Karnataka High Court
State Of Karnataka, vs Sri. Yamanursab S/O Hussainsab Mujavar on 24 November, 2011
Bench: Mohan Shantanagoudar, Ravi Malimath
:3; THE HIGEE C8133? Q?' KAR§TV'§aT..:'3_§{;£:'»V1~---:: f . CERCUET' BENCH AT QH;5:R§?x:?g'33:?:
QATEB THIS THE 241:: mAY.:3£:'»r;Qa§E§3T:?;2? 2§:é'_i:¢; K PRESEET:f 5 THE HQZWBLE MRaJU$TIC>73_MOH'3%N Mgzsk % ma HONBLE :\mg;L:%$_¥:*:-2:12; 'magi ' m cRIM1NA1g_';; PP-EAL Ne._:3f$*37f 'BE? 10 BETWEEN: _ STATE OF IC_AR1\}A'1'AK% 'V _ REPREsE;NT'E:.DB.Y€'-- ' ..j " » KOIPPAL RU1~1ALvPQ'Li~CE;';.'iV'LA « * THRQVIJQH'A1;j'1)z;i;,__$P1:%_" ' ' HGHZVCQURTTVLQIRCEUIT B.EEJCH 1:>HAR.WA::»., " " ' -
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ge E€v€JS;¢gE§§S;%.8 §a:'.EEE3£:V§:R, A géasg 3::;':f5::i:gR$} EJEEESLEEJE "=0${i:'9,€:sR§CUL*§UE§:, §f@'5i£§£;KAE'€£%£:%?Z§§3 A .. ;«::.:>';3--:m. E;':EST§E€.?f'€. ;«:'g§; §§a$E~§:%S;--'&B " S/Q EEi}SS£EE'€S;%B §\s§U3§%5zf§&R, AGE 38 E"EARS, §;€USLEE'\£§§ €C§Ci'J: ?2CrRECUiTEER£;, Qfi} T2%L4%E{A§'%§;§{A?§§§§,E{£??Pfi;L 31%'? Cm 2331 §':§E:Bi§S£§? S553 SHANfE25*; ;x§;é;:§@z§::$;m , VJ the membe: ef ggem eeneeeyei. ?W~3 wes"~.r__ee.e'§:f:§ eefeéry' price deeet, During the :e%eva;fi:"';;eE::%:"..Aef;«i:§Veé.e§: age'. nee 23/3522005, accused No.2V ceree__ :ieV'A.fhe"'e.:eee 3(CempEe§nar':i:j askmg fer' §<:e}'e.seee". P7%;¥:3_; %e%Ve'VV'eecueee' No; that the Shep vEe...c§ese:§""efi_;:§ '*{:'%°:e}: t:hée:*efee"'e; accused No.2 may come next e'aVy;_'mee:--ir;§:e'genraged, eccueed No.2 abusee "$1.63; 5*:-:5:3'e.q;trJ';";f2._,qVVvV'tE;eVv'V'quarre¥ between accused §X'es.1 end 3 came from their '--e'bzfiJS'i:*':g-'end assauitmg PE/W3, At that ef PW~3 intervened and suddenh};eVccv:Jee:§. VN'.e".zixévent ta his house and brought an a>§'.e\%j/:\aV:f:_Ld aVssaV'i.:'fi:ecie___Qe the hind side of the head and ether ' Vlpeeje .;3;f«€:heA"'i3eey ef PW'-4,, ceeeeeeeet eeee whiee, ewe 'seffereeé-'gieieees Ersjuriee, The heed ef ewe siariefi eieedfizige Emmee§e:e§y, he was S§":§§'i%d ie the heeeitef et '§<:e;3.,::e§"eee thereafter ie ezegeeee ,. eeee ewe ieegee e %ee}e:%je%em: as get exveae ei: 3.253% em ee 24/eerzeee V "'E%emed%e:e§y efier iee Eeeieeet '§§3'é§C§'2 Came Ee ee ?'€§§S'EE§'EE§ is Créeze ?«ie§§i?j2§@6 eefere Kegeeei Rare: Peece fitaiieeg ?'?ae eeéiee efier ieveeiégetéeeg egg tee charge ghee? egeeéei:
iee eeeeeee fer the effeeeee eeeieeeeée Eleeeieee 323, 324, 594 ané 33:? read w§t§<:»AE2es::§s:.'fH§%"é:£€':§§é§f:é'E':w3%{' Penai Caée. Since the effencé'gu:%§;iTe} exsiusivéiy triabie by the?! 0?" 5_S$§?§§*3:SQ:..;i'§*§'E" %i*:atte% was cammitted is the, §.€ess§§;}VrzéVV:;i:L:m':<i:L fa} %:*§{:%f_.~ 3' in Grder prasecution in an examinegi. :1 exhibits a n d 3 m a . V : Cf;o.;§'%t;'§§_fiV'V'é;a§uation on the materiat on rec:}t:rd;«. acq--z,;it'té},§'d._tr1eTacc~used . ':z3a%i':éd ':adv«3s:ate apgeamg gm fioih séées .a;%§::sé§ '§n jéugfigyt of theés' resgeciive iaseg 3§¥"é3§<3E'} §E§!'§"E§3§ A§§§':%$:":a§ State §i.i§'}E§£ ?:é':<:%cv:::ie':*"fiyagsiség mg §$i'Zf:";'?'t€§Gfi 9? aha Qszsyt ':3 £53 te::§..i:e§': :% :2? §Zs'¥$,a3f. 4;, 5, ? 3%' 13 ii$f3'E:8§'E§S fiat the "'V%iéé57en<:a sf €'%§§W§§fi€S$ES $5 Cflfifiifiiéfii wiiéz me £339 9? ifie ' ""§ms§<:a2:§£:rz and 5&8 €'~i§§%fiC€ e'? 31% éézgasreé' witaegg $5 2:57 e $a.2;3§ar%:f=;é;f by :%2% s*::a§%::*:aE &:I%f;;%ar§::_.:€. '§"§':§ £§:'::§%%::%:*g sf} U':
accused M2,: Carsnu: he mieu gut %%ia';:.{35;':_;(:§é a§§;--.;§:}e1"%Ja_:€s and Circumstansea. cieariypurgxzeaé véhai: a::uS'e.fi ":":f'&2': x;%;\:2%:"s:».u it; his muse and hrough: ah'{§._3's:?au§i§3d an the beau and sther paricfiaaf E-fowevessi, scanty materiai is N332 and 3;
On these g'ru:u%'éTds.,,.___!fiTé'prays far setting aside the7 écquéttaf énsufar as ii:
reiatfssf' Eu i» A V4 ~ vii); Sundae, Seamed Caunsef for the;respoffdef1ts..éjoritehtied that the ma! Caurt is justified A;nv-':u_,§?§Q:,u%tt§"nug :héé?.*:t'uséd because sf major centradéctéons 'é*:;:;2uii":':z? "i';°;V_A%z.:%§é._é_ju§§e:2§e sf ?'7"s?'ifS;3 gnu 5;; The evédence us' ?"»5{w4 is;.i%1'<;Vr;:T%§sister2§, wfth ihe versfir: fuunu E5': ;E><:§~4 éféé the e'é;E;i%3:2ce sf P§%'»3, Hence, he grayg fa? §%§m%$sa§ eff iha "u_3§¢§§L
8. Wzifii £5 ihe éaciua whu isuaieé 91%;'-49 énjuggu am isguaed' wuuné agrtificaia ag gar E>:'.P~:; Wiiwé hag suffareu gréevuug §{:§u:§«: ?W~2 is the grsuuce £§§":S§§§§E araghu uariicéuaiéfi %:*: ihaz iézvugiégaiéura §%'¥~3 $3 iééa samgiauzaai see eyewitness ed the issidens is euesfiee, He Qefged e ceespiairzt as per E><,.P-we. PW-es is es seared wi_:s.e's.sT':eee has suffered gréevees injury; he Es she ?W-5 is the eanche fer the se§z:.n_fe,ef cée-i:h'es'--.:df.s§'sfii§'e panchansma regarding the same, %s:;'ed:..:E>§:';§}-54:" Pie?--€3§."::%.ejs deposed that the accused v*=ie%'e__am'21evd'withd'%§§eAe._p«eeVs 7 has deposed that aecused egjd Vefsmed with weapons such as axe He shifted the injured te the-h'osp{t'ai'.':.« pancha and depdses is the panche fer the s:_e_ne E><,P-65 FW-=10 is an gizeneha to E><.P==6 %.e. seizure df' axe afié"€,§Léi'2 es'-e:e*SA'E-:>:s;?=%? end 8 seseecséveiyx ?'a;'v'~1:%; is seehgfeeeshe fesefiyésgi the sees er: meteriei eegests seized es §~f§..::¥s,: end 2 ides ese end s%:%c§<. ?%;'2f«=1Z is the .;§7e.;:e:"':é}s~ee'AV.T'§;4eesed the éegesed-§W-s as KENS E-€ese%ie§, %~i§§e%§,sesee§eg reeert is es Esfide end eseeed V. seseseste ésseed eg sea}: :5 es Exfiwii. e:e~:as e "'.ee'e§§ses eeeeee eed has semed ?:ese%e, 9 En tee mettey ee hand; the Eevee.:§ea:ir§§:e'f§§§:'e:*'xé is not examines, it is d§shearE:eeér:§ .'§:e Ejfeéie f'?2e Enveetégatmg officers are net exe'1:':'2Er*{_ee'§nTE2--:;E*:':.ee;' matters. Thefe is me reaser§""e_s te"'w.§}y' _§he_ %":2§,!e'e:é§atEng"' officers, Ease §n!:ereet__.ez":er VAf§-E--i-egf'v--_o'f--».,e.haEg2e*sheet. It has come E0 our notice' officers, generaiiyg wE.§i4;jc:t_"of charge sheet.
Their n_Qt*-."'ceveee:'eVf;ter filing 9?' charge sheet_.bu.i: of the matter before the §'th"at as it may. In spite of the non 'exeEfsi.{ja*:ioxré _e4fef.;he'::_'E.':14§!Vestigating efficerg. in the matter onmana. thve""-{Jf.9_$§3'Cut§on was net fail in the Sight: ef »::ei_meee:§*:eE:e evidence 0:: record; perticeéerige the 'e€k§--dee':e"."_'e.fegewiteeseee ?We§3; e age éejueee veineee» iD%i' é~'--§ ee fies beee %:e%e ey the Apex Seer: %e the eaee ef "eeeae'ee eeze veg eTe°§e ee ezeee reeeriee? ea zeeegeg 4%-gee 353% :.e. A es ees' the eee":e%e§eee:'.e vereiee %n £;<.?--«e, eeeeeee eseei Se eee eeee ef ee~3 eeieeg §er eeeeeeee §§?%Si"'§,%..§%:";?§ ee ese«3 wee :"e:':e%ee e fee" eriee eeeee; Séeeeg wk» W?"
2/;
:8: wee 83$ emg, Shes ef ?W~3 _2eee__Cée$eé§v""":T§ee'§g_'_f§fE'v':3"' requesteé accused eoez te cemelee 1i_%ie'eVee:;:.t"de%"y' ':%:»v:;§';*r{%%:;e.§ Hewever; eceusee N82 d§€; _:éei; egreveVfr*emT'.%;he._j;<5eme§ He;-' started quarretéing web the neee'ne{hj¥,e, aceused Nesgl and 3 same are!'eééey:'a_feiVeA;e§éif'C:e§€:L;erre§ with PW-3, The brother of §j>W~3"";';'e--_;;¥ the spat and intervene§1...ie. went back te his house__ assauited PW---4 whe Enterxkened 3 as a consequence, PW~-4 sustainedLe;r*Eev{/t5'u:S"'.if}je::}yf»e,"éé %he categoricai version of PW~4 is yet shaker': ~§r1Vthe ;:ress-e><aminatEc3n. He has reiterated es:_ te euarrei started and as te haw accused Noe:
~_§eSe«e§%'e%jf~v..?'s's5.§:£é"'.whe triee fie intervene in the %T§5{i€f', ' .51., V Aeeeseei Biei wee ceme fie flee see: efter éweleééeg ihe euerreif gees eeek Efl me heeee eee eriege ee e><: e"eee eseaeiiee er: Efie heed e? eeee, "Fee evfeeeee ef 'V w§i'~':fi!~3 is empie §L%p§::%§"{8i3 by izee evéeeeee ef P%fi!---e mgegee. He eee eiee eegaeeee ei ea; zeéih ithe evieeece ef ?¥':f=~=»3 éesefer ee the eeseeii ee §'§§%':"§ $3 eeeeeeeee by eeeueee eel; Hezeeverg 'ezeee ée eeéeer eeréeiéeee %e ewe evie'eea:e et evtae es te hate the eeettei stetteet accused Net gees te the si'7ee"A;4en:;§"tciem'etz:§e%::£ 'ke"t'--:3e"E§:.;je whereas eccerding te LPV'»f=§;;:_a-cceeeev. %'§{ft;t,3 etzee' and demanded kereseeet --t_t_;e tect_:v._teV;f.-Eaies that accused Net came $u~t§Véeqeen.t:;t; -sect after hearing the C§U<'3iT€E. 'a.}'"here~for:e:": eeme miner variatione .._cej;3.'st'etjLi7e'nce in this matter the incident has begun! may hot the prosecution is cencemed te prove JfiPW--4. The consistent evidence of_i?'V\!sA..2 an&:i~._.;3 Vi's that accused N01 went back te his A 'E':eLjse_"'e.Am:i4 brought an axe and assaulted ewe: ceneequent .:_;;§:'e_;1 ':ét:§9%'§ctj '§§?'t?iF?~£'t euetateed gréeveee §fijL§?§eS§ versier: ef Pt?i?:é.3v~..e%:c§'":4 with tegaré te eeeeutt er: ?'v'%f-e is ceecereed, . nie;tteityvetseeettee by the exzéeence et Pttisté end 19. They Ttte'v'e eise eeeesee eeetat the meme: fie aeetce tee eeettei ' ' "teett piece ace ee te tteze ecceeee Net: essetfitee ?tf2:~e with en exec :2. tee fete tee eazieence set ?%.f%£e,3; £31 e etse' te ceeeéeteetz. ceeeetf tetteete eee t.,§t'%%§€t'§%S§'%et§, they egete :35}:
euegeeted te ieeghiy ereee~exem§»e~eti4er:;." "exee:e Q? tézeu' same, there is mining in their::%:r:$Tee¥e-xyee*;;n.etEee_ "éze discare their evidenceg there vheee "'§f§eg:es'ee lee Conseeance with the ease ef...e§ie._p*;*.eeee'u't%ee. fame ie the Cempiaint E><.P~4V 'assaulted with an axe en the hee'd,__of witnesses is eupportee came to the spot:
Coming to the spot, he saw assaulting PW~4. Thereafter the in_je«r*e:;i_'_' hospitai by PW~7§ TheV"'e.fQ.rementioned evidence er': recent; is ' .e§'e§.:j ~se";3;e'e:}ife_d fey the evfeenee of the easier' ?1i'si~: 'Mae €:eé:vtedV'§»"i?fvf_~%é%' Emmediateéy efter the ezcéeeei ene iseeee :ee;é;:.{i""eer§:§f%eete ee gee E><,?»i. Emmedieieigg eéze iejeree V' §eee--..eeee fie K1563 eeeeiteé fer higher ereeemeet zetheeeie he é;?:eeA eeetee ea; eeeier eeiee. ewe: eee eéee eeeeeee H :i:;?:e: PW-e has eeeieieee freeeereg Ex5?~:§.§ seeming reeezi: zeeeeiee freeeere, Ex?-1 is the zsveeee eertiféeeie Eeeeee by the eeeeeé eve: %e'§'1€§'§;§S E§:,?»1:§. is the eeriiféeaie Eeeeee ea; ee;-:22. 5%.?-E9 ée tee eeeeeéeg seeereg Thee ii: Ee eéeer that the xserséee ef e*ge2r§::§:ee_eef~es fe_.r;%":;:§'f":e§ .éeeje':%ee is fuéiy supportee tn; the evaie'-eVea:e,' 14; As aforementiof:eeV:.";éW¥~4. he§"dve;3e§se<j aeeet the seizure <31' axe N053. and 2 respectévefye eehes: ef the accused, ' I ' regard to the reliable evide n;e'-- injured witness and the eviden::eV'ef_Vth,eVVdQ.efif;fs:':§:'oLrpEed with the medicai evidence, the5--prQLse:utieh"--»hveewproved its ease beyond eié reaseeame ' ;e'ee,:Vbé:.fe;< 'ifieveeffence eenieheble eede? Seciiee 325 ef the E:fs.d.é.ee VPef:je%'A'€:eee§ '%'?:e zeaeees eeeieeee eee ézhe eeraz::Eee%ee "e?:°--%;$eeV"e: by ehe Qeer: eefew eeiefeg eeeueee §'~é{}§i Eeeeeeraz eee §f§<:€f§;"'§"E€i "fee view ieiéee by iee me: Cezjri in Vibe: éegere ée %?;%"@¥'¥€{}US am we is nee the eeeeieie view ffee feces eed eexzeéeszeeeee ef fee eese, Heesevea side r%e% 3 ear: fie jgeeéiféee E eeeeeiéeg eeeeieee Siéeegi eee 3 es W?"
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4. :
havisg net c:::mm§':te:j as sffi'f:s£eg_ f<,§:".§.»:;'§'é§:':'%3":.%:..§g%'.VsAs:'e charged? Accused $39.2 west t®«"'?;§ié reauestsd far kerosene. 'v"u!§;1"§.§7_V 'fi'§€ ssms7'wé£as1'::;:at given, being enraged; he qu%;_f'rs%¥e.é§ vgiVtv€';~4E§%$xf%'3, Howsvsr, accuses No.1 went :9 house a:}_«;iV'T';"2:j{3:;i_g?§t 5:':~z ai;%.js: assauéted an the head sf THUS =i:%:a"\§}ir"i'g.:fiéf'so.r%1mitted any affencs pUniShabfi.3_vL1Ei.§ig3§;V.SVeCfi§s%iV"'Af3:Q4'A,s' 3.23;' 324 and 307 and since there is Tbs' .:E:m:.§sntE_onVVé§lso insofar as Et relates to accuséd uNos.1 w3'!V"§:j::'a'*srhuch as accused No,1 saddens; werjtback"to._sh§sVhoQse énd on his own brought an axe and Aas's::«iui.t'ed"s'téhe vivcftiih, abseluteiy no case is made OLFQ "a.gsEr:s.'i:'»--«.;sC'§i*:ss}::d N<:>s,1 and 3. Therefsre; the Qréer of aé:.:;;_VL:ét:t_:s%~ fissseé by the Csuri ssisw scqsittiag sscussd A?a§ss3.V.s§3d 3 isjusi: fifid prsper.
We hsvs hsaré Ssi élfzsiéssg ieames sdvscsie 9:'; she V "qazesiiss G? ssszisssce, E': %s srsughi is the ssiise sf shs Csar: sass assusss §':E:;s.2 'ass sirsssgs ssffsrsé §:"??§f§S:'jf'2i"§%€fi%", '?'$:" sssfsin Esmgsie as signs ssées is sis ssisssss is" irsfsrs ihs Csssi ssésw, sis 5%.
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