Karnataka High Court
Suresh @ Vijaykumar vs State Of Karnataka on 27 July, 2010
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M'E'?§$S§Q E¥ THE P.Q. FAS? TERCK C$fiRT~III, saznaaa .*zfi'*s.c.xg.155!2a66 csavxcwxaa THE fiPFELLAfi?Sf _'&safi$E5 gag THE oyyswes Pfifiififikfififi UNEER SECTIGN V, .. gga av :93 gas sz&?E§cz§$ wxam $3 ufiaakae 3.: Fax "=uW3'YEARS FGR $35 cyrgwcs ysxxsaasaz 33532 sac?zox "a' 35% 9? rye.
THEE P:E'?E?sh CCi¥°§IE*3{3 9% Ffifi. E%'EFsRE§§$ W53 EEY, THE CQURT EELE"'#!'ERE§ THE F€3LizGk?I§*éG:
apgresiaticfi af tha material an regard held aacusad fiagfii and 2 itha aggaliants harain§ guilty af the aifenee puni$%3§ia under HS§étian 366 sf §?t afid aentencefi them to underg§ R; §5g 3 years whereas it asquittea the 9§hé£.'$Ccusé§;_ * A§g:iev9d- by the COfl?i$$iQfi afififi $antafic%, "t§i$ agpéal hag fiéfifi prafarraé.
4. I hazra heard t2:e'V}'F'.:;§ia:;;e4'£:a_:§::ée3_'fgfor the appellants and ais§'théilgé£mg§"fi£ditiana& stata Public Eraaecutar. VWI' ' . » '
5. ;eé;né§%1C¢§$§e; ,fé§ tfié apgailants has §iléé.3*m§&;'§fiatia§=£h3f*a% is net ahalianging tbs c§nvi:Eififif¢f=§§a :p§al;ant5 far the aifanae §unishabi3 un§é:a$§c§iea Efifi $5 EPQ and alga the sentgnce i§"«,3v é.far a5 the first. accused €a§§e;i$nt:*§Q.1: hereiaé is cancernea, but. praya "fa? zéaigagy in as far as the sentsaca as againat thé%sa¢§hd5ac¢usad gagpaliant $3.? héffiifi} whm 13 & = th§ wifé cf the firafi accuyefi. @n this aagemt cf ":he~éatter, E have haara tbs lsarned Csunsel fer R"»uW§%e aggeilants anfi aiac tha laarnefi Afiditianal v Etata ?uhli£ Fresacutar. Cxif é. Tfie yaint that arises far my cansifigraticn is:
xnatnez the aeatance Vg§i v;g' agaisst acguaafi §¢.2 €a§§ell%nt_ * '"
§$.2 herein} reguires red§cti§§?'f If'sa, ta what axta$é?p""
3. it is the agwg§ss:g§'_e§_ the %;aa:naa- Ccunfiei fer the fgg§a;l%%%3',t§é§"-aha} secend accuseé is the wifé %f.%§% fi%$fi:ac;ugad. 3&3 is agefi sham: 3G<§as:3"§§ éh§f;£fi§Q§f the incidant wharéss a;¢§é%§l§a;1€i% §§§$ §b53t 32 yéara. as cauld h€._S§£§n'f§$§ §fi§f %?§§an;& led by the prase§utfi§fi;,§§§g§,§g§fu;m§ife, she accempanied at:ecu3e:'§m*' §az°t. to take ?.ivf3.3 am§_1fi fa$'9ras:itmt£an is Bambgy. It is alga his s.-_sufi§i$$ia§z th$t""tEe ascend sccuaéfi thraugh her '<_w3fils¢k hfia 2 minor aaughtars whe are studying in ix End X fiéandards. He submits that in case if ',.b¢th.t§g éficufiafi ara Raga ia custaéy, tha life of ffifi§.min¢r chiiéraa whe era stufiying in EX and X 'S§%fi53rds will ha sgailaé 333 the gurpsse cf vuméwarfiing fiéfitéficé milk ha flaféataé. ?hérefar& he sufimits that minimum aentencg ha imgagea by taking 2 l&fii%fi§ viéw.
8. ?er csatra, the iearned A§§itiafi§§"S:$tg Eubiic' §rsa3cutsr submitg that far *§$eflfa§fén&aVV. cammitted, th§r§ c3nnat:*Wba & @wfi.ff§i§féra§t santencm '2:::> each $1' the a§:;z;":.1':;:.fe§::£ a2é::S, '7:I.?fI%3Z"VG3;%i'§.!VC' E"§,. far the secand a$cu§e§,_ age éentegca xééfinét be"
refiuced,
9. Sn fa: '%3 _'§§§r e§é$§%$l §ri§ci§le$ regarding §3駧anc%,€ iéarfi%§. §§fin$el for the a§p%llan€§V§l§§gfi §%l駧c§_fifiwfihe decisian sf the suprama«C§m§é fie €§§ égse~$f 329 fifififilfi Mfifififib vs. §¢g?z §§Vf¢gs r§§a§ts§ in 42504;? 22: 257 whereifi &§§aEa é fifififie juégmeat, fiha A933 Court has abzervefl 33 unéer:
_ '",:=fTnia bringa us ta the next v §m§$fiisn in ragard ta the ; 'fi§dusticn cf sentaaca made fiy uT.ta$ Riga Ceurt. in criminal cases awaxéihg af sentenaa is mat a mere fexmaiity. fiaeze fine statuté has givaa the aaaxt a chaica af sentsnce with maximum ana minimum limit graseated than an aiamént sf éiscratian is vastad, with thé 5323:. The fiiscretivn maggot be axercised arbitrarily $3 wnimsisally. it will havé :3 ha exércised §akin§ u intv cmnsideratian the gravity, ' f sffana&; the magma: ia w§§fih "u' it Lia aamittad, tfigp sga;""tfié. aex Qf tha -ac¢a3$d,>_£aV'Qfi§afi4' wards, tfie $aate%¢é7 ta b§.: "K a§arde$ wil§ 'gave " vt$_1 V§é * cansidarad in t§§y§a;kg£§afi§ afj tha facts': éa&fi*éaéé_and'€hé caurt whilé"fi@ing?$:fl§fi$fi1&Vbea£ in ,mind ,~:§a V y:i%:i§§§3 af prQ§&;%i9fialit"1 V:§hé=_Méentan5e :a;§z2':¢ié.::--':V*_, ' neithar » """ "~ex¢as§iv§iy_% ""ha&§b mar ,ri§i:§léu$ly 1g§;"
18. g?h$re£$r3;n as sauld be 3353 frem the norés laid §¢w3%§y.tha Agex Eaurt, am far as the .sen:en¢3 is sangerfiafi, agarfi Exam thg gravity sf tfié_afE§3;sg"Eha mannar in whiah it is cammittad, thé~3§é'afi§ sax cf tha_a¢cu3§fi are aiga imgartant ."=_m3afi$id%£ati¢n3 in additian ta tha ether 2¢ircfimstances that may be brsught an recerd. The " -_first accufied is the hagband whereas téa aaccad accusad 15 the wife. If fiatfi the acawsefi are kept in custafiy far 3 yaars as srfiaxaé fig tha ?rial Ccsurt, the tam daszghtars studying in EX and 1-: Standarfis will bé withaut ghgltér aha atarg. I33 thé present aaanaria cf the $:~:.:c.*E.a§'§,. .. _V*',i;.€i;_ ~._i,3 difficult fax minar daugiztera ta iive fsar rsaf the gserssras in the saciatg,-'~.',.'4_§::Vr§§;:cte;f;§:'§'~.. their aga. ' u V'
11. it is re3.evar2t.*%:}.}= z2§%:§""'t§:a§'.«'?/figii'. §'§ui§ b§ <, seer: frzzm tfxa culture §:h44e:_ aj?3:,'x::f$ed have bash brcxught, §fi'?'% €.§";312'3§;"':'.' . Q'if§ 'i' ::A.:=.'£A.V.V7Lc.*r..*$ the facrtstegs c3;':Z' her nfis-§;A;z;§'_;V"'j'?:=tz4: " falistms the dictates witi?;$§;2:_'___Va:f:@n warming the s:3nsegs.:eté:.f;?e'§§}f_;'--.: "' ;' . A ' ' 13.2.'. 2:533 er: hand, the accusm $20.2 ha;9',_'«gQ'¥; £a{mfs4"V§;;i%::%§;v*44idaughter$ sums are studying and XV"'Ef§::3nda:r:§aé and thaz-,r are mm: unaer the C.-fie . _V=§;2_d "«.._vcustcwdy cf the garents. If the g;:r3Ti:;*J i¢t:'~::V{rz bath 'am agzcuséd is szzxanfirmafi am if"-«.._tim___y' .aL}.T*'§ ezdared 'ca uzzfierga imprisaxment far 3 yearé 2.51.3 crdererfi hy the trial Cwrt, the minar V."--.A<§a:.A§'§.--£:tg:s Vii}. be withaut shelter am $3325. A _'v__.€ituation may arise tizat they may aim have he baétnma victims lika 9.iH.3 arid P.§i'.1C: at tha hands cf scams unscrugtuleus parsmas in the Scciety. If @411' these fasta aha CifC&m$§&fl€%3 arg taken inte ccnsifiaratian, in my cginiafi, 5% far as £2, {ha wife emf A1 is atcncamad, as the sax is c€ifi?§mnt arm it is a mitigating circumstance__;'érzc§..'_'--§§.§:;:_t _ frezzza this, as she has ta: take car§..V--s3.ff.t§#§:: daughtera, in my eginiané fififia i$ [Slag a£ extremal? impartant aggggfi wfigfifi vii; §§v§ f§ §$*} cansifiered far raéucing t§g §enfafi¢§L §g%iakin§V inta aaasidaratian; ghg éfiiéygé in %%ié% RE hag beam brcugnt and §he §§%t;'$$§§ t§ey have two miner daug§t£fi3aan§w%h§t-§§%;g ii ac such active partiaipatifin sf é$ g§w§fi§ grime cammitted, I am af thg_a§ihi5fi%§ha% t§etsan§$n:a, sa far as A? is cancérnfid'§iiEf$§v§V%§~§§ reduced cansifiaring the circum$£a;:3sJ %E§"§§fi§cse cf the sentence is to either*.9rev@nté the cemmissien af sffence 9: by wa# qf :at£ibutian er ts refcrm the accused. In tfza Irmsbaraé, it waa graatiaally i&§¢$$ihlé' fax A2 ta have raaaurae ta guch griminal activities as aha has twa miner . ,%am§hter3 who are studying in EX anfi X fitandards. "uV_furtherm5re, tn: sentaace sauna: ba 3% harsh 39 that, tha scausad can ha Kay: in amstaéy' far 3 3/\ 1% years laaving the éaughtars withcut any' shelter 321:5 cam .
13. ?he ccnsegueace af ¢anfini2g_§§$ 5§¢§n§ accused is: 3 years amulfi be as wcrséé benefit ta bé ahtainaé by~"3a£iéfiy $§f mfidé:ihg aevare sentence against 32, "
14. Thé sacand acc$s%§»wgs i$ t$s§$§% fax 3 gerimfi of 35 fiaygiuQurifi§ if§$j*igvaéfiigé§ian anfi trial. Sc takin§V- ifit§7 _¢§fi§§§§rati$n thig cirsumstan¢s~ $tat§§W"§§fiv§;* ;__%§jVéf the epiniaa that aa §é£ a§~fi2:i§{£§§§§%$afi, the sgutance has to ba aa#§§fi$$ ta fifié gfirid mf custafiy af the sacc$fi a:¢fié#d§éa:in§"t§é invastigatian and triai ané 3hé'§a3_fi¢ %%'§§iéa$e§. in that View of the matieh;. I énawer Vthe §eiat in afifiirmative and V §§§¢a§# t&V§ass the fallcwing mrder:
'" 1§; S5 far as the £135: agpellant iaccusefi ' fie.§;ii$Vc¢ncernefi, the aggeal is diamiasea. The 2fn?ria; Caurt ia fiireatafi ts saamrg the prasafica cf aagéfisad &¢.1 ta und&rga tha saatanza.
1%. So far as the sacamd apgsilant, the apgeal, ia allawea in gart. %he aentance afT thé 13 second aggeiiant iascuseé §e.2E is c$§fine§ ta the périad mt' zzazatmtiy alraaaiy uzzfiaxgazm 3:32;"
during tha invastigatian and trial and sfigfléhgll be reiaaaefi farthwith.
1?. Tbs hail bends af""3¢:§se§E'$a§2C;§ie canceiiaé.
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