Karnataka High Court
Iliyas @ Mohammed Iliyas vs The State Of Karnataka on 10 January, 2011
Bench: K.Sreedhar Rao, C.R.Kumaraswamy
IN THE HIGH COURT KA Rj;:\:AT}i,KA"
CIRCUIT BENCH AT D:~§A_Rw;§1';3'_%%" ' V'
DATED TEES mg 10%? E
1 PRESE§T rn i% ,_M7
THE: HO}-'\f'BLE 1vi§:é_§';.%USf9I'I<:E';' E~i__;Ts§EEDHAR RAG
THE H0c"§%z§zME-xaé§%s§1s:;$.§5}§2;%% WAMY
BETWEEN: .
ILIYA ..?V§_QHP;M;€vI'E3§) VILEYAS " "
S50 G<3UsM<:>.mDD:i':¢ '::A'::ey'<3L: _
R / 0 L}';XM.$-SHW§£% _TQ~SH_IRA_I~i/VITI
DISTRICT _.
{BY SRZ:BAS5A's'$;RA.g}.'--?v£ :m::<:, Am'ocATE:}
.....
» Vs1.:;y1'E' VKARNATAKA ' f~€E¢2PTE3_BT:' :;:*mf:*E: PUBLIC PROSECEUTQR BIG-E2' C0133? E3Li:m:NG B;3.,NGALQRE-,. ' ....RESPQNDE:N'f = £BYffl§fiB§AVRNH§NGH;SP3 THIS CRLA 3:131) U/S 3?4g;:.:; OF' C:.P,{Z. BY THE ADVQCATE my TEE: APPELLANT,/S FRAYING THAT TEES E~.5.CZ>N'LE {EOURT EvEA':' BE PLELASEZD "EU SE1"? ASEDE THE "JUD€}?v'IEN'E' ;5\§*~E§} C€3N"JEC;?i{}N QRDER BATES 28,{)4,2S{)8 PASSEZD BE' THE EEESTI 8; SESSECENS JiU${}E, iééifiéi} EN W %;4ewee.
ix.) $e.N<:2.2b;20e5, ALLifi}W THE. APPEAL AND AcQU::e.:"'«*mE'. ACCUSED we THE: <i}FFENCEE§ PUNESHABLE UN1:>E1'}S<T._§;E§i"§-E'2:}?§E" V. 498% AND 302 (>1? me {PC AND GRi'aE*€T SEECZH CBTHER RE;vE,f3--IE'S'.,__._ ' _ WHICH THIS H(;>N'BLE3 c:>:;m* DEIEEMS FY? £JNDE§§«.'_"_.{'HT:?:e.FA{i'i'eS 2%N'D €;'§RCU?v'£S"FAE~I{§EIS OF THE CASE. _« "
K. SREEDHAR RAG J., eegweeee mg Eé?§3:;L<:m;~:r~i'{:_; A ~ mzs CRLA ES <::<[>M::\I<; Cm FTCJR _EE{E;:'xF%:§Z<{j§ Junefifigz The maiteriai faeté' * case disclose that {me Sm:f}€:1_zia:"V}3'egé{1n."' if-;e..¢V'VV'e1e<:eased. The appefiants 5:1: .,f:j1ri:1¥;.f::,;g'.§;e'e:?ej_:_}T§,'_i'j$7E~..'tc}f.'v3(foesh0r: A-1 EC: A~3) before 1_ a.fi.d__VAV2.5are bm1:hers~in»1aw of the de€L:eas_e.ri£AV:«Lf3d.«.V_fif1.ey'a;f'e_ab$<:0nd:£r1g. The case against them is {he trial and he is convicted for flee'isffeneeepu'iE1ie}1a1;§}e U/S 498-153;, 302 rfvv Section
2. deeeaeed Razia Begam was married 'U3 '.Ve:{2e xEx--E.eV§2e:r.h'med Asif Whe is the elder breiher 05 the Mehammeé ASE? Kaztagi is {he husbaxxd cf the . Si-s:e4beéL:*se<:i, Evlehammeci. fiséf was w<>§E<:éng ai: Dhafisqad 3:1; .w.
s 5 § 25 Ru
3. Seeuriiy Guard. The deeeaeed was 3,*:a}:.f.:1g:'\;2s**£_{1Vi"x aeeezgzsed persons and her husband was i«i_e:'i<iiag a;2;--[ Dharwad and ueed :0 visit her;.durif1'g 'iaL7€€'E{§#1'$:S~VVV$.Vf:d holidays. The accused persens 3us;:>e'e:ed .§;ee1::;--;"ef"* the deceased and they were 'qeqéirreling hes; tie: to get eutside and :0 talk~.yvith/i*ie'ighb6re. The' éeceassed was subjected 1:0 phjssicak .gé1f1<iL'~::;::i3r1t__e§.I"--}5ia:9'a§§sment. 3' a_§:V when the deceased was behind, doused her with :;en§sv;:;_1:ee_ < 3..
Bit: fire. The deceased tried ta {:1 run out"-ef «the osed the doers ta preverzt her {rem geéng.eV;:t ;1§ié§"bLVuttered she sheuld die. The se1Vf'e----'§f«31*: go: ihe fire extinguished near "1...w»:1::s:~eT+;;ra3_: zhe neighbors came and teak the eéeeeaeee Vééeepital anci iaier on taken :0 KIMS '.E:eesp'£1.eJ:7.T?1e statement {:25 {he éeeeaeed is reeerded as Gm 'zhe basis; ef EX.PEEs, the ease is
- re'g§e1;;Ae:eé by LPSE in the preseeee of Beets? RgS.Ma1i whe 4 is ézxamined as PW. E3. PWJ E Tahasiidar recarded dying dsciaratian as per E:><.P~"£3 in the pressnce sf E3. Thé deceased succumbed 1:0 :h€ burn i:":;;4"%Q:--r:;e1§.u.' * PM taper: discieses that the e:ica*':E':._ig .'_:d1;;é'[ ?z§ Vb.{;::jr:'L'._V injuries an account of septicéi1j1ié:., 'Fhé"_ é:1ppi:i£'d£2§§' -. accused ha$ been Charged f<;.:i 'ihe of:"enc:e_sV"p1i:ii'S}"1ab1€ U!/S 498%, 302 R/W s;e;;:ion..i3::--.<§;§~1§><:,_.
4. In th:':* tr:'3}....,CC>.urt,A ':_tE1"éf Id-i;s'§:;and sf the deceased is €§§2ir;1iI1£:d:;.§5S1_fe§c{f¥féiV€ti; the siatement of the de«::e_e;sed~_é;':: get E*"2_:<:;P"1--'E3«--. fVI" he;§statement is recorded in the¥__pr€se::<;f::--~..Qf<Bagging'---P.;'?v'.iV3k T116 evidence: of PW'. 13 diS:_1<:r:~:s %:'i1é'"fies:¥é"a.SéVd was in a fit COfidiU011 both fn€f}?,;?ifl:y""~ ar1d"A.._§p:hysi :a}1}--" :0 gives: staiemént. The T:Lii.a;si§_da:--.§5'\z%?§E1V is examined and he has supported mg!' --/x;2£1SV€.§'iii?__E}~%jé'vprO$€Cuii®1'1 is the effect that deceased 'V gaxre4":§3*i'nvgEificiaratien befare him as per E.1X.PE3. EALPES ". <:'$ ' Y"f.if'€O'z;d€C§. in the presencé Qf P.W;1V3. Bath the ' aéfizézssgss supper: the C9336 5;? 'she pmsscuiign. E3. The pf{)S€CL1EiOI1 case discloges t'i1a;tvjVF'X?V\?»i2..<'T Abduisab and I?9Vs.«*'~':6 NaUz€erahavn:'fi:»a.:i afe PWJ7 is {he mother of tbs deafiaratian of the dec€aseci fCié§fc}0:'§€v.s :
caused her death. The PM d1'é'<:i«'3_. s:§_e:s time the death is due to bum €:,'C>"L:11";£; on the basis of Said ex'i<i§:nCe <§(:1_r:$}?i€?f£<§;'<id'Li§1€"'a%§}:§~%é1vi.$£nt--accused.
6. _ __'pearr1ed counsel far this: appVc1}a'3.£ '§v';1T:;?§j;:i.1"'s t§:1'&----v-srdier 01° cerlvictien is bad in 1aV'v{ »/_'Th¢'$ the statement as per E3X.P1S i§,.V"'n__QMt Asif, husband 05 the Vdficiéased i'S~:1 <:>V'L efiamined and the: case sheet of the prod:§1;:ed. Ths dsceased with such Aext:-n$'iz<E"%}i;ri:.V§:*:jL2ries couié 901: have been made dying a"er:ti--:::__:"a:_.i.:;:1_. f.V' Th,€refore time <:§}A*i:1g decimation greduceé " €:}':<3.§:a:f{>$:3<:L:%:i:>r§ are Q0n<:@<:E6:ii, "E126 dying deéciaratien « ."<i;:;€.$_'A%':Cst fliscless any acts (ref cruelty on 'she par: 05 Ehs .f&_;f:§p§Eia12: @3115}? U} ihe i§EC§€i€§"2{, '"§h€ <:§},V*1Tz':g «:§€::1a:*3};%Q:3 is ('3 recarded after arriva'; of ha' parents' L'f.>.2CL-- _ "
suggegis that dying deciaraiian as/as fiiadé. L1-::1d.é'1*._a::iCix}1€ influencs of fins par€~ms._ in :<.§€¥;>a: of '*ah.Q%g€t V ciiscrepanciég it is argued tha'"sj; h~:3 0rdér._0'§cé3r:K?iCti§:2 is bad in Law.
7. The State argued that I10f1~}:>fOduC.t¢i.C3{1:?1' any impact to dent deciaratiam. The
- f1x'a.h_';1si1dar~P.W. 1 3. were the indep€nV'C1«é'nt Cleafly testified to the fact of d}/fi1"}g d;é'c£$;:'9\:io1i"v.r%:"éLd€ by thé d€c€as€d as per "i"he €v{{ié':';'cé of the Sector also discieses that __d::é6as€r§L'~x%-;r«aév.__m€nEa§Ey in a fit Condition to give s*:23:té:1;1€r1":; ";----Nah examination of {he husband is Q? as C{):Q§t?C;1.:€1'3€;:é:?:O the CaS€ of the pmsacutien. The dying .L,<£§~r:TE;3;'a:V§0r3 disdosas ihs mative far tbs cammiissisn sf ,."'§}.T3V€E-..O.:{f€E1CE? and :he ever': ac: of the ascused p€i'E"SG1"1S. .. €v:L§en<:@ <3? P'W.E.:2, E6 anii E?' 93510 are {ha uncle, % V .a/'"/7/// , W, 1 is brother and mczthar of the deceased disciase are residing at: Dharwad and {hey Cams :0.,}§§1.<;}w.T.é:b_0;§»t'"
the insgiéem by phane and they C;ame_fz€j9L:f_ {'§i€v.h'o§;:$éV'g§ the a,CCU.S€d and they werev,i'nf0rrr{g.:j;"tha£ was admitted 1:0 KIMS hoSpi:'a£i'Lé"r1d'théf'e%3if:'t<éf' to KLIMS hospital. Th€?;::4€~Xfid€_fi.€;,;éVA tfiscioses that the deceased was giving {he dying (:1€C18.I'§5i'{§'€;}:'{'fi' I E:s<:.P15. The pestmortenfi €Elii'af:'?€h'$'death is homicidal. In tha§'V ifiVéWV..:.:g§f «: fiéV'V'{:3rder of €:<3nV£c°E:ien is Ssund and' propéxfatid» not call for ii1T£€I'f€f€:f1C€. 4:8'; ,Qé;fVéfu'Ry.'g0ing through the factg and x§9é~.«_._f§nd the PS1. who recerésd the §;<5§;1_j¢ia=;}f;:_Aa:€' p_€ ';T E:X;P.15 is not examined. Nonestheiess thé ._§'iai=:ni<:":§.L:'TV£s net recoréed in tbs presenes of Pfifif. 13. EH6 sL:§;p§~:*:s the case sf {he p?os€C1;i:i0n. His evidence:
" E;Eis_c:?}isS€s, that ihea aiaiémem of the deceaséd as per ' fE';§:,?§E3 is r€c@:'éed in his }:>§"€S€'§2C€ 851$ that dacsased :5 E 8 was in a fit eenditien to give the statement. Seeemi dying dec}arat§er1 is reeerded by the Tahaei1dar'3xI§e»-_§1.e presence ef the Doete:r--P.'v'€.}e3. The Tahasiidar both of them have suppgrfied :12':e"cé§ge"e:' u preseeutierx that the deceased gave d;,,'»~'m.g de.e1'efé.ii<in?i---..aL§1:_' per Ex.P.13. The Doctor haeeiszcy etafeei :'b1_ai»..e{':A'~«:}:i*:eV::E-fine of recording 'E1:><;.P.13 the deeea.s;ed._:mr::;s fié1is'ifi_g eii Seund mental state,
9. The ciee'1ar'é:tion"'Qf"~fE';ve.--V.'deeeased cleariy indicts A3 wjitifi. ;>':he"<)v.e'f*t_' aitt of'; gjreventing her from running em, xof.:7:.':.faVe"«hez.:§é:e___2:C'{er she was 88': fire. The said dyirfg.e1ee<:1é1i'a€i:;)Vn V'i'.r1<:iiez:s A1 and A2 with the <3ve1f:.;fa'e'Ls. He'2::efx}9e'r that may not be taken at this stage beeauee' A.1. 'a:_:d A2 are abseending and they have not f;2::ee.d._::9£'a§'_;33f:<i::"§'si..is any the appefian:~A3} whe has faced
-- iriaf' KG, QT} everaii aseeesmen: of the evidenee .._eq«5aé§ae§e in :he <:ijs:%§:§§ éeelaratéen eeupieei vwiih the __ Pvgbgy" .
9 evidence of thé Tahasiidar and the Dactor it explicit that the pm5ee::u':i<3:": has pirgged ¥:}V:é"'gi13'_§t'Vi:f u appe11ar1'c~Af3 b€}='O1'1€i reasonable e:1<>L:;"t_:3:;:' Coizviciien is :«:ou:':d and pmpé_r'."--~.VAppé'3_i is' : ~. ». .
$352,.
EEESGE