Karnataka High Court
State Of Karnataka By Jamakhandi Town P S vs Deepak S/O Sukhadev Jaggadale on 16 March, 2011
Author: V.Jagannathan
Bench: V.Jagannathan
IN IHI HIGH COURT OF KAKN\I4K
(IRUTI HF'i(H U DHAR4I)
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fills APPEAL C' )MF\ x U'\ FOR iI' L rIfrARIici '1111$
% IHF CR RI )1LI\FRF. TIlE IOLIOWNC
Ii D(
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fli,'. .ipj)raal ' b tht Stair aggi:t ted 5; th •,qultt.i
1
d the responderts herein b' he 'rial Cot'r in respect M the
nffcncc- punishable uncltr S, ci )FS 4984 and 306 t '
Senrioi, 34 L'i ilk'.
.1 The pro cc utic'n car she Ti is Cli it th
dec c.ased Shobha vas given in man za°c to th first
rt sponch-iti ifl the .Tar 20tJ2 mci after the mm rlugt. act. used
p sons rntt he '--u tam'd d in"tl er ii' -hr ol th
C SC C I Sff C S
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1 '% :. - 'si-'-' : 'u 1.' - .nk 1:1" tut
c :..t;i r -' . cirk anl 1 e d ' .s' ru.--d 2. .r..'' '.1 rrs':ri
-r •i -,) 1110 Si
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C 1' .1 I. r-i t
r I _.--... . • I •;. LII. !". tai. -- 7% jt •
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3 Haeu ml flit ',rnpta"it lnds'rd l.n 11t mottler 'v
i-f de td%CU 'lit polt t 1(10k up Uc ilnestigitin md ilte
cccrdr ' lit stat unit c i rcsss i -- dcci ii. tF
p' twc sen. 'erort Ut' si €a subriiticc ACLL
pkadrd not rnhiIt3 .nd trial Court iherefnru cailed up'.n Ott
t bad ndt n' atil accr-rdingh P. 1 'o 1.3
tiC rxainjiietl antI 1') ilixutritlits ey.- marked as per
Fxs P1 to PlO and ' 1.O': r also prduad during 'rc
trial
I he iii i trial J'idge a nrc' iuting thc rclcnte cm
fecflfl "afll( ti' the C')fltiU%Ifl that the prosecution ivis nni
pim'vcd its je ir'cnnJ all rr;I%I n'bk 1 t
do'
h tilt' t midrn'e
Sta S ii1f14 1.' 1 tu tht' CT ' IS'O'i d,
Id
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I) • jr-ge 1
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wiok aaifourdtobc rot sulfxicnt toprow theguilt ,ftbc
ii ned bc3ond ? if non i'1e Ioubt The at usa *nt
accordmgb icqittcd
1
Chkr in tix a pita ftiic zcd nied
high Court Cow rnmc in Tirade r for the State submitted that
thc prosec itionhasaramhicd PW 1 motherofthedeccased
apart from PWs ,t,S, whc arc the sisters nd 211 of thur
have st'att d ibout the ill treatment given b the at used to
the deceased and in the face of their ciidence the trial Court
mit' not hate acquitted he kcused persons In this
regard kar ed counsel took mc thrc igh he e den o flit
ihr aid At cs nd hr ted ft I r
ti 1.i sd
e b
Ibsi
ri ik un1a1ul dcmand and the iiiden'c i is ilso lackinsz
bitt euarlt, ttca cuqec 'I tri rgthc decc sidir sieh
ztuUit '
'its its 1 •j.
cjr.- ih rd%j ç I •II's.sIi stilt • it'. i
'.i• n th c.qu'tu'l 'inir: •'! iii. 'nI ('.:'jrt It qul'' it.t
intertercncc In this rcgaid the zci taker in the trnl Court
is p ssiblc i it n th . ik Kt r r cm-I
7 in the light ot the-- afnre-said contention', pir
Ic rw.ird and ha'ii ig gonc though the evidcnce on rtcorcl 1
find that thc witncsses o the prosecution narnel PW 1
the rnnther aiici P Ws. to M si.1€ r' of thr dcc -ased have
dc.posed bow the ae.'used g'vm harasmtnt ic' the
dcst Ii F ci I F
I yr Ø_ii' fnv urnLv.i ane I •°lr IFs the' 'iS(
t' •'ul't c'r' a;ige •'.t s4;( 'r t irrI''c_
ri' ' n ';.s' d Nt'
V c' t' tin l.a 'it
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• •,.r. ".d -:.t w. • •':_!''-- --. .:t.j r.
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f I st
•0't. '1 • I
h
ni £ ed thu det t ased ibi unIa ful tieniand lot an' prnpt.rt;
g ns 1or It ,. dcxc 1 s tact tlwrc. C shs 4 that
,hr 'mcliii 11,1 tIlt at' u't(l n% u nA I' a ltitil:t 'h. ..' i€d
C'itt 1 the d c eascd t ) nun I suic Ic.
S P V I has deposed iii hrr uvidenec that, a" ustd
asking thc dect ast tic qo icr ork, k is sonic a nag nusuil
as it s found in thc hun,l of the a cuscd and the dc eascd
'hat, ornen also go fin 'vc'rk. tic iht- flw t4rntlIes came front
cn akbackground indlinanciall tcmgpoor PW SFas
'Jepuse d in ht'r ntdenrt that. vhe-' the deceased "as s' tat
,ack ,m Munib shc 'as ds d op zh arc! PW 3 nh
ant ola a u'tc'ii smr tgi nttthe a d
'1' flit d' t;n' l'')r 5' flW 12' T S"!S. hut sht 'lid ne" ria',
r
.'' I d',' C 'ia" 'It fl)" c' : 1'' .',tj--rt i 'l'I'j. •b•fl ia--
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En tlic-- I .&v ul flit afuinaid eidt rI( s and P W q
has i Sc idm,tura th t he irs r t pi en r in nicnt
tFc. p 1 C. Ii j. ilia Ut (C ascd n tiic karissr nit
'lit I r .isect ii ctlsr 'ftnc Sc P.Ws 11 no
supporting ihi jhiC%a-tUIiifli tasc. though die death of
qhc'hh: !ws beer, tonfiniied as sUk :de du u. haignt& b'
Dr.Mahadn iho 'as examined as P.'A .12 and as lx'r Itx.P8
io tmort r rep ii. r uc tF i denc ) tie uhcle
thi rc fort antic t Ix held t lx sulfitic it enough to hold that
the prosccunon ha trought u i the gun concl al'
'raso.,ble (1(1111)7
..t.. It' itt]; r .rtra( t •1'-.- idten. e drr ci; ti(ii•i
SI tUti st
n
1 hisF e nncl II
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silt re .i EiI P. l'Li fl-a
h a --''
• I--.. • ' :l.. r t• • liii- •i'I.'--
-- •' ' 'L.l' r.ut"
:-- i:-' •1 t ' "l''t --'as.
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'cction I98A it his to Lx shosn that, thc I irassmen a,
of such * nanirc thu thc iu asid c xiccci h. dcastd fcr
rla'cfi icri tic! f r in r pcrn P cn s uming 'or
azaumcn sI,sIa 'i lii • ra itncssss
it tdlinu his ifc that shc tas unabk to rook properh
or that shc should 'o frr ork anno lx. c.onid rcd i
harassment f such a nature hic.h could lead the deceased
t, c mimi suicidi , far s thc eilegaticn that iccuscd
No I uouId get married if his wife dic s is onc.er ied P W
1 as 4i utts d 'had ilei t"a. 't, ih of Sh I? dir ausru
¼ 1 riain ar rn d
1 idctIcbc' istar s i' I
c. qta C trti t e
.1 t 1e
1
9
Iriil Court has i lcd it secr 1 ,n. ici il prim iplcs aria
asotc I notc.cf h cl'mcnt icndtn I bi t ii (hwdrapjc
.. U othc I. rcac 1Kw tatai-a tid th p n'iplcs F ch
. i i ) t 'rtppcit C r
hi1c dcaling 'with thc ippcal igainst tic ordtr of atquittil
i' 'ndcr
jl) km appellatc ourt his full po'wcr tc rcvn
r pyre iste ira r c idcr thc ilcnc
upon 'whid the nder )f acqu Hal is founded
j j lix C dc rf Cnm wi rxs.dur
T3 197' ru
n nntator. str for r )nduor n
cx r c su F .xncr rid r ppdlatc
ur r heciien I Iret a c.Eit
0 ) i t r 'c r I
a
F
c r 1
10
(lot tsh s nt ii 1mct In mph is
Teli' •1
-- •tf an .q_'--'lI.t't • •';r' ! • Titc1-ttrc
with •iijiti.ttl 'h--it' o ,'flajl ?he )I
j i £ C
t,) ha t ' u lt.%L.111
(4) in Lppellatc utrt it
u& vti. must 'rar in
mind that. iii cjse nt acquittal thrit is
double Prtsufllptiuhs in t'a out of the
ccusel Frsb he prc.sunptini I
mnnrt-ni e Is available so u
1 m tmder tht
tundamental prim iple ot nminal
sprickrcc tat cws person bill C
pre slimed 'n 1k iflflcn emit ur
l"ss lit" is pt'ned
1
guilt in i C )mpetent 'on-i f 1 4
e-ordl v isc.d has'n& sc r d s
dt'ir'41. lhc r%LJrflptif,fl '11 Iii'. .fl11'i c•,p-"e
' forc I tat 's I
lit itt ti IC 1' t
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is ii cr ' b 1
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1.?. In tin. helti •'t 'tic. aI'nvs;iid vrintipIes laid 'lnn nul if 1h A dpl)l'r ablw tn 4$ in the ;)tes iii .tS( • 4*4 fli' i.i'id, h j iime t cf qbirtr passtd dc ng all ft ntcrk -, rev n tin. irsuli the appral is dismissed T \1136