Karnataka High Court
Doddanna @ Peddanna vs State Of Karnataka on 10 March, 2008
Author: V.Jagannathan
Bench: V.Jagannathan
IN THE HIGH coum' or KARHATAKA AT BANGALORE
mmn nus TI-IE nu: ma! or MARCH
dtuu-unuu-an-In-nu
1 nonmnm @vPEDDfiIi'N:§'j..
a; c=-'='='...........1-"H;-ark.-.:.=.r.~..=%.~:.-a-.~:.e. %
man ABOUT 45 YEARS T
All!)
-u-can-V--- V
« mm. -31-' K.l..'.'«£!i.'l'£\.!§.1|.
_ poucn:
{By srna%H.c.smmcmneamH. I-ICGP)
'tins cam 13 man ws.374{21 cm-.c AGAINST
% fi.4.1.'::c*n':zs mafia B? "i"'n'E F.G.,
310% RURAL DIST, IN B.C.NO.905I07 -
' ' CONVICTING THE APPELLANTIACCUSED FOR THE
GFFEESES :=---::.'.r,'&.=-.4.J-.;., 3'25 a 5% or-.* .A.!!D
SENTEIIGING -HIM TO UNDERGO 8.1. FOR A PERIOD
OF ONE THE OTWCE Fifi} TTJF I"'HT..
17!J!.3.'1'!"1_!.!'-R EFEIIGLIIG IOUHDERGO 8.1. FOR A
PERIQD OF 7' YEARS AND 'DO PA'! A F'!!! OF
R;_8.50;000J" I.D._._ _I_'1NE
W'fI'""I'i'E_fi
CJFF-EIIGE p1u;a;a7e or me. mm1mm:ammi'mmaE¢
HIM To unimnao 3.1. mm A 9231011013 ajmtans
: um nun 'l"Ifl"|f 'nun mm
nmn -mun nnvnynunu urn _T _ _ _«
run .l.l'.I-H' vr-'.r-:.uau.a-1.3 .1': Ur. mm vs ll"|um__ nun --._u.-ill-fI'
ssnmncns st.-mm. RUN coNctmmsn'rL$*¢% "
'2:-113 cm..a.; column on mg
'1'!-E mm DELIVERED 'rm :
11:. £91-
the omama 376. and
m -.-.'.-..*' :.I.~....- Ly
.... ...'.... ix: 9. 4 :9 !l''..! -37-M-...__...-- LL.-
0:: of the indgaci the
beam the Banmmhntln police
um the mnlphinullz mumu has
" mm vanammamdnaaxraomg ooolle work '
'- "'-2.2%-11'--* affi" -'-'"-'-- ".5! ma: ad'-t."-..-.-..., '
K-3 1
HI Illllllfllflljfil
A "ii - . prunaoutrlx mad" about 14 yam
hm» thmhou: five month prior to the %
ofthe the wound came hr the Thounof the
Q
r?
oommithadrapeonheraxndafbeu-wardmaallinalinrn
waakofthn nil ixnidnnt, whim the oto
;~'a*.....-=- ara-mas. *....*- .......----.:.-.a Eel'.-as-.-3.. _
ammnittad rape an inn in tin * .
tbs pnrooeuuflrx to the qfihot '
rauulad the mt::|dent' ' tn
l-----r-----r-v ~- w an-...--.----.-- gr-
nrmaoutxils hagnma the
irafiiiari ifi afi;iriii 3.7,' -ua.-1.-3-*i.':'.."; '.'....-.-.t if
she tweak set fire to
hem houga; " I A'
she went and
v.;~::e-. h'.,-221;,-9,'.-.4. t1._I_e ;I_=:.n;_ng1 11,9111 h_a:-
4'... LL __
I1
thlt " 11 Df WEI!»
A" . I 5fi»..M9,g.anu1t:ed the complainant apart flora
on than bu': ocftha «id onnlplnint mam
of 1:11: pnrooecutrix. aw: Shivaram
13.-as % fir 9..''-.-.- % p-..::-.:'=l-..-.:"-......'- 1.-.........
*% SW6 mi 606 of the fir: anti um. First
Rngport am PM' 33-9-6 In this Court.
Iha-eaflaer wards, PW-13 Ajaykumnr dollwa-ad Pint
1:: this Ma_n_:'nu-ma at about 5.00 pan.
El-
w
0 r
andgawhh roportaoperEx.P-5. Aflm-matting the spot
nmlmmL as per Ex.P-6 and
.__A;IJA.;I
A
manna: mpu:I."""'u IIVILI tau uuu""ufii"i-r"'n"3.%. 5
thu thatch map PW-14 ~
of oifeme 'and also amt
mm, .~..,. ....-........ we
+.r..~%
well an the bi; Investigation.
' *'1'ITl?n.i in 17. fictxnnnh
tr; got marked. The accused did not
%* qumfloned under Section 313 of
4.1h.1..maau°a1audg.mu.pp;u'Aea:g1h.
evldemeonrooordcnmatotheoomhaoionthattho
wfifiw I.-fth-..»,n.I:I.:%:i_I;fl g I:_I:_I Lag
\
3?".
beoamaahahndnogoodreanondtobholy implicate
"'i;A;.'a
_.....___'I__ _._-..._.........-.. .I..'I....
runny unonnoun away mn.;.,II"Lfi "$f
the cump1I.In' 1: and tho DlIA_}bgqt'
conducted yet ther and Court & of
me pm-awttriar N "am ....
-..-..-.-.1.-.-ism'. cf l'.a'.".'.".g. g;IL1a1.h!-.s.:.1;sl_1;
Code and ample
i:npr1u1:n:nua'h£' for the ofianua
the Indian Porinl Code
fié . ...r .9. ,.'-'-.-.'..'.?-.-.'.-4.. er.' '3'
you-nV_ an. n..so,uooi- mi in am' ' uit of
3.1%.: unaemo fIn'l:her imprhonmnnt an-
punihnbh unis: Suction 3745
Pann....._1 Cod; no 3 simple
._.._ _..._..._!._I_..1.I.. ..._.......'l.._
A AA afihrnu punlunnnlu urunr Ea-fibn
" % of the Indian Penal Code and directed that the
' suhutnntiw: «inhuman um run concurrcntly.
AgI_:rlouadh;rtI:woomdo11ona:xinentemenafomeoa1d.
04:: «animal! 'nun Kim I"I':I. flflmii
'PCEHDIXX Ill?' if'?-IIIIIII
£\
fix
A4
:1
I " .,-_;§"_.:. '-.'|.'1".. .9... 4.1.... ...n...J... I.
V . um pl.'0I!wuu1.lI Huuulnng prqunuuu
. Learned counsel S1-1 V.sdniww hr the appellant
5
«-1 :1-_-.- 1...-9..-g Guvmu;-=_I;_r;; 1=I.n_--_.-1g_r &: :1;-;
----:v----
'an: In 0 -l l_ _I A._...I I' ..i... __._.fl.xII.'.'_";.,
Weave naira am 1 sum
the entire mntarinlon:-guard.
~""---' *.'.''-~.:- 3...: .9.-'-,,.,.-.-.-'.'.';a:.1.*.: --.§:-A.1v'..-$3 " --
flrot gmuncl Judgmant of
....
of iv the prosauutrh: and it 1;. . ~.s.n¢1u.iuu1g rm thn accused 'a .._..u..'. -A- ggggnnl-nan nnannannnnanfi In all the burned" comma! ruin:-rad' ' to than 3 "pom {out t1-mt mun II£:wrd.Ing' to thy: prouecution
1.*Mm....se.%i the ,t-:eee¢.n_:Lr.i:: «Li; mt Q Q .1...' .n.1...._ __.._.._.._'__... V mamas purine':-' our Iiruzra ihs afiaimau mu nlurrinuu aboutoneyaarpa-brtnglvlngwldenoebuhrothecourt and according to the uvidmaoo ofthn mnthar of the if 5! pa-ooooutrhl. the inonldmt took place about Bot 9 ,__£__,,_!_.__ .5- A.'__ _..l.I A.._I..I._4_'.- 4' '-54 _-'V3:
runrrng no mo nun wmuuou In tun rv'6fiu.f..v:'sx_:o.v w1tnu' us. it in annulled mu x been oh}: to prove beyond . urban auntlg than incidant m uaaomi ii thin': iii pmoooutiory h enmhy between and tho scanned he ruled out.
uppenanjo the ptosooutlon dkl not place on .5 o.%%,mo at um um. conducted in calm:-' 1::
. o Pfixérmi .9_._1-L-___s.._ ..__ ....._ ........I A AA mnnnny in it": -pr-aifi':ian run mu " _ given them doubts: to who in thohther oftho oftho pmaauu-ix. Another Iuhmh sion made by tho agzgaellanth ooumol is that the prosecution has &i!.-dz:-.o.=s-L-!..-9.-2-.-.!*.Lh::I,;,e.r:i.t_cIfi__Ie%o£tLg x 5% ptooooutrhtanflndthoraturachoolrooordahnwboua 1" R-iii': 'fiat £1 p-'-wet' 9!' *.;.'*-.= $ at :1"; one doubtful.
'L 1.; In mart -1' 19 lnarmd '"13"-' ' ,,,,I WIA ,.._.k,§' __12_. . XIIIJIQI. (Sill ¥IllSiI'.!_.lJ.5I1».§wpIu'Iuu 331 CRl.L.J. aa%2s, 92095 emu. r_ 2357, 1999 flu ianrnui i .' and it b 9. wall oottlod law fhii iha *ni=s'u.i:-ru1r.3=' a"t.'-.9 ,m=-e...-..:t.-k 2-: £'-..--.3:-.-.!. :8. Q bin. no norm horntlon in required' ". in far is the age " oftha pron-mania-in: is concerned, the uuhmu' Iian made is _ thntnhewnaaxnxlmrattlrxatlmeofthainoklentand 1:1.'-.1.I-cl-.£.c.-r_I'e of Ichnnl rounds in mt 1: § _ (:1)?
'J is eea-leue debatinthe prosecution cane. Ashton the 9- i. concerned, tin uuhmieien man in the was-e*»t*-.t-"-an '-'e-at'-mew '.5 belie-.-9.-.1. _ than is the x materiel defiant not could dibelieve the evidence ofV__t;i1e_ 9.119. :..e.-.; is emeeee 1 1; that
-. , e".-I;--_._f'__;_ 114.; ;;';Q;;.;;__1_.1 :_ __.1........
GUIII 110W' I21 IIEIIE' snaps' provide the of the mm best. In concerning delay in on the rulime El rap-... _ " 1.39 -.....:.-.I:I...-.1 1-5'? -t.......nr1 2.l.I_|§ Cnmmel' _ VA it E emzulnnea' ' ' fiat um delayf lodging. AA '~th:s'eemphh1t in not a. serious defied: in perticlalu-ly in euesefuuch nature in appeal. Thetehre, it in d 9c..:..L-.-.~IHE'L ._._....__fl 3.1-... ' pqyrx:-.1. "xiii - as -ca-a1'.au-' fir agaie-.3 % V' 'L: V V tot' conviction and eenhenoe paeeeoi iv the p
9.Hmd:gt!nuhem-dbothiaidesandtaldngnotoof that me in ii h' I-a'Ii"'ll"'i fluid 3% '[:':"vII"""wunuv"""'3?--. the Judanwnt qrmmwon % m'a1CaurtP ifi. Edam I it is w'-5:---rat no refer to thzflaw Court with rqnrd court the ardeafwf of the A95 1- 'xi 9: 1-19?! in m amfnu-up an ippuIIII.""'""'1iI"i uunrI:"""' .....Ia.-_a.Al;'¢-u.m lulu; -uIJ..-mung (Inna ml-'deb. an $50 Iwvluunlg, um uuumwu uyuu -u ll
-.l.'.*-..-:=.-I.-'4-.11,-,r. the erd.-9.? of ea-.;u.i.I.t.:.al_ s____hnl1 mt be 1-vw withibagnmge thug ofinnooenoe of " amused is-.i'urI:hnr strengthened by acquittal. The golden thread which runs through the web of udminiutntiunofjuntiaoincrimilznlcnueuisthntiltwn viuwuaropunihleonthaavidancuuddunadintlaocua. M L/V, ff onnpointir.utothogufltofthoaoaunedandthnothea't:o his innocence». the View which in favourabla antmidxacmtinn nftha court in to ensure afjtutino in puuuumnti. R may arise from cf mum"-m huh w-W-um-'-*'-mu of a-.2-.J.§.:'..-*-....a.;..m_-'*'*,_ ' mummy -.«.-I.-am 2 9. d.i_,.
gppdmlgtn the aauuned has purpose of aooertahim an to really cmnmittad ' 1:.
sum of m;?,y%&ts= 2962 sec (cam 736:
t2D02J2sLIFR3%ME&4sa§}; A to he fillawed by an the -ppm-1 -m-i-t the to intarfue oniy w-'mu than fir 655% as. If w-w-u--- ----_ t_h_:_a it h a pmneu.-.utinz1 has axnminad 1'? witnauuul, the mntminl witneues are PW. 1-pa'ooeouu-ix. PW-2-moflm of the 3/ /T. UaIlnI'n.:u.\n' , pmoooouu-ht. PW.8-Bymmmnva neighbour and 3 Dacinn--P|If.4_. 1=w.5 and 5-ms. Tho [PW-1-Giwhn prapnrati than of = ammo and the police ofioialo of am t.:1:I..n.:go
12. 1éwg1;b has aepomi 5" 1"" P'""' "' 5i""'3 occasion of Couri-
proIacu_ wail:-:i¢:|ii.urrg.f_' o fun man', the cams" » = j" * __ and had forcibly put cloth into tied bar band: with cloth ma lifiod gm her to 0. plane mar Venlmtammannn "ii evidence arbor" an-sag; hootfio 'by tho prooeoutio
-."#.iu'1da'i-as-.-1 ti!'-I-Ir-tl~ Pa an-..--.a'.'.'~.a..-' :-a-- our. w. It 1% -1 L£.a'\n_3 _Mj _ b
8. cumin extant, that I%depu¢ earliortothoahovoinoidenntlxeaoousedhadoomom 1-1..-.1: h.o:;!a goifir mg: @ mumgm afhur and n 5/ atthat1irna.noo11ewaninfl1chouoea11da1bat.taring ...I -.l.L _ -, _ .4' AL-Jul 1- '----;- ;n-A-uflh ' "
moruunl an: uwuafg nuum wnn committed ups.-on hat and it " . also threatened to kill her 1.
imidant In am and ..
ab-.2 fin-ms.-..n. m ta Viv ., ----..'...--.----_.A. i' 4 A__..é__.. _.___i 4.'...
I1 having 'banana nun 'M A%P§'°m=I durlm quultimad by
hat the deal]: of the rape the ill-will is concerned. PW-1 fnthu and no an nu» ma. work in the mt:-..;.r-rn..4..n.g 11.9% by f.:,(_K.1.I 1,9,; :1 ""--""Iir __ -I... __1_....._ '_ ..I__ L _... .........'I 4.1.. III in nlnnu 'Ln. um: zifiiinu an F' _ uoed bu: heap the ullphp in her house and _..§t11a1ccInadunod--to comam tnlunzhnmbncknndinthh oom1ec!tlonflmaVwanagua1ro1beuweent1nbmthec-of t1-as ',:..-.-r.-...-.3-.:t.-Q a-..'.-... $11.9 .-..r=-..'---'I.=.I.-..-er'. I.-.21..-.1. % _._-6:21.;-..-ai. 211.4 m givenublow onthe mnuthofher brother. She nho %§ 1:: 111.! gig; t_l:_LI1: the plies __... ._ .11--' muunu cu:n:n1x1a:"""I;ififi. 'fly' t':'u'a 'uunu.""' 'um-"' ,, delivered 9. mm child which as % dnhacftha % A iii». in tin T61'-"
has mated attended the hrothnn ull =.!:.-.. """......"".L'.'...'."...5 *..........I"-*-nmigir ' Inniitwu ravnueu' ' that her prhntia part and war since an ' fi1nctlm' phe stopped gethfi hm- %% 35.4-4.99.; not question her in am
111.. __ .-1'__.... __'.........'..l-- A.'__l. L.n.-- chad 'In sum w A % do chop -ofthn nuanced and there used no he _.;§quu1-al bananas two and her In-uthar uIdhu- nam- hadwuntold thenomanad that onadqytheywould sent I-
'19" Leqonoethaxuwuamlkmhnvahermarrhdmharunohh % gm Lhs;-I_:-w;_n gjgg ggzna plum and
-'I.. .'I .._..A. .;_....._.. -L A-nsnn.annIn.z.n an a Iiiu um. ayw iii? the ads. nmxnllgv "ml wk ph°"n_br in tho > fhrthet aanmtha: alter one pnrunh want in on of * flu ma.-::Le m get 9.'-3..=I.I..1'.1:'.;.|-.!'.I-fig.' 991.1. as admin: in at per the any of 'I'll-3 any of bar plums.
" ' 'M Lu -lflnn. uh- did run!- 'uI.' '_ ll' Jain In-tn wanna In-n --urn. Glrliar And aha in not vary turn as to hospital. Enlonthn later. the accused fled her with h rnfiflnnd ¢:u(mm:"I:tad rllifl. on hat. By '/ F_ 1
16. 'l'heabo1na evidence of the procemnu-lg will __n___ ~m In nnnnfijllv nanihmmd i__:_1 'Ila; I I uur--- vu-run---------|--w-u-'I ----- w----u------u-u--w _.L..._ ...I ......IA.....__..__ of 6i':'|Gf ffIflWl'iIl.l. wununu.
17. PM Yenappa gxmuacutrizr and he has 1 L' 3 man': ,,.*'r.*'m'-2:: :..v.-.-.. as.-.-.2.-.2 mu».-,4. 1-.1.-.-.
tape on her and he the who ml:'or:nad' @ gregnnnt and em:
' -an-u--uul an-n-ml 'Imam-Ina."-'_uII
-1... _ = ....;.....'....'........V.1.".V'uIr..."IR...'Q.'*.~,...;" .:... a.I.....' _ aIr.':I.Ia.;aIpg. gu urn sqpnzu ulna q%:_.w his dnughm mu hlm about the rape on her. In fir as this delay in i_I'I_.Ih:r..I:I_s.n.t.ir.:1'; is _'I_ __ a.__._ 4...'... 1...2..._._ A.'..._d. l.L_ K1 _ % hadilnmttenud her and aho thmmaa to . hm pa:-ants and thu-unflnr wad': PW-Qtpaln tn theansouoecland huarunuumahunanaomhun 1% and II-'runs:-'lulu 1-'H: "-- Lay Q! m I?' PW-2. as far» the age aftho prooeoutlrx h canoes:-md. PIE-2 11;; gmtlglg gzzghgdnm ofhi evidence I"
_'I. 'I _.|_...____; ' Lug 'I. --.---..---- A 4:.' WI' .L"l In La yuan 1 my.
hip also dope? and u. the emamuant 15¢ % ab."
'.1... L... ..w.z..-4.9.6.. mp; 9:3; 1-'flfl__ am hm' dnuahm PW-3 gntsa' She: also admit:
hr pea-nfornaug the m I.:~.~.~+.1-.-.-.-.e- 9-'u-Lfi1A%' But nacaphaci 'by Wu § uni 3 and mgardz had evan told an that they cum: in their haunt: am or the uthnr %:5'-.:_¢1a.:.~_r ;d.g_a;n_n mt want to the '. '~ 3 .. . E. .....___a._' __ n..I...... .._.........__...l_._L... "......--_.----- --unnnnanqn-nu-anu:.nInI-- mznunn, Ina pxuiucutrus unusual u.u.u.au-um-up was mm to tho hoapmu and am having iuanfimd by the: Doctor, it wil found an: the pu'¢oeca.1triI:hadbleedin¢fi'omherpa-lmuapartnndsinoe t...-.=% d.-....:.-...e-4%.. -gI.:#nI!!'iI=¢1..I.!III1!.Ii2.1$'!!'!--Il_|&!_n' Q 97?.' IE' I9 5 months that tho prooecruu-hr revealed about the cummitlnd my on her. Th':
IIWTI-I III-II?
ii3":fii"u3 tl"u'it u-uu"" :':':';--'u'€r'£.'. -.m"""""" *"" % _ act.-us-ad has uuuibati tho ~ turn. the complainant': son %' u-nuuedtxajnil.
to the afloat that whiz:
he %% on 9410-W007. he iounci hmito anti gave as :1": that an awe m.-.-..-;'-..v:. ~.~..-.e. IV
-.;a-...:-I...:..a- Ivar ah-Ian has an: an L. mifimi 4 ..;+..i.=.. gm t_h;a__ 9:; nagoazgoov at about fl gxruuacutzrix gave birth to the rub child his report at par Ex.P-3. PW.6~Dr. = Iixéhfinh has mud am the anculad mu mpnbh of sexual inlarauurua and accordingly 11: has giwm ' " .V upon as per E::.P--I. 95/
-7 Q 1 H Ithohufiomflnabowoudmmofme run in yarlicuhr that except uyilzg 'm Tfldilj WE" Hal' "WEI? rlwlb 'III-Qfil-I Wffiiffifi and that 0010612007 and the mmneri my fat ima:-cautsa, tho medical' ma .....J.'...1..;.~...;.,;.. -
win any xwlunangap .Il».L_Ii=a.;1i,t:|I. up ganja u pmoowutrh ya;-:g::i0__:1¢ (lone in this not i1::z.l10a11:§sj5?a:i"1=t;;:. mg00§é37or the child born to the A 010000uami:Iaflon of above widow: of the give rise tn thy Eollawinfi infiarancul comglnirzt union, tha incident of rape méisiahcanboutsnnmhnpriormflaodqhu nftlu " = oftho mmplnint and ifthn uid pusoafjconnufi the am out the complaint i... 1e;o0;2007. tho you back to come when in November 2006. 'lhm£0ro. it was during liowmhar 2006 that the incident of rap0'¢:n*i10gei to have been mean piano. in per the: widmm 0i'i'.'n0 the ir1omm""" ii K'\ it £0 ho hum been talaacn place during Gowri-Ganesha feoduml which took place in the previous year to of Manama' than of PW-1, hat .. the utnppaai getting her _.ALAl-.___ .I_..- I-.. .1. IL, .l'!fiE'!.I}1E 1; 4:..- ._'.aM.u'.;-g.. .=..§'.--a. ;.~ 3 :11» ' ' NIH?
um um .._-_-... ..:...n..... a.1......4. - 1.3. ' " "
]ll'Xfi3lul.Il'.Il Lilli!» any 'HID --pwaygwu vwawu Inw- "-W-er.-a-.r.'-..s 1% ......-- m tr.-.-a h..ns.g§.t.-.1 t_1v.n+::..h§ M :1", «mm:-»» em «-
tha we-siorr ..Ainc&m of the
-cc--«=1 til-new-. an be gnthamd whit In the hns1n'nI. pmg period of incidant In 3 m- 9 hnu;pJt.a1"%imnVe'a- unoonnoioua. In per the pf oi':-ha it W firrfia '' «J.'__ .I..I. __.'E-......_ Jul...' 4- .-.-n.--In.uJun human fin';-an CIA. 'La habit the trial Court did not speak about the pmbnble an n which thn prauacuu-ix had aotnaaiwd. A
23. Thu 911 "
oonolusivalar establish the age ' it is stated by than L' % is 1*! :I,re.-.9; 9.; 9:1 9.! ea i'.'r"1fi"'4':"ufJ"r'. TIHV '~irf'ri61a uifiii fiat clam,-,« when the dhgod 2 and 3 upon]:
aboum%a1mk%§ge as between 14 to 15 1-1?:-I-u..' inf XII. HI.-rung. Inn ru-nuuihnvlniln fl-uh final, as ' ma anriior, mm of the 'uncImI' A_ trial Court spoke about the age of accept tin puuof mnntinud by PW-5 wrilmn the age of the mocaouth: on her ' nun] _ -wa"'-'-'p;Tmut 1-.-.a'.-b .----u 'D. -G -an a-gnm um :-
I H 'lib m.u...-as -
% V the am Court in this regard. even % it may he pouibh no me. the View that tho pwococuu-htnnutbebelow 1.5 yeast ofage.yet:, tlwmeb
-.t.! -r.u.=::1t.rl:1.=;=i_rg @ milwmmv guidmna n1_n_cad 9:; """"'J " "'_"""-' "' I" " ""' \\ k 1'! ago?
record in proof of age of the pronecufln: pmdfoohool ;-ggggdn ig of Au-AA' pruuoi':='I.i.""W. 2+.
A %. Iio ':.~y iha a------
Court tha complaint of rape itself wfll gmooeoution one and
z==.+.1-.«a-. :1.-_.«...»-z
-i'_ MIT Ixnn ' nuatintsin Mr tho manned and in hdgitu oftha complaint. But what in FIN:-!uunhdm'&;J__'u_ __ a-E that tho .._-... - __ __.._" .._... . . '\ _.f A. __...._ 1.-.... ,fl.£1....I L. __-1.3.... AL- " mu" ll-ll A _ In the body oftha prooeouu-II: own though she fwu in tin sun ulmth ad' 1:» pmnnmy up. per the oomplaintwnbn-and 'M mnnthofpregnanqru per
1.-11.ewLt!.%,;,-iu.-1I.nh_.IIf_:.;:e1_!I;_af_3g1_:_r'|;e Thnm.L::Is,thn h 4%' l I _,.
possibility of ntlnégg to conceal aomethim aha annnntharukdaut.
26. Th': doubt arias: of "
andharparontn admittmgmtheirvl A "
ill-will between 1:13 tm f% a¢.I.=rI.;;:g1_ m tr,» 1:44 so much "the parties. it J 7 ' tin evidence on that the evldnnm of x _ ..........._......_.: :.... rum:
1:: Im: uuulnnxa rupurlmn an Quuu FE. _ 'I.~.._ ;I_._"_L'_ .. .. L. |}'2em'.l'n.l"\'l"\'l _ % -s1%ainmaaa mo v. mama HIGii % Ticomzr or .o..r-.1 whumin it ha: been hold em whats the1:wofnt1Iilionwemenotoncordin1tmm.andtbe
-.-I; L11; is .;-_u._r-3 1 -J
9..
K unhel.-lmnbla. the accused kanfltlad in be In
-_n,m.1a_-.r (.11.-:_=i;i_:m ;'g_I:_smc_l L1; 299; 24-1, I_.,y,g;%%?Tg.77 amnudsxnmvunnznnr LIll"I'\ fins LHIHIKII' LI' Illin-
ialnl m an A in n fining RIDER Aeuceou €i-
the High Court when {tfiound on ma Ira ~fi>§ --~ 2 Jmigmant of oonvictinn'_;3 M E.-sea an at!-fin' . ...%t!.ae_."-'v--.ti*g.t-.. 9.1%. what: than" was "'i.}tf" mum' " 5 fiuthw and the than ordcr of High rm to he hnld in 2005 cm. L.J. % % I EH I-Ill! ikaisarrn mmnnn ._ mwn:-. nu; mm s.i13%%%%%ar¢omm, tin mm' was when it um found on euaeme material contradictions on omissions in 91' mg ..I___;~,..L}'~-'I ____«|._..'._ _..._.._... 1.._.'......... r........: .'........___.......4.:-*I V II IUIIITL IE1-ll" Iuu.I.l.I uuuuuIuqu.Iuun.|-.1, % % ooncluot own Doctor in not mmmmg the vintim % ___5but mfim-i113 to another hnupihll aim was fimnd tn be not a normal conduct and mu production of 0\i.£'¢4l,,|j:;
-tvr--I-at-II-r :~.-:m:t;.1-.1.r%h.r.:.;;_a-:.:xn.;h.-.:.r:_:.f;;-L;:i_r=n bin;
"""""'§"" 3"'-T 8" "W '\ 2% Iv-':¢~.._».'clJ 3:3 925 inthnpmnaoutionoane. Aoregatdsthemeclioal an wh: had «r:ommit.1:ad up on AA runs that tho modioal Pmlacutrhz was fimnd ' 't, :.I.-..~.I..I-.s-.~.u.e.d. .=:.u.1r.a. en. -.t%1:;-a;I_r*~ mt he pmgnmcy 9f%j1;:ha «vent. the Gfidmm In he cbloly in 2005 ORL. 1..
'bl: galns.1gI« nmmirornta the Itnuammt i when there wan aha enmity gm. 'jjnrtiqu, than pouihtility of mu implimtion 01.11;.
A _ Since tho evidence on moord brim: about % Influence' that tho pruIocu1:un' nu not bean able to pmovobeyondallraanonnblodoubtastaowhenthe «Inniatnnt nI' -nun innit tilnnn and an than; Q g1_:_a K #7 oomiotemgr inthe evklence ofthe prosecution wltmuan vi.-- _..........n...-.I an..- .....:...4..I.... 1... 1?: l.Jl7l[.II.[.Il.l.LI7lil. fiiifil fifi um vwmn, n1_---snww pm-a-=uuix dope-inn in her mom' K oommitbed tape on her 5 é ailw _ the halpital £uuawmg' Ih9 bacI:na " tim f% ra.u;:u.ap. m pus mmuon. film] by the upon the "at the evidence in the r.=.:m+.1-.e :.-:.--..1; 4 the % m m the fitgi pmsecutlon' inn fllllli' 5' ' to place' evidence before the um Court ,V of tl-1': mtum, wlucn GHQ tbs dlfiltfl
-m.u;::.- IoL.-- #111' $3311; Afiang .mL.-- 1:5 I I' "W MIKL W IIJIJJII W -WE 15¢ proved Beyond reaoomioie doubt, by the cg? f'u_;k.:
I ' % V' __fpmnIecufion,Ait in net panibh In duwfiinfuranna in 1:11': upset of the maths: 1%n£9V based on onnjeomreo §I_ILI_;'nm'IIIg_Ie
-...-...-.....-- -----.--------§---- ----- Q. X O27 appollantarguedflutitbmttheaoamedwhnb 'Is-an-n 1-4 A. , "K13"? 'HI: I IFHRFI 'II 'F +15' nuflflnnnn an annual' lfia'fiflMV.@k4§. HIV Iivllfliillufii vu. Mine: _ nniy ufhur mu... am .1. ntpppod mu; laid Iubmi lion of flu 29- rm am an cue beyond all me. the pmoouunn haigviing-§n¢t than in mm. inflrmiw in the and itcnnnntha said that the evidence indicates oonohuively am it m on the
-manta:-iii nut 61:' nail: nr Io'-n-. an-Ia-II-In-II I-I-uni -I-'In -Inna-111-:-II-flirt III-uiul-l..sg.|.:u uu I-Ii nus. Ila I-It -II-naiulwwuun. Ina-I. lawn 'nun:-in-uiunuu _ 4 A pregnant. This itfereme of min: is nine % __3auppar'bad by tho vary a'n|crw.t:nnn' undo by tin and oourtinthaooursaofiujudgment. Atpora 12 ofthe Sour: wu End the fislbwirg o1'larul.t'ImI: Q, _ &./ 029+ 'thoprooeoutionmacleallofiortato auhjeottho haw and mo ooouood to DNA mt. but thus aupumtonqoot or nohoo ho. not rulanudtln funds required a"1[oo%%oom,a. oooe, even though. no". Court. had onoo % raiaua thus oooouoc. nzmx ioooo dam in mo. -'mo aim '.5354; In.' 25.45.':
...."I.-...B..._ .........o.fl f 4|.' Again the the following shun:-uutinng; :31; 'V 'One ____ tin pxmacuuix had b06021 ' ow Raf uxlnl inharmuna by A' I-1% A' .. _____ do the above oboarmtionn and t 3/account o sexual mm o 'amass;-o. man.' man' I-tn-' --JIUli--'I:nJ'tI L II:-Ilai-Gil)"-il-U hill: II.l.u.In.n.I.uI§ Ion-.I. nun.-wuuu' 5 Kllllflollo GWIJIIOE Benin. the 11-131 éourt couid not have tln hutilntmy or the prouacutrix only on tho footing thnttheprooeouirhrlnn no runnontomlooly . aomhanhan $1, /3'.
fiat nous. to fl arrivadatbytheu-laloourttlmthurwldemewmlnw to he beliuwd in totally n_:_ainutt'hn infau-anco it as ....a;****'r.'.a*-..+.-é aka.--v-a. the mud Govummant mawra. nronomnisz; lag gang; filaoe the
8.-.------r-..
fii'dau":i::a sf %A 'waif; '§t_i' ""_'-"'u.-:u*"* 'ta-.l""':i'ifit '-nu accepted being shun iar the am am um W. qtaizmnde use of and E' : ._,, 3 I ;° Court by the prouucutinn. 'l'hu-«bra, tho the can at thin juncture by ....&....'.~...I.!.;".... ........ ......__.....d-----.}d-- nun-:un -Inn. 6':-. -nun-Anni I." Hi-ljllI'l..I.l.I:I.II._f i'J'I"'li'."5$ uuplu II-I as _pI.uI:lu-u$!1 A _ fibnduct DNA but does not arm. as the prosecution % fhu not mafia mm timaoftrinl man an: in a. can of thisnaturmevldenoeofnllaneotoughttnhuvabean ,1!-.I..-12-l;..I_1._-29-1.; flut!.l_1._a_I,r¢;I_nt_I;md S): , y' M J0 ....I.J WW1":
SE 3 ii I :.
% r 5 E E5 Court. itself, I am ofthu vi-Iw 'V npp1mn' tion to the one L ' 'V Lem; 2.11-a. er.:m,a_;l-.i.:1; ; g _........_....4. A.'I.....:I.. :3...
"lg uni awn if fit?) |'|u.'.:upI mm: pnrooaoulrlx 5 15 years. still there on: and that the evidence on .§ s.-..-mg.-,1.-. =- -- m e-..:.n.-.b1L-11 unnn ', ' AI I-Qflllllly .1" I-lIs!_ III Inn! um' mi V' rm: it was the accused who with the pa-ooeoun-ix and it was that all: banana pngmnt. as such, that thb in at man 111: emughto gram: 'aax'*:uifii'i~a;' i1a'a1'u-t 'ca film i'a."a':'e.iaai a.'a.*1 '.:l"..-a J'--' I-our IIIIII A _ A and oemanoe passed by the uini court. % aannntbaIun1:nn1ad' irnlnwbothinthafuhtof tkmwldenoeonreoordarxdflzelawbearhuonthepoint. m.;-t.h.gt:ww.r.u-:i_.- iti:n_Lg_ng;:ih1gh,n1:g,lna;viawfiamt1n ?,t Z. wldmoeonrward thatthapmoneauflonhnnotptovad hmma mgmnmlgbla doubt the complicity of an unrvwr' ---- .-----_ I._ 4'... _..._';;...!_.;-14;; 4' Amalia; 'An u1u1nuommmunnuu'r;h'éwzun a-7'1 pauItheinIluw7qordar:
1. The appeal is allowed.' 13% ibrthwi" ' " 'tn um ' he. in _ ,iia¢u_ht1aoiionwitha:uroiharoana. :25.
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