State Of Karnataka vs Nagaraja on 22 October, 2009

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Karnataka High Court

State Of Karnataka vs Nagaraja on 22 October, 2009

Bench: Jawad Rahim

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in THE HIGH comm" or KARNATAKA AT BANGALORE
DATED THIS THE 22"" EEKKY av acmsegg 2609
BEFORE N
THE E'-iUN'8{.E ¥'v'¥R.J§.§STICE }AWAD  

CRL.R.P.NO.653 20 

BETWJEEN:

State sf Kamataka
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ORDER

The State is in revisim against the order §a5se é;.__by the Eeameé Sasgiares Ridge Le, mége, §'a§t "%'ra<i-§{<."~-- {i<;{é.;;--::-I, Shémaga, in S.C.N0.88f2§8?' Gr: 38.12663 éeci.§'§i*=:§n:r;; '5tE§"

charge against the yeapandent .a+:§::s'eé.'_'H§§Vf* .:hé"§§::ffe*:f;:«éz. mgrgishabie zmaer gestien 3343 sf :3?'~3v§'té:}'§j*:"a§t:§V9g§~::a.§j§,§Cfgr the offenae Qzmishabia m:de:%:%.*;.eL:::;_o:»2 3T::5ez?'§h4aMA1?§:".--k»:: gm §§'ameé charge cmégz feﬁthe effaééée. ?g:>?:.;,;Ar*:isi':'a"ét:;§e_'At.:V;*t{§&:" ﬁeﬁtierz 498A! 3?' the ZPC, 2: "§"E'3e £%T_}§§;§;i:£fSj'£§.Ea§;:§fa€5i§EI;":

§~e'§az%*'a§f§;:2-gt reveai the E'§$§0E'E§EE"Ei married' ".*2a::.:§§V"V:it;e¥ of 'the cémgiaénant an 23.4.2@§4V 'aaééter._15'éL:né'n§§gagw~"and receézﬁng R$g1,8§,GG{3;'~ in €a<.;§':,-."':'m§ g;30'§:i_ 0z'f:f*an*%'eEé€§ worth cf §.s,18;OQG/-- agar: fmm "*-i*s;tV§"ée:9:'~;<1:..2%z_:4?:3Ef3;§e afgécééys. ﬁegpéte {ha iiiamand having been aiéegeé ta have égzéuégaﬁ in £%?'2'€§E'1é.5€}LES ha§:P-a;_s§:§:@r§:"4E'..--:{:s§V5: aha gm wéitqh the amaat 2:}? mmgeéiing Ewe?

§as'eé*':'i§:::r,__%f@ giaza him §§§§§§sZ.'}¥"§&§ §0wr;i, In f:_2rtE*:e:az";§e af sugh ,%E;ai§§_'f.'§.--%i%§§"é; ii Es aiiegeﬁf he érséuigaé §%'a%g$§'{a§ ané mania? ...,;<i%ue§ty making ﬁfe cf Nagaramnamma mgerabéeg Lﬁnabée :8 bear the orvsieught, she csmmétieé suicide $3; hanging herseh? sn 29.6.2085, Report in this regarﬁ was Eadgeci zashich was :; 1' /4 /' 1'

-3» investigated and Investigating Gffézter tam the charge fem thé Qffence aunéshabie under Seciéesm 4*98A; 3043 aétematéveiy fer 3&6 of the {PC apart fram charge far we goffesrzce §z.:r;§.<.:,ha§ie under Sectircms 3; 4 am 6 cf the 0w;r3z.._?€~*:;_§j%?::piVE;Vi:'im*':

Act.

3. Daring further énvestiga§:i0?':'~-a<:cé_;se_d' T:ia_:"r€e.j:oThe'j ' arresiieé ané were gmduseé bef<3%£§_;;§Ls_%Eéd§i€i3 %1aE, was 9:': examining the c%:argVe'--V.f§e?u;3é t ha__'c,'"§.§rzj€v_:é§~§é§'a'§s'§:*2 a§2'e;€ investigating repart mafaiﬁg m:t"'i§¢$'~c§3'§.ge &:><CE'u's;§s.se§'¥y Eréabéa by §§":~E Cams'? G5 Sesgéerzg, Hé _g.t%<;q;r;é:z§%s.4*¥;'§*?:;L'e:@ez:i;'L«::%.%'f;Ae.»'~:«;.astaasseé ﬁg faae aha ijréaé befare f§§'Eu?§4§Eai"if§A€§: :$€S%$AE§i}gV V:§a:a:§V§e wha {hereafter CansEés--.i?é9é é V éséwegéée befare charge am %y tine émgugnédx sréer_§€e':A§Lj§:.i.:%¥'::§E~z:§3arge $5? $329 offence punishabie under..Sect%ér*..:V3'0.$* «éé. was me: made Qéiii, State hag V. °-$$a*'éa.<:s{:sé¢§;>=a:;sasi:§anéé"%E*£e tenabiééty ef 3225?: an erder;

* ._ ieamaé Savemmsnt ?§ea§€a:%°'* SE"?

g Ra§é$;s§:;aﬁi'¥énya aha: vazseééé éraéss my aiientian :9 {E29 nature V' ". w.éf"--§E!£§3i:§a:": maﬁa in $23 aéfsmgigigzz $ub§";'si'ii@:j $3? 52% Aé;§3a9n€§§aman%i; is: ¥%f?'s§£§'§ deiaéi azsermﬁnis are maﬁa raga:§i:*;§ iéfa V w ;'3a?:tem sf the ﬁeceaseé and the accuseé Nagarajéa referring is sevemi égzstanceg referred ta 'en the csmgéaéné: €59; shew that, if praveé, sum aiiegatéens wiéi mngtétute we effence gunéshawe {E «y .4.

under Seation 3848 of the EPC. Eﬁartécmar reference is made to the effeci that the cempiainant anti athers have witnessed terture and sage; coming: 0? the accuséd gash befare__v«mman ﬂied in reiatéon to aemand far éewry. Since pres_.L2{z§";3?§_i2f>_:é is avaéiable agrzﬁer Eaw that, if 5 wcrman (jigs wi%h_¥.--:i._ §é'iié,'§'a-- ef marréage, the éeatirs has to be _g::.i.a;$__sifie;§"a3~~'1g§g§=;%'r§:V"éea;:%:; "= ﬁegpéte such gregumgtim, the tr:ai"A,1§a,::§;'§+¢2.:a;:§':3>éa~ré"$f:é §%av§i.gat . if': judgment about the creden'5Ve'v:;ﬁf thé"aa§%eg,ai§'c :%1:i*gavaﬁ§¢..3 3 in iﬁés regard, ;t§%-e ' -%.éésmeé "€::~:,:s':gé§ far Em :egg@:':ée2*a': acmsgeé 2A:QL§'§:ﬁ_T*$;;'i:.r:r%:'E'::':%'{a%;; reasens asgégned by the §€$E"'E""E!'.i";.vé.. '§$:."*'.*.,_SS§i';%:'§A'V'§V"$ﬂb jﬁvvéiéfy the ﬁemiaé af framiagév 0J'Vf' 'a:5?§._a;r§g,¥§._,.4VVV-- :4Ts:<:.5.'~.:§?"se .";§"?'é:§ Court hag nﬁiieceé 'aha §mprmze?rgere:% En' :V§%é.jj<:.ase&_ Ee§iihe gmsecutéen aiieggé frem ﬁhsa timers? the4é§%¢ga-d '§a2:%dVé':%t. in this regard, he mrstezzés that, ""'1t%:e"-séat-ie=mé::«t gmé:é""b1:k the £$z*:':pi&ina:"':'€ in the first instant did L...:"é{:.°%;. with the aiéeggé haraggmerzi. In the fzsriheg' §t:a:§ err3e.r;:"_L2f§§éTéch was §"'€{Z§}§'ﬁ€€§ 31 dagxa i:he§°ea'?'¥:e;; ggverai *"~.__ '-ﬁeiaéié,__é:'e rn@a*'2':%@:":e£: ""§"%"2a$e éaéaééa asgzﬁmisieééy am " .;'u:*:n_§%.;heG is? raéga & aharge fag" 3&5 9:? E?€, mg: iéée §§§%'%"E€§ __$é3$S§C%ﬁ"nS Eucige has righiiy maimed that sum a aiaiement was; an afterthaught. T§'§i3S, he suhméts that, the asgessment 0? materéai 0;: regard as §$F"%€ by the éeameé aesséons Eudge ééci

-5?

not make gut a case far any ef the Gffemta Chﬁfgﬁé. The CQ£":C%E,I$§€>i"2 Ea based an statement 6% we :3?' 'me witnesges whg is undgubtedigr wﬁe af aacaiseﬁ that, me mate was fauna near the mortai ¥"€E"§':&i§"':S 3% Nagaraihnamma which $.%:é§y_ s~:hat, aha had csmméttea gagécide an her awn due ta she irzaa heid as we regpensible fazfﬁar de<*:s*'::7r*:'.v'-~:.§{%£'_ev.-»»i2ma;:§A;é aésa. cantené that, the mate aése centaéﬁed 552':, ia:ﬁ:=:;9:i:.'i.i"f2é":';.V:s.§ea:*;§.:és . Kazan care sf very wiié ﬁx,' Er2~§'a~%.i=£ § ﬁg: =ff::'é::;»:"2::§€;r§3rz*":§:i:2i_a§L» harm, In Sheri, the £esfgtentie;=';_ :0'i"-.,§fs§_»_ac§z's.;é§ﬁ%s ifhat, except the aiiegatéens maﬁa ié"«%i§9é'e_Ar£:%;je2.gfE:: éf~.§%;§'::Qm§Eainan: and the §'€§&%%'2£§§ $5 Eéae é.$€aa$a~:§'~,v .§::h§: ;§g§é§€'$§§§§$'Eavg nzgiéiféeé ihe a%EegatiQns_ €;~;1'§'iE trace éuriag the inwistégatizsm €:@V€Va%'§y.fal%¥::S:;§3g'fefs: the accuged. ,5. As"'é}§:é,e'rx$v%3é'ér: §ara suggrag 'ihe quesﬁsr: is wheihar '"-%.:Ef*:é'L---<:'§:'é2;;s':':"2és:iar~s€es"Eh"'é:x:héeh the éeceagad ééeé are 3? Such a ~..:i;:s.;:asV:'aVm a}.§<e ms': 3 gréma fame C588 is pmaeeﬁ &ga%:'2s€ :§:_é--..4__V&:::.::§sé§i.~Egg" iréai. {be case ﬁg unéesazbﬁezéégs basaé an ""~._ "*§§r<:;:2":%§V?::%r2?;éaE EVESEEKE am the éegth has @{E£é§%"§'°Eﬁ Er: ma .".AA;*::§§:;§'%':'*:29:":§a§ hsma, whézéz was ascsasgieﬁ éy me ;'°'§$;§QE"é€'§%§'§i _,V_;e§¢£z;$e§ am his ggrents. En aii gases; pariicuiaréy 9? death in matrimoniaé Emmes, the Qrosecutéon wiii mt be awe to secura ;"'-

E/'sf -5- ﬁérect evééerzce. Therefore, if the circumstances put together make out a case; tines: the acticm £3 jusiéfiedw 'E'. is the instant (ESE; me ﬁoubt there §$ !'€fE§'_EEﬁCE to the suicédai note aﬁiegedéy fauna near the éeaﬁ i:2f:3giEF§j..>_{§fVVt§:e deceased, game has been proéuced by the acaassaé. Whether the szsﬁciﬁaé note:..és._o f s:;:ic h a:'.§:»;iiii:r'§:.Va5:V_V%fé»_ nuiiify tha aE§eg3ti:;m3 maﬁa §y :%:e;"a:0:1f§§pA%é§{éTa~né;is %tVE"§1.VéL"--~a'§7p.{ec:

that needs is consiéeg da;ring__%i%W~i.3%, i3é:*!:%Vc:_§.%_a:*E'§r %':é 'v.%.ev£ 5? tévé fact than §e<.;e:'a% wEtne$$e$ have :s*v;.*>2.;0i<:;sé;:': ts' :%*:aAjé§;:i:ry géven is Em asgcasgeﬁ $1: the "-$5- méé'*5f%?1:§e. _ am the aiéagaﬁ haragsméni 9:' %:§'z':i,*.__2*%C%;§:'h"gi.é*§g @"§.%f§*$:* :%rsa..i::€%'»§iaE C§§§€C'{&é éuréng %r2\;e$f:%:,§af:i«3'h"":é:.n;':$i%:--be"'%§_'n0resLWAiE maiezéai Coiﬁeecteé Swing %2ws_::st%g1a':*§<3':'"s hag iéféfV%'3é'~..§§':f'sS%r:.§e:*ed Ea émiﬁe wheﬁher Qréma facéecage §$ m_;Vaa'*:".z~ igni-

Cim theévvééér {eadéng :3? the statement cf the

-..t'V5<3.:_°ré§%;«:,§%'§--a§é:%é:;.:é%;§.. <:;ih&:" :«asii:*2e§$e§ am pariéguéariy {ﬁg fag': 3.323% :§'§e... §&a%:~§":; E.1;§i*:S CéC{';%,§§§"€ﬂ §f=!§i§"%§§'§ $§'2f€§'E yeaﬁg Q?" Em: §"§'z§:"'i"§§§€ ané %;§m:*@"iv%~s__3*:3i§:*§::'_::;§ §§§€3§Ei§",§{.'sE"'3 e? the amnzsazi %2azI%n§ éasnaaﬁaﬁ :s'e<:eéveﬁ the aasmianiéai am 3;? Rsa1,,8ﬁ;@8G;'« ag aécwyyf __{é%:en if it :3 a gaziaéée by me wamgn, it %$ §§%¥é{:::§i is éaka out the charge frsm the mavésiars sf Sectim: 3948 <3? the EPC, Themfare, in féirgess sf thénggg E': E3 necessary ihaé, inatead of \ :\ .

ﬂ';s,V. éi» "

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M7' contributing its swn aginian abeut the warm of evidence, the Triai Cmgrt was requéreé E3 deciée whéther préma facie case is maﬁa out is prsceeﬁ againgt the accused' The Revisiarz is aiéazweci Ccmséﬁering the materiai cm record, I am§.sa5:E$fE§-Eai :'f:;:;ﬁ:fa1i pmsecutien hag made an: a prima.»fa<:§e'"$§s§:.tb"~§:iQ<;ee'r:i against tE'2€ iaccuaed am the Sesgécjfs 3u§.f,¥g~€¥ €'i;:_;;*t jé d7§;§7:A,-'=~:i«t?'e;-'li'15_:t§ frame charge against the ac;:*:.s's--«et-zid farv-Gffentta AL;.i;:vd&;:i .:§e€t§a.£'i"

mag er 3% Q? the 3% ag3aVE".€. Er;g:;r;<:_»_» 9*:%'.%5e;*«T.<::;.E.*1a§ff:L3es aiready framgd,

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