Karnataka High Court
State Of Karnataka vs Sannakallappa on 22 November, 2011
Bench: K.L.Manjunath, K.Govindarajulu
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4%{hfi3§éi&,", *_% AhQaN §§E " fé{V Sanfigfiafiappa , E} I' ux"*§§f8§uka§paLSyadg;
"_;%§§g 3% ysars} 'E§@'A§adi;?§;E€&v$ri V'?a§fiap§a S/a£}@d§a%&§ap§a.8yadgL &g$:i8 §€&§S§ R/@LAgada'?g:Ea¥&fi, §J/ K») CAL) Girimaliaypa Sj::n§>L3_E§appa Byafigi, Age: 33 'years;
Rfajigadé, Tq: Havéri.
aim Prakash S/0.B<>ddakaHap§a Byadgi, Age: 22 years, R;'c:s.Aga<3Zi, Tq: Haveria Kaflappa Sjafiuttappa Byaégi;
Age: 28 years, R;"«:3,Agadi, Tq: Havefi.
Dist: Havari.
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This Cri_:ni'nuaiIj__A%p'pg3a];'._is--._"fi1ed .u:1der Section 378(1) 8:; (3)3of.:'Cr.P;"C» 'b.y.1':'h.«3 State RP. for the State prajyf_i_:;g""V.:1":é:--i1,__ _ti:.:is_ Hb«::z_?p_1£é Court may be pééased 'iii g::5ii:V%:TV5»';<2a'{}fé *:é'v.f£Ee an appeai againgt ihe judgrr1ent :_ --. passed is:
s.m\sa.a.3;--2@:32 gg ma §,s::}.3 E"'E'$? /Eiaveri, a§q1:é%::1"f:g i§:é'.:*es§=0nd,e3::s/assuseé fa: the effencssw_§1,:,n:s§E':aV':>§a.'--';:;::;de%* Seciiens E43, 34?, 148, gcsa 33:: read wi':§:._$es:§an :49 of EPC. V V' fiéxis 2i:g;§;}é'a_E cszjizzing 5:: far fimaé heazféng '{§'11:S £§;a:g *E{IL..E2§aA13"1;z:'5'{E1 é dséivereé the fsiliexaréri Q/._' V . F :
3udg{:r:2'<:%:3i:'* V Jifiifi-E%'iEf¥T ";'v"§'§;':e*' iéiate, ihreugéz 2:213 Eéaveyé §z:::*s;E Piélgéijiff j}:afi:.§-----T§§${§ {his aj§;s$a§. :i:'::a£E$3:gi2::g {he gagfigméztzi "a_é';é§ {}E"{§€§' sf aasguitiaé §3.$8?;E§ {E25 ?:v::%$ééé::g 1' f2' la») €§}ffi:::e:; E33': T:*acé<; Ccsurtg Haveré, in S.C:.Nc:).§3/EGSE &a.*:e:fi 8.1.2Q{}'E', "{:':€E"6b:y' aaquitiizigj the zesgpandenis 5.{:{:E§S€(fi fer the §£f_e::.::u€:é . punishable under Sectians E43, 147', 14"E-94 v5[8¥§} 30?, read with Sectien 349 of :2. Tha Siaté ":hr@L:Vg5h«____ Felice Station filed the the accused perseng a}1egf':{§,_Atf%1ja%;»;gu at about 10.30 with a Comma} Qbj'€.Q-ti acts and with an :§nVVurder of CWC4 Lirzgarajaflz mm an Lmlawfui asgezzzbijg, '« giaadiy wsagatzns, in Z§.S.:?'€Qf;8'4%.é;'1 <§i"";%_:g 3;'di fiiéage a:":& in fLi:':E:.e:fa:1s€ :3? *:=V'%:ei»':*'.<:?::1:r::£;.;:.j:;"szaéfifiéci and ii:i?E€€1':t§fi?:§ they came in a graéggg"-T§;%1z}::fi§.~:t:g §Vg§§::Si éihe <:Qm§Ea:E::a:':é: 5231:? Ci'\?§s'«'% ai'_7.§.d C'LiV.:T._;:.'a'§a$$d them in zzzéigai aztsé fiéihy a;:":§ :%:areaf:e§, 8;€C"Q.S€§ §*~§e¢3 asaséééz an V€?f:é__€%:':_:iG':: 2:9 aezzamié murdez cf C%§!.3 gavé 3 Ziflava CZ3a**,spp$>: and s;§:€:"::s$c§ $33.5 gavs a béezsg 3% Ez;§:"§.p§a§ with a ::E::;%2 332$ %';§:€ 3_{':::'Li8€§ §'~§@.& 1'?
' :33 X' wi'§:':: the heip sf an ;i§<;>:": md, pismed an Ema zirgfi Bite the bodj; sf $18 C'x?sf.E> and cauged 'bsziiégi 1"?
arid injury. A': that iime accuseci N02 8:.n€1<. t:3 blow with {heir hands {:3 Cwxé-:"a::--{I tried to intervene and rescu€""«¢EEi'%3"(C'iJ\2'.§;'3_.'V assaulted him by using a :?Iuba"~:;_:1 hi's._§€:.fi:VfQ¥::.:""a3<1& inflicted grievaus injurgiess Y-he=:Afi--.t'1q¢ c:oii1§}a..i:fianE triad to pacify the situafiC:1- reé5«:{u.¢ ':1i:e injured persons £\I«gf1 with the help of an ir§;;:;/1 ':Qi§1...;f;>iér.§;:--s:_€:i-».._a1:£§ci' p1;~;hed him aside and ther<:f:>--r.eA 'a._"c.€3:7;§3V.Vp1*a.'i1w1:' §A%av3...vE§odged before the Haxgeri Rafa}'Pvaliéiér-~..L'VMBéLs.§V& _'«:;'n the FIR, the sass was regiateréciagai:i:g$*::_%ih5é:¥'accusefi persons 5:): the é:s;§§r$$§.»:i~i;§ Qff€f}C€§l" . _____ H §§;~---- if-E'3:":€i".. J?v§F"C,A Eéaazeré, {ZGE°lEE':'1ii€€§ the §:4é<.:e%:_§£:1g:s--.._«:<;Aé1::'$ ?rL Qégérici: aizié Sesgisns Cfiuri ""V'»:*e3rzsi€ia5'_:':;2':§§;.%:E:':é zzatum sf §ff$E',':§Z:€$ aéiegsé ageji/:3: fi;f:'§_§="~accuéiééi' §€f§;'§iZ}I1S§ which are fiX€§I.;Sf:JiJ'E§}7 :3'*:%aE':E$ '%fs'j; 1;§:'s3.,_C«sur:3 sf =S&s;<::i@:r1$¢ '§Z;€:°ea§t;6:*, 1:316 Case wag 7:::fi@_e:*:7 @275? :9 {E16 Fag: "§'z'a€:§<: Cejuzi? Piazferé, '$3: $316 "E?:~€:':{:i§a1 Szigzréci 31::§g€* fig? '§§::e aecueeé pereens pieadeé :23': guiéig; and eiaimed fie be ieieée 5, 2:: order :5; preve the eon':en:§en_;'€:s'§.f:§'1.sé5 proseeutiezg the preseeuiion relied .'<:..;'>,<:§~"1*},_V"~::*:1Ii' evidence of PEEK} to PWJ3 and else the pfeeeeuiien :f'€1i€dV.ij.:§GE} iii; the defence? on behalf ef the eg£:e_;4:3ed g\:$e:'eAo'r§,s, ;£:he:,; reiied upen E>:.D.1 t0 D '.7Q{b.'_}; §$}}:i.ehT"":xrere ezerked while Cross examining :he._wit1:eS'ses{..'jVThe Court also recerded tléfe A:i§;:j:e;?:er§3eeI§:""of'fh_e"*af<:eVused persons under Seetiece; learned Fast Track J1:,::ige,_T§£7:;_era Vh.Vea;fi':1g {he arguments ef the §mge<:u:§e::;a;:;e'.:::a"«;:;s§e'::ee eeuaeei and after ap§:*ee:e}f;i:1g :h_e,Ae'v£e§e'V::ee gflaeed bf; the parties; fie: {fie eeneiueéen Size: the gereeeeuiéozz has feefieelieiee'._:§;.::{:}*,?e~.__:Irze guiié egaine: iihe aeeueed ""'§*:%eree:2;.--:;<__ 5.31% reaeeeabie €;%0'L3_b'£ aim' '«fi;5;'::_5;:'e:'e:§é:§";gEj;?_.'tie eeeueeeé; §€f'SGI}S were &e<§'e.é?::eé fa}: §:'3:€"s;}§.'§€?§fE?f§€'S puzzishaeée uefiee iiéeeéiezze E43, E41 .;:S§<% €£:3'3.§ 3%'? reee avéih Seeziem 3%? es? E5352. A'?-%:erefe:*e; flee jzgzeigeaem: 31:: me ezfeyeeaié; ;_épp_:e€v-§L_é{:§:i:f:Lg the a '<;;'§":;;E'e':2£€ sf ?W.?. is ?E§f,£3 arm :S<3ss:£«:>::s Case and aréez" cf acgziéttai is caiésé in quesiéen in this agpsafa.
15, We have heard the Eearzzeé G@X?€£T~E§.T:"3;:'?.I._ii ;' "
Adxrocate far Ehfi Staie and E'JE:*.E'€a1z'ag';§%'g<i.r::%§;:t}§'_; Z Advocate: fer the respendent.
7. The main csnten'%:§_f:3--:;. ' befere us is; that Hthe C"@1§.§:'Avv ?has committed an error V1362"? Eiccugeei persons holding 1:11.-aiht failed to pmve the guifi. beyond 31} reas0n;3__b_}vcé_ V ' A%é.:?GCfi{§3} €316 Sesséamg"»ZT:té*z.:::'v--.hé1§"%::§séiz'ec:{€& iéseéf in 319$ A §':1j;';2Ff:fE.S .S'1,§S"§i.SLi§2€§ ':35; {E26 camfiaénazzt ané "~.,.xQih€§'Vf?:VC§}:I§f';§' :-§i§;::€§ dié 239%: a.§pre<:§a:$ €336 medécaé . '_'«.,e}:i€§s::€§?'* :'::1s:'§ ;3§.z:§<:1;Ea;'°E§; £316 2v<:e':.1:m:§ sariificaiea "~._ '::$E'é%;~_dV_:.::f;mV:: by iihé pm$$c:,3:::£§m fiagsrfiéng :3 him? $33: ?:"a€:§/s: Q{::2,:*%:§ azyéikgezzé apgayaaéaiéiig figs "~.e_f25;d§:':C«:" azzai €:e:2?:"::;:b@§a;ti»:}?:} Eez in 'Sf; {ha preseeuiieng an §ifET:$}?' gzeuzzds has aeguitieé {he aeeueed gsereens by g:§vi:::g ?:>e:2efii: Qf éeubzig wlr::ie.:;"':--; eequires ':0 be izzteyfered with by this Ceuri,
9. Per contra; E\x§r.Nava1agir:;'aEv--b:_ 9 learned eounsei for the 1"'€3Sp0f1C1€1'}'£S;_'€:--f)%1'€'Ei.fi€Zi1i.S"'?l;i'eigf..'__ éhe Seeeiens Court had an ::»;V3§._ertu':;.it§7 :eeV'%:€:§.§:ve.iVdee:3* ef afi the W1t:1esse";:=_ x2 e,§e yelled. upon by the ihe major discrepancies in the €¥'id.€Y;L_§:(3 'VP'V\/',13, as eome ef the hQSti1€} considering evidence of witnessesiix j the ease ef the preee<:::;t§e§*é;V.._Le.::é' greunfi {hat 'the greeeeuiiciz h&e"~efé?eVr: {wee ':5 identify the giaee ef V':«:ee::e.e'§' e%::::3._r':*.e:r:ce, as {here were 'awe vezxeiezzs iii:
"s~,e<:Afe.:i':;'ie :35 GCCEATESEESS 53:5: alse aha? {he '{,:@€'i<'.}?""§X7§'1£}"13J&:"iS examfined {fie geeseeziiéea Eggs .-jv';;;eé;fE}:T' Siaeteé the: {he iiajzgriee suetaézzeé 'efg file e9ie:§A.:iii;€;..':a7ez:iEfi fie? Came 'agzzfier 'fine p:'<:22rie§er:e ef CM G "~53 :31? 195 3:15;? as ihe éiiieéziien ef the ""._%s;:§<::,1Se:i :3 eeezmii E"f:zE3.E"{§€f" ef :'.3"v%',4€r hag :33? been §:*&<;eé3 {he S€$:§:i9::3 C513: 3133 f§§E2i§}T'"EiC~~¢§'L§if"i,€£§ Q16 accused :§f)€E"SC?E1Ss
20. He further ssniends af:_--v 3;p§:.eé;E '--~ V' against acquitiafi, the AppeiEa':-:=: '€,0urvi in reversin the findin *s~..0f ':}'1'é' $!:E'$S}lOI1S Ccjizri and g g " % ihereforeg he request Q15'€Z':::«i::*t__..f§:?:;;.n_ =sib£';::::éss {he ap9€aL ~% s« '.% %.
11. HaVin;ig""'T1. 1ieaf:d 2: ?:'é1e'" _ {:'f§":;1.'f.1..S,:<i51 for £116 prosecution 2:fr_1d.; fi:.é f'es}l3"c::i;.ri:e':1.€sQgthis Court has to find eu1:,, v€Vh€~'£ 3::1_€r " f'£;g"=.j'udg:1'iént and order Gf acquittal péissfzd bE4":3;_L§°i;«.'I'rac}:< Caurt? Raver; in S.C.N@.§3.g'2QC'.V2,_éS~%"3S.§?{3TOE} prepay' appreciation sf Vé:?:{§.<§':1i;--e a1--f:.ri "V"a&fir:etE:eV:':7:ha Qrdéz' sf acqzsjttai has :9 'ee'V'r..€'ir.§é.r$'::.éi'i';._ " V _ ~.E2--,r €§}'f:S:€€I"§:":g {he évidezice 8f {:18 §:g:":i63§ 8;§§'§1i$5l§1;§7 'géiere $3 a Eafié déspuis 'aéiveeen $325? 3; Qévié S215: E3 peniéérzgé Esiiafeszz {ha 3:: <:x$3§a,§:?g;a98?§ 312 318 me sf $933 'V ' J~*.:::§g é {$:'.§:§.§},; Eégvgyée éasgzéiag $33 'shes "§§"@S€€2}.§§si§£E3 éhf: aiiegsfi §::<:id5:1fi: figs %:a§»:en §}§3;$€ ii} C}<:€:L1.I"I*€:':C€ 123%}? j3§SitiV€1jJ, 'ihe isatnaci fiegsigzzg Judge has heéd 'shat 1:: W-::>1.::Ed be Ciifficuh ta Ehfi accused gerssrsg (>31 accaumi sf i::cC:n--%~:'§'s£s.::<:-}*"A in the eviéence {sf pm} :9 PWK5. vEi::"'a2;d¢di%"iQ1j% §:§ f:Ea«f:} the docter Wha has been examinned i'F;_; w;2.Ls;;. °'~T has issued vasgurzd certifi::at":§§'%'<-..§;ig¢$"Aiiépfisebzg evidence that €:<>:1sider§3:1g 1:h_é :A':§_a':§;re..'0f_é;1%§A3:iri5s fsunfl 9:: ?\V'3§ fatai in mature and on a persen wauld not d.i§:_, Court has come ':0 the ifirosecution has failed :0 9:" the accused persona :v;a';:;__ 'i:r:} of PW.3§ If really the i:3te.;;1~":i_€>r: u€:f Ta.'::'€:uSs:*5i persens W33 ":9 cemmii *é:§:*:i':*%ié:** P"'§§,3:§ tiiiéga éizjufées Qauid 1:5'; haéze 'aéézré :'_f:'-?§';{*Z?Tf'i'i':'§;n, Vi.3.:§:s:wi$$, Eéjéfiffi s€~§%::2us iriggzzries G2:
i§'}€ v:7i*i:--.g_.} P'§J.3 z:<::2;§§§; Etaave baa: §E"§_§".:i{3§'.§Ci;
-« Jj?§{é=:fi3€933,"iffis fiesgéezzg Jaégé §$:':$§r§é&:"iz3§ {E35 :":3.é;;z'a_A.*7e§ £n3f:11*§..es '§£v'L}.§1€j $3: PW,3 arzd }fEE<)f€ §3:%::»§i_%{::,:Ea:°E}:' if}; E229 'bagéidfag G5 aaimégségig by 33:26 "::§u:,é$'{Q2:' PEXKEE} £2: hiss $3933 §:><a}::::;r:aEi@::§ $3135 if} {E15 cgrzcizzsian that the gragecigtiezz has fa§';€4=:i V'i<§'»."'-« prsve the aiiegezi izzientian sf the a<:<:L:$ed':}_Lér.s_:';:.:§;'3 to cammit murder sf PWJ3. Er: z;:::i'd'i%:L':;r<:<z__fi.Q '§E':é ' Sessiong Judge in detaii haVs.__:':"}_bser€$_;<d'», inc<>nsisten<:j; in the {€SEiII1O'1§4_f.§ "-.Qf §"\;E?.,V1'u.Tt_"{§: 'VP%%;VV5a Therefareg the E€ar::1.ed_r'.§eSS«£'t§ir::::§. 'Jwglge %'il8;s'" he1d that the prosecution has fa§i1é'd7"i:'0 'beyond ail reasanable doubt«j;}:e gifgiii .:é::?f persons in regard 1:6 :.'i~:.e'""' ::_ha;'::g.s3é'._ i€:€%sf:Ee<i against {be accused p€3.1fHE}Oi'1~§'§v;." 1' _ ' 3.3. ,Whe r1§ _Vth€i.< jLi<E.g1nent 0f the Sessions Caurt is based'.Q::.. 'pf'@._};5'€::'" agpreciatian of €115 e:zi<i€::C:{:»--.,§€: £53, 132:5' '£1313: gresecuiiezs, when "the *§ré'$eCi;2:ie5»--:.*:1 has faéiééé ta maiié out 3. sage far :€§?es%.:V$.g.!T'::é§--.._¢s:i3;:?;:.}~ §E'G§€:3Z' finééags cf the C3121":
""""§::%§a:x;;--.3:__: :§zw;:§j'<iA 'Q3 §§E8:§§:"é3}}E'i8fi:€ 59:' {E16 A§§eEEats " Em asiée éhe erdef {sf acqzéiiétaé. gigs zighiéy §«:;i'*?;':Aé:'¢{T§V_ .~Gé,,;:.1i '$3; §"v'§?.§'3§1?%i%g§frE&ih§ E326 ::G1.m$§3_ £32? Efi'§S§G§1d€§ZE; €326: fia;:>§€§Ea':s: Seuss? 332$: a}<3:a}?3 Eféfjg' 31:32:; £3: :*e225:*$§z::g ihs féfidéésfgg 95 '£35 'é,€§"a:L§t¥;5é. $€:":a§:r:Ej; ihés ${;1.::": Qaégéé Ezgife q'>/'((A\/ inierfefsé vaiéh tha findings 05 ihe $€SEiSE1S prsvicied, ihéffi is seriaus §ap3€$ mid. ir}fi?:j':é1i:%:,{'v§§':"~ "
the judgmézm: gf the S€s$i::>:1s_;»€:w_';1r€:§' ' 1 infirmity is 51130 fisinted au: :9 "%hé__T€§iT0:::~1:_'Q.}?
Appe11antCouns€l. V 14». At: this $:age the }{:3,§.'::1xed 'C::;>&V'é§::ij::&n:
Advacate contends ?;;3;s..;11s0'AAffAé1med by the Fast Traci; affence punishable Sectien 149 of IPC, 13;}; 'failed :0 gm fig finding Therefore; he cantends éffiggf' the trial Court has 'ta '$3 3?'»E'E;~V:\v3'$.€3C1iL'.'.§3;l?%i"jii%:.iS A:'g"1*:§¥::é; aiagne, égéfibi firus thaé: 8133?} a Charge ha'1s"' fie Ssgsigns Caurt, Tézsre is 32;; §:;§2é"§.::g..__"a'§':'the gfaresaéfi Qhargefi 'E'}':e§§if:32*e§ W5';
§%:é:* View thafi, 3:55:11 iheaigh ?:§'1€§'€ is :39 " fi::_{§E::'g*~7§3§; 2:%:$ fiegsierzg éiazzri 3:': the af:3:e<s:$5.:{& T :::_E:'a':--*°g€§ Eases? 0:: "aha evié&r:::€: avaééabés GE': fi3C§f§ aéké wezzié iziks is arzazzrgr 331$ 33% ehsxge 333$. 5% :3::a§i:'-32:? sariéaiy {E16 §}§"f:}:?$8C%.é.§%:C%i'£ has €a§E€:i ':9 5%: %:%:€ s,» § §§<§i%€§ E3 gcené C21? sccurrence 333$ {firm Segsians iisurt has ckafijg Ezefi fizaé tbs: prassczzéiisn hag §aiIiee.:1 ?;§ §FOV€ the chargsg Egveéed agains: ii/16 §€?S0fiS} cm acczauni if the i:1c:<:>:r:sisi:r3:1<::»;*. j'§:r1 %:3;é"
testimony of Plflzfil '£0 PW6.
has failed ':0 pmve ths Cansidering the ifliiflfiSiS'!i€I'}:::§%gfl"..§V.f1 PWJ. ta FW,5} even if ,s0me;i"1j.u'rié';'fg are fzsxltzd on ihe 'V§Cti:11S? it canrmé: bé_hé'%.<;1f"f;'hat-. ':h€3e inguries were caused by the._a.(:c;§1séd';p$I*g o--1;1s; Therefore} we are of the View "grQ'u1f3d is also liable :0 ha reje§:t€:rd_§ *g.
E6, 3:6' aggesfé is; fiészrxésszifi '?€he~ j%§d§'EIl€§}1?, €:i.'f1d"\}'F£::éf :5}? asquiitaé §8.SS€{3: 'by 'ihs I-'§a's~: "F"z'ai:s;""fI',:;:$:;:'{? Hé;'%;-'em? in 8.ii.E'€c;§63f2QG2 eriaiasé
8. cenfiimed.
Séiigé