Ratnavva W/O Mailappa Gangannanavar vs State Of Karnataka By Byadgi Police on 18 June, 2009

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Karnataka High Court

Ratnavva W/O Mailappa Gangannanavar vs State Of Karnataka By Byadgi Police on 18 June, 2009

Bench: N.Ananda

iav 'ma HIGH com? 01? KARNATAE%.?ig~.,   %
CERCUIT BENCH A?1; m§1.§:R§vAQ   " _ _
DATE9 THIS mg 13 ?H_}3Ay;'::):§;IUzs:EV"  
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THE £~1C}N'B£..-E'54R.._\§'{}$f'£f'i--$fj§3{VV'»;53;;é;NAi'vf}:§;1& 
CRIMINAL ;«:PP1§:A1 .v 
BETWEEN:   ' 'V   V" A' 'V

Smt. Ratnavfva, ~._ 5:» " u  V.
W] 0 Maiiappe; (}.a:f;,gannavat=,_' .. V
R/0 Gazzzilhiriiagcar, if; = "   
Byacigi,       _' Appeiiant
(By s:i.S';-.5;  

AND:  ,

 ,g;tatt§._{'if Kgzﬂiataka,  """ 

By Byadgx .{3o2:£c':e,

. V '  Rspressﬂtad _SFfP,

;~;ig1:;'.;:o::;x~t"'3.:;i1e:;ag,
Baxsgaicirei . " ' ~ i._  .., Respondent

¢ Iggy 3:5: ?,i»:«;_Geue1+;§adi} Heap) AA ; "£'h1's criminal appeal is ﬁled under secﬁan 374 af A praying to sevaside the judgment aztzé order of '--«s:":o1Lgvim:i91',x recmdeti by the leazned Sessions Judge} Havari, S}Ci.No. 11$/2001.

This apepeai caming on for hearing this day, the éiiourt u passed the following:

The appciiant arrayed as acé:i§1se{i.~}i. arrayed as ac:<:us€d~2 ws:re,*'t3iied fsiyﬁ bﬁencibﬁ ' ;§1;;1is3::s:Ej1::_:V: 1 unéer sections 49823;, 306 1*/\7s;'r'V'VL;<;s:.=:,;§,*:1.:Zr:;;2 Ting Ieamled Sessions Judge conviéfiéfi oﬁbncas punishable Lmder ané convicted;

accused 1 for :a:;};_§Ffa3I1:¥;_:€ section 305 of I 13C. offence punishable under sécﬁeﬁ; PC;

,A€é1:_s%:d Z v$3s«..se;;ts:+.1§Cé& ta uﬁdsrge impxisanment for a pe:1'i*~€I of oﬁimce punishabie under sectien V. .3oa'i}5'£::z§---as pay f1ﬁVe €§f"}€5s. ;£€}8Q/ ~, in dttfauit to undargo RI for I and 2 were scntancred to undergo iﬁ:p§iéon;§é§i Afar twc: manths and pay ﬁlfiﬁ cf RS'! 100$'/-2. 'i"he éf imprisonmsni: undargenﬁ by accusaﬁ 1 and 2 A ..f+;:"€ investrigatian ané trial was given set oﬁi

2. Accused-K has filed this appeal chaliengizag Iegality of har coxzvictien of zzaﬁimces punishamc under seciious é§98A and 396 EPC. The State has not prefarreé any , accused 1 was constaﬁﬂy 3a,a1"as$ingW§i11d ci:§c'aas€::{i" "

as th& deceased had married accizsedi-2 ;§iga1iﬁ st' After deceased gave birth i:Q.*?Q{>ja éitgfivas ; house for canﬁnemeni. pe1;ioé:' of': cﬁrfmement accused 2 had set up % '3cpa_i*%§'VA" a%¢1;sed ,2 ané deceaseti were Iiviszxg in féntcwentien and advise: sf 61de§a~,':«%1§%;:€a$%L€£i§€%'.%£bi {Vere Eiving in the house of " Even thereafter accused daceased. Accused-1 was and she was canstanﬂy abusing '-£_i:t:<::.v:eV1V§.j;:£.A ' S ' < I was abusing and scokiinﬁ lstmg 'time. On the same day ai about § 1:. bmught a tin can contafming kemsane and . "'.&Z3()IZ1ilp€}:§.i\':(L£':':'t1I:€i cieceaseé to dowse kerosene and set herseif an A "'_«'I'h€ dmxeaseﬁ who was aiheady disgusteé with the béfzaviaur of accused 1., dcwsed kemmnc ané set herself on ﬁre. Accust*:d--1;, :2 and 1:116 fath€:r~in~1aw ef deceased extingiiishcci thee ﬁn:-: and shifted he: ta Government Hospital at Byadgi. In the pmccrss accused 1 and 2 had suﬁersd bum 7\_;[ Cg;-. ,.., deceaaed to commit suicide thereby C0n1mit'tzii§l av:1T.V§fi"é11e:'§§§ punishable under section 306 I?C.j -

9. As already stated accuéecfﬁ appeal against jzxdgmcnt of hégg not ﬂied any apgeal against 2 oﬁence punishable under section the points that would ' fqf 'COI}:;S:Xi§3I'%iﬁOﬂ':éi'€' a$_f2)H0ws:

, has proved that ryﬁiitxvstantly iiimtxtating the

-- «.déceg§S(:=€:~ﬁ;1<;iA"h§ar'assi11g and subjecting hear to L::r";ie1ty .1-i1';_Aé "' "§1ere¥3y committcﬁ an aﬂénca .,_pun§:¥.;.:1a%~,--:I" under section 4985. 19:1? :V"€"!:i:icthh€r the grosecutimx has proveé that « 1 subjected ths dezmageﬁ to cmelty anti iv.

a&€t'£€;'§ mmmission of suicide by etieceascci and themby cemmittsd an offmrzce punishable iiﬂéiﬁl' Secﬁon. 3% IPC?

Whether the laarncd trial Judgé has preperly apgreciated the evidaace 922 record? To what arder? W4 /.,,.,.-g:>«.-~€LA~... :11;

13. PWJ... Dr.K.S.'i'irI.1muxthy a i£l 2 };$.7.i2OGO he was treating éeceaslﬁd that time Byadagi police and tiie , deceased was in a fit <:ondit;i<)n" V"t:3:._V'g'iv§V: PW?

has stated that he V dééeésed and iaformed poiiccie that shé# statement.

PW.?' was siatement of decreased aéizdorsement on the stat€:me.:;t"'is aﬁﬁéaséd was in a position to giw: 13c:4"sta't:¢émet1ﬁ1L :'V" _ _f)111'ing'4bro$sVéxai::iIia{ion, _PW.7 has admitted that in V' not zéiékie any cneiorsemcnt as to mental and of the deceased. Pie has not mcorﬁed p11,I;'~:.§ 1°a'£¢. L'%§ci:::39.sed anci that deceased was abla to speak "p;0p6r1y'.V AiZ3'W,7 has 3.dm;'ite<:i that he has not made "§.$i:riéi;§».f:n3ent on Ex,P,1G {C3 the eﬁhct that 33%: was gresexzt it was reconied by ASI.

F'W.7 has deposed that am 18.7.2000, at '2' pm. urban he was present' in Ward No.20'.2 af KIMS Hubli, the :12: "§'ahasiIda:r recorded the stateme12_Vt,Ap{ dessézééégv. u identified the statement as Ex.P.V'~},'5 t}i:t=:; 'e:idﬁ£~3¥;';uéi§.t made by him as per }3x.P.15.f_d)...___ had made an enciersement to thé"'f;fﬁi?Qt that ziééeaséid was in a fit condition to ﬁve z$t,3¥L€~'i':.AII1t1t':'i7I3t1.. " _

14. At .§_['.l31E2\;':é.ﬁ£ Angadi, was worldngﬁs; On 1'17 .2003 I-'W.}.0 ¢g;;;:¢"v.gpf' was injured in a ﬁre accideﬁﬁ .-a.'n«::¥i ' Eaeen taken 1:0 Govenxment I~iospita} zé1t. Lqjhe was shifted to Government Hospital at H:;1vcz-i_V_V;é1ﬁé fivm there to KEMS hospital at Hubli. . 03;; __he had gone to Hubli to $66 the éeceaged Re gave a mquisition to the duty dcxéteg' mgardiag conditian of the deceased t0 give

- '}3.&r'sta{e};t3.§~znt. He also 9331: infoxmation 1:0 Taluka Executive }§?§agis'jf1'at€, Hubii, '£0 come and Iﬁcord statement caf éecaased PW. 10 had saint a requisition to PW.£1--«M.€3.KinnaI, f'¥'ahasiidar, Hubli, 1:0 come and Iecerﬁ statement of éeceaseé A1/'athi. PW. 19 had requested the duty dactor to infmm as to Whether ciectascé was in 3 fit conéétion ta give her aw cﬁw *7""°"'d""

11%:

to give her statement. He sent the original " = 2 ta JMFC at Byadagi, He has ideni=§ﬁed...f h%': as E.§e:.P.I5.

15. It appears ;__from weiriébpce . tI1a't. he haﬁ1*cta1'ne:cZ the: GI'igiIi33' 'dyi',ng as per ex.P.E§ and had Sfﬁfflt copy to tl::.:.é"£1*::vz%é'$'~:-ti;'g.t»7;i;:'::_1g Oﬁiéar as per E'.X.P. 14. Neither the asijgiérw 15 nor its copy marked asv §§dQ%?$em€nt of juxisdicﬁemal M&giSf£3t€_ ti:-AV . 'gmisdictianal Magistrais had 9Lc.a:€=J-1;€'aL¥ ._ V _ ff)"

mdof }'_.h€"S€i1Ili(3.§){)ViO11S Ex.P.tWas not sent to j11fiS(?1i€ti§)}Ci3;i'V Pzdagisiraﬁe 3503 after it was recordetgi. PW.11 ,.¢.3::ad'~~r€€téi'i3aéi he haé §}I°'C)d1lC€':d the same hefore L.g3é~z1:riVxz7'§i'::3}§ ,§§zideI1cs was Ivﬁcoxﬁézd on 1 1. 1.2602. 15{ investigation Giﬁcesr has 11:}? §3§'OaC§£1(1'€i:§ Q16 . ;$v¥st::1;s;:» $6211: ta P'€¥e'.11 is come and recarci :3tateme:1t-- :31"

'dﬁéicéafsed. P'W.11 has met stafcci that he had receives} any

-iniimatian {mm poiice ta vigit KIMS Hospital ":0 mcczﬂ " V statement 91" éeceased. PW. I 1 has deposeci that he reccrdeé siatsmernt of deceased between 115 yum. and 8.15 pm. 921 :18: consistent. P'W.'? has not made an endorsement that he had examined deceased to find out if she was meI;taJ1§§z««.< physically ﬁt to give her stataizzaelzt. This V. important sigxﬁficance in View of thq fact .thé1t--- :}V)_m'S»3cujfi0ﬁ " "

has net produced the d<3c11ments:=.,:zv&:lm;it;1:g t~*::g1 deceased 1:9 cnsure he-1' phyﬁcai V¢o;ii1.i.tic::1:s'V' af§;d_V Condition at {he reievant time. $9 hﬁS'd,§pdse&fg that the decziased was unconsciégiis w1.isn:_ §hﬁ_V_'u7§?J2.E.l'.-1.&(1I}3.it't{":(1 to KIMS Hospital, f§5r" The pmsecution has not prfisiuced Victxoreis to show perctitntage and degree of " by dﬁceassd. The dector WhQ .f§dI2x:1uctcd" p0$£:I:nort{:m has not been examined by _'}:)I':1si:c:11f,i¥i)3:1V.

3011-produ<::¥:17on of medical rscards mlati3:1g to néaiﬁigni of the decsascé xmé inaccurate endorsememts "..fzx:iva€i'€:,by .f7~=Dr.K.S.'I'irumurth_§r and successive stateménts ' declaratians} mcaztied by P"?! .10 and PW31 waulci " hﬁifeate 3 masonablc éouﬁt ztgardixlg genuincness of dying A dmziaraiiimzzs as aim the mental and physical condition of deceased to giva hat statements as per Ex.P}Jfﬁ) and iE';X'P15 £13 11%:

quick saccession. The deceased succumbcsﬁ te Vig13';i;::ie:s at 1 13.111 021 19.'?'.200{}.

29. In a decisirm the Suprsnm C-aurt has hﬁlii, Certiﬁcaitien by the doctor stgte: of deceased to give statemgnt axjzti?i3?it3{g'»..;icciai*at:i§)n,v'§it wouid ha verty much riﬁky {:0 '}:é2o*E:r:p§i-- saﬁsfacﬁen of Magistrate who Qpigied 3i';h.i-it in a ﬁt state: of mind at the Va C§._€_C18I'a§i(j}1Z1.

21. ._}:4a;\%é;:s;~*."1;*z::=;é5o2'd.'3:d sfatemsnt af damaged as pcr..P,;§(.'VP;"}ﬂ at on 18.'?.2{}0Q. However, hr: dié not »;i1ﬁ1131ueriigba;,t§:13;.:§:3:;_d the report to Byadagi Polica to mgster a of Ex.P.i{}« 011 {ha other hané, at about 2,36 M; -9;: 193.2033 Pwm Iegistcreé crime agagmz : a~:?<i??.._?'.sed "'2: and 2 for gﬁenccs pzmishabla uneiar sccﬁon 498A

--=é.?it}: set-3.34 19¢, The: rea30.I1S assigned by P'W.1G for ..b-aé:}.ate£i1y rt-tgistarmg the C1i'i2ZI1i'3 are net saﬁsfactmy.

22. Nsw aciverting to tha centents of dying declaratiaxm as per Ex.?.;£G and EX.P',}5, we ﬁnai mare art N jg,' ~,;,Wei.v.

:90:

major variations in the staiemerzts that are _s;;'a'id 1iave"b&a:rn" "

rtzccarcieré in quick succession. A$__ ffiikf') dying daclarations «:10 net .Cdi1iﬁC&§03} as tgis tI1£c ~ mental ﬁtness of damaged The pI'QS€iC¥.1fIi0ﬂ has not '1s'r~::V<:o1:*c§s.v; AAt<3V=AVv Show the ccqzdition cf cicceastrd had regained <:<3nscio11s1:1ess;.v,' 5:.' the decctased rszgained C()€§'J;;§v';(;';';1'?F1ij§1§)L%'{:'=53%. _/ 4' _ "dé{t3ascd had nazzatad events {hat had c>c:<:'z::'1f2¢ﬁ:'. ;'ig 11Vt : ﬁi¥3:M(i$tf3 of $151" marriaga iiﬂ the data of occ1,1n'§:11c£%{. sgcaied that her parental beast: and .hQ1iQ:?a C5f'»€1€$t:.7g$eé éﬁ: t9" $ituatc in Gandhinagax at Byaclagi. lava with accused»-2 ané she had mmzied azsicjgﬁwéci-2'ss¢*is1?1cs of acczlssdd, She had givaﬂ birth 'Vto fsma';I1:_?i:]3iId. After mamiagé damaged was iiving in '$216:

A sf amuseé. 'E'he glaceasad was being constantly ..__""."i1s¥2§assctd anﬂ iilmﬁtated by mtcused-1. She: haistateé that E.» V.a c{:u$ed»~2 was €f3(j)I°'di3} with her. Accused 2 had taken a houge 9;} ram and accused 2 ané (ieceased were iivizng segazaialy fmm accused 1 far a peﬁaé of We mcnths. N ogvﬁwaﬁ.

:23: Haspital, at Hubli. She had, speciﬁcaiigg;_;;?§a:@?,'_1:;@ }:::«;_' 18J?.2Q(}0 at 1.35 a.m, sha was ad if::1ittsd' "§Q"KIMS._H0§yxifal&_at Hnbli anti t:}:1e1"t:aft.er accusf: d~2 l;éf1; i;.'i_1.:a"I "

juncture it is reievant to st"atﬁ"'iI:i"'i%1€ 11Ai{;1d€iVV}3efere 3181 as per Ex.P.1{)v zziigceagid' =i:é119VC"LstatcdA'V$11e'VV rczgained <:5;:1s<::im;,311ess at £{£37\«*§S;; $I§§6s§pit§éa.,1,; ,HoWev6:r in the statement as Ez:. ?V.ﬂj§;§:V:: .:"£fét$%aa$¢3<I givan details rcgazding t;*e:V;=x;'t1;1c§§r;_1 _1i';'_Agiv¢:1.3.'A_ta.' her various hospitals befum she s&?as_a«:1niitf€=:£'V'1{g;§ Hubli. ' «Iii anS'v{%_€:r_»j't<>fjurﬁsficn 120.3 she had. statcci that

3.CCuS_€id. 1 i£%€.3V:qua12:"els with her. Accustzti 1 was accuséi§d'--"*2'*'tk:> assault cieitsased. Acililﬁﬁd 1 was 'a:l:uéf§a3?s; and cursing deceased. Acczzsedﬂ ﬁid not aﬁvi$é aécﬁﬁseﬁ 1. G1: the other haﬁcti he was impﬁciﬂ}! foﬁaﬁriné vmiﬁs cf azxéuseﬁ I. 'l'-.28. G21 17.?,200:3 at 9 pm. (Words 9 pm. are : _.i:;53arted) her husbaﬁd had taken feed and he had slept. iisr moI;h6r»~in--I3w (a<:c~used~1) brmxght a can aontainitzg keregene from kitchsrz and piaced it before tieceaseé. W t £)"I.»'\r""€ﬁ¥*~-' :

:24:

Accused I iusfigatad deceaséd tﬁat s.':2e""s}£¢2?1'lV<§i'v (:lou-s_::u ksrosene and set herscif on first afgci c,!:ie. ? =;~.';*.iV1'z'3f£':'€i i¥;."--'1 hat statement that accused I. ctfmsjtanﬂf.pésstt:re:i"i?c;c..@g:ce§aséci. :> to dousc kerosene anti S81: aecvéased was a1re:aciy fed up xxrith i'..'(If€ i"361'lEl§'i6%#f €'15'%é(3i,lSi3C} "Th€re;fora, ﬁeceaseé doused icerosggzﬁ' on ﬁre. The deceased raistjd: 'did not extinguish the: ﬁre. staztstcl. czyitig that decease-Li' that time, Accused-2 woke §1eighbou.rs of accused no.2 extingn1shéi{i._' figs: S ha&s1;ate:i that she had set = V, ,-- V. L/' h3rs;ﬁI{f<§n:~f1re: ciii€;~£Q_'_{:meity meted to har by accusﬁd I and V" $is;e.,c:1;u.g :té.zxégiigzénce shown by Aocusgd-£2. .€;§:;j1AV::Ce3II1}'38_I'i'3{}I1 of dying ciextrlaratians as per E§x.P1O P153, we ﬁnd that there are variatimis an vital In Ex,P.;Z0 if is stat.-rsd that &r::{:us£ci~1 had toid "«[«.d€,§::;-sassdh to set harsalf fire by deusing kamsane. In EX.P.15 " states} that at.:cused~«1 brought can zrontaining kemscne u £23116' places} it before deceaged and constantly psstering écccased :9 (1033:? kemsane and set herseif on fzrﬁ, In the f'«»'- «:"j:'-Iv V""""'£'"

:28:

Thus ta sum up, {ha cantcnts of ExJ?."i£) ($.11; "' net inspire eonﬂdenca. Then: is 3;: Cf'3I'f;1ff:'§.C4u';.£,?>Llf.€)I1'f?f-' ﬁr.K.S.Thrimu:rthy that dccegsed mzzntaily ﬁt to give her as 10 and Ex.P.15. There are .:tu}71e.$*eatr:H§zz}¥:VV1t as per £2x.P.1S. The events '$ y in Ex.P.1S considezrtd in of suﬁéred by her, Iaoks E}X€Ci,ltiV€ Magisuate before 15 had not satisﬁed himself ta" j§!a'f,»'sical conditior; of deceased ta racord h€§i*._§;fa2te1iir:_n¥'.;._ '1";§';éS1*e are variations in the €:'0I1t(:I1i3 ef Ex,,.~.:1né Tfhe pmsecution had 110?: <3ﬂ'ered any c,;§§:}3Eaiﬁ1at.i§§;§.fQff~--.:ec0rding EX.P.1() and Ex.P'.l5 in quick s§i::ctéssiciiL{U..fI'i1é gawsecufion has rm: produced records _re}a£:iiiig t»:3 c;;~1iditi0n of thc ciétccascd, In View of these ""' . "discmpanﬁiég, ihﬂ csntents 01" {€x.P.10 &'s 9.15 cannot be 1;§5e£i¢va££"«to bald that accusad no. 1 had abetted the éeceased vfryc-bmmit suiciﬂic.

méwaisé t

36. The Ieazitzad triai jtzdgg haﬁnoticﬁr the fact-i that emits Cass of pmsecutian msts ugwn dying dsciaxatisns as "W-cgwﬁwéﬁw :29: per Ex.P1G and fat 15. The iearz1e_Jd..,S§:ssi0:ié§"J1£%f1vgi;"h.é;$V act' eonssédered the contents «of Ex.P.V'},0 veracity and truth of contrznté T}1€'~ }' Ieaznceti Scssicms Juége has a Ex.P.1(} and Ex.P.l5 did not regaxﬂing physical anci mental to give her sfatemsnts as % 3%:/'P»?%6': 7F:x~.%s>{A15. The learned Sessions iﬂconsismnt statwxents fauna} 01% aspects Therefore, the ﬁ13.€ii1:;g "o;€' "i;_1#i1::V Judge that pmsecution has proved dyi£:g..s_i.{j~.V:'}a1';3i:fdn$' per Ex.P.10 and Exj'. 15 cannat A V V czuelty attzributeti to accumd I it is nztécgjsal}? t<} f€:Afer is Certain admitted facts. Tim A1' marriage of accased 2 with deceased was against wishes of accused 1. it was a kgzve mgizrxiage. Acc12sed~} had apposed tbs marriage of u accused 2 with the deeeased. Aﬁititr the marﬁage deceased Zived in the house of acc11sed--1 and 2. Accussd 1 was constalztiy harassing and cursing the clecéased as has N {};,.$,-wde_.,» :33: accused 1 for an oﬁenca pnnishabie under sectigiéig .498--':%. £33" " V art conﬁnned.

'§'hs pﬁriod of cietaniiimg uniiergonie {.131}; ;A3g:;c11$»;%d % 3 V

5..

(Ewing trial} and after the ~]..?.1(31g"VI.!J§1x"3I..f..VV:f i$ gﬁfgen scat off as pmvyldcd under sacti%)::A_428 €.'1:1";AP. A H Sd/_; JUDGE *sz:tb/

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