Srinivasa @ Seena vs The State Of Karnataka By Rural Police on 20 January, 2011

[Cites 1, Cited by 0]

Karnataka High Court

Srinivasa @ Seena vs The State Of Karnataka By Rural Police on 20 January, 2011

Bench: Manjula Chellur

 

I
IN '.I."}"'iEf3 I-"iI'GH COURT OF KARN;\"I'AK.»'\ AT BANGA.LC}R.Iii
1'.)A"I"EI) '"1'Hi-S 'iI'}T~¥£T:I .2071"; {DAY OF JANUARY, 20.1 

P911718 BN1':

I~«1oN*1:3;;,1€ MRE3. JU'ST1Ci]E%1 :v1_ANJLI£.A c1~~£§s;}T;I,LI:§'    ~

AND   -

I:':I().E\E'B£,}%; MR. JUSTICE K.N.I{§?;S1;3{A'¢':AN;*xE€2%f$5':'§§I;§ .,,, '

CRL.A.N().62€) E).E' 200??" {C3 _   
BE'lZ'W}3E§N: > . T'

Srmivasa. @ Seena,
Aged a3:)0ut 22 years.
S/0 Muniyappa',- V  * --   '_ «V .
OCC11pa{'.i()I}: fu'c;e2;egi.--ab1=a: N__{etr€:h a13"t.~ .. _'

Residing alt'.-v]V',§.z;1tfiy'_s:1I'¢3 e:<*i_,.   .
Goad: C1'1é1t,n21I'1é_ Vii'}.«€;.gé;--f'."  '  

E'>IT}iII1C);.;{&1jIf21"lLi}§.;9: ;___ J '  Appeliant

[By Sri'.:~"3If1aI:1<:i'raipfi)a,: 'g%Xd\rc3cai:e for S:"i.M.T.Na:n_aiah,
Ad\{<)c;1':es]"~w V' '~  

          

  Sitgiijagz (Sf.«K21fn.;it.e'1_k21,

 . . ]Ei«:11v1"aI'_"_P_(>ii;(§'€ ,
Si:«._in1og,3j.3. " '  R<»3sp0ndcz1t

 [By S'r.j .__A aG'Bhe1'v.221.1'1.i Si:1g}1, Addiiiionai SPP]

>}£§<=i<5§'I

'E'hi:~:~; Eiirirrxirzgal Appcsai iss fiiiezjl :.1:'1£¥.€rr S-3<*:1;.i<>:': 374

 C;%1E3.C E35; 't:h€~: 221c£v<3<;:2?;t:e far %§;hc a1.p;3:23.Ia:1i:. ag21ir'1_Si: the

_j:.1<:i§§<%'mc?:z1i; eizzsts/{.1 f:%{},{)3g2()€}'? §_3.2;s:;sa:?{i by 1'.h:=*: Pm:-'s§<:i.i§1_g
€_)f'1."ic;*,@;'; F2»: 3;? 'E"raa:%.k €.3<:}1.1:'1:'~iIE E Shim0ga.,, in



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S.C.E\I0.214/20063 A co:1Vi(:f.iz1g; the 21ppcé1Ie11'1i/a(:cL1sed for
the 0ff€'I"iC€.' pm1ishabk;>. tmder S{2<:t.ic>:1 302 cf {PC and
5§S(?I1t€1](2ii'1§§ him {:0 uI3dez'gg<> impris()m11<;ént. for Iif3.._a1nd
shali pay fiiffkfﬁ' of R$.IO,OO{)/W for the 0ffe}:1ce.. p:f:5'+.:§2d
Lmder Section 302 of EPC.    "

"F1113 appeal cc)m_i:t:1g for hearing c:~1'2._  t,E'3;i:s '<i%exj,r,'T V'

KesI'1auar2arczg;ar'1a. J.. de}'iv<:.reci  f<)1ic)x:;i1'1g:.:j'VV b 

JUDGMEm§ °

This appeeﬁ. by the  12006" L

on the fiie of the Presidiitag Q-ffiﬁfer,"'E'_21St 'Fr21c.k..C0L1rf;--iII,
Shimoga is directed 'ag:_.:1'i:"is1'__ _'jLTi§dg§r13ent and order

dated 30.3.20 Q?_   the offerlce

p'L111ishabIr3 i)i§.i=:ls:_1*"vSéc:ti0.I1 .302 EPC for committing the
mL1rd<:I' of his 1":10t}:3ér,, .wiVfée1n.d six rnollths old daughtel"

zmdg's'<;::1te11c:i1:'s..g$11111"to undergo imprisormmmi. for life

  "2._g1y fizle of ?'10,000/-.

 V« 2;  of the pr<)seCui.ic)11 in brief  as UI1d€I'I

 "E 33-M1lE}i}?éi1p}}E1 zmcl decteexsed N0. 1 A

  8:j:*1,_{..Méi11aj21n.1:1'1£z arts: the p21;'r3m,s3 of the accused and
}'r?'s:V."12AR.21In.§:$hz1' D€{,?€fE1S£'.{.1 3\I().2AI)eepa was U163 W31':-3

"ﬁnd {fie<%@as>;<é=,(§ N<f;,Z3--£i)ivy2i six m<3§1'£':i?15 aid. bai::}; Wm the

€i21:,1g;§'1i:.2%1* <3? the;-?: 2.2<'%<::z2$e:~::::1. At: <_>fi_.'r'1_<3z'I"s were the r:?2s:si«:iem'.s

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3

of C}0:'1cii C'.h.2u:.nal3i. \fi11z1gc2 in Eminacaga '1'aiuk. The

accused was I'm"1:3i1'1g a Chit. in the 1()Ca1it.y, xxzhich-.___}1ad

17342:'; s1.1bs{::*ibed by per5s<)11:~'s residing in t'}'i.c§'

i0<ta11'"t.y §:iEI'}(i in the E1€ig}1bO1lFh()Od, 'I"1f1é%y21.§?.t:L'is@ ﬁ;' 

ss11:fﬁ3red loss in theza zesaid ba1si:1es3:§Aé11'1'c§_.t.h.cr£§foA:*e._mVai-iy Of

the s1,1bs.sCribers to the chit: were  i't1_s11.<st.ing" 1 1_:?.m'»i;o. r£i_'it::fii~_

the money paid by th€n1. ""11»é"~-:-1(:(7t1s€dV i;t1_ g)rcirf:1'"t:<> pay

back those. p<-:rs01'15 (:i'{%:3'121z1cEt§'d"hi_s \inpt:he1' 511d aiso his
wife to give him n10ney.f. H ()v;%<:?Ve.::._:'"aéigiice. both 0f them

refuseizcl to gi§:e"E<;iVj11 a:"_1y :110:n€y"2i;i3dV_;"_1_L§o told him that it

was liiis lQ'()1«:[v5»(v)11tCf,4 hr,3, 'w é1:3 a1.11§(>y*e(1. PW. 15 and .PW.12
who had" g():1_e  fr jL:1{ '=<;>V1'1i--._'t.'h__<~3i1" Work few days prior to

30.4.2OOE5,__ h:;1d" _1'1Lf.r. "ré't_;=.1r11ed to the home, €.he1'ef0re,
0I11y--*.;.3.1€ deéea.st:d'pers()I1s and the acrcusezd Wc21"e staying

  in ;h_()u»$e. If:i;11v:'ba(:kg.ro1111d of tile mother and wife

» <}i"*1',1"Ef;'..,E1(T§T'i;ESEifI' refusing to pay him n'1oJ:1€:y, the acc:u..s;e<:i,

 <T_1z"i*tf_i};1g'v§;'E*'2.~<§_  hours of 2.5.2006, whiie deceased were

sE»::-s;:_pi:'1_.g§;"~€.19£¢j'..*t;i"3,.e E'1m.1.s<3. witzh 21. 11431;: of ssizcr s;t{)'I1.€, Killed

 h_is.s z1":§:ri:11er. wife: amzl thci (i2:L::ggI11,:;%:'. Cm hearing {the

 s{Ez*"e:;:n2s E'mn<1 i.:'1s:.a:i{iea% {I16 §§€i3{J1S{iu I'zei§.§hE3z;::T11"s5 :1:/_11.tr1ei}2"

AA  .' 3 -- §:}E?:TE'ZiiH1<fS"«A?a:'i"2i§}§}2Ei . §?"\s'%/'. 3 » R/E 21% I §§.~:2'-mj LEE} 2: -Q §3'\7'xf'. 3;»



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:1

Shika1'1d21r and PXV.6-Go11gg21171n121 (T€3.1"I1{:?, me;-tar the hon:-3e

of the acxruseci and saw the front door of i:}1eV-lioxzse

baited from insicie. 'i.'I'1e1"e'fore, filey went 11c>2y1.f'4i11 _e.-- 345321:

door and 'r,11a't: was also {bum} boiteci man: i'i'}$i€i¢je;V.W'he':1T '

tlley peepeci tihrough the wi11dc}\s;?, ijhey saw-: "tI'1_é%'21c:et1SedA

b213'1gi1'}g his head to a size stone... and  '11ir:41S'e¥f

i:'3}1,2reci. In1mediateiy, PW.i éio;1_c§e»ot:he3'?$.£;24ied-I i:o7open the
door by force. Hoxmrctirtér, the ae(:.t._,;3ee!_(>per1edV the door

and all of them came iIi'side the =11L){;$f'e..--é1x1d saw three

dead bodies" '33':+::;g  {f11eV"-"'h;o11_$e. When they

o1uesiioned'o*A.1:15;_e é'¥,c:t;z1Se.d as. {No what happened, the
a(:cL1sed_ cior1i.'esSed=.}1'2a;s;fii:g' gi:oInm1'{ted the murder' of his

mothex",  .a£3'd Vi;?.I*1'i1§_i"..'e'\x.rit.}1 the heip of size stone.

Im1fr§;jedi23.t.e1y  pea}i(:e were informed about the

-,.¢.,i;1(3id<.€Ii.i';; Q11 a1i:r"i'?§'a1 of the poiice, PW. .1 lodged 21

 _ e'o:rn"po}e;i'11{  prey' EXP. '1 basecl on which the eaee \>vas

feglSi€1'€3Lf--.V."§:'Ii§i Vi11ves,t.ig_gat'io1'1 was taken up. immediately

on iiz"ri'v a..1 PREV';2'?¥C}<Jvia'1(ia.1*aj, PSI oaw the dead bociies,

 '";7:1'3_s~;eei:Ia;.,{ the a=zcr::1,zsa:;a(i i1'1_ss'i<,i<::% the. Imuse 21pprehe:adec1

" .AI31'E:3f:. .--' s~sei.;«:e<.i the bicioo :~3t.;:1ined 'I'--E3hir'£: f{}L1§'1{i (yo the

 .e p{=:::%;<'>:"; of 1E.Im;:: .2:e:::<."%o;s;e<i £5-13$ 1::ae1* 3vI.<'_,>,;2 amd 2:i§§<:> s:ee:i:a;:<1 s+:si2'.>,<:



 

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st:();'1e as; per M0,} f:'<.m1 ﬁlﬁ" .s{:ene oi' oc:cz.1r:"e:r1c€: Lxzlcier

2»: rn21ha:e:a3:° as; per E1x.P.6. T'}1ez"eaft:<é.=r, i11q'L;est.s.3--"~were

maid on the 'Lie-ad bodies and 2&1 the t:h.re<:>. c.1§:.g1_d.VVb:'§diV:%sV

were :+;1.1bj<::(:rt'.<2.d. ti) post moziem é>:.§<21rI1£r1a€:i'm__";. fV*£)i1:"i:'1gT '

i_11vest',igat,io:1. s€:at,ement, of wit:1c:':53-59653'were ;?<;ac§)'r:ie{3"ancil

afiez" wmpir-stiilg" i11v<:.stig21.t.iQ11, ch:3__rge._ sI:1eeij,._"_~;;é1111"e 

filed against the acc:z.1.se.d §"or **.Ihe (;>Vff:'-3'1"l'(?ff:EV.1p{:1I"1iS}"1E1bf€f

under Section 302.3'?_C fin 'A1.'-€:{:==1§éEc2t: of 3 H murders

(:omIr1itteci by him'

3. 'E'11c3;"ei}3'A}7:€;511a=.1";1,t. -=:Laé(:iis3éC1 "pireafﬁled not guiity for

the <%E1'23..1'g::'Eevéiiécl"21gé§~i.:3'S'1:. mm and CI'c1iI1"10d to be tried.
'I'h{3 pros<§c._;,1Mt.iQn" i_1'1V'()I"(S1{-Bf' in bring home the guiit, of the

z1cc.:,§;§§<g:<I'*exam;i:1's_--ed___?Ws.1 1,0 33, marked E3xs..P.1 to 13.73

   his c:2:s<e1r11ir1af,io'n L.1_I1dx:2r 313 Cr.P.C., the

21(:Ciis3(-zci t3{%1'1ie€i 211} {he in_crin1in2xi:iI1g c:.i.r(:umstar1ces

" =,a"pp--r;_:21rii1g z21gz.1in:+;t him in {I116 cviziencte 0f the

};3§'()s;<;':e::'L.2_f',i<')1'1 xvii f3't1E'iI1f,{ hiss c:?;>;21.1:1i1.E1'13.t;i:::zL he

;:mi,E2:3:'i.I": €::ir:?fs:r:'1.{:<:? 215;; 1:1': Ciﬁéi";  
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6

that: on the previous {fa}--' i.E'.., on 1.5.2006 til}
abcmt: 9.00 p.m., he and his m<;t:h.e:* carréeci on vegei;z1.bI<;%

Emsini-3.35: t.i'1<3rea.ft'.e'r hrs: S€;"fI'ii", his mo1'.I'1er is {$19 hmzse,

   

emci he went to tzhés lmuse at' his; br<)f:.h'c:~r{§';":.{ii;

Kuppeshi in Smmoga and stayed  ._i.i1éif, 

night; on 313 next day 111c:sr:.'1iI1gﬂxiarncly 'i11 'i:Ahe. nzUrA:1i.t3g§A

of 25.28065, he Wéifliﬁ. to.___t4h€: '.;;iarkef:; 'v§;'ﬁ1u1'.Ch_;_1S€'Li_'VV'

vegetables, brought: it near GdLpé_.€:i.tjc1e ei1::1Afr'0ni}t.here he
Came to the house t.(;«-.._s§b.-11ci--A_ his  rr:--:>_'€=,1E1&3r_t() carry on the

business; whe-n,}%1e Ca13<:§a, {(3. Elle  saw thr;= front

door of thea?jQ11$§%: '£?»{5i:¢'(i fr(_>fﬁ irzside and in spite of
tz1pping_ Iii) (>116 "'it;," therefore he X-want. to the mar
door: six/1€:r>: the 1173:: c}of)'_; had been kept open, he went

i.11sidc*v and Vw}1_i1t>."'gc)iVj1g inside, as there was darkness

V...,i11s:'.d}: {the=.]r;;oL1se"i*1'£é"St'umb'Ied as 21. result'. he fell down

'5."-1fIV1'€3._E:1..§ff€1"€;3§ff'*i1'1j1II"j,f on his :¥'<>3"e }'1r3ad on £1CC()'1,iI1EL of

 cot: aﬁiex' s\,v'ii:<:hing on {I19 eIe<:i:ri<:a1

_pcjvs;fe1'._ }.'1<a%_:7:};)i:i(:r;%ci hiss n10i:}'1er 1}w'i13g in 31 poo} of bload; on

'._::'s.€=r€.iI:'1 h.t;iz* he fail. 1,:r1<:01'1s.<;ti<)1.:$ by s<:re.::m'1i1'1;g; on hearing

.f'~I*éi:l"%;'ﬁtgrrezezxaiés v.:h<;>;.': '{",§'1€:? .1T1e.igg'1"ab{:1.:rsa <::21a':1<~3§ he: <}gc1'1::':ci 'ihe

f:;<>m {§<,:<>:° .2:1:'2<.i s;*:x;3§:»iz.:71':{:<.'£ igheitzfziz 33:»; E0 a;v121§. 'E223.p;3:'-srseii:

e:<f'?'..' 
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7

!;:herr-3.21ft.er' he saw ﬁle dc-::3.d. bodies of I*1is; wife am:i the
{thiI.Ci i;1::s_1i<:ie the bed mam emci on swing them ()I1CE'.

agaiI1 he feii u11Cc;:r1s(?im1S; on 1'€:gai31ir1;g (é()I1S::i{)1.:§§:2,§3ss,

he rc%q1.:e3st€c1 the neighbours to i1'1:f01*n1 the _;3.<)ii_(é;5§'

phone; \3VE1€i"I1 palate came t:h_<31'e, he was tj;2_i_gIe<ie:j1 poﬁitte _¢

CL1S{',€)d:y'2 Thus the: actctlsed 1CCjOk   'o_f"a1.i_Lb i'

acctordingg {:0 him, duri21g§ _the '-i11té%rver1i.:--i.§;A"might'°0'f a

1.

5.2006/2.5.2006, he was 14;;-;3;: in t4'he'1;o:':s,<:s: aria he was staying in the house ;_(_)f=his brQi}'1e;'<ii"1:£aw. "I'0Vprove the said defe.r1c:e, he as DWJ.

irioxveﬁer "s3;i.r £. _K:1V§;3es}f';§.¢"(i§{i ridt. support the defence of the &(TC?£«1S€(i.

_ 5. Ai71i€r"}1.¢;i-rihg'b&>th sides and on assessment. of t.h€:°'(>1ja.Al Wefii.' "" "as documentary €Vid€1'}C€, by the j'L;€_1'gg.:1i:e::_1 1L -t111ci';%r appeal. 'tilde Eeamésd Sessicms J'L1cige h7c._1_d that: p'r(:sser:uti01'r. has prm-*ed beyond 1'eas<>n21b1e dm,1bi._:':_.¥1at: the ac%:::1,.1seci. was fozmd i1'1s1'de t:1":.e house in ,,/,4 HE1§"i.§i§.r'§E'.1.fC§I°'i;'tE?I}iflg r1'igg;1*ﬁ. of 1.5.2C1OE3/' 2.Ein2{}0€> and in the V' H _;'ib$e:r1.<:%{-3: of 2,=1z'1y f§é'itZiSf£l(f?i.(f§I"}?' e:<pEa:.r12'1i:i<f::'1 E3913: $119:

&:':.€f.T{3U.S~:~€(.i ami si:'1<:s::*. 1m? in 221$ fa.iZe<.i M2 §3:1'{?;*»-wt the: gaff:-21 iési' 4'/§::V " ' K5,?

8 alibi, held 1'.h2"1i; I716 was the (311.13; pers(:a1'1 who ct(>mmi€;i:ed the Im.12'cier of t:I*1e t:hre:<:_= ciecteased persons. In i111at'; View of the mai;E:e1-, the it->.21z"'z1<:»~,.«:i Sessions Jucige }1c21§éi"-.Tt,}1e:

2:'£C(f1,.1S€Ci gg;uii1':y of tints: crhargge Eeveiied a1g21ir13.%.~~«.h'iIf;' L" 3j;:1€1._ c:o11_seque1":i:1y he was ctorivicted for t.I'Mr...';&-{2i{--i..c1' --.:;§ff<;:1<ée*; Being aggrieved by the se1idjL1dgme1_}tf 0f'g.d:{1vvi.cf.i():1'éiygcfj o'r£ic:=r of sem.c~.11ce, the EICCELISCCEK is t_E1_ij:~§

6. VVQ have heard Eegearzled counsel for the Singh, 1e3.rnec1 Addif£'.1'c?1f3'a11 for the I"(3s;)o1*;d&::1i. --. VS€;£'%.:%f "

7. Sr:.VShei§1kéu'ap;5_;1, the Iearrmd COL111S€3l for the 21p;:E;}3e1f1tT W E1C?'C'i:ZVF3(;':C'l ss.:,abn3it€;ed L11'}d(;',1"I 'I.'1'1e:V€'<i:j}i"ougl1 the p1'()S€CL31,iO1'1 has not satisfactorily ;;Nf{;>'ve,£i 'a--§V7E;--- ﬁllet (:irc11n1s1'4azac>es relied upon by it, $11333 1e211*3'1r::<iﬁ Sessions Judge hgls ermI1e<>u:-sly heitii H16 :_'1;3Vp{-:E1::1.z'1t. / 2.1c;r«;::.'1:é;';€:(i gz1i.1£:y of 'aha charge: Ievtitliecl a1g,§a.i:.'1st. Iigim ass &s:.'1<;éE1 that j1,1dgn1<::r1i. Lander zxppeal is pe:'x-rerge and ilteégaﬁ §,}'i€i?'I'€1EfC)£'€f ii I:ia.b§c $0 136:: :"~:e-vi" 22153-ideég that izhe <:§rr;.::.1msi:;€.2n:1{'ré? <35 2":'1<>€'ive: %:::;:3i.1.'2g:; a 'a'.-£2323; im;'3z>:r'i.2:13f:. fé;:.<:€':<t>.r in ' . ag-ai«i1s--_i';'.}1i'm.

9 21 case resizeci on crireu1'1'3s€.a:1i;iaE evi<:1enee. a.1":c.:i the same }}'d\="'iI1§_§, '1'1ot been p1*ovec.:1 by the prose(:u.t._i()I1. the (:(:aurt; below cmght. to have held €.E12.1i. the pmsecm:i0:'1 }1asf..'f:1TiIeci to prove the g;§ui11: of the €}.C()'L1S€d beyond .~:~*~eeji_'s;(j__t1:a%3I'c:¢ doubt: that t:here is 110 e<m\rinc'i11g; e3:_1§_{'~-..;1(:,--eept.ab£e evidence to establish the p1*ese:iee Qf 1:13e*1aee1:--sed'i_;'is.1de the house during that. 1115-M;3f1i,.'therefore in 2?:}"':-{as21bse1"iee"Qf'"< any such evidence the a(tc.us1e=d_Vc.2;I1I10i.'~beeiieidjﬁexbie for the h0mi.eide11 deat,}'1s"0:i" .t}1r_ee'persoxls; that: the expianation Qffered the, '2i"ev(:t;:s_e{i during his exe1m;1V:éaf,vi0'nff.1i;11e§:eVf being highly pmbabie and Sessions Judge ought to have ,21(:q'L'i'i1'1§ed..tithe. éieeused of the clmrge levelled 3 :'i'.h_:'i*'t <.:'the,r l'1211'1ci, SI"i.BhE1V£11'1i Singh, 1fi*.'€i1'I16d !}"SLC.'i'dIE.iQ'fIE3:.1":'~S.I3.P. stmght. 1.0 justﬂy the juiiggmerli; under gzppeai...LScmi:e1:1(ii_:1g 1,haf;, iehe "§L1(igr"r3<:r1i4 under appeal cioezs not suffer fmII1 .~;}1:'1'3,.> pc:.1"ve:'sii:}r er iHr::g§a..I.ii"y ztsliingg for inte.1*'iE*:re:'1«::<;: by ¥'.hiE~§ Cm: F1': £32221: 1"E2::: &?1?i{iR?i.I'1{§Ei pizxiiferci by me pr<.)se<?s.,1i':.i.<m 1;.-.

,i§:y,.

N} bf.-"."y'(.'rI'1C3 21H 1'€tz2u.%<>11e1b1éé Ci()11bt',. €$'E,e1bEis11<?$ 'that iihe a1<:c::,1s:.<:2d was in the hoL.:se w11er*1 the inoiderat. occurred dL1:rir1g thést i11t.eI'\:e1'3ir1g night" of 15.2006/2.5-2005--.»2mci he was seen inside: the hmmo hiiizing hiss hea£.i toV'Vao.sizie st:o1'1e and t:'here.by getting himself i11jz1rc:d"'-if)vi3':.:ﬁké' if V' appear that. somebody €188 had"'e11ié1"o.d7.this: -1._1_"o'L1Ls§%"'é:':1t1« had killed the ot;h_e:r' }3e1'sc)13.s;_§ t,h.c:'1'ofo:re t,11c..".c.o11r't: b;ei"ox,x;'--.. is justiﬁed in hoidingg that t,ﬁ.a: 21r:cL1s(§d,_ 'E11-V-:t4hé,ab.sser1ce of any explanaiion om;__hVios p_airt,_ }.va_::..é'h§: only"po1's0I1 who committed the nmrde:1f;_ f{.h21t iheipi-:*i21.'c;f'o.1i'bi put forth by the a.itc:14iVs(:~x:?f'.haiﬁhgg' boéii proved by acoeptabie €Vid€Ii'C€ ":«1i1ci s*i;5£(:..r::M E.héT.;{(:r:_11Sed has not come om: with any c3Xp12mat;io1f1 --in f;}1__iS*"rega_rd. the court below is 3'ustifi_ed iii"-.d:*awi'}-1gA'£110"i111i3re1"1ce E11211" the accused and 21c%c:t;:~3céd' ialcme'Wag__;f(;sp()nsib1o for the horxajcidai deathss o!f_1fh<;é 3.:3f;.;_c§é',d<;2<%<:aseci persons, 1;11eref<:»re, the j11C1gmc::r1t. 11:6;-cicziv.ﬁppcsaiv_}does not suffer from any pe1*ve3rsit:y or 'I'11e:1"cfor§x 11$ s.;o1.1ghi'; Ebr dismisssai of the a1;3_;>::::1£. iE1:,:gz11ii.}£ 3{.iei1Ii:'3g for i_r11,e1"f}:~..1"<3r:c:e by this; Courii. ii

9. In the facts and cxinrizInstarlzres of the case, f,E1c3 poims t.h2:1€, a1"is<3: for our c(>z1s'i£ier::1t,i<)r1 211%:

1} Whether the }e,ar11£;><':i Sessigms Judge is _}usf.ified 3111 holding the 21ppe1121:'1t.

amused guilty of the <:t121rge zigeainsii him and in (~.0r1vic:1;iI1gg him. is said tiixzxrge'?

2] Whether the _iudgr11e:§"f sL1ffers from az1y";t_:a€r_Versi't,§I or ilviégfaléty ealimg for interfere:11(§é-Aby' this Csuirtji?

10. We have be:§E::)_\ved"V6i:':1"L--.é§;n§§iQL1s c:0f1'si'ﬁierat,ior1s to i:h_é._ sst.:"L::11ié§:s'I:'r,a: 1's,_ on both sides. VW3 have perused f'i7s._¢VVrc:c:t3:fdV€5._. st:f;;1tiI1ized the evidenm: on record .v , and'.2g§a1z'é.fL1}1.y r(?é'g;1.(:1v__§;_}q§:. j'ucig.ment under appeal.. H casuld be seen frorn t'he case of the }f)'iT();€S'€%(31,£'f,E()V;!:'j._.,;:H'1€;T.l"{:? was no dir<'::(:t, Ck-'iCi(;'I1C€'.' 'I'11erefk}re2, the of 1:119 prose<.:utic)n rests on. c:ir<:11msi;ar1t.ia] "«:é3;;i_c'i"e11<":::é, The p'1'<:>se<.:ut,i(J:':, ha:~=:. 'rr::1:i.eC1 on the f011c3Wi11g ' <::3é1*c:':.1.mstemtrcs I10 };i:r'i;:1.g,§ home 1:.hc: §§'{.1iIii of €116: 2:c:<:'1.zs;<3ci:

E if? ?v'.E.<>£:.ive:_

12.

(2) Tfm ciecerase-:ci persc)::1s were ibu.nd in the <:<)mpa1'3y of the: 21.(:0.us5eci during the iI.1"{:en*eni3"1g§ night: of 1.5.2006/2.5.2006; and they wart-:.__s€een deieaci inside% the h0U.S€E, by PWSQE emciv persons in the e:=.a_r1.y hours of G2'O5.2.f3@E§'.V '_'_L' , A' (3) Homicidal ciemills of E:11r¢:?£2 d€(,',€E15-3t':{i (4) Apprehension of the ac§(1:us£% d"i11Sid¢' t:1fae_ r2§)1.1_.Sé.. which is the scene*(5f«.QC(:uf1*{:z:1<:<:; ' A [5] Recovery of _.b100c1;.«s€;zi'iné'€§_ 'f--shi::$. ﬂom the person of ihr;*."~21:Ltc:use:réj_'einsé "2&fe1A1"a:s the seiyzure of the size st.0nc:WL1 s<:ci'f0§j C{)'I:1i1'1'iv5:s"io11 of offence " ".':7iI"*..C_i '} [E3A}Tf1_e'eXt2*2>i";j.L1?n"ii_g*:{i'ﬁ1"gitonfbssion made by acc:L1sed b'::*.f{j'0r<:: P'VVs.1i "aT1.I ..v':'l 4 to 5.

;'}il_. '1'hcv-.Eé£ifnecE Sessions Judge, (:0nsideriI1g ail "L;hVes§t> <ﬁ:£i'(%:_Lim:ste1Iac%.cs, has heid that the p1'0se<::t.1i':i.c)ra "f4h011g}1v-v}i'22,§3 :i.i>vt.~"b<:e11 able to prove the csrircumstianctes of moiii-ve ..gi1id"€:xt:ra ju.c:iic1'a.1 c.:<)nfessi<m a.t;t:ri1:>ut.<3d agaiinsii ﬁat-j~> eurémsscaci, 0t.h:;':r* :':ir<:ur1'3stzmcéczs have been pxxsved $;ai)i:s'fzé1{:'i'<}ri1y 21.1'1<;E -s;i'1'::<:'ts? 1'h<:.% p1'<>v<;%<E e:'é:i.r::::L:msi,2:.:'::£ra&?ss 'V"':.1':'1erz*ingi}; f."}€f}iI':'ii <;:ui" 15.0 i:.E'1<=r §..,§:.zi§t': f_'}f 1:h£:-7: ;1<t<:u:e;€rci and M_:s;;'.';'» smcre 1:119 £E.(?(TLIS{3d has not corne out \v'i':h any sai,is:sfact.0ry (3xp12mai;:i{)11 E':1i"1{i fa.i1ure on his part, to prove the plea of alibi. rewarded a findingz; of g;t:1:iit 21g§ai11sf.'v't.1im

3.(r::1.1se{i pc=trsc>n.

13. Wit.}f1 r<~3g2u'd to moi:_ive. it is prose(:1,1i:i0_11 that the a(:c1.1sed7__v w.a:~s.T A. :'r1injf"1i1ig 'ai;k~%%%;:1'a::% b'L1SiI1(;'--SS and he suffered hiss in iiileit. V OVr:1'";{c:c,Q§ar:t; of, L this, several subscribms to t:hr§-.v(Vé}';;--.i,t_, were:-.i_nsistiing him to repay the I}10.I'1('3y "1:)é;;{c1A by jéuld in this back g1'csur1d., he was de11121':'1di:1f1gV'his; moifxrér and wife to ar.r'a1'1g{:. fm Vr1"'1'§;)":f'1'-eey" --sin'ce they refu.-sed, he was annoyed émd; in i}_1at,b21(i.E':gr()1:11d he commitmd murder of t:.31ﬁ'ee?'~det(:eascsdVp§:rs()11s. In cyrdcr to prcwe that the »3§rI(:-tgscci "1*'L_1n1'1iI1g chit 1:1'a11sz1Ci:i0I1, the proseCL1tior1 11:15"--=éxan1iV.:i;--r::ﬁi= PW.16mShivam1"t121 and PW.2}»R3.ghu in adcii{,i.g1i' '§'.()Vf..h€ ev§d<~3n<:e of the fai'.he1' and brother of the ..f'a.c:C§13«sscci. '1' h02.:g_I'1 sesotne of these witnesses have Siiéifﬁfd ' that', i hf;';'. £':i€'Y(.'f1.£S€:{'E W213; r:..1:'mi11;g (lhii bz.1si_m;-is:-3, none: of {.hE?I'I1 se;L.:;:);:><,>;'f:::?§i %i1'1§=, C.:2:iSe:°? <3f%:1'1e:%= pre:,>::%e<tL.zi.i:'1 E10 {E10 {;','ff€£Z{'.f1'. i.E'E.2"-ii. ﬁzz: 2;:::t<'71.::+;u3c§ E"f<:1*e<£ .ie:3;<;:'s; in §:i'1<=% .4-;ai_c:1 §31.:siz'1é2é:-iass a=::'1:1 xvazsz 231.350 not. able to pI£.iC.€;" any CVid€I"1C€f'. to Show that. the e1<:(:L1s;<3d was d(~:n1a,1'1cii1'1g and p€:s_=st,ering,§ his n1<>thr::i'1"---- 2md wife to ar1~21'11ge for n1c>ney 530 that: he (rould p21}z.'t11»;~é':3:§;1ie. to t.h<~3: S1.11:>$<:ribers who were insistirlg :{'01*"Jjep§f1y1iac>~1ii',--,T_ ' Ex.-%:'11 the f21t.h<2'r and brother eff flier:A_21'cc1:se.d'--Qig:1"i}()'{; support the case of the »prosec?'a,tiGr1 in_.5thiS Therefore, f1"'om the €fVid€I1(V3E3..V' "(:11 re(iord'Tt:-hoiaigh it is rxzasmzable to hoid i',}"]A§1.T_':~..T;.1F1€ AaC_CtiE£ﬁ€jfZWfEiS running 3. Chit business, there is; [10 pQ':11.yfin:c_:iz:1g-'E3xfici%é11.Cc {:0 hold thaéi the act:t,1s'e(i.}§.ad é?JfV€1':s'r.._;:'1.i»:f;'('-.=.ol 105519 the said bus.i.ness and that severaii vsubSC_rV1b(=:"r:s__ i1v€1'é insisting him to pay back the rnorzey a_13c1'-f()'i' t}3é"-pizrpose of repaying the m.on.e:y he was Lpe:sf,e;ri.n'g his'moth(:r and his wife to arrallge for ::11(.:.n<ey; ~,Thg:r::f'(>19€%';"'fhe pr()secui',i<)11 bag 1101: been able 1:0 'p19()x-$3 '_';<:1'c)'£§ve 21i'.é:1'ibuteCl against: the a(:cusc:d. No dd'u_Ir3i:, 119.1'-__21'{;;'(i.21st2 "rested 011 circ:z.1msi.ant1ial evidemée mo-t__ivs:_.~aSSi.1i1'1es g1*::ae1i'.er impc)rtan<::e, I":(,>\><.-@291', n1<-3r<:tEy f3<:(:z11.:se%':.i;i*1e 13r<:>$e2<:a,1t:i(>1'2 is; Lnlabie to $21tissi'21(:'£ori3y p}'()V€;'. ~ E'.}'::€??:"«-zmétivéé 23i;i,1°i13ut",e:ci, '£:%'1.a.i: by imaéif <*2.12'"1. fiat" 139 21 g;:'<m:':ci 25;: £'Z%:13*<3v; éizsiz <:2;:s»;<3: sf E'E'"i€';% §32*<2s-warz,1.'§,§<m. ¥§'127sE,. £3 i'€;'.(I§i.,1i3"€€§ ,._.

'J:

£0 be 31{)i:i(?ed in 21 (32136 1'<3st'.e+.:i cm. (:irc1.11nssi,a:'1rial c;t\ride.énCe 'W11(",€Zh€'.I" iiht'. c:}'1a..in of ('.Ei'(?{.1}.'E1S"iE1}'1(',€S ;;$'i7r;sved by Ehizé p1"(}S€3(?L1E.i()I"£ W"('Ji..11C} fem: 21 co:'11p1m:.e 1*i;.'1.g4'2z1.'it1 {1ti'€. ir'1f'er€r1cr.e that: can be cirznrvn E'r'or1'1M__ "E1113 ifprovxeci (:ir0m11sst.2n'1C<3s wzmlcl esiabiissh ihcz gu.i«..1':'..'<_():f'¥ 1.11:} '3¢;:?;_:'L":§?_>j_<:7(.i:' by t.1:ne1'1*i1'1gjly p<)im'.i:'1g out; t:h.é3::f. ﬂue T2H§.L>1,.:'séd 21i1d a E{(T'CLlS€Ci aiorze was resp011si.;b1_<;9f0r {.1110 €iLu9nrri'§:ssi():1 of the ()ffem:e. '.I'11e1"<2fo1'¥;;f.'*~w11ait is i';e_c:Vc:éés3z1ry to {:m:1sid(3.r is as to whether {I16 oi:h.e.1f_ Qi1"£;L1::j1s£:211i'c:es been proved by the pri3sef;"*V': ti:)1;i'«« iaiid whéitzh-sir those proved cir(:1.1::V§Vst2i1ic7<5§.~_vfofhi &1"CQ"111piet.éV' rings; Llzaeningly poilwting out t.he7g_;ui}t. of t1'§:f21(§(§11aé'e«d~;' I4. I'1i"r:3.§) far' tiie hornictida} deaths of 'r.he {lime p:.~.rs0:'1s ewe (:()nccrI'1cd, the eicrcuseed has not AL-..S£:.11ic)11s.iy....dis'pu5£ed. The nledicai evic1e1'1(?<2 11;'-uncly, the gztx-'1s}g3:r1.c;:3 ':'3f'}i;h(: Doc:i.()r who (:(i311<:11.1(:f:eci the post mo1'i'.ern V'"::x'an1iI1af.E<)1'1 on ("he t:}'11"c2e:. cicéad bodies. the: ex-'icI<:I'1c:€.-% of 'ijh<;*.-- -i"rwc:s,t1'g_§:1E:i1'1g§ C3ff'ic.cr whcz ('E()I"Edt.1{.E{'ICd i1'1quess;t.ss ()\:t:=.r ' '' ~~.{:--E':::< cieiacii i%}r:T;r:i2°e:s we}? 2.155 {heir <3:-23.1. zmcji Ci(i)€.i1.EIT.i€I'I'{'E3.3"},? {'f'~?id:';'1'}{'Tt:?. {3'i° E3'£5E:s. E... 4 in {$3 w<:mE{.i (?§{.',2':I'I}' e:s§;'£.:2:1§>1is;h £11211: 16

the £3 €iec:e:e:1s.e;e{i perscmss Inez.-'t h()mi(::idz211 death on 2=1.(:(:()unt: of head i:1jur3;. The Domors have 0'pi1'1ed t4hfaf..__ the i11";:_.1ri_e:':~; fm,11'1:i on tubes;-:e de(te.assed persons c::>:;_11ifE-.i1;iv.e been eaused by stone M..O.1. 1\/1.0.}. L' S'L1bj(;?C.f,C{i to F'01'ens:'e exz1;11§'i12i£:'£0:13'..'xx.rhi(';f';._ p1*<:=ve(i preee1'1.ee of ht,1}I1'c'l,I'"3 blood, "I'hz.'i:;_ 'the pr(j,s_eA('ie13;.i~<>r1:_' h.~:»1S~, sai',isfa(:t:ori1'y proved that'. '(,'Fi":".iiV:V..d€E1I'1Tt.'Of'E:lFi§5.€t§".§1eV€3(:&1S€d persons '6. ?as I1()mi_c:idéﬁ=..._A

15. The next; ::1speei3. :<ar;1;1iVi:'f:c1--'A£(")' __C_m1siciered is as to whethe1*;*'ih:e1"a(i=euse--d: 'wf;i's:_"~V.1ie_giponsibIe for the h()1111'eic1:.1-.'1ciecteased persons. There is no serioiaes {:?.v:'v:s;§:_zi:e. E:'i'3.a"§:V the acreused along with three de(:€;:ased pe1*S'('s:3s§_. PWs.}2 and 15 were residing in the » same .11(;:»e;':=::j:Z'*v Few clays prior to the date of the incident went: out of the Iaouse for their :"c2s4j;'3e(:£ie.i7;.?eVxwc)rk. On the clate. of the i1'1<::icie11t,, PWs.12 :;.1r1"d..A1E"5 were not in the house. Acreergiirlg to the. (.'.£1S€ of ighe pr°(;:sc':(tL.1iii(i>z§, {;i11I'ing; the 1'1igl'11; of 1.5.2006. i}'1t:

e::c:<?r.,:s5es:'i ass w:;.>ZE ithe. i':1';.:"c.:e. :iee<:é2:1s;e{:i pr;7:*s:~'scmss M-:%re the eniy f)e:*:&§:3:1:~;; in 'zhe i'1<>usi;e. P\Ji?.E.--I3a:I°21§I1.<:§$§1.we2;", {:21 /V 17 Wh()S1:': Coriipiamt: ihe cr1'r11i11::11. Iaw was on r11t>i:.io11, has :~;ta1:ed in his exride:1(:e mat. at. abauti 7.00 on 2.35.2006 \i7}1(,'.}'1 he \2va8 in 1111:": house he hezird &;(E.rfé'c3..ij1.ii.'1g;§ stmgnd from inside the hmise of accused wi'1Aé.§é'h.we1VS ' Opposite: to his house and t._héfé:1.f%.:=:;*1,1"1<3« .e§gI'<.>11§,>;"--2%r_ii;}';;A PW$.4 to 6 went: near t.hehoL1S'e__ é;.;1_d fcm';;{3d' door of tile house boned ff'f}a1fi1"uiI1Si(Z§€._&1E1f7}V£Oil» pE:epi"11g through the window. zmdn ()f1":e;§r§";s;;:1x¢xr t,i1é"a;i3,c11ss€d in the Hall portion of the they knocked at the doo1'.;"}f1é«T..f}.ic1 'not; 3158?: :_?1r:1'd._t.i17ere£'ore tIm:a.y went rlear f;'hr:"1*(;=:a.t}. _d()5f';;t=rid._ ii'():";1_ the window by the side of the réar =2;g_V_{'a__i§1' __s:§1\v the accused inside the VVI 36 5 . _ house t,1'y3_ng; V1.03 iﬁif"=...n1s h<-rad agamst stone.

A(:tiE:.1'diL1:15;,,%_i;0 1Z1'i€t"(31.?E{i€E1C{% of PW. 1, as the rear door was » a'E$c_> f<)1:I:1é.4VTj{)1.t:céd {mm inside-:_. they <:a..me r1ea.r the front :i<::a"(_:1'.1at/if;1.,xi:1'iAE%»:§--"'to puss}: it; forcibly and at that. time the e1(:.{;L1Se.:i. {7"pg.;+neci the C1001". He has fLlI'{h(:',1" stated i.h.at when. iii: a.1c>:3g with ()fhE?£'f?5 went: inside the I";cJu.sse t:11c;é:.z' 2 V, ;~saz.{ i:'1Nﬂ_1&°: E1213. p<:)z't.ic)1'1.§ M'a;'1j:5z..m1ma U'"£€f tI1.€.)'£:}'1<3:' of 'ihe ;_'i{:<:.;,i8e:%<.>E <35 'z3I<_>aw:1 zmsci t.h.:::rc was; _ _%§E£::;%{i§:':.;,§ {ram EH-"ii" }'ié?f€1{i§._ 1%}; %§'1e2:i €..i':1'1{2 :'~'§if'=;'wiE2'"'<}1 <i;i..h<;t:r 18 z3eig;hbc>1,11"s afso g;_gat.he1'ed there and wiilell t,I:1e.y went; inside me bed room H3634' saxv I")eep:a, wife of the accused Iying on tine be-éri with bieeciirag" from the head a.13vd"'--z3Es() they' saw the dead E>c3cEy of I)'i.vy21_. daL1gh.i:,si3".' accused lying H1 a. pool of 'mood. They ~-.se1*a;%'*a14_ esiéttz stone irlside $1116 baeci mom with '.310o_c1 's.sj*.V",2iins*-;'.A "A{1C01"dAi.I1§§' to him, an seeillg this ssit,1.1atj<):a he 'W;1s'-comfivriaéevd iheiii £111 these three pers3c)11s have bee§1»._rI:sA1.rdefed: T 'Acccgrding to his €Vid€I}Ct3. \vher1'ii_ﬁ<'3 p~')h<:.e "c.:1a3é«.Mt.() the SCCIIEE of OCCLi1'1"€l'}CC he A1§3dg;'edAA.tVI?e;:é EX.P.I. It was the cfaisefoi" pfaﬁecuiiidfa that on coming inside the hr§'L_1s"e whéri "~P\7'Js;*1_' égnd 4 to 6 que-st.i011ed the acrcmseci, Ehé .va<:t:11se:c1Vjiizide extra judicial confession 21dm_it:t3i1ig ()f h_£1.ViI}§§ c:c>mmii.t.ed the Inurder of his ,.%.,;nc3t4'hé2zi"wife and daug;ht,er. H(>wevr~:r, PWJ dL1ria3g his i:h<-3 £:<:,>:.:1:1"'i: beiow. did not s'uppo:I'1: the cazsé of _t.}'1'<1-:1; ;i§msecui;i<)1"1 in this 1"€g211'd. According to PVV.1._,. w}1aé1'1 i41'1<;2y went i1'1s.ide the: }1oL;1:se, the attitixseéii 4_<'::';.%f'11g bu:': 1'15? did 1'1c3§: 3:1}; a1'1}rt:hing in him. In (1133 :~.<:g2~1:'{i, Ether wit;:'1e$s xxrzisg ii:'<:%:2;:'{.{3«:i h_(;;:~;t:1'_Ee?: and in i:i'1e: cr<).:<:as?~ u e-::<i21:":":i§':2ii'{:i.<::2"; bj;; E".}:*:<-=:< 1€:~2z:'":1€:ci E-"EEK Em :ie:nir:{"i 'E:_h<:é 19 s;u;_._;gfe$ti{)1"1 t.1'}:a£ the aertuseci confes:~:sec1 beiore him of }'1avi}1g_;' ciommitiieci ihe xumrrrier of his mother. wife and da1.1gI1t:e:". 'i'}1cmgh thewiir1ae.ss has; been CTYOSS-E?X&¥:Iii'i-iilﬁd by the leamed defe1'1(:e (:ou11se1 nothitlg has; b,e.e11_»e1.ieii'ei;¥._ fzmm him with regarri to the presence _of_f.he'--éic?(:u3e'd inside the house. It is e1i(:it.ed§f1*or_r; hiizg Vth'e;<:_ro§$:' eXan13r1a'£.ion mat: Iuouse had from.'araC% rea1j.<u;Aw:o:r 33161 the from door was founci C1oseci:7V.IV'i;' is I'11Vrt,her'Ve1.ieij:eci from him that he did not ;.;§iﬂe>pe--rIy§. to whether the rear door had CIose_ci.or._ o:1A:)eri;v, Pie---haS denied the rear door of the house had b ee1'1'-- He has denied the furt.her s11gge.3irion"1,?1'ai: o n t.'i3a1f day when he along with PWs.~4 £0 'we'1:*rt, in the Tfoﬁse of the accused, the aecuseci was ' fit): in "ho;)eL;.;~:5::é.

to 6 have corroborated me evidemte of PW. } 'W'__3 f..h re,gg21rd to all of them going near the house of " _t:'}1e :n;ci:ct11ssez.:gI1 *;'he, a,Va?1r:(is:m:

3ee§':'1;_',§ 22:_<..:c::t.:se.{i i:':s~s:'<:Ee. <:ry£.r1g' gznri U'1€I'(?Elﬁi.é?f 213} of 'iihem 20 g()ir1g inésieie {E16 _house and seei.:1gg; ihii? three dead baciies. 1:1 t':h::': (:r<3ss--ex2:rni:'1aE.i0:1 of PV/V8.4 to 8, I1()'{.hiﬂg has been f31iCi'£lEE'{i £10 disscrecizit. their evidemre. 'I'11€:-._ fact that PW:-11 and 4 to 8 are tn-'::ighb():,.1rs ()f'i:heV.g1§ic:1..is§%'c1 'i~s n()i: seriously disp:«1ted. In Fact, as per 1';11'€/-._st:gge'stit;n ' put to these wﬁzrlesses in 'z:hc (:r0é.s.= :~2X.an:1i11_é1t:i;>1§,""the. accused does not diSpL1t(:,ihe fé1'::t .<)f €:11e:i~§;'c :V4/*1':'(.I1(-:s.:"s€S'*.. (fﬂﬂlillg near his house on 1"£ea 3'ing t:1i&:..sCr€-:1ni{j3. There were no reasons for xa_?it.11és:-:§@:'-:-s i:Q d£3p0s'A<«3"fZa1sely'. it is moi su.g_geste,d in 11113' ci_*<)é;s--€xei11j'.iI1:L1i:.i<)11 cf these \vit.nC:§s(i~€§ had any _.g;1'0uSC against the z1C C_uSr:ci';1($i'~:'§'t. .SL'1--g;;gc_Sted 1'.h€1E', there was any kind of enm.itfy,__()';'vv '1IV1V'--\_-=v4i1.1 "bé'g*Lxxree:1 the accused on ihe one:

haragii 'mild i'.}}E'i»£S"('3 Wi1;.3f1Vi3SS(3S on the other hand. In fact, if ;_..,tA:}1:3s€ \?vii:'i";<--:'ss::s were iI1t.e3*estec1 in falsciy ' i_rf1"i»p1Vi<>.23_Ltii;r1'g§._file E1(.',(TE.1SrE?d they woxﬁd have supptjrtcd the ¢a;¢;_¢. '(;:iT""'~i;1._}1e.T 'j3ros,e(:uti011 even wiiih regarcl to extra _§u.c-.1_i_<tti2;Z~ ~r':é3j:'1AE"s:::--:ss£(23'1 $2»1i(i to h.2n.-'e bi-3e1'1 rmeuiie by the E1(?('i.153{3C1i'1. 'E"r1e \-'€F};" fact. {haii 'they {iid 110$ S'Ll}"_}f}(3I'1'. the éi_*:.2iess:: of' {$16 pr::;.$<::céa.:'{.i.<>:1 in iihiﬁ mgzxrgi £5 a ::ri1*t:u1"::s;i;2111<te mi' t:':':{ié:%;.:t.:': €.h2.::1. t.'h::%:s;{: «A-"§t':';z=:s=;e5z;'s:-3% are E:::z2E:E'z'i"1:§. Th€;"';' _,,/'2' 2! c%vicie:'1c?e= of PWs.1 and 4 {.0 6 beirag c:c):n.sist:e11i: zmd tiogggem. t.1'1ere no dii'ficu}.i,y in piacing; reiiemcte on the ies£';i:a1()nies of i'i'1c3se wii:.11es5sess. '§'}1e3'ef<>re. in our opinio:'1., the c1<)ur€; I'::e1(:e\x.-* is jtissiiifieci in p1e1ci11gvzjé,1_'1;i11<:c2 on '1:1'1e evidm1Ce of these Wimesses and _ evidence, in <:c3'n11'I1g to the c<)11c:h1sion i.}'1ai;»--t.'h~:: é2r_:c:'1.1se,_d was fo1;md inside the house d'a12jiI1g§~i;Ii3£1i: '=1)ig1i1: 2'{:"§c1__t':i:V(; three Ci€Ct'.E1S€',d persons were'~fg)ur1d-..iy4ing Lif-:"é;.:ivv21t.VVVaLli)01zt., L 7100 a.m. on the nexfi day.

1.7'. PWs.12 ar1d-- ii faﬂler of H16 ac(:L1s:€?_(£ in hz-':1ve stated that. on h<:e1:t'ing the in(:fdei}t know about the in.cident.

is of no sig1f1ifi(:ar1c<=:.

evicléznce of PWQ,-7¥PS1. xvoufd also {.iLari9t3b0ra"éi-§:_ .*§.'h.¢: evidmlce. of PWs.}. and 4 to 6 w§:1:h regard tr; 1:119 p1"€ﬁS(i'.I1('.(:' of £1116: e1(:(:used inside the-3 house. Ac{§<>_t'<iing;g; to ihc: <3:videz'1(te of P'W.S2,'?, on raieipi; of the:

" i_1§1E"o:*m.221i;i:m he r*e2:1::::h_e{:1 "£1119 s+:sc€=n<: of c><:<:L,1rren(:<:~, Saw t;}1<~:> ziexazgi E:}(}d.i£::s:; i:'1si{:ie: E1113 }.'1{}1,.£E%'s§'? ami E19 2:is"s{> ::~;e.:w iZ}"1f3 é;':{T.{'f£.i.5;43%?{§ f%§ifI§i'}_§§ §.r":se;E{?£<;: the %':<;}us«:;s;'r wiiiiii b.£.r:><3<§ :+:;t:2;zi:'":<:%c:§ 'E'> 22 shirt. He has ft11'{:fE1e1." ste1'£.ed that. at that p£a<:e PW} Eociged 21 cé0'r11pEai1'1t. as; per E2X.P.1 b21s<-xi cm which he rc2g1's;i.c:1'eci the (772156 anti {.he1"eaft:er seized 1:}1e."'E;>10<3d stained T--shiri; {mm the person Of E1C(IlI.E.%(',_d._iiglfidffg'I21 rna.11a;«:a:' EX,P.2 as per M.O'2. En ihe (:rc3$§%€.2;21rt§Es121t.iG11 _ b of PW2'? n<:>t.h.ing is eiicited to; dis_C1.'e cii=f hi:av._:earj.d__érige;:' There were no reasc)11$ for EW.2'? to f;321S€1y,if11p1i(:£1f€? t7r1e:7 accused. T1':er<~:t'()re, the éi1%i.d€:nc7.e p~E.z1{é'<~:€f 0:; {ecord beyond reas-orlabirz d O'u.bt féSt_ab}i.§sI1Vés;. the presexwez 0f accused c:1L1r£11gtha'£ 11£ghtVi11%_.h(: hb1.;seV. .. {US}. If AV}§1;**{tsﬁ:1::<:5«._§if.,__11he_' accused in the house is estab3is.}1@c§, it; ViV.s§"ﬁeé.21é3'c>__1ji'2i«¥:>i'e to draw an inference that the 21(:c?u's<:;ii -119.53 "t.he...~7knowIec1ge to how '{,h1i'(i€ d<:~c;c;_{e1S£:d pcafs:)11s 11;ei: with homicidai death. The ,.¢;,é3\5'i'('fes2;1Eé"é 0}1 _.rt=:c%L)rcJ ciieariy etsttabiish thaiz tlric frorrs. and thr: 'i"s;:2:i'1:*._c.3c2<3.:§s "Qf the ho1.1s<-3 had been bolted from inside. "E"-'}_1€~;¢eI'<>:'e':{_ ._{}§::c;€rc:: was; no possilyiliiy of any outisicler gz?zii'1~i1}_g._' r;-*,-':;"i'r},r irztic) the E1cm;~;;<z zmgi c:<>1n1nii:i:i1'3g 'i'.h(;':' ' :?.m,:.rc1eir'::;; The e:;?:»:;>Ianai3.ie:3:'2 {'>:ff<;%r'e:<:i by mm {:lu:iiz"1g his /9 1 2 23 .:~;t;z-.1tem€1'11:, 'L,md.er Secrtiors. 338 Cr.P.C. has b€:£-:1": found u11accrep%:2=:bIe, by iihﬁ' 1ear1'1ed S€SSi€)3'18 Jmige.

20. We ilave carefully read the exp12mai'.i::>n <)"fE"c:red E33-* 'the accused. A(:(:ordi:t1g to t_h.i.s expE21n21t:i..r.,::j1» .(.i't.:§'j%1;ig;. that. Iaighti he siayeci in the Emu-Se of his b_;'i3i.h€15%'i~:1'~»121w§ _A ' I)W.1~Kuppeshi and he morning of 25.20063 and »Tw}1i]e"eA:ii:e1'i11g,~f;h§*{)1igh':

rear door he stumbiecl ciox/\?i:.._"ar1d S1",'£'i~'s_1.",£§,i.i1:('3C1 ::.iI1j1I1"i€S. 'i'heref0re_. the fact t,11:{1_t"*~1_1<;é :§AL1si4;1%§1:.13;:dLAsome i11jL1ry on his fore head is admitied by_fa:'.1n.v L ' '-- 'PW who treateci the acCL1sed i5m«..E\/iegg"g'un 'H_§(5s;§!ite1.1, Shimoga has spoken about tE1(:'j31'e_é(:3:<:e o"t"*i;h.e___mjL1ry on the person of the &1(',CL1S€:C1 'ahéi.2i:1.:s_(3*is:;.L€€of wotmd (IE-?1.'T,ifi(1a'[(3 per E.><.P.32. '1'his3 (;',','.'[)'i"c'1I'121ti'C;V'.'i:'T':j_ §:§'t1'e:'c::<:£ by the ac:cL1.sc-:*:tjhe:"--i1'1daw <31' the E1('.()LZiS€'€1 did mzsi: .s;:;1.}:>p<>r1: the Ei{f.i?('.141f:§€id' c1z.1_:.*ir1;g; his c2vid:?:'1_<:e E3<-:~f(:sr€ t;h_<~: 3:21} Cc)u:'t;, E3X{f{?(}I'£ii2'1§§ {:0 {E16 €:v§ciet1:?€: sf' I'}W._"L on '§,f'3a2OG6( the E%.('T.€_'3i_1S€3{i {ER} :':<>é: qmmaé to ';:i_:-; _h<}1..zs'-asst. €321 %_.h&é ;"e<;a,1<i=,s+;E.. sf .''S = .2 \ ///ff) 8%» 2% the Ee.2:u'3'1<:?::1 cief"e:1'1cc: <7:01.111s€1 1}W.} W213 ;.)ern':it?t,<3.d to be (:mss~exar:1int~tc1 by the ciefbnce cc3L3:1se1. We fail tic) L1:1cierst:and on wh.2?d: ba.sis;, the tria} Ccmri'. pern1i{ts;=Id»t:}1e £iefrm(:e <*.our1se} to cros:s--eX'amim: this \2§:*.i.£i_1;r_:{s*;~:F5by tree21tiing him hosiiiict. Tiler:-1 was abs,-";<)111i?eIy '-r;.<>' "i.»:;= ' ixlciictate that wit:1'1es$es was deposing coni'ra_ry to ggrgy E?E.£E.1j.€'E'K Nevcrf,h.e:1ess, QTFOS-S~m examinatioxa by the has moi. supported the aC:(:;1Vs'er.:1. s't0Ocif._'t(x.~y;§S statement that till the early hours of 2.520106,' 'the: r:"ot' in his house. Thus, the CVid€TI1(Tff"{)f ~DW;='1 Vassistance to the accuseci to esmblisln tire _Vp]ea'.'-()£" '*a]£I51'. The aCCL1S€d having fmled to thai: lie' in the 1"I()"L.lSE3 of his br0ther--ir1»1aw .du:*i1V;g_§; €:.E1e1i{"-..{1ighi,. hm; faiied to come out with any f._,g¢:£?Cp z:e11j'i«<:V c§§p.}é1r1ai:i(>H as to haw his km': and Rim met:

*...x2'ifi;1"1: }'1i_)':ai_i(?€i:1:§11 (113:-H11. In the light: 01' t:11<-3 proved fad' that iI§"If3,"f-1{f(?1.1S€{i W213 i:'1sid»:? £:h¢'~: house ::3L1r§ng iilaait niglri f_*_i'{?; wii"}T1in his szezpvaéitizzzf k:':<>ur3<3ci§:,{e: ass to Imvir his; :9:j:c2£,f;§:I; wife zzmi 3;<}1m;;;; €'.E"'§§i("§ "swat: with §':<}mi:;%i<i2:E <ie;?:I?h. $0 '.11 '1'11.<:i1'c;.=f()i'e. it was; for him give pmpei' eXp}.a.I1a__'i.i0'11_ Seaciiion I66 of Iiidian EViCl€I'1t';T(i Act, <72-zsi: b:'::.i9(;'£»:.%§1_hf pr(>vi1'1g 21 fact on ¥,'.}"l.€ pc=.z*s0ri whcp has spec:i2;a. 1"k:i<:n§v}<%'t3gf§ii of SL1Ch fact; S.in(:e the z1(:<:i.1se(i"I§"z'1:s« w1't,}'1 any piausible and «':1£Z){V',€,})if,E11fZ'.i'].§.',i:'%??;£3}21iib§.i:iC}1T1 regard, the court beiow 'V ir1fe1'en.c<-3 eigairisi; $1116, ri%j;;i1if[y"I"i<31ci that the accused and for the homicidal c1ej;1'f.'.Ei i_i)f' 'f_"-H regard $0 thfj proveci by the prosecution.

the gain be 1'€8(.'.h€;?d is that the 21<:i;L1 W215 res_ponsib1c for this act and nob"0c_1 y else I9;-21x-96 ()()I11I1"}"liU.L€d 1,1"}.€ murder of three '"'-.(:ie(':veéis€Li }3'€.1"SOI1S.VaT1?}f3 i1'1.fe.remce drawn from the proved

-..c?'iV.:-,1_<:1i11'1.$'t211.i<4c%i~ Cc)11sisf.e:1i. with i:1'1e guiii, of the accused 21'r1d.__ ii._>i':~:_V'}i_i1--co1'1ssistent wii':1*1 the i'n1'1o(:e1'2(::e of the "'*:1x(::(j::.1:~;:e€£_.." 'i'I1ei'ef<>:r'e, in our opiriicm, the c0'1,1rt beiow is '_§.::'sa.*L:i.f7i::c£ in .hc>1di1'1g {the a:;:c1,2se:r;i g1.:i1t:y of the c::ha.i'ge V. ..,1Cx«-'<:%1Ic';*,ci ziigainssii him. 'F116 j14ld§__.f,1"1i€','I1{'. of the c<3:,,1r't: below is; s.%{_:s1md zimcti rc==:2;2s<i:'1:g113£€: }iavi1":g2f §"€:?g;£'iI'fj§ :0 §I.}'If:1'. {?'€i{it;?Ii"i.(T{:§ {EH .§"e{,t{>z*:i, 'Na: §'i:'1{£ 3'10 §}€ff'v'{,?E"fi§§ii}' :21" iiE£~>.g21.iE'£"v in i.E':m 26 judgmemi (tailing for i.m'.er'feren<ée E33: this Cou:."*i.. In fleict, t:he incicient 3. s}1<)(:ki:1g esmzé. T119 accuse-.d has ;g;<)z1e to the exteni', of Ki1ii11§g his I11(}1"h.€I', wifc-3 and y(>L1r1.g"'€11i1d aged abaui; six m<>1'1i;hs. '1'he3"°<-:f<)rc-.. there is_...n__g;»(~§'sse:i§ﬂj'<ﬁ for the a(:(:'L1:-sed from the p1.1nishmem*.. T136"p'p1r';iAs'E1i1;«3::tT_ ' inflicted by 1:119 Eearm:ci Sc=:ssi<>11:§3 JLi.d§f3 "i_I15()El_f'{)Vj§3jfi'iQﬂg' 1:h0ugh is not (fommelistlrelte f..'Q the g1:%z.s:t'iy" Cjrifne comn11'i:t<:d by him since thé'L'L»S i.:a,t.e i1Vé:s_'i'1{:f, s(:s11ghi far enliancement. of Lh.e;vé'~--;1o (>pt.ic3I1 but to confirm the sentence 0f""ii_fc _irI1:prfrs.Gf1i1;e:91t imposed by the <:c;L1rtVbe3rj}w. 71 '

22.V"'ACic:;>rdi_11g3.y", £.i'1t: appeal is dismissed. '"£'h.e:

j11d»gf§11céi§.€, of "<:Vt:r1i:_§--{;':c,tie)11 emd ()}"C1f3I' of sentence is Séfé EGEQE S5? fl:

E"§}'§@;§§ R535 ,5 "'

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Karnataka High Court