Karnataka High Court
Kenchapa vs State Of Karnataka on 11 February, 2010
INTTHZHKH{COURT(H3KARNATAKACHRCUYTBENCH
AT3HARWAD
DATED Tms THE 11"" DAY OF FEBRUARY 2oiV,0fl'»,,_
BEFORE
THE HON'BLE MR. JUSTICE ARA1,INAG.Z¥E2Aii.::: ._
CRL.P. N0. 7156/'2 01,i)if:
BETWEEN:
1.Kenchappa S/o.Kallap_pa Hulek-a:nn.givaf.' Age: 26 years, Occ: {wading Qfe--~sj§1n,d~,.,,. R/0. Melavanki, Tq: G0ii<,ak,_ if} Dist: Beigaum. " i
2. Kench,appaiiSfQ. _Ramap'pa Bani Age: 212 yxearis, "L).Lr;,:i =Li")'a_d'in_g'0f sand, R/0. Me1a_Va,nki,._'1"c§:--
Dist: Belgia--<I,11"r1v. V ' S_ri Paiiili,' A-d'V0cate.) AND :1iV..,,_S,tate Of Ii<*2irn2it':éi}§.2i1.;' V Th1f0ugh"'Cirr,:le-Police Inspector, ,"G_0kak, * H, _R'/Byiitse,StafeiPublic Prosecutor, ".__F1'i.gi:.i'CQuf'E Buildings, i"ifi._Cir,c_.uit Bench, Dharwad.
P.H.G-otkhindi, HCGP.) rm-mWf""'~./"""\-oz ...Petiti0ners.
...Resp0ndent.
This Criminal Petition is filed U/S.439 Cr.P.C.gh"y.the advocate for the petitioners praying that this Hon'bji'e.._'C_o'urt may be pleased to eniarge the petitioners .__in. S.C.No.239/2009 (Gokak Urban P.S. Crime No.-{£9/2.00.9')in 4' respect of accused No.1 and 2 pending on t_he.,._fi.Iue'i-o'i"._PTC--«.. "
and Addl. Sessions Judge, Hukkeri.,="si«tting at :Grokak.;}b';{ allowing this criminal petition. This petition coming on for-..ordelrs,.this diayggt.hemC3ouir't.el:* made the following:
The herein are respectively ilni,3Crime No.19/2009 of Gokak pending on the file of the learned Track Court and Addl.
Sessions_;'J"u.dge; sitting at Gokak. These petitioners _iare.4'ia-lyleged to have committed the offence Us/see.3Ab2i of [PC This petition U/Sec.-439 of sze"r.i.2ouisly opposed by the prosecution. :i.--Heard the arguments of both the sides. Perused police papers copies whereof are produced by the ,.,./,,.._iiiiiliiééiltllecl HCGP.
3) The complainant Balappa S/o.Dodd--appa Kareppanavar, R/o.Melavanki, Tq: Gokak, complaint dated 1/2/2009 on the basis of the given to him by the son of his C-«--¢'.,"."
.9' Doddappa Basappa Kareppanayar Bhimappa (the son of the complainianut) waspimurcflered at 9-39 -
about -1.2% p.m. on 31/1~-../2009. l§V"i'.fl"Qil"2..t 'of the office of RTO near Munavalli Fac~tory} l't._'=i_si istaitedi in the said complaint that,_ the petitioner-
accused Noll hklallappa Hulakannavar a sum of Rs.4,i0QO/: deceased demanded return of the sa4i;'d"a.moun't,A.._l.-R --1::ee'ac1:n-e angry at the deceased and the.reforei: LhveVi..co:m.plainant strongly suspected that the 1"
petitiionieiraacicnsedg;'No.1 along with the 2nd petitioner- ii°_acc'uVsedi.iiiNdi.2.'iiinamely Kenchappa S/o.Ramappa Bani c.'vcomjrniittie'd_murder of the deceased.
-- it it On the basis ofthe said complaint the above said came to be registered against both these petitioners M respectively as accused Nos.1 and 2 for the offence U/Sec.302 r/w.Sec.3-4 of IPC. During investigation)t.he::il,_O. recorded the statements of CW.8 Sadashiv, CW.?;{D'o«d_'d--appa"_ S/o.Basappa Kareppanavar. The postmortem""e-iéamiinattiovn report reveals that the medical o:ffic:[er1°who"*ciond:u"c.tle1d:
E__,---..---u autopsy on the dead body of dece_'as'eVd;~,noiti'c'ewd"two r-.,¢-.-1-g cut lacerated wounds on right te--m.tj_oria"liA.andiileft«temporal regions with fractures of right side and also left side. <fuVr'ther§;i_ re'/.e'al's.i"'th'a,t_.the death of the deceased was dueof-vo_.__hia.ern,o'I'r.hag_ic shock a to <.'\.r.\"'f"""
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fracture of tempiorali bones the sides. reveals that CW.l4 Doddappa Basappa: _ gave information to the : .Vv/a/.,,.5omplainaint 9j.uist},'olefore the midnight of 31/1/2009 that the "-«l.iiece'asAed wiavslfound murdered at the said place. Further'; the ii"wsitatérnenttE5of CW.14 reveals that on 1/2/2009 CW.'8 C-\_,.--._.--»~u met him and informed that both the accused Nos.1 2 together committed murder of the deceased at about (Jf l7i"--dL1ring postmortem examination that the deceased 5 09-30 p.m. on 31/1/2009 and this CW.14 in turn informed the same to the complainant on 1/2/2009. Furthegtatenaent of the complainant also transpires that he was cw.14 Doddappa on 1/2/2009 that the s--ai-ddifD:od:dappa4 himself was informed by CW.8 SaliClaSl:1'lt'i-Ii' accused together committed milurdper ofithe atv 0' about 9-30 p.m. on 31/1/2009.
6) -Further; the Sadashiv transpires incident of murder of the deceased gby ace-~use.di"N_o'*si1' and 2 at about 9-30 p.m. on 31/1/2009. lltafurtherlt':Vans~pires that accused No.2 firmly
-1:ge'§"t"jo.Vthe._':pd'ec;:e-tiiased anid'a-c---cused No.1 hit the deceased on his heaapiptt-Viitthttt;sp;ade.ti rhe findings of the Medical Officer "-«iisiVu's.tla"ined fracture of temporal bone on both the sides and iiV.i'v-«the_is-aid.fifractures resulted in hemorrhagic shock and lco:nseq--uent to death of the deceased clearly go to show that r'---F~--"/I fits?' """.'T"
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the accused Nos.1 and 2 were responsible for causi_nvgi"d::€'ath of the deceased.
7) The facts that both permanently residing at the ad_dress*~yhsihownpilni'lithe petition is not in dispute and and charge sheet is submitted; 'the strong evidence collected b'§[Vt}'le:'[Hu'O..~ against both the accused Therefore I am of the A'p--c.t,i.t.i:bners-accused do not deserve theiigrant i
8) :,Henice" petition filed U/Sec.438 of the pe.t.itionei*Ml\Jos.l and 2 who are respectively Crime No.19/2009 of Gokak Urban (S.C*.--No..'.:23'?/2009) pending on the file of the learned Fast Track Court and Addl. Sessions ii"if'e'..jud.gei;'-Hiultkeri, sitting at Gokak, is hereby rejected. Since V"-._th'"e.Vaccused are in custody since more than a year, the if learned Presiding Officer of Fast Track Court shall_4vdii's..}:5ic).se ofthe said Sessions Case as expeditiously as 'i"
Mrk/--
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