Karnataka High Court
Sri M S Chaluvaiah vs M C Krishna on 25 June, 2008
Equivalent citations: 2009 CRI. L. J. 219, 2009 (2) AJHAR (NOC) 402 (KAR.), 2008 (6) AIR KANT HCR 170, (2008) 71 ALLINDCAS 922 (KAR), 2008 (71) ALLINDCAS 922, (2008) ILR (KANT) 3914, (2009) 1 KANT LJ 153, (2009) 3 CURCRIR 85, (2009) 1 ALLCRILR 259
Author: Subhash B.Adi
Bench: Subhash B.Adi
EN THE HSGH CGLSRT QF KARNATAKA AT $£NGAS..QR.E DATE9 '¥'H%S THE 25:" DAY OF .}i}¥'siE' 2088 BEFQRE ms §-iG[\%'BLE MR.J£..iS"fECE SQBHASH B.A$§__--- * : " %% CR§!'v¥§NAL RE\f§S§©N 9'-"ET€'!'EO£~é :s;Q_.494;2aw? V ITr ~ EETWEEM:
S3 ?uL$.Cha§u\ra§ah.
SE9 Singraiah, Ages: 3:30:31 5'! years, 636: Agriouiture, Rio Maradé Para Viiiagei Mandya Ta§zg§<, Mandya.
_ {By5%':-.;_§;v§*\§;'e>g§:*_§ja___A::§s.!.§ , AND:
7o;_.;a A' :;' *Na:§<=:{§s Eii.-"L ' . M.C,Kr§shn}1 8.50 M.S.Ch:a%§uvaiah, _ skged abeut32..3;ea;s, A »_ ffiar-ads? Para Viiézsge, - -_ ' Mandya Taiuk, " "
V$.§9»MV§8.Q?:a£uvaifi:?i';'V __ aged' about _3j§':3.Vyear::»,V Maradi Para '%i§%§'¢?§_:e','T:; ' ' V' ' *.fs:'!a;2d3és.~2._"i'ai:;!;_. ' 4:'xg2'.i'.;'Qe2sara,i u; t.
"Si.-:; %a€:e<;Sara'g'uru Singraiah, Agéd ._abcs'L=t 38 years, _Pv}aradi"f-'xfra 'xfiiiageg V' .__3'?»€<fand\;a Tazuk.
'4§"4w.r§.¢3v'.$i.3!'6S§"! @ Sathéah, " 'EKG Chfkkaiingaiah, Aged abate: 25 years, Maradi Para 'Jifiages, Manéya Tamk.
% 1;-[..' :DE'§':T§aNER
5. §'v%.QJ¥'e§es!z§ SEQ Maskifi Kaéaiaix, Aged about 30 yeam, ¥'v1ara<'.i§ Para 'xfiééage, Mandya Taiuk.
5, The State by Shivaiié Paiice, iifiarzdya Taluk.
{Sy $ri,H.C.Ham:ma§ah & K.s.';a, Rg.:ar:3e§5 A Advsafor R? :3 R5;
Sri Hormappa, H655?-fgr R§_}~.. V Thés cm? :5 flied Ui$,33?..of C!;'?P'[Ce§ _:;3€§§"§.gf;§ ts' 9s7e€i~asi'§%i£e the judgment araé order éafeé 29.'%'i.--2_C§§}6 ;'_sass;ed"§~z§_'~$,$J{%£o.15'§f250'§ an the {:59 ofthe$"J¢,FTE3-§£,!s?£andya, " * * " -. 'ms revision pegétizéfg vgamigiég ;¢3¥2'~é."<.:a*i §*§a~§,:«;:z'i.§_:::z9' §§i:«§:§' day: the Cow:
madeihe foiiowing: ;_ _ Lv r.-
This rekgiséenfl' Vdéfecférfi a§2.~:..i%é'sf% the jaidgment éf assaagéttai Era S.C§I\3{),?S'§.{f2QTCe51..
'2.,. "?a.:§aiv:gaVRu.r§i Pciése charge sheeied the accuséd fer the ,/pffegfzcxeg i{:+%.;§.r&'§v=5?z#::§§§§".i;;"z_f3 dféV;Fxfiestéans 143, 302 and 203 cf %PCu B;as.eég_s.z?2' the compiaént sf me M,S.Cha§u2;aia§i dated 'T,La. ¢a$'e was regisiereé in Gama No,4'§f:2QQ'§ for the sfience °v-4"_~g;;§nisf?:$§;§%é finéer Seczéons 343, 3&2 am 29'? RM: 14% cf EPQ 3:1 ' ~.__én\;£:$:t§"giétéc>r:. the shame sheet wag fééea. A3 many as 32 wizszesses cétad in the shame sheet' However. the ggsseczgtian éeé téae eviéense of PW? is P\?§1§. PW1 ané P932 are zha esse%é:'§tnes$, 915$; % ttttatttt ttte tt";Ct§€t"§tZ ta arty $538 and be irztetrtted te tats t't'3%'E§"tet' net ts ttatte um; Ttteteaftet' st': Sttttday tt"t9t'3'tEt'tQ Le, Gt} 2?'.S,26Q5, tte gatztt. -ttte atatettmttt to ttte gattsa:-2,
5. PW? has ttattzaé ttastttet Exsept Pt!tfs.1. attctt...2}fi.§t§itfgtttgt"3 eyettttttess ta the tttfitééttgt Qscter wits a)(&t'tEt¥';tieC§V t§e5t:€_tt:$"tta;s' $.t:t,téd j_ tttatg the isttttrtz fctattd an the éeceaseé tf~tt.s_.t t'F'téj,i §le._ Git a:$,:':_:;=:,.:é"t't ét' 3$$att§t by spaéaet tte has tdetttttiea the
5. 'Etta investigating %t¥%cet P:tfi;9 tsstttettt ta €519 amt an the ttext $33; t"t'tQt't'%tt'§§ .AA.'{?'7s,v.~;f_:',v~«::f:'i.I'V3§i,,§£'iQ§ a. amt mattazat am ttteseafier t~gt;t.§'_t2atct;;eég tat': the next day tttsmtng at 83% Eta the cattat steer $hant<ateggta;§§a's t&'tt$5ft«;_t3dféit§t§téi%$i"t§t'&1$_§€¥t'tdttCted artct befiy was seat ta Seat martatttk 2 * ?. -_{§':t§'T!'§ia§ €uo5asttha§cq:§'tttt:ért aceuseé, as there was rte ditect etttttettag :;;..§:a7.t;t:=s tttg at§eg§§5§i{'";¢té:t':e. it atse sbsettzed that, Ptitét wha supptrttéttttttket t§t:t,$e:§ut§¢t;. cage it? the examtnattett-in-chief t'2a$ tttttaeé ,,,,,;c;t:ssttte a;é:t__?PVttfié2vzagtttéi-.V.t:s;:;att¢ttzet eyettrttttesg ts aim tttmeé tzestite, Even ¥'é'ttt't$$$e$ ta the wet mattazat inquest have atsc tuttteé htsstite.
j"':Vtaf§.,V._'t_¥§';.:r:*:ed {,)0Ltt"t$e§ fat the §8€§t§'9?'t$t" stttstttttteé tttaat, eta . Ptlttstt tea 5 taste exatttttteé and E.xs?t ta % and tt*t.G$..t ts 'ft 2_}sse*ete matkeé. Ttteteafter, the matter was pasted tor cs'o3s~« éf>tat't't§tta?§6tt at Ptflit. Wtttzmtt aastgratttg any teaser; teamed Sesatetts Judge aétctttzteé ttze {matter ts é.3,2§$5£ tram 4t3'2§%5 ta 28.3.2385 am frsm 28.3,2§&§ 2:3 2Q.4,2§$5 and thegeafteg Ea 3§,§,2Q€)§ and is
3.§.2Q§35 and ':0 SKZQQS. He refegreé ie the Gréer Sheet éajfied 8,?.2§{}5 and poéniad cu: iésat ?\!*sf1 has stateé that $29 fafiher, acauseé No.3 had threateraed his wife tézat he woszié <:se:r:_\r:v%_:ié£H sie;§:§V%;j%:_:;*;=a-§ _ befege Ezés heassa aféfi Era téaég zegarfi, the Cour? hgg wa{ne:a'§'i§2£¥1:g§5::$e:$V. '4 §'"§G%"逧'€%' 93$ $%.£b¥"'{'%§§i8d thai, besasgse of :§'§é__v Esz:§ g;%va;p§gb ie::*:eér: é:%3_§ examénaiienaésmhief am cress~exam&natE*sr;_§ Pwfi' Aim'.-eeE %':=::§'i%%§=?,*, _vEf's tééfig "
zagasé. ize aufimitfzed ihat the ma: ease $333 2% <a'::-:';??{ng::sV'§:e§we ':-53:": sag; Ea éay basis' Fwtizer s1:bm§§e§vf:%§'a-i, cQ%§:%::ed as ex§e§é's%9us§y 3% geessibéa by ;ace;':11§'r:§§'{§§éL'vei;i5§;en§§"g§.é:§. ta my éaaés amiéi '£29 exa:'3':%§éai§cr_j>-- _'a§% liéhei» '$é;Eir:e$é:éi$-..V%.§:févcm§Ee€ed. "(ha adgeuggszseentaheasiéi'5&5.5:'eiA"§;ééf%,z§z}1§.€&:§%'"§&_E§%§v%i-figgay fag" the FQESQYES :9 be recagdeé, 8}; éf €3s* he fmiher eagbméééefi tézaé, fact gm: fig Qaggmnga fram $822995 ta 512595 figs giveiiagf s.%:$;'::;:QE§" éassissed is wig} aver P";'a§§ grad $;;?:s:°f§'Ef£eé 'thew §:$é'2i'1T;'--. s:§Va:'V____%__£_'rafa;@ by Sessians éuéga 2%: 'me saws- $X2'f%§§fi&i§£?s:¥§ §';a1$v..*»g'--§t%§'§~:€_ gfiecieé the faii izréai. Tfie very o§§$st ¢f ss;:§:g$*£%:"*;§§f §:f%a§ *<.§:%%;-fv..:§' bagéss %$ $29!: agsiy §e§~aeated, mt E': hag §§%.«'@§"% '} §;§s§:'_%£e is étfza 3:*;'!¢%.2sa--%§ ta zgse the said i:§:/area 14¢ win war 92%: by means 4"ic:§'.v?éé;%$7¢Ege V;o:swe:w~€::nfi maney pewes. .' §;. §rs"t§*2%$ yeaam. fie sefieé an a decégaéen 9? the Am); ilisasriz é*a§::f':'(:§?%a::..v3 §s2 29% C:'§AL,J,£§Q ézz me; matter sf Agaéazm PR,é$fi§ ma .§;s3{;*n~;Ea Vs. swxa am sagbmitked mg. «mg manéate Q? fiecéism 3&9 éf C::P&C_ sag? $0?¥%§§$>'i§¥"%§ tha tzigé $3: examméng $29 vgiizaessea frasrs $33; £5 33%; arsd rm: giving a sganae ié asatusefi is t?':rea%3rs m' win ease; the wétnegsgs as $33: iizey may as: sampogt the $%"$$$C§5§€}§"%, The Aggy; Sega Eakigg ,§:.,§§§§%a§ rsciéce :3? $239 zzrgreasenabie deiaai in rec:::'dEn§ i;'=.,_ei pgaseaagéisrg agséérzesg has haisi mat, the agpycaeh cf the $e$sier::=;*';£':;f;::'§§q':«::s,J:
~:u:§s%e12ai§y sentmry Ea the prmzéséozzs sf Eesiéasz 38$ af C!.P.€§}:"
13: He further subméfied that, éngugies §:~3;a'£ed« by the ezzidenae of 9w1; we ha§ smxen t9 the "::az;;¥:¥;e¥"¢§ earmgegates with a2;§=:i9§"s£& cf ésazier.
$1, Leameé aévesate fa:-5 '§%':e _.az'c£.éTs_:ed;V"*-agzémiééati... tésa exzééance G? PW1 és $202 ac¢epta§§é' €33: §i§$i.§g2!&E;éer;ce has stataé %é':a%L ha saw the %r:s§dez§i_-:§n,__2%2e r:éghi*2§.5.2905 and 2§.5.2e{.>5. Tm; c»n 2é;5.2ea5 against unkneswa fiarsars, i-§e2;;ev%£r', he baa aiazeé Ehai, he 23:6 rm':
mfarm the Agncééeréf' ar:3é.'~ 5&3 53L.%§§ gave the ataéemeni; erééy an 2:75'-'é24'%¥'ér$;.%-z?:agg'v--§*A.é'e $%§téé"'%hai, the sempliaat itaeéf was zegésiefeé on 2$?_S;E}QT{.'s5, states the: he gave gmtemgszi an 2?e§¢2£%§§. fL§§"Z§;1§${ S:€&€:e.§ V §§f';§.T§.,V PW? has net $:.ip§<32"Eed $38 gage ef the ~g::_{§s;fsé§:s:%cn44." E§§:§a.z?§:¢e 9? ?W2 was fecagfieé an {fie mme flay, .:.;é'~*V=;::}4;,%':;.*.9¥,rj§§:A§:g'L~-.§:¢ ghe §r$$e£';!,§'éé%§'s, 9%? gm §mfi§2 bath am i:%:e V "$32-%a:*§tz§5§§é§. He §iéE'€§'3$§' sasfimiiied éhat, 32¢ eyewitrgessas is iéze ' .,__VA%n§;'§§3:e'?§€''ner there is 3523! cémumsianiiaé exflgerase :9 wave '$29 aéieged in 2&9 absezrzse at? gas Q§'£;§é$fi$35 '£29 amgesagiierz has utteyéy §aé%ed m wave '%?':e gage: Yéieie is :10 aim: in the éuégmeni 0? the Seasi-cm Jaééga a¢=:§f:,.:§*:%%?;g ihe acgmeé.
. f' 25,931 12, Leameé GQ'=:§§E'§§¥%${'£? Pieacles' submifted that, theagfi P¥'és.% grad 2 are the eyewitnesses, ihey iaave mmed fgostiée arzd submétged that these are me ether witnesses.
:3. No daubt. érz thés case, 9253'; agzef PW2 are éhe e3{f:a'%%.§§§§éAieAi§5;é}esT - aited by $219 prssesggtécsn. PW1 in examinaticneiggyahéef E:'a'i§';;£':a]:::=;$"*£§*:Va£§ he 5%; me incident and has axgiaéned the %nc§=s;ie:a%'-aT!$?3. 'fie' hés §:3's'?§'2:3r :1"
szaied as is wk? he fiéd net rages": i?2e=sa_;'¥2e izéesifzédiateiiyfi "2.?$g'§*€$_{% €516 VA mafia: was set éewsa fag mess examinatéaxg'¢f_'F'WV€ er; has stateé thak. the accused had 2§2%_é'a€ene§%§ ;g;r:,is;£:'~«€§}ezeaf§%rV he has turneé hsstéée. What E519 ée :'sa§Ese§V_£%: A;t§:§¥é;'_:V:§:sa _'_§%?ze;:§§'a thew ég {:9 evééarazsa is scravist f:§2'eT'«,a;;ji::as$é_:c1. iizc-.xa;3e*.%ee€:."'$??:e=.ségaégi in %*g§'%§c%:; the mg! is tsnéascted thé $e953$§@¥"§é:;3:.f§§~E%--_'{.§$e$. rgvét inspire the csfifiséeas sf fihe Csssrt, V 1,4. Lxggdéssuteégy; z*$§2$ exmssad an sazzesa and he gs gfigrge :%6§fz§xé::s 1§§ca_ incident. $5593 he gave the eaaédegma in
e)(i&!'§"§VA§§'§f%.§€%?f:'fV§E'?-'§§§z3T§; exséaéfied the égméderzt am he has aiaéed he sévs._t!§e___v§::§5§:§'$%;t' fisvéeveyg the Sessiana éazdga had afijaasrzseé " swt.'::>gi§é;:e, but he E233 giver: 6 ad;'$a2z*r;m9%;':§$ 2%: 8:328:35 Le.
neariy 5 manihs PW? was as: sraswexamérseaf, $a§t§en . sezztemgiaies ihaé, the trim ease scmmersae, ahouéé be 4j_&"e;'*;=:§;;§é:;*;§a£ed as exgaéétéoassiy as gessmée wéziseasz any daéay, Once éécsgéing cf the evééense mmmenced; it $?'§$%.é§d be semfiezeé. if that és the oézgaaé 9? ccsaéueting a tyiai' the reasar: behim smzducziag the $5? is