Supreme Court - Daily Orders
State Of Karnataka By Arasikere Police vs Lokya Naik on 9 January, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
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CRL. A. NO. 1764 OF 2013
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1764 OF 2013
STATE OF KARNATAKA APPELLANT(S)
VERSUS
LOKYA NAIK & ANR. RESPONDENT(S)
ORDER
Heard learned counsel for the parties. One ‘Jayamma @ Jaya Bai’, the wife of the informant was killed while picking stones at a quarry. The Trial Court convicted the owner of the quarry, ‘Lokya NaiK’ and his son, ‘Raj Naik’, under Section 3 of the Explosive Substance Act, 1908 and under Section 304-II of the Indian Penal Code. The judgment and order of conviction passed by the Trial Court has been set aside by the High Court by means of the impugned judgment and order.
We have gone through the F.I.R. and the relevant documents. We do not deem it necessary to interfere with the impugned order passed by the High Court inasmuch as there is no error or illegality in the same.
Signature Not Verified
Accordingly, the present appeal is disposed Digitally signed by SNEHA DAS Date: 2025.01.10 17:35:01 IST Reason: of. However, in the facts and circumstances of the case, we direct the owner of the quarry to pay 2 CRL. A. NO. 1764 OF 2013 a lump sum compensation of Rs.2,00,000/-(Rupees two lakhs) to the family members of the deceased within a period of six weeks from today.
Pending application(s), if any, shall stand disposed of.
…………………………………………………...J. [PANKAJ MITHAL] …………………………………………………...J. [AHSANUDDIN AMANULLAH] NEW DELHI;
JANUARY 09, 2025.
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CRL. A. NO. 1764 OF 2013 ITEM NO.107 COURT NO.16 SECTION II-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No. 1764/2013 STATE OF KARNATAKA BY ARASIKERE POLICE Appellant(s) VERSUS LOKYA NAIK & ANR. Respondent(s) Date : 09-01-2025 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Appellant(s) Mr. V. N. Raghupathy, AOR Mr. Raghavendra M. Kulkarni, Adv. Ms. Mythili S, Adv.
Mr. P. Ashok, Adv.
Mr. Shiv Kumar, Adv.
Ms. Vaishnavi, Adv.
For Respondent(s) Mr. Anand Sanjay M Nuli, Sr. Adv.
M/S. Nuli & Nuli, AOR Ms. Akhila Wali, Adv.
Mr. Shivraj Singh, Adv.
Mr. Abhishekh Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R The present appeal is disposed of in terms of the signed order which is placed on the file.
Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR