Karnataka High Court
Ninganna @ Ningaiah S/O ... vs State By Bannur Police Station on 3 April, 2008
Bench: K.Sreedhar Rao, Jawad Rahim
....... . uwun: vr nu-uswArA:\A HIGH OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA PHGH COURT OF KARNQTAKA HGH CE C.I'."l.A. No. 330. 2065 .. 1 ..
IN 'ITS HIGH COURT OF KARNATAKA AT BANGALORE DATED was TEE cam my 05* APRIL, 2003 PRESENT mm HGWBLE rmuvsrrcs K.§RE2L::a*.aOi§' O _ O Tm I-iOH'BL.'3: nmmsngz gmwan OE NLfl'GAHI§fi@'_' sraamzianmxmmmn tZ:O1I.NC)'*.13E_fi';..'« O 1; {By sxi: K, ADV.) O%OOOsmx:E% BY BAKEUR macs STATION O V; - O OkBY&m'z:Lzc PRGSECUIOR RESKDNDEHT « CR1:-5» PREFERRED BY Tm mow ' "fi_P$'E3:§§«AHT/ACCUSEE 'I'HR(I}UGI-I ma SUPDT. g;£':E-N*mAL Pmscm, MYSORE. AGAINST TEE kkmmmnr mt'. 30.7.01 PASSED BY nm 120., FAST ~.,'i'RACK ccx:R'r--1z, MYSORE, IE s.c.nc>.&o/01 -w 1' ;r:mmc'rmc3 TI-E APPELLAliT]ACCUSED]COHVIC'P FOR TI-E OFFENCE P/U/8.302 OF IPC AND SENTEHCING 1% TO UNDERGO LEE INIPRI'$O1'IIfiIi"T. Pm IS ALSO DIRECTED TO PAY A «$2
-nun s..uu:u ur AAKNMIAKA HIGH QQLERT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Ct C:.'l.Ps. NO. 330 . 2905 I-'IKE OF R8.5000l- AND 1.13., 'I0 UHDERGO SJ. FOR 2 YEAR$' TEE APPELLANT] COHVICTI ACCUSED um? Tm mow onnmz MAY BE smasms. This Cri.mmal' Appeal comm an I-IEARING on this day, smsnmn mo .1, an flair 'fine mamial fiacts of that rm: the wire}: the ammpzasnmm who is J bmtlwr of ms. With "between the house of quan-eh and Vifiefore the incident it was 3 accused had mmmma theft gsymaaa C that the dweasad allegcd in the viflm in defame and Inthat regard the accused said tn that at app;-ops-iatae fine he would y¢rr1us%imm oftlm deceased. On 6.10.1992 around %% P»-.3 was wcxldng in the land at' mamhagowaa V --'E ' the ccattnmeeda. The accused names to the mama: ma am he met cutthe buds and laagaafthed%cadwhe:nhefoundha::rit1a O£/ ....... . ....,..m. -m nnnnnannn l'1!l.7I"I i'.:'f..BfJ:!I{T OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURY OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC Crl..A. I40. 330. 2085 -3- oe-ynabim positien with one: Pillaiah whq B mraeminsd as Pw.4. Pw.3 immediamly upon into:-mam rushed to the land at' Pillaiah % dwmd M mm and W cm' _ at' pm» and whik: mm la and sab"°°d "mt 3941 him in the in the with Pw.4 and "tb fiem. Pw.3 lodged a amlegixzt cm the same day at 2.30p.:n. for nary 8 years and he [A -1 an 25.12.2009 and um brought to Mariam Report disclose that the on acwunt of amputatian of the limbs % the death wan due to bleedm and shock as a. act' a-uutnimd. "me death was haznicidal luv: : uvun: ur AHKIVEAIREA HIGH §()§§RT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURF G KARNATAKA HIGH COURT OF i(AK\lATAI(A I-IGH Ct C:.'3,.A. N9. 330. 2805 .. 4 ._
2. The mmzphizzt kadgeed by Pw.3 in marked at Ex..P2 and rm is marlnad at 21.94. The caniaenm clisckme that the accused came am judicial mnfesainn of his guilt ~ CW5 and PWA an: the mm is mm mm: aftnr 3 gm"
that time Pm k he.
taemtifias as am that m'fha% flu accused came with chopgnegr by cuttixng my in am am that by the accused death was The cirmxmvtarsaea that for 8 years an» inoriminataa In prove his guilt; On the above vguilty of the ammae puxziisluhle under ' .302 amt.
On staeam smumr afthae evidence of Fans 8: 4- we fi:1:iti:att1*3:ea.aidevid%'aqui13acnm'nhez1t:oé'the 4/