Karnataka High Court
State Of Karantaka By Dharwad Rural ... vs Dharmappa Buddikayee S/O Bheemappa ... on 6 January, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
Ix.) Dhzzrwadg in C.C.N0.5?f'2OG5, and cciiwici and accused F€'f$p0i1d€f1i./ and etc. This appeal coming on for £h3e;;ri.§1g;_ 'ihiiff vc{2i;\f:,».:vhe'"C{;;::*§-_ V passed {he follewingz J{§D(;EVfIEE\£'[;'.__ X Heard the Eeamed C}_G\v'€FI1IT1f€Q£2'3x_d'i;'i§}C8{€..
2. The facts <)i'VEh§§}::3s€j are;
That ii W88 ailegedflthaii 0:16.'§.2.Zi}'f)4"'§i:'*éibom: 8 pm. at Managundi ?3V€0p;tAhé":%?C'cu§ed had veiuzziarily pickeé up 3 c;V1:2::*f::?E1'§gyith *i_i':<3'Tt':§#z;<z§:i:'Vi':iin2:§§:1'i on the ground that the <:omp}aihan: 3ht%:éEd«.:1éj: c':":)é's...:hs: [pathway of the accused as it was Sétuatéai iiIfil€*iI~". I2ihiL,.é§h.d"a¢ssaLz}ted the complainant with a stone ahii gauged» iA:i)jVu%ies'x>vhiie abusing him in filthy ianguage. it wéis :h"é:'é«._._ha$is., that a complaint was Eedged with the E}ha«:*mir"-.§{a;:4aE.A:'{3<3£i{:e ami 21 case was regjswred in Crime _ No.22-Gf2{§'€}4-,§h:i3:' :>ffe::<;:es pzzhishahiés urzdey Seciiens 324 and Vf§{}..é,_'<.":£'V"E::1é%21:z Penal Cede. A§1:<::r cémapletien sf the _ -_i:§a;<3'i;:i'ga:%<>:2, :11 ::iia:"g;<: sghea hm been ééieai %>ei'0:*c3 {his C<}:::"':. 2% Lu chazgges and after' trial, the Court framefi fallawing p0é.:1.:':g "
Q.) The accused canvassed a plea sf not guilty iifflze determination:
l, \'\;"hetl1:3:r the p1'0se<::1tion: "l'}s:3-§é{)f"1€'i'_4 all oleubt proves {hm an at 2%?-'QQ'h;5Lli*$._ééf.: Managundi Villagé -..__.nea1l9KV_l:§'uSV agvgfuléecll voluntarily picked 1xpllllC3»%.l_léfi«;*§:l lbolfigsslainant for the i"€aS(3I'l~7L'_l1E1L,'f'{l'lé 'Ll%£§};:3:;f5'l'a.'iAnant lulseci' to cross the pathway ol lthe in the land of accu$«_::§tl and 'c§>V~1ng§l2lilnant by means Q5. complainant and lLl1§3Fi}.b:é5 cQf1:'1';:_ifté_d._é£r:"ol'f%3fice punishable u./is 325 llVVlict:lle:l5""Ltl1é:.._:§m:é<;:.cution beyond all reasonable lldgulzit ;:l>rQ\?<::_s" zhéit an the aforesaid date, lime and plaCl5€'=--_.f¢:>I' ville: abeve said reason? accused ilI:s::_:1:iCsn21llj; insulteél the Complainant by abusing z"'::lf§.lv:l:y language: and gaxré prc:sv«:><:a€iQn lmowing it 58 {ha the said prevscatiorz woulé <:a.use the égznplaifiant ii} break the pziblic peaée and thereby 3s3€:uStifd has comnlitted an €>ffer2<:s punighable zmdtisr Seciéim 594 E???
Erfiflizié <>z*<::l<3z' s:}:' ;?E l "jré2':s<:¥r;a_.l;.le'L' 4* it is; foams} by the': trial Court_.€§:»3{ifPVV:5;:}~::h<3_ ' Complairzamt was exaznizxed. The ::§}'{§"1€¥7.,$'§*§'£fi£3§S§§§'-Ci§'€'%§ aupport of the prosecution ease; 2.5125,, §>';Ws';::, e.t:§ 9, :'faz*é said 1:} have int<:W<':m:d in the :;a1:;;'V:":*:g1.V'V§:f+e_{w€§§z:. _t§'§ ~ {:0:%1;§?3}2;inant and the accused and 'did n0€'é:u}5V»p<3ri the case ofthe complainant anci PWS4, 7, 8 and 9 stated3.v:'E:§§ :'f:i":é:;§=A__ dig; about the incident and any statement to the poiice. had visited the spa: and he did E{:.;;0\'\, was assauited and abused by tfie--«.é:<:'cL;se:i. ~.VI»§"i.:;: in Ehis backgrouxud, that 213} the «_wi£n{3S53.e3.,__L§'i'2;., P\?\7S.«SH,..7,y8 and 9 as WEN as PWAL were 'u'ea':€:d v:hCS,§§§€_§3»'§{E1f§'i§Sfi$ am} the Caurt has heici that the p:'0se<:uti<::n has %%>.§Ied':éj-- p}:1':>v:>, its case beycmd reasonabie doubt and '.f§he:*ef'<:;:'::,I§>§hii>§: 92 which W35 the spoi panchanama has R23? ~ s;9réd§bi§i%jy ané €:%'§d€flE§3Y:§ mine and it £3 by :2 briefjudgmetzt "'%:ha3f {rial {7<}:::*i 2223:; held Em: fi"<.>m the 22b{":r'£€3 :'eas0:'1%;1g arzd % discugsions, the progazution has faiied to pr::>\re the guilt ofthse accused.
5. The appeai is {Trad on sexsarai gr0'un_d;:;._ . the gi:/;;'ing_; ci:*<;:ums{anc€:s painted byiizgt tsial CTTO:..i;:i. [i_t i3*-_ V apparent that the exgicience of c€5u¥_ :§ ..r';0I; home the effence afleged agains.': t:'he ac.<.:u.s;6d-._ai1d :§ié'réfbre, V there is :10 infiz*zni1}r in fiheg jL1dg:fieh:'jof""é%)e tria'}VV'€o'm*t. The learned Goxiernment. Ad\r0<:a'€e_, i:w'::»i?v'%:\i»::~1t_, "\>~%§;:1_i'(.i make 3 weak effori to sustai:12_'t193éif>§':>r/xxikis 1::L1'g'éci'in_ihé'appéal, which is futiie,
6. }~X:.cC:m#:§Ving'1y,.:§€€§."_2:;3§j<:'ai éfismksed. gigs"
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