Karnataka High Court
Abdul Majid Sab vs State Of Karnataka By Ripponpete Police on 22 July, 2009
Equivalent citations: 2010 (2) AIR KAR R 942
Bench: K.Sreedhar Rao, C.R.Kumaraswamy
[N '1'?--IE I-"IIC}H C('._)UR'i' OF KARNA'l'AKA AT I:3ANGA.I.,ORE
DA'1'EI") THIS T}--IE 22ml DAY OF JULY. 2009,
PR ENT
THE HON'I53i.E MR. Jus'1'1<:1~: A
AN I")
THE H0N'1_3u«: MR. JUSTICE (AR. K1;1x11_Ar2AssVv'.A'rV:f¥%.é
CRL. A. No. écJ(§5, Q BE3'1'V\/EEN:
1
AB1')U1,_MAJ1I_> SAB ~ s/0 MADAR SAB A AGED ABOU'If_'45_ YEARS' % R/O ALL,rvAI_,I,1. " » HosANA(;TARi_f:Ii:A1.L;K ._ * AB£)U__I_. C;1AxNN"'}',:%;XO>E§'£.Jfii.)'E*:}'jSAI:; AGED AB(.)U"I'--' 54 AGE'2lC[Ji;TURIS'1_' -
R/Q.C}ALIBU_I;U..VILLA('}E AIJJV/\i;I4I ' . H©.sA'NAG,Ar< '1'Ar;'U'K fsA1-3 S/C") B{_}I_)I?jN SA}-3 AGEIL") AB'(3U;'=i' 57 YEARS AG.RIC_U~I_.TfURIS'F R/O QA.I.iBU 1,1; Vll..,I,AGE ; A{,LzvA1;I_.1 ~ IfI(.)SANA(}AR TALLEK MOHAMMIED JIY; V U LLA S/O MOH'AMi\/IE1.) HAYATH AGED ABOUT YEARS AG R1 C U l_fl'U RIST R/O ASHOK ROAD. ANANDAPURA SAGAR '1'AL,UK M01»-1AM1\/151') NOORULLA s/0 I\/IOI--'IAI\/I1\/E1431) HAYA."l'H AG-ED ABOUT 35 YEARS V . é R/O ASHOK ROAD. ANAN1')APU_VRA;_-~- ,1 SAGAR'l'ALUK V FAJARULLA rat; MUNNA S/ODOI_)I__)AGANNlSAI3 AGED ABOUT 28 YE1A:£3§S. 13'RIvIa,j;zI;éA/.0 GALTBY1,UE HosAN_AGAR'1'A1,UK'*--- -
SHAFIIJLIA M _ S/O G1wlANNi AGED Arsomj 2:1, YE:-ARS "
R/O G:\I,IBYEg_i;§;_V7i.1.;LAC3AI9; A:
Hosz};N;é»;uA.f§: f'['Ai§;['JK:"Q' A"
A"_1'HAij--1,LA A ._ S/O A1¢j31j:=L_,_I1; QANN} ~ AG 3:) A}j30"1_?f1'2.3*YEiARS. AGRlCUL'l'URlS'l' R/Q GALI I:3YLU.. V1 LI',AG 12 A HOSA§\EAGAI'{ TALUK 53/ ON c3A;Ni\f::I SAB AC}-E1) _AI_:3.0f»L}"I" 25 Yli/«\RS._ R/O C}/A-'x.1,II-'3YI;U VILLAGE HQsAr»:--Ac;A1-2 TALUK ;i;g:AIF{_J1.J1.JA S/O (HAN N1 SAI3 1] 12 13 14 AC} ED ABC) UT 20 YEARS.
R/O GAL} BYLU VILLAC} E HOSANAGAR TALU K CHAMAN SAB S/ O DASTHAGIR SAB AGED ABOUT 39 YEARS.
R/O GALIBYLU VILLAGE HOSANAGAR TALU K ABDUL GANNI G G-ANN! S /0 GHAMAN SAB AGED ABOUT 39 YEARS R/O KENCHANALU .vi1,LAG'E " ;
HOSANAGAR 'I'ALUK"» T - ' A MAJJU MANJU 1:;/1'AJEr;:£sA.s;AB I @ MALIEE\7Lf'LI;'>{X,G-"S/O, I\/Ii(}'I'*9V£A'IV.{1\/.[E?I).HAYATH SAI3 AGED ABGmj_ gY'E;A_I{S.-A..C®0.]vJE WORK R/O K_ENC_I-{A_N.ALU "v'._II;LAflCiEA' HosANAGA£:: f:'AAi§gUK"
FAz11,'s3 /Lo S£A;AM'sH'AI.
AGED A1F;3OE.T'l' 22 Y'EA,R:i-3 'TRAC_'I'0RT')E2[V.I:fR w()'RK R/Q KENCI~IAN.ALU \;-"ILLAC}E " . HOSANAGAR TA:,UK 1 A.PSfx?E§:'1..:AS,7£3.'Cf-IAMAN SAB AG--;a:I) ABi':;>U:1A* 35 YEARS R/-Q K_J3I\3(3fHANAI,[J VILLAGE HOSAN.AGAI{ TAI.-UK ANSAR S/0 CHAMAN SAB " AGED /»\I;3C)U'I.' 35 YEARS R/O KEN('lI"'£ANAI.,[.I VILLAGE 6%/ 17 18 20 21 23;
R./@_KoNAN1>UR.
H(.)SANAGAR TA] 1.} K SMT SI-{AFIRABI \-'V/O CHAMAN SAB AGED ABOUT 38 YEARS R/O KFZNCI"-IANAIXJ VILLAGE HOSANAGAR 'I'A]..U K AGED AI:3OU']' 48 YEARS ' « «_ R/O GALIBYLU VILLAGE A ' HOSANAGAR TALUK SM'I'SAL1\/EA W/O GANNI SA'£-fix".
AGED ABOUT 38 YEARS "
R/O GALIBYLU VILLAQE; % HOSANAGAR TALUK ~ ~.
sM'rRAJ1YAB:w_/() MjAJi:; A AGED ABOUT Y1~:AR:s,~c001,1§;woRK R/C) Gzmxzavmy1;;,1;A§3EQSANAGAR TALUK BABU-.V@ B-AI3'UVE§A'¥3 ._ S/O Gfiousut. S;A.B AGED Af:3()U'l' :33 YELARS. COOLIE WORK KENCHANZALU VILLAGE HOSANAGAR TALUK
- (11~:jdu:::;V13 sagas S/mjjAs'rHU SAI3 , V A<;13r>_ A.Ij<)1';:r15 53 YEARS AG;RECUJ,'I~'IJRI§S'I'.
& K R/O KENCHINALU VILLAGE HG SANAG-_AR TALU K I3AGSLiEVER' I-BASHEER AHAMMED AGED »/~_\.B()U'il_" 4 1. YEARS '1 'H IRTIWI AH ALLI TALU K as;gM'i9 (:;U1__,JAR W /C) GANNI SAI3 ....AGEI_) ABOU'l' 31 YIC/\_RS R/O GAI,IBY]....,U VILIAGE APPEI.I.AN'l'S/ACCUSEI) NOS.1.2 AND (3 TO UNIJERGO R.I. FOR 1 YEAR AND TO PAY FINE OF RS500/-- EACH I._I?T)__., S.I. FOR 2 MONTHS FOR THE OFFENCE P/U/S.1.48 "AND FURTHER SENTENC£E.\IG THEM TC) PAY FINE) OF ~ EACH 1.3.. 8.1. 2 MON"l'_HS FOR THE (;)I?I?I;:I\ICI¢:;"'I«*/--U/.S:324-_ R/W SEC.1.49 OF 1PC.'I'HE SUBS'l'AN"l'IAI. SE.é_\.I"'I'EEN._C-E .r_')_F * IMPRISONMENT IN RESPECT OF' 1S'I'I{\CCUSEE3._:SHAI.L--RUN CONCURREN'I"I...Y.. ct 0..
THIS APPEAL Is CCJMINC} ()I\I"'._Fo_I_é FINfA.I.; THIS DAY. K. SREEDHAR IRAQ I._)_I+:I;I_vEI'a.E;I.3 THE' FOLLOWING:-- J U D G The filctts of the pI'<i)5.%c(~I1I.i0'I_I (;'_a1se1~--{I'i.siE1I(;Iscs that 1.5 days prior to the i1'.1<:ideI1I.. 21Lt(tu}-:cd_No.Ei{A6)~"v_F';-ijvg-iI*1,11}e1 I.\/IL.I1'ma. i'I<III':<;<_c.'vv<')f" P'W5«Cha1I1eI1'I Sab when he tmss ;)ass-:é--;d .i_1'1€.f) *if1:1::.
was absent. a{___ 'E']"1.(' a'Lt..cmp't:ec.i to rape PW]2-- Mamtaz,..«.§W/(I2 (".'h.';1V"rI'.I--.:--.1:1'v1 S;Ib(PW5}. In thai (*.r_)1mec1.i01'I PWEQ and PW5 ta:-,1v\r'e I161'-.I_1Ie'2I(i(1 any c0_mpla.in1" but there is 21 quarrel beixvcmi*I»1*1cI11.7.'fA.'€5Vwas (',}E1i11'1iI1§§, that he 112.-1.5 illicii affa_1'}.' with PW 12. T}"If;l:E':.,\-\'v£-IS bitt'.C1' cI'm1it'y bc{wc(:II A6 dl"1(',1 P.W.5. O On 2208-200} at 2~3OPM. AI to A24 formed ' f'III.h(%II'IS-arix-'cs .i1_"It'o mc1'I'Ib('I'-5 of l11."}.l£1\Vf1i} e'2Iss(rII'Il3ly wiv}d1'I1§_§ had s1.1si:e1_i11cc'1 simpic-.> iI1_j1.n'ic:s. PWE':":3 xvass 1101 .s11}.:)_jL.'(*tc-3(:I to nledical exan1i1'1.=;1l_1'<)1'1 E10 21sc*e.r1e-1i:'1 '(.110 1'1;-m.11"e of in_}'uric..s:. The actc:1.1sed are crET:a1"_a2;ccE for c_'<>111111it'1.i1'1g the 0ffc:1'1céo })1vl_l1 i»-"_$jE:I?--_V1'i31C' u/s 14:3. 144. E47. 148. 448. 341. 324, 504, and 302 1"/w Sec. 149 EPC. '1'l1e (:l1e1M1fgc L,1[]{i{',l" « S_ai(.t 1'i.c)1'1_ 'V and E47 IPC a_p'pC21rs to be rc-'d1.n1da1'1.1 &1:;"£d.."S3.E']£}Cl'fli'lf)i:| wlmn they are cl1211'gc('E for 11igl"';E'_1""-.()H'bl'1(¥('? lzailcléy A:3.ce1.ig_)I..?1 I4~é_--'.~, IPC.
5. The ck*i'e1'1:*.e cvfCie{11L_:c ;pl_.2i(%§52'c1 "o}1 1'cC()1'd w0'u}.d disC_1o.se tlmt z1c(:11$('-zd 2 an'ci'-8:'vsi.1--s1j'e;i11é;i 'i"11_'}1 11"i<-3s. Accused No.2 had 1iQdge_d 2i._»c_Qiiz1tor"cQmp'Eai1T11. against. the c1cc':<:a1.sed. PW1. 3 10 Ve111§Vi ' ij 2 'R31'~('01nn1itt.i11g the ()ff€:'.1'}(',(':? under S('3C{.i()1'15l43. 504 1'ead with Sccticm 149 IPC. Fl'l"]j':% "F1.R in ;>:'E.%se11i' c'tas;c is 1'egistc.1*cd in C1', N0. V. in tv1;'1'é"'(:0111p1ai1'1t. lodged by A2 21ga1i1T1st PW1 et1'1C'a_Q*{'1f1gti'.~;; in Cr. No.91/2001. In both the cases the (' cn"1'ip1e1i1ii'V« L';'!.':F'I3\R'} and A2 are :"cvc_)1'(l(:(1 at NIC. G2-11111 V Hosp it a.I':-- S11-ji'1'1<>
6. '].'1'1.0 womld 001'1il"i021t0 0|" A2 is; H12?-1.1"kctd 211 Ex.E.')l 1. which sI'1()\vs 001'1U.1si01'1 i11j111"y ()\'0.1' 1.110 1'i};§1'11 10g" :.-1.11£i "i1 is sinlple in 1'1aE.1.11'0. '1'}'10 w()1.111(.I 001'IiI'i0a10 of .E1('T(.'.l.l:_._".St::'.€'i' marked as Ex.E)5. whi('.h sI.'1o\.vs t':1'1e=i~ sw0l1i11g.'(.)Ve:r--:'_é1'10'-Icsftz "
and te11(i0r1'10s:3s over 10ft back t11iCiC'II:é?~_'O1?."Lfl>.1: (¥E#'1'fi1';~. r0v0a1s 110 fr;-10.1111'0. T110 i.11j:.11y i.<;"*:+;; 131;')'}A('- ij1'1j11 V
7. The Investiga1t.i1:g r0pmft..i:1 Cr. N0.
91 / 2001. The A2 filed saici case is 1*0.gist,er0d as PCB 001.ms0.I Sri A.H.Bh21gwa.101 2:rvp}){5-f_a19i'11;_3;.._'l.t)1*-.0}-l1é?.g1.pp£:l'ia.:1I -~ accused. submits that he (I003 1_'1O1VV}.i.VI1()\V'~'E_1.1€*_ 'I'fi_SLEN. of 1110 [)l'iV.';lt€ complaint, except. 1110 I"21c'i:t£_.}10a.I £11010: 4' j.)1'iv§1'_i»icr complaim. xvas pending in the year 'V ' " P_W.I'vai"1ci_ 5 arc. 10110 i1'1jm'0.d 0y0'wit.ness0s. PW12 is H10 vi'c*1'.i1"n0 (')i'1.}':.'0 e;fs.sz11..1It and also €=?_\_/€:\vii110ss to (110 i1:c.:i(10m. 2111c} ..7'"t_'0 9 are alsc) ey0*\vit"11ess0s 10 the incridcni of (Sn. PW5 and 12 in {"110 first" pl1as0 amt also assa11.1t on
-V.'*t'.1'_10' cic-:1*..*ee"1s<==t(1 dlld PW} in the .~s0.0o11(:1 1.)hz'1s0 ()fIl'1(? £110-icI0nt'. /"
if) EZx.I5'1 1'c*p01't ('liscloscs the.11' the (.lc==t(:ee-1S('(i had s11st'a1i1'1@ci f'ract1:1.1r<-2 of skull. w11i.c*h. rcsultccl in his cfe21t'n. PVV1-.'he1d susiiainccl g1*i(-i=vo1:s i11j111'ic_=s a.1'1(i PW5 has SL.IS14E:1'Vi.lJ]_C{(»1 Siifilffile i1'1jur1'cs in the a;1ssanlt'.. The weapons used for if _h{'-.- --.(V'()'I:1:'']'I'!1iSS'i()«l1 '' 0f111'1e (.)ffc.1'1(:c have E.:)ee:1 1'cc()\-'(*1'(%(1 at thc_ S<': <-.=i1c '1r§)I'._1_:i'1cVVQffé;'1CV:3 under mai'121z211' ma1'kc'(.1 at Ex.P2; _
9. The trial c'0url: c7<)11\ri<?1t€;=ciV "A1 10 V,.5"xfZ'-4"*f.--(»J:I' 11110 off:-mce pL1_nishab1e 11/ I43. 324.; A' A5, A7 to A24 are <:011vi(rt.ed f0r t111 §=_ u/ 147 IPC.
A1. A2 and 1')1.I11iSh'db1E.' 'L1/SCCE. '1'c$r an 0f'l'ence 1.1/5 302 IPC.
10. 'l'HCLfiiscrfi:j{i_1':f:;it<:iijj%I4 (':onvic1.io11s 1'e<'01'de(i by the COL.1i7;[:. '1;:':s_:'p<;rvé1*Sefly'__¢1".r0neous and srnacks the ignorance 0'['"--_tj1r1é=:, t':;<i&i»,£jud;;§L% <)11 the '02-15:1' 2-Lspccfs of <'1"1'1n1'.nal law and {rial}. "w1*'.*é1'1 '1i1':1C. :E1(IT(iIL1S€(1 are ('.o1'1\-'i(%ted 1.1/3:; 148, ii. is _'VT2._;,11'i11.e(:c'ssaryrm c011_\ric_:1' 1'.h<-em a;,{z1i1'?1 11/s 143 and 147 IPC.
'j._ 'F7P11'i.E1Q1'."'when 1110 ac__*.m1s<==r(:i were co1'1\.~'ic1.e(1 for the ()ff€?l'1C:(-'
-V1";-1_'1 1Ai"1is1"j£:able H/-s 1.48 1'/w Sec'. 149 IPC. alt the aC(:uscc'E are to club emcl A6 E1SS'c-1l111'C.'(1 PVV 1 on his hand with sworcl. The A17 to A20 3.1161. A24 ass2':1.i11i'c--=.d P.W. 12. in the sc(~.01'1c1 phase of the iiicidcilt, when PW} and cic=("@2'1seci i'('?1t11'1]C.dVZ'-1'Q7.V1.}1€ viilage by jeep. A.1 beat t'I'1c*.. (i('(teasCd with ('11.1b.~i:_)1']1111.55'-..l;1€?.1I1'€ii.v and A6 beat ciccrcascci on his i.1i1ig'11s..; mI*'biii't411r:.1'§_"A;:1': .1i')1(?:»;1vi;.VP\?i/V11"
with sword on his 1'1caci zmci A.1 l)c=.*;"::1:
hancls. '
14. The eviciciicc Qf iii? the f1'1's1 phase of the incident A.» u{ifViiI}'1.1::Chilb on his head, A2 beat PW5 witifl f._31'iI_b ()1;1'"1'1'is:i'iQ1111._ij1e1fic.1..,_' was standing out side '\K'i:'t~_vf_i(',1]'._1"i'¢'-:_?'Vv§1{'.()':I§1"Lii1'C1_:V11:}--i:'I1161' A 17 to A20 and A24 beat PW12 with 11';c1"i--i§iS. V A 15.51' "'1'}j1c cV'iciVci1V('e OE' PW7 ciisc1()ses that in the first Zlphziée' 'i}'1'E1..i:i]'.'].ii:11.C1.€5I'iJf A1 1.)c'-iai. PW5 on his head with club, A.2 bea1t"~W'i'i._h x'(1?}17"1"'¢L)_"Q.1'iV.hiS hands. A6 ms-1.5 st':an(h'ng outside wi:;r1diii1g"3;\v(--§i'ciI "iii the sc("0i1d }.')hEiS("' <.)i"i.11e== 1i"1('fid("_'I]'f PW1 aiid ~._(Ii(¥;:T'-ZTbEi$CCi" (#:1111110 by jccp to {"110 vi1ie1_gz(3. lihe (:i<==:(tea.sc':ci was "'i~.VV(ir;é--ggg(;c1 (1)111? of t.110jcc_>.1). A1 zsissaiiiimil 1.110 ('1f;'('.(*',.'dSt'C1 wii 11 club on his head. A6 a.1$se'1u1t'ec1 'tho (tic-:>('rcte1.sCc:i with club on his t.11i;_'{hs zmci he also as's2.n1..111.c('1 the Comp12-1i1'1a.11t. -- PW] with club on his i'1c=-fact.
16. The f?Vid€'l"1L.'(' of Pw8 dis('t1()se-'S H1511' in if-i.rst pi'].':'lSC? of the invidciit AI and A2 beat: PW5 \'\i'i11'1__-'(';V.'..1t'I'}4f):' was stz11'1(ii1'1g out Side wi.c1di.hg sw*(')r_(_i....». _PVVE'-A (i'();C'.'.--E:.1i1(.i"i .4_i"1v1a1kVe it any mention about the assault on PW1 B:..1t.*h_é A3 xvas abusing and waiting toifthe c1é(1j21s5od.'-._t,(5'._(Eé11;1s€ his"
death. In the sezcrtmci })h'c':§S('. of V.t'E1'-(.'.j>Q\i'S',Eiji"..\V1'1€i{i"1'-}T1f3*V'd(iC(3E1S€:Ci and PWE ret:t.1r1'1ec.1 by jc=-mph, A 1 with club on his head. ._ __ PW5 and other a.(:ct1..1se('1 beat. PW5 aml kiokotuilivizili PW]. with (:11()pper and A6 he-:V;1t iiimiwitia does not. st.at.e 1112.11 A6 assauiti11g assault. on PW. I by A. 1.
'I7v1'ic.--V'.jp{f§f1c11.(tU of PW9 C1iSCI1(")S(':'S that in t'.hc=: fiixst _':v.._}_)4}1'.::aV.<.',(* of "c1:s..<.'ie1:.1.1.1Vt A} boat'. PW5 with club on his left". hand and {.1}/\,6"«i.Wé1VSuSf,£111CiiI1g out side wieidirig sword. Ho also deposed
-:"if.ii_.1'é'1't' son'1e womc-11 a('.'c:.us(r('i ass;-1t.1Eti1'1g PWIZ. "i'hv A13 was W'&ti'{'i]'1§.{ for a1"1*i\-'21.] of C'1('.'('T("dSC(1 to (.'E:'11_IS(":' 111$ 11ii.11'('lc1'. Vt/'I.':c=%11 PW 1 2.1m} cicoezi-sect cramc by jeep A. 1 twat" tlie deceased with clubs on his head and A.6 assault..ed PW} on his head with club. A2 beat PW1 with club on 1"i_is licad. This \\rit4mf§s.s't'aIs(3 dose not spoke 2',1.i')o1.1£: Ab' asssa1t_.i1t"i1'ig the (iE3(3(T;t'i'§.C.C1 "e1i'1:'c1t etssatdtiiig PW1. _
18. The eviclciice of PW12 t.'{1'at_"
phase of assault A1 (ii*ei.tggcd PW'5..Vi']'()I].T t1":e_131{)ti":3§§"=a:r'i'Ei A.2"' beat PW5 with club on ;_.1'1is liia-n_r;i's-_ ""1316 Wtmieif accused assaulted PW12. A.6 wasWsmiidiijijgfiitittwwvIsiogie.wie1cli1'1g sword. The a(!(?l,.lSé'~.d },_~ei'sV(>'i1,s--;~.._wc'i'C«.waiting for arrival of clcccased to cause his deait=h.t~ Wi*1€l.:jiAAt,i'tQ""E§6?CfE?&1SC(,§ and PW1 came by jeep A_.V1 b€E1}'._§:'thE"~Ci(?(T('Véi'S}Cd wif-._']'1 club on his l'iea(i. A6 laeaf the 'hisW'tl'1__igii1s with citzb. A.6 also beat PW'1 with s\v(')i:d--At51:--i1.?lavViS' V'l'1§z2i.Aci";a11(l A.l boat PW} with club mi his right. iiarid.
x19;~., The evi('1('1"1<'tc of t'!'1(t e'1E:)0Vc \\-*'itI'1(.'§3SL'.S (_.'(')i'1si..s'I.t§:ritly 'V_"~.tc_i1"::a«('.:l()V;s;c='> the l)I'C§:.3{,'.]"I(..'L'. eztnd overt d('.I&5 of A.} and A2 V'iv".A§1"§E£E1t1l1'iI'1§§ PWE3. A17 to A20 'c.1l1(..1 A24 Eit-SSE'11l}{.i]"1;g" PWI2 and A.ES was gi\»'i11g_{ m01'2;-1E s11_1'.)p(.)1'i '10 then) .'-;1.2211"1ding m11's.ide wielding sword in t:1'1e 'first. plmsc o1't'hc'-2 imric1<:1'1t_ at. the ]'1(')LlS€ of PW5. With 1'cgg::11'('} 1.0 t'.}1t" sc(t(.)1":('l 1)11e::.st-é of {he i1"1c.i.de.;jl~._1hc CVidC'.l'1(_'.E'. c1is('l():~;e,s that /r\.1 and A6 21ss2:11.1lt.cd c'le_*:g:L?2'1';s'=::*,,j'<,'*}.---- jw~;,t_1a, Club and Eiliey also 2:15.-'.s:;e1L111Lec;E PW]. 1 221-1d"A6_'» l'1'£[w\,rv('y_ agggj"
assaulted PW.i zmci PW5.
20. On Ca1_'cf11l 2111a1Eyé§i.<s._ of '~..t'.h:--{ 1r;f\?iACi(»%41..'i.VcVfc.3 the"
pa1't4icipati01'1 and overt: 21(?ts 211-0 a1.t.}_i'iE:)_1«1{;.¢cI t'.c.>'A_1V_ A22 A6. A17 to A20 and A 24 in the f'i1*;~T%"V' }13.l1'2--1Fs€?-- 91:";{§':a§i1.:.l'F'. In the second phase of assaL1]t' tile-Fovert:"é1'('E'i;:s: :i11*('~.}11j11'ik)1.;fé3:d to A1 and A6 for (r2111si1'1;g_ m_:..1r(;Ie;~?.*','21_Vfi»:r1»'(:ai,1vs_i1'1g§' grievolls injuries to PW5. The €'\#'iC'1Ci]C'.E?(;1('}'(?S 1"}().'iVg'i1'](;ffiI11i1'1E1E.6 and steliie {.119 Specific pa1"1i(:ipa.1§.1'o1'1L'~s-Ind ('5\*e1j1 a('1j:.-5 of H10 othc.1' d(.'C'.1.1SCd. ,Z2=1.,. '_I'§V1.c- "E~<:*2:11'1.'1c-?ci ('t()1.11'1s€E I\/Ir. AH. Blxagaxvaltl. appee11'i%'1-gg' fdr "_1j:}«1ej;;é1p1:>e11a1n't on the basis of the evicicncee on .re<--:ord st.i'(':11":.§c>1_I1sEy me--mic i"(>lir_)\v_i1'1g submissions to 215552111 the-3 »_(V;1'c'1_c:*.3' bf 1-'._Qn\Iic*.i 1011:
The c01'11pi21i11t of A2 and PW} has f.)ec'=.>1'1 1'e('(>1'dcd sinmll21.1"1:*u1.1sly at Mt'. C.}z1m'1 Hospital, S1'1i1'n()ga sinmlta1'1c()1T.1.sly. '1'he L0. has Si..I}')})]'Lj;'-}VS3_:C.-£71rkfllt' (:(')mp}ain': ()fA.2.
The p1'osccut£(:)1T1 does 11()i:_....cz;q)}a1i_riV"fhe ;ge'i'1c'_s.;s=-of"» the i1'1(..'id(-.*111'. and clues 1j:(_)"t:.'st'}5ite>'T 2:;1..i§>.1t')' _Whc)~ _1"':'::.T1}.?1:c agg1'(éss()1*.
The injuries on a1j1Vd-~.9_§8--.e11'~t:' not (%x;3].a.ivii1ed. The assault by AM. 1* (ii'.,1 i}}c 'CiL<$1c:?E a':::cci is a ciistmvt act' and .:._§2t1'111c)tf_'k)c'(t(;:1'1s4t:i*iie§1 easy 'in ['u'r1herance of (*Oh"1 1;} c)}'jf;c?%'(7t.".' ~ .
22. On .t.he~ above (iiS(.?1'(;"pE1l'1(2iE'.S the c.o11ViCEi();j1_ _()fA.f(_)1' 1.119: (A.) ff(:"l:"}..CT€' 11/8 802 IPC bad in law. At i'hé"n10s:;..C(>1'1\ri£ii'L*d for the ()ffc1'1(*(> p1,::11ishable u/ 304 .-i*1:aim'i21l on re(:01fd ciis(tl0scs lhat the LO. has 'fé.i}1_f)l21g'L(éc1 2f1'}=l the: 11c(*.cssa1'y emd 1*e>l('rw:11'11 ma1Te1'ial in the final re_';3(_)1*{._ "i*(f) ju...<;t'if_\_/ the 1';>1*()scc'11_1.ic>11 of the z1cc11s(_=.d for the ()'£f€3l"I('ft?S (~1'T1z11'gc('l wit'.i'1. 'I'l'1<"* I"1'1'1a} rc;)o1'1 ci(.)c.9 1101': cxp}ai1'1 the
-1 I fs'té1'1L%sis of {E10 i1"1(.'iC.1('Il1. and clues I101 i1'1.(iic'*ai.(' as 10 \Vhi('.h gi'c)L1p is tihc 2igg1'c%ss<)1'. The fiimi mport is iilcci in an u1'1c~a1'my dncl imprudent IT1E1l'1}'1t']' with £'cri'i'i!3Ec (f&,1SL1£i.1I1€'SS.
24. The (1e£'c1'1(:c V('.}'SiOI1 disc:1c_>ses that A2 aij.d A_8~.._ai-e also irijL.ii'ed in {.116 iI1('idCI"lI. 'TI"1c ('()1T1}).l'cLil'1t <)i'A25:}11'1ti' rec..'.0rded simulEeiiicéously in H10 M.<;:.,Cx211i11""H0Spi'tfal,W.'I"hé' Complaint of PW} is l'€giSt('3I'€d firstly ;'a111d1'_"ti<1"e Ciciriiplaiiiizfof is r€§_§iste1'ed iiiiincdiaicly nexi ti",.('*£)111I3Eé'f_1/H of' 1.0'.-V has filed 'B' report' in 1'&?s13B(t1 ()f E".i."Jf_%."(?()'f}1p1aiI1'T"'Of In the final report C0i1ce1'111'1'1g ihis4"cai$t'."1"_}i1a}\r»r(3'Li:tid cz;:'r1:ifi(:a.t.es 0fA.1 and A.2 eiiigi Ihe __1f.)1riitt.ed in C1'.N0.91 /2001. are not filed. T1.'iC €~'1'_c'}id vEeipsé." v'f'éi.1'.eil and does not (:0i'reCi1y depict the c()nip_i'ei1ei'1siV6View ()fV1_1'}C iiicricic-rm.
i I»i1'Ait:i--a:Iiy,_ when the complaint: of PVVI and A2 was rE3g;'i'st<=1'écI-".ijjitfiwas in the nauire of a case and counter If ~.f§>'ij miy reason the 1.0. has found that the 4V._v (Y()Ii1j_Jv]w'c1_1'1"41'"i_«. of A2 is 1321591638 and filed 'B' report. it is VE1*i'e.c:e.js_s§eii*y that he s1'10i.1Ec'1 iariake thsit rep01"t: a. part of the 1'ec01'ci in 1,110 Final 1'ep01't' in ques-1.i()1'1. In the column No.17"
Q/'the3_/'ii:-'1al report' 5_;ubn'11'I£.ec1 11/ J73 Q/'Cr.PC the LO. has to give surnmcuy Qf the r'naIe:'fal faCt's Of the c."cz,§;:'e.._jt:I._I'1d nature of (tornplic_::'ty Qf the accused 1e.uiI'I"1 the Qj_7je:r1crc3.:V' H
26. In case and C0L.1mer, in t}"1'e"17i1'1.e11 1"_epf0-ri_ Of-boatgh the cases, the E.O., has to rJeees4s-a1*i.1y fi11fhiSh_'~ailhihe-.. documents pertaining to t.i'1e'V"e'e»(V3Tte}1e1' should explain the genesis of Vgf}1€th€I it is a free fight: between twig that both are one of the perso11S/ and that whether the other has c2hI1"se.c1 in exercise 01' the right of }jfi\;*a§g I'Ai;V'i"S""'hecessa1'y that the 1.0. should ex}5ie;--1iVn_- t'VE"1..e.:'=i_11ji_niie~s on the aeeusetl. The final report Vshould "nec:ess3a:ri1y comain the above material to enable . pz'OsecLxt0rs to lead evidence c0_1"rect1y and for the {.6 u1'1c1e1*s'1a1'1cei the i11eicie1"11 in a p1'oper legal 'V ' p"c%r,s9fv;5ee1.i\re L0 L'IHd€'.1'StE'-1]'](i the guilt of the aemlsed. {V 27'. It is we1I--set.t.Ie(iI p1'i1}(.'.i]J1C' in a Case E'1I'}(1 at em.u1ter the same 1'.(). shouicl i1'1vest.igat.t_1 both the (_'.21ses and shotild file final report. T110 c.1it"fe1"e1'1t_ p1*()seeutors shouldv _eQI1ciu(:t pi'0se('rutio1'1. the 52117.10 Jm:1;___{e s11ou}(:i try sin'1u1tanC0usIy and 1*ei1de1' sepaiatie j1.1§ign1(_ti'1t;S;'it _1:ia2i"jL1'C1ieiaI' "
d_iet,a that the Court should not rear_l/..int'iuem%'ed" Iii}; "1;i,'r_1'e. evidence 1'e<r0r(ied in the other 03151:'. 1,1r1i'ess t.l*1e._Safiid-v«ma1;e1'iaiV. ' in the ot.he1' Case mark_ed as _a._11i'~ey'iden(:e" i';.r1_t.l1e ease in question. To that the 'C£)"'LVl~I't'7S'}ii;£§j_lid'.:fi1Oi'.'*3"(fE;1d/ influenced by the At_'iV1VeVfl:()1i1e1* case under all CiI'C3Lif11S1.&1E1:(z?P.S:i" View and runs e(Jum'.er to the logic _0t_' 1'1c)ieiii'1g Sihfllt.i'}.1_2ii1ie?()US i1"1vestigz1ti()11 by the same Judge. Otherwise. it is impossible for 'ime ._j.:,1vCig.geE--t:ct)" :ippi¢e(%i2;1t.(2 the guilt of the accused to find out x"whet.i1e1'~..bot'h ';:Iei'.é* 21gg1'essc_)1's a.1"1(I both are guilty of indulging iifi'-..'i"V1'('r.A;? [t'i§___{l'1_t'v..--€)2* one of them is an £--1§_{§_{l'€TSS()l' and. the other "'<*.2iL1se(i *i--njL11'ies 011 the aeeL1se,ci in exemise of 1'igl1t of private t 1:1-(re.
28. In this 1e.«T_;2.-11'(i for useful be11efi':._ the p1*0visi(.ms of M:«.'1dr2'.-15 Police S'::a1'1di.11g_{ Orclers pe1't.ai1'1i1'1;,§ to i1wesiigat1'()I1 of 21 Case and 8. counter in R1.:Ee~588A are exi:1'21et'.ed he1*eu1h1d"c:--._r»:
"588~A: Charge sheets in cases and count.¢r«._4_T'~._ cases: In a e()n1pia.im. and (:0unt.e1' (éc)Ijr;jj1'21i1'_1i;~.,:
obviously a1'i.si1'1g out' of the same 1.I'ElI'1L.9'g:1'('T:JE"fé).l1V~tV:i'1(_"
In\»*e,.s1.ige1t_ir1g O1'['iee1~ shouid e1j'qi'ii'I'e.. Ai1'h1..'Ar.(_) .;b_()'th_ them and e1c.10Pt one or the ()f:"1hU.:
courses, viz.. [1] to Ch.'c1rge 'the cmisseh 'Vxrhe{he1'-.I;he..3 accused were the 21gg1*essor§é=.._O1" [2] to.1je.-I-'er bjoth. the eases if he shcm1"(:1.._fi1'1ci'h'tl'1e:i} :i1'~1.1',1*11e. When the Ii'2ye:3€h.--igatji11'§§_VVOffi'(':ef'~-proceeds on {he basis of the ec)1i'1pléu'_1'1t' it Vishsfy to exhibit. the e.01.1mer c0mp1_ai11t":'n i.he: ..'~Cc)"u1'f" and also to prove medical ctc3.1'ff.'}:£'i(jaie:§ of wounded on the opposite » 'H£74,$}1(f)1,1](i piace be_1'c.)re the e()u1't a definite c§a$i_«;:.\.vlv1_i'(:.1_1 }a{e.~ 'é1.91«:s it 10 E}l.C('CpI. The I11vest',i_g21t':i1h1g Oi}-7ipe1'_.i':_~'1_vS§'i.1A(r11 e21st-is slmuld not accept in 1.0 one e()n1p'iaiAI::1'. and {:.'X£:111}i1'1@ only wi't'nesses who "~.'.su15p()1'1 it z-111d give 110 explame.-11ions all for the "1';",1§"11'1'ic::_~_:; (.'.:;11:se.d 10 the 011101' szsicie. The 1.11.1111 in h '' -»v.1--i'1e:~.'.(1 02150.3 is jm-*2-11'i21bly not" in siriei: e01'1f0rm1'i'y with eithe1' e0mplz_1ini. and it. is quite 1'1eeessa1'y that 2111 the facm arc pl:-uéccl lnoforc the c()111't'. to enable it. to 211'1*1'vc en' 't'lh1c*.. iruth 2;-md .21.jL1s31 (ie(ti.sio11. If the I11\rcsI'ige1ii1'1;__{ (.)1'fi('€>1' f1'r1ds that CI:1oicc. of o.i1':he1' cc)ursc is diffic1.1It' viz. to _;il:1'zi--ii;;§a:_: " ;_. one of the two c:21sc:s or to throw out N1')(>"1',!1.. '.A_1l1o should seek the opinion of the I;"*11b1i'c.f'ros¢c1:1t'o_1* off.' the dist.ri(',1 and ad: 21ctL:()1'(1i11gfy, [/X 1'i11'1'alA"1iL§13(')I"'t\\j.,,,, sl'1oL1ld be $0111' in 1*e:~'3pe.c.t'of._1.I1€ L-'.a:¥3e V1"e1§%i*i?§"ci..,aVs.5' mistake of law and the 'V"ti:(_5iz1plaifiargiT'"or the commter--complainai131was "r,l'1E"tia1$L? lh11;1y be "shAv()1.:1d be advised about the di_spo::s.faJ :by a...j:.oti--:tc in {+796 and to seek remocly b'é'i"'"o1'<}.'« 1I'ie_'spCr.i.i11¢ 33/[agistra1te. if he is--aggi*i~e\?oE:i::by JE','hC"'._CiiS1jC'$é:1}:0f[hC case by the P01icé':.v '
29. WE: pl_21t'e. 011""1'§*(..oft;i._that we have not come across any SiI'1gl§?_ .._c;o' f2;1V1'f--. the final 1"epo1'tr.~.'; in case and ma1111cr inclicratzccl above. The p1*2;u'l.ise of sul)n1it1,i11g_; final reports V7-=wiE.}1o11'E: Afizcj) 1*c*le\'2=111t I]]£11.CI'i&il of llhff (t(_)111'1e=2('i.eLi (_:21s'e'-.' '4.".j';v».-gmii-cl o1'1ly" 17oS11lEh in improper p1'()sc(:11t'i()1'1 and Itnzimy 21 Lixm-2 h"=th<:.'I;1fLz1--hn.of the inoide1'11 noi p1'o_jcc"t:cd before the Court, This page is retvped and replaced vide Court order dated 19.11.2010 .. ( if acquittal of A.6, it may not be proper to reconsider the.-"order of acquittal.
32. The evidence of the Witnesses implicate 6, A-1? to A--2O and A-2!-L with overt actslof PW--5, PW--12 and the deceased. fI'here'Vis:"r1o refe.rei1ce overt acts of A3, to A.5, A7 to The' conviction of A. 1,A.2,A.6,A."1~7_ to A20' foroffence u / s 324 r/W Sec, 149 IPC is coni;ilmied.l'.'v'l
33. The "of"A.3 to 14.7 to A. 18 and A21 to A.23u/s 143.,1li4.7,'323{.i'.f324gfmysee. 149 IPC is set aside.
34. The co:1lVictilo11A'of -A~;'1,A.2 and A.6 u/s 148 IPC is coVI1fi1fInc:':dj;:~allthough"lirnproper to the extent in acquitting the other Ware guilty u/ s 148 IPC.
3s,yA-:.';sh..0;mcted for offence u/s 304 Part-I IPC and ..l.lffse.rl'tenced to R1. for a period of six years and to pay a fine of ~, in default to suffer S.I. for a period of two years. 25 This page is retvped and replaced wide Court order dated 19.11.2010 5 i _ Communicate the operative portion of the order.V_:to_it-he Jail Authorities as well as to the trial Court forthwith; «' -. The Registry is directed to __send it Judgment to the Home Secretary, Dir_vect;orl Ao'ftP.o1ieeA and Hon'ble Law Minister to giVVe_'effectA_ito theV.'voia's'ervatiorisit made in paras 26,27 and 28 reg'arjding be it followed by the 1.0. in a 'Case and~--cot1nte_r' and-for~'§effecting necessary amendments to Manual.
Sd/-.3 Tudqe to " i ..... .. V 20 mend ..gss _