Karnataka High Court
State Of Karnataka By Wilson Garden ... vs Aslam @ Akram @ Abdul Kalam on 22 May, 2012
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
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DATED THIS THE 22° DAY OF MAY 2'42
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BANOAPOPz CHY APPELLANT
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ACED ABCCT 4 YEARS.
NC 8° ST CSS, LADIES PAPaL
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S/AT NO 719 ARARERE VLLLAssE,
DOCTOR LAYC4
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S/C AMBER KI4AN.
AGED ABOUT 22 YEARS.
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BANOALORE.
6 MO LAMMEL SAWS
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ASIC ABOUT 24 YEARS,
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(BY SRI SYED F!DA HUSSAIN, ADMXATE;
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TESS CRIMINAL APPEAL IS F ILFI) S/S T8(fl & (3)
CRoc 'Y 'NE STATE PC FOR THE STATE PRAYING
DEPT 'SEGIBL 'QRTMA lISPS SOT
TENT Ut A A PlC G1NW
JUTHM!NT AND 25515 DATE 5 :908 ;o OF
k0UlTfAL PASSED BY THE PC PT' VIT1 AT
BPO! F CI'YB 5" N080C200 A3U TB'
THE RESPONDENTS ACCUSED POP OFFEWE FlU/S
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THIS CRIMOIAL APAL COMING ON FOR FWAL
IHIARWC S DAY DR K BHAKTHA\ATSALA J
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JUDGMENT
This is tate aips1 fled md r Sa'tlon 378(1) &(3) ofCrPC citiienging us I. gmnr ated 10082008 made in oC Nost)0I2YD on the file 'fFas frack Cour& Bat an In Ci & u a be Zasn ft a a of idi the rfYencts rsmeK Stiom 142, 143, 146, 341, 2s2 04 1 t 2 F U rpo e en a 4 n m1nta& 4ris. Rae1 midents Sos to 5 are herein after nnne rARe snd7
3. The brief brie ci the case teeIng to the CIng of pe •i xt I. C r 4 Wia Gent po L flint ±nrg heat gairist th cci Re en rid e eging that PW S Shai-har, who is an ClTkiai of MICO conpany lodged a ccmpiains with ('CR rtbce alleging that C 1 ft A A Li Th nfne, .a 28 O72Cfl& ('Cdl pnltce nnducted tar! and while ratuA rung with ZiaaI6 Khan who was selling the spa pa oh pa tec in Ii th ng , anha as a ihed q snn anon PW I Police rep inwir lodged a complaint (Ex P1) agairnt A seab Ia 2an lot s o 1 i rca sa 0 S 114 00 0 xat tn, A usa his I and obtained a ncipatory ha Accused Nod is said to r, 4DsCjr ing 28X72fl4 at about 11 Cs) Ac F 14 Cc-ns:ah± LW)-, kc'cseo N Was enrtad on 29 37nC'4 at aba; 9 4) ron PW 6 rvesn a nd the a e F w trd a t'-easncnt aken bo V I 2 3 4 PjO arid aftr rrvest%ato as aver, laid Jiarge sheet for the it d a S o e A of 1RD A exclusively triable 5) the Court of ssions, the rile Mag a no ut U ca to S 810 S Court After 1g ari ments. the trial Court came to rar n tIe ooncmann fat C at was a pnna-fa a oaae ani ft nra charges gar a usea fo Ia above seal offencts Aa used detned the ça of the nrnseouuon In potof r to S osa tic as Sfl) 5 wttneasw were examined and got marked Ex-Pi to Pt n a t ' cc g a ida MOJ to MC) 5 After the evidence id the t posecu s on was a ate nt fA use U %l of fPa ¶5' recorded A usea have denied All the incriminating rirc utratanree e neat tI-
g a the enden
1 e ot prosecution
ins a
4 ice efeaeaen T
trial Court after hens log the argument. jrusirsz the oral z a a - an. In cc t the proeelt1o!i aSS eaSt. I at bra hnme The guilt to the cc. edorheaba ci ffe a ndthcr acquitted Peeninderrs'Accused Nec 2 4, 5, 6 and 7 orbe 'zc eaicn 2, 3463434 332, 30Th 4 read with Section 142 of IR) This is 'in gr it it" us"
4 S Sarpa Rnuanh ear xi seine Pleader in mite teat d"ugh Polite ifficicis EWi, 2, 2 an, SW, 'Saw MLOssta,ed ju a & incident and me sate 'a as proved, rite triaL Coui erred in tat ep ig rarcid cc xi cad e FW4ez witness' Police iheinli Pie thrther s: loin that the trial Co ia cii act atngtr at cc' on is 'ix it there are c xittrL' etc tens. no inderendern nit witnesses we ext a d ' adtgcd hi ate ied lot we'°r sU t 1 eC tat 4 exarrariatnit. 'itet entice 1 identification vade in teal ir MOtrMO w& nc' p' eve an evidence.
U
the nba. tan a or nit fo
Reapanaenu A mood siihrrits that the tTi&i Court on
jr aer op ciauo of tb other a ra od has ight]y
en or tY roe xl
brir baa the ginS to the eccnaed for the above said
offerre a reenened the order o' acquittf' and there in
d d tdlg,er
t r vien Ci the arguments .ddx so I by the
tea xC C verrrar Pie r or e 3t' and earner
or d So an s/F a pair
that arise ho our onnotooratten is
Wheth Lb imp cjme of
'0 . zr nf
o' cqtri'r p alcoa paint S in te negative for
Ar the van outset it niLt he raenuaneh that.
is 'one .1 the aetion "nc PStm Shenkar an
I
-8
Officie' L': MICC lodged the cnrnnlart with the police
stat t tin a fit Ml" uph ted 'd
sold in t rca hat here' re i is titled that on
28 7 2flj4 the police raided the shop situated at 2c
1. Br ik t iv sed that whZ returedrig nth Ziaolla Khan. who was dL-plicatlng the carts anti setting has riot been cited as tat s iv lair is rtrked i evidence Pi is ceice jeep dnr He has lodged the oo lainiga As, ved d other ersons H had no ac sin rice a ha the nanies of the ac used PW I has 10! gtwn owrs as wmeh of the u itt is r Ar irq Ex P8, Wound ocruficate, FW. I had bostained th sir Is in aces r nut y lee it vie tend'nes' wr i50
ii) Atrasior 'n the right nirWal tuelie us of w"-Urg on rigztr c:hee 0 4, 2:
-4 .4 2:
Zr
4
P%I ha a is vi vii no
thn in'ures 1W 6, Met vi' Off n who treated 1W 1
x has stated that i1
e exarmned 1W 1 and ratced nba above I a aimn tqut anA ed oct flea as K S nec no en te)wtneesto suppprt the ease of the prosecution It also appears that thepolicSledchrgesh tfortl pui eaf case I S arc irc ,asn C, mec cement hkich from the scene of cziins and also seizure of r]ooA btninea cloths af 1W and 1W 3 PW 2, 2:
to a xne
uunes vsmeb ahiasion over n°s, jniir"r to the rtht
or and also abrasion helotc right e,e. hut he has not
at ft vie via
S Ac.virding ha P3. Acviuer*z Ext'arc Register, 'W 3 sustained ions nj u rsnri&v a vi' leedu from vie no and cLing var the nn K a as rtedwo ado. di It -in a swelling appin a iat$wo naenngh a gone at at at cr ne nen ti& 'lr e iiti are tale i a. .f3V ane a no a is as a h b f the accused assajited turn and tat caused tflJUSfl tiara sri a mob of ?C 24 rears Charge sheet came Id r as t its sin vi i!etna Court is !uatthed ir cc'zitting the a' used We see no gasd gr. tad to di tuf ret wtth the 1 wr g ned iudgment.
9 r :e eta at, appeal faLSe cad oOat@ tet nerebv disisA Sd! JUDGE Sd/s JUDGE a