Karnataka High Court
State Of Karnataka vs D S Nanjegowda S/O Siddappa on 13 April, 2012
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
:5: 'T;%§E HIGH £31397 0? %<ZARi1£ATm<A AT 5m:ss;aLQRE--._ saga $518 'mg 13" 5%?' G!"-" A?REi_ 2:3:2:_ « ?RESENT ' % THE Hmrags Dr,3U$T'ICE K AND' . , THE HGNBLE §*r?R,3i3STIfiE:.:§;'*S PA.Ci~i.i-j£§PiJR§";vV:4'V'H CRIMINAL .%PfP=E§}L rxs:3-;':V:::S';f3?:3E%2o9 ?'T-A BETWEEN:
STATE 0? %<ARNA"§'AE<iA_ ' _ H _ av RURAL ?C}LECE; "
§§-HCKMAGALUR 'V " » 1 ...APPELL:3d'§T
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§§'~;§a:: E«:;x"i?§€g%§{?gE$§%%\é§:, ;x;:>v;; 4 @633 {:§§ZF'?'§§\E§1.i.. 5§;??E.5%i.. ES ?E%..E$ €j?'éDE§, §E€?'EC3§2E 3393 {1} Aikifi K_7§f3} £i?3:§,C"§?'§.§'{E?§§ TS §§£§§\§"? i..Ez5.Ei'E 'E'? FELE $53 5'-'zP?E;%L §@éE§\§ST *. V ;¥"5*€§.3i§?:%G'Z--?3§§?\§T QATEEE :§.§§,2{ES5 E5; §.,C.?~§£§,5,»":':.§§6 535$ TEE §E;E ' f:{.}§"T'%%E §1{3£3§.., §ES§IQI'%iS }L§§§E§ é':?°%E%<%'«'§%G§i.i§§. - :5«.CQ§.%}IT"§"Z§\éf3 T§**§E %§§S?§_§E:?Ef§T§éCiLl§E$ &F§R; ?'%iE GFFE§'=§€:E ?i_§f%§ESH駧,E ééfiéfigfi.
SECHGNS 4§8{§x,} $939 384(8)? G? 759%: REAS \§~!ET§*§ SE€"§"IfQ§'\?S._ 3; ii £343 5 OF 3?; QCT. T "'E"HIS CRIMINAL APPEAL CQMING ON FOR HE;:xR:NG;~§--E.E©égE'.l*:§é:1? CQURT 'mxs gmg. Dre 8HA%<"f'HAVATSALA 3;, DEEAi;iVE:R;E:E""~Tf.%i'E F-'OLLC3WING:~ 3u3GMENf This is an appeat filed by tVh'e_4_Sta€e._§}F:der and {3} 3? CLPEC chaiienging thé'VL'L'§%i;*a';:x_;gné'c§-.gfisjvgrrfégnt dated 1SiK%2006:nadein SC N0§¥199§.QfiE5e€fie efAddL sesgens Eudge at ChiE<magaIur_V 2; For 1.. £A3j...-§;3ke4.:_,__ C»Vf_ "-"cc§';1venience and better understandirs --%,-t_E§é~Vj_i=éé'¢;s;:>.r1def1:._is'.hereiv:iafter referred ta as 'the accused' as é3rra€gneéi":'i§-»§heV%"mg;i'i2g'r:ed jziégment.
3.? 'i%°'§"}e "Ea.::is '-9f the case Eafiing is ffiifsg ef the 2::§p:ie%§%, ié siggeé as:v"a}:§der:
.%F%f£'§~?=--v E$%%§a§f{$§v$wéa, ihe faiézes' éf §§£€8S€§ Charzdrakaia ._駧'g3§.-%§;% é '{;§;s§%*'<g§§é%4'::: mm Ruraé ?§§%€§,, Shékmagaiagy agairzgt ééég c %?:::{i.§L:3éé'T'i'§Aaf fie sfferzsm gsufiéghatéie aggzdeg' $€i:E%Gfi§ @892; $343 3%' '- '_':..%§:;f%€5.'~'a:€!:,j! égfézéer Seaiégfig 3; 4; grad 6 if Dswry ?%'$§'§§§%?§$f'é Agi, E: £3 ' g5§'%§.f{gé§ ifiat ?%§%:'6 - Egwaregazrég haé §é:*'f§r§':é$§ ihé mgrriage m' Ix his daughter with agztuseé 3:7 §8.B4§1§§Z ané at the :3-ma sf r':'*:a:'riage; he haé given a Casi': <3? Rs.:'é4,$§S;'~ afid geld and aisa agreed ta give a gslci Chain is the further stated that cut: of thé Wed3GCk;-'§fi€'4*Ti€3€;¢a§Véd ;§£'%§'&~'.:bi?f'h ta twc sans; but one son died prior to ¢f:éV«;'af!::'E~*2 éff tfié_..5e:eaSVz§&i;.. £t_ is statefi that 0:: :9§O9.1995 dfie-v.§%:;..V>CruéIty. 駧' {t'Eé'afijn'2ent"
given by the accused ta 35318"fi.€C€E;iS'é§G'é _:$':§;lVé'_j§im}I$é'C§'*§¥'3§€> the weii aiengwéth Eier SQFE aad csmééitigé Eodged a missing complaint fine The brother of the accused found and child in a wen and he repgs am miice registereé a USP; sase - Eswaregewda came to knew abeigt '{héV'L£'§Vea':hVfl;:§f 4§é';~3"i§'%-'Lighter ana grarzdssss, he iafiged a §:<mV;;§am%§:*§«:.a%;.é:: we ;ssas¥se«sa§é effences, ag: 2335292995 me a£.é;s; §§:%é 'sgssag,:_a%;%V:;%s'§'§3sré§%d §y ?'2i%.:'2§ M Bsééagga Gewéa. and '=..___§§"§é:2é:s.:=§" £31}? é':2éf3:"e ihe i§'"%%;'€S'E:g§§i§':§ G§f§C§¥3 after '£§'E§ °T~--.%,_:j2éa$*t§§a%:::;;».&':fisazas Wei; aharggsheat was §§§%§ agamgt %%3% '1._'_"a:£'::_§+3;§éV fer' 'aha $33236 gaéfi aéfeaaggg 5 /":9 V %..»m.¢.,.,V,. ,. ,., The agcuged faceé iréai befsre the seasyt ef seggiasas, in Samar? $2' the Cas$ £3? presecagticm, it fias get e><ar¥é%:':ee3:V:5a'*3f"L§:i:%:;V:2*y as 21 witnesses and gm: marked as many as 21
4 materiai abjects. After the evidencfs":3f----p.r0s§eC;§f§i:V§i_éVic$é3'.»wLa.s V' ciosed, Statement of the accused unfié'i'«VSé_:.cfi'bn recorded, He has denied an the:%:*2:rimi"rsatE'r:gj":j:iEt:§,£":*t1'St§anceS"
appearing in the evidence.' sf ,§'r'o<3'ie'::zjt.-E91": w'it:'sessies, The agcuseé has fiat adduced 3&3};Séféi'>.ii€;'V€X{§§€:E'_§.§:ég. We 'Mai Ccurt on perusai Qf the .e1~%§i -_an<§i V'§i§§%;§%m§3Ah;:&:'ryVV'egfiéience, came to a ssncluséen hiring home the gun: Q'?
the accuse;j"'f':>v;*~Aéh}§;;' égainst him and remrdeé an Graig: in this apgeai.
43;'"Lear:§Ved.__VH%§h 'Ca:.sst Geyerament fiéeader szsbmiis :'%:vhat"$§':§"?r§é'iL: iiZ§:;::j: hag rag: Qrageriy 5§§;3§'€€:E8§€€§ ihfi evédenga sf %;%":§ §f5%?"§€? sf égceasézi W153: ~= '?v§g¥§§i<;a;'j':2r":a.;%:§':.é§" bzgiher af éfiiléafifié §E"'%§ eiizer wétrfiages '*E§§§?% ,%:§ §§%;x}:*:; éemana cwaity am éE%»'::'§a':r3*:e§é€g am tiéa: the e;i_'_3:e5'z~':_éé::§'é§e§ a éswsy éééaiéz. éég §§.:E§':'*:§:s ihat ihg Erségagfigd judgment may be eei eeéde ene aeeeeee may ee eems§c;:'e:j fez' the effeneee Eeveéed against him, 5' Leameé Ceunseé fer the respende:2t<e'::::;:eerj"'s:§;VbmSte"' that the preeecutier: faéied te estabiéelifg tieatethegfee.'§}ikeS }CieQ\a*§*:i\,f demand, Cruelty er Eibtreatmerit fiC:'«-the ic§es:'ee:see'eg ' E:-1;;e4...V;s_uf:£mi%ts-i"
that during the eeurse ef crosei'-exeminéften1v effii PW? - Channabasavegewda, the uV::--e§%; ef",dej§;e.aeeje :er:'d the brether ef PW6 - Eswaregowda, he hae.VVe!»;i.c§:ted*-- 1;n_aiA.'f§1e"".fi3f.!':er of accused had given a suméeif _atej¢f.',"Ci'e§i'e7'esed and she had given the same vte end when she askee to refund the said ;a;n'§é>VLév:v;t.,_§.:§i.;:jg<'%2e'f'v.§3ret.hee~§n»iaw refused is return ihet amount efééefae 'fled: the eeme ie her eareeie aefi erether see "*c1?fae:*e.:fei'§*eV_V_V"e'§*2e Eves fmeireeeefl He eeeméts that ei;-::t_:,seVed.é%':VL§':':*:ele%L§}if %:e::._ ieegeé e ezieeéeg eemeieint whee she wee 220% fe§'e:;éj'__¥'§ii'§'%:"'E§§V_e é:f'%':%Ee. fie eeemies fire: eeeueee is ieeeeeee ';ee¥e:§ iee '"?:'*'§e§ £Zeez?:4:""§":ee réghiéy eeeeéieee {fie accesee eed iézere Se ' géfeaeéfiéée ieteefere with the eeeegeee jeegmeetu 6g 1r: VEEW G? the argumentg adfiresged by V§a:>._a:r::eé CSLi§'%S€§ 5&1' the §3¥'§§E$; ihe arfiy psémi ihai 5E'%§§i§fi §*a'I3u§". é.";v3.jx? Cansideration is: A J A sawhether the impugned j:;g'i'g1A%h?e51tA_ §nterfereri<:e?"' 1?. Our answer :9 the abav é"'«._;3'G:r:t is '§;:..§::h'e 'ifiegativeg', for the foféewing reasensz There is :':o:.vrji-§ p;:.te between the accused and was performed an :8.04.1g§2V.v'3'?x§Vf.§~ ;{gi;5f%' ::.§:?"::fi.;,'§'1e"'j%§s;j§%£i;;si:"§~§"'<;'*é%easec§ ghandrakaia haé given b%rthV1E:j"t§vG p:'e»deceasecL SQ as ta establish {fig é35 e"s:f;:V'v§3§*AC;s:;'éc:§'tic:s*:; Pwé ~ Eswaregewéa, the f:5'?;§*'a_€A:' A§'¥z'§--:?..--»+ Qhgnaaéagawggwéaf the §a€ema§ ::%:Vc:V§{e ~3fi'::f%;£9e;a:;'sé*;'5§, Té>%fiJ§.Z - %»'ia%§é§<a2j':;§2; tie bmtiwer sf égeased ' =...5*v:*§e§*e §>»\:a§:':§nefi{,' §:e_:*~iVi taste £3 £9 cage??? 3:35 saiégfacéfiry €X.!%§€§'3:€€ _ _f_--«:§ ;3_:§ve %*:§;3fi";%:§%:&:*e wag am! égwry fiémsrzé 33$ C:""i§§§§'y' is ifia the 3£€;:i§$§G§ Eaihez Q? észzeaséé Exéirzgamma WJ3 V' Siété? 3? £39 §EC€%S€fi Rgéhamgni P352 asaaesg 5&9; gxaméfieég vaéam Wié' - Kamaiammg iciefl ag %sV§§¥'E§S$ is esiaéiésfi :,«=~M, A)'/./\~A/""'L the Crzjefty), FW8 ~---- Eshwarama; ?W9 ~= Raje Ggwda (exjémineé ta estabiish with regaré is dawry demand et:i.}.,_ ' Kamalamma and PWE: --- Kamafammag {th¢__"
accused) have not sugaperted the case"VéAA":'5 '§:1::*st%:':L:5:'EaT;f;", . ?§}V'i3 'W Gnkarappa and PW14 »~ Shivannagthe bV§'{)*£§1'€--3_£.*~En--!.Q.\25JA55° 'acTCu«§e:§;=, PW15 -- Maruiasiddappa and PW16'>{:S%hivasha.:ika[Eézg 'inquest V mahazar witnesses have net..5uppQE€ed jthé?'-gage e"f"Api9<)secutiQn. Envestégaténg Qfficer was not e.>§amj&ri'<=::d vf§2e'§'.ground that he was dead;
8. '}:_:'::§ is ewd eceased Ch 23 nd ra kala died an herf: §_c§dz3--A§A she cemmitted suiciée by jumgéng §n'é<;. ;a gasd §§"§£§§'§§ :6 mid that the §f_.§:§SS§ §.;.~*~;:§fié*e3.§5:':.éE'%;:§é iffir fie: Seam 3m $323: he éiéflirgatefi the §78CEV3§'€;?;§_ m{§?E§%'%§é.2";§§é*?:.§ éewzgz and aha déeé éswgég death 'E323 Trig:
Cami" §3:*: §:97§3é'%_=.._§§;.§s*é:%a*:§ars «:2? 53:3? ané éacagmeatary evééenaé flag ?§§?}§§§f £§.£':§'§2';%'?fé 3 ::s:%i§::§%§:: iiézat the §{'€9S§€é,§§;§%E"§ bag faiisd ' .[%§;:>mé' Qthé guéii :3 32% aé:{::;ss§é ané f'6CGf'{§$§ 5?': §2'§e:' 6.3%' '<. :gg:§[;;%i':é%';' ''%'%i& 36% gig gmé ggawég t§ §§"§"§€§"f§?€ wish 3% afégr sf V . __ (%§';«€:§ "?'f:%2§§ iifiééfia E E '%"'2,w_,,w»-»'"""'"""' 9 Er: the §'%S{iit; the agpeaé faéis and the §§'.'_ é§:2.{B§ is i:
hereby désméssefi'.
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