Karnataka High Court
State By Circle Inspector vs Mansur S/O Samrudh Anathapura on 19 November, 2011
Bench: H.N.Nagamohan Das, K.Govindarajulu
IN THE HIGH C()'JR'T' GP' KARNATA;a;Q,~ CIRCUIT BENCH AT DHARWAIQV. _ "' Datéd this the E9'?! Day' cf, Present ' THE HOINPBLE MR.JUsT1C§: ~~ii.F§.ANAG«A§fi/1:QI1i.g§I€~VD°AS THE HOIWBLE MR.§I'Us*r1c§:::;:'<§;I:;v§fINDARAJULU <:1;::::\xi'}:T1>q }%'P??_E}'§L;_4' 31 (2009 BETWEEIN: % M N State 'by Cir€:1<:v."En.§§i>v3<::Qf"of Pcilicefi H<;>s§e'e;"*R1:r_a1 Pdlisie B51131}-* Bi.s'E:'éc'E;*-- ' é %*a* .; a%~« ¢HA?P§LLfiNT {By ?v',?s.~'IB5¢j;éi<ar, éxddi. app} :az"§é;§;:>::;é:" $193519 EE~';'8;:9:1:r'us:§'i?:V £:r:a:?:a§Ls':*::é;, 22 yearg, Eééjipser he ;:'{:B§ Rf "---'«§=Z2;:f{3:, Kat:2;ga?§: C"Z2€, « .. _ g V'~.Hum>é%::,.33fiadag3.Eé, " ' xB€:ZE.3:;}»' fiistyécé.
. ,,.E€ES?if}?§£T!E.';E'«é"?
-- i{%3j;.?"$E'§ §§$':*:*'€:¢_ah E1éa:?::°§aga.E%é, A<:ia.=e:>C€:.':€} yw"
N) 'gag appea: 53 fiiséi Liféfifii" Sectiar:
CR3-7,C. prajsizég ta gran: $623M: :9 agpeai 3;gaéin 3_:}' judgmerit and erder <3? acquiiiaé. daiad i223; V' 1_§.E._ _ _' 'fig: :::.p'e: izé' .. V' S.C»NG.4?/QQQ8 far {he offenr;€:':s»..7;}ur§isE:'33;3§e; V':.:::f:fie1i passfid by {$16 Fag': Tfiack CG'LZ1"i Sections 302 and 26} of LPC3 and[_€i:c:,_ ; This appcsal coming 01:' £91" p1'é1irfiiaar}:"%ie::a;ring:;EhVi:; day, K'Gov:'ndarajuiL1§ J, d:<:E.§ui"'€~.:f the" fQHo--1;**ii1gVi'*--;v gm D Qmafigj " '' ~ _ A State is {>rd€r recorded in SC N<";,4'}"';"Q8 an the mg
-.§_s~tha': Shafisab --th€ drsseeased and thé« V .a:re known to each Qthezz §€Qe:_§a$€c3. waS§' r.:,::::§é::.g a shit, accussd has s:,'{bsC:"§b<:w:'§, __ Whiée 30.; gzscuged faéisd is gay {E23 gems téms. Whiis Sf}? 9:': 29;'§2;'2{3{}?§ mazriage of $26 f1"1€*§EC: :55 '£28 dé:{:€a:'~;<:§>E "' }{;;'sp.¢i: $Q 231% deceagsé, s;::}::%::€ {rem §%§:,:v*r§na E19 Haspei. On 2'?/§2f2ff3€§?§ '£16 dacegssé attenésfi 23 marréags afie/3' aiiéndéyég €233 E'1'i£2":t'§"E'"'§Ei§€ 33%: r'*%.a-W""°"""
C») aieng arith P'2%"s.»4,€; and Z?' 'nag; £<}r::€ 021$? Elsie? at iéespeé, Whéée 32:25/"ézag }".:€£::i"
<:i€ce:as€d is said 'ie have said acaassd is due ands? the: s;f.%2_2Tt i%4:;r;§:3..t;étien.b'.é;n;';jv will secure his pregence :h€r'$.af':er <::a.1E:%d' ':.hé_;aé:--.::{ié:3§;§ 9:1 V phone, Accused in E-eply é'iai_1 by'*:i:AeVd€c€aé~:€«:§ reached Shanbag hotéi 'A sf PWs,4,6 ans? 7 deceased. $c<:u_s€d ezgrésd that he is $'}_ji:V_?;'1;éV:nsactions, sought time tQ.--pa;A On persuasion by {he d:=:i£?.eaVV:;€:d, K} gs? the niensy {rem V C§€C€aS€Id; 'xix/izih éhié:
uncié aI€::'E_' VA pay _ 2}; ":;Qf this 'i,ii'1C§,£:§5'E'SE8C§Z{§';1"}.g '~~.8gCC'E.1S€d E53 said ta have Eaken ihe .d'<:<:€aS_é<§V«.inA"hés fE'§€)'iG§"1£)?3{€; Theéeafteig wheiéabeazis <32' d6::é'a;sed.VV'v~'<§%'as 223?: kizavm. Si}; PWsx%,é gmd 27 "E énférmeé €'%--i€3 famiiy §:'1€f§"5i}%3fS of thé éaseaseé. ' '"fa§;r::iéj§; *::<':é2r;':b€rs5. 35 aha é€<:€§i§;€ii% was SW83' {:3 Eéaagseé 'gégzrsh sf ffihafésaigg ::::%::E<i find S'::af:E~3:af§:>. E': '£3 .V _Mf1§:"{h€r $8.86 3? 'Ema? 8:6 5:9'? §§:.a§§$ab 4?"%*=e:'E 5':»>w"°'""
énisnded '$0 $316 3 compéaim 3;'; {E26 peice '7:.;_f:'2:%;i€:»¥3' ::%:1:i:
went :9 poiiete séaééon, Whiie .:h;~:= karat fram a paiics ifriafz a deaé bQ_d'5iVis feigndv' 23<eé;:'i ii-f: <f'~ Wafaer (335131. 80 ha alang w:"§%:"'*:%;€ pQ1iC€'.:3¢é13i":Vz:éér {be water Canal found Iihe,-dead b<}'d:§3{_"®fV'a,_manA iaieryfiified the Said body a3 that of Sh.: fi'Sa'b,.7"$0 _ih.€'»§é1:;€ is registered far an Qffenccé u :f1:ier *».*v£'{h ether Qffensés, H _ _ -A _ '
3. A35 'State, of the accused commiifiéfig' S}u1é;fiSab§ the defence of ms az:c:.:ss:?Vd_is' a ' 'E'?:4:? }1'*f§'€$enice" accused. is; seczzred. "§§%':e 1€a::<:{:€éL'~S$s3é§'%:2VJufjge hag rfjsordefi 'aha svédezics.
.9E?'3.?'.g.: _fi<::..§3"".§%§*.:,2,24'i,r are axaminsée E2:x:sPE :0 E:>§:sPEri% §'1'381L§.".fJ:*§€!:i'; ?':'E.€jxL'S .§~9 35$ maiksdg The learned S€s$§@z§s 31:53-ga §2:::.<:,vLA4i'.di3'$53i§xred tbs £8.36 :31? 'aha Stats on the T335 'zearrzsé " Sfeggééfitg Juégg *:§::€3*€bf; ézas :€i{:C§LEi';§€§ '£3323: ax:::C::;§{3::i¢ A ac: " éé' -me ch:;
'3»;
».J Ev} Skiaftc"-::"aen: agndsr S€3(:Ef§<i;:3'} 3&3. Cartztaiz': mpiy by the 'iggb f~;§g;§;:*:i.V% rsvidence of PW the fieceased _ A .
E1. The learned 1:h'é Gw:'1;2e:r hanci vehemerztly contend gércumstantial exriéence has to be greved. shszsid f<>2*m a chain; vthg: ghouid point cm: ths guilt the; brake in the ink wiil has:
{he {inure tG"?ih€ bézééfii sfiéiie stats, in ths facts :3? e:a.$€;"':h€ m'<2;2é'€'0é':»; traagaeiion zelzisé 'E>si*?:'i3;$€z: 'L "L:-::::Vc'é;':>:~3€;<'§" a}:':<§_: {he dsseaséfi is :20: suppgyied atiéaé
4. 2 éragsasiisn, :23': €':*'€3?E 5: sézzgiez 2;€§:;s'¥;a:3.:%a'£€ @336 gags: ._§*;o§L:;c€é mi markas': as S "fi:3;::n<::Ez2E"dé:a£é::g §f::e%;w:*e;f': zhes &«::<:::s€d and {as 5:€C€aS:EEd.
§;':€:'1i§ar%}g 552$ §'~'3C®'i?'€":"'}' «:2? E1335 1"z:::;f§>fis faiésii by %;%:€ Siam:
.V 339%: supgerted 3:13? gali deéaéig EC} s:.;:§§::Gr2: 'fins L386'. sf {he rn<';'§*§6 $3' 5 3/' ha gcmzged :42: Saéci is Ezaxftf iaé§s~:~:r: :i7E2::* afgizfig L \f'v'"§"1€'i%'1€TE' {EH3 §ro:;€<:u:2.§@n has ;:::"a:»*~:é';'i€'§'V...""-- 'éih&1'". {he accused has sccsmmiited 'She §:24:zré'é§5[ ~-- *' sf Shafésab and 'aha: after tbs {brawn the dead body in She" \:*;a'%_E:1"i' c;§r:~aE._ with an imtent to <::au:3€ éiséLp_p&--afa11cé..o£'*fhe"
evédertace on 29/ 12/2C¥i3?"'~:é;_t H=:§S}:;<:e:.. _V 1
8. Hamicidai :19: dispL1t€ij '£33?
the accused. Cgurt 'Lrégard :0 the proof 0f far an Gffence under by the State to bring zh<>u1'*ne the accused is monitory '£33,135:-:3_..c'{§o::s; if: "£E":'€ ff:-"zrzig Qf shits, zvgo chébis run 33:3; {he ""':1ecf:'c":3'.s§%{:i 'Gang S':f:E5§CYib€51 bf; thé 3.<:i:'u86&. E3:~:c€p€; fey 3§:1§"'~$.é1"1%%~::Vg $.:a':$:':'*;€::*;3 by {E16 farmijs msmbsyg 0:5 $?:z;:.f§sa5'$,* ';f1%;: €vé::ienQ€ ES gfiacsd bf; the gzasacuéésn. Ci:::'a.}.§'é §,'13'%'€ §:a:>ii$:::€:§ €536 avifisfics ezhst sabgcribsr _E§:>_%:§9i3 atéééi i:ra.::3a_s::fé:s:35 5%; sash effwi macés iha 'E'§:s €vie:§.<r:*n:::€ sf PWEV E%a"~:a,::9C::' Aéihaff} {E16 89?: :35 ~[_"i:aa$"*~.1f€a.<::§':efi 123$ 393$ péacs mzateféijiks, ii: {E6 aétcusaé teaé: E325 ésssaaeéi aéazrzg xariih him, K5» ihe éecéaséd is $33': hslpfui :5; E316 §}?OS€CLé'i'_é:3?§"}. . submisaéen sf {E16 ésféglce s:om":s;::§f:h3i :1?':é"'pf_is,sé::u:V§G:3 hem; fafleé ts prams the fénarictiai '§'Ffa§1iS$'&:C:EZ§(§'B._1()~€';€i';'€VC:fi--..fig???' de<:ease& and tbs accused 1T'§}a«:;c€p{€:-<i.V'
10. Next c:ir{:ums1:ant§a2 %*'<31i€ri is €}:e _3écL:Vé3€d teak Pu.
the decéased in the 6 afinucti z' from Shanbag Hotel; The :'v3r},(l% 'sfi§§:bb__é:ccus€d had a talk in {he the aCCU.S€d being due déceased in a sum of deceased along with him PXR74 in {he cgurss of his evidance: stages '¢fha*:..~ h€ £3 waking as a maVso:?:$ at abiflié ":;sf%:.e.:i«v£h€ mazréaga i:3:":€j,:' have iakeza the '5iifié:;e:;v.,h€:: Wt}: Pwaaé and 2?' W631: 3335.? Shanigag T§":v'é2"€':&ft€f3 'z:h<~: ééceased had <:aiiE€::§ apes 133:3 _a<:Qus<?:é «{>i": his msbfle phszrfza '??::€:°eaf%:z--::" 'Ehe aC£:E;iS€C§ wher: this eficuseri fsaahsd Ehs said 'pfiass and ?E*2§é %«.M"'/M maiefiei zreiieei E35; {he Szaée like 'J€§'S§C23,'.} 0? Eh€~'~iii§1:Zf1_§§':§.E1€S.' sf they having E33': seen is net beiieved HSe$"~:gpEieEd th'eT submisséen of the learned Ad2?<§ea:e 41%;: &.e3"e;<:.ee e_:'1V* this eircumstanee relied by fihe
12. The next e§:eL;msta';-xeeerehedfie ';;fe_§::f:sv'e:*};VVef the mobile-M¢O.:":3, M.e.9:'~:_he ;=::s"n= :hé"'in:s;€:ance of the accused; The :2.se:_ of '--:i;:e :::jcBiEe'V__phQne is net Supperied v«i_:h'«.e.:j:y deli :g::{:s.'rtie£i'Ze;r$,. the reeox:*e:*3" reiied by the 1.0:" Evidence Act is not Eiroved. " * « 5 ThAevL'.;§a.§i:"«ee1:=e€::::e:a_';:ce relied is the aceeueed has netA:e;e}ies:'-.zL::"~§§i${"'3_§'3. C11P,C ezeiemeet ebeui he é:a§<:i:r;g {he 'Val-eeea"See' eieng with :he aecueeé. 'She f a:e;~§'§r;:é{"ef ?'~§g§'ex§»; 6 ane' ?' is Céiebeééevee %:»y 'me €02/2:': en f'%:h;3;: it Ea/eke Ci'}E."FQb€}"f8.Ei,{}fl in regaid sie r::e;f'e§iejj§:7:£r':§e:u§e;:$; so :he suezniseieiz 'tiéeé ihere ""3 ":3he'uEc§»..iée;%;e eeeia ea expéanaiéen {he eeeuseei in his Eepfx uizéef Seeiiefe 3§_3€I:'.?KCg és aiee V. .,.fe:gee:eé.
v¢/ Ex} 14: fine Cif'€:E.iJ:'§3S{9J1€:€S rsiied are :23: _;::':%'sve;:..___'< éhe submissign @f {be léayrzeé; A&diE§®fi&E"'v§ga§é'u:PLibEi__fé Prasecutor Sri. '\J.ExT/i&Ba11akaf'».:' §S§" :;'€j€C'{'€<i'L submission of the dsfence" <:-ei>_:,1nse'i. is .3'{'h<: -. L acquittal of ihfi accused _j:fi?C»a_rd.§d ':§y'«_f;h€ §E€arn€d Sesgions Judge is c0:1fintr1.eCi..L ?;$'ifiSI1'1iSS€d.