Shri. Mohan @ Raju Doddappa ... vs The State Of Karnataka, on 10 August, 2011

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Karnataka High Court

Shri. Mohan @ Raju Doddappa ... vs The State Of Karnataka, on 10 August, 2011

IN THIS HIGH C(f)UR'I' OF I{AF~3Nr'\T/\I{A
CIRCUIT BICNCIII AT I'f)I~*IARW!\D

DATED THIS Tm: 10%! DAY 01:' AU{}U8T 

PRESENT

THE H<;>N'B1,E: MR.IJus'1'1cE:: "I!I;--E3ILIgI,/\I?III5'AI. I   

AND

THE H(f)N'BLE MR. RA'LI_ NAV(I}.,AR..A';IV 
CRIMINAL APPEAL N._.9:;;:84-.3/2(§1O.._A 

CRIMINAL APPEAL --Nd§.,.'236"d2 /:2:)_1 1

CRL.A.No.2843/20-10 

BETWEEN:

Shri. I\/Iohzm 5%: R&'1~J.",L1I"D1;.:}':("I(I61ﬂpﬂVI\I'i:1I"I'1S£1I"1IjI&;1\'£1I",

Age: 23 Year's',mC)c::AV:IifBusﬁ/rC<;S;_  

R/ O CI1II<I{(I3;pp&?1, Tq; V-B21jII'1v<;>1i'g;:1I',' -- I

Dist. BCIgaL1fn. I _ I    I
I I  /\pp(>IIam

(By Sri. : /;XS"r:(_)I< R.II{'a!I§éirI2I:sIictI); Adv.)

a§r.2,dI I

The 8t'aLé5={)I" I{e:%'t2z1Ai.i~:I<2I1,

._ AA"IE'\/ Its Sts::x__Lc I?v;1'bIié):' Prosecutor,
 (Khanapur Pzéiictct}, Advs:3ca:c (}cr1crais
ix§}<ff§C:*, High {:'{§.L1T{V Circuit Bench

-._P1ézmiéc'S;._Dhaz*wad.

 Réasptmdent

 ASPP}

I//I



This Criminal /Xppeal is lllecl U/S 374(2) of Cr.P.C. seekirsg;
to SCI asiclc {hr glL1c'lg;<;>1"m?nl;'()1'dm* D2llC{'l l7.0'13.20l_0___ 81.
18.09.2010

passed l3jy the \fl~A(lclili<n"2al Sessions H:}'l'L,I_C,'l'§}:{l.?, Bclcraum, in 8.C.i\lo.383/20093 aml acc ml him of all the c'_l1''e.1r_i3'<:si'.V, :» . 1 » :5? _ .

CRL.A.No.2602/2011 BETWEEN:

State of liarxmtlakea _ Rep: by Khamapur Police Sta11i<>n, V _ through The Addl. State Public: Pr<>s{%'<;>uli<>z1 Advocate ('mmzraxl ()fl"ic%c:, _ High C0u1"LCir<:uitB€nch, V Appellant (By Sri.\/.l\/l.Ba1'1al<ar, .A.¢1d1.s1>1>;; . if 2 And Shri Mohan"(2:°"Ra;§gijj.D<0>él:éAléq3l5a,All'€are:é:ih'havar Age: 22 Yeahs, QcrcrlCgmjf11iss.ig)lfs...AgCht Work R/O Cl'1il<:l<0"p_pei "

Tq: Bailllongal, , ' V' Rcspondcnts ,(.E},(_ Sri. Q__l< Kalyariéisshgrmy Adv.)

2 ;Tlll~S7CIT'llfl'lll"i~élllAppCal is filed U/S 377 of Cr.P,C. :~;ccl<ing 10 gram. l:"é_av«::"= &é1':?:_d ..2i'm'3dify the Judgement And {Jrdsr Dated p.2.1's;ééLcfr;2Tl:b_xi the learned 6th A<'l<:ll. Dissmct Judge, Bci.lgaum"'§n E?§.C.'N"0.383/2009.

_ 'TV1--'1§€?S€'llC:1"§'IT"1lY'l'c1l appeals comingzj on for firxai hearings; this :la§f'S,:fi l4l*;'.Billa;:3pa, 3., s:l<:>liv<:*r¢d ihc: f<j;ll<2:rwmg:

L//0 Ahkalagzgi vilhezgze in Be1g,21urn "i'a1uE<. PW} had two daughters and 21 son by name I)r2e1ks}1ayze1ni, C1&1I1§;j.E,'i":x',V'£,1 21 hd U me sh . H LlSb£1I'1d of PW 1 h a (1 died as ho LIL back. The m€'1fI"i£l§§(' of the d<:<:e2;1se<ei (:'x.£;1HI"1'§';~Z:'1.\7V"J_§i' 4\x'a's~ performed with the appellahtmceused ;:»1h_d'7Lh_e'r_eV._i"s§'Vh21'7 child by name Priya.

ii) Deceased ('xangavva \~x';1s [CHi_Ifl.§{n"gI_h'd_f[ hef'-h_L1sbe§nd was fragm her parents.

harassing her to bring gc5'1.ri'.z;11*:_d i_1*r*.(i>1i'ey- During Pahchami fe.<;t-ival the'(;0ffr1pI21i_r:»an1,Vhmught the deceased from her hLlSb'dIi\C~!.,§S hk9>L_V1se* i:(>'h_er _hoL1se. V'I"ehe1'e2e1f"te1', (}e1hga\/V21 had not I'C"[LlI'I'"1"L€id'V"'15.51"hC:"'I71"xe1'i'f§~YT1V§§ﬂi£:i:? home, The appellant- aceused Li':iseci_::> ha? S'v1.ehe.._eI'e.eeaseci ('zangavva thr<e>ugg,h phone 10 bring gold'a_hd.rr1ohey':

about 3%) clock, 'when nobody KV\*'-.A&l'S,~.E'F1€.Y'C'._iY1"L*h{?'~.h(}L.ISC, the deceased ('zemgzjavx/'z»1 ieft the h0u'se"*With'V-he?' daughter, Bug She did not return. T.heref<}1'e,RA;he complainant and the others marched for xcie<::.eaé"ed. On 04.09.2009, at abou: 390 §:E(}Qfk? when 'the":s<>h of the etompiainzmt. i.e., Umeseh and Ashok 1/ Shivalinwa vvere s~;ee1rehinsz near M21121: rabhaz river {he 2% (.5 dead body of the decreased (§e:11;;a1\%\'e1 and her L.Tl'"1i1d'--,_\R"L--'.I'<;' found. Umesh mformed the e()mp¥e1inan!::'"'Q<,__1he eomp1ain.2«mt went (here 251 nd identified the_.de'éei~.ri Vb:.<5'd'\' <)f"

the deceased (i'xe»1ng21x/'va and Priyajz

iv) 11 is edleged that de<;e21:sed'e,i'iee2s (rem:ﬁ*ie:d.i:e<i7;suieide on aeeount of the a }1e1--"H'" hhsbzmd.

T h e re fo re , e 0 m p 1 an n L h a    Ee   if; d a e a Se in
C rime N 0. 2 8 7 j  oigf  n  he  ee 8 I 21 1 i 0 n h a S
be e In re gi S t e   idh ﬁt    ed f0 1' Lh e 0 ffe :1 ee 8

I3L111ishe:bi'e7£;in--dQe1' S:;.c:u3'n'é'-4<;é%':A-'and 306 of I.P.C.

3. Afteur inves:Lig;:i:j<5'n_,"ehargesheet has been filed againstjihe accused for the offences purnshable under 304~"é'<>f I.P.C. and Sections 3} 4 and 6 of <3wr}7 vvP41*«:3hib'é,L.%'<)n Act.

A 6. Th._e" Trial Court an appreciation of the evidence 13:1'-.Ar'e<7<)A:"d has eonvieted the appeHant;~aeeu;~;ed for the ""'OfIﬁ§E"';EC7€S punishable under Eﬁeeihms 4'.%38«A, 304»B of O I.P.C. and SCCTEi('3I1S 5% 4 and 6 of {.)<>\x'1ﬁ\' Pr:1>hibi1ion Act a nd h 21 S 59:? rm: n 1' c (1 th C a1C<.?L1scd to L1 3*; L}':?g<3 imprimmmvnt for life for all the <>ffcncc.<;. N(>""t}(?_p.£}'i"Q§if scntcncc has bCCﬂ avvardcrd. Th<:1"<:f<)rc>, t_h__c_4'2:pp.¢'iigmtv State has filed Cr1.A.2€>O2/2011 ﬁn f_r} c.:c1i'1?;<.:a;:i.<§n.p_{"':"y;T¢"} sentence.

7'. The appcllaii'a~~;2:1c'c'L1sCd- $5215 fiV1 Cd V Cr1.A. No.2843/2010 2;1ggI'icx«'C(i V Lh.<3 ': C(§f_;_\7i(:1,i()1"1 and SCHICHCC.

8 . T h C 1c:V.;1 fn C :')_Lim 1~ ff") r (Eh C a p pc I 1 21 n L -- 21 c c L1SCd in Cr1.A.:¥ N(')'_..28'4,3«.[.:2f)1"C) C.(;)I1-L&5r'1d€d Lhat tbs impugned J udgme nt :5-:._r1ci. (j) r'<i<:9'r 'c: §,'i.I-'1-..If1 61 b C 8LlSi:'1i1'"1C'C.1 in lam', H also s=;;1'bni1.itLcci'-»_tfh:iL :,h<> Trial Court has failed to ",C<)f1:sid"cr .:(}T1C'CXjid(?F1(fC on record in propctr perspective. FU"3"U'1.'Cf,Y' A£1-.6'-.§S»VLibfiliil{Cd that the c\.»*idcrn<tr: <7)? PWSJ. to 3 V' does :':.__<>{ vs;'r':r)vvi=" {hat {hem was dssmand for dowry or £11» W." "t__rVé:=:;;tmcnLéind {hc:"<:f<>rc5 the trial was {mt justified in "':;<:'::vi-(:E_;?ng>; the ac<:us<:d. He aiso submittvcd meat EZXXP-5 '"::E§a7I'}_\/J shows that the gaid and money was given as L//, \.} var<.>paeham amd not as <di<1>\x*1'};, He aim) ssubmitted Lhat the dectteezsaed \'V€iS sstzzfginfg in her pE,iI'(§'I1IS h()L1SCV'._E,l"Fgd there is nmhing on record to s;hm\' that the was subjected to eruehy and L}'1er'<;éf<>re, Ihe_.TI'_f'é.;11=.C<)_L1rt"

was not jus;1ified in {',T()1'1\"iC'.li1"1§{ 1}"1C:;€»1(,'('_I_,1§3(f'C'i".V ":Ef"L:--1fi'i-:ge..;j Vh_e A' submitted that the SL1§.{§.{<;?SUQ,ﬂ ' mahzdhcdi-§:i':<> e'1eéi;r.1"y shows that the deceased to ShO\y her daughter" He H fhe1'c>f'<>1"c? submitted than the and Order cannot be sL1std21§~nX;'dd."i--n Ii'--,1\xg

9. h"VdV2i'fa*1..'<'i1Ti,1'1st"?"':h'1'esy"' ihe""""1ez~1rned Add}. S.P.P. submitdtedV"!'hé::.1 the 'Tht=igif'i.._C(.>,'uhg:i on proper e<mside/ration of the maiterdml "zm -.1rc~::o':=.:1 has righiiy convicted the tfgd *e,_hCFCxfM(3?.f;?.;,."it does not call for interferenee. that the Tria} Court has imposed Vsentenee of I'if?e Fmpriscmmemd for all the <i>fE'em'es which i:$.:1{}i<?<>:rVe<:tvand zherefore, ii needs to be modified. He 33$}; Adsiibmitted that the evidence of P.W$. 1 to 3 elearlv s--h-'(>w':$ that ihere was demand for (i<>wry and four {alas of gold and ?l0,0UU;'-- xwzs ggixtcn as <l<>\x'ry. Ht: alsc) submitted that the ezcttL1sC(l has haratsssctl the tlccogié-'ftl a through phone clcmemcling money and '>'(3'l'£l.:VV'~._fcn1l':l(;.l_ I therelom, the tlcccasscctl has ttommittctd _h<3"

therefore submitted that the 'l'ri-all C(_'T)"LlI";'t A' in convicting the accL1s:cd,; but the» trial-lV--l. .We1S hot justified in sentencing t,h*<>_ 21ct:t"1~es_oc'lh-5 for life imprisonment for all vtzliaj <l>_l'l'Cot't%.,S V ziujtcl tl1orE>l't>rc, it ﬂ€€'ClS to b6 modified.

lt). We h at \I_.t:§"wc; é51"19'c:.l"L1l'l.§¢-- .lt:"<:;v11:§;icll'--{>re cl th C SL1 b missions made b\/' 1" 7~i",17c>('l?Z lL'I(,)L'l~E."il§f?l folV1""'t'ltc a JY)C'llZ:il'll'€*3,CCl.lS€Cl a n d a l 0 th C l lo 21 1' UVVC "A:d'cl P, T_Lhc_ poirl"t':<:.......t.hato arise for our C()I'7SlClC1"&1ll()I'1 Who-tfh<;~l1'r the Trial Court wzm jttatilictl in ..ct'>Anvicting the accused for the offences AA}f)t'iF'1lSl"1ablC under Sections 498~A and 30443 L/ <9 of' I.P.C. emd Sc>c::i<;>11s 3, 4 emd E3 of D<.m~'r\' Prohibition Act'?

2. WhcLhcr the Trial Comm was jL1s;'['i'i'i.Q'ei__'j'gag) sentencing the 22c><tL1s<7d for lift' i_mp_f'%.sém"1n¢_cnI"

for all the ofT€ncc':S?

12. The pros;<:cL1Lion P1 cxahiinsd V '.24 witnesses i.c., P.Ws. 1 __to 24__ar:1"d._ E;.;<s.P1"<to and M.C)s. 1 to 3 have been

14. }?.Ws:,. V1"-":o._ 33.ha_\?'C...__<i-:3p<>scci that [he dt?C(;'2iS€d Gangavva wzgis. giVr:1if'it1'"=.m'arriage to the; appeIIanL~ accuscdgiitzd 2,11»u{'I"ic "time of n1arriag<:, a sum of V"?_1O;OQO/P"":§i'nd'~.f<3ur mlass of gold was given They have not-Sta':ed--.i'i'1ai fthé' amount or gold was given as dowry. °i'~3onC of {htﬁevitrlcsascs; have deposed rcggarding the

-[,"Vm__2i'rt'iagc §a'1ks or demand of dowry. On the other f';afsd;.E_x5.P5 show:~:. that it was agrcc:-d as per custom as "L-:>VV.'Vx_¥hat is to be given from brid€'s and 1/ bridcgr00m'ss side. Ej><.P5 is marked through PW5. PW5 has HOL stated that the amount or gold \\»*as gig/c._1_1" aS d()wry. There is; no cvidrsncc on rvct<>r<'l to sh<>y<*"'dQv'm__éarrfji or taking of d<)v\r\='.

1 5' In 5 0 {.21 r :1 s h a ra s; 5; mVc;:n_ is {=5 9 '}'"'yI,?(', rn i L 1 15; {h C re is n 0 C v i d 011 C C. Exc C p L 1;' V} d Ch 1 to

3 t h a I: L h C a p p C 1 1 as n 1-» Cr: Ll ' t 1 c p rrih g a n d d C" m a n d i n g to b ri H g m 0 n c L': i S n 0 tr h i n g 0 h re c 0 rd to 5; h Qw ' rt LI <9 in c

16. f"xVC"i'I%iV1i'E.(?€Ti'1:\K £¥::~r: ri"c:fC:1:scci Rrzis s121_\'in§.: in her parents house. Th(',x"iC'1AD'DCHVaI]1-'¢'1,C€)Li'S<'3.§TA..h$.§§ not met the deceased. There is no cvidCncC'<m*record;10>.-'$h()w that the appcllalnL~accuscd V.»t<>rvtur<:.:i°«:)r:_harj;1ss<;d" t}1ci~...e1cctL?ezsL*ci to commit suirsidc. On the oihé:2?.'ha.r1<'1.,_ 'trhCr.§u_<Wcsti<)n made to P.W.H shows that the . _ '> _ A' an V deceased' was to {he clinic to Show her child to the Docmr. AdVmittcdEj;g, {ha} death of Lht deceased i8 due £0 dromlmg, There 'iS..:fi~»f)A€3;*Jf'd'CﬂCC' on record to Show that the 2:1<:cuscd w:::s haraszsing or: irrzarzy way' rcspcmsibic for the ciceith of tho d<7<><*ascd. The 1/ pI'()S{'CUIi()I'": has Fztiittci to estzibiish the ggtiilt oi' the {:i(,',CL,lSC'C,i 113:' the tiffenees puiiishaibie urider Seetitms 498% and 304:Bjt>f I.P.C. and Sections 4 arid 6 of Dtixwy PI"()i"1i'i'_')"ii,'i<():i"1._i . Therefore, the Trial Court was not jttstdified in..(t(}ti'%iiCivi.tig_the"

accused. The Trial Court has faiileci t('):;C()nS"i(iCt"if_7ht§iA€'<1i(i'G,tiQ€VQt} A' record in proper perspective arid thereto-re, th,:s..impti;;:n¢d Judgment arid Order eemnot be SL,ISi:iE2.iVI;1'CCi in léfmf. -

17. Aeeordirigly, we eéti1<t>w5thedrig3e2i--i«._t;i"ied.by the aippeilante aeeused iri Cr1.A. Ncibj' V8-43,/:_2O§1{).~'i T'he"i.rt:pVtig§'ied Judgment and Order passed =iby'_.."the'ii'\,!Ie i'r"§::'}-ciiiﬁ'._[},isit'rieti Sessions Judge, Beigziu m, iV1"V1H§.Vi(;'.--.N§f}.38:§5/V09'. 'i~'.>'r,F"iC71"L'i.'.)i_i\i'V"i;3C/'I, es side.

18. The i'ci}')p(?i'i.£,1171,';,_§IIiT"t.1étf,d is hereby acquitted of the offencesipuriisheibie SiiCC'ti()ﬂS 498%, 304~B of IPC and of Dtivrry Prohibititm Act. The 2;ippeiIarit-

accused he Vi'-:>le~ased i~(')1"th\»\'i[,i"1, if he is not reqtiired in any other ease. .-- ~ eim. No. 2602/2011 filed by the Stateis hereby

--Ci.iSfit.isseid. {/

20. Cc>n":mL1m<;72;1t<3 tho i)pL"1'£,11§\'C' pormm of {ht JL1dgn'1cntV to the conccmcsd Jail AL11h<3rit_\i.

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Karnataka High Court

Shri. Mohan @ Raju Doddappa ... vs The State Of Karnataka, on 10 August, 2011