna,
S,/0 Bhagappa Anger,
Age: 55 years, Occ: Agricuﬁure.

E';__}""E



fx.)

6. Chanbasapp21..
S/0 Sidaramappa E\ri;:shyaI,
Age: 38 yc:%a1.2":§, Occ: Agricu1i.ure.

7. Nagayya,
S /' 0 Veawayyea Gutiedar,
Age: 42 ye.:.-Ks, Gee: Agr'i(:u1t.1:1§*e.

8. Maha11t':ap'pa., 
S/«:3 Sharnappa E\/Eashyalgi '_ 
Agat 40 yearsﬁ Occ: Aggric':.§,11i:§T'x:*€::;*

9. Shivamla, 
S/0 Bhimarma Ix/'Eashjga'1--.. .
Age: 37 years, Occ: Ag:r"i::u'.t_ure. '

10. I).att.appa, . _  
S/0 Shivappa Heﬂli,  " _ _  _ 
Age: 43'years,"tf}ccﬁ:'A.Ag'rj;::u}i,ur¢'.'r'

1 1.  .. %S.i;i'&1.e:;";;>f5e;,_  1.  V
V S/d"'Lé'V§,thAa1!,V

 Age: 30  £XgricL11tL1re.

12.  ' _ ..
j * -- _ Sfc La£¥:'s1'1rz1:.1yiya Guttedar,
 _ 'Agge: 4§Ef§"§£€:§1_1;':%, O03: Agr§cz:1t,urew
  /0 Villalge Badadal,
1  :';é'§i};z1;?p12i*21 "faixik, Guibagggzl Di$?;:1"i{:t..

M.§?;es;p<:§:§<3':3i:,:~§

 { §%3}%j_A7S§i Giriszi: R3,, AC§':;<>€22Ji.:;% fer §~?.;:E iii}  E2.  E2. }

_ H €'1"§m3';'::;:;iE Appeéai fileai 'L}E':d€if Se:':i'i.<3:': 3"2'8{'§} & {3}
Of the C§'.?.€. Q§°£i'jz_2'i}."§g ':0 gram. leave to fiie appeai
against the judgment and order dated 24.5.2008



passtid in Cr1.A.;\I0. 5'?/2005 re<::cs'rd€*d by the }.ea:':r1e:d
111 Add}. Seéssionss Judge, Guibargel, a<:qu.:tt,tmg the
a<:c:usse<i far t:h::% c3fi"eI3.<:e3s punissixabie uncirsr sec,.t,__i0ns
147, 148, 44?, 328 read with 149 of the 

This appeal {taming an fer hearing   V'

Cciurii ée1;'.v<:r€d_ the Eolécswirag :  _

JUDGME§35

The State calls if: '-I:4'1L"I1~s:§st:i0h£1  of 

acquittal passed by theV'"]'ux$§%t:rVV""appe1Léu;e 'Court by
reversing the judgrﬁéixf  _i_'.;1*iai_=..{§(;7_11"f.. The triai

court had:.v<:(>m?€(éiéd théi.'reSi3dh.déIi:§S~acc'used herein

for sections 147, 148,
44L7, '3_2'6,% read with 149 of {he 1.1'-KC.

€i'fidLAS€i1t£*;}.'1{:€d "them 1110 v::1ri<>us perieds of

 .V&V.ii:*§pi9i:$,:3:£1:r;€r}t.  fine; Aggrieved by the zmzersal Gf

";vt;i'<i§§¥:fevr;'t 0f {i0E"3§'J}iCE.i{"}}Y1 at {he ha.n{§:3 9? the iawer

 étourt, the 5SE.21€,€: hag came up befsrﬁ $325;

V A. ,r_:0:,3;:'°i. ii": 1;'}'}..i$ zzppsézii,



4;,' ".E'he pI°<}:-3é3<:Lzf:.i{3:1 {':'c3,S§€ £11 Shari' is "iTE:za.§§ an

19320025 aé about 1230 pm" when the

.6":
z 2

3%

° «§'



complainant'; {P.\-'V.%) was feeciirlg his <::att'1e anti his
brothézr P.W.5 was aisca {here helpirig the ax to drin}:

water. 213} the accused p{:rs3{311s 1.63., A41 £0 z%jE..;2"-.{:'i{3_xv

A-9 and A~1O are dead), came: ihﬁfff ané  .

persens assaulted P.W'.4  _u?eapt§r3;é:'_'v2if1<§v"ihéé 

accused urged axes and SticE~;'ST .."€10'»._as$'au}i '"--..f:F:1ea%'

complainant on varic)us'T_p';-1_rt.s €31" 111$  -The 2 L

complainant: fell d_0w:':  I3.ﬁt'E«a@pg:_ § Natikar
assauited an the  .1.:1'91""cV%'.V§'%sg)jV:111piainani with a
knife and  ,__E~1e1r1:'1éééi}ta§h :Rx}¢é.t,h 9. knife: on
the left       complainant
 them, all the accused
'V»V€I1% 9. ﬁ'@_I ﬁ --- 

3.5' ~ Qné  hBi';agax..-":21, matérnal aunt. 0f the

V ' _ Ci'é?tE1;§§3;:}ii;1'3:I'st$ aiso Carma and §11i.erx;e:n€d in the qzxarrei

'«.£}:3; ?€:;-.3}/$2 F9-;za.'s t.hrea.ié:r:ed by thf: E"iC{f€iSE'£i emﬁ éhe

&r;:a*:L:.__2éek:§, »per5§o::s aisse fs1'{:ea:i her tuft izzzm Em: Iffiﬁiiih.

' . ;'§'%2é3:*<ia15'*£,s=r:°; {I'i€i2II§§}§E§.§'i1EH}'§, "':'"a1s§':*s;<:21z2%:h=_ xx:-ﬁg': 'J€Z¥f:§ fiszzzzii

 ;_ ":;.';jz:r<3§§ was tiakssrg '£0 {ha %y:}spi"{aE bf! ?,W.5

: Jagannath and the complaint was lodged as pm:

ﬂ
'E:

)2'
/«W
:.M'9;



LII

EXPJ, The i:1"szeei.igatien that sstaried {rem thereon

included eondue's.i:1g the spot pahzthanama .213 per

Eix.P~2, eoE1eet:i'r1g the WC}I,§.I'"id eeﬁifieate as pE33f~~E:X.,P=.4

and drawing up of the spot mahazar z1s_=;1_«er'

and the injured was sent. .for_ 

examiI1et..ien. After recording i:.*.arieL2~s§ 

seizing the weap0.r1s"_e;n.,d efher_  'the *

§r1Veet.igat_ien was C?;'_('}1'i'1}")1€Vtf.3f:{:'1§:f2"i%£1iA£"1g..'ft?  of the
ehargeweheet. K '

4. The zxfgﬁeeed 'to the charge
and    recorded the

eviei.enee-- Qfihe"prC>e_ec;u1i.05;1 witnesses P.Ws.1 to 12

and tiQc:L11ne:.1'_fs', P46 were marked apart

{rem n1e.kfi::§e1g..i;'£.C3s.Vi'..te 10. M01 is the axe and

  add  the knives. After the evidence ef

A ',?§,i'1C §;:ie=se£:3;::i.i<:'r1 was ever and the aeeueed cieeyirig

 9;f.-he ~.i:*2§iir'§§h.i:eatihg pieeee ef eeidenaée aepearing;

A;%_g;_§fe.§e:;§:. égiifgleea wiziie :'e;31:.;§::g ie 313 e€.21§,e'm:3m:.g and

they egéee having eheser; ﬁe Eead me €'£;'id€B{3€ in éeheie

"V A defeiice, the iearned triai judge heard the parties; and

J:



6
t,h€:r€:3.fi.e1'. he xvas of the Vi€'W that th<»3 prosee::ut1011
had pmx--'e<£i its case beyond re21s<mab1e éoubt only

irasofar as the offence: punisshable t2iI'I.£i€I" Secti01r;s»~

147, 148 read with 14.9 of tbs 1.13.0. 

were se:11tenced {.0 one year rigogjpus i'rr:'p:t*i.$-:>:;i1m;<::r1t.Vfor 

the <:)ff<:11c<3 under Section 326'A,I'f3£I';'C} ..\;?vitb._S.r3_{iti€§£i"LL---.1¥£9_'

of the 1.P'C. and to pay fi[ I1't;*-pf  

Sf:'I1tE3I1C€ of One rnG}§t.h.  f3 f €jc;1wict=i0I1
u_:'1d£:r Sectian .%.:¥1(3' aC€uS€:d were
Semencead v1;.;A>"   and default
sentenctf  44 --..wa'is  ' 'iifﬁposed. Similar
1 respect of C0nvi<:tio11
u:ad§§f .;Sés:fi4i.cér1_'.é{  71147 read with Section 149 cf

the 11 ,p$<::"

'5, 25017; A21;3p£éé1i""i33: the 3.c:<:u$-ed p€31"SCi'I'}S§ the };eaz'nx*:d

 Vj_t:'5;§._§¥€._}f3i7 éiituféowez" a,ppe3iEa'i.e C<m:"%; tsmk this View that

'the {:".E.§fi;'fV.=~';fV C3863 0f the pras§€<4:tut.ie'§a :"'eS%:€d 9:} tbs:

 é::a-"iéiaggém 52>?  ibsr :.f.e:>§":1§3i.&§:';:m*%L aifgié Ffsfs,-315; 'ms

".,bi:§5ther, and f€}m':d ''{.ha'?:: {ha mriﬁenate 05 Pﬁ§i?".5 WEES

€130: reiiable as the téhances of the said witness



Witnessing the incident was very remote. Therefore,
the Sole testimony sf P.W.<i'§». wae considered and the

Eearned judge of the appeliat-.e court fe-Land th.a;1t.._ t1<:e

sole ttestiriaorzy lacked (:(3rr<>bo'§3.t.i0r1 i3;";..  ~

partieuiars and P.W.4» also had__gi\?€::'i""ir1e§::rtS'iS_ten'fV_V 

evidence and, therefore, his ieviéietxee:e.(3i;11d Ane t'~,I5e--:

reiied upon. As the ._€>'Ehe'r °witnesSes'~._:'fer the "

prosecution had tu.afned  ree<>;x;'e;f§ of the
weapone also beitig ;:10:§*»V;)3"<$i;ee_d.V:%*thr'0ugh PW.-4
himself, t.he4Ee'a1"necfi  Iewgef appeﬂate court

was of the"View'-_Vi:}9§a:i,--.._the i?ag_ue:__ and uneorroborateci

testzvjifndvrﬁ'  banked upon to held
that a;c:L%t3_eeti~.;§e:=eb':*:'S had eemmittted the alleged

0 fa'-m_:es5. 'V

 a_'-The mee1'i'Ca§ eVidet3ee also did net support the

 put fem-«said through Pﬁfajléi anti

'there.  EEG evidentze §ndi<:at:§ngg thegt the zztteused

 §Eaéf3.f€_'.§:"1e: :::~=.:>§r:me:3 eéyjeei: asziﬁ §:2i.i§'S5L§'a;§}§1 t£";e:*a:::::e§ tirzeﬁg

".,a:_-2-S21u1t,ec£ the e«:>r;1'p£ainant, and there being me

eonsaistent evidence with regard tea the time ef iedgmg


ea»

aw



the eumplaint. and the place of ir1e:::iden't,, the iower

appellate c<'3uri:, therefere. c:or:.ciuded that the ergier of

e0r1vi<:ii0z1 paseed by the trial c:eur£. was e:*19E:3:i1fe::i1..g;

and ac:{éc)rding1y  aide the same and aeq'u§i.t;e'é{ V'

accused persons; of all the (>f:f'e1'1ee;s~.« . "

7. E have heard the 1earne d.__GQ;:erni:;_er1t PIeeider'~_

fer the appeiante~St.e1t4e«ve.: "Shrix  .Si":;»1:i'IHxi"a3T4I'v3u$3Lé3ep};>aV

K.Babshe£:t.y and 1e'a;:raed."ee:;1:ﬁ.eei"e'Shri Gifish 13.8. for
the respondentswaccLi.SedLfV'eﬁd_...._Lj;2e';'z,is_ed the em.ire

materiai <}~31"':te.'r,:c3rC§._. gBr_~§th« é%iCi"eé%._.IDf1aCed reiiance on several 5:ieQ:i'Si»<$'f1é§---i:s) 'S~ii§.'{f)e3.fia:4 {'.h:€i'I" argumexns.

8. :1ee{V1"e1i1:e'c"E_4V_VV'e'§{>ffei"nzne11t Pieader for the appe1_iemi.%$t,zf§t.e that the erztire case cf the V-'e§3'f0$ﬂ:Cz1_iien 011 the evidence ef @s\V:l§ V T€;:e:'§:}3ji2:.i%f'1.21'r;'t', P."'QErC5 ~ brother ef ihe itempiaxiziami, and ' _e%. 1se {:§:*:7ihe evi.{i.emee ef the ﬁetzéter whe was examirzeé ae"?f'%J¥f',6. ii: 355 §§':er*efe:'e ergueé fhe."E.9 wéien P.'1-'%?'.«§ Eéyae §§iV{%f'§. ihe eC§<:%s~5eripi:i<3n <35 aihe ez*:?é.§2"e iyzeiciem 'the? teak piaee anti has aise referred is fwe of the accused persene V121,... D3.t.tappa and Ha:1.man_t.h9 in the eeuree fa Me?

9 of his evidence as the §)€I"S{)1'1-S who 'I_'1ad Caused injuries '£0 his eyes, the trial court ceuld not heave disbelieved the evidence of P.W.4 when the V§;1e'.ﬁiieai evidence aise supp0rtet:i the éest.im0ny of regarci to the injuries sustained on '

9. It is then ctontencied v"Aih2jt,e evidence is net taken ir1'i€_3";1ec%0u11t bee3;';;se:,'~{rhe -said 2 } wfmess was far away fr0m__i_he_ place of .ir_1(:i<;§5eI1t. yet', P.\V.4 could not be ~disf:2eIi{e:fe<":f;ff" ._§7h0ugh there is some exa,gge_1'ati0:1giiiilie ev.iﬁ1e11Ce«.;§f' P,W.<il, Iapse of time sh.:m"1d Re_}>f in '..view as the witness was exafnixiedealiﬁcsi t;hi"ee years 0f the incident. Under 'these C£;3'CiﬁIf1ST.§3.nC€S. the Imnor discrepancies tlfgfe evicie'r}.ee._..;ef P.W.4 couid note have been gmen ' 'L::t';d':.;e';ifr:};iert21:";ce by the Eower appefiate eom"£,. 'A 333. _AS'I._i'2{é" 3.3 reeéevery' is}; eezéiterzled, f,h.ou§_§;h P.\?i7.4 hélﬂvﬁﬂii SU;§§}{}I"§.i',d {he pres-3eeuf,%(>n iiaee in regzzrd iie V._:E'*g_e reeswery ef weap<};1-Ea jzet fer iheéi. E"€\f:iS{}E"}, me tegtimoizy eeuid 139%: be rejeeieci. Urséer ihese eircumstemces, the lower appeﬁate court was not: 10

justified in f€?Vt?I'SiI1g {.116 order of C0t1victi0r1 passed by the trial court. In this regard, the Liearnad G02rer'nmer1t Pieader teak me through t1'1t_: V.Vv_}er;»t:§*e £3Vid€I'1€:€' on .r<3C<>:<*d and in parti<:'L1Ea'r to that . emci the docrtors.

11. Or: the other hand, the 'liearlnrzxi cts§_L12<3.s§€I resp0nd£:nt.S~accus<:d argue-d t.h2:i._ i§ '£.h'(%_ As:-:V2}-*i»:«,§.r..:';;f:r..:1e of. L P.\\?.4 and P.W'.5 are {Ea1'€f_'§,1i1}f,€}{§1fl?1iii€f'd_,'QUEYviﬂ not fail. to notice the"-€§é:iiG.*L'LSf _c0r1t:1'adiz::ti0ns between P.V'_.i's.5%1 21I1d'"'F:{ Iifis S'ub«i¥i'itted that with regard ff)' whiégh were in the hands 0f thé'-.VacC;1s§éCi';.VPf:V~Js.'4,_éi:.1§i--5' do not speak Consistently.

Which' a{:<;:'us§3_.d -.ix7.21S"-.h'.0§d_ing what weapon is also not $p_0ke1': E5552 iznifi->rri:_E}%'~7i3y {he two wimessses. who gave 22::

2/_Aeom.p1ainH€."E33130 not very ctieaz" be2{%a'us€§ 13.3%?' ,4 V gzasw: Ehe {?.€:sIf}p§€;"i'§'3'1E1 Whereaéa ?F»7*E".E} 33$; ffréaii ;7{.:i'1'é':' €:Fi}m.;}ia1in'{ xrvaas; §,§§°€£%31'} by him, 'E"'he fa:r'1;.h€ér {é'<::':i:*;:';%:;sz€i§<':'it.isgssge in §'§.?;€: €:*2,-»T"é::_'§e.=*.:';<;"%<;*: {';§E' 'a:%::~::=ss:é zra?"i%:1a%é;5ses; .a}:s::

%:hé:,2_:5,__ 11%: 3153 {set £23683" as {<2 wi":€¥;t.Ef1er the gtampéaim: was _ V first given in the poise Station and E.h«s:.reaf'€.er, PQWKL F', g M';

§w*""y) i 5> was tiaken to the hc)spi.t.a1 or Whﬁher the .injur€d was taken {:0 the hospitiaf ﬁrsgt and than "£10 the poiice £st,a*::io:1.

12. As far as the aSS::1LE1f. is C()I}C€Z'I1€d, the 163:};:¥*ned counsel arggued that P.W.4 says assauited by 211} the accused on weapons V§Z., axes, anti all £11}; ag1cu$;€d»€:~a¢.r@ E1{';3__cii;:w..b.§_T);.' axes in their hands a1'1d'a__ls0 s~:{i:;i§iR9. ;I*f"§12.i§ iS!}thf; _ evidence of P.W.4_. then, tEa_(::?:":;*:u is rm_ ifkeIih00d of I§'.W.4 surviving the~--.a{és_aLi_3t..;Vj_~ "

Itv acc0rdi11g to P.W.4, ii;

'«.?§'E£S V"_?/:1E;:(Z};iS€CiVV wha was having kodali in his h'a;;:i, PE-'€,5 says that. accuseﬁ S?§1'riman£h"»1§.?'aS Eiaving knife in his hands. Tbs ';;v:r:T<:is§<:m"; ..21cc@§'{§'i':*:§; $0 P.X?x?,4§ "»£-"€3'1"§i am far haif an hen}:

V. 'iks§1A€:,éas§'«»p:"%¥3m5 -§$E£§,7S ihat. it Eelﬁiﬁd 15 m£i1ui',eS. If aé; 'a:_1;£' §R'%.?_;é his an iihe heéad wiéh axss ':33; aié ihfjt A ;€33:,;t any haad injury:

é€{':{E1E._;"§€§{3;'§}€rE$0'£'iSg '§§1ffi'€ {}L2g;?h'{; its haissé bean i§1§"u;;":ieS 011 heaai. Buii, {he medical evidsnse has ruké

14. Acezording to P.\-'J5, <::>:<:ep1;t Bhagavva, rm one was preseni; when the iI1C.iC§f3I1iZ oczzurred. Bfgii, "'tIf1<:

said Bhagavva has 13431:' bésen examineci. e::0u1'1SeE 31130 pointed Gut: that if the"-: <5f7.:P«.--W.4' is to be believer], then, if,1'1.er£; Sh@2,ﬂ;d"TThavé'- 'es;:a magray axes 2155; there are:a€%.§:uSe'd._ 1532,11; <;.iji'1y_f..xs._.{0 axes have been rt-:(:m.-*er<3d by af1d.Ti:I'1€y ?are aiso not identified by IP.v'\?'w5'.:-"§7;-4? :s'u::.d;_;E;. " %

15. '£Vhei:.h¢i-* the §:n;<i':Li€%§:3i igbik' hear the viﬁaga also is b§:cau:gc_ 11,dWbEo0dst,a£n€d mud was s€izé€}T.L:;f:.Qr'%%.{'as~<'Sent to the ¥'.S,L, No site map is productedf it §:~'§' ".¢l3:'<:«11_j'T2;>.,1:jg;'.1,1£:d that <:&--"er: with regard E0 the r:i'<:-.3§i%vc:3v., *:,.he' evidence is 1191:. 'very a:0I1siste;"1:

b=;3CT::m,s@, G31 _<';¥IV1{-:= hand, it is stated by the wi'{n<i:sSes iiﬁéjijer was p01i{é::a1 anmiﬁy b€€,'W€€}.'1 €,}r:_6 VV__TC<§::%ﬁi3.:i';.'2M:fi§7::.f:1eiizd. the a,{,'{?U;S{i'd but, on 'éihe aihesr hand; 'A ii." Qhai: §3€f:€3Ei"E_E§'s€ ziizéi briﬁhz-:*3* 3? {he AA ?.._V\JTS.4 ané 5.

7{:c.¥I2i§g§Ea.=§:r*§:1:2t by mama»: CE:ar:<i:'f.:'v:--3h€§<.ha§ haﬁ abugeé Ch"an:%.:ayy21§ Chaiifiéijgjféi in E.m*§1 joizaeﬂ in asaauiiiizg §'>» =»»~'1:

13

16. '1'here.fGre. referring 'E0 the ine<3r1sist.enc:éee in me evidence of P-Ws3.4 and 5 arzd the material eomiradietions and also _pc>'i;:1'€ir;g out that P.W.4 even disowrrs his eomplaim. E',X.P~»1 and went on improving his case each time he was examined "j353'._"<fth.e prosecution, it is s'ubmi"t'r.ed that V' tutored by the prosecution a:1C1fsL:(:h..,. r 1e'._re1i<:::'1eLew' can be placed on the t4est.im0ﬁ}} Di';' "

1?. The iearned coL1nsé"Efre1'ier1 er1°'t1*ie 'idecisione reported in (2003;i~.ggCCiAI§"'_'2'E~"i1_? 19976 ASC 2263, mpg' 1§91~Lii§4eg;'«r.i2oo9)%i"o SCC 401 and (zoom SCC_3'€38 that when there are rr1ai:.eria.1 eontrawdéietiorrs 'éme:1 irre0nsisf.er:cies in the t.es'€.irr1eI1y of ihe ecﬂe inj'-u1'e_d"'§;ii.ness§ it is unsafe to rely an j:j5E:§é;.z(:}'f;: 'i.€'1,$f.iIZ1€§;Y%.j,7...:3¥J§'{hOuf, e::7rrobc«rar:i0n in regard {:0 the :1fra1f£:er.ieﬁ, §2rr£:reu'ze.re. E: is egiee argueﬁ Eizart the order 'e;r4{E:°i§ri%§.2s;§" paesseri 'Q3; éhe Errwer aggpeliare eeurt =..{_3ar:r:etLA.ib€e §m.erferer§ with if the View i.ai§er.1 by me Eeweiﬁ appeilate <::em"r is far peeeible view Ehetr. can 'be A' 'Te--reaeshed. Therefore, the Eearned Counsei submitted ér/M 5' ¢'»r'"""

1 F 141 that the aequitta} ef me accused by the lower appeiiaiie eeurt. Calls far no interference. £8. Having thus heard both sides and €:ak£ng_"i:Qi:e 0f the cieeisionss eiteé, the Qniy point. fer is w'h_et,her the judgmeilt. Of acéquittai.3§«:1.e$e€i"--T.E>y_ ' iewer appeilate court can be S;;_1id:t..O law. 'V _ V V' 'V _ 1.9. The ineiclent had at 12.80 p.111. is eustained injuries in in eerious d1e;§ute.'T"'VB:;_1t.,'V'1the.4e1<1ﬁeiai--paint to be answered is as to when eaueed %.1?1j1i1"é._eé«'t"() P.W.4. The entire ease of !;11e*v_pr0Se<::.,zt,i<;1'i rests er}. the eVid.en<::e ef P3.?Vs.5L and 51 3, 1} and 12 heme net supperied "-ihe"'v;iiF€§_eeez;:'i.ien ease. RWS-'8 and 8 are the ':w:} 5€3ee'E_:;3':*:sv end P.Ws.9 and 3% are éhe effieiai E?J§f{iI"£€SS€$, V' n f§'§*1eV:'"'e§'"<>§*e, ii": ES the €'i.-'§£§.€if§{?€ ef i33faF».?'s-L4 aeéi § t.hai 1%.-ii} V"'E3éZé:%:'e Eie 'ee ieekeé imie ea:"e§'a1i§§.f iie eeizzi em'. xzsheiher {he Eewer appeﬁafe e0"ur'€ wae justifieci in aaétqzaimng the aeeueed persons.

;%,,..» .¢r"

M : § 20, P.W.4 is; the 1_:1}ured '&7'Ji'{1'k£2SS and alssca the <::0mpiait1ant according to the pro$t3<::utioI1. VI5iC_€;v..f5L<3 examined on 3.5.1997 i.€., almost. aftetjjfiv<§.j_~3z.§3éa:.s after the i1'1Cid€I1T.. During 1123 €:X&1H'ii33;&ii(i11~i'1}.f(:}1iCf.u he has stated that the iracirlerifa h::;.p};%e'ﬁ--§dA..éib{$t:t.'-L_f0ug;' years back and when hé was i:z1v}: ir;g A.,{}3'ETt_VJE_Hf}¢:§_:§ incident OCCuI"I'(~3d in T_ fﬁazliuragi Road. ACCO'E'di1'1g hAi':'ﬁ3L, persong surrounded .h1}tr: and 211} the accused. and 311 of them it is his evirlence t.ha:f;»--5 é.sSaL1Ii;, he had Sustained severe '1';;1.jurieS._0ti._ hi$'..'L'11ead and leg and CH6 €y€ was v_iz'§;i.:.:':1"°_ﬁe<::? _whﬁ<§f1«h.€i..E£sst'. it 13 aisso depoged by him that ' ,. "E;h€3 aiso abused him and threa1:.er1ed is Iii}? ﬁiirzz .2'i:'3.--§j_ (31:16 we:}ma:"z {tame E0 E°€S{T'.E}i<3 Pﬁﬁﬂé and she w2:~.~':§ ua.§S«::r a$$~s21u1E.€é by the ae:fcL::~3€':d. ;'3;§':,e:' f;.he §§}{'§iCi€;'f§}'{. ?.W,=§ V€{f'E§t. {.0 £2336 poiise siamm emﬁ gaw: c0n1pi21§m as per EX.P~3. But, however, 1'16: does net admit his :si_gna;{u:"e in {he 9*' '.

2 $1M» ﬁﬂmi 16 compiaint. P.W.4 was again exa.miné:d«ir1~chief after 21 iohg gap and it was an 10.126997 he was further ﬁxamineddrmjhief and on that day also, P.Wsi£_ has stated éhat. he was 21SSEl'L11t.f3d with axe on and also with St.i<::k::~; and he was a.s$21'La_E.ted. inftzzf h:i$"

bady, on his Eeg, back, thighsf assaault he fell down &1I}.€i Wéig 'f.3,KEtI?.'"ii'1'.'{' cazjf, to _ Afzaipura police Station Eégaikiéégn to the hospital for _ A H H

22. P.W.4 also he did not Come tQ_ accusaesd had assV§1--1_J.itf;"(1 He has stated that Dattappa 3.ssaulted on his Vfiifffis, __A'wi::h §{1;«i.'«.:t:S; RW54 was again calied fer ' "é;:..::d;€_ﬁ:%:f*<vhQi*:-. 12.1-1998 and he was <7ross~€X2:mineé at day and aim 0:1 §_3,'?'.Z99Q ahé iheh <}3;"1~. QQEQEGGQ. In {he {::<>ur§e: Sf his {TTGSSW _ §%;>;21r:;i§:zz?;:§{§:25 $25 i?§§.Eiiié?{"§ ihhazi §i'i(Ti§{§ ':%,?&r§:? '?:§"é§.:*;fi";"': £1': 'étﬁhé-3:

hands 0f azmtused Shrimzmth, §}21E:'E8.pp21_ and Hanmanth and aiso says that accused Shrimanth 'X, , 1 ._/w":

,2» ye?

£7 had axe in his hands. it is; also his eviderxce that axe was fmlnd in the hzinds of accussed Shivanria and Shrimantll and they 3.-SS8_¥.1H'.€d him an his thighs. The incident happerzed far hour and he is not sure as to whether... "E:{1:"0ths§f had witnessed the incident of=_r101,., A The'v;?i'¥:né:é:3%A"ha;$AA gone on to d€pOS€ t.hat»[V 13¢ was:_ also T.a£s'€5_a'!;Vlt,ec1§ by accu$eci Nagayya Gu€:te:§Ciaf,.VV Sidtiﬁjpa V} I-iereli, Nlahzzlrztha Melshyaiféi, _ Mashyala and Narasayya G1:ttedaz~~-- v"..).3,I::'£ dQ§;~§f "}".1 (ff, as to wha assaulted' _V'1'h_£---:11} fhé' 'iés};itr1es;s has denied that' theAixre;3,_pp1és aha:-_ were shovm in the court were the Weapons.;ﬁ- thé"-hé3'2'{:ls of the accused and says thaf; the {>szeap0:is thai tbs: amcused we;:'€~: having were _big 1%?' af':<i_ iongﬁr in size. It is in his evidence t1"1a'{ *'.§?§r'i'}fV:€§l{?.':§"«1f=é3 %§%;:=:3::'1t. {,0 the poéigte gétatiara. it was 4.8% =32"

Aand he had mfarmﬁd the {factor abaufg. éhe V' .. ;1_<é<:::;};':=»::;£%{§ 2-arid Eihﬁ asggauit. {:::":r:'m':§'é:"€.:':& by §§*:é=:1'a"L 253, §'e;1r€:he=z'. in his cf<3$s--exa::2ina€i023, P.'WI4 hag stated that when the accused assaulted him, except 18 his maternal amt; Bhaggam.-fa, none were present. it is then deposed tie by him that the aeeueed had {we axes with them and accused Shivarma assaulted him on his; head with axe. _Ti3en","*i$9'he'i'1.TA~ questioned as to who assauEted_._or: hie'"e3ré;s, "P;E?Si'.é£_ V Stated that accused Daitappa;"=as£§egu}teEi~.e1'}_ 1*;§e eye and accused tﬁheu with " V knives and aeeusegi Shrim--:--1iith"--»h21d e3;11ght'§h01d of P.VV.4«.

24. The fez? been stated by him to t§:f»;3t'he1- Chandrashekhem _C_§f' one Channayya and had abL1.se<Vi«,} 1imV' ané '3§eep1ng that in view, it was _*;3'E3a:;}.:";.aV}7ya Aw-eE1.:}.._.1*:21d send the accused persons tea ' ;'h:1'S._brether arid, ae they did me: find hie h7rethe:';'j{E:;:ey aseziuheii P.W.4a 25: V "??f'»§.?,5 Jag§2mz_";aE:ha is the eihei" eye~w£§::§e:es and V' .V_u?§i:e§1 he wee eX21miz:ed~§m--ehéef en 3.§.1§§'?Q. {hie i witness GEE}? makes 21 generai stediemem ﬁe the effect, that 213 the accused surrounded. P.1?'«£.4 and aeeeguﬁfed ii' §*,:,M» E9 }_1:i_m with axes and sticiszs and caused irajuries on the head, Eegs amci two eyes 'N€I'€ injured. This Witness has ideni:iﬁ.e3d. M.Os'1 to 5 out of whicix (311.13? the axe and M.C).i2 is the knife anti rest The witness was again called on 5. TE2._1~£}9'?f.f€§1f--..§:ros+3}"

examinaiiiorl anci he had de;§Qse(i-§'.&; uthé. <éfféCt=-L§.hw;§,t}.A xvherever any ga.1ai::a f.ak.e's-..p}aCé;.V_if. wiI1:"b'€]jh.¢ar:i by the Village peapie and pass through the Eand 0Vi"?;"N hééeyridence that the accused xverew.nun1b€;r§.:Ii§§ 1'?4_"1:Q" and they were al} 'a1;1rl.._st3;Cks Vhéihrl goés on to say thaf aceiiséti was holding Stick and others were-_ hégitﬁiziggﬁ"=sti<t}{s. J:--1:'1<:} knives and elccused Shr_i_m9;:1_t_h Vxvéis hc}ld,if*;g_g knife and with thhat knife, the said accuéisézefig Vifxad rézmmsad the ey{~3S Gf P.W.4, 'V A _£Sa.,é,1§s<;» {irspassegi ':19 by P.1?&?'.5 that, 'ihéé aexrused " __;7fc::1"3.§§' =§€>" ;5;:s.?s 3;.::E%: him ahd RWD4 and he £3211": aWa:_2' 'ta 2:

'gc§iS§,;-m€::::'j__:"€' 236 E2': 25% E683: agrzsi whéfgz §:hz:*; i§}{?§€§fE§Ei éistiéu-:jf1"E's:i';" e:>:'1§}-r" his maiétrmzii au.:12't was préaeni. ezrié

3.C<:§u$éCi Narasayya alone assauited with 32:6 0;: the K M Ea,» 2'.V"'/U 20 eyes and the other a<::e::usse<:i a;'-ssei'LiEt.ed with satieks. It is 3150 his evideriee that accused Shriinanih had six inches knife in his hariti. Ail the aeeuseci 5is$.a.aiIt.eCi his brother with stones and there were _ Stones that had been iihrowiz on P.W.4_-and};~hpe3*eai§:e:;"

ail the 'c"1CC'LiS€d Went away with x§r::s"ii:1iiAdV"Sti'eI<:s "iii their hands and P.W.5 i.i:ii01s:_Vhisa'brethe1*'v:iii.§a._;:ai:3t fa the hospital. It is also his _e\}'i:dei1ee t.i.'i:it;_:aft',e';?? Coming to Afzaipura, the3}"'-vi}'eniI--._tci>' vt.151'eVLjv'vip:e1ibCe station and eompiaini. giV{€f1"'E€:f E1b.Cii.}.ﬁ 'pin. and the witness__a;1sQ i.he.;'i"ii":3t Cempiaini was given by agairi 1'eiiei'at.es that it was aec:'uS'GV;Ci" had assaulted P.W.4 with krfnfe _and.' had ' remeved the eyes.

Dvieiéihamizaeppai depesed zrgboiii the '«i'iiLi%.i'i'vi.e\e, iijoiiéiéeii GI} ?,'i}«f.éi Y2ishwa§ii.h and iiaviiig iesiiéjiii -iiéie 1?';-7{}Lii7'i€§ eei°iifieai,e £18 per EX.P--4i The V . ,ii"i}ii'i**'iess. ii_ei:i::te{.i iii": 'Pﬁﬁfiﬁi is;ei"e: {iii :i:E'ie §I:"i.§§_§§'L ieii. Eiztgii eyee, b€:{?kSide9 iefi: imee, iefi: iiipi right, Wais:-':--ii and left. side of the CIf}.€S3.'. The doeiior has stated in 21 the course of 131$ evidence that the injured W215 brought to the hc)sp:t,a1 at 3.30 pm. and far' abmut {me hour, the injured nvas in the hcﬁpitai andv@'}«::'£:e:pt P.C.I?~I£>. 13781, no other palice Gfficzer had hospital. The doctor has also $*i;a'ted_3%:.2:f:'t.hé~:}3@$iC§é" ' did not ShO'W him emy weapizan fl-8,A.§i€€;1S;'hiVS regarding the injuries tkzaiz-..gtou}{i*-15%: vx¥Vit.h_V'§iI§€3 said weapon but, knivfzs ShOW"l'1 to him used by the:

w0me11 folk. V' V 'V

28. ﬁhe"":sai(:l €Vi(i€'flC€ of P.V"Rf;¥.3.Af'--s_§1i:('1 that the prosecution had pr0vedui}i1_Vé zicctusecl beyond ail reasonable is the 'Aq'u.£:_s_:;ion.

' }3'f'éi'v'Z %i?s .was examined on aiiffemnt dates and an " . fi'2é3: fi;15ss"é:kj}<§€:;1ssi<f:r1 whet; he was exaimimzd almast affiez' fiw: §§'€:§_a:'::~§ 2i§"é:e3r the §I"i{i?3.{§€§I"z¥§, E36 {E0655 Hist 5-:pe:;a}:. 2:b«:n,:'{. _éi1~'::fg? 53? {he &1€fC%,1S€?{i p<:rs;<m$ by mime <22" abeut. '§I}'§*-i:"§{' overt acrés. A genera} st21'i£€I:r:é:m is made :0 the effeci that all the accused assaulted him Wm: axes and %M-"

.s»»""' W *'-<.'.\ Siickf-E» on his head and ether palms of his "body. In the ctomplaim, the harness of {he aceussed are nzemjoraeci in d<~3t.aiE. If P.W'4 knew the n21:11e.s'e{§i"»the accused peysone and their ever: aCt$';'"«3':1V<2=:_i*1Vi.Q_g~. prevented him from s21yin;g' so when he C:-1I1e_d id' the court fer the first t:;1n:1e on:=_3.5....Ee9?37--e,» 1 IEQT.' mention about any of ihe-.;_1c:Cusj;e_(:i"'petrseiiéi I11?&1.Irie _ or abeut their inciividuail 0ve'r"§ 2.1t;ts. Eﬂfﬁffll on the next day when he was e:~:ae:13i1:e_ed;._'he'-aoniyr meautions two of the accused .;3ers0v1"1:~3-- vvi:;:, , V 'E~ia,1'1h1"2_1.r;i'1j. " 'and Datiappa, It was (11j7:V1y5?i'§'1f; ..t.i1e1:. euhs~*:§:;1:ehtZ"; dates when the witjless 'W3;-:3_.. (je1'i1ed,for_ ctwjoe-s~eXami11aii0n, he goes on 2:0 give the ées(:ripiViG'1__"§"ef" the H1ei<:Ie11t. one by one and imgzmes of :he'2é.ce1'ssed perscms and E.h€iE" everi: aete. reg§e:h;ei«v?£.:3 the overt acts; of the aecueed .Tg};l-ﬁﬁayefzzl e<3n:':p21ri.sen ef the €',eei.imen._§; ef 'E7«'i.,'2?\;'€3;¥:I5e-.e;3;'1A<T§ 8 iﬁiéﬁtiiii ge 1:9 shew thai the wimeeeee dc"; "V . ,§_§{:s% 7(i;'{h"r{>b<>:"2§'£;<:% e:;z»::E3; emer ee:':;~;aieé,e:nt.1}-*, '":3Ci. Whe:.h_er RW4 wae as:«é32mh,ee:,i er: the eyes with knife by accused Hanmamth or by accused i J Lu Shr*ima.nth is not. clearly established. 'Which of the excaéuseci 'W213 h01<ii.ngg Eaznife: and xarhich one was holding axe was aim not spoken ta iiiearly b}zf."tf1§=:«..tia%Q wit11esss€s. The prese1'1c€ of P.W.5 is 1f:Eiec1_'i:5éi't.----M1j'3;.T * P.W.4 and oniy Bhagavva W39 ssaid 1.0 b€:fpft':S_¢;11t... Said Bhagavva is not examinfsd sthé'-p f0seC1: ti{;ﬁ?;.. P.W.5 rem away to a _of uféééi it "

is unlikely that, from '}')lud(f:.('3 hé "%xrQ1;]d havé noticed the overt acfs pf gicitused persons. Therefere, , ﬁ§&¥3.§ ivruitad out for c011sicEe:'éiti'f_3«n;"a§L__2%i1'1:_V;?.3}€3r"gVi'trIt§ss. to the incident and we :{:re Igﬁ:V},n1y§:¢m 12§W.z1.--

31. "if "b--§'"t3e1.ieVe('1, then, he must have had seri'€mss ir;j u:i§S'~~CauSe£i cm. his; head an account ('ii as&=au1t 'w_'it',h afxeés by 211% the accusad persans, _ ve::°y ""<;<>>1*}y$§.$'£<n;='r:{', in sstaiizig that 9.3 $16 ,é"1{:i::i§:-\:<2:_éé%c'..'"'M'a%g§=:';='§* haidirzg 23x£:$ in fhesir hands. if 12':

'-- A "ps:=.:°s§€2:;.%§:L*.aég:§3.u§i. ER-"'E';:Z§"i?r. axxes in E',§"3{:'.§§T" hgzzzés $3 iézsgé §":%3;E":{§ {sf {§€3.E'TE1§1'ﬂ}? i?',.W'.4 2-¥{}211d have had Sf:'Fi®i,ES::

he21d_A'injurin:~:s GI" he might even had, died on account g M» M» £3":/Axﬁ 9 24 cf assault, with $0 nlany axes; on his head. P.W.6, the docmr examined by the pras<3r:ut'.i<)n, dues: net ms:-n*é.ia:m exbout 21113; injury being caxised on i.hQf~1i1_<é:--:;_d of P.W.4».. In <;t:I:1er 'WO};'dS, e'1t.her P.\?\-UL . exaggerate the entire inc:icie1:1t.Q:bhe is iii} tops: in all the accused p€3I"SO}"T1S is ;the;'i'r;.ft:rén<é'e fh2ié: 'i--$ be drawn. 'V V _ V

32. Whether camplaim P.W.5 is also not Clear. identify any 0f the \vee1p<3r}g'-- étourt. The weapon§.-wx;*¢§é_:ﬁ{)t:v for his opinion. No and nc) site map was also pf(>«r,1i,1C:e€1.__ was not sure as U; who V_\>Li21sV_A1*;2;1rir1g' 'EiX§3§WE1I1d who W218 having; knife in his;

"'}"2;:a.::1<.;¥ .'= {':rf:_<.=s breath he says that accused Shrimanth '@215; hC%'§§i.:'3g axﬁ araé says ii": the Giihﬁf braatfctz 313$:

Sh.ri.r:}z1:H§:h was hzaiding Ewzife 311$ <:2:2E3.z" 1\§E1I';':1S3;:_J§2E 'WEES _ §'::f:E{§i::§_{ am azzé. :"m"::s: §}?:;E:§=,§*$A 33, Vv'"E1eE,h<--:::' carrzpkzizxfé. xvaa §._§i'V€:Z1 at $03 pm, 01* not and whether by P.W.} 01" not is 21130 1"}.{}{. ckaariy ,f"'2 gm g»»'""V:

25 established in View ef the c:em.r21ciietie:1s appearing in this regard in the evidencxe of P.Ws./«1 and 5 and P.W.8. {he dector.

34. The next imporiant. aspect is that tzgjt whisper anyizhmg about the E1£TC§11S€£Z1.V"}i.)1Ei1ffSU§:fiE':'arid-«'_ 9' their names and their oveet aetse 'w1";'e11__V'}7:ee_ i;x;é°as'7 examined for the first time on 3---.5'}1997,v«"--eIi:ixr;§1s 'L:>f1'i§; ' afterwards during subseciiieﬁi eviCien'ee--V-jtheit P.W.i} went on giving (tlefeﬁled _'d€S{ffiptiC)}3.. If Witness was aware ofthe na:11'esV f.Tf1e-"ac'e'ai'ee$1 persons and their overt?"Va£:f1i1S as °eo'€1:1('i' be $eef1_v---fmm the complaint Ex.f'+3;* '\.vehe1'Efp1fe'»re'i1£et§ .P'.W.4 from not mentioning the safr;«eVVAw.he11_ he examined on 8.5.1997 is not ¢.\;r'<;='73:*": §ii€%ir. hi"? Could me': remember the ineidem ' "Q-zfTAa$;V"i£.{§'av}}§10 assauhied him. and with what. wee"-Lpen 'A eéhen h'e'j_fx§i:1s examined for the first time an 3.5.19§?§ it rezzieiiie deubtfui as 'Le h<":x>v éhe w'i'{.;'1es:§ eeuiii ;°eez1§§_ V' , _€E§_eee e'2.s°e::':,e er ggzzriisiiﬂare eﬂﬁezz he was €;'?XE'é.E§1'§1."E€f{§ an euebeequeni denies, iinzzt me afier Eeng mtervaie.

Therefore? the submission of the iearned counsel for 3';

55:"

di _1_:{>:1g<3:: Z ,3 E 26 the 1'e$p(}nde11t.s that P.W.4 might have been tumred by the proseitxitziarz aiso <:a'm1ot. be dismi..9sed having ":10 force at 2111.

35. Ali in 2113. the entire case of the rests om P.W.4, Whose evidence '=.fe:~::eivé <:*.0r'robora1':.io:1 from C)'fh€I" witigessfss jjazid" '1'n:3§1iGf5}.' evidemtez cf P.W.6 does t1.c:it-Ltfzrxd port regard to the assault: 011 otf' ail the accused persansy " sticks. The prosecution has pEva€<3}1:"0nEy :b.V6"v_\iféép'bns before the court twg ggxss- aiid"'Vthree knives. A11 the v-,kI1iv€:s'":ii:*:3 to" be kitchen knives and acc0rcii1?.g to 'P_.W'_.4;..._"ih_e w€ap0nS used were bigger j.3€5,= =?:I::.e izicdzalvs §7<::a1' this imiident @063 mm. 'A {fF€Ed€?fl{',{:'? ta ihff exsidencﬁs of P.°\,%,R4( if C%1'2:v£:i;1&3:§;2: %:a:a.';r.:E:é%€i izhe: b;'{2E'h€:*' sf P,'%?'J,<% 110 E36:

EE':&a!'E§YC"i.E:.E§,E¢€E&? 'ﬁ:*h:._,-* an a3.rt,h the aiztzézzsﬁd pé3'Z'${3§E$ Weuéﬁ <:h<:=0s£e P.'»N.4 21$ their target, is aiisa :19: expiaineé by the pI'osee;';ut_i_0:{1. « I\) "-J 3?. 'I'he appellatr-3 wart: has '§,21i<:c:-':1 noie Gf 211% these serious defecrts in the p'I'()S€-3CL1E.i()11 C2136 and halti-.44iE:_ai F.W.4's f:V-"id€l"1C(f Lacks {ZOI'.I.'(}b{)I'a'€iOI1 a}:1d_.,§'_:Ai'hef¢-{Q135' though he is the sale injured wiyriess, ii' f1'<>»t"':-zafrg {O rely on u11C:oI"r4:>borated t.est.iz':_1or;yT..r:5f T?._\'x7.i} éizifszf 'inf arriving at this con(:Iusi.T(_)'1':.,V t11e"v.j§.c:2nfn€ii jiL1£Egr:--w1has -. L reiiézd an severaﬁ decisions V't:»he'u2§§.pex'(3{::u_rt.V»»%

38. As regards iriierf%;:rc_111i:t:3 the order 0f acquiiital is {;:O'r;._c€rm'é3d;' C0'i,::¢t, in the case of Dilarzpag 10 SCC 40}, has Iaicijdowii "the 'fd3£.1o'»%3ﬁ:gv_priiﬁcipies at paragraphw39:

11%fﬁ}1€f§i.§"§ﬁgJiT)1'i.1'3Ci}:)}E3S emerge from £3116 'cases; fabéjvei L "§'VIé'?.§ «Va1{:<:a,1s;e«:§ is presumad E0 be 3 T. U;m,iE §3."£"{}'%'€:":I} guﬂiy, '$36 a€:{':uSed £3133 §}?f€S1,EIZ"§pﬁOE3 when ha $5215 :'Q:€§ffL*:l"€ ihe '5{ri::1E {:e:>:1r§, '.§"h€3 i;r:*i2:E <::}:;2r'§.'$ V--;~::<t:{§:;:.%;f:,':.z-zfi 'a<>§$'i.s;*.:'.:~% i:'E"::;*. §}r€:~:':-;:,:mptém": €E";.a%'.: 371%?

is Eﬂ1'iG{3é}i1§.

2. The pawer of reviewing €Vid€;'.I1C€ is wide and the appeiiam court can re21pprecie1E.e the entire e\s'i_e:i<:;1Ce (313 1'€<:',()1'd, It can reviexv the trial c:ou:<"L'sv._"'j._ conciusiou wit;h respecrt to both f'e1Cts~~3A15::..'_'7" V law. but the appeﬁate court musi. duff' Weight and Cor1sideraiion»AA~U1'the débiséisfi of the triaﬁ ceurt.

3. The a1ppeI}2it.;é:"'~:;0urf's:h{;1:£d»._aA1v${a3s.gV keep in mind that Cc)'Li:*'i; _h.éid c£isti11ci: z1dV:e'm;_tagéV."'--V_ "nth-ft demeanour of' The iriai court j,;:f:"i.:f1_ 21 p§§si.ttiQr:VV0«fkﬁluate the Cre4cjii1:)i1i;ﬁ}"% ._i)f..tia el w'it.r1r:sis:-es. "

V 4'. :"§f hev44V"a§§p§11af,e court may oniy c3¥'e1*ruI"€-- .Qffh.ei'wise disturb the tzrsiai _ c0t,1}t?s 'a£f'qL1i'f.t.ai if it has "'verj<; Substantial} rand; COIn'p€E1ii1.g 3f"eas<>I1r$" for doing so. if '(rave rea:~;cm2":b§£:* 0:' pesssibleé V.s.:;';{>;_:a:'$ {tars be reached W em: Ehaf, iezﬁs is ga<*:q1:i§.'{.aL the other :15 eamziciiozz -- the {i{}z:r£.s,f::1§p<iBate cémzri-E; 132.25%: mgiice in §I3;=:{m:* if the 2-1<:C:_2${*:d .

.3' *1':

?::';w ;f-»*'': ,3.

139

39. in another cieeisiora ef the Apex Court in the ease Gf State 0fRcy'c:s:han Vs. .:"\fa:"esI'z @- Ram Naresh, reported in (200939 SCC 368, it has been held "20. ..... we must bear in scope of interference with an aequitfal. An order Of:-'3{fTq"J'ﬁ{..€i1 not be lightly inierfered;":.jwi:h if court. believes t.hat.ﬂ1e:*e ié§?sj(§'i:1e peirxting out the t,dW_ai'd.S accused' "i'hi;~3_ eouai' :1e.e.It. $3-?it'h scope of erder of acqu itial in a V zatzfefnwei---. Q"; "

'r>f1~haI1d; f.ff1ee1gh it 1112137 be possible to t}:;ke-- the x:'1é':-2x§ fr<§':';:seA_.the "evidence of P.W.4 that the aeeL1$ed" Ha13;fn&:';.€.h"-.§r;«:i" Datiappa had C.':11.ES€3d him i:1jur'iessL"r3.r1'§;2.:§s '<3}f€':S, er": 3. eloee senziinyg ii. eamf1et:

saga '*5.?ii.E§"CQ1f§?gTi{EiZi{§E'1 that tiiese "awe a<:eu.ee~:§ haﬁ " _ :;*{§:$2"{A:Lﬂ€'=e'd;.«_ er: ihe eyes of P.W.ﬁ; beeausee P,'€v"'.4 V »{'uEe%'s:. em', Eiamgnanth by :"efer':'ingg;f £0 a.<':e'é.::eed:

E)~'ﬁrizf:;2:%:'%;§*§;1' 22%'. 21_;':eE:h§;%:' ;3§2';.<i%e, in the: eismee; ef e'ei€§efé::':;:';" .5115 the evidence 0? P.'&-K4 is fuﬁ erf eori?;:ré§.d.ieti0ns in maiieriai pairtieulars anﬁ the wiinese {W 3, L3éw"'"'WW 5;» as 30 akso trying' "(:0 exagger21t',e and rope in all the accused persans-3, it is, therefere. rather unsafb 1:0 rely on such te$tim<my of I-"'.W,4».

41. As far 21:; 'o'1'ing.i:1g; Seciien 149 of the 1.P,C§ énto application is Concerned, P.Ws.4. and 5 sp&'fc1Z~s:"if; géneral fashian z1bGu€ the accused 21s$.§;i:}.t.ing1"~P'.RV;4 _A ' with ané sticks. But, xvigae was ~1'1'21Vi'§f1gV._.§3't.ig:v}:;"éi:g1_ci who was having knife is n0t --s'j:mker:T.vt:3: 1i}'.*1ér:1V cleariy and, moreover, P.W':4;v"11imse}.f._h'21s:stégted that he cannot 53251;; as \v1.1:iChV ":':u:cLiéss:d assauited him with what sve3.p(>n a3}g'I' 01;: what, ~'j:;3.'1*'i.~:.fc;'{. his body.

42. :--C'ebz;i§=§::'.}'1;is heid in thf: (38:86 of Shereg;

"R/5:5,»SAtat;é.Lgf"U;.P;, :.'§::§c")'rted in MR 1991 SC 2246, that, V' , iii.-*?1.e:i'§:' '{.i*1s:?}re is .21 §§€3}f1€3Z"&3.1 aiiegatmn against, 21 large =.';_:"§_«};'_r1:b"s;é1jV r:.?.¥fp'e:'[email protected] Shes: <:0ur'%. zéatzxraiiy E'1esi*§{.ate%: 'to 'l{:<}r';'<.--%_i<§1;:~.£:fii sf ihétm on Such vagziﬁ exs'i€ie§1{:€*. V . , 'E'§z€3% §{}'13é4-Yiéi' z:§}p€E§;":%;§: <:{:'::€£, hass 3:239 {}b$§fi"§7€ﬁ t§'i3J£, Ehﬁ' Evidﬁmte sf P.'%7§f.é£~ $3 VE:1g£;:Ug€E 'ivith regard t0 the overt acts of each one gf éhcs: acsused p6:rs0nS '%----z~ ,..< zmci 21130 heid that. the ex.-idence of .P.VVg4 lacks corroboration even {mm thee medical evidjsnce be<:aus€.. no §r1ju.ry was caused an the head af 'PT\?\:'.4. Under these circL2§11sta.nces, the lower 21ppeI1a§4V€: %ilo;1rt feund it 1,msafs:: to 'r€1y on the '{.€';"StiE1101'1y of , A'

44. Tbs aforeaaid reasrgming gm-*en Eowef' app<~:1Iat.e: ttourt c:a:1r1G'€. be terfned_aS.j.:i§<;réaso::'ajbi1e the finding recorded as pc1fveI'sé.._ "'Mer5:i'y9 'mi:- {:au§3e it is also possible to take a:10{31v§}:' x?}1evvf)'f evfdance ef RW4. all in 3.11,' t1*;i_;<s: of P.\V.»4L lacks consi-s;t.e:1'(:y' L:_f1c'01**:r}b:3rated by the medical evidemté 21:1c{'i;h§: Vw1 €nT.eVé'3_}iimse1f" not stating anything abaut. 1:119; EICCHSCC; }§)C.fSons in particular when he was {§f;~..___the first twe ciatess, under the V ":3ir;::s;z.:3§j;g{1:'z:*;1;'¥;'C<::s, the vii?"-' mI<e:1 by iihe Iewer appeiiaiﬁ s::£;}5U.:*"£ {:'é:}f§<3§. be i:r1€.é3§"§7e>,r<3& with w'he:: this; :;:=<3m"t £3 d€:2:}iré;;;gf with am 03639:" G? acqu1"'i.?za§, v $9"; '£2163 a§"<}z°es:;e1§§ :'€:as;:>ms"s§ {ha arder 0%' §:€.%<;;ui'£i2z.'i E passed by {$155 Eower ::1pp(--3i}€:'£.€ tour? does 119% {tail for in'é.erfere:1'1ce: emci the State: appeal, t:he:*efc)re, is diSI'E1iSS€3d.

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