Chatra Naik vs State By Sub Inspector Of Police on 11 November, 2010

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Karnataka High Court

Chatra Naik vs State By Sub Inspector Of Police on 11 November, 2010

Bench: K.Govindarajulu

:_=Banga1«:i:r'€:.. E   ..... ..

-1»

IN THE HIGH COURT OF KARN.A;ff;zaI:T;xL'4
CIRCUIT BENCH AT D}-~£AR'-NA}Z).f  ' '

DATED THIS THE 1 1m DAY <:>F:=;§Q,vEZMB"1+:.R--§ '2v.:3..;_{>.,._ I

BEFORE A ___ 4
U1 E 1--1(i>N "B LE1 MR.n.Js'r:c:1;s: (:>viN11;:AA;{:gg,i"z,é:J;;;a2 
CRL.R.P.l_'IO. 1235,22-Q06 " ~ :

Between:

Chatra Naik S / 0.Laks1:mana  N
Age 32 };<<:ars, OCc.:_..C*3Q1ie, '

Rf 0.Rara1athand&1.,:--.I"{.F:§[§LE/{§1Ei 'Taiui%,     V 
Beilary District. "      '
...Pe:iti<mer

{By Sri.  Ad'\:€q<;':a£e:; 

$251.;

State by Sub~'I:3é$p~r3c{G'r  
H.B.HaHi Post, B'e1}ary D_ist~:ﬁc':;>'
Represexjigted by S.P'.P: High "Court,

_ _ V _   Respondent
(B3; S;.rL'\z'i.nayai:  i{L1:}<arni; HCGP)

7':i1_{is <:;~L'1:';_P;§s filed under Sectioxl 39? Rjw. 401 <::r.p.cQ

 1:23;" the 2{dVo€§at& "for the péftitiiikfl praying that this Horfbka Caurt
«may be phased to set aside the order dated 1839,1997 passed
_ 'Abjz<,2:1*':e;C,J.V{;I1:Dn.) 8:. JMFC, Haciagahl in C.C.No*3/94 and set

' «aéi.€ic,th€« order dated 01.12.2005 passed by the P.Q.F'.T.C.~H:

B5-H?e.y'i':1'Cri.A.N<:3.53,f§7.

  This petition Gaming on fer final hearing this ﬂay} the
  {hurt made ihﬁ faiimving:

ORDER

"£'%1:% a::<;us€§ in C¢C¢3g'}§§L'% on tbs E16 sf Cizsiﬁi Judgs §L}:.§n,} and <}MFC:§ Eiadagaié is yezsiséegz petitions? 1:: this :"€vi:e%s:>:: Qéiéiksn.

2. On 16.06.1993 at 5.00 pm Haga.:%:1;§§'fr:::%1»a£ia3§g::1:, ' Maggimavfma Halli med; accused was '6riV€ £1Tg'Ta &:;;¢:~e,' w&heL:';.}§e.:

was near the Eand ef Chatranai§<_,"'h.e is A'eaicE.toT'..haé5e«--V..r£.ae§hed v ' against Pakkeeranaik, en eeeoun:___eVf'».'e}1e.__Vsaie§' by the cycle; Pakkeeranaik feﬁ and later it resuited in the death.0f Pak:kveeee{1zai%2:A&e.:_1 Pakkeeranaik was aged 55 ﬂee iﬂiiéiié Cause of death according to it resulted in eardio registered the ease fer effenee ur1dxerV=:~'538 IPC. Charge sheet :13 fiied for Off€1'1Cft'LEnd€'§"'SéC€i€§.§1 L"?9 ;"304(A) Qf IPC. The preeenee of the accused is secured} prosecution perf1:ni}:tee;iA ta} -Iveéxi evidence. PWU1 to PW37 are examined and go:%'hza"i:§;ed"'e£::_ve_~ es and EXAM is marked. Learned JMFC has eeei'viete§:i. {ﬁe aeeused fer the effenees punishable under 2?? end 304{A) ef UPC. The ieamed. Seesiens Judge hes eo_nfirr:*:ed the eenviction, 3 g4, Learned aesveeazee fer the aeezgeeé eubmite {hat 'she 'egseée eanee: be 3 meter ssehieée, E'v'1::>Ee:" vehéeﬁe is éefineei in the " Meier Efeéiieie Ree, Se $03}: eeueie Ezeage rzeé. e<:';:i:s§e1e:'eé {he "3, subjsct in cansonance with law. 30 pray for vsﬁrwdét o§ ' acquittal. . ._ . . --_ ':3. Leaméd State Pubiic P:'c3S::*cL:j_;C>z="'{1*:T0:;%év,__;}';' :u.:g5'pgf'tsj the reascmirzg of the haarnéd trial ';%:1d_Vappe£'E:ate Jud ge;{.is-v.nQt*ir1 a 2 L position to substantiats the cychs a§_Vé..m<31;or véhi<_:}ei View of thecﬁﬁﬁﬁﬁonfbundin auxwiq,Acg¢hem3a§a_guknnggnaaxgn fer considsr from *:h€,d€finit?x:;r:. found un{%é;'

6. POIf1t"§}1.?1 i a1i.1"3.S'E,';'iSi' ' °\Rfhet.?y.?__r5€:<3.if2vict:i:;g is justified?'

7. In theV'f;3.«:t§;'Vc.f €l?.{', 'CE_15>'f3-LQO construe an offence under Section 2?9 'agxd 304A é3§'[P(_f;-..pé::,1;1ness and negligence in driving the vehicie haveata, b€'}:)FO"§'€dTb}? their prosecution. Section 2 (28) ' 0.f"'£'h&¢ V'ivE"«. \/§~'."fxcf @988 <fl"<é'ﬁ:«*1es motor vehicle or vehicle with the gmm§g®&m$¢} . ".i5i'fI%S}; V;'m0ior zxehicie" or "z2ehicEe means any r?:eCh§2'r:£:;c;fZy prapeiled Uehicie adapted far use upen :*0a<;'E::: flzyheéhei' 5:325 pawer ofpropuésion £3 trarzsmizied ﬁiaéreio fmm an exiemszl or intemaf source and "I. *£né:4§udes 5: chassis is which a hadg E2525 raei been caéiczcf/zéa' an 5; Sraiéer,' bu: éiees no? 5213524935 52 zxehicgs mrzrzizag apex: fzZx:<~:?<:€ raéis 02* 52 veizieis sf :3 spécéai zggpe aﬁapzszad far usg «:,r%'2§y in Q fgzcfafy er in mag; affaeér erzcfgséd §§"€f!5iS€E§ er s:: :?€§"£iC§é3 Ezgzzsizzg Es?/:«;s ifgan fgur wheels ﬁtfed with engine Capaeiiy of not féweniyﬁue cubic ::en€irne€ers],,""

8. Learned author Mitreﬁs in hiepegai .e;r'.:'<i ,. Dictionary, 6"? edition places the f<>§i0av:;=:j2eg é . "'Nc:::ie.' A iraizer cannot app'rQpria€e;l';; ' be described as a vehieie. [Bf*»izie i'z..V_O,ty§ezj_ 61:3,: Board of Trade (2968);? All :27. A ':'z-aiigéz is} :2 vehicie. [Dixon U BR. 'gs'V.rjéz(:i<:4+=;(:';¥;§/g)V' 9932 Qizzﬂge In the ;:_iQVsence:'bf"'a;:i§,* ezjeéiezsion, the word [Mahanlal v State " k V

9. PK?\f'%VI'e'?€?;:i*:51}Iai"if:A1i\faﬁ<;_é'tatc:S'"'th.éiVt deceased Fakir Nails: is his guniar {i3i1c:'k;:_. 'Juf1~i§':-::1i':1.C§'e jéqas Carrying head lead of grass; was moving gyxii"-.Havgafi~?:d1nfne:~f1ahaHi~Maggi Mavinahaﬂi, Then the accf_::i-:ed_E1;1s a'as}i'::d___h%s Cycle so the junior Lmcie feiied dawn '39:: ?ém"a_raies, PW--2 Umbia Naik states that he has seen V the e{«:eu.:~§eei {he cycle at heavy speed. The cyclist dashed against he "<:ie<:.ee:see:L he has 5330 failed down. Then narrates genchanama marked at Ex.P~3! PW3 Heme Nail: aiss cieeeaseé was; r::~_<>v%ng 2*:hea::% {>5 e§J€§:%:;{, {he ejgeiisz gsgiveé-a'$§miEar vereien. PW~4 is izeaieci 33 hesiﬁe. PW-5 S'Ea§€8 eiasizeéi am {he deceaeeé whz} 1727313 xafaékizzg cm €316 mad. Beceaseé W33 sﬂiziﬁzed {E} %1c:>$§%i2a§ whiie Lizsdezegiéaing ieeeameneé «ﬂied. §"Jxf~€% spézzsiis G? SE3. 5/§eE1:'1£2}i£i,§", Efxii-?, Si}, 3i}'i:33g";{'}?°':E€é ihe s5"

investigation. Materiai evidence weuld <:iisek:>se_.....%:£1»E.::t'L-the3 deceased was carrying 21 head ioad of the grass:

accused is said to have dashed the deeebéisegi'-.&en.;«the«.mad;' it'. resuited in failing of the accused and deaeeabsezi an t'e,the At least the deceased could have 9}: read. 'V So? it is not a accident excittsiveiy tag,'---t:tie_a'et' of Cj,?CEis,t.

10. in the facts 'g_f"'~..the' cjasve--«._V_thVe*~,Agood number of witnesses are examined ineltttgliiftg; trait Judge or the appeilate 'eeﬁsitie'ted..___t§hether cyeie can become motor; meaning, definition narrated she§x?"'tPtt:at the cycie cannot be eonsidered "a&s" At least for a boat the Water eurrentxis' tE1V€r€'4_ F<31'"a._u§:ycEist except his physical energz 'there iS'i"}C} e:--:ternaE'e.r:ergy. that will help in fI1OV€1'I1€1"1'E of Cycie.

SQ,it'1u,!:'hC'f&fj£"Sv €}f'théf ease} discussing in details of the oral evie{er:eeVt«is":i{_et__ itieeessary. Findings are contrary t0 the law {sand {lit-5e E¥{; ':v'; Act? 1988. 530, they are set aside. Revisien .:E'e:.tt§t">:rt__is silswed. Csnvietten recorded in CgC.Ns,3;'1994, dated 8_??"s;Sep~tember SQ'? is set aside. Aeeused is set at liberty, bait bstziis are etdereé ts he earieeiiee, 3

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Karnataka High Court