Karnataka High Court
State Of Karnataka vs Basavarajappa S/O Late Ganganna on 16 September, 2010
yaw!
ii'? THE HIGH COURT OF §{ARNi§'FA}{A AT BANGAL(L'-§§?§E
BATES THIS THE 16"' my 09 SEPTEMBER 25
PR ESQZNT
Tm; HOPFBLE MR JUST§CE 1:: .S:2Er::1>;-sisfg
mm _ _
TEE HQWBLE3 M§2.;:V:;3f:Icfi'-323;.?:N'*:f'{>?.i._ ....., :3
C':RlMii'~EAL A§?'PEm., ":55
BETWEEN ; A H H
STATE 0? §<:ARNA*I€A1{AV--., '
BY T£PTu;R.R£§RA1;,_' '
SPOLICE ...AI3F'ELLAN'I'.
{E3 SR}. N. S; ;2AMAmH,An:>1,.sPP)
AND
V. 1 ~ "§'«:BASR.VAR}§;}';%P?é\.v
_ SCJN OQLATE GANGANNA,
* .. ,AQE;{>' 330:}? ?4 YEARS,
I%,f.(;«..:szm;3~.w:;§ALLI,
=rI'1PrI;'I":--22 ':'*7ALu K.
:2, SH'i.VAi}\.H,
sat? 01:' BASAVARAJAPPA,
' " A<3éE§ AEGUT 43 YEARS,
"j:\QR1ct.§L*?UR1s'I*,
" Rm %\«'IAI)IHALLi,
Tif~'§'¥.§R TALUK.
3, KANTHARAJU @ KANTHA,
Sm: 0? sH:vA§AH,
AGED ABGU'? 18 YEARS,
R/O MAQIHALLE,
TIPTUR TALUK.
4%. KATHYA''{AN'AMMA,
WIFE OF VTSHWANATHA,
AGED ABOUT 28 YEARS,
R/C: MADIHALLI,
TIPFUR TALUK. 1;. :fiA'E"3PGF§?3§;b§TE*,;'.v
{BY S¥v.'I.N.SR'INIVAS)
CRL.A.FiLED U/S 3?s __{'1;.. 3:» (33c::R.:é.VC;'A1._jBar..*:*HE = T'
STATE: 13.13. FOR THE STATE PRAx{t'reG TEA'? 'i*::is HQN'BLE:
caum' MAY 8:: PLEASE!) T0%_.G§eA:~:2t_VLEAvE.%:fo_E2'1LE AN
APPEAL AGAINST '1f1+n'a:'~~..,,1ui3GEN§ENT'~..AND ORDER ()1?
ACQUi'I"'I'AL ;:>'I'.39/0':*}% .,PAS§3EfIZ)"--§5'{ "THE R0. F'AS'I'
TRACY saum'-iv, TUM§{U¥'€,' tin-.._ "s.'.;C:.Is:.o. 52/2004.
ACQU§'I'T2NG TF1?) RE;SFa11\j'DENf1*S~A{::(;U~SED FOR THE
OFFENSES P11} is-maze}. 5_o<:..: 5()6I~f:}_0f2'_ Rgw 34 0? IPC,
:*H::s¢%:2;.gii%%%:%s HEARING ON THIS
mm SREEIQHAR~RAO_Jv,._j£}v§$L-£VERED THE FOLLQWING; _
g§;§3GMENT
4, for short A4. £0 A--4 an: accused
~be'f0:fe Materiai facts of the prosecution case
'.c1ié§<.:}?s:>sés' « 'fi3:xai'j;;" %>31«:: Sifiéaramaiah P\7e'~1, yomxger brother
.Pi5§'--2, wife Patvathamma i'~"W~4 and neghew
V. Y9;;§shVV P'W»3 an 1311.38 at about 11.15 a.m., were
' "'c::1iii;iv?ati:t1g the land. At that time, the accused persons Wezrrzt
-qjiassirag threugh the iand. PW»: Gbjczcteai the accused to
g0 through tile ianci as they haw: :19 right of Way. The
accused on the afimr hand, assezrrtcé that that they have
Iigizt Gf way. There was a quarrel: A-:2 assauiteci PW--1
4/
with a u=o«:fls:n stick. A.-4 assaulted the crompiaiuam 0;_:;_1_ his
fiack with a stmixti. A~»3 assaulted the <:r<)1z1pi:ai113nf.«:(;f1:'j'«tjIr:'c~:v
Ieft; shouldar. A-1 aasauited the camplainant 'A$;f'§3131éf;'. V.
A«~3 also assaultxid PW»--4. A--2 a$s3§11tcd_*" H 'Vfifiith
stick and AA assaulted PW-8. 2&4
the stone on PW~»'2, the '£i§' o'f--~.1z1ose'wés V(:11f,§ 313:5
assaukeci PW»'2. A~2__ and P\}\%;~2. One
Neeiakantaiah r=w»5, ;<31:s§}"a;t3a1§_ gaveegzfia PW--1i2
came arzé pacifigd brought, an
aut@rickshg1§v§--..:V ' Tiptur hospital.
I3 '§3o}'i§:eVV.nn the same éay at 1
p.m., t}:1g;itL:%>spita1 at 12.133 p.m.,, The
accuscfin' €.)ff€I](T.'f: 111}dr:1* Secs.3i2'.i4,
5535,; --5Q6, urgu? s&:.é% 1:33.
. V"'f'.}:r.e Witnesses have :19': suppofied £116
'E332.-ié?'>fl1é; p::§§$ecuti{)n, Hence, the Trial Ccurt acquitted
t13.g:V ac{:1§s'*,7e:§gi;TV' 'Fhe State: is in appeal.
" The aviiiance éisctioses that A4 to A»-4 have
sustamcd injufies in tha qlzarml. The Wound
'§<:<:r€if:cates are marked at Ex.E)--»1 to D4. The inguriezs on
PW«=1 and others are not on the vital parts and does not
suggest that assauit was mafia wit}1 an i1'.],tf:I'1ti0I:1 'it; cause
murfier. In fact, the evidence discloses that therg.--fig a
quarmi . Tim pxnseeution has not mtabiished the A'
The injuries on the accused are not : '
prosficufion has to estabiish who i:s"ag--g:je.ss§or 'fs?'JV1V]V_i3'§:§V1;:(§I".'V VV
attack on the compiaixmnt and in§«11r3'§:=:_sT"<§-£1 i13é"a¢cus%:d..iE,./_:
as a resuit of attack 'the r L'
absence of such material and _n0i:..e:é:p}anaii(3:1,_ of vijnjurics,
wt: do 1103; wish at }'3':fig'{:Z'h '1Vi1fit:£§>'Aintcrfere with the
order of acquittai. V
'1'}:1e ap;:$z2a1§1é;iism¥ns$¢d. "
Sd/-9
Judge
- }, V Sdf-7:'
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