Mr Peerappa vs State Of Karnataka By Kuknoor Police ... on 28 February, 2012

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Karnataka High Court

Mr Peerappa vs State Of Karnataka By Kuknoor Police ... on 28 February, 2012

EN THE? EEGEE CGURT GE' E{ARNAT§a§:£}:

CIRCUYF BENCH 5%? EHARWAD $55533 "?HES THE 28'?" ms; 3;? FEBRUARY} V BEFORE:

mg HCEWBLE MR.JL?STECE1 KN,}{E5f;8'ii«%¥';z§NA,§§'§*£;NA._X CRIMINAL APPEAL Nae:'::V9:§§2é0é"' - . ~. " BETWEEN:

Cw} [£21 3.3% :rjéSéd.€§::':s <25 Eiagi . Mr. Mahes_h§ ;

4 Ev£r9Pa}"--3éip§é:~ V I . Mrfesrappa Sf <3 'femanappa V "

Aged 36 Yéars :

Occ:Coo1ie ' S/0 Sha::ka1f?:;:>j§é.E'--V._ H Aged '.23 3 = V --

GCC: :'E{C:§'{ '€'E S g' 0 RE,§p'€iH2L§Z}&VV}:'3.Qf:€iVé.f:":1§fS'i§:§§1'i' V Ag§d_j28 yé';::f_s V. ' €3r;?s:;?: {:{;%0§iE:€ V 5:?-3%1anL;:::é{:3:a $25.3' §%:;:;:'aEES;§:'.2§}~§sé3.r:1a::i '§:g'e.:§; 23 3?g:+a:Ti=s Sesgg: C_:::<?E_§é Appeééazézs I V.;§}? :?;:i.€%anapai%2i£%§.BE:_a%: far S:*§,SZ*1a::§r;a Bgsaxvg ' ﬁ.:;?V::Cr;':e$§ 3:

I"*:ai:e af Eiaiaataéia E}: Eiziééaesr ?r:s§§i:5 §:a:§€:§1, §,.,§&§;:::;::é$n% £3}; S:§§.E/égajgyaka S, E{2;:§<:a:*::i§ EECSZEEPE ~ / g ,/»""J"ﬁ %.mé~""' This Criminaé ﬁppsai ég §Ee& 'under Se<:t:i@n 323% Cir.P.C", against the judgment dates? E>fE'.2006 passéciby éhe digtfict and Sesséerzs Judge, FTCJL, Kopp§;E., :Laf: S'C.NoI?'?'/O4 cenvicting {he appellant 4,I'a€€used N03,} to 4 far the effences punishable ~ Sezttiarm 325: 323 and 324 rfw 34 1pc, :~esp¢¢:;ve%1_§%w%«. % This Criminal Appeai coming 9:: '§Qt$«'fi:':aE._:f;ea;r:ifiV;g this day? the Ceurt deiivered the f{:l«10\;:§ir:g: T gr U D G 2 In this appeal, %-- in S,C.:\fo.E§7§,/2008 en have que$1;ion€d thau I§;ga,1i:}r::é.ﬁHC1' 'the judgment sf Canvictiqﬁ dated 6332006 passed the appeﬁarzt N<:,>.Z 5' (£61136 punishabis {under E:>(i*€?Z§O:'§ appeﬂazrm: N032 and 3 ;' ' '«a,§:<:L*;:$é~é a::V:%;"'*£':*'s:'?:::* she §ff€:1<.:€ pzznéshabée u::é€:* ssi:/f:§:_§:: sf $6 and B.§}p€§8f1'{ E'=§s3s4~ ,5 accugéaé §'€Gxi§~.__§§:* {:E':é';sE'f€nc$ gézszzishabis iéfldéi' S€:c::éz:2:'3 323 :'*/w @§ ___.*?C aﬁd ﬁﬁﬂiﬁiééiﬁg ﬁzem EC: umdisrgé é:i=:§;33fig%§:<2:"s1€:::§ 3.225% 5330 :3 fme, 2; '?h$ case (sf {he §:"ese:::::%:i@:r: in 'byésf is £313: R?» Km) z%c€u$eC£_ N32 '1J'J&$ runniyzg a smaié 310:5} in ftagé véééagsg The ciecsased Shiziappa was aigcs ru:::3.é§":~g;T'a grocery shop and a ham} $1336 :0 the %":aEe§.__<:;~f agfaiéseﬁiv-.-_TA~--

E'§o.2. Thé déceased Shivappaﬁzas ai*::*é'£i:'té§.r:g V zmrnber of cuszamers while 'iJ€Ij§*'1«'I5€:':':.>$§f""C3.,i§i':7ffifii":Z=' '<;'~}f'i«E:':§_{§(.. Visiting the hotel af aCcused»V}\:;VL};,.;..;:'. accused Na 2 wag ar1:1§yed&vAV€;ﬁ§':-wa-sg. j§.€'ﬂ'oAu::=.§ in this back ground? at when deceaged ShiVf_a§>§a:._wa:§;VV' :'he appeiiants herein <:am;3§:1' a group and by ques:i<:§:'i'f:g iéfg$'é;umb€r of Customers are :z§si§'::g: {ha ha: :::u$t havs 'gprasiécsd b§:sy:k r{j:fiag :;, "'é'::€:usec§ Neg}; assauiteé ihe ' é;*§€€€'3S:€!C:'*¥£'v'}:§i} a {:E:;{:;>%"{2n €336 ';3aé:E<: they: 3.<3C1§iS§§ :"'sI§.2 Sv*i;_Q:'§_;f1§{Z}}} acczzssé §Q.3 S'{3§'I}p€€:§ him, zxiééi his Eggs %2ms_:;§j'..-3k:c1,3.3€é Neﬁ by hsiéézkg his asaip E383:

" "~.'_9'2;:*::zgge::§ ETZEIIE 93:16, th§:'$'$}; €3"§ZiS€§ izim 3335:? slgzamxaé _%;%;--%:§€378i§§ ?'%.2%?,¢'%w'§'§K1:§§;assarz:z:1a§ wife 31" 3:3 §;€€63;S€d. and u"=§W§5~E{z;:<:h}§ir3.§pa; éamzihsr 55 {E15 dmsaseﬁ on ":%':2'g§:e$;=~;é::g iézés é:::»::£é;€n':§ i:a$§<_ '£335 iajxgresﬁ 'Ea 1:333 hausﬁ aéaﬁ an $23 ae:<.§: {jag sversgéig ':25 $4823; Eaégséz 2:3 E326 M ax?"

Gsvemmani Hosgeéiaé at Kzgézneer where he was ireated by P\?vi8'Br:Jagad§s%1. PWL8 sugpscgtirsg abdeminai injuries référred tbs injured ':9 Hagpitai at Gaéag. It appears...,':he treatment in District Hespital 'HMS? Bséllarye During t}f{€*..:¢J:11\?€.3if€aEfi*i:=-V:_1:' gcarming was done 333' in-..i\/I.:::§dinz>Va Biagticstis Center, Peritenitis with IVntes1:irzaE__ was in Governmerzt an 22,?¢200-4, "_"jufésdicti0naE paiice at %{:;}<t1Qo:; :~r;1::£_ :hef€é_f:s%»«§§%5,, i1,2«Shn/appa, ASE :;:isi%:€d éhe Eigapiiai, :'é"<:s>:*'<i1:3V§jV-. '{E':é""'s:at$:ns3:1: of €115 énjargé x;:)e§V azéef: @152 zihes: basis 2:? EZXEFSV f5:.gé:§:é:*e;§:*».¢Vti!';é«.s;i3,s€ 2%: Cams E*~§<::,éé;'€35; aysd i:a<::E<: up " £m.?és::gai:§a§§4j'..-- 'T A' '*3 Iéuring én1;€$:égg%:§s::::':% 53$ S'i5.§:ﬁE'3€:$EE§$ af FW4 E Wéirs recarﬁed, ﬁliézzzaieéjgg éiha iigzzzed Shévagga 3%: E.8g2§8zi§~, '?%:&:*sa§'ie2" ?E?:7.'§é%~3::Raj§<3.2:::ar cagéucisé p$$:~:"::m"E&23': Sxamématéezz 3:": 'ihﬁ éegé; §3c::§j; SJ:

and Subméitsd the rsgeﬁ: as :93? EXFS. Duzirzg {he peg:-m<>rt:=:m e}:&::1§:1a:%e::, he ccsilesied asicera a:::% 'se:3_:

thsm fer Qhemicai examinatiené How5:V€r,__=?s:s}Z:1é:%:[ ':hé-.--. ~ Histopatheiegy report was negath/%€.?. PW,}%§'%;:fa§§>::h:{i::§e*-_ A' to give the exam: Qausé of death.'"=.'Né§Je:fthTé~1.éSS; tbs pesbmorzem €XaIf1i:'}£3.1vZ:iOl1f1"~v..v'1"1E3 V'11QiiC§€i 'Aéﬁfltﬁéﬁd Eaceratiarz «sf peritoneuga the apgeﬂanis were a:":*€stei§ they were 1"''3maT1d€d 3?' §}'_1.:J'~ﬁ:":V3§'_-'"/.11 'were released on bail. ' complicity of two mere ﬂfé_if€'a}§eé; After' completing the Officer {ﬂed €336 chargs sE:e€5:~ 8:g8.3ﬁi"=:.Sf"v_€h'éS6 ascugeé pagans far the '@f§$r;{?:%si,.pu::.é_$1:a'é§é""égéiider Sscfaiozzs 143? 14?? E48? BS4? 3% . i;?.§;>s%: c:@m:1::§€E:&E., 'aha §{fC3.,%Sﬁ§§ §:2e:"s:3:":$ ap§e&:*€<:i .f§.:&fo':*€:_ §:h€ Esarééed S€S8§Q§}.$ juégé arzé §;§fi'E%.@€§. 235%: "««.fg1,::§,i§; far the Qharges §€¥'€§€£:§ agaéyéai éherzz azzé ciaimeé ":»::> Ee §::"§si-ﬁg Ths gyagsauiéen in QE°(i€§' is ﬁring hgme 35:5 gzsgééi sf {E16 asgugézi §€:s@ns examiasé ?E%'\fsgE is reiieﬁ an éia<:um<:+::'aa.rj§.; Sviﬁiﬁficﬁ marked as Ex3,?E ti: P'? and Ewes material Qbjects as FVEOSEE and 2; 5, During their examination under.V_§~39ec<ti::\if:'~ 3153» C1:P,C; by thﬁ' Earned S€ssior1:§ persens denied ail the appearing against them {he prosacution :x;§:r1ess«:=s;;::'_._:"iT?:ge 1'10f C1%C3OS€ ta 133d afly dEf€nSe_evide§1C€.;'_ jT the accused was one of implications The iear1i1§c£ vvhearing both sides and aria' f oral and documentary €i7i&€ﬁC€§ me j'ué;'gﬁ3:.--:3f:: wider appaag hﬁld fihazi: ihe _ §r@$§.a:_§§::é:i<:::: hétg, §a§%e3.:1 Ea pmve the Campiésiiy' Q5 r_ar:<ﬁu.s$é_ﬁgaééxgszﬁ 6 in the érzciéézit ajiegedg 1:: 'aha? zféewh*:1:€.i%r>._a:§iér, €126 issarneﬁ Segaésﬁg Jéﬁufigéf hﬁﬁ zhaéi '€533 §;:égf€;dJ;€.:'§f:3 <3»? Ssctmn f;--9'%E €:1?.,C. as is 113% zirziawfzﬁ ..§§-*.é€'T3:§;f§3§; is 3%: maﬁa 313:' Tiiﬁafarég he heézi '$13,: ihe "~'§,Q--ii;:2see£ ateamizaé: bﬁ fiévzrzé guéié}? fa: ting effeaces Vpf:;nisha"@E€ 'éifédiff Ssicéiiszzs E43; E47 533$}, M;-3 E?iZfi, Hg 3389 held {hat in ziaxv Q? ihés fa<:::/l Sectlan lilg sf EPC 3330 canne: be §:*€s$e«::l lime ssrvéca

6. ln vim: <;)f the fact they: the §§*l1<l:'>'~l canducted poslxmortem examinga:io:§14'wéz_s '7Aum_a'5Vl:é:_L"t_Q_ state as :0 the cauge of death} i;l::s"l~3arne:'l.AS'es$i§§nlS Judge héfld that {he prosecu:illﬁul.:.ll'a$VVfailed that the acts sommitteé ' ﬁlyygllggjguteg culpable homicide; :10: punishable under Sectloxffl lTl?.>«f*§l:<C:f_l§t:e%;ll:le"'liear:1edl Sessisns Judge laelgll rlétlllgulltgx of the Qff€I'iC€ punishéll>le'_IPC. hi this View Qf the matéezg 'illsvésezrrzétl "S:»:~'ss1'é:3si Judge pZ"OC€Ed€Cl E6 Cﬁiiﬁflﬁi _ El1€s$._f'<;€:l§. apyéllalilis §{:;r ihséz lr::llv:idL1al ever: axis 335, V_€i'%fl3ﬁ_C;LE€I}.§l}?4vliiﬁtiﬁfléiiiﬁﬁ aosusad l\§e.l 53;" ihe Qff€l'EC€ '3:":lS--h'al3Ei::u."_:£.aé.§é:' Séczlgns 324? 35% $5 lP€ ai'.?C%,§iS¥:d *vl'€Qsl2g'al::V%il&VlllV'::3r éilass Qfféncs puaishahla lilfldﬁéf' S€C§§E'Z'aS ..i§iE5':W."'x;v 34 Q? EFETL 332$ accusséi 3%/----'§ 50:' lEl'E%iE Qffsnats 3, 'V.__"g3::l;ésl*:a'bls 'alliﬁﬁ? Secéiéns 323 rm 3% cf l?C;

";%ggrle's:e& by '£326 said jgudgmem sf €§}i1¥'lC€lGl'§ alnd GE'é;<i'3E' , r §K%%$W\ $3 5 being e'§ese'£y reiezed :3 the éeeeaeeé age hréghiy intereeted witnesses? zherefeye; 'aheir :esiimQn}fvV~.ei;au£d net have been accepted ':9 base the eo::vi.£::ier;"."--C'fHe7-.-. ~- fzzfiher eentended that if the evide::e.e_ef excluded {rem eonsideratienﬁ 'ghee :10 e0'%_he#E7-. evidence on zecord ﬁe eSi:ab1ieh_ i~h_e zl*:1e§d'_e11iVa;:d"..f5:1se {he eemplieity of the appeHan1;e--- i:r';u 'iirze seed-.. i::fci<:ien:§ therefore, the conviction' fe'eeé"d;e'd:' bf';é'§f:e"'eeu§: Eﬁeiow is hiable to be set .a..:::i <:ie_.

9. Pe1*~.e<j:m':;a, '~;h'eTA'1LeeJi;*ied;§G0Vernment Pleader seught 7:0 _ j11s7'L'i';f.}s~.._ 't1<1e'~e.__§i;2<igmer:t under appeal and centendeé the Sessieris Judge er: pregeer eppf'e.<_§:ie"m?er: efV"1:§3_e era} and iﬁeezjgeaezziazjg eaziderzwe has '~._ree<:e:<.f3:e;i §%;:<%;§i=:,g if guﬂi ageing: theee ep;:eHe;:3:e fer :m';<:e:-:3e§'eé*:e.ee;fe::ﬁ the reeeeizérgge adeeieé 'bf; {he §eee:::e'<§.S5'eassée::e Judge is eeaeh the sage eenekiséem eye ..$<:>é3:*:i;i«..ee:::é reesenefeie regefci eeéeg had te ihe exfiﬁeeee

-..(..ag?§.;ﬂ3:§E3 0:2 :'eeerr;§3 iherefere, {he well ieeeeneé ;§1,'z{f2§I'§"E€:'3.'§ ef ﬁne 2:383 eem': éeee me: eaié fez" :':r:,i:e§§e:"erzee by Efriée Semi E0 E63. $1: $326 facts and circumstanssg Gf Eh€ €33.86 azrié in the Eight Gf She submissiens sf bath sﬁdss, t%1ag:>_:c:-:Z::7;:.;s, that arise fer consideraéiiorz are:

{1} wheéher the judgmenp....:.,:;:;der'Mé;'p;§.:§§;f"

sufferg fmm any p€rv€}i:siVt§f--5%' warrarxting interfe;ﬁ5*:jce «b}f «this {2} Whether the ;.E§3ar::evAci--------?é§€sSi<3:1s §j«?;1'dg€..vv§s3 not gustifiedv :19§c:A:'»".';ppe11ants guilty of the §:2ff€:}':1C€.:f;_V under sectign'sT;kV%:a--23;:%%324%:(VA':an<{'é25 ii>c rgw 34 :pc,% A % ' 1:1, Eéiavixig":'}as'a:fd'--T.T:?:'£:' Eearned csunssl and 012 gﬁrusal e5:::;,e zfécsfdzg' if {he COI1Sid€3I'€Ci {::§§nie:2 ftha:V_E'§':.€ jigcigmsféi' «Qf___=f:a:z:2iC:i0I§ @363. :29: szgffsr fmzzz azzjg §i'Es<:ga;E§t§--" saﬁing far §:1':€:"§e:"enCe bf; ihis C;Gi:;ri:".' '?f:*1§é'j_§.:é::::r::=s:d $$ssé<:ms &L:dge has Eakﬁrz £3233 i::_5::$ié;§~rai:;2f§:é éihé ezﬁire maferiais aVaﬁa7b§€ am r&c:<3r::i ";3é:<:1 $52.5 §i::éi::g$ E"€C€}1"'Q€%Z§; bf; are 39:/223$; arid

----. ":%a.§s:c3;'1aE3E€ ii': 35:6 Eight af ﬁle €%fi§€:':€$ an §R"3CG1"§ :33 Such ,"§:€ fizzéémgs rsccrdeﬁ ':33? :he Eearnsd Séssiaas Juégﬁ deeg mg: 5233?; 53:" é§:*{;€:*f6:*€§:a:s> 232:3 {3@u::"§.

22. There? is no ééspuie €313}: acémaeé E33. 2 was running 3 smail hate: dase :9 Elms: grassy}? Shﬂip hate} sf d€C€8.S€§ Shévgppa in Hag}; vﬂéagzi. ~ 0:}. record ﬁstabéishes zheaz a3r:__,.f22,EE;;2VS{>4: .fv.i§£§:_::<:d'L-v_V Shivappa went to the GQV¢i*'£':'1I1"1€f1:T: Hé§_S}:¥i{Eﬂ*.aA'C '«J'Jh€?:€ he was €XaIHif1€CV§ ._V:V:§3}f Accarding to the €:'»./'i;r:1.«.e1'1<:e&VAV--6%.."j':-PWQS, §I€'v-..€XE1I"I1i;ﬁ€d Shiyappa at abeui: §.3G""p'."¥«;», he $93.3 brought £0 '£h§r4%Ii§1es1:>i%;'é:% 1:§3} 1j3jf§3'E?1.'°<§f€»'_vvCC§%'$tabie saith :21 histgry of he noticed the §.E1jil}"€§ his umbiiical regjlcm amﬁ ab :i_:nr::::eri. .3.a:<:0:*d:Tng :3 P'\}J".8 ha su$pe<:ji;ed i:;:*?:$:':222;};'V--.'bi€:€{3;i"':'1g in 'aha abdemma} fegiozz. §2§a;d7véS€':i"'Eéim {C2 g) is a ragga? baspéiai ané [EEG--?rf§;i:::;é»vé«s;t:;3;:1r:i:*3g, §iC§GZ(°€i§fEg :9 him, the igjgraﬁ }'18'§. ._8;1£}d{;27I"i.i§ '.a8.: 'e.ljiJ£§"8/ 3911.516: $aa:1:mL§:g fir: §§&dé,::2::fa 'A "««.__VD»iagmaé:.é§5' S€Z"~i§£i:€$ 3;: Eégspsz azzd 32$ gaiii $<::a.§::;:2:i::g :5';-_pi>r:'A.--'2:€s?5a1e& Eagefatégn @f iaiesiéne 355$ iéaye 'W$E"€ 'V.§:€%:'§@:'a:i8§:.s of 333$ %ﬁ§®S%i§}.€é Accgréirzg is PWI8, Ehe 'ézzjzgrias guszaénéé by S%1:\;appa zaarsm §9f'§€¥'GEiS in ma;m§§a P1538 hag §s3€§: €IL'3"C:SS séiamizzaﬁ 3:2}: '£25 ésfeszrzss; Eéarzafsvsr nothizzg is eiieiied fI"Q§EE Ezim {<3 discredit his i€SEifI{EOI"z}'. PW.8 being a éeeier vserkirzg in Gevernmeni had me reason {ex depese faieeheed ner ii: egﬁz that he hag created documents.' '{fE:e,_exzidefiee'P"i}fQ§%V ~*-, A' Drfxrzuradha ef Medinova Diagneélﬁie1'f§e*:4v§::ié::.s"';'=ﬁ has estabiished that on 30;»7'§ 2QQ4 ASh1'_§.!eapj5a referred from Kuknoer {}ever:§r:}=:%ﬁt. Hx:>_spi€:e{I ':9 the Rxiedingsejfaj Biagnostic '4Se:'viee;§: ::at:'°evVHs?{S'j.>et 8315 she conducted u1trfva.:ee.un:;1_' se:1j:v.2.r;i4::'g:,L"_--.a_:1c':3e"iii:revealed that there was nehéeverniexit'--Q--fVthe'cgcjiiis of the intestine and p:eeenee"eif firiee ﬂeiiiiai-iii-.,tE'";e ab'e1e~':%:en was also netieed. Aecerdizig tr} E;efi;f"e.if:ev._.§esé;.ed uitra seems} seanning repay: 3.3 gee-. E;;;:4§}"?" %;«,ii1:E:" her impressien élriejz izzgéﬁeeé' ' '§eee V-§?'er§:fu:.;1zé%i3;e :afii%§""E:1§ee§§§13.E Peisferatien. 1' here ﬁe i*:s::%.i§:§._::g =:ff:?..3$ _.CTQSS~€X8J1":§'i"13.iI:3?T: :9 eéieeredéé: her evéﬁeigee, V. .

The €"i!§ﬁ$E'EC€ ef PEi?9é%~Dr.Eaj%<;::;r§:a§ '~T«ee%;;fJe§§A3hee €313': en 2.892{§*{}% he eenchzeteﬂ §Qs%:--zr;e§te:*:2 'V.e§<:a:'r:i:1e:t§e:*; e:: :%:e dead eeégr ef Shéxreegga and 3: '£323:

time he Eiéiiéﬁﬁi 8"éiE"gf§C8§ 'W®%.EE1dS 511$. stéeéiieg er: ﬁfe a.'@d{:smi:1a1 regian. ﬁaaerding ta ibis iiectcszg there was Qantmssé éaceraiéﬁms in {he Psriisneumi §X<:<:@:f{*'.,g§,:f1';;§"{i«;"> this daciog ha was not in a p0S:itic3:: :0 giv_<3*.thé' cazzse sf deazh. Thus {he mediQai..¢:ride';'i"§:'é'by-_ V 1316 presecuﬁon which is 1291: "'1.se2§§oLis13}'~. éhé113:e:€Lg€;§'7 clearly establishes that -8hiva}:_»;5'a,Vhad"";3'us*:::;i::§:iv. if:':€;:ha} injury in stiemach it h.a--:i.A.'rc:-:éL1A1ted«Er:-..§.ni€stina1 :C)€?f'f0I'&E§O1"1.

34: Of ag:V§::0fs;1ii1g:_ to "t?i€""'proseCut§0n3 the incident océ;.1Vri%:?;i:_V»or'i' about 8.00 p.m_, whereaséz the seen by the dector 31::

Kukneer §iQSp%§aE"-at"'*5S§3§'*--;:§§%::. en 22J?',;2fZ%§~4? L632, neariy _ 2% }';;;§n;é:"$. afte%~:VE;9:V€ pﬂsrgsorted 'aims :5? {he ézzﬁiéezié; H€3*vZf'€'i5€?" é.i'.::§ i.::j:2r€:dV hémseh? in his SE3JE§3'E2fi'I1'§£ maés '§é§9%'s_'E§£s"_'§5:2§i;':é a: 3:328 earléegz: pom: <32? 'aims 2:3 pa" ~E;%<;?§» ' E*::<:$:$. *{§';®ff};':<'E: out wéﬁé: aeriaim axﬁazzaiierz. :.P:.C:AC<}?€§é§1g ':9 3:325 9«.:2:'2f:§::?:s af EX.P5§, 3f'€€1" ihs iﬁcéﬁsaé %1».:~3 'Czsstgjze Emaa: aescapeﬁ fmzzta She Qéuzcheg :35 aka asgaiéanis *,a::d; W633: is the h{}L'ZiS€ 336; 3:': the EESX3: éaf; szreyzirag he W331: is thee; hsspiiiai gémae iérgagne xaras :39 é:::§§m2's:13<.*-31?: E5: §€2$§§%$x"E¥§ his ceadétéons Evﬁzi ag get' Ehéi meifiécaé evédeizce them was me eéxierzzaé injguriss, He had sL}:$i:a17::&:'-i¢_ '::;:':§.§,,-* §I1'£€I"I18l injuries. Therefore; it appéars that _t}f:_e ~ must hagase Ehﬁliighi that he has nQ_ii...s:;_stai_f§é€;E .iV'i"1j LifI'}*",_V V and hé cguld be alright by passage 0f ti3%::1e:}'~. when the ccindition did not iﬁ1V:;v§':?.:}ve,A}';e__ gone to tha hespital _.f.c.3r ;'i;'fz9i'e::*::%f<::;:~§€§ this C<;}1'EdLiC§ $31 ihe part going ':3 the hospital bj§?">{%i_::§?védV§j$v%:rious1y nor it: could be 2:94" the case of the prGsecu:i'«;5'f:;. _ I-V :5. 'we - e<;;a:§é:i5;'¢ i2~Sh:'<.;appa, AS: ckaiiy €S¥:£lb.§_§_§S'h=.Eh,8I£ Whﬁs he was éagciéargéng "~._d,.u1.y., a::_SE§£7é :3.*F KuE~:r:@0:* pgiéce 8§8;'{§C}E"i 33': 7336 gma he :é::.€£2r.&é"3:"i_";i2:2:§r::a::LG§ {ram 336 hgggisie-':3 abaut 3. §,3€f'S0ﬁ ~:G:z':ir§g is éiétae %1G$p§i:aE {Gr ifﬁaiméﬁi xzziih, E33383}? 3:" :.a:~§éa::.§;: ayéd im§:%:d:ai:e}}: ha 39:56: ﬁne Sams in Siairésn

-...§§s;;$€ Bi&:*};, went ':3 the Hespiiigi ané féfézezs Em zecafdsd *.:ih€ Staiﬁﬁéﬁﬁt :2? émguféd Sizivapga abaaui '€313 inciziiazt as pa" E;«:.Pi':§ aim 'gasssi s::s::1 'fézﬁ 3336 racgrdsﬁ siatemenz mm (J) rsgégiersd zhs Case £1: Crima ﬁe, €izE;"2{}{}4'i~. E:x:c€§%: 3 suggssziarz 'aha: he did me: recard E313 state2*;:s§::._4 =3_§ Shivappa? there £3 nothing in the CFGSS-€XaEEi:§.f184.ﬁ'€;3fi- O:f-. "-

P'\.V.12. fl':/3.6}/'€.§'0f£€§ {here are no 1_i€.v.a,s_Qn$ V €:Vid€:IECE' of PWJZ that he re{:0f'«:1&eC§'_'_ t'i"'ie Shivappa as per E22<;,PS. death sf deceased Shivappa, A:hg§."feC@§de§"s"s:ater$er':t as per EXEPS hag sf d.yi:1g declaratian, a§ gelates :0 the circumstan<.§;és _%ifﬁi;:;:h_ led to his death, in catégorécai terms stated picked up qaagzssl with him and acéigaéé. Eiiag ?._ éésauiied him :31: the bask wiéh £§Eib'-;, _._é;C€§él§$$.£1 §'~;?a2 ""§:%'S:ed him am his SiG§'?38.{3h3 3.952/155$ Wﬁh his legs i£':»'§}$i1 he fell dawn an 1:§:€g:suI§..;§ ea:-zé &€f€:.3.$$a§ ﬁe, 3; by héiding Eeis scaip hair " -'~__ :i:*agg€<:i.5 "E325 s:aﬁ:€:§.€né: @3336 an v~;%:é;:§%"2 {E26 gage 'ﬂ:;a::°:--€_A.*'ia ba f€g§S§E':"€§;, :"eg,£E:«3§. '£25 j:.2,ri$£§§c%§$:':aE.

"'vV.?y'E_aE;<§s:ra:€ a: 33:22:: EGQG ax}, cm 23,?'I2G§4, "'?1r1€:'e§®:'€; 1:328 ceﬁzﬁzgés sf ELX.?§ siﬁarijg asiaéﬁiiiahss {E36 éﬁgiéeni 05 &s;$8::.2E%: GEE iiacéassﬁ 31:6; cgmpééaéigy iizgsa appéléanég in 'the said incédsni; E90 d@1::b:3 ?\?xf:3:.4~ and 5 am Cieseiy raiatsd. 1:9 the §€C€'aS€€ii being tbs X/xié§€ ':3,:*:c.i tbs bmther. E: is fairly' Eiféﬂ sewed that ihe ~ a mL::1e3s:s sauna: be réjecied only 51:; fihs g:*":3'i,éf:§:'.ij;v or she is closely related :0 'aha d€>.C€é§_é;€Li cg». :'i:.<:¥ However, a note of cautior:»'__g§-..,._§ivéi§' af Such witnesses will }i'l£1X./.6 .é<§r'L1t.iLr1i:s§3ed. 1 have p€?LES€d ihe ex*i:iéii;:_.f:" 53 Bath <35 them in their ¢xﬁA§:ia::*1ce§; ﬁ%§1i{%: stated aboui they witnes35s"ir§gV "'tii'<:_ V assaujt by these appe11a::':3$"'e:3T. Vt"?-"zee §%§:::€3;'s:.&d. E6. 1 %a_x;7€ Qéa:*é§*,i£3§; "p_¢3:*1,1seGi {ha c::*ess~&:>§a.mi:1atic:n V 35 *:h€4s§;e;':2i?o 2:§'it::e§ses azzd E ﬁnd rm circumsiaace which hasv.r&::d:€:e:"§ é;--%:e§Vr Eésiifﬁﬁﬁ}? zznrsiéaﬁa. Eiavéng regard *i§ ~:iE*:£'3.V>:::a§?:,a:§%i';zfz:':é~:{;;évgﬁabis 3:1 :r"€{:§:':"i, Er: rgéja :3§§i§:§§::§ ihe Searzzégi Sgséééns éudge is juséiféeé in halﬁéng Eliza: {Em :a§p;§€§Eg.r:i$ have Ciﬁfflfﬁéiitfid Eha acig gssaggit 9% $335 '- f<;§€:;§a3eﬁ Shivappa 333:3 :h€2'€E>j; é:&':,:S€ﬁ h§"::*1 énéargzal ".g:'§ex?£::;ss :Tr:ju3*%;§$ as 2&3}? $53 Simpée haﬁ. in vieaar sf she fact: €333: éihe Siam hag 12:3: iééﬂi an}? app€aE £§:,2.£3siio§:é:'2§ the aequiiiai ef the aeeueeé persons fer the effezzee pzzrziehabiee under Seetien 304 EPC and eiher' ihere £3 :19 need :0 reeerd a finding as {Q 1§;13.e:h'e;*i'L:'L%?:e~.-1A~ acte of assault committed by ihe...appei}_é{i*ii:é'-:é%g*efe Lhe*-_ uiiimate eause fer the death Q§:'1.At?i--.¥?A3 "$eeé3?5¥eG.§e,q learned Sessiens Judge for the offence puniehgtﬂele "$53.4 has censidered the 0:" {he appellants and the aforesaid offences: 1; by {he Eearned Sessiorig'J:;;g;§'ée;Y.i:;:ii3;';is; .A finciings recorded by the iearfged _.;a:.*e seuad and zeaseziezbie :'egam'_'bei1:ig~V 1*:ad_'V-.1:e':_:h~:éV evidence en reeerd. ﬁle 'J;?s;_;dgl'a'§73!§§'E2_;':-e.A ands: 'aggeaé deee me: Siifféf' {mm am}? §;:_ef'y*e:*S§§j;*..&e:= 4Vi§E.eg.a§§':§;. Ne Sega? ézzﬁrmitjg £3 peiiiziieé 2:312? warizfgniirzg §%:':erfe:"e::ee bf; {hie Qezgréz, '3:"'here§ere§ in my 'A "~.__é::e::$idei*e§i' epiriieﬁ, the gzgéigmezzz ef eegvéezien eecezéed, E}: "eI?f:e.--' s:':e':,::"': Egraeleiax eonvieéiag apgeééazié N93 fer Size gzzﬁishahée ueder Seetélerz 32% 3/176 34% G5 EEC? A " " "epgeéleizst Eée:-L2 32$ 3 fer {he effeeee punishable Lmdei? ET-3ea:*{:%e:: 325 §";'éa»* 35: :3? i?Cl arzsj e::<::iees:i ﬁe /% Qffeince punishabis urzéesr' Seczien 323 sjfasx 34% sf EPC does :19: Cal} for §T§E€I'f€1"€'BC€ by this Ceuri, §~i_£2s.x_%é3r<;€€; having regard to: the facts and cirCL1::r1star_3.--;:€$ 0fi f:hé?-----. ~ case} 'ihe period of imprisenment g:72i<:fie:'e<:i _'5}7*?;i':i=%;V E::§é1r 1}1ed'L-,_V V Sessions Judge appeazza to» be héaj'sh _'Tami <:%x'C::%s:v,iVvé:L"'~aél, such the erder regarding' séafcencé V_reqL1v%,ré'se "":@ "be:

modified.


1?. In view_Qf  appeal is
a}1oxx?ed~in~p;§f§   judgment of
conviction    for the Crffﬁﬂcé

punishér;};»1e__ ~ 3_2-4~frjw 34 of IPC, appellant N032 a:nd<{3 far ":%1é'.A§:'Tfgéi:£é ptznishabie maﬁa: Section _ 325 ;'g}":%J n34 sf' aﬁzd accused Ne;-4 far 3'16 Gffence ~._§:,':::«§_,s_ir1.'?a.A_;'i3Ew:i=; :,{:"é*:Eer 8335331 323 rfw 35% of EPQ 'abs %i}f'{i€%"

:'$ga§z~<§ji::g ';:ié»:"_::':;;r:{:€ is madifiad as ander:

{ii 2-'zggiésﬁazziz §§5';.%:*/czgssé Na. 2; 33:; $%f};'£$fEC€(f:§ ii? =. :

.f;;::.:ié:%érigo E"§§§GZ{"QL1$ éznpyésanmesrzi: for a pezéad sf E %:§a,:* *~ :3g?{:;j1 :5; gay fine 05 Rs§§,QQ{}/~ agd in ﬁsfauia :0 :3::§€:*g@ Vsizgigia i:::§ri£$§:*::n::$1":: 59:' six ::1:;:::iEt:$, Seaséans ﬁudge Shaéé {aka gasps :9 securs Ehéfii and CQEEEEEEE than :9 gsrigon.

{Vi} QUE 3f the fine ameunt r€<:0vered?__E's,V2:§;Q{f{i§fT¥'-- is ordered ta be paid to PW§4~wa{fe csmpensation.

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Karnataka High Court

Mr Peerappa vs State Of Karnataka By Kuknoor Police ... on 28 February, 2012