Karnataka High Court
Bore Gowda S/O Shivananje Gowda vs State Of Karnataka on 18 March, 2008
Bench: K.Sreedhar Rao, Jawad Rahim
p.-.....! 3% "E"?-SE HEEEH CGSRT Cr? f!<.5'&R?§ATAKr3. SET Br'-'xE'\i*.".~I«:§'L*.'3*V:'7*?;--E» DRTED THIS THE 18*"? um' OF MARCH 209$': 'T j'--, V.. ?RESE§€T ma §r1f=i.".:i'\é'Bi..E ¥v§R.3':.iST'ECE is:;S:*2;a$§§%AR«§'<?;;%x<::+ AL .2; mi 9 'rag i-ac:ve:_E i*?R.3iS"E~'F7{CE 3mv;a%a%'§z:;§é:%éa. %"%' QR; . a???-,g; r«:::*:;L 2 s<.':a;~a&" A 3g'__€3__V,$§4*é~Efx!}3s?:%.;§?2é§E, 5 *msg ,§;&*£Q",é&E£3LiTi"fV5'S %' {'5.§':i'<f:k§L.§.§Ef§-;'.§§2'$'§:'é3?i§'V'~.. % Eii-r$§_R.V'ZCE«.#§;§.?~$v4W53? §€fieLi.fi;HALLE vmazas R,Av,»s3'H': ."§":§i."'i'.--5.§*f.' _$g§"iEf*«*i{".":-65*». a_z%s*:*'-_ % A F ....-"~a??E%_LA%§'§' * _ >3 fsSHG%iZéE:--~-S'RI .53; iv? E'fi;'3>\*r~§ESs%-§, A:'}¥s,.} _{E'g-- $;'"§ c g»: sAm«:v, 3??) ' _ ' $'?E'§'§'E._€'}'? K»%R?€é'«T;'3xKA ?;??}R1'51i;.;' PCELECE
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_,,_§;§L.i%??Eé?1L E33 ¥-"REE? E353 3?4{.'2:} iR..?,C AGfi.3&'*%$"§" THE 3L§i}§E¥'4E?siT LET. 21!,,1§.;,2§GI'5 P9123359 3'! THE F'R.§... 5.3., Sfiiivéfifisi 32% S.C.?'5G. é,?2§55,, C0f\i'\/IC'¥'ING TEE :3.;53?E§.,L»5£'\§T",§%C£iJSED FDR THE OFFENCE. P/U/S. 302 OF <7'~>~("</ 2 E?'€I F1553 SENTENCENG HIM TG UNEERGO IMPRISONMENT FOR LIFE AND T0 PAY FINE OF RS. ZGOO/", I.D7.., TO urssneacso 5.1. FDR ANOTHER PERGD er Two This appéai coming cm for finai hearing th.£$--.§{a§y,:..
RAHIM 3., deiivered the fofiowing ' ' The appeiiant was arié V;:cs:°a§;rVic_i:eu§i:VV"'1'::;.;= "five " L' offence purnishabie undeg" Se¢tia:;u."L_:3i§2,_ I.P.C;-aha; matter reiating to the death of a' "34_<.*-guisg 1.0 years, by the ma: court in s.cj.;4;05 :¢ka£e'a}21%,1k[:.%2co£:faqaenst which he is in ap§e"a'£;-
2. 'have counsei far the appeiiant and tbs: ie$f:':e§ .'3??*'.AS:E_t;i"€:';H.Jadhav. * 3. C;_As:L{:1té2:xtu:aAE"fa-atis' are:
' T_ Gcwda fig': Rain, 3 boy aged 10 years, was :3'fi*d_§é% ttgétfig 33f the accused-Bore Gbwda whiie he was "V_,,stuévis'a a ;.ir§ I and E3 Starzdaré. Haweszer, fiis f3i'.?'Iéi"- A ' .'V"I"5Afi;:iF°§j'i."'f'_.i'I('Ii& Gowda deciéed ta admit him in a residerztiai ' $3139; in Sringeri far better edutatiém which the accused ésssiked. W
--9.
.3 in) The accused was so upset at Nsnjunés Gcrwda that he visited his hsuse Quationins why the tsiien away from his tutsiaae and even ixianjuncis Gcawds tried ts reason on}; with _s~§s:i.:'jji2.t§t*T~:Vit sf rm svaii. Hswsvsr, f~ianjt$=:3ds,1-AAs€37veis*d"ar..'"rams-rkefi.' ssrcssticaiiy that the acczsssnj w°as_ ".3 _T1ar;e d incspsbie sf teaching am: ens{"t.V§j:is.uan§'é:*'ss_'£i1s fgaccussd who tried ts §hysicsiI9y~-..._é:3ssi§_it §?V¥$fi§~1_-Vi- r" é.E' __Gawda; at that msment, his brsther ViAnts'rvensfi:_s;¥i'é_'Visits'sccused went away.
:2) s accuses stats again rushed is mazse sf Asvisstsjugiide Gswda whiie he was ssasasé ii':
Ia:is%s:;§:s.:::s4vA"sstsvsrsatiss ans asked him tn tatk ts him; 1*'x«;s_§--A;'e:~_3.A Gcwda destined and tsntinued his V . ca:§iisrss:iisri""svsr the sharia, he (accused) snatched the sass ssssuiied him; enrsasfi hisnjimde Gowds ;_.'sVsss':'iites the accuses fsiiswes' by assauit by Yashccisr, T ""n"§sthsr cf Nsnjusde Gswds; the bsy--Ra3'u siss jsissd W' 4 them and aeeeuited the accuser}. The eccuseé werzeexeey 3:26 ence again threetefied Wififi dire coneeczuenceefiV:"'-.f j--.e "vv_, d} on 21.4.2004, the e;:used_.~w----efice"--f:ege§§'j"
eepreeched Nencfieh Gewda @ E eucaiyptue ereve where he.»is-eaid"ta.""have.»'etfe§fiui§;tefi him tn death. Thereafter, he frez":3._Tt_i':e gfnve and went ta the siwgiw of Bee én.rar«ej gen'i3"~--.i_nf6;%r;2ed him that he had mixed Reju reearasngejvufmch%'iaeeiva:1%eaketa inform the eeiice. Sines;-cf Besavaraj was met f'zi':f;cti.<:s*r':iAV1VE;f:,~",Vfie ,"fefif~----._ti%e sect; he made simiier cenfese§afi'--et:ef¢re'* 3"%fiere~..eVp'erscns; he zixreciairrzee that he had Reju"'a:§§'haéf vengeance.
' e§:*'«iy§ee':";$f§$f;.§ie, the eerents ef the boy were seerthina fer ;::m e_::d*e%j;ee§ri:3g iearrzt that the accused was precieiméne "~..». _*..,ti*zet h*e i:ee kiiieci Raju, they "':=ushe::'x to the grave we ' ":L:"feL§:§"ef_« hie eefiy". In this reearfi, his metiwer hedged e repert ' fieeich wee invatiqeted arid based an the extra judiciei ccmfeseien rrxaée ey the accused before Easevarej, ??'E!S8¥"ith 3:16 fiagaraj, he was 3¥"¥'3§Qi"zEfi fer the offence We § eueishebie under Se-eiiee 302, I.P.C., and before the iearned Sessiens Juege.
$3 in suepert ef the eherge é2§eie.ei; jjiiiei' ereseeutiee has reiied cm the,»ev._i__deee'e_vef 15 wi'i:?§eeees'i'e:%€£
3.2 deeumeets and 2 mes. Cee£e§ei erieg eikieeece, the ieereee triai jtzeee r:'<::;zf_z._i.if%::'te%i9i §§'er*h*4..._ee'e§est he is eefere es. V' A
4. Leer::ee"_««eee-eeéi '%:he--"_ae_ee§i'ent, impeeeeirzq the evieeneee*eve.eA"feee%e:§ ::ae'r:';*;e.e$ that the accused ane cemeieieaet and¥.i§;.§3pive'ie_e'r":t"e' husband were net in geese' terms; eene_jeieiee:fe'eV"fiesbend is e peiitieai worker A_ ei':§?,fa5§.e§ ii': Veii f3keee__.efvactivitiee in the viiieqe eee because 'e§%'i:§eA,'v§:e~e:«ef.$vi.nimiee¥ aee zhreueh his wife, a faise revere ::aseee%n' eased er: such reeert and ereearzgarsee Ivnef tfi'e..eeeueee, he was lynched by the erewd $21 the 'viiieee :I'j'»?ee'e:i;ése§ weiee e seeerate eerepieiet was given by the ' ei§:c: eeee. Therefore, he submits that the eeee is foisted eeiseiy. He farther" steta. tfiet hienjersde Gewee, hueeend ef tee eempieewerzt, eeiee 3 eeiiticei werker, had eernee 1 6 many eriamies arzé the death of Raju team he by agigicfzjé czf them. The a€CUSé§ had nothing to gait: fTCf_iffi"¥'h§';.'.._j__$§E{':3A4 muréef ané thérefare, the absence cf r:":oti3rmea{éf;V:;::§V7:'ij: Ir§_aa.?é > been waperiig corzsiéereai 'cry the tiéi__a$ ;:§:§i;rt;".Rég'a%éi¥sgL:_'t'§:§ evifience sf Basavaraj, Prasaifif; and'..r§3ésgara;i»;"V*%A%7éjéoifigtéd mat fifiat Nagaraj is none eiséL'~3:fza--fiV ti§é---§rcV£héi: ef the c::<::m§§air:ant"s husbanfi §s_ a_ '--§A:::ai biééévzieasrnan assmiiated wi'Ei'"z__ther:':;VV_V_,:'_:?as;é:_%ifiV}1asstrciaie cf éiarzjunée '_a:*:_d5' té§éi9ef6'ré,'* ti":e§% eviéence is a co:':v:e€?.efi'* --ivj§:'e%$Ecé'ii;:.;V'of"*..Vt'i1é Wiwié inciéentj. he weum' thereféfg, "'c o'r1te_i&f.iif'V"t%1a»t _%ta§fi:%€iién wfiicii is fiasafif cmiy an the st:-caiieé,éfira-j:.édii:ia?"ca::fessicn, cannat be sustaéraéci ii': ;a §fse%hce direct ciincfiing evidence ta grove 'thé"«3u%ii'%._éf i%2é'a.ccusea'.
S.A me i:ei~a1rT'r:ed SPF, Sr? C.i-mafihav, wcuia' very rightiy V "'a:~.@:3ic§r:.cf3?vV--~t:i1at tfae tase an hafid is one bageé tcztaliy an juéiciai téfiféfiififi mafia by the accnsed fiefore ..w§tnés§&§ wific :30: e:*:£3;' narrate the secmenée sf evéats on V the flay Whéfi the unfor-innate imtiéérrt eccurraci, but fiave §,Q_, NJ sicsoé the test cf thereugfn cwss-etxaminafssn. Ther§§'c:;'e, tine testirnaréy of thesze Witfiéfifiéfi being consister§'i_A.V.§§§:'fafé-« materiai ibafiifiiiiaffi, estabiimes thé csuiit éf__t f:§ ai¢:is:';i.2§'45é:a',--.. A V' and rm fauii Cfiliifi ire feimci wfiii 2'-3. five havé, in the circ':Tzm~$:ant'es,: re_-a'§;i:?i§i«se§..3tfie é'°e"ifi€¥"3f;& its astertain §;vhethéf.. i%'ae_ "&j;ifiefice,Enc:i?miraata the acrzaaséfi izaeyarad rea'$:f¥ha_?3"£.e E3.fi:i1§i; "
Ir'. As is seje-'r:;;§1%*:e riase if; ha.éé%.i_" an circumgtaniiai ev'§fie:':g:é."'?'§*:.e=:§.{5.¢iréé';fi':$%'aflies %_éi'§'éd err by Efié prssecutian 3§'E:
_ 2:} Rafi: (Vda::3ea$;22d}"'"vvas ifie Silifiéfif :3?' time accuséfi; " '' '--v.§if:éé°%§*a_aVt aifrasifiéffiéfivt was Eiiscérgiirmed by f'1i$ father, it j.1_a'%:;;_é2Te§ifv«».ji?:vé"nfirsusefi' wficz was speradmg his fife after reti.rém&n§'?§iG%n the Army. He was gives': $6 drihks arzé 'v-was er':gai§je§ in fiéféfiéufi arziiviiiei; $9 sucfi drunken state, "'--V'§":=.?,_:.'iAie:ésd to Ease haiante arm §§<:§< auarreis with nthers §:_1?c§:wf%:°:§ izfie carragiaérzani afié farniiy memiizers. 'E' é. Tc: taregirz with, we have the evicience_.'...::s-if.ifi%$%§~?f~ faianjunée Gcswéa Wfzfi sbeaks what transpiaf§_fi "é:.f駧. war is the ffitifiefit. It reveai§:'E§':é:t'tfie ignneeéssary quarreied withbhirr: fi'z.;é*.to "iria '=--fi'ari --. assauitefi him. Assam: by Ra'j'sz.:VV:'.§s aEs.o"'r3§§ii<énthe Wi'Ei'3&SS&§. Tfie secr3i?§1dv.¢_cir1i*Vfi'ffi§'é;._§=;§ive..'is fiitnefisa 'wave seen the bay fr: accused soar:
'seféré his deat:a§««% kk:a figs re%;'éra3'jj3ak§a%%::ia£i:a {?'v'\:'3} in his sfiatemént, £}--":é":';1¥::§1t befcre 21.4.2fi04, wfien ferést, the accused met fiii%;« find' 3 fiacket of arrack. He refugefig, bu f'ih é a.ccuéed'§':"1éisteé. Again when the accufiecé ' '=.ir;s:'%s£éfii,*-L'.W153 §fif"""éfi§w and siappéfi the éfitiiifiéfi. i4*u'::a:: <:T'f;:.::*r'2& ta his 'muse. Ai 1C:.45;'11.8fi am. car: 2i'.s'f';%20€rr§; ::§:s;i%en he was seateé in front af the muse W.Wf'zi<:§"3 "isV__én the road ieaéing ta the éusaiypius gzianiatian in "' _if2"3§i§-.;i:A.:"z"aar*:e 'siéiiage, fie saw the asicuseé vrécéefiim . -1-. , :_§?warfis the Kiiafiiaiififé aiéng witf: Rajuwdetéafiefif. He éié mat susgjefit the Ettéifiécfi because he useé ti': keep camparry' sf tize bay. W E0 Q, At absui: 11.36 a.m., his i:-rcsther-PW'4 (Sfi.§f;§é§1é.éi:€i:é'}_. aparaached him and mid him that the pratiaiming near the Sim? *ef_-ia3'égara;jf_t&jvéf l'§f:é:-'had'- ' ccmmittefi the murfiar cf Raju. Ifi?i'rr_:é$_iéie£§i infcrrrziefi' Eaia brother, Le. féi=fi_§r-..ef .'siie.:ti_'::_*:§:c2t?°: " ' weft'? 'he the shap of v%éa.§ara§V;""$¥j_i-- fi"2e acéiisewfifwafi mt avaéiabie; they met Bas%§#é3;*aj"ai§:6::'w§:r§é:v'*f;§;v"'g:»§ar:e wfiere the accuses' was Zfiééiéfjj véurrd Bhananjeya were i'3i'éS€i'I'f:;"':_"5j%'vE"'V'i~_»{'é:fjfiig.Tf'?Wt"§3::' _éiS'fzW§'e\ieai-ad ifiat the a€€U$&fT§ Rage and wantefi ta irsfcrm §§¢5éC e was fiat cf crder, he éifi 'r2r:;t_ €i0 $1:-. V"'{i'fiVéi"éAiE'_fi£V£E~i"n,: may me": ether witr:%ses when A_,1;a§5:;zfL_§;r:>¢'§<}e 6:? ti§é°a's::«:~*--.~:«:s'ezfi having made such canfessitm. ._:i':z, _ ~:=.i'eV~:"-:§"_frcr:"; the aariderace er: retard that PW4 i$tz.i_§ana32駧': wha actuaiiy" irzfarmed 9W3 Eiagannatfiaj "=-~.__ '-.a'saizi ac::'u'seé's nréciamafiion, faas aésa spaker: to ifie Eiiufiéd having maéé such statement befare the h '~ . H$$*?;a§ af C¥v'9-wagatraj. PW'-4 has vauchefi féf the eafiier siatemerzt and has reiierateé what fie iréfermed W63. He 03'/"V 'ii ccmfirrns that he hearé the acéuses' making stai&n1éh':f"afici_' wcteééing tewarfis the 'sarsyara katta hear Basavaraj. Simiiariy, PW3 has siaiééi 'i;%':2ai_: V' Erafarmefi him ahaut the é{1;£°;i.3SéiL?__bi"2fi;$iifi§ 'fi"3&§£?, stafemeni and they informed' t%z:é"'2?:§otfiér..Qf
13.. PW5-8asavar:a§;..._."j'*i::A /pf eafiier fiiaterneni, aim cc:r1fi:'rr:S'_ :§hé"v...'a"»cV'V.='z:.':pvs;3.'V.~.*-.7¢=.-6 ccmfesseé iiléffifé haci kiiied Raju in the 'r;j§VraEr:v«:=;j:f"'::-':si9i:;;a_!§é§§*i fitraesses. It is seen that ai§>..f:_hes;e its the fact that the aacuseti haé ':":°:ac§é°§ g::r€$Vici.fz.é4i='r*%._a"t§:iv%_":r'a iiaefare them of having kiéied f~':ajv_:3'§~., v'_i"i':é tw<'j'«--V«:§:f:;§,;msiai1ces which manifest from the 'a§:'*;%.2e;2*;ce'«:3f'«..%;i'ir".v»;=.-_.__ witrzesfiag is that kgannatha WW3} am' 'é?ziét--%*:'e%9 %*« ;§.g§j.: we acczusafi ;2:=e:eefiir:a with the bay :9 t*ne4 'e§;é'髧¥'b{as zsiaratatien and W13? witnesses saw the _ '2..j».§'cé::.$'esiV"cam§¥2§ from the piantatian aieane. '£122 statemérat fiéé acéusefi befere Basavaraj, Arsarad and Bhanarzjeya W?§§icaie that at the reievasai paint of time the accused was with the fieceasea? and thereafter it is Giéiii the may :2? tfié 341/ '\ E3 famiiy and warateé tr) teach them 3 iesscn, and:.~«t!§§§}§fé':'~:§V;' ha induiged in the crime. The fact that h¢__'?§é:$V V'§:'.':é if%'t'{,'.«' drinks was perhaps, a reason tmfi: h;€_: 'fa:_;:i"e__d '11:: V.ifT:aw.fffié§_tV':' brutaé mamier, taking away Vthfi iifé ~e3_f'*a yoL;fi:--{;.'i§c:31r. V crime as ccmmitied by the 8tfiiii:§€d_iS» é'*f":V_e'é'2*"$'t*e;"[.':§i$V::V*Var:ir':a, we-mefiitatian arzé hvé.§ _'?1a$ évéieéf by its imsiernerztaticm. The fagvt§§_§£ .'§fi;.é:6i:sré§fi'i*§.?.j'V_*;§;§"z',»c:iaimed aboat his kiiiing they f:':f3fI"shfi§_w3L'§éé Vcancern fer tiwe céfiieauencté
13. :R.§§??ai:i3.:VV'£'§':e§~£é&rfi'e§"v%:.r§&i"judge has fmmd him guiity éf tiza cfiérge v;a§ie'_ :=ea:"-zoh ts differ with that viewing 'V Lfhe ifi'a;fi§§fief3 judgment is C€i¥'1fi¥'¥'I"1ét."".¥, and the ..a:sr:.e;a§ .§S§ii€»;§*§*;és_sec:'.
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