Karnataka High Court
State By Tavaragera Police vs Shankaraiah S/O Basayya Gudi on 19 September, 2011
Author: Subhash B Adi
Bench: Subhash B Adi
IN THE HIGH COURT 0:? KARNATAKA
CIRCUIT BENCH AT DI-IARWAD ' T" '
DATED THIS THE 19TH DAY' OF SEPTE_MB,i§§R1..1 3 "
PRESENT
THE I-ION'BLE MR. JUSTICE $'£I1B HASH»'.BT AI}Iv 1'
THE I-ION'BLE MR.JUsT:cE K...13i;.K'E$HAVA.NATéAYAT§§;
CRIMINAL AP5i%=EA:;'V'I§*(§.5.6_LT'6z.2 Q(}§
BETWEEN:
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JUDGMENT
Thig appziai by the: Siam' is i?2é--.
judgment and <::srd€r datefi 25.1 E 4:'2<=f€-L__Faf;:' Track Caumsg Ksppafi in sx::T'fi:x:;>,23%;A20'a3} ,::::';;.;:v%:s;an:§ 23:3' respondents/accused N03. 1, to c--%}argés«.ié'§'€Ie§i agamst them for the effémgss v;:i:;xr':i§1":--ab27g§ ._S<:*c*:i0r':s 4-89(B'§ and 489(C} cf Indian P€r;3§"$--ddeV.'* " 'h '.2. ;f\Cc0i;§iir_f{g_»..E.é *-- "f'h€ prasecutiora, ah 23,21é2G:;ii2;}%;rhé;s; C*~1;x,}*;«:;'e..:'_s;~L éfiéifp, Naik, D}/;S.P¢, Pwg M 'ééthal D, '§r3;"::i, '€:§:';::<% "§'r§$é";>:%é::{:e:v; Ktggshtagi} PW6 ~ 831'. E{anam::;r2Ehara¥:;.., E{:2§1<afr:é,. 98? wire in Tgwaragsra P<;¥§<:€ V_Séa%:iVo'1':,, ~__r'€€<3éi;ed. Crszdébée :Z:':f%:srT:1a.i:'%o§3 abeagfi: fivé Imm::~:¥éE%a§5_1'j§ -%"E*§e}z' :s5r:L§f:"€£i %:F1€ §I"<":"S€E"1C€ 9? ?V'*é:'5 -- ?:';s§«:3;§§*; VTa,nciV"&§135'a'é ~ Egaaabhaflyapga {<2 i:Zr:€ pcsiéae siaiésm, __a_§2§;r§i:~:£3d iham abemé {has e::?r3&§'b'§e é:':foz*ma:§:3:*2 {L55}; had a és%%:€5%:'&'=§' Gféfj 1'€§L:<>$%:€é ":E:§%:"r"; {:5 sac: ;::a:1<f%2a,::, its}? wimich Ehey' ageeeég Therea:f3:e:: eééee h2:_:r°{x»' ::2;1<>sw w%:*,r:V"~Vz:é"zé:é'ch V :5 / 2*' ., :3 » , _ ..
witnegees wenf: near ihe bus 3:22:16 (2? 'Fe1x>ara,g.{e'.:_;% M they were iI:forme<:i Ehai éghree me:':"'é::*:«:«% 1:a:;{;« _.v.'_<§'m_er2-:%;<Veé towards Karmika Parameshwari ia§§<;ieS's*;_ imfi/aeeC§eia1:e'15:; raiding party meta: near Eéannéka, arzei there they saw three me;':~._3ir:d'.':%%;9§:' a g1"iZ2Li§3 with bags in their poseeseie-r§'f_V the pefiee jeep and away from the piaee. they escaped, H0"'€"€T::.:VV£};§"$ wo:ne:1 were caughi held by §h€}/' désdesed £}"2e*;§ aames a.;1<7iéde:é:vitj--;J'a'S ae<:eLz$ed Nee; E, eaneri S. '§'%:e:'eg::"1:e2,y 1'£325'é;E3Ve §>:'*e='-sée%1ee¢_ef ganeéaas, PEER/'§ eerzéueied {he peeeezzaé Se3r'e?*: E? 4? 5 and {vexed in V;§es3e§'$iG§?__"':.::»{~""zhe 366 itagmzteffeéz CE.i§E"€§"iCfg' zeeies 2:)? _§e:::f:d"'§3{}$aeeei:2g eezzze g§?'§E§§§"1€ gazes, 5%}: éheee 2/zeées W'€§'€ seégeei aaé ee:«§Ee{E '£12 eiezh isgzg, i§ief3€iiL§,S5:€§1 Neg? E, 4 5 I/1 dégcésseé tbs E'1€':f?}€S <3'? aV<:<:2,§.s;<3c:', R5335 2 arm? 3 aVs; ':h€«. ':':V:f<; men whe ran away' {mm {E16 piace and €$»::aped--; ''i'§f:.€::*&-é2''":§§%; "
ihe PS1 rétumesd to {he p<:»h=::€ st21ti<§':'1'----a«1or§g _',»§'1&?Lh f<1CCi;i.vS*:;£i:
Nos. 1, 4 and 5 arm? sazed ar*{icEs:3 :en<i§=_<:.:: ':hE:._b'as£«s panchanama drawr: at the Spat ":vT§3§S1:<?Ft*3€i---- if{C1"im€ N0¢E5;"2GO2 for thé afofésguid £}T'fér:L{iGs'V"aga§nisiiihjé aCC:iS€(i EZDEFSOHSA
3. PE-7\v'7__é» ' 3:A:E3« {_§_i1fL:]uiTjh{;3:F a,é}j'§3o , tack up §L12*i'r::'3:' inxrestigatjon_=5§__":%i'i:';,__g;a:sé ._:"€<E:;*;.::%y:'_d5 the statément of {he gsm;:negse§..P\£a-"S E ':c'j'3,4'+:?'Q*%:'-E '§':a lafruéé vendor on 3 pzgsh Cari;
whiéé ?Ws iZ?:v,a;;;.:3' Csm'2e:"s {sf gag Bsszja ghap. .-v%.;:2reg:~;;§.a:j¢':~:V E"'6'J€E3§.€5i ;'E?ia§ ihs a<:<;L::¥:*<j' }"}{f'$"S€}§1S had C.§.?€E£3:5;--;.€{§.f$%'§'"#73?'Ehci' CC%L§EEE£31"§€§'E e:2:::':"€{:c}* 1:01:33 :8 9963 E _ 3 3f:€:9" §:;,r<if§5éj_a:§§::g a:€:*§:E€3 fmm '£36m. Dzgzéng __:§:f<:€$:iga;~?£Q':z, PW? s:;:E":;j5C%:s3é fies S$'§iEj€d C:.;:":'€:r:C}J gazes AGE"
._€',%ié::i§§:'2f:§§.@22 by 'P'2?v'%~; REE <::§{%Cé8.i su'§3a§:§€::§: "ass 3 4 {CE eifscé: ?;':'L;:2é; ssézsfi QQES3 513% 523% %2{}i3:§"1'{€E'§f3E:§ 3:161 faiie mztea and {E35}? an': moi génuine E1{}ii€S.--« 'f§E;:fi'Zig imresiigatiarz, acausacé N33, :2 and 3 vsére also ' and on compietien Q? i1w€s£iga:ian,v<:%I2:?g33 &i_heV€4:'"<;-;::2'2€v::c>v 3:35:
filed
4. Or: commitzai sf the Caséénio the C'<3L:ft'0fV§§essie113, the accused plsacied I1é31ZV: g2:AL1'§}T;}/31:" Charges iaveied against them and =:Eaime:d"'Eo--E§€ Vtriégi. .
E1. Duréiag :53:R:fiaE,"tE:€:.'p-rsssegution examinad P\/Vs E is 9 andvv r€1ié'Cy;'Qn the .;:i?:3«$':;m€nts at Exga P1 "(<3 P15 and marksd E\f§';Qf::.A 'ah€%:' €}:arr:i§:a:§<3r: tmder 8€C{iQD.~'3§_3 C:1?.'C;'%;E'é?: éiccazssej' persgna dsmisd 93} the ._§IT§.€:'Ti1f?f§§?E8;:§?:§"ig"' sérsumsiansss appéarézzg agains: :?1€=::': %:r: iha saféisfgssé .A§;r:}s€Cu:§sr; wéizasaseg. "§'§1€ aC€$.%.ES€§. ski 229%:
Eegé 3;':"--:fg {7§7€ir:2":'L?:§ €'Ji§1.逧'}C€' , 5-'afééf %':€32_:'éi::g 233$}: 33:3 Sifisa {E26 §€8E"§'2E§ 3 , by éhfi judgmszéé iézdsy {i52€€§ 25,El;2€3G:'§ 5}' "
fy aacggziiiied 33: {he ;«7::::é:u$e<:§ <3? the Chargeg Eeve3E€5§;j"9 ""'* thsm 0:: the: gmund tha': the pmsécuiéim h22,s: V' :0 prove {ha passsssion of <:0L1:1E4€~rf€%i':'-.c:L:?fr€:f;Cy-f;":o:<:*_$;, of {he accuzsed };:>ers<ms, nor théigfzrziz-sécutéon ,<:c§_ the Cfi'CU}a{iOE§ of éhe COL£I1'C€F§€'§,v'4{_>. €Ll1'¥'€f3C} i"§QfC§"S 'tbj; Vé1E3}' {::§ Ehfi accused p€i"S{3'flS by"::§>ger:imar:.:§ .2iE:;feptab}'€ 'évide3nces; Aggrieved the said judgmsn3i'js:if5acqQif.i.a};_;{E16 State is in appéal before t}:~7iS'
7. '\N.€i.._VhVéiXg'_t:€; "E;_eard ' E«:~:i5g1f:>£€d Add}. State Pubiic f' PrGs€:Cu:{:«.:* 'arid §;fiVé;«._V1€.aE'::éc¥ 'Cazmsei appearing 393:"
r<3sp<::nd€ni:s'j«:3C<:.L:s€.c§ 2:_h:E ::}'€rus€d ihe rscerds. V' , 8. £*§;.'s'§' riatéceci s:.;g:>:"a, the presécuiéoré in @;"::%€%: {G of ':32? giaceé rsééancs 3;:
' Mwm ' .~ $S1?,3E:~--Ei;§s f::€$':§:":€'::>2%;j,,<--__"é§7.3§§\£:x"E§ X%i"iG Szaééé is $6 an §'{':%§€"Q%';'Z€':i:§8?:"£';
"A»'1§'{f7a€SS {sf '$26 re<:£>:«'€rf; {>5 zhs' CG:§%;"'fi%€:'f€§€ *CLE1F"£'€f3Cj./' ._«::s3'é<~:*é' aézé ihe e:i2sé<'i€§2:';s> 05 ?':?%fé as miéé aa §'2§\?9, {E26 paiice '<.§iE:C§aE;s $1/§'§{§ Ccsziiizaciaé fgzéié 3;:Zé£?;:':';}§:§ 33:8 //V p1"¢f}SEE<:E,l'{i{)§§ aE:»;e:':s ?€§§€?C§ on the $:é<:§€r1::s af P'~§s!'4? ?:h§;5'-5}ff'i?£5$£.;z§ of RB} whcs examined {he sasézazzé CL:z"*;6:r1Cj.--*. n:s:§S ":::.:f§€1 f§§TniSh€§i his Qpénéon as :0 23:3 g€nu;£ri€:'3€ss;'_' 9*. PWS E to 3 was €x.:/in-3.§n€d"A:§3V';3r<>x:é""th%$,_ €s.§3€§.§'%A§. circulatien of zhe CO'il11E€TE{'V€%¢iVV"-'.v CE§}Ti"€g€§Cf:_: :HOfi%3S, Bu: L1r1fo1"m:Qate§y for the prfi>s.6:éL:A{§;:11;:_>'E%'v\i'~§§\'v..§ :':::_ aimfi 5 did me': suppert the cas€_Aaf'. déclared hostiie and learned Public Prosecutqr .... ~§f:fQ_$.:§--€xa::1inati0n, nothing hag beé:: 1._ :K;i2n€ss€s% which xvouéii advazzca the 0? :h€ ;::<<§_é:'s3cLz*:§<>:3. _ §7s'Z>. whgmg remaéyéeé bfiffisfé abs isziai Sour: was 9 {Ef €30é},§'$€:': £032": {he V §véd5f:'::€ }3'~'%.%i?'~9~'%~¢ gfféséai 95 33731 ,:/2:25 'tbs rep<:>§'i Suhméiteé, E3}; ':%:':1., ,%.fi_: ié'"c:i€&r§}/ Ssiaifiisééed {ha}: {E16 netsg Siffli fa? his ._$x:§?;f:"£%:r:é3:é0:": araié 2:23 €mm%:§=:?§€é: fake C%.£Y§"E?§'1€}7 r:::::5s; 833:3 axqem ms: g{3:z2.2,£m:> 339223. §~§@w€v::*:'g :;i}E:'{}Sf:CZ,i'i§{}'{E in We :2 amide: :0 eermeci ihesse e<;:m2:erfe§€ CLi§"'?'€f':.C}7 ::eEeS'V--.i§>«.'t§:e aeeused perserzs xvii} have to establieh ' eeumierfeit eL1:r':"er1e}«' neteg were £11-"p'e33es--§ien "eJf"ia\ee.Lf:,&:e{i &H& the}; were size: form ttheir pesé'e$$--ie%1. Ife:._*;hivs«.r'ega.:f%:i;._ exeegt the evidenee ef P\;V€>, the:ie"*i.j3 no.a;eee*p:.é2;b1'eV eiiéegenee V pieced by the ;:>reSeeuti<:ir1_,' me" gsaneh witrzess to 'ihe sseizure not been examined by 'the Theeezz1}f.___:§fi<:iependent panch witness the ease ef the proseeutfv§>'fi';VTV his era} evidence has :'€--§'i€§'8;E€d '{§"§€ e:3:$e":§:fv_:}*ée«_ égreseeuiien in ifs e:r*:?:i:re1:}x But iéze 1ea:f::.ed SeS8:enev"3Lidge 9:: perusal ef the era: evifienee Sf a§:?::'A {}fE.8.§'§T€C§8fi§$fE er? the ezraé €E'§§€E3C€ G? @6239 egézd the e«{:x:2'§e~:i":':sV mehageig has eeme is the eeeeieezsiee V' Ether: the e'é;'i§§e:é:'ee :3? E31-¥4?:3 is gen: eeiéabie, Er: aedeiétéen fie iirzése .. i;ea::r*:e'd iéeeeéeras Jzggdge hag 33.88 heié Ehegi fie 'zirfze _abse§:ee ef Ehe e2é5:e:3ee zézfiegzezéfiezai wizrzeeses, 'She ~_%;7e':s;'"';i:*r:%:';?::c eé' P's.?*~J?:"z whe W33 3 membe? ef the yaédéng p=a:"t:§; \:
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/'Mn ~.W s:23:*m<>: be @563 basis fa? :"mdm;;; zhss accussd afferxces. aiieged againgi ihsmi
31. PW9 'xme was the CPI ighsj;:é;¢4;zg;n--:"p:;;i;:::V.,e§ time though said to havss beef}-..pressé'r1_t 'at f:E*.:'::4"%;i:ir:e off tltée seizure of the €r3u:n,i¢ffe;fig ' éfiam the possession of the accazsédginfl before the Cast: did not specificailjg {he seizure.
According :09 COF1dUCtE3d the persona} seized the coumsrfeit <:L:rr€r1c§,»': <:1é3t€4s!.VV Eé§:C%:%p?b'v'i3%t.§""gaff cf PWS é and 9 :ha: PETV9 was pr€$€n:;'g;é€r5 is n{;"nf'{;;:EeriaE er: T€'C®§'d ':0 inéicaté ihe §>:"€s€;§2:5:.;:: v<:%%:' E3'??? ' The perugaé 0:? ihfif ma*i:a::;:é:* «:
E:AX,E,'§E~.VSiE.Q§'2»7S"i:Efl.i ?i:'x/T'? hag EEO? subscribed big ségsfzamfe :23 £325: Egaééfi :§:a%'1'é;;i€%7f. 5 rsaaiéy ?'fé§* wag p§'€S€'§'£€Z 355 {he ::§@:§ E36 iégéng @a?:€'3§ 31$ Sanéer ?:::Ei<:€ *C>§fi€€*;*s§ gughé is Eéavs .__$':iE3gC:€%.:€::% his is} £316 §Y:&§&Z€3" wfmah w<:2:;:ée:£ haw: .._ é:¢:;:>:g§::";:":€d hm §>E"'€S€Zf'§CeE1 '§h§ Bf;/",S,?z; 22759 vsazia ':::> 33% ff?3
5 % Q' em prreseni; 21: $326 Spez: 22: the Eime 0? :seézL1:"6 has ~:_i:;3.I;.j'*E3'€§:n sxamined b€~fi:)r€ 'ih€ C{}Li'§'€.
12, Per'Lz,saE sf {E16 mgzhzizeif E:§:,.?i_'7§;:_és; 'm}1»é::s§d {he 'zearnéd Sassionss Judge, .-:'V1:3.:<__3:'if,»' :f'11di'<:ai:es"'t}:Aa:_V éthglreés SQYHE énterpoiatéan with regard of the €:u:'rr:nc:y mates. Fmmv it is noiéceii that the currenfigzi to him for eXamination,:_ S sealrsd Covers.
not indicate that the <:urranC}'V.An@tc-3 1*L:§a--*€ beéin seized {mm {he pegséssisn E:(.2f: .';:.V<:£:'L'a;:*§.€s':% 2 anti 5 W636 kept is":
---sspafaffs fc%i:r;n€-:"s aA§':V:1__%:_?Q§g; was ssaiéé, 8:: {E23 {3E§3€E"' §r3:«1:2d§ ":36,iifé;:€:"p§:%§;%1:'e:§;:>;:3:'*:i:3n is EXP? E xarséuid §::d§<:a€€ aha: av:
21%} CG'i;§E'i'€$?."f.--¥€§€ <t:V;:"'r€r2,<:}«' :r';a>%;€3 W€2"€ keg: iv; 23 6302?: bag _ ézzfsd it v»»3.$'g$:€aE€é, '?Ef3€r'€ 'E3 M2 izaaéécaflgéd in EXFE E :%:g':.: am 51;
""« %<:.$$';::;.E€é bag 9&3; :«:}:*:,é:22én§:2;g sigzzaasra <2? {E26 2366?; ii: Q?
§}'{'*C}S€:'CLl'§?:{}F': {hai <23: éach :::f the ssizssqi 'C.€)iE?Ei€1"'f€';'{"%fL§§i"*?j*§';.C§' notes Signature Q? 636 gazzshas ::1f€ ibtaimzd.
13. Thus? as rigghtiy <;bS=:;>:'vedA ivb§»?» ':.l'"i>:3"'E€~-:33:*zu:;:*Q Ssssians «judge? ghs evidencé '§3EaC€€fi-V_'é;; the"{;:Q§€<:3;zté{>:i:_ » daas net Satésfacieréky f'v'§.C3,S. E is 366 frem the ;3<>ssé3:";§01fi E: aim pertinent to 1/10I':: 'h§>re casa of the prosecution, from the piacs.
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