Karnataka High Court
State Of Karanatak vs Dyamappa Sannabhimappa Bommannavar on 3 January, 2011
Bench: K.Sreedhar Rao, C.R.Kumaraswamy
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PRESENT
THE HQNBLE MRJUSTICE K.A::~3f£é§E_ED:--£;;fi1:2;s,g:;:. >.,,% "
AND % THE HGNBLE MR.
C RL .A?PEAL % C: ._.k CRL. REVIS; £f".E':,v'Z£§'«I'I??*£;';il\I' ~ '@4193 /' 22906 3 422372006 BETWEEN3:._ %%%% U % J Siate af ..eé§pe1Ea:3.§ {fig Sr: V:..::z§ L §:'\5}?£{'}:§§; §'E}3:}%vg.%§i§§b§§§:§a§§3 E:';:::§:::2a,1'::i'3j_*.r:i:r; figfe: 29 Yearsé Q€<:':'«Ag_:*§:::;:'§2:;;:°€§ ;}F;;"3, iiigiiffifiilfifififg H M f'f€;:, }Ra:§:':'(§;u:rge _'_ ._€%'{,§f;g*é',p§a Eééizgapgja _ Bsimanziaézar, Age: 2% Efsaysg
- . {}é§: fiflgfifig 856$ Céazgzzcéaégizmg /_ .\/ We Tq: Ramdurg, Dist Belgauma ".Re$pe:;d§r:j:s {By Sri. Srinzzmd A Pacchapure for R9} & Sri. TKM. Nadaf far Manjunath Meled for This Criminai Appeal is filéfttimu'/.3.' 3?§[';i'} CrEP.C by the State PP for the St:«;t€:_-p:1é.yi:1g7.t'I'12§;"£ft.h'i:s_* Horrble Court may be pleased to g1'a1'1?§ Ieavg file' 3:23", appeal against the JL:dgm€nt~'Td'a,_ted i2.8.¥E,Ot§_ pa'3..3§d1 by -. ' POW FTC-III, & Add}. s.J.;'%v%.%_%B=}e1gaum=.m '*s.c.Ne. 398/05 and acquitting the resjiv-Qn'dventsfavccuyséed for the $ff€1'1C€S punishab}::'"z_1ndaéf S<{(:ti<;:~..:1 341" and 2302 R/W Sec. 34» Of IPC. ' A' IN CRL.RP No. 1:4'9~§:;g9#gg BETWEEN:
Balappa Blviimapjgisa Bfaémmannavarg Aged ab9ut'.,25 % Om: Agr:cu}§'::1risi;; R;'--a?,.- C-E:;§;::'icha:':ur, Ramdzxrg {Tqj . _ " '..Pe1:§:§s::ner {By Sri, RB LADes::-aipaéafié, Advscats} E. "ET'.%:§S§";::'$'&,V»V_a:§"£*§;§,r:2aiaieaa _ B§ré':<:1a,§?5pe""S3;m':a§3him22ppa EGE§}§}'E3,§1E}8;.'S§8;E', 'figs: §~§§%a:*s§ Q::::: Ag:";ic22.Ef:u:'§§ {§}':::§§{:hL:2'1:1:, Razzzéazrga {TQE _ ~_.'§;1?.§V;:%*'gji§;ppa N:Z§3ga§§a Eaxzzmaflmagfarg figs: 3% §'?€8,§"S% 0:23: {Z':a§3§%:§ "E~'{j<3. éiZE§:s;:3{:h::::2'u:*, Raménrga {Tag} .,¢Resp<:}:1:1.§:1ts (By 511, arm BANAKAK HCGP for R}, Sri. s::rg.ja~;£*::L;;A%4¢ Pacchapure for R2 & Sri. T.Mg Nada? fer Meied for R3, Advocates) This Criminal Revision Petitiqjxmés i:fi1e_rQ i§;fs'.-:5.9i:
and 401 Cr.P.C by the advocaiag foii 3:116' ...p'eti'ii~0Knw::rA praying thai: this H0n'b1e Court m'a,y"!_3Vé p1é:_--2,.s'e.d«. 1:':,2:_ L<3.¢":<_ aside the judgment and Cirfiéf «:'.;._ai:<><;i ir:._> S.C,N0e 198/2005 on the f:1e%%.__c:the F~*:%f'C:!:H & A.ddL SJ", Belgaum, These two CaSEiS L031' hearing this day, KUMARASWAMY ,J deiiVl<--':1fer:i'the fQ11'o.ijvi§ig: Crirni:1:;} is mad under Sectien '{§"r.P.C, by the State :0 gran': Eeavfi ";%:':i_L§:LVd4gI:1e:1§ Ciaftaé; 28c@4a2$G8 p14;:.5s'§€dV.3.:;§y' *tL'E':€ ?.f;%'-siV:j§_§;g Qffififif Fast Track Ce:rL::**{~§E ézgdga Beigaz/:::: in SEENQ;
§S8¢,f2}f§hGwE"§ 3;:1A§f:_:a;§":;§:,::if:§::§; '£16 accaseé i"'€S§Q1'":€i$I}§$ fa}: _ ? ~..';_§":§i:.§:§§€§:.€§:_j§é_§:":ighaéjis Ufa 34'; 313$ 35}? W1? :34 359$ / mm;
2? Crinxinai Rsvisierz Peiiiien 1»-"i'£§3j2{f)G6 ;'.s~:z_.-fiied Ufs 39? and 45:; Q5 C:r.P.C. by the Advoeate--*§:§%'j;zihs camplainant praying thig Court to set judgement': and Qfdfii' datad 28';O74;'.'2€§€}6 S.C.N0.E98j2QC)5 an the fileof :%}2.xe»'~--}§§~es1'¢j%; ¢g. Fast Track CG11Fi~Hf and V. S;¢'_s:3?i_"€sfi« '1.:;}"Vi:};3ig€, V Beigaum.
:3. EXJ391 is '§h e__ lcrdged by Baiappa. contents reads as under: """ : . . V .
He isiivv-an .H'is sistsr Savakka used is gs is i;i{3.§1§.eVj firith Eandalik Semapya $h€i ugsfi Ea EEEUFE 3:3 $16 2::§:;.s'<:.-. ' 23.92.2393 at abeu: SE03 ' V'-.5;iQ§:3p§;s.iiia1::gfigéér héifii gene is 73:5 saeéée x;:s:"}: $9 the sf E":;:}f:.:§;a}:E.E§ SQ§I}8.§§:8;, CGm§};air":a.:i:.'{ had aéag %.<_} '§;;:'§£:§:":§ ggficuéiarai zésgrii E2: his §a§'iC§§ g%.§is:' 'V:T':*:'s:,'s'z;§§§§$~»":':§a;r: Sf éhg wgrk his :f€*§::,::':;€£i :3 £226 Ezamse 3;': '''«/_,«r'' 33$ pém. Vfhézn ha refurnsd éa fhfi' hsuse his géstsr Savalgka has got I§'€§§J£1"I1€fi 1:3 the harass' énquiriid hiss y:3u:1ger brcether and he has gong ta bring fedderé Then h§:"{$.r'é3rzt to :«h.Aé' 1_an'dVA'0f". Pundalik Sémappa and he {old the csmpiainant that her werk and ieft at 2339 p.':::1__, 'iFfié'ti:':'h§L'.:j:éufii€3 ii) the house and searched for not trace 45 it is f;;rt.h;§r.%iwstgea'%.:gf;::§h'e%-- §:o::§p1aint that at we slack xvherirgxe Suressh ialfi him that
3.. dead b0dyVVV'§2z§5Ls, iand of Fakeerappa and his azzcki Mv;§:,:ka§pa E:/§:i'§?;Ai:e.~;:ié§;-Va ';E3jVG:féf:;::j§3.-31:33 Wfiiéi '£9 the Esarzé ix: guegiisfi fééggifi; baiifg' Q? Saarakka. géaafi sigmg .jV'i3$:§._,?faz;¥:é, t. Eééaé 3? the diéarfi; bed? wag S35E63': %:>§;
it wasi gizfizzg éhe €923: smsfi, §:¥E§iiE°i€S ':Vi?s:*:--2i§' fgégzéé an §m*&%3&a§:§ SEESR arid Izaak. Baa"
5. ii: is furfber sigtefi in the: 9913;913:1111: Jghai:
gfésterdajg at ESQ Clack in the :1igh£":V:"*;{fj§3T:éz3 Complairgani was searching for his sisi:e1*i. Fakeerappa asked him as £0 Wh3;ii"'he Avéf'aS:.{ée:1:*§:i::i«'n§; far that complainant told him thA§:iAt__ for her sister. Then he told §j;fé{€;?Va'V;3pa V Bheemappa Bammannazjayfar_.'i§s}?'é:§L ff:1;§QiLI:§1 r1 éé§i' the land of Hanji at 2.30 pm. Bheemappa.
Bomman:1ana.Va1j~' taken his sister to the is grown and assaulted caused injury to her head, £0 h3;'i?'€ cemmitésfi ha?
r1{:':_3.r<:i€r. V--., an Puzadaifii Somappa $u:*gap§a B0::1r:*:a§1::ar1avar zz:$§'§"" §$~I§;_p1{3';*:§§*£.VE _3§%,*'V'v§'9:? aausééizg iiifi €§€8£§': sf 133:3 Séségii '§';:;3re3,ff'§§' 3.12% ':1'én'rateé {he énmiésrzé §ZC= 'iha €}d€§.'S 312$ p§*'"0}::e8s ihgrg was ééiiay in iefigiag éhs fin Tim Csniefiig of ihe ethargesheei reveaiS_.._:_ha: Chazgfi ghcset Wi£}:1€SS N93 Baiappa Bammannavar was having" illicit C0flf1€C'EiQ--;-fl? '\R?}§tVh §§'§é* V' deseased Savakka D/0 Therefcre, the accused hatched iii}; a That 011 ELO5.2005 at 14.30-fife? m and %' 2 Caught hold sf her by: m:3'é£:i:§{r%~f=.._§r9r§--"c'h'é1;:n and strangulated bar and h. é1'.AA.'.:'Vrfi::.rder in the land sf €harg:<"««T:$:V}16e:: "Ningappa Fakkirappa.
27. In a,HVv§3ré)L3:E§:?;:f:§'i>;§1»fia§'€Xamin€d 27 witnesses ag mvgg is 2? 55,5 :§;?33 anfi MC>s.E_ ta :9 were 'i:__e3h»a'i'f«{:_f._ii:€ dgfsncs E3X.BE a gartéon gf fiié-..s'?:3f:é::';f:pe.:é;'§ E3'-W; E is E'§13;§'}:€3§..
§"':?%f';---E; »._'7Ba3;é§pa Bh§ma§§a §@§:'2a:"mava:" is {$16 4_Té:'}'§"'E1;§3§:3i,.iE_"§§EV2"i, H33 €E'i§€§£€ is fir: $316 sams ii1:1€ as "ihai:
FER72 Samaggga. E'3;E:i:'*a§§8, 'ifaiiiai 1% the
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u h ' §%;..{: LIESSS.
9. PV\f.3 Baiappa. Basappa Hanji has §<ep{:S§§_..f§hai:
gbgmi sigh: manihs back: Savakka haé b€€2'1" :i£:*;:> fi::I*:,vV§ land sf Pundafik for attending cooiie wforki; furthar deposed that on the sam§:"day.
8.00 or 'RG0 a.rn. accused N062 this witness and disclosed th':::i "afcc1isa%.¢"VN:i3s:"1vuVS{rid 2 alleged is have com:I1itté::1_r11u:9El{=fi5'jQf"Sava,}éV1{a;"
10. PW.5 is the sketch of the scene of for the inquest pa1'1C11€tI18;II_1.€L.,_ panch witness; PWZIQ is 4' sf E33006 stained cieihsg. PER?/'§'Li..;1% "v;_i'L:1;:€ss fer seizure 0? Screw §;EE"'7.:C;?* wif::1€$$ £51' S€iZ?..};I"€ Sf irzsri ciééa-§;§:§.w. " 31$ pheiagraphezz i3E?vK2% E33 'VV'-.__{I?§§3§Sé%'§ fi"':af£.EéfiE138 '~£i?§i§§€E'1 ihfi samgéaiai gs §€§' €333 _ "_:§;3::ju€::§0'f:sA':g§¥€:: by ?W, 3.9 is £15: Efisdicgi C}f§€f€E" whe ¥$é§fi§§.}€3i€§ psgé ezamiaaiigfi 9:} 132% degd bséfg <31" Savakka; ,«€,M He has furiher fiepesed that stmnash ar1d..___:i:s cgntsgts pragtissafly digested. {iauss of dea§h--'j';s::'f"g:§1;:,.g to strangulatian secondary ta asphyxia, 9;:1*1dA.$hu§c and time since death is 8 to 12 poiice constable who SubInivtt€dbA:4'FiR€_A.!iO §];}€». Rayabhagg PW,i? has state:i--._:t'i;%1at "e::s__'2.£>j;:?::{5Q'5 he"
Caught held acatussd .';'§i";:>x71 .Vri'é2:§f iE :I'a.Lf1aIfi:~iV$'a'gVar bus stand and produced befci¢_e:'L'V'E}'i:é PWJ9 has siat€d that on articles and sent for c:hemi::aEj {E_Xafi1E}1'2i:fii.Ofiv.fO Bangalore. 12g 9w;2<:._has %:%.tMVa%je.§% £v}'€Vg,:t:»Vv"{}¥?1.13e?e20{}5 at L38 pm. E?i7h€i'1 hfi 2%:3.TéL«-.._i r;». iVi h_2:;i:_:;'«;<5;L::tfg at zihaiii Eirrus Baiappa E4-Esimagsga gfifaggze 'iE(;...__:?_?::xe §GfiC€ giaizisiz and fiiéd a éaiz'-?;'p2:::§:*:i_ ---*:%r:is rsgayfi a {:5.S€ Wag rfigisisred in miga Q11 sfixizaefi *:e9§<; farms:
.._f'_:::';$;%:*.$tig3£a§3:1 ané cmzdfisiaé énguagi paschagama. seam: {Em éeaé baiiy fer gas: mgriem 3€i?{$3§I3_§_§:€s5§§G§:§ Sgizeé; $26 $31935; aiainaé sieéthfis Q? '<~;/"
i§ deceased; He arrested accused N111 and f€'CQ1"d€§_.-.hiS isaluntary Statament. He S€iC%.1I'$d & phe€<3graph'éV::*":.:§i::?{:{3v,. P': < took the phoiograph 0f the spot. PW523 V' spot: and recorded further :;:'fiéLt'emé.4nt_;. t;»'f Complainant and other \,Vit1"1€i'SS€8. I__ He artj_.:*ste<?1 accused N02 on ins voluntary statement. ;f§:1"V' chain, PW27 obtained the of screw driver; iron c:hai:f1":::'Er:1:V1':;iV extract 0f Sy.No.54; ani.:11: Hanji.
He also scene of Qffence {yarn ihs érzwsstigatioxé he Iaié sh3;rg€sh§':e"é._ ef ihs exzicience éria} Qésgri' 2f;s'3C::r'§:';}e:i "t}:€ siaiemfini: sf ihs gcausad 1:33:16? §€$5{i§E'.3."' ::_37E3" 332$ a$::1,:s$§ Efisggi ané 2 have .:gc'i3:'::$§ éiéefa jgfiéségutioia aéiagiaiiezis. .. 5§{'E*:.€_; gzziagiazsca ané. fizgdizzg sf 31$ Tfiai CM "€§::':2;'t 3% 355 zzrzfifir.
2.1 Somappa Fakirappa i\»'i"a1ii.Zingappage} is :19": 3?, 3.1} sxamined by ihe §r0s;u::<:u':i0:z_1; _ '~«.. _ ~. even theugh he is ihe: Chargétsheef:
From t:h6 evidence of PWZ26 ~ 1.0. % Somappa Fakirappa Vatnal '2;f1Li Fakirappa Marilingappagel afi:
the samee The trial Cbuxft Qbs'§éi'%..§c.r1_VV that the evidence of PW.2 réiiaf51é':. ' The trial CQ11ff"1T1&'&1S 2i1'S'(,¥~ §3~fiS-€7fV€Ci *C1'i§1t iheugh PWJ has :§Ef§§.§:».::'i::cideni and saw that_A'--a_.<:cu:séd':'I}If{:i'..1':=.__}1;iI.s.....'Vi3'fit iron chain E0 the: o.f Séqfé1k_1:_{a.Vvéfifitifihereafter assaulted driver all over i;§'1e""' bV d:iy.A 3f "'Ti:,i;s 119% at all narraizéd 1*3jyrT:EfE1}§""--é"f:*i'a1 Cour': has also ebservefi ":x7}i';$;'::.-'::é:;;.;5c:rL,1s<=:d N03 dragged £113 §:1',;j'g;31AfiS (}'f_ SéVé;§§k:3;, at tihat tirna, S313 *:':3.is-sé f§:1:e~-- xazaci 'é'1*'°§f§ 3%" S8, ?'sFV.§ being the '--.A:'e§;é;'i-%.2{e.,4:::~§ *%:§.§ih 'abs acsusad arid Savaégiia. "£:.{:gE':*i']"--._€3<:;:; ha*22'€ €::,q::i:*gd ihe 8.C<iEi::S€€§ '_2x:h}:§;'-:1? '2..Ei*:'€j;'° avers dragging £2723 Eianés <3? V' :f;Qm§Ea§§}: 63838 :29: §§S§§GS€ She mama r . 'Q§§3..{:"::i3.S$é $39.2 532$ $:;:bsE:§:::€:2:::Ey name sf '«,é%:€::3.s§é ?'§{}.§i is éagsrisé azarizzgg {he csimygs 5'? 5 WWW M\MV>\\Axmd>vnv|vuv\uu4-- _ .
12 Q? in'i:€stigai:i0::§ Ths trial Ceurt has-; E:u<:*Ed --.__ {hat the evidence 01' 3016 eye witness ::am'1<i:f€_ '=..._ ~._ be relied and the evidence supported by chain of circurns_t'é§i':1.ct§.A;."* .4 Evidence of PW2 is rm: fru.iifu1."* _ PW.3 is theugh presefit time Qf conducting panc'E1_2z--:1ama-v.i*icVha s' at all stated before the pc§VL'Ii..{;e No.2 made extra ju'§:ii§:ia§' fi§:51i':'¢§s.iAQn L5%3?féVfe him, bu: izniy aftéfé the incident h¢ ' eXp'fés:'s§é§1 the Investigating; judicial Confessiofi Somappa at $05: and dining *1'h€:"*ef0re he is a chance €&21i}:f:i.:vs5s'._. AC»<§§Ei';.;§iain1: £5 files' bassd an s'§;:'spi<:i0u'-3' V<;:':Z':*Ct:::1s¥:23;::c€, Thsfefars ihe "Ef1"i'ii§'é <:%f""'m§E'1e accéjaefi 313.3 bfifiil '1£;':%'\§§§Q§%:VE.}_?'$'€é xQ::: S'i,iS§§€fEG':,1S cirszzmsiazgcgg P't;7£?. "éE} ss&é_::.zV7;2:*e yafich E?EF§f.2"1€SS czf mead .§:aifieév'..'HcE$¥§E:,es C2? dacaggafi Savaigka 3:33 K'"'--._}:§$a§i3}=..é;fimi:i5€i Efiaé iiherss was 330 azheés in éiizs pstiy gagé sf Savaiaiia 3:: S13 "'§Z%:;§$fi; G? abfigmezz 3; her neck, %€C3'%A$€ me "~« i%i%§§§'1it€ (38.8% GS 133% §§"§S€€%.2§,}:§f} éhai /\ 13 aeeuseel Neg} stabbed her en the ehee":,_..___ abdomen enfi the neck of Savekka screw driver. 'There must be some EE'hO;§§""()'1;1;'.'..'._: the petty Coat of Savakka wherevhef-._::e1iVeV. ' received the stab injury tr)' petty eeat. Therefore eL'ideri'ee::'§jf P'{?\f., fie unreliable. V_ 2 'V V V PW513 is the paneh iron chain from the.__pee'Se's'e.:iee"ef ae'<V:i1S"ed Ne.2, but during ' e1fee'.s._.ii'»e:'xe¥ie_:"fi:e€i0n he stated. that pz_31i,ee :'.'e'I1ain to the hands were taken. 1"Li'?i0'f1» chain from the ne'fi"""}§;reved by the p:oeeeu'é:ie::~,v Th.eM during' the eeuree ef eraseeexa:1i':n"efieifi-..e.»"fias eteted that the dea::?;;'--vb-edfi} V-eirae ?:":o%npieteiy deeempesedg .-V.A_,f§'E':€:erefa;:-e:?e"~-éihe ée'e'ie:* is eeefele te eeeeee the 'e::ee€:_ e.ai;2 deefim Seer? efier eeefeeiesfiegf 'she evifi-ee::e '»:if the ereeeeeiiee zeitzzeee have V"ee::;:e.'.%:e e. eeeeieeiee "ghee preeeeeiiee fie eeiebiieh fee geiie sf 'tee eeeeeeé Eieyeefi reaeeeaeée éeebi eeej ihey were '"fe[eq:e:§§:te§ fer ihe effeeee peeisiiebie ueder fé AV £5" K 14 Seeiier: 34}, 382 read with Seeiien 34 e§.___ Endian Pena} Cede.
15;. Feeiing aggrieved by the same preferred the appeal againstig %':hAefj21.{igt:1e':':fE-..__ aequitiaie Even the eemp1ai'h'a;:1t Revision Petitien eha}1engiI;_é"'-. th_»e jufigetfifent ef acquittal.
155 We have Pleader for the State: counsel for the reeponderyis perused the trial Sear: receriieg' _ S£:§:é;i:e Ejzeeyfse ié%x2e.._§f:.e.eee arise 02:? 0f same eeeséens e.:15e--e; .vé}:e.eev..::;§.':§e:fs were heafé 'segeefeer 33:? eemmee ' VV e'*A.._&3§v:;ég:%:e;e'*: fie iéefi.
. '§f§..eeie {he eentefifien ef {fee Eeernefi Séaée Public éézaé 'Tihe ezrideeee ef EEEZ epeezke efieeeéi '§%;e E'$s's see}: S§E"'C§,1i'fl~S{3£}{3§ eefi aése '%i?§§§'E zeegfard 52:5; 2.5 extra. judicial eenfeeeiee and metive amé hemjieidal death. The evidence ef PW22 has met been if} a proper perspective by the Trial Ceurt.~'..'Ei2x,P.fi..;Ei the PM repert which reveals that-"S'ex?«ere_41 i_:1.j'Tuiiiee'--:arVe;VA found on the dead body of the the expert opinion of thesihe eemmiss:ior1 ef the offeneex, 18, S113 Srinand ft .Pacch'ep:11V1e'e %1'e.e:rfifed'Jcounsel for R3. in CF13 supported judgment The identity of PWZ1 is ne sufficient evifienee fie preve th21'E"*ej;';_ve eiied as charge ehee:
vgi-éeveeevf» :v__'_D___e:éda3ra.Happe. ¥eéa2~:a::z1ever. 'E{'he;gz' ,fi':*e ~%,::z~:}:'«ve,5£'§ffere11{ gereeeee Se as ye: exére;
""e._j::éie§e;§":;4e:1fe--e'js;i.ee is eeneeraeé, Belepea Eeeeeee. _ *~§_§;e:éj_i'e Si,~?i};i§§Ei€Hi has beer: yeeeeciea afiee 233% eéeieezeez flee beers eeeeedee very 16 baiatefiiyp His fividsnce Carina': bf? trusi: :xJe:"ih},é,___ T116 T:'£a,E Ceuri: hag pmgeriy appreciated; the e3\;ic:ie::"<:-Téf:-«_ "*.
19. Sri. T.Me Nadaf for Manjumath counsel for R2 in Cr1.Appea1Zgiand ?R}--3. ._i:34"{§"ri.j£3f¥$ submits that A2 name slot "111én.ticT.:f:€--:'§iv.._Vin*:he "
csmplamt. Subsequefitly -}f}.ar"11.é been rnentiened while filing' upon the extra judicial in this crime. The 1.. last seen circumsta_n.c.e _;é;1<1_r::i. u__%:ii'c'i.21lH_Cvb11fessi0n' 20; Tbs CA§3;_f'4:_0:" ._a_;;;A§e;Si§./.:::15'9§'5sess £1,131 pewer to gaigxlia the €E"j1{§T_': svifiézige' ia:1€}. all thii relevant sircumsiamcfi 5} Va:f::§%.,%\s% éég 913:1}. €€3'I§.{1h2S§$'§1 absui ihe gtziji: G? §:m%;::,ce-§t_:_a.:33"~é§'§.. :§%§§.-'assszzssé bearing in mind E-isgvever. éizsye is ».5.«:§::'v"'£::::i':ia§ §F5:$umpté£:§:: $5 i::;::<3é:em:§ sf éffifi Ehfi fact 3? his Laagmiiiai E33: ihe iriai i:';;'e_.§1'é'.:. "AVa?§1%r»$ Exam Vésws are :'@3$€}::8Sa§§; gggssible ihe '%~\m"'( 1?
High Caurig shauid :10: in an appeaé fmm a<:q_u _itia;i sanvici the accugedz 21, Section 401 of C11P.C3 deals x»*ith_.?E~£.i.g':hViifiuréis' power of revision. The revisional j11.riA.é%.<:I£zf:iii..{>'I3 €3X6fCiSE:d only in exceptional-._,Casés,_ €.>Vhe1.1""éj.7t;1vF?.vI_fe is glaring defect in a p1x<:>cedure____é-:i_there"§--s_ a manifest error of law or miscarriage ijofé"'-.juAS:.i.Ce. In this background we have ca¢'6'fu:I1y"e§~:a1hiI1é'd the evidence and finding rsgagfizfd {:_tr-i'aA1j
22. In is PVS/I2; He is an €E};'€ He has depasaed than:
hi::1$eif :a;i:«f;. is gs :0 ceeiés work; :1': {ha sight meyzths back he E3353, %§$:*:.té__ :%%;:::?'E::x'_a;.§:'V~,.s;*:'g?:f'.2Y5 Eaiad. 0:; 3116 game fiay 3:5:
cieéi S-.§a5;:%§;ka hafi 31.538 $0315 fer agizgiég :,v0:*§<;§ SE33 2?: stziecéi, Thea he sack 'gim sycie to 'tha &§;:i逧ifi§aE fééiéi. fifi 23$ $a2?a}:%«:a has g:':§}i19:}§:5§€éie§ her zvaik, 318:: he task {ha cjggéfi azégi $53.3 E §:é(:3€€E€€:£:§.i./Egg at that Ems nsar land of C'WJ§ Savakka was standing. §.;_€2CL;S€§ 1530.: was near S:S;v.fa5'E§§<:V.a& Accused N02 was in the sugarcane fifild. her ta sit on the cycle, but sh<:'"di'd«.::i> t She said that she will walk.
helding chain and accused tr::r Savakkafs neck. Accuged'.=VNQ':?.:}j4. j§r1;A11e;i--"thé: chain. Accused No.2 caught N03.
assaulted Sava1?;k':;:;,VLf£%>y driver on her chest. He xx2*ii,% Vthis incident. He did not ilncident. Then he {old thai her war}: at 2399 $331?
He 8.150 ;'€93{é i'i*';.:'18:.%7: "-.?::<é--:-."..1r:.3;s mat Savakka at CW,E9 Res': Q? *£:i1€ mfermatian he @255géa:-: '§§%§::':fr;§;§:§:-...F::: Pvaa Aim: Eifieefi fiafgs ha V:fi;:§_r§a:éé:% %i__E:§:~.«-"'i§:$i:és;:t 'fséfezérei {B6 §9i§c$. Es can £3116 SCE':1'i7i? d§"§"€€I' azéfi gise figs zéhairz which §¥%j€ &}f"§"3§§;'a;'i;§i*{€C§; 55 Ejvifigfi 332$ ES. 9»? fly 2G PVV21 8;: night 80 eleck he ield Sevai«:§<a..___E1ee eemplefsed her werk and gene :0 the heuse. first time he has Stated before the Court were talking with Savakka. E3ar1~ief"c<)'thisg."fie'._he;e{'.wne--§: narrated before anybody. About»A:'fif i;--een same frame Goa and Summons'-ve.§fe,re is;e:ie'd,"'?:0 "3:iii*1, 25; There is 0missie'fi.V:"arégi{_p'e<5'IiL§2{e;di'cti0n in the evidence of PW.24._:'- His recorded after fifteen During the eourse.. he clearly admits that he rescue Saeakka when aeeueefi §ee.«.1 :1:rid_ I?"':;e:':{*01«: her ie "she agrieuimrei fiegé, ,_"I"«:zze__L"i;_%:::ee'§:§e___.eie:emee:e were reeeified, F0}: fi;:'e€§:'fei:_ Cease he has ciepeeed '£23,: he ' "--.__,.ee:2:z %eee%eeeé'e:'eE5e::§vv§§h Savakéie. Afier a§p§eeie{3§ng ..f'_".é§1;e.,'ee§&e*:3ee sf ihéa: wétzaeee, $33 ea? view if: E23 E39': sefie i""'~§'* .43'§§_§e.ee"'A_«:efie.nee em the eaeiderzee ef iE§'ii:§ xeiigeeee 21
26. The §E"GS€CU;'i';i§I1 mainly yeiies <31: iihe re<:@v_e:'y Sf 1:23:11 chain ané Screw driver under pancE€é::é:f§.--§2>iv:3V, E3X.P.8 :3 the Saizure panchanama far S:%.1*'€:$xs<T. {:i:*'iv£§':' EXJEAQ is the panchanama f§:1:""I«r<}:iA Assistani: Direcier of Biglogyvg::3¢ctio:; *R.egi_;j1:~ai~, Farerzsic SC§€'1'1C€ Lab0ratory~; "'B€1ga'u;9nvThaé.»épined that item E\Io.EwJumpe'f,..V_&' Q:rA1--é §j¢é'EfiC{)Elt.9 item No.3 Que Parkar!':'a'I%_€" f§:;t$11.1§VdAA.',i'._'$V;{i'.:h 'B' group blood. Bleed N04 could not be report will not some to to establish its C&S€5 The "§fiI"é;>rV1 EEG? semi Em" ESL fer €x:3gmir:af,é--;=1j;. éanch aviiasss §er*:a:::§.::g is has 139% S';1p§{)f§€t§ tbs': sage $1? €335-?'__p:"*fé:i«::.$e:;€§'éi%::;. 'El'h§s $836 $5 bageé an {E6 e::£,af$:3§::7$'%fV3&i2éi§;s;1""svééeriss. T313 §:"GS€€§%.i§iG§3. ES :29? abéa 39.33: S€€§i €:i:°5u::1$*::a:1€e. ?'%V3 sgesaéig :::E2_§:::§;': {ES gxiya jaéégial ceiéfegséerg bu: big sfgaiemsgt ara;e':..§VvVs"":"*€a:::a:°§?T€§ V§*$§/3? i;€};a.2:§§?:}?" 3:63; 8;§§€}{" 31$ éays, Fhe x§*"?!?° 22 extra judiciai CC21'1fESSiGFi is 3. very wéak §3i€:f:-£3 ef eviée:>:1ce, Si:':<:§ his statement is ressrdeé bs%2:i:e"§7§:;{.V'§.E is unsafe fie place :*€1iar1<::<~:~ am his evid&nc:e1.'.. "Ir:'AT.s§€> as recovery of iron Chain is conc:3i'n'ed , wily ax Corrobarative piece sf evidence dfld".QOt subst'~ar;:.tivé'r piece cf avidence, ThisV snot sufficient :0 estabiish reasonabie doubt. The h.~:§$vAA-';;§:if'»fi;_3'f>reciated thé evidence of an trial court:
gave benefit 1 and 2 and acquitted. reachszd by the iriai semi anfi dses net £833 £62' i:1t$:'fer€;;*<3.ei E11; the Criminal Agpeaé 332:2 i§;';?_$§§Si'9vV£':1"'A'?€'£i'£iC3i'E are dismisseég.
E gggaa : f j ' ~ 31%;' ~ .