Nagaraja @ Raja vs State Of Karnataka on 17 March, 2011

[Cites 3, Cited by 3]

Karnataka High Court

Nagaraja @ Raja vs State Of Karnataka on 17 March, 2011

» 1 * --» _ V'i'1,;M.:<;§ 312 . {_)§S'I.'RIC'I'_

IN TI:-112 I-{IE}?-E COURT OF K,A}kiNA"I'.»'-XKA AT E3ANC}A1,0RE
IT)A"¥'E%lI3 '1"'i~IIS '1.'Ir--IE2 1*;-"tn 135%' 01? _M,;x:2CI~~I1 201 1.
£3i3§?C3R1f:?.
"rm: I-~-EON *§a:,£+:: MI-{JLES'1'£C'£E3 I-3 .v..§>1:\:-'1j@ . j  1:    VV "

c§a_LA. NO. 1399 OF 2004 {:33}    %

§3ET'¥'V}3 EN:

NAGARAJA  RAJAQ _

AGED ABOUT 28 YEARS. 

S,/O TP~I1M§\-'£APPA, 

P'E'I'FI SHOP 1-suslmzs-S, . ..

12/ 0 WONIJAG-ER--i:.. V'I£,E,AG :~:.,j "

I~iI§BBURHOE3LI,  ;  "

T'UMKUR'1'ALUK &1)I,s"r;<I,r.:*I:»; _ . .V .

      '=- _---;'L.APE1'1iiLLANT.

(_iBY  AI3_V
s.R1::3.I{)w::$sv-::;x'1fA1é:J§:13:;:&%. Ami;

AN D:

~ i;S9:;2x1'z«: 0£«*"i»<A:'§:§{;3,;1'A1+§gx,
~ 1-'3'if"£--1E:Bi3UE{ POLICE.

. , .RESI7'C3ND HINT.

'  gay S:§:_.."Q1;;AYAKL;:\:1.A1z MASJAGE E--'£CG-$3}

 THIS CRL.../5; IS WLEED U/S 374» {2} CR,P.C. .133?" "f.'HE{i

-_ x fi§}'fC3CA'I'Ii E*'"'(}R THE A.E}E3I*3'I,I.AN"I' AGA.{E\IS'f' "I'HE
 J L§fE)C}'£'£§.'v'EE?;1\1T {I331 §.3.E},;?.-Of}-§» PE7':€%SE?IZ} E-SY THEE §7"G.§ §'}'XS"§'
'§'RAC'E' C{}L§RT--§E, "E'UE¥'TKUR, 13*; §§KC,ff\¥{}. §23,f'2Q{}§'2$
" C€}1"§V§C"F§N{} 'E."E"'§E¥: E§P?E§E_l,a~'E.E°~§pE'~z%C€USES E"{}}"<E "§"E*iEE1



ER.)

OF'FENCE 1'/U;'S.363 OF IPC AMI) SENTEINCINC3 I'-i1E\/I TC)
"{£NI'L>E£ZR.GO RI. §*'GR ONE 'r'EiXE"€ AND TO P11X\:" FINE 0??
RS. 1900/ « AND Iii)" TC) UNIDERCEO Si. "FOR 2 E'v'IONfF'E:fi_S.

ITHS(3ﬂ*§ IS CQNHNQ FOR HEAREKi{ﬁ§fﬁﬂS
DAYJHHBCOURIMADETHEFOMLWWNG. 'r",<._

JUDGEMENT,'

This appczal is; filed by Ehe 2:£3i);Jé:'¥:_Eé1'dt i2r'1~.  

'1,hf3 filti of ilhfi Fast Tr:';1C.k C»o'y'i'3'i..--l'£, '1'A'ur;V1I{1.,:_111 _Q%?;%};ii<:.§?;.g;ing,; {£19. L'

_judgm€:r1t dated I.*3.S}_ C)4   offerme
ur1«:ie.1° Sec: 363 .§.}V3C--.v:§1::1c1"*_  'him {,0 L1;}dergg()
rigorous i111;)ris<3Ij111ex}i1"    3re21r amt': to pay a
firm of    <31' fine to under to
Sim i1i:1';3I:J; _jl>  '  _1,'w0' n1(}13i.11s.
ﬂE"§5§F3v'C?f1;'S;¢3" £§f..:f:;h~£g'¥ﬁTOS€fCL2iTiOl1 is that on 5.6.02 at

2-1E3;J'L:t_ 9,39' 3;fE1.9 I31: Keanba1a,1L14Cho12ipura pzmctheayzﬁh

 maid,i,i,hc::"~accL1sed"ééidrxapped Rooguashnsc PW48 who was 2:

V  :§;1i:":<.§'1'*V. gé;5'E* 14 yearal; in 111$ '_I."'v'S mopad 'i3€a.:."i:'1g N<xI~<IA~O5--

' AQ --"#4if336 'ég,{_21iT§§S;t. ltissz' wiﬂ w'i'£,h ézhés 1iz1'&.€:':§;i():'1 E0 II}E1E'1":.,-' hrs? and

  in the h0L:1.$e of PW412 Sidd.21mrI2a in H£',bbI.lI"

A' v"£.E_E;»;:ge "t.E'1<;?:'ebjg he is; ;:§i€g;;e(i ii} §'::»':v€ <::}:1'1:':mE€<{i an <";{i¥:m:e:%

 i,:z:.€.E€:° E§€:e:':. iiﬁﬁﬁfa 29:11.

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3. '"I'he pI'()S€?EiL1.{.ii£)I1 in order :10 prvznve the <:as.a:<>: has
exzm1i1'1r3d in all 12 wit,:3esa$es and has gal, §11£11'}§E',d I?):>s:..',¥-?'___1 1.0 $.3-

L0 and pmducxed §'»»'£O.1 'R-'S mmperci. 'i'h.z:: c1r:i'<;%:1fﬁf::é:. z>V§"sighs:

21C{'.§.ES€'.C§ Was; om? of Ema} d£::1'11'21§. Aiiegr-A4'""*11£?z:;;9i:'1;:§ '1'1'E:1.el*.

 

f}3"€)S€:(fL§T.i(}T}. and the d<:f<3r1¢::e: thc»AA»§;3a4rr1eé:1 SEE iéirzxzaéé ._';;1V11{3.g:3V'

has fou1'1d {he accused guiléy of 0ff<i:1'11:f_€é '"u:11cie19"  EPC

and. senterrzcteci him as fa:-jriaigl beffaxfe .:11£:n¥;,'ir§:';@d.-'i 

convicied accused has 1"iIedV§l1.ii$~~a;)p_Vea1. '
4., Heard S:1111,"'1\}%§.1i11é::.i i%'2 '§e:1j¢:'Lfﬁe,d ctounsei for the
appellant andv.S'ri \/*Eja3;i.;:~}{:£11ﬁ2:.r'xM;1j:?.g§; tiéamed HCGI-3 for

the S1.a1(«:._ 

 5. 'I_'1TiévL'i_:221«;'i§r:d --r_;O'u;1:.=t:1 for the a_ppeI1ar1t: s3ubmii':.:<:; that
though' a ¥4'W~8  rvi{é'ui_if;'«'JCrz1Es 'taken in an open place on the

"{.'V'§'2 .. 1_VT01)éLE for 2i,b (_-11.11,'; 3.2 Kma. as made out by the

 & ;f5r0Sekf:"c1.E.if::j:, shevhfias mat miseci any Cries I101' she 

" ;a;f{.21.e:2;_§;»1._e:ci u1::}_ '1_i.u..n away Whﬂr: %:2<3i.r1§._§ takerx 1'0 i.h::~: hm1:sr3 of

AP!}2'€"~E2..  wtzen She wa:-1-3 k;£:;:>"i, in {the §'1{)1.,1Sf;' of P'W'~3;2 an

5:6'Q2 'a..n.cI 6.6.02 she: has 11:31: ai.i::e113.pt:ec:E to ::=:s<:.21pe fE'{)I'i'1

,g_E2%é._« h(T§Z,'£E§€, *£.I:1:>L1g_,gh t.he:;é:'e W'E}f~3 no ezvidence €10 shew t,I1a!.. aha

 wzaaséa '§«;eg':ei. z.M1(§€2':' §é><:§<. i.:'15:=;id9 i'.i'":é:: :f<>(.'zm.. UE"1€§{*.'i" §..ii2€:



Cifi'.L11'I'}£-§t£1?}£?é3E5, $116 .s3L.11:>mit,$. that the viCi,iI1'1 1'1as:~: gone (3%; her'
Own and moi. uI1cier 2513,-= CGi1'1p?.E1S§{)1'1 <31' i1'1duce;?mm11':'-by the

e1ppe11:,111i.. She fz.:1't:§'1<:*.:' S§{§f3IE1iI.S "ihzu, {3\»'\«'--3 R. \?15<;--?;1  is

the': :2r1c1<:% 01' E3'W'~8 ané éhere  disgmfze b€§xx=:i§t§'1i V AE?EVV5¥3 

the m{st:I%1e:' of the 21cc:1,zsee:i. E11.-0'1"t§e:ﬁ £1'.-9_ vv1f4<;'*.€'.[:}.-V:' véx1g;c:21f'1g::' '

agai:1sE the .m0t,h<3r of t'h.<:*. e1<:<rL1:§<:d,7__::"E3136 _c§;1sje:«}13._$;,b'ee11

£'i.1ed against. {"1116 e1pp<;é1iant:.V  ih.<-ireforé: s§z;1bi'z§iis..:tIia't'.  V

appeal F1121}? be allowe-'_<;i by acq:1..1_.Ai't%i.r'1';_§.§. the £1C{21.v1'$(' (§':

6. This ieamed HC(_}P;'br?i <dﬁ'."1§: é:? hand, sL1bm.ii.s

ihat. the ('E\'I'gZ1L:',';i:1':'..'f';"i' of }}'\?_'€'--8: 'eoi1;j'1--ed____fwi1Th The evidezacte of

¥"~.V--1GV"R2ajTe;1f:11a' :1:g?Eea'r.1y'-.g{>€S"$0..Show that {he V--"i(IT.iII1 I-'W~8
was it:-akexj by  a<:L'i'L.::A;5ué*-:1' in his vehicle and kept in ihfi'

house     e§E'ider1ce of £118 Poiice Cor1stab1e PW--

7»»'{.£'L1;*i'h¢%r i:idi~:é:;1_£}es «f:.hat: when he w(:=:n?; to "the? h0'11s.s<: of ?\?V--

 .i1h«:-3 'é1CCE.1,;S€d and PX-'V--S werf: fQL.md i.<3ge{I1.e.r in the

. r   it? is 2118i) in the {{"'Vidf3:}{:€:': of iI?W«8 that. 

\.»*.,=-93,.'-»:« in ﬁié h{}Z.'§Sf;3 0f E"\sV~§2 {.111 E:h€:% P<}1§:::e3 <i:a.mc;t and I"€:'S('.U.E',d

' $1.53'.  if-sarmad HCGI3 Lh<;tI':;*,f<}1"'e subrxlits that: in View Gf

 éhé  (sf E3\}'v'--E% ix-z 253.433 31:12-2.1:: £4 }*<:;?:':.'s3; €.si.'2f'1::*':':<':<>. i,§1'1C§€:'E" $€£Tf.

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363 IPC is ::i€a1'§y macie (mi. §~Ie;';Ce. the appeal 21'12;zy be
dismissed.

3'. The p1'::)ce€;t€ii'11gS in Ehiéa  (:<>'n1:1'}er1c1€:'d"'axfith'..t:h:3

i'i1i1'1.g 0.1.' 317163 (3<3r1"1p121i:'2"£ by {.1163 rnothar £)[7-jibe.A7éi(?:fi'1":i'"orig

6.6.02' In the said <*.0;1'1p§aint. E"'v'v"~_._I< h.2i{s .ss:1'.'zir*. §'d V"i:.E3_::m{. }1c.r 

daL1ght:<--:r Rc)0pashrE'€ xms S[1}d:\2;iI'1'§§:;"i"I1"'KNéiféftﬁ,.f{1lfz2VE"~.'f;'ﬁgh

School. in I3.21i1ag<--:re vi1iagefi.11 "~E).'}3 s1af:ria1*d and"was..C55veri1";;g '

the distance b<3tween_sc:i100}__a:ic3,_ ¥;.'hc;~3 h(3i1's{:,V_ by Walk. On

5.8.02 her daughtstr ]*mLi.gt;_I1r3{tL§ gtéhizscvi at 9 21.111' and

has not re'tL:.rI1ed icy-.1i'013i:?,'<_Oi1év_ :I-;'{é=,j'2"'1'{11":a PW~}O has

informed hd-sf t}?§;1"i_.i1s:r' .d2§ughtéx"V.x3?aé"goixag on 3 TVS mopeci
alczmgg wiihx Asé,;11(:b3<>dy_. 'V >":I.'h(>ug.h they searched in the ezitim
r1i;__§11t. Wzhéy co.u_it}..fr:oi."-.:3;ac:'é her dzmghtcr and thmefore, a.

(:0:.::;)1ai.m. 'V ._h£;.$7'be§':r1 §'1"1.e.d since her d21ug;hf.€1" is 2;. £I'1iI10§'.,

 & O;1 1.Z?2£:A bag'-is 0? V"'€,'1*§.'é c:0mpi21in1:, H<3b1)u.r Poiicer; reg§"is1.r;>:"ed a

 ;;:aé~i;<: _i VIi~ tE"is'.'fI':"_ C'r'i113e: 1'.\E0.89/0?, for olﬂfemte LI1'id€1"' Sec. 366A

IE?C 2'-}.:rf:.:i {:L{;.:fx§;;;'I1e:13«£:e%cE ir:*ss'esi'.igz11.i(:«:2.

"  ff»"\?J-Z":'> V£i'.€1."£iI1I1E1 who  1::a§£:::'r1ai uncle <3? §7'V\7~E%

__';:r;;:~i£E 139611 :0 £126 'I'eieph<:m>. EX(E§}£1f}g__§€? W'h€?f€? he met

 Hiii.Pi2:::1u§'"m::1.§,E1z: :"aj:.: E5'W»§} 'R3.-"h€3 §.11.fé:3:';w:,<i ihzit. LE1é::°;"&:% ifs 21

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g§i1"1 in the 1mL.:ssC of E'-'W~l2 Séd<:ia1':1ma and th.€1'(:3§c)1'€,5

"ﬁfefarzgixiriscg e1CC<>;"dit'1gIy i31§c)1';;11ec1 "(.3163 §3'c31ice :"eg21r{1i.1'1g £116

21x-e1i121bi1it.y of <>'1'1s:% girl in the hc):,:s€ <31" PW.12,.-'--.__}3'W~'f

Vet-:,1'a1111a1. Police Conﬁabica, ViSiE.€d tile h{)i3.S(3 "-};_7'-'Q'».:V"'~v.<12,

anti found that the 21c::<::1.1sed anci the ViC'I.i}'I'} 

the houi-363. '1'§':er€af'£:eI". M1 63?]-$fL'1'ii"~:J.' and Mr;:t)2:§1'piét;i._QJ.1 Of

i'z1vesi:ig;_{m.Ec>11, cr1.121;:ge3 sheet'. 0211316 i.cé._ be fi.1fé;%§§  1:55:

accused.
9. P1-V--}. the rnoT,.her 0f""v--i.ci'im ha1L'~;'si21i6:.é1 ihat. her
d21L1g;hi;e1" Ro0p21sh1"ee "i£23d gQ_11}:: };.0 €ii§A:3:t}3_()<31 an ihe ciaie of

Qf'fenj:3e i.V.€:c3;é  had'VViiét 1'<;31Tum€d $111 of 8 p.m., in
the e\?i?_11i:;g.' 'Ia.Aas»Si2:.i',&fé;i{hat $116 II1€?I'. Rajaxma who told
her t§":21€"'h_eAI' Vv(i1E?;"L1gi_;_';}"V1i?.'f3I'° 25gé721S going on T'v'S .mop<-3d. On the

11651 Ejiay, 55111;... _ Vfivledl 21 cranlpiaimi, §X.i?-=1 is the Said

 A§§§'13i.piE2ii1:1{,u;' {D11  day 53116 was cfaiied by iilim: P::>13'£_:e.

'V'1V'\?_}*1é:.r1V":s.._if1{-;»» ii:r;:1"i{'; tiiztzm, §,hf:', .P!Z)1iC€ urere wr§i',i.1'1g Ehc ma'n.8.2*.21:'.

'ﬁflié ha1s':%i:;:§m1'cé<i 3;'.h€ m;:1ha:»':eu1 Aiier w1"é"£:ir1g;§ r:'121ha;:a_r WheI1.

sshé xfsézgi,  hm" h.ouse. PXR?««3 ir:'ib1":I1e:;%cI hm: i.§321*:. I1:-3.r (1ea.L1gE1i.c3r

' .. is; in iﬁéw P«:>§i{:=:;% S§.2"1E.§<>1":., Site iaratézkii Eltf} gm: E3€.>§i£:e E3€22:',E<:;;': am?

E':.€r:' <.i;:z,z.g§';§,é;%:'V The p€f.E"&%§{}§'} W110 Elam éI'.a§<,{%§'1 §"":s:%;" {i21'a:§§hE,€§"

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"W-"£1:'3 213.50 in (316 I?'01i<:e S*i'a:i011. She? E1215; i.cie,n[.i.i'ic3d 111%:
21c2::L1:~3{:C§ as; {hes persoxn who was. in Thr: P<>1ic£;*. S"{2?:t.i0;j1. She

has; :~3t.2:1ie{i that 1111:": dist'a11C€ b<%i:w€<:1'1 téieiz" 'v".i.1.i2i;;;3fv ,.§1'::1_€'1"-_1';he

pémttz wlmre the ac.c1,.1s€d haici kept her d2mg,:;h_=:.{:r is*$"--Il.:';_Z

E11 ihi: cmss; examin.a1.i<>1'1, it is s11§§§~§CS£.ed -tH2i'1"'  i.hé'=.i:i;::ic§:3;1i." .

has not t21k£?:1 place as alleged aihd   
the ins'Ligati0r1 0i'§z€r b1"<;i,11r%if'<--£ff§«'s7--3;'-._  V . ' .

10. PWQ is a   Ciralwn by
the police. PWWS  "  his Sis%.€r~»in»121w'.

On healiilg ihai E.h£§.A'vi(t»ii:::'I1  1161. ';CzI'(';,1"'I1!€3 to 'the house

fmrn'tﬁéT's(:Iti})c)I, ]5f:;4V':<'té*:2ft;t':«<i seéféhirag the victim and when he
went  .1Tc3 ._ tf}':f:?  7E'V'<:}e'p.]r1:(5n,¢" Cxtthange 1,0 gait, his telephone
1.

'epa1'1"»:3<tiQ L"*«h€x:net'__ ¥3W49"§VHélrltlflléiilih8. Raju. who has staied tE'15a{«4. ::}I__1E: ugiri iAS"E;%I.'_:)'1¢1ghi. to €118 house of an old lady in the V. 1'C3<:a11-t}'Ie E1as §'L1.;;'t11.€i1* s.§a$.z1'éT<3d that he :iI1f<:)rII1£:d the m.;11;.t€3I' .' iO'='§E3e 1'::.:)V"i§j;--r:e;€T1= xamd the poiice 'w-*<;*r2'1'E I1€8..i" 'aim hmxsé of E}W~E% atzéi .f<§'i:1:i1«i:ivL11.2ii. {he Vi€,'.'liIZf1 E'>W--8 was in the §;"1OLESﬁ? of §~"J€~E:Z AA Si--d}:ian'1r:1z:. Tha véciiizn i,h€3:1'€21fE.€11 was 13?()Light. £10 '£1.h.t:: P021166 S:.aiE,ix:>i':' in ihﬂt {::*<::=§,::'=»:-; €'.Xé1E"i"1§.I"£.Ei§'.Ii{§I'i., ii. is; eéiiziiﬁtii 'i:ha;i. E§}{3°:Z'{;', ' 22. {i§&;pu.£:t;% %[email protected]é::é::': Eiimsstztif" E?&":{"i SE26 m{:aé'r1€=:z.' c:}§":1*1_é.-3 :?a<:*::"a.::';{::'~»;% in 1*<:sp<3ctt. 9f .21 hausaé siteiz and than in vitz-aw of the sa..id di:~3pé.:'l'.<:=, he has; b€;',€;".I1 E_ryi11g U: faisstii}-* i1":1pE§cai;<: the £'lC{.'l1§3€',d' 1 1. PW mid 12 have turrled h0::~=.;t.iIc: 10 01' the p1'0£~:.€*.c3L1i'.i(m.

12. PW36 is the E--lead 1\zT2as?;_<;*3i.. :1)?t:%1e S<i:}i";=§§€;1 victinl was si.L1dj;1"t1g§ anci accordiizg '(,:.f5"t}'E'i11,""1f1(3 _d.:1t<73 .E3--£T&B.£a'_[h ofPW«8 31.1.1988. the-.. Hcacti'{:§f;§jgé,:gE;gl:%:3 m[% was deputeci to S€t€}d'(?}1 fey their éiccusﬁd :15-XWIE 21$; victim on 7.6.02, He: has s€a£,eci "$4Ir.iVi1"t_.AIi~"*'.\_;Kr"~3' "1_.?fe<§:3rz3,:1na phoned up to the Palice St:ati_o_:1 and.~:1::!};)'rn1Ve.d hi:'11"'t.1'1éii.l_E,iie Vic:ti:11 is in the hoaiséfs of .¥5\?v'«.":é1Eon«;gj ¥§>v:i,i.1:. fi...h.c3 3.CCL1St3d. ACC0rd'1'n.gi.y, he Xvfifli amt? 'Li-"k")"L3I"lCi.f,T'i:C'Z3:{EC1.1éi§.C1 and the x--':ici.im in the house of §3'é§~~'1'i3, E'"{é3;gj:}?}r€§§1eif:d9d the a:::cz2.sed amd by-:m.ght PW«8 ' . VE.:<'§"%.I.'1eE" ¥3:>IiA{:~£: SE:z1ti.dfﬁ:

" is the '§:'i('fUIIE has aiss-::2 s:si,.z:£;ecI Ihat cm the .' ciétjéz of tihéj §§<T'1::i{:1e:%'i1i., {he a<:Cus3cs:§ called her by s$c>g3pi:'1g; his 'e-'€§:E.§§§§E;."T'., 211353 '£.c:»E<i €:I:1a'£, he will dI"<>;§?: her E10 [E16 s<:h<><:>L 8336:

AA 3?§3s'ifg1ss£:3{i 31:) ga 21§<1ng; w§%:§.": {Em a<.re;3a:s7;z=%:i arzzi €.<>§{"3 éiszzi sshigé WEEE ,;;:'i» 9 gm by W:-11k. 31,11', ihe zgxccused again pr<3m§s<:d Elm' 1'10 drop her {'11) the schcml anrii E-.':ht:"f 821$. (331 the: pilligm 0ftE:§:;": .>;<§E1.§{:1.é.":. when Em: actatgzseci (,',z?£i"I1¢3 11321:' (hf? s{:h<>o1, he: ;':11«::.f u1~1.<_>_}t 5?:'._1,<};> and went fur£.11t-:1' emd 1%1z'e21t'er1€d her E'.1121':: _ .hc: 17:: 53116 were {Q i"'c1iSéE? voice. Th€t'f3E1fi €£", §"'.{5.:3 }-T.'{'FI.j1"i~,f'1'€?,_h i€ig:§",i:':1 to the house of E3"~.-M12 at ab{:sL1i:* or 1T€3~'§-;3(:3 aizxlf} x.x:3.s E€:1'E. in t.I1z.1t. house and Wéiis {.}1r€2a,i,ei'1~<-:d"'TBy Iige. E'éCCL1S€3d not to raise any voice. éxngi t.E1_;i1i. 11€:L*wo1iIdA E.21§{€ hérﬂoxu the next day.

14. P\}£"'5§_VI1a$¥I'u1j'£'.ht£r *sE:;iije_:'d__i.hjé11 She was in that heuse £i11i'3.'I'.'j2Q"OiZ--V,_ xvE":[Qf:1auc:cu.:;'ec1 03.1116 {:0 the house.

I----i211§:<_H1 13(}£i'1" i_a1E',a§V:%1V':;.Vi.}1=:=:vpcjiice Cagme and She was 1'€SCL1(:d by 'H16 poliéa' She, é§'i,+;'£.Ed""that. the accused had i.ak(-3:1 her forj. -'L,h<-2 pé::'posVe7' of "111a1r'ry2'r1g fcm::iI::v1},.»'. in {he c:ms5s e§;21;?i1i3ﬁ;1t.it211§ it ié"'S'ug2';gest.ed ﬁiaeli. no such inC:{cier1t has '7Ej:aup§¢i':._r;C1~ 313*} maxi" has not bt3f('3£1 %;@;:s1., Lmder {;€}réi'i.11er:"éei';ﬁ_i ;:

"'1EA5."'?\5.-7~9 H. N.E"-{anL1:11az1i.11;3..rajL.1 him $£.z1"£.{>,{i 'i.h21'£4 he is " *.%':;:'§§.i:ig in mg-*2 "E=3.kt*ph c:»:1e EZX<*.E1:::1§._:§e: in i"£c::E3%3a§r and %;.Eé.€ hc>use of I3'W¥'i2 Sidd211'mm1 is 15 yzwcisj. awzxy i'mn'1 his h()"€_'1S(;', . §"f€', has s51':a't:e3ci S};-:1': an 0216: (fray, 'A-'h_f;'.*I.1 he '\3J€'.3'i¥.'. to ;3111c§~; {Z118 ﬁs:3x>ver:'a in 'the n'1m"'m'.21g. hﬁ', :=,a2m«-' a girl in 1.I'1'r_";'.'i"§_f;")'L,1§:";€"i' ef PW~.1.2 wea_rir1g reé <:h:.:dida:: Wiacm he <:22.:<:<3.s;§»'i.§§"- in the Telepigonc Exchamge, PWMS ir1f0r°m€:d E1i:{i:..uth:i§:»r:~}i'1e% gr: '' E55 1n'iss§ng 216211" his ho1,1:~s6, §II}}'i1€%dié1:l€1Y;. I3-',N«9" a_t.Q£Vd' "1'1ifr.:

that one: git} 23 found in éhc h<)uésr: éii 'PW«~ 1j_2." '7i'he2"::?:2"1'i~'.*:.€§';.u PW--3 $1.215 phoned up to thelijolicev.S{~21£i::11;'_: r1ext, day. the poiice has .§:01'11£:x'tf{> }':.r,_}u:'§€: PW/'~I12 and dr3.w;1 nmhazal" as pef VE§Xj{>,7V7'2};nd_ {he Child. In the C1088 £%X;1.;--I}i'111.;1i:i0§I_i.. E1aS~. 'sLa11'€{7;, ﬂaat SidC1a1:r'1rna's h'L:$bé,nd_ .%1:;i{1f' ;1--i.§3d.e*2:::Ii"c+:i a.;1(,i Shit', va<;:ai;ed the house {)'m--: year aﬁejr ihe d'a.€.6'"0f H 16. }'.5'Ys'5.?'.¢%Vl.€3V. Raj';e1n§i.§1 has staked that. 12$ has: -Sf3€'II1. the: . 21C,:'{?LiSi--*_d. zmd iihe i?i'{ii.i1z1 in 'the morning going on ".1368 maped :i*:_iT.5 E~:"::§"§;.;'m.er;i the $211116 {(3 P\2V~ 1. £3"\N-- I 1. is the Sub I:3§§gV3e<:§.0f §--';i'TV' poiice of Eiebbui' Iﬁoliccé S{2:i,i:i}n. He has; i'f;'f§_.§i."%"£.%ij,'*.V§':{I-.(i {he (3239:: :1': Ci;"'ir:1<:r E\€<},89,fO2 on {he éaassis; of {he .{?;{}::°:_{3IamE: <3? P\?xJ~§ and %.hr31*<:*a?:f°'{.E%:', <*.<>§f§{"Ez,1s;:€..<:?€E i.r:.%é5»;;€.§g§21E.i{3:':é 21r1'£:':"-3'L€:CE the aC{%L1.i_~'.ed. r€s3(i1.1ed P'v'v38 zmeci Eifflféi' sseiziiag thé-> veliicﬁltst ami aftﬁr <:or1'1p§€t.i{'3'n of i:wesi'.ig8;i.i()I1 fiied céhalrge sshtéci. in 1,hie3 <::2:1s<3.

E'? '£'he 1:'221r13<:%d Sessions; Judge {H1 Z:1:§.")}7)ZTtf£?§.,£§3.'{..i'{§I}v 35 {E19 t'3vid{ir1Cr:?. on 1'e(t:<}z'd 11213 held 'mat', 'i..h<:: pI*{>':;ir3<::.iiji--;§§*'; not. p1'()V€?d the Case eigamst theVa,ppe.11a3?:iZ"f'?:;1< _"Lhé=c:5ffsr2(>é"

undes" Sec. 38ES--A IPC. .Iic:)\.v<%v€g°, '._i',h€:';"p:";§sé:iut;§{ii*:: §:f§ij:?:_':§'«;1*,t_:*':3 Sucei-:ssfL1I in pr0v.i3'1g the <:aSE:~.._fc)1" Offéiiréc L'3 Ev1"C'1:f;':f{'v..,__S€€Z:f. 3f:S3_* IPC. A(:<:<>3'ciingI3:. Erie has crorlvictftari Jae a<5C'u.s3éd.

18. On C:az'efL1} '~~1j_e~a;3j3réC§iE.ioh._'Sf évidexlce on.

record. _.T. Irit>:1.a}. .A.{,ha,i, "i:h'€:-..._fi.r1.d'ing 0f the Eeamed Sessions Judge .i_SiI:1 a.c:<:<3§V*<1Iat1E:€e_ with Eaw and there is no error' or 3Z1l&g}§2:,}'if':§,r in 14}1f'3"ﬁI1diI'3§-Q of {he iearned S95-ssiens JL1dga=: in 39 'V ' .i},i17*' e1s;"5';f'i'€ViT;A£:«@ is c:«:mcern€d. The <3V:id.e11cct of PWs.1?3,9 and A 1.0 e:EL).rV:ifts~_Ej3"<,2*W2";:;i'@:1 1.116'. version of PW38 the \2"icIf.im and 3.hfjE'€*: is :":{344_e1ZI<:1g:;g;:=:t_§{§.:"i Qf Efiﬂ}; <3<}z1:<5c*/11%' or C'.OI1I1iVE1§"§{3€'; §T>1's::m-"€451 by 'ihéz d.<:f'eri<.::j :}z: the part 0.f'i..he E?3W~8. E?>W~8 was b<:;:'n or: 1.188 ._ ';1;:1{§,'as~; $212 the dais: of ilhif izlciciexit. 313$: K3223; $2383 3131:: 15% 5}? aggéé. 1.'1£}i.Z:3°gT3.g,T§ .z1'm<Eh cam Em s;;€',ai,e{1 §"é;%g§;§:'<}%z"";g»§ Em":

97;, x"_:f::""'- .

co1":du.c:t. in 2':oI: raising ('.1.'i€?S 21%: {he t'.ir;r1r: of 11h:-3 E%C'.(',LIS€'Ci £.a.1<1:éng E"}(;",F in View 0f'£11r:é €%V'icE<?r1€:r:: that the acciuss:-'Ci E1215 t,I1;*eai.e1:1f:(i hex' riot {.0 wise aim}-' '~.~'<31'.<::t'3. PWM8 is a girl-"'--z}fv€1."y {alder ages. Urzder alas (tin:L,1r11si.an<:ées, no 1"z11.1}.i. (:2111 §jé;: :§:£)L'}i'EC1 (311 the b€€'h£{Vi€)'i.11' ef PK-'\.:'w8 in not: ftﬁllllillg aiﬁvayf~ﬁ*'(:xti'1--€;}ie » 1'mL:se. of PVv'~ 12. Hence_. I hold .*f;§:'1'af.--.£:he VV'i,1<1.'a1 file' aC€:12.sed has; ComI11iI:?;<--3d the 0f.'i'€;i>.*;e a_';:"1id<3it"- _S:?;::_s':f9;?3._.§'£'C does not cal} for i11terf'€:1'€%r1cVc:,._V V _ V 19' So far as sentenare "coI1Cer1'1ed'," 'it. iS:se,er1 that.

except keepirag FXJV-8 i.f1e_'VEi.oVu?53'€:.Q£ f9W«--.12 far day, no 0'(11e1'ﬂ d21n.1Va'geV =i«:1ju:f\,_} . [has been <:2u1:--3€d to PW--8. The ac€;=..1s<'3¢:i 1'1'as '}L1. } 1'f'3EV1d._'§.r_"."f%1¥:ifi§1"<3d in factirzg the p'{'O£S€'=C1,i1'ii{}1'1 all thessﬁt 5.-*(5:',:::ré;', xazéé. {}AI?_I}' iEiE Ehﬁ 1.r2';_1}. C{m.:*1, b'LIﬁ. 21159 b{;'f0£"'€ this c{:>=.::5--::fL. i%nd<~3z' " ibc-:_____c__;i.«r€ur1'1$1;z3'nC€s, in view if the fact E.ha¥;, V ' .é':hé1"*3 5&4:-: :i{::'_~:)th(»31" cases repmted a.gai;1'1si. him, pr0V1'.s:i0t1 01'"

VE%;f.0Ej2:€,._§V{:;: "<>E'=._Q.i'f%:;':de;'s2; Acé. cam be apphﬁtd to i,%3<~: z-1c::*cusa3d é.1rj:::iVa<::cc>:*di_;2g;>;I:.;, the a<:cus<::<:1 is; :'ci3§ea$<-sci Lmr:1~:-:3' Sec. 4 (sf the' E.?2s"<,:Iz>;1i'.'i-:):'2 of 0§'fen::ie:21fs ,.££C.£, '.E'he é:'£CCE,ES€;"Ei1§ is; -:ii:*e{::i4€:d {<3 f3:}§:*I:t£?:.§iié;ft- E::m.1€i fag" Ré;.:3QGG;'-- wféih one E-;~:m"e.*£,§; 55):" i.Z':€: I.iE<es3L1:31 L1n£1e1'{aki1'2g to keep gxsrace R31' {he periad 0f01'1«:=t year from': £.c)c§.:»3.,y and in 'the II'1&'.£:l¥1.W'hi1Ef 110:. is (?(}§1:1E".ﬂ i[. any <3£,}}.€z' G.fi"}:%1'1ct€.

Thvisr appeai is z1c,(?<3rdir1g.1y d.is3p0s(:d.

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Karnataka High Court

Nagaraja @ Raja vs State Of Karnataka on 17 March, 2011