Karnataka High Court
Saibanna vs The State Of Karnataka on 1 August, 2011
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COMMON JUDGMENT
1k') ii csc appc ' F i' L,S1 'vn' tti I 'tnt .i c11 I )tdti tht• itt , i -- ii I (Sfl ri Pu sI.!.i... Oft,' a fetst Izu k çj,j' I. Hon.u (ha'reimttttr r.-t'tricI 1.' as Trial Court 'ni shc,rii ' % C 't,o. 1 54 1 'OUS ot' ;''tin' the appellants I to 1. 5 .tnd le'r tlii taffi'iic t wider %(€ tI("W 11 14S 4 IM and 3w • S fun 1 )fl ot IPt and seinencing tln.m to Wi t rz ;
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5. On appreciation of the ora.1 evidence of P'v 5 1 tO
27. documents at FDx.s. P1 to P3 1 and MOs. I to 27 and also after con siderin&t Ex.s. C 1 and •D I (C marked on behalf of the accused the Trial Court, by its impuyncd dudincnt and Order. thou] acqriiued all the accused Sos.] 5 and 8. 01 t ho 01101 tcus under 5ecnons .3v4 and aUo r.
beeP on 1 49. cons ctecl them all for the offcin cc s and or Sections 1-43. I S, 445. 302 r/ w Soction 149 of I PC and se...ntc.nced t7en.. to undergo imprisonment, for sario'us peri.ods and a.iso to pay fine of va.rious amounts \vith.
respec.tivc default sentences, as sta ted in the Orde r of Sentonoe Therefore. accused .1 to 4 therein (appellants in Cr1 A ! 1(1 ccu 1 N .
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SPP su onc'1 C vi tends th'u thousth thrit' art ' nit
disc rcpanc. ics in the e idenc. c ot PW I C oinplain tilt.
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9. Learned Addl.SPP further contends that PWs.l9 and 20. the two panchas to Ex.P1O reco ery panchanama in respect of recoveries of weapons viz.. MOs.5 to 8 have fully supported the prosecution case and PW27. the 1.0. has also consistently deposed to that effect arid hence it cannot be held that recoveries of the said weapons at the instance of accused No.1 Saibanna pursua nt to the said voluntary statements of the accused cannot be held to have been not proved by the prosecution.
10. Having heard the arguments of learned Sr. Counsel for the appellants-accused and learned Addl.SPP. the points that arise for our consideration in these two appeals are as under:
(I) Whether the Trial Court is justified in recording its findings that accused Nos.l to 5 & 8. along with c-fl--14 3
juvenile accused Nos.6 and 7 formed themselves into unlawful assembly on the said date, time and place with the common object of committing murder of the deceased Peerasab and therefore each of the said accused is to be held liable for the acts of other accused, by invoking Section 149 of 1PC ?
(II) Whether the Trial Court is further justified in convicting the accused Nos. I to 5 and 8 for the offences under Sections 143, 148, 448 and 302 r/w Section 149 IPC ?
11. It is not in dispute that on 16.5.2008 at about 2.30 p.m., while the deceased Peerasab and his wife, viz., PWI Pakkiramma, were in their house at Yemmiganur village, the deceased was assaulted with weapons like crow-bar, knife, cart-peg, axe etc., and consequent1 he sustained fatal injuries and met with spot death. Thus it is clear that the '1 - -
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ctithn that t ibo n 2 30 p.m on tin da of
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Sect ion 149 at IPC is aBc ted to tbr olft '. t s
inc
e
1 r t t t .t'ii I4ts tncl lu ' bc,th 1 St t • on
''I I V fir s n'rnc of R. I I ,r 1
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19
ur icr kctson 302 IPC is also lift indistu ed
is hnt onict n f r tin offtncr i
Sc in ( t 'ncnor 49 IPC
rn tinde Sic nan 30 r w Scciion 34 of I C
nj thi impupncd ordcr of seit
pr> ed b) tin Trial Court nsofar as it if Cs
tc c onc ii rent runninq of subst i c
senunccs rnposed on accused Nos 1 tnt br
the offin c under Sections 448 it d C
1% ifl( cit undisturbcd
( t I%os 4 iiad in
4
it
T
40
$1.
forthwith for their information and
compliance.
U Sd/ JUDGE Sd! JUDGE Vsk/