Karnataka High Court
Inthiyas @ Inthiyas Ahmed vs The State Of Karnataka By City Railway ... on 19 April, 2011
1 {N THE HIGH COURT OF KARNATAKA AT BANGALGRE DATES THIS 'THE 19?" DAY mi A?RlL, 2a1:; "=. BEFGRE "
THE HCWELE MR.}UST1CE 8.x:.P;1;s;?:*<j; A CRIMINAL. APPEAL :\:'d%;V92aV/'%%2ee2§_'A BETWEEN:
1 INTHIYAS @ INTH1YAS""'f1J§i%MED 38 YEARS, S/O SYEDIBRAHI'M 940.132, 3RD CRC:e:~3$ ' TANNERY RCJAD MusCL:M.]C<:>Lo;1x:Y -
8ANGA§._O}§;1iE' _ _ APPELLANT {By M/S1fi\A'i\§;¢?\VRA'E7i§i;'3»..lf§5"'«2E?g JAEJARQHAN ASSOCIATES mp; APPELLANT M ' SRi,RAH:.~J.L RAI"~K,"*A'D.V";--.,A'i'?'EICUS CURIAE FOR AP§DELLANTw. ) _ X A. .....
A T7';$E $*{b;TE 0? KARNATAKA _ ' __ BE".'{:T,§}"{;'~R'AILWAY mucé, BANGALQRE RES?@§\EE§N"E"
{§:,»gsrV:%"§ VEJMAKUMAR MAEAGE, HCG? ; ?HE$ {L.§.L.A FILE§ U;/S: 3174 éC§;.P5C 5'? ?E'~€§ "'- Méf§V®C,5aTE ma mg ,&P?E§.,§_AE':E"§" Afiéiifig? mg guggawgm" m:§,m34 ..§&S§E§ 3%' "§§-§E ms? TRACK. égggggmxzgg }u:>c§£»»::1, BEQRE §mi, we $.i.)§'éGD3QZ;'§}3 ~ §i}§'€'JEC?IE'€$ "?§*~éE .§}??E§w§...§2?'~§TffisCCLf§§§ ?GR ?E*"%E %3§'FE§"§CE§ R-VEEESSK 43§{$:: §?3C &§\§B €253, 28§{C:} EQC §x§'*é§ §E§"a§TE;5'%§C§€'~§§ F9) HEM TQ UNEIERGC) R1. FOR FIVE YEARS AND TO PAY A FINE OF RS.50{}G/~« FQR THE OFYJENCE P/U/S.489(B) IPC AND SENTENCING HIM TC? PAY A §3INEE '--.CJF RS.2;500/- FOR THE OFFENCE P/U/S. 2890:) 0? PAYMENT cw FINE AS STATED sa§§§, f3E_ ACCUSED SHALL UNDERGO FURTHER R3; R;am;3:~ MONTHS.
r?us APPEAL cownme ON FeépH§AR1N§<THi$7 BAY, THE COURT DELEVERED THE.__FQ@§LC$W§N§3.: «. V ;u9GM§fir{L This appeal hVa"s. béef1V3v:.,V':.%i'4l'ed':_ §f.E:1;;aHanging the judgment Fast Track Sessions 1%«c::§»é%% SC 940.302/03 Com_:i::;i§ng_ .'£?1'<§._--vV;a:V_g A3p.eIia.Vfi'fi,___F0r_' the Qffence es/5 489(8) and =i¥89 (s.:';ZZ}' IPC"'-aVr'1fl ;$§2"r*z:f;"én9{cing him té) undergo RI fer _ 5 yegfifs uan<:i ts. avifine of Rs.SU€30/- for offence U/S further Sentencing him is pay fine Q?
Mggggoéétfsftfie gfience punghabkatvg 489(C)E?C 2;x:&:E§ a:%,e%"a Lééé céaugeg, it $3 the case 9? the Prosecuiien that an : €}.12.2é3Q2 at await 9% amt Em aamgeci 945$ fmsrsé $5': $29 Sétzs Raiévgagz Siaiéanf 8ar:ga£ar8; nag? ifze ""§"é£é<:e'%: €Oi.,%fE€€§' am wag Ewing ts CE§"€ii,i§&i§ f§%.:§ £i,§:"°§"€E'E§'y" EEQEZSS Q? §ga1§§;'~ sjazéeménaiémn am? wag $5: 3
mssessian of a suitcase ccmtaéning 146 fake currency mézes. Hence he was ciwarged for having cornrréitted an effence ufs 489(8) and (C) Gf WC.
prove the case, the grosecution has e><a_:<:'v:..i.:,14_j<'f::é:iVi~:*i}2*s_IE S' witnesses and got: marked E><iP7§ t<fs..TF53?féii«;3--EGdpi,§éV:<;*VT.' M,Os.1 to; 3. The defen<:e=€>f...§he a<:§iusedV }JQ;3:..vQVr}éé of iota? demat. Howeveg", afteV2f:vj4_L:i'1:A-;'s~,§:;1r.i§fjg'f'h$_§fQA§ecution and the accusefi, tIv1é2«. :"iea}tr_:'eV:{.;d[ 'Sé§v.';f».§iV'«:;--g':_s jufige was pleased ta CQvf'§'f§'C,t' '..Via": <:;f.w:'*;?§".<:te$ actcusm has flied thiés " j "
3:5 __{§AL1'§9':v.r*;g:,V_ 7,?:%f:.§'-..____hearing Q? the Case, SrLM.Rafag'o%pa'!'*-fcifif' ._f4\'/ii}-r:f '.3ar1arthar1 am Eanardharz Asgeggéétes a§'g'.2Ae_Véf:?éng: for the appeiiant were absent arm._h<5+.E"§a::%:~:»$"~--n__Qr°:-baiiabie warramt was E$3ued to the i{§.é%:L:..§A'§:=.4:2G13N» "me game after recaépt if the ' :10n- 5b3éE":a,:b§é wawani have :*epo:"te£% that {may have V' "v~I%j*«.;'é:sE'T*:5e'~::;i 'gtfze giaca shawsé by the acauseci and 315$ by %:E'%§3 paiice wéaéée féiéng charge shget as Qi.§§'Q€:"}E"'§§§'3§ it: be éiéze asfiémgg sf the aaiugafii "'§'"§*:a aaééce E":a*-'ye ramrtfia? iha: ma gmugaé E333 éafi am Qmméges E gzegrg mafia and mg mid ¥:§'2e ééimge £5; aazbéséz he wag %E§§i"§E§§"
residing. Heme warrant eouid net be executed agemsst the accused. Gr: 13.4.2001 the fir*acJir§gf"i.:--hTaE accused could not be treeee ané that hie Ceeeefe§_'e:eV;re"
not aepearirzg, this court has appointed.Sf?E_:.~--RVe%i;:!]_Re:' as Amicus curiae to the apeeilaefi.
4, Heard Srifiahul Rm,-.__j:he Eee"rned;'tf:'e';:'§jeeE':;fer iearned the appellant and S§;fi.\iijay_eL:i'<fe::fr:.s3_»;f ceunsei appearing fo%A"t.}.§e.S'§:ete'.:vL'. " V S. The Eeernved ezeeeiiant submits that the e?'§V.3;':"§§M;;_e_V very vague and materiieis__re§ve.r¢l.§_§ig i:.E§_e-..._eE.Ee_'§;e<:i fake netes and the flLEmE)€Y"avIfErdeI°1;EiVt--l}§;£;? C¥'f."'i*§%E§'l%E3C§ notes atieged to have bee,,n§i's*1epeeseesjwerr of the accused are net put an the »§:{1'e.rige_V»v' against {he accused. He feether ee:b5m'§t§'éf.Ef3;:.+3§'e:=.exe;,;*i ef the 5 witnesses ?W1, wee is e 'fietézeezi ilefféveéai ef the REE eees est etete as te weer '2..}..:m%%'e;Te'§.'&mvethe§ he ms found the mates; seei: by the {G as fe§<e'A eeiee, fie farther enemies that ehere is me maierfieé ie ghee: flee: tee eéieged eetee efzeg" the eeme eeézee frem the eeeeeeeéee ef the ecceeee were eeeieé am the: We': eee :§eL:ed the 'eurzdie :5: e eeeEee (3 Of seizure ef notes from the possession ef the accused and PW3 in the Compiaint has sijeted regarding pessesséon ef mates, circumstances, he submits that the 0rde_r..e.f4_jt;:}me{}:e,:t;Ec;r'av'"
does not can for mterference.
23', The proceedings m i:«h_V§<_; ea-Se by filing of a sue rnotu c<:;mpiair3t_L:"§,:x/:__:;he S.Lé'B€_i{ 1spvec:tor Qf Poiice (Law and Ofder).,'1__S5ingj"aV!i§3i;ee--.City Raiiway Station on 1O.41:C§_2OC§2';'""§:ij in the eaid cempiaint aheut 9.00 a.m. he received _<:rec§:.if;l.eV"«.§r3f::§E'met:¥«:3r": that erze parses is attempti§«wg:"te0 'CvE:9«:i'1;;:'i':::f2:e"~~fa£§{e notes of R§,1OG/- and hengefseee we'E':t.._ te the City Railway Station at the "§""i;:«§<e;:::i1iA;g'A«.c<§Ve~~e_te:* aiong with the Peiéce staff. The aéfiaieedv irées V?3:*§L:r":d in between ticket eeueterg em was '._%":e%eEE"::g;"aa:_eeéieese in we heme and a Rs,:fi@;'~ mete 0:':
A VfLjE*%§AVjs' §*'%.{3E'2t hand and was askéng fer change, "Sway get Sé§f%S;3§c.§eL;e &§§L£? 'ewe behavéeasr 0? me ecieueed am he eeeeéftéerzed the eeeeeee eed eeked hens hie meme end aeereeek 2%: ?;'?'§&§ éeee the eeeeeee ierew iihe eeéieeee in 5% iefi: §'§§%":€j eed eiiertefi meaéegs R593 tee 2 cempfaieemj caught mid of the Said pvereczm and on an enquiry ceme te know that he is the accused §fT1"7§i'1iS Case am he is an Aeie driver ane he ie_§"'e'$'é_Lxii.:9§g~l' _._%._%1~~. Yennery Read: When questioned aboglt--t.!4"jeVeehzente 0?' the suit: case, he beha?{ed:_-AAsi,nS;:3§E:E.O't:s'i'y'if--._aed therefore when the suitcase-«..._Vwas"'-0eenea:i i:Eje.:reWwere. ' 145 R3105/M notes __whi<:h___§}Qi:her1V._V_exe%tee:eeHvfberxd to be fake. TP1ereavfi:e.¥?;[.AféLe ;."».;%»:e'5'jf Aersfested by the cempiairaaet a_;A2*d__ a;C}3seZ":fieA...V§ZT_rinde...TNe,11?/O2 was registeree§.f"e_r *-<i>:""§'?TenV<:_eWu/s 489 (B) and 489$) the said mates for ievestig'et.Eeee Bank of India and after ebt,a_%Exn'irrg :"epE3rft.f:"ee§ examination; Charge Sheet: came tee 'A 'E5«'i;;€;{3{A'e:=§Vs3$ the yeiéred efficer ef the Reserve Bank fie? Etnzfiéieei .V4'§~§e has Stated that he wee werkéng as e A V~Iej~»T}eLe'~eerer end me knewiedge about we erégmaé and ' deeééeete rzeteea fie me exemieed 3%? the M6 eetee gee: fey the Efieiiee is fer eeereéeetéee eee? fies éeeeee e éeiter as eer E><f1"2§ eieiéeg tine? eEE iee eeiee we eé' §eE<e eéégée eee tee: ihey ee net eeezeée ebe requisite security threed and there is diserepency regarding the number of the eoies. In the cr.d':~';;sw examination he has admitted that he hee§'1'et..[g..i__$z'e:fr ehy reasons for the report given him~r.~~»..«S:je. " --«..
has not eerrapared the numbers' in:-rrth'e"rr53_e~t'e'e't:{§:~-e_,,&e:;e_.' genuine notes. PW2 Si_deiVeraje'v. diet eje.eelVVie by prefessiere and he hasstateed..uthet'r..g:;n t'h"e..dAet,e of the incident, he had gd'r:'e- house in Bangalore arg.;g4.h;'av:s eee'esed "teeter the Raéiway Station. Heddd»_'vve~3":'~_V_g5.§;aIt}i.,;i:§Ee.g__ "7Vi_r1'5._:e.;:ie :0 purchase the ticket lie __ge"%{:e...V_Vr:Es=.rjiet.ifve _';:)!ace, eelice came and apprehehded "e.§:e.d:-f;--«e'dV.'.ehd thereafter they called hErn,._%f<tetr.f:he Vf'3<3.E_;EECiv@ Sgtatioe. They ehatehed ah the »nf;'e»r1e-heEée§dV"'~ey the eeeesee end thereafter teak the .s'e§.teaeve'Vt'-'f'eeA'ed with him: M6 eetes of Re.1Q® '.V.»denee'e§"e.:etV§ee were seized by the Pehee ee per Ex.P2 A5Te:r:'d""~«_th§e signature és at P2(e), in the CE'GS§- e';1>=:em§ee:Eee it ie eiéeéted the: the eeéteaee wee in {he heme e? are eeeeeed eed ihe eeééee were fie eeéfeere, eée eeee eet §<eee; ee ie eeeee eteeiee the eeée eeiéee eeieegt %-§e hes eteted tee? he eeee eeé: eeeae {he 9 name of the eereen who wrote the Mahazar, but he hae etated that he was working as an effice my irgthe Auto steed 12 years befere the incident at BengeEe.Efe,_ PW3 is the cereplainant. He has reiterated tee found in the complaint: and has a-%se»--s.te4;e'd V' eeized the articies and sentthe pe'r-:_.:AE;x.,P.3"e'r:.fj'= P4. He has stated that on 'ee.fi:t;ee,:éryg et--h_e'Vv.a§;:ciVj":*%eVCE"iota! him that the notes vJe~:1e ere'Ce:?edV'*""b_y hEr'fi"frem one viliage in Amber in Tamii e.g.:§gested to him that with the:_"hej§)e"Vofgithe; 'enCi'e:§:fEie~d...4;é«roperties in the Peiice Efitetiee'j.'ve.§e:S.en«i:_%;-herge sheet was fiieda It is aise breLigh7'eeL;'E. Vt:i*1at,.en_e' Babu was the person who hed»__;<3:;:;>.;i,>§iecV:i"eetves Vite accused. But he has met:
i:e§;e:$et§{;je€e€i4::e.b_eut that aspect FJW4 hag recerded the e{eAEe.:eee€.".v»L-.e§; 7certeie wéteeesee being the em jéeeeecfcevre :5 the Reiiwey eeiice Stetiee. PW3 wee "..jejwie:*§<«§.r}gV" as the inseecter ef Petiee and after eemeEet%ee ef ieveeegetieer, he has fétee the eeeege eeeeéf Se Egeée eeee, §a fie e eerefafi eeeeéeereeee ef iee eweieréei ee reeeee, E? :3 gees': the: {he reeieeéeé eeieeeeee ax"
1 C} examined in this ease are F-'We.2 and 3. PW2 no where says in his evidence that the eotes were seaiee :a»:rhi:er they were seizee frere the accesed her ebout the ideetificatieh er the seat signature seizing the hates' ?'_:\AI1_-..r;E.é?;eA:3,..:I;IrO*i- S'f§€§«k;g& regareéhg the bundle of netee 'h_evih"g..£fCvere:'c§ '..w§.t.bVVVa:'hyV% paper or céeth and whetherVtfihi§»~:$ew.rhe §}ve:re.:Hse:eied or were Er: eeaied pesé{:é"er.«',.._ "u_hfde.r4"'Eh_e:;circumstances, there is he efiergr am:%%ec¢g§r:%% record te Show that h-o'1::e>:~._Veiéifegeefie*'..hVe'-%re:«'v_h'eeh'VVVseized from the ac<:used,_were fre--ej:"'wee';he'mrsetes which were ereducee before 'rS:eC--ee'r:iA'!y does em: state as to how he aeéjheired §<r§e*Ar§:edgAé: regarding Cemparisoh of hetes "._Ve»Eh;ce_VheVAwee: e.e_£y a Yreaserer er' the Bank. The eetee wereeeé'eeésjeeieci fie eey cherhécei er eiectreeéc eeet 3:0 eh4ee: the Saree were fake er dupéicaie. iiheer 'fiée C~§E'CUF'flS¥:aE1C€f$; E em ef the OQEE'§§(}i'1 that {he 'V'..._"j"Freeecu%:§ee has he: erevee that ihe rzeiee eézee free": fihe eeeeeeeéee er' {he eeeeeee were the eeree eeiee eseéeh were eeegéeeiee fer esxterreeeeee eee? rerzher tee: ee exereéeeiéee ihey were éeeee Ee ee eeereerreéi: H netesi The evidence ef PW3 »~ the cernplaint: is net eerreberated by the evidence of any witnesses. {PW2 being a eeetie in the Raiiwey Stetien, independent witnesses to speak regardieg.,.ff'2e'seizure"
of the notes frern the eossessienoffghéefiv
10. Under the e:ircem_Stan"{:ee, VI jltne opinion that the amused VE___e?':Ae:nti§vIed."fenbehefit of doubt and eccording;vl§7--..V:ne :'%:§ an order of ecquittei. M V .
11. _ aliewed. The erder ef c_n.niz'i;:ejQ_:fin3'«.;::»eeeevd by the appeiiant is hereby set aside-.L:' of the offence charge egaVVi,:_§2etee.hirn,"' bends if any executed by the .e§eeE§anfi..§e§'z*efeby dieehargedi The amount, if any, in 'e'eAV5pesE€e§§'te§.§ ?ni5e£:*efeeeee. ggfe;
ee