Karnataka High Court
State By Kumsi Police vs Rajendrappa on 1 February, 2012
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
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-5» Ifi T35 é-'EiG§'§ QQLER"? G? §'{;AR§"5§eT§;f{§ AT §ANGA§.C¥§R;E §§£'E§ mzs "mg 15"? BA? 3? ggsazggmf 23125" = PRESENT :
me HON"8LE r»-1R.3UsTIcE Mflfiéiiéfia1'§i"§Ai~;Aé:'}.i;$§;-3 AND _ 'SHE HQNBLE MR.3:tsT::.::§E:~v.sgzsLt::::.__A?gé RA;é'"
CRIMINAL Ap'pEALi-~:¢5;'L'1.4:3-1_ 2066---.. C w. CRIMIN§L' A;PFEg;*1 vN$;iQ$'Z006 cr:.A.Ne.1431 :'>;:'2::%- ':« Between ; H 1 State by §xiu*m5§ :?Q§Eé:§:,;L E. Aggeééasit ( By Sri 1':9,:¥: {§x;a::r§:':';,"V.3 % and :
S;'e, 532% §jai'::'§:%$'f:%§;arap§a gfxg-ea' a.;bT"s:¥;s: éé~?V.:;%a:'s, Egg §°--%CLs étis ;-'°§"::;~-it. A' *2» Psd:a§fa§Va,.
?§'5T?:?¥'f3€ShWafa§§a Ageé absajé 3£'§E{f%§§)($§ ' §a§.?i;:-igta risi, ix.) ya} Sémsaraja, Sis Parameshwarapgwa Ageé aésgi 32 years;
§g§'§€i.i§'Ei.§F§$'{i.
é, Lakegha, S/0 Parameshwarappa Aged abeui 33 years, Agricuituzist, §§ Nagaraja! 5,50 Rajenérappa Aged abeut 39 years;
Agyicuituristg Ejmesha S,/(3 Hanumanthapga Aged about Z6_'ye__ars;:" _ _ _ i3z§¥''%t:£3itLH''iSi;" ' S3') ?. M.Nagaraj.a}, » _ @ HL:§i.i..Na§a_£'§}':*::::,« " V S/9 U}jap§33;5[ , _ Aged ab0--u': 42' '=g ieaLrs, A?§:u§§:.:§§V3i§M ' " "
AEE are R;':::> §>~i¢3:§zagé§2é'né§'%§., S§z.i«§§:eg5'a Ta§::i<'.,-.,__ _____ 'X? R€SQ€Z:?'i§€§"'§ES W .
Ezagfiééhasy Aézsgcaia €35 } gggg. L E » iv' ;':§.rE'«§?%;«;§ . M Rv_?
?%:%';:%_ §'ZZa'§m§s3a% éweaé is flied zmégr S€£t%§:: 3?8 {1} & ~?;3}'A0§L..£rzP;C,, graying :9 grant Eeave is €556 av: aggeai agamsi ' §:'2;eV§:;§'é;§2'§%:2% araé §}§"£§€%" 3? aiqzgiiiaé sassgd fig the fiésirégé: 8. 2 ._&;':§ei<;%af:éi$ Easégeg Shémega, FTC«1§E; Sfiimagag in VS.€£?%@g14:2/$3, fiaieé Z$.:g2§C%§ acqzséiiirzg $23 6» EM reageadéats/acczggeé far ihs Qffersce pam§s%aab§e §€C§§G§"§ 38? §"/W, §e:%:%Qn :49 3? PC, €r¥§A.N0.298 2006 :
Between :
1; Rajendrappa S/0 Parameshwaragfia Aged about 4? years;
Agricufturist.
2. fiadaraja, Sig Parameghwarappai Aged abea1t343;'ears,. V' Agréauituristé DJ §ShE\.sara_}'a§ H _ . _. _ . ._ Sje ParamiesE':_wa'I"2":§2_pa'-._ L.'/,,_ Aged ab0ut~..32. 'zéflzfiars,' ' Agncufiumspt' '*= ' 4' La§<esh'1;ss;, ' _ , , Sje Psrameshwarama Aged a%:»e§::,3G ye:ars';,, ' ' Agri;:::§i::;2'§sE; ' ?»%Q&ra§3; % "
' §X'é:sVVR,a§.é§2d%<a§§§ ;1§}£::i§ ai-Eifazgt 3T%;§=:;ea:§; §g5sa&ags:?
Umegézfi 35:2; §--€a?':*:é.;r::an'£%2a§§a gages 559:}: 25 yggra.
_ " :§§'{§'{.;'i3§iL§§'§§§;
Bfiééf 1?, §%'%.I'aiagara}'a;
{QB Huééi jfiagaraja S/6 UJLEEEE3;
égeé abeut 42 years, firicufturéstg A1: are Ric %<or2agar2aha§£i; __ ._ Smmega Taiuks Agpefééngs ' ( 33; Sri Evashashgdhar, Aévacate Ancf :
"as...-
State of Karnataka By Kumsf Psfice Statienf _ -_ Repby Eeamed State ?ub§§<:
Prosecutorf V "
Hégifi Ceurt B::§§(§§v:"§g«,_ _'-- . A Bangaiore; ' £3 Respemdent ( By 3;'; my: ; s<s»a;s;;«;'a;;s;,_,&%,;;z::;;s:é:> 5; Yhis 'itéfnin3i"VAV§';§'ea§:'53"éfiéefi asnéer Sectéan 3% £§'§P€{/fit against fine jaaigmsizé é;%é:€é§" 2S.:g2Q§5 gassed by the RG3, F'§'C=::: ;; " Ehémoga in S.C'Ne,:42,/'2GG3 gamzictéag ifie " C' g"'.52..;:pe§5a§":i$5:a<.:<.::,:sefi the affeaces §¥.,§é"E§S§'§5§iE gage? ¥_Se£':é@n5 irié8',,_ 3..,._i3:é rims. $SCEEG§2 149 9519C ans? geaieniifig *:§:§e;:**s }.:e::> _;s'i:'*3§§f§A<7s_ %2«:. far é msfiths eagh E9: the affénae mafia:
Se'::%%:3';'; E;é;8"'..£§siTVV'va'r§§ farther ie :.;§2§es"ge RE, 3%: (me ysar €§C?73§id $3 fi§5$;<?Er'%e Q2' Rs,5€}GG;'- Qacf: 53: the efferzce unfigr ' S€£i§§£":--- 324' -EEC E]/%r"».f, 34% E952, in fiéfazifi; :9 $532' fine Sf __f»___§3:3.S§§Q;'~--~ éaach Emgsseé er: iha aC<:::$e§ gs afieve afsé ta "- '§%;_;*t;§.'2§{ iakznfierge R3. 5%? 5 ¥'%'E§s"Ei?'ES saéh, The sénieaze $3' _§%;«_ig jE"e§"~é §%'E§§"E§§'i$ sash Emgageé fa fine saffencész iii'§§€%" Sectier:
_3;éz?._ am RE. 2%? 3 year eagh far the efferzw wider §€£'{§§§§ 32% {QC rfwz Sectéem 14% WC E9 the a<:€:1s__e{§ is §I"€i%§'€§ is ram CG§"§CLE¥"E'€§7i§'g', ' ifhese Criminal éweais Ceméng an fer hea:*i;::«§--.i_§z%§'§j§ga...é vgguaz A9951 RAG; 3.; s:§e%Exze:*e<:f iéxe faiiawérzg ; ;gQ§M§&I~ These appeas are f%§eci'_a.ga%nVé1;;._ {tie 3':i§%g_§L;2.eVsf1Ht.:3a;§§ erder éatad 23*" JanuAa_i;§?:A'».:§_ in S.C.NQ,142g"2§S3 by Judge, Fast Track £®Ljr{'I::§' _:$h§m§§gfé;; éasccused were found guiityi. anger Sections 148, 324~2'-';'w':.:§é;'*é§:.?3n "§3*C"§and aié sf them were 3e;zienceV=;€i_A:'e4'_ fer a pgréad sf six m@r1§§":s_ e§cf§*:"~.fe'r .i:§%--:EAA::§f§%§ce amder Sectian 148 9:' FC j%%%e.m§ fé::.%'"::h:g3: '§;¢::j 2,mdV€1'r'g{2"R,L fee?' we year each and E my fi:z;_e' 259;' the effersag L.%¥"§§€§' §€C?Z§Oi"§ 324 rfsxvx Q? EPC §§'3@ in éefagii gf §3a';f¥'§'§%i"%§ sf flag "":?". '--§f%E,SG.{;%j..--5' saga, atcaged 3;? 3§n%:e{2£€é is amdeigg Q"; *EG;< §§*::..m§§:i:h$ aaghg E 2 ; '-I .
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25, Being egggieeee ey 'gee erder ef eeeieeee eeseee egeéeei ieemfi.....e_eee:-gee'""--%'é_ev'eV _'ffiVtee:f§ Crémineé Apeeei §\leg298,f2SQ§ ene [::~>eeVeeee:eeA has fééee Criménai Ape_e.ei enhemeemee: ef eeetence im'f;j'eee:.i_ bx'/"t!.':1;e':Trafa§ Cam':
and far Ceevieizieg of iE§A*--:2:ej'*ae<:eL:e:ec:§'":.z_efier_» Seetiee 33? sf I?C fer which they wereA..e.§§'e'--rge_e;_ ' V' V 3, heard together ane Cemmoe'je':§g{f:ee§:E%:5* e'es2sTee.
4. "E'~Eiz3_eee %cae';<~:e"'Vef~V:'%:'ij?:e' preseeutien in brief is as V.f"eiiei.:«*$,v.~'«:'~:{:: V " A ,_V"T§%e3--."ffe£E?:.er e'?v§i§%i~i by eeme Shivereereeea ewe Vf::§_%:%*:e{ :*"e§:e._ee»v{éee:}..Faieei fie 4 by eeme eeremeehwereeee ere"3:§%9ethve.%e:7..V_eeee ihey eeve pefiétéeneé eee ereeeeeéee "--«____ée::g bee§%:'g*;. There are eéeeetee eeieseen ?W-i ee ene 'hfeedEL"'eed eeeeeee féeei :e e ee the ezhee heme ée
-.f.i:eee":*t§en with the jeéei ieeeeee §§%"§'"%§ heeee eveéeéz ie 1» 'V ,__ ,,_.{u.
E_ ..J v,/,, u; M,« 22383 fa: baééémg iC*baC€§ §£aE;E32 Vifhen the accgssed refusefi ta give ghaye is: thé Eebacce bare: h0L,;3;e;; . _P;""er'x.ifV-*1 filed a suit abgut me mmth §%"§Qf is the érzcideni, Whéég SQ; ?,?,20€32 at ;3>bQ_L:t i_.;é3'€sv'-- §j'_;r19é';':whefi PW'~i Sadashévapga was §¥'€3C€eC§véV'iT'Eg1§§}~:Vé:'I %"§E!'('§:"§"zéé§"*--.fl'i1§3:
tabacca barre} muse si%:uatéa:%_ 75;..s3 §<QA:zaVge.\s'a5'ivIé 2?:i§'%ag<':; aié * ' the accused famed .§her{§seV¥$k'§.*s"*~.._§;:t{§ "am imiawfui assembm armed with fi§4é$_:;%§\}';' axe, chopger and aiubs, Camgg -§:~':> ';z'sV.;§5'%j_:E_:§'@£vV'v"abused him in fifithy has filed the gait and stagjtéfi Neg}. caused injuries 0;': the «axe; asmsed {$9.3 §fi§§"iC1 was %2@id§s*:§;-- <:QQ§§é"r..,:ai:s§e::§'-énfiurées §€"'§ the fags anii @2359 @f §':'s'%!:fi; §r"%'é*:f %%€~i:__h§ §";:é?a::m2§'3:§§€; acaused NGfS§2; 4, 5 sad 2? €a='f*'§"'s%¥'§_Cai,:sefi %i"1jus*i§S {Q 922:»: with fiéiébss _é§C::S"€2é §.'.*~iE§.'S""$:":a%£§2«a§ {he axe €m§"°:'% Eéiliégéé fxigj amd éiaéégé ifijury i:§ ?1?%f-EH 1?: $29 meawjhiéa ?W~2
---E"%:%2':g §:§:2e&:§2a »~ wifé Q? P¥'¥~:L, game EG iise yegczje Cf Age $321»: end ehe wee eiee §§S§:i§'£€G by eeceee_;€3V.:§éeewVg'ef--:eed' . ? with aebe ané eeusezj iejusgee te.~"é§-e.§%~gv.fie=the meaewhéieg PWe.3; S ta 2%' came fie E5:-ex%e£:e::.e"'-e'f"
Immedieteiyg PW--1 was e.E*§ifi:_ed Hespétai, Shémega, efter reeeeg:n_g éefegfezetiefe eeeue the Eecédent, the PS1 $;ta__t§enHef3ited the heepieei and re§.:_erded_... W\!=~1 and regéeiefed e He eenéucted the epet E50sN®$El ta 5 used by:v"th'eV Eecerded the statement of the weund ceriéfieates of Pwsi _a_:':d '2'*~.eed1VVe_ffe-E"eeme§ei:§Q:": ef the %{§\t;€St§%8't§@§-§;
-"he e§1e%§"e«ve_h.ee:g "'é';a::,§'2eV§";§»e?:'é:":g me mefieriei evefiaeie er: reeeffig _t:%:_e Trieé .i:eeéé:Af§emee ceergee eeder §%ECi§Q!'§S 3538; 32%, 'Seeiiee we ef E9': egeéeet {he eceeeefix fize tee eecesee %e eee ef ieeeé deeéai. Ewe %""V.§3;§_e:i3eee:iee ieeeeeeee exeméeee Pwsj 'tie 31, get Mg"
mgrked E:<3g?--«§ is $33 aw Qr§d::Ceé M,G_,.?*=%5_:§§}';:':§.'.j';%::' Duréxg the zmrge Q? £36333 e><ar%{z§::;a;:ViQ:: Q$?*'%.:":i--¥Z;"_i»,» €§efeVm:;€ "
hag get rrsarérgd Exgfi-E arzci -{:6-%i§%{§}"2.$A statemen: of PW--2)'
6. Csnséderéng {be Efit§Féu:év\€§¥C§--~€fR€é 7Q:f._s*$r:Qrd am the medécaé evidence V1556-u:::§':-.':>3}"'%fLh:§ :gmfgsecution, the feamed 'ma: mggge fQ:L§"nfa'-:§¥E7§f"'.gu§§ty for the offenses :48; 324 r/'w.
Sestign éhe absve order Q?
cenvictéim SF§(AI§x 'svs3n.V:é«::Ce.., ""-___ "ha:éé*~._"%§*::-"fird Sré ?.f'~€§.Na*waz, éeamed *'~§fid§._§??;,,.,:A.:sfifid kgs MMMMM ..«;v':.ShashEdh§:; Eeameé cemge; 1;;j:::>;{§3€"§.V§f§§"§..§€*.{}é*§._ i;?$§'3a§§ 3% $23 regpsnéefits am we haage éégfi.'Ea§%§§%"."L:.:§:T:%:%ug%z the €'%Jid€F§£E3 éf ms §mSeC:§%é§r:
§r\;it;z1e%§s§s'Aa:'":si§ 1323 imgaégneé jafigmefiié ?W-Z £3 éfw CG§"fl§§3E%'"3§€E§ Wm %"€€€%':é'§€Z§ %:'""1ji§§"'§§E. Sm.:.E"na:s'z%:%":a $3 §§'?€ zrziifg 3? ihg €C}§T%§§§§iE§§'3i 33$ . «Vi 4'/'m'v°n..,>§A\" J/,, ~§€%« she $3 an énjsgeed witneeeg ?%;"é~3 8eee'a;e':'e§e%:§:*..Qe~V.:%eAtee 'V b%'Q'C§'}€§"'§§§"§E':I'.f ef P'=JK:'~1 and 5:5: e;3z~eA.fiv$'%::§e'$'e"'£:é;:;.,__ m , incidemi: ée queetéen. PW~4 K'.B__.MeA%'ihv§i' epe3$%%3VV'A;3:§e:;'f:; ego: mahazar. PW-5 Nageéyéejeg.' _ and PW--~?" Kuberaepe ere eye. je.E%}:§:.e.eee.e to iecééeni: and have rescued P:?¥_%'1'e..f%'*{;sn*;_ L-._e~:;:e.eed. PW-'S Arzaedekumer; ?i:'*f§9= :C';':+"~:ej'efi:§.zjepp§3;._§2:i'§i:e Coestabfeg whe eeprehesedecé-'V e"€::L;se'd '"'?s3eé'.'V:.....§ene 2. PW-EG §.M,Cheed eempieteci the Envest§g:f3f§%ee'e' ._'Eh'arge sheet ewe: Dr.Su:2i?:§ieVV§é§V<.'2§~;'%§»i§'Ve:<~ef%*§«i.'r;"ed Pwsgi and 2 and issued ixsfieié ezéc:--«.P»3,2 -.-_~ é%;se":;rée ceriéficatee, eee 2 {he injeree amezeeeeee eeé ?'~é.!--3 'ease "e:%'§'E~:é_eeEe'V"e:seeeriee tide ease :35 me Qreeewtien, _?%f%!e;:€.. ee__v"?-ezhe eeéé {e have bees: geieeeeeee ie the 7-'~___%e.§§§ee%:;éieve fie? eeeeereee eéie eaee G? ihe eseeecueéee V' maze ieened ézestiie fie See ereeecaiéee, x_; ' My Er: me evideece Q? §3%§%E~2,, he-flee'«e:e":e§.":%§V:e.: date ef éecieeeif when he zeee e€e?eVee.d?i":ig TTTe--:{':--§2e..si%§'e_ie€_ the iebaece eerrei fieeee, eE§.4_:he 'e_:{:eees:€»"eeef}e ':V§3ere_"e. armed with deedéy weepens; u;j";§.L;_Vas*§*e£. éfsi{?1 him ae asked te why he %'{fa?::._ e:¢:ee%;%3egegeeggeagagnst"them fer eartitéen ef tebacce barge-§'AV_%seeise; _\./._:Se;.:VV'./e__e5.y§eg, eecesed Nei esseggliedf. WSJE1 eh ii:§'e'..':%e'gA"'2%;%t§_%:hVegie, eccesed i'~.ie,3 eeeauited reese with cheeeer, accused ~'E\ie?'.:i:t;:*EeEi"§i-:'ae§ "e.:te§k"'him"4with axe after taking the a><eafrenf: Vé."3'CC}:,iS§3Q".'§\1'€?.;.' Accused N033 to 7 aiso caused i%;--3:e,:'r-«iefs debs; He further stated ihet; ween P"e!§'2 .ie?:ef?fe:;e'1t:L she was eiee beaten by ihe "V*e:;ee:§e'eg;»_..eV}}':£x!w2 a3§eve------e*:etee ie be: evédeeee that eeceeee ':E$§e.;i1'»Cee.ee€§'«§.ej;s._§§ee Se ?i.«":5~: with axe er: See feft ¥eg and eeesgeeé eeesed éejuriee ee fees fieee eee eese. eee V bee ff€;e"i%':--e%'ve':eie:I? ihet eecesed eie,2 eeueed mjeries eiee ee the easy end Eeg ea' ?%§\f~:i. em ecceeed we 3 av"/V _§;g_ £\ies.§ em 2? e%se eeesed iszjufles wish e ems ee P\fi.f~: emj en seeieg ?Wsé3; 3 end 'P, eecesee {en ewey_,._f._ [~.._ :0, ?'::\.f~3 Beseserejepee is em eye ;é;_§fieess'_e.'te ihef §f§C§C§€i'}*C; he efso acted as a penc;'%§bAA>i2§§'té:«ess mahezar E><,P»2 and fer seézegfe ef'--~§?! .'£1.Nesv,*'V--;r,rte has stated in his evidence caused iejuries te ?W-1 en eceesed Nefi caused injuries with cheeghieir N032 caused injuries en with eéebg He has figrthVe_r__Vsta.tee1'V«:::§}sf teak the axe from the henes es' caused injuries on the head ef PW3: %eed'ee::;;se:e?' Nesé emi ? eeesed §F§jUE"'§€S er: ?:if5¥: eh'e"'::'§e.;b;;_§.v He hes feather sieted itfiet whee §.e{%:e.:ee:v::ee}:§;--. eeeesed fiéesgé see 1? eeesee éejeries Se §'2§erf§"
:2; _'é3?%£§~:1 Qr.$ee%i:%:e,. eieeieei Gffieez' hes sieiee
-é:§:'§f:e{_'e';:«.ede§:se the: em ?.?.2GG2 es eeees 2333 egsm she . "--e;><_'e_f'ei;:ee ?W~1 see fezmd she éieiiearerxg iejeries :
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-g3_ 1, Cu: Qcerateé wezgnd ease? €513 iefi: 3?:§:'% .-.__ measuring 2 X 1 x 'if': :.m: two number ieft ieg swsélen and defQrn*:'_:5e'5é§..'_'V;-.1:E r.- ' 2, Cu: iaceraited wound m§a3:.;rin.g 5 >'<f §;' >5 1/2 am. and ancrther 4'-._;< iii alf isms in numbers-;§ver i;%j:é %eftT.'§§;;f§v:a;Vi area;
3. Left wrést sw'g%1§"e.m 'am' :Eé':vt{i:3%',% 4, Bieedisg an =§jp 3_ Aa§;ncf"vgi::%f:f;SV; teeth 3 ____ {K E123§eVr§_t*e§'--'we_§§nd,:?at nasa! Sridge w_AiTtf':jv}'i?"t§ :v§':'e'aS¥;-E-l"s«':'§;e 3? weeding; Aéter x%5;=*><%a:v';:§;f;i._r§g_"§1'Bif~1, she i'E'£C€§"?'E§ PW=: fez s ' a.>§a§::':%.j%€5§.§'%n~..Q? "f:':;5'C@%3£e:"ned ggécialist keg; Gzéiws §i_%_f§$_$EE;:f?§§?4Vf§;§ §f3§§%'§§§E"§ am E3'\.%f§1 gazrgesn. ghe figs §:.2r:%::?;:f §*:..%:2:e%:§..-- Aihgé, 35:3? E"€C€§':!§{?§ the 553% shag; ghe " § SSi..§.€§:'~s"JQ%.,§§"§§ éeriificaie §><P~11, ,é§<:G:'d§:'":g :9 héifi. i%i:?V_'§§*:j.:§':*y ?é<3$.1 ; 4 55:6 5 femd Si": ?'=£:;'~E am grieafgus $5:
: i' A ,-.,«~«"% .r, _> ; m' M,/IN '=3 '3 ~ egee iéetere end irgjzmg Nes.2 em 3 are eimeie fie eeiere. §§':e has eiee eteéee flee: gréeeeee értjuréee may ee ce_e,e_§e._eT~.§3y §VLQJ\£eeg: end 2, Aecerding :5 her; ether be Caused by the uee cf ciube like ' has further stated that; ehe SmtgS:.mEtha ane found Cut=§§:;:e>rai:e:iV__w{}e':}d"'~-;e'*;ke:*':the"
right eerétai beee mee--::g§r:nge"'1:..§_§':'€{:e._end §ktz~ efiim. with fresh bieeemg. She we' e#ef'V injuries are simele in §'3a*£Eif78'::§t§:' f';d eertificate. She has aise eeexée injuries may be eaesee E, Cerzeidering the ea:ide:':cevv'A'<';:1fi"'*fiweigAI.:'A:e;"~.:3i;<1'Supperiefi he the medécei exzéeeeeeg _the §ee_'mee '?'"r§e§ jedge eeéned the: zheugh tee : '._e'C':,:e'e*e:§ i%{%eeeA~e§2erge'§A fee the effeece eeéer Semen 391? ;j;"%;2.:i_;"$e.ei§ve':*:..,v'1駧»"efEC; iee eceeeee bed es» irzieetiee ice V.«:eese"'eeeféfee eitereei te C$?€°%§"§"§%*C meeder G? iéxe Eee éegeriee feeee em 'me eereee ef' end 2 were ea? eeréeee an eeteeefi Therefere; is? :91. , A, xx /ex/«M:
WM"
the ebeettee ejt ttttetttien ette knewieége te eetttmét the effetzee, the teamed Tttef Eeege tett that the Q.ft9e4:t':eee eemméttefi by the eeeueed eemee under 32-4 rfw. Sectéen :49 of EPC. t_fiiQ}A;_evet;"'t%t~e'_':. §eat'"ne:t Addf.SPP submits that the effect:-ee accused wit! fat! tmdet Setitt_E:t3t}V_ 326 the * L' matetteé en teeerd eieaztty di$_.r:%--e§'Le--.ttz.a.t t.?§e"e.::t:.ts:sed had the §I"t?;€§'ttEQi"t te eaeeea' with fieadiy weapens ta F'V'§Zv~4tLEj:-std ate Mame fer eumshment and the Tréai Ceurt ts not }L:f'ét§FEee§iV:§%e ezccttsed under Sectéen 324- sf Ibeetrte":.eI.§t..>tf2~e_:"eetdettee eatatteete en %"€CQ:'d, On the;--ett:etaut:e:ttti;.7'iee'tttee eetteeei eeeeetittg en behalf ee':%te3Tl'ee_. eeeetitttee that the eteeeeutiee twee ttet te ptetze that Pifitf»: eeeteétteé Vgrtexzette v--..'t't§';;,:"t'*%ee; the 1iit"GS$Ct§t§§%'} flttttter feited te 'et><::eAttte':.t}e ttte Stttzeeeéte etttgeett Q3' Qetttet eetgeen wee §?'tfiJ-L "tttetetete, tn the eeeettee at X~tey fitme »§{3'-
and éfha axsédaaaa af daciarg wag traataé P':.f1!~15 aha mjaréas faand an awn: Carma: be traatea aa gria::'a§:gs?~w.ivVn natura. Tharafara; aha aacusad are entitled fs;é£*= * It is further submétted that PWs,::E":«:) V' witaassas and the athar §ndepanda'a_t:"a%%§aaTa'sa'3*~ ? did net supaart the case Vofifiza §E'c;s.~:;eT:::._si:_":'_z::::%'; "Vin:the 'V absanée Q1' §nd'epande"a.§ €€:air'%'i0E;a:§;*aVEé-age aizvivdeacag the éaamed "%"r§a£ Judge was ma: L;1"L'2VSii%f§_-a_ié'f.':.j:V*:__':.;0mzéctmg the accasad fer the '::€fé:'acé._ :::1d'ar"Saa€iar3....§324 rfw, Sectéar:
:49 of IPC.
12.', The .aV§':«5j'aA:3:acaa"a'{:;§;"recerd cfiaarfy indicates that immadiaiag-a,..4a%f:,e%""%.§§.é:Edar::; F's!\s'-1 wag shifted ta .~{3§avaV§*:*%.:::aA:*:i1_%iaa§§'*'£a._i.!._AEfia ax/idenca aa regard aspaaéaéiy '§><.§%"§;.aAc'ah%1:§§va::§'§*:--? raaaraaa by {he paiica émaiaééataiy a§:a':?'§%*:a :_r::'§éi§a§':é; aiaaréy éadisaiaa that aié aha §€€i§SE§ ataiaaia hava gasiisiaaiad Ea aha Qammégaéaa af a'§?_ava_:af'A; Pia£~§. has aiaa aaaaifécaiiy aaaatéaaafi fiéa aver:
:é;5:ViS;5 af' aaah G? the aaczsaaafi Wm are aaagaaaéaia fa? .«""/ W33» eeueieg éejeréee fie him eed ate hie wife medieai eeéeeeee ereeeeee 5'; fifée.._ereee'e:;e:Ae;ve"'e%,eAer§e§5 indicates the: ewe eueteieee fre:eEef_rf'eA~ivefieF3f§:er:k'ij2T"3.":'ef Tibia Eefl: side, fracture fewer'i;'--3_. ef tievftf ewe, ?:f_r"e%-;s;,sVir*Sg 'teeth and fracture of eesei Efrem the eecket which is grievee;e._"'§e_ n'et;e.;e.:'...__1VfLAh'e_§eereAee eeunsei fer the accused e_ubmi*;:e_vé VtVh%e11V: cf teeth is ertiféciaé in na_:%;;fe':.1'e.§:e.v;%;heeen§_'e:::§e*V ad~:*e:tted by ewe: in his cross-eieere_'%'r3:ev.fi§'ers,:::":':'.'iAV§f'rem the evidence; PW'~=1 he lest the teeth previeustxyend'h«e:é%:gVi._§:;%e'd.itéie artifieiei teeth and it was Eeefi; eerieg teeVtea;;<§e'*v_e%*~*Eee%éent. Theeefere, it is eéeer "'~'Ji':_e: ,_eee§:aée-e-=:§ feeciure ef eeee! bane eee '--:e:':eeee§:<j"fife.e':Ls_re ef iibie eee fieeie. eeméiteeéya. ee ieeveee eeeiifieeiei ?'W~2 eeeeeezed e§ree%e '§Vejer%e'e... "".§h'e eazéeeece ef' ewe': ie 3 is ceeeieien: and ejeeéeeeereiiive ée ee eeeieréeé eeetéeeiere ebeee eee ..é'eeeer'eeeeet exreet eeie ef eéi the eeeeeee eee their :3 §J'"'
-18» eeieéeeee is emeig eeeeeried by the eeedieei eeéeeeee. Therefere, ihe ieereed Tee? judge eugh: %:ve.V_j:'-4?r§_eVx{e eenvicted the eeeeeed feeei arse 3 wee were.'~'a3ieeE;je%j'e«éAi:}%e' ~ fer causing grievous injuries te_;P¥Ji£_~4i §'er th--e" e'§fer:€'e. 'V under Sectien 326 ef :95. The§eefe::e;Tc§e::e4:eemg§e{fie_ medéeei evidence and the exee.ee'r:.,<:_e 0% :a:.ite.eS_se'e;'"we are V' ef the View that eeeureed 3 "eé*'e fieefe ?er eeniehmeni: fer the 326 r/W. Section 149 ef te PW-=15 The ether 7 are Eiabie for ;eL::1§ehrriVe'e'txV r/we Section 14§ ef Lee fer eeeeieg Jgee;.:§é:«e's te ews.2 and 3, eee"§~d..._feev eeee free: the €E£firfi$f eceeeee %§%Eee.. i;.e2;..4:_E3fee'e. 7 eye fie jeeéeéei eeeéeey eerieg the eeféeeef 5 .i§'e.ee%§et%ee end ?:r%e§ fer reeee tees: 18$ eeye, %Te"'-..4.4 é?e:eeeee'*,§§~e3eg3, 4 eee 5 zeeee greeted eezéeieetery eee e'e.§§'*55§?'e" have eei; eeeeee ere: eeeeeeee Eeaeeeee' by me VT§f'%_§F§ Ceert Ceneéeerieg the eeieee ef eeéeeeee and in F" 2 . ,,,.,~,~-«~g ,
-F ,,,V~' »gg:-
VEEW 0% {he Sage §'€§a§§<§'2?'§$§'§§§ betwaen She gariiegg use fee? 5': E1353: ané §"e3s$:"1aE%§ ta azszsaré the ??Ov§.§%i3«i:§?E'?§Q Sentefice :
Accused E\§os.1 and 3 are:V'§:0:i:2%'cté:.d -if$§'_. Qff:én'E§eé« unéiez Sectims 3.48; 326 r,/'w_; Sé{;«té_}j*:z accused NCss.Z, 4 to: ? are i:3Vn Viééc_:e§'§<):f'Ti'%1e1':§offes"2ces Ufifiéf' Secticss 3.48; :3?
{a} Si *_- .aC:ifi_:L;3::{-:*<¥:f V' atreaéy ::.:;:"s*1:"c'j.§§;5:v'_:(,iV-£7]2V~_§'11&i .i_§fh»;'}fiSQ:%:_IhV§3»d£ fer mere ____ H ivivrséis": émmigenment _ by accused N01 is is farther émgsged ?s5e%:fé'te,:fs§:eAA'Ej<»'",é'§:}»LVay 3 fme Q? ?§§§QS/~ far A'§ff.,.:3.€a uaéer Sesiéen 3&8 af {PC
--3:n::.i__§n fiefazzéi 9? paymeat §f afiiéa hé "=~._ g§':A§§§' ':3merge gimgsie im§r§$§r:me§:': §:C2f ~ §ér§@§ Qf sang §'§"'iQE'"§i§'L fig is Eajriiéer Séfitéflfiéé %:@ gay a gum $5 $552330/--w§ éféé is'; dgfauia Q zsnégrgo §§{%'§§§€ §f"§'°§§I"§§G%%"§§"§"§€%??;' fa}? 5 §€%'"%G{§ 3?' we , , i 2 ,,w«w"""
{S} (S) ~2{}~ §"?"%Q§"'E'C§"! far the affense améer 8e€%:§ofi 326 yfw. Sgciim 3.49 65 ZIPC, Accuseé N033 E3 8€f§EE!'EC€C§ is :.,:;fi.s§j§mef%'§V%i§Vj-«-.i_ :
imprisonment far we mQn:E1...;é_::g<j;"'?::§Q ._ pay a fine sf %'S;QO{)g';¥AA'Vf:)"r' Ejhe <;:2ff{§n--r;Vs:-.:vvV:""' gunishabfe under defauit, ta ";;:vh§iV.ergé" V_ émprisommgnt for___1_fm e --.:j;:3o%'€i:'i2«~. _ '_He5 is farmer d'§§:fi_.e_"§::e{«%_VAV :'§ff;e3$,%"'. a firéefl sf €20,000/» W under of IPC, 2.3:"; Q?' fine, he Shaii :s:1Vé'e:3§3_eV s_:*m_b§Ae' ..§:§f}2p.§"Es0nment fee' 3 _ p7é':7'2..u:3ci_ é';~f% tE3:fé€._ mgnihsi ";5 Ca::;:S:5e_;£:'V 6 am? 1? are semjenceé te"'~:5_{é éer§:_.@ §F":"§§FiSG§"§i'E"!€§'?§ fa" ifie :§;:':%-'%_§"§Sd aéreasjy i§§'3§€§"§§%""§€ $3; them fag' §9§;3: %::ffe§2£es amder §ECi.i:}?E§ 148; 324% Sectiim :49 of wag 1 égaagéd ééasgé arzfi E §§'§ f:i§§'°i§"t€§'"
S§§"%1S€%'§€§§ m 953; a 582$ Sf §E;8@G;'¥ €§C§"é ff}? $338 Q3Cf€i'§CSS E}E"'§$§%" Séiiisns ' ;
/N: "g I " ), ,.,/« avg"
3.4% and anather sum 5? €5,989;/~-- far the sfferzce Lmder Seciiisfi 32:: 3f The entire fine amount; if rec<;a;ered.,, s3'%':.;fs¥E?f_i:>ei ;:%3£*€:f ta PW4. --~ Sadashiazgppa, inju{*ed; The sentense of im;3ri3{;{;v}E*:?;en{ émji fi.i3é.:§ff*:. éVGse'd by"
the Triai Caurt is medifigd ac;:V<;*?éiiL_;:--{:§3y
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Bsth the a;:s;::_ea§s vaA.;<£§,a;Ie'§sf§3d'.§';; acccsrdmgiy. "~ :%5%§V V,