State Of Karnataka vs A C Ananthaswamy S/O Late Patel Chikka ... on 13 April, 2012

[Cites 5, Cited by 1]

Karnataka High Court

State Of Karnataka vs A C Ananthaswamy S/O Late Patel Chikka ... on 13 April, 2012

Bench: Jawad Rahim

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EN ?§-'SE HI$H CQLER? SF §{§R§'~iﬁ{T.5sKA A"? BANSRLQRE

SATEE THIS THE :3" ago: QF APRIL 2312: 

EEFORE

THE HONBLE MRJUSTICE JAWAD E.,a:;--::§\}j:~.V:"~.f -

CRLK APPEAL NC}. 1757/2.00};  %

BETWEEN:

AND:

STATE OF KARNATAKA  
BY AS511 POLICE C;Q.MM1Sf5I®§§iER';E. 
CHAMARAJPET SUBr,Df}\_/IE3IQ}\!,  

BANGALORE CITY

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2

THIS CRLJ3. FILES {XS 3?8l:1'l.} 8: (3) CRZRC ?R£§YENG
TC GRANT LEAVE TS FILE AN EPPEAL AGAINST ."l"§?flE

jeesmem C*!5xTED 18.C}4.2ClQ5 eassee'lV.,_e'll..§:e_
S?L.C.ClNO.235/O4 em THE me 0? THE II Aeeggegyc-.e.'&"l«V.
5.3., BANGALORE CITY, ACQUITTINQ 
RESPONDENTS/ACCUSED FOR "me QFFENCES eye/::seee.l

3(1)(;;), (ix/),{v) and (x) AND {yes 143, 14--4;,~:1.j45,"-:43, 447; 427; 506-8 R/W SEC149 OF IPCLW «_ This appeal coming en forVhearlr1g lltlflls da1ly;_l'.tl2'e 'C(ll;lKE;'t'v, V delivered the following leg» 5 Lw'léllee:e' The State is in allfﬁgﬁeiai of the respondent for Sections 143, 144, 14¢3;'read with Section 149, I,P.C»; {V} and 3{1;(x:; ef the Schec;iu'lAed"_ Tribe Qreventfen ef etrecitées} -

'~§?;le§e geeéehmeeye She; ieemee ECG? fey ;:§'3e=-Séeiexeeéi-«.§%§e.:.l%-2ie'ehm§ fer the :*eeeeeeeei'~eeeeeeei 2 'V"'%, "$2.8 .§e5?é?.%'?§e% eléegeﬁeee er: the eagle 3? eghlee ""*«li.".'§e§§;eeéeei'e---- were §§"'§"'§§§f':€§, {ﬂee eee? uliéreeteeg aeeeéiiee 13:; eeee féem iéle %'§C§§'§S ere:

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5) P"fJZ~fVienjunaEh is the ewrser pf fans Er: ﬁurvey $39,133 and eéeéme :0 be in pessessien. The aee::;seéV'raIi'is:;:_ daimed :0 be ewners of the same prepertyg Eétigation in that regard is pending.

b) On 11.10.1996 at 10.3e.VLér.--ﬁ1'.'T r€"'r::p~.ae«1e'g:éd.» V"

respondents formed themselveV;s*«V'i,p:r:f}"L*o} an ur1i.awf::.§'§_; with the cemmon object of.Vdest.re'3,V'V§..rﬁ_:g 'iV:'i*:re_2 strtaictuereeiput up by PW2»~Manjs.math en ':V:§;*;».:.ﬁpgestion, and perpetrated atrogifiiee _ ongz' rhey travelled in a car, _m"dii,E:ge.:i in destroying the property... ---- M Q} P¥5iSj_«Be£e'gVe£dr'§ie §i%%:._e ;r§as the watchmar; is eaid ts have §rjfe--rr2j:edu.?3;*%;i'Z'4E*i§e:§§':,:n.eth ebeut the ever: acts ef ihe eiezzeeé §s%"L':*ee;:*.enee ze wiech he {W52} went: there; Sher: em VeeCeeee;...:V:efeféeeee te have eeeeee him referring is hie eeete em; .§:i~*e':.:§ge%e ﬁe erimsrzef irstimieetiere, " ;§'§..éE%eer::a;E:%%e§ ?¥1§<ﬁ:n~Q'?éé;Gir%er: wee wee er}; eeirei wee: ﬁe ihe epei eee iefermeé the eeéiee steiéeeg =3 ?W5~Shéves'2ea em} ?%;'ai8~M.§<*:}i:%':apea rusheci te the eee: eed it eeeeare they eefused tee situation,

e) On the basis of repert given by PW2,.. the:_j§:a.Se.:%;:'ese' --

investigated by the designated police':-:"Ciffi::e';*".2;':s includes effences under the provisi tm_e1*--_eA? th»ev_-v_e:S'C 8;" "

(Prevention of Atrocities) Act.'--v..: "*Ei»nalV.:'eg::io:ritj"_:m}eeMfiIec£ indicting the respondentgfpr th.e"':2f:f;en'ees._ i:'1d'ieaV'teci" ab0ve and they were $33: ﬁe tria§. V%

f) Buring tr';;;:a;,;_V g,;$::"os€e{i§.1ti_(§vn». e)§9:a'r':'iined in an 8 W5t"€'55€5 a"§--V..£3$fd:5f1\uced«,§"'vVL.d0C\L:V'mé§nts and 3 materia! objects. :.__earneiif-:fiaV_IVjud'g,e"'fQLmd evidence in sufficient te estebiish '£A§"?f3V_ €:heas9gVe e§3:i'fi'e§':'§7e aecuseﬁ and eeeuitéted them age;-net zeE:2:e.?:V'%'h'e State is in eepeei, _E3;.eje:v'$z:éi:-faheeeeye Beef hag iekee me theeeggh V iee eeiéieeeeeesiz éeeerd ta eeéei: east the gjreeenee :3? tee %CCL§S€§"§.i s%:§<f;eVe§£:>': was eeiaeiieheef ehreegéi eise teeiimeey ?%?"E.aMe§jeeeth; ?¥»g'e=§:§:§e?2 aee ?*%%f§~§%§§eenee, 4'V"-.e__f§'%;:'ere;;fereg ehe iréef cease: cezsfe net eeve eceeéeteé ihe V _ Eeeeeeéeeie.

S. ieemee cezmsei fer {he reseendeets, %"«'Es.Ras'?*:.m§ eeeeerte the imeugned judgment, 6, Keeping in mind what is urgedag have_'ex'asﬁ§»nee: the '4 evidence on record.

'F. It is material to note Pwie-veﬁenjueeth 'fin pessession sf the fend'bearir:g""';§s:;:tjfQey.._No,ﬁ3C;* bet the accused ciaémed to ee the factum of possession, SUNS Winding which is éjde incident alleged :0 have occurreéfi;V eeé :3Z;;3-.lﬁ:1-e§9;5',' "a'd:i::ittedIy PW2: was not at the eame. He relies en the statements er?'-?VW'S--V8e_§eg.ew.d'e, wetchmae, Hie xzersien is; vV..-'8e§egea£!§a:_§§*;fe:me§"hvi.m«'aed in reseeeee ie E: he ezeei ée ﬁie' :%.e':;,d:. 'she eeeesed eestreyéeg ihe etrueiere eei:

.. Lge by eei§ké_:V%é'ee he euesiieeeé them; ihey eeeseé him ﬂ__4r5e§_e:':*%s°:g; ieﬁféie eesteﬁ 32:3 tzereéee ée tetewg eeeetee egg ':'L_:§~aS;%€%::eeee wee eeeiee eeeéee éneeeeéee the errieeé ef eeeesee e: yegerdieg teee" ever: eete ﬁe ?:«i?2, 6 Therefore; we eeerce Q? ieformetéen en the basis ef whéeh 9W2 cfeime is have gone :e the see': £5 me': ereved.

8. $0 far as PW4-«Girish is concerned; he Q official who ciaims he was on patrol:-d1jty4aé_n§jé the spot, His arrivaf cannot be said incident teak place; His arrive!*§.._ee:::e v.en or during the incident' VsTf}eref0're;':_;if;e "":.ennef"S'i:ré'€ﬁ%:Iy be eonstrued as an eyewﬂeeess and his testimony about".::¢e'ﬁje.Qt% eﬁ;aightaway be accepted as .P'W6-Shivanna and PW8--Utha.pp*av é'*;§i'eir';evidence shows the presence not Show presence of PW2; they dexe«_:}t'seeekA'af eresenee ef PW2 when they V..~ei_s§ted,_"éheepeet. *?'ee:fe€*ore; ereseeetiee esétneseee whe ?2--eve.V'gee;;ve;9te::§~e.Ale:-ese:et§ee azereéee have given ééffereet V x;ereéees"&éeceeséeieei zeétéi eeee eifzefe testimeay eeeei the eeeerreeeeg Eeieen seek éeeeeeéeteet eteieeéeeés zee eceerreeee ere breegee em: ey ehe ___ip'reee;:uiEee, ii eeee es': iefuee eeeﬁeeeee ie eeeeei es the Ewe eefieeiéee ef feeteg Siege the ehaegee eéee érscéeees

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