Karnataka High Court
Patel Ganganna S/O Patel ... vs State Of Karnataka on 9 July, 2009
Bench: K.Sreedhar Rao, C.R.Kumaraswamy
Crl.A. No. 8Q8'f;§Pf. 20:96:; '
I
IN THE HIGH COURT OF' KARNATAKA.
DATED THIS THE 91% DAY OF JULY. "
PRESENT
THE HONBLE MR. JUSTICEESREED1-erAE: _
AND
THE HONELE MR. JUSTIC:E*.C.R. K~t.f1vIA_I§:A$*xyAMY
C111 'No. .868' DE 20Q_6
Crl.A. Nos. 807/2OQ6.%'v68i2/2QV06:_&_'<f351[2006
DETwEE1*»I.:_-'fly
1.
EATEL " h
S /D, PATEL NAEA'EI:viHEGowDA,
AGED. _ADQU-T 4.0 YEARS.
» NAc»ARAJU_« ..... .. «
S'/O. "E.A'r:«:L NARASIMHEGOWDA.
A AQ'ED~A'BQUT 37 YEARS.
* CV.H,A;\i~NVEC§OWDA,
CHOWDAIAH,
AGED ABOUT 24 YEARS,
MU'R'rHY, ,
s/0. VADAGAITADA GUNDAIAH.
AGED ABOUT 27 YEARS.
BS. NARASIMHAIAH <3 MURTHY.
S/O. NARASIMHAIAI-I,
AGED ABOUT 22 YEARS.
0?
10.
11.
2
DODDAHANUMAIAH @ MOOGA,
S / O. NARASIMHAIAH,
AGED ABOUT 33 YEARS.
SRINIVASA @ SEENA @ MURTHY sEENA.__;'""" A A A »
S/O. LATE DODDAMUGAIAH, " -
AGED ABOUT 23 YEARS, ..
NARAs1Mr»1Aum. G A
S/O. VADAGA'I'I'A£)A GU'NDA'1.A1~:--,_ '
AGED ABOUT 45 YEARS;.__ " "
PADIVIAMMA _
W/O. PUTTA @ L3.-GRA1AH;-- _ " _
AGED ABOUT 35.__YfF,AR_S. E. . ~
CHINNALAH @ cH;'N:7\:AI>:5'A,fV E ;V ._
S/O. DODDA AYYARALJQRAEAE-I; *
..A'G'EafA;3G'ij%f:' $(EARS','* '
RAMAIAH,
S/Q. BGALEKATrE'GHENNAIA1w1,
AGEG:9_VA;3Q1;fr 40 YEARS,
' A_LL ARE "RES_£.L).EN'rs OF
A " " T K_UN1'GAL_1'ALUK.
E-E:T?A.,HALL:, AMRUTHUR HOBLI.
APPELLANTS
'--{13Y'sRI A;H,'G:=E§1AGAVA'N <3: A.N. RADHAKRISHNA,
AiZ)_VOsCA'_i'ES
EORAAJ TO A-3, A6, A10 AND A} 1)
{BY SR_I"S.K. VENKATA REDDY, ADVOCATE FOR A43», A5 8:
'. » "A-~83
' "{§3Y5SRI T. PRAKASH. ADVOCATE FOR A-9}
« _5AND;w
STATE OF KARNATAKA,
BY AMRUTHUR POLICE,
REPRESENTEI) BY
THE STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDINGS.
BANGALORE.
(BY SR1 P.1\/I. NAWAZ. SPF)
THIS cR1,.A. IS FILED U/v'S:3'714{2)'~«.cR'.F,:O.._ 13Y""'TT~i'E
ADVOCATE FOR THE AFFEL1.ANT.i5 AG~.A'IHST_'-.._
JUDGMENT DT. 21.3.06 PASSEDGBY-_THE »Ii_lAGAD'DI;=-' S,J.',-..L
TUMKUR, IN S.C.NO.23/9-.7 -3 CONV_IC=TIl\IGV TPIE'
APPELLANTS/ACCUSED NOS~.,17TO 10--- .ANDf.= 13*, FOR THE
OFFENCES PUNISHABLE U/SS';-$20.58, 143.,_147,i%148, 323,
324 AND 302 R/WVSE_C.1«é9 OF IPC AND'SE'NTENC1NG
THEM TO UNDERGO MONTHS FOR THE
OFFENCE PUNISFLABLE OF/5.1203333 =__OF IPC AND
SENTENCING THEM TO. _UNDERGO¥ Rm; FOR 2 MONTHS
FOR THE OFFENCE;RuN1'3HABLjExU/3.143 OF IPC AND
FURTHER _S_EN';E'E}§€C,I1'~JG1THEM. TOTLINDERGO R.I. FOR
ONE EEAR3.FOR"THE'*OFFEN'CE--PUNISHABLE U /3. 143 OF
IPC AND FUR'..FH.ER.FSENTENCTNG THEM TO UNDEROO RI.
FOR MONTHs*H»3,FO.R' THE OFFENCE PUNISHABLE
U/3.323.__R/Fw -:149jOF---~.__1E>C AND FURTHER SENTENCING
THEM TO, UNDERc;O-.._-~R.T. FOR ONE YEAR FOR THE
OFFENOE FHNTSHAELE U/8.324 R/W 149 OF IPC AND
F'fJR"1"'H_ER SENTENCING THEM TO UNDERGO
.1MFR1;<3ON"M:E.Nir FOR LIFE AND TO PAY A FINE OF
' ,,R:3..,10QC>~/'--~, "EACH AND IN DEFAULT TO UNDERGO
F._ERTH'ER' IMPRISONMENT FOR TWO MONTHS FOR THE
'-OF--FEN<:E;.FUNTSHAELE U/8.302 R/W" 149 OE IPC. THE
ABOVE SENTENCES SHALL RUN CONCURRENTLY.
ncRL;'A._7No. 307 OF' 2006:-
PAPA NARASIMAIAH.
S/O. NARASAEAH Cf} BAGARAIAIA1,
AGED ABOUT 47 YEARS.
OCC: AGRICLEIXURIST,
R/A. E3I§'ITAI"'iALLI VILLAG E,
AMRUTHUR HOBLI.
KUNIGAL TALUK.
TUMKUR DISTRICT.
APRaI;L;ANT___ A ;_.
{BY SR1 HASHMATH PASHA. ADVOCATE) ' "
AND:~ -
STATE OF KARNATAKA,
BY AMRUTHUR POLICE,
KUNIGAL TALUK. "V
TUMKUR DISTRICT.
{REPRESENTED BY A _ .
LEARNED STA'1'E_PUBI;IC _PR'O.SECIjTOR).
'I '- RESPONDENT
[BY SR1 RM. NAWAZ, SPP} X ' THIS IS=._FEI,.EiD CR.P.C BY THE ADVOCATE ;~§-OR' 2:1-=r¥5:"APRELLAN*I '/ACC USED AGAINST THE JUDQI:IvI_I:N"I*iDT.2«I¢3«:,Q'6._PAS'SE:D BY THE III ADDDL. S.J.. TUMI<:I_IR'. IN .S.C..VI~IO:2.3'xf.9?g_CON\/ICTINO THE API>I~:LLANT-- ACCUSED'FOR'w.T1*1E; OITENCES PUNISHABLE U/SS. 120 B. 143. -1.48-._ 3233524 81 302 R/W I49 OF IPC AND SEDJ'I*I?.NCING.AI-11M TO UNDERGO AS FOLLOWS FOR SEC. I2G'«:B, RI, FOR»3.._.MON'THS. FOR SEC. 143. R.I. FOR 2 MON'FHS, FOR SEC. 148 R1. FOR 1 YEAR, FOR SEC. 323 ' ,R';'w -1.49 FOR 6 MONTHS. FOR SEC. 324 R/W 149 . R,I. 'I7OP_. 'i V'*I?I;fAIa AND FOR SEC. 302 R/W 149 OF IPC '--IM'RRISONME;NT FOR LEFE AND TO PAY FINE OF RS. 1000/- AND £_N~DAEi3'AUL ' TO UNDERGO IMPRISONMENT FOR 2 MONTIIS.' ALL THE SENTENCES SHALL RUN ACONCLERRENTLY.
N0. 682 or 2006:-
UGRAPPA @ UGRAIAH.
S/O. NARASALAIII @ EBASAVAIAH.
AGIEZD ABOUT 28 YEARS.
Ar R/O. BATI'A}-iAL_LI_ VILLAGE.
AMRUTHUR HOBLI, KLINIGALTALUK. --- _ AP.PE3LL'AN'T4 (BY SRI A.H. BHAGAVAN & A.N. RADIIAKRISHNA';,» ADVOCATES) : " .. -I' . ' AND:--
STATE OF KARNATAILA. 'V BY AMRUTHUR POLICE, REPRESENTED BY ' « I V THE STATE PUBLIC PROi-3EC_UTT.OgR,'"---- I 'I HIGH COURT BUILDINGS-1, " ' -
BANGALORE. . I «V * ' RESPONDENT (BY SR1 P.M..§--.NA'§fW%,;d,..:§P15}. _ 3 , R' (i;RL.A;.; I'-1S=,F'I--I.ED"U/S 374(2) cR.P.c BY THE ADVOCATE ' 'FQ.R" « _ THE - APPELLANT/ S AGAINST THE JUDGEMENT DT;~.2IT3'.A2o'O_5 PASSED BY THE III ADDL. S.J., TII_Iv1I<URII._II*-.«I'-- S';E,NO. 23/97. OONYIOTING THE APPELLAN"'I}ACCL?SED*...~7NO.I2 FOR THE OFFENOE PUNISIIABLE-D'/'S'; 120MB. 1.43, 147, 148, 323, 324 AND 302 R/wt SEC. I4B.._OF IPO AND SENTENCING HIM TO UN"DEF"fC--O'I~.R.I. FOR 3 MONTHS FOR THE OFFENCE ' ,PUNISvI3IABLEvB/S. I20-B IPC AND SENTENOING HIM TO u.NDERGO jRI..~~ FOR 2 MONTHS FOR THE OFFENOE 'PUNISHA--BjI.E:=U/S. 143 OF IPC AND SENTENCING HIM TO UN.DERGQ}' RI. FOR ONE YEAR FOR THE OFFENCE PUNISPIABLE U /S. 148 OF IPC AND SENTENCING HIM TO ' AUNDEJRGO RI. FOR 6' MONTHS FOR THE OFFENCE P'UNISHABLE 1.1/8. 323 R/W 149 OF IPC AND SENTENCING " HIM.-'TO UNDERGO R.I. FOR ONE YEAR FOR THE OFFENCE 'PUNISHABLE U/S. 324 R/W 149 OF [PC AND SENTENCING 1,' ___H1M TO UNDERGO IMPRISONMENT FOR LIFE AND PAY A FINE OF RS. 1000/" AND IN DEFAULT TO UNDERGO FURTHER IMPRISONMENT FOR 2 MONTHS FOR 'THE OFFENCE PUNISHABLE U/S. 302 R/'N I49 OF IPC. {I CRL.A. N0. 851 OF 2006:~ BETWEEN:--
SRINIVASA @ SEENA @ MURTIIY SEENAQ" . ' S/o.LATE IDODDAMUGAIAHQ I 7 -r . " « AGED ABOUT 35 YEARS, ' occ: AGRICULTURIST,.
R/O. BETFAHALLI, ' '
AIVIRUTHUR HOBLI,
KUNIGAL TALUK. '
. APPELIANT
{BY SR1 B.V. SURESH 'F_O"R S: IMO ASSTS.
ADVOCATE] A '
AND:--
THE " I 7 I
I3Y'I'2wIRrJTHi;;IIa POLICE.
TUMKUR.'D.[_STRl'C.T;-___ . '
TUMKUR, "
' , _ ' RESPONDENT
{BY SR1 PM. rIAwAz.._VSP.P)
THIS cRL.A._. ____ HIS FILED U/S 374 CR.P.C BY THE ADvo'CTATE,_ FOR THE APPELLANT AGAINST THE ,JU1)S--EIvIENTv.._1)T_2I.3.06 PASSED BY 111 ADDL., SJ.. 'F7U.MII{¥JR,v" f~IIV\f~~ S.C.NO.23/1997 CONVICTING THE APPEALLM'/'AccUSED--7 FOR THE OFFENCE PUNISILABLE U;5SS.V_12Q{B. I43, 147, I48. 323. 324 & 302 R/W SEC. 149 OF I}?C.,& SENTENCING HIIVE TO SUFFER PUNISHMENT AS SEC. -3_.20wB RI FOR 3 MONTHS, SEC. 143 RI FOR 2 AIVIONTIIS. SEC. 1.48 RI FOR .1 YEAR, SEC.323 R/W 349 R1 I FOI_?.-I 6 .I\/IOI\I'1'I-IS. SEC. 324 R/W I49 RI FOR ONE YEAR. 302 R/W I49 EMPRISONMENT FOR LIFE & TO PAY A FINE OF RSIOOO/~ AND IN IDEFAUIJT TO UNDERGO I ""FUR'THER IMPRISONMENT OF 2 I\/IOI\ITHS. THE ABOVE SENTENCES SHALL RUN CON C URRENTLYI 3/ These. z,1!;)pe21l.~'; are c"01'1'1i1'tg on for I1e21rir1g*':th.i}Sgei3,y.
SREEDHAR RAO. J .. deiivered the following:
JUDGMENT.
The facts of the 1.)1'ose(:t1ti()n"*eaeet "disc$}0_s'e..that~ to A13 are supporters andV11'1e't:1be1's."o1' the '°party.= V One Ver1k21t.z1swan'1y @ Irie1.1<,:I'aa_ppa [deceaAse,ri3} is the s'upp()1'ter of the t4E£t§'1&:;tt1"l1§1~.D£ElE';~,Vf.I]. IiE}xLi>§)7;1f1(ThE1}/E11. elections PW6~fat.het' of Eh.'-_-t dL>(';:-iéiésedivgot..e'}.eCted T'he1*e were frequent:
quanfel befvaeen atfetiseci gtftd the deceased p1'1'o1' to the ir1cicieriI_.
ViHa,<__{e.. 'C)1=:.____7__.Aj7.I994 the deeeasecl. his w1'fe#PW3, ' _(5hiIVci1ter'1:P\N"iv __et.1"1ci PW2 went' to attend 111a1rI'i2tg(% in the '--\5ii'I.:t'§.gc2; ' éebt)t1t.. 9.00 p.m. they were 1*et;ur:1i1'1g to their h()tise%V§'.'tx?i'1er1 they were neatr 1.0 {.110 st;1'e2.m'1, the A.I to AB A' were, w'iei{1i1'1.g deadly' weapons and A9 and A10 threw Chiiii A ',]3b(')\'5tA"(i(i'1' at the d(*<jte21se(.i. The 1x41 10 A4 and A6 assa.t.1It.ed H the c1e(-eztsizrd with CE'1<)ppers. 'I"1'1e AF) ttncl 1\.7 ztsszztulted the $/,.
2. V'1'§1e'i1r)tf1Se' vQ_f.."'the deceased is on the outskirts of dC(',.€.';'1S£Td with clubs. PW3 went" L0 1*es('Lze, she is-':51 S'2;m"i1.ed by AI w1'1'.l'1 21 Club. The PW] is .'«,1C(.'L.1S€d. A. 1 1 10 A. 13 i1'1s1'.ig21t.€C1 T,1"_1»';'~»!'T.1_L.'11'd€l;..V V' "
8. 'I'E1(: PW4. PW 5 a1T1d P-W7 W11}? xivelfz. (V'.'(-'.!I1"1"iV'rVVi-Q 1'i':;1}€ behind ihe '('--1('.('?L1S('.d. on heari1'1g 1.11e"c_1fiéss wes1'1'."11c:._i_:he flscen-Ex They w1't.1'1essed the assault. T1r1<é 2_1c(éus'e:¥__ on I1QU.CiI1g the pC1'S{)I'1S coming to tI"1(-:._4§§t?.':11e.' 1,}1:1'Q€\r~._§,}'1vC"'*.?vea;)()1*:s at. the spot and fled away. Some Am1"uthu1* P.S. and r¢p()'1'£.e;1¢:--'1i.t c(mst.ab1e who was the SI-"IO The po11'c:e are dcputed to the village '¢.a\1'"é_'s-1T_V1 1:1d in the Ilighii. The PW3 gave the PSE in the 17.8 at 6.00 a.n'1. The SVETIIIG -13":fe:giéLC_1'eci 215 F IR. The ('lemjl body sL1bje(71.ed to 'P,&.i\:€..7 'l'.fV1'c-:' 1fl.._MI= r€port~I£x.P.5 dis-;crIos<:%s 1.hzé.1 the death is on &Ci()'("J11Ii"; ()iV sh()(:k and 11ae11101'1'I'121ge as a rt-'Sult of multiple " i;'V1;jL1.11'i£:£é'a11'1d U16? inj1.:1'y to b1'2-Lin. The CEeai1'1 is hornicidal. ._ -:;t0m.1:11ii1.in.g ihc: 0fl''<?1' 4}. '1'I.'1<a* a<T.:(r1.1sec1 1')(:1"s01'1s aye (tllelrge? slletrtecl for as pL1I'1iSI1£1b§€f U/SS. 1.48' 323. 324.
9 120-8 artd 302 I'/VV Sec. 149 IPC. The elmrge U/Sv_,. l'4:3._§'1.I1d 147 IPC appea1*.<a to be redtnldant and s31..1}.)e1't'It_1r;3{1S *«S_11=3.p_e accused me charged for higher 0£"t'enee L1{§'C}:{3f...:§¥%E11"}'1~§ g;;er;e1;a.. U/S. 148 IPC. '
5. PW1 to PV\/'5 e11'fdv.._'hPW7 'c":'1'1"=';-'. A'1"1€'tI11('v3:d as eye witnesses to the i1'1CiC.te1"xt i1'2.'Vt.heV hI"--.P_i:{. "--'1.'11e p1"0seeut.ior1 has exarnined PW7 as a w1't1'1eSs_Vt.o'V_thfe 1'-':i*C;mL1'e:St.t._Fanchanama and not as an £tye:"\ivi:j:.r1}3ss."PWs'{'Vt4o'"PW4's3u_pf)0rt.s the ease of the p1'0see'1)f1t.t"o1?1..x':£1:"a\ri't:;"1e'ss 1.()..'1'.V§'1'€;'V'i1'}(?id(31'1[ SL1.pp01'ts the case 01' the "'p1*0.~j;e<,%ution" ~pa2t1'.t4._£2}i}..}1y" fgo the eI't'e(:t. that by the time he comes to the s:r:e11__e t¥.1t*"2:';'eet1st?(.t were 1'unm'1'1g away and he l'1'1jt"(1t5;*«i~'. the dvt:<e.'ea,.s"é?ci..I}r.t1'1g with bioody ir1jt.11'ies.
-4 .T~P1c? I-KM. report' disC1()ses that the death is to PW6 t.est,ifieCi to the motive to the e£"t'ec:t' reg§'a1'cii'1V'}La§ 'p"(31it'iee1I fettd and 1'iva1ry the <)tTene<;*. is committed. The §Jd1'iCe have eFt'eet"ed 1'e(tove1'y of btood stained c:h()ppers-- to §VE.O.4 at the \.-'0h,211t:a1*y iI'1S1,t-.t1"1('.C of the A2. A3, A4
-':~t11'1d A6. The L'.1'I()])f')(',1'S 1'e<'0ve1'ec.i do not }'12.i\--'€" aI1y* H) b1(')()d!-51£.1i11€~7.. T116? FSL 1"€'.p(')1'1 (1(")CTf.-3 not (':01'r()t)(')1*'é1fET the II' COVE', 1"}? CVECJ C1'1('C'. .
7. "I'1"1e 11"ia-11 c(>L11"I. on the §Z)é'iSiS tV'1rm V'-::)"(.tuV1$a1' » 'EesIin1011_v 01' PWS 1 to PW5 11:13~i('(Jm-rig"-tfd 2..1,§1KI.~h'.c é1(:.r}?.1:§ed ' persons 120-13, 143, 148. -.1.._4'.3 czulsing simple injuries I"\7\fE.,_v.€1*n_d c()"1';\.-jic.'t.e.ud r/W' Sec.:.149 IPC For (tz.111.s1'1;i1g 1'11_j1.1A1'-1'93. "£0 E-3W3. Ft)?(:2-L1.135i..11g death ofV911ka1Jz1Swan1y (.'U11\.?i(i'i'.c?d U%_/_ $302/W 'Sec: "149 IPC.
" "Inf ~V€f,;::.
filed by A1 10 AID and A. :3; (?r1.;».--. .,Nu.s()7f /i2,()s()£-jtis filed by /\.1 1; (j:1--1.A.No_es52/2006 VVA12AAzi1'1d._..(11"i.A.No.851 /2006 is 2-1 cE1.11;)1i(..'att:d appeal ' A.I"I.131T12'1;§2'1va11 1ea1z'1'1tr(:f (T(JL11'1St',1 2-;1ppez11'i11g for Ii2"é::- 2';(:__t'tL.1.=5s--"é§ .<subn1iE'1'c=d I'.11(" ['(')1l()\=vi1"1§_{ 1'c2a.1so1'1s to assaii the V A. 01fclc?r bi' cor1vict.i01"1:
l l it is in t.he evidence of PWS 1. to PW5 that lthe PSI along with PW15~Head constable Police constable come to the village' it-l1el«.b incident at about 2 a.m. ve.ry.n1ulch.. present with the poliace atf'thel*«.sce'ne_." 'P_W.3"'does not make any effort. to cor_np.laint'l__at_rtl"1e scene i1nmediaV4'.eiy.._V PW;-.3 'on :{(>t:.11er_§ halridi"
lodged the comp1ai'n_t._lin the at 6ll'a.rn. PW3 accornlp---ani--ed p_o1ieIe.Ais examined in the Primary Health 4.45 am. on is also an injured e§l{:é£.;ci1inedl'*at It is preposterous that ,oin}5.,:::r'e-d'e1'1'e not sent to the hospital and l ,examined b_s'ir.niilta11eous1y.
,l*--E."11e evidence of PW15 discloses that some Villagers come in the night hours and informed A llI_i~1:hout; the incident. PW15 who is the SHO does iv] 4' not make any effort. to record the complaint. and register a case. PWI5 also does not make any SHE) entry to that effect.
PW6 is the vilittge pa1'1c7l1ayat ehairnien and the father of the deceased. His conduct is Very s't.1'aI1ge, he visits the scene alter the incident I "3 who does not make any ef'f0rt.s 10 gixIe.'eQf121f)'}Va1i11t to the police nor assist PW3 fhe complaint.
In {he FIR A2 to A4 aficij; "Iassauiied,__L1§e deceased with c110ppe17s.:'*A.5 A7 the decreased urit114'C,~Eubs. A1 assVau1't;ed~P'.'J'.3; A9 A and A10 are sa1id'.t(') .have"i3e:eh' Ie.hVj:0w1'1 chilli powder face deceased before e()n11ne11ce1'he_r1i. 'of, assaa1i'.--.A.1 1 to A. 13 said to have F.-1'1's'L'ig;a!.edftljle Vzlccdused to cause the .Whe;re'as4_in_V*die'~--evidence of PW8 it is A' "*£11a-E:'»A.2 a"nd'--A.6 assaukted the deceased 'A.3.A.4,A.7 and A.8 assaukted A cetehe'V.de~eeased:"wiih c:Eubs. A.1 assaults PW.3 with c}'ub,';. A121 Vic) A.l3 instigated the accused to ca{rseV_ mzzrder.
fI11.._the FIR A5 said to have been assaulted the decea1sed with club. But in the evidence his Vii} ndpresence and overt' acts is not stated. PW3 imphcates A8 and his presence and overt act in the evidence, bui not strated in the FIR. Similar is the evidence of Pws 1 and 2.
The evidence of PW] discloses the manner of assauit 1.0 the effect. that A2. A3. A4 and A6 viii] E3 assaulted the deceased with choppers;
and A8 assaulted the deceased pushed aside PW] when she went" and V' assauited PW3 with a *ci1ub; it commencement. of the :_-assault. t}irefi}"ei..__et1Vi}ii Powder on the deceased. "PresCI1e.eAt)f:A1°'.1 and':
A13 is not sp0keri..t6'..eb She st,ate.sT PW5 A and PW? came .sc;e.1(1e diiri;::_gu;;_é§ course of assault. A A9 and A10 threw _chi1t%v»'pOWdeP1:.QV1'1 this:-deceased. The A2, A3, A4 V _ fiajifid 'Ir"iii'i1"i2vit}1 choppers. The A1. A5 assahuhedd him with Clubs: when PW} 4' went pushed her aside and she 'vsvustained ihju1*ies on the stomach. The A1} and the spot and were A18" «_VV€IT6 present at .4"'i--nst.igat,i1'1g the accused to cause murder. He he states that PW4. PW5 and PW? came to the 'L_scce1'1e during the course of assautt.
" .i:{_<}V' The evidence of PW-4 discloses that A2, A3, A4 and A6 assaulted the deceased with choppers. When PW] and PW3 went. to his i'escue. AI assaulted PW} pushed her aside and assauited PW?» with club. The A7 and A8 assaulted with clubs: Al I and A13 were at the scene iiistigating V 1 :1 the accused to Cause murder. HeWdio;c's._not. speak about the presence of A5.
the scene.
PW5 is a witness to ti*ie"'ii1-cident; virViih.',PW4V' and PW7. His exridenee diselosies 'iii'iai': PW? went aheadof him to tohenscene followed them, by'--vii;h'e.i.ime i*:eVr'ea_V.<:hed,'VVhe found deceased .1yi11g$t---wiAih. "i.r_1jurie«s=-,a11d accused running awéfy, He;_cioesfIiot'specifically mention the names "of 'ea_ichV_ of th'e.a1c--c:_used and their overt _a_cts_. I-{is .e_viclerice"'7i_s,u i,h2e1'ef0r€. an Omnibus or -. _ :'v';ei"siE;.n';
PW7*%§it.1io.::i}g1q' named as an eyewitness in the _V FIR, pro';se(tuifion has not examined him as such. io'ut'_Vhas e.:<:an'1ined him as inquest panch. it _ "xiii P1'0se(7u1.ion version discloses recovery of M.Os.1 (choppers) at the voluntary instance of A2. 3 A3, A4 and A6. The report of serologist, is not. produced to show the nexus between blood fonnci on the eirticles with that of the decreased. The i3'SL, report. discloses txheit. iVi.Os.l to 4 are not stained with blood. Post mortern report. and evidence of PW9 who c.onducl.ed post. mortem does not give any opinion as to whether injuries %/ xiii} Edfixr} 15 are ante mortem or post mortem. PW9 'als'oVdoes not mention the app1'oximate tirnesi' deatli---. . The FIR version discloses.A&1 deceased, but only as'sau:ltec;l' "i'V1:'I;€."; ciluh. PW1. PW2 andl?'W3 in'cross--exa,rriination*.adrnitii that Al did notv.._:a'ssat1lt xth_'e»_ evidence of "does.rio.tV_AAinAd.§ict Al for assa~ulting._T€he --fiecea'sed;VVi"'There is nothing on record to shol\NAV_tl1diat;5t1 object to belheld ggaiitygmaiden:-.s__s¢cea}n 149, IPC. The 'ind§§}i_d_w'ual:act-s oi'_asjsault"oVi' each of the accused ~ . 'ljlaVe::f%,o 'sefiarately and independently .an'di*-notice»in_jiu..rtl"ierance of the common object. 4' ,Assault''t\i_iti«1_iclioppers is not on vital parts of the _4 bxodyb r~.&_'lf'l1.e etiideiice of PW9 shows that head injuiy ..ca-used the deat.h. which is by accidental fall in assault. The assault is only on the limbs. Hence. the nature of assault does not disclose that head injury is caused in the assault. the accused intention of Therefore has no causing death. and no intention of causing injury which is likely to cause death, but can be attributed with knowledge of causing death. 36/ Hence the E.l(',C{.IS€d can be (:0nvi(:t.ed _I.7r.)__r the 0fI'<:1'1cs(: U/s. 304 P£11'1--I1 IPC.
10. Sri A.H.Bhz1gawa1'1. I(:a1'ncd 1'espondc:1"1ts placirlg thrust. on t}1e.:1b(>v¢ £1i.sc:1'éf)'2ti1'cié'a. the A €videnC€, st'.1'enu0us3Iy argued t.I121tL1«'ih:e'_A Acfbndtzci' 0'1' 0t'her eyewi'£'.11esse:'~; in not: Icat.}gi"r':..g the 'ctQ11'1}_')_1z3;'int "§._1V1'1v:-n..e:c'fiatelyt. A on the 21rriva.l 0!' the _police C.',1T.€.VE:i'E.C_S"~.Tc_v1 S(;'.I'iUL.}S_ Ci()~t1b'E. about their veracity. PW3. -_c0mpIaiI1't at 6.00 3.111. in the I1'1(J1'E'}i1'}.<_f; 'a_deiay_ Q1V'"z-'1'I1'1'}.(3si 9 hours in lodgiritig F_I.R.A f"3..'(V? ..t.f_t.1"1*.t.l'1'c1j 'V'2:':§§__._5,'i..i.L".(1 that the order of ctotlviction against A_1't.r.) A10 :tVtj'd,_A;'2._2"e.{1'1cI A13 to be set aside. In the .21Ite;'m-1t.i\re. 1t1VeAeV1'1'5.§'$'1:€cVi that" t'.1"1<;*. 2-1<7('.L1sec1. at the most could for c)t'fe:'1("e U/ 304 P;-111-11 zmd not U/ I A .. Sri S.K.Ve1'1kata Raddy. .21ppeari1'1g for A4, A5 A 'at2:1dn.--A8. a.d0pE.ed the 'c1I'g{,11'}']C?1'1f'S of Sri A.{-4-I.E3}1e1ga\x?a11 and ___§,ubmiE;1.ec,§ that the C.Vi.df;'I1Ct3 of PW3 does not refer to the p1'ese1'a<?(: 0fA5. E:11i1'1()li§_{h in the RR it" s;t'.a%.£~.(i he assaulted the ciecez:-tseti with t:§.1..:¥t)s.s 2.-ai01'1g with A7. The p1'esCnr:e. of A8 I7 mer1I'.i()i1eCl in the FIR. but not in evicieiice the (9>\~*:1%1'*"£'..T21(".t4s are not E1'[I.I'ibL1i.Cd in him. En that View Elf'-'<,7§L1€'Ci',~L}1"'c'1"L,..1'.h€;'>145 and A8 vvme not jf)1"f:".SE?I'l'E at the and il'1=1_c-3y' iiihiai/e f1~di:_ 9' COH11'11i1.f€d any offerice. Iiencc: t,}1G.'(',C)1i1'\?'1C1,i('}11 3-.gaVii1':s_t .1,h'e'm is 1.0 be aside.
12. Sri 'i'.i31*akasIi. §r.%ai'--::ied c':m,i1i:;e3I ':*fi;.i9AAf},_";;dOpi,ed_* the a1'gumeni.s of Sri A.}~i.£3ha1gf1\va1i.,_ in éiL1dii.i0n }3ubmii,i.eé than in 'the FIR. the se1'i_c1 -';_L':..li1"3--\¥"€ ijhifowri chilli powder along .~w1'r1:. _iA.lj10,'V'::::3i;)i:]121119"-I.h€".{?"v'i(k3I1C(? of PW4 who is an i1'1(iC})'€i1d'{"I:11 of A9 and A10 is not stateé. PW} a1i1d'i}'--?f\7AV'3 i.}1~()1.ig,.f1'i '«s3i:at'.c? thai A9 and A10 i..I'11'ew chilli
1)c}wE:1e;'_.A'their €"\«V';i'C«"§.f.f,1f1'('?f;'f is iml. (rm-i'(:)¥:)<:)1'21ted by the version of ' V&¥?V"\/W-1;, .. i_,_1i1c;-> bem:i'ii, of doubt-. is to be given to A9, the 'c~r<;i€i' o£"cb';a\riE:iion passed against him to be set aside.
E3; -m'S1'E S1.E1'('?Sh E3.V. appe21a:'i1'1;g for M/53 Ram and Rao .9 AS'SO(',iV'c1'§.€S SL.lb1T1i'['.i.€:'CI that. the C'.VidE?1'1(',('.. of witnesses indiciing A7 disC.rcpz1i'1i and his c701'wic1.io1'i order is to be set aside. E8
14. Sri I---ias31"11'11a.th I-5';-lsha z1ppea1'ing_;fQ:1"~._ T'A11 SE,EbI1}i1t€d that the p1'ese1'1t'e of A11. at i":x._t)_xt. disclosed in the HR. The (r()r1t.e11ts»t)f FIR .'v*:'1§g,t:-e:I_3é 'S'i7at'e_ t}1._et.1.""
All to A13 have ir1st'iga!':ed to physical p1'e.'=.3e1'1ce at the St:e1.1e..___is net.pétteg<>rie'ajly__s'ta_tedMi.:1 > the FIR. In 1.11211. view. it i;<§"v«.;i1'*;;§t:ed ."t'11_2:1t'.t':he.} order of Conviction against. A1 Vi Set-1 »
15. On a thorough coL1'1S'ide1ja_ti0ij..01',the evidence on 1'ecorc§*.."\irc--.¢t;tif;tt 1Ifte&V"1-;eC«'it.éi'is"Iit FIR do not categorically diSC1()t§f;' 513 at the scene instigating others -¥j.1t1A.":.§v'(b'it'_':1:;;'hV The 2.1t?ttt.1sed pe1's01'1s are also f(')x't' the"Ui°fe_1j1(e:te of (.'.o1'1s1.)iracy u/ 1.2043, IPC. The pt1'"e.5e(rtv1tio'1'1_has not plamed any credible evidence. to prove 't't1.e'--.tt:t1e(>fiyj-ht?Veons;.)irat*y. PW4 does not speak ab(>t1t. the p1'e4é:;e11'ee'.'dt' A31 to A13 at the scene. The1*et'01*e. the 2 A';;:*o$&ect.i't'.i011 ve1'sion t':hat. A11 to A13 had conspired with '<-f)t.her a(:(:1.1sec! and p1'ese1'1E at the scene as 1:I1e11'1be1's of v t,II'1l£'t'Wft.1I z'~1S$e1'1)E:)1}-' bec.'t1>mes c1i.E"fi(t1..1Ii to be a(:Cept.e(i. In View E') o{'1.i':e d1'sC1'epa1m' 111z11.<;'.1"ie.~1l A! .1. and A13 would be CV1o1i,.1'_1""I'eci 1.0 the bellefit, ofdoubi.
16. The P-'IR :"cr(1ri1.aI.<a a1'1d the evidence c).'i:":"T3'\V7v"A.'.:' disclose E11211 the assault initially.<Cor:'111'1e1-j(.:es'- \}v:.1;h 2-'x9f,af1d A10 throwing chilli powder at the PW-4 who is a 111aI,e1'i£,1l i11de;)€:11d'e.1j11 wi.1"x1.es;~:» _ciofiS"r.1o'I'.' di§3(r1osé"
presence of A9 and A150 at It is"(:o.1}11no11 that in I'actior1--1*icider1 p1aC€S. "1*here Ea} t.é11.éf;ie;icy on the part of relaiives'is-=.1ppn:)1'1.'éi;'s-- of.vVi("1.i1:1é§"'to'Vlkllsely implicate as ruamy pe-.1'son"s of ihc' ~1f'1-Jf¢'ti*_gI=£')'u';q vi1'1dic1ively to 11e11'ao-155 Eherxl. Kee;')i11g i11"----.\ji€;w s1;E('rI'1._1"€:£i§~iI'ies, if the' e:vidt:n(*e is (.'.o11s1'de1"ed. xntiut (R)i'l7()b'(')'l'"E1EC the \-'e1"si()1o1 ofl-3W1 to PW3 about ' A9 and A10 and their act. of throwing Chilli 'p()wc¥€1'.' 1§.i21Vy be £11211' PW4 may 1101. be a w1'.t.1'1ess 1,0 the ir1c:iud¢1'i'1,21*igh1, 1'1"om its Com111e11ce1neI1i':, but he does not 9 Eapegik éibotlt the pre.se11(:e of A9 and A10 at the Scene.. 111 9' ho"ci1*(:1..1m5s1ances. A9 and A10 should be giverl the bcrlefit. V 'ofdm,1b!'. zmd E1'1e%1' ('om»-'i(r1.io:1 is 1.0 be ;'1ssic!e. of PVV3 and PW5, A5 is omiiied. aIt.i10L1g_gh his mum.i:;gu;¥es in {he FIR that he assaulted the deceased with iI'lC011SiS1,C'11(Iy and dis3c:1'epan('y in the e\ride1'Ic.ie'..---- Xkvotiid be"
eni1'1,1ed to benefit 01' d01e1bi..
18. The FIR does not cIiseiQ_se--_VaI1y (.)'\f€i"'L'v£}.'C?'E'v A8. His presence aione is but E.-.11VC'V_I'.VC.3_:€I1V"cT(:?.VV "PW1 to' PW4 speak about pvE1'I".E:iCi}T)a'ii'C')'ii'n_':§){' 1'\:8 in 3;'ssa'i1iiing the deceased with Club. in Vie_w Of,ei'i§3e.1"e'1321i1ey--bet'.ween FIR and evide:r1eef"\»ve:feel iifuti; A8 i'."5 z1i:§d"eiii.i'1ied to benefit. 01'' d0ubi.. I19, . 'f'i'1£'-,V-ex-*i'de1'1«<;e'u.agai1'1s1. Ai in A4, A6 and A7 is c()nsisi,e'n.f:. aiiid C.'.'1'C'.('}i b:€?.i")§)fi42 in I'iR and evicienee of' PW} 1.0 PW-4}.' "Their pi*v;:Seii(%e. ';3a1"{.ieipaiion and overt. z1c:i,s are Cleariv V ' s1aied."" iimy be that in the evidence of PW3. there is ssome diSerer§3.éii?e4V .ifv=i.i:h regzzrd 1,0 the I1'£i1'E1]"C of we.21p0;r1 wieided by A1":.__T1"1.e'(ii.serep21i'1.<'y only of minor nature and need 1101, he AA\/i?e.we.Ci.se1*i()usiy to hold that Ai was; not p1'ese.m. at the scene " é1i=i.cI_,'i1(3{. gL:i11'y 631' the <:)fiei'i('te. The wii.nes3sesa are called upon Vie give evi.den.ee of an incident, which has c)crc::1.1rrec.I 10 years 33
21. T1'1€= ev1'.de1.1(:e of I?"W1 10 PW4 \1f1_j_)1'.'i1c.Vi <:.:1A_i1*1(.'Th11igi\(A establish p1'ese111('.€ e'.111d pa1'11Qip2i.>.1'.i:t1n (11";"1._i 710 -;s1\4.._ .'A6.g11'1'd A7 in the inciciem. T116: c:011ten1Iio11Yofighe c,1)_1_.f.11s<--:I' f'.O41' "T'jhV€-., deI'e11se that the aacris of 1h(?'yg1'<*7(t11s€(i*-if1é1w%'. .=1,0 '.bé"judgedV i1'1d1v1'.dL1aII.y 311d 111d<31.5e1;1de111j1jf £12.16 11101. as 111€;'11bcrs 012111 Lmlawful assembiy. and 11111211"?-'A°1:'V v.ra1:§'-- 1_1<)1. 'zf1 n1embc:1" of an Lm.1awI"L'11 21SS(:1I'.biy.a1"LC1 he_:'1:;e\r¢1'~.'sh.g11*ed' 110111111011 objeci. ls unte11ab1eg'211'g1;1.111'c'1'11_. 'i*}.1e_Vp~a1'1I'f¢ip_é111(J11 of A} in the inctident 1"1g1'11" fi'oi1'17iLI1e'i§c'gi1'i:.1i'1"1.g 1,ii'I""ti'1L3. end. Fifi? is CC)I'1SCi()L1S of A2 1<.)7A4 '1x!E(:].(§ir1§'_..(Th.()13f3§'1'§3 ;'.11'1c1 c'<)1'111'11E1'1'.11'1g 21ssz1.1.1l1.. AI aSs21u11':S F"'N3=Whe._11'13he...~*g()(%s 10 the rE:s(:t.1c. I-"115 preSe11Ce 21:1"(fi':'«:.r.)\{e__*1'i @1015 xi-*01.1.1d_.Clcziirly lead 1.0 2-111 i.r1I'e1'<3111(:x? 1'hz.11. he was ' .x»'é;*'1'§,r. 11v.1._uV.'c:111"~a'" 11:.1_e1111ber of 1.116 u111aw1'L.11 21sse1'11b1y and shared 1hé"=001111111'§.:111:.1'(1E3Vjeci of <:.211.1si11g m1,11'dc1'. 111 1112-11.. view, the <:c>1'1\v-jcr1EQ11V'of A} 11/5; 302 r/w secr. 1.49 {PC is :3c11,111c1 and V. xp1'cpe1~.
22. The e1]1e1'1'"12;111e:-' e11"gL.111'1e111' 1.11211. z1('.C't.lS€d would be 'H1iE1b1€ 10 be (?()1'1Vi('I.t'.d 11/ 304 1):g11"1-Il {PC zmcl 1101. 1.1/5 302 34 IPC. is also an u111e1'1able (ioilieniioil. The manner'E;f:'a.sSau]t conducted by the accused is very sadistic afid A2, A4 and A6 wielding ch0ppelfs...assaL;lied"
indiscrirninately. The manner Of a:s'sa'L1]ilii»c]e~arl'iy intention to cause n1urder'la'n_Vd injuries ir1f{li'c;V1§eé.eelikely "ion"
Cause death in the normal C0L1_Hrfi§e.V.:_ In the result, t1§e.._;§ppee1s;eja;lel' in part. The A-l to e0nvict.ed for the offence' and are sentenced to R.I. for siiinlenths. ici' vpe;y,,ii;1e of Rs.5_.O0O/A each. in default, 10 suffer S21. i'0i7i'hre.e nirizltlas. T he conviction of AA1 to A4. A57 Ibi:'i:he.----9i'I'eI1ees punishable 13/85. 323. 324. .149 V arid. --is C0nfi.1'med.
¢ A§8..--*'AA9 to A-1?» are given the benefit of doubt and 21evq1,;ii..i='eAd of all the Charges levelled against them. A~5. AAA-L8, and 1'-\~l0 are said 1:0 be in ju.di.ei.al (tustody. They ll Var.e_.li)rdered {(3 be set 211 liberty lbfliliwiiill if their deiention is _..n0*£ required in any 0t:hei* ease.
/ The fee of Amiuls Curiae is fixed which shall be paid by the St,e1t.hef,AA,V »&A=v %.» %* 3ad9e