Karnataka High Court
Muzeebkhan vs The State Of Karnataka on 16 July, 2010
j' 'V 13*: séa: HCGPJ IR 13% ESE CQURT €23? KARZ§££'I'AKa's. AT BfsRG£sI.eC.¥RE fi&TEE Ti~'£IS Tirfi', 16*?" my 6%' JELY 2810 BEFQRE '91-m r-;<::;:z*BLE am' JUS"F£CE A.S.PfiC}§~§AE[;¥RE .._i _ B EH:
nmzagaxfiazsz s;z:3.mYAJA§ Aamaamxrmmms, me: AGRICULTURE R;0.cIm<;XA..mmUR TALUK 31-MARMIRA, ms'r.s:~moGA (BY sax R.3.:§E:};}:§Axm3%;Tga_"1:zr;i3% % E9 Tim S'I'A.TE"{}F* ' " V * ' ..,RE3mmEm * W ~*m:s AEPEAL IS 1mm {:13 3?4(2} c£a.p.<:.. B¥t""'.*.7_I-$55?' Aavmzafisrx mm mm APPELANF .&Q&I1'I3*'1" ms J£IL>?GE§wI*E'f"«Di?.-.T£:E 93,02,203? magma 3? 'rm: S.J., Irnc--;,_sHmfQ;GA, IN 3.(2.H:::.197[i}6 - oamcme 'rm:
; Accusm ma THE OFFENCE PIURDER %%«%A';%A~%%4L5m'rI<>§3% ~24 (a, la, a, 3) AND 36 03* I<.r«*.Ac'r AND % % spwmncma mg m mmm ax, mg 8131 Mama EACH pz::>R frag emxcxs PJEEREER smcrrrms 24 ;a, 2., 3, g) as
2 'XAREATAKA F0238? ACT AND F'£JR'I'IiER THE SEIALL UKEERGC: 8.}. FOR FIVE YE;&% AR!) TC}
- _PKY.PL FmE OF R5.59,6OGf- LIL, TO UNDERGO 3.1. FGR ;G!*IE YEAR FGR THE GFFEKQE PiUNBEE 3E{.';'r'I€)E 85 Q? THE KA.'RRA'I'}§1€A F'CtR%'1' MIT. EGTH '.1'HE SEfi'I"EH{':E$ SIKEELL RUB CQHCH YAHfi E'}L'{.'.;, THE emmm AEPEAL came on FOR FINAL Emma mm my, Tm mum QELIVERED THE mmowma:
Jummw 'Ihe appailasat has elrmllewed his sexxtencaa $1' Elm cfimcea (9., b, c, g) am 8eetion m of thz [herein after mfied as the 'Acf"__"}m3}i by the Rasiens Judgs,
2. The farm 33.25 of mm ;mu,@;,;;agg mm, mamw egg The acezused ':_j"'I"Efl$ in an arm uf twe germ in surwzesy 'mzs w:t2;'% tn tmauthor1sed.ly' _ .. tizss PWs.1 and 4 whn were on . the ftxrmt found the accused, had ' " AA forest arm, bum': azfi damged the firm in A area, w}mmx' 5 5%} wand and 15 ream wen: found. Tm ammed was lmid by PWa.l VA *2 and the mhamr Ex.P.2 was drawn by mum ' the >4 wrflal afijumle wwci sigma almg with the axe and pénkaxe. Thez'aaafte:r the First Irxfiormfian Report was prepar-ea am it was xfitoamd later. the was want in E-"$31.3 and the caemfifmahe ebtained. A sm'z:3.m mport at Ex._?..3.__§Was' the apnt, the skaeéich :31' the }a.t Ejt.}§.5 drawn. Ex.P.4 - the 95$ §:';f'r~ig1£m and tiw Govm-mat . EA?2r:.vP.'Z § were ecllected, 32.9.3 is the ax' Ex.P.9 the amen 91' umggtmgggaea E:::.P.1G rim vfllaga of 'émraachcd area wane W m<:>.1 is the five rm the 15 jmie wood mm, gixqs 540.4 is me prisflmxa which 3%; aompletiefi {ref the i1°i'i%tig8.ti43t!S1 3 was laid agaizmt the amused far the 5 hablc under Swaiofls 24 (a, b, e, g] and $6 ofthe Act. Du:-1ng' the trial' , the pr-csec:u'£:7on FWs.1 to 4 and in thafitr wiciemae get; maricw.
E»:m.P,1 tn R12 and M€)s.1 to 4. The statement oftlm azzxmsad vs-ma rm:-dad under Sectien 313 Cr.P.{.'.., he malcthe éefience aftataldgarxial and has not clafmkze evédenm.
5, 1m max eourt aftm Counsei for the appeknt G¢V6I'1BiIS£¢1:1'£ Pkadm fer z*e=.5a;z1:swgr:.c1:V;-$et11;,/"$t;a.te;v: . appmeciafian sf axV;_1_L: tin appeliant far the Sectiom 24 (a, b, e, 3} ardered imprisanme::';t--V pay fine of Rs.5fl,{XEK?iI.~, Act and sh: mzmtlm far ms smtiem 24 (a, b, e, g) and tbs sezitefirfi camcum-enfly.
- saié ardezr this apgl has heard the 3mm Cemmei ibr ism 'I. and aka the Additismal State Pubiic
8. T113 poizxt that arfim far my wnsidwafimn Tm: ></ 'Whnfim rm judment and cram"
eerxvictim am apwliant for the ofihnam puzlisiiabis undw Swtion 24 (a, b, 3, g} am! swam as ofthe am in mm and par:'vm'&e?" f {"f
9. It is thaa cmgtenfion of tha K the appefiant that am fiamjned by £111..-: €_-'flew pt
- PWs.1 axfi 4 and tlma _ot11éxfV_ tr:
support the varsien sf ' R6 sfixbmita that there is of the Act and themf<>re_V fer the ' ofienm yaunda he has aeught Ear by sattitg aside the ,, the High Ctmrt t éfiigapnarted the judit arxi cram" of the that tim is ample mam1a1' for appaflant and has met made amt any by the yr-eaamutiaczn. Tim ?x m mmtinua dimpute of I have msetmule' ' usly acrtitzxlmd' ' tkm evidence mxzmachment cf the rmervad faemat arm. 'The pamsecufinn has praduceci E:x,P.?' -- the Nsafimfion, Ex.m- - paimni extract; ms' the qumtinn and Ex.P/9 -~ slwtczh af unaut1r1amse<;i' arm, Ex.?.m 73 the vnme map, E':é'.I"~"*.«.£1_ L slmwmg' the encmacifi mm aosficsctssd by the em.c$2f _ iifiofififigfififlfi.
12. As rye Eat' PWJ, he fimtw that fcrcst faum the the uiztzlmstarme, Wm eéas L Lappmmm thc aecused.
' m the place am they sL£iiéb~§r._lF¥av.25 the mm were dmmoyat. the V.V*1a<z'*aa«i1:;:.1m._V<s}viv*a,z¢{§::"i::;rnt and 5 saxdai ard 15 gungse mod that aw ef those macs mare fouati the spot. Wlm tlw amused was % hm saici that he Went ta cultivatae the m V' therefore was clearing the said arm. At the same as theme were #2139 indapwxdmt wimeéses, the FIR waaprepmedanditwasg:;xtx%eg|$tm=fib¥ ecammunicafixg tfmough wirelms. Ex.P.1 is the FR axfi Ex.P,Q was the spat mfwr aeimhg the trm and ?W.1 atzatm that it was a rmcrmé axfi firm h% m an mtrent of twc: atzzraa vim Time govwrmmt *3 mid ea have sugmimd laktm by the act. At that tim the independent witnms who'Vi§f%3:£";e dfi mt ccnoedxa as the for the mlwr the mahm and it. my aim seigmd é- and 4. The amm*e' Forest Gfiuer.
izzvwtfilgafian and the med' 1 before the JMFC with the i He all the ésmzmnnts scam the to show that the disgmted land was '£11 arm. As ucmuid be seen fron: the the only defmee is that the V. parting cf survey H025 has aka been _ 'em$"0a¢ha& byatitm.
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13. It *m rm deubt amt: that during the aamxm no independent; witrmsaas have hem: @595. by irnmfigafing agarxzy, but at :m exam tima rm the society has to be mm mo. The ju;um;- rm fact maid be mm aml Whfi":~€?!-."B$ ag A place, no pemcm ciwires to be a celled either as attend smmrmmn mi in they ham: m mm:-wt to the pofiae agency' in that 11::
i:1dcpendent§'vé'1;fi;1«$ # $1351 I am of the William figment mm to discard to 4 as fimir evfietnce is wmistznt, vmrthy. Even as could be _ ~ flan af §'W1s.1 tn 4- :m:x fiafides jagaii am' 1-. me cfi'1c:a.1' a to faisely impltmte _fl!'13 fact, PWs.1 and 2 wen-e mt known ta prior ate the. (saw at' thc incident. In an it has 'ht: be mid that tlmugh PWs.1 and kj "2Va$'c me amiazs but had as mmest to fmely impzimm Ht1'1.e&cc1_1sacii11t1'wt:rx@ .
14. The perusal af the evficlenacae Bf thme wimessw revwl that 'Elm accused. was ciaaring tbs area amfi burnt the traea with an izxterzttitm te > the safi pcmparty. His attfiifi burning and cuttm the " V. thaw;-8 wouki be 3 mm of Sectkm 24 ofthe Act in the evicienae cf mg: punishable umm: Even the that survey £39.25 fomt area, so the perusal vi' the mm, the amused .~,j;e*as efi'e1:1cv:::s puxlialzabla undemr 2,A§«{g«;.A.VB, 3, g) of the Act.
" tftw afierxce punismbie undm Sectien of4"t1'x:§g_a~;.§'t; Tm % , it ia the mnmntzéz-n of the éaumel for the appefiant that there is .._ i29£;~mmpIm' ram cf Se.ct1- 'am 62(c) sf the Act. FW3 is fix V Farmt Gfiw and Swtfin 53{c) that the *& fr:-r $8.31} at' tlzm ofimzm unfiar Clausas .3, 'b, e and g, in d&uIt tn unéargs sfinzpia finpmimmem fur aim months amfi the aentezmfi ahall run wnmmmfly. Tm appelhnt I awusad 'ms mfitksd fer acgt "'..§:e<:5*mx1 423 {sf Cr.P.C'... ' Tim amount of frag in punishable under ktinn 86:
tn tha dsductinn cf . fine fa} purxishable mam '.§ectibf1;'7f'% 1a,, Act. The trial Court amused to ux1d%t'I ' ' »