Gafoor S/O Pasha Miya vs The State Through Basawakalyan Police ... on 14 December, 2010

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Karnataka High Court

Gafoor S/O Pasha Miya vs The State Through Basawakalyan Police ... on 14 December, 2010

Author: Ravi Malimath

Bench: Ravi Malimath

IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULESARGA

ON THE 14?" DAY OF QECEMBER  
8EFORE~~~  % %   '
THE HON'8LE MR.3u$T1CEVR.?:'s vi 
CRIMINAL  
BETWEEN:  L' 

Gafoor S/0 Pasha Miya;   

Age: 40 years,VOc<:: D..r.i\}'_e~:f,   1 =

R/<3 Rajeshv\{ar; Tq: £j§as'a\.{\;{»3i<aAi~,,.<'aj--,r.:_i '  '

Dist: Bidar.  .   _'  " 
      ..kAppeHant

(By Sré.R.K?FE.i.rf;3ma?h,--.A'dvoCéte)§

AND},
The Stafe«..4_%% .  ._  
Th2icug_h Basawakaiyagé (R)
p;;s€--:;eV _Si"ajt:Eon;   ..... _. «

  W ,,.Re8§3m2de:z':

  .VV:{:'B":;'V'S'§%:vE4%';(£":.%ic3:E%§:§v§L'#'5baSaSQB Baﬁshettyg E-ECG?}

 . "'§V":§"£i§"§ré;':':ina§ ﬁgpeaé ﬂied Lméer §€C§i§QE'E 3% {2} Of

 ..€§1 e Cﬁée Q5 ﬁrimiaai ?:*@ce<::§:.,:§'eF :§"?3 graying 2% gm

. é  a;sé§--'e €329 éaségmegi am"; Gfﬁﬁf gf CQ%"§'v"§C'{E@§é aﬁé §€f3§@E"E€3€
'   'ﬁfiaiéﬁ 3Q,G9R2ﬁG8 wsseé by the ﬁadﬁéiésnaé Swséang

2&5'?

5



.. 2.
Judge, Bidar in Spi.S.C.Ne.O7/3.993 and to acquit the
epeeﬂant

This appeai ceming on for hearing, this day, the

court detévered the feiiowing:
QQDQMI-INT

This atapeai is féied by the accused. 

by the judgment and archer Zotftzf}e'e»n':§zA§'cti¢-:1'vv._ee:_'_t:ta}ied

30.09.2008 passed by t.h'e.___AddVi"tét>hai eetss;§%>enk%s 

Bidar in spI.s.c.No.o7/x9é3.e tconvatgjtirggéhegtu for the
offences p:.mishabie'»_.Q'n_de_r  of the Indian

Pena-*3!  ::4.hk:3e__r--Secté0n 3 (1) (xi) of the
SchetzttuiejtdttCe';<:te'e.:'ehtf-,eV"Sehedu%ed Tribes (Preventien of

Atﬁeeitées) }3\.{j::§}, 19S9 and Senteeeing him te zsederge

 "S~itt""'£EQ'EA"t.i§t'fE.§.%.ffESQE}FT'BeF}?Z for a period e'? we reenth and te

 ._  '[3 i§';~;§@vV.§;V§""R§,§SG;'- aha ér: ﬁefauit ta emerge eémpée

étfzgges'-s:;eht§ﬁ3§ent fer a furthe? eeréeﬁ Q? 5 deye fer the

 " veffeééee eemeézeeée wee?" Seetéee 341 e? the Eeééen

"7r?eheE Ceée end senteeeed him te emerge eémele

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imprlsenmeni: fer five years and t0 pay a fine of
Rs.5,0Cl{3/~ ané in default to undergo simple
imprisonment for a further period of 6 monthsfor the

offence punishable tinder Section under Sect§G%Ef"--«3"*.(¢1)

(xi) of the Scheduled Castes and 

(Prevention ef Atrocities) Act, 1.989, 

2. The ease of the "1pr{5e_e'C€..:ti'0'ﬁAeA' ~.§,s, .

09.03.1993 at about?'-v:,e:'8,_3O  §'.f_>l£'i'l.l.,A, '*_:  the'?

Complainant/PW-5 V:-was '..ii"'€.'i§'l.lVf:"iiVl"l'g_ fl'drTi'~ Vitiéurrmabad,

where she was wori§lrig"Ety-.:;~jlie ljlosspital, she got

dowlti at  the place of her residence and
was g'ei.r}lgiite'waaVr{i'<;;' ?.34'e§i?,_l"i4(;EiS£3i At that time; the accused

re;'3ti*2,~2ei.neé %t'et eeev:esi<eé her name. Er: tum, she asked

.A '.i%;§';":"% _:a:%.t,<3;A"té;iﬁy* he Wests her name» 'them, tee accused

 _ '?::.?:Vii§5%it";if:i.ei'e'"elf he?' hates em éteggeé tier' ene Eneisteé

tier.  diseiese §'iE§' name; when tee eempiaieant

 " eeetéted; at teat eeéet at time; her retetexes §t.:%"'E§§ erié

 'Selma eertte there and by eeeieg them; the eeeeeee rat:

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away. A complaint was lodged and the énvestégatien
commenced. Charges were framed against the accused
for the effeneee punishabie under Sections 341, 506 ef

the Indian Penal Cede and under Sectien 3  of

the Scheduled Castes and Scheduied Tribe-§V--.

of Atrecities) Act, 1989. 0n_;"t'r§._a'*' €:He 'I"z§:¢5j::e.Seij:~_

convicted for the offence punieé3a€;{i_Ae'*'Lxn}.:i~e§%' 

ef the Indian Penat Code  SeC.':_i[erj  (xi) of

the Scheduied Castes. andVee8eh"_ed'u~!.e_d Tfébes .(§5reventi0n

of Atrocities) Act, 1§'89_"a'h.€:1f'*eedfeyeeed.Vhim to undergo

SimpieV"'i';:f1ei§'§;§sdVﬁi:z"ie:i't. fer .a '"pez*i:od of one month and ta
pay e'_fE':1'e  in defauit ta underge simpie

im;3§iso§'2Li*;'aeVn:.Vfgare'fégrther peried of 5 days for the

 e'¥1'§f:7e§"::,§Ie ..pnunée'hAa"E3*i*e' Lsneer Semen 343; ef the {radian

"gene seeteneed him ta zmderge eémele

éeféeréeeéftrifﬁaenei fer five years and {e eey e ﬂee ef

V'-».ARe£>?,.Q£3G;§~ and in defeeit is zzeﬁerge eimpée

  "§.rr{;:ré$eeree§:: fer e iF_f"E€1§"§§§°::S fer tee ﬁ§'§€§'EC€ gaméeééeeie

gizmeer Seetéee 3 {3} {x%} e? the Seheeuied Ceetes eee

f

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Schedeied Tribes (Preveetien of Atrocities) Act, 1.989.
Hence the present appeai.
3' The teamed Coeesei apeearieg fgr the

appeiiaht contends that the impugned judg;tive:ht_:"'a'ed

order of sentence is bad in law and liable ttzgee .sfettI"as§'de.i~.,

He contends that there is no material.'_4ei'ec"eii.'eh "i%ieCCJ'fC'§VV> z

against the appetiarit on whic%§*.th:e_itieniﬂcytielh 

passed. He contends thVei"t'--._,:i5""«.*?_\;'»s.1;," 2 enAci"v_:4u,"~--;vsVai'd'Vito be

eyewitnesses, have-_.tt:ree'tE-."t_:'he'stiIe e'r:dvti"have het

supported the case oifihthe  'Hence the entire

caseﬂef __theV"it3":fQ.s:ecut§tih.._:fe-sts oh the statements of PW.5
and her=.f'ather"'~sV si.ste::'*;e'2tuVi'itwi3'\f\!-3. He ceritehds that the

ttfieé "<.1ee:"t eeeftrhétted ee errer ie convicting the ecceseci

 :'t:h<§ev.i?:A.Se§:tée__n 3 {1} {xi} ef the Schedeied Castes and

1'.~.A§*::Vi'ie§tt'%e«d'iiéiibes (eteventiee et Attecities) est; 1989

w4't:ee"'.the're Es rte case teede east egeiest the eeeusedt

2 it 2:-it-eeeeg ee eieees fer eeeetttet ef the eeeesess



...6..

4. The learned Government Pteader appearing
for the State defends the impugned judgment and erder
of conviction. He contends that this is a case where the

accused has pounced and attempted to drag..:n~e:'r'«.._eargay

probabiy to commit a greater offence. i'~§e_.A;c;%)nte:':'.:v}d"st'

under these circumstances, nn .ieni»e4ncy'_'shew-%:i' be.S:he'wnu ' L. d"

to the accused for the offence 

otherwise, there is suffécéentv.mate'ré.aI';:zV§e"c;e'c{:'t3'r1' écecordd

to implicate the accueed éa-:":d-deed'teraysd'tern dtsrnissat of

the appeat.

 S, . A"zF%«€n.;_d'Vc0uVn"s,e_te and examined the recerds.

 4' ,@\:\s.¢«5~:'Ai:::_4'the""§:ictin':/cornpteinant. She has

etet'ed..én ;ei:'é'dence that when size was ereceeeieg to

   ebeet 8536 nmcg the eeeeeed aeked neg"

 ._ ':*:'a;V;n¢e?_nv_e 'AVi§s§*:"en ehe did net fezzereeiy reeiy, he eeeent

we .--__'C,§'~%{er bends; dragged neg' end Eneéeted he?' te

' * d§i.es::§e'$e neg" ne:"ne.. 'ninen the eemeieéneni eneuteef ner

'A'v-:é4e'%et§::ee Seen end Been eerne inete end by seeing

,_ ;
'§:»ifi~:'""'""

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them, the accused ran away, The trial Court has
accepted the evidence of the victim, CWs.4 and 5 have
been examined by the presectstéen as PWs.2 and 4 and

they have not supported the case of the ptesecuti_4oe_:"a_:e~d

turned hostiie. PW~1 is a paecha witness 

turned hestéie. Hence the only e_v.écie_nce_«'E'é'tE:ejt. Vt3'f,tt}eve-V_V 

victim/PW--5 and her aunt PW-3 'taghaczghtttmsc 

by the triai Court. PW--3'pt.i§'e.s_ sté":e_CI~th»a_t "Jan
intention to commit rape, PA\_ﬁ!~VVS"Lv--w'e.s cir'aﬂg'gee_:§by the

accused. The evidence""tif'_c that the

ecCusecfc'"cetu'g.h}l.;  he"ed"'end attempted to take
her ewey. :  statement made by the

victtmse fe%~e:=; the iAr'g_te'r1'tior: of the accused te cemmit

"V'"vat1y-eE'het%.etiFeeee E$"'t:'eVncetned,

 has etetee ttzet the eecueeti tried te

eteg.44__Vhet~ee¢{e§. with en ieteetiee te cemmét tape, Tee

"""".__ eeteeece_.:8? eteme Ee eeiy Ezeeteey evéeeece; eéete etze

 c 'E1.efe..eet seen the efteeee. Heerevez; see tzee gesee her

3'  WW'
Meet

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opinion that the inteetien of the accused weuid be to
cernmét rape. The same eouid not be censidered as a

meteriai in order to sustain the conviction' The effence

committed by the accused is oniy with regard to

the victim and putting her. when the 

even aware ef her name, the quest'ie.:'f':« of'; 

provisions of Section 3(1) (xi)  

and Schecieied Tribes (Preveﬁi~t.£en .Vef._ Atrev_eit'i--e's')"' éfict, '' i

1989 does not arise fer corf:.sé'tie'tjati'(3r;.t  ef the

absence of any materiai   so far as the

offence"'u'ht§~e§LiiSeQet:-ten:"3.{.ii;)  the Seheciuied Castes
and Seheietsied. VVV"E;r'§_b:e's«.LV_:i'(--Pjteveetéen sf Atrecities) Act,
1989 is cee't~erVned;~. the saree requires te be set aside.

 Se fe're's"'iihe corwéctéen cf the accused Lsheer

t.;§'eVc.t'§et%:j"3;%?;=iRef: the Eedéee ?eheE Ceee is eeneemee, Fete

efAtEtie e£'..:«*.;t""e;_s:3ét;§/,i'e:"ee véew that the %:r§eE Ceurt has réghtiy

7-'~.__"-i»eeee%e'te_t§ him' 1 ese SEQ etrer eerhméttee by the ttéeé

it   its eeceetéhg the eviﬁeeee ef PW~§ '$352,; tee vietére

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-9-
so far' as the acts Committed by the accused is
concerned. The evidence ef the victim is dear and
urtambigueus with regard to the action of the accused is":

hoiding her hand and trying to gut! her away. He4e.cj_e.4"_:th.e

conviction of the accused for the effence__.--;5:£!:'éi:"e?1'ebée____:".

under Section 341 of the Indiaeéeerxai CO{ie~i:hva'é":b'ee::.:  'V

rightiy passed by the triai Court. 

9. For the aforesai-d

feiiewing erder:
i) The appeai  

 "  fhe acceeee under Section
 the Seheduiee Castes and
4a_Seeee'dev§--ee' Tribes (Prexzeeiéen ef Atreeétiee)

 is get eeédeﬁ Tee fine emeumt if
."v»e:§ﬁ%e:eeeé'€ee; ee reéeeeee is: faeeer ef the

aeeeeeea

"'~~..ereaser»1s,'   ythe "



.. 19..

 

iii) The conviction and the sentence_.___dated

30.09.2008 passed by the %4%;:éide§iaA¢naa

Sessions Eudge, Bidar in 

cemzicting the accusegi .'_forvV4""Ti: hjeQff3?s.;:ef 

D L! n i s ha b I e as E': d e r  V<:t:i'§>_T:§  Bﬁéi , £>E'-  th e' 

P@na£ Code is :23_ﬁf~é;me.d".  '  "

iv) The pe:*i<;§_c'§§":%«-raf s§Vén§:é %2cg§».ia"§afe»ady undergone by
the; accuse.d §s. dVE.Vrfé,cté2'<:1._"£;'c}'1.'.E::é seireff against

?ffhe}1s'éVr.tvé'n {:6 éwaééﬂdedf 

 

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Karnataka High Court

Gafoor S/O Pasha Miya vs The State Through Basawakalyan Police ... on 14 December, 2010

Author: Ravi Malimath

Bench: Ravi Malimath
