Karnataka High Court
State Of Karnataka By Police Inspector vs Kalinga @ Kushal on 28 March, 2011
Bench: Subhash B Adi, N.Ananda
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 28th DAY OF MARCH, 2011
PRESENT
THE HON'BLE MR. JUSTICE SUBHASH B. ADI
AND
THE HONBLE MR. JUSTICE N. ANANDA
CRIMINAL APPEAL No.130/2005
BETWEEN:
STATE OF KARNATAKA
BY POLICE INSPECTOR
HUBLI POLICE STATION, HUBLI.
Appellant
(By Sri. V.M. BANAKAR, ADDL. SPP)
AND:
1. KALINGA @ KUSHAL,
Sb VEERABASAPPA EKABOTE,
RIO HUBLI HOSUR 181 CROSS,
CHRISTIAN COLONY, HUBLI.
2. BALU4ISAVAJIRAO,
S/O MANOHAR JADHAV
RIO HUBLI HOSUR, CHRISTIAN COLONY
HUBLI.
3. GANGARAM, @ GANGADHAR,
Sb DEEKAPPA DIVATE
RIO CHANNKESHAVA NAGAR,
HOSUR ROAD, BANGALORE.
...Respondents
(BY SRI. NEELENDRA D. QUNDE, ADV. FOR
0
SRI. C.H.JADHAV, ADV. FOR Ri.
SRJ. A.S. PATIL, ADV. FOR R2.
SRI. B.K. NARENDRA BABU ADV. FOR R3.)
THIS APPEAL IS FILED UNDER SECTION 378(1) AND
(3) OF THE CODE OF CRIMINAL PROCEDURE, PRAYING TO
GRANT LEAVE TO FILE AN APPEAL AGAINST THE
JUDGMENT AND ORDER OF ACQUIflAL DATED 30/4/04
PASSED BY THE I ADDU. S.J., DHARWAD, SI'fl'ING AT
HUBLI, IN S.C.NO.35/03, ACQIJI1I'ING THE RESONDENTS
ACCUSED FOR THE OFFENCES PUNISHABLE UNDER
SECTIONS 363,364,302 AND 201 READ WITH SECTION 34
OFIPC.
THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, SUBHASH B. ADI J, DELIVERED THE FOLLOWING:
JUDGMENT
State appeal against the judgment of acquittal in S.C.No.25/03 dated 30th April, 2004 on the file of the I Additional Sessions Judge, Dhanvad city.
2. Accused No. I Kalinga (21 Kushal, S/o Veerabasappa Ekabote, accused No.2-Balu (ii, Savajirao, s/o Manohar Jadhav and accused No.3- Gangaram Gangadhar, sb Deekappa Divate, were charge sheeted for the offences punishable under Sections 363. 364, 302 and 20] read with Section 34 of the Indian Penal Code.
I
3. 'Flit bi ef ensc f th piostcUtion i that PW 1 Hi •; r, r.IL)€isapp h.kib.'tr 1% thr hinthi r a used i i P%k .1 Was UILIiIIW I kaasat Sli(q) \% laStidi ft in' flip 1 i1b sn, i.03 11,100 l It. 4
h n in the shnp. at about ii .00 a iii. his iiit railed him ann lnf')r'I'e'd tint their 1 qciv Hnthik. ag•'d 'ibout .
- cais uas missing from ihc. house lie crit to the house and tnquired ith his ifc his 41k told hint thit wit ic 'h had U)fl( tc
takt bath Htithik as plating ','aside. Thr riic.ptireci aith the neighbours When 3L cused caine hornr. tht disc nouircd him Wh tlu cull r frd till 4 C) lxi' the c d a rn lt 1 ssIrLg t ompiaint iCicue 1 idnziagar Poht Statini tiull, tit I I!.')') ii IT). .'i, ).' 11 JflflJ PM U rrgrirerrl r 1 sing rpatr C rr 'h h'O PM "r I ,.i1 F C. elI 0 Sec.
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ii)! nquirc a iscd '%o 1 On 1 > 1 00) PW ur t ft
lflc sF'ip zr I rct in cci uc'uncl u pu FW Fis ?ufc
iiF ru •iqudt scd"c \cu%IN1
d c 'ti h tnc. ' r ttc1 irlu 11-riOil' lad?
throsn tin both in i c11 PiA 1 took the. accuscd to 'tic
idiIrigtr P c. 'St tin I. it 00 pq. r
fl 11 '002 &Iorc the j-olic.e accuscd Nc 1 mtdc
staterrent that he. Fad omrnu'tc.d mutdtr )f H 'thil' Th
police. took thc snttcn complaint frorr PW I and or he
basi )f i. c i,oluntar tawmcra cicn D used 'ti 1
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Ut tiunpetior I ;rncstigatLn. P' it. ftk I cli inzt hcct
dbbi st 1%LdN)S.
I. ( fl) ,'flT7iit' 41 ) the %q%%kIfl'. I a' ''1 Tt%, r 4)
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sf%%lnns.TlJdge secttrtd the pusinic nf a.ciiscd pircons In
thejr rt"stiict ch.irgc--s nere "rrunrd To 'he l:argrs thr
a"cused pkaded not guilt' and claimt d to x 1' riecI The pi osec ution to pro c the hargc s mmmcd PW 1 to 18 marked E's.P 1 to P-2. Rr1eant portion of L p 8 was marked is F. D 1 in the -wcused and propertt ft nn datec' 8 11200) vasmarkcdasF.xD 2 MO 1 ,luc' 1 urpar t U 2 htn .)l !b,11/t,flt;ii str.ne% 7r(l and .' i.tr 1 , a ithet Ix t M C tint an'l h ' is t. 1 1' Of C Cd 1 'Ii I M Ii lflL, LI 1 .. '. t ; r.rj' ''a A sic' • V '.Iii1 ' - _,_I ic( (.
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1 s. ning tila' P\k had ii' 'I ii a ruit ii tht ''ce urn nt a . used
No c n n ifl $ tht at cast I an I ath. r wcv cd • llcn . H.
PW ha% st.'cd rL,t1 'fl )J 'tit) V i; u(. ii hc --.av
uscd co di ,, tFc icc iscd ' ild ii cas 1o
and A ac cornpanuw him hic h tannc't 1-c Iw'iwvi'd. a' lit
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'iled t uinnt' t'it fat 1 't tist I No 1 lakiali. rFi lilid
and accused No'..) and fo11oint ' rn to PM 1. PM, in
lw-- e idener has suited that hi tls, scart hi. ci Ii'i the missing
hiM along ith PM I v the cross eat nrnn.©di ii I C I ad
stdtecj that hr had '.ren a'" USttI \n. 1 LI. tilt 'q)%I trcnn
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1 'Ku lIi, - i PM has sratc
hit ac. uscd No ' is ad n lec . tic hospita froir
t,7 1 .2 "12 tn Js) 11 '(t' Plis , u.n b hdc '. ' --t cr'i r
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h.n stated th€'i 'inipl tii't uifnrrned. He has idenrilied Liii'
•u c. ned flifl ifl itte n' 'he' q'a:,,r i';r ±"r .n si Nnt1'r.
a'' ' t u -a k () flat tos ilk. i,j
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t [i J .1(1 %fl"1 ,jc,i_ use"
'',s I I , 'ki' ifli! '/I;flC 'I''ng ifl. tIlt .1I P% 7
flk 1 mid hi' aicc knLw that the 'ere seurchinQ liii 'he rfliss'flg hiM P\ I S -- t,tn t1 ksticts h h ri though ha suppnrwd the ( cISC of the prosecution does not kno the narne c,f ihi person 'linse •xutt' ncksha lie %vas pb my asid hi iIco adini's that he lids beer reading nn s paper abeu t the nnssing ul s. hild Ironi th' II 2002. But adnittc mt lit dots rot Ft im Li r d 2 it ' tiiiw Tlx ' ial U'urt disbelit td iii c riurrstinai 'in'ss fliis . PW t id PW S 'waids ' tht. cc.vi 4 Mt 'id MO, S ha drit'ed ti is n Tiji i Is-,i iC r ci' , 'c ' P 17 i . t s
- at' ,(' I • • ' r '%i , i ,t • r it '. \ r I tel''' 1, I I 'St -- I t t • .9 S 8 hrld thai th' n n.rn ot M.( ).' anti \i On or; the nasis ot i,t)1Ui ;r stilt r • a' c use it \.,s 2 in'i 3 .5 si( v ' t I. Li . nitii It 1 a qI.iUrQ Jil tflt' •u • fl%r 1 i' tilt • hartes • i t , • 4k ,i' ' s tflhrI!%li.aI'I( lIHIrl t C 4 ' t'LJ'i% $• 3 1t)4. 302 and 201 read ir1i Secunit 34 ot tite Indian Prnai twwle 6 Mc hear I karmA Addit'onal Stat Public Prosecutor fnr the State and Syj Nee4endra D. (Lmdc icarned counsci for the ).ccustd No 1. Sn AS Patti fnr an used No 2 nd Sri 13.k iarendrd Babu kc med ('•lasel. thniuzh repre stnts a ised No.... hat. rcmaina ihsnit F PW. 4 ."pc l e rF'c cP8 I ann ,nf )i pit -t / is dcci.. i 'd S 'I Piitln •' Qi I "10) 't I u( p 'r I 1• s uci,t I * ',t*tec 1 a ' I at I ft is S(fl iL't t t.1 cii Ict i1 a' I r I Iii ) , 't • '1 C ) ret' ir ird trorn his kir.uia shoy at about 1 2 to 1 2 3U p in. nfl 13 i '00... n •tt cnu.Iir. ;vh cl' test (I N' I 'tq."d to I) I! u 1 c hr ;n'c :. Iln k 3 . • : d't'i •sttt 'h.r Ii'
h)d .bflrT)1tttd rnurdc J l-l it[ 1 iji_ fl ?'Mk flax' t '
0)11. t Slat ft•fl and before rh.' pnli.'e. atnA%cd No 1, statd that he- had n)rnm:t ci 1 n a ran ol Hrithi& and thzett rim acad N )d in i he well l" -1. n ci' attn has stau. ci that he 0 tnt along wI 1'i' 'sift .
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1 id his iiiotht,i \uluiitan statenit it ot accused N I as rc ",rded bs irr rstLqating olfi. ci P\4 in 's pri a P fl it disclose, that I'W In it' ordcd 'I t iteniex t 0' iCcteStA No 'xi 1 '1(J) iii it I )SS
- ' ' ' Xlii ifliL )t A 13% It, suggt'su is mack L'y t) c arncd Li sd 1) •hc a eased c% FteF(l ( thi liT r ir it . I t crc 'to ,isdN i p r fl •" lot it' i i 1 .i $ ' x ar : c Lx ' ' 'I I 1"
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tins nun itt d a urcic.r hik ma t1 ren
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tht c1l and stan ci hat in 'ill shoi thc u 11 v.hei t he had tl,o u fit both. In support tin inlnrrnaticin gncn in the ioluntan stattnurit if accusd No I as per Ex.P 21 PW 1. P' 2 PW 'and PW I incstigat ru, ol&cr hat supported th case of tIn prosccution PW- in his ndenc.r' ha statc.4 tic. cnt iionp %Ith Pu polkt. and panehas ahn 'iti' thc iccustd to thc. pita •chind Km )t tic c.ct d 'in at do fur tic jop irid h w d tic jrl at it i ha' if c U In bcri I Ic c e' d 'W 1 1 4 " PlY r PS it s ' if chad b 13 c . ild flt r I ar W IV )C'Li ) )tIt ii if i1)V( i sat. t-
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sas pic.sc.n' it thc. pc'licc st titan. (usc. I No st itcd iii at
Ic s itid stow ttt plt * c c ic hit ih'own tic lnd .
cit re ascii Hnthik cc mat took PY4 là mci Pik', 2. 3 ds Kamat (aft 1 o.sa kccuscd No tcok tia n tnsaids i well and shown thc sc 11 stating thc he had thrown thc both ci th, dtccastd ir flit said sscil fhci sas bod it z I ild lb iting it thc. wcil and with the help of pcopic it n it movid thc both PW ' and PW hate qtacd that sik md mothcr of PW 1 wcrc prcscvt whu flit wtri t tht po icc s ilic r tough PW It has not statcd m o it flit prcst ncc 1 wilt nd ,tl' cfPW I k rcgmrl t 'cc r f icil d m I stit1C()fiListlN F %I)iCiit tt 1 Iii 1P ft t I cN H c t c I' C C. K-, itt ititti c)r his tTlrfltuI ailment He el r. t,,g hint in he ttnspitai Dinn.z lC3°R in t w rnnnth c't Ma. hc a 1 tict ctsd'u it d c 1 'r spi*iutdFt. is c 1 rpaurcn' • cin Tit nait i hc cuscd t eaud b 'ii 'V itks Desai lie has denic ci thdt .1CC itsr'i \n. 1 was admittrci . \IMH'\N$ hnspnd. Baiiçak:t • But tdnhiLird fldJ rusru was adrnittc d to Mampal hospital. Bangalore .n the sear
00) Or 23 lO IOOi iF, uscd 'd I as ainutteci for 8 t.o I U dtn s in ivekanand a l-Iospii ii He h s statcd tha hirnst It and his mother used to N :w the tnt cut al eXpet1ts md sins c I C.ti7 thc liaid peni 'br,. 't Rs ju I suu'i t nr 'r c d a 1 rr aiim ni n a' as d No. i He Th% .uao idmitti-d an0crI d t 'is lnvtc,c tka a I pi trtr •r '.2L1( ' tO P )N) and r tacI it 'IC 'uspii.il mit v.'!e C . ..is I V •nd t• 'i' it • 1 r •'%cq (.fj( II ' %t ' Ii• ttt ig..,ti 'it'? •, () ) ji ' . n_ . ii 1' t 'I _ : ' • rt as
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U'cit PW 1 is i-it. iis ttiiIa1it rncl fie I .1(1 nwr l',\ i • nn
En in Ot visions Thc' - rc fl C .iO' tc.i'iliS Ii t' C. t &
• \.aiv.iriuri,na In Ii : %.'i'it tlici .1' Is' ti :s. 'I it. tjj,
As rccards to hi' prt'senee ;i a paneha fin the z"nnc n hi
has iull suppot tcd thc proscc 2 .utioi usc and a ,thin 1 a been elicited in dir eross--nanuilatu)n. PW 1.' inestigaung Of 1K c a has statc d thdt on rc Cc apt of ilu complaint from P1 1 about 1 15 p m "n 13 1 1 2002 he registered tht same in C. 'rnw No 223 200! as per Ex.P-- 1 . sent FIR to thi i .nirt Jl pu Fx.PQ. '. cn tc ihc N isc of h 4 and at' cd i'c is'c fUn alit i •'iIqUiT3 , K rusc'd 4W c ultmntar 1 iat sIate a r a' pe! L's.!' '1 Hr nrnw'' f.
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a' di.. tcd r a' at ' as 1W x.P )ttsn e. 1. It, , rrj P.
00 p in n' orded thc statcn en of C Ws 1. 8. 1'. and ii
PW 1 ins ik iid hi ix thu icr tiuiLd itt ioth ma itt
clotht oiii b th deceased tiuld On 18 ' 200) he
.jrrrqtc1 or' use'! 'ins I and reçnrd ci tbIUfltafl
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Stiti-ilirtit
a per Exs.P-22 and P 3. set Lired panchas .ind ai'rn with the accused. PW--In ient ti. r 1"usc r I t k In t tj 1 ir stasi c a (used \ns -- at d . M 0'.. ' n.d a . ix cc i. d 'u.k n..tha a F p 1 iamt '. ar in Whir OUruIi,nn'aI is.c ix' i7h'J. ai ;t'rd I si... 1it"' 31 (1V i )gp\4 j, \&j , a a u.n ( \' -- . -- Prc,i )21 L.f)')S ''1 . itt 1 t ' is. '1 cm' v.rt i-Il jr, :
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Fhourh ct verI %i.Qr'%ttI)iI% '.u ru niad' as rtagirtj " rhi
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and recoicling of voluntun St ttCrntiIt uf at tiised '\c' 1
nothin.z ontran has bun eli itc d in hic t tider e
9 Thc cidence of PW I P I and PW 16
supports the cisc ni the prosecution as regards to the
allc.ged tecover of the dead bod3 s regards to thc prc pc rt'
dicjniie. flV I in hk c icss--exatntniiicn has not dc nied 'hdt
thc. prop rUes art j nrn fami1 prop rUts and 'iso nc t dc mcd
'h.ii the .jn'tiscd Nn 1 h.as got a h ire' The rvujrnn a.' P\k
urt Jicc o 'ii thnrP. F' Hnth 'a rr
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roy in , inn 4 nik nc brIan' Ii i Fi', trift ii I his n.nihc r
and tli;it he tes,k art ijst.gf No.1 ii' the puliet si
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;";lac Statk.fl. Ift :. h;s uit :itt. hi' niefli.etr ta the tv
I-Jcnner PW l'' investigating offieci has %tatc.d that P' I --
uric t th pout tation and gatc omph4iiit is per bx P
I and PW 16 c nt K thc hnust. of hc.. K c used and at rested
him and in c'nquin thc dC( uscd gaic oIuntin statement
Ii' hicet nil, ii It rn ti it, nFie pirsrr ' tif uih cti.d nit.tl.rr ot
PW I Though, this dist.t•' taut tt. d
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of PW I rhc' c hild could tint ha c' s ilkcd such a (histanc v and
ilic cidcncc dtes not sugçcst d h
thaI thc tlu
1 is ac idc fltall%
falk'n ilito thy r11. rht well is having i).irtiPet €iil 01 1 hi
ihc ros--c aniInatiois of 1W I , Ihi rc' is no suggestion ilia'
somc bod had kidn'pped mci had 'nadc i ill dc na ind'n
rI"%L)'fl PM' 1 11.1% .'Isc' 11')! (h flit d a %h4rc 'l ac' tjc€ ti Nc. 1 't'
tin propertit . 1.1(11 diputcs that j' t isccI '\''. tin tight :hr
propcrt mci in turn Fe i"I n t' thdt hc acc .tscd is also one f 'tic parin r 1 rg It PU' nd Mo ir 1 Tic 'Iii )f PIP I t.:h '. •!t ii.i' PM. .afltrct h, sn')' K sO lit p.isl)trt' 't atd •"' nte"'iyd iflc. fiLth 'iIt ' 4t,ii' ' fl hit 'LP--c' a p'j:
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11. P.\ 1 4 t;( 1r 11,1% 'i.ita ii that iii, (It €ith ' %J% d'i. ;' cjrcnn " at r 1 %tatcd :I;€at hc Iii;
lit ha-- i 'he upirilalia ih ri gard to th .iusc' of tik death A ngards the Iimt of dcath, it could Ix minimum 3 dass t 12 da pnnr t thc post mc item examination Evicicn c. of d 'tc r suugests that it might ha c ocx ui red betis cc n 3 to 12 das s prim to the post mortem examination. Post mortem examination ,is c.onduc u d 01 11 2002 around 12 d ns after flit dcath and it ma's bc 311 2002 As the both 'cas • It ninipest d. Lh I ir i ft manon o! 'lit c aust ol Ic itF d% taO' bet" ..,n c b P. 14 Hi • c er he nIrt in S!.LrPt 1 T 11 SI 1 ji •'9,t ,: tti;.n--c! Lit !.( r, it ii iii "tj1' "ii U, P .i9'•i i I. • , :• r 'A ;fls ' '!n ' .k ' , 1 !t'jlr t 1 t. fl i " ''f - '- •- • .
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doubt th' redibilif; of thest i'itness %
1) '\s ' cf IS tix fr.b' 'tn
t I thc 'km bxh. u
Tt ;aI C niri L'.
1 •i.sL Ic ted Es P) in'lues' p n h,'ani ' i
Ex.PJ spot iiiiciianumi. evident e •'f P.W. I complainant
and P.W.2 paneli 'vitnes'.. P \V .. in iIw cross exarnin.ltior
lids st tied thai t'e is a uaiwr noiking in ..i bj.y md he had
gone to tht. pohc c station ithoiiI being summoned b' anont as nit 1 cvtdenc c h thc trial court did not belietc th of P W 2. the trial ourt also Ol)SCt ccl ihat such 'vident ;iflflflt be he1iecd The Trial tour ilso 'ilisenc d ict' 1 t P V. 1 !ns siaie d I liar ,ittr s. U. i'iQ p.ir1. . .in ui'Q --., 1 ml :P polic n 'n' .'i 11 1 W. I :'is 1 stated th • h i1nre if • ) --J iF ) i1 PY C ) iii 11 1.1' C ' fl -- r. '•i i• r"'.t • I I •-- ,' ' t,':'. •l.•S' . -- ;tf•:'..: .v.
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cud nc.c of P V ) th it c uscd no 1 informed flit p )lic c c t
his prcstr cc that Ic no 'is io' flit ,tac. of oaf' na ou tnt
ix lx iic c d. P W I phot ia hc i 'a tcd 'hat cri
st 1
t i w 'lit ph nc. all Inn- PV. t 1c picc.cc led ut
scootc r to Vij n anag€ir Polici. Station and P V 16 had alit adi lift i hc pol' c t atic i and h f lion cd thc jet p 'ii lit nc' as P WI has statt d that the inquest on thc dead bod' as t onducted first and thc a eatten spot panth mama is conducted It is mtntioned that ifter the nqucst panc hanama spot panchanama ias conduc tt d When PW Ia rcachcd tiw placc thc icc .ised Fad pomntcd )Ut dc 'cli 'ad ssuch Ii', duct iiaot x.cccctci Tb i i (..n it )lscr cd iFat t K c. dcnc. I PW 1 P1k P14 1 t dim' r cta' hcia oct i 'Ii', ci ii ftic fri r Ii I rc 'I nh u i 1 s al tlu' instance ot a ruqn I ru's. 1 Thi nh there jc disc c as rc ards sctninpainino paru h P '4 o alonv 'itI it usccl. P W I ii is statccl that his wile and rnothcr at •'inj'€u'sd mm. Il..'tt t :hr i.ii.'rtn.ittcsn eicI n t acc used no 1 In his 'oiuntar4 si.atc ment has it d to thi. Ic. ( 0% c 1% 'I thc dc ad both found in the cll. 'there is no n idenet' to show that the public had a acc.rss to the well and was abc ic.I knt.wn to th public it has c.onic n thc n idenn' that the wc II i i.ah t ndonecl one unused and behind thc Kanwth C ;ifc at a dist:inn. of SOt' ft Th. ri' is nn'hin iC;
Oisbcbcc thc pa t i hc i fnnatv er b tcust.d n
n his colunmr sTitdfljrfl1 u'th rc turd to cliseinsurt 'I
slfcrn ancf r.--t' '%' it of :hc. 1-- )d both Ifl •.' ' i ri ,
ilornatnt, ohlcccsbiW tab i ? rn' H
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?uO..e ij1';uest par' hijiiuni:i V%c l')%CS tl),j.! i' % lfl,
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s''pp''rttd I the e i'1ei ci cii P k 1. P PU 1 and
P 1.; lhr ii ..il Cu;' .n';n i'ifltz tc ttt"i' t
toUt (1 s')fllC furor disi ic'pcinnr% it the ( ti 1t"it ' 1)1 p U
PW I rd p 4 r s rcguds tnt csn thc fa it
the urnc' ut itt I U( Iii iL' U )11 ant ifl %tLItt'flltflt is i tt4,.W. Is I
phi tc .t41 aphti n at hing t hi. spot These minot disci 4)&iiit 1t%
do not disc tedit thc. cidc.nce ol PW 1, I'1 ) and P' 16 icgarding rccordinp tOiLiflIdfl stati mcni 01 uc UMd no.1 leading alit tjni jn tin, sp. dml in overizig the ck'td bnd These endtnte t 1iuc..hing1 e'stablisli that thi. dent! both 'as tco crcd oi In nsis cii 'hc ml mati)n 'i c t bi tcc iscd tic) hic I' It•iI ti liii lit )1Ll g ;he it .1(1 .)i$i. flu ifihis! flj;it!' 'i: caflttirtfliflg thi c ' 1.1,1 is li'Lti ft Jclfln,SP'i, ;n c dcnce d Sc a 2 iihcli'cmir Et cc I ' ti.._ ii I"' .. ii .'ti .ie C •2 ( . iJlit, . a .; .. . .r.!., . . .i. i I. , C' t 1s , ' 1 r 4 . "1 ' .';r . . . . ; I. . .., • ..i • . . I V. 4i stated that they also participated in searching the missing child along with P.W. I and they never informed that accused no.1 taking the child at 11 a.m. No doubt the evidence of P.W.5, P.W.6 and P.W.7 do not support the prosecution case, as regards the accused last seen with the deceased child. However, the strong evidence that the prosecution has led to prove the charge by thc recovery of the dead body on the basis of the information furnished by accused no.] and same cannot be disbelieved; merely because of minor discrepancies, which may not have effect on the recovcry is concerned. It is under these circumstances, we find that the discovery of the dcad body on the basis of the voluntary information furnished by him has been established by the prosecution.
15. Accused no.2 and accused no.3 were arrested on 18.11.2002 and their voluntary statements have been recorded as per Ex.P.22 and Ex.P.23. The information furnished by accused no.2 is that if the police accompanied him, he will take them to the house of P.W. 17 and also get the ornaments given to him. To prove the recovery of M.O.5 and M.O.6 at the instance of accused no.2 and accused no.3, '4 tht piosreittion l.ls • s.arnn,ed P.k A p.in.h n itrln.s tn irs. P'sP4 nc nen miha i ci Mo ai I MOE, P' ttiLtlsiitii '1. "t l:o It sted lilt ci n tint 'its. PW 7 r cc rt g? 'I PW 1 • ;I'esrig.iiIfl tiftit ti In. Ii is the c'ae ot tile proseeutInhi that nu 11.200.! P . I ta'c' a missnig complaint as per bx.P S Ac uscd haie jot itt portic n ot thc FIR mirkc d is Ex 1)1 The First lnionnatiQn Repori doc s not refet 'o he hiM vt anng am nrn€imrnls like M.( ).5 and MAin. In turn I hr complaint disclns s that .' about II aan . • .n . I 2fl02. cleccised Hnthnk son of P'A I a°,cd cu ho ia pia'nh& ' liont •r ;hc.. I oust dmu n•r tc.tur P 'is. ii itt '1• S5 1 raqtJ u flsLt ii is l.ttttI that h. 'ii i 'I)' P'IIt' S S ' 4 U %.
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'nd •cciistd jt : 'k.custd ii". %*5 in tict_il '1 'n':'' is
his son wets not wt 11 k lien hc it fused to gnc 1siOtW tl1L
pair 1 .t Id cdi ring aunt 'mc cike, waist ('heIifl r)')Ct N
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gave Rs.20t) 'u theni lii tic cross arninntinn. P
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stilt 'I that the polite ha C uillectt ci
thc ornarnc nts m )
[JlcIStIC pnk h 'mci paste' I t seal signt d hun. Hi na
staled that hc 's working as a Prc nec • L)jxidtcn a 1w in i Ifleati i Hc kn ns P W 1 md his lanul i: V ' . t is' 'iifci:'itic'n n ;)r' •Itw)t:i T11SS.! ! • is s. •r i-Irtheer Iit)tl I 1 '' .i' ft tsI.!1I ir tI r. ?h'LI$ tilt• huge r , t' • •.
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11w .iCt i.sc d tat '.2 is ' B (''lit ga ,aduate and hi i an
rnipltst r K" ilso sleaiied Ihul 1
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tt't nt•d lilt tttitc tflrLiI bt 'it ills 1 has fattier ;ibnut rt'uecs )
IC) n Iakhs 1)1 the father at nised no lie has also stated
that Ati. used tic, 3 is a i esideni ol Hangalore inch ts
workinR in MIC() Facuwv in thc sear 19Th lIe has pit adcd
ignoiants that accused iio3 has ben in Bangalorc Siflfl
1'8o. Hoevcr he has stated that icc used no 3 has c loss 'o IlK indusin tun b his fathc r Flu gc nesis of tiic pit scm c ot thc c,nnmnts )n flu dc cc.ased c hald is doubuui Vhcn P W 1 gaic a missing complaint for tht Jirst umc i' xr PS .' 'fig d s r pt 4 tic child n fit u 11 sould hi rcfcrr ii to h 'tid :trrii. fir cha'i t ti hllI.rt ut itc.nnf.arihsdI i Wit 1 1 tiljttt 1 'a II.
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pine ntc of UK orn un flis on t u wyh 1 4 ibc U ise 1 fr 'hit' flflhl)aLifl.. t)( Ifl.iI C ' t tia lisbclie sect in. 'vitIc ii t of tin 1)mSt'rtli 1011 that the tn uscd ! and acrusvd no.s muted at UM d nc'. I in commission 01 the o11enc and thc remoed M.0 S and M U.n and sold to P. 17 and obse rtcd 'h it some etiuld 'tot be br1ie t. it a at i uqect no.2 and accusal no.J agonist horn a suggestion is also niadc. that accused no 2 is i B.Coin graduatc md is orkinu and at' used no. is also orkmg in L3dnIzalorc cnuld hate sold tin MO ; and M Un lot Rs 200 b' pinlguig the ')rnInwnis Ic, P% Pk Ii js tht' •id'n'tttd "dt h .
ni j np. I c pci'tmor ,r inc ma thc tic The 1
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aceused no) and S along nh accused no 1. but had not gnen the informmon to PW.l. PW 18 auto dnier has stated that the accused trevcllcd it h'. ant In I kit rot cwn knoa the i unilxr of thc d ito, ahich he s pliang Et idrnn of These Itnesses also do not support the case of the prosccution as regards accused no.) and accused no.3 accompanying accused no. I The evidence of the prosecution as regards the re c ote to proi c the charge against accused no.) and accused no.3 is also not reliable and acceptable and is highh improbable In our opinion, the finding of the Thai Court iuth regard to apprec iation of the ctidencc in respect of accused no) and accusd no '3 is proper W do not find that arc ned no2 anti accused n had participated in the commnsi r' f tht tcnce In *ith cC usec 'Ii Ilwuc s atiins c ase I 1 tar 'acrie 1 1 c o i ,f d d ,oI i f e 0 C C t I C I I
t) pro.Iure ci is• I lit jr's. rLltinn pins. '. IrIrKitinil glvrr i at 'used it idrn,.i U rcc t' r of Di kad bo h is h .i ' [ taLk.. 'hr re is notltn ; i disbt Ijr-t '!( stm, •• ii at tht trial C t ta )mrnl I d an c to i atc'ust'd no.1 fox hit otlenre Pun ishable 'vider Sc' ti'ns te't 4,302 and 201 xc d with Scction 14 ni 1PC 1$ In hut 9 unislances. the C ftC 1, iries in against the aec used no 1 for the nfltnct punishable suth r S.. c'txons 363. 361 302 and 201 of tue [PC' is held tO b pun cr1. rh. at quit!. ii of an 'sed No arid 3 do nt I t all 1' i entrrfercnec and the sa"nc i ..nnf'rrrn ci.
i' t'ttrnlivgi. Lii ipoc x! t .di wed tn pa';
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fine '.f Rs , ('0') In 'kfa'ilt. 1-k shh uncb rtt, nib. " I
In n tnt )ntl--%. Fiti an nilenc. ptzushethlc- 'i'icler Sec (11)14 20
ul IP(. in' uc acJ n ' t,
11 flg td I'' 'tti.Ie' :". ' I '.•- '
aad 1., pr lULL I Rs.1t'j'Ik' In
.. JC'l.ILIil 'it Jiu! 'inch--
go 0 flfl)flth% further S.! fot ofli ncts punishable uticlet
St nM and 3(i.. c'l Liit iE't. tlic dt C ust d iS sc nwnced
with lilt' imptisonmeni and t pas line of R 20,000 In
dcl wit k pa> fint, hc shaJi undet go S I for 3
. yeaI s for
eac h nlfenn kit tilt St flle'l( t S shirt)! tun c_onrur.tntl3
)lfiec is dut.ctcd t said thc. 'ec,rds ib w inh tin
op o( iiic judwmen' It, iF' rr at Co itt
irns 1st