State Of Karnataka vs Ramachandrappa Venkappa Naik on 28 September, 2010

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Karnataka High Court

State Of Karnataka vs Ramachandrappa Venkappa Naik on 28 September, 2010

Bench: H.G.Ramesh

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1N THE HIGH COURT OF KARNATAKA
CIRCUET BENCH AT DHARWAD

mrmm TEES THE 28TH DAY 03' SEPTEMBER _

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8., ARJMN Y'AMi%NA.PPA HULAGANNAVAR AEQL ARE REESEDEZNTS O?' DA{3DANA'§"TE'? VELLAGIEZ, TQ. MUDHO§L.,, DIST. .'8A{3ALK{7?T. _ ..R}3lE$PC}N'§3}§I'E'%l'¥fQs V' {BY SR1 NEEEQEZNDRA D.G-{ENDEL /~\Z}V. ?-.+"Q."R 4 " " « '-- SR1. P' P3{{AS.A'i.\§NA. KUMAR, ADV. .

APPEAL ABATEID AGAINST R-8 AND R~ .16.} '§'HEii% CRIMENAL APFEAL ES F;mEi> 'E.,TNE}§E'3.R SECTEQN 378{}.} AND gag CEE.P.C. BY THE STATE I&?.}?,E?_<_};?~<:.._V*,i'::«?£E: si5J.E>.zxfAIfE,:%>RAY'EN<E THA3.' THIS i%i<f}I\§'."8LE <:r:J¥t:I~2T }aIAY';%b: VFLEZASED T0 GRANT LEAVE? "f"C} FELE AN APPE;'Az';'A€3;m~;33§u'~1§ TEri£EAJVLI»D{§1'«fIE.NT DATED ~<3.'?'.2<}02 PASSELED BY THQE .T_'DiF3'-"RVAND'--F¥;;.~J,,=_RAGAL§<<f>T EN

8.C.NO.23§§ /;2c:>01 A<:t:QUm?INC:+.,T§§.E R:&:SP<:)'Ni.D§::NTS~AC<::US:3::3 FOR '§'HE C)WEN<;:'E::;$ PLfN?zSHA,b7LEI'«..U--_[S:§ 1-43, M7, M8,, 302 R/W :is§:<;1 :49 <:é>"§'§§?f;'..':g' =i " _ *?H:;:.e;3 '<:.§éL.A,'=§t:~:>:ik:v:Ix§[E;a»..4'<5N FQR. :~§EAR:N<;; W153 DAY, K,N.§{.Es§mVANARAYA1~§A. J';~,._DEL:V:a:RB:@ THE: F<::».LL0w:N<}:

~-GUEDGIVIENT gf§.}3§J§é;fL"§-3§F.'V?;h{3 State ia d.%rec:i:<:éé againgi: the wrcier clateaci G9/ﬂ'?/'C2002 pasged by the §3.is5§':éEii§;:': Sessions Judge, Baga1i<;cm in

-._ _S,€.Na,§C;f%'?}/200} acquitting the respondems/a,c{:used. 3 V €§33:1.A. £646 ,2' 2002 : £3 :

N<:»s.§_ to 3.0 Of the <;:harge$ 1eve11.<:":d againat them for the offm*1<;:eS purlisiuabie ur:.<:ier Sectionﬁ 143, 7547, E48, 302 re;»3.€§ with Section 1.49 of the Indian Penal iicade. j j

2. The cam of the prosecu"£r;on in Lmdez":

Bﬁceased Rajesab was the I.r*ééi{i«e:j1t'..¢<}f_ .§§é.:2gjénétti3 viiﬂage. PW-M 1 Vmﬁamesh S0ma.;m1'1 1 = ~ E§0ma'ning§ Purwar and are me 'mothers andf*i:_§f1ejyjré;i:fé . g;§§i§'Cs.gthé«--fés%'ci§ems <31"

Eﬁaaacianettti viﬁage. wifa of the dwceasgésci RTa;;f55:aa'm;VAi.4 A{:e'§;1sed.-- N033, 5:3, 7 and 8 are 'm'"0thers3.}; V' Accugetii-.jN.9S';3 ;a";:id 5? are the sens 0%' a<:<.:u_sed No.E..,----. AC0i1:3€~3d"'NO§€§ "£3 the sen Qf accugedé N08. ' z'?*a,c§ﬁ":;1*§§ei'§"L'*E\?€§;.7§f' ﬂag tVf1"é«Afathe}_" of ac.<:u%$e<"l. N99. Ae:Ctmed '.N0'S'.§2&1 frienda Of accused No.1 and. 31} them. :~3Je"'««._:ais_;3' .;t,_}é@ resi.de1;"'3.ts of the :;~;a:1":*1e viﬂagaa (3:11 f»"*;2+isg;Q3§#;g<*3m, the vﬂiagers incltadimg pwskz and 3, the T._'a'~%é§<:;tc,%--;a:$;e<i aiizd; otheers had gone to Gaiagaii m bring \r»ra"t<;2z"' g t?' w'''''' MM Wm {f.'1;"E.Af:é<%6f2002 : 4 : from Krishna river to perform the poaja wf Hanumarx an the accagéam of Ugadi fesstivai. PW«1 rammed to hm viﬁage in the morning of 26/03/E001 and V-éxffger performing peoja at "bout 9.00 a..m., ha W535; pr§1g;_§-ﬁdiiig$'< V. :0 his ianci to bring fodder. At Elm sa:2f:aé'~._V:f;irzj;j§::.§L' bro€i':<:*x' §9W~--2 was eﬂso pr0ceed:§ﬁé Wf<,>'.>§iVéx2f<i:3 Whiie. {§T1&'";i'}'/' "warm passing near the 'V'E:af1-'E51; ac<:£.;%é'& "N<:--:§;'§ "ta M3 came: i:h.e1"'<-3 in a jeep. 'Vin '"?c»1"1e jeéfg t'§t7:.€.é-y Kati 2:130 braughi the dec£:éaSedRaj_es3;b iuamdéts Véméd. 'iegs 'with a rape. Near 'ahgHt'a.;f13«§ _Va%f"e2;.';~~,§iié:Vxéiéecteased was taiezan em 0'? ;_EF1'§:;jT._§éep:3-_ ari:.ci" wéLs $--?;%ve1:t'<}:;§.y a.Ssau'§ted by a(:e::u_3e<vi~--AN0S. E; to":1-QVM-rii1:';T__é:;::é,hstomeg amt? sticks aii over that bawdy"; =. Q.1:".2 S:-%einAg..ﬁif'1is' .*£11s::idem; of amsault an the de{:€:~a::;@<ix, '\2vénf' t0 the 1"esc'1.1€ Qf deceased and ' '«--.!rccw:¢:§$1s'§s;&;:i:iA aha ackiuséci persons neat to assauﬁi E';.im. A::'ar:cu:3.ed mreateneﬁ PW-K azmﬁ mid him t}za.f--E:1'eV{m§i;;§;c§A'T::éL§s;;o meet "aha: aazcne fate if he ir3?terv'ene3. VV _ At "&i:at j._'im'e':r'.w<"e_, PW«.1,, out of fear; ran away fmm the ' "~._V::3}i:€iCV€C3 €Gx.§5'arc§s the village. Similarly? on S€(':E'.§I"}g this €fi:."}..AR E 646,/2002 ; 5 :

fimciciexaf; wf assaL1E"i: and threat ta PW~]., PW--2 aim ran away" from "$1.6 place? After asgauiting the decﬁasecig the ae::cu:e;ed iﬁff; {ha place. Between 1.03 and. 3.39 155'.-£31., PWSQE. ancti 12; came near the SC€I'1€ of oCc'L1r1j§:;:}§c.2:""z3:§&"«V. saw Rajesab lying there. On er1qL11?r_y, the deCg§as¢f:d '£;d%iC§--'.¢'T Pwmi tixaéé the accused bmzxght .':l.'.'§"'1§'3;. jzraep §:'1}€§<n;.;*1éar E333:-3 ﬁver" G-eliagaﬁ and was _c0r1f£i'1€:(i"-in p.E(.'>;¥;VAAN'<3.'*i :{:'>'j; tying his hands a:r1<:i legs with'L«L.;i"Mr0pe éC%I}_d;"'f;93[€}E':';h{3 was iymughéi by the acc'usé<iE~..A_t0 '1'i;.}'I.€"AE1S'f.':1'£.::,'§f}>k.:(~?'3'..'Gf 0C<:L£1*:*em:e Fm am jeep, 'f'he2"eaft<:':r, at t§'1f§ I°E:qEi~€§_&'{;>.f_'0_'f.V~~ firm ixmjurediw R_a1}€%3a1'b, PW5%"§"yE1'}id a+1?1"c3"§"1§i€*€3: é€""t»:,:§'§ock Cart v»..ri:h a bet} sgitjgsaaefi _i.::ji him in the Qoveniment Hospitai 'zzaji; LQka§3i3}.r--i{'-'If 'I516. "i3%5c:tor on examining Rajeaab, <:§erc:Ea2f_a:::_d _éi.:;.E'2r*o 'é;1_gE'ri.§t ﬁead. Thereafter} at ahouét .vV_'PW§ i"*»*wr.er:t ta) L,ok:apur Polica Station and knﬁigad av1;:.Vmf;§i{ivQomMp}aint as to the illcidﬁﬂt, before Pww 0f the piﬂice Station which came to be V V' _ :mcG':«f.d€étf1':é::a$ «fper EX.P~ 1. On the basis of EX.P--1, case 1.1": "~'«.___V'-éiﬁrixne "E'.>.T;§7<'i;22 f?;GO1 was registemd. anti 1§mv<:::stigatio'n was CELA. §€>4€§[20{}2 : E} :

taker: up. ﬂaring the investigation, mvwtigating QfﬁC€'E"' heici inquest over the dead body, latetz" s;u'Q]§e<:t.ed the ﬁead body ':0 3303: martem examination; COI1C'§1,1C?L®(3V--§3.§§>30'E; mahazaag, appre.'i:1_ended the axrzcuged parsons, ij§j§5f§'f'~}'<-:i'?ec;}'=. 'awe axes, stones and sticks as per M".O$.} *L";?;_j';"1»jV'a»:e:'.i: '"zt}91e...: *lns;"i:a;r:.ce of the accused, recorded "i;%:¢?.St-;azt.g:m:3f:v':"'0f 'W"i't£'}€3SSEfS and after completing the Exjavestigsfiimi, .i=a.i'<:*; V SE16 Charge shﬁzet. According'tg§'"€_".}":e evide'3:§§.e ézéﬁﬁéﬁiﬁd du.r%mg investigation, V : .VC..W--2---KﬁS}2nappa, CWVH 3"'h'ippa1:1na, Chanﬂmppa.

and CWME4 M.aE'.:_5;n:i'§:1gappa""WéI7s:f; E{i:~_m....é%:ye w1?me$$@s to the ir:ci€?i€:ntof as::'*§§§:;x1\;i};"s:.'f:>::s,'»=T._1f'LE:*;;s~:f accuezeci on the deceaseci. After'::.Qmvmii;~i:;al'._V<ﬁf...ié.§}1e case, "before the S(:'fSS3:O1"1S ;aC<;:L{é€d....pers0ns pieaded not guilty fer the V'--,£:iE':.vaj5ges".§§?}\fE§i3Lé£"§L-.against them and ciaimed to be trziedv. "I7%91z;+§";:5os§:;§:ﬁ5;%;:Zc§'3":, in order to b§?'iI1g heme the guifzt of thﬁ' 'Vaccusmi pemons, examined. PWSH1 to 13 and piaced ":i"'c":*:ﬁé§£3?"izg?e<: cm EXS.P+~} to P17 arid MESA. to E5' £}ur"i:"1_g Cz'i,A. §.646;'i;30{}2 :7;

their €:,x:a.m§ma'{:%on under Sect.ior:1_ 313, the accused. pe:z'$@n£s d.cmia=:d 'C111 the incriminating c§.rcumstans::a$ apgearing against them in the evidence 0f;'">T:he pmssec:'ut§01'}. VJﬁ}.'1€SSE3S.. The az::c'L1s€:& pe7:'son$u_ﬁ§1;d"':91Qt'~V chem to ﬁe-ad smy defenca evidence. The c§ef§:.:f;cej"_%:>.f'i;}f2é2--J amfsuaed was one af tam} cien§_;'3.1 éi..n<j Hzj.hat-. {3ﬁ'"_.§"éj.$¢ impiieatimn in the back gmu§;1,d af A'

3. The Sass:-:.i<ms JL:d§g5c3';.:._V'§;éift_<§:1" the mama and an I Vxivrasail as dactlmentary ev'1'§;1er:ce,A_V'fbgyf'_ appea}, a.€:qu:§'t'£e§d 23015.1:b$j§:i_~:§}e~r's:311s of the chaxrges Eeveiied aga}1?n.::st :%::;¢m%%1ao:id?n:'g iii:.2;{t*'i}"1e pxfosecution has utteriy fa:iiec:i;£;e:2 _§Vf>1"O\}€;tv-.1fA}<i€E"'gfL3.'1" §'€ 5'? the accused persona for the é:§*»..a:*ELgr%%$:"§¢vé':I:§§:d aga.i23.s'€ them, The Eearzned Sci:-:.:3:io:1S e":§""&.?;d'§,'_,:":t'ZA"i2V'v:T~?i;.}';é'.,v>Q§E"'€}'i€ View that thouégh, accarding E0 the V _ 'pm3f1é:«z:ut_i%§1-:y_*'the1"::: wera net Ieas max} 9 eye witnesses? v<>'x.";§y _3 \iI'im€$$es among the alieged eye Wimegses WE3."£"€3 ~__é:§:;éMm'§i3.ed as PWSJ, 2 and ES, and out of than PW'~5 5 {;3r§nA.§€>46/12002 : 5% :

mrmetzi heatﬁe and the evidence of PW:~:..1 anti 2 is unre1i.ab."ie, as ':;'1'1<::y are highéy imimicai on :ac<::0u.n'f; of gamiiﬁeai rivairy and ti'1ei:i' evidence 17.55 fu.1é"'-- {if i1'n:<msist,@ncies and they are prepared ti) §;§f);__'4't.C:§V"é§;71}f"4V ezatexat in craata evidence, as gush, they are 15:0': C.f'L1t1'ifLLﬁ~ wit;ne:~3:sess. Tfhenafore, the 1ear%1ed "'Sessi:;m:s""--_&;:tige disbeﬁeved tine evidmlce of PW_s,"§ a;r:Ac»§'-2} asj§a{'.VA:7éS'ui}€,'3*i§ie accmsed. we3"€:> acqui.ttec:L ufﬁﬁiiug aggrifev-(Ed ',by the j'%..E.dgi"3T1®I"1€7L of acq_'L.:i:taL Jjiifaa S?iai¢'VA._inLé::ppea1 §3é§"02"e thia ﬁieurt.

4:, Upﬁzix _aSA€tf{'V.iQé"~«_Df_1"1:°i)i§C€ of thm appeal, tha :"e$p0nc15'<?né",s%~:3;.:cL1:§e«:£. 'T'a.1;§§:§:'§3red through ﬁmeizr counaei. E3L1:"i:iag t'E1V1éL«._;;v5%er3d:en¢§i' 'O'f.:_".€,his appeal, respomciewi N038 E1.fE"i€T3,._§:"'].;C§;.RR7§1{§"'..f§ﬁ£'Ef€VaCCuS€d. N038 and 10, <:§.:§eé.. "'mem"o§+e, {he appeal as against them is dismissed as E%.Eﬁ::3;%,€5V(,% = " W A C»:t"1,A. E6w§¢E%/'20{}C2 5" We have heensd Sri. A.R.Pm;iL learned AC§é£t§0:1aE State Pubiicz Promcutor and Sri. Ne.e1er1d:"a Dy Gumdf: far the respo1.1den.tswac<.:u_sed.. We have p§;1*5*..;z_::ée:ﬁ the recerds and read. the judgment under ap_1;'>'éai--§..'_' _ tirxe facts amd <:irc1.m1stances of the cam, !T}'It:'v*:.7.3j§.":)'iE}'fSV "ihaM$:_' V am-as far our consédéeyatiom are:

E. W'hm:her the 'Eea.m.ed' -.___€'3essie:més d:.:d'§_§§:,_ i$ "§'usUfi@d in. acqmtting tI"i"e._ac:cL1Vs<~:: Ci~.pé%:*1°--30n::§ of the charges levellsri aga;ri1§fSi:fheik1a,?

2. Whether the judg;:1_é'z1: <:ea;£i3 far :im,erfe?en:::e_Vby this §Z'V{:>{f:;m:.?A"' '_j_'~._ 6}, -."E;".'he'}a't:r»AasT §:'{3._'t'1'1.e 'scope of imerference by the apfpeiiate Cigurji: Vi»vit h t'h;§'_;§;L1dgment of acquittal 13:5 trww Wei}.«i§e%£t1<:%d "<:avt__e;:__:f'1,~'i:. of decisions Gf Supreme Cam"? :mj§d--»_ﬁ2:ﬁ.;3'«.{j<;%;ﬁ,,3z*.;"'g7 The appellate Court camzot Eighﬁy i'i<1":§1*"f7«::9:ﬁ;.'V judgmem of acquittal resumed by me 'Vtsriai 5CjQ€i::t, i1z1ie$$, it is estabhsheci that the judgment Gf A ..:"'a:%1:€ '"§':?;f13E,*J Court ﬁg perverge and iliegal cm accmirat 0f €;:71.A. 1 6%€:5,/'2ﬁO2 : 'EU :

ember n"11?sreac§.i1':e,g the evid.enc:e arr non-»c0r1$iderati0r: of ma: material evidance placed cm record. Even, if, arxother View is possible on the same set of ev13dm"1c¢;"----the a.pp<+::ZEa'i;e Court sshouid not substitute its v1?g§:jw_ 'u View emf tkm via} Judge, if, that View of the t1"'fi'=;:>J: kiﬁége €;;=.,--..: masonabie having regard E;:i.';.§3 arid ci:"€:"u1msm:'1ces. The appeilapia -;Cl@'IE..1§V.'f"':-'-' §§§--§ <.)uIdV.»'a.13'¢j" Eeaéiég i't3.V 'V mind that by acq_uii:taL, in11'{5't";.;f}.é:'1ca§ 0%" is boismamd therefore slam in u__1:2Set:¢;i1'1.g tI'3e; 1<;e:eping this primiipka in E'}i'.7"}i.7*.;.:1'1'C%.",A::V~."§i*\j('::." p3f0cie6'd tic) .§_i<3--ﬁ'si.<:¥,.er thia appezal. ?. Eozﬁéczlfig.Va't_Vi:AE'1:éV._.reco%rciss and the. judgment ur:dez"_appeLaE. it iS',--:"x0€:ic3e~{i that the pr0:=;s=:<:u€".ior1} in order ' >.t_0 f:;>é*avje_ iim <;:§J:a;:*g<3-'S ieverliezd against 'ahe-. accused paé':"s0:1S.;-1fé1i.'€:~:3V(Eff: the following; '.:':a__.. Vmot'i£i61--V_ E3. c§7i:"€?§1c"t€v§dence, ~V(:>:'.. :€":i5'3€:§.?.,"§.'1 Of the deceased '1:)ca2Tr1g homicidal. /'E W . w,.w"""W ' ; ﬂ'x>.,vw"""W CirLA.164€>f2U02 : 3.1 :

Ci. mc:<;;very cf the weapons of offence at me 17nstem<:e of a,e::cuS.ecL

8. There appearg to be no serieus ciispufe as to the fact that the death. af Rajesab was; §10:11icida}Vj .f:I;'E"1_;e medical evidence namely the oral evidence__i§i"'F§}§;:-:::%;i.s:?___ PW~}.'/?;-«Sunitha and the cantentg Qf '4 2 .1*epm'2: B3X,E3« 17 mdie::a.t<~;:s tha': .__ 'i:}3<: 3 C§; <i'Q_:é:4a:§E6:*5"V::"Ef1i1fa;c:iV_ sL1$VEaA1?n€.~:d as; 2<r1ar;%y as 8 izzjvzirigg iz{c}~1'i'<i§ng"f§;;Xi:j§ .iz%z.V;:§;;se§ wounds. Azzccrdmg to ﬁne due to smack arid }a.aemmora;g'e 'as ./,Qardé.ova.scL1Ea.r VFaiIEum";:. "I'hc31"efa--:r§, Jucige, is W]§E,I;S'£}:'f'i¢;?(:;i»._iI1'-- death of the cieceaged was £'10micida_}. "

.¢='3&<:<;%V'c'3::".r:1 1§2v'ség %.0 the case of the pmsaecwzion, é%é.A<:L:1:;%sm'i_ ":'§ET;>,f§ %"saﬂd iHi.c:iE: relationtship with the vvéfe 0?" tim b'i<é:>;£i.":1;§%;r Vbf"_§h_e'*gi'é€eased and on coming to know of this, _ the (E§'{?{:Eé'é1'$€..3 {i}.V'%--}'8.(i advised accused. No.1 :0 desist from "V.«::.<.>':1VLinjmi1ig with t.h.<~3 said iihcii re}.ation:=shi.p. Homrevex", IV 2 ﬂmj' * pr 03%? c"t;1_ﬁ;%c>n .

C2.'I.A, 3646/2002 :19' accusedé Na}, withaui heading to such advé<:€:2 waa frequmzﬂy quarmE111§"1g with the deceased The other mm:i'v'<:2~ suggﬁated was that accused No.1 V.~'aa_/as; ttxlitivating the land of the deceased and his had. T?;".'£Q§ Eaft the iand to the poswsstion of the'.__éJEe.cs3.§;$;<%Ci».V.'s_"T M The. pm8e$u'Eion has adduced 3c;zti§%AA'0é"a§ A_e;~{*iec:i§:nA§g::.i'<ﬁ;:«.r%_h1'§ t*f§'§'is '1 mgard. Hawever, the learned fé3;e;:;s§ian3 _g.AT;id;.ge, din, V €iSS{".3S8I".I1Ef'I"E.?Z of the evidenE;Le:~:7.ha$ 'ﬁE:;at " the pmamczutierz "hag faﬁed ' t'u"~%:_}3I'E'¥A\ f (;?: 1f%'i'Q§tiV€ a€€1"i'§u.ted. to accuaed N032. N0 motiviﬁiééf;§1n€:frj.§3§jg{é§g}b__'against other accused. It is 'iizwi-' "i«V€"i_H :~3«3"i'i:"Ei¢",*11r:f§_'b§I' Vvﬁaiena of deciaioms thai; xxrkzan 'thﬁ.c:..:iS@_'4Qf-v..i3;"osecuté.0nA "ms$:.:~3 {H1 direct evidm'1ce, ..:'§9m, 19n'o:tiVge" fD:E>£L§€)3;ﬁf3S msigtlificant. in such <:;27.rc,urn stanc:'é:~?.V_,Ve':ze:%v1":x if'-thve prosecution fails to prove the '"~._r_z_10t..i}g_fé:3 ;>_"£:7':_1a;:t xvouvitiv'--itoi in any way Weaken the cage of the §jx';j$:i%::1;iti4i';1__héi:§'.placed reiiemcze on direct: evidemm in the »§Qr'm.~ef u@~r*aE. eviﬁence of PW3.L 2 emﬁ ﬂ, even if it is; in the case an hand, as, 'Vheld, 'z.}:i1éﬁ;_ the pmsecutian has faﬂeci to prom the m<3t:ive % €rE.A» iaaem/2002 : £3 :

aVE;t}:ibu'u=:d against the accuaecﬁ, in our opmiem, it dam not a3sume much Sigmficance.

3.0" Refusal of the judgmemf 'under afp;;1_§:3aE mdicaéieg that the Eea..r:n€:d 368810113 \}u&g¢_';-,VV'&§"tar-«V 3fefer1*mg to the era} evidence 0f PWSJL a:"1d.'V.2: a.j1f1d ' t..i*1I;::.,:

azsmwer' eléciteci from {hem f <f§u'ri:"1¢}.g'--«¢ t;?%:1:r5-: "«.j<::;fi<:)':3=':s~ exammemon, has disbeiieved their €«i:stirz1Q31_:y"'f01¢ '=-ﬂ*i<iV f0£."i0w1§ng rea.som:;:

a. P'\I\/12 cannot be 2:o<1f:sicfE':%'i9ie:'fc3%L-I'asjuazfl €y€vV';?§7'Eﬁ"ifESS for $1319 wagon that :1if1$ 3113*' Lc<:§r1f;pi_éif:i':.Vicdged by }"*'W~i at the :--;éa.r'ﬁ:3$€r; f;';'é.*)éi'1r1t@::*f:""*:1§:':?.r:1€: V&3;$..'V',KV_V»'2':E"i'1" Elxﬁwl, the §i§i§7€3Sii3.3'11€3%: ."V§73.f. "?VV~i2;.. EJC.'ﬂf"£€ time of the aileged i1ficiﬁ?e:"}.'[ not indicated? Thﬁfﬁfﬁfﬁ, ilrm p';::es1'a."3mV<V:';3: Cf "£?'W-2 at that point of time £3 »4.§';mg:n,_:y d:di3"bt§%L'1.}»' ~.F¥7'ff §~: '§,$. -YIOT; a trusiwortény witness, ax»: he 315:: ,,_ ?f:;:'f}e3.3:'<£égi t0 ga to any e:s<:ten.t 'SO deny even an ae:i'm§:€:;--:;fe<ﬁ fact.

'.?:}:@:evicEe21ce of PWSJ and 2 does amt gain cm/*:r0*00.ra.tion {mm the medical evidemze as to the ('T:1'E.A. E64--6f2GU2 : 14 : eVe1'"£ aciie attributed agaixast aceuseé $5303.}; ':0 10 and aiee the site of injury. The deceased ae Wei} ae the pmeeeution witnesses a1} beiong :0 one yeéitieej party while accused Noswl to 1% h:::¥§e.'ng 4:0 arziother pe1itica..I party". AS such, poiitieal rivairy between the Ewe grozgﬁe this back. greund possibiiifgy» of }?'\'f\fS--§:'i_'ge"af1.C§.¥ having falseiy 'impiieateci Iﬁhe.., e;§:e'Le;s"e,§i'~..pe.z'*vsei":.;§E thotzgh they have met wii:i':.ee'e.ed tiif;eA'Aie1v";eécﬁ?e1§i*g;"~_ ezmnet be ruled out The evidence 0f..P"WeV,-1----- is; 'h.1?g.}3:1y ineeneietem, di'sr:."rep5am;p' 1 ";;eo'{ivatc:3<:i, Tirie aﬁegeeé oraiwdying"__'dec1'ézreL{?:;n.'V" by the <:ieeeeee€E_..tQ 2'10': acceptable, as the eéa-'Ed :i'eee:;--i&si'Vrfie'tT've'§*&..e:.ez;§ in Ex,P»§»eemp2a§m; See1:1;e_ of et;~eeLL;.fr*'e;1ee described in the spat n@§1ha.zah~EX. P52"? is net esteisiished.

eeiiefacﬁerily. The evécienee of PWSJ emd 12 V' --:%§$f'v"f§1;§3e"<:e;§ﬂmpre'vementy as SU.Ch, the Same is %ezr'efe3i_;a1§1eﬂ There has been Lmexpiairzeci "Er: lodging the eempiaint. Theref01"e, 2215 whale ease of the pmseeutéen is highly suepéeéaaus. Recover}; of Weapcme at the 1'1 §:';g;»/$32 Ev CrEdA. §€>4£'»,»"2GOi2 :15: mmance of the accuscaci under Variaus :mai'1aza1*s, are not proved.

EL For thﬁ abeve among other re2aso11s,'T 't.i3e Eearntvzd Segsions Judge Enas held. mat the f3§:f'§'£§;€3ff1{VC.§§ A' PWSJ zsmdi 2 is. not reiiable and utmest...,A{§'<3.2j1vfi--§enCé " csmnot be mpesed an their 'i;es"i'j»mQ1a1V;jv --.U'n._{:ife:*=€jhe3e .A <31?-z°cur'3r13M£a.n::e3, Eearmed Sesssimfzs accusexi pagans, . V _ V ' vv E22. Leamed .'i5"1='-<')'.L~*:'..;Aé¥l<::*;1_.»ft01'"' durizag we wozwarmza Of a.rgL1m_ents .c9.§rﬁ§5:r%«;:?§§;;ti' reagomng ad0pt@d. }:;>yL_ thA§i:"£%:a1jﬁVec15"Sié:';;:;siaris Judge to disbeiéeve the evidence of .¥3*V";fK?:~3§'E. 51:16; Z2,., Es perverse and the harmed _ Se:3s"i;<:_;;i:f;.'Va aJu.d;§,n:~1._ daspite auch deféc1?€m':y in 'Eh.e}L;;'° e,€r3lci¢I2c:%;',VA;)11'g;;§'i:%V*c ta have accepted their trastimony and §:L§"a2$é?.:1VV«pi§ ﬁ<3.e1';;%;."ééstimmny, o1,1.ght to have convictrzt-ci the . .a<:<:V2.1:4i:;::=*;d .' . 13'.*-- in the Eight of the submtmsian} We carefuﬁy _' ._§;C;fu'$;iﬁi.zeﬁ the evidence <;>fPw$1, 2 and 5» There 33.3 2710 'if.

qwnﬂﬂ. .m Crift. 164-{#2002 : 16 : tt*£ssp'ttt.e that PW-6 has turned h{)S"t17l§€3 as he ctid not sttppot"t. the case of the pmse<:t2t1§t>t1, Ht: \7V€~.1€z pt:r"mi'ttc:":d to ba CYI"OSS"€X€-lTfE1§;1'1f3d by the Eeatned Pubiic F'I"OS€t:'Lt'i1t)fE". "1't1et*t~rfort3, thts evidetlce of PW~§ is at no aSS4iVS;ft_<_'§t13TttTt?:""§.G*V. the }3t'0St%3(:LtEiOI}. Ttate other so caiieti eye"~.t»v.étt:téé;s'éé$--','t mated St'tp:"a ttagve not been" e§:a;m15neti.--__'t3yV._ t't:e }.f)E"0E§€?CtJ;ﬁOtl, PWSJ; and 2 atteltthevéctttj/._0thet.j;22ti§tEgt=:5t'tififta 'V Vv'i§§'"t<ii'$fS€i';L According to. the ':3:$5viC%:3t1CeVt3~f' :E"'3'\l;-:S.1:';'a.t"tC31 2? wttéttz they were p.t"o<::ee§ct;.iV;'j_3tg t:bw_é§r'd.§ .ttt~t:.it tanti at atmttt 9.06 am, they saw att the 't=.x:;t;:.i_§st{<:1 ;3~etst3;én_S--~ttt>rt1ét:g Tikﬁiat' tttta $C€i'l€i of" 4Ce?'j;tT-ltrfétlcéé " }"T'i ' av and thereafter"

t'»lSS&*i.1l§'ilvtttg«.t';§'1t3Vt:i:3§;'§}EtS§§C§.:W'§1Q "had been t;:mt1gh.t it) tha jeszep aftet "3".yii3_g tTi--1:S"h§'¢1.§'3:;.7C3i--€344'V&,t'1Ci tags with a mpen it its th€.tt* ftgttthﬁt .tsrxz'iAtV1§e3t'tce2'V'thé.t on seeing tt1it:, EJWJ tried to:

'"t*-t2t;C'u;te' ':.;tt§:. ticjcettsedgtthowtever, Since he was threa.tte:tted tie Went away ftom the place. It 31:3: also tide O.f'vV':'§?'J:tkm2 before the Cottrt that appI"€§'}.€£1'tdit"1g V"~..__ ",tht"e:at his .ti:fe:, he also rat; away to the viiiaget '~:%'§3'x€;VtlVt{)'iI'f3;it1<;§%; to them it is ettty at about L60 0;" L30 9.171. cr1.A.J:64eg/2002 : £77 ;

may again came back to the scene of c:sccm"rem:e and Saw the injured and ﬁhereafter shifted him to the g§0vez":z1n1ent haspitai where he was deciareﬁ. brQ--1";.ght dead, This very conduct indicams that H namrai wéinesses, ff realiy PWSJ and 2 $z¥j¢ :i 't:}*1e: T H z:1cr::.us.ed assaulting the decea3ed:';afz:'b<:;uéi' 9.;O.§"

a.m.., wiwm 'ﬁhey were proceediéng *:<:>"=.zgr;é1i"1_:is t1i1&':§':" i2s=>.:"i*d :;«m§'Ci; V had Am fact; made attempt E(') V.1fFésE*CL§;€ h..i_1Vfr"ij',~.5ihe ,31.(§i*ma1 h'Eji¥3'z"1f:"i,I{1 conduct W0£ﬂC1 }1~8§Ve L}'..vi{';}'1'1'}€E?§i§.EAlA€};.::\:,;7 rum to the viiiagaa and to inf'01rm'- eﬂdars and <;;~t7:2<:r perrsons vi=E_iag§e:'~éLrit;% é:c$.h1F:_..?§é1c§< to the scene of Qccufzfaxice wi't?;71§' -Q_fi"1T$f1V*' %J__iIia'gérs. PW31 and 2 appears to have r1.c§t.L4_d"0:'m:"a.3fi_yf' :su 5(f,_i1 thing. This conduct; an t}"1.e= paﬂ:,,"P'%,?v's.1 V"a71mV§ivv_2,&:is whoﬂy unnaturai, '"£'he:"e-fore, §,':31%e::11éH'pr_g§S§m§e..vat the '£.*;n1e cf aiieged incident is héghﬁy d'%:}:u*?:§_:£i.1'i';':""g3V:Q<§§:ﬁing to PWJ, aftar the Doctor declared ' Raje-tsab _f:==:M:2*_:E:fi.;:;"A<:j>i;zg}1t de:a&§ he Went to the pzﬂice station 'amdL Eoéagggjerfti an oral conaplaint which was redu_c@d into £13 per' E3;:<.P»1.. Perusal of Ex:.P-E. indicates ma': "s 5 .,~-' ' Cr1.A.1646f2002 : 18 : PWMQ 17$ not shown to be an eye nviinegas E0 the incident mi" a$;23au§i. "ﬁne presence of PVV12 at the scene of occurrence as indicated. by PWV1 in E)XEP~-1 was-'im{1iy when Eihzary came: back: to the s::<:.€:1":e of <3C<:1,t; }:j,tfj6J:'r.1 Vc:<: :"VV.«ra.'1?;-«V. abaué: 3; an" 1.3%") pun PW~2 £8 none ot'if:e5i.*._:t17:.;3_:.1=1V ' {P1Te, T bmiher sf Pwﬁl. If really PWWQ imc.icitmt along with PW--EM, _.i:;3 c:i:~§§.Lgzr:§s:s:.§1::§uégag'V PWM-E. Wouid mm have 0mitte€{'L'L».'gcL>»:"r1eIg1fie.§;1'&"*t§§:e a§¢ €£s:'1"1<:e% 92* PWJZ at the SC€I1;!6;f7."~-'Of in §V: i'i€: a§1e.g<;=:d compiaintv Théf' t"E':~t;.§ of §3'WmE 'ta rmrmtilom pr@s=:_iﬁ.C:'%:%.&.-"of .¥?W€--2."' at "£h€3-- Svﬁffﬁﬂ mi" 0<:<:u.I"z'e1.':ce and Vxriﬁxixeaxséizzmg'%L:ﬁe3._i:3:c§dei*1:i:in the aﬂeged cornpiaint as pm" E<Z',:::.13'~V;E«._;'gf§i(;>111:©cé._é;2:.Lis£§..'L'doubt about {he presence mf PW-V§"2.:.ar_:;@ he §::iét"x,*«i._2:1_g.wit1'isesse:i the mcidaent 01$' assauit.

7._A, <}:ia.S€.~:v.,p*«;3fL1§a.E of the evidence of P'W--2 wouid aliso 31ré'dé<5m:e théaiji he carmat be cansidered as an eye witnerss. evidencm: has gone to the extent of ciemyirzg " 3:'§.$3: i%f31ati.<>nsh'ip with one Mahar";ingappawCWm M» thcmlgh 1%; #38 the saw of his; paternal aLmfc. Neverthelesss PWWQ in ,w€M$:Y%W»_'_dw"

~% CfE.A. 3.646%/2002 : 39 : hits evidence: admits his reEat.ionshipK This i.n.d1?ca't€:s that WW1} is prepared ':0 go to any extent.

14. The evidence of PW--1 that when he ggﬁcmg with PW22 came back. ta the scene of €)C.CL1Y'T::§3.33§?!"V»/'¥E3V':;'j <.f'};g€é"' injureci Rajesab made some declaration not ac:c.eptab}e fer the reason imdicﬁated in Ex,P»~ '1. This i.rnz;3§orta;i:A§5:_r;3e<:'z. I?f:;§x}fiV1":g not nxentioned in Ex.P~]:, thé'V"'gE\fid\¢11;:é" Bliss ws;ga.:"d is an §.}'1].pI"O\f€}"1'":<%j1f1w1Z_ <::é, ﬁA placred on. the said evidence. evidence of PWSJ ;Vé:11d"2',?; i1"1 a:n:sm',<5p_;i1:i¢31f;, , the ktamed Sezmionsa aﬁucige is" b1§'"s;:':;tifi%c:<i:"i-iii~.y€':a1_ji€<:€ié1g them. 33 uzmreiéabm and L1:1i;z"1;?sq';?sw0rVtE9§;§r..,Witi*1.eS':3esK it is an admiitedé fact: that E:E1.e1.9¥e;: £s'f§0I§%LiEg:ai rivalry between accused N03,} to 10 cm C'E?;f1.®.""}'15('7§3;i7?,f§"-«Q1153"fhe prosecutmg W1'tnesses on the <.>t}1e;:"

_ hanii, belong to two dif1'.'c--:re-nt p03*;"i:i.<:a'i party. "-.V'I'§:1:::*ef0ir:::; the finding of the learned. Sessiorms Judge %§}'c3Sai"bi31Zty af these witnesses faisﬁy iInpii.c:atin§;f, the Cr'E.A_164f§/2002 :20: a<:c:L1:3ec} persons in the background af" iamitlcaé rivairy, Gamma'? be "ruied. obit, is jusﬁfic-;~d¢ The evidence <>:)1'1V;"'c":g:'m:_d 'r-"

wouid. aissse indicate that the prc'>secut%i0n i2a§§""fzaiE':t--ﬁi{_"iir:

sat.§.s.facmriiy ezmsxbiish the actual scene: of --czc»¢'1.i:::'rf<=i'm§::e:%bj;__ u <:0gm1t and. acceptabie evidence. :~R}a<:'z33r€:-1f3f'- of Vveapang 21: the instance 0f.*'t'%:..¢;V acéz-':,_;;<s'éc§u;:§§é.g.:v:y§fi%§uS ma,ha.2:a.m aim has; not been _:§=V'_L':L:a';*L-V1;,v$._i"a;.;_cv:.tW::>%'§Iy'«.VV:p§;0ve;d.. The various eirc'um$tancV§':ss " _ the learned;

Sassizmg Judge in éippeai wrmid ::;§.@arLEy bi.a:s@-Ci. and perf1;nc§;Q:fyV5V(;')ffi.cer has 3:10: mkan mec€:ssa§;f§,r _in'' a case: of {his I1€i"EL1?€. Havimg §ég;;irr:?§ €10. ava:i.ia'bie cm 1"c:3*c::<7m.:i, in our opinion, ."th.§:'i'e'arr:ed Sesgions Jucige is justified in 'za:a<:'cg"i;;*;t€%:1?3ia;i;;~,; 'me acv<§LiSAed p€27SOE'iS of ail the Chargeg them. The j'L;1dgrn_ent of acquitigi learned. Sessions Judge cannot be '*;e1*mc3:d' either as perverse or as ﬁiegai. Apprecriatécm of {*_i:%"1xc 'a.=,>..1ia:1i m1ci documentary €§ViCi€¥1C€ by the iearned .~;

" [ ' Km xr Cz:E..A. E.€}¢€~€§/2(}{)2 : 23 : $ﬁSSi<L3}:'iS ﬁudge 13 in acc:orda11ce with the Wei} setﬂed pri1I<1<:ip1é3;*~:; of haw' it is not poimed out by the ieasmed ﬁdditmnai State Pubiic Prosecutor that the Sesss§.0ns .§u.<?1ge has omitmci to c:('>:'1sidez* a11y§V__ ev:i.cie1i:.ce on recerd. The _§ucig1nVc:z"1§: u_1'1.:i'éf'" *--s%i';3pV1€'aE'.Vis»L.v SOU.£"1C§ anci W611 COi"1Sid€1"€&V T1i:®f*$f:>.r'e,» *~_'\~'?@: _'finVd; "-fx6T1.j.i gmmad. ta izfswrftare with the ji,;-ri.g:me:'r;t uf a.Cqui_t't--a:§.a Er": View of the abowa circ'umsta11C63.;S:'E:hei=app€a'1'kaglgsi{merit ﬁaccorﬁingiy, the " zéppéaf ;'iS_ LT'é%4isﬁ1i.ssed. W16 I%é,i}. and surety judgzrxent of acafsuittalﬁzi is ' bends, e§§{€Cuf&:{?iV_.,'ayﬁhe":*s:spgmdents are <>rder€:d '£9 30$ dischargéeti. "

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