Smt Dalina W/O Srinath vs State Of Karnataka on 18 January, 2011

[Cites 8, Cited by 0]

Karnataka High Court

Smt Dalina W/O Srinath vs State Of Karnataka on 18 January, 2011

Bench: Manjula Chellur

m

G (:33 Link f~?.<7>ad.
Firlgerr Past, Q(')T:\?".
Ta n"1i11'1ac.iu sm1e..

5. M 21t:1':E%ws  Bil ME-¥.I'.11(?\R'S,
8/ 0 J (:'.SU.C1£i£.S.
Aggc-rci abom, 30 years.
Residing 2:11: _Pe1'iyar (§()1o1'1y, V  9
Fir;gc:1- Post', Ooty.  '
'I'21miir1ad1:1 State.

{By Sri. M . Sh E11'E.1SS C1')E1I1Cil'£2:_AdY()(f£it,'€? ifu 1' A? :1   A ':34;
Sr1'.R..K.Mahacievza, A(1V<)<tate £731f r'\,A2, A¥3_a'1°.<i A45]

AND:

State of Ka;.'11ai,21_ka by, ...  
Gtmduipeti P()}1'%::¢.'--._  j   .  .
Rep1'esem:<3d by  ' 3» is' P1":)seC_L_rtio1" 

High Couri:ofi*§ar1'i32;t'21k£;;._  " '  Respondem

5...:

[By Sri;'N.S.Sz1I11§52i:f:g%iI'Réiinéiialz, HCGP}

;'"I'his (3riz1f;ii'1:§a.1 A;)})e:21l is filed u1'1d<:%1' Sectiim 3'34

  C1',._Pi'«C .2 ._§ig:e.;_iz1S1: if}'1v@----;§-::;'dgttmer11, ckaiiecl 28.02.2007 passed
_ '"1;«y xfli?(a"'}V\(§~;1**I()(: I)ist:1'i(:1': and Sessions Judge, Presiding
 'O_f'ﬁc<=;1-;»..4 "}??a3'i. 'i'1_';1(:k CourI'., Cha.n'1a.r2;j1"1aga3', in

"S.€f',_N(:»';'7}'2_OQ'4"(Old S.C.N0.25'.7/1.996) A (:()1':wi(:t§1:1g 'the

ap}._j)<-Eliarjtis'/é;«4':Etused N031, 2, 4 to 6 for the c>ffen(it:..<3
p1.2ri'i-shs1E)1e: 111110191' Stscrtiorzs 120MB and 143 of IPC, Lmder

_ r__Secti()~n 364 reacl with Section 1.49 IPC. Lmder Sczcition
   1*<-rad with S:=:(ti;icm 149 IPC, undcx' Se<':i.ioz'1 394 read
"«.'wit:I:1"_«14E3 {PC z:u'1(i 1EIf1df.'?'I" Se<_;*i.i(::.:'1 ZOE. :*€:2'1.c1 vssnh E:3e<:i;ic)n

I49 {PEI 21.2101. :=3cz'1i:(é1'1<:i31g (moi: of 'E,}'1€f.I11 'Lo 1.z2'1{ierg0 RI. 150;"

'  life: 2}.1:'3_c:i to ;:;z:y' fim: 0E'R_s.41,()()()/-- 6:-.'.Ei{f:

"E".'r1..i:=; a.§'::p<'%221.i <j.*o1'1'2i.::"1g {car 1% 12:12.? E':<>22.1"i.;"}§:; {>13 £}":.i:»;=.: ziayz
ff 6?}???C1i3tCE}"£.C1?'afl§:j€lREL, J" r:.'1<;-'=.11'w;.'z":':<'i the f'<:>E.1<:>xari1';;,{:

 

 { 2  .. '(A;:p:%;:;;m:;;. . %  



3
L} U D G M E} N T
'Fh_i$ zippeeai  (iireCi;ed ag;§2;1i1'15t. tE1e::_}1.2dg;r11eI1.i': and

order' ciamci 2E%.2.2()0'7 pets-seci by 'ihﬁ Pre%sidir1g§; i:}iiI'fi§T€f,

F'z1st': 'i.'ra(1k C()t,1!'E',. (ihamzarajanagatz" in S.C?;;'f\Ec>;?7,/2{"i{)?i.

c01'1vicii1'1g 1,11:-: a.ppei_1z11'1i:s; ~» a(:c:use<:1 f(>:i...§I'1.(;;S".€)§Yt:r1.<?(;§és~«.

punishable under Sc:c:ti0nS »<3-I9;

307 ;~/w 149, 302 r/W l«?£»*E'a'-{PC ;;m d' 201Jk};¥';'y¢ .§R4s§; :.Pc %

euld sem.enci:1:1g' them 130 L:i':de:*g<) iﬁ1p;*i'S()111"fne1:1{1 for
various periods for t4ha,£a"fc)1"n:se2;Vid (E:ii?7f_i3v11"(ir:->3.

2. The. appe11a11t:s;- we're'acr,:L1séd N}:)'s§.1, 2, 4, 5 and

6 in f,}f_:e (,'O_ﬂli'{, .§1Ci1C)'.&'. '.'f.f1_f:}r" almig with iwt) 0t.her persons
a1'1"e:yed»as~ e1<:c:1.1V$+:?'§i.N'(}$f3«.:;{:1(i 7 xvcre cha1'g<-3 Sh€€f',€i'd by
Gz4z1'1(iiL1_p<-if'~P()'Iic:g;f.fof_ihé a1f<)re5aid 0f'feI1<:<=:s. Befcm-? the

(:01m3r1.if:i.*;341 (301;1i'i1;.p_f_§§$€%1'1Cf3 of a(:c1.1sed No.7 could 1101: be

"s;c:(_:Li.::'<3,£Iigsujaci._f£,}1e1'ef3:)1'e the <:e.1se aggainsf. him was split: up

zami  ~-r<_é§;:-p?;1.r:}ii;:::" spiit, up c:}1a1'ge slza;-mt, Came 110 be filed

e;1g;;,.44iVI'::s'{;V.  At. i':l1{-er fag and of the trial bef'0re 1:h{£:

 iear'r'1<;:=ci. 'E§ess'i(_)1_'1s Judg___{r;:. a(:c;:1..1sr:{'E §\i0.3 ren1::1§.1'3_r3(.i z113s&r'1t,
 2=i_:.'3;jci'i- ..j2'1 5-;p_i.i"<:.% of issss:_.1e: of s~;<j:v::::*2-11 N<>:'1--b;:a.Ei2;aE}le% xa»-'21:"z"2,::'2{:ss;§

};'.1'ii§' };j:'1'?:s<::§1<:(? cifgmiéii 210:. %::a<;*: :s;c:2m.::*t;:e:1. T§"i€3i'€;.'f{.}17€T. am: ».::23.s~;e



4

2.1g;;21i1'1sE: 2m.(t'use<"1 No.3 weixs split: up and  sepa11"at,e (321563
v.4-'£153 I.'E.'§§iSfi€iI"€?d aga.i11.s1': him in S.C.N<),388/Or-1. The Case

vms §.")1'(}(?E'.€?€i€?Ci ag.§a1iI'1sE: the a.ppe1Ia11*é,s; / aC.c::.1ss:=:ci  1.

2 and 4 to 6. Tlize appcliant:s pleauied not g;;:.1i~¥.~<";_§:f i;'}1é

c?E1e1.1'g;e.s l€iV€',H€C1 2:;gai1'1st them and C.Iai111_e<_:i_ tI(:n. b£j"ti1f1:=ﬁi'."

To bring; home U16 gtailt: of the 21é;ct:11$_:!Ci.j; 't.hc=I:4p'rz)Sc::ut{i<3nf

ex2m1ined as many as 40 wi.?i.:.1_esse$._2.1s PW3; 1 Tc) 40 f211}(,i 

got marked E3Xs.P.1 to 13.51 afi'd_im_1t;erié1i--(§Ab}éc:tSs§ M.Os;.1
to 59. }f)ur1'ng the <:1*(:ss_,$*'~ex2-11111313;ii:i.o1:1bf the prasecutiozl

wit;1'1esses\ c1é2:fe13.(_:e g0i: m;i_1*ke.d. EZx.S'§D..Vi"~-'$313.4 being the

p01"iii01,1s ()fA§"€.i1vT;'.€1f}1V€'4If1{.S"Of thgase witne:~:scs 'L:11dc;:r Seécriion
161 Cr.P._C'. _ I)u_ri11.fsg;-- ti':-:1 t:;:{é1minat:i0r1 of accused under

Sectigurl L313 V-.('3_':t'13}(fl.V,' E1C(',L1S€d No.1 made a deteliled

 's1i,;1.i§€m€';~ r:1{.'i>«;'}3i(:11 was ac1c)ptt;3ci by a<écz.1sed N052 and 4

"'fQ*?3 ail-35)}.__I*i£5wa§\;e1', the accused did net; ci1o()se to Eeaci

any" --dc":'fT_:_iri aw: "£:vi::ie1'1o.e.

V A  3V.""'i.'h<:3 1ea.me.d SEES-Si()1'}S J:,1cEge a_:f"t'.e1' }1eari1'1g 13c;:"t.I'1

EsidC.sA 21:16 41:11": app1'té(:iaii(m of «:3r'2:11 as; 'WEH 

V' '"(be:1.1111r::m.z:ufy <*:vicEe1"2c_*c:, $33? the v§z.1.:iggn1c:T:i. m':de:° 2:ppee~2.E,

heigi i.E':a21%:. £".'r1§?: ffZ3E"()-f§§Ei'?{".1.E§,.i{}1'1 $1215, 233; 'J£;1.I°i€)i..I.S3 é'.i§'{f'L3E}1t§'§,£§§I'§{t€3Ei§



S

reiieci upon by iii. p:mvec1. the gguiii: of the accused
pe1'S01'}s for 21.1} the c:hazfgg<:2s iex:-'e3.}1e.d zagaiznsi, them.

Ccmsecg:.1e2T3fI.y. {the Iezmled Sesssions Jucige <:<)r1"\»-'ic?t',e:%éI---.i.ht::

21pperl12mts for U18 :;1f<)r::%said <)i'i"e1'1{:<;'.$ and _.s?.<-:n»t:r:é11r1j;~rr CE' 3

mam to uildergo iII}pI'iSOI'1I11€él1E'. f<)1f'e'md-- 

i.111pris01m1e.nt for diﬂéreztt. periods _f'0'r  {'>_t,}:11er._ <if:f};>:(i:%(§§;.'7

Bei:t1_g £~1§_§gI'.i.€V€E(i by the said9TjL1dg.n 1e,11i'of C(_),¥1'X--*'.iA(Z'tV.i{.)r1':;fr1I'i(3 '

order of sente:"1('.e. the appeilélizigiis em»: b~3f(5'1jr3' tliis Co11rt
with this appeal.
4. The case: ofthcﬂpxﬁsccvgztj()Ii"i_nV1j'1ji.c'fis as under:

{:) ¢<:ea-s<:vd--"I}r_V.4¥{21j1'1._{vl1<; W215 working as Ort.h.0pedi(:
S111'ge0n*i11"C}0\*::1*Ii:11c3i11;__"f~{€is1:>it,21.I. at Ooty, Tamil Nadu.

aft;-3: _i:e1ki1'1§;;~V v()}'1,uf:.--_i'.2iI*y  rétire111e1'n. from service st:'ar't.ed.

 rL111:§j1z1gL'z1 priveim Q1_._i_;1:c in Ooty. PW. I ~Anand is the son

 PW_,x2- S.}'1i;i1.13_I:'IA.111Vg&if3'1  ':;I"1:3 y<)Lmge.r b1'0'i'hf31' ancl PW.33~

111.1211;-1v«.i'S~.i5hefxgigiéotid wife 0{'c1eCe21seci Raju. 'l"hey are 2113

1'esi.§1e:t'n;a:.<)f_--{)c>i.y. A«:_r(:'1.zseci No.1  the eic1<--:1' ;5istr5:r of

 21(".("L§S£?d":N{)'5. Ac(?z.1$ed 'E\Eo&s.2 1:0 4 ::md 63 area ff1fi_<3nds of

 2>:<é<':?.é.1&%€:{:i'"§'~I:>.E§. A<'::%.:.::se(i M33. E. '£.e:::r £3 2;-*:.:"e aim: re.:~si{:Ee1'1'i;:-:s <33?'

A' ':}:.>£',}:'.:«A*' '§'h:: ¢:'i:;2<:sr.22.:s€r<:i W2'1.s; 2: w<m12T:.:'3i2:c::' 21-1::":d he had

er'-"'~.',»= /iv

'( - .
L5?/"'



6}

weak.1"1es$ 1:owa.rfds womzm and he had Cornmitted rag:
on a(:cus<-?d No.i some i',iI1"i}.C prior 'to 5.6.1998. In Eihiss

backg1'o:.1.'11d, acczuseezi No.1 w.2m'i,ed to t,a.ke z'ei.?€:33§;éa

E1§.__§.':'1iI}Sf the cicéoeased mid to e1imiz'1.:«H:e him...~«~~.Fo1§'_ ithaii

purpose, she took' the help of her I:>rotl"1er_,a§?i::,1séd E§~§T().3E5"

who in t1.er:'1 so::1g;hi: the heip of' 1133' ;{";'i¢.rids.__ a<.:c;,1é:§dj

N052 to 4 and 6. All the 21Vc:<#_;1se(£"Nos.'1 touéi? Ah:¢1t,:c:h'é;d a 

pizm to do away with the 1ife'V?'0¢[_" t.Ir1_<3 doce§is'éd. ;{&ccused
No.3 gave her je\veIs..4_i;'o E\_IC>«..3 for rxlustwing
money for a1c:ct()n1piis}1iI1Q;~.V14I1§:i.1ib p"l'a1i;~~fj_--.Accused No.3

ploc1ge.:d t}1()TSCfig._§oId_.V()3f;'ian1e:r1f,s nameiy finger ring, ear
ring, olaain u--"i1:hv ~;.3'é,n._d c~;»:.141.;--~ with Pawn Brokers and

realised 1:}'1o<~3._VvaIs.:<~:-_()f..fh<:~7"omam<3nts. 'I'hereaft'.er as per

i:he_p:1'2:{:1;. on 5V'.6._V1:995v£1CCUS€(i No. 1. clan}:-3, to the clinic of
_ ' {ho"'(i1ecfE€a.sé-:}__and took {.110 cieceased in his Mart:1t.h.i (far
 bi?zﬁriagv.,1feg§is3§;*::i:ion No.'i'N/3'? B 5895 {M.C).E]. On the

\'€'Ei}7. 'E3.CC1.i'S'éd'V:N(3S,2 to 6 _jOii'1t'Ed £iCCE,1S€(.'1. I\?o.1 amd i1I'1(:'.

j cic=2<o:eas;7f£%'i;i., A "H162 <ie<':<2as<:(i  iiezkctxt in the ::ar by

._;1:%e;.:.:4&sc3,.c:3" Nos'~;&1 to 6 {,0 21 b:.111§.;§a1<,)\7v' oi' Whitfh PX?\/"£2?

.  E3EV{i{i§23m v=;21s_:~; t.E.'":e w:2a;i:c::E':1n2:a:'1. 21'z.'1{:§ §'1is%: 'V 2'it<:'~. P'€*€'.i2,é§--E§}'1":..:':t:I1.i.
 .. _,%;2%é2.ss; 2-~1i.€%;<') s;':'2;:jg'iI'2g wiith }.'1i.:f1L Ir: Hm? f*§2?:.i{.'i E3a.x.I'1§;§s?:§c"m.-1 €319

 



8

basis of his SU.(')§"E1()'£I€Z) 1'€%p()1'i: z'egiste1*eci *z:h.e case and
smbI11iti:eci FIR as per EX.P.1 to the jurisciic:t.i()11a1

Ma.gisi:rat.e. '1"i1e1'c21'ft<-:1', he came back {,0 t.h€~r  ;:.1ace

w.",E1er<;>, dead b()(iy was Eyixig alozng wiih two :i:1ciH(3pcVi1:ie.z1"i':

pE1E'1(?}.1 w1'i::1:1ess€:s5 anti drew up 2': spot. ma}1'9a?;21rjV'Tz3sL' géezf

Ex.P.3 in them' presemte, S€§iZ€d:'fl'}€ 'h"d_}f4Abtifllfaa}Tfi'()1€S f

found on the dead body and r11':1.s:i£3}-._211's'e1n.gem€11t:s3'in'

preserve the dead body i11""'eici§i'f.12ary'~f1iiiAé}o{fg;;*1;£Vt11eni;
Hospital, Gu11d1upet.f:'«,_I_r1    7;.8.1998,
PW./40 held i.I1qL1CS1. (>xf_t:_.f'  drew up

1'n.ques~:t. 111eih"a}';_21r' 2:5  6. As the dead body was
not idémIii'i.e:d  he 1*equest;ed the meciical
officrer to p11c::servi:._t,1':£[' clgiad body. H()W'€Vf;'§', since there

w€1ﬁ€_§:ri():faci1ifie.sVin the said hospital for pre-sen-'ir1g the

 d.t:2§"c'i .Idi$:1yV," pe1*Wf«h.e2 advise of the Docmr. ﬁle dead

 L_V_bE.3V£T1_y'  ».§:§ii.1T_i'I'i.--f;>.c:1 1:0 KR. Hmgapiiial, Mysore for being

p'2ies<:'rved-- iL;<1 Aéi-old si;c)r21ge. in {lac 1"n0r1'1in;g; of 8.8.1998,

PVVS'; 1 ,  e;1;:"iC1 c3t:he;'::e on ."1.'€C<;?ipT. 0:f1';1'1r3 i:r1i'c)1":naf,£:::>r1 c:z.1Im-3

  "3§'> Lhs: nrzélzﬁzzazj; of KER. Hf)Spii1£-EL Mysore 2.1m?! an :sé<:<::i_:'3g

 -- £§7%.{_'? ifs:-':z::ci b{}{_"§:_£ '§'.11.:;?:§; ide:1.i,§§°Et%<T1 ii: {;k=:2::<1 §:3<';{.£},-'  %:h.;:.t.. <i;£°

E.3;'.§€;aj :1» '§'}1c,::r<:':e::f%:<::°, ::§'1<%: cieagi '23c'>ci}---* we:-25 s;z,1_b_'j<:(:i:,<»:':('§ {:5

 



"W

9

p()SE n'1<:)rt.err1 c»?xan1i11af.i<;>n . PW' . 38m
.[f)r.K.W.IL).Ravicl'1a1'2dar. Wm) <*<:>1'1d*u<':t'c:ée:i post. rm)1*tcn1

ei~.>s:ami1'1at.i(m zmci s::m}.)111ii'1"eci pmest. itnorteln report; 234+:-.__pe1'

E-x.P.38, (}pi'I'1€'d that. 1:}'1e cieaiih was; cimé to :i«j;.1j_1_£:'$..Vi V1'e"r'iJ.:igV
irIa1"m;tci:iai':eIy f<)1l<:>wed by des'£ruct:i0n of t.'I*:r;3VV 'L3 0cij_{r Vbyf V'
burns to ctmacécal the i<ie1'1tity T(5f {I1-2.. 'i3_<)<t§y;

Upendra, 1.11:: Circle 11'1sp€(:ti():'.. 'if.<)o}<: _1;';;:>: " ;1z.I*!f.1'1"m;"

investigeltiioza zmcl during t.l1"<*:,_"»i1"1\:esE,ig2iti£}11 Lfecorded
sta1:emem; of xx.-*itm=ts:esc2$;'=.¢_I11 ;ii11e_ :I1::;jzm'while, 0"r1V7°.6. 1996
at e1b()1.11. 2.30 pm, PW."1..7w§3é1s§aw'a=ré;;Q;VPSI and PW.9~»

Malagi, Hezﬁkfi5!C<):1'§stzaEf}ié;._Katie Bazczmr P()liC.?(3 St21i'.i0r1 in
Be2lgat.1i'n 'xxzlniie <31'*1~.paT1,'i'0,lIi.;1g duty rzear Kakati Wase
Urdu Sc:hE)0I_ §s.21x=x3" 31 stfriz1i1~"';grm1p of peopké surroundizlg 21.

}Z11&';1,'1_.§:V{ll!V1i".<2:~;-"ii" V'2'u1_V(i they also Saw :1 girl and six male

 ':1i: ei1'1be:'i9$ izinihcé (:a:1.'. '1'E'1er<-3a.£'te1', they wem 116211' the car

 _;1ji'.e_ci.K\=.r1f§'ii§S -';Vl':~<;:_}}_j..\wz'<:r c:1'1q1.1.i.1'i11g_§ wi1.1'1 the said girl W110

we-2§s"'VI:;1t:ct1"'i€;1z=aTi'1t'ii'£céd as 21<it<>:.1:-fmd No.1, £1116. other male

.1?;'1r;%:.1"'i}'3r;%1'xs; vtﬁéc) were in the car §:ri€-wgi {'0 mm a\.vay i1'()1'11 t':Ii1&':

  ;3».,%23<::~.. '".Ii"'h£2 _p:)Eic:é-2 {%h2.1:'~;£?.(.1 EI'1<3s;<: p<::_1'sesc>:'":ss az'1c;} (mi. cf

"1jjE;<=::2'_:%.};' :3 pe:>;.::=..~;<..>;'1_sa w§':.e::> 'M-:r<:-* 1z:v:<>.r id{:%1'T:ti;_if.ie:>u:§ as 2'1z'r<t:.1.s'~;e<i

' f\?c:.'::'~--:,:2t tr.) 4 xx?:%1":: atpprcE"';<:=1'1{"Eed wI":Ek:: 3 c>Eh<3r }_.):%;"s5<:}1'1s

~;





E0
escaped {F0211 p}£,1(t€;2. '£'}'1e1'c:21i't:e1" PWS. 9 and 17' erilquireci
w"it;h E1('(?L'lSE'fd N05,} 'é:.<::» 4 about the car mad Si.I1(',€ they

<T:0L1}_ci not: givc-3 any sat.isfac?i:c>:"y crx_p1a.3:1ati011 as !;j'c5"--.{.11t:

p(_)sses-E3011. of the car xx-*ii.11 them. iifley we.1*e k31*cjy2gj§__i':i'.j' If)
the K2-1.d€ Bazaar ¥'01iCe S1'E1ii()I1. Aftx-31f..iI§1€rre_§g21.:ioi1',"
PW.17' reg;1's1:.e.red 21 (12136 in :;CI'ilf}1f1.V€",':. 

5.-;ubmii'.t<-3d tiicz HR. The <:;1r_fu-V3.5 Vsxgaiﬁzséd 2x;'2'<ﬁ; .\z.%he1'1 ; tfhe 

Search of the car vmexs (:()11dLi::_'ted_, t1"1ey«_:ft.)'i1ndg several
a_:ri'.iC._1es in(:1L1di11g 21 hsnjrj p7_L11*§f;:"~: c:on.1:'2ii11ir1g rcggisf:.r21ti0n

(7er'{.ifi(:ate, Ii)rivir_:g,{ 1ic?e;.'2c,e_ 'ei:(:--...A prééi'<::ri13iidn siips in the

'I'"laI11f3  of I.)*r}S.K.Rz1'§11;-..fwt) -- gold rings; 2 air bags
c:(:r1t.ai1€i.1':g,ga,:*'m<:«f1"€s "a1.1 '<?};., in. the dictky they aiesc) noticed
2:1 sn_1a1I kwi:-jﬂla, [si.Ck3.e}V.g}.3'1e knife .2-md omis iron mustlli,

t:hcss¢:' ~ =;ri:ic:Ik;r:3_ w'é_1*e  sizeci. PWJ7' later i11fo1*me<i

 .__G11..i§EiiL;_pc:i:.__Poiicfé' Va-b--:>L1i; the S€'i.?:'L1i.'E? of the Car and other

»E1:1'fi{j}€:f$ "E1i'3'§'i'"r __211.s(:> arrest; of E1€_?Cl1StEICi. N03,} to 4.

 

 =7IfE';.e_re§av£3'§." :3" 1?'§1Z..:{%9 by obtaining :1e(::ts;sa1"y (>1'dm'$ from

;' {.§§'§_$§f1i(Tt'.f{.3Tf'}:é}_3'};(i()E.11''[ se<?1.z1'€ci pr<:se1'_1_c:€r 0'1.' 22:.crc1.:seci §\'.F0ss.I
in 4" £T:fjz;1VBé:1g;11T1::'; a11£'i E:>3'<§>1.:g}'11; $113131 1:13 G2.,1.:'1cilup<;éf...
.,E3'1,;'?&é_;.:g1fii" 4:0 'é'hr:: 2;c..}h.::'1i.21:°§;' s;1:,2;1%;:_emé%:'";t 0:' a<:'.<;tz.z:'-:e::{i i"«§{;:.~;. 1

 2;;.§>°eéAé;1.:'u:i 231.. "size: i2'1--S'1.2:i.Ii'E{"f('? of E-1rL't(_'.§1=f:I-§f;I?€'i .Ne:'}';"i I'M? pEe<:ig.;c=:<i

 



W

gc)I{i a.rt.i.C}es were E'€'.(?()V€%I'ﬁ'3C.1. 1f)1,:riz1_g the i1'1ves€:iga:t:io11,
azrctusmi N055 to 7 \V€'.1'("'i aiso apprellemtied a1'1d__2.1fi:er

(:c)1npEe.t.i11g i'x:1\rm3E:ig21i,ic)1'1, <t112:zrg¢ sheci (raram to E:u:,"~fTi_}j<3d';-

5. As 001116 be S6911 from the  "
pr<)$ec:ut:;1()n, t.hr:re were no (i_ir6(?'§V~._Witii1esst§s~ _i'c51"-fi}1€:-- 

c0mmissi0I1 of the ()ffcr"a(:e-s. 'E'}1érefé2--1"e§, t11£-': ._<.:2':$€:«. (3If_"i;h(5'.

prosecution mstecl on {Tif(Z'L1fﬂ'S_f;,i};I1i1iEll  
6. }f_)u.riI1g iheve2.§:2.min'211.i£i_§'i  L"sI1der 3'i:3~" Cr.P.C.,
accused No.1 ap2u't: fr0m: (ié113fir1g_.gﬁ-I ':.h€V__ incrin1i1'1ati;ng

CiI'(.'.L1EI§viSiE1Ii'(E<3$V_ :;1§);jcafi«;1_.g in the evicience of the
pr0se(:1;:€,i(5:1 w'it1ieSses.;._tj:T:a,V1i1{3 out vwlijh .21 specific defence
to the effé<:t.MMt;haii  996 ever1i:1g she Came to the

Cliilitj'().f~.d(3C€EiE$.(3d VZI)r.'Ra}u and since  a1c)t1g with her

' 'b1f($'{'§1€Ii'K2:iI1a:~'hiS friends were mquirecl to g() 1,0 Mumbai

_'.f(5,lIV',_§i'3f§"'».'Vf11.Ei}'1'_ié1gj§€i of I'elat;ive of 2.1<":cuseci No.3, She

1"éq1 :*est.ec1'~ i;jhc§ datrsased to }_<3r1ci his car on hire anti

z.1<%<t(")"rciii-71gIj;;'. E:I1e ci<::<:ez1sed z-=1g1'eec3 zmd i,he.reaf'1.er the

h  V"V'e.:i.&::g%ea.s9;£:%:i. i1'1§'<>m1e:ci 21{,ém..1s&:(i Nix}. t':I'1.e1i:' si1'1<:e he has; :+.;on":£:
'=_"'»5_,.-%Q1"1<;~A.1'3c:a:* A11gz:»1%;z'15 hi'? wm.;E(;§ a§s~';<1: 2z<:<;%(3111pa_:'3};' tttmsm til:

.' 5-3;I;1ga12'1. g;2,.mi the:-iii. 1'15: w:.;~L:E<i 2;1ii§_;;.I':i" at, 'E._'f':21§ ;::iz»1<%e zmezi



12
i'.hf:?1'('3€1Iﬁ"f;?I' "i'1'1e_\_; could prc)(;tcc:<1 f1.11"t,_he:'. Ac?(:c>z"cii.1o1gly, she
22z..1.c)1'1g with $1119 <:ie(t.e21s+s(~3<:1 left the <:*1.in.i<: in the C.£:iI' of the

de(:e.as';<;%ci azaci on i;:h.e way, E-1(T(.'.1.1Sﬁ?d N()s..2 10 E3_jcai3"1e;ii----a:1d

all of them }")I'()€)C€;'.d€d f.()\-'VE1I'CiS G1.mdiupe1,. ().z::.,_1'h.:é'u

1.1193: s;'::(3p}')eci :oea:r a. Resort: for di}:11":er aI"1(i.V_l"_o1"}L4tZ?.T{'f3'c';ﬁ1~'i%I.' *;1T'ief _& '

ciecreased aiighted from the «::a.r;1"1ea__1"AIi«ge1']a--._§u2.gl«.__'L"h;;n'7

she a.1or1_{..§ with the other »:;1c_:cus€:'dA 'p1'L>(:e:=:d--i:.d" i"i1rf'}1é1: 

They (T'd'.f1}€ to Bangalore oif'y, *a31d siayéIc1* i11Vga hotel
during €:.ha.1: xiight 2111<i1 'o1'1 .fh¢_ vIvi£3:>;E'._'"ci«21Ay morning af'£e1*
fillingg petm} t:_hey' 13roc:¢§V(:_(ié':z:1  §\_/£u'fr1ba~:'_';_-. 'Near Belgaum

-since :vf.hey'A\:rt§2re :V"jo1'. _au:.qL121iI3t,ec1 with tile route whiie
they wiéré' as'1;i11g'V"i";.1:1éé..p*ub'i;:: there for di;"ec:.tior1s. SOITIC
people gai':he"md V'i.}_1é1".e "e1ﬁ_;:1 by that t,im<~: police also came

t4he:r§>.'a12.d t,c)r)k.,1; hVé:n  the Police Sf:a1:ior1 along with the

A"'caf"a1'1ci"}121tk31j t:.'h.oy saeizeci the car and a1"i'€'.S1',Cd them. 11;

 _\>;%':_1sT§"'2:1.i'V::er,_) % }1"c:.1:_'V 'sexy that after they 1'e21c1'1cci Beiga-11.1n1$

£iC':(tLLiS€(i §\?oj;:'37t::()111p12;2.ine(;1 of il1~heaIl1'3 ant} céxpmssed his

iiosifrz to §_;;é:3"ba1c:k to C} u'1."1c:§.'E1.1}:)e1'., 1:11 €i'Cf()I'{', £:1(3{_?L1$€d N035

 _ 'e;:;::1ii_ 6  i"(*:fi E'%3Q1ga11.1.111 fro (}1.m1upe.i., TI1is.s: S§&1l'f;?I"£"1{3I"1.i' of

" g1£_é<.tju_€e3<::ci No.1 wan-,s ac1opt"::3e.i E33,? a_<':<%L1s&{,.i_ E_'*~Ec.'»:'~_.-;'2 zmd 4 to 

  M§'}}*;sa.:e: 2;':.<%:'7:'3:'<ii:"1g:;: to {fizz-?: {§<;%f'<o:z1c_ot<7: of 'é:E":_e=: e':2.<':::_";1.z:-god §.§'1€:?

 



13

<:iec,ease(i :e1(:c()n'1pa.r:i<3(i t:hs3ni1 in i::.he EViam'éhi car owned
3» im  1' .f.'«;:: an H)". '>~*: ". 31  4? :2». 2': ' C 1
Ir} in 111} Ag; 1} 1 d gm d(\x11 fire 1 UK c 1:' 1! that
place and from tlmrrs, the emtxused N():'s. 1, 2 and «'§_._i:a:3 6

p1'0(:ee:cieci mwzardts ML:mba.i, as such, they dtjétza

know as to how ifhct deceazsed died and t}_1:a{'.  .2111""e"i'1£.)"i';': V'

responsible for the death of '£',l":<:?. c1f:.C'éa£9i::c1."'_<

7. AS could be S6361] T.f1'om'1h e-2 'j11cigﬁ_:¢ﬁvt" u11d"9r"'

appeal. the learned SesSi0r1s'LI;1idgg<: §1t)'£icéAci.V-Ztihéi various
ci:1_"::)u1"11s'é.a:1(:<-is projeciﬁitiw-._by i}1€_3);ii'Q&i=.€:Ci1:1'{.i()I1 as Lmder:
1. The ()h£iY£1(?1}(§f1i' .;1n d :(:o:'1~ciu:i'fLv ._ G1" the

.dé(,::~'::as_éTd Var11i'1'c},1 -- 1?i1()tiva"[,eci aCCus_-zed
"N0.'1..Vt€)-ihitik"(3f"'d()i11g away with {he

°i~ifeT of Vi.-'aé '*:_iéL:éaSed.

?-."':f2..'"A~1  dc:-(reasecl in the evening
  05.05.1996 at '::h<«:t ciinic of the
'V A  and tl'1e1'eafter A-1 to A43
. 'vj0i1'1e(i i:()g<:%t:her at Ooty along with the
decreased and against. the wish of the
d€(:eas<;2d, t:'he ciegreasxrci xvas 'f<'>1'c3'.b}y

abdu (:E..e(:1 i':'c.>rn {Jot}; in the (:21.1.".

3. A<i:(ir:>n1:"1'1<.3dz1i,i<m of 'i3_11'1{i&=s by pEe<i;;i:1g

thrr j eu.='-9.15; of A- § »

 



 The cvs1cic~:"3ce of' I-"'\2\? .1 11121.1' M035 and
ES W(:'I'(:' alxvays vm':'1'1 E33; {E36 cie(:eae=s:==:€1 
;u1d s:s1,z.13scéqueza1' E10 the death of  
eieceeszscd i..}'1.0se two itiemss were-. fk_)§ii'i:1(§ _,

in p::)ssse:::s.si01'1 <;>ft:11e E1C(?1.1SC('i.  

5. Apprehension of   
E3e1ggjaun.1 by PVVV, 21}c)i"1g;;§ wit1'1 téié
at MO. 3. and 211sc)"€;§"u:,n1a.f.e1*i;ii'
 four1cI in the 3 3.1} E§Xv.--13..i':il
daiieci 07.'osa.% 996 d.;;;wn'}j;a3}'WV. :: 7.

 '"I'he iearraed  "2:"pprecia1t:i()11 of

oral e\3:;'c:1en<?c:9'(t;f7V 5,  recorded 21 finding
that SiI1C€._ H18 evid€:w 1'c::.'(z.f  xvitnesses with regard to

the i;ie'.-aftiiiiy of? A1f1'1cf cié'ae1d body as '$1131': of {it'(3{:'€1S€',d Raju

"«...}1;1$.?__ .E.'15Q§t v..pee,1'1 "t'jﬁé1l}er[1g"(?d by the 21CCU.SCd, the

 'pz'tj's»egét2.1;.i0ii'-.}jé1s proved 13.119 idenmy oft}1r: dead body as

t.i'1a.i:'* c):i_ 1}. In i"'hc=: ligjit: of iihc cvi4:ie1'1ce of t;h:;~.

'V I1"1X7<2Sfig"23}'i1'ig," C)'fﬁ(:e:1', I1'1(,)I"fi:'. p2IrtiC1.t1a1'1y" xx.-*1'th regal?! to

«_;'.i':e-..i1.'z.q£.iest. zlﬂd also '£110 xi',Vid€E"1(?C of '{:}'1,c: I..)c'x'tm11 w}1<:>

 c}Q: ic'I::<_:1"c=rs:i ;}«:}$;E'. :'1'1<)z*E'<=%1':'1 <2-.*.>'<ezu:<'1i;'12.1i:io1': amd {hes <'":<.:sm..e:":ti.:=:»'

" = ~v<:£" the? ;::s<:>e»;t :'r1<32'§:e11';. \E"{.4¥¥}f,§I'-ELK E.'h('*. §e:21r:1m'i 5§<::$s:'~.;i{:=1:ss J1,.ECi§§§t§

 



1

'J:

has rec*.c)rcia=2(i 21 finciingg; that the (ieaizh of t}'1c=. clemziased
was; h()r11icticiaL The 1_e21m1::r<i Sesssionas gJudg_g::. 'hav'i.ng

1"€ga1*ci to nat:u1"e of itlrm sz:g;§g;'e.s;ti()21s put to }?'v'v's.}.;.'"~2. 5

and 38 that the cie(:<?ased was; 21 vxc).m'1a11i;cer 2-1_:3.c'_i4'~}*1;aé:'1V.

wea}«:r1ess t.(::w21rds; WOHIEIII, 21.116 sirace _  1':1.Tg€'  'j1"~;:'c)'i:i\>"t::--  

21t.tribut.ed e1ge1.i11st; the accused by}ir1g 1*1i_c1d==:r1'i '11'1.__t'i::§=.,;jﬁ'iif1d 

of the :«_1c(iused persons, has::_he1d"---t.h'at, the~};:iOsec:L{'I:idn 

has be-3:621 abiﬁ to prove the r11t5t.iVA\§*€: attz'ibL:t.E:¥c1': ag:«;';i:1S1; the
accused. Having r<2g2%__rf;§.. $0.'fI1£:}{€"1'5.§1},f¥'25id€};1C(i' on record
Coupled with the St21t,(i1'11_(j3..Ii'1'.VS bf §1.ciit1sc:~d;V--N0s.}., 2 and ~51

to 6 dVL11*i11g'7'i.e§g:3,ﬁ1«i«;91e2.t.ion undez" 813 Cr.P.(L'.., 11316;'
1@e11.*ne€i€r_SEss'i<>ﬁs: ;11.tdgg€=..h_'tf:!d that: 'aims: pz"osecutior1 has
proved beyond V'1*eé;.':;At::1ei'i--)}C doubt. the prepar21ti()11 E1.I"ld

(.:m1sp:i.ra(:y I*1;3.tc:'ne{"i by th(: a(:(:'1,1sed pers~:.ons and 21130 the

 .__21cc,i,f5<;éc:3.LVsi'1_a1'ing'8;v--<:@m_n1on c)bje(:t. of (:0mmi1;t:1'I1g m'urd:=3r

 *<1fV'""I7)r.Re1j%.1';.._ "=!iIavir1g rcgg211'c.E to fact that the acciused

 N_o";~.f-,1 1'506~-wctaifc"f()'L1};'1<:Li in possession of the car 't:>e}(3n.gi11g'

to ﬁle (§£2t;:<§a;i'se(:¥_ wimin i:'r1e }iH1i'L'.$ of £<Z2?z.cie 13a7,a.2::.1* Police

' ',_St21ti<:):"1: 21._r1d tihai; v211";1()1.:ss a:'i:i<':Ic::::--; xx»-1é1"€: fo:.11'1{:1 i1'1s'ici<2=: the
" $12411? ._1_1'1c>r"é §)21_ri'i_<'%1,.2I.2:.:f1.y {we fi'r1ge:ér :_'i:1;;fs of i:.%1<;% {1i§'i{?i:?211§i§t:?C§

" . 23_:'*:t::i -Aa-:i.1.s5;<:} i:'r":c~: wcr2:1;>i_}1't$, E119 1:;-::2'2i:..:.':";€:<.i ;;'-f3c.:~3s;§<;>;'1.~_s g.f':.1c:ig;"&% $712,155.;

 



" tgiar;-:_ 1jE:':spc)z'1<:1cm Stme.

E6

(ypimécf 11123: the p1*<3$ecut',i()11 [ms pr"ove=d £11211 the
z'1_(:(:1:1:sed were? :fespc)1'1sibie for £1119. homicidal deai:l1 of £1163

ciecreased. ACC.'(}I'diI'1_§-_{ 110 the ic%221:m@d Sessions JL:c:igé',*---1.l1<3

various c:irc'L:mst':a1'1ces }31'()*x-»'t'?(i by the p'r<)s:ee(':u.iiicm» .wu>iL;:lVVCi,.
u::}.erri11g1y' point out the g_;"u'i1*£, of Ezhe e1.c::<j1_15{:§i  _¢
and "[1110 proved (:tir(:umst:2mc<:% f0 rms_}a; «-{:(3n1§:§§e1;_:%*.1'§.1}g Qf

CirCun:1st:.2m.ces which wo11Ici,pr()ve 'i.h.2ii: tT11eT.zi{"LcLi$ed :}2119'1'd 

.2:cc:'us<«:d alone have mm111iii:é'd.A H163: n1i1'r.C1 (%1* 'bf  f§)}".RE1jL1.
In that: View of the n'1affi:e1', . th§?V1'{:f'E£_1TI}.€d.' Sessions Judge

has held that t;1A1_e a(:c1;.S<:T:§i_ V-I jaa3'€ guiity of the

offencgfs 2:1cit&%rv51v_VsL£j;3:f21  consequexiltly c:o11vic:te(1 them

for the saj.ci* 0iI'6a1.;($c§5;. "

9. \-V€i"~~ }1'avc; ' .11cé:3u*Vc1~*" S1'i.Sharas5s C11:gmd1'a. learned

 a.ppe211'iI1'g""f0r .21ppe11a.r1t: N031 and 4.

__S'I_ji,_§%i.K;'M31'iVa.gi€:V, iearlzed cozmsel e1pp€ar2'ng for

.2app_el}z1.1";.€:.  2, 3 a;;1_a:1 5 and Sri.Samp2mgiran1aiah,

 -».Eea1*nc13 F3iig__§;1'1 Com': C}ov(:mn1e11t: I~'1<--?radc2'r app<3arir1g of for

 



17

10. Sri.Shz:u'ass Chaiidra submits as u.1.'idc;?.r:
'I.'ha.t. fin-7 juc1gj.§1nen€: miciei' appszzal  p€':1'VCI"SC Elfld

illegz'11 as 'J18 1¢3a1'}"1ed Se:+;si();'1s Judge. has failed I";«:'i.-.»sc;%e

'fhétl. the: p1:*<>se<:ui',i(>1"i has not p.r(3v<3ci'i;:.hi-3"
Ci.I.'CL1.1}1Si',2"t3'l(?f3S relied by ii. anti that "E316?"::p14f)1_7€L"l..'_ '
Circun1st.a1"iccs does "not p()ir1t:v.lm,1i,l"t}1le._ 

accused, i.heref'0're, t.h.»:"r juc_ign1é19_t_.lW1xr:1dg3;.";_  

CI"I'OI"1(:O1.1iS and is liable to bﬁséi. 21sidL*-~;._i::l'1:1-l. Ihe entire
juclgmenit of the lf;"E1l'I"lf'3'C.l'~.S€Ei3SiQI1S  is based on the
stat'emem:s mack-3 by a<;g;:s::d  §.l;'v2l"€€'IV1..(i' 4 to 8 during

their Clvl5{'c1I11l"1'}'E!l;]"v()I1:l.ii'kCléi7.'S€(?lCi.Oill' 313 C1'.P.C. zmd this by
itself (:{).'L1l'd_ 1'1(>i:ll1'éuIV<éi'vbéielfi ﬁche basis for C()I1\fiCf',ii1g the
21ppelIa11l,"a~_ 22r.;c:1is_eLl. i:'1Ai%1e absence of any cogent. and
a.(:c:ept--'at_)le l(:\.ride;icef' plzzcecl by the pro-se=:cuti<:>n to

 the \r211'i'()'usV ctircéunisimicicas relied upon by it:

':1ja<:_.. i:i1vc:?sL':':.5s, Fcsfitizis )L1lI to t:ht:> wifwasssrs in this reward

 t1I*1'<::l€.l<::_ctt:a:5séci was 21 w<>n32mi;:€:.r was only to iiiditrate

E'i}1A2'-';..'ff4_ 1'19.-b.z_:1'('ji.-- iiizmy 11'1c:sre cmsmies and e;u1y()n<:% of imam.

 rI1igI'1'z~~l'1a;vr3 c<:,::1m1i1:i:<:cI his 1m..11fctEcr., E1<)we'\.-sex', ihcs l{"?E1l'"§l€f(l

 alfiiiﬁé Jmlgge: lias <3I'1f'{.}.I'I£fO1,3.Sl"J <::::msi:.frL.1e<i E:E1<:s<:<

E§:Lz;g:;;.g;é:sE::Z::31.'§.s  £1.21 <5: baisis is i'ml«:,1 i4l':z~1f, l§'l{ff n'":s'i,'ive:

 



I8

a.1;.*t..'ributed against the: e1<:(_:L,:s;ec1 t.I?1a1E. $116 cieccased had
(Z{)1'11I11i1',i€d the act; of rape on 2'-1.(:<:u.<_-;r:»3ci 35%,}. and in that:

bz:ckgr()1,:.r1c1 SHE h2H:c.h::1d a c0:1spira<:y to do aw21y*"xv1"ET}1

the life: of the dmicéased, i.h€n:f01'e. he SSLib1'I1i"['.AS.._'_{".4h&'1:'{I V.

z1ppr<>3.c:h adopiied by the learned Sessi<);1s J'm.j1ge A_TinL't.hia

regard is highly perverse and (?{}T'}4{1'«';1I'y -it:u.__.Vt'1--2;:,_iﬁsli

setﬂrsd p."I.'lI1Cip1€S of law; that: i'.h<-:~-p:<0sec:1:vtj.im;'1' (:a1;:.11G*f

rely on 111716 de:f<::1.<;?c plea to fi1'"i<._1Vip its fexcuumi, t'.l';er<-zfore,
the learned Sessions .Jt2dg<.1§ o};gi:=..tV.1 1'0t. {:0 he ve placed
any reliamte on the S'LIgg(:5S~Ei(JI1S:1})I'ifVf1O'~V..\g£?i'if1<3SS€S in the

(:1*os.=;::-:.-«Examii1:3':ic)11"3»t:}1atthe de--r:e21sed was an womanizer;
that the i<";l{3n'ﬁii1_:y~65.Ci'ea.d.__b'0_dy as that of I)r.Raju iS not
est;ab1isI:1é:<,i_; "i:3j1e1Vt':' i'1a,e»--pifase(?11t:ioI3_ has not been ablzz to

sat,is;i'é1(étoriI}r V-{5g;7t.'21'b1isVE1 the deaill of the decreased 

""-11<)miE:ic.i':21 2:25 £:E1e3rt%"£v':11-53 <-§ve1'y pmbabiiity of the deceased

 h»e;i\;>i-2:1g".,§Ii£;€:}. t3::1 ac:<:m:1I1i: of r11211ig;n from wild animal

Strayir1g'{)";;:I. ﬁ"'t§n1 15116 nearby f()."I"€'.${ and this is i'u1*iher

fbriii§"T1ec1__"E;>y «The c::im€.cm';s 01' t.I1r-3 iznqmitsi, m21I'1z1za..r; iihaii

 '~f.h:;7. 33%i;s;__s§'it)ilit.y of '::h.<:: Ciﬂééﬁlh 31* tht;-": d{'3C.€'5I:1.':3C3(.i I1avir1g

"« {}§:<'r'{,:I:?:"s::{i <:1:.1:"i1;'agj i"m3 i:'2t;.<2:~vc:':§'r'1;;.{ ni;;:1':i4 2:25 5.€i».1E}E§E5 1'

(£6, 1 E3396 is E'iig_.§E"1i:J §'€:?Z'E1{}'€'.f;'. E'3231.vi.1'1gg; :r'€:;j_§;;1::'{i E113 fihﬁf fa«:;%.f;. iihat;

kw -"



1')

even ac.:cé0:'di1'1g to the ctase of the pmseeuE:i()I'1, the dead
bedy wae fr;)ur":d by the side of the High waay ruilalirlg'

fr(3rn_ Ooty t:<)w'a:rcis C}1.m.d1upet: and if the dead bL3dy"'xv21.s

fe::>u_nd iyizlgj there for nearly a'0:'>ut" 18-20 h0u_x'.s

aide of the High \.vay. it should have i3Veei'1,vseje;1;1. 

passersby on the road and \-*e1"y'; fae_t  '1.ha§', i'1(Jb_:Od:y'._ hé'§S 

noticed the dead body 1yti1:.g__b3_,z ffi'1,e "--9ide   fijéifni V

\V()1}1d indicaue that. the  _1'1oi'.  dtxrizlg
the i31te:*Ver1iI1g night    it must

m ve been 0ecu1f1feci in At}.1_e_ '{.§V'C13iI1§,§ C)vf  I 998 amtzi this

eireurI':!.st2meeTi:s s:i.£f:c.:_en1; to probablise the ciefemte piea
that 1:he-.c¥eeeased*1§;1.1*t<:%gii"'t.h..-3 eom.paI1y of accused in the

night of 5.631996 ~a.sA'$i}1'el.~'5i the accused perS011.<3 were not

 '_ res_p£)ns_ib!e 1131"" 'i:he____§ieath of the deceased: that there is

'i.I:1V()'i".di1T€;;11i€:2  in the FIR reaching the jurisdie'{.io'1:1ai

1*s€{_2ig_§isti4:xt"{§v..ati3e1g§.21.um and this (_:a.si:s great E-11"I1()LiI"3{, of

d()i1'i)'i'. aavboxii: i:11e allegeci seizcéx" of various articles from.

 V &ns%i(i<-3 the (tar; th.ai': as the mat',e1°ia1 wiE,1'1esse$ <:z;x;a,m:ir1e{i

 tzfiie })I'{")S€:?('.t'L£1",i{)1'] £0 pr<.:}ve thrzt alleged prepa11'e,t.i<)s'1 and

VA  u r:..s§.}1'1-s§spiz'2:.c%j;' §.*12:2?<i- 1'1«::}1.. s1.:pp<'>3"i_ea:"E {he c:=a::;e {If the

§)}""{}-:"%€;?(T'1E.'(.i{}1'1'_ €1E'1.e Eezimegsci E3<;>se;$i<)1'1:--; v..5E,1Ci§-{ZS 3'12-15:; e<.>:":m1i.i:t':e<:i

 



Z20

53::-3ri0u:-2 error in 11(>1di_x1gg t'11at t:.he pr0sec:ut.io11  .p1*"c$§-teii

the prepamti011 011 the part: of the a.C(3'L;1S€(i'"a1.§1Cf: A_E1.l1£':géd.  '

conspiracty haiichezd by t:11€r:'1;  i.ii{%'d.é1"e:1(:e _'pl§7s?gV 't'1'1hat'1

the decmaseéd had given hisp/_a.r 0r1'---1.11%: to a.C;,C;,'1_'Ssé§d '3$d.<1 '

to travei to Mumbai to 21t€€§I:_ti" a   hi F111 Y
_ _ '_ $3 1 is 3
probable and in t}1_ai';A..4_\.fi:mr bf :1'j}fE'eA._A_an:af?ter, the fact, that

'they were f0un_d in po,s Se.ssi.o1'i_ C}'f' fi}i'~Vi€.',:v ..car within the

  

limits of   mgr'-P(§~1i'E§é  it's<':1f would not

 

incriminate'thssrn in qn~y«,._h1a1'111er; that there is no ciegent
and aCbept_a1bie €t={?id;§11g:é--~igqprove that the car contained
the iI1crii'11..i_:1at;ir1g '1natg§.i'ia1s such  gold rings, the

 and ..Qf:her ';=1rt,ic1t3s and therefatrre the learned

 SVe'S'5si0iis  has (:()mmiE:te(i error in p1aci11g reiiemce

  €53}. ff??? '€E;Ei:i{i1*:"f€u_ Of i.h0$<-2 a1ftiu::1<3s and Cc:»1'1<:Iuding 011 that

bi-1S EE"5 t;I1'é-4_:j._ f't.i1c-3 accused were responsibie for the
h():i1ir:i"d 21.1' ':f1»:éa::}'3 of iiw cie<:<:21se<i.

'"3

fiix/*"'/f



21

15x}tlE'.1'I1£3liV€?1};', the }<3r2:1rm*c3 cou_ns<:~r1 s:_.1.br:1i{:t:<-rd 'L:ha'é. if
for any 1_'€3a:+;<3:'1 th1's (?OU.£"T. wer<::-2 to hold £1.11;-11. 1111:: acc:.1sed

were resp<)z1sib1e for {Em homicide-11 death of.-.__t:h<:

deccéaseci, }'121vi_:'1g reg211"(i to t:h<-3 very speczific (te1s'e:'c2F:i_}i<§

p1"osecu1':io31 that the €1ec:<:eased had C',()fI11}1i'[,'i7..(_;',"Ci  H

accusred No.1 , if: is reasonable to :iIife1*f.ha.i. d.e({ea 5e;ci' 

p1"0\-roked accused No.1 and  E3213 r£€Q3iI'1g'.1iV;3.d--€:f'~

sustaineci I0t'ovoCat.§0r1 2111d"'--v}i:}?i'--%, this; "*bé1<:2.K."£-§roi1:x1dV she
appears to have k.iIled""the dr::b€:2i:é€§d.jw*§t;}:1 t.hé="héEp of his
b'm¥:.he1* and otiller ac(:us<3~c:I é'h'é:'j*£€fQ.r.€?'t.if1~9_aci: committed

by t}1e: e1(:cz,iS'::{1_\,voi;11d.;iL:.ii;' be a m1,1rd<-:1.' faliing within any
of the Cii_1;'CiI_rr1stf.ei.I1i:'€s'1.:;id§':_.Section 300 WC and on the
other I1a1nci,- if."-w'i:~ u1.dV"I36 at (:uEpab1e 11omic1'ci€ not

an1()'1,:--:1i;.ing f.o».,I11t:1*dej*- pimishable Llnder second part. of

 "~._Sec9I_i€)11_A--.L3Q.4 of IP(3;"V 'I'11cref01'e, he subrnits that thté
 .r:§)':."--:1j'{. may fgik<:j a }<3:nic:m: View and am-31* {.119 co1'1victi0:1 to

L"s3(;2c:T(;z'1Tt1"v-péujt, of .S'ect.i(m 304~IPC.

 V Sr; S'§"1'1g:f21ss Ch22u'1(i1*:;1_, pieicfces r<::Iiz:m<:<;=, on the

 ':ie.c:i:«:'si;;):'iA..::):f' 5: I}}ivisEo:'1 Bm::(%h of Mz1<:i3'2:2_s E--I§g11. Cg§n1.ri' in

V,E.1":t:w;:;T1:sse;§' «:3? Sivakumar and anather Vs. State :*s:r.p<,>'r'1;.@<;i 33::

"  Cri.L.J.. 3690 2:_t3z:i 2;11;:~":c; i:._i:1{:*. j{1<i;;:f::E=.:':i'. 9%' *::E3:=:

5"

 .......

Supreme Ceurt in the case of Sharad Birdhichcmcl Sczrda "Vs. State cf Maharashtra reported in AIR 1984 SC 13.22.

Sri.R.K.Mahaé€1a iearneé advccate for 3 anﬁ 3, adapted the argurnents of Sri.Sharas§u 3

11. On the other hand;_ Ieamed High Cauri G0vernn1E:3i_1i Piéaclér So1:gi:§. fox ju :§tii3,* the judgment under appeai at1§"' si}'§3rnitté(i.é{S 'ﬁineﬁi-j:r:

That the judgmeéﬁi. 1,:3T_1:dar*t dams" fiat suffer from any perversity or jiéérned Sessiens Judge .r31::'*'pr( 3;':.er é§:p.recia:ion.'of.£kié oral and documentary eviciez1€:.:f: an re'¢;ii*dA;fec0:"ded a finding that various circumsfantes 're1Vi.e('i-- ( i'n.__ the prosecution have been prevf.-ci, beéfoﬁvd' V..;i"eé1;s01ﬁé:331e doubt and the proved ._,_'ci.r-é§i';?11§5ijaaf1ces vé0'1:2'--a"i«"uner1*i.ng'1y point out at the guilt of Viki':'£1CC;il'&'1€{71ri§7lf3f€ffOT€, thﬁ judgment does not sugffer from "'*g113;*_ E,T1A}.e§4_2j*c"c1§i},'.A'.?'(;1--*" perversity as such, it (1065 :10": call far ir.{'::3;ffer§3~:1c:§3<j'..-- 355}; this court; that having regard to the R,evicier1::e 1.:3n record, the iearneé Begaiaras Judgé is jusiified V' .i.:tj1'TL"Ei;0Eding aha: tha 'i_d€I1f;'i%;y ef the deceased hag 'b;ééréA egiabiiiishech the maiiire a.i;,t:riTbutea:i againﬁt {E5 5''} 'L?

gga E 23 E1(.'.(.':tIiS€d as: weli as the preparz1t.1'01'1 and £1116 <tc311spire1(:y 1'121t.<:.he(.i 13}; t:he.m has; been s22t:j.s:fac:f,c>1"i1}s prm.--'e:d: Eihaii t.}1o1,zg}1 the st':2'1i:e111enE'ss made by an accused undeif S(~:<:i3011 313 Cr.}?.C. by ii;seI'f<:am1ot: be a basis tc;"r.éC(3'r:1 a ﬁnding of guilt, eer€;a.i.n1y such the st.e1ten1e :i€; 'V ' the a(:cu$e<:i can be useci as a r:iz.*c:m11st.a'11c<:< "é1£0n.g~ .wit.I"';.,V the f:Vid€11C€ piaced by £116 prosé£:u"i'.i(5fr§ 2111-r_i 'i--f ,v'L.'{.1c':fE:-._.i';<';*V. some missing link, the si.e1t'.e:1f;'€:~:11'. n:1é1d__e'by '€':hVé. éi'c:c:1'ﬁsed "

could be adopted as 8; .:11issi.r;'g--1§1"3l{"-to re(:b'1"d findirag of guilt against the 21.c:<:%.V1:~i;;i:>;c1.'L-..i§h'er_¢Ibfe,'"ihe approach adopiierd byAi:'hJc._.. 1¢:2"L33Tjr1e--C{'Sess$'i.cms Judge in the juégn1eI1t under "'app.ca1 _byV""{31a.c.ii1g"' felizmzte on the staternerats made by S€'v':itffneSs€s&33:11:11 regarcl to the (:haract€r of the 4;d(3c:;::ase(:i" . ;1V1'.'1Vd zglsc) the sta1:c3ments of accused ' '~...No;%fia2..}_21J11d 4 "1f(2*"(i'a"CEL:ri13é_§ tlleir examinaii01"1 under *S5:'ctiV(31<1_3I8 "C_r.P.C. is jusi;ifieci emci is in acc<)rd2mCe "'w_i'1':f?_1_ '{iE;i€ very fargxi; that zzzctrused Nos. 1. to 4 were fr;)z,1";r1__(i v2=*£i:1;1L'ij':*1A €:h<=: iiI'I1ii1S of Kzacle 1i3z17.a2=11* Policée? Si',ati{m, B<%1gz1a.1:i'1«..i'1'1. t:I:'1e 0.21:" E)<31.<)1'1;_3ji;3.g; {,0 H16: d€:c:e21s<:d, 2m<:i in .53;-ﬁg: car 2. gwid §'i:'3g;e:" ri:'2§§s~:; v~:<:;z"2'1 by *:,E".1<? d€f{?€£E.S3€;',{§ ;£'.i?{1"', :'{'t:*. §?::>2;::x'1d zimd §?z.Es::<:} 'E:IE'fze ':v&3:;~zp:'::'1ss§ W€*.I"€;% f0:.'11.'1<i ir': Elf': 24 dickey oft.I":e 0.211' were s1,zﬁ"iciem' to hold that the .2-1c(:useci and acirmxsed alone an<.1 'r':c)3:a0c,1y eisse i1;1.v<;=, C.'.()I}'11I1it'[.€§f ?ih€' hc'>mi<::ida1 £ie21i:11 of the Ci€(iE;'.E-1SI:',€1 5~:.LzCh 1":':;'ié'<§.k;§:;1f;i};:c1 SCSSEGIIS Jucige is jus-;t.ified in r'ec:c)1'c1i:'1g _f'.i;"--:»<ii'fi':1g ;;L1i1_"{f' ag_gai11s1; the appellants; / accusedV=_perso;ivs.A3 V - ' V With reggzird {:0 the :«."»1}*f,r:.-;i~_;1:1ai:i\Q-:"e.V_ :43--L:bn11;s4'£si;c31_VVof;the It-:-armed c0u11seI fo1' "n_ ,1':he ' apf:9e1.Iants, Sri.Sampa11 giramaiah _s§%:1br;;it€;,;_cd " '=ih2it:~ _ the benefit of exception 1.1nderv.Sec:ti(m'--800 'I'P'C'.._iS a\(éiivE.';ib1e oniy if the act is commf3:,t.ec'{"ugii~h'(3z1i;~ _VaI1_y 'prém1i1é dit,e1i;i()11 or iliwwill and i 1'1~1fh<;*. c:i1a'se_'Gn_' hand t}1e1'c": is ample evidence to ir1diC3'21t,£<._t,1ia1.tVth'c;§éic_¢t:§i:d had hatrxhed a wnspiracy and had fii21tiv:%Va1'1.t}15?. 'p1jéIpe1rai.i(3z1 to Commit; the offence a'1:1ci4;'t,ha.t the'1'e,_Viir21s'z1Iso mcﬂiive 0.11 the pa.:"i; of the °1-1.cciuse€£'*t0""do 21\xrai'§}"'x>s;*it:13 the 1.if<-3 of the ciectazised, t.he:."e '1'::~3. "£310_(f'§1f'C'i;.J:§'I}.$31831CES to hold t:ha£: tile act, C(3131rnit'.1;ecE by ':1(:ci,:ss§%'d. Vy-is;»'cV51,11c1 be culpable I1():11ici(ie not an1ou1'1i:i1'1g' to 1_4i1a,11'd<:%r'vf"é:I.ii1'1g undrzr Sec:i:i()1'1 304 IPC. Ac(:0rdin_;_;' E;o '}'?,ifI1. i.E"1{§ a.c;:1. C.'fO1'11.I1}iT.I.€('1 by {Chet £i(?€.7T..iE§f;?d is 2:1 1:r_1urc.i£-if f'__E%:c:;*. mea1:'1i:'1g <3? 55::-.<:_%t:§{.':1'1 E300 IPC ;3L.1:'1i::;E'2a':2Iss ziyzzictt' f:§:%<Tsi,i::.>:'i1 302 ER) 215-; sm'rE'L '(he 1e¢:r':'::é:<:i SQ?-.'.r§5':':§i(}I'}':E§ xrr» / ")3 Jtmge: is _justified in c%o:'1vict.i11§§ the &1CE',1I&:"5<;'Ed p*e:rs()1'1s I03' the c)ff<::1C<: pm1ishab1:3 Llildﬁf," Se<':ti{>n 302 {PC V-::1.g)1:1g wiih otherr allied ()ffen(:€:$ 2155 such the 'j:41:1gn1§:.;'_ii;.Vi.1zf£i:3.e'¥ﬁ appeal does not Cal} for int.eri3;=,1'er:ce by this CQ}L1r'f:,;=. L"

.12. In the iighii of the r1'vai§ Sub4m«is'si01f1sV._§'1aarié"{;n bath sides and h21vi1'1g:_ 1"egz1--1fd"~ to _ §'aCt.s' °'a{1'e:i circumste11'1ces of the (121.86, t1iVé:,§'3{>i_11t,s i:h.ai'Ia51*is€3: for our c0rzside:"z1ti011 are:

1. VVhet.}1c:?.r., '1:11<3__ }ea"I':r1Cd.'jVV----Ctkzssions Judge $.15: jji;1sti§ﬁed 'g%o:di;1g* that me pJr0se'C"t13;}:'.Q-n 7.1123"=.;31'0vedW the guilt of the ai:_c:Lis_ed _pe'i*:so1<;.sV"--!'Qij_. the charges levelled 21gaii;.si§ ihém a :16, £31 C01'1vi(:tir3g them for the < 'said off-'e'§:.,Qé's?

2'.«.._Whethc:r the j11cigment under appeal f,£j'1¥on1 any perversity or iiiegality V ::21.111iig_fE>1' ir1t:c"-.:"i'c::re11<:€: by i:h_is3 <1(m.1*t'.'? In t:he>. ali:err1a,i.iv(r3.

3. \T-'\f'hei.}1er the act c:onm1ii.t.<?d by the Aa1Ccz.1:&:ee<i p&%.rss<3'1'1s wcmiti fail either Lmder §3ar'i:~I or p2:~11*'{.MH <13? SﬂE(3i1i()}1 £304 IPC'?" 26

I3. '"1'l10ugh H16? learned S€SSiOI']S Jtzdgge has f()}"II11.I]211,f;"'.d the va.ri(>1.zs ('i'I'C'.':,1IT1Si.£-1}'!(TC-S relicéd uptm by the'? prc)ssecL1i.io'r1 nczticteci su_pm, in our c3pi':1.i>o:-1.": ~§h~s:

exppropriate c.:i.r(:ums't.ar1ces relieci upozi "

pr()s€<:uti0:'1 are:

3. The motive:

2. The homicidal the

3. The deceas<>%:i~..V_ be1:1'§ 'iii eompany of t.f11r~t. a._<:<i 1_.1sc:jc{;

4. The s£:izure,"'(3f» (':ar' . i::_e10:'.1.gi.i'1g to the _i':;vLi;1d_ "in 4_ ';:v_0's§§e'ss*s'ic)'n of the aCC':;?sV€:d 4. within the 1.im1't'.s of _ P{e1dé3b2iz:~i:= .P()1jCe,'Siat10n, Belgaum:

. S£:i.ia:1»re ~ {bf "-{.116 two gold fitlger rings 42::

V..L_b€:_1(mgif1g'--------to the deceass-ed as we:].] as 'xm':a}5<.>_ns found inside the car; and F3}-jsé pkéa put; forth by the: acC1.1ssc:d_ ..ciEuI*ing their eXaI11i:3ati0I1 unﬁt)? s<é(:':;i()I1 31:3 C1*.P.C. ' Re: :identific:at.im1 Qt' t}'1<3 dead body:

.PgW.I i';h{:'-3 SO11, P3.W.2 the: ':}r(§i1I'1£%r', and PfW.5 .21 i7;3:'r:2::2' {7:7E1{;%.2:g__2;'L.:t:? ziilci ffifffflii {7:<'f tihe C.§f;?£"if;*3:E1.t%'§C£§ in i:h:3i.:' ex-='1'(f}e11cte;% C«:ms.is.-;i:e11t:1y imve stat:eci tlaat. on receipt: of infern1at.i011 they mshed to the mammary of5_ Hospital. Mysore, in the n1()r11in;g of fie".'3996;"'éi11d'~t,héaéf€ they i.deI1tified the dead body as that". of This; part of the evicier1c:e of E',1i.ese-u{ifi'.1ieésS.es---h21Ls3e__n:;€;.' been challenged in the~'e:*--Qss-e'Xg13*1r;ineiiitjijg,__ Chase scrutiny of the evidemte of__fe:hese._withesses indicéates that the d(3f€',1'1C_f(i dL:ri'r1gj the 93* ._the evidence of these \2vﬁi11eSse_:s* h.as:-1iO'i.~ identity" of the dead body':is:~T,f:hai:7'i.Qf £1ec:e21sed Dr. SK. Raju. It is under these. (':*irC.L11";1st.;1f1ffes','4..1éa.rmed Sessions Judge, in our' (>pin1'0I1, fE'g§ht;iY 'i1a£s_1*;e.1":i that the identity of the dead b<3d3}:{' €:11££t:A- (31? deceased Dr. SK. Raju has: been V' saiisf21efp:fiI3,:_ established. We find no error in the said V' f'iI3_[diV1"'.g_,"=; 'r-'.53(tdrziveiugi by the Ee:amed Sess.i0:{1§s Judge. as .sz,1eh hold. "f;héit; the pI'0SC€:uiiO".E1 has est.a':312'shed the ic1e:1t,§ty';.9'f' t;I'1e dead br:><:iy seizmii by the _pc>1ir3r3 as that of {:4}i€%<«£i&?<"fe21s5c:ci Dr. SK. Raju.

225

15. Re: I\Iat1.n'e of the E)<3at'.h of the cie{1<2a1sc?ci:

A(3<:<)rding to the (tame: of the pro$ec?L.1{:§c3I1, deem of 1:119 d.ecea_se(i Dr. SK. Raﬁ: was homicidal. 3."-(sf- i.'hi:*~;. purpose the pr0sec.utio'n placed reiiance on 't}.__ie .rjr1eVéiiCa1 V' evidemte anti also we <:c):1tent.s.7 of""t.}1g:%7,:~3pot, 'mah212aI°'. EXP»-3 and {T06 iI}C}'E.1€Sil 1iep<>1"t, '~._E§§-.P~6 injuries noticed on the dea1d"'i3.(:§ti3z Ac:<:0rdi11g to the eviciéaace r_jV1'"W}_?"§'sL.1V'}';..4&3-._Jaya1i'jvi'i3;;VV PS1' on 6.6.96 at about 27.00 ifs-rf_é.1v*ed credible imform::1tio1'1 a,bt)iiﬁi.-.21'r1:i.1r1%(i'e§1t'i'fi§§d.'"1?.'2a].£: dead body lying by thezvvside 'é;'fii<1e mad' fxwfjlélf Kaiigowdalmhalli village and immedi*a1:é1.y he z,I}v5':1g_'_{'wiT1:h g:thers. went to the Said place anci t.here'i?...(_j: n<)i.iu_eCi._ci€«23~£i body 0f 21 1112136: aged about 40 yezmjs pa=rt.ia1.1"j;f.i§'L1Vr;;1T:and immeciiately he went. back to éE;,1t.i()11 leaving the staff there to watch the .._d'e_a.<}l' *2ir:1.d ,.<>13. the basis of his sun mom repcaﬁ, he I'€','§>§i.§S"{',EtI'€C"I";,11_'.€;It:; Case and tJ'1e:*e2=1ft:e.r, he (tame ba<::1<; to the pEa1(:c?..n=.éhe1"c 1111(1). ciead body was I3-*i11g 2-1.3c)r'ag with. t';_h<3 two p££'I}{':h 'WE.t:1"1€:$s<?ss 22,1:1r:i in 'tjhzsir prr:s3e:1:1a:::': he c'.()3'1d11<::t.eci sV;§3=:::ii.A' "§'§1£?5h2:1.Z»*£.£?£F zmci a.i..~:'s<';« s~.~:~e,.i.:g::/£51 p2e1r':;:;aE lg bumi: ;*u:'1f..1'.:;::-.§.€..s.;

VA V' and cm i':}1£: r:.§c::a-'14:} E3<,>&§;. "$119 sséiisid I1'I21h.2.:1§€2i.I." E'12;1$ im-39.1": 39

id€ni:ifEe(£ ass EXPJS, A(T(fOfC1'iI1g to t:E'1.€~: f111"t:.I%1er ev.ic:1€1'1ce3:

of PW £10 he 11ot':ic:eci injuries on the d€;'.2-{Ci body' RWI8 Bl-1. Neagge-2she't:i:y, Head Czzunstable, GL111d11.1pgi§ st.2u:i<i>r1 in his ervidence has C01'1'()1;so1'.a"t:ed E.}1e'~.<§vi.der1€:<é (:5? V' P.W.40. Accc)rdiz.'1g; to the <:videnc'é{5W£)i"PW.-,8 usual he 3"ep<3:'i:ed for nigllt, duty H3, 1516: p<)Ei{:~_<e 's'tat.i(:«:i'*ai" about 9.00 p.m. and i.}1erea1ft:er;'§7S1' 'f«()(}}.{_:h'iF%'a1 jeep to the spat where the éiegid "iying éiiid"f.hey 11216 also taken 21 photoggmph-eA:f ff_}f.1em. He has further st,ai.ed t:h%: b'e:{d'y¥."xazg;_s,,f'1ying by the side of t:h€ c15OSs;.j 3f()e1%§i' ' leéisiizlg 1..oW Ka1ig_{oWdaI121ha11i at a dist2u1Ce (if _fi*'e__rV:'i' the main road. According to him the dﬁgzuiVbbdy'Awzaéjthat of a male and found half burr2;i;.= He I"ia:=aﬁ'1:3*iihé§i' sztated that the PSI prepared"the i'n.a-haztzgr eu1cI"é1i1';s40 seized (?€i'T,E1iI1 'ha1;{'bu.1*ni: artic..1e$. This. \--"€.1:f.'I1{:'L{7',»S --.if;.a-153 not been cmss~examinccl by #11516 1(§'c§.I K3€CVVi .ii€1E;.1;iE3€ c.oLms<31. P.W..'3«':3 E31". K.W.I). REIV-i_€fh£3.E1'Cf2ﬁ?'A iias :%i,ai,e{i 1.11211': he c<mc1ucteci pm. V'..,€3XE1ZE'}f,1if1'1E1A'{I~'§(}I'E on me': (mad bzaciy of Dr. SK. Rajta br::t:wee::.n E 2V,3{} and 1.1%} pm. {>11 8.6.96 zmd mi EEX£iII"liI12ii1§{)I} he i';.e::{{':i{:é£=.ci E§fj3'v"€?i"£:'%.} i'£f"1j'LiI"i("7:':=§¢ .5XC.?:{',{.}F(3i1'1z§ iii} %'1:i_1?1:: E:.1":r:: }:::<'}€.ij; Ezmfi =..

K333' 30 czpieilermai burns; 211} uvetr the b{}Ci}='. The Imclsz, c'hest., abdtmaen and from: of b<)ti1'1 thighs sh<)Weci hséat; rupi'.--:.;1'€s with (ape:-r1'1i11g of bath the (',h€Sf and a1bc1c;I31i:1;1j__i:z1f{:ifi <;", expc)si11g; i;1'1<3 burnt. nmsscflers and viscera. A ;c_c<)zr dizig {of V' his evidcance the right hanci was :£he1'ﬁ1*;1113r 21;:r11-pi1":a1;é'(i"

one metacaxpo p11211a1z1gea1T. j<)ini.s. émd V»-#223 A' 'm;iss--§f1'g=;.V' '1' here was h0ri.;:/,011t:a1, :reg;11Ia'i*=.g:t)mpreSsic5n m2ifk of 85 cm. X 2 cm. Ext.e11di:1;g"'V-ifrori <3:jie ..g_xng1--6; of the mandible to the other angie of "--A<:_(i--0rding to him across the r:_Lo1£ji;h" tThEr(-3iLwas°p1aé"i.e2f..=p1"esem over the face. On i':'i%.s%£rnaI7'§_étX_3;i';f;i1121i.ir)riV; the scalp showed no evidenée Crf 'c1n':;L'.iz1%o17i€in_iraumaa and the other parts of the bodyxwcre 'fr;Li':i<1,.i"ni.aé:t. The brain showed sub» aracigmoid Pia1crr;r;frh:a.gé. Ac:c0rdi11g to the doctor, the *.,g*a.s»..;1ue "t.0""'ss1'f1c){.he:1'irag immeciizately followrsd by 'dréSt.17"L1<t_ti'@1*1_»_(5'f ._'z_.1'3e body by izyurns. '1'I:1e evic1e:11c:e of this "wi"t:1_e:sé' «?';v;1§;' :i'€)i been cE1a1It%I1ged_ by the pr()secut:i0r1. T}_'11ii;<_;=, i;3};&1"<§vi€1<éI1<:eé on re<:02'<i, rigfatily he-alci by tile "W. "1;:arr"as::ci~ 'S€.e;&;i<).1:1ss zlucige, crirzarly es3t21bi_is1'1cs 11112:-at: 1:119 _<_i+3:_;1{§: :33?' {This £i€<:<::a1$<:ci wzxs h<,:1ni<i:i<:ia1. ,€i<>:§;x\~ 3}

18. Tile mediciai €'v'id€I.'1C(i3 (10:33 1'1_o':: sugge$i: the ir1jL3r'i€s;; E"1.e1.vi:_'1g been €.'£;I.'uSC(i by any wild a11ima.Es. Pre3s<::1'1cef: of }:aur1'1s; all ovcér $1116 body anti 'p1'r3s<3?.11c:e an a.d.h<--3sive pi€1S§i",€?I' E3.CI'(3S$ the memih of the desxjti-._ t3(5£iy' rules Gut iI}V()1.V€II1€I1t1 of any wiici 21::1i_r;1z11..-- "--T i:E'1er€ is no subestaricze in thegc'i():1«1i.eni-'§c)11é'b*f 1éar_13_eC§., counse} in this regga.rd.

17. Re: Motive Ac(:0rdir3g to i;h'e c213&i""0ff_'*th~:.={ p1"()'S(:i2Ui.Vi(}I1. the <:1c:€:eased had cc)mmitt.ed. ;1cf,s370f §ap.c§_»..g:)"I: accused no.1 and 113.,' ba;t§gg'1f0z1::1d-gxccused 130.1. with a View to wreck Vef1gc;;11'1€:a::.'a.gai1:1~sf"iTrie deceased took the help of her br0t4hef'«ac'c1,;_sc(1';1o';5'wh(> in mm sought the help of his..«.frie1§ds §m--d:v211l of them hatched :3. plan and ::o1'1"s;uif£;i:(:.3; :3;_n(i in i'uri:herar1ce of 1:.I:1e said conaapirzlcy ~I',1V"v.1fj3.:yV(i{)fﬁ}'£1if,E:f3(fi:..I{11tI.I'd€1" of the (ieC€z1se{i. No doubt, in a <:21':3__e .res_?.:2ti 1-n_c;»'rV1 cir(:umsi,an1:iaI (3VidC1T1C€3. motive: plays all j in1p€§:.ji,2é;_1:n: 'role. It aiisss) wail S€?i)i1Ei(1 t1'1ai: the r:10t.iv<e is " .,§;"i;:;id:%:':: 3!': '£125? mimi of 'me ;3<:?:*g3e:2i:':f2::t.<>:*, '.£'.';'1<:?1:'ei"0r<: it is; }1igi;Ij; {:Eiff.i{:1.':§1;. £10 €'XpEL'e:':§L éhe p§"€.}£§<if£':1,.Ei'.i(}:'1 £0 piezzée """?' FL-

evidence beyond reass<::na.b1e doubt, to prove the motive at.t.ri'01.1i:ed to the perpet.'rat;or. 'I'h.c:1"ef<'>re, it ne(?e§s--s§_21ry for the C:'::z.1rt: to find omit as to whether i'tix}:ii-.t'ie.E1V'e;:. cziretmasttanees, the motive attributed can be i£*3._f'er._1fe.g1VV.d' 'I\§~:)'_<' doubt'. based on the 3uggesst.i011s[p'dti"i:c>¢_t£1e .;pr§§see11ti0r1"'. wimessee durillg the emsswexetnlinwatmn b_'y _1'*;31e=defe'riee'* Counsei, it Canr1o'i: be said the1t."ath'e ac:CL;ie.ed'-Ezae "admitted such facts. I~E()Wever,'i suifh 'seLi4gge:,«:ti0:11s, 'Hafe in the nature of admitting; (_:ertéLi_n if'a('ii;s.--'«ihej'V_vs§é;me couid be relied upon -;3141ijg.e,d- as =i<d:'i1;e1'i'r1}.st--'211"2;c_e of providing a n1.issi11g§ iinkeeivig tﬁe.' ijéiee of .t.He p1'0secut:i0r}, or as 21 ctircumst'-a:1c:e w'h_iCl'.ijV1ei1dé~r:~redem:e to the evidence of a witness.

. V} the caé5"?e'"()r3 hand the learned sessions judge V' 1.i;ht)é;.a.gi:., f1'aj',ii¢:e{i E11131: the pr0seCu.'{,i(:m has not placed 2111):'-..eviCienegar to Sh()'W that the deceased had <:0mmit.t:ed "'2:ef.§5 <3:i"'vré1pe on aaxused 110.1 ar1d in that backgr011I1d _ 7a1E(:u.s3e<i no.1 Wzzss pi21r1:'aing,:;f to wrrgaclsz. reverlge 21,g_>;a.i1'1$i: the d' V» ..:i-:i<'re.2,1.:<,;e:d§ on the 'be-Ls~:..i.<:~s ef the 5-;e.ve1'2:I 5L1;_,§ge?st.i<>:'1$ pmzi: {'0 the }j>I'{)S{3{fi,I_'{.i.if}¥1 Wit::':e>:;s:e<::s; dur*i:15,;' the €I(_)L1.}"S{;'? sf f;'?2'{)SS~ 33 exa.mi1'1.ai'.ic::r1 wﬁzh regard {:0 the c:}1;?:_mct".er and C<mc:1a,1c:t. of the de<:e2;1sed laeitlg an wmmm.iser, 112155 reC.<,>rcied a ﬁn'-:.i_1'r1g thai. the cieceased had wezlkrmsis t:(>w21.rciss v\.-*(.)M1f1_'_i»e1fi'--é§1V:1'€E therefo1*e, it is q11itTe probable that the de'tt.€3;21s:-jeii. 'i"1AaCi T commimed same kind of act on a$:':(:u'Sé;C¥._ :71(>..;'i',. i ,'1;f;:i¢f0re,"'. the prosectuiion has proved "tihé II10'{.'i.'V'€"'ElU.".}T'iI'JbL3I_§ft§C§ éigaiirist V' the accused. in our opi:1ioI1,'V"th'iAs; a1ppf'0_atth\'.=z1d'op'ied by the learned sessions. jzzjicigggz is' nQ'tA. 'ii'; ;.i{:5:0rda..r1'£:ie'AVxvith the settied principles of 12m;%'.._ }i0ug_.§h'«'.I'Vih'(a prost-3c:ut:ioz1 projecteci the :_:1Gfj;xIc ag._-§':1i1:és{"'Vth€: j¢§.(:€:t:sed stating that the dec<2as<;§d 113$}(formi§3ii£i§i'CE. '21cts.of rape on accused no.1, 21bs01ufe1y" no piaced on record by the pr0se(:t,1ticm in t.1'*:is""fcg2i'i7§i. The suggestion put to the pr0se_c.a::ti()1'1 v;,fit".nessé':3 '"dm"i11g C:rc)ssv€.xami'z1a,ti0r1. as ;»_;)V:()im.ed V 0"L1-E;---«'by the learneci counsel for the 2:}§pi2*§1'a'I,1i;s::., to irzciieaiie that the ciezrcieased had dr:_v(%,i<1})€,vd""srsxruérzil en<3m_ie::':'s in the loczzlity. Under these <:irc3u_'_r:1st;m1t§'%;:S it the d<3.fini'::e (121.56 of the acczuseci that ¢ ] ¥';.I%3e cic<;':é21s<,%ci xrvzzzes 3.1"; x.-vc'>:?:}:«;1:'1is_s<;=.;' 2:11:11 he had Wf3&11iI1{:?S5%5 %t:::;a:;1r{;s%%%a:.m;m-3. "H19 znrjﬁvc 22m:ri'E3:;1.i';c%c1 :1§g;22_.ir1:--_3ii ':',i"1<;:

A V"-::::::<':_:.1S§2i'§::r:i wii.E %'12?:vci: 11:} be: <::<:>:'1é=;;:i&:3;:"<:%ti E2": £:i'1<é %:a::}a;g:°<>z,1:1<E of 34 the c0.:'1.:.i1,:£:1 on the part. 01" E".1'1e.ss:: a(é(:useci persorlsa witli regzzxrci 'J19. prep2:1ra€im1s and 1.1i1e piarl 1.E1c_y' had 6.-',v01ve.c_3.-,_ 19' Re: I)e{:e21sec1 bei1'1;: Ieissi. seen a.Iix%€;*_'»i.Ii' ctompanv of accused It is in ihe. evida-*:r1<:€ on z7e(:mf§i....1.i_1a1. ifzih{.1i<:x§:ex.réf1i;'1.{§,§ 9:1"

5.06.1996 accusezd no.1 caxmz to the (I:,;'}"i1}§:(f (Sf,t.h«;2"«:ié(,:.Eiz;sE1fi: in Ooty mid from ihcére 1,hti €1£5't1§fE1SC?Ci'- a1e;1'1g ' :xrit.§j1.v~:a(_;c%{7.s«3d 2 L no.1 it-éft, in the c:a'r owngi by {.Eé£:,« other El(.'.CU.S(:'Ci nos. 2 to 6 the eviclence of PWS 21 ES: 22 V»-foulgi of accused no.1 in UN1' EV€T1i1'1§ Of 5.06.1 .A dispute that me deceased after E,a}?;'i:}g* x:f(;I1's.3.1j'1.'tjzA1:1*3,?Tb1*€:{;i'm:i1eni'T {E13131 g0ver1m1ent, service: had e.:=;3i21b1i%s*11e€1 his; p1fiVaf;'ré 0111116 in Ooty. Ac(:uSed no.1 in h(3I'.»f}:E':E.Zii'4('E'II1E?I11,'t1iT|d€I" §sect.i01'1 313 Cr.P.C. w1:1ic:h has been V'a{1(>p1e<i' by" Aihcr other appe11ar1is 112155 caE.egc)r'icaI1y staied of 5.06.1996 she went' 1.0 the c:1im'c of the iiVe:(i:e2zs'e£ji 25.1151 eziier some ti.me she acc_:ompanied by the (iE3(i?63'é:i53£:?V1€] 1(:;3VE5f 3;:ha£. p1z.:.cr;é in. the'-2. C211' of the (i€?(,',€£:1S€£i. En this Vzegzgrsti ii." r1r:c:css2a1j;.-' to nc.:E.r:a the: .<311brz'1is3.:-,=;i0:'1 of the', E€*:;':£.1.';1€3r{§ " iii) z,:_1_'1sé=:E fhx' E:i'1<;:* 2':pp<:E§e.mt.

1,11 3

20. Actztardislg 120 i116 1ea1'1'x<:~,<:,i c?<)m1se1 for the e?:ppe1Ia11i. the SYT,3.flf;',1'I3€.I{1'E. made by the 21(.:<?.used d1.z.rin;_§ examinatiozl under sec't'.i(>n 313 C.r.P.C. can not be ngade as basig for ho1<:ii.11g him g11i1"£:y of the <)f'fe11c":e..s. 'Fi1€§'1=e no qua1'r<-:1 as to the legeai position then: si;e1t,e.:ﬁ--enAti * by the accused under section 3I3~C2%_P.C'. alcméz' c:Var1'_1got:._V V be tlm-3 $019 basis to record CO1"1Vi(31TiOI'1 Hbxvé'x*:¥i;. jli .15"

settled by (ratena of dec:i_sio:1;~3..v%4ihat. i:he__ S"§.5,1i.E':1f11vvfE}1V"'}.'Vi1I"1'Ii'Eld(3 by the aCc:1..1sed underv :€.¢ct,ic>n"'3--1n3-- C'r..P.C. 'Can be 1'e1i_ed upon to lend CI'€d€I1C€?V' .;i';;t; led by the p1'OS€C1;l UOﬁ.' ' V Supreme Court relieci upon '4C3_:6'L1i1.E3€1 in Sharad Birdhichand Sarda v. SVfa§evQf'Mah._ﬁr=r,i$htra { AIR 1984 SC 1622} what }1as..l:§é,é1}..}1e}d the pmsecutio31 has to stand or fail °t:>.r_1 i'E.:~3 (i¥Q'v11"}(:gS a1iE£"'i'i: camxof; derive any st1'e11gt;h fm'1n _th*:3:\;¥e2ik:i<:é,é§':2_of the clefexace. Th.€f]"f;'. rm quarrel as to £',Yx§_s"Er:Lge11' iwiowever. it fu:rt.he1* obsservred in the

-- saici"c:'3ec:ViAsié;:'i that wh.c;'<3 VE11'iOLES 1.in}~:s in 2:1 (?hE1i}:'1 are in '1,}1s3;11..=3€:iv2:éés {:01:11p1ei;e, '{..i'.1€n 2: {E1183 pieza, 01* 23. false, <fIe.fe:r1c.e ."r}";'::é.},.;? j::n:? e:"%:«;1E1e{:E mm aid. cmfty in Icmzfi aS83;,1I"£1i'1{".it:'3 E10 the:

<Z?;?:u:ft:.. E1: fur't.ii1::%:" <3bsc:1*ve.c§ ri.:"1. i:§'1c Sziiii {§iZ:'(":'i:"sa"i()'£"I §;.i':ai: £ tttt ../"

36

before using; 21:1 zlciditionai }.i:'1k it nmst. be proved, that. all the links in the chain are C()I.I1p1€t,€. emd do mat". 3:.-1f£'er from amt}? infi.:"'mit§;. It not the law that xvkaeygj is zany" izafirmity or 1aCuI1a in the pr<)s.ecut:i0n (::r,1.s%;$sa_,V th'csV.Same.f ' could. be curtsd or supplied by z1 7fe:1sé' "§_efe11~ce,_€:;r_ 21_ p1<-:a 1 which is not ;e1c(:epted by 21 V4

21. Furthrsr in Court has expiainecl 'gr; Mo'l'v1vﬁinV 'Singh Vs Prem Singh 1514}. The Apex court h2:__§§ ()§9S¢rVéd 1Hitier"fir-gzzaragraphs 27 and " "'2_7.'T_"E§c{'st2i't¢'i*;1er1t made in defence by 2ia(:CLVise.gi'V-. uA1:1dV€r Seciion 313 CrPC can _f'5c§:f{:e1i;11y.56i_;1k<:1'1 aid of to 16116 C1'€',d('3If1C(3 to A i:1_1 '€_»>.VA..cV=:*--.%=7'1V'z('i.s:p.ct»e led by p1'0secui';ir:)n. but only .21 s£:a.t.ernt:r1.i: Uﬂdfifi' Sechorz 313 of met. of Crim.i.na1 Prc)c<:>.c11.xr<: 021111101: be 1.119 sole bassia of his c:0nvictio11. The A 'TL'~...'1z1*éi'r on the $51£bj€',(3'E. is aknosi. smtﬁed maf;

"'Si:21i.e:ner1'{. ux1<:.ier S€~.ct:i.o1'1 .1313 ('XPC of the 21<i:{::.1see:i {ﬂan e.>ii::3'1£::1* be Ivgilied in whim: or in part. It H22:-1}; 2113:} 'rye: p()§~3S§}}§€3 1:0 rely on £:E1€;:% §.m::..:.Ip2;1i:(fsrj§; §I>£;:1I'ii :>f h'is.:e f€éi&1i1t?I}1rZ3§1"§' if {E19 37 e":xc:uIpai:01."y paw: is found to be false ('In the basis of the ex-*icic2m:et led by tikae pr0seC1.1t..i.on.

80. The stz1t,em<-'ent of the accuscsci ur1d(»3r ' S<3c1;i0n 3E3 CFPC is not 3. subst.ar1€',ive of evide1'1<:e. It can be used for V <:vid<3r1ce led by the pr0sc:cL1i.jQ11 to reject it. It hnmremr, noﬂii the evidence of the prQsecL:f.ir3r:1f;.V_. As in n the C2136 of Nishi eXc:uipa'L()1y part pf his ¢Sf_1{,_I;i'{:JL'{?.'I1'1~€:.]1'[, ":fc):L;_1r1ci ?t<) be false and by the p!"(3f§E?(E'LVii§,7i!§"31'}'V.:i5'S {:h'c:"1'r3Cu1pat0r3r part of his 5§§'at;5$i;'fi'féVi7§;V'QE;i:Vi1._: b€'tﬁkﬁﬂ aid 01' to fend. assi.ir;i11c:e 'id of the p1*0sec:u1:1'on.

51:'. €316'4f:)1?§).S{:{£iI'{i.i3'I1'vévidﬁllﬂéi does not inspire :::(){?,._1"3~:ﬁti.(-';I1Cf;'.V..VfO'""E-Llstélill the c0r1victi()n of the the in<:u1p21t01y part of his Section 31.3 CFPC caimot: be :11;_3;cic:ft:s: sole basis of his C0nvi(:'t,i0n.

2.2.'; Aggai1'1. in Anthony I)'souza and Others -175» ":Lf":14té.Lie_.of Kamataka ~ AIR 2003 SC 258 t.i'1<": Apex CO'L£I"f1 (.)bS.%€.¥:"+:'r;%{} thus:

" ....... .."i.'I'1€y' also ciczrzitiii to hi-1'»-"6 'rec:<:iv<3ci a:{1y i}"3}'11.i"i(-BS. In :shorf.., in their' 313 st;at:<=:=:1n<~311t they con'1p1€t;e1y e:£eni.<::-ci t.I?1.e esstablisfled fa(:i:s and ()f'femd false ar1swers.T' 3}' new it: is well established Primtiple sf 1éi§:°\i~ in a case of circumsta1'11:ia1 E?Vid€E1Ct3 9"

an aCc'L1se<:i offers false arlswexf.

examination under sec:t:iorsg 3 ' 'V established facts that, (r211i7__l39é;-_A€fo:.1ﬁijtsfd~ providing a missing é:;mp1__¢1§i;}g§._i:}-2:2"

c.'na..i3f1." 9 9 V'

23. "I'here1'ore, in {he '--i_ig1;t'}:)'17.__thé.Mevicience of PWS 2.1 <3: t}"w;1:_..acéused«.:1o._1~was in the clinic: of the deceased '-in £1116 .je~=.z_en.:;r:.;_:;__£;~f 05.06.1996 amti there after the deceased. 1m 2"(,h(;*.v."(f1iI'1i(3 and did 1101: ;I'€f,L11.'II.'l, the statement by 'ac:§:':;.1s€:i }ri(>.1 in her examination under Se(:t.§§Q:1 Z313 Cr'.'P.{§__.___At.ha.t: in the evening of 05.06.1996 'S}1;3V9"Ca1i"{r: _t.(';.__the3 clinic of the deceased and '{1h€FCE':fi",€1.".

'VVi€',ivE"£","..'Vt,'.[3.é'.V=,_C1iI'iiC in the Car of the cie<::eased lends .2::1;=;S:3.:*a1:c:c"."~€,c3'T:=f.'I¥ae <;>.vi<:ir:%:1cc: caf P.W.s'. 21 8: 22 tlleif. i.}1t:

<::§_€ci%<3*,_23.;<_s€:=:i'wé'z1$ in {ht-3 ztcimlparny of emcrtzseti rm. E. whsm hf?

"-.kei'i; ':h'::%j_é;1ini<: élliﬁéf in t':E'";s.~7t s:2vs:?z1E.1'*:;.;§ (>5 5.8.§€%'E}8. This X1' ";€:T;.z3i'£'%;i~::';€:'1'E1 {.§1{>1.:gg}1 (>1: thiié pzm: :31" .2rz<:r<:1.2.<:;<:?:<:.i ms. I :55 //..

i11<:1,11pat01'y, since ths: p.r<)seow.i(3.r1 has proved by the (':ViCi€'3i'}CE". esf .P.W's.21 & 22 about 1311:: presencée: of ar:._(:1_.1sed no.1 in the criinici of the d(;'(IE?.';':1Sf3d, the sf..e1{,e--t1i'e:i£ 'c3f aC<?'L1sed no.1 c211'; be 1'e1i:?»:i upozn to lend 2"ssj;:s§LeV1*-z.aT,;,'1"céT M the (tease: of the prose(?.ut:i(>11. -'I"}fIe3ref02fé>., _1ea'1-":'1ed'--; Sessions Judgfi has 1101: cxominittﬁi any errczf in I'€?1fE1I1C€? on {he 5st:at',erner1t '(}_'f2"~.':1pCTCE]SC-C1'11Q.;_:1 'T€ébI'd€CE urxdar seeztion 313 Cr.F,.C. i:Q..Vh'01ﬁ1'th'22-t.the cié'(:t3ased was Iast seen in {.116 Company :§1Cci'L1'se_dl' in the exzeningg of 5.6.1996.

24, .s4pvc)§f"";-11ah212:21r, the dcsad body was lying at a""c_i_istar1 L:e bf "a1'i-:)z1t 100 yards from the main r0ad;}.{ T};lE?rEEfOI;E1';~~}}Q§Sibi]iT.y of passers by on the main E'(}:21'C§.._V€f3f:if:iI'3f7{*'if.}iB __dead body' highiy remnte. In this View (>I'-1'.1*:~r3' 11'.1.'é1.fI'_}é?'.I'A.,,1' the i:.im<:: of death CaI1I1()i, be doubted. Q 'I'.'neré i..S ':':cJfhi1'1g on rec01'd to indicate that': the deceased ..fp;2irij:€3{iA w'it.h the c:<>:r:<1;>:;my of ace::1.1ssed and was Ebund 1":1'I1 evening of 06.06. 1996.

£0

25. Re: Seiyzure of car and other i.1':(:1'i:1'1£11ai.i13s2, ;g1_;1t.e1ja.1s anti false plea bv argrmzsedz ' "

It is in the evic£<:=n(:e on rcscord that at ab§é'1:n't,..';2;.3G on 7.6.98. {he acteuseci nasal {(1} 4 \ve:'e..i7:1:,1:i'ujV':xf'i¥;,I:1m"ihe iimits of Kaciebiazal' p()1ice st:21i:io:i,i:1 E3eig;;eii,:1ni_ai0i'1*g-wi1.hTthe'* Car owned by the d(E'.(',C&1S,?T:f'd-." '1'hiEs._ evicie:1::'e* {Sf I--'."W.V9 corroboratieci by P.W.1?-Poftice hf1é§pec1.or;--- fi.'hﬁ)11g'h these two wi.i.nesses have been V:rE)~ss~<5;xe1;':'1Vi'::€;d_ 'zit, ienglh. {here is no suggestion pL11_*{;o t.hem_V E,h.;at: 'itijetze-éjeci were not found within the 1i?{11iti;f""Q!'.F£aéiebé1z2iir._p'n:iIiee='staf..i0n on that day aiong V1't7itLhvL'f1t'::_CVf;3::IV' o\§vr1ed'~1:j3*._ti;f1e cieeeaxsed. Thus, the evidence of I3.\7vT_5. 9 cwleaeriyéve'€i:abEi$h.es that Ehe accused nos. 1 to 7 vve,re73"0u--nd wiih_i~ra_ 'i:hé=.1ir11i'{,s of Kadebazar police station and on seeiﬁgv.the._pk:.}i'{:e,'..'e'3 of the accused persons ran away f"ror:rf; tigqe p1:}.i.c:e'e1nd. only accused nos. 1 to 4 were " 22§)151'r3h"e?r;<1_ed._. aiong wiih the car. During the CI.'()SSe exaré'1ixié3a--t;iOri 'ezgijder sgeetion 313 Cr.I?'.C. E-LC(IUS€d F105. .1' 2 anci é'i«i.(3=6 to zi7E~p€;(:ific quesi,i<)n in this regard have. answered {hat 21c:(:{;.sr;;2é:1 1*:'(§5.£ 1.0 4 were a'1:)pre11ended by the Kaciebayar V' palic:e."E3eig21a1111 e1I<)zag§ with the ear and 1he3;* were taken to " _,£'.}*1,<;?_A§;a(}ii{%e :§£.21i4i0re1. To q:.1e;<5i;i<}'11 mx108 E-{('.(_'.LiS€f€i Eu):-'+;,1 whiie, §__§fii-'iiégg 2: dre£a,iEe(ii f:"&i,£-%\.'iI€?'1Y1E?I'1'{. 1121:'-5 s~:;E.z21'ae;<71 §h2:1'£, w%1iEc'% %:lr":e§; were 41 pr()<t<%cédi1:1§;:-1 i.0w.:»1.rds I\!iLm1ba..i E-3ifi('.'€', they arould .i'10't': find {he mu£:e t.hey xtvere askiiig the public t.'11e;'€, 231b01.1t. i,h<3 r.}i_re<:i.i<)r1 in which t.h<-3; shouici pr0ee<;.>d 1'10 E':/E1mi1:>e1i to izirigguagc pmhlelil '(hi-fy could not z:m.de1's't:a1'1d'lifitéVdiVéi}+;ig2;1Vé*dfa the public and 5:-;ev'era} p€i'sons3 gezfIhe:*:"+2d ".41,hg>ré'9}i1(ii ihai.' j '{',i}¥1€_. the poiice caxiie there emci 110 the pohce SEEHIEOEE. Thliﬁia noifiii which is adopted by 4 '.¥'{;L11d clearly czorroboram the {:',\«'idﬁ?31"('!T'€J Q1" airiéh regard to the appreE1€:1sic)r1:.o{7: Mi;h the car owned by the pokice st:ai.i0I1 in zizicizsed have come out with an expEai12if.i':~x;i =thai:-- aC<::us(:d no.1 1*equesi.eci the ciecegeiscd to Eeaidhiis C1211" cm hire as she was i'(3qL1iI'€d to go to Mi€i1f:b:;1i.A Ellﬁllg v§?i't.h~----ué:;* b1'0t.her* and his friends to at.t<3n.d the ' Iwx1Azir1'ieig;§é*Q1321"reiexitive of 8:C(IfL1S€'.d 110.3 and si'r1ce the cieceziseci ggivgi' K3211' on hire, t:i1ey Vv'{;'.I{'{'3 prc)(:ec~:(ii11g t(3w21.i*ds Mzifiabéii éihd near Beigziuin 1.hr:ty were (:2.-night; by the Kadebzixeii" _poIi(:ez. This nieiemitcs plea W11i<:h 1:33 in the f{"V123.'i."u,1'E"é'.' of c=:>«,:<:i:i1p2:1t..i :1;-;§ i.h£'.Z'1'} }'1.2is hr3e1'1 f:;»ui'i£1 E10 be 21 fzilse _.;*)Eea hy t.h::'r §e2i1f'i'1r;'(.% E%c*:s23i<:mss J1,1.£i;;§t:': Ei2i.viI'ig E'f:7f§'__-§2Ei'('{§ its éhée zfgin _./"' 43%,.

evidence on record. The i1'1culpa£;0ry sieaic.en1eni: of the accused e:iumi1g the exarni1'1ai;io11 L.EI1d€;'.-3" Seciiorx 313 C:1P.C. was to the. effect: that; they had trax.-*e1ec1 i_1_} E:.11e ear be£013gi11g to the deceased from Oct}; --«:ov_§r_'a1fd$ Mumbai and when they eommenceci Eheirjj'01;1f:jie§?"e 2_.1'i';: "

Oety the deceased was 2115-30 e1(re()112pa11'yir1g'gigudﬁ' v:}K§ai<., Hangala deceased alighted from £1IiC3. ff()IE1 they proceeded further. 'I'11i'e.,e4"inc'u1.;5at_0r'3rVAssvtaifeiﬁerit 01' V the aeeL1ssec:E cer1:.a1;r11y Eﬁgnds 'a:'s'su:_1fa1f1"t:e to tfhe'Aca'se of the prosecution both with Vreg21'rd7t0 __t:he'»..d'ece21sed having been frV)u11d' 'iej1.he'z?.(:0:t1§>a;r;y of the accused immediately p1_'ie1* ti; his' deafIi':.V ﬂue accused being found in p0ssessi()§f1.._'() f the .03.; (>mfz';ed by the deceased. No doubt :e1c:c:L::;:"--;'eL,1e..pe1'sC3;1s"1ia\re denied the Sei:«_:L11"e. of the articles °-.fo1i:*"--:d ﬁ'1":4iCi'.e:« the ttéife The evidence of P.Ws. 9 8: 1'? who are ._E:}n.e '<p'e3:i'(_,=e officials of Kadebazar police s£:3.t.i.011, L"'I3e'Ege}_11V'1n'I" ~vs21t..i,3£*é1c:i;<)rily pmves that 011 S€:'E1I'Ch of the Car t:.f1.e:j§;__ 1"1.Q€,&c'é.e§:iAeeverai z1.ri:3e1e,s in the (tar. Ac(:crdi.ng to V._tI'1em;':.h'e1"e wee;-3 21 lxanci 1e2;1i1?'1er purse on the £i'c)m; ssseaii »{:>7I" car zmagi (EYE c':;3ex':i:';g i,h.e, fJUI"$§?; they fauna? 'éf{:g§i5§i:'I'a1i'i<21'1 {'€3I'tlifi£T€ifl£? ef %:§'1e <;".-mu <:1riv§_:":gg .§.§.{'i'E:'.§'1("i<;? .,E'-4;; ,, ens: . .... -» 7;)".

4 421

pei"f:.ai:'1iI1g to Dr. SK. Rajal, 4 p1"<:sc11*ipi:io1'1 slips in the z'1a.rm--: of Dr. SK. .Raji.i; 2 gzﬂci rixigs 0:11: of which on one goici ring the Iei;€:e.:"s 'RR' had been er1gr"a\i-'<:*.c£. A(?(..',fJZTCii1'I§§ to them, there. was one biack lady's purse: ggginiiéaiﬁitig pL)i*i:rait. of JCTSIH-E, 1 card of Hate} e,ififef{:éipf;i ' ccantaining I1£UI1€?, of G. Sanjay KiiIi'1i1i'; i4?ire.;C..ei:pi:.s3 .{jf'ihé'« peizroi pump. According to them, in the fI'(JIJ.iL_ AS.3.('3&1:il a";)(5\zeV'--.. si;ee1"i31g, they fomid a D1. i11""'iiiIf.i'e. f1E1ﬂ1C'._()f'.:i(1(31§s€Ci 110.4 bearing 110.812/95 a.i'i'c1...'a1sr:i'1:116} fcfiind a bléitik piastic can of 10 Its. Though t.h€ss_e Witt}e3.r--ssé::'[E1;fve been cross,» examiiriedq'zitf.1en§§i1'i,, 'wfé Ifiﬂd Izothing on record to ciis.Crec1i'Li their v:*Vi'd:§:';r3cit3:..Aii'1«this regard. Ac<::used persons hail gfroni 8: 17' were the officials in "'.K'£:1C'l'vE:?}:.).'r1E'.;:'§E3.]' 'B()1ice Siéitioii. 'I'hu-S 2,1ccu:s<~3cl persons were V' L-.L1i.i;_erV 1ssi'1?*z:1.;.1gs:--:V'1i=,s;V.1a*;<) thesss: »vit.nessse%s. They had no axe 110 grind Eigailjﬁﬁ. these a<:c:L1sed persons to falseiy i1'11piic:21t,e3 "f}_I€ﬂ1. 2.-'I'he::refc>r<3, 3:.hr-jre is absolui'.eIy no reason to {I16 msiimoriy of P.W's. 9 &; 17 with regard ta u ..s;£iVi;::1rt? (if 'i;"'ai"'E()1.£S ir1c:ri;i1i1';e1i',i.r1g' ar*t'i<.*,h'-:3 i'mm imside the {:223;r. ,,,,,,,, ""

25. P.Ws5.1. 2. 5 33 Iieéwe. ide11t:_ified the 2 gold ri11g$ s<-zizcd Fr'c)n'1 the car as }3eé1(>z1giz1.g; to the deceased. It is in ilht? evidencre cm recorci thai: the deceased 1:0 W'f;?dI' 2 gold fingerr _1'i1'1gs apa..r1: from a (:I:1;§9;i1"§fa11_1_'<}5 _.__e~i w1'ist.wat.c11. This; evi(ie1'1ce has 11:)': been ..r:(_)_j1'at:1*o.sgfcrt,eci'."

Thus, the €Vid€11CTf;' on re-xrord 113.35 S.£1fi::;ﬁa--g:i'()rily"prgved.A i.}1ai: wh.<;~.r1 accused nos. 1 ta 4; werhha;:~;)r<3}3£;%'r1ﬁ.¢d z11'ji)I'ig' _ with {he 0:511" owned by the <€i'<:_(:'c:21sed, Wgtre also found in possession ofT4_g0?_ci fivn.gs_,'».d"riving licence and 2"egis1'3*z-:ti(m. <:ertiﬁCat.e Ai:2...r§3$pe.ct4vV,L<)1'iihé""c:.21i" belonging to the de,{:ea1.s£itI.?; .V H<5\x»"t:V£é'ri.__' ace-used have not come out with e1.I1"y kind of'é'xr)IT2ani11.,iQ.:'1 as to how they' Came into possession Qf 2 g(}1__<:IA':.fi'1tt.gg:n-3' belonging to the dmeased as w€i1..«.{21$'~driVirig'~--wii§:>en.ce of the. decieased. '{'here is 'vé1?3s§§'}21t€§.-'Ejgr r i(x_§:1,1ggestic)I1 put: to P.Ws. 1, 2, 5 81 33 to the :<:fft:§:tV 'i.}'1}:s;é; "i:Ij'ey_1.~h21ci zimy gr(Ju:'~3e zxgairasi. £110 a<::CL1seci pe1i~'3Qr:s to :f}1.l-séiy implicate them. In facrt reading of the "s-:\=*i(3t;~*11("?.&-,i_'3<;)f i:E':<~;:se \v_it.1'2esse.s i1'1£ii(:2:1i,e that. 1,111 the " Ii1c)rfé"1'«._1'1L;_;; of 8.€3ES3)E3 may ]'}.E1€1 no i1'1;f0'x'mai:i(:s:'1 a¥3c_::t1'£. Ilhijf ' d<:%':;--:ri:.h of t:1':<3 {iar:*<ée2.:s--:«:%ﬁ. OI": r(:<:r{::;vi:'2g inf<:s:':1:1.a.1.i<>:'1 frzjrn " i..E1e p:>Ei<:.r;.=.. %,i'1@y §"i..1EShi;':'?€'1 to this :11<)1"€122:;r§é of KR. 1"-i(;~;s:s;:>i1;,a_1 41$ and i£i€£'1fiﬁ€(i 2:119 (lead body. N()I'1C of t:}1em 1'18.£f l(>c1g€c} Complaint: z:ag21.iz'1st' any pczrson. Of co2.T11<sse, by t':E"12rt. time Gu11d11.tps:'£'. p0}ic*.e had azimziciy regisixsrreci a <:21[5éi' i3'1 z'espe(*1'_ of 1316 death of £1119 dCC(;'.£iS€Ci wIr1i1e_;¥*§.'_a«d§:'i3§a:}:g31"*« poiice, Be1gaun1 had 2-xiso 1"€gist,m'ed 21 {T235-58,. t,1i1§§ amused in Cr. No.76/96.

26. Havi11g regard. t;().»":'.E-1__e. eevitci-szzictﬁ (>TI1" r.§-;{:Qzfg31n.3 we -. L are of the opinion that the léézuflled SeS::;~i.Qr1s Judge: is jus11if1eci in holding that V:T;;11§;*'._p1*:)3eifaii;viQi'1._ha,s proved the seizure of the im(trin1i11'af»i1'::gn;I Vn1aij._ei'i.al$ i7a*()m inside the Car b<5I<)11.gi1:;_._;;Vii'C2"thE2 »Td'e:..(xi:'23;st:d which was found in the possessiofipi' E1116 ;1p'p61£éi_§1E, accused within the iimits of Kacieb:1;:2,3..1' p(;;},ig:éV sf2a.t':i()n. The &1bS(-3l'1(,'.€ of any é2<p1€1;1e1tip:1"£}*()1Tz the accused vvﬁih regard to the }':<j)S;.-scSS'i<é'h._()1'7fg-sﬂci 1'iI:ng;s be}():r1gir1g to the c1ece21sec1, 21 trirctu111sfg:é1.31.(::% to ciraw £:1dV(3I'S€ i1'1£'e;*e11(:e a1g.§ai11st. tile " Va(§(_:1.1s<édv._.g)<:érS01':as. 'I"}1()1.1gj}1_ in th<3i1' s1:2at:ct131eI11is I.1I]d€I' A V"::e§.=<:t;;'<::$':'; Z313 Cr:P.C. z:cct1.1sc:ci nos. 1, 2, 4 to 6 C(.>m'c11cied U ihizi: %.§'1£-3* hacti '1'.£:'1k{?.I'} 'aim: Cfé:"i.I' an 1'1i:"c f%'<:>z"r1 1:1": :1? €i&?{_?.E?E?1S.§{?f{1 ft; 'v§4:°21v<?I to Mur'1':1<:::c1§ in 2;::i:t.::::'1<'I "{',1'1€'. ma-1z'riag<-? of 2: :1'->Iz:1:;iv::: of 3*' 45 ac(:1.1s<-3d 110.3, I'.hE?:\,' have 210E: placed any evi(ien<':e, HOE' have bI'{)I,1§._§hiI out any ci.r(?u:11st211"x(:e on 1*ec()r'd._ to pmbabiiise Saki t;11eo1"y'. By {E19-Se si:21.tcé1ne11t4s,f§}jiey"a§*2:1:§£ to excuipsulie themselxzes. PI21viz'1g given sLze[i4._avCietéxileslf ' st.at;emer1t,. it was not difficult: fcii' ﬂit;-.A ::g_p1acej". I"11ate_ria.1 to pmbabilise the said smt:et':1té11t. »1.i_' r:'<;%;1I'i);' 't:h"ey~"--.. were ;)r(>C<:eding to Mumbai ii0 é£tt.cér1c1Vt.h_e"m-;21ri*iage of a relative of e1C(?used»h0,_3 _«i:5y At;23:1gi1bv1"g, the 621.1" of the deceased on hire, it Was" r30t'."difi"icfL1I t'--ib1f.7~th£:.r11 to hava produced s0'n'1é"";n"afcéf*ia1i i,0 s'hQw-- t:h.2_a.§; the ma:rr;'age of the relative.'*£3if.§2CCi1Vsed'»zjG.3 had been fixed at Mttmbagi at that vpoi1'1i.'Of'fiinie-;._' *T|?he accusscd have also not. pr()duc:ed éiizy 'pOSifi-V'€T €Vid€11(?('. to show that the "~dC(fe.a s€:.(iA x-$22.3 in ti'jé h21bii: of giving his c:a.r on hire. N0

-d01._xbi;' have been put in the Cr0ss+ ex2m:1i31;3;£;i<31i'~V' of P.Ws.1, 2 & 33 that'. the (imrezzseci was Vgﬁxrirag E1-183 car on hire '£0 (i:iffcé1*:311'{: p<3'r's01'1s, but the " . 7w£'t::1ei9;ses; hzaw-"(=2 c.ie-:1'1ie(1 the said s141gg(:$t;i:31'1. 2?. It E49 2».-rel} s:s::*.£"t.Ic;%<i éihat 1'}"}E"."}Z"€E 5;-.:a,1g§g:%se:%:i<:z_'1$ in {.1";{:

C'?E'()Sf:3'§*€iXE'i}T1iI'7:2?L1i013 E51258 §"i{}§f $€§'L.E.1I§S{£:i.1'H'EVE'? £','V§€i€'.'.I'}C{fi. {$1 éé?

order to s1,:bsi;a1'1_i;ia1:e or p1'0bab3'1.is@ such sL1gg,§eSti0I1s. the defe.1'1c:€2 <>1.tg11t. to haw-'G placfed some eviciemte. ih"--.tl1e abssence of any SL.EC.'h ex--"ic1r;"2:{1+.::e em E':E1<9 }32;.1.z.'th-"1j::}1"é Ei£?(:1»E$€3d§ the exc::11.p2;u',01js/ p<)rti0:'1 of i'.h<3 5;t',;1_ig:%_f;<1.§:r1i;T.by ::'£1c:« acctused Lmder S(3Cti0I1 313 Cx'.P:gT3. haé by the Ieamed Sessions JL1dg._§e as '3, false: If réfeﬁiy the decteased had given. the ctéilibaz 113115 'i.QﬁaLi:{3'L1E*s§iC1 no.1, the accused could 11o{*__4h~avr;: fQ11_iid_ in possession of 1:.he 'ave geld rings beloyygiiag 11:) f'.hé"~d€'cE:veasc2d in the Car. It is not the ffapa the deceased by iI1advei*teITiCefin__ad g'()i€1" rings in the car. It is sL1ggeSf€'d'._in' _th<$"«.Cif0$$-:é>g.arni11ation to the material \A7ii".I1€SS€SVV'{_h}lI' fh€V7d(15C§'§.38€C§. had 21 servant by name Abbg'gjS"::1nd f'1:3,_VV\%»?a:s'21Eso at times driving the Car V ""'z*;h.€éI1ev3E%3' iVi:~w21s-:. givt-:11 on hire. If this is Correct, when 't.h€' d§3€:<::2i::¢dAVE1~--:1ci lent the Car on h:i1*e to ac<::used r;0,1, {.h(5:' shouid 'l.1a'v<-3. been sent, fctar driving the c:21r,"*--11. .1'1<)'i; Elie? de':i"<;>,:{"1(':<-3 of the Ei(.',CE,E.SEfC1 that. Abbas; wass V'-»§:ir§x:='i;':<§,'_;.,EV;_?1(:= {T8,}? at Ifhai: p<)1'.m' 0ft:£1a'1<::. 'I"'.r1is; <:ir<tun1st:aI1{i:e f "i"1g1é;L";t2,.iss{} b:3<::11 i".E1ktZ':f'1 n<)*{.e3 of 133; %:.i'1c?:= 1ee::.r.:'1g:ed E:3e:i;s3i:3:'1s

-- Jigiigét to E": 31$ 'ihai: iiliicz s3f:251'é,é%n'1::::':'é: 1":'1ar;ir3 by i..i'1<-3 e'1<i:<:::.:1:i~;c{:i 4?;

ciurixlg; the examir1a£;ie:z1 mlcier S€'.(','U()1'} 313 Cr'.P.C.. is 21 false plea.

28. As mzstieed supra. the Apex K c:01t1sist.e11t1y ruled that a false plea by the '{--:E,:7(;f'(T'.L1'Z~Pnf§¢i' ' would provide 21 missing lmkh inhhthecgtase'-_e.fV"'€13e'7 roseeution. In the case on hanciA;----}1'avi11 3' r.eI'*$1:"d' to": the proved eireL'1mst:an(:es, that ail the accused to ehvay with the fife of the 'E31811, hatched C0T1S13i1"c1Cy said conspiracy they tijgok 1;hAevL'.:_ﬂeee;1se(iV' "with them in the Car owned by him and Vfu-rtherv.efjV1hﬁ1~ifier';"his murcler, threw the dead body by the_ Side Qf'{h"e_f.{)21d near Karigowdanahalli and t.heh;f ﬁfe cause'di$V2ippeara'r1(:e of the evidence, they burnt ,.¢..{h£%"'*('1eéid body. The pmved eir<:u;n1sta1'1(:e-S; as rightly _ p()i_ri:s:ei~».}_5y.,*tL'h:_e"!.e21r'r3eci sessions judge. would u11er'1*i13giy pc)ir"1i'f c)€1{f----i;he guilt of the aeezzsed persons. The ir1_fe'1'*aé1.'rees" "that may be c11"aw'n. from the p1'0vet:i ' V"eirjeu:":":i3ifé1:1=:::£:s net. citapakﬁe of e:s:p1a.im1'z'1gg any i:h.ee1°y " ._<3E,h_<-::}:' "t..h21_:i1 the Q-2;2;:412i1t. ef t:h::: z::<':(:us;ec:i. '.i"1%1c>,I*:2£°<3r"é;x the 4% learned S€SSi()1'1S Judge in our ()pini(m is _jL1st:.ifi{-ad in hoiding that the Ei('.{?L1S€d p(i"I'S()11S are guilty o'fVf€.I%1e C'.h2iI'gt';3S E€V'€.'.I€?.€} zzgzézirast, them. We find no peiir7ar€;§1_*siii.3?';* iI1ege1Iii.y in the jL1dge1ne;'1.t 1111661" appeai. '.H'&};V1I1g.A_:i*f3gt1[;C§"

to the evidence on recrord, '£11.63 ~]'[;1(jgt'2_IAI'1'€3;'Z1"1J'._7 Li1f1der'.;s.pp€:;;i:' is sounci and reasonable, z1s;s12(:11"wé'~fiI1d ir..1i§gVi*0i,:_r1};i im,<:rf'(-3:*<:~ with the said

29. We aiso i'i}'i(.i"I'V}() i',E1.e: a1iiernat.ix*e argumem; that the act .,i;V:(:L:sed would fall Within section 300 {PC and i.f:1ereb},}A"ivii:gct;V 7c01n_vm.i.§te_d_' by thein was. culpable homicidécinoi; é1mois;iifif;ii3'1g ' i"3.4fﬂ1,1.1"C§f31'. The Division Bench of Me1d1'e1sV'H_.igh C.(_)tr:ff 'iii Sixrakumafs case 'r£:fe:1'r<3d to sup"a;,' " no é{)VL1"l3'i'. has 0bs<e.1"ve:d that siistained '";t>r<>vc:»€éai;i:)I1'~-would"éi'i'éé() fail with in the excep"1'.:i(>11 under Seci.'.io.t'1"30'€}'iPC---. in ithises d_e<:isi01'1, 1"eferrin¢"f to an eariier 'ai)"_f7._ }I):ivi.sioI1 B<311<:h of that; Court. in Suya__rnb;r3cc;ﬁi*iA »Vs~ State of Tamil Nadu {MAD LW' fcri) 86) Vii: I'1£§£S'*b£f€?I'1 held ithai ibr an act :10 fall ve:it:h1'n the " a§f'.Z5<;{?fI3§}'1i1f{}'I:i ii} ::;s<3<'_:i'i:'.>;'1 £300 IPC. §.}1'€?I1TiE?£i.if',21.f.K311 0:' iI§~wi1} $ should be z1}:3s<?11i., and if tlie am: is (:om'mii:i.ed with prem<3dii,at:i_o1'1 or iii~wi11 if, imposssiblrz to Coiisicief"-tiie maﬁer" as am. exception. In the case-? on hE1l'1C1~.ﬁ}f§ft3 V:'iS", abso1ut.e1y no cir(:umsi.ziz1ce to .i.ndic:aiie '{,}123i'£LhU"£'L';.V .d'e[(§(:as:2€:z' ~ has provided provoCa_t.ion to the e1::<:i,is§3Ci«-, *No'Acioub*{.__Lii'i{$ the specific case of the prosecutioii mat th~éA::i'eoea':3séci had C01'IH"¥1iH.€d acts of rape c>n'x'ih <5 2iCc1£S'e.ci:"11<'3. iﬁgzbout, 21 _yea.r prior to O5.06.199E3."Et is p§:r'£'i:<1_e:;i'*«;o note {hail with regard to the alleged a_C1i_ (3f.I"2Z1f)€3 i'..}'*1e1*i;-f;:x%*é1s no report. Based on thg; 'ific_ caéénof ﬁfiaé' giroéecution, 1e:ame€:i ctounsellsoxightfici i:h.ai, vihat, itself is sufficient to 1'}:idicai:e 21(:ou':s§:d ="ha.d stistained provocation and in that ~gi'oLi'ndv she took the assistarice of her "bi"oi:"i'ier 35'*.>vho.Ai_n t1;1*i{t.ook the aasisiance of his friends. A'iihe~.rc>.forr§;~.i.v21c:{:~z3r::1i:1g to izhe learned counsel, the act wouki fail 'u:iif:'hi11 the eXc":ep:i.i<)n to section 300 IPC. . .'30';~¢ We find absolutely no stzbsiiaincto in this _' -_co3V1'i'i'e:-.--:ii'.i<:)r3. As 11ot.1'(:e<:i abovrs, the f)iViSiOI1 Bencli of the i " i'&ri':5{uiiz'a.5§ i"iig.I'2 Court: h2:~1:~:: hoid that the ad §f(} fem xx;i.i:.}1.i§1 €*.X€i'€pE1i(;i1'1 of s;s<:<:i;Eo:'1 $308 IPC, E':i'{',}1x';':I' the pr«3:m<5rdimt;i<>1'1 or / / (9%? ,/I r 'xg' g 5%) illdwiil sh<mId be abscmti. If the 21:31:. €:om1"r2itt£:c.i witih pr<m1ediiz:1'é.i()I'1 0r in the ba(:In:grr;>:.11'1ci of the il1--w1'H ce.1'>t.2:a.in_iy $11311 act wm'1i<:l _r1<)t 12111 V»-'i1:}1in €X(?€p'é i"O11 of sectiorz 300 IPC. In the (:21s@ on hand CiI'()£1II]S'E,E1flC(3S have clearly established t.1%1z1_t"'t}:1e?v jg1c.{§1:¥3(,ci: V' prepared 21 ncrai, sketc.h to e1iIniI3éite t11€: 'c1c2(:;e21:ff;"t:«:*i., 'I:'i'1e3}'. hatched a coxmpiracy anCl_i_11 fL111'th"ere111ce>gjofﬁiie '-s'2:«L;d'--.. conspiracy they 'Look 1.1119 d<3c';"e«2:1V-.?_"§3"<3c1 wit.1":._tf1efa émd killed him. '£'l1eref0re, the1-¢;:"'wg1s pVrt3rﬁ*c:c.ii{.éi€;i011 or1"1:he part of the accused to comxﬁit ".'m*{.:rcie39'.'Cg _ Under these <:irc11rI::$v;"'£€ 1vi91'C'c2s:%f»v_Vt.hé:'§.'é(tf'cf>I:1mif{érVd by the accused does not fa1i wV1th_in Lf}<1':é"'e?iCeptio11s of section 300 11°C. in ofher wo"1'd_S'1:lrie "act? c:omr11it1:ed by the accused is °Cu1f3':1i51i:i'* hbmicide ar110t.1nting to murder within the A-;1iear1i11g'"of .s§ec.?;:i(;11 300 {PC punishable under section this View of {Z116 I"fIE1H,€II', are find no 's1,1tT>:3t:eat';:::€':s in the aI{',e.1*z.1z1t.ive arg1.:me11t. 3'}. Me:"e%1y b€CElEf1S€ new 2;1cr(:1.1..<3e£i 110,} has 2":%§=;:'b$e:r:;:..2eI'1i:iy :n21.1*::".ie:i am} has»:-3 ;g<.:s'i. '::w<> chilclre-3.3": ::m€i <;>'£:h£:::' 2:1{t<f1,zs;.~;<3ci p€2rs5<::»:"1s:; .':1I'E? y(:>'1,,:.2'1g E)<i;ys; §1§'1.£}.ii by itisszﬁif' érge

53., (ramioi: be 21 g_;'1*0m'1d to {aka any It-miem, vie-W. GIICE the a()CL1S€3d pemsonss are found guiliy of the <)i'i'e1i(:e under section 802 IPC. ii.he..re is no escape for them _fr€>i'r1 ur1de.rg<)i1i_g_§ any one of "she two punishmemzs under S€'.Ct,i(}1"£ I302 EPC, The» maximum .pi111i:3fiviﬁ'efit-T ' provided mider this section b(a~ing.c::»;1pii;a1 j_3Li1f14iSh1:1<?§:i1ij;_as, "per the settled law. it can be i.m§:-0s'<é.d"011]y' in. rare cases. The only oih(--:r._VL4§;)s,,1.r1ishn1e:2.§ 'iihéijf.u '(§ELIi be '' i_m_p0sed is ﬁfe imprisc:tf:me11*;:;"' -."I_'h.é"-~£;0L1rtbelow? having already shown ieniency ijjgf séi1t€~::1ci_1j3ig i1hf3'21C(?L1S€d to life imprisQnmcr§'1:§»i'._%.11c;3*r: is4 i'1Q scope for interfering wiih the sentence'Q2*de1"éd._b3f 'ihé--«i_é21i*'r1ed Sessions Judge. In this Vi€\V Qf"§§f1€ n1a'%t,ér'we ﬁnd no merit in this appeal. ' A('*;({'(;r_<ii«fig}y the .a'~1ppe-:a.I is dismissed. §.§f§ FSEEE § ,5?

EEEEQE E3'a;.:z;=:s:s E {:0 25 1253,! '"

E3a«1.;;{e.<:«: £26 {'0 $3 ~ Eﬁezk

Unlock Advanced Research with PRISMAI

Karnataka High Court