State Of Karnataka vs Napanda Eshwara on 28 January, 2011

[Cites 3, Cited by 0]

Karnataka High Court

State Of Karnataka vs Napanda Eshwara on 28 January, 2011

Bench: Manjula Chellur

ms THE E-{IE3}--1 comm' <31: KARN;'\,.'I'AI{A AT BANc;A::,QR£«:
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Cf~Z.E,.I'{.I~"'.:"€_;tm:.m- _1_.04«2/112903,  v

IN CRL.A.N0.371/2004

B ETW {BEN :

. so 

State: of K21rm1t.aka _  :   
By Somwarpet.Pr.31i<::e,.u-- _ '   Appellant.

[By S:ri--.G Héapz
ANE): 

1.

_ Nap*a..:r1da,E3;sh'warz1;

_;f " 53$/'o 'I"351"a:mmaiah, ab011'tv--IE-G'yea1rs.

_ "~;Z};§v;%C§:«3{I1'<i21 Kutztappa, _ Kaia;ppa, Ag§€€1_.'«1b{)L1i. 42 yea'-izrs.

3. *~ O'a:1iy'a.1'1.d:«;1 Eirappa Pasha.

VS/<3 Ramappa, Aged E§.b{)1if. 23 3_se2:.rs.3' U3 Pasxzra Raj K.avera.ppz1.

G{3Wc:ia.'1"1dz21 AI'11'12.1ia}1 , S/0 KL1Ei.2'{}3pE:1, Aged :a.'z:v<)t.1t €34 y<=:211':;.

Ociiyamcia App2i:,ia1'1. _ S/0 Ge1napat:hy1 Ageci E1b()LIt 35 yearss.

'i"'ham bukuthir2:1 'E'11i1T;:1ia.i.a}:1, A 8/0 Basappa, Aged abimi: 25 yrsarss.

Napanda Pc>ox=*a1iE>;1': -- .

S/0 Motaiah, ' _ Aged e1bc5z:t__63 §.z'€21:"ss, Addg2.r1r:a_ S/c3'Ef§a§;;_1p.pe1,"" » ' ._ Aged ézboué ;;,+'£ _1 yj£3a._rs.

All :«1'rc:. ré:aidii1 h Smriabbi Vii1_g1ge;'~ "

Sc)ii:wa:pé"{._T2:I1;:

-- .}'{(3dagu_' IT'J'£v£;;*;;1'i(:'i,.

W Respc>I1deni'.s 3 " _ 'Sr: Chéi:1c%re1VsE1ek21:*z1, A<;iv0cate] '.Ifh.is'«{:.i*£{ni:121i.Appea.l ﬂied under Sect:i_c>I1 378 (1.) .C'F'..P.C3'.vvﬁfaiyiilg {:0 g_;'21;r1t leave to file an appeal ::1g;§:1iVi_1ssi,"i,--h§% g[¥':_3.dgc31n.e1i1t: daiied 12.9.2003 passed by the

f)i':-3i'.riC_1:."211§d Sc:*.<.~:.ssions Judge. Kodagu, Madikeri in S.C.?~E<§;35V/1996 -- acquitiiing the resspolacient:s--ae;:<:L1se3c1 E322: t:.I€"a::.-':;>'f'§;'<:%:1<:<;%s punishable: Lander S<;é=::'E,i0'1":ss 143, 14?.

L»;

148, $341. 826, .30? 2m.d 506$ 1~ea(i with Sect:i(m WC and tander Se<:'[:i0I'1 25 0f the I1'1d£.:am £\;.'2":1$ Ar;ti:.g , IN CRL,R.P'.N0. E042/03 I3 E§l'T"\3¥" E EN :

1.

JK()d{:.1:§!_;'1.'i_ji%3t.1'_if.,§j. _," ' ' Napaudza Eshwarz1, S / 0 Tlaammai ah, Aged about 4'? years, _ Occ: C0fi'etéPEaI1t€r. " ' Addamia. Subba.ia.h.

S / 0 Kaiappa, V 5 ..

Aged about 48 y'ez1r.s. :

Occ: Coffee P1e1:}i,e1*. _ ' Both are: '?'i~':Vs3Erii1"1g at: A V = Sur].21i$'§:1i z .

S(Jn5','w21-1 ' ' Petitioners [By Sr}; K. A_. Acivcmate} ANQ: "

. '"§'.he f3f,a.t.c:.4c3§..K21'1"'n.af.aka _ E3y'Ehi;%*-?G!it:.&: Gf Soznwarpet " Pig:-lj1_c:é' 'E3fj_at;_ic;_1f1;'V K<1}'d21g§:; .DLi:§3t;§"ic:t,.

'»{Bysﬁﬁ3m1snnwa&aRmx@,HCGH H. Rs3spm:1d€'m';', gag of "E'hi:~3 C'r'im.En23._1 I3{evi:~3io1-1 Pc3i:ii:1c)n is ﬁied uncitzr S€CT,'i{§)i'1 39'? E'€€1d Wii_t_}1 401 Cr.P.C. p'm}Iiz3g to Sﬁ¥fJ3é}:Si.€it? the <)r{ie1" Of (:o1'afisc;:21'z,ic)z'1 }"Jéi.'j-3Sf3{.Jl by the IL)ist'.ri¢.'L.._4 mac} f:3ess:;§c;3ns Jxzcigsr, K<:>d2;1g11._ Mzxciikeri in S.CL§\_E;>_'gf3»?§.;/ ciaied 12.Q9.2:OO:3 am his ﬂier, in 55:3 far 21.2;-::i:<3:_1:ﬁ's:{j'at;i$51.53;' E'.I'1€ MOS. 2 arid 1 and e:'1'é.m:'st. the same in f"z3§.r::3=_f{1= oi" iflic < ;3€t.'1i1i()n€r$ / e1m::usse.d N031 a1i1d E};'r:;2:3pec:t_1*x}éIy;:_j. ¥:30t.h Cr},A.N0.37'i/O8 eind commg for i'1€f&'1I'1'£f3,;,ﬁi__{_ '----<_)n .. T t1E'::,i-,5; " " d"ajy*.' ' '~_ K€Sh€1.U{1f1£II'CE§_.jCii'"((1, J., df31i\V»'$?}":€.(i' = % /{his appeal 21512111131. tbs-2 judggment £)as$ed by the Sessions in S.C.N0'35/96 ac£1L1i"t::'1r1:'4§ '.v.%:*;" Nos} to 9 of the c:h_e1rg§§ -. " them f€)1' the <)ffen(:eS p'u11ishé'i91A:&ﬂriktigf'.VASr:'§§jV;$'z%s 143, 147, 148, M1, 326, 30?'"2md _:}e;ic1 Sect;i0I1 149 of WC ami under 259? f,.§IV1'(3"'§1"}'{ii&1il Arms Act". A<::cused N031 and V -»hfe;\:.;;§ 'fiVfle.§i"=C__1*1.R.'P'1042/2004 21gair1S'{: that part of the .c}':~*';1€:i'"'}ia$seEi---ii>y the learrzed Sessions Jtldge c:ii3*'e<:ting C€i--:{"}fiSC?%;tTjefi?;1A(3'fgi.Ir':S » MO$.1 angfl 2 to the Statisz. £3 he went. {:0 Hannniyala vilizzge. in his jeep wht-,=,z._'_e he deiixrereci the said rice bags, 21.11:} at abcyuii :"p.'r"_sf;:. while he wais rt:%t'1.1:'r1mg; z:<3w211*ds é'v'I21<:i:«;1pur f1"_:.'>'£:1 Si:ﬂ'ah;b--i.T * Viilage, zaloxag with PVV.2~KE1Fi&1f3p21,"'3P3.V79--¢1;1'.§';f1'iiEi4f$i§8: _;f11'1dV PW.},O~Thir11me1i21h. I1€:~1i' 'I:{0o ri\.»V&:.1f b_1'i%:i§_§e S{()i'i€S having; been pui. ac:r0;<a§5"'t.het 1'da..r.i '€,}3._e'r{:I5};iV'i51(3CiI{ing; "

the mad. "I"he1*efc)re , I36 i4r;.~;r:Ci$§iaz¢1_}' H;1:€"'»'€wF3}iC1€ to 21 Side. A? mai; time he «.¢1:1d 2 ﬁring at him and i;i1_€& by ac/Cuged No.1 hit resuit he could not pr()<:e§3VcH1M"id-- P'Vv'.2 took ever the driver Seat... ]Z):1.E31€3f1 fired by accuseé No.2 hit. PW2 .21sx'a_< I€:SL£it, sust211'n.e3d injuries on his legs aI1r£_% hV21:1cis. Th§:'reai'£n31*. EL€tC1]S€d N031 and 2 along with 22??/ﬁi€3i:{:?:.'_3C'i as§é{:1Ei:ed PWs.9 and 10 with dub and _ "»ﬁ_'s.%::{?i;'z:3£":":.1 pughed the into the': riwéz' and we1'1t away frt>;--"ﬁ§ place. Out of fear all the iz1jure3ci pCI'S{)I"1S :<§t;2ifé;e3,<i"*--§1é'%i1.e §e:31"x:%s§: <ia1ri.n.§_§ {that night: and an 'i.h€~: maxi. day m0I'nir1g {)1} {:c>:1"n.i:'1§.;§ In know of this im:1'{ie.1'_1..1::_, t:}r1<;*. Peiice c;:z5m1€-: to me spot and t:h<3.re,afi:e'r PW. 1 1:3':i';g:§{1.Vj.fi:}1<e mmplziirlf. ':>::1ssee:i cm \7'€'}'.1iC§,'} <::2'-133, 031318 {'0 §egis{:é;._ V' a:1d im-'<3.stig21f.i011 'WE-153 takerl u;':r.'"" '§{--"he "§11j;.11":éc1'4_;:>éI*§o'ri:5 xvervzz» shi.fi'ed {:0 'the }'10spii;a1. I:)L 1'?7_iI"a¢-g.iI1V€§é+$3T,i§§3t.i.()h,u"ih€~ 'i2}V€:st.ig211:§r1g OfI"ie:e:' re2cé<:r_<fl"e<:I f;I;£: V \.Sf{:1iI£§'T11'éVf}ii 0f Witnesses; apprehe11Vci<3.d t:1'1£;-;'"é1c::i1:--séd._ persd:*Lss""e1nd after C{)'[1'1§)1E?U11 i11vest.igat.i0:1 fiiréd ' biz .n,5?~v',E1é§¢;?"{.. 3, The3a1cis:.:§F5eci=:_p<2;*e;.0i1S<.p'ie£:dVc_§1fAnr3t guilty for the chargeg Eévelgéd. "é1.§;a1iriS--ii.'j«ijhem and ciaimed to be tr1'e<:1. The p i::osa;+<::L2t,i(§:.t:"-$1.1'éQfdgﬁ" to bring harm the guilt of the acctusedVp:f;1*s<)I1é%_eXar:1if1é3d PWs.E to 23, placed reliancze 0:1.»éi(;c:aQ1:z1<311t,a1'1j33.§;y%jde;1<:£: Exs.P.1 1:0 13.18 anti material ' Qbj*3(tf1S_ ;':.:».m&v20. The cic:f<3r1Ce of the amused was (3116 of *i:a:fs'i,¢é>:~E'«:ic::'fi.iu;é;_},- Bjfid that 01' faise imp1i(::=a€;i0:'1. ~4.'gAftx31" 'h€n21'r'£}:1g both sides and on as3s_;<«:sss:mént: of <_>1'ai' .21$ waiéii 2-25+; {§£}{f§1Z'E"Ix:"I1i,£iI"§_.? §'3'§-'id€EI1(Z{3'., fihﬁé §:::a:':1é:tci M»A mmmmwm'm~.-. _... . .

Sessicms; Judge by 13116.? j11_cig2;:11e'1'1i: undzzr appeal, hcici that the p:'0:s::%<:1.zt.i01'1 has; failed to pmve H16? g'L:.i:i't f:1('3C1ES€d perss<m.s far any of '{.he charges 1<=:v_::€I:ied * them and c:c>:'1Seq1,:er1iiy, the 1e;ar":<2.<-3d Et(,'qL1i12t€d 3.11 of thern. Being :'21g§;§r?ié\;c=.Ci'-- iﬁggzihe jL1dgmer2.t: Glf acquit;f;a1, the Sf;.fgii<:: is ifr;.__appee11 "i1vé'i'(:i':é't,hiS"

Caurt.

5. We have Raddy. iearned High Court C,§€>*.{@r':1;*nef:'i' : 7 e;p j3e21ring for the app€1'Eant_.; E1i"«1:§§. ;.{31'i.'B.i5U;3a]'1d., iearned counsel 21ppeaL;fi11g -fox? _»__e.m:~.'s -- a<::CuSed.

6. 3".:,__'S vt.h&_SVt3bmi§ssi0n of the {earned High Court G;0v§§:1~Vn::aTentV"P1eg:de1j that the judgment under appeal » é;L:ff€:r:3 'f}fc;1ii"vperversit3: and illegality i1t1asmuch as the istantied' S§§SV§§iV{V§IIS Judge has not properly appreciated $11616' e;3réi1x e{f4id<311{:<c of P\?Vs. E. 2, 9 agrtad 10 who art': injured é::,}€:.~.w'iE.n€sses§ 2;m<;i E1213 t:",i{"JE'I1}:'};1i'fI1I<3d -sgeyimzs €1'i"{}i' in 9 ci_is3r3<éiies\rir3g;§ Hlfﬂii" te%3t.i:11<)1'.":y as ..<s:.1c:h the jL1cig,:1":e11.i', under zappéaal iiabizzt to 13:: asiszitse. It is his f1;rt.her s5ubni1iss:~:ic.m_ that"; in {.116 Eight' of 11hr: evideiucite of 9 21nd E0 who are i1'1ju:<'ed eye~xx;*it11es3s:-fees, the ;3:*<>sj¢:h__ifii;Ii913;.A has pmved the irmidezxt an<:1 as to hziaw the ai'€§L1v*s edL'xa%e':fé V' responsibk-é fer the injuries {O1-£I'iC3=Q;{1--'_4f1'{1f:4 1L3V;E§fS§f)I1_$. Cf t.h€::se 2111:} the'ref0re 'T1,1f1€i*I'_'¥Zi(3'{1I'3E.'~.b'§31_§5\X>'2 jugtified in 21<:=qui€.t:iI1g t.h.c-"2 Vn:sg_'p{>nCi{=._11%ss ~» 3r:,€:a1s§§V€d. :';{. 'i'3 "_ his furmer Submission flhzlil"i;hf§»E€é1I'I1€d_S€S3SiC5;1S Judge has rmt: asgigned proper 'AI-'{3'E'S(3I1.i~5*-._f()E" €ii::{3ar{ii11g the tesiir1jt$ﬁy"e).f l't.h6§fé'ir§j~zji"'ed <éjf€§'wX&'itTnesS€s and th€1'€f()§."€ the j11<fi--grr;enI: is 'my; :é:«.;_§p33.§a;i'I1g order as such. it is liabie to be set: aﬁsédté. . _ On i:h€v'€>'€he:'r hand. learned counsel appcarirag ft}?Ehéf._' 'E'~E'§§}T§()':'}{i€I}{.S ~» a£3CL1.E§€i'.<Z1 Sought to ji,.:siii'fy {ha *jL3gig,§:"r1<::1'tf_;.iI1der agapeai ami ::<)11'é,€=:.a1ci<::d thzxit fhﬁ', ~j:1dgﬁ3{§Ii3':.t, u.n::3<3r appeai dcms 210i, s'uff:%r fmm any " p§:Ifé%i'e'r5;i§.y <31" §Ekége1Ei3:.§z 2153 the ieamed St3SE§i(3I}E"§ Juéigrs 01:3:

' Vgﬁczu-i:<:'£::-3 '::ha':: a.:~i:a:a<2 far {my (:c:»r:ssiciemi:i<3r1 2?iT{'€3I E6.) proper e11::p1'c:?Ci:a1.i'i(:ar3 of orzrli and d()(é1.zr11»:::":'tary evidmgltée has rE:<:{;>1'<.ie«:§ za £'i1'1di:'15.g fhat. ﬁche t<--::.-1?;.i11'10n.i€s of P\?Vs. 1, 2, 9 ancri 10 €11'ii Eaighiy um's3.a1ia1I3ie and iihﬁ 1»;ia--1fr1£;é<:1 Ses3si<):1s Judgge has exsssigned ctmgent. re3;=3jt}'rzé;*«._E791' {iis<:::arr:iir1g thxsir E.esf,imo11i_es5 and €,Ir1<?:1'ef:)r<3 tihia j:icig'21ie.11i' .

under appeal does not. Cal} for i11t:eri'<;21'er1ce..by court'. It is furt.he.r C()11i.€f}d€(i that if 1:316 e \?id:3i'1c:e:'(:i 'F'7V'.?T§§§'I", 2} 9 and 10 read as 3 wiraoiet 'wc>i:1_1«:E~' i31"d.i.éa,f£:e: A sé3vef1'&1 impr0b21bi.iit,.i<-33 in these; wii.ne&;s<:s idTevréEi.{§zii1g t"i1e"< aSsaiL:mt;s ciuring Ehai. h01,zr"-vQ.f--t;11e 111ght1aii"'I%.= ikjresf, ﬂea. 7Fherejft§:9'é,"t.:E§5:3 hem riglitiy heid mat fa.-ﬂed to p1"OV£3. the Cr:>Ir1piicity of aCC£1.SC£i ;j'er§3'():1s;.i"Gvr the irajzzriess said to have been Sufféréﬁd byA.theséVViI¢if:11essr3ss as such the Ccmrt. beiow has i'1(A:.§f -- error in aequit.1:mg the ac<:11seci., 'E'A'r';.ere'fk>~1-:-:-?:_," iléé S(}{,3;g}'1'{. fez' tiismisssexi <31" the: appeal. &3A.,7E1'1 the {mitts and ::rircun1sst:am:e::s of iihrzi the T'€(?€i\f(f;'.d am a':'1{31'3y111(31.1:~: p1'3.{me. (talk to {.116 eff<3.(:t, iihai an iiiifiiieiﬁl E12153 eiazxcrurreci 116211' Surlabbi Village, zxngi fire arms 'WQTFS used and some ITI1{".1"1 are imj1.:rr2<;i_' izzciﬁcétit. {that t0<:>1«:; §)1%1C€', durmg 8.00 or ' p:'evi<_)u:-1. 11igh11:.. Ac<:r;>'rc}ing; to hir:1';"i:r.~>,in-§n1ediTei.tc1§k aioxigg with his st.e1'ff he 1'eacb.ed maar ?¥V0< 3--~::z;§.1i_i b1'i_<figc: g::1'o_:?;4;(:. "t,o_ Surlabbi Xfiilagge. at abouii 21.£r1;. §:L'}UI1d'V' PW.1 and Ge1je:1drak;v.i}th irij£i1*i€S vL'«;c:o'1'di'r1';;; tfcj I,'1iII1§ he enquired and recorcic-ad !.'f,}1ae>:' é*£é1t,::1f£ic¥iii;" izfvf P'W.1 as per EX. P. 1 . 3 ~11)' _ PSI Pumas-:.wamy a1(:(:03fr1b'éi"r1i.€/ztﬁi b}?'f:'1phé't:(§g§raph'e1' r£:a(:hed the said place. It is "-17:15. f1lI."€f'1éi' :€\ffdf2ﬂ{i€ that he sent, Ex.P.1 €10 So'm,2;Tve1rp ei*, P+::1i£:-5:'=_S{2iti0m for rcgistraiiion t:hroL3gh 3. . ?(;.l.iV{:c~:,'{I(m;~;te1b1<i§;"'"'At:<:<)rv;iiI1g to him, he also learzlti iihat in iii';€§"'i-1.j(.:TideIifL cprze Kariappa. and Ch<~:eka.nda 1\/Iuthaia 'J9 (i1:1_:31:1;;1.:s:ppfr:;;A were also i1"1j'l,1I"€:'.{i and tfaey h21ve taker:

AA$}1e1t::;%:*"I'1c%21rbyg 'I'h;e.1'eafter, he :s;(:c:1,1re:1 their prczssealce '--.. 'i'7r<'*:::*.: Ezhiie §".1{)'Li:'€s€ 5)?' SUI"€':ESE1€1 and Bzisappa, fuimrzd tmam 1-.

X L2} « h.avi:'1.g ss,msta1%.11eci ii'1j'Li£'iCS 9-mci shift,e::i 211? 1.11%: inju1'€:<iI €10 C}0ve:2r11:.3:1e;3m". H<>s'pii:a..i., 'Maciikeri es<:<:)1'i.€:d by'F?Qi.i_<:e C<§r1$f.ab1<:2se;.

'11. Ac(:01'ding to the exgidéixcie :)f _.Pu'{?\?1.',£: Vi1<1f,"£.'1riv:3 1n.0rning3; gt" 3.4. E994, {lircle 111s}§¢(:i.<_>:9 crariias: to 'i«.E1€;:, s%s};}C'€.._ and at that tirne he gzrve a 'stz:i'1';s¢:11e.z1t;..as»Vi.T{§v_;hCfwMEie ar1d

c)thers sue-:.i:.aiz1ed ir1j:i1*;:ieS E1.T'i'(f1"7;i'I:£f3'V"iS.fc1i(i ﬁtiéitmneiat, was recerded as per E1X..P.1i P(§f'.ib1S3..]. "(5}fpE;K.P.1 does 110$ ir1di<:at;e as ;'t:)"'««aji;' \Vf1.iCIT1 ..€im<s=. "t]ie.V_$;j,id sf;at.ement. was :t'eCo3"ded.:' _ I~1;Qwevé'r_» gi':'-i§.'jvp€?3:~'...-':.1"1(i;: €11d()I"S€I11€3I}11 made by the P'__01ic<: Scvxnvarpet. he received the said d'c')e:'z,irnei1t',. on 3.4.1994. through 3.

P£)1.i.C§f? Cc)1i4$stg§bie.v'21.11d i,f§<31'c2af%.er 1'e.gister€ci the ctasaz The 0,:-*.Li.1'i:1e:;»_-.%.E'\'I.0. is "a--}3(') not f()rt,h.c:0Inir1g§ in the said ' Ex.;P41O is the FIR subni1ii:t::3d to the ~j£1:fjs.5s<:iictf_i_s:)_:":':3,1'"Maggi$t::"3,i:.€ aE<)11g with E>.<;.P.i. As per the ei'i'd<):'.r;_j=§t:"133«:;?:'1i: madrsr cm EZXP, 1.0 by t1'1<3 i<-::21med I¥zI2":i;§issf£':§%<':1;r;%, P'.'£E€; :'<~:::1<:i1E:<i him 2127': 718 pm. (321 3.4§19i3}i£, 14 'I'hus tine E-'IR 1:*a=~.;1(:I'1e<::i the juriSdi£:t:i<:)r1a]. M21g;i§i;re1i;e e1b<;3m': 1.2 11()'u'rs5 a,fté3.r the pur'porteci time of :'<2<:o3*d::':1.g;--;)f"

s5'{:21t€me:'1t. 215; pm' E>s:.P.1. The Pr:>}.ice Cc21':£+;i.21b1e:'"'W59 ' ctarrieci the FIR {.0 11119 ju1"iscii.c1t,ic:m1»E.4M'£i;§ist.§*a{'§é }i'2:s3;r1c':V.1'¢:

r been exanaineci §:>efore the croizri 7._b£;4.1()w;-- 1'hL1':.{"«.t;'r':Te. prosectuiiion has net; (t<).me__"e_t1i: xﬁtgh' 211": u:a--:€?f{:'ep'f21bie"

e::<:piana.f.ic:z1 1:0 XV}j,--3!. 'iii'FIRvV§r€achir1g the jurisdidiioriai there is ﬁasoiaable 1. came 117111) existence :i'a 't. case was: registered at thcfVf'i}:i'1€ 'i:'1 10.

__'PWs.1. 2, 9 and 10 had sustai11edL'some i'I_'1j1;i.Tfi(9:§r: C}.L11'iIlg the night of 2/vL1994 is by iAf1€§~~~€'V1'(}EiI1C€ of these witnesses and aiso _ 1'r:,é€iiT.cia3,_"séirigie:-{ace PW. 38--I)r..1\/ia11j1ma.t.h G'L:pf;a, the evidrmcte <:3f PW. 18, on 3.4.1994 at ab<3L1"é,_IO,15 am. he examineci. PW'.}~»Pap21:"1.;ae1. at 10.20 _ he <:é:2'§ar1':i11ers:i PE -'.2--E§a.r"iapp2:1 zmd at 1€>~3:'""3 21.11:' he .»'\ 15 ééxamined PW.9»Ch.im1app21 2111i} at. that, time ail the %,}"1ree: p<:rs0:1s:~; were f(}{j13'1Ci I"1aviI1g S'L3S{aiI1<'Zf{i_y'~.$9E?«V{3.§T'E1l ir1_;'uz*i£§$ and in t.b.i;a; rs-3g;213"d he i$:e;ue.£i wc>1,::'1_»:i'1cf:;*i:'i--fiba€i;:.s;' ~ as per E;s<;s.P.11 to 13 a1'1d r:1HV..T£.'11:*<:'€;2 ;5'€'r§%_fmi">ii':::V'_'Ah£t<jl V ss'z1si'.ained gri<~3v0u.$ hLm':. "E'}1012g}1 t::}f_Le' wiit1€§S:«::

cr<3ss3~exe1n1iz1ed at <:1A{1;*.i__r1;".§.VVA e:x;aminaii::)n. Dresétiiﬁf 21$ "'i'nr:n.t:io11ed in E)x.P.i1 to 13 can and 9 wh<3,r:1 they w<-32"»:-2 PW.1_8 is not <::i1a11e:1g€5"i ; evide:11ce 011 record c:0rrQb'(ﬁ4at§.}§Vf,g;r§i:TfV 2, 9 and 10 about they 's311Si.aI;1i:dg':"~i1i3L1.v1;i:::§iI'~ 'I'I"1eref0re, the CO1111: below is j11st;ii'ied"i§; pr0secuti.0n has proved that i3\}'J§3,~ v1 8 }O':sust:ained .i1'1j1H'i(-ES dL12_"ing the night ' «()f"2.4°; I~i0w£:v€:1: the court: beiow after referring to ?<=~f.%i:j1€:zi:{:,Ar:_ "::;f' 1,. 2, 9 and 10 has held that their .'E'€$€.iﬂ}(é&'iV§¢$A._:: are: highly i11(?.0nsist".em'., improbabic: and 1,:'zi':1a.iL;;":xEf'V .215; 5-3:.1<':};1 t11<:éi;" <:rvE{ie'r1<:<-1% am}: L.m1"<-.>.1iabi€g ."\E jt.h's;:V w::'i'oSss9' 16 ther£:r£'1::are 1'e%_§i:%c?'é€;=:ri i'h.ei1* t.c%:si;i1nc31'1_i<%s and p:r<)ceeci_<-3d to heici t:h2:1{ px.'<::se<:1;1i.ic:,m has; f.'c1iI('EC1 ':10 pxrove ttiim :;:<31°:1}3«14i(:«if§',y £31' the £1Ct(?.'LI:-Tséfii pe':r$<:>:'as; fer the inj11ri«3.-33 f<;L.%--:1{1 ~ pe1'e3c)ns <21' PWS. L 2, 9 and 10. -

13. We 113»-'6 czkaseiy -scrt.1t.iIi'.§;5édV_ the t§g:_<stin'1z:mi;€$_t5f_ these mat,eria1 witnesses. *~£};§'=.t:he ('if§)S3£5% t3XéiII1ii;i&1t.i£311y V Iihese wim.es3ses 1121226. '~a1_dn3_«it.t.eCi ~~ij13;it',.- ._ac:c:L1Sé,Ad""No.1 was an elected m<3m_be'r of G2i:'w.-iié f;}rz--ysri.' ;jar_ié.::11ay2zi:h and he 21150 interaded in-.c:<wr1.:Ei_c:a'f~;€;. ti; gm:-?~.i__,.€)£' the Fwesiderai: of ihe said }C}r2::1_f.g.~_ ;3zi12(:h:{yati';»...V' I1; Es aiso eE,i.<:ii;ed in the C1*()sS'-.--_<:x2_>a:1:iVi:":a.ii«:)_»i'1Vi:}1z:;f'»a_(:c>used N0} v»..-as abdu_ct.ed by sornedne j1.1S'£.' be'i":§:'e"t:§jié:«.ai'2:i:e of eiectizm E10 the post. of Presicie1'1i'L§"'~. It 1fs' _a1;9,.(_) ai':V1.mii.ted that in <:0:mect.ioI1 with t.11,.9}."z11:>("Ez2c:t.ici:'s pf acgxused No.3 21 ttomplaim. Came to be A «E1165. éi§I<:giI'ig}; iE":a.1:: PVVF: and <)i:i1<~3r::~: \.x.H2re responsibie for €3.13ééésgrid..Vi'I1;;:'fi<,ié::1€, 2-u':<:i bazseci on the said €?f(I31'ﬂpi.'EiiI1il Cease t:21ri1€: {.0'E:ig?v'i'r:%ggi55t:::r<:t£1 and i:2'1vesst'.ig21i:ic>:1 was; taker: up. Kt. £25., iii.' $3.153 t)a,:é§§gr<):,::'2{§ {sf the ad2":"1§"t:t.<::r:i E'2»1Ctsi~: we f;1av<:

\ znzzxiyzed the evic1ez'1<?:=? of {M-3,5-:.€ mat%21"ia1 w:it"r1esses. No doubt, t..hr2s5»s3 w'it',r1<:sse$ elm? all injured wiiiraéjsses. 'E.'h€::'e'f<:«:'e, thczir t.estin:1c>ny c..21rri_€s:s ggrezltez' H(}'W€\~"€i', ihe p<-3':*L1s:a.E <31" the €:x.-*icic%r3<:€ * indictates 'that; it suffem-5 ﬁe:-m»-.in1pr()bé1i:ii§t§ €;1I1'a:i imtonsistency on mat.er';Za1 fattts. ':'.E\?w;:ri Ac€:--:)_1*ding3; case of the prosectuxion, "[h.€*...i' f};€1id€1i1,v£}(f2{?1iI'1'£i;C1uﬁ?I".3;b£)1i'[ 8.30 pm. in the fz:)r¢§::: 22.r<:Va1"*.,xIE§{eré"L.the:'e :>e*a1s5c0rr:p1et,e darkness. Vxfitnesseis ?l1S{) 'v'%L€§(I€.p1;("§§. "t3f121':i there wag compkie da;.*Rr'1_§t§§«s 21$ incident. It was aiso c;~5£:'bif,c=:.:£. :.5Z:1'1 ibis"1:#:;o~sé=~~ex2ifI§.iriVa€:i0fn of these wii:11essr.:é$ t}'1_at aé~;.<33.iia:1t..$ ':«3tf,_0Q:cE«,;.i'i:._a.~height. of 10 1:0 15 feet {mm t,hs3_ road _}'5znA(f:i_ that imrighi. they fired the A b{,2--1I'et,*s"L.'. E*'IQvvev€'1*";"3(:c:<31*di11g to thf3S€ wimess::~:s they Saw the help of hezlci light of the jeep. If ff:-<;f: e1s§.5sz%iL§1rit,$ wean: ssi:.ar:di11g at 21 heeighi; of '10~£5 ikieii xi'rQ1I1 ':.?:}i€: mad 1(-3V€3}, it is laighiy difficult: is believe that:

assaii2:11":i':.s :;:<)1.11{i he $e:€:n by 'i§:he.<»:«{-2*; wimetssesz 5 / . .., 18 ;33*c)CetediIag in the _§e:<:=.p with "she. hxaip of }1€:a.d '1igh't:. '.I'he, Eaead Eight w0u_1ci bezml cmly h<:rri;aa;1t.a.Ii'y and 112;)':

v<:rt.i<:21.§.1y'. At may nfaiee t,hre:)ugh ihe head lighiﬁ. sit'é:i:r1g in the x-*Ch£c1si-3 cammi; perswxs .

heiggght, of about 10-15 feet. by__.t.h€ Sirié"'(§'{7: _';t}'1 éw v1"'+:)ad1. Therefore, the smry of these w'it.:1éé}_é§&s£tS :t.~h.é1t_'t,hV€:§%L'*--~$V%i%z»% accused N031 and 2 E'iri11ga"~».at t.h"«em Vwiéh ano:i=U th€:rea.ft;er the cather agtcusixi-~aé~sai:.1ti11g 'f;?3€é11'1.vv'§&1I1d that i:he3y identified the 2x(t<;:iiS{?:d%..h.§'d't1g¥1 thVé*he21d light of the jeep, c:ann0¥;_ ..b-'1:.'_b*€:1_i<:'§{ed: aﬁd .i4t,A highh; ' ur11'1z;1tura1. f::vi(:i£-":nce of PW.1 while he was dr'iVi::g thé .~"[:h'€: Vt5L111€i'. hit his right'. leg; as such ht%f§,{§z1:Ed 110% "<i§3::§tr:):1 the vehicie and i.mInc:ciiate1y' PW.2 » iwhta war?-Ms side took the d2'iv<~3r seat and tihereafter '--I?W;2 f'e3?;i'<3;iV'¢?{§ bz,1i_1et; ir1j11'rie&; to his ieggs and hands and at; 1.1;:2i.t¢Vt:i ﬁée PWZ2 E().<_a-ii c:<m€,r:>1 and the jeep vi.-»*21$ s;i.0pp<:d » Sidii {sf the mad. Elven this part of films: :=:x-idensgrc of P%3¢'§;xE and 2 E5; higizfiy 1m:121t',:.1m1 emii u:1b£%1is3ve1E}k%, En 19 t':h3.t' c1a1'k11e2ss, it ?1ig;i".1.i'y m1E12;1i,u.r21} to b€§i€:',"x--'{:"? thai': the a$se1iI.a.nt; amici aim at {he leg of the (Eriver of ::':E mmring _§€€'Ep. if PW. .1. was ci1"iVi'ngg {he V{;'.1'1i{.'.163. his f€;'.E?i. xx.-'.Q1£1ti..Vb€ on the acce1€z.'21Eor, bz*e.ai<; and C1.ui;eh peciaﬂé, _ cc~'n(:e.e1.1ed inside. 'I'}1e'z*ef0re._ i',h§:....b_1.z1.E<3f.2"t%'é1'13--ﬁ'ot "hii, 1.1335 feet If he was ciriving the vehicfc, "highiy_§ii.ff1:€'t:.1"€*fQ b€f1if3V€ t.h.ai. PW2 who w'e1.$"'sitt,iri.'g Vb); _hi..:j-3 £:*i0uid- accupy big seat: \arit,hcmt. s;t.()pp~i§3"gg_ ii':2.¢ V€:hi(1--£c::A, Thereforéa, the story as to the f1i9_r:'r:'é%1ff':*»i}1. {i..rf_1§<.:;h,» ihey Su$tained injuries at i§h€%"E1a11c}$s Of'§:.11:%"«e§;cg:1zs(:;73.V' persons in that h<>z,:1i"<5f i.Ii;?-lei' E'¥C)r.§E=;t; aféa'"ié; higilly um1a1:.ura.i and "u';1bci £<--:v:1b1e. ' in that darkness they wem not in a'pQsit,i(3i1.t.i2.'idéi*;.1;ify the assailants. It is not their s21y_§ t§1"1:a.t, by"'t,h é. v<)i£:e: of the assaiiants they identified . "1'h£~'zf_c--3.i'ore, the possibiiity of I',h€S(;E witnesses £21-}s;4:éE}; "%.:r1pI§£:V2§.{:i11g '{.h€%S(-3 21g:c:us<:<:1 p(';TI"S€)I1-S3 in tha back g3tfQ'1.1n{§ ~r'3ffi..1'ir:: pI'€Vi{TJ{'1S 1}} W11} aiammvii be ruled amt. 20 '15. It the d<::fe:1c:.e;é 1'}1e<.:>I'y *{:hat' on i;'t1a'£; ciay fhli',S€ w§t,:'1e3ss;c2s had §3;o1'1€«: iii} the f{):*é3s3t: is cornmii; theft: and a::10t',1r1e;*:1" grmlp wh.i<"rh hzazd cttorrle x-IL-ﬁth $21fm<:: :i1r1i:»s::*;iQi<.)r:

fireci art: ilraase wii'.:I";.e.sses as 21 result: tzheyu..s§;:s'jé.21i;néd injuries and misuging {lie said 5;it.L1at 1'£3r1V~._i::{1 backg1"0und of p1"eVi()us ii}-\R'iH__§117}AE?__&1{){fIi£$§Ef§CI'=._i1E1{?'E3' 136611.'V' falseiy impiic:at';ed in the (:as;e.V=__v Hax.{iing--_f€garci"£29 facf;S and c::ir<:umsi:anCes of the t.h.<:,.-pr)S'sibi1§.1:y"%of»L false implictation of the 21(?c:11é'cd Hi the -«:7,z1':3e"'::éiiih0€ be ruled out. Th<::tref01"e__, the rer:(j'v.<:ry_of' fiI'€i-.E1'I'I}A}ii~': marked as pa? 3?. ;i'i.,f1';€% inﬁéiaiicet of accused No.1 and 2 wou_'i.-:1 not by"i.€f,_sc:EI"' ..i_i1'c.rimir121te the acctused. Though they ».d--f A"'f3'{7\?:8~Pre1bha_kar, .Bai.iist3'c: Expert ' . i'ridi}:ai:c.s 'that }1éV"é:ié1mi13ed tbs: two g¥.1I"1S and at the time:

éx:1j1:.i_r1a:t';.<_)f;; t,hQ:,1gg;11 they bore sigr1.s of di$c.:harge, he was :f1oé..~ i:u:j'..-ex pe:)§~:i't:1T(m in gives: his eapinimz as to ihe actiiuai Adat€.c>i"firiI1g. It is aka-;;<) 130:; f0I'£iIr1.e:<>1Mnir1g as to Whc-3t.her }2:--;f:.§5 p€3ﬁ€;'iE',$ :m:é1"e f<:::.1m:i in E..h€f b{)€1i€S {ref ikzrzégs i11j21_1"<::<:i ">1 wit.':1.esS<%$ zmci whet:I'1::*.:' those peEkr£'.s w'<::'e d:isCh_21rgeci E"1"om tihesse g1.1r1s' "i'h(:?:*efo:*e. 'she :.'1.se1' of the g21:1i5.; _.Fs*'I{5"i$.1 .21:'1{i 2- to {.",£iLI1-Séf ggun shot, ixajagxries to PW§. amt. sa.f.isf'ac:t.oI"i3y est:ab1i.s}1ed. in t..E1-isvirexv of thé' ';9..z";:--1iE,ei'¢., We are of the opinion that; th<;~. 1ea"r.:V1o::1TA'SesSiQia--sV Jai~:Lfg.s:'V'is_ juSt:ifi<=:.d in holding that {,i'1e 'p;f<)soE:a.;r_tio1:11'i<;aiia iiot.'V'beeri"

abie to prove the gu.i}j, of." The findings recorded " ore? sound and reasonable: on record' We finck no the ﬁldgment of the {:our1§v.'V'b'e;1c5»a,:{vi.f{} persons of all the Cha1fg o$.~Ihem. '_E'herefore3, we find no ground t,o"i:1V_tfe1'fé're. W}: the said fi.11di_r1g as such appeal V. . $332: ti't€'St:21t:§%V'1f1'é1}é no merié; * "'E'3o::;:%:~1 what: re1z1a1i11$ is with regarci to the: cri:.s;3':,oc_§}r' 1 and 2. '1'1r1:-"2r:<9 132; no diSpt.1t<:*, tiiiat. EVIOS. n1_a_nd».--f»i E3e=,1c3:1g§ed to e1(:<:?us<3d Nosig and 1, :'espe<:t;iv<3}};. ' 'A. 'E'E-":9 iriai judge ezfiar ho§£ii:1g;"_ thzit pr<}$€":£:'z3t,§{3':1 hag f21.i.E£3£§ f~J K) '((3 }")'{.'(}'£<-"6, t",h<-'3 c<'}m.p1i<:it:y of a<':c:'L;sc?ci. p€I'f%§€)Ii1S for {he i1'}._jE,11"i€:?.S sustained E3}? PW$.1, 2. 9 emci 10 :;1};1<_ii'..._'e*:;1_:s(3 }121vi'1'1g expressecl c:.i0uI:d:, zabout: ighe L,:ser of .

in £3111" 0pi1'1ioI'1. he mat' _g;:L;st.ifi€$tiW'"i'1'i_j.c5:'d¥:.ri11g c0:nfisc:at,i<i;1': of 'M031 and 2 {is} JSt:V.':iTté"

N031 emd 9 being the '<:xf' 1' rr3sspe3<":i:iVc1y, are c:e1'1va.i1z'1.iy 'i'@;'1'. re;f.t1'1=:1_Hoi*,. same to '£:he_ir custedgz 21I1€1 Scfzssions Judge has c0nfis{:at.ic3n of MOS. 1 aziﬂ we have affirmed the by the trial C012 r11, .'c1{?C1L1.S:Cf3E .<:*.nti1:1<*:-d :for the C11st.<)dy of M03, 2 mid wf.é.£sp cg:t:iv%:%ly.

. }.';Z.',é§CT€:()1'di.I1g1y, Crl.A.No.:3§71/2003 _filed. by the =..S{af:e V§S '§"2.€Vfj€4§9_ij d.iszrru'ssed. The: K§1;dgnae:'1t of acéqL1i.t_'{,21'E re<f:(>=,f{i£:jci I63}? t;h:3 tiriai Caurt", affi1'm.eci. Crl.R.P,I042/.2004_]Eied by accused No.1 and .2 is vgczﬁioweci. '"E'}';:3: <i;;:"de:' 1'a:g21:'<i'E:.'1g <ii$p(_3s~;a§ <3? MCR, E eizmji 2 /jgaig 5 as?' «,-

c1_irec':i;ing its (:c>r'1f"1;e;<:r.21i':i(>1'1 to 'i:1'1<: S1;at.€ is 1'1:-3reE3y -sei;'__asid<a 32109.2 and I E:1}'~';"f O1"dE?E't'Ci is be :*s3i':1.m'1ed to 21(:{7--L_V1V;s'£.=fi},N'::;:.I and 9, :'especi'i:'.ive1y.

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