Karnataka High Court
Siddalingareddy vs The State Of Karnataka on 8 December, 2010
Author: Ravi Malimath
Bench: Ravi Malimath
IN "THE HIGH CQURT OF KARNATAKA,
CIRCUIT BENCH AT GULBARGA,
ON THE 8" DAY OF DECEMBER, 2910,
BEFORE &
THE H{}N'BLE MRJUSTICE RAVI MALA§Ff§§IWi "
CRIMINAL APPEAL
BETWEEN: I AA 'I V'
Sicidaiingareddy S/0 Ruaragogmar X
Maii Patii, Aged about 23. yeafs:-E5' _
Occ:Stude:'3t, R/0 Chi.-r3tar2ab3§--f§.;" --.
Takuk Yadgir, Dist:GL;__bEjarge.§. 3. . : APPELLANT
(By Sri R,K.Hi:fernath,_Afil_vQ@fE;) H' '
AN D}
The étaice 0?
By {3uri;mj;atkai" Poié§:e.S'_tati<3n : RESPGDNENT
SEE Sha%'a':?2 a ib'asia:p3a §<.Sab§he'i:ty; HCGP)
"':*.h:<_:,{§c:&_:m:na: fispgeai :3 féieé mime: Eectéwé 374(2) 9%
.;t.%§é" f€:éf_}~€:'%ména§ Pmceéure against {he Euégment
'g§'5'at@d3'@.-$§:=v28S? gasseé by the ?r&s%é%ng Qfféaerf §'~"'3$*;
'%T.;jaci§.-€f;<3§;j':-{$1, 'faégir, in S,C.§\l@.é5?;/2386 mnvécténg the
3§;?.€V§'§-§n%t;faCC§}§€d fg: the affemce garséghabée unfier fieatéegz
3%? Q5 irzéim fienaé figm am gmtsncéag him EG i,i§"E§€§"§§
AA 'E:-:s:§ gsaarg gémgiég émgrigammeni aged 'E9 fig? a figs 3?
' " -R,;s;.;§§,§8§Z-- fa: ma Qffenfie §£§§':§$§'}&§E8 {snag Seciéan 38? af
arf
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Indian Penal Cede, in case of default, he shall further
undergo simple imprisonment for a periad of 4 months.
This Criminal Appeal cornihg on far hearing this day,
the Ccsurt delivered the foll0wEng:-
JUDGMENT
This is an appeal by the accused agg.;u':l~ev4§:Ci.v:.ll:3§} Judgment dated 3D--8--2OD7 g::alsws.é=_.€iA 5:;-sej;:.4Vic1'slr_Vl§"» Officer, Fast Track C0nrt~I Yaltilgifitlih convicting him for the ofle_n'::eV_ pnn'ishalblél..V;;ngie-~:<..€3e€:tEon.L' 307 of Indian Penal ;_C0de §sn.cl:'sen'tgfncEng'--h,l'n'1_.Eo undergo simple irnprisenmehffor. 2l__§?.ei~ar§':.}§n'G'»»to pay a fine of Rs.1V;l00Cw;'::;, i}i'::€~'-défguat suffer further simple EmprlvsenmentVfc>:%':s«3§V Jnfh 4 months. 2;--__ lfhie_'{:as»-:=:A'}3f the nmsecuténn ls that an 2g;{3"~2€:0s "';§:'t§rze: nznrning maze; had submitted a LA'viinrngsilaéi:"ll:V"~-..:n the Assistant Cnsnnaéssénner anfi she . ;--a;E*%s;él:§?3~_r.,__ ";?}§isi'..g%:: séazing that ififlé '-éenkata Randy, was nni ;;7§:':>;:e:f§y-'V"§:sn~ébul::ng {he §nnég:*a%ns frnn"; hés %'~'§%r nnze V * efignnfig On the basis G? the cnmnlalni lndned, the Assistant . _ fl Ex 5'' z 7 the offence p:mEshab|e under Section 307' of the Indian Pena! Code. On triai, the accused was ccnvicted for the offence punishabte under Section 307 of Indian Penaiflode and sentenced to undergo imprisenment for a two years and to say a fine of Rs.1,000/- and "
further undergo simpke imprisonrrzent-.for--'_:a V' months. Hence, the present appeanfg A 3
3. The iearned Cdufgsei "ta_pdpeVar§t.n:'gVt' ilttie appeiiant contends that thet4t""'i§t:pggnetE .t:Jijdg%§*1ent ef conviction is erroneoLés._..}";r§d'«._l§afsi,e"~-t_0V.t.'be_ set aside. He contends gee --tf'ie_i__ cc-gurt misdirected itseif in misreadiéégthe'ey§d--er2ee-«..eh«d"the materiat en recerd. §"hat there'~was uééc~.. AEr1'tenti'er:z'of the accused te cemmit any fl"e.ffe'n4¢§:,,,'5§n the injetted, That the evidence ef the BOCZG? is Faxeeg ¢tcie32f'2%é'.et.1~~t%2e iEEj{i§'§€S are s£meEe and seperfiuees. Hie:--:._ce,v__v2::':eV'ea? these eércumstaeees, the triaé Ceurt havétzg :"':ijeiTsteea:§..'t%*:e medécai evidence has §x*2i§"@f'§§§';:" cegwittted the ' :.:*{:: seed:
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4. Sri Sharahbasappa iéfiaiashetty, the teamed High ceurf: Gevernmetzt Pieades", appearing for the State defenés the impugned Eudgment and submits t%je"tt no interference is caited for. He cententis that .t.h.e:fe.'__'§s',;~ error committed by the tried court thatV__ea~.i.Vt.s':ff<:>;9'4 interfetence. That the medicaI::'Je§z»i:de::ju?:e '--1x'vo.t:_a.:te'.VV.<,;f:i'ee_rf_i\}:« indicate the assault on the é>r:3'_ure<:.E';~..A":fi*:.at 're'<:No*;ie':*eti'*».t by the prosecution which weét«e.Vt}S»ec% in"'the'*c.t)m'E;j:i$ei0n of the offence, is seffir;fe~n_t p'reef:t'h_«e. intevhtiwen of the accused to commit the '-r3:ffe',h'<f;e. he pieads for dismissat ofthe'ej§pea:%__azadthe4.ee'h_fi.r.r}r1etion of the order of conviction'.
S. 2*--...VHeerd-_§:e;;%a£;e§s and examined the records. .._nP.Wx.":""'*E5"the Engutee eompiemaet. in his e§$éeer§::e§V"E§:'e stetee that C.W.S, 5,? 8: e nae eeme te tirzeéé' yéviiegefrz Greer te make ae eeetzéry besee en the eemgéetirzt Eeéeee by feet the eemeiaéeé wee ts: the e§fe'::jt that Gfie Veekata Reedy eemehg the erether ef the if 6 accused who was running the Fair Price Depot was not distributing foodgraihs property. Hence, the accu.$e.rj '~vgho is the brother of the said Venkata Raddy fit of anger he pukled the knhifetfrond'"his.::'_;o.oC~l<tett mod". assauited the complainant. P,W'.2;"i:;..ithée._w~%tfieééf'ooto":'the spot panchanama E><.P-2. 'I5_.'~;\!__5. Etanti 4% aké''tVh_e«-vwVit:£esSe§:L' to the recovery mahazzar. T_hie..:_hz:ye Eoot~hT_:tur:§£ad hostue. P.W,5 is the Food "F-'.[f€'!:Q(i3.,»is3 an eye witness. P.W.7 is the Tahsitda:""w.h3'3 the case of the prosecutiosi . "
- Considering the evidence of the com piain3--nt:"'.VA"ar2'o"«-.tV"'these witnesses came to the cog§%::'E:;L.sEon orosecotion has estabéégheo its case 'vbo;e'o_§%'o_athieasotaabie doubt" I {mo no error ztommitted by ._ paggéng the gaéo Eoogmergti 'foe ezzéoenco o'E~th:.«§.e*gé wfitnegses Y fig 6 am "2? are corroborative to goo 3:1 'tome with tho exzéooozo of tho iféjééféfi ?,*s;':s',§, Thom W.Vé's"%2o étmonsistorasy ifi their o*»~z'§o*er:s:e; Efiéoroovog, nothing i m.w,.7v(,"j"Z>I MMMM
-..l warthwhiie has been extracted in their ca'0ss--exa:'einatEon in order to disbeiieve their statements. Hence, Yam of the considered View that the triei court has committed 'i_"fi.'(f:i'»_@¥'§"(3E' in accepting the evidence of these witnee$_e§__'L-§vh'i!.e convicting the accused.
8. P.W.8 is the Docttet. Zidej;hes"Af'u--i;h'i~shedV,_the wound certificate Eh termspg Ex.:-¢z:i>"'.vex1P-;47¥iig-{¢iacjaté;si'it:~:a§tV_ the injured has suffered a ifeVs:.ti::a_E inci'seA_'"wVeuh'd ever the right side of chest: wie_a'surii'_tg 'X2 crh Sé 1/: cm x 1/4 cm. In his evidence tAheV:i'B.ec.t_erfV:has§»t'a_tVed that the injuries are szeig; 'ei\\§;};;i3pieé':f§§ri' eetii':'e ah'd""S'VL:perfiuees, That the said injuries couid Vbe':eea'u45_ed4:'t~y a sharp edged weapen, The trial _Couft-Vha:,.eetAteikee into consideration the evidence ef £%_e}c:erj e.v§f,'e-; «««« "(here ie ee finding yeeeedee ex; the Eriaé ' "es the evidence of the Qecter er the weehe "c__:e%'t§f§§:t.e'tei..V_i:"i; tereée ef Extfie, The feiiure ef the itriei Ceurt te €{'>_E":AE'~:§d@E' the medécei evideeee therefeee geee ie we? ef .V_i:§€e eseeeeeiiee eeeet "§"he éejeriee eeeeeieed by ihe eeeused sheuie hei: have eeee eceeeied eiitheet were . 4"
WW . f"\'_ 3 5?
being medical evidence. However, whiie considering the evidence of P.W.8 by this Cetitt it can be seen that the Doctor hag opined that the injuries are simple irt1iéf'ettire. On the Other hand, M.C).1 the knife recovered in terms of the seizure ;3arfi..r..i,i_A'-N15ear*.i;a~ 4E;<i.'i>=tt3x wouid indicate that the knife under these circumstances, if the'*--Aaé5att!tcVi3--*yrthe a{?ct1s;e':i'~c' was because cf pi'ovocatiefi;,..V"there Vie..e'h-tihaiaice of the accused committing e*i~seri_eVus_t0'ffettc'e..on the Hirajtifed. In this background, the ttizit ._i;:et;ittfwa';:, bf.Ij:he considered View that there;_"ieA":;iT.r§O caseL'ti)uit.....:Aby the prosecution rega}ft:iing- the,~ethe>t"i»c{h'e__nces. Accordiegiy, the accused was acqtiitted"'-feeth'e"--~..efieece puiiishabie tinder Sectiee S854' Eettntitat. éfettai time.
*,__i.§i"'efi€§' theee circumstances, the accused wee 'it-é}e§;§d3 f§;{.§v§':'.'iZE":€ effertce ettnietzeeée tifiééi' Sectiett 3%? of .. fiififii §'Sti§"§ itt eeeeteg the éteeugtzee ereet" ei' eeeeéctteh. tee Eeeéeéit" eenei fieee, E ftee he eeer eeettrtittee st; tee 2*' § 9
18. In View of the background in which the effehce was committed and the nature of the injuries sustained hy P.Wi1 Lifam of the censideied \ii€W that the setztefiee of imprisonment and conviction requires to _§3e'«.frh..Qjti'iw';§.ed. Even though this is an appeai by the ace.-:sedVV order of conviction Yam of i:he;__CoifiseE'Adifjei'ed'i4.y?i'e§vw.t'hAet..itsthe sentence requires ta be mtgrdéified by'ehhaneV'i'i}gi:'_thej';sarrze'.j In exercise of the powers $ect'ion'e_VV:3'§7 401 of Indian Penai Code was asked to make his siibmissiieVn:sA».Vwl§t_h ::reij'aVi"tib5..'tve'5'enhancement of the se:*1tei'iVc_ie;'i':t:'£:§i_1 that in view ef the the nature and the extent of the in3'ji:i~ri:_es i>'.W.1 anti the background with ii*x;if§iC'tia..ti1e 7e:<:t'ii"e ineeidetzt OC£t$?"¥'€d it wetsid be higiiiy iA'v§;'i"epe"re.g;tiAe«te to sentence the eepeiiaet to ainderge ._ tie eecetdihgiy eieees that the setiteece ef iiizetivsienetient eeeié he thediféeé by impeeing a fine en the i n etgeesee, . is" 3';
Main
11. Se far as ccmsiction under Sectien 30"? er' the Indian Penal Code, in View of the evidence and the wound certificate it': terms of E><.P~3 Farm of the CensEdere.dt'..jt¥Ie_w that the appeiiarat is gutity ef the effence M Sectien 324 of Indian Penal Cede.
ctrcumstaraces, the Judgment of (Senvi<:tEAt:}.n"'-t:fe'qgji':¢ess.'ts; f modified canvicting the attcusedfor t'§">_e't:«ffent::»,e' ;3*enish'_;?at3:.i'e under Section 324 of Indian F3e'ne I CVodet.'-- i;{§ef§ce:;;I'am ef the considered view v»%_Veu§.t§,%"tn.V__tlfie.%1arger interest of justice that the eppeilaintvibwe §'entes'i'cged'~:V..t,o*V"pay a sum cf Rs.25,000/-
Fer '-theV eft§r.e'$aééd-e.t:_:t'ea's0nsf I sees the feifiewing 0rder:-
is gattéy afiteweé. the eeeeitatzt ie iCit;?§vr:§'i.2*itC€:é£'f:V"-ikfigi-3' effenee eetzéshaele unéet Seetten 324 e? g the 44t;*:.3é§"Vaét2"¥5.er2e§ Cfififi He ie eenteneeé tie eat: a fine at "'tt;tt..eg;2t;,e}ee;w fat' tee effeeee gtwtgtzaete tgfifiaf §ef:t§ett 324 'énféien fienai Code The gate emetgnt ehaéi be gate by §?'i<:"'""' 5 him before the triaé Court within a eeried C21' 8 weeks from the date of receipt of Copy of this order. A week thereafter the mat Court email pay' a gem of Rs.20,0G{};'§'~t.e'~..the cempiaihant P.W.:£ Mahadevappa s/e The saéd fine amount shah be...i.n__ ad:i'i*ti"o"n::';fiV""fhe fine"._ amount: afready imposed by theV'trEa{'_'Ce'uEt;._»The fei'i:.a.i"i*§§ehg ameum: of fine {}€{}OS§t€§'>:b'§,f_V..th€"A'c'3§L;[3€3"a'5;fi' Eeniaént' forfeited to the State Order_eié!"-.:2:ccr§_rdihgiyfl: _