The State Of Karnataka By Karwar Town Ps vs Santosh Balakrishna Kudtalkar on 19 June, 2009

[Cites 4, Cited by 2]

Karnataka High Court

The State Of Karnataka By Karwar Town Ps vs Santosh Balakrishna Kudtalkar on 19 June, 2009

Bench: N.Ananda

:1:

IN THE 3188 COURT OF' KARNATAKZ-X

CIRCUET BENCH AT I}§~IARWfiS

BA'§*E',D 'nus THE 19TH DAY 0%' gUNE 21t;:5:-Q'   .  "' 

BEFORE 

THE HGIWBLE MR.Jus*r:§:E P3_';tk.fiA?S'§3?A   

CRIMINAL A9935;4--:~;Q.566z'?;e0o3T'[ "  

BETWEEN:

The State of Karnataka V 
By Karwarr Town 13.8.

AND:

. Santosﬁ  

Ag-3:': %§L€}. y::ars , _ "
C_3C{?; {30idVsmith' '  ..... .. V

  Sébngirxyada Baad

 3$1:i$1§ '  V' 

3-gm cf Kudtaikar
Agaj 49 years
E3] 0, Sonaxwada Baati

" , '' ¥{a._;rW. 33'

,. V   ...:
{$3011 of Ganapati Safalkar
" Age: SQ years

R] 0, Senarwada Baaci
Kazwaé

~-'A ppeLLa\>'w'L



4' Shivanand Baiakrislma K1.idta}kar
Age: 33 years
Rh). Sonarwada Salad

(83; Sri V. P. Ktzlkarm, Advozzaﬁtt)

This criminal ap;3é3:a1A"is i§_1e(3;_ V1.md§:r Setction 3'?8(1) 85 (3)
Cr.P.C praying to grant ieave id'f£ie_.aLi"»a*pp€al against the
juégment dt.25'1_1.20{)2~--upasse£i  'the"V--;JMFC, {I Court,
Karwar in Cirl, Cage  iQE§9$f200 1, ' acquitting the
respondents] 8:._.CC1,';1S(3d. fo:t}i1,ve'offem_:e'3 139.1] ss. 324, 355, 323

aué E506 R/:s£%VI:'5e¢."*3:=*¥»_V0iT'I1_~'£',L » '§ﬁiéT'apV:§ca1«€&3miﬁg«'ci2 fair' this efiay, the Court tﬁeliverizd feﬂqxgiiig: ' V " g§"I}GMENT V. V. Ré$péa§1entsv"mi' to 4 were iricé and acquitted of ¢:f¢§¢m;»p;:§§;sh§:;b1e under Secticns 324, 355, 323 and 595 r/AW.__V$&¢;;'§¥_¥ I190 eat the ﬁlﬁ sf JMFC E Court? Kazwar.' Theitfogé, the Sfaﬁrz hag pmfermd this aypeal,

2. I have hetaxﬁ Sx:i.P.H. Gotkhindi, ieamvsd " '"~<Z§ovem1ment Advacats for State and Sri.V.?. Kuikaztui, ieaxned Counsxzl for m$pondents~accust:d. ' A"

,-}/\J r C";>,&'-/~.,. g" "km ' ' _ ., Y .-:§e$§'1c;a;1.;:1{*:ii:ts"'.

3. In brief casa af pmsécution is as fo13ms.fs;_ V' Accused 1; 2 am} 4 are dime: hrotherg. 3g§.J2iT}(} M ciecticans were held to elect t}3{I.';>AAC€3"ti1C1'fZ)}i1'0}f'$' Mmxicipality of Karwar. PW.1g PW.3-Vizvekanand Yashavazxf " V Ashe}; haé ccmtested ,t"Lf;e &}.éc't;ia:,:t)§;§ PWQ1 Amanda withdrew his 2 Ashok and other <:a;::1.c:ii,<:i.a"£€?5~'¢.:\C:~i?n"£x'-'«';'*1f;'ﬁ'/11' xA<3::us€d 2?. and PW23 Vivekanaizd ié?efc=1;?¥t n():':._«s1u;:cc_Ssf:1I in tha elections, Cgn .1abo:;i*£.'VV1 gym. aftsrneon when PW.1 was §ro{:é.2:_ding Eaad, accused 1 to 4 picksd up a :.qu,aL,Am:'eiu. E that he was mswnsiﬁie for .' V. the "§ié'fe.é>;t c:cf'a_-::c":1§;éé"27 the electiong. Accused 2 assaultsé _%pwi9%_i 'sa?1iih;:Aav'%é11.;:E :,. Amused 1 and 3 ﬁsted pwa. Accused 4 aésaﬁiteé 'ihﬁ back cf eamgiainant wiih a fmtwaar. ﬁc:ca5€rsi" }:;. ta 4 helé om; mmats $0 the Biff: af c:0m§ia:'::1a11i,

54. The ms: ixlformaﬁan was loégcd by P\V.1 bafmre ..tE1%: SI-'E0, Karwar '}"'oW13 Police Sfatiem who mgigieraé the V case agaimsi the accuseci. The Investigating Gﬁcer 3613!. FW. 1 J' ~" '~ PW :4: E0 Government Haspital at Kazwatr. 'Thﬂ lrwastigatiexr visited the place :of oscturrencs, recorded staicmiéiaéijs €:;§.7 V. tssimasses, ccmpisted izxveﬁigatien V sz.a?5n1itﬂi§:1'V"€hargé:' "' sheet for aforesaid effances.

5, Dzm1:{1g ma' 1, on bieh.:-3§;E'Va:)f pﬁssgutiﬁig siio 5 'V Ware txxanxined and docu;;1&nt§:V"E':;:;.Q£'. "-tr; 6(at)} 'z':md ma£eria1 objects WEEF6 marked. as 'I bfrhaif of defence Ex.D.1 is ma;~1<gc;.f §; """ eye wimsss, PWK3-~ Vivt*:kan&:1ti«.iS 'ilS€ii1*3.f}3:sS so the 0CC11I'I'€}'.1CE. PW2 Rajeshwar had attested spot. Mahazar. :13...

{i had examined PW, 1. Evidence of axxd PW.6~VkN, faiaik, relates to zegisnation and 'izivesﬁgégtién of the: case.

31 The learned trial Judge an appreciation of A » §:*é}*Vi€i;¥é;:2ce, acguitteé acczxssd £ to 4 of oﬁeneas ptmishabie ﬁ£gd€§* sactiens 324, 355, 323 and 505 rfw section 34 9f IPC. 7\} ? czaé'/* "'9'/"A'O"""-' 3.5.2001. In the cimummances, cvidextczz ofPW.1 ta for close scrutiny.

10. PW. I has deposed, on _4¢5.,2DG1; é.9€ ' p.33. (in the aﬁernoon) when vc{:_:¥1s~ 'iv Sonaxwada, accused 1 to 4 '.sg:ok1c§{i.. rt:-sponsibie for defeat of 'the .éi{~:<::if:i.on$}12e}d on the pmvious day. Aoczi:::::Ei'~4 back of PW. 1 with a footwear; AA<:<:us<:,d. I; Accuseéﬂ assaulted on gizgagdér a club. The:

Q€{311I'1'l'%3:;C€~_ {me Sanju Vemekar, Vivak Baikan'ka.f,=-- Saﬁi:0sﬁ Chanciiakant, Surcsh Vem¢;ka1',.Vid}'ad.h3i Béjjkaﬁkar, Shivanand and Vemekar. 'I'hc:re*z~a:"*:tr PW. E ioclged ﬁmt 1 Ex.P.} he was sxaminsd by a éector Z in Civil at Karwar. The police visitezé piaca sf "<:tcA;<c111:*z:ef1::;':§:é' and sseizecl ciub, one havai chappal ané mm shirt:

V' _ 'm place :31" occurrsnce.

Dlmlng crass examinatitiaxz, PW.£ has admiitaé that quarrel went €311 for half an hour. Accused, assaulted him within public visiozt axizé thsre Wera sevcmi Wifznessvzts to the 0'\./\. \.. f}Li.,__, occurmnce. He has admittad on 4.5.2001 acclzsedi-2.._"'ii:a;§:{ also filed 3 case against PW.1 and it enéeci '\,,/ Ha has éensicd the suggasﬁon that he iodgcd against 13W. 3. as a counter blast to the c.fas é: jfﬂed

11. PW.3«-Vivckanandw hés.._£ie}iGst;t:1Vikki' 2 assaulted P'W.1 on back .A_{$; féiat time accused 1 was h01di3:1g.1f assauiteé PWJ with 2-1 footwea:'. ' Eat the time of occurrence,__ _-.fVt:1'?r:¢i<;a;', Shivanand Baikexikar, Vikiyvadhar w¢re_ gmssnt. Vc::"!r_;s_é' he has admitted that thzi:

<)ccm:'r:*.n<:t:: p1é:c6"'f0f'}:1b0ut 30 to 35 Iilitilltﬂﬁg He has ' . . the $~1;gge*.§iti§én ihai hf? has givtm falsa evidencﬁ 6116 1:0 betwﬁezl PW.1 and accuseé.

12;. '*15§V.4~ Br. Shivaraj ﬁaliad has ciﬁposeé. thai on V. E:'§._'2O(}V1¢at 2.45 pm. ha axamined PWK1 and fauna the "f::¥11'uv¢i11g injutissz :1. Ceutusion measmmg 1.5"}: V2 " X E2" on the left shaulder.

If :';"\> = 5" _..éj\/k 'v-(-7("\" r : 8 : During <:ross«e:xaminatio;1 he has aémitteé suchi::a_§ury ceuid be causcd due to a fall.

13. in the ﬁxst information iodgad, occurrence PW .1 has not aﬁnhutcd: ind.ivid'£j1al é¢::*£s}j.1:zi%«.

accused 1 to 4». He has manic

-. " ._ .

- - vi,-v\~* T accused 1 to 4 ﬁsied and asé$é1_§iitedAwiﬁ1__ cha;:pa"i..;é::d 'ﬁlm " V V ' ' ::

with a ciub. 111 the first iI1fo1matie:1"VhcN haS'1'e_fe1j1i=:d to as many seven eye: witnesses. In ﬁgﬁtféfxnaﬁon PW--1 has not stats:-d that Aaccuscai' "2 with a ciub. Simiiariy hf: 4 assaulted him. with a feotwear acéusétfl ﬁsteti him. As aimady stateé pmse~::utiQn vha$ 'n:o1: eXa:::x:1i1}ce:1 independeniz witnesses ﬁVthQ£j;gh :ﬁ§im_y as seven {aye witnesses are menﬁontzd in the I §"11:*$,1*;» ini2:«if1"3::ati<.*.vj:;":§ V ,2 3.54;--- W153- Vixmkanand has gamed, that accusad 2 PW.£ with a club. 1511: that time amused I was .' PW. 1. The vemion of PW3 is net cerasjstsnt with the T version of PW.}.. PW3 has deyogcé that accused 3 was A. stanézing asiée. PW3 has not dgpssed that accused :3 haei ;\>- 7 Cf_T.-'\/V * CL'?-ma :9: ﬁstﬁd PW..1.. PW3 has d€!§{)S€d accusad 4 with a foetwear. PWI1 has deposed that a<:::n$ }ed_ m3;r£' ' threats to life 0fP'W.i.

15. The medica} evidei-..§e;~..g1vsg;'+hy ¥'\_.5f.?%A k3r;$h5:2a;aj » ' Ballad Wcmld rritveai '§__h at ~z g:;§3:1t1,":sion measuring 1.5")»: 'f2 5;: «3f6:1i 3h_0u1dcr. Thus, cvidance of that accused 31 " does not ﬁnd c0z1'obov:faﬁ§<:31:..V':i:*:ﬁ§;;{g_ of PW.4. F'W.1has stated 2 him with a club. PW3 has aim evidence of PW4, We do not find' 3%;/(2€T3*'V]i'l'€.?-$:[V35('}i'3£C1i.?£Tsg TI.lII1j1}.I'i€S. PW. i anal PW.3 have "c9$1$i;st%§ﬁ:if§ * :3tatC<ViH "" ﬁcctzssaci 4 assauifcd PW. 1 with' a injuxy found on the itift shouléar Gf PW. 1 d<§<;3s_ n_0L~ :§.;:f}I;ﬁiS§3€}I1(}¢ its the sham sf a faotsveaz'. The pmse{:'2;t"§*9n has not $33511 any 3638933 for nowaxamiuaﬁen ,,,.ﬁ_"(}f~..i%E*Z§.€§}t3I:€§€ﬁi "§§?'iiiIi1f3$$IfiS. PW.1 has admiticé that on {¥.5.2Q€)}, accuseﬁ 2 had ﬁleé cgmylaint against him and it ended in. acquittal. iv. ﬁx/W :10:

16. The learned trial Judge caﬂsidéﬁﬁg .

material discrzzpaxzcim in the: interested 1*' " "

and PW3 has rightly {iisbelicvcii tﬁe I PW.3. Thcmfozt, I answer point n€;é;..1 i:1 the_':jLc§:Vé;iiVe hczid that ixnpugned jucigment 'not C331 Accordingly, cIimix2;§1japp_ea§_ iﬁ éégzﬁisscé. *sub/

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