Rangegowda S/O Hanumanthaiah vs State Of Karnataka on 11 March, 2008

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Karnataka High Court

Rangegowda S/O Hanumanthaiah vs State Of Karnataka on 11 March, 2008

Bench: N.Ananda

THE 1-lON'BLE MR.Ju_srI(:E N Aunfaimi...  V
CRIMINAL paimtzigz  Q: 0. 330;  



S10      
Aged abou__t29 "      .
Nc.55,'2, lat  "
    
Near  Tégiijrie, .
Kavexipura', .  _   ' '
Bangalore'- 560079, »- V   Petitioner

(By .§S'_1"'i.aA. xi.   for Peﬁlionczj

" .n_un.  ' 

"' ﬁiﬁtﬁ oi'

Repmara-'ntsad by
The 'State Public Prosecutor,

 V'  Cahxt Building,
V   Rmyondcnt

Q:-S Annnrl If ununhﬁinnfh l.l('\1'1l'.|\
Iumluu at JVUIVIIIDIII-III!-I-I' usual: 1

'-(nu .
(guy Hans J

 pciiiion is  Iifndef Seciirm 439' Gr.P.C. pfayiﬁg
to enlaxgc petitioner on bail in Crime No.506[07 of
Kamakshipalya Police Station, Bangalore City. which is



NI

registered for the cams: Piws. 493+'. ......--s~-=    _

and also for the oifenoe U /S. 3 and 4 of D.P.act*a_nd etc." i

This petition comm' g on for  '  'era. this   V

made the following: 1 _ A.

l

o 1212.299. 3.; 19.39--- sss.;.n;:--;i;.ss 21.-¢,.u;[;_"_: 
kerosene and seiﬁng   "petitioner 
his wife     same day at 1 1.15
pm.    recorded statement
of   of Dr.Muralidhar J. of Benaka
  has tated on the date of

ooojjﬁence 'Vat   her husband was making fun of

    _o  him she doused kemsene and set

 . hf:  1.: En 1?:-:-...-V" '.'.'h.-an her h'.:s...:.-..-r.d t.-dud to exﬁ mi .1; the

iii": he '  sustained him': iiiiiiri-s. Peti&Iier him-m...-"'

 in  deceased to Benakam' Nursing home. Later

 was shifted to Victoria Hospital on 12.12.2007.

 Taiuica Exeonﬁve m ' uuu: rewi-3%
statement of deceased wherein she has stated ner marnaﬁc



U9

an-I-3-I-'Q 1-uni-H-'purl.-,I~ #1-u-Jr -I-'Ina-u; nl-u-nnrﬁ K Innlniun Q
7'-III' Illa!-ul.l.lUl..l|.r.l M PZUD IIIJSJIII. U "' U

:.uuE?g_I.uu 310.94: -.:_v _

date of oecunenee. At the iimewof   

RS.56,000/-- was paid ae dowry.  

was frequently ubjecting deeeaeed e  ,

bring additional dowry and  e  the site
standing in her name.'   meted to
her by petitioner,    and net herself
on ﬁre.   Vbum injuries. on

15i1qeqnn*§"r

qeanenwvv Ir I

 _ 0 Iepo' rt reveals deceased. had
auifered 30% em.  deed death of deeeeeed was due to

 'V  of deceased have given statements

  1..-I-|-115111! 'fn 'I-|.{.'"'"'.."u-¢- 1'11 l'|l\'l'|I'|Hl"""l'|i'| IIl"I"-| g-Ipngp.-qr

I-R'!-I-I  lip.' III !l'\Il\|IaIIIll.\-ll. _ﬂ VIIIIIIIVIIIIIJLI IIIIAII IIIPIIIJ

.._...__.._._ _.._-.l_!..1 _

_"l._.;-..._. ..._..,

  HILL _ :'i......-._. __1__. ._;__e....: .1 ____ ___...a _ -u....:
 'tel H15" alaiﬁl u  W-XJIIIIIIII-'$1 HIIEIIE

not be:ing.ve&iie to 'near cmeity meted to her in connection

    demand. The investigation oﬁcer has produced

 to show site meaauxing 15' x 40' was uanafened

H    favour of deceased under a registered sale deed dated

13.01.2001. 'N °y'V"""*'*-



 -  _   I: Acco"

I I 
4. The Rania $11:-.%l for petimner Wﬁuu

.§'I.':« ,:....I..'..' ..f 44. '
'L

'If.  .»'-. ~

soon after occurrence statement giyen  

reveal that deceased suffered burn  

trying to frighten her husband -for     r

persuaded to accept. The    burn

injuries at 10.30 p.m'.   wasreconied at

11.15 p.m. when she   

statement she "sei}tiemelf an of her husband

   stun" ding in her name to his
name.'   circumstances leading to her

 statement given by deceased

 

 '  of her death was the cruelty meted to her

  connect1o' n with demand d for dowry. and

 ether site to petitioner. Therefore, at this stage. 1

 V. notﬂlpersuaded to accept statement  to have 

5. The learned Counsel for petitioner would submit

if there are contradictory statements the statement which is

rvdWv""*



UI

.

ii'.|.u:ﬁuI' ieamed Cmmsei would submit > " = 2 was immediately shifted to d petitioner. Further peti¢:'ene;§Eo eteeteineec L e 1 / when he tried to exunguieh dk eenduet of petitioner subsequent with his innocence.

6. fee given deeeaeea on 1()_.v.l2.26€)"_:7' statement moulded on 12.122097 be gone into during men. As betwceti the second statement was xeeexuect by Etxecuﬁw Magistrate on 12.12.2007 an

-=-'-""4-"' 1"'.-"ﬁe." F'--M-'-r-1'. 1174 Cr.P.C'.-. The ..;.%r.-.! ct.-.=.*..-3.-=.:e1'.t ' -Iv'/'I'-l_I.I.5l\J|£L VJ-all 2 'being under iecticrn 1 In.III\l'IuI\I I

109.: t1._'I'\r'I_ _A J.I__'_ I \.vI'ul"o|.a-c HI 11113 etaee, it gee... permiasibie to discard the same. AA fact that deceased was shiﬂed to Nursing; Home by =....4.-

E'! Isl-IuI.'Lf.IuII.i.I Han-m urn-I -Inn 'I-inn-gnu nlun nu-IH-1-nu-I 1'-ninri-an nihil- ceuu. pvuunruvs can-u III!-tenaluu aqua-an nun-u

4..

' extmgua" 's'nJn' g uam"'" on deccaaeu """ 'J, is ﬁct 'unlulcn""""'i ID 'beiic statement of deceased reconied on 12.12.2037. Therefbme, I ?\}.I.._:-V---"" "*5 Ct 1-uni:-I 4-'-1-A-an $1: rum-n-run ran:-V2 noun nnniiauf Ian!-'I-'tun-1-II %II.ll 31.: in mi H', III-IMO"-I I? 1111.1!-Ilil g0'! \-$1! F l}'lw'"" llll -IE'-I G: E 9b...r-.ra*.19z-.5 .......m - 2.. Li: shall 33...! h- 11-1-11...... .5 r--.xpu:sm- af --11157:' '2':-' mer_itsef*¥'- *"""'

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