Karnataka High Court
State By University Police Station ... vs Rama S/O Shankru on 7 June, 2010
Bench: K.Sreedhar Rao, K.Govindarajulu
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT GULBARGA._...__ j . I r " DATED THIS THE 7m DAY OF L PRESENTL THE HONBLE MR.JUsTICE'II.sIéEEDHAR THE I-IONBLE MRJUSTICEILCOVINDARAJULU
CRIMINAL [f1P13_EAL"N'OI*;':1(;3%'L4r9 OF 2005 CRIMINAL AII:?_PEAi§'_N€:). 2- ;DE~2004 IN CRL. A. No;;AC1}649../zaods if ~ BETWEEN. 'L M STATEIBY h' --
POLICE --s'rATIoIIVVGtILI3A;RC' ~ . GULBARGA * * V »--
(B1'..BI-IAVANI SINGH, SPF} APPELLANT ~. E V. ..... 14 LS,/.V(JgSHA"I'JK;RU '-.?AGED'f38f:YEARS, occ: AGRICULTURE.
2. SAISITOSH S/O1. TARASINCH A. AGE: 22 YEARS, OCC: AGRICULTURE S/O I-IEERU RATHOD AGE: 20 YEARS, OCC: AGRICULTURE E V _ E s/0 SHANKRU E S /"O UMAKAZ' 'Il'€'I'H~ I "AGE;V25VYEARS;..Q'CC: AGRICULTURE
4. AMBARAYA S/O PURU RATHOD AGE: 23 YEARS, OCC: AGRICULTURE
5. ARUN S/O HARISCHANDRA AGE: 22 YEARS, OCC: COOLIE
6. BABU S/O KESU AGE: 24 YEARS, OCC: COOLIE3
7. PURU S/O GOVIND RATHOD AGE: 50 YEARS, OCC: AGRICIIVIQTLIRE I '
8. ANAND ' S / O UMAKANTI-I AGE: 20 YEARS, occ:
9. UMA}{ANfI'I*E *_-
s/0 SHfi,_NK;?;U_.
AGE: 42 é2EARE1;.V'_oc-C;._AG13t%:U'1;'mRE s/0 GOVINDALRATHOD .
AGE: 30 YEARS'; occ; CO(5'--I_.I11'.~.-- ~' TARIJE f1*ARA's1.NG;P'1 AGE: 43 YE;ARS,'"OCC: AGRICULTURE ~ I f DAGHARATE "
sj/'0 PURA RATHOD "AGE: 2.0.YE1ARS, OCC: AGRICULTURE I pgaw;
' UMAKANTH AGE: 18 YEARS. OCC: AGRICULTURE G AGE: 23 YEARS, OCC: AGRICULTURE ARUN E5. I-EEERU S/O GANGU @ GANGARAM RAHOD.
ALL ARE RESIDENTS OF SRINIVAS SARADAGE TALUK & DIST: GULBARGA. RESI>QN'DEN'I?S (BY SR1 MAHANTESH DESAI, ~ THIS CRIMINAL APPEL IS FILED' U/S :378{1')'&j I3') v(:'R.P;..c ' PRAYTNG TO GRANT LEAVE To FILE AN. LAPPEAL..AGAINST JUDGEMENT AND ORDER OF AcQU'IiITAL'DT.1'4:0Sv.04 PASSED' BY THE Iv ADDL.S.J.,=' 'G_ULBARGA,IN {"S._c._IIs;o.244/02:> ACQUITTING THE RESP0N'DEI«ITS--AC€.US~EG "FOR THE OFFENCES P/U/SS 307R/W I4_9_GE1R(;. ' F IN CRL. A. No.9o2/2004.':I" __ I BETWEEN:
AGED 38 YEARS. QC, _ 5 'AGRICULTURE. S/0 TARASINVGHA.
' AGE 22 OCC: AGRICULTURE ._ . S/OHEERU RATHOD ' AGE: YEARS, occ: AGRICULTURE A G AMBARAYA O PURU RATHOD S/O I-IARISCHANDRA, AGE: 22 YEARS, OCC: COOLIE I1.
BABU S/O KESU. AGE: 24 YEARS, OCC: COOLIE PURU S/O GOVXND RATHOD AGE: 50 YEARS. OCC: AGRICULTURE ANAND S/O UMAKANTH -
AGE: 20 YEARS, OCC: STUDENT UMAKANTH _ S/O SHANKRU ~ ' AGE: 42 YEARS, OCC: AGR1CUI,TURi€'---- "
GANGARAM S/O GOV1NDARAT1:_IO--D .
AGE: 30 YEARS. OCC: C0O_L§'E«.v GANESH V " V V S/0 UMAAIANTII AGE: 25 yEARS.,_ OCC:
TARU . ' S;-'.0 I ' AGE; 43 oCC_:__ AGRICULTURE .DASHARA'II~I_ I ._i S/O PURA R_ATHOI:) 'AGE: 20 YEARS--,------0cc: AGRICULTURE " RAVI "
S-/0-.U'MAI<.AN'm '=*AGE;-- 2-8 YEARS, OCC: AGRICULTURE HEERU.
S,/WC' GANGU @ GANGARAM RAHOD. G A AGE: 60 YEARS, OCC: AGRICULTURE *AL1. ARE RESIDENTS OF SRINIVAS SARADAGE TALUK <31 DIST: GULBARGA. {BY SR1 TESH DESA1, ADV.) mg?/V /1,". . ._ APPELLANTS AND:
STATE OF KARNATAKA BY UNIVERSITY POLICE GULBARGA DIST. . . . .:§15iS.1§f01\:DFj'N*rt' d {BY SR1 BHAVANI SINGH, SPPL] THIS CRL.A IS FILED 'U/s 3A1'//.£__(fi;_v_CR.P.C_~v_tAAGvA1E\tS.fF"~7FFiE JUDGEMNT DTJ-4.6.04 PASSED BY. THE.*[_ Iv;«...A_D.DL.s.;'...' GULBARGA, IN s.c.No.244/02;eoNv1'cT1N-G_THE; APPELLANTS- ACCUSED NOS.1 TO :5_FoR THE CFFENCES PU/S3 V1517, I48, 504, 323, 324 R/W 149 or IPc'_A~ND E"rc7_,V' , "
THESE APPEALS colt/1IN'G"'oN.--IroR.j'V_1<I.FAR1NG THIS DAY, MR.K.sRE1:m~1ARvRAo.a'.';-D1a:L1vP;RED T}:1E?FOLLOWING Q' out of the order of conviction 'Sessions Judge, Gulbarga in SC "€h5;e4Vappeal is filed by the State against' all thewa_c_cuSed for conviction of the accused ' lesser. "punishment and the convicted accused are "appeat'V'Ach}i1V1enging the conviction. .2; s The facts reveal that there was intense rivalry "".:bVetv§AIeen accused No.1 and PW--5 who are the PWD d' V' ""contractorS. Accused No.2 to Accused No.16 (for Short I if months for the offence punishable u/s.504 IPC. 7 Sections 148, 147, 148, 328, 824, 504 and 307 read with Section 149 IPC. The Trial Court acquitted the accused for the offence punishable under IPC and convicted the accused underV__th:e manner:
"The accused «.
sentenced to pay each",{_jin.défanlt~it of payment of fine simple imprisonment V for offence u/S. 147 IPC.
iiii 2, 4 to 8, 12 and 14 fare' fine of Rs.1,000/-- each, in defafultof if of fine, they shall undergo "sirnplev-»impriso'nment for one year for the offence if "pf'ur1ishableV 148 IPC.
Fui'ther, A1, A12 were sentenced to pay fine of-- each, in default of payment of fine, * they shall undergo Simple imprisonment for three it PW--8 and 10 have testified to the facts of assault by the Further A-1 to A--15 are sentenced to pay a fine of RS.500/- each, in default of payment of fine, they shall undergo simple impris0r41rhei91t_V_f0r six months for the offence 1'/W.Se<:.149IPC.
Further A~1 to A-5 are simple imprisonment for en.e'y..ear to"
of Rs.500/~ each, in'v--.i:c.i"efau1.t ' fine"
they shall further uVndVe'I*gO"-~s_imh1e--.i1fnpi;is0nme1'it for three mei1thsA .:O'ff»ence punishable u/s.324_1_'/w. Sec_fiiQ--n IPC:"~:V._' *a.e_1_j'.1tenc.es:fé' ~are'Werdered to be run Coneufrehtly.
A Tvhe' 1 to 6 are entitled for set off
-V 14/s..428;0f"CrV.'PC.
of the fine amount recovered from the it is ordered to pay Rs.1,000/-- each to V___ti~1e§PW-1, PW--5, PW-6, PW-8 and PW-- 10 by way of " elompensation u/S357 Cr.PC."
4. The injured witnesses PWWI, PW--5, PW--6, 9 accused persons. Their evidence regarding time of assault and the nature of assault is well corroborated by the complaint which is lodged immediately am. The wound certificates co_1iro}o'orat.e ._ that, immediately thereafter they are sent' .:hos}:3'ita1_l_Hand they are examined by the.»Doctor"betweextillrl 11.15 am. The attending cireurnstances credibility to the version of assault_ by the injured witnesses. PWg9 is5'an:fi.rid.epen'deri't.7'yvitness to the incident. .He..ha';s_sup13orted thecaselllof prosecution. He testified to thyatl.'VA~_1_'to A-16 armed with stones and ciubsassagitea pw-5, PW-6, PW~8 and PW» l0,4PW--9l astral witness who supports the case of assault of A-1 to A-- 16 to PWS. 1, 5, 6, "E3VV.'_t'1~ The accused in their defence contend that it the PW»~5 and other injured witnesses who assaulted them. The accused No.2 was severely injured. A 10 He was admitted in hospital for about 3 days. The admission extract and the case sheet of A-2 is produced as Ex.D~4 to show that A-2 has sustained "the assault. The police did not entertain the
2. They conducted one side Zinvestigationjii fafiiséiy implicated A-1 to A~16 for obliqueriiotivesfiifli '~ . «. "
6. The Investigationfhdii' O_ffice'r._ cross examination admitsi_4th.at also injudred in the incident. The prosecution'2V._supppre'ss.ed" genesis of the offence a_r1d2vj',_--.not3~.V--e§~;pIa.i_iied_-- the injuries on A-2. It appear's,_to_ 3a fight between two groups. Hei;ic'e.t..Exp1an_ationx(1) and (4) of Section 300 of the Act
- " injuries caused on PW--5 and others cannot' 'be? considered as an attempt to cause murder. accused persons if really had intention of "z_Vc'au'sir1g murder. the injuries sustained by the injured '11 would have much more severe and grievous. The act of assault appears to be by Way of a group clash; has alone sustained fracture of parietal of the accused have sustained very simplepla-nd:.l_rnarginal1"-w_ injuries. Since in a sudden ivthpe 14 occurred, A-1 to A--15 couldbe heldl'guilt§.r»'unl¢ler , 148, 335 read with sectionlllllllréllfés {PC injuries to A-6. Similarly, A;-..1.":pto £--t~yv'€1ulld'.be guilty of offence under Section. 336_...rea*d 149 {PC for causing ll,' PW--8, PW--9 and PW-- convicted.
in...ll-yiew the length of time at which c.onside1*in--g'the appeal. we do not think it just "and "to impose sentence of imprisonment. lfiowevertlieach of the accused is sentenced to pay fine of Rs.1,.Q_O0/- each, in dafault of payment of fine, SI for =t,hr.ee months. A-1 to A--15 are sentenced to pay fine of .:§Rs.500/-- each on separate four counts for causing 12 injuries to PW~1, 5, 8 and 10. In other words, A-1 to A~ 5 shall pay in all, a fine of Rs.2,000/-- veaich for conviction under Section 334 IPC. A~1 sentenced to pay fine of Rs.2,000/~ each-»to:iooijvictiponu under Section 335 IPC and in ctefaultpp SI for three months.
accused to pay Rs.5,000/-- as a .fin:e:LforEthe above convictions, and is of fine SI for three months._ A '-- _ _:the€ the State is éisrnissed.' the accused is allowed in part as iiir1ic'ated._ above:
Sa/...
JUDGE Sd/~ JUDGE