Moulanbi W/O Chandsab vs The State Of Karnataka Through The ... on 5 October, 2010

[Cites 4, Cited by 0]

Karnataka High Court

Moulanbi W/O Chandsab vs The State Of Karnataka Through The ... on 5 October, 2010

Bench: V Jagannathan

IN THE HIGH COURT OF KARNATAKA.
CIRCUIT BENCH AT GULBARGA "'

BATEB THIS "£33 51% DAY OF 0CT0BER:;"%2§'i'9V:'i" 

THE HORFBLE MR. Jusrlciiv'  _ 

CRL.A. No.V1249%'<)F '2oo6J  .  "

BETWEEN

1.

MOULANBI, W/O CHANIDSAB. V AGED ABOUTESQ YEARS,-; % occx R/OF » TALUK BA.Sz'iiVAKAi,Y.AN,}_' .% 1i)1s'1wBIT:>A_r'ri:?. "

2. s1~mHAJANB~}§' W/O AKHILSAB, .

AGED A.BOTJ'L€' 30-. YEARS, 0:353." H.OUSf;I}-_i._OLD§ * _ we F,AJESHVV'AR"VILLAGE» , TQ. 3AsAVAKA:,YAN, §'3,._4§ARE,3E E:;E&§ BI, 17V/Q N§QHAMMAD ALL »- AGEf)_ABGUT 25 Ymyzgg 7{ZiEL".{1 §*i®{§SEH@i,I}?

" §?':..,Z€?F' E§As_E$§;w;:E: VELLAGE3 A. TQ. BASA'éfAKAL":"AN.

.. _..E)IS"i'. BEIDAR.

¥Q

4. BABARMIYAN;

S,/O CHANDSAS, AGES ABOUT 4G YEARS, OCC. DRIVER.

R/OF RAJESI-IVVAR VILLAGE, TQ. BASAVAKALYAN, DIST. B1DAR, (BY SR1 RAVI B NAJK, SENIOR C%QL%:$§S;VE1§'A_1"\sL5.V SR1 SANJAY KULKARNI, A,D"_\{'.,) * X. AND THE S']"'A'I'E OF' mmﬁgs-1'A9§A, 1 % THROUGH THE 1:>oL1C£«::-,_,'A % ' BASAVAKALYABL DIST. BIDAR, f ' .

REP. BY THE '5fFATE:1PUB'i1C"' .: "

THE: ADVOf:5}\T1§:T,»GEENERJXLL:

H:GH%c'0":5Rf;i' BU?3;LI)l'}\3G, BANc:;,a,Lo--Rg %;@V5.50 Qf}.._ % ...RESPONDE3NT (BY smiz. }gmIu£ca13§§A }jESAI, ADDL. SPP] $*$$ 'f'£~§1S'A.'€.RL.AA ES FILED {ENDER sE;cT1oN 374m C:R§P.:{§;.__Av{*§AIﬁST THE JUDGMENT DATED 28.8.2006 :1?ASSE£"}'_';;'3.Y";T'HE £)iS'I'. & 5.3,, F.'}?'.C.~L BIDAR IN so N<3,99x.20:::3; CGNVIC'FI_N<Z} THE AEDPE};-LAN'f'S~ ACQUSEED 1 T8 4 FOR. mg OFFENSE I3/U/S 498-A AN:)":%_§::-5 RXW SECTEGN 34 gm AE€F,) SEN'E'EE'~2€§NG fmggzvz m EjI'\§1}§E'§€;G 2 YEARS 3.1, M22 TS pm' W53 ' __{§§'_f§2S.2,G®G;'-- Ema 2.11% T0 UNEEERGQ 3 MQWHS FOR THE OFFENSE P,/U,/'S. 498$: R/WV SECTEQN :99 ANS SENFENCENG mam TO UNDERGO 5 & "

YEARS 8.1: AND TO PAY FINE OF RS..'2,-GOO/~ EACH 1.1)., T0 UNDERGO 3 MONTHS SI. FOR THE OFFENCE P/U/S. 306 R/'W 34 EPC, BOTH THE SHALL RUN CONCURRENTLY. W THIS CRLA- COMING ON FOR Frwzﬁg 1~:r;:":.éxR:2:NCi,¢ "HHSHAYTHEcouﬁrpgmvagmgTnﬁyogxwﬁxag' JUDGMEPQ ~ 3 ' The appeliams cal} V.'i;z)VV§-fiction and sentence: Court.

The appeilanis   Ofi/'mce under
Section     sentenced to
undergo    and tr) pay a.

fine ' ;i«1_'1'<.iefau1i; thrcie months simple imprisﬁﬁiﬁéanﬁ' punishable under Se-Ctiorl rfw Sé3{":*:?.f.:<:3vv1Vf1 {PC They shail undgrga five years . simple i::1;}:'i3Q:11:1t3nf. and to pay a fine of Rs.2§OOG/«~ 'e2"icE7;' iii' Eitéffaxiii. thee Hianiihs simpie impris0:1mer:'i far ' " .. £314; EgPC, the s:§ff%:.§1<"}eS pu:'.:21shab}é=. tgmdez" Sacéian 38$ ET"/W Sé'{:$i{)}"i

2. The case of the prcsccuticn in short £3 that deccascd Mccrajan Bi Rafat was given in maf'1=ié;gé'v.§o accused Ncﬁ Baber Miyan and accused 'whVQ"~iéd mother of accused No.5 and .:a:»::eused E\f'oé'.~»'?,-_, £3-felrdid deceased accused No.3 are 'thc é;isi:cr§s of ?a<:C:u..Scd"

It was the case of thc pVi'C}.}'§€'{:1lfiC;}.f1'..£:};i3AtV persons iiH.reatcd dc(:§%21'scd:cVt':1cI1y ﬂA21'f'a'(;1 'ﬁnable to bear the cruel t:re21tdiéc't suicide by setting hcrs_cE.;§7L'1'3--}fc compiadnt was lodged by Mohd. Issaq on the at about 1.30 p.111.

and ccigse drag the accused persons by the '.B:5Lsa{féikaIyan in Crime Ncv,168,z'99 for 'V V' _.t}:1e3cdffé?f3:cc~-- :,'111dcfVSé'cviicn 498-15; and 306 cf thc IPC, A"-g8; "§3E;.c[:=ccn";_p.Eaé:1?s zliicgenilicras in Shari. arc éhaii ~V dccc'as€éd; @5215 mzzrricd id ihc EieZ?{iLES€€§ NQ5 and Ehe "j..::n2z1:=?r§2;§§s% E22155; '§.é£E{€":f3 §:s§acc {£335 :sZ€:?E3;E".§'5 £:a<.:E§ and éifiﬁfi" féhc " n':§a:'r§agc dcccaiscd wrani. and 3:133,-fed in her husbands' house 21Ionggw'ii:11 her me;>th€:v_ir1.--iaw and sis3';ersg_inm1.aw narneiy Mouianbi, Shahajanbt Nannibi and .f"3.I:*i-='--€:€f1b§ respectixreziy, It I'i1f3I1f.i0F1€i'd in the ctsiiapigxilif' after the fH€£I"'I'iE:1g€'. the acC.L'1Sed Avert: "a;;],_1f_t.h€ household work to the (i€C€E1 S€Ci'. £i'I'1d "d_;§L3f3fa§$€'€1r'~§&}€&S abused and she was s9Vt1':)jé'<:'t<zd {<71 ".'£V:_i;""£:}<;i";~ia1V'4'""¢'z)rs1 the"

gr0'un::E that she_c:0uftg:.i 91' ﬁerefgiie Lmabie to bear the "kiri1<:iri"

4. Th? casfs being registered; was Carried by PW.12.

Spot as per EX.P.2. PW.13 the V. corlducted the imr€stigatior1 <:0mpfi.s5€~:{c:ivVv'of gioliecting the posst mortem mpart sf .A ELXIP6 and coliectizlg the sketch of the from ?W'. E?' and the 2201139 ezddyess 95 the '§;;{§L:,§;é 0? tilt: d1:-':Ceass<:*d wh€r€e 'éihe iEE{"fid€EIE€L {'99}: pﬁaca " €>afé?;:as._ eziga s::%~:3iE£:e:7E.€{§ 215; _pé~;:* §Z}£,E=? f;"{31f:': P1}£.E.§. é%,§j'E"§:'~§° éjscéyrciingg 5;ia'E:€:m€:1'é.s 3f the p:'e:}s€3z:u*;.iz>:"z Wi*?{'r:eSs:;€:S, the ff "fa ehargeeheet. xxzas smbrxaitted. Aeeerding the preseeution the eommissien of suicide by the took piece E2"; {he bedroom of her husb~5§f1Ci:s7e. ?:e'ue_e. Following the ch.argesheet filed,«the---3,pp'e1Eav3;ii;e'.v:ere'.'p{,1i on trial alorzgwiih aectused N03 x£--'he is against whom case steed'-a332;:edv.1:3e t,£"iaa1' VC0urt. V Heading not guilty p"r'<3'?sec:£1;t:ior1 iead the evidence and 18 and 8 documents P8, apart from marking {$0.2 the gummy bag.

After evidence accused sf.aten;i'er1f aeeuseci denied the case against the';m in ?I;C~io.'*. on their behalfaceruseei examined V".-._:5,V'V"£;e:zi§t%ied fraﬁ Judge afier appreeiaxtingf the

--V e<£1?eiene'e 0.251" record hczéei 1:113: the p_reee<:U£.i<m hati preveé "é3.§§S€EV.'{.§1ZT{}Li§_§'E €€fS€.i§I:{3E"::J ef P''J*Je,E.; 3;? 5% '? anﬁ 6% arxi tigerefere it eem-»'§e::ed the aeeueeci pereens as aferesaiéi W.» ﬁe ER

-«-.1 and senierziteci them. a<:<:ordi:1g1y. The atppeliamtie being accused No.1? 2, -4 and 5 therefore 21ss21i:ir:::d..f1--"he CO}'}Vi{f'{.iOE"1 and eem.er1c:e passed against; 'ti}emA ' triai Ccmrie in this appeal. ._ 6, I have heard Eearned Se"31io}:'.LCe111*1:=e1~Sri I4~1§%v..i £3*._ Nail; for the appeilants z;§11.;_,zra4gi:i3a Ieamed Add}. State Pfublie Pa"es'e'e:i*e.3_:r f0r't'i1e~State and perused the entire evider;'C:e'eI§' :'e(:_er-ti_*2;f1;_l the reasoning gi\;er1 by the f.f:iaE_ relied on several decisions :0" th.ef..1f "c:sqﬁ§.e'1i»t.iei3S. 7;.'Learned"See1iier7'Ce'L1nseI Sr)'. Ravi B Naik at the outset' ::1rgLied_ i',haE a°s:ai'f*eful examination of the evidence aef Vang: pxfesseeui.£0f:Kx%itnesses weuid go :0 Show that the e.'.eV{;:1:Vp;2§§;::_1i 'e5éz:.§'_§edge& eniy against fem' pe1"$or:s nameiyz m:>t4}1ere£:w_--%Ej:,e;ar zmd :~;§ei:e~:"s~i::--»§em? ef the éieeeaeeﬁ aaé " "there ize mention :>§h:::<;E:>22.:1d ef' ihe. deeeased in the " i3V{'}§E"3;{}A§€£§§'E§" Se<:<):"2c§'E§L ii: is: eubmiiized E2231. £3":-'"%ffE); 21:5 per V. ..,Eee.he evideraee of the preseeutizm wiinesees Ehve. mofhezv 3,':

.. *7 in~§a.w <3? t:§1<:2 d<::<7e21s3c:r:§ as well as 1116' S§S§'.(i§I"S~iI1~1€iVV I'€i-f~_'§Eld=E"r at ciiffksreni, pIa£:e:i~i3 and '{.h{;'. i§3.C'Zid€fI'}i'. of de<:e.:--1:~:§ed set.i;iI1;;j fire '£10 herseif t<:c>}~: p1.a(::€: in the k§.TLC"§}'1€I'1V'C:f> the hcmse. Whe':'ea:~5 the pr0s<3e:7ut:i0n sat',c.1:'y i:haL,.__{i::ii<:%.é;ssé'd was f(}'L.1I1d with burn. injuries in the E3ed'3*{;c;13f:=.(3'§" tliéé ' house. in the complaint thtzare r1{j'2:11€g21:.'izn;;i':;.f',dowr§;< h21r21ss1':1ez'1t: by 'thee accused. pe:'s<j:1S;--._ It is »s1=.Ab:z1'it'.t:ed"

them that even thc-3 EE'if13€S'$3'€'SV"»PWS.5;__ ZR-V8 i;.~.,fh<3 h21w:

b€e1'1 ex21mi_neci to sh€3\'s~..-T t,ha"t 21m ";§,.11<:»E*;aV2>~t.h viraés held, do noi Spfiéik; c%011siS1:<-zmiy wi_th. _§1"<§ga1i*d'ii; ._t.}1e pr<--:sse'1'1<:e of the cn'i;'riéi* ;>.s:§3s(3'r1E§i in i;1.1:é'2' gnaziéiijjeiyréiizh and i;heir €',Vid€E1C€ i.he1"<:f@r€:f is :'1.()"i:' é%€Qx*1»}3_ a§j{§L%33i:_é11.1{:e;% in {he light: 91!.' t:,h_<-3: 'JE',I"}-' <:<}n1p1a1i1i':'_r:1;1d.é. Referring {.0 £136 skeiﬁ"; map 3:: is; $1.:V§jr:éii.i.é:-Ci that, even ihe iIEV€3S"{iig€"iE.i{}I} has :15}: E3ééé';;'1 V§3§f<'>p@1'i:g {T{)E}{iL3{?'§.€(§, E§€:£';212,:se :1{>1x.?f:9;'<% in thrz» _ :%s;E«:§-,-éi:::Eé'~,_«%:';ai;:s_ is; i}':9§°e zmjz m<:~f:2"{:.i<m <3? sééthzir 'if2€{}*:*{3<'>:;%§.--E32" fiiizeé kiE:cE2e:'"; 3.11:3 Séﬁélifh mm §"€:H&E'§=:",€:;' 6722:': E35:

p.E.éi<'%§%<:%-__'€32":V E§§{§}8 $3" {'32: E:E1<:% <;':°s.r'i{.§<':':'3{%s§:> {}_fPi£1?,?;€§. :§%,:f§'éi§f;? é'.Z?';§:% {§<%z';;*é,Ef.*;v__{":§:" Ra.§21'£1 an 2i{?€':€}1;iZ"f:'iI <3? aim hznriiiggg <7{3~:"m"r;iz*é:<-:-.{"§ Er 9 suieide is not in ciisputs in viezrw of the: post mgrtem report ﬂied as per EXP6 and the €Vid€£1{3€ Pﬁk-'.15 yfff. the erztire evidence of witnesses do not clearly este1b1i5h"i'ih«21t. ':;h€:_..a£t'c:i;:s;e:}»'had harassed the (i€3(3€3E1S€d or thai. the '£3tC.(:uStZ* (I_-v.h'tl<i1'~1TiC{'f{"C)1'€', to piay in the (:()mn1issi(2ILi "'V.Aof' the by the deceased. In othezfwaifdﬁ ()f &'3V1ViiC'iVﬁie is not made out as e1(:corC¥i"'I'1g._'*g:<3--' witnesges, this accused;-:if3.¢:VVfii<;:c:eased., was met found in occurred and the 0t:h€r:':i'C{t11s:§§d_v were all rrasiding at differeﬁf, : Maharashtra, €fC., Thezfefhre I: her:_ <:~n.:'i--1'€"zjtaéée of ihe pms€cuf,i0r: is only an "'...i}:'2(i7l.(?3{a'f.53f'<331pf haiVféiSsmeI1t {,0 the accuseazi p€I'SO§ES ._x£%1V:h€m_*§"3315,?' pgiasiiive ::vid<::r1ce bééing placed 1:0 Shaw the 1?r:*2»*:;_E:i€:2?:=p:--:*;"ﬁ:.' A Q? aii §§".i§;': «:~1C{?7LES€{i persons zsiiher in 'A '*?3A{31'1"1f}'}3::'~?.;':3ii}§7§ 05 £§ff<';?:"i{?€ af <::';:1€§"é;§i zmgiéaaf 7'::-T<3m::§.'£{:::': 398-25; {>3 :31E:}2zf'£3:mc:%:z:i: <11? sszzimiﬁe E10 a'€:€.:"a.z;:'é: ?SE'r{i'i.§GE1 36$ 9? éhs EPC. V. ..."_§TEée vezgz f2};«:ti: ihaf, in tbs: atompiairzi: Gniy four persans {E ii were mer1t.;ic)ned the accused, iater an accused Ne.5, the hL2sbar:1.ci aise came to be i371CfuC1€i€1_4v»i:I"i._4 Ih€ ehargesheet iteelf goes; to Show that the_.~j3r0é;eé;fufi'{;.zi Case is moi; very convirleing.

8. In support of the 21.iei'e+ su.brI1i?s»§.s%Ai£i:I'1 "}.eé.}rf1'e<i'~e Senior eounsei took me Wof the materiai witnesses in their evidence which prosecution case dOLZbtfE{14'E'ff; to deceased by the a1Cc€:_LV1se _<x:i5 If" as the marriage was only {ﬁne._yeai"'T«3iwaiV.'*§t.'"W§1'£2.. £00 premature stage to have subjectecieihe deee5a.sedA"'_tV0 harassment on the ground of shej be'i12g Li1"1«22,bEe _te eeneeive and fh.€'I°E3f()I'(§ said aiiegatiorg aiscs eannot be believed. Refe1'ri_1:1g £0 2:.%1e'---.e'§;_:év<::%§i.;§g;2i.ie§1 part, Su'em:iseie:t: maﬁe is; tiha{4§ 'V 1?r:Ve::§U§§21i.i{>:a cieinied is 13:): preger E?d';l€§ whe§'.her {he :in§:g:§m~:. iieek piece 23:"; ':h{~": besimem ef ﬁle §"zm.:ee er E2":

the ki':<:he:1 ef me heuse ef {he deceased :13 net eieazsiy §=/ may established, But on the amber hand EDVVA has _e;%__1_e3ar1y dep<3s<=:d in his evidence 1.1131. dc:*::<T:.21s<-ad was fV<)":.::'1?it'E'.i'L1"2_ i.h€3 kitchen of 'ihe house araci as such the pro:a. e'Cut.iQt3 that the in<::id:=mt occurred in i.he""bedro53m__,.r:>jf-{i_1€:V héeuﬁa.-"f:

also canxmig be beiieved. Apart f;on--.:_ ihaf, 'the'{%asé»_i'ts§Si'f, was registered on the be1si.§ "af "EX.P.1 given by PW.1 at p.m"' i:9..._é3.9fﬂ3A,'Kgvfiéreas the iraquest was dome #31: pm. even before the poiiee. On the whoie thi4e .i[ﬂeV" ,3p:*f>sec'uti0n witnesses there1'}:>:*éT' commission of the offencébﬂz and therefore ctatzviction ef th€_V21cC1,iS;e_€1 a.f:--pei1ari%.5 and seratence passed thereon V' . ;*'ecg,i§re:;i~;. '¥;<:3-- be $€ELVVéi;%'i{i{.:/'V

-.?9. ."?E3{%T:=Ve1b{>ve subméssioriss éiffi sémghi. {.0 b€ 'V fe3rE,u§f§¢€'§.f§:§? xr<3Z_§;§1:1g? 0:: the dE3'CiSiOi'2S :'e;39rf;:€d in ;%ER ZGEQ S<:*-;3§:2: 3&2 2939 SC 327:5: AER 2%; SC EQQE-1 J? 2%? 5:; %§s:c 4&5 a:"1_<i AER 23:9 3:: 499 gmce {he ieamm éw mm senior ceuns-rye} argued that the prc3seeuti<:a'r: having been miserably failed to establish. the guilt of i:h<:«j"a{:_'t:;a:i':::§:d persscms-3 in reepecti. of the offences aiieged 2;'g§ainSt:'ve.f11eri:. the Convictﬁon of the accused ElS;%id€? 2'£i'§d iihej; he acquitted.

1.0. Cm the other 1€a1'I}€d Add}. State "the State supported the Ax/fiew and argued that the Case towards testimony: 8. AS all 'these xviteneirﬁses the {true} treatment given by the is no reason to &isbe1:i_eve the._%eemp1ain}32::.§::ﬁsher is the father ef the deceased and .0'i:«her _pa:1cha}{athda:"s. A3 SLECh§ the ear1vietJ10n of the Ha£:%{:L.:;§e}:i' anéi proper Subméi:i_ngI; ihaat the ﬁeath {}e{:::rfreai§ 1%7iE_h§:: fem' };ea:'s ef Eliéiffiagﬁ of deceased i¥iE",}'£ é::.:7'¥:3:2;se:d E'€<L5§ {Che iE1f%3i§°€f§1{.'.€ E;E*3;2:%:. {§eeeas,ee{E W235: '€E"€',E1§".§ji€§ iigtzeiiy by the accused du':'ir:g the eniire perieﬁ E.heref70r*e % ex' wili have tczv be d.I'E1\»'V}E1. It; was {ha argL1m€nt_...Qf the 1ear'r1ed Add}. Siiaize Public Prosectutar for the the inciderat, t:::>c:u§»; pleute in tbs: bedroom the deceaseci and not in the E;it.(:h.en.5_< State Public Prosecutzor €L1'1(i'I'f;'ffj»,Iff3::~.I"{;,1l"€3C1>.'Qﬁ'»'(,}7}{§ Cf)'L1r"fS decision rep0ri:edV3n:'2.Q1OS1.2_1;§réf'i:é V8Q7 tow' contend that the excgusfsd ._Qi¥E3;9éCE"e§i£31anati0n in their 318 of death of deceased therefore can lead to V drawn against the accxlsfgcﬁ' decision of the Supre'ii'3e"C0Vurf§ Suprerne 439 submission made is théd' wheii the Ai'f{121_2'riage itseif was not ever: four 0;}-d. the ar£tifé'}§eri0d wouid be a reiavant. factor is _ é€:}:§€::2aij;=:3.p;¥ ~ €§1e"_j..har3..s3Sr:1€11:. given. by {he ascused is d€:f._{E§3.S€;f3i. '1§'h<-_=~.r€fo;"e ii; is eargtled by iﬁsr {hen the "-».{:Gm-'-';;g§:.:';»:§:: and s<5:r1:?,e§3<7€ pew-seéi by the tzéai Caurt " :f<::Q:.z_§3'a%é; ma §:1.€.<3:fi'€§'s;z<::€. 34

11. In the light of the aforesaid submission putforward amci the decisierzs relied on the "_: )'e§:iL;t;:"'fQr censideration is, Whether' the eenvietion 0f"i'heA.e;;i{:<':i;.;5e':ju* persons and the eeianeequent $<:31'1'€€'1}C€ p_aSs'e%rj,i eair; be said to be sustainable in law iI1athe--.1i§ght. e}f_i,he on record.

12. At, the the death of Rafat: due to._bL1rn inj.;.:1fi"ee--Viriiepute and that she -;-3et't1'.ng herself on fire is of the d0<::t.o1' as weli ' report piaeed. PW. 15 D1'.

Idaxmi in his evidence that he eo1f1.e}:I1ie€e.eci thne"-post moﬂem examinatien an 19.8.99 on the ef §\«'Ieerajbi var/G Baber Miyan r/3 HRé;§'f:Si'i{1:":§.i'*-.0f;B2%Sé1Vé3;ka§}F£%;£E and fc}u:";.d that the (muse ef d€E¥.ﬁ'E *;2%a5§ d:1e to E2}-'p0i?€}1£§I}1§§;f ;-=3-heck eiue 1:0 exteneive :"'.,§Lii"§}S ef E2b€}3;.,E"i. §?%. EX.,P,§ is the peef. meﬂem :"e§:2e:"€ feszzed by him. Hewever. in {he e:"0ss-exa:minaJ;ien ﬁe e 9 I6 ccampiainti only the r1'1otfhr:r--:i1':--}av~a and :?;isst.¢trs;--i:1--~121_w-' are mr3nE,§0'm:~=ci 21$ ac<':1.:se(i Péasi {.0 £1». 'Fhere is; r1o.'vL-{I*:«is§'p:3r about the? aoituseci No.5, the husband of i'.}."'£€? ~ In £'5?I.1'i€33."W(Z)l"C1§E; the: c?:c«mp1z.1.ir1t. giw-'¢3s»Vza._;71eei§1 <§f1'i€;»s;(§'f':_Ia7 33; V the £1CCL1$€fd N05 the hxasbexiakgi 7<_3f' t,hTé'-_riiar,:r:.as*=§t:1._ ctc3:1<:err1<-KL ' p Aj __ V E4. PW.1 who the <;V;)§i§Ap1;1'i.{;;111f"is:_%ch¢_:;i{>11rse of h:i$ €':ViC1€1'}(.T€ z:1cér'1i.i<)}v:a'S i:héﬁr. W213 subjected to "kiri}<:.i1"i." by i}1__e z1§':(ét3s(§f§ s<>I1--i.I1--iaw azacl <>thc?!:~ to assault. the d.£",(2f_-"..1«'i'i'.'}'€',(3--_. ' 'E11 'me €'.VidE3I1(',€ ﬁlm. his son~i'I3.~ law d<~_*<:e.aS<-3d wiih belt}. AH ihﬂége :?{'i,.<3.t:en1€I:Jf_i_:'1 the ex-*ide:11<:e ems: not {<3rE:}1<:<}m.i:3g in ' jigheV<:<:sm'pE2::..§i";>i:__izself. To thzai, €3*X"{'.f;3I1TL 't:eStimo:1y of P"u7\/"Ci is .I"§?E:7s'i§:{"f'K'Ef:{§ :3&3' u:"§r:¥§ia.E31<3. Hf: f:1z°'é:§':_<ir d:":p£3$<-33 in his; e%;id<::éi:_%: *?{h2;:I1:: he did 1:01". ex-"€13 i:'1§<:»m2 Q19 pezéﬁéaééé $113231': hiss §:;{:%::_..«;.§:':~Ea1w mags; 2:-ste&sa:.:EéE,i':'3;; $.33-2 €§i;'fC?€i?2.%.,§:%;€f§i a.:2e:i he E8-SE} {ﬁﬁ i::<:«€; i:1§'<>;'m the p{3§§{:€-, £21321: %":_%s:~: €§2,mgh'::a':r 3 Ease ss:.2bg?e<:*t<3d :0 ;?:» é § "Ki1'iK.i1".i" by i,}'1<;> 21<t:c:usc:?{i pcrs0z'15;-;. '.I'}1u.s ihzg:

('.()f1'1§Z1=1E1iI'1E111'i' €iis;0w1'1s the 2;t:21i<§r1'1<;?n"{. E3}; dep0§siI"1g to the aiijzms faxti. Agyzirt. {mm zhis the wiE.z1<=,$s:s also :32:~}{§s-«._4tli?;_at[. he ciici not: irzform 211'1y1:>{}ciy aboui: the har21s§:e;£1aeii"i; v1'giV?;%§1' ~ by the accixsed f1()Wa1'd.'f5 §'.:Y'1.€ ciec;r:;a$_ec1 zziiﬁi' h»:~§jV .(i<';)esl_:;A.;:1<=>f:, V have 21.1.12}; d<)ct1.1m<;%I1t: to p:'r:3v<;>. Eh9}}E1i1i'4{ff1'i:1_f.;'i1§h."bfiffitig 'L_}'*:.g3VTi§;1.§ He furt.h€éI' admits in his cév.;d'1§.1f:{:e {E125-H: x>;rI41<:t_11"*.h'é;:"Eggive 21' statement: 1:0 the p(31,i(:e he.€1i§i"-11.'c}~t_ tel}'t;'}';&:m..v':1:}1e1t. the £1CCiIS€d has; some to 'E;E'1é:=;A1'1"Q_1,i':s§§: 2zi':Tv:in.£.0i>.k the cieceaszsci wiih iihem zinc? w.bi1e;_' g_§c)£i1'g .i}q"~i§1':€ 'i'1<-3:;1r1§><) 21C(?E1SE3d N(3.5 21SE§é1.'L}f {T.EE{i {Ec%{¥§véi:;§2{1, '.H(>w'e'§%ér, PW.1 makes 21 f'L3rE',§'1etr :+;t4ate;*£2:%r1--£: ' in -~ .;:_i:*<[),Sé3j:_;:é5<21§:'ii11:;1'iion by Eréiaiiiflg 1*.ha*é; his $<)11~irx--}2:m§ 1'3z1d"'bé}3§:1.»--{E}-.<3ut: straiitm when the mctidem. 0c:c1_a:<'ffE%(i 21:i<:i_»x>:sE1<aér1 §" i€'. iveizf, to h<3s3pit.2-2.} tfzem wars {'55: is §'"i'f{§=_.=fé--::1:»_pe:*S01'::s2; §3'f1*%:<;ss€-3;1:':1::;, but he {mi rmi. asketci then: ass is ' :s,%}':21€T 3'1v::'::V§"3.§ééi1v-:i Eli} 3:116: bum i:3j:.:::"'ie:9 %:ra%§rs.§;; f{}i,1I1€§ aim {be H M iv a 9

15. In the course sf CI'{3$S--f3X£1}£}f1iI1£1E'iOI1 PW} has deposed that prior in his daughter's m.a1rria;g-3_:'T~:he sist.€:1_'s--in»1aw of the CEec:<«3e1s<~:& W'f31'€ all marria%;d'é1:§.§}-. .

were all given to <:';i_f'fe1*€':1t plagégzs like""iE?v'i.éih,2£fa,S'hi:1f2;,K"

Hyderabad emd Poona. HO\7J€VC',§". t:'{a'¢:.. ixziiTn€'s3s2'seiyiés---..tFr1:it even afixér the marriage S:-;~'tei*$--iié,_A1a$fv"--v«.. iftsf' 'thew.' dmreased used to spend .r13OSi._.VCV3f7.t._i'1:€:_vti;*1"1.€:"in_§h§::§house of their mothc::', not in t'i1é'{hCﬁ:s§3:V :-3f' 'husbands. This statenlenf, of PW._I isg:'2£_'{1': £é:r ti": s§§*:?é11.1ow becazusxz it is unlikeiythai 1:AIi§i,fi<:1"' 1ja_ﬁ21:'1<:<fia(g;'ef*':.h(3 wives will stay most of thf; "f.TiVz'1'1A:.~:{{5. 311:3 1§{4sF1s:£'I'a_:p3.1fc3nfé' house than in their hL1sbaf'1--::1S'<--'r10LIs{§; "

Raheem deposes in his evidence »¥:.h3pab0:;;t«.ié';1__y'ears prior to his giving evidence by him €§£:éi%21$eC§--'V.";v2§S nzarried ':10 aesaiséd N03 and afiﬁr ewe j yea'? :}f"m2ir:'iag€ thxzé amused '£?i;'€3'3"?£'. %.e1Ei:";gf mi: déssceaged §'.n§'}é§"Z1-..'E%?i.€'f wag: zmzzbiéé ii: béjai' 51 iihéki. 'éfizzif. h.:5:pp€:1%:{§ Ei.§i.€FX%?&"£§d8 iherefare is not kmm-*3) is this; witness? but ﬁr?

* a.

ii) or1}§,r' se1ys that. hff', Irzeard of the decezised hav:ing cammitzted ssuicide, but it: is made c:1ear' ihai: ,§.3;'2-M»:

what: type of i"i?1i"EiSSfﬁ€I1i'. is mat, kn<3wn_.*E9 '-V:1}'1*.:i furthfzr admits in the c%rc3ss»exa1r;}inati0:1_"thziiihir nut informed by the deceased aisle' "kirukuia" or their names, " _ :7. PW5, pw';*;"<,_ P2V%.%':3'V' Apw.1{§" gm other witnesses who have .1'-}1€ prosecution to Shaw that~'t}if;. §f3eCéasctLd' to harassment by the 21c3cL:s;¢§c;1. p€'rsQ'1*1:é§;;~ "'PW}5V"does net say in his eviciei:-;:3e._tI3_2;{.'1:1a»V'w;iS~__ﬁ1fo1"med by the deceased that acctxsed '22i_er+<:§hégzjeissixagﬁrier on the gmund of she being uzxgaijaié 'fut: b€:é{_r'V-aAv<:hi'§,d' Even in the cmssswexamination .'éi1'":'f3_VE'€§.fCI'i€3SS"S?g§z'S which 02' the accusec¥; were haras-sing '.i:§1 %é:'--.aie{§€3a£é§tdAf:=é%}z1$ not §<;i'£{}'%.i-1-TE is him. PW.? Mohd, Pia}:

'V 2%/iiyéiig Esaggs in hi$ eéviciemée ihat. faxéher af the deceased '. <.':i2:ti..bm:.,:ghi. {he {C§£i'L3ghi'.{':?§" am? PER?" gigzme is E-<;:':{2W Ehaé: cikjjceelsezi vsezss Si,Ebj€f{fE",€'*§ 'CO as-;saL:E§: by her' husbazndv E» af' 20 '"I"'h§ss xx.rit:n<;%&ss Ei§S{) ir1"1p1iCat',es,s £1316 £>t}1€r zlezjrussezti Immely the 53.is3ters5~i:1.v1z1w 21$ '.--'*J€H 21$ iihe m.<)t,}1er~i.I1~la1w,VV€t;.t::.§._V If at am the d€:{f€£:':.'55€'C1 h2:1d-i1'1for'me{i PW'; _ pzmCha§,,rz1€.h that she was; e1sszm}t:§%d b;;""i:§%§ﬁ. Ii'i;.is3'::>;m__::1 that. in pr6sen(:e of faiher sf :_":";}"1..c¥: '(,1,.(3(}.%';',V§51f~§{f"L'¥_:,"'-..__ t*1f;«:: c:<>r11p1ai1121:'1t. would not: 3'1;5{'V"€.._Vk€p'Ef%.(T}i£.5{I€ ,1HQdg£11g--. L the ercymplamt. and wemid :1<)t,____h'a:Ve~.$paréd.accué%ed N06. Wh.a'{ tyﬁptzé (Elf tirimble 'f41).'j,--'~' : i'tn1'€'.~_SiSf.EfE'S~--i.I']~--1a'W is; also {mt 'E5p()k€:;;"} 11:) by' is; .V Says that. the paI1(:hz1yat_h we _h_e1'd 'i)E1'1:y' C'=-I'i<;? §. amci he (£063 not know 1.0 \7x;.{)VVéi1'_"[43-TV]§t' (){';ﬁ£{ViVI'L1k1l}E15? to tile gicéziteaised.

if this 'wi't:;=1e,s:~:.s_'~;-- \5.%21é§p:'<3:$ét;t1t:.--~d1,11'_i:'1g the p21.I1c:11ay"e1tE1 when Ciﬁttieg/3381:? than-';%z11£:{i ab<}iii the h::11"asSm£3n'E given {.0 bar he \v£;I_,€VE(i?..,':<%or igxave s.~:}i;ii.éd {hat he (§{)€S net. }:n:m='-' as is W110 '_;;>;;>g¢§3* V' ":}f";}i}€ 9%' {true} tr€21%.menw:.. to {E16 cifsszrezised. P"%2'f§_,§';% §3¥§r}__EE"g:i'. .'Zﬁ21:e2;"€'a:': .m{2:':'€.i<}::15_~3 2%._b<7;2;,ﬂ': 55£%'<=5é3:°2~:E §3€f?I.'E}':€>}'ES Awhi) 2v$§€:°{% p:":::--;.~:€%m';. »:%1.:z"ing,§ the ;>21':1<%E321y2?z%:'h. 33121: E,%:é%ss;::é ' V§3§:fs+:'<>1'§:=; 2;m:% :'1<}é' :':>§;3s.§f;";._i2'2::é£§ by 'é:E:<*: ?g>'§'{}s5<%{::.:§.§{}:} 2;:..:":::E %:h<:;'£§' ...:':z1::'1es an": a§5--3<} 21:)? sssgmken 1:3}? i::he {>§E":<:'r p2ma:tEE21j;aE.h 9;» r s £9 W'it..r":e$se:s. 'I'hi.<3 \x.-'it:i1es;s; a..Is_~:;<i: that". iieéztezuseai told before: him {That her' huSbetz.rz<T1 u:<;ed ':10 axsszmlfé. h§2Vr'w'i1i:2h not". ex-"G11 {$1.6 (raise of '(ME €Zf()I'E1p§E1iIH C.()IT1§3}E1iIE"t.

3.8. P'\;V.1{) Gulab Mf3If1b{){i}b*,{iSE50-8'38R1 'hi-5,"; et{:"§ CE::'fi{7{;% that the decieaseci mid beii"{)¥:'a_ E1i1'ri'v-'é,hz1i"; g1w:a~. L trouble: by her Emsbamii a1sV_1r1é{'**.>_»-fz1:avasss211::1ij.§;1gVﬁber with belt. zmd fLii'"E'.3{1('317 {.11ué1;';:M t.h'C_ wctre giving her f.F(H.I§31€ beC.21u:¢;€=. V~'uf3§é1b1e to c:c>1'1c.eive. Once 21ga1i.:':'f11__e7E3\ .V~C1(.;',i'}:(.'.-ﬂ? 10.1: {.2-fiis-. wim<-:~.s.s is 1101; supparted by t'.h:¢ <:ri'.--l':ei*" }f3'Ev3_:'V14(3h'€i}[_En-1'i'13(3%1I'E5 Elild aiso by PW.1 who does :1<:»{'--n§1€::':t:iG:T1 é1ba>u7tj.»L.his daughter being assauited by a:*:.<>._%.:,zs€L'i3 ?~s2?g)D"5-~._wi'i§1 Eaeit, in cross»eXe1:ninz1i:i<>1'1 PWKEO » :}'::;a$ :3,i;',21i:ed 'Eh_21i. $911531: he wem: 17.0 {he-3 h<)spE'i.aE ail {E16 '-::<7{*.::ssé{iax.?é:i5<% p2'es%e:'"::: aagiii it ix-rzzzs the-*. €}.&'.{Tt€;'t&if3€;'*{§ E§z.1§;?§2i':';{:§sé' §a111%i}«-' whii) p€:'f{}"§'me{i 'éfhe last :'ig§3%.£.~a.. E? '£,§"1:> A§.§§{%'£::.;jé2zs:-:<:z:i ax:'2::.§:--«: s:~:u7%3v;'e::'§'.e<.% 1%} {:m:'%.§ *:'z*e2::£:r§:§::'::' arzéi T:221'ra&:-3s:;:f1f:_é:_:':?;: 13:: the .::1<:<'::::s;e<i pe:'${>1'1':s Ehs;-'r {',{}31{§'%.£(?§ of 31$ 2*'-

-'-.9 ix.) Ex) acreused wc>u1d 112%-"e been entiireiy diffe1'e11i. Thﬁy".--1§JG'L1Id not have gone to the htmpital and being" f()untiV pI3es§.ev:at or that they wmzld not have perfermeé This also gives rise to cieubt vt1*i€:"~pre:§ee;/ri:£oi72_ V€rI;Si(.)f1 with "regard to the cruel treaf:mefm. given E:5y_--.ethe :aeeiiee{£~.u to the deceased.

19. Last of the considered is DW.1 Mohd. 1-9%' his evidence that he 19.8.99 at 8.00 a.m. eleeeased and she was foL111d'-£11 he also found Charzdsab and eeeeased was in the kitchen Eo}.cE._%;fh21*t the dawn on her and feiiewirig {he .Q1}.ffoiiewiézzgerj her she got, burnt. The evidence ef this 1:;fife.es$ 'e'§3:%2::=ij; eetabiishes iihat: ihe irleideni: cf b'L§.r:2 'V 1':3.;71i':ieé;,'{.e{}E§ piece in izhe kimhezz if {he Ewuee of the ,.f.2?i<é§(é1,:.ee{§ N36' Ea-*e:3 in the e:°es~::~;»«exemaizéaiien {sf EEWLE ;:3w 3?

accowmi, than merezly bea::ause the decreased wzags-:9 "asked to do all this heusehoid Work by the actcused th2if;:'««..ii:3::*Ef wili 110% in any Way amounting to ctruelty _--:s'(,: fa? ':'};§--: ~ harassment given. by the ac_(:.u.s<:d éJ'1';h(V-'§"I"'d.:{'.h€1--,*.1_'_';thfi'V h'usba.n.d of the deceased are c:':;«t'1<:§{f;'1'ed.dd'~--T'E":.t:

ctiearly establishes that s§'iSt€'rsg--V1;1--1'e:§iv'H011" the". deceased were residjxfzg ind.-di_.f'fe.;'ér1Lft', pI2iCcv--..Ei.1«;£3 Poona, Hyderabad and Mah4:ira1s1i'i;té;;::' '1'h"_e.vVp;>ssibi1ity of the sIs'ters~1n--1z1w4.:(5f__ thﬁ dv€e'<'i<§:e:.se'd'Vd'*.a1\;va5;:§ spe:r1ding their time in f.h-6114"pgir.s:f;ié:ifngydse"--ifa'€.h€:r't,han in the house of theirj319éé'pe€i'§;,iv<3 "7hi1s3:s'c1hds £1130 diffictult ta accept. A<::cus€':--:i «NCLBV 'v%_asd"«.13'of.¢rpreserzt. when the incident:

occurred a<{c;--:c7r'di:1'g to PW. 1.

Apex Cauﬂ: in ihii case reportﬁd in AER .'2Q7'i¥.0 dszziérzgsg with {E163 C.a:~;e: C;-f ::3;bai;s3m€r":t, af guiitidéﬁ/185$ dbserved 'dams:

"£::¥<:=-§3%'£,§g§21%.§:1§§ Ag§e§1_=:.:;? has izigiiésézd made 21 sc21p£3:g9&t' of iE'1€f aid m<>'§.hs:r gerhaps %;.rj§;';'.:{1g #, S :

1 :

Ed has 1:0 rely on the age old ctoncxepti of biitkerizig betweerz the mot,h<-:rwir1~l2uv and CE21ug:>;ht.er'+i:V§g_:'?._ 1;em: % '}T'haf. is net: the 1,EI}i\»-"€TS.':1I i:1dispL:tab}.e true that. thé ccmrt: *t{i appreciate the evidence: with »£}};;e:f¥ not being driven by the V

22. in aI1(2t_her de(:iS»i@§*i-...§3f' 2010 SC 512 Apex ;('~2 ()L::'*L"'S:«:'>':t.j.r:;i§1'1 .306 of IPChashe1dt;hus: ' ' V' "Hi:1 d,_ in;'Ord€21f Egi Case within the pl 1j;fx?ie"¥;j¢;f_._.of.Sec'1;iQn ._3Qf§ of.II5C there must':

be a__Ca:sé;'_ ofémfd in the CC)l'f1I11iSSi{)'I1 Egf the person said to have f;1'1:')ﬁ7?'I',"?';,(?f'd the of suicide 1111,23: hen--'6 . _vpla};téi':1 _:&V3.1'1w..':.1'{"'.J{4i:"»?-'{~3 «€016 by an act of instigation by ﬁ16i1';g----«':tertain act {.0 fa{:iii.t21t.e the ::Qm'n§issio'n of suicide W Further, a pagan 1 Ezeid to have: 3.bet.'{.eci {ha daizzg 9? a AT made? S€w::{§0':"z 18'? :V'h€£'1 he " iV:ii,%m*s.i<m21Ei§; ($065; {if <::«mi§$ :0 £9 2;:':":§;thimg in iérésér $1.0 zziii £33 {T{}E}1§1'§.E§E%E3i{}iL $1 26 XXEQLXXXXXXXXX.

In the abSE§€3I1(2€3 0f {',O§§€'.I1f. and 'V ('3Vid€f1'1C€ IE0 establish 3.ba"£.em<:r1tT of the Appellant, cc:aI:w31<:t.i<>n_ ..r.:»f __ the' .25{p}3ié1§:é{:'1.f; under Section 306 cannoig 'A is bad in law ~ No >eVicien€;<e: c--f inI11E.:€«1,.£'r§v':1 zofﬂ . torture upon the by;

immediately prfgja' to "in{:Eirj1ent' bi'-s'u.i;§:ide by the d€t:€aS':-ﬂf' 3 failed to properly appreciaﬁé jgfi record «~ C0i1vi{§t.it»:r:; _'0f !§&§)p€3i1':§ifk--fi. fg;:fid€1" Sectican 306€.s'ei"' " V' Gélngtzlex Mohan Raddy Vs. State af"'A;1dhfé1_i5r.§1d€§§.h4 (AIR 2010 so 327) the Apex <:a..«.;:§I¢;¥:.i mg%§ai1g;

_v '«..?"'f7Q_c:0z1vici 9. pergan under SeCE:éG11 306 '£0 be a dezir mans $5221 to cr:>rm1';ii.

Q'§f€E}i{§'{.*A 3116?; it 21153:} Eequires an ac'£.iv€ act GI"

"$73?-;A,{';'%; aiti; whiah Eed {ha ﬁ€:"fC€&-ESé?d is aremmﬁ A :<;1i.i<7.ie:ie s=€:£-t§z2;g m2 gzapiiiagz; zzmi E§:'§;%s a;e:i:§: nzzzaé, A have bfiren §fE§I{*E:f"i{§€(§ f':,e:3 EEUSETE me: aieiéaalsaé « 5 into su::?}f1 21 positian tlhai; he c:0n1n1itt'ed.__ suicide: . "

In the ingtani. case the aforesaid ingrédviegjt-:;"%af¢ not estabiished by 'U16 }13fC3S€{?h1'{i{3fiL '

24. AIR 2002 SC 1998-.._1'_s :.he%%;1ee;sau;:%qrthekApexj%f% Court wherein it has been 11eId.i:}1e1t. evé'n--§f:the };i€C€aS€d Was; mid to 'go and iA.1'1a{L.' Wgnlid not attract offence under Section,A33E3::of§':h£:,_IPC. "

25. referred to by the 1:::*e1:'I3g;,':i"Hée'ni§§r_ 1:1i1"§:VVV'appe11ant reporied in JT 2009 thus in respecé: Gf Sectiem 498353, of tlfie; {P6, _ V '«.f ""v'CrL:e1ty" for the purpoge of Sezttien :13 '£0 'be esiabiished is the <%§;~:;%_§§f¥;{:. sf S5<:tti<:sn 4985 {PC as it. may be 2:

"dvi{i33rer1§: {E0212 Qihifi' ss'{23:é,::t<>r§f pra/*§si<>:3s. it A is E1} '@::% {§€§€I'§"§Ei§E€E€§§§I1§€§"€3'{iE3§ 9{3:1$i{§§%r%::g AA Eihs {":{}§"§{i'E,§{?'{ <31" {ha man? We£g;:h_i:1g {ha §§'f"€1'24-'i'E:€ 0:' S€'i"iC1¥.,ESE}€SS 0?.' his; 2}s{31iiS 3523 ix} finé 01:? as if 10 w}1et.h€r it is Eikely in drive the woman. ta commit suicide «ate. it is to be that the: woman has been subjectéﬁ' ' A4 cruelliy <::<:>ntinL10u-sEy/ persi--st:e11'i:1y in 01036 pmximity of tirjzié' cf.

Complainii. Petty quarre1s:":.cai§_m3t as 'cruehiy to z1¥:.t.ma:t__. t.h%§.,_ §:Qvi:s"i {3 1i:s.._,_VQVf :\§ Section 498A E13'-'C. r_neI1 t.a1 fo'Et.uf§: to the extent t,ha£::" b€§:V£jfI1:'§.;<3j' ii'11.bearé1bIe"iﬁ1ay be termed as 'M

26. "Iii: case that while in the contentions of Sectiégl "Court must examine the a1Iegati%§f§.s'_'f;>_;1$i. grave nature and should be prméifzd bey0I:d" ':'efc1_§§_<_3;f121i:>1Ez doubt.

" 2"§E..Az%§:>Vip.}j§f~img the aforesaid decisiens w§i;h the case <331'--~.ha;:.2:§'. .{:§¢:€re is: :20 eviﬁfcézica v~:§%:§C:h_ wsuié go is shaw fghai fé.E<;<} deceaisérd was; §:_2bj::€i:€:{§ £33 :.t.m{--:E'¥{.j; by ihszé W.i¢,éC£::;~'S~:>a:i §i€f};'S{}EE--ES e.£?z:?::":r :33 <:<:2:'::";e<*:€i{>n 23.::i§'E": 131$ dﬁmaméﬁ ' * wcéf ciawry 9;: :35: any (Tiber ggrcéuaé. anii the a;}E£:ga€i<m of E:

«$6:

29 the aC:c:u.se{£ 21b1.:si:zg;; the df:'f{T.'{:'.E1EE§E:?€1 on acc<m_1'1t of <:1<-3c:eased bcinggg :,'1nabEe in 'wear 21 eshild also c:.2:mi0._t.'~..1g€ gh-?e:'1 much Weight as eilreexciy n1eni.i<H1ed II};-":~-I1"i€: "e?<i':*--E * '_I'he saicl a1}ega'£;i0'r1 wast; made I:121a*c%1§;_w'ii'.Eﬁi1":Vé;=3%c:2x..f o_f";h£~:~.:f V' :n21rri:agc. if the z11Eeg21t',£<):1s r1"1é:d<37,iTri i.h €:- §:'cmp12a_ii:1i:; is. taken irﬁio C<)'r1s:idra'rat:ic3:'1 .fn-::fei:.I bée;3__.La's_§ '{;h§:"--<,E£'e<::éas€::1"

was {cs_I_d to do 2111 the.-- h0L:sc}1<>.3€i'.xx£*0rk th'ei1:'vit9e?3f" carmot be C'.0I1SU'LI€d as an 216$ {if <i1?';.1E3]»'t'y _w?_"1V'i:;1*;.x>\z<>L3Ici I712. vet led the deceased fiat}. t=,-ake§;t.}1{-:-"§.x'i.::éné'c_sfep of taking her life 011$.

'E','r1é'7'ziegiisi;5'1"1 71*i2-£é':~-:¥r;2(i to by the Add]. SP? for "Em: Sicatt-a_ znfe a'--1§'p1_i:t:e1b1e to the case: on hand, bemgxzxse t}:1<>éig;=§}tb<2Va<t::u:se(i dié 1'":<:3E: rnake any se-;p<-:<:iﬁ{.t » }z*'<?-pi}? .V>iz*:«.i~§1v£§i.:*_ s5{.3.t;c'-'::m311i ;'::(:0'1"c1t3:d u'r1£ier 31.3. Actmiseci 'E252:-2;--=.i*%.' 6;%iF£§:*;L':e--:3:%;::é"b;,r €XEiF}"1ii"§iE"1§; §)'J\/'.E. and 5-szaiiéi WEHEQSS has <:ie:é::f1:g9".:fu'i@d 312:. %;}1%:% §::2C:i{i@:r:o:'. %3:;1x-ring 'i'.2::Ea::>::2 p§a<:=:t~ in $26:

n1£3§:';§}"£}€}Z"E1 sf h:>:.2s:;a* <2? 2:.::<:z:s;<:;%::i §'~§§:.E§. 2%-"'h€a§é §1"E{E§{E£:'fIE3i, \;><:<:z.::'ss in {E26 §§it<%.E'2en one faiis E19 :,1n{i<:~r§a%:2mcE ass is him? 5% §§ 30 the }3z'os«::3<iLzt.i()n ('.(}1¥1t? f€T)f£"W'E1I'C§ with '{.11{: E;he(3ry iihélf, the iz1(:i<i»2mt. {){Tf{?1.13'I'f?d in i,h<3 bf;'fd.£"(}{}ﬁ1 0f the h()Li$€i._..__NI(31"EE saver the 5';-kc:t.<;:h map tjirawza by PW.16 c.am:'1o£',~'i3€.fg1f§*a:?;1 21:13? cre3c1e1'1c:e becauése. in the sseaici. sketch-: map_'£3? V' hOL1S€ E:h<:=.re m"; _pcn'*ti<>:1 i1":£}i:~a;T:"1:'1gA thf: 3g_<ﬂitfi:&he:'1'.v-f"?I'hs§ p(:>r'£.i<m shown as the: spot: (:<35La.}ci'-._l:$e Etfric E;§vt4:2hc;f_1~..V€>'::'._ s;omet,hiI1g But. Ir1<3\.»vc':V-'--*.*:'.:L:i""'*§:1 v.iéw.. <j:"--.?jtI"iv{;3 é'"=.§'iVdVf3I?'tC3€;' of PW. 16 t:}1aii he pre})a';:¢.d in c2"fﬁ<:<-3 after g<-2t,ti1'1g a rough draft s3}<;::'i:'I<.:?r'1*--;=£:ls.i§c) ;_<,§fv to doubt the 'm1iabiiit:y c§f.«!'s3_s*g.in1ci~;I1}/Z. PW§'1_'6_.(>§j" the ssketvzzh map EX,P:F3. """ r<-zferred to by the 1ea1'11e€1.Add},SPF?i'£5:'..__i[%1e.-State <:::13:1:'10t: be pressﬁd into aid cf the :t'..ic§*:.'1.. A s :29. £42.55 far' aiémthe {time} '{.§*e:2at,1Mm%{1i <:t:>':1{:e1'1':e€1, HG <;ir;mb;i.., "J?3.p¢?;§<;;~.V{.T;<;~:.z:'£. wéemﬁﬁ <:i£:21§1_:3g wit}: iihee {T215363 uncéexi' Si':-::?;.i<>;_.'1' 'SGALB {sf i':i'3{-? iP{",'§cE~:§ {?:h2:1;. "'x.,5.-'h€';?3§'T1 ihe :;k:é£:eas<=:d " .{§j§§<;>.d 2ér'§§.?:%':§ '£:v:<_; :E%;"f£E.E."$ <3»? §1€I"' zzgzgrrriziggﬁ {E/ii? s;%z';E':§§'€3 p:_%§:'§<,>;:§ '~~V_';&,-?*'z;.:=*--L;§§{§ 313:3. _w3§€Evz.11:1'i: §2'z<*.i:{}1" in {i<éi.e:"zn:r1£:1g the {:<>:}1:ms-sgsiazi 3 e ef the offence of ci0wry' death. We are not dealing with the case of dowry cieath as the eornpla.in{' £ise1f..is'-silent on the ciernand of dowry. Nor 31:': the c0m*se§V__of 'e~,%§e;é::-;:e' .

any of the proseeut,.i0n xn?itr1esse:gir1c:1u.di'ng--:}?'W';-iv"hae25e'A"

come out with the theory of deceased .}Jeiﬁg.__{ {:13 harassment by the .aceusen:€l_ 'i':.1__ e01'2ne<:'ii.on' .xvi'{h"vde:nand"w V of dowry by accused No.5____(S'}:~,__0'f__any "ot.1_f;e:j;3acC11see:i persons.

30. FQ:'"ii«hVe afbresaid"'reaé;0n.e3, the trial Court committed €:i;§'QI; E13. "'prof;ef1y appreciating the ev_ide1i§:e , witnesses. When the proseeuti<>;_1"a{aS{' ndtabie to estabiish even a simple fact of Where the "in;:_ide;"1t has occurred « either in the xiii-:>heI1 '«.1o'3;_ "i.r.j. the bedroom; the ("3"Jidt3I"1(,"iE' of the pres;.eeL:i.§a%':j3 $5-?Etz1eesee ':;i3erefe:>re Carmel', be gh,--"en much § éee j ::%ree%'e§;ee, as {he "i.>3:'i§iI}€SS€E§ de» :19? dep:3se;0r;*eb{>r'at£0z1 ' 3 ..f*»2x;-*i'i.§1~._eaeéh {}§1§1ﬁ?E' and e;'_E12:i. 'éhe EE€1€',?;iE"{;"t of the h§:1raS:§me1'1£: given 'by the razecrueed is me: c:§e2:_ri}¥ appaiiarits standg assidae. Since the £1pp€HaI"1{ZS_.-?3,F€3 on baii, their su1'ef,y bond shail stezrzd di$(2h£ifg€",i§;'- *F3I1f3 zlmmtnt if coilecicd Ea be refunded to th<em_= :"

YKL/-

Unlock Advanced Research with PRISMAI

Karnataka High Court