Karnataka High Court
Shri V Raju S/O Veeraswamy vs The State Of Karnataka on 14 August, 2008
Author: C.R.Kumaraswamy
Bench: C.R.Kumaraswamy
IN "ms HIGH com? or KARNATAKA AT BAN*gC§AL(§§,%f QATED: "mas THE 24*" mar eFA»A.a:Gu%sT::ée§V3M. V': :BEFORE: ' " % me HOWBLE M12,3U§'!'I¢;:?;E €:.,P1,KU'MARASwAé?£'if" EETWEEN: 1.
% . A_5§EAR._''ER_{)ADE,A T.N.s?,m"E. s:~:a,Ixz,RA3u, sxo VEERASWAM"?.f,V__--.'§ - % 38 YEAR.S,5 _ KARAGUP$LYi§, "'Tf~§.1€__RVU zr=.;3'i'-:5',-, " . NEAR 5w.ooET,._t:
TAM:LN.Aou sfmT5, _ * . SMT.SAR)3.3l3, We V_,Rfik3U,"-35' '%.»'.E_§-.Ri$*v,» KARA<;;u?ALYA,'¢HzRuP;3RA, V '5i""«_%f'agéL:;'¢!;%R.3,v.Pinata, A§\.:'QCA"¥'E.) THE' S'E'ATE~.QF';_ KARIQATAKA, REPQBY THE ;E';TATE PUBLIC mesgcuraa, = 5 "§=-%£G§-§ CGU~.R"E" OF §<ARNA":'A:<A, , *BArs:aA'LeRE.
(33,! MFi.S.RAJA SUERAMANYA E!-'§;€3Ci', E-'§CGP,) iiéékitilt .é'£PPEé.L§x£\ETSg RE$PQi'\éQE¥\£'?} This Criménai Appeai Es flied under Sect§eri"'-$?éA.('1:)?" tag» Code 01' Crfminai Procedure; against tffeg».1udg;"ric£§'r1t--.[fiv::d'€}jfc1er_of' . "
czmvéctien dated 31.122082 passed in S;'C«.£?w.,5Sf2--;?_28€:;£}V_ or; we ' fiie :3? the {earned KXIEI Addétianai £1~}essg'i<3::2--3 ijasdgegg Be:».2*:"§.a[A?'<:*f:'e City, and the Order of sentence dated $333,:.20G::z:g3a'ssaé'3*:én"thé_ said case, etc. This CrimEna£ Appeaii comE:;§"'c:,::i fgr hééréfi thfa day, the Court deiévered the fGfiOW§fiQ2 - " "
This Criminaéé_;Z§;g;:§eaE;:"i;é;V f§:%;%dV§r§:§'_;farV' 3?4(1) 9!' the Carmina! Pr0c&§'.§<iJ§'!*g :£'é_§agr.'.;':ed Counsei far the appellants Jagmavigist1:'tti>§a:;;:A}..;1q.§p§§f;3;é.5\§':£qgteé! 33.,12,2092 passed by the xxzzr %_idd%t§c;r§!'»{;:..§§f fiesgéons Judge, Sangamre City, in §:';3%2véct§ng A4 for the offence ;3§:.;nisha b .£_§ imderVSéec§;§§v%j§_'_53f;4- Part IE 9? the Irzdéara Fermi (fade, undergo rigorous Emprésenmerzt fer three yeaf7s._a'n'g;.At¢ {§";;sf.;;;f é§"f§.ne sf Rs.1,0Q0,f-, in defauit, is unéergé AV'Vv. $ér;zpée §??:g3r§.*s¢%z:':§'§=:nt far twc meeths, and sentencing A2 fer '"4"_.'§§?i.é- §ffe:2§e.p:g}2éshah§e agnéer fiegtésn 325 Q'? the Inééar: ?er§aE ". LC;fé_§%;,"fins?-*.A'§sentenc%ng her :9 undergs simpée Emprésenment far §'¥7¥'=.i;§"£!§'%$. The Triaé Cami sass has given the benefit: of set for Ezha geréed Qf imprisanment, which they have akeady isndergane.
if, \':f'>"w which appeara ta be natural and beéievabéei '?"é§.eré;fc§fe,3t€~:.g':. QXt§'v§"j£}d§C§§§ canfesséon made by ;A}"i"'bafo7r_e ' taken into gensideratéen for the §;:'rpti5s,é of. c;;1§ii2é¢ti%§g "t%ié~%? accused QEFSGRS. The "ma! Céur£:"%2,as V§;1's**;£1V;+.'é2"rT:.:.':E3Ai$7«:;:»:;§.}T:ed that there was no premadéta;§,9.:} be;:v;ag:'e§f; é§i'e.._Aaccé§iSVéd éersons to have a cemmen in£entée r:"',_t'c"'§;'ijé_'_'_.muréer of the deceased' The s:..v:;f2'§as.r_1c£ir;::'fgf_H§§§§éurf§*séa_:2;v§§:'Vj'éhovg that in the midntgm whet;t§'e:*44__¢%§.ag';asé:?;:.A_:§;'~§.e§"«"§§"._:{n.§.:;behave with A2, she startea beatégg'5':i;§ceé.$5e~éf ae3zE§§2.....g"§women stick used fer wagering Egg; ----Q_f fiche deceased and en naming ta knew abo:}i;~..J§':ave afisa started beating the dacease;i ;w'éth thé s;'e'.«'€>.:¢ c¥e.'§ 'grieces ava2'§ab§e to them ii? the shed. fiaarly was :0 shew that there was no pre§':%:«a'fi§.;tgt'iAovr$'fr:.zj'V_§:":§g»g-ition to cause the death 3? the deceasada Frergz ..t£§a:_ eézédanrce avaéiabie an recerd, E: is sear: that Al 4: -T£§'e1é'§tj}'%'£ie5Lc2.gce::asead with wwéan stick an the forehead, hands, fir'-.?:>Aw and fight thigh aged penis ef the éaceased, which ss *'..:7;és'1f's':'§de:'ed to be the vita! pan: cf the may; 55 far as A2 is 4*~. "':¢%iéerr:ed, it is the specific case 91"' the gmsaguicéozz that $335 E?/, under Sactécn 302 of IPC, the 'ma! Ccurt afte.{_'§'e.§}3s§d.}éf§_ng' eviéence an recard has convicted A,1"f:omr"tl§':«a cffe::1c:e{:;:;gn_:§$7!§€a:_{b':§e ' under Sectian 304 pm IE 9? theInd§$r:__P:1er§'£a§ c§:§;e; ';~éieg1::?e§;%'z5ie:>V» finding regarded by me "ma! VCm;sv"';":':,:'s gv.2r'e.aj_el:'::.'.!\£$K:g§?é:.:r:d is made wt :9 énterfesre er désggrb me ?fn:§§éVéV%'g.._;9f t£2é"'!":'E'é§ Ccurt.
11. In an appeal :.;ic"!.ii;!_§cV:;15!.§e;it: ,. fit is for the Appeélates Court as 4ic'é':?jQ ;jf;g»g;: ;'§3--.'gc;isf2'z'*¥.A'; §b.é %£a:t§'s7fied effectéveéy that the prasacutforfg E5"=:;u5é§:"a:§i§aV§iy':::%§ge and the guééi: of the agpeiiant 5&5 E35'V§;'$?£é':%'i§$§%§.§*$__.§L39§'Cfig aii reasersabie éssgbtsk It is get far !,*Ir%e2uapsa§1a¥t:.?:§,?igagsfigé the agpeééate gawk that the first Ca;.::ji:_V£*2ad4"Ec':::a:}§*za»~§t'ic é Qrong féndéag in déspsséng 0? the giiggzeai. i.,£».e;:':':' mus£"駀:amé:ze the aggeaé racord étsefi bafsre at-*'i*;"=€§_;":'§ A~:§;§3.ether further enquiry er taking aédétfaenfi ' '-.....22fvé§ené;.a:__ is ¢a$§§"a}:,:§e 95 mt area ifhaaz came 29 the csgmissien an _ _f_~«?.:,_E*.2ge ,a:2t£re"sréateréaé an recsrd whether csmgéctéan an zhe *._'_'<:$:*3§émné'€§ prisener £3 gassiiféeé. £2: £5 awn far this Court as an " V.'iTag3{§é§éa'te agent is examine the antére evidence, The pawers this prevéséegz are sama as sf these :3? the "ma Cwrt. It true that 922 'mg: Cam: wing a gzrémarsg Ceurt ef facts as ét an//, IL} )-
acgaased were qgzarrefléng with each other; Th.e,:f:'eL'§Q;ré;L[.:"m;heé'"ha went and askeé them fer the reasc:n:';o1A§V 5tf§2'a§';-'--;g_fa;a':*;*~z¥.,'§ '*§':;V;e._:§é§ci.?;':f:e "
repéy ma: "same is he ta ask tVham'.a".__§§;*1A.to :£§;;3.'A'd§é V:§3 t"'%t駧~ agythéng abeut we éeceasécfin"fie fives'V~.nj{:t«V"1 g};¢éw the antecedegzts ef éeceasad Range; ,3'&::é_§s$éd..'was assesiééted an his head, fiands and fags am 'éézajsg 'gheé, and as the gear sf the shag 2¢,éja'3:v__¢pe§_:éV;V':§2é:::fie gaiata, There was eiectréc §§Q_§f¥.t? §§.r2__ :29 other persmz was presarzt at §&§f§}rm"§aayb9dyy He went ta his shed is sEei:.{§_p. ;%'i;_Q.1 was in the fiandg cf A3, M,Q.2-wesgéfig-Qscég's;:'::.:§§t§ §e ragg' baiis was in tha hand 9!' A.2 ag§;d" En $29 hand of A1,, Next day mernéng «gfifvhte Eit§4.t§§4leA-spat and AA. and A2 were inside the sheé. §;e:€, ' Qa;;*%ir"§é_;:_ Aééés cmsswexaménatéon, he stateg that he has ° .;_¥9£'.seen the 'éecaased gmrzg ts arrack shag, Qeceaseé has :29 301?'; frég own. an that éay, as usual he Siam: by 9 Qflack in "- '_fti}:e%:2§§'f:zt, Gr: hearérag the imstie, he came cut ef the shed, firs: saw the damaged he was beaten with a bambee gitécic, which is at M,a,3$ £)e-teases; has sustaénad severe! Q/_ iréjtzries. M.Q.3. was :2: the hands efA.:E.. M1052 ~«-a §::a;§:<[:;'sk.ea?Egg? grreparmg the rag; baéis was in the !j.3'n'cé::. of -ea 7 bamhoa stick was rzewéy purchased 2hé S§2 ég'::;,. §s£$.;%:£%..gFg;.V meméng, after hearéng the busé§.g ";2g we ;r;t.$::«~.,t[5veg #2? A1 and he saw the deceased Qyéng §g»&.::§:'§Ln. t}:-e's§1e;d§."~ 1?. P.W,3-Laks?hm§ the wffe cf PaW.2' She has deceased Ranga was aise 2.a:sri<§!".~§ shed is at a distance ef abaut 2Q ¥fWiif':e incééerst thare was a quarreé be§§;a*gé§_ "ma deceased. She went ta her shag gm ié¥a::p§t; A'A':--.«{_a:'s"~~*.;"»2LVet seam A2 :3 A53 beating the ¢¢_s.>,::gasa§;f',~i.§/jé%?§.%" h;_ss§:a"sé'de~::€;'s..2Es*eé with the accsfied, but he was 5%; '3§&sayV ?av;{":§§e:%%'.-._Té:§s witness has tgrned hsgfiée. Laarneé Adé:té'e:'{Ta«§.,?,1?,' £:f9s'§;¥exam§ne$ Ema wétnass. flaring the e:ress- VV'.*--.exasnénat'§¢2'§, fienées the sQgges£§<.'m past :9 her the: ghe has _f%sé£=4ar§§'[*s.L,§é*;g..§;*:ci5en: ameng s;sz§§§: her husband am deceased was haw; and acccrdingiy, she has stateé before me . A $5:
§C'e3~a's: per Ex,P..2. There was efectréc fight in the shed. Quriéng "smss-exam§na:§:>n by the warned defenca Ccurasei, she €'ff/ 'km. 5 <'_iX.:~ apprehended A1 and A.?. and brought ther.r§ 't:f. i:§j é 'pc:¥§'<fs:sVV station.
24. P.W.1Q-Maratha is t.e:e..;¢;afe"%of%§:;a;:ea'$é;g,gt;ew3sa%ys.;' that Al to A.3 and her husband y\;ér' §'e€_»the.'sa:?f1 :e vvivfiiéasge, A.1 was Ma¥si:ry.
25. P.W'.9-'S33s2kar;:'§§V%§gé:r v;I'§3:'§§Vst§gat§ng Qfficer.
He has skated§':: '.!3V§$:-é:%;{E&é;;f:.;;§~~.j;§*;§i: sn'2103,2063!) he was working a5- ..59.;5§&*.é飧é«I¥7;:,. .~_<>é*'...j1.'P§€:3:~VEA£c5'e=;Yeshwanthassura Poiice Station. gave a comwaént as per E><,P,1 and !§«e1~--%%eg§:§'éé:§éd _§.;%§"_..j.;ése En Crime M-$185/20:£3@ fer offance p.{;z;.:'r:Eshab£e"'uz§§§§"A$ect§en 3&2 reaa with Semen 34 at' and sent Exihla -E~'Es*s,t Infermatécvn 9,@;_$¢*-r§;V'i:'e;§'th£.3:""®£2VA§f;vVéhreugéz RC. Manjegewda. He xsisétea the AV'vv. "¥s'g:Qt ar:d5"'pre;3'afreé the spari fianchaaama as per Ex.P.5, Ha 35:90 "' 3é,:é*af;:'eTa§je;:£: iséqtaéiest paachanama: as gas" EXIPQEB' statements cf '-»4_'"*VP.'§%%;2.:'§5*ar§'ésha and ?.W.3-Lakshmi were recerdedg P,W,3 has "[ié§:at.aQ..[3before him as per §.xs,P.2 ta P,-4* P.Ws.5 and 8 have ..' p'?aA£iuced A3. am A; fiefsre him. A1 arm A2 graéuced }?9'i,Q$,3 ad 2 respectéveiy. He seézed them finder E>r:.P.6. g//, by the £eamed Magistrate at 11.09 a.m., on 27.$.2%;'-2£2%;>t:¥& "§':%§.§A gtatement 9!' Ganesha whe £5 C.W.5 an7d7 'w;h§2 was ggagngaea as P,W.2, was recsrded on 27E§3§.2906; §;a}t _f'?2e recaéved the same or: 29.G3.2VQG.§';*~..%?.W;2=.has$5 his evédanae that deceaseé wa-s..V.assa.uE'té?.§'jéifikgis Eeéd', 'h ands and Eegs and éater he déed, {inside the sheé, thg dsor of the s?1;e,d w_as an eiectrécz sight and therefczre,thV1a"*"V_5§i::st.§e. Next day merning P.,W,1 had A;§-- 53.3 were in the shed, But, in spitjaef :9 state his name in the statement as'€'i2.§"pvefé®4V'§§gh:%:_".§»:§tnesseé the incicient, He came :9S<new,.fi§éétL'~deceés$:§gégsé on tha next gay when he saw: the v'§*a$!:§Aej,'«.,§;ftev§'f 'A«¥3e.a;:Vf'%--z:;§ the bustée, $18 went cautséde the sheé. ?$W.§.,§§;".,.:;;Ag§ié ::'%?§?é%"Véham {ha wife of ?.W,2, She has ytateé £5:
e:;'§§§:"2ce"~-- t %2iai she has net geea A1 ta 52.3 assawténg tha Side has further gtated én her evfidersce that her "'4.V.:_':iz;g§;bjs§2fV§Vd"'ehazsirad aczcazsad but her husband was sent away by VTté:§'.g"a'a:'at:zsaé' This witness. has been turned hostéie ta the séée cf presecutéeru Hewever, she denies the sasggestézrm put to her that she aimzg with her hasbané has seen $3.51 :9 A3 assauitézeg if the deceased with M.Qs,1 ta 3. She aiso clearty*'%ézra:§Ai§VL'§"r§% evmence at page 930,2 Ehat after se§:.«i'n'g----the*'.'qu_.afi*;%i._ Efiietafizeéa ' the accused ané deceased, hersefl' ankd hs;.ifsl::; a:*::,i their shed and went to sfeep. j .
27. Gr: careful perzzgal ofAVth~éV:.'£ei :rEdeL;§ce.'c§}f'5~";.We:§§.1, 2 and 3, $1: is foam that there *t9 the effect that after seeigzg the A2 with the deceased, h;§§§;ei:§dV~§?.$5;_v..?.VV_f%§Lzrnecf to their shed and want if: "i2*'.~ #V:f:s£afe to piace reiiance an the ev§de:£'c_ e sgfx sf pmsecutéen witness digcéosa in the efectric fight. The :r}s2est:g;§m'?guagegzty. 393: Qrepared the sketch of scene af V5-!jé" A_§;!:s}§,,.,.;state%' in his evidenae that, damaged was assfiai-,«i ac_i1 é:'§-:v4§:'§s{V_§s§éa<§', hands anci §ags. This part cf eyidente is " ::'e5q£:& $i2«d wit' aiu§fsit:§rzc:t, Ever; zémzggh he has sgeken about the '" .--1'E1%~';s:§Vs:I1':a:AA3t;,, $hte'v.:téc§e piayed by each of the accused E235 mt beer;
»4 *VSt3§é§V"c.§.e§é:*Ey in his evidence. The evidance a? 9.33%.; is net "[.§¢§:}t;§§§rate¢ by téze evédamze ':9? any ather witness, rrmre pafiiigzzéariy 9.W.3 wbe is his wife. The azaiéencg sf ?,Ws.1, 2 " and 3 wheiare matariaé witnessgs $9 :39: carrobarate with each ix' ether. There are éeceneistencies in their eviczfeece. P.W,$ seems in his evidence that they epereherzded A31 and A2 at the Yeehwenthapura Reiiway Station, whereas P.W.1 hag his evidence that they were ereeent at the spet.;'..':.£f"éev-;:§e'ee:§§.§ee exeienetien is ferthceméng as to'-<'wE:-ye they "e!4ere'--.i'.:":dst.é eeprehended en 2"?.3,29OQ at 8 Q'cEeé'§; [Tttzerelévng they were present in their shed; Vb
28. The ether eeeeet the&c~e--se"L_:é*s't'%1et it ie"eeee3e en the extre~judécie¥"":;eer§§essV§'éi:;:; "'§'.§}"e ?%§'e'§""iCeert has same to e cenciueien i:§3a:'t_ a'«:c_:V:;2.é%."~'3'c!.VV'e:fe=.,§;,:£§ty ef the effeeces aiiegee egeinst them.VV'L"-«fee V":§"§i§eA§~.,_:C;e«;:irt eepreeéeted the evidence 0!' e.*":'"V-3*"i'f$.1..'fe_§;'%§*.,e.'.?.,..._ te t;eme' to e conciueien that there is ¢e;f.reE3.e£et§\ie"péeee--.ef evidence in respect ef extra-fiudiciei Z"e.___J,cer:feseEe'e, eP;%;'§§e;j;e7%3Ves eéeeriy stated fie hée evidence the: ;'5e..3. _: ..e_;'4e;=§;'ed te béeerieeéry in Temiif but he has emitted te state the C."-ef::ef;i:tAA§e3e'r.de uttered by the accused in his eempéeint, an peresei ef the evidence end etee tee materiei *-_§Eecee org recere, it eiscieees that the case is besee era the ifcércagmsteetiei evidence. The efieeee maiden: teak mete en the ix'
3. His baa bang stands carmfial. If the amozséfi c,»f_j. fine is depesita by A1, the;"éaE'rm; "s;'hafi§':
refunded to him"
4. The apgeai filed by thé'~§éc~3nd "a'pp etwV¥a_%':t dismissed as net presged, *KSN