Rajashekar S/O Puttegowda vs State Of Karnataka By Jayapura Police on 1 February, 2011

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Karnataka High Court

Rajashekar S/O Puttegowda vs State Of Karnataka By Jayapura Police on 1 February, 2011

CRLA. FELED U"/S. 3?c'1~(2) CR.P.C. BY 'FHE:Z
EXDVOCATE FOR '1'I"II5l I--\PPE3LLAE\TT' A.GAINS'E' "$1-'I':

JUI:>@M1«:;N'1' I;)A'n2:D 19.11.2004 PEXSSISD BY -'rm~: 111 .:x~Lt}191;;
SESSIONS JU1:a(;£«::, MYSORE IN 5.0. NO. 34:5';f»2.O0%2;,'..
CONVICT1NG THE A1-'PEE,I.AN'1' -- ACCUSEE) ..;4"£>I2,_  ~
C)FFENCT31 ms. 326 01? IPC ANI) SE+3E\¥'1'I§?sIC?{N.Cf§"~£I1M' To' 
U§\EDEZRGO R.£ FOR A PERIOD OF 'fWO"'Y'i%2-AIQS A:s§rf;'r:f0"ixzgi;% 

A FINE 01? RS.10,000/-- 1.9.. T0 i}'NI}E4'{27GCr S,'1'--.FOR__

PERIOD OF 8 B/IO1\.='THS.

TI-~i1s CRLA IS comma I+'02§"'1;.-£&:A}iIrm' Q§§_fri3{iS"E)AY.
'1'}»1:2: COURT zvmm:-'1'1~{E; FOLIJOWING.  - ' 

This appeaids t"ile:c1vV--'::~$r_ j,'v<"i'ie1}.1e11ging the
judgmemi  ':1f'.;;oiQ4"«:  the Hi Add}.
Sessions  /2002 convicting
him £'()if:    {PC and sentencizwg
him to L1fid.x:fgQ :"'i"1§*.:1,:'}.§5"i'§()f11'I3(3E1{ for two years and

to pay 22 f_i'n.«2 617., AR:-3f}O,.O06./~ in ciefauli, to undergo simple

Vi'¢:1pris0'ri-f1"':e:Vii.& for si§{r110r1€';hs.

" V  It," :i'j::-.5"1.he (72136: of fins: pm$ecut.i(>n_ that on

"._.2O.9.2OO1«;.21V§. about 5 p.m., in from of ilhfi hmlse of one

'= S\xra.f32yg0\vdz1 of G0pa}apura \i'ii1:;1ge, when the accuseci

'  was :'~3ura:m10ned 1*eg21_1*::£ing §;:13&>. bI'€E:"k§§E:1g(;'i of the w2~1t.€:r pipe,

 ht? :{3c:>§<; qmzzrzwré 'JJi1.§"1 CW2 D<:3dc12a..1'121r:':.,1:':'1.:3g<3w:§21 who Wm':

 /1

/



}E3Ureg0wda was ciiscL1$ss'ing about: the road §<)1*11'1a£.io:'1 work

on behalf of Zilla '15'a11.cth21ya1§,h, it  brm,1g;h'{. to the: 4vx.1V<>'i='i(':t1_

that. a water pipe line has been br0k'en anti i,he§V_\%%éz1;éé:*----._

being wassied in the village. 'i'h<~3 Sec:»1f§:1ar3,r13():cg§)wdai;.o1d _ "

then} ih.a1.ths%y sshould in1n'1edia1<:11y ﬁlo'the...S§)di."3_11cl,- 

see the broken pipe. The S£-tcfe-ig11'y*t1i~:i:'éa.ﬁe12aiiskged aégte"

who ha.s done this act. At that ti1Iie,  CQr1gr<§;~;=$_ AKén1p:§;:go\vda

i11fo1*med him that the sa.1ﬁ«': \»v--%15  Marigowda.

Sheityg0w'da and  PLi'i'1€g'(A)W'd'Ei-_.  ibthézﬁa iiriip_. "€he Secretary

sent. Shix'a:1r;_a3._':v   "Si.v;<:e it was rai1"1ir1g3;
they went 2:  pendal of 0116
    '  p   afiender Shivanna
brought   Rajashekhara was

h()lding; <7'f1'ﬁc;>§_§V'p)<-:17 ai'.  time, When }3o1'cg0wda asked

 "the v¢;:'L'C':(.I11E5§'€d  to \&fh'()'"ciid {he work, the accused mid that it

 Li_5:V<'1't;>1u1'r:  for the Said repiy, Boregwoda told him to

r€'pa__1'r t.11e"ijréke'r1. pipe. At that, time, the accused has

 ..stai:ed "1.Ij.:1t. 'the Chazizrmau. shouid do the work and

7§)€>§1ci'2;«h2111zinlegowcla... Chairman has broke1'1 the pipe and

 1'e:f{.:«ai1* 3hoL1Edbc:: done on behalf of 1T)0«:i+:1a11;»1:1?1u11'1eg;<}w£la.



Jayapura Police Station on 1'er:e§;.)t of t:'§*1e (iompiaim:

regist.erec1 the ease in Crime N0. E O} /00.

10. P'vV--} in the wimess box' has 1*eii.e1';2§i.ed"'

zﬂoresaid ver"sio'n found in the c:c)t11pEaj;1t. w1:=.i'c:'iav-.:$*..;1:i'arE~:ed 

at Ex.P~1. He has iciemifieci the (:0.1;11pI21i.r3i; sits E. V';§*'~'?"§V"2%i.,_11ci:...V. .'

alse n1a1.eri:.11 objeei:s seized I':°em__ the 3eet1e C',{TV'()@{§vL'1I'E'(i'1']';C(i 

which are at Mos}. to 4.. In the   iéiii has
been suggesied that     the
crotnpiamarxt. is dep_osit1g AA.{i-1.}5:§ei;§,r 

11. PW_2 injured. He has
narrated    ub.y"'g'1ecL1sed on him by
means  a €?hC):f.}f{)(:?~:V':.;?'-n  o.ff.enee. His evidence
has; been'L:Q1*1'ebO17a.{e§j.bj§y.:_:'é3~;.ri'éie}:1€e of PW---l in so far as

2183??

 11'}3e e;em}§.IL2:;i11"'L'..given  PW~1. In the erosss examination, i1.

VAi'SV$1§.§,{\;V§t.?S_if€§1 "1'.t)e._.¥.'?}VA2 that the accused and himseif belong

{.0 ti,xze diff.ere'1{1_i ' polﬁzieal groups and t.ha.*;'. the inei<:ier1t: has

"  'happen"e.d 'beeaL1se of the politieai rivalry.

 4:12, I~"'W--3 has stated i.}.1:a'i' 01.1 the date of incident.

xvzﬂcér pipe in from of the heusse 91' Sxxrzaxzlgrgcmrcia was;

/2'

-1_1.Eé;:'  a(:eu.se{':~C)n "-111.55 pe"r"s0n and 3350 the Contents of



10

broken and i11e1*ei.'ore, they had been to {he scene of

0cCi.'1rre11c.e. He has stiairzd reg§a.1'ciing the p1"f;',.'3€I1C€ o£.' '-.€,h;e_

iiljiired, ?\?\!-i am} aiso this 3.('.C'L'lS€C1. He has

I3<>regc>wda, Secreiaiy and the a.(?(){.ESCCi\-'v*'@1"€. T.'é[EkviI]:}:§.§.f5'~.CE1C¥.sV '

other and at; i,h:«3.i'. time, the i11jai»red:_---<9.{gi_s Iaiisz)"*-;>rt?S¢_11t;.,.i .'

However. he has been i.n:at:ed5: 1"19si.i1e' '..;fe§.';;ardis.1g' i.h¢_ E1(Itli;.1.21§'

assauli: by aiccused on PW'~2.

13. PW4 is 9. Sig-Iivairiiryb  {he spot

panchanama of 4S':j--é:fi'€ oiocgat:-zfrein,c'e.f'vPW{f5 has treated ihe

injured  iiailfgefi' ai' the person Of PW~2.
He L'PV\" siiffered 1'rdci111'e 01'
right. E-ibillzl' '1:C-'\,'a':§:;Cj.§" bone:-, of his right: 1:-zg. He has

21180 $i_.2i"i.e<:§ i;h:1i"i1¢V'i;a1.ié~-V$tIff€21"ed the f1"ac.tur<~:* of left lag. PW.6

4, ,.,1Puf:'i.§§':'G2Q'WC}~E1 is ii1"1ev----s--igna1.t.0ry to Ex.P.3 under which poiice

 ise'i:aiét§ it) '7, the c:ioih.es of injurt-3d PW2. PW? m

LiGE)i3E11, «p:7:ij:;e7é. c0ns£.21b1e hi-15} imnsniitieti the FIR to the

 Magi$i.1'a1'E:e Court on ihszé {fate of the o1'fen.<:.e then. is on

 PW.8 is the police? oimsiabie who has w1"iii,c3n

E:}_';:><;P.2 pa11<i1'1.e1m1.n1a in i.I'1i:~; C21S€':. PWJE3  i,h<:t ASE in {best

.}z1.ipa.:ra pi'}1i(fEE 53;i,ai'i();iz {i1,1;"i§':g E1219: If<3I<:va§':i, 'i'.ii}'"1€_3 W'h(,'3 ha-15-3



person and that on E',XEiI11Ii}1ai.i{)]1 and on seeing the Xmays.

the 8"' mid 9::-i ribs were broken and Ehe said i.i'}.1f§,~I,V'1_;},1'." i;'E;'

ggrievous in i1a'[LE'1"€. i-"WAS PL1.ti:21swz;iiIi21 ChE1i'E"y lies"11Li_if-neiii.-__"~

E'1<:)st..i1e to the ease of the ;:sr0sec:uti0n. V 

.14. Aftei' heaiing both the })}'e)E3_CeT'1.ii:i(}I1 é51:.1<:i* 

{he learned Sessions Judge has"-feiiind U16.E1(:i1L1SCdV";.§{'{ii1'i§} of
the offencte puniehable L.u"i<:1er SetiiIie€}*32E3_ IPC amd. S£:i1i,€1'1(.'.€d

him  herein before meri'ti0i_ied'.>--.  

15. 1§.h¢i;ve   the evidence on
record    iiiaterialss relied on
by the 1ipi'0se<(:Aiii§iesii- fﬁ'o1*11 the evidence of }3Ws.1
and 2 011'  the direei. eyewitnesses io

i'.he.,ii_ic:ident. e1Ii'd,_*;,1V1e e.v'fder'ie.e oi." PW"s.3, 10, M, ?3__f§(T} ':5. who

re pzi'i't:iaI41Ay._supporied the ease of the p1"'()S€C'l1[iO}'1, I 21111

u"iz:ii::iiiAi.e{i"  the incident has happened on the eiate

of the e'i"1.'ei.1e'e in which PW2 was grievuiisly injured. IE: is;

  i;rii.e U'1.V'<";i":l. the pmseeuizion 112155 nei: relied on ihe weapon. used

"'§jj;'i;1'1e, aeeiiseci Le» assziu}'£;, eiriee the accused has ciireetly

v.--':?;urre:3de;*ed ':;:efei"e ihe CO'i.Ei"i and wziss moi: ava.i}abie for



arresi iii} the charge, sheet was filed. PWJ3 has

cat.e§g0ri(:a§}y stateci t:h21i, me accused was not €:¥.\-'£'1i1E1'{)}C.. 7;1,1_1i'c1

iherefore. e.ha1"g;e sheet has been filed by him aﬂexfj"se¢g.;:1_j;1g  

ail the ci0e'un1em.s ee1'1eer:1ec1. It: is to be  {The 

p1'c)duet.i011 and ex'ni.bi'Lie1'1 of the \veap_0n :v.sejd'i'701*' ihe t')--ff£'e}iee_ 

wouid gain impm't.ance, only where the1'e_ iés' 21 se'rie3us'Vdis;3't1t'.ee

regarding the 'injuri.es caused  i_1j§ufe'd  min 2:
Case. partizrulariy \vhei1A---._._ztfher<--%T  wii'.'I1e~Vs ééeeVV to the
incident. the p1'od_ue.'t.i(J11_._:u§d_  weapon of
offexme   the Court can
decide rega::ciViVn;§T 'basis of eye witnesses
and   of experts and othey
eircun1s{ant:ia1 E4e:w~"t.h.is ease, the evidence of eye

 azid, other eirC"umst.21nt.ia1 witnesses and expenis

 E'2ii1_d"..1_4, ct}«eé;iF1'§',? estabiish thai: PW2 has sustamed

A  g:=1_ev0L1airie$..and said injuries; are caused by {he accused

aeggliiegedi the p1'oseeu'1.ion. "1'here1'0re. I heid tfhal. the

 Ai"1nciixig;3_:éi'i.he Lriai Court. that the accused has eaused {he

"  iggtjfies on PW2 has been pmveei beycmd reasonable doubt.



16. S0 llar 21$ the Iiélitlfe of offence is e011Ce1'ne.d. it is

seen that there was a quarrel ensued beiween the aemigezi

and PW.2 amd other "persons 21': {he scene of 0eL:u1're3'1(:e _fwlii_eii1, A'

PW.10 HS.Chil§ka1b01'eg,§0wCia1. Par1chayat.h Sec?1ie1'.ﬁl"y.Vv§'e:i';{._Lox 

hold a spot i11speet,i0I1 of the xvofk ll.1§d:ﬁ¥Y:{.§1K¢fI}._: 

accused, irked by the re'ma1'kss' gyasseld by i7'W.,'2;:_ .r:e'g;arc1i'1ig§Al

5-'.'u.b~$tandard Work of aeeLisedVi'i'».§&*i1iCh  t§<:,.«;>= eause of
breaking of water pipe; .1':h~e aciettsecl..:-:a;s._p1*ov0l{eCl" €1'I1Cl he

has assaulted on PV\/'.2, \x:hieh_héiS :?esjultier.};.in_'_.griev'0'L1s hurt.

;:3ug{géstie11*l'€h2it: {hea'e_isf'e1 political enmi.t'.y

'i'l"10ugh  
between  not been speeifictally
brougliiv 0'1v1l_i.A  'lihe wiinesses nor any
d0eu1'n.eh'€'V'V "isl  Shaw that accused had

iz1ten_i.'.i{>ne1l§§*<:§jmr1iitte--rj ﬂile: injury on PW.2 on the date of

   ----------

17_r..1"1"£l:.'jd'l£é.\*v' of the above facts. 1 21112 (if the opinion t'.'n.at' the 0'i"fef1Ce eeines wii.h:i.11 the dei'"mii.i011 of Ser;:i.i0n 335 {PC ;1n£i~~.a1L:c:0rdii3g1y. he is liable to be com-*ici:t;ed for the said saffencte. in so far 225 the :=.sent.e1'1ee <:0;'1::r::r11e,€:i._ it is a11'€-rady éep0s,=..'ii.ed Ehté {isms amotmt. £.1a{: samze s1"1a.11 be paid ':0 the legal :"eprese;1tat.ive of dead.

The 21p;)€;a1 is disposed oi' 21<:(:<)rC§§;}g1y. P\'v'.2, since P'\?\!.2 is s'epo1"I..ed..

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Karnataka High Court

Rajashekar S/O Puttegowda vs State Of Karnataka By Jayapura Police on 1 February, 2011