Karnataka High Court
State Of Karnataka vs Nagappa Naika on 14 March, 2008
Bench: V.G.Sabhahit, Ravi Malimath
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2 ' ' . Respondent
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-:3-9-o~ ' (1fimina3AppeaI,is mm: uncle!' Section 373 (1) as £3}-,{11:'..;Pj,£.3.. praying ta grmmt it-mas ta fiia an appeal against the wfufigmmt fiaifi 21-4-Qfifli pasaed 'fig: 13533 11 fidditiacual * Judy, mum %da., &ga1ore, in "~«.$.C.NnJ'¥1}2Q0fi acqwitfing thxa rfipondfiancused finzr the A nficmcas puxxfiahahle umienr aecfians E504 anti 302 NC. %m Amafic<ummg m:1fm:ham'ingthia-day, EABHAHIT J... d.alivm'edth3fn11m*.ring:-
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Efirgiigli This appeal by the State is airaetad against t[1ILa mdgmmt mi' acqufital puma by the m A H ..¥udge,. mmmm mean; e in Hu.7u-man dated 21-Mm: whm-e;u"'me. arsfilllfit-mi uf tlm chaxgfi for 11%' wm.m1 ' V puniakmbzaunaar
2.. me. «W531 iiaata at the we ;1;Vmdii'a;;._f;1fp-tof; this wines} with refareence to partiaflbflare thaniaficimutara A .' 'V I1: that F.W.i Samappa Gawaria ma' up. w.a' £15., 1v-.w.4 Shaah1dhar' are the ams af P.W.5. It is the pwcmwutiun that on 15-3-2600 at Civwfia the brothm act' tha in fmnt at" tha hawk af mm menimaa " lav:-flu' ta En 110 his fzrathar $he%a's house. case a' ma graaecutinn zia thaa P.W.5 was ' in anxzsthat mum alnng with Irzuia arms itnclucfing ifasantha the detmused aimatad at Ifiuimu, Kamanja. Ciramu, Bahthangady 'faluk. Eha zzampiainmt P.W.l La'/2 I1 \a\lI.ll\I UPI" nl"\I\l1.l"\!l'"ll\r\ !lI\7ll \.n-\JIJnI Vail lIl'II\l'f'Ill'Il\I'l lll\Jll uurunl uu nrlnsvrnsa-nu-L lll\Ill \.u\.r|.:n: \.rI l\l1l\l'l"|ll"lI\J'I IlIVZIl \v\uIIJl\I \JI l\I'"Ia\!I.!1u"l!\n1 lIl\7ll \.n\uFIJI Sasn% Gnzremawm mm :::nao}:Z6wm'k.Du1ingtl1an5g11t at 8.90! am. am, i3~«3~EflaD0w}1e.u he "ma gating in fr-m at the twtelbelmm tn rm mu mmwtz Kuahaw Deuangahe ' auwvamthaand accxmeti weraztaflxmgta man otha:
aoxnpiauisrzarit waa balding a twzch and than " '. V chummwmmm. Imamusmamxaea , that as to why he wt:-uhfi wmfi in may Vusmma mm the mmma .% miuxnfinmrsmnd Mum and at that gut am iczzifa Ami maxim 9:1' ataum -em the meals um thm himself, Eu _ _ P.W.'? Bum tairri tum amzrmafl €;:.1_» ranan the mad fafimed him and stabbed van h:a}:a:.:z. fa: aims hmdng austainml injuxm 'the me ma cumplsfimm went. ta He mm that there men: he wept;
rm: mm ha mm: :9 ms eldw hrwthmk hnrusae " 'm tha hauaw he mturuead to the apot ma his flmély mmbera had came as the spat and his V brawn' ahmapgm am mama axni thmeafizw may want the yofima atatxian elatng with aahahappa and mad at nampkmt am pm Exfi---§; at 4.3% mm. befura P.W.3.3 \}J_€<.
Marmmatha fihetty W139 was warking as P.8.I. in R& Fuiice Stafinn. P*.:W.1& received the maid aamp1%t Ex.P~--1 and rwfitmad the same Em Nnfififflflflfl fer tiw afimmm. yunfishabie under and am we ma prfipamd Fm ma amt this fiuhdimimal Mnguatm an nmji mmmmam the awuaed at 9..:ao_a.m. V' we aim mm mm: ems.-.1' mum 15:
1=:.w.m who wan Wm-kzixag m..§:PI, the name at' afimee, body of the éecmaad as $153!'. .-€:fA:::a,_.I:"-- alfirt, lung and per law, 1 to 3 arm mud and aampla mud it-am the the atatemmt at' that bcdy far: post mam.-tm an paline mmmme. P-.w.1v cenducrted; the peat marbnm «a§.i>§ea* Em?-i1. The aemmcz um ymducod " ' h_hffl:uje; Mnfirziis by aw. 15¢ aw-.15 m"r:est.a£1 the accused and smmmmt m1 to pxoduwe the % mama ahirt and 'film mm as W 219-15 ma ma-1ec1 V""'»»._t§1e Pmmh wimaaaeas Pfiwa. fir & 9 an& the investigation Dficm P.W.i6 120 a. apot new tha mane Inf ufimca and W
-up-5 an 145:. :-
-- _ ---u- ---.. um-mu 'U'IIl"'IIIf"' I II\II I \uII-flu! pruhwad the bland atainm mm ma mm, which had ham knsptim. as bush, as per 15.03 4 as :5 mapeotiamly amithe was saimeci unfim" Mahfl $5.?»-fly RW. lfi B153 "
Pfixznrtm 1-Wt as pm' E*:c.F~11 fmm the RW1? smd smtt tha wveajpeuxx umd in the mm' d mtielvw far shmicm mamm" mg S%m Labmxemory as pm' g the was theawumed fast hamg .
nude:-3.ecu:m am» @302 % is tztiahie by the ssaeaioxxg... to the semam mmea chsrga wizznrt tlifi -3 the efimcaa pnmiahahie am me. an the mmsea plmdexi ggiai ta Em triad. The gxmaecutiom m*V&é?a2x~1'P;'§§§ra{" no 3? @539: gm; mmzsa Em?-1 tn 9-15 and gut markxad H: the eszidenne af Paws. 4 5 mm$.._§£.§3$; :f¢;aa'T9 were as» gut marlmd. 'rm amammt of " Sesceisiazn 3&3 af €.$x*.¥.§3. was reearrded. The an: or denam 0:3. behalf af azxcusati one ' *3 W110 was mm' "133 in a mum saw the aamae of wane. examined as. ZJLW. 3. Tbs trial Court afbear aanfidmmg this cmzttmfinm of aha ianrnwzi Public Promcutor \}J' J!' '»"''r.'..' IJ:"Ll by-\.',;[5,g'|\'\,...|-\1 |l\ I\ll"|t'\=fi. llt.'\lll |.I'|I\.:n|..:LI\n|..n\u -4' Iiulnanun .-an...-n ="'I LIQEH uuwlummm Jn Innnfi unlu Hvwiwmuwu Jn nann-\ uniu Hvulwmmuu and the learned counsel appearing for the accused and appreciating the oral and documentary evidence and the defence by its Judgment dated 21-4-»2001 held that:.~«~t.*J;eVw': A' pmsecution has failed te prove that the % committed the offences punishable 302 we and aeoozdilagly acquitted the of V' 3 ofienccs. Being aggrx-Wed by the said' 91' S dated 21-4-2001 the appe1lwr1.e-Stage" "'px._efcr'xeci"* this ap _ . ._ _ _
3. We have '---"G:e_ve;fument Fleader appearing thescaxned counsel for the accused 1'! who is appointee! as annc' us curiae foe' case by order dated Hetrjeig the contentions urged the points that _ for coneigiezation in this appeal are as follows:
1) ; Whether the finding of the trial Court that the n has failed to prove the guilt of the accused for ofiences punishable under Section 504 55 302 IPC is justified or calls for inberfcxelaoe in this appeal ?
\/'
2) What order ?
We answer the above points as :tblk>ws;--
The finding of the tdal Court that the prosecution fa11ed' to pmve that accused has committed punishable under Sections 504 65 302 4' does not call for interference in this aP P'¢' ~ 'A finding on Point No.1 the appeal is litibhgtto ee.
the following reasons:
The leazned 'es tbmough the evidence of em1V_:he contents of the documeets 'got V 'the "prosecution and the defence and suhmitied of P.Ws. 1 & 2 is cogent, cozieietent aiid They are eye witnesses to 9jw,s. 3 65 4 are the brother and father of the spot immediately afier the VV': iVeeident and 1:hev'evidence of Medicai oaicer p.w.17 that ' Hsufiexeed a homicidal death and injury could he the knife M.O.S which was recovered on the vollmtazy statement given by the accused as per 10 and though the Witoesses to the recovery mahazar H.P.Ws.6 65 9 have not supported the case of the prosecution, the evidence of Investigation Oficer proves the said recovery \2* I\l"Il\l'Il"|Il"\l\l"I I"lI\3I'I \n\II.l!\I \II" I\f'Il\I'Il'§I.l'Il\I'\ ITIIUFQ I"I \.4\JIull\I \II" I\l"Il\I'.l"IIl'\I\l"l I'II\3I'I \t\I\Il\I \II l\P'\!\I'l"|Il"\l\:l"'l IIIVFII $33"! Ell 8'\f'll\l'f'!ll"II\I"| IIl\7I'I \n\I\Il\I VII mdmwaxfiurathaiztialcmartwmnutjustiiiadin. asqxzitmg the acmzmti as the praaeautianham pmveti the gm'11:
anmmm; mil Wherrfizm thealudi at" anqlzittal is '2 beaetasieie.
3., On the m lrwmfl, ma raaupanmx aubrznitxad that it in %'n:t..a'b%m1 91:' PW-f.2 that is cagmt and héa house ' wfim. and his:
wflémwfi "tfwntha talking mm. 0f'~§hua_ 3 %"v%'j:"m_ team of 9.1m is may' imwabable af P..W.1 fines not an afiencaefor ha mm unmfe. ts: rely upcm. tbs mmmt = regm1:,o the ram aimtmi' in the I . . 5 an .5 E R} the U-J5 I Kc'-Jill'! Klr l\l'\l\l1l"|lr|l\r1 Iuuvll Iv'!-I"'y_."'.f "' "" " F£eux3;m': a§}m$:rmg fat than apylfimt-aims and tha learned cawunsfi fiat the respandnnt.
P'..W.¥. is the brother mi Vaamttha. the "aka the mm. -ply' 1.: ané. mm mm' was to the asumwg m the prommtinn is aim a_3cL..eyf§ iawidant. He: is thfl mm at" the cawnaezr tlgge ' 'i: ::'ihf '<:t_' which the incident has taken 1?.4ea:s :2, as mma ma 9.93.5 is tha mm " eye wimm ta um mam-m. me spa}: mm tmywm infmrmad abuut. 23;»: P.Wa. 3 as 9 um um and mmm:
m.P~m }1§&§)€;I»_A:':1i2zzt'ni.x}:purt4ad the can of the praaecszmtiosfi ta tbs prammfian is also an eymsggfitmasa He mam mpla-yed the hotel father er I~'.W.3.. Buwmm, ha has 1161; the pmnapavauriun em-:1 tre-atsd. an huatila, ' an to uupptrrt the mm :21' the pmnemzttlon. " is - Assistant Birentsar Wm-king in Forensic and he has dezpoaad in his evidence % tbs ahmmx mmmm tian repmrt issued. after the arh'ciea semi {hr nhamical mamination md his mzidame wmzld show that theta warn blood stains can than NW5 33-3": vs l\l1IIl'r1IrIIIl'l --'run unru- |"I I..,.\J|.I|(l L)!' l\.H.l(lI.l-\Il-\l\lI f'lH.7I"'! Vuhlinllil vr l\r\i'IlVru.I~II\l-I rnwli \u\IIll\l H-I l\cl'll\lIl'lll'|I\l'I» IIIVEPII uh-II-Int In III'!!!-IrIIr'II\IW II"-VII ii} ulathae warn by tha decanted at the time of tha incidmt and thatewece aha bland. stains cm the ahirt and the knife was man ta him far trhmiaal mmmam. His u would aw sham mm the biwnd ataim alarms md an the may meme :57.
the pmswutiozn was pmdxwaei and : at' 1:125 whmmry smtuammt yang: was 'G'. Eawwaer, has group in ms-peacst at the the knife. mar. 19 in mzmm 3:;f:*t}1e %1#f,'~as+.%"u is ponm O whn 12 is porlicaa uonntmma mm' the dung! 'hardy mad fig fur -yaaimomm mmninafim.
p.w.1a is gzraapmted the sham 'mg: scfin §i"{é«m®.c:§ Md pcrndumd the ETC as get PDW. is Pufioe ilmzsstabla who had takml rm hoapital fur taking the blood sample. 1;§1:ezi:':§.i'~i§ nu mataial tn aizmw that any rwort was " 'blond gteup afthe: accruaed. P.W.15 is 2-yemed the case am: angpa-rehanéefi the accused. % :33 «am. who cmmzcrtad am ma.-am smmeagatim and an mi aheuat agmat 'film «manned. I-".W.1? in ldadrical C:¢fi::m° what mmdumceci the poatmertam %inn§u2:z on flu \,./R In um onun no can uuuautnun dmeaaml Vamtha am pm 3:59-11 and fizzmhati the repart. statmg that izzgzuy cauid he cemaed by knife II¢I.O.5. I).'fiif."l_ mvwakm £3 a attzdant studying Em Gauge and his V. as I..ex;4:'m-er Tm; the cmllege wha £9. mfidn-.13' um: M 7» I1: is am frarm the nhmm §n.mp;%a pmaemuan is M. um}: tha,¢:uiam1Am--P§W§ xi {.3 :~;..m:.§i the miflman :3!' the laeclicali Amiatant mom' of also the méxienxse $F;,§é;;. %i'$ & 145 ta bring heme rm Gawda who is tha dwaaaed, who is sum the cm33pl%' in his ' ' -in.
may mg: yfiungm m-aha, He was going cq£i-3&9; has atudiefi upwto VI Btansiardard. smug' his shim bzmthvam. Ha ia mama ax am of 7:139 mmtamc, he had came 1:1: tha "~ -1f" '£:1__:xV.:i'1eanse had rmn-marl to the house £1-man. his ma. gang to the how; sflumed mm» the School at . At about 3.0:) pm, while he was going to the humus his 1<u~mhm-- Shmhapzm whisk in at 9. diatanm at' one: V' mrlong fimm his. house, he: am" amused and his bmthur .»----''£
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12.
Vaamtha talkingto each uthw mum ufthe huta h$,-.:rx1@11g ta thafnthm' sf F.W'.fl. The aeesumd was aaking Vamhaas mwhy hesawmtadm em in bars haunts aleepwith him mus Vi' saw ahnzmzgvammmm They wma onthe roar! infrom. 12-nrtel. Kuahalw anxifialu Iwrm & 3* Wm 'maaci:;a:_: M ' \' V uf rm hmzei. Vnnarr:1ths..waa wm tha ancuéiafi his «. V' A j ahwmnm; mimmemmw. him ma «tuners: tha} took out um knifl amt stabbeuzi rm the;unmg_ thmefiu arm the back at" Vasantbafi" his neck with his hand mm:
hixrimif mud Balm rm the lzzlii-n-ck: time at' the maam md ha was haénd. vaamzm ran awn.
and fiesd fwfi cimarn near Aniadi at a§'~::1-aé mm. He sat there: 5-mar wept tha human at his uidw herothm was 11% in the lwuaa arm has.
"game henna. He wmt. ta Ea haune and " m§7'mma, mama mfl aistecr aihcmt mg mamas: tn the aged: at about 10.5% a..::n.. E13 hmthm % M at 453:1-ant am am, and thweafiet himself ma. his Wm: anfi iodgeci at ctstmplaint by 4.80 mm. am pm V' Ex?» in Tim pafice came tn the 51323»: and nonmxctad inquest ws ' A . '' jg' Jul;-5 its |\|tIr\!\ In-uni |.:\|unI.:nn\n.a-n I4-a nunlyunu II-In-III I-RIM-ll'-l'I|I|\| I '4" 3'"
In_:nIuI1_I-no .4' IIIt\4I\I\ um-'nu u_ouu_n\..annn\n..nn gun n\u\n\-\ Innnl I-ul\II-lII..llI\II..l\I \_l\:|..l' '23 amti dune! Brady was am}: tn tlm Hmpital fur pmnmortem eutammatiam. The ameuaevei wan addixrtma in drinking. mlafimhap betwam. has bmther amt mg aeausgg. & cmciiai aanfi. his bmtlwr wax agafi ahaui: 24 years H artlm inwlcimt md was 119% 3 ms: ma' uf tlm mm' kiwi ma paling 3mm' rm his hwy an par Blflat. 1 ta: 3.
fiam of ?.W.1 that lie was maéding at Kaynkndi :21' 11:3 a furlmng ham tha hmzse af Rarnywea rm qumral biautrw the mid day. It is fiznhw at para-8 of his
&.epamm1:r1"' yam' far cache' wark with aumh ggaad 33:11 £115: af the imam: he had mturtzead to : 't;hLfiu ".2:;«'fiLVm%;s.-a him mm he rm:u.rx.1- and to the bangs at :.'L";1";' §eij1zi.~:'Vana'n.thn swam in tlrm house. Ha did not mi..vag;u;§§;a} 22: in further gamma m pam~9 of his he had Left the lmuaa ta go tn his dam' house. AI: max tam 3 and n ware infhga muse. IE: is further elicitaw in arm-'a~m§.a%:nmatim that 6 to 7 pmsnm had anaminbled whm his hrmthw vmmha fell dawn. mm is sxmzz. booth K:--"* \'\ LIEIIIJ I-l\n..nI.:LI\n.:u nth nu;-ups-. I».-an.» I1 \--\lIJ!\I urr Iv-|nI1.nu-nu-I l1l\-7|"! uvun! VI" I\.l"'\l\I'f'l\IP'll\J"'I ruwan nu-uni us' l'|-P'|l\lIP'|l!'Il\l'| nlwrt \--\.lIJl\I Ur #\.|I"ll\IVl"lII"I.I\l'\ l"'li\7I"'! MUUBI \JI"' RHKIVHIHBH rnur: uuu:
sat 8o . Tha 1:911:33 did. um: an 1:115 apottn ms the:
&u:1h~a&yinth.e@ht. Thapafisecmaaemthemmning. Whmhawmtnmatvasantham hmalmaflyheen stabbeci. Nzahmzlyamwas. ;:r%1:¢wTm}:hEm. Vnanthamfiuahflumpu P.W.2 md Halt; P.W.'? _: 9. V by the me emtae mad. may ma um. coma max. _fi$#1ic§§" -. «. " A T wawprmmtwhem ha wmt ta thmcmlice he 2-mhed the amt the amusad rm} ma» amhliimg mm mm.
mam am mum: fur :a;t"g.. agsaut may-a rnrmg. Ha ran dawn. Thaw ac::1maedVV;!.i11V'1i~:2f§:' ha wax ahasing Vamthn. amused mfl vaamhs. mm a mum hears: the qnmml mafia théz acausfi. I3; is furtlaw V' ' that ha ha: 3% his the henna and this inuzzidtmt hafiwm hour ha 1%: ma hmzaa. He had " be the must ag& bufiam tha imzidtmt. It is 'm was mama- fian that he am mm;
H as to whahm Vaaamha had dimi 43131}! when ha VA » $£ia0.;ur1:wc1 almzgwiah we asiatm-in--1aw but has ammwmaa after wmfzng in these 393%. that V ma fiimi. Ha ha: dmied W I EEFYRI T'! l'Il"IIIt Cr 15 the augwtriurm that he in mm: an. 33:15 wimws to the insctitimzt and ha is flapaairag falsely against the amzusexi. saws Iiilahalaprpa has (ix:-1am.e& in has chm um ha mm Vammha, ainca in ya. ",3 he W * ta tha hawk tbr pxztmhnmg m'mmo.:~-fit'-11:13 V imzzidmt ha was wurlmg" in the hats} :: 51:: the ham. He has! game to as mm} '7 m saw Vasazfiha a& 7.30 pm, 'an 'flgy. 'i"'EmA.a:;:':11sed fiflfl i:;..:: ;_.':= 7:-5 4 hafi mama day 3111:! um» mum; mm nz§':;E.:=.I§w. fi;»aL"t%a£:ii::t':j§,ia.. ma. Vanantha, that {hay may Emu. the haunt He fizha intzidmx mmurred at a. fiatmxzae-. m7'2rs:% anfi mcumt atahbad his ma Eixank. Vammtha ran tawarda .__uc=cuw&. ehaaeei mm" amlv thmibaa: ran vmmha fail dmm time in mun' ' "w.
Kw nag!' Ba-in wag slam with him am: the mt gas nmm tiara plam what-3 Vaamzthn had. gamma in his crass-eatmivsmtian that Vaxamtztha to: his hotel at aha-at $.30 pan. mad asked far md ha Mid t11;t£.13}m't«aix1 Wm zzmt mraflnble md at 8.00 yum. ha aakw fur tamatoe amt}. he said that tnmatoer \,bJ\ 'Y?
dacaawci maxi thfi mmpmmmt. P»W.4 in the brother of Vasmfha em fiaemsmi and 1-'*.W.5 is the flather af Vasmztfiaj the éemaaamfl. 3F'.Ws. 3.. 2, 3 E» 4 fimey being the 33:3 A to thz inmxm they ham»: aepam: in mm L want 1:12 flue spat «rm haarfimg about t}:1.s* afil by P.W.i.. was me rmzrnaa tn the hm$a_a:.,~:@; it is A the mdmca vi' 1=.w.:a that ha ham? f:_~3nT's§i;§b1:;:§ as par E:m--1 wmrazn he atg;¢a:} mi mat in flame flange anti about has statad that Mm: mt gang #5 It is in the amtad besfom the purlism Vaaantha was not in the ma mridance af P.Wu.1 to 7 would »ia.xm.ta1:x.ed_' stab mguz-1e.a.' ' ' and the mgzgia" pssmttnmrtm regnrt iaamzd by armk; mad haemorrhuge em a zmult at Zt:}'a.s been eficiteci in the muss- m o£P'w;--.§7. stated in the wiamca af P.W.1? that * 'sfazmtm' mama ahvomaieifiai awn.
-It is. clear as: appwandntimo. afthse: ahmm said matmufll on » mm: the svidmce af mm would alaarly saw that an pm them than fiwad in tlm mass- un at pa:ras--a 8: 9 L9.-J \fl'|fl\ 'f1 I\f'I I EYHI Fl LAJQIKI \JT l'\f'Il\I'I'II'|I\l1 I"II\7I'I NIH 8'\cf"Il\l'l'1I-lWI\f"\ IIIYII NUYVISI VI l\l'Il'\l'Il'|ll'I8\"| IIIWII $39"! 3! I\I1l\I'.l'lll'IlIal"I lll\7ll VIYVIII HI I I lI"I Ill\ll 13 of bin dwefifim that he has net wimeamd the maiden: me! his evmenne wants! only slww that the acczusm anti vmmha ma game to: ma mm am they startfid in the ham. and mmmrma mm aakad mm mt ta 1-:
in thx-;ah:2e1;u}«:mc1 amt them autaifia tim hcrtai ha» taktm plum M. a matanse af «hunt 23 «. V' T amd {may marl nut emma out at' the na:u:im' "gilt he 1&3'. ahaut flaw auidmxze me man 3 wmm saw tha hmzw and P.W..'.'r* hm _;1..*):g aw pmaecsuti-mm and 119 gr bass bean aamm in the case of ttm muumufitm. in lam: with the a at' FJW. of the accused. It in am an evéatmae at' p.w.: mt his avmmmta mafia m the aficitml in ma ma m that was widmlm is 11:14: izxuthful and " a,£»i1.;:'§.s elicited in his m:*mss«~fi::minn1:im1 at game.-8 as he has clepuaea that when 1:: name is the hauae H rfiate «hf that Mam at ahmzt mm 33.111. Vasantha had mama to tha hxrmw and when he lm the hmwa Sshamdhetzc anfi V%tb,a ware: in the norms fillti ware \},J 'I \-\I\Jt\l 'lull 3'\l1¢\!Ir|UIr1Iw"u tn'-"HI I-1I'Ii_!P' W' 15?' t,n%gmaa~mhcvthm'. Vmzztlza. and fihaahiclharwerein the haum Wham PEEL} left the hamee, firm qzxmticm nf swag the accused and vmmma am}. has hrothezr x mm at pmz mum not arise: at all. 'This "
is cwamfirrary tn the asxidenca uf awaua fmm rm wifivmw mama m m m.'aan; V A" J :r::t::, u2f that amugn he atatm mt F.wm~§§fna 7 the bar sxtthe hate! md hn,d.i§ 1xa1:.g:;i;a afibi; --
in his mam m v 'P.VWa.2 and '2' cinema the aaanagcy mm af 1126 prmmufigyh in 1:115 mow
m:.am:mm:1q;:;_g: _1%..*ifi?; apolcw. to 3.11 that stab 1n_gur1m' ' thaw itafizf and wept for same1r?u1g=e" and 'V the feats spake.-n to in V3.3-axxtha. "" " rm tmratrda Angmadi cf rm titan hfllock and though The was balding a tamh, the said matwiai " seized. and pan-tluwd 'adore the Caauxt. Further alixétefi. in the mawmmminafim azf P.W.1 wauid % that his eummaa that ha has wimmea the ~.. £nddamt an mm' 3' imymhnhia, ma: ha ha» mm: in his madam-a thfi, he ifi, the banana of Vamtha at 6.80 arr 6.30 LN ;z..m., tkm imecddant uucmmud mm' 15 mimxteu aftaer he left the lwuw which is: higly mp:-nbahla, as a£:;:ar&g to tha fifaitfi 3m the ca'ass«-eatamuuizim Vaxmtha was in 2, ma a;::coa:£ng ta me estfidmxm af PJSKILE amtruaad arm in his ham'! at: about 5:3 3 ham untamed bwozw than pvliw 1% pm $1 was gut mu-madm the widemm af 5:; 3 had. um" name ta thdr houagsgnd ifiem it wcmld be lfighlyunmfi to tag: upcm _ bald cm his evidencee wculd iyaz'-5:233 «gs: ncmzmfi. Rwwvary 9::-f W» «M mm not ham. pwteed am P.Ws.6 ,_& '3: _Ex.;1=--3 havn not mppoma ma use mg evidanoe of tha Aaaisjzazxt emf Lflbflffiflty uhawa wotm fcsumi on the mifezfnflé that he: had takm the fine hb8§g"#¢it43§;"fis.'Z#.if blend in ma material " Aia x2}:zmv z blaravd gmrup at" time amused and : " 'V - _ undm Ex.P~3 has not hm pxwwin and warm atlxermfse the rec:-mm oat' lmifa the pxnwnutian em proammzicrn. is Imabla to kdwg.
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