Karnataka High Court
Sanjaya vs State Of Karnataka on 18 March, 2008
find
IN THE I-1'IG'r" C'"LJ""T OF i' '"I'~'l'A""'-Kn' ' , '13 'NG" ('RE
'!"\Af'l'\'l'?\'l"\ rnL'r'rc1 mu-|:~ 10 n -run! mm 1; nnrwu nnra~o ' T
unlmu 1:11:33 1:111; 1.0"' 1.J£"11 ux' .Lv1n1\\...-11 ta-\_Ju_
nwmn Ii'
In-ll-lulu \-/I-\I--.l
HE HQNB E MR J V _
CRIMINAL REVISION PETI'I'I(f)fl"_I3"'().7';;~ L%1:2cio5 L
ICE L.
S/' 0 Paciiyappa Rathod,
Aged about 25 years,
Occ: Driver, .
R ,1 (.1 I:2n1h:.a_11i..11&1w!, Dhanrk-.1i'V
-....--.--...._.-- -. ---- -------- f
' , 'i"'!Ql"!:) 9 -. I' - Dar-If-I ruar
.lJ-3|-I-.1-\4I.n la'£l.l.CaI._'.I.I.LK:I_-.V.I.I_..Ll.tI.\4I-$3.0 'V .' . I In \--l'Idl-I-II- lulu'-/In
(By Sri. Vigixfiesifixgér .'.:A€iifocate)
State of "
Rep by StatE:..Pub1ic _Prr)se:g§};1tor. % : Respondent
' 'This "€';1*i1i1i11a1 Revision Petition is f'1'1ed u11c'u'=:r Scctioii '397 -Cr;'P.:C,vprayi11g to set aside the order of conviction and ' ____......1....a..!....._ .......'l ........4. f;U1.l.Vl.l..3LJLU11« c':1.l..l.L1 '£5 11!. seiitencc df*tiTi1eA'TScssions Judge, Fast Track Court-II, Karwar, in Cr! A Na.$.*2,'2OG2 Dated 26. 'W 9005 and order of .e.h11,u.1 -vgasu 4: 4.1.. nxtarw r\.......a..u an 1 L11 J.VJ.I' L.>., LJu.uu.I:u., '.l.l..l. .. 1 I: u ,.....-.
.45 U fififi G h4."=Ci'.C3.No.88i3/2001 fiated 01.10' :2 and acquit the 4_ petitioner.
I0 T').-..-I--H--3.-.w-1.5--c g-In-s.r1,1'I.ncn,r'1 an rIr\'I-|'lrIf1'I"n'.!nI" ""?'\I" .r\'H-.R'I'I!'|F|I! 1'I'I"I'i'."I"C1I .1" l.1l.1 1151' uuuauu Li) \/LJl.J.V.l.\..al..\.p\4I. nu. uu.u.u.uu_u _;;..-.u;x;u;£squ.uu_5 U/'S. 2279 85 304431 IPC, he is sente11ce_c'1___ to K i111priso11me11t for a period of 6 to V' .1\S 500,' =, in defau... 1:. L.1.d.crgo r-__..T11..1:J1; i__1~,,Ifisol."11€11t::i1t _o_' one 1I1o11t'n for an oifefloé 1:r'11is1'-"*1: "U_;'S. ' 2.'}f 9' IPC, T"
undergo 53.1. for one year~«..aihd to "m'1"Nof Rs. 1,000/'-, in default: to 1_111dc1*go_ Si. 'thrco:.oL1fiont1is--"for an offence puiiisliabl" U,'Sl 393;-:1. V sentence p%2_.;sse§[:'--- the' ifiourt, Dana 01' 01.10.2002 i171'bg;C£N(§iL"88QM2.001, wI1ic_h- i_s.cc_n:1fiI'111ed by the u.1dgmon1.:, d':-.--1._cd._ '.2'6..O'2[.2Qf.3{5"passcd by the Sesoiwns J _,c1Dc, _.Fasi; "i"1*1:..ii;1<oCo11r-té-I"... Kai-"far i'1 C"1.A. No 82;' 2002. '~ bi3_¢:..f_' facts of the prosecution case are as
-'E'1u1'at on 29.07.2001 at about 11.45 p._111,onear petrol :"_ 3-'-.-11";i§:: of Soccity, the complainant-PW.1 (Shivaji (deceased) were proceeding towards their house after taking meals in a hotel. At that time. the accused-petitione15i:
the said jeep '*1 a hi"'1 speed, i'1g_'a ij'E1Fi1L1'--.f'j('1_ V'11egiigent"'.
manner and dashed to Ganapathi \flh_o:'*v_v.as geitig onW.thei"
right side of the road, as a 1'esu1t:of.which,_he . V sustained fatal injuries to"'1fiis head at the spot. After collecting the relevant police filed charge sheet ' aceused.~1ietifio11e1" for the offences IPC-.
3. Ziifhe support of its case has examined P.Ws.«.1_Viito got exhibited Exs.P.1 to R8 and " _____ .011 appreciation of the oral _nd doeunienf r _ 'gitleiace, he C',-curt he.ew held the accused- »__Vpetitiehe**' 11"rei3.1 guilty cf having comnlitted the offences _ j-. punisiiabie £279 82; 304-A IPC and sentenced him as 'state'dhe1ei11 before. 9c§l°M<2».W---
4. Of the '.5.7:..11(3._SC3S examined P.Ws.1 who is the 'bfrothe1' oi' dece'sed is -"1 ":w,r'ew'n.ress m the i11eirierrt"'*« complainant. He in his evidence deposed iInat--*..'iiiI\;:se'i' "
his brother, after having their 1nea1s'?it1"*a. ho't1e]'.;. or it the hotel in front of a petrol wiierrtlley 'U '*''''"'=" 'W t. e he I it-'a.e1' ];i...1*eiL:!'ea;r:1_e i'ro1i1' left side to right side and dashed after causing accident,' away frorri the scene of PW.7 65 10 who are i11dCDe11d.ent _v V accident corroborate the e.Ii....1.ce of particulars.
A .P'W';-;,_ 2 8:. 4 are the panch witness for spet 111a]1azar inquest mahazar Ex.P.3. PW.3 who is V an eyewit1iess""to the accident has not supported the case of prosecution and he has been treated hostile. PW.5 is s 1:11.. . ecigit *4 W fiL .:
r:
C C!» #-
C F.) (1:
#-
Er 3 pan 5% ('D 05 as 2 5:93.
.3 an E3 :3 £2 'E 1:
on gain 1 roceeding to their house on thevright sic_ie_ei'. the' Ll'! ._ ._L_ ._ J. .3... .. _ L ucp' 'Luz guard Who speaks - no
1.
(Jeen). 1=w.s is the Motor Vehicle Inspector 1 '___ 'I. rjI"II"1".B1k-'I-!"\I'V>I'4'.':'i"'.t!l>l'I! J-V --J\J'_l' \jL.I.I.-"J-I. L.i:'ul.»\..r\.i~ report as at Ex.P.6 stating thafghd fi1ere«;Was':_11.§ dereet». L. t...e sa.1.. Jeep; PW 9 is the Med3e__l Clffmeer who conducted post n1ori:eIn exa11ii11_ation die-'d body' of deceased G__11a.p__t.11i_ :E?.v1§v/dI;«.repor'Ar as at Ex.P.7.
5. :Qri:-. sf the 1.1a_..r1a.1 01- recon. pa1'tici;r1a1'_.1y eVi__Ci'enee.'o" the eyewitnesses P7" 1, 7 8:. .,reVee1 .. a_._ at ;Exr,P-.6 the same would would estawlish La. he w..._ ra.,-- at.-- real' 4 . '_1 drivin the Jeep and iihere was 1 0 co _ A _4..A..-?!1 .._4. -_ - ._...._'I£ .._.._ ...-. H;Ida1'|L of the deceased Ganapatlli. There is no material PWs.1, 7 61. 10 the injured eyewitness, The well as the first appellate court, on app1jeeiation.i_.:'oi_' _ material on record in proper persp'ec_tij:ey'_ conclusion that the petitioners' 1_1erei173._ is _ gL_1iV1*.:'ys of i -' eon sift d t e o -e-i..es pI.Ln.is11ai,i1e._'U_l 364-A IPC, any error or illegality i11...:the ' .Jt1dgi:rieflts and order of conviction passed
6. But VV1iewetier,'«-.__ regards the _s_en_te1_1ce, it is IJJ taste learned »-- Counsel for 1;._.e he ()1 er fha 4_ .pefitio11erV herein "is~..oi' _yo1_.111g age,._i1e_isj soie 'Dread earlier if A't]j.e' :1'1'e has got reSpo_nsibi1ity_t_o 1I1ai11taj11 his wife _ V solely depending __upo_11 the_ear1_1_i1_1gs of the petirtieiier'; Besides h_in1_, there is 1_1_o__e1derl_y_ person in family look after his wife and ehi1_dre1_1, if he were to be V_ '- o I o u 1 put 'seawd bm"'*= petihnper anti J-AIS _. 1111 . q1g_uI3grsa wiil he I.-I wt '.54 5:14 gl.QLl/'-C'-':t'LL---_ J-1 " vhelow '§2:0niii::ti11g}iSi1a...1Jetitio11er for the o_fi'em:es puuisi
1) Lu. 11L-.l. c:I..I.1u. LGGALL15 \. u.u.u '.gp.ua. .. circmnstances, this court is of the ce11sidered"viVeW **'"e" » se1..te1.ce iinpesed 111391- _.e petiiie11e:.Vfor _fI1e.1gt'oved charges IS -sii'L1'i' tee harsii "" .:{".-essivfe same is liaule ta modified. Hence, ipass :ti1e»fiji1o_vJ.ii1g: ' .... _.
T116, rc:vi's.icj11f -p_etition"' --- is' partly allowed. The J"d"*ne11t oi' ee11*..etie~*1" sen..e11ee mass.-d .5; the cr.n._'t :3(§:4--A IPC is confirmed. The sentence of fine in modifieatioii of the sentence of iInpris0_n11__1ent for a period _ fifi', , , '-;«,.',;_ ene:gyea1', i11_pos-ed n n the petitioner for the offences in I Pnrl 5 .I.\JJ.
:1 ....s.. mix (05;
u:f111o11t11s and to pay a fine of Rs.1,000/'-ej in default to euffer /Q;§_p_ n,/\_D.L-LT UL.
('H 'I' 1'A__ F! 35.1. 101' 6 sentences shall run concurrently. If. ~VLHe::'.V1jei_V§itiQ11e1* --« already suffered any i1nprisc5a;'1n1e1éA1;f'e :_ entitled to set off as provided'.fender._S'er:.tio:; '4.28.v he is I