Bomma @ Doddappai @ Chikkappi vs State By M M Hills Police Station on 20 January, 2012

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Karnataka High Court

Bomma @ Doddappai @ Chikkappi vs State By M M Hills Police Station on 20 January, 2012

Author: Mohan Shantanagoudar

Bench: Mohan Shantanagoudar

 

IN 'mg H35:---: CGURT §F KAQNATAKA AT BANGALQQE
QATEE "mzs mg 2&7" 5,4'; G? 3A§\§'LéA§3=',, 

?§E§E§\§T

THE §--=§GN'8é,E £¥:'s§,3U$'§'ICE r».r2@;---i,»2;:'~'~1 S'§~§§»§§€%?éx;?§i}%é§j§}{}--,é;§,HH

we
THE HGNBLE Mm'UsTté§:*.z 15u§I~.A'?F§; mg: 
c;2:;:A:NA,:;%;2'sPPE;2é%Lirg:m5§9%3/200% 

BETWEEN :

Bmnma @ 5£3§4GA"::{«1_V¢ai      
Chskkappé     ~     A
3/0 Bommé2%_ha:_"_.V » _ 
A955 3§3--'3§V3V'€ 33 ¥é'5:?'$. " .V  
Residézjjg at 'C3V§ii1'%.,.f'~*1a;?i.i:a%§\%L4 i£~§.£_iage --

Ramaﬁwa-. Hc.h§'iW"-».. "    ' '

§<0§¥egaiTa§':.2%<;. ' _ "   ..A§gei§an§:

5:53! 3% 5.34 §<::.mé;;, émicaig Curiae)

 .'%Sgé%:7e -5.?'  V

gas::a«:."+é;§'§s:"_i4*}s;;:;:e"
ﬁtaéiass, ,. L" ,.%ie§;::§r*:d$:"si

 S53 .§£::rn§3ngiram§EaE'g H€<3?.§,)

 ";'§'"%*zi3 C%'§§"ﬂ§E'"§§§ égggeai is ﬂies maﬁa? gegtém 3%

   by iéze ﬂﬁvsaaté Em Em a§§%%E3ni aggéant me
"   ;§§.é§§?"%'E§3f3§: éaieﬁf 2§5:;.2Q£'I5 is $ﬁ:.§'*a§€}'?§x"Z§Q% on ihe fﬁe 9?



E.)

the P,C},, FTC" Keéiegai convicting the apgeliant/agcuseé
fer the Gfferece pzmishabfe under Sectien 302 arid V339 G2'
EPC; sentencing him is undergs imprisgnmsnt fc;':*._§'§'§*7§'-~f_cr
the Qffenceg mmighabfe under Sectéen 382 a;€...."{?>>{i;;,L-'ja'r':"<:?.

aigs gay a {me 3%' Rs.2€}8Gf-- and in defauit Q§*;3a3(jm%%f:':2tj"Ls§'~ 
fme shaii urzﬁerge further peried :2? 0;:eh__;2:..§r'..:f"%gQrr§L:::_
émmésaameni and fmiher §entes2<:3.<:§ ta :._;:*:§é':'s;,:.{:~. ;'i'g;<:is?Qu-$ '

imgrisenmerzi: fgr a geréeé :3? we ;g:ea?'a:3d«.gh:a§--§._aE3§,_;;§a'y 57

fine <3? RS.5Q§f-* for the efferme §1:n§$'f;3'§3§e;T».;1nr:§é: S.é':%:E1:;i;rfs§

3?9 3%' we, and in defau}: of ';::a5?'.'?i"1€:":t ti'1.gf 'fi§"';€°'S?iE:%§V 
underga rigamus imprisenme~:'gf.: for 3 VgeTr§o:§.. 'e.f"iihreevf

menthg.

This Appeaf CQf'§"§§:'§'¥§;1"C3f3'«'Af';§£" th§s'V{:i'5a}{v, MOHAN
SH/32NTﬁx£\3AGQUDAR;  :ie§*;\g'efef'e;,:i fh_§;:..ft}5.§Qw§ng:~

 

.9.

Tifjég  ~ iiiﬁe aamzicted accuged

agaénéi Ems:  érder Q? cer'sv%{:t%§r'2 éated

2321-i£®§iﬁ"'ﬂ$'$$fSéﬁ{  Fast Tradat Ceuri; Kaiiegaig in

 SCv§..?*2i5§'.vv?'1$§2®€§#%;-V ___'S;' the §fT§§£%g§§€§ jaségmenig. ihé

'a:;j'g;:3i%g".s.:;':~<aj<u::::;f"L;$fed is €@rw%e:%e§ far the affenga

§::s§'s'3'haVb:éé ﬁ'géééas Sectégng 3&2 am 3?? 6%' 2%;

 n  éﬁwe cgse 9? $5 §§""G3ECi,ji§§§'E m brief is ihgi {he

 a.:£:;-3&5}? waif 5 '*£1§$§";§'ia%'"§§Z%;?1 ﬁe :r«;a*:~: €12 {ha habit 5?



-3"

cemmiiﬁrzg rape en Eeneiy éediee in en §se§ateé'e':e;"§a.ee§

Ge 11.18.2033; whéée the gieceesee' 

preeeeééeg ﬁem Maheeeehwera _%-:§--3»iefj~., '*:ewer»:§e"~V 'V

Inéigaeethe Viliege et about §.,_§Q-~~e\,f%ﬁ4'.';,.._.'i-he-'é'<f§::.j&e'e;fEA

was feiiewieg her, Qeeeaeegi e4'a-eV'geén:§ ai§e--eg .5'v~.zi'€i*t--.f

P\iv'.13; the bay aged   ."ye.ev.;fs,,7 After
preceedieg te eerta§:i'--..V{3éeE'ee;§e.e:.; back is
Mahadeehware_:'*H__%'t£s  getting reg!
pewderedﬁ': of time, the
aeeused  fe""2s~:h'ere the eeeeased was
geErzg;"*§?¥ﬁ;?,'_13v that the deceased was

geieg iee3a.re'ee::'2<ﬁ§-gieeetha 'image, The aeceeee

"V'~«.._feifve§ve;e.:eegz §;§§t'%*§'s*se§:e%~g; the xsietim wee feeed {feed

 '_ §E:"}VC§_  beey wee feeee eeeged eees'

i3ee4 dV§ee%E:e§**e-- Fereei:; within ihe Eireiie ef §'«i§'«T.%%%§§e

1""'~._ "?ei§ee" §_%:t'e:§ee;, 3%: is §{§§"?h€E' eese ef ihe ereeeeetiee

 e.&':.he.%:.e?:e eeceeed €Q%":'3§"{é§§i%':eﬁ the reee ee the eeeeeeee'

  _,§.;"§5 teﬁfeefiee eéerﬁeree hes" ey eeeeeétieg esiﬁz eieeee

 



,4,

on her heaé, That; in erder Ee ceneeai the ef'?=eV':2V:ffe.£T:"§f:'e

tied Eee eeed bedy {Q the eeree sehieh v~;: e:"s   

the eeeeeeee end hanged E: f:Je'é"':ree,*'.¢ '§§{%3§§e'._re:1.§aV§e'gA

ewey fmm the eceee ef eff.eri-::_e, t§*;eA"de:e:e'ee d.VV

eemmittee theft: :2'? the geE:3veV:E:'*e.tf7a}'i'eeiie.e<_:.eie.eVe"réese- V'

stud wem by the de:e~.,3_gec§';'WE?e§i1:e'e'efter §f§'%;re5xst§gatéen,
Eaée the eharge ehee_:_v'T'e_ge'i_ee}: _.'g.r:[;;"eAA.'.I'4_*e;:i.9:::.:ee<:f fer the
effeneee ;su:_:'§e§'§;e:§:VEe. ;é.;r1<i'}:e'f: S'e;.ft'§eee...:E?6§ 302, 382 «:3?

PC,

3;, 'ﬁes';féefj~_'§:%;.e' *-._;i'{;egfee ef examénetieng the

ereeeeuiiee Ea eéé %'%'ee'«e§<am§r2ed 21 wéineeeee 3:26 get

 Ex§§é"§:'iv*;e--«eee :8 Meteréei Qbjeczeg The Trial

:'3r:ee; .;§;3V;e:'ec§e:%ee 9%' the meieséeé en reeere eed

e'jgee hee%'§'§_.s§, cemzieted me eccesed fer the effeneee

"'-..e:,2::§e'é:.;e"_E2§e wee? Seezéeee 3&2 eee? 3?? ef WC,

V"*_AA%':~£ee%'ever; the eeeesed is aeeeéited ef the effeneee

  _,§§ee%e%wabie eeeer Seeiéene 33% em 382 e? E93



_5_

4, Leamed Amécus Curiae; wha ass§ste:k%i VT:he

Cmzrt by aaguésg 6%} %ehaEf Q2' ihg agpeé§a§':'iv~'aV;§:_:§V:i§§E~.A

sabméis {hat the ciraamgtances r§i%§::§.V..:;.:Q':;::;% 

presecutim arts net §:"c:xse<_{§'; :é.51af%3.rm.z'%:.§§"*- 'aéj-LL..__t'%§V2*;é

wéinesseg have sasppresseéj-4.i_:_he €351 fVac:'g*:"%§efuo,;f&3 %:he 

Cami' Accarding §@ e€\i.%'é::V=:n:V<'::'§s t)f chéid
witness-PW.:3 is 'F}"»?§i;}§V3--.,_Vhas seen the
accused for  fErst:A'i:'n';-é';  after the
inddent, :f.'v§:'ﬁéi§;:;i"'VVV'c<3ufd mt have
 at aii. He further
gubmiitvsé  éf SSWEE5 is Lmrefiabie as

She %3 g 1&6-iV3t§:2;e-.Qf'..:§*:e~""éeceased and thgrefsze false

 $3 ad"§:;c--e~§'by ihe §i"{}S§ii.§i§Q§": ighmajgh 525::

"s§€:'é':*:§i:":g is: him; ihe racavery sf geid

@:r*':"%__a{'§?:§;i%?c'§ :-_.éu:**%r':gV the ii,"§ii.§'S€ cf émvegiiggtiea %s

L ' ~.,d§:,: b::5a,:§i-

"3 ?es' Caaérag §E§£"§"EE§ ECQE? guéméig ﬁg: tééé

""'E"":éa§ ijsagri is gugiifieci in smvégtiﬁg tfze ascasaed £2

 



-7,

have eertécéeeteé ie the Eeveetigatéen at e§.§%5f£e:'ent

Eeeeieg Pif%.!;1Q $3 tee Seewieseeetee ef 

registered iiie eeee; beeed er: the' ee:'e;:§'aé'":~--§:'_E€>%i3'§e*<§ e.y*

PWJE as gjes' E:<.P: em eent FE?V;~_:e;':e..e 

errested the eccueee en"3_:'-;.;Gg2€3-0:3'. _  §g>. 

the mahezar witness fer _ierf;'u2es':.._pen:*§*:g{¥<3:%7e, has

0

twee heetife.   Q? the
deceased.    ef offence
and he has? easy. evme is the
Chifﬁ   §§*§e:":'.e.e§3es'e'éi"ebout the éaet seen
e%rcu5::1§e.te"e'_ee  the ereeecetéen. He had

eCee:_e_eee§e~<:?_VV 2:?1'eA"v.ee?'éeeeed en the? day frem

'"«.._rvfa"§*:--é'ﬁe'e§:e.i.e;*e 5§¥§i'é'ée' ee Se C%§"i3§!"§ distance; :eh§%e

'.ee.e":§'e§::V"««.§{'e%e. .i.§\%eheeee%1*xe°ere Hiiie Eezeeree viiiege.

ee.z-,.._1e _§e*%:.§éieATeeeeeé wife ef P'eé.i§. She ieeeiiféee éhe

 ":%..eeﬁ  e? {he eeeeeeeé, e%e'{%'1:ee eeé emereeeie ef

eeeeeeeé eéee, ?%"£,§;5 is {he heeeeee e? ::%'1e

 eeceeeee'. ﬁe eee eﬁee ieeeiéfiee' tee geie ememeeée



,9,

were aacavarad, There are no aya witnesses ta the

iaciaaa: in aaastéaas The saga is 

{;'§§"CL§ET1St§ atéaé evéaenia, The SaCiar:A4?*¥'5,ii$§.f"  *

aapaaed in gamer: af Pas{mo:taVm4Aragaa%vif"  

The PM ragaart reveals that iha"'1'ca:'.§_'s5afT Q%% '€§_ $§§§':.. 

ta traumatic: shask and ae--m_:arrha§e..auaj'v_§a"f§f%j'L;%§i ta

the mar ané éangg :::a.:,;sed,.§'y*A.%;f2a "'%3§_un€Aabjeéé an the

chest, Muképéa bane FEa{:t::ag*aS:'Vw.afa."_';af§a found éa the

dead body.

Fgfarjfjrs  §<::";_ea:i:a'§ am the post martam
raaa:*§,;.._'%:-.é*a  'death $3 haméciéal aha net:

aaéciaa aéaag"go;;kgh:.:aa§§'a made sat by ihe aafanca.

',?i;A" 'T§?%aa_.§éva Cércumsiaacaa which arise as 'aha

"-as aizé rv -afaa v_ a  an d a r: ~

§iv}"';.Laai gaaa Ciraamsiaaca: Taa accaaaa waa

"«. saa§€"'A_«%ast xaita iaa aacaagaé by $151.33 aaar the scaaa

.,..mm§



10"

{ii} The eeteeedeeie ef the eeeueed in exp;'1"e--§:ieg

wereee sexeeey ey tereeteeieg them.

{iii} Qiseieezee ef the _fe»e.£t_4Ae*g% :"§ée--'I,"e':§:.eee':§V

vefenteréiy which made the po§§'€;e7..Aee}:I  

ice the pfece ef ieeéeeet  s9eee'v--e:"v_:t§\2eV"'eteeeeV'

M331? and 18 used fey ::ee'3';ir:*§es§eV"r*:.._ef offeecev.

{ie} The  etoien by
the arscueeﬂi,   murder ef the
deceased; were recoveree at
the  Erem PWs.5 and 6 aehe are

':he ee:'c%9{e«--eVe:<e ef§th.e"eif'e!en ememeeteg

  {%:'} "fee eeeeeei ef the eceeeed in eeyeeeieg {ﬁe

*«-gee-é .e-eheegéeg the eeey ée $566? re diver: the

eEte«etée'e' eA§"'%ee peiéee egg meeieg E: :e eeéieee ae if %i: %e

V.  .e :ﬁ%ee__eee'e ef eeéeéde.



«ii»

8, The East eeee eércumetaeee is ee;:eeje.»:j '~..i;;y

ﬁe/'$.13-the gem witneess We find the

PWQB; eeitereé eee eebie:°e%ehe.»:§; ...%i~§e  a4f_if:%_<>i:.é 

3.2 yeere at the time of eeeee'i:ie7e,,"e;f%E'e§f§' 

wee 1.8 years at the time e.f'L"§~e:§deV'r;t..  :3*§*4§'Ve§"€:ee;*t"'

after satisfying; h5;e.._\ri§5'}:f$?:.V§§ef§e.i.1;te<§A':'E-zeeechiid ta
deeese before the  PW.i3 has
eeposed   zehéﬁe he
was   deceased frem
  viiiage at
968  en'  ieeiéenét, the eceueeé was

feiieeg-mg {heVs3f:":e3r:."'?~éa.7gemeEeE Reae, Fee?' pereeee

 "{:e%*§:e ;"f%e{e-._.':he eeeeeite direetéeeg immedéeteéy iee

"'eC€i_eee{§'"e.e::e'e'e§ee §'E§?'%§S€§f is: a z?e!e;. @3233 me geee

ﬁe §*%e?:v*eeee'§2vee:'e eéiiie fee geeiéeg reg; eeaeeefed is": the

5E:;e§'-e'éE§i. Siege were areas ee 6§€Cif'%£$%§';' euepiy ie the

 }'§e u%?mé§%, he wee cemeig ﬁe ehe eiiiege eéeeg with the

mzéeeeeeeeg 'eieiie §W,13; ens the eeeeeeee were



2?-

aemérzg near {he sceﬁe sf Qffeﬁﬁﬁg PW.}.3 heaV:*'<:f_ the

mike sounés frgm Mahgdeshwara Hiiig ar~2§.~__"'»VV5E*f;§§<éEn-{g

mime is knew that the siectsicéty s;:pp%y f_$:§:%é;;%.,;;_A V'

he zszserzz back ta Mahadeshwa:f§N?i:§':§gv 

pswdereii in the fEc:ur~mV§E~§._4 TE'é'e_'::-Ccusafi..%;'héré;3?i:e§9*~ 

asked PWZEB as its where"V'VL':é:§_V e _due:éas'gé§v': gsmg.
W~!.;§,3 taﬁd the a::u%ié'§5  Q33 gamg
:9 IndEg§natha,_\JEIEage, :».25;'§%§§;j_  back is the
viééageg    the deceased déd
net C€3 l"T3_§  fepiied to them that
ansthizitr  amng with the deseased'

Thig §3rfé::':ih% §f i?:é..€*':2§_é.EeﬁCe sf Pﬁiiﬁ Es aaizirai and

 Ls:::::§«_emEsijed,'"'--H§:5;eve:', in tha guégegueni porziazm of

 '$3d§§:;§~:<§v'£;»é.§:'::._ ?Wg:i3 ﬁag set Szsgperied ﬁne €533 af

§%:e"';§:"@§e'{";:;i:.§:5Q:§ $323: the aaagssﬁ €QFEf$S$fE:ﬁ fa? having

 _"£§mm§%é:'?3§ the :'§': :,:§"de:*" and ?s§' haviag hgszgeﬁ the

 is the irgeg eta. Er; :z§exss; §§ mg amaze; éi: is dear

' iéﬁai PWA3 sajggavis me £339 3? iéze grzssegzsiicm is 5%



"E3"

extent of East seen iércumstance. He daes ma: sgzggeri:

the case if the gragewtésn wéth regard é:_§'~v. é>§i'ra

gagdiciaé Cenfgssiesi 31' the accuseié. '§"§'2o:sg::%:§  

cm3s~e><amis1eé :3 certain g:#:'te~~;<1i:, h§sjAT'-%é.:i:d€%='n:?§

reéatmg :0 ias': seen circumVs1:anée__ xéxsés na§v_--._§hak.e§*;; '~~En'~.

the cmss~e><aminat§or:; hegfzas de;:,_ie'§é'<j  ':hé': the

éeceaged had §u:*cha§s.§d  §s9ée"?§ grams,
etc; fmm a shop at  He reiteratas
in his  has gear: the
accused;  ajﬁd récegnésed the
accuseg .a'_'evV:V'V'§'§Ved the Suggestéen {ﬁat
hs has  and he hag mi): smkea éa

ihe gcvcigsedf a%:V_é%é3z  '::e§.ﬁi :3? time? PW.:3 3133 states

' 7t§«":.a"'::" §**2é % 2ﬁggsiasééeé ug ':9 St" Sitamaré smiy a3 3253

 3% gchsai Qaiy mg :9 ;§"' $:as:dar&

Sérééés tééé %::i,}iG€:":<:§ sf ?%z'.;1:3 ég ﬁamrai and 33 aaihiﬁg

 kTb%:eggh: §asi: §:': {he §res3~e><§§'n§;:at%G§s 33 as '$3

$':g:5é'd ﬁg Evééﬁﬁﬁé mth zégaaé is Eagt 33%;":



-}S-

persons; the ecceeee tee azwey, She further e__::§méte

that see bee eat ioeged em; Comeéeim: be.{€;f}e'~4_:t%}e

eeiéee is See: eegere. 1:: :%:e cressvexem--A4%'5:e:§e§:;'"sire '

ﬁes clegraesee that the eereen §~."x1'§'§'{.§--.§f}£r*3{?§'  "i"':veiir': €23: V

ebiige was free: Marteﬁié \fV§EEege3'«Ver:*;--s:*{ :ie §s:'._ fr*em 

cemmunity to which she beiﬁtzgs. V. iV~=%.e 2a:eié=e§;:.»"Vé'?i'eV hae V'

net remembered  which had
eccurreé in reeeeci:  ef evme
dearly  the habit ef
forcing   ta pass threugh
  by threateeéng
teem   Theegh evme wee

eubjecéged is.V_'e:eee?~exe:'e§ee§éen eeihieg werth is

:Ae§v%e§:ee_"' .éé§:.'§*;e: ereee~e><em§nee§ee 30 ee :0 eéebeiiexse

"'§'2eé9._::eé*"e§E;;e_.'~,?éeee:die§ ee her if eech er': maiden: bee

eei'.4'%ée§:e.e'r:"ee; gee weeie me? have eeeeeee eefere the

 "',.je'..€ieeu-iié: feieeéy' ﬁe ieaeééeete 'See eceeeeee There ée e§ee

'  ekgs meieriei ie eeegesi the? eéae wee ieieree Se eeeeee



J5}!

feieemu Thus, we find {he exsideece ef FWA5 re_%__ieeEe

eed heeee eceereéeg :9 me {he eeceed 

eiee eteeee eyeeee,

ii}. The accused has Eeed:'».:he:'Pe5f§ee. e-ee 

ice the scene ef effeece ee::§._V.shewe'é {he'AEv:%gze...e?.eeee--.,L'

used by him fer eenjfeissierfeeﬁ.'re.gArde%;:_:£Qn;;jf;er E><.P5
,, eanchaeame the   ane 18 were
seized:   Aezeeiﬁeees for the
mehazar   offence eaeehe
ﬁe  éE§{'eve"V}eccerding ie the eeene

ef effeeee_ Shed etaieee stones were

Eyéeg ee {heV'e:te:v2eAA'--:;?'effeeee et the time ef erewéeg

" '~..i:hee._.°ee_e..ne~.nef e'ffe':*':'£:e eeeceeeeree, The scene ef

L...e'ffeeee"»§ee:;:.§je.::eree wee eeewe en 33g1§.2§G3a The

eeeeeeeé  tee Peééee eee eeeehee ie the very eéaee

 "'«__ '=eee eieeege ihe {we sienee eeed ey hie; whiee were

U.e"§ee.::? eteieee. The eeée Ewe eteees were receveeee

 -~.f§em we eeeee eif effeeee éieeei "wee, e :e eiees' zieeé:



--E

"ml
v

the P<::%§Ce heve recevered two meteréei __e'5je«€:_::--s:_5L:_e;'~_

etenes eeee for eemméseéee ef the :'r:ee<ie.rf'erie-_t§":_e 'V

beeis ef the veiuniery etetemeeiz 95..ehe.._e'ee'e$'e«f:f---_.eeii

es the aceused {aek Ehe '?i'fe'~E..%_;:e tea fhe p¥,e'eVe'v4-aeehereie2."

the etenee were Eymg. He:nee;»v::eve_Athf.§:E1e.§_{cV;§f%23etence
afec steeds preved! V  A H .

11,   is that the
aceueee  teak away the
gefd  the deceased at the
time  the accused ﬁid net

take'.,ev§e§!4"4"%;ﬁe'Vrem.e%e§'eg pertion Q? Maegeéya Chem

 }1i§;>e?:e.§_eed V%i;'e'%%§eee§ {B§e::E< eeeee} "ﬂue eeée

A*-i{e«§;me-e:':"~A.ve§:%%:g' with iéeeed were Eyirig en ihe eeeé:

iteeifg .--._"'-"Fee eeme ée eieer free': ehe Eeeeeei:

.e,'V'§:..%.?3_;:%2e":'ze:':'§e aed eeeee of effeeee eeeeheeemeg The

.'  :ee'e'ee: eeeeeeeeme reveeée the: the ceeia eeeteezmg

 "i<'er§e"2ee% wee éyeag awe 8 E53 3.8 feet ewey free: the



dead body. Hewever, ihe geid taEi was mEssén§.y'--Even

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Karnataka High Court

Bomma @ Doddappai @ Chikkappi vs State By M M Hills Police Station on 20 January, 2012

Author: Mohan Shantanagoudar

Bench: Mohan Shantanagoudar
