Shyamprasad Bekal vs The State Of Karnataka on 9 March, 2011

[Cites 3, Cited by 0]
Karnataka High Court

Shyamprasad Bekal vs The State Of Karnataka on 9 March, 2011

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UDUPI :>1s'rRI-f:T;3.. 

EN 'I'I"{i.}EZ I-"§I('§}E'~I COURT OF K,.5X.§?;.Nj¥T£XK;§ 2'-Ki' E3z'§.NG;'7%.,§,C}E%Ii

m;.z':€:'3 "ff---{IS 'm1:e: £31-is EBAY or zxzwzca 20$ 1
£i3§:F0R§<:
"mg: 1---IONBLE: MR.JUS';*1.c:§«: {'3.V.PEN"I'O 1. V  j "  ~ 

CRLA NO .153'? OF 2004 {SJ} {CZ.--}§ 

S}-HKAMPRASAD BE'-ZKAI,
8/ OLATE B. K.RA1\/IARAYA
AGED ABOUT 40 YEA.RS-,.._V

SMT. I)AK_S}~iAYIN1 I:3I::§<:Ai],"'~.,  'V
W /OVLATEZ B. K,}"%aMAI?xXYkX :3. EZKAL
AGED ABOU'I'6a§_YE§ARS,; .  

{BOT}! ixféﬁﬁl R'/O;--E§Ii);<:ALKA*§ffE',

~ 'PRI1VIA"RY i5iEE2'\,L'FH'--C 
 RESlDE?«I'IT1Al.,- QE,}AIR'i".'TEé1RS No.3" } 68.

'MoI,,AI»r1AL1,1-3/1i-:LA(:;I5:i_
KU,_ND_APU.R 'mI,U--K,"< "

' 'Tia? 5321. s.i3.ki;L:KARN1, ADV}

fr:1~:{+j f-ST'A'{"E 01:' KARNATAKA
R:«;9TD.BY yrs UDUPI SUB--D1'VIS1OE\I poucza,

" -LT'DUPiI

NOW REPTD BY ITS STAIITS PP.
MIG}--I COURT OF KARNA'I'}\.K;'X BUILDING
EBANCTALORE «- 560 001.

 REESPONZDEENT.

.. . AI°PELLANT'S.



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{BY SR1, VIJ}-X'r'A'I£L§.MA§{ MEXJAGE HCCQE3}

CRLA f*"I.LEI{) UXS 3Y4 CR.I7'.C BY 'E'E*IE AIDVOCEKIE
FOR THE A1i'I3ELLAN'.I"/S AGAINST THE JUDGIiI§ViE§N'E' DT.
15.10.2004 PASSED BY THE} S04, UDUP} IN S'.C.NO.
50/2001, CONVECTING TI""iE APPELLAN"E'S--ACCI}'SED 'NO.1
AND 2 FOR THE OFFEENCES P/U/S. 3.4 8: 6&,.Q_}f'>I}}P;j 'AC'I"'
1961 AND SEC. 304433 OF IPC AND SENTENC--ING  1'

TO UNDIELRGO RI. FOR 10 YEARS FOR OP"E_ZSE'*EC}§.::_U'f'S, 3004-' 
[3 0}? IPC AND SENTENCED TO _PAY_ A SOM  RS. 0500.0/: . _ "
AS FINE) AND 1.9., T0 UNDERGO 1M.'19{%,1s5OI~m»3§;:«w13"VO-F' ONE ,

YEAR. 2ND ACCUSED SHALL UNDEIKIO "R.i;. OF' 

FOR OFFENCE P/U/S, 3043 OF [}?C'AND 1€'f£ﬁ§' - =

THIS CRLA IS  iC)1_\I.V'E"0'Rxa*.vi51C'f'ATIN'G

JUDGEMENT THIS DAY: "1'.I_--ic, COURT MADE: THE:
FOLLOWING-.  -A    

 """      JUbGEM3k§NT
  __c?121EIcngiI1g the juclgmcnii dated
15.10.0u31~0'--..V}§asscd_  learned Sessions Judge, Udupi in

 1.'A""cO__1_1V§cting the accused Of the oﬂcnce under

' PC and sentencing accused No.1 to rigorous

* Ai.r1wp:'iSOf[n'1:1c':a:aVi for 10 years for the said offence and to pay

2l"':fit..1(§.'VOL{'& 0 19.5.5000/~ and further coxlvicting accused No.2

0' 'fsznj thc said Offcnc,c axnd sem'c:1cir1g her to rigorous

 if1ﬁ,3risO1.3..11'1cz3i; for 7 years and in pay 2;: fine Of Rs,5000/~

0 and fur¥;,h.c1* cO11v'i«:t€:i:1'1g bath. the E1CC"L1Sf§d ft}? i':I:1c tuffcmrc



".>~J'

:.mder Se«::.;'-5 of ihe §7}{m-Ty F'rc:)§13'.bi'I;'.i{>n Ac? 2-111d S€?I'1i,€3§1{TiE'ig
bofh of'1Z§'2.e§11. 11.0 undergo :'ig;0re'us iI}1pI'iE§{)1'1I}1f:Ei'ii fax" 21 perieci
of 5 years; and to pay 2% fine of R32 ielkhs each a1'1d_fm:t.her

eomzieiizlg them for offence under 855.4 and E5 of _1,vi*~1.£§"'~..D'mx.rry

Pmh.i.biiE0I1 Act, and ::»3ent:er1c:§.r1g_'.>; {hem _--*._t€)d

'i}.'1]pE'iSOII1"1'l€I1I. for Six ztlonthe and Ui':V(i""p+';1:3«" 'éE. ;§ine;__ eji". 

Rs.2000/- each with a d.ireci:iQn "eAfi_f;e
anicmst, 21 sum of Re. One     d d
2. it is {he ease of the  Ag} being the
h.:,1sba:1d and A-2    of  deceased
Geeiha, at thefgime   demanded a

sumj of  dowry and 30 pawans of geld
ornamdergis _ a:'ad'i1§iereb--}f.'i.h"ey are aiieged to have c01:r1r1*1it'§.ed
a11;:;ffe'r1ce uuz.1de:r dSeeﬁ-4  the D.P.Act.

 Ii...-15 1_'u:-t1?£é:%' charged against the accused '(hat the

  deceased agreed to pay a sum of

 and accordingly, on 2.12.99 the ma:m'.age of

 the deceased was performed with Ad and at ihe male of

'V:}323ir;'rie1ge§ exp:/3.1't. from 1'eeeivingg eas«:.E1 dowry 01" Rs-11,50,000/m

the accused had ae.cepte<.:1 gold ring and tlizereby they are

//7'



alleg«:<l {.0 l1ax-="<:% (:m2"111':ii;,t.e(i an (>ff€,mi-.::*; uniitti' Si?{'..3 of the
D. E'-)°£'X{:'E..p
4. iii 2'5; 21'1--s5<:> fu1'£.hr3.3: eallééged that (213. the: clemmaci of £3736

acrzrust-3d. Til}? l1:1.her of the détctcaeseoi w:;1$ l'<>1"cv::cl to lg};-i.j€<~:.._ E5

pan.-*21I1s of gold <>:z*11a113.€:r1tss to d<:c:ea$eci Geel.h;a§V_a't1.d§_'al.s;b -'.%;'_\_AI='0_

sovereign gold chain and 1':.hr--:'re'oy they :;?,--:'*e"a1.l:l'e.gé'dV is i7.;?{\:'(:.b 'V

comxlliﬁiiecl 'c1'l'1 offence under 3 'E'?
EPC, « l . l l V
5. I1; is .l."u.1*l,her   .'I:;.Ev§]l.E'1.1'I'1'¢':1é'_{€ of
(}eet.l1a wiil1.A«l. the: cash and
gold articles 1.Q t:he   Se<::.6 of the

D.I3.;{\(:i.._   am alleged to be liable for the
offence' .__1,1i1(:leir   "D.p,Act.

5' ~   is 'also 'll-chvarged against them that after the

 l rii'arriE2*£g;;,£3.VVl' the 21CLl.l,lS€d were i.l.1treallngg and h:21rass1'r1g the

" §'Q§V:'_:.bringing dowry of Rs.S.O0.000/» and since

Athgr  has nol, brought Ehe said amount ofdowry,

shewalé; done {:0 deatll by pouring kerosene and setting

'vlfi_;'§; 011 her on l.8.4.00 and t.her<:>b}-' they £1173 alleged {(3 l";av<:

 commiiirsd an offc-rmte uncle!' S<:=c.302 1',/W' $634: II-3C.



7. It is l'm"I:E1<:r {tl321§gr;=d z1g21i1'1$%. {.l'lf;':I1E s;ir'1<':e":~ i:l1e3: ciezuh sf

IE1-2: €1t3(.'.Ii:',£ES{'E{,1 was; e:':2~u.:se2d in an u:1x1a.1:,1.:'a:.l ClF{T{,3.I1'1f%'§.E1E"i(f€
wiilhiri 7 yams of 1161' .n1211.'ri:g1g<é, ass 2: I'f3':8T.ll{. of dctr11amci for
azlowry'. the aCcu.se.d are alleged to l"12i\-'€ CC)I1'1I§1ilIf.(3d4»21§§'.'§§ff}f5E1(?6

undcsr 860.3043 EPC.

 "f'h€ p1*0Secf:ut£<)n in order to p1_*:';v«3 'g_14:;1'&3  V

exazraimzd in all 18 \vit;11esses zmkjl 1'-15:1-_Eg' §\)i/'$1.1-é'£:1r  'VVV :: '}:§¥E' 1.0

P21 and produced M031 1,0 -2.0. '"£'l'1e_ﬂefca:ac.«:%"b'f tjljc: a_§§:c:1.if:s:3_ﬁl;

was one of tatal denial and 'l,I"l.:(i§{*rli?_1v\'<3  Ex,D1 to
D15 and exa111in€c.l_ 'WOW-ll DW2 in {heir Clefencﬁ.
However, after' hearingﬁhe and defence, the

lealﬁed S<3sx$i'{s:1.3_ "Judgvé'awa_s pleased to convict the accused

as afoitsaici aﬁsi lsent§3:*;«<:éLi"ihem accordingly.

5' ~ 9.H+3:a:<£iAA Sfi lS3.Pw.Ku£akarni, learned counsel for the

 ' .V3;§}1§E:1Eli1'nt:éA..«_and S1:illllVijayakumar Majage, learned HCGP for

.30._fl"'he learned. CO£I11S<1'l for the appella;'1t.s submits

é.haE"'i1]l:'1his case there are ivm complainiis # one, at I:3x.P--7

'V\2x_T*l'f1A:'1"<:l'1 is filﬁd by the bmi.her of ihe deceassed and a110ther

-zéoznplaim. filed by the father of the déjctcased. Both

/



(:{}m§31a1i.r1.i_.:+; came in} be filed an the E:%é1I§"I.E? {Ea}-' i.e. on
E34200; in {he Iirssé' <'cme1p1ai:'1E';_ 1:.heI'e are no 21IEe:g21t"§{)11s 0?
21:1,}? 1«:1'nC§ and bxtrther of the deeeasecl :'5E.e1¥;'.e$ x.~'()iz31'11.2»11"'i1y i,ha'i.

bath the husband and w1'.fe. are living happiiy a'1;'1£iv_T"i.1[i*¢:i he

does; not lmow as 1.0 Why his sistel' hats c0§I1z3eiiifec§_'ve1,;ie%s;'E'e.,_

In the 2"" c:q;g1}3i21i:1t. by the. father of i':h_e":1e.efeas"ed =jwh__Eei*1g V

was received by the I7'0E1'ce at about 9 :;).,:}i'.. 7§)1§.,ji.3.4'.'O"U_._ 

V':

are allegations of harassnlezﬂ-<__ amd.dém::11'1ff:"fO;'.§i0w1fy_ {gen

Submits that the 2""? (7o111pIai'ri'v.iS eo1.1e0C'£;ee1[a:nd is prepared
for the purpose of  p:.1'!Z) 'E.-3t'3..CV_:"..EU";'«1.£;.{ the accused. He
further submits that  "e\:icl+:%_n(':e 011 fee;31*d is not sufficient

in soifar_ asx'VL3:1§t1*e'a.t.n1«eM1i'i; ___and_' harassment is concerned and
that 1'he..V_iﬁg1'etiie1j.'ie'*c>f"'e:f£e:i<:e under S€C.304~B IPC are not

C1e;::'iy_made-.Qu'i.'"byihe pmsecmion. He submits that the

'V ' . p1'e:e1a::';;+ eiiidencte produced in this case clearly indieales that

the "L1veVe'ea'se:d._.3w'as suffering from iiiness and that might be

the 1"ef(_?;:%sr)_1i]=fA()1" (:(m1mii,ting the smcicle by the deceased. He

 aEs0sy._1}5.n1its1.}1a1:Ehere is glaring discrepancy between the

"€1€]}£'.QSi'1iUI} before the emzrt 210:} the s'1ai.e:1neni. recozried by

__?ti';e P{>1i.c::e {1L1:'1'ng the ir1Veet':iga1.ie'1":. He sstxbmits that 'the

:-



[iL)'L11'g21}3I'21sa(i ééz A:':(3i.§'}<~?.:'  St,£:1E'¢:s 0i' TWP}

7'. AIR 2008 SC"? 393]
{N a1'aya;<} 21:11 L121 by '\?s.Si,s1i.c%)

 1999 C.'f'1.L.J 3064 (DB)
(S1.at'e 0f'Ka1"na1aka  Balappa)

9. 2010 CRI.L.J.3f389 _ _
D1'.SeeE:ha1'amaiah 652: A111'. VS. State of  

:0. 2010 cR1.1,.J.3397 V _ '  V' V'
Sa1.yaj£'LROy VS. S1a't.e<)i"Fri13L%§a  ' 

1:. AIR 1990 SUPREME? coUR_T 21.53   
Kishore Chamd vs. St-me'Cf:f5iit11ach€1}_@'=a;§=esVh_ H

12. 2008 AIR sew 5435 é " _ "   3

Rajbabu 8: Am:     

 I 1. _T}'1Té_..Icgf1:ec3. on the other hand, subrmts
that the b_1'O'1.,h_e.V1"'dfIvI'i.x:._.dE:§;ég»sed by name Sm*encE:ra was not

living  _hiS_}3e1r6:1i;s;v and was working in K'undapL1ra

wh§{:2rea3 1hé"d.eceas_r:d has i'r1fom1ed about i11~1:rea,1',1fnent

 «vziiid Eié1"1*z1;§s31ne11t to her f21t.her and ifnotiher, viz, PWSJ and

V 'EfI:lfj'I;1E'iOI}(3d in f:Tx.P7 that he is £101 aware as 1.0

" ._ii;-'h;:<t,Fi.e:z*"_*v§.1_is~Ehssﬁster has told anyi'.hix1g 1:0 her 2'110i.h.er and

Si-:»;_{e'rV_*a"e.g>:i1t. {he re1e1tic:»:1:'shi}3 {sf h€:1's~:~r:§f with ac€:1,1:<:;ec'I.. Pie:

sL113z'n_i{é: 1':h21*;' iihe. e\:'icie11(é<: of }I)I"{)E§f;?CL1U{)I1 w'imes5e::s E11(}}"Ef



<9

p21:1"t.§.<'::;]a:r1y. P.W5s.i to E3 amd 8 ':0 "E2 <',1.ea.r}y i1':ci§cat.<:r ma-1:,
§'hs::'r<-3 xr~J;»2.s2. de&>m2.m£E £2')? Ei1'}.(}IEt':v' wizéch wass ;1§':'em"5:1 of {1:')w.z"y as
agreed upoxi by 'the c<>'r"np1a=1i11;:u'11'.. ¥..he fz~1t']"1{:*.r of the:-* <:1c%(%<:~2»2.a;t%€L

The cieath has 0c:(':m.Te{'i w.E.E.}:i11 tile 5-:.h01'1, 1.§§II(';'. aI'£.e.3fVm_;{.17§iag€

331$ E1131, i.}:e:{c: iss :*.vic£er1c<3 1,1121% soon befornzz E11€};'_:WC1€':f'€3Vﬁ'"~»..«_'U7'-§;7:i7'§T7

was; Ciemzémd for 21C1dii.i0n211 dowry and E-1'c:*2=1.r:é;.. tf'E'1.(-.5 «<>f'£7:>._nk/'C' 'V

u11de1* Secx804wB {PC is eleafiy If!-;2a C{-er 

smbmits thaé. in .21 case of thiés  z1ai:::n_e,"'i1. uroz,2i'C€'VbVC too"; 11':1:::_1é,

£0 expect the I'1E3ighb{)L1l"S of  a_cCuse'd {C1 depgse against
the accused in so £'2'z;_é1e; 1*<3.'1ai1f.r:1*i.~_=;hi;p'"ofthe deceased with
her husband in her 1f1V_1,;1£':'.iV11a0V_11ifa1  is' c:0n<:er'r1ed. It is

raihiér <_:rm*£r'1ie:;ra.__ 1':;3fac:§iC€:..lh.at no 11e'ighb01,1rs wouid interact
with i'.}i.r~; 'newiyi V"1IA1m_"fi«::(ii" V1':>1*ide in her husba1"1d's house

imgixiediateiy aiter 111:3 marriage and 1'1'. would take long iime

  .1zi'i'%:g{1é~_wii.h  Socieiy of her husband. Under the

.9-i:'c:Tums1,:;1;?1Cz3:gs;; ii. <:ar2.no§. be fotsmd fault. '{.11a'i, 't.h<3r'e are no

i;<1;fepe1zdL{t*1.%. xviinesséas examined to speak about. nlenml

st21t.:us__ bf the €f1€EC€:?E1S€C§ 2:1. or near 'me. t:imr: 91' her: death. 'I'h.e

< gi<:§1¥;,h f{1avi11g taken piace wiihin £.h'ree 1'11.(}z';.i,h:~':s from %.,he £1a%.@

3 of m2:1rs'i21g__:e.. the df;'.ff3.§§C.(:? 113$ HGT. pr0b21bi.1i.s£:d with any

"/i

//



a<%{:<>p£'.a1i=31e I"<--3as-3am'1 for éhe deeiih of 'the cie<:s3as.:<2<:i €f}<;{.'E';',pl,
{'()E1'1!}.Ei'IIf..iI1g1§:_ s:.2i<.:'i(.1€é in her §';1.:.s~:i)z§r1ci."s:, i1f)EES{?, .E"V'.E{(E¥ i_i*:(:*rei'(3ren
siiinixaiis éhzézi, the ;)1"0$ec:L.1ii()1'1 has §3€t';".'I1 8L£()(?€f:S:£-Eflil in
b1*i1'1g;'ing hermit £1116: guilt. of the 21c:r:us<:{1 and h€?}}()¢..Lifi;€%':>{§1f€j'3;»»

of c0r1.Vic:i,i.0n (E0655 nest. (221.11 for i.11E.€I'f€3I."E'.I'}C(i'..

12. 11,  fL::1'iih<:2r sz:br:11'i.i::eci by the E6211  

the accuscsd 'thenlsclves have filed an :ap})Iie:;'1i:*i0'r1V"*-._LI1<:dér

Sc:c.3.}..9 Cr.P.C.. for taking .£:'og,§_I1iz&1:i<::5'of th€:*"'e'iff%?n(t.e :i.izic1<é_i'°.

the [).I',,Ac:i against PW4 and (.l)\>['1"_l'(i"i'S_. £""Iefice_; hi: SLi5bI'IIH,S that
{he accused i.11er11se1"v:jS"' adi§1i_1;_£.r:2d"Jziaiving received {he
dowry, Therefore, he SiE"b"i}1iiE: _i11:€ a-fppéafif may be dismissed.

 13,  in this case COiI1II16I1(§€d with the
filing  ic0h}pia«iiV1{'b_ Surendra the brother of the

deeqeamcd oi": V-.Iu3;4'Q0O'V'ai'.v 13 hours at Kata Police Staiiion,

 '  {he said cornplaint, the brother of the

 :i£:<ée'2,iSéc§ V  signed that he is msiding along with hiss

p2u_fe11E_.s 'iiiBeti:ina1I112i11e vi1.1ag€._ Kundapura ialuk and he is

 xvoz"ki':1g'i11. 21 i.1*21ve1 agciioy in KLmda.pu;'21. His sigma" Geeiha

"   :11arried 3 m«:mi.11s be:-.>i:~c:>re her deaih wiih. A_ i. who

 §b1€:'OI1g to Bidka1ka_t,t:e 01' Kunciapiira 'éariliik. 'i_}1e husbami

'Z?/'

//



zmci W332? wme Z-}_}T)}'.}£1§'€E'}§'1}--' in-'i11g;" in _,g§{><}{i t.€:"1'm';. G2": 13.r:i,O€}»,
2-21. a?:'::\m.1E E115 a§1'1H A»2 E.f)z1kShy2'1I'1i i'.e1€;3h(}1'z<:c1 is his
travel £2i§{f;3I'1(?}7 and 2":ske.d for him emd ii", u-was i1_1f0m1ed

w}1<3i'is1<--:r he would be zn?21iEza.b1:% 21%. Yo L21{):?k_;'~.ti¢:;}i'~._ the

a:.eIe1;">.'x10::(: and t,I.1ere21f'i.e1', 21: a§3c}u't 1.30 13,111.. 3-'.--;%1<s1'1"fi'1'1V

i11'1f:' wewazéi agcrlcy, one G2mgad,11are1 --'1":*c'}'m: I3£.€11<z;1k:«3.1,1Le,

informed. him mu, 131$ -sister is £101. :*g;\2c].}j 211*.-.a:¥ =é;hai,"h}:%..__w::.vu_ld

001119, {.0 the p1E1('.§i of 1.11:3: <1t3.;:1p1e1i11a£1£'V  :_n~;m¢;daa:e1;;%>

phoned. up To his sister's h0L1.sé'-amﬁ A-2 i.eO1<': 1;.he}ph<>r1e and
ir1f0rme<:1 that his sist'e19:7's_s*;,_oI"y;_is 'i"inisI.1£>d and tharefore, he

inlmediately reached-v--€.he. 1'1--c}u,se"'lc>f"fn§::°sisti<3r. When he

obsérved _irAi"mVe..Vh'0us'eVAéifjtlwe accused, his sister was charred
and had died ori in-raj/" {L3 bathmom. He has gtated i'h_:«::t

llirgsister has 310% ':",c:§1d ;;1r1.ythi:ng; to him so far. but 'w1'1€ih€1°

 '   {old a13oﬁ'f.'«ih<: matter to his mother or brother is

fact" }«:'iiajgir.{.=f~:;Q.:~~him. I.--Ie is also not aware as ':10 why the

€1£:(?ea:-3€ﬁi Iv'C§id ihe said 2101. He has r<:qu<3s1.'ec:i fez' perfo:':ming_;

 enqtxiry anti reieasc the dead body Gf his siséex' for ﬁ21"tA11€;"

* .r.:<:1--f:1:n<)ny_

vi



14, E1', is; seen i"mm the ree.<:s1f<§s Léxzit {he £'2':':'he:* of the
de.Ce21$ed; E\«T2m_jL.1.r':at§1a S}1ez'eg1T£11' has ;.,{i.VeI1 2;-'s1'1c}i.h<3.r

e01m3}air1E'; which has been recei.ved 21:". Km.z=1 police E-.'>{,E-l1i(}}'E

at 9 pnm. on 13.4.0Ct II: {he said C()1I1pIaim';, 1.I_?.v<=: _:f'a_4i:1'1-e1' of

the (E-e(:ease<:i 11.2115; Immeci Am} and AWE and  

at the 'time of 1n21rr'i.age, £1(_',C'.Ll.S€dWhE1d c1.<::'1'1"'121z1:£}v-::cV%;'v. 5Ee:1xI'1":e:.

rupees; as dowry along with 30 'p:;1w21:1§5.' (sf gold (5'1"f:2m'1<f:;I11s

and because of the p:'ess;ire__ 01' the_ i19eL1.s;.éd.A._'he_ hare! 15-aid'.

Rs.one and haif iakh and 18L>1';2;wans Oi' golﬁi 'jewels to {be
accused. After the  "E3_c)£}i".%_t.I'1e ace'u_sec1 wen:
subjecting t.Ir1e__deeeased_ «to'es:ue1'i§y';oi'z.';;Jr*1'e pre1,ex!., of not

brilagirlg _cie1§iu:-ajgded ~dVO\»*.UHy _a1'1d they were assauIE,i11g and
abus1'.r'};gV her. He Vs-téi-ﬁes---.1_I9i.ai" he has seen The said ineidenég in

hisawn  "but. \-Vi1,h £1 View to save the marriage life of his

 e d';:L.1ggi<iE';erV;' he haievhﬁot: given the <:omp}.ai.m; so far. They also

 .(i_t.w\r;y From him. EE; is further staied in the

A(§.()f11{)1vE:§I1i :'..'Aﬁlhélt on £34.00 at abouéi 2 _]).m.. he eame E0

k11c)i:vf:hat his d.21L1gE1i.e§ has been kfilled by the accused by

r pc>i,1.rin.g§ ker0ee1'1e ancl setmrzg fire on her. The acctused have

 killed his llealthy c1:mg111.er by pui;t.ing kerosene and seiiiing

{



f§?€i on her. 'fht>:.:g11. i,h.e imjtigitjrlt. E12155 §'1::1[3;i:&*1'm{1 in {he h{';L1s:a.e
of the zaccézastzad, E'1hc>.y 112.1% not informed him zémd that hiss
d211,1ghf:e:" wcmld have died either in the: n'1c)r:1i11g 01:91'; the
prr:v:{0L1s zaiggllt Only the 'Wm accusesd are 1"e53i_(1.i_;:1g_,_§..'_:"i::1._{he

hous{.=. of the c:Iec:-eased. E-1i::m:<:. he prayed for £:'1C-1;}:{.3'I'"l'." jj  -5

15. The K0121 P01i<::e 1'egis3t.c3'1'ed t:h.<-3 sa_1'Li.~  AC3r1ﬁ_rn"eb

No.46/O0 Fm." offence under Sec.:'3._VO4-;_Bh  "inif€r}é}*:i.1_g21:i;§n

was c*.0rnme.11ce<:f. PW48 F'.E);1n10da1_' " x\1'z1sh.'{h'§r ,[)y.S}.P.h :31:

K01.aP0I1'ce St:--;1¥.ion, during '1h113..i"e:1,:ev21r:t'.'period hand he has
C0ndL1CtecE ir1vesiigatiQ1:i'A«--in --:t.h:£§;. Eind. has fiied cllarge
sheet. against both 1;h_¢. E1CL';1.1Su:3d '""i'g3f~.d£7ftE11ces mentioned

'I.   Sheragar has stated before the

Caurt ;*egafd;i,r1g" '1i'h(*3'V'€.'4().E."£E".{i1'1'LS of his complairli. filed before

  3P0Ei'(:s:,  stated then when questioned the

3 2;:(2(v:1;1S.éd_ '2;.é"1._g)_}~k1(>\Iv U718 incideni. happened, the accused did

ft-C?' 5P*33'1.';:7..--'fhegfeeiffier, he wen'1'L0 Ehe Poiice Siaiion and

 iavé V0611) Paint as er Ex.P~£. In the evide11.céc; he has
A E.» 

=s,=,_t.é{§<~;'ci that whe1'1 he had gmle to the h{}L1§3f;'. Caf ciecteasseci

Rviacin she was alive, 1.13153 accused have S1a'L£:d ihat he is

X?



z°eq:.:i1'€éc:i 1:0 pay ar1st',i'1t%:" sum of Rstﬁ takhs 2:~m.c§ E.1'1a'§. they
Ilztve st.t);_3;:J=ttCi i,h<-3: C0r1s§;1'u{:'tE()n of the hotlse hall' W'E1};'. He
has statcci that for want. of money, the aC(:'L1sed Vv'€if€f

i1amssi.r2g his d:;1ught:e11 He has t'u'rths:;' stated tt11s:"z.a¢t:t'.:s<3d

were t.h.rea1t,e'r1.ihg that they wouid pour }{e.1?t>s't%1";§:;:~._._Qi'r-',_hi:s;

d'c1Lighter and Wouid .s(:t: hex.' an fire. _I-'ii'sv-t.i'gE:1i:'&A:'  V

inf0'r'ming that the :«,1c(:used. xarére ;1bti?sihg'a.h'd éis'sa,'1.r:}ti:1g

her with lihé: demand fer 1110i1€y. It Vhahsc) i.::atZhjt;: gridehcé of;

PWMI that his daughter was i'I"z{o1."2ining "m;é1*'teIéph0n.e that
she is not in 21 p0siti.o.g{f--1.0 ?_i.ve,iti 'h__<;:r_ 'h3;1SbEE}"1Ci*'S house due
to ill treatment me'ted_._C§'t:.t 1:0; her her husband and

H1D{}:16I'AiDAI21{¥'v. _IfIé,us¢d:~.t0 advise his d:«1t1ght.er and pacify
her ahd_ isqtzestf the Vzii€,.<__:.i1€,"<i~':d not to harass his daughter. in

thosmss éXan1iné1t.idn, it is suggested that no amount was

 d&:ﬁ1ahdeti..b them};1c(:used  dew nor an amount. has
_ _y

" beét;_fe;;e'M:d by the 2-tcetused either in cash or in the form of

gas jV<:xvé:tsLt It is elicited. in the Cross e:><amihat.i0n that the

scctised had laid four1da1':io11 for c0nst'ruct1':t1g the house": by

Vp1i'i::':th2asi11g a site and the said site is it k;.m. 8.'W8._'}/' from the

house at Bﬁdl-zalkatte. It is stxggested that A~2 was s1,1ﬁ'ering

5%
xx?'

K



iftirzil CE1i}(,'.'€E' SiI'1(E€ z:.§30m 20 yctzzrss p2"i<;>3" {:3 ihég'. §'122;1r1'iage of
his c]211,1;.§§m'.,e'1". but, §.h.f;? 8211.6. s1.1}._;a_:es1i(.311 has i:)€e1'1 dcmied by
PWJI. He Ems citsnied i:.1"1.<: sL1gge&;{ion Lh.=.,1i. A-1. Vu'EiS s5uI'£'%3ri:1g{_§

fmna sixxjn ciigease and §ihE11. he was taking; 1:1*e21tm3s.h:...<1'0':i the

said diseasae. The cicsfence has e1.ic:ii.ed§V__ 

imp:"0v€:1"§1c%11i.$ \?Vhi('.'h have been made: §;,~y--»..._1]}',?\,?¥V'i.V '$11 __h.i'sg

evidencr: bc:f0;'e the 001111 anti which is 'Hoyt...'Ibzmzih-%h._ir1<gihe

com.Eair1t '3i.ve1'1 by h_i113to.»i:i'1e I¢'oE§r::(--:'V':--1s; 7:Jé11'j}i1x.P«1'§. I1'.i_:=§:

suggesi,€d E0 PW--1 mat his ci'c11Lr«;_,,.h':eV1' was m€f(1i,e1.1j1y L1.;1s't':abIé3
and unabie to to1e1'ate.4_éi';«-10%:-'_dig--e2;{s:3,gfziighi. have c.c>mmitied
suicide or might haV_<: ' «_su_':_3j{:cf.+édV  --.a1ccidem;a1 death.

JE-iowgver,  have been de'1"11'ed by PW--1.
1"E'_¢ 'PW'--2_ «V  "\iv.i'fe of PW--1 and moizher of the
de<;cas_ed. u He.=,:v1f avérrzhi-enis are simiiar to that of pwy 1.

PW--3  neighbour oi" the zmcusedx She has

   deceased Geetha died two to t:h1'ee m0r1ﬂ1s

élﬁer hc~r_nr;:.-19.:'1'%a1ge and that Av} had f11d1'I"if3d Geefha and

 i,he}?'w__ére residi21gi11 her neighbourhood. Her houseis £0

rmeiiers away fmm 1}h<2 I'10'LiSf3 of the E1C{TLI.S€;'d.. 'vVh.€3r1 she weixt.

5t:<) the house of {he a<;:cu5s<:ci, {hrs dead body of the dtsceased

%
/' W



haci f£:1H(*.I'} or': {he way to the ba£:}11*ooI:'1 zlgzd the ae:::1.1:'»3:::d
were in the. 11r.m:s<:~, The 8.(7'{'T1..1$€fd dici not; sz::s1aiI1 21:1},-' burn
i11jL1ries~:. The deceased Geetha was-: not 1.aEkir1._sg§ to her. in

the cross ex2m1i11a1'.ioI1, 2'11  elieiteci ihai, the de*ce;:i$eC1.._u?21s

not talking to any*13od5,' and she has not iI1f()'I".'-T'-';_"_1€3!t'Ci'  __F'€~"-.I__i¥ii::3

about the deeeaseci not. 1a.1.k.i.ng to aI1yb()CEyL"'   1*eAsEd_:i:'1'g,

in the Govi. qL£'€1E"'{'.Gl"S which b€»§OI1§§"3§5:' F"o.:feeE"-I)e';i2:;jt.1a';e11t

and there is one wall aI1d.:i::e house V":3et.wee'1:]'Uje houee of:

the aoeussed and their house.  also e'1i.eii.ed ii'; the Cross-
examination, that o1';.._t};e d7a1Ve,of"i~?1e,_i'1=1eiden£. . she came to
know at about 10 i:hai,._ Gbeeihav '1'2'g:ri"' sustained bum

injuries_a1ici .~sh_e'=.he«2:o'C1___ .1:1oise from the house of the
CIeeeas eg1."'£33r 'th.eVt'--ii'ne_ é:~he*u§7ent Geetha had already died.

 1_.v9. Ifi.S i?L11ff}T1€.i':_€Vfi'L:t.ii6d in {he evidence of I--"-'W3, that

E'¢£3'('§:OI':f;E.iAI1g..1',G hefknowfedge, {he deceased and her husband

"were "e:vr}i°LiVi'aEW'§t.h each other and deceased and accused No.2

kg-'e}'e 3130- 'i;'\xir"1§_§ with cordial relationship. PW4 Surend1'a 

the ~¥3rt:;_E_.her of the deeeaseei. He has st.at.ed in the same

_14e"rm:=3 as f'ha€;: of PW11, He has :st.at.<-2d regarciizxg demand of



:§<)w':'y zmvci iiz::.I'z1ssme:":t. 1'net.ed. 01.1% to the cieatteéaisetci. He ezm'1e
te !«;;:<._>v: these '§'222.eis ilmgaé his ix-ai'e:2t.s swat!  ;'>22.§.'e§2§s e;.}:'::<-2
to kn<:)w the same £10211 the de(:e..2-tsecii w'he:n his pairents went

to the §":<3u.se of the a.<::eused. Reg:eu'c:Iii::g Ex}-°.'7', it_is._e1i_ei.1,eci

that both hi.mse1.i'a11'1d his father were severelyfjs1'1t>e'.i;.e:ci5 Efren}

hearing the deat'h of his sister and his ..:.7.1:f:i!i:V11Vve3;*-.V:'h:;>.£i test. 

Conscience. *1x.P.'7 was w1*it'te:r; by s.e(:use"ci_ i\E'Q§ 1:. e1'£tui..e%11e.;,e.Wﬁ.a.s

asked to sign the same, sir1:e'e_.' he d.1'd_ :<:e't': k;1ec>v§vAi.azh2it, to do at

that moment. zmci he simply stigyieeti EL}<;.'13...7u'c'1:{ci  if the
eross~exa.mi.nati0n. he has s;tated" iTQ;;t.i1e first time before the

Court about this fact of  \AI--rit,i't1g_*vEf.X.I3.7 and has not

stated the sa.i:3e_ 'b.efOzfteV"-t.he-- police during the investigation.
H0vv'eve;3  has étd1:1it."t;eti' in the eross-examinaticm, that he

came to }§.1:QW"i"egéi1'ding the i11wtrea.trner1t given by the

  jxbefore  death of the deceased and he had

 V  the hand writing on I3x.P.7'. PWC5

N-aga1jaj'a.Vi§s' zmothei' brother of the deceased. His evicieriee is

 AA simiiiarito that of PWs.I and 4. PW.6. Devaraya i.s yet

"a.i1:§ti1e1* brother at the deceased. He has e,.1s(> stated

I"ega1""d1'.r1g demand sf ciewry and iHm*£I'€Ei1,H1C11t. given by the

j/~

32"



E1{'.€:'i1Sf;Ed, PW? {)'r'.Ra2'1'1a(:ha.:'1{i'm. §{3ay21:° waits}; zaseazioz'

§:uber(':1.:1<:)Si$ ('.(}i1'{.1"()11€?}", ffdupi. who has x»-'1'.s:iteo:i the I'.1{)'L1:'."3E? of

the deceased aé the i11s£a11(:e Of a(:c.:used N0.2 a__nd has

pI"OI1QL':IlC'€'d the deceased déféld. PW.8 Dirlesh ..p1,;};.£?.1'§~~.11£1E3

s;ta,i.t3d that the (:o11s't"z"L1C:t.i011 work of 

a.cc.use<:i at Kalavam villagge in Eiu;}d21pL1r:,:1"'1'&--11j_E§ wa$.Vgc>}i1ig'.

on in ﬂit": year 2000 and he was CEQiI1g"1,..?;'€ f;I1:a1SUﬁ21I:\'z' : w__01'*I:1«;_'1,o

the said "E'1oL1se. PW.9 is Ja3Ia;).1_jakas};._$§t1e1.£:y, 9.izh¢>._}}a$_.'§stﬁ£'c?.d: F

thai he has visited the p]€:1.£§€ "oSf_hC'.I:f3 1116'  Eﬁody 0!" the
deceased was found] £:riz<.§wev;_er,1--}r1¢§ 'Ef:._z_1s'3'i><:e.r1 t1'e:-rated hostiie to
the case of thepr0secu£,j,§n., .}t3"vNit3?g:--;r1a11de1 Achary has

stated. thai. wzis s1.14V;.'i'1~::vmr1e_'d to weigh 1:h.e gold articles in
this ca"::§:." _PW;.1 1"She£.Ly has t.u:med hostile to the

C383 --.ni' 'Lh(:5 pI'OS€:f2L1'{'.i€){1; 13W. 12 Sh.aI1.kara Ne1.1'ayar1a Ulluru

 . Aj:§;"~i.h<f--f'ma'i1.ager ()f;m§/«lolallalli Vyavasaya C0+0pe1"21£;iv€ Society

Vx.¥3a1*1:i:_:Li.xi11{édqfﬁidkaikatte. He has stated that amrused N0. 1.

i.s._1,he Jakerifzber of {he said society, so also WiU1€SS Sudt-Jndra.

 It is 'i"LV1;A"*V;.171€:%r stated by him that a(:C.:,:s<:ci No.1 had pledged the

'.§:§{3'}' C:=] chain on 25.03.2000 and had taken Evan 0f 21 surn 01'

?Rss.5.5{)O/~ from the Society. Poiic:-2: had Eater on seized this



eaid geid «:':}1am f:'0m the 8<:+<:%:'.e;ty. He has ii,1:"L§'1e1' §s1.ai.ed 'the-'Li
CWKZZ S'ud:end'1'a. had 2-1150 piedged 2me1.§"1e£.' Qjolti {t't1ain on
31.032000 and had taken amoumﬂ of Rs.4000,f« as 102111 and

police have also se'i.2:ed the gold eh.ai1;1 SL1bSec111eI1ﬁv1§;}"-._P'J§/'. .18

Jayar2:u11 Shetry 1122.5; stated 111211;. he knows b0't}3§V_:«i:I9te 5f'i:té£:_e;a-V:§,e'{1

and the a<:euse<:i and the accused had pI"()€3."Liv[*.x'i:fCl zirggo-Ed r_ii:'ggb V

in the presence 0.1" {he police £1S:'._pf3F:'-1\/I.C)..?'3Q..'  E\/':'::é,:1;bj

Kumar Shetiy is The o\vner»et)f___f.he pi.'§i1i,ir1g ;iJr'e:$:s..__ I""Ie'§iS '1'.h_ee.

Witness {0 E2x.P.8 inquest  m:12iE:azar "c:Qhd'i1(:1.ed by the
T11asi1dhar. PW..15V.Df;--Majy*a ,ha'§s..V_e.Q{1du(:1.ed post moriem
examinaiio11 on the e:1egi'ci-_':)d(1y; 0§'"'~:he~V..'jdeeeaseci. He has

stated th31 i1'f:,eV body w,?,is.eE:arred due to burns and the cause
of the' death 'w_2{s--jfLizie-«.__{.C>« "extensive bums. PW.16 is me

'I'he13--i1dar éi1..Ku3<1d21p nr2i dL1ring the relevant pexriod. He has

 , A e'(;r{::i1i:'"ciAieeCi..ihe 1':1V<V;'§L'1"Ae«s1. proceedings and had staied that the

9

" pa.1*e:11f:'::.._&0f me ﬁfleceased were very much aggrieved and not in

Aa..uposi1'=ie1_'i'j','-;GT give staten1em. However, he has recorded the

 sta1.ement of bméher of the decreased. He has stated ihat

V.ciuai:ir1g the enquizy, he 11.3153 ibLm.{1 that the {1€C€:aS€;'.d 112:3 died

[edge to the i§~treain'1e;1?; g.ive11 by fjhe acreuseci fer money.

 »::
/5/J



Z1';

PW. E7 is; 1.E"n*: i'1"1s=3p<:%(:i{:sr' of I-3<}2§{:e. who Ems; (TZ()§'3{iL.I{3§,€%d [}EiI"£. of

1'..h€:~. i:z'1ves1i.g__{ai'.i(Jz1 in this  IPV-'('18 f?.E32;1m(:da1r is the
Dr:pu.ty S'L1pe1"'ir1t.e311der1t. of Peiict wire has c<mcEu(:t.<:-CE the

i.:wesi,ig211i<m' ar2'es1:<:3d the actcusescé. rtzciorded 1,h::4vs§;22.1e:.x1e;1E.

Gfwiimesscs. Seized a1"l,ic1eS zmd fi.I1¢~1iEy filed E4133; ch£r3fg'€__VS§:_§¥€<1

in this  'l'h€: 3.r:<i:L1s3<3d wsre >g'L1e5ti.ozI€.d~--.'i:he'--ACQ_L1:*i:;,

under Section 313 Cr.1P.C. 21nd, EiCE5LFS':EC§"--,hEldV"' d£:e:§;1::_d"iA;;1.}'1.e

inctriminaiiing evidence appé-axing L1ge1ins1.  A_;§:c:u.Ased'>

No.1 has filed a statement.  ih'21t_:T1"1'e has neither
accepted any dowry Iv.'1€)_I::'}.IE1S"_ii}:-':!'véEi1:€d.H]€ deeeaserd. He has
further sL1bmiited t;11e1t..._hfsvmotllér ':71cici'1:Sj¢ri" No.2 is suffering

f1'0m?_Canc_éi"5;3._--nc_i i31asubée'{1. .')_p_t"*.rated and she is not well ever
since, 'i985 af1d_ I1e:"ii!i.ti::s_e"if"is sL1fferir1g from skin allergy and

11e,:3--vtre:at'é*cI._by Vdéjctfjer. Further. he has stated than decreasad

  E301: "ha.vi:1g gébd healila and she was having excess

V?;}eéd.Vi;fx--g a:7HJ_v$1't.o1I1ach ache periodically. She was physically

Ls.1j;yv€11.   was being treated by .Dr.Sunc1211'a Shetty, the

seni'o1'_éi0c:t01' Gf the area.



23 {ﬁn the basi.::; of the 2'.1§'01'e:%5:sa?£{1 evi{i£:;'1:{:<;%, the §€*.£2I'I'1€;',d
Session_"s Judge has f()t.'§I1d both the E';t£3CEtlS€',d ,<__{t1iI§l:y' 2.-mct 133$

(TfO§]\='i(?7£'.€d them anci se.t1t:er1ee,d as 11'1e:1i'i01'1ed ztbove  

21. 0:1 ge'i1'1g t.hr0t1;_;h the mateeriais on__xfee'c;»1*:i-..1:t'1:3 tr}

be ebseyrved thai: at the eut'.set:, the 131'C!'3{iC.Lt:E.it)I:I~.:.}'l.£1S 1'1'L--t; 

proved the source for having paid the } (T'E1_$};1._ 'c§eWry..e_t.()..:_ tlie

aC(1L1S€d No.1. It is seen t.ha't..I.3\?'\?.{was W01'1:i'£-:_g§ as the eeokg

in Government Hospital and eiftei' retireitteﬁtéte W218 owning
two acres of land and W213 Ieoki_:1g .:;f:;;;4'r~«.11.is 4 ehiidren. out of

which, 3 were dat%ghte;r_$.:'   __ct-a,t1ght,ers married

ine1t1d'ir1g..t;if§"e; det%eased.Vf '=.15'\?V' véfhe brother of the deceased
and   'ﬁothing to Show in the evidence of

PWs.1, u'f2;.._VVVandV'  how they Could have pooied

/V?' to Vpayvcéash dowry to Ehe accused No.1. So far

'  the g0Id_é1;*E.icies are concerned, it is needless to say that it

"AiS'--Yeust<i£.'r:1.2t};y E1116. there wouid not be any (i01I1pi21in'a

regaxtting a father or brother' gifting articrlee or jeweiss to their

"da_t1g11te1'. tinder the eir<:t1.mst.a'r1£:eS. the ease of the

 pi'ese(:ut':i0n £,1'3at El(_';Ci.ES('3(§ has {i€.I§1EH"1d€Ci and a(:ee:pt:ed at $242111

' of R,<s.'i.;50,000/~ as dowry is not" prexreci beyond re2tse:)1';a.b1e

.2'?



 ».}

dcyubi... E41: rt:§3<:;:n N1 is f':§C:',€',§.'1 1.I'1€i'1, l":i'1e c':<3(t<%z1Sé-tci 212161 her p221'€:'1"1E.<.~a
a;'e hziimlg frorn. 21 \ri}122:;;té ir;:a.(.:§:«: §3}'("}E,EI"1("L 1'1 35; }:>ey(m(i 't.}"1e*,
i1112:gi11a'i.i<31'1 0;{2L1'3.y 13&:1's<3r1 that the a<;:(:'L1.s3€.d ]T\E0.} wm.1Id. have

dexxmmied 211 iluge SLIIEI Cf Rs.3.50,000j'w 1'mn'1e(:i€_a.{€§.54;7a.fE€t:'

11'121rriage. '?'}1er«::fo;'t%, the case of the p':'(>s43ctL1.¥§i_()1:'a'ﬁ.é:f'

E1126: £11a.r;°i.agr;x t.h<:>. £1(,',CE.iS€C§ dc%1:1a113(jc(i :1'1(>3°a'€y= --.i 13: ;1'1s3,_ (if

Rs.3.50.000/ ~ also .21pp(»:.a.1fs to be ':§z1"i'.iIj'§-(:i;§;'i..  'E-i-ﬁll 'GEE 

such 21 demand for Rs.3§3;O,O00'/'.e_,"wh€.;:;1'"§:;s_ genie Vi.h_.é:

complaint as per i"L:>:.P.'7, PW.4L»€~.u're;1d:'aWosgzld nfgt have lost.
sight of such an 3~11 éjga1.i'g>:z:§- .;1§3"d_ ' v§*0uid have ciefirziiely
1I1€]:]'tiiOI}€3d it i11_tE1e cQmpTai.I1'l,., ._P\V.'4  not having 21 van;

sound r_es30Li1?v<:§:».._.f;1'"r1.ci wQi'.k__i1"1g_'in travel agency and he woukl
defir1.1"LéEy 'i{I10'\§-"~1'_1VL"h (: y'"ei«E_1i€"Ci" money. it is L1n11atLm1§ to say

or §io=hAeIi.e\}e=1hé1i"PW;-4% would have ssiraight away gone to the

V' _pt31icé' °:>;1.ai'té.QI1 \vii1h0u'1 consulting the pa1*en':,s. Thereibre,

 "€1Q:f;3}"f§_?}£} the way of pro$ec:ution and in believing the

e:tompI:1iI1"£.}'EXP.1 given by PW} Mar1j'L1na':ha Sheregara

 AA If211,h¥§3rV_.ot'§i.ht3 cEe<:eas(-3d.



22. Uzlcier the <t:i.I.'eumstaxxrztee, E 21.17}. ti3f1,}i1€' o;3ir::i::";:': i.h.a1i',
1.1529  of (T§.{'.'!.'£E&%.I!)d of d€)w:*y 221" t"h_e Ezime of n;:z~m:i2,1;gfe and
after the me1r1*ia1ge is an aft,e1'~iih0ught1 and {he saici sstory is

developed between. 1.00 p.m., which i*'x.E'.] was giver': "ta the

police steation. on 13904-2000 and 9 13,111. »<:he:i"I§.§;"~E3:_; 

given by PW. 1.. 11 cannot be said that IP'J'\/Iél. ,.;1_:S~.;1Vz:.e::i1,';ea:!,ed,u 

who has E051, sight of the situ3.i'.i;Qn. 

deceased at: the time of giving '£4-EXP.' "7F11eref'<j--jr-::,"I 'dn£'.oi'**;.hee

firm opinion ilaat the c0ntenuiVs.._(ji' I§3X.Pv."}._C'1xO--f10€i}§3Xhibi1.. ihe
true state of affairs.   1"1er_;%AcVi1e_s§s- 3:9 .§21~§; that ii: 1:}ie1'e are two

eomplaimls and two Vefsjoris' are-~«..gi'v;?en_'_Z.1.0 the police in

1'espect of  i'n.eEd.e_ni, [Lhe one which is favo'u.rab}e to
the accused  effect, Lmless 111 is established
thafpihe  ::Q13:1pI'z1iiii"is shrouded by malafides. 121 the

C..if_<'3':'~:*»s;e§(a.;niI12iii'o:1...nf'PW.-4. he has stated for The first time

"that _aeeusA'edV No.1 has written E,x.P.7' and he was made 110

 s_igi1'  Sdm.e,i.~ During the imervening period from the date

 iii} the date of filing charge s1f1ee'l.. I10E.h1'ng,,{

pzfexrevzétgrrd PW.4 to approach the police and infomx thaé

"£3;...eI3.'? wae actually w;:fi§1',e1'1 by the accused and in s}1:){:kiI2g

*4

/



34$

.<s'L2~:I;<-E of 1'1:§n{i his S§gi":a['.i,i1"€3 way; pm: Urlsriéir éhti.
Circzéu1.1'1ss1.zzt1('tf3s, P'v\-"' E)c;":i12gg; of the z»1g._._§<:.? of 29 §,.-'ear'$ $h0ulo:i
have been 1*es_'p(msiI:r§€ while he  EiX.P.7 to Ihff police. E--Ie

\V{)L1§d not have 1,1'i.<-jci to Est the rezii Cu.1pI'§1's €Sc:ap.€§\ #'7iT§)>I'.'];' 1:h<--:

gmsp of law amt} would }1a1\.re zlcttuzliiy gixzen 'i1h_c§"{é(:m'pI_aiI1.L_IQ

the pokice. Undw the c§rcu1*nste1z1(:€:s, 1 heici. er1vt:i:w:. 0'

story of the prosecution that", is C§QI1't&}_.§.lj.C:d. 1-1}.'E§X';I~'.'Ev.g§ve:jby

PW. E. is e0:nc:0c~.1,ed and  made for 'dag: :[3LE1'f)OVE3'€1v*'  a.fVti.u's ijaaisécn 

23. So far as tEf2é"'€1.eaLIiV 01f':m%=:_vd,u:§t:<:ased  éo:1c:er~nec1, it
is seen that the rnarriage gin 10.01.2000 and

deaiijz has0*o;i:_:1,;1_;;4§aq1 mf:"~~zVV3.oz;020o0, within a lapse of three
momhjs'Ifr§ji:nJf1"1'é date 0f1*11a1"riage. As has been

obscrvicd .,f.h'eH01.i'bIé Supreme Court, the said period of

 &thrée?"m<j'r1.ths ari'(':E""':t.hrt>e days is 1,00 short to Caste any

"21s§j(;r;§i9_11"su 011'_:..t:he a::0ndL1ct. of aCcus<'::d 3305.1 and 2. It is

 say that mdependeni witnesses like PW3

 Saviihgil. PV\f.I-41» 'Manoj Kumar Shetty has staied that. the

.:fe§é_«t'i0nsship 0? the accuseci with the dficﬁtéistfld was c:o:"d1'23.}

and was as normal as 23111}-' c}i;ht:1' ctmtple. E1. is br(mgh';. in the



evi.de1'1c:e sf me wi1,1'1es.ses=3 that the de{?e;2:.sseci was-es s§ui"fe.;~i11g
from ::3e.ver<5: §r3Eeedi1'1;.,§ and 2113(5) She W2"£.":-S SLl.fff3I'i.I3.§.Z f1'0':'I1 Sevééreé
s¥';{)m.a(*.h ache d.u:'i1T1.g;§ {he .men5_at1'ua1 perécad. IE.  also ::;1,211.ed

that She was missing regular rnerastruai periads amci..4_i»::.V_'t}1i.s

C0r1I"1e.(t1i{)I.1, she was Very upset 3"egard.i:1g ht-_'.:l*__ dV\7§_:' V1"--h_e;:~I__1}1,

Under the c:i.'reL1r11s1;a'11c:ess, the deceased...:'~:2(iiz1d<--A i":;ivc 

ciormmtted suicide being 1111a1b1eV=.A_t0:be;;ivr 'the,St;ffe1*iz1g=:3::e:1

1hmk_:_n_g of her bad }1ee1l€.1'3;.' .jnaou'g};,"* ii:  tirggaif

accused have sei. fire on  rieceaasedj:::nd gt}1ereafi:er.
accused No.1 has    and when _PWs.1
end 2 visited the }10g;$e   found, the said

al1e?g§;;1ti0nsTAAV_eVjri:0: s§,£'b§_t3n1:ia1,ed from any materials on
reeorci}. T11e1*c:fdre_;~.ﬁ}1cw]4igh..--'there was charge under Sec:i;i0z1
302 I}'CV, *-ﬂiev lea-:r1A'e:s:1s 'Sessions Judge has found that the

amfgused are.' 110: iiabie for the offence punishable Lmder

* esé'cm5;{' 3C::>._1§>c. The eo:{1v1'(:'LE.011 for See'{.1'.or1. 304-23 {PC is
=p'2i's:se'd_On"*€he--.baSis of 1:)resump'Li011, the same I.I<:>wi.r1g from

"I,}.'1'('ff12§(fi.-.V."gi¥fV'ﬂverilaild of mcmey by the accused after the

ni':§r1'i.a'ge.'V "F;"c)z1'1 the materials on re<:o1"d, ii, is seen t;hai on

 the  of inc:i(ieI1i. itself? 21<':euse<:1 No.2 Itaad ap§)r<)21<:}1ed the



2%.':

vilieige E%(3{?{)i.1E'}§'ﬁI1§'. Eliéd had ziipgiiiejxti fax" i'i{:m'1s;e £03' Ejziiizlixigg
new hmisae arld. héiff. 21;3pIi.:=:c.f for the: §3t';fI'I1"ii$f.~.3i()I.'1. '£0 C()r1S'irai(?:i'.
this h0L1S€'.. E"'IUW'€;"3X-T2'. §.1121ii i.£:$<;'lf C£1E'If}()T. be Cazurmected wiih {he

act. Qfde21i.11 of the do3ce21sed L1'nJes;s iﬂhezrc is (1(}g€;'.§1'{,_ai'i1C§.§31€&1F

materiai to <':oI1.;.1€c.:1i the dﬁfzlih of fihe deiteasseci i}j:"1.Ei§';~  of

nioney sand demaxici for 311E: 5-"same ffruni parenis._Gf--.ﬁ:3.Ce:1SédV 

on behalf of accused N031 a11dfb2. Iijilis "x10i4_€£'1<31L1.;§.}3,Vif an

ofiénce appears to have been _c0n1ni.:1,t'.e€1, buﬁ;vi':3f1£3:VCC>11f;t,S'hasL»

to satisfy themseives that the 'i1.Qc3use€1 11}:weVV'ini"21ci:icommiited
U16 offer1c:e. In t.his   t11<:3ug_h,'"a.'§}. the cih:L1.r;1sizmc:es

indicaize that the aCCL1sed7 ri11;§1'ii ilafﬁfé.(ZAfj}31'if.1ii.f4€d the offence

them is \IaSif._'vdiffeifenc,é*«.between. "might have" and "1'm,:st
have"..U In a 1:Oi§;}if3%_ bC}f..(L1i'i-f3='CiI'CUI3]Si2lf1C€S 2':IJP<:ari11§ in this
Case, hav'ing'vreg;1i*c1.V t0..~7VEhe short time within which the

deaieasﬁd liaﬂ  ofvburn injuries, 1. am of the opinion that

V' '?f.;J_i'r:s  cann_0i be helcf guiity for the death of the

@<i;€CéaS<:«ci." h1__3t~11at View {if the matter. when two views are

'pOSsib}<3,'<?.f;_:1é: which is §€}V(,}{E]"£i§31€3 1,0 the accused is given

f;'.ﬂ'::€'"I",..'?,'  ii§e C<>i.i1*t's-9 and t.%}e1'€;fc>1"e.i I am of H16 opinion ihai.

~1.h__e: pi*€iSeCL1i.i<)I1 is not, :asz.:(:cesssfL1i in bringing 1"1OE'1'1f;' the guiii



 A mg'

L:
'mi

(35 the EZ,C'(i{}S{;'?{i §}€},~"{)I}d 1'~'3.E"i;'ESQI1E1b1€ {i0L2b1 and ?;,h.€: appr:iia.z:"£.s3
am atxlliilcéd far gm «:>::'de3r of E-'1.CC_§L.1.i§';.'[.21L In i':1'z€ res_=;Lz1t, ?;.h<~3
['(>11<m-*i:'::gg orcier  p2153s<»:ci¢

ORDER
i. The appeal is he}feb'y aiiowed.
ii. '£.'h.e g'udgr1'1@ni: and ()1.'dt3F of c:o11*;*--i<:.'t.:£'e:1 a£:<:1_.1.é§:.-:--d N031 and 2 is set of the offences Vi£E"=,-.'§f'.11€C1'§£g%~ﬁIE.Sf. 1 « 11]'. B311 bonds Vthefrr éz1:1ceiied Md {me'j:41'an1oa:§;';{':§ E29' 1' Q'%.é§;A.dep§V§'ité'd shall be refuncled I L A n
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Karnataka High Court

Shyamprasad Bekal vs The State Of Karnataka on 9 March, 2011
