State Of Karnataka vs Puttaswamy on 9 September, 2010

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Karnataka High Court

State Of Karnataka vs Puttaswamy on 9 September, 2010

Bench: L.Narayana Swamy

IN THE HIGH COURT OF KARNATAKA. BANGALORE
DATESD THIS ON THE _g§3__»'I'Ii DAY Olrsrzmmemze-<j_O--.
BEFORE   V'

THE ¥ION'BLE MR. JUS'I'ICI£ 1..N,A_I2AYANA   

CRIMINAL APPEAL NO.1ffﬁO0:;'()IA; :"_  
BETWEEZN: TV "   A*

STATE OF KARNATAKA
BY MADDUR POLICE.  1' V 
 . __ --_  ;   .-_ /~\.PIi'ELI,AN'l'
(BYA.V.RAI\/EAKRISHNA, I-ICGP]  <  =

Aw:
PUTTASWAMY, 1 
SON OF MARiOO*.?szD.A,;»'4.'
AG-ED ABOUT2«5._y1a:.A.RS:;, _ . 
IDRIVEJR OIVBUS _TN.!';72gN;0:«S5'~«.__ . '
R/O 1--11GOA1;OR'--O v1LAO'I;. %  _ "  
VEEJRUP/XKSHi1?URA 'HOB--z;i--, 
cHANi\!APA'1'NA'T.AI.LIK, . ' "
ESANGALORE. 1?)IS'I_'R1C'I'. 

     :RESPONDEN'F
(BY E3-RI KS.--L.S.RINI'-[AS AN1j"'HA1-zSHA.O.K., ADV. )

___'i'VEjHSV U/3378(1) AND (3) CR.P.C. BY THE
STATE. P'.--.}f'; F'OR._ 'if';¥:%IE STATE PRAYING THAT THIS I-IONBLE

 "=.COUR'1'MAY £3.12 PLEASED TO GRANT LEAVE TO FILE AN APPEAL
 AGAINST"T1--11a,JU"DEM12NT ANID ORDER OF ACQUTTTAL 1)T.24--
_ff£,.1.,--2QO6 IN"C.<I'j.NO.1.057/2003 ON TI--IE FILE OF THE I->RL.(:.J
4_'(;JR;--I)NT.).__ 3.2" JMFC, MADDUR ~-- AOQUITTINO 'i'HE
  *._'R£::SpOM)lam'/AccUS1«:D OF THE OI4'I~'ENCES
 I>,/_u._/Sg12'7S,'337.338 AND 304%. OF mc.

  -*'--'I"i[v"IlS API7'ICAI4. COMING ON FOR I"II§A.RlE\1G TI-{ES DAY. TI---IE

 f j T  C§OUR'l' 'I'1{----i E: O IELIV 133R 191;) '1"IIf'=3 FOI.I.O'WING:

~(



1" .5

JUDGMENT

This is a State aippeai agaiiisit the judginei'1.t', anci Q:*:,icr of acquittmi passed by the triai C<:Jui'ii in C C N0.}()5.7_/:2Dﬁ3..V'(3.11 the {He of the Pr}. cm; Judge [J1'.Dn.) & J M F CL; 21i'jV'M'éi'{i(iiii_f acquitiiiig the resp01'1cie11ii. for the caiieiatié«p1i1'ii:33'i.;i'i;;.1QVuiideir Sections 279, 337, 338 and 304-A IPC:'~..

2. The facts of the case to b'£:,é1::ated i:'1._brir3ff eiifgr that: on 18.7.2003 at. 5 pm. on HéiIé1g{11*u Main.

Road, near Agara1i11ga_nad0dd'di_ of Tyiuri Kare Kocii "u1}§?Sp6:f:€le%3ii't,F i)ei£"ig_;"'"'i'.}1e drivel' of bus No.'fN.72/N';.Oi55V in 21 rash and iieggiigg-:1'1i. mariner ;1I_id Ci17a'~',1Viee:iVV].21g;.iiii*::é§i. auii(>ri(:_kshaw N0.KA02/2175 i:f)élcmgs~-..t(5 Raju"'w'i*iich was going from Tviuru tc)\>v21rds ' i;he left side of the road (garrying schooi VV'C11i}d1'eji<1_<ré.I1d toppied towards Iefi: side and I"1i;'i.}'1c:1- the xIe:hicI'e,V__'}vas toppled on the said Autorickshaw 1'esLii_ti'ng Ai1i1:a(i,Ei_j§§, M N Lakshmi. C B Shobha who were i:rave}i11;,; in ' t'i'.-£3_,a1;1t,(3:'i(:ksl3aur sustaiiieci simple in}'uries and (SW32 Rxaju L"-«_ 'ai1d Aimiadha and others who were i'.rav<~:1i11,g,;' in the i3L,:ss halve "S sustained grievous hurt. and one Rakslelitha. Diptlgi, R Chancian who were t.rave1i1'1g._g in the Auto sustained injuries and died at the spot. PW--1 A11L,11"adh2:__"':1(_)(.i§eet" ' complaint. t.]'1ereby Crime No. 138/2003 eemle to be2é'*e;gié€..etecIﬁ'.,

3. The prosecution has _»e:r:_';1r11i141'e_d" as e;'*:'1':a:;n_\;_ axe; 13 '* witnesses as PWA1 to PW--13 twenty documents as EXP} to reeoo1'1c.tent. is one of total denial. he the entire materials on VV:pi'osec11t.io11 has not been abie beyo.1'1_d re.21sonabIe doubt a1'e1cE:':._A the I'€Sp0l"1C}€l"1T, of the ellarges 1eve1e€ie.t;tga.VirV1xst_,' aggrieved, the State is in 'appeal. ~ the learned H C G P for the Strate and the learned eo.t1ri_se:1 for the respondeltt and pe1"L.1s:se.d the ent.i1'e

-. f'_j~1.'e,_c'o.1fds. "'he':.1earned HCGP submits ttlmt there are suff.ic:_ient:

1.e1eed b the erosecsution to move the mitt. of the T _ "P Y P P E '1e*c'.(jL.1se§(i beyond 1"eason::1b}e doubt. which the triai c:oL.1rE_ E1215-3 tV._h'no.'if properly considered the same. Hence he prays for allowing the appeal. On the contrary, the leamed <:<):..1r').s_e! for the respondent: has suppo1*t.ed the impugnecl 'jt.1tl§_.§;1'iVe1'a.i::'~_;incl order.

5. The point. thati arises for cc)I1:=.i»der"aticsh iii "t-1'2i$V}.:p;3eo;:1V! V is, whether the trial court has commit,'ted7.a1ﬁy ej'rofa'--.m the impugned judgrnent and o:"deI_:'C_allirig for.jh~f;ei'fei*'e1t1ee by'"

this Court'? My finding is-in thle"";1e'ga1t'éVe. fol"thel'o!lowiI'1.g reasons:

6. 'Pwwl is the i1'1jt1'l'eclf"'m*1d:'.eye. .3.Vi»'t.r1céss who we.-13 passeng,§e1' El that the clrlfver of the bus. drove and negligent: manner and dashed ztgaihst l'.l;l1e auto toppled and bus also it-T who were traveling in an auto died on t;l*-te-spot.,ft;se1ft'and passengers of the bus anal the amto VS1:stai11e'd. iI1_j_v'L1'1'z'c:~':fs. In the cross-exarllillation it elicited t:he'21t' ""bt4ISV.St.()pS aI';'V-the tu1'nin§g point and the said road curve. ln road buses ee.1.mot'. move at 3. time to arlcl fro. She ((:QVLllCl"l"l1()lI say whether the police have reeorcled her st:z=1i'.emer1t: «not. <

7. PW~2 is aiso 2moI,h_er injure.d. witlwss and con'1p1ai1'1am'. She aiso 221 teac.:Ir1er t;1"ave]i1'1g in {'l1f.:'_'.'.."E",l.{,.li,('). She has deposed t'.hat the bus coming from t',l'_1.r:?.i_;'»hci';i1'rfj clashed the auto. Auto I611 into ditch and to_pdf)-Efﬁi' said bus was toppled on the auto. 'I;;W() »:(:'!l"'}.'}«.§(.i§_'(3!11' d:_1'te',ciuo:1"'1'V spot. One child died in the hospitaI_d'---AS'he su?stf.a1iA1'i¢{d z*;1ii"1h:)1*'a injuries along with the other cuhi_1Vdre'n. 2*-Shot: has lodged Complaint as per 'E,x.P1.'__<_""~7i"1'1is witdi;+:_ss"'*}3%as also admitted about the mad beimg' c:LI.1*vyo_a:i'1d ii1_1(--,{_\re'I1vicie:s--. {>2-1.:"1:"1c):' move to and fro at .;i 1.i19r1"e.~ .sV5»Shé3"fVh'as'admitted" that the bus was moving in a normal speed was coming in opposite.

direction of autol'

8."vs-PW53 who \vé1s'""a'ged 7 years has been exami1's1eci and s11é.._h7as «t_.hj'~a~t herself, four chiiclren and oam tsezxcﬁhear °"'"v_r<:1'e i;fa..y'e1iz1-g ighe auto. Bus dashed gig'-411115? flu? autio eimd " '-:i;'1I11§;€"21c:(éideh£__has ()c1c'Ln*r<;zd. H<31'se11'a11d her frie1"1(.is S1I${&i1in(')d i'1';j.1j;:i's:~:. _;She has admitted in the c:ross~examina1:ion that at do i:he..i_i.:he of accident; she was u11co1":scio'us. '< (3

9. PW--4 who is em auto driver has deposed ¥:414EE.lE- when he was Con1ing t.0\>va1'ds Ri.i(i1'aks1'1ipum near Age-11-2i1ii1ge11'ia1docldi village bus; was Coming be1"m1d ,.§"iw§:7§."«.'E'.1.t'iv1(') efmcl the said bus dashed to his auto from i.'3'<'_"::111'E'1:d.':._r'€'ll,iij'(') ~ toppled and thereafter the said bus WE'r.':'s-1i(Jp}:éietis ()et7i'1".iitE.'_'_;it.I{4f_) it and accident has occurred. In the "(:1.'(is_Slexai"n_i'i'1a1..i<:)r1 elicited that since six months he i--.sjL"'ci.1./i\ri1"1'g"; the.;1L;a.td1~,e()n(:iii.i0ni' of the road is admitted anti the,t;a:ii_<--iégsituatecii e.u§:'()sss the road. He has admitted that. _e_Ve}1i,e71e's *;..owa1*c:is 'i'y}u1'u cannot: see the vehicles (:§§)n'ii1ig; i7rV(3'1"~:1'_'.._i~{éiI}1gi.11"u. 11:" as also acimittecjl tljat 1vOi*i?y3»wa1S{e<3_r11ihg iz1_i'f011i'. oi" the auto. I--Ie has si:a1.ed that he does'1V1O't:_tjVi;_ii'0~v§fwho was the driver of the bus. It is f't.1rt:I1_er tilét he hes no permit to early the .s(:h()c)1 c§.1"1il'Ch'e1ei"eiri his eiutio. H iiiii H _ '1'0t. ' ..iS..t_Va1z)0tI1e1- passenger in the bus. She has '*-..Vc3,e}')()se(Z.__t1"i.ai_ b ;1-ifaivx-'21s g_gc)i11g' by the side of the z:1¥..1i(). 1.,-orry 4ﬂvziiés'~.comi1'1g_Eh opposite clirectizion of the exuto. 'I'l'1e aL.:t() fell anti later bus also toppled on the a.L:t0. She "ei.ii'as_.V1_)_r5t aware for what reason the said auto feli into the ii*-.. (i-iteh. in her CI'OSSv@X'dIT11k1'1aK\OI"1 it is elicited that the aCc:ide11t1 road is very narrow and as road consisizs of Ctl1'\--"('. cal"

15 fee.-éi' away from t'li1e zutcicient place vcliicles (',&11']I'}(')l. be .'.%('f€?1] (toniiiig, in 0pp(.)sii.e dii"t:T(_§li()11 for VUhi(_'.h she: has 21('lmii.1.ec_l. To a siiggfestion that on seeing the coming lorry, ih(-: 2111110 _cii'ivei' suddenly applied the break and thereby the auto ditcli. this witness has stated that she has not se¢{1'i. eli<:i1;c(l that at the time of the ac:(Eid{=:iit.«t',l1'e ,r{)xa1'cli._ was ii"; progress. She has stated t.hai_i:he l3.g1s'*.Vin w'l'1_i_r:th~ w.;is~_ traveling was coming in a normal 'sspéed.

ll. l?'W~6 is ainoizher has (leposed t:hat auto was goixigvin.,f:*Qhi:_g$'E'----i;l'1e- bus, the said aiiiio l'(I)Ll('l'1CCl to the bus, cl1j'e._t0 fell into ditch anti over the

8.~U.{.() t.l1V<;'-3'l;)us' was {O-ppvlfzcli. Driver of the bus was clriving the b{is'ir,1V'a.. no;fr13ia'l._s'p_eed. At. the time of the accicleiii. mic lorry "*~___\vds cE'0h'iii1g i'rhsjmA's1=the opposite di1'€Cti()I1. This \Vlil'1€¥SS was V.._LrLai,e(l 2-1s..l"1uo.si'ile. She: has adn'1ii.t.ecl in llllﬁ'. czross-exan'1_i1'1a1ion siliite the bus driver put brake suddenly. the auito fell lglie ditch for which she has admithacl the same and V""A.._t.uh'e1'ee1i'te1' bus also toppled on the aut(). it is also a.(,lmi11.c(l that. the driver of the bus puii. s1.1d<iit3r1 b1*e;11m clue to w1"1i_<:_lia the 131,155 ei1ls(:) fell into the ditch.

12. PW"? <8: PWWS are 11118 mahazar wit.11es,_' ' supported the prosecution and they..~ar»e'tr¢at<:Vd' xi;.r_');ef».ti'ii::? wit.11e:sses by the prosecution and they are' crtisvé.-ex:a1i'i:_ii1¢k:E'i. In the c:ross~examination théiy }121._\'5<a..Vadniitiiad_E:?1zii'f£E31(: s1'0acl"

consists of pits.

13. PW~9 is t".he_c1c)1'1d'L1Vc1:()1*V. of-.tA,hc»: "b'1_.1s'."'-- l_.}"1"t2 lizzs also i'1()i". supported the oifthic .pi'o$::2(V:L11';ir§i1.vi' uI4i'<*3"11-as 2.i(.!1ni1':1':ecl that lony was (:cjn1i11g'f1'}oVn1 {>p"p,<')"sifi"--.'(-': direéiioii. It is f1,1i'1:}1e.1' <'-:1i(:itt:d that aL1toriC1¥.shaw i1;5éE_EV'vr)vef't'a1ie11 the bus ancl c:a1.1s<:.(.'1 the accident. ,-- ..

' --. .1j.1"1e PSI who itceiveci the FIR, i'egis1.<:ei'ct(1 "z,__11¥ie cé1':se"*é1rid 'zit: iiihc? time 0!' iI'1C{1,l(:'.St he has 1'<:(x)1'd<rci the *~.._st.21£'(-3me1'1t..si.:3t<31"11e1'1t.S of Arun Kumar, Saviili1'ai'1'imz:: and PW~I1 is the head cc>i'1st,21.b}e who cc)1'1.d1.u:1':eci

-Vf*t}..1_"<§T'iriﬁguest on the dead body and recorded the si,at'cme1'1i' of Rama Kumar and transferred the file 10 Circle ~'Ir1spe(:tor for fuither invest.ig.at',i<)ri.

'< 9

15. PW~l2 is the PSI who has cie;:)(.)sed will} :'e_s_2;2-mi to receipt: of the complaimt. Fegis1.e1*ing the FIR and eondL.1'e*£:'iug of inquest. This witness is su.g,gesI.e(1 that he is (?()1}i.~I~('1ii'J,"£:§;'iﬁiill CW~38 and regisitereci .21 false. Case which is. ..€,1v_efI1'v}.iVc%(11._:"by i;1'1"e. u ' wit11ess3.

1.6. PW~13 who is the 1.0 ciephosaehci 1,1'12'if'E1191?";-<;§(~c:i ;.)i-,"

of the case file for fu:1'i'he1' i1'1ves£igf¢1Ht_:i't::.n_ fugiom CW_wV;$8._hc: \.risit.ec.1 the spot, conducted the $13614.mai'é_21;:21'i"-}2;i'(E--., seized bus .::11'1ci aufeo:'icl<she-1w p61'}1f'iTCs1:CC.Eifjhe ae.vuse(:i 2m(1 released 1'1irn 0-11' i:~ail'.":VjAfte.rutieqﬁzjjketiozl of the inves{i__;:a1:i()11. he has subrnit1;ed' Elma} report i1'a.._!3'he n1ai'1'.er. 1'z"_"'.°'«:P'1jcgh1_the evi::I.e.n'ce of the wit::nesses it is (.:Iez2'n' Ehaé the 1'(')?1ti" whe1"e "1.he accident has ()CC.111'I'E.'.C1 2:21 nam_.)w 2-Tmci 'huh'-._vC111*vc>.'reéiel. witnesses who e-111: <:x2111}i:1e(I ztrc 1I.he . ':':}1'g:1 SS>(?I1<£_§€*'1'S bus or the auto i11cl1.1ding the 21.1.: 1.0 clriver. was the aulx) driver. was c:a1'ryi.1'1g 8 1)a1ssc*11gj,§e,rs e1ge1inst; the capacity of the :_4mt:() which I + 3. The condition and the sp<)i(c()1'"1d1'tic)11 are e1iei1,ed in the ll) crross~exan1i1"1a.t.i0n of PW48 8: PWJ9. In the cross of E~'\-V-{*5 it is cliciteci that as lorry was Coming in f1*t_)nt of H16? 21111.0 and in order to avoid the accident to the lorry. the bus c.i.;4*vi.xV{m:_"put.

bmlie clue to which the bus also feiE i11t(.)__---:._thi'1'é' . C0nsi<:iering the collditicm of the roa_d.... it. is _-'1'1V{)'f." --§)jos'és'ib1s3 to move in a faster maxmer. Furthe1"}it: ':e1i'c.3'_£[(?:c_1 :;1'm;'1+«...£a¥:¢ accident: has not taken place cl1;1e_ RIyt'.11c"i':1uI$_(iiit:h.§:'"a<:(:"i..ased* for which she Ems stztted mat PW'----9.A stathecl that' auto driver himself (>vé1't._aie:éz1E1916 D1,}S. '{l'1m-zaby t.1'1e auto fell into the di£:;tﬂ.,._ ' fhatt, he does not know howhthev "a({C1deﬁt,' hzisftaliehhhhhplaxce. PW--5 has afso stated that s'he'can11_oX: A,{say"h'6w»~i'.11<3 ac(:ide:'1t he1s taker: p121_c.:e. PW-6 has-st,ated" t_I 12zt. t;1r1é".d1*"ive1* of the bus was c:o111ix1;.;{ in a 131V<):'E"1'121lusgjeéti. "A.1.n10st; Véiif the witmrsses have Siam-ad 1'e_;;a11'(:li1h1g t.h<;¥E-r>1':.'y c:'u11'1"i.1j1§g i":*r)n1 0pposii.c di.rec_:E,i(>n of E1116: 21 um 1'i(?.1<:sl"12:u.x..-2 Fsut. t,hc:..._c:1-121113-i.~' sheet. does not diS(31()SC the S:;1.11}E?. '1'l"1e ,,;1r';"1*0vLS'egép1Lti0n'..--Suggest;ed that. no Iorry was (taming in opp0si_te ciiifectitim"which is denied. <

18. Though the p1'esem. cr2~1s<:: is filed 1m(:1e1' S<:?(i1"i<"s1:2.e 279. 337', 338 an(i 304~A IPC. On the 'raasis of the shaky evicic-:;'1<:e proclueed by the p1'0secut,i03'1. the essential iI1gl'CdiC£'1€.S£'1.j'€i" not proved to convict the respondem. for the alleged ()i'_i_7:t:1_'ze<13'':5V§['jP\'€:.: . 2 the complainant has not". fully stlpporteci the'pz=!):::3ef'a11102;, The remaining witnesses PW~--1, PW~3"§o E'?Vv'?6,TT'PX?V'{'E} 517%"--.1;.V1{'17£-éi eye witnesses and PW~7 'cl1'1CiV-_vp'N~8 the V _s}';».<V)£."~._:m:1.1';*'é:1z:e1r * w1'tm':sse$ and PWM4 did, not Afs--L1;g'J"1¢3_<)'1'"11. t',}1cé"'-ei;';1,<a§:'3 of the prosecution. When the eaise 'oi'? t'L:'i'1t'."=§)'iT()Sf2CL11Ii()£"1 is not supported by the cQnip£ain;1i1t.V'e11~i;d _t".1'1e--.iV_11ji11<eé1 }Z)@1'S0.'{"1S zemd in the abse1':c§5eVf eye witmzssee. the resp0r1cieI1t be punished. in the ins1.a.1'1t.

ease, the i€1e1'1t.ifie:d by any of the \.x.»'i1'11.e:5-ses. aiegljgehthhhhtlhneiving of the .respc)1"1de1'1t also not " W

19. in the Circu1n.stanees. I am of the View £1131" the trial 'f_"'e(_n.ii_*t: hhafsproperiy assessed the evidence on rectord emcl has

-Vfr.e?a'e11ed to right comjlusions. The ixnpugned j11c1;_._;1'ne.1'1{: and V'"A()_1"C*;e,1' do not suffer from any im'i1*mity so as 1:0 ml} for V' i1i1t'ez'fe1'e1'1ce from this Court.

»< \

20. In the result, this appeal is liabie to be and ii. is accordingiy dismissed.

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