Karnataka High Court
State By Arsikere Rural Police vs Khaleel on 16 March, 2009
Author: N.Ananda
Bench: N.Ananda
...u..u.--u-rs.'---n -uvnu uvvnu III nnnainlnmm Inman kulullllll \Jl' RHKNHIHKA HIGH
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED ms TI-E 16m my OF MARCH, 2009
PRE SE NT
'H~mH<::R*BL1-3 me.Ju3'1'Ic.E 4cvQwn.é
AND _ % A _ X
'II-E HGWBLE t
CRIMINAL APPEAL Ha: F155; 2002;
BETWEEN:
C;;LA.No.1120[20C?.f¢.I' f; 1'
sme
...app£-1113.131
(By Sri Pmfiawag, %
fl A .
%
S,' Q. Mhhébpobsab
RY
7(I_3y széi Ran Patil, Adv. .)
...R-espondent
_ 'Carl appeal l«Io.112Uf2DG2 E filed u/8.378(1) & [3]
V _ -C'r,P.{'.{pa'aying tn grant leave to £13 an appeal agairmt
..._"t11e;judgm¢r1t dated 16.1.2002 pasaeacl by the Addl. S.-1..
. _ in S.C.Ho.72/87', acquitting the rwpcndantw
_' for the ofiences punishable under Sectinn 33?
of IPC rfw. Section 87(2) af K.F.A:ct rfw. Secztion 34 of
IPC.
Crl.A._1jo.155£2002:
BETWEEN:
I(ha1r::c:1
S! o.Sri Mahaboobsab
Aged about St) years
Rf o.Go~wripa1yan:1
Bar-Eflbre.
(By Sri Icxashinath Ran Pati1,Adfii;i. %
Statue ofKa:r1:Intaka _ "
hyAx-silnere RuralPp1ic:e="' % %
(By an %
C1f'l.A.N'0;1'55l 240Q.2'w.._is filed uf S.37'H2) Cr.P.C
Add}. S.J;, iti"'-.S;'C;'IIo.72]87, the
appel]anx~a.i:z:4u.sed' .N'n_.i, ..:'br the afimce punishable
ul 8.353 {PC Vsientrgencing him to undergo SJ for 1
11i'pay___t1re fine of Rs.5,{XJDf- and LI) 129
nndm 6 months.
Th ,ea jo:'--,*- ccemxfi on for hearing' this day,
the ibllowing:
{IUD GMEN T
Appeal No.1120/2002 *3 med by the
against judgment of acquittal of respondent
...... ............. V. nu-uuI.l-IIl'Il\l"\ nmrn w.. I..au_n| Ur IKAKNAIAIEA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARMKYAKA HIGH CC
(éwusad No.1] for an ofibnoe punishable uadezr Scction
rv . Claw-'9~*'"d5~
The lcarnad trial judge has held that praaecmign
has raised ta': pme that accused No.1 had R
ofienoe undcr Section. 307 mt: and Q
under Section 8'? of the VV
Learned tria} judge has; heki
obatrucling ot:1I1}3l£3.i13ant--pa1i¢£s«@f1-sum %
duticaa as public ' <v#fi'&1oe
to undergo and to pay
fine of undergo simple
impr1am1ment far aifi_i1;*::ni'z'~:.'1 m._ L
4. against the judmnt of
j¢£% by an ofiseime puxfiahable
IPC and also for an efience
Saction 3912) of mg Karnataka Faraat
No.1 has prafcrrcd C-fmxinai Appeal
agnm3' A: the ;%' cg' conv'1ctmn' ' fisr an
% punishable undm' Section 353 IR:
....... ............ V. nnnnnunnn nave-I \;'\'.Q.'U,_'fiI Ur IV-IKNAIAIA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF IUWQWKTAKA HIGH C5
f\1.C£u-- -9.u.é£A'
IIr"llIIIr'IIr'IIIr"| gnu'-II: I-twin-I\n VI I\l'1I\nIa"usr'\w\rI Illirll \uI\IUI\! V9 l'\f\l\I'l"lIl"lI'\l'I !"lI\JI'I W-I\J|JK.I 'Jr MKNNIHM HIWH
5. Wa have hnard Sri P.M.Nawaz,
Additional S.P.P and Sri Kaahinath Rae u
Counsel for accused No. 1. We have baen _
thereoonds.
6. In brief, the case of .
on 6.12.1983. av; abopiLAAAj%.;$M_+5 Sfib
Irnspectnr of 'I'ipm.1- informa'dnn
about the cf in a jeep
bearing Flo.MEJ-9801
whichwfiatfweeding Sub
Comtablw cam in a to intercept
these roati. But the
vehicloa w&a jeep and car wldjch were
__ __S{1b"II$Af.§fi€;}'t0I' of pcsliee and other police
u the jeep and car. The imam cf
inmatm vi' the car were throwing clubs
u osswsu trips: :9
police jeep. Whm police jmp
moveclfilfase to thejcar. the inmates ofear asp-sued fire at
Ma. w%o»~
...... . -"cum vr nnnlvnlnmfl mun Ur ILAKNAIAKA HIGH COURT Of KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KKRNATAKA HIGH CC
the police. jeep. Some of the bullets hit the bocty of thr.-':.._
jwp. memram, the Sub Inspector of police and 4' R
police aonstable aha opened fire at the
the jeep. The bullets hit the rear wl':t§E;éiS"of V'
No.MEJ-9801 and t:f1'G'5 of 3
No.1 to 4 got down fnain to éfiray
the WM wnmblea chaséd
accused Nasal Of:-om them.
Accused No.4 could not
pegraons were
brought nnticeri that one
person arm ,mgs.mO ma of bum-':t 'm_;'nr3:e3' in the
There were seven
in fieep bearing Ho.I\E»J-9801.
3 were brought to Gandasi police
firat information was regiatmved against
"uNoa.1 in 3 for oflenucm puniahabln undrn
353, aozzm: and offences punishable under
O " section 35 misc. ofthe K31-1m:aké3'ormtA::t.
,«\2. $..~ -Q4-~46/L"
---.. ....---.. -'3". vs uruuu--uu--uu- slnnrln V-wen: I1: nu-a.mmumm.Hna1 i1II.'u'I uvunl ur l'\.I\lll'll-Ill-|l\l| BEBE LUUK! Ur HAXNAIAKA HIGH
During investigation, sandaiwood billets and}-zgp
bearing Ho.l\umJ-9301 were seized. The
hcld on the: dead body of Sardazr. Aftcr
accused I'3'r.:a.1 to 3 were sent tn Lzuamdy'
investigation was taken ave: by
After completion of
aubmittsad against féf' t$vfl'e:n:.u;-ks
puma" name under also for an
oficnoe puxfiahgs:'bi§; the Karnataka
stated supra, the
accused N<$'.1. V by the. laarnedscsaiaons
1 for an offence pufihable
IPC and acquitted for atrmm
pxum * seem' ns scrrxpc and Seac't1a1' 37(2) of
V' F<'.~rw1:Act.
%}7*. Having regard to aubmiaaabm made bylearnsed
'V for parbea,' with reference to the ev1da1ce' on
.reoorc1 and finchng9' 1-wcrtied by the karma smions
rm _ cflgxw.-{9u.«.cQ\
ave". vi nnnlvnlmmn an-nun ugtlpi Ur IUHINAIAILA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT 0?' KARNATAKA HIGH CC
Judge,
we formulate the followizg points ,-'~.f9r
determiznatin n:
1) whether the proaecutinn has
6.12.1983 at about 11.4s""a.m..A, '1s;Lacz:;g}_'e;:i'Vi§Io:§~'1
along with othzr aoéufiéfl "
travallim in a. jeep Q1331:
the police in the
police jegp, éfi1er accused
.§x§'ment:on to kill
' the above acts,
the death cf cw-1
Police) and other police
in police jeep: amused
been held guilty of ofieme
' under Section 302 my
the: prosecution haa provud that the
V'a§§c"uaed N:3.1 was fiound in posaessian of '7
A sandalwood billets without vaiid liaerxm and
permit thereby conixavexaed the pruvisiom of
Section 37(1) of the Karnataka Forest Act and
N £wMaa
- ~.......... .. nnnlvwxmmm nuun U!' ILAKNAEAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR"? 6:??? KARNATAKA HIGH CC
D.T1'1n@owda are abated tn be we witnmsm
.
It is the case of "' cmdible informatrkan, PW-1 wm':m;%:m5.§vo£m'n kg1g;g' Sub Empactor of 'I'ip1:m' personnel and they way amt ' fillage on the case of proaecutinn and. jwp bearing side and the police and aignallad the drivecrs icf t:gtig t1«_'¢ stop their 'vehickas but they did r1VE>Lt.4_Vstof:$' Thercfom. PW-1 and chased jeep I'Io.MEJ--
deposed that irzmanw of jaep and mr % storms anti cI11't:s at the police personnel. 1 not stated the placa and the time when clubs stones were thrown to the police pemomwel. The % c1uba and amnm"E§5§--¢ allcgcdly thrown by the imam V m. Jm wiw s wwvyxwfuu 'vi III'Il'Il'l"'lIl"II'lI'I cllnrcl invent \#'& at\\.a""-xmHaéfi""$If'|l\l"I l"II\3'l'l QVJUKI 'WI' QRKIVHIHRA 13 of the jeep and the car were not seized duringwphe course afi.:1vean'.ga'f:3'13n. PW-2 ---
PW-1 and ether police personnel beanng' No.MZEJ«§S€}l and imnatca ofjnep threw pofice personnel. When the the jeep' Ne.ME.J~93§J1v__in and other accused \ , Spgl vdrew the jeep in such a ; 1t:.:g Ho.ME«J-9801 aga1m' that t:zz1.e' , the police pezrsonncl uépgrxevtdi' whceh of jacp bearm wheels of the jeep were four persons got dawn fivam the 1eep' .' and tried run away. The apprahcznded accused Nos.1 to 3 _ '4 accused No.4 ran away and he was not dead bythepolicae.
_ "L-"L p°'*"'a(""
amt-|n\-'rt-rI|\'1 nsvn uuvnn vs nnnuvnunnn nlulrl HUUKI VI' BHKNHIHRH I"II|lI"I L ..I"' find that deceased Sardar had suffered bullet an the left side of his Izaak. In the Post H marked as E-x.P-5, it is shown that a%«.e«§:i: & entry wound over lateral and upp§%i*m1'f';3?_5 kk neck ara inch below angle agjgw.
edges (meal in shape 1" :1:
charting. This puncamd "mud ITrache.a and esophagus. mg side of right side angle " esm-tad ragged and ccuuruc 'cursors: wx Magistrate (PW-J9) who held body at' Sardarbaa deposed that he: .' ixzjiny mar the right ear of the ¢1lr'III'wII 'II 'qr 1-1-u u . bullet Jrmd gone out fmm the left side. cu. -¢IIV%<uuI -uvq VT nan ixflafimx of the medical nflicer to % that deeeamd Sardarhad aufiercd bunet injury in '-\')'_ _._ ELL-I. GL ' 1 nun uuunu vr mr-wwaninnn rllurl ur ISAKNAIAIEA HIGH COURT OF KAKNATAKA HIGH COURT OF KARNATAKA HIGH CCEUR? OF KARNATAKA HIGH the manner suggested by the proswution contents of I-".M.Report which are anal' ence of am: witnmsw - P'Wa.1 and 2. . sulspicinn in the case of prbéecutiin V ;
had opened fire tewarda rear R'u.ME..I-9801 when they Na.mJ-9801 from «:3 'l;§e3:1i_f1£i._ have admm ad that deceased the front seat ofjecp V. I It Ncnl drove the to dash jeep bearing mice jeep when the police V. Ho.MIEiJ«9«BGI.
has deposed am when he was along with deceased Sardar, the: ' them to stop mar Tipuzr. But thay did 'V The accused stopped the vehicles afbecr distance of 6'? km. from Arsilmre. The police cam from their bchmd to over take jeep bearing- rU_ i as wrong W m -ur-nu-.r-u-nu-1 nunuuu uvunu \nl'I l\l"ll\I'l'Ill'II\l'I I'lI\Irl I-n\JIJl\I I-l'I"' l\l'|I\I"l'|IlIl\.I\ f'I£lJ'I1 L. )-
No.MEJ-9801. Later he found that Sardar had die:-i___of bullet injuxzies. The fir:-nt wind screen of bearmg' No.m.J-9301 was shauma into Sub Irapector of Palioe and V apprehended accused 1 to towards Hassan. ,V I¥a ;s'.~1V taicm to Tiptur Paulie/cs of P'Ws.l and 2, we had not suflered injurigs' P'Wa.1 and
2. PWSJ. tn explain as to bullet injury. "mm d.1a.c:repan' "F'W3.1 and 2 creates a strong C3235 of proaecutzion tlmt acmsed tried to aistack police by n nu-irnuuruuruuu-I nun astnnee. Therefiare, the learned St-.asxo' X.-as J1;@é}5*w?as justifmci in halading that pmse-:>ut1o' 11 that accused No.1 had thrown chlbsaxzd tbwarda the police person and accused No.1 VT the jeep in such a manner as to dash it agdmu:
jeep. We do not find any subatantial or N, Cg,,®&wa,~~» l\Il'I \.u\I\Jl\I VI" I\l'\l\!'l"|ll'|l\l'\ illéil \I\l_§l.lni \Ii I\I'llLIIrIlr|lIa-I lnvla Iuxrwvxrmm mun lIrII\IIr'IIr'II\r1 nnuurnn 1-'aw-up urn uun1nunurn-run:-I -nu-rug muggy". y. .'.--'.'g''--...-'.',-' I' PW-3 Lave Ge-Wda, who is stated to be the: Witnpgss to sfizure of sandalwood billets has not case at' prmacutinn so also PW-4 Srinivas. was see from the records ballets' were not produced 19*.-a:tJ V . either on 6.12.1983 __ car thc committal order, we Magistrate had not from. the we: not subjected to pmupert3;+v..'finrm.V§i{fl.?i:"'wer*é obtained as hand aver the: aairaed dcpartmcnt.
of exa1mna' tion cf PW~1, the 'V Judge has mticaci that as per %P.F;1?1;19*m,%%§ne sandalwood billct was subjected m L %u%gqc.%.%:v:';19gs was mt avaihblc. The property am:-ibea property form was not sent to the learned Scaaiom Judge; In fact, examination in chief of PW-1 rv ....-an uwwni vr nnnunu-u\n nnufl ur KAXNAIAKA HIGH COURT OF KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC was defwred to 13.9.2001 for non pmductiozz,----.__of property[sa.nda1woodbfl'1e'ln). H The evidmace of PW-8 H' '* (Divisional Supezintnrxdcnt of confidence about seizure :::f'V_a'e:1_;ndaB*s'fiédV aanfialwaod billem wm momtmmm.
he has admitted that sandalwood bmeza (M.C)a.3 min, He does not mm of'..."vVfi?i!~9 (Sub Divisional mm' W, 'wk away' 7 d bfl }ets;m:g::1 J !\Tu.MEJ--~9801.
_ the jeep and sandaiwtaod billets, he _didAi1<V>t any mahw. The aandalwood billem mt-9 has deposad that by mailing .:'.4:VV's'u1§1da1wood mm, he identified them. as sandalwood H' From the reconia, we find. that PW-9 Sub N' JL4__,DeL1,~--C»L&/' nun W". 'Jr I\f\!|l'l"|Il"|I\l"l l1l9l"I B\lr__Ill\l Vail I\l"Il|lIl'IIl-III:-I Iilinriu ~nw"";u'4m- I-II Iirulnsvrnlruliru nus'-to I-Dir':-In I-II surutnsvrusruliru Icon-II: 'ruinous 'II IIrInIIrIIrII\l'\ lllivll \a\r Magfitratc had se'med the follawirg ar'a1dea5_.a__I the timeof Inquastheki on 7.12.1983:
1) One uaasettfi platm - Sp' I
2) Two cassette tapes
3) onerm-chL:gh:--2oee.;12s
4) Gnewoolanmp Vj 51 Twwkm
5) Seven mum of jj;
71 Key '~ an m the may or 9] J Hr: ' a] had not saw; the seized V"--..aaifia1w§q¢d to Forensic Scietmc Laboratory to pcrave" sandalwood billets. The d1screpan' t 4' ' seizure of sandalwood billets, V K " ;:f report fmzrn the ESL, mm pmduction of billets before the learned Maghtrate would great suspicion muting seizure of sandalwood billc fro ' aclfl .1.
ts m poaaeaamn ofaccua o rm new pbwcléw nun uuum M2' AAKNAIAKA HIGH OF KARNATAKA l'i¥GH COURT OF KARNATAKA HIGH COURT OF KARNATAKA H§G§"§ COURT OF KARNATAKA HIGH CC The learned Sea-esiorm Judge highly discrepant evidence: has rightly amused No.1 for an Gflénce purfishgble O' '* 87(2) of the Karnataka Foreat Acf», substantial or c~ampeIhng' ' finding of the learned sesa1a::afO%kjJuc1g%e. we answer point No.2 in neg,' Lt j. A 3%;
10, fags: that awua.-ad No.1 anti atfiér clubs and stones and by firmg' at . " obstructed pelican their duties as public point No.1, on appraciation aw 2, we have held that faikad to prove that accused No.1 had ' ' force by throw1ng' clubs and storma at the O. peracmxel. Theme is no evidence can remrd to that accused 150.1 opened fire at the police personnel. The case of prosccutisn that accused No.1 f\'.c"/'IQ/*1'-7""'°4'"' ISII \-VUIII 9| I'\l'Il\I'l"lIl1l\r| IIIVFII \p'&__il!nI 'III I\l'l'I.III1Il'II\I"I Iivnvaa *'|mw:*'\?:..WuvMI was III1In-Irlarlnirl Iii'-VII iiiliiflll I-VI l\I'IIlI'l'lI-l'II\l"I III can: even: 1:: l\l'II\I'l'Ill'Il\l1 IIIVHIC 1.4'; %z£}a\ '. , had driven jeep in such a manner as to dash it aggdmt police jeep is not proved either from evidence 1393-2.
The prosecution has of oer.-urrencze. The deceased Sardar was __shot. -t:1r1_c.. T_ jeap bearing No.MEJ-9801 of police pep' . PToaacufin;Ih__aa under whur:h' »,;}g.;g bullet i.r1j11r1es' .
Th: accus-ad had not stash ' " ', does not inspire
oonfidar1ce.VV"L«....V'I'1'1c of PW-2 that police had does mt i1'mpi1'e mmrmt%:o notice thatafw-.rthc poke jeep rmr was subjected to imp-suctieon by xrmhor " to police jeep orjeep bearing m;.1~m.J«93o1. ru KQVLQWOLW The learned Sessions Judge has not apprecigmtgad evidence of PWa.1 and 3 in proper learned 868816113 Judge has faxlm to 3 ' 0tJ.gGf3"£vLq/ L' ofPW--1 and PW-2 .; -I O L___, ;
is highly discrepant. The fafi tn noticae that 'tn deceased Sardar had. the manner sumested by pmse-c:.11;:'::an has failed to undar wlfich accused N03: The leaned accused No.1 by driving the obstructed Pw-1 and other hischargixzg their duties as by the learned Sessions Jx;dge.§:rc the evidence on record. It is also records that at the time of Inqumt, the Magistrate - (PW-9) has recorded of amused Noni ~ Khaleel and he has been Hsahucwn as a witnws to Inqumt. We: see fmm first HGH LWHKE U?' KARNAIAKA HIGH OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA §'§é¥Er9"E COURT OF KARNAIAKA i'I!Gl'I UK. rv. 0""'°"'4""
n-up-n wvvnu 'urn nu-1nsv.I1IrInl1 anvil: uosrfunl -at I\l'Il\l'l'IIl'IIIJ'I Illwrrsm wwunl \fll I\r1|\|Ir|Ir\r\:1 lll\.'Il'l 'Iu\IIll\I \lI' l\l\l\I'.l"\i.l"\l\.l'I rII\'l'I QKJUKI Ur MKNHIHM HIUH informafion report, Ex.P-1 that accused No.1 is alleged to have obstructed the police from dam and is almed to have ussed cr1:n1na::' ' attack the police persomtnel. It is V information that 7 sandalwood in"
jaap of accused. In the it known by the pxnsecutioxgg aa_."t6_ was ' as a witnéas the dead body of sigh '.a§iiéi¢§vussi¢n, we hcaktl that that accused No.1 had used f¢:i;'t:a.v"*m."dé'"cér or prevent PW-1 and other diacharfi dutiw as pubic we hold that judgment of conviction, _ of for an ofibnce puma' hable umhr Section ' he sustained. We answer points No.3 to V' Ilfii-Fl L~;u:?'iJ&fi¥ Ul' KAKNATAKA HIGH C-A U'U.!iT OF KAKNATAKA HIGH COURT OF KAKNATAKA HIGH COURT OF KAKNA3'fli'U5% HEGH LQUUKI DI' IV-\l(NAIAlU\ I'flUl'l LN-
11. In the reault, we pass the foflowing ardezrz Criminal Appeal Fig.1 128/ 2132 is dismissed. Criraiml Appeal No. 355/2063? is aflowead. The judgmmt of :3oIrvmt' lg" n impugned ' H= % H Appeal No.1s5;2«::>o2 is set aside. Amm%ua%.: 1 S.C§.Ho.'3"2]198'? an the file cf I .'i¢'LItii:£i'éix*11£11.v@I"L1§ig»:iV,:"_:
Haaaan is acquittal sf an cofi'en€:e;_A_ Section 353 IPC.
Iudqé