Karnataka High Court
Veerayya S/O Shivarudrayya Hosmani vs The State Of Karnataka on 1 February, 2011
Bench: K.Sreedhar Rao, C.R.Kumaraswamy
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and (I ifs Ira %hop In a hotI%e iiuated u •Jallapur.
l1Iil1%tfll. lip. vif( \a!arnma his sluldrt_ij 'hint' 'n'ja
Our isidd '% V t 'V e%h1f '(Ii4* lilt! Sliivar i(11.1> Vet altoee; hei
re4dt' His brotlwr 'eriaVvi rt'sictin aClJ.u Ii1 t' all'
house alonM "hit his Fiiiiiiv mt ni1x'r 1 lit roimlplcui 'amt'
morhwr Gangarnmna u%ed to iesi& In the Imwso of ,ib
l)rothtl '-trana Fm th p-isi b or 6 thcit "a'
(hpl1te betwt en ii' othnr% in it jx et of partition f
Ahyjut 5 om 6 months buc k. lu' hrotht m 'i't cm a fl U SCL.
to quu I Cliii rept C t oh Ii.inmo ctIllP )IC)[)f it ,. I h t Id' r o
the vilkz' I.'.. ( Ianmaçoi da (nirangouda Patil nc.
ShiI tuft a ((j)fll Stti hq4lt Ta. If aVIZE r ((.iKi II .i '1 .i ?" a
and j)liliii'iii'd tb' J.mflI)ttl Ii. '311( I P cS Ic. wed
mat. (.Iiiing I edi l(s( Ô441 hI at i will .flcctnl as! V. I
'till ,jt (aVa%1' P .111 pm i' 'rt I • r e f 'I I- - •li ih -
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I iWSt'4 IA hat' lit iLhlfltii S. t
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1 C ontpIunai it :tiiti 111%
mot'wr sei t ...bili. l I' (,urii--dcutana L' the (1 Unit itt
l-lo%pft ii. Saratiur. ' nnipainant s e i ccrana
irnil
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COiiflCt thin with tue diVision .f lift propt it Ii id ill il!
agaiiist him m'd with an mtt nhlon to kill turn. pnurcc
keroseiie on 111% bod. lit un aiu attcnipLd to kill and
lhricbv lit 'ustaint ci I,.irn lajurics. Since 1
i t %% unabic ti
sign tl.e stnteincnt iccorckd In the Polic 2 ii a..fixcd Ins let.
thumb impression ils %tate,nt nt 'uts
I1 ice' irs r befon
u...dish Ptil
1)r .
1 ft m'nt 'it I. a%av)
Oi the jasis ol L st
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swn ir ik IC ha' e rrsferc. a . rt't iii ( Twit. Nc . ,/2( *
trw ,h' t,tfcnr( p in ci t1 it' ii s t f fl flY fl I II :r
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j 2001 a 1 '. ' h hit'
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3. AJwr inctIatioii PA. Si mm P.S.. laid chartc
%I1crt :tLahIi'--T tli ac'ist ci 'in iii' .'lfrnn i;uni.1iablt under
H ('lint '3u9 d TT-k ii f., n.((I in flip
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26 03 200b at ilx it in ck cca%cd a' z'acIIng t i(
nnvspapc r At ii i 1 icr of the cleeca.sc n
to his hou 1 r 1 on tiM grc
I e corn d on of 1 r
ii '1 1
iosen ii t a has i
in p11w fi 1 id then set
coniphunanit ainc d sc ci c bun
h %1J( nutibed t& thc
h k't'lt 4111 W itt llfl!fle' '1% ii' 4 lid
( 'ii' ,inn;i c to -n....':;'n tht ft --.IIL .('c' S.j'--t:il'j( 15
1,121., ttIb1' dtil '1 dU.FI1( ti 1 f.l'l k.%I,ili1 t:
'Ii'; 'ia1IL tatkuie 1I( at T l,t I) ii i . vhecl in
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i)411L'li$lIldfliJ in I esj)ei't ''1 deeea%ed Gatiganima. Both
the--i itflc-t' have ftnn' il hio%!fl. in li" --.id "I
j rosci tition
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sed t er.in n sldlnt. w 'act ieir
fl. )Us' . He niothet in ia" (iantfarnmn ua' i esldin wil h
'c era' vu. Hi i elder son In ii 'uij is iorknitt II' Anm.
The had 5 t its tniit ci land ii apur md 2 ierc
l1 s
24 L ic) ilk o I
nd bus
'il'c hi 11 'In' I) C" tli it ). 1 a 200€ hcie
.L ;' i. I v fl' t £ • _'
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a . nu T :a%a ; lb . .1! '1 • 'I' i
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%)t •Ij .1,. :flt)).aJtC I:i'' .-'.
lust I %i, '_t Ii c () 1
fe%t1a1 'Iiat. fli '?H 03 200.5 it aboit. / .30 d.rn..
) i1' it! Lii ('1 '10th
d(( 1% Il 'i' 'o'i' lirliut t P 1 Itt 'ii '% ti S 1
uris dr'nandIn partiti')Il ot the ur.mert . br that lih
hubancI told hi n that. till ci k,ur days. I.e . after 1. gach
%il e ii iii I -ott. 1 1
eenn 'i was In his hc ust rh n' her Vokba iy i er I
to '.c'--ravva s hnhI%e and then fle returned to his dilLuat .
ahoul ft00 am. ht. hushanc. as readin?, the neispaper.
e a 'it r t h- Inc t
The ic cust d told him twit iii spite f' 'e ii Iemar dc lit
inishutiri is .ini • o operating in div1ioii 'Yt tilt prvpeit'
ie wa U 'ad the hi 'ii.c •n hi u-n ' 'itt "ci tnn 4 r.' to
I I hdr
V''1 tjjf_a
i .i'i Hi is 1'' 1 1 it it tht' iii rk( '
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i1 nt. kn 'a A% liol',e i' j. .. :rid
1 ii •'i a i PIT I '1 cit '' .s Mo ! I r -- .1 tl vl
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ndIn( d burn injuries. 'I c'r 1ei'crc- d
ian son Gui i Lilkiavva also MIS 1 (3 bi sin inlurles
!i..r mnsli.i in--Law .ti lii 11€ n '.. AlI%ci .tlso
ustailIed injs1ne. Thncaftcr. %ht dtpned thai. her Ohi
(;uInssj(icjana shifted lwr husband in ear to Government
Ilosisjlal as Saanair At that time, tier husband Wa' :ilth' to
talk. Pollee haiti also "ome to the I1o'p1ti anti 'etnr(ied
)i
4aterne-nt ol tI'c deceased. I)cea.ed has stated that.
I s broi her poured lan oq iu and It f o him. The poth e
I the same Into writ rn i isbanri wa'
1 anent. uiiahh t injunt s
2006 0 1 law
tl(t ed
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)('th .. C kit 'a
i I a"- boct 1. btfor
h' a . ee Ii ,ic'
'ill L '' ii • C 1 I .1 ji) 7.)
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1 PW Di K situ i. t i ash vito 1%
kit P alit KM H ii. oft
deposeti thai. he 1ui flr ee ii Basavvt Shivanidran a
Ilo%inla i on 2t' 03 20 6. lIt as ielc red b' the It lit aI
e .niHsr I lb t I I a
bad %u%taifled 1i3111h Ida. bitt ns At 1 hr time 01 admisic.ui
un rnqii'rv. BJa3ya disclosed that. lie ha% %1i%1-aliI.d burn
Si 1 1 - •i
itil B ifl I ci ad itti ii it Sitrex cnxtr. ncv "arci
Utsa' brtd ,ii'taiiir' I • tp'l fj' ia! t!t P bitt,. 1
fl.!1i % tt hit
nt : SO at c 1 1
i>r fi I iUM. )-j.It ) . -
(it'e, ?j tot till t ' muir ii' 1% ..: 'I itt tj1)% P '.2 I -i iti
' , .. --. E.
13
It is further deposed by this witness that, on 26-03-
2006. Smt. Gangamma was also referred to KIMs Hospital.
Hubli by the Medical Officer of Savanur Hospital.
Gangamma was admitted in female Surgical A Ward with
the history of homicidal burns. Gangaxnma, on enquiry
told that he has sustained burn injuries as a result of
throwing kerosene by her son. She was also treated by Dr.
M. Desai. She has sustained superficial and deep bums to
the extent of 35% to 4G,b. She expired on 30-03-2006.
Accordingly. a certificate in this regard is issued as per
Ex.P. 10. These certificates at Ex.P.9 and Ex.P. 10 were
issued on the basis of the entries In original Medic Legal
Case Register.
During cross-examination, he states that, the person
who suffers 60% to 70% burn injuries would be suffering
severe pain. In such a situation, pain killers are injected
by the Doctor. Sedatives are also given to such patients.
After the sedatives are given, the patient will be in semi-
14
conscious or drowsy state for some time. Such a patient
remains in drowsy state for 3 to 4 hours.
18. PW. 12 Is the Lecturer, at FSL KIMs at Hubli. He
has deposed that, he conducted postmortem examination
on the dead body of Basayya. Basayya had died due to
burn InjurIes. The Injuries were ante-mortem in nature.
Basayya had died due to toxemic shock consequent upon
the burn injuries sustained by him. He Issued the
Postmortem report accordingly.
During cross-examInation, he stated that. the fingers
of both the hands of Basayya were found burnt. He cannot
state with reference to the nature of burn Injuries
sustained by Gangamma as to whether she was doused
with kerosene and then set fire. Basayya could not have
given his finger print.
19. PW. 13 Dr.Santosh Gudageri has deposed that,
on 26- 03-2006. he examined Irayva Shivantdrayya
Hosamani at 5.30 p.m.. He found superficial burning of
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ertifit .itL 1'. 1111% rciid .i per Ex.?. fli. Tin
t 'dtnt b'ni uhlLllk..% 11%t tined 'n C tngirnm
' 10 t. ) ( ,. n€ i U. Ui
was in i. p'isitlon to talk.
iii Ii a -c mi di ii tat s t II 11cc
114(1 obtained i.ni (it the patients. He renieinbei the 10(1 Cit
l't Ia o L c , r yr i " di
papers were ritten b the j.,olire. T-OJJ( e had ritten hit
c ii )t ye i x ya 1 u n ii Ii a
belo Ins 1
iie
iattirt He 1a-- tltfl illtflth)flflI date belnw his
s n 1
F 1 I al if 10 d t Ic Ii
slgn-ittin . !-! Ins ist fl)efl.llbIiflI t'iflt ;n Ct?. i I-Ic Ii i"
it rc i a, I 9C U C) I
L' i tbtt1 tl'L ''itS b)tII)'% Of ci, iIi
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.T'i'flirt;t : ''Iii')t .' . .U ?'.' L' !;--. te;•
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1. PW 1 5. 1adeQoud'l s E.P.°O. the
op ii Eirac i oi tin house ni Ha
22 flV 1 ( jijrusfrldtvv;j. ! '1' 'm '
Basana lie ha deposed ibm 'we1I%rd wa havinQ
propei' of 5 ac'ics ii wiita 'nc1 hi laihet 'js having 2
arrs 28 aumas. Thc%e properties were divided
accurdinii1 That. on 2(303 2006. .ir about 7.00 a Tn.
'caxihasa.i i'wI eOiflt 10 his hou--.e A('('IISCLI
nanding to clix ide the pi opt nv U Khata entr in
I . r thai. his ta I titci lJdagi
ill cite ('t th ut 8 15
s fath ingi r
I IC
1 inds F Ifl
itt th din I Cd IL
ti(' 1i ci he s ,'tl
j 'jkll( F i:
t k' 'a ..qafl ii. 1r in I
I :t ! i , i q . i.ilh. '
1 t.'_it'
IC
b ihui lull his iflJUkIIi'othc. r C.Uih m.i
fla'ines '111(11 '
I C I I cli \ rg I ii U ( Ii C L'y 'it iith II i u' t
\iIçIiltKf >I)tiL ' ii tic
1(1 c'cttu.,tiish lie Inc sh' ls
Ijic aiandrnoihcr Litd
M Mdi It ii iiiJ iii 1CS. Accused attenipl cc to t-xI inguish I he
ire of his .arandrnoihei An ust d thre i1w platic ntn and
rc n iYw at th spot MO 1 and MO 2 were %e'zed He ilsc
susta lb r i i t ics I slifted lb irJur I u Si. a iur
KMs I sp rd
Hopfta1 and rcm Sa anui Elk pU
the
OIl 29 03 2006 aI :.oo p.m. his fatbei succ'.uinlxd t.
to
mjurk On 30 03 2006. his randinothei sticc"tmbra
4
h e iiiiUr S at KIMs i'ospital Ilubli \Itc' Ifla 'iecuh c,I his
• I 'i N " tur
t tacit cPt C
I s ' F T t
)in.
r.inpe ft "siiC .. V 1' .aIOtt( 1 t 1 iC 'ii. (
ti lthtiJ) S at) fl ' JI ' t C 'V tlLL cit ;1 V
20
I i 'ia Li is dais., ol ci sal
Ba%ay a 1 Ic r eviilt-ncv jc on the %imilar Ihu' with that of
law. in
UI c. it S C
stell filth lurid' iii but ba c turned hostile In tile stilt of tim
rosti 'ut mu.
EW I)x I kar esa it or
an ).D. Ms 1 31. t lie epos at.
'in 23-Oh 2006 at 12.10 p.m.. Basa3ya as admitted witit
tht hl%ron t S.CX)
nf hcmuc1daI but us %a4 wuied b him a
a in tie In s deuic illa He
n. re' M'. ii f VcIT S'.)1 He
na--. 'u--'taiIs' cj burn iIJJ' nt . In dir t'Xtf'1
t
3 eI ,' H' SO'.
Iii' se ituPinc d.Wfl lynn ".;Irk' nn•1 upcrtii to
it ir i 2i
ft 1.1 ii It o at
i\ I-' 2 ia 't .J i ' 7'?: 1 UI. n ''
hr
'l.i• ri ii: t ' .! t" r' ,rj .irii.
paticnt js niarki d at Lx P 23(li. IIisic'n d tilt iMIfli Injun
I hc tie un I it •Icc: P
t' u(1 it is pci Lx P._. Ye) flu lh'imi ItI4Mt %jflfl ,t tlit
pat:ent as takn bthnv ihi hi..ton as pc. Cx P.23(d)
p 1 k j 1 } Ii r
On 26--03 2006. 1);1ti.b1fl was ad ised not to bt given tonwhi
inuctlon CM ) ias advis 1 to run' c foi word q
il ar n I pc it imc tel aRc
admission. The ipiJal treatment tor bin ii inj'irle-s gtvej' tu
13 ' it I lit in I ta
'C 20'M3 ci 3.00
Hi. fiirri.tr dvpc-ed thai. %rnr. (.111u'v." .iged 6.'
i,
12 15 .in.. 'sh. -- s. r.j 1 I rnt"Iien' 'ffl' 'r %I'e Ip..,
its.. ': ) I 13.1' ar id Ion 00'
4,
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prodi it ed hcfoi c I he Cot u-i or not Today lit %clzecl i lit
b i ct I I i
Lx P. 17(c). Esciore ierorrhnt the' 1aI' rut itt ni Ba%avva. hit'
I 'U ris I r it' et re i in th flj ha he
lC hUll WtLS ii' il pi)%itli)lI It' speak.
c iy q Ut v a C
ha. recordea tlw dyini tiechiratlon as per là P.17 Exi-'. 16
he qu ion c iid E P 7 is npl 'in hut was icr
treated as d3 im! Ic cla.ration i.e. her hr d ath f Inj red
Bacuyya Tie has a1'o reeordtd i-jr swreme'it of the
ter ne Cs 1/ Ia oct in di i.
Shivanand. 13aa ani anpu. hannaRot ida Siilramurteyva
C i It
tutu' ifti (stocI' . 11€ rnpwstt a Ui' 4Vb depattitit-ni to
j) (b t it lit t I-i
/ '
I t'r',: F.: tiTtflh1-l: ,• ' p,,j C -:a.td_
F""'
di 1 ) iLls I ii its.' lSdt JU - Let b lilt
•', hr ( 1 1
Di iring hi'. COS% narnination. he tatc s iliat.
(lflfl l(fltt t '.t( lit olix ia axe
lit 1
1i 1 1t t'V ii ii 1 1
vIIlae.
32. 7 J'tvar.a'
P\V.9 C "C 1002 stilt' bout
handing over of the dead body of deceased Gangainnia to toe it qal h air f th dec si cc! a ter pos mortem a I 1 i 2 B,ij C pak itt rppaeli nded cc is d nd n' di tdtx ii II DL a H d 1 t I - C 1 4 ci Cr P C 3% fl( (.--cIei b' dir ii Wi t'Gt'fl \. ( used Ir --
denied zht inn nnnii Ina4 ' n airnst-ln: cc appa_irine €'uaiflst
n ht a n I qes ) )..
lie 1 I I -- ' I I I t
' .1 :j' ..s( inc I J
4 1 . 'J )11),J;' I lj,j :ii.. I1.C1c
and iiic'ii lie Went in exiiIlwLi%la lilt- tue. 1w has 1it.unt-d
:ljunt s
1 h 3 IS
hal rhc 1 inlinnit 1 \. I 1i- cioi e i a formed
an opinion thai 11 is unsaft to pidte I t-liani-t on ch iiu declaration (if Basavva.
36 1 '1'rIal iterely 011 1 net o
) cs a a
ant in ouse c says a a he alIt icldeni
took plane. 1 heir pre..ew-e at tb" cnme scene is found to
bt natur.tl Thc have described itt' hui'lclent '-lairh. - No
inatetial ye b en c cited Irom he t ross c nination
tar i bili itt 011
.i c. t the inc i thou
La' 1
ija- - -" e
1
tt ---,'i a tin aft-il' I L_ ' nn' i--
I liii x;1iit %( :m Vflfl obor-uc- by I' C U I ' iclri.'
e hi
1
'1 ' n j-iI e-
1 it b_ ' L 11% i.. ; i 'h' '-1 r.-e-t -mi"
I I) I -h (I
t ic '. ft' K I, ).
SeC tion 30'2 of 11-'U 7 Ftc {a inc in t sa hit ni lii pt tied k )(fl :;8 - 'iau catel iI p rused the Trial (01111 re ds.
3$.) It is the vntenuon of the learnec' r.ttt,r%t_1 lot
t '1 F r 'cc Ic er II
Register Extract Ex.f'. 11 and liFton gi en In the MIt R ter tat S ma. she EI I (c iid %tor h h eca I ( gain tic 't ct of Vs. P i6 ai.I flV )? art' the rtiatnes nf ch-ee€t%ed 1Wrcrn% lilt 1 r 1 :at 'rp--n- Wit :t' I'W .2• 1 Li :'- ill at r •4 i9W I tCll' (I" IILIH1"d). '11(11 t 9 tic Mi 1 i It ) ;. .1 1(11 •nf It -Fl II. •'i •: r •ih( (I .n1 l '' il.t j(ji' iiIe,ed hs l'ie pi oseciitiini I also Itict Thc. gritni' of thc cull nat 40 dci vii .5 W 1 7 Is choiated the mec al evidente ft.' evIdence 01 PW.5 is tiEd) corroborated with 11w evldente ol TO M jçe tal 4lshed Ire wn rite n Idente of PWd and ) from elders 1 ill2g o cond' I the Cl) jWC ) OX C dis ii ased oma I arratea Iston urv before 11w Doctor 311(1 tin saint was reduct d li-il o wnnn b• the Doeloi. Fhe d inn aec'larat Inn i' i imi by flV 25.
EJ'.23 aii'l P.23(d) ar' 'n tlw handwritIng n' j P Ct (tnt 41 j siu ant r let enn In .--
•trp' fl I V he--tue the L(kiI!I 1 fit ( (,I'VWIi( ii
--: i' . .' tq ii '•Ii jOt I ie'i "9 point s as aid i tn the
12. Ansur P the aN '..t k.llrmia4 r(asfl Ci It I c% 1) flL '1 .111 opinion that Ih 1 iii . 1 .17 s if , I ) r tfc t. s intl 'nuties as d theicfcnr . I. that. it k unsafe to it'. on Lxi. I. Ti i' Ii nit d i pint rn ot 1 i' learnt d 'o tn'cl I i liii app 1lan also the mitt nnoii strdeiir who icc o dc d tlu F Is 'n a1 Ic that the P (.1 •pj r'k r' p'ttlent was not examined by the prosc u I n i e1 on tlt 1 1st on ri .trrated there is Insulxic'Ienl n idence tc 1w thc patient as to how the sustaincd njuries. Though tppcll'nt t'ic t ontennon ol the it 'inied councl tm the b'at Se ion 32(2) il the Indian appears to be sound E' idcni c An rcads as under.
Cases In which Sec 32 of Indian Evidence Act is dead or cannot statem ent of relevant he by person who be found. etc., is elevant. Statt rnent. 'wnhlen 0' 'bCF.) is s 3 1',(ni st') I'. 4e'd n i • c1c nt Iats • 1) "ic 1 . 1 )ii haapable of anina air t ) I ic Ii C 'i(J 'ithotit 111101 I" ''c,' 1 c..d st C LI 1 ât.i iii and ib.
Ccln i t enc '•h'ch.
r i i
11' 01111
1 1 r C ii t,t IT)1)'lfS 1)
Iuiat 'rtlettiI 3cI. iit Iq Ii th.
ii t
0
1, When it relates to cause of death. When the
statement is a tde by a r erson as t the &ius of hi deth, or s o any I n' m tat the t s tio Alic sileimli ath. s it u e of th t rson's I tI come C qi stion, Such statements are relevant whether the person who made them was or was not, at the time when they were made. under expectation of death. and whatever may be the nature of the proceeding in which the eat se of his death comes into qnest ion 2 or is made In cause of business X c h titemint ta m dc b su I p€ sor the ' crlinry cot r'c of tusiness, a d in part cnlar whe i it consisb f any entr or memorandum made by him in books kept in the ordinary course of business, or in the discharge of professional duty: or of an acknowledgment written or signed by him of the receipt of money. goods. securities or pi pcrty of at md; or of locumcnt d ntercc a or e y hi r of ot I net 1 tnt ' ed I In t 1 asc, no d ot it is the st gradna student who has recorded the histon, But usually, the P/i studcnis asist in discharging the prctessionai duty oi iheir 1k ads of I itun nt )rimafl' will hc by tile Ix It a Ut Ic vob t trainin ' ther in i similar v-n. 'lu P 6.
%tudent reeordt--d t lie hktncv ii order te the Pi ('Ie%snr
ar I n )t 1 v 1. 11 s q C X I
U' PG ud 'iii wk lie Its ha an' their pr ;Ies siona.1 iutv.
Since both the mjured %uccurnbed to thy but n Inlurv and tlir ta mit iaebfr c' (i ied't stdcit as b re 'ci at I t rc is io iii in lh' o lit- c inc itt n raised 1w the 1earii 'd n ,unccI tar t lie a pellani Is that PW.3.PV lbarlflV. 1 re hcm reted nesc a I tiirv Sr% aiotbebeed. Ti- it (.ti Las obserreci that PW 5 PW 16 aid flV. 17 art blood ri'lati es.
1i.e presencc rf t ies. witncs%f s e sjx
I 1 i u tie
a
i d tx rc en t dibd ol ii
itrrrc'ted vi1irs%e. I t4 11.1' I jfll !t'e14p1) its ittipiic.iit iii.
if tt'n'tI .i1'&! r' tci t •..l
ot1IinL in' b' n ,1 a . fl_(
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5
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Ig •' L ' i. •;q,e ii.ta:' l.cbI iLlt t 4
I
1
13 In thic. e'ist iher i i iuic endenee In, the
efftct that. th .ieeu%ed cam e:. with an iron piix hilt d wi th ktu se it md ik pIi%fe •ti md %prnkkd ketosene- on th hotly of Bac..i vu arid 4 c.. 1dm on lire ('onsequentlv. he isas In fimmec.. At that tlr nt. hi' mother (xangami i c a fl and attemptt d to extingu ish thc fire md n that pr ocess she io qustainc d ourn injuries. botiL injured 13asa a and 0 ing imma sue timb ..d to the Injm It s. 1'Imt se things have been e,iabhslwd by the evidence of eye mntne sses and flc,c fr,, tjx onte nts of the C afl de Lu atlon and is' c n borait d by the: medka l ewden e . throutJi the:
ecu tt ns of PostrnnPc.n, exam i.ntion L-rporL. l'inugh Oft cf the contertic n r ii tci Is h it f c inn tI,.zaUrt3 t't It ci ii1 rc"jr1c ci iii' .iyzn •it ri.iiat.oi I '-'a%a%va is the i 4m m flf h hit t'iI I h -Ic c--is'd t ih e a'r •.tift U no .
taun..
,)j(fl(j 7 %IIfl%
aj•• • C - r ikkrl k 1,cnt Fl
ii dt n'eas d -- 1i
1 fire I qe 'pod " 'ci ib on' is
"l%I'I t_ 1 1 dp iP ( Vh
ili'p afl
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a IS '
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j .1 t fi
1 ) 1' 1% 1( 5) U..
P'h1Y11t. Gan,jainma. heintt the mcdlii i cit the (Iecra%i ci
Has yva eI1 9% used hc. miuln. met ha'.' I ilseh
ml) aft cist Ti t er Ii uk IL
fljVP
wlu Is tli' will of tin deceased vas Prec1it at the spc ux as na th n1 e ilk U. Nail I elicited in the cross earnimiation ol PW., o di wllei her testimony. The evidence of PW. 16 i' cogent and t t i 'ircr I'i ro ) r ovem all cli cunistamiets €ind also the endenc'c placed on re( d ts arc I di view hat thert s m gxou d to lilt 1C tI 01 510 etc 1 1 he ial nt Therefore. wi confirm the pidgriient of ec.iwu tion rebo' dccl Ir 11 Iii it%s ' I 't'i cib'nr ('lt '--Si''l iV" 'c tl lo ii )