State Of Karnataka vs Khaja Moinuddin on 3 January, 2011

[Cites 12, Cited by 1]

Karnataka High Court

State Of Karnataka vs Khaja Moinuddin on 3 January, 2011

Bench: K.Sreedhar Rao, C.R.Kumaraswamy

 A  

 »1. '~» k ;»:::a;a« Eﬁeinzzeidin,

  2.'; Vaéisab  Brivsr V3.11 Saﬁg

C:'%£:.N<),§@5;'2G§4
Cfw CrLA.1\3c>,9()5,f2004

IN THE HIGH COURT OF KARNATAKA.
CIRCUIT BENCH AT DIIARWAD

Dated this the 3" Day cf January 20  '   .
Pr<--:-semi:   V
THE HON'BLE MR.JUSTICE     
and I  ,   ._ ..  
THE HON'BLE 

Criminal Appeal"I\I(§:9f56/20021'  
C /w Crimi1:.a1"Ap'pe3;}  -A5,+/24004

In Cr1.A.N0.906/2004
BETVVEEN: "

State of Kaifnai'ak é.j"--w.. ,   _   
Represe:1_1_;ed*~bj>' I Ejlb-3_p.3t . ._  
Town C'irc1€.--..f'.   " 

" '   ' '..App€Hant

{By Sri. 'v';'i?%x:_4.}E3V2v¢ri'%¢,';«:é,;é§ %:~ii;:§p;

._ $g'§Cs«..E::51'§%{r'3::f~'Va3i Sab;

. "'VA.gé:  -E9 j,§'€ar$9

 Héiperﬁ' Behigé ?}i1901'b::::£ Schaei,

Eyféhabeeb Nagan
.A _ §'*§9E:£":1i" Nsaram Maggfiéi,
V  '~§"§i}S§€{5

8,59 332% Kh8.._j3. Mei::u§é£:;§

,,

Q;



C:§.A.N<3.9ﬂ6;'2GOz§~
Cfw CrLA.N0,905{2004

N)

Age: 49 years.
Driver in KSRTC Bus,
Bahind Phoalbund Scheei,
Ms:-habaob Nagar,
Near Noorani Masjich
Hospet.
3. Zainab Bi @ Khajabani,
W/0 Driver Vali Sab,
Age: 38 years, V
Behind Phoolbund SchQo--1,_
Mehaboob Nagar,  
Near Noorani Masjid,
Hospet.    _ 
   ;'.~,Resp0ndents

(By Sri.Ma11ikar'jL1'n_ s 1\{Ié;s§a1i; a%au§ca»:é)  "

This   file---'d' L1_T.1d€I' Section 878(1)
8: (3) Cr.P.C_Vby%__the Sta.téA~:PaP"'for the State praying that
this Hon7b1€:, C0uf't:;;A.may_ baa pleased to grant leave to fﬂe
an appeal  agaiI_1VS'tV i;--hé~.__Judgmer1t date 239122003
passed  by the AEa:3t"a'a.._T"i*ack C0urt~I, Beﬂary, in
SC.NG.8(3,{2002 acquif:i;a._§"éhe respondents/accused fer

the c3ff€nC€s==.P/U/Ss.1.3?:3*; 504? 302. R;/W' See. 13:4 and 337 E4§_;'E'.3.QSeC. E-»1{£'a'f :P:::, :'a {jiii.,§xkV;'§1§i;3;gi{};Vf"f~*'*£:i2Q{f}5£ BETWEE§i' 3

-- ' ﬁféata 92? Eéasaaiakag A .R§:;::a:*§ae3'ii:€CE by {3,?,Z Hespefc ' <;a.;f:":"{Ii:<:§a ,M;'5:p§€§ia::§ K jVM§aa;fr aa. V,a:.aaaaka:; acaa} / _ Seeiien V-.3?8""'e§ Cl°.P.C by ihe State ?ehlie Preeeeutor .é:§§a:g*§§:gVViha% this Genre znajg be pleaeeei to enhance {he .'olp'_.een?:e'nee éznpeeed by the Seeeiene dodge, gellary, in Crl.A,E'«lol§O§f20Ch§ {Zfw {ZrllA.Nol9G5,./2004 AND:

Khaja Moinuddinl S'/o Driver Vali Sab, Age: l9 years, Helper, Behind Phoolbund School Mehaboob Nagarl Near Noorani Masjid, Hospet.

Re}spond'ente_ " = (By Shri Sharanappa Mattur, Advocaﬁe} .. 3 A T his Criminal appeal is '1"i.le'd under__Se«:itiof;; 37'? of CI'1P.C. by the SPP praying tha_tl"Ehis.,_vHon'ble_Co}ir1: may be pleased to enhance lllé sentence imposed llﬁyllthe SJ. Bellary, in S.Cc,No.80/20€)2.dated; 2'a12;l2oo3 convicting the respondent/ accused _ No.1 ="~.forf_* the offences punishable und_er,__Secrti'o"n'30462')-.Van-d«w:.3'24 of IPC and sentencing hirnﬁio undergo '18"'n1o.nths S1. for the offence puni:fi'::.al}le';'-- un:_d.er--V.._Section_ » 304(II) and three months SI.2fe1f';1;he'"'offe'n,ce_"punishable under Section 324 of o This "e'ri1nlina:l"e'on1ing on for final hearing ihie day; LC:V,R.Ku1na1ﬁaswé:mly,"J§ delivered the following:

A' « ..... .. JUDGMENT No,9Q5/2694 ﬁe filed 'angler V "Voo{§.i§'if:i§i§ :'eopo:1de::ES,§aocus€<i {$0552 ago 3 for iihe ioffohoo uoéor Sociioos 323$ 5§éi, 382 R;'"E%7 V iv _ Sosziégofi v-.3533} 'ériﬁ 36'? rsao wﬁh Sooiioo iii; of $8' Ci"i.A,No.9Q6[2§G4 Cfw Cri,A.No,9€}5f2OQ2ii +59» S,C.E\E'o'8Qf°2iC1C¥2 dated 23.i2i2GC>3 oonvioting for the offence punishable under Sections 30441 and and sentencing him to undergo 18 _ imprisonment for the punishable Vlihcler .,.. and 324 of IPC and three monthisvé for the punishable appellanifﬁtate prays that Vggnay be modified suitably.

2. is filed under Sections V. State praying that this $111111'; leave to filo an appeai :;;g§.:::§: dated 23.122003 paosod by ihge "F_a,s§u;E':*aok"'Co'é;:ri'~§§ Beﬂaryg in S.C.NGi8®,/2902 u 3% / m-.4» '$.35 §.';2f;§~ C.¥~':iE«S3£€%m was mzzstruaiéizg ihe drainage A W22 paréiing mug? 222 {here 222.5 2 C§};3;E"§'€§ E3": ih§2 yggaré. There wag éiivaviéi beiwesri 'she accused and €rE¢A,N{>.9®€§;'2QGé SEW Crl,A,N0é9G5,?2OCi4 Q1 3, We have heard the iearnéd High Cour':

Govﬁrnmeni: Pleader and alse Earned ::euns§§'»._1'fQ:

respondents.

4. The brief facts of the CaseV'éifé"a:§_1jL.1f1d::2H'

(a) The CO1')i€I1tS of 1:1_1e 29.03.2002 the Sub~Insp0CiV0£:"'.of i3o1:;¢e02 a Medico-Legal C886 1 and he proceeded to the statement of Cemplainant N0.1O6/2002 was regist:(:1fed jfor" 0f1"€nc ¢ punishable under secuong 323;" §3O2.K 32f}'f7 read with Section 34 of IPC an 'ihe cé;;:1ip1ai::: 0§§' <§4ﬁe':LV"':3f.yed Abdui Saisem against aécggéd N25. 1% ; *a;::d V ":33)'vzégﬁérErzgfestigatisn2 Qhargﬁ ghesit was Eaid. 'Q12 Céjﬂiigéfiésvsaf Charge sheet $323221 'aha? 002 29.53.2382; 3.:

- i5<:;<;._;i'*«39i2*;§',V: 3.3? rh3iﬁv------9*9=i*£h Sectieh 34 05 ipc.

V _ evi§é:1sé:.V:is'":ie Q16 effésé that assiiseé Saiiaabi ilfiﬁé i0 H K §$3;:._g;i: maihaf iaziih Chappai, CriiA,No€9G6f2GG4 Cgkar Cri.A,Ne~.§05/ZOGI-'i C51) C.W.i due is pre-viaus ehemiiy and ihey pickéﬁ up iihe quarrel. At that time, accused Neal instigateci N032 and 3 to kill C.Wi1 and his father Munail Then accused N031 stab1.3J<':Ag1>'Syegi"AhE1'_g:i'V"i§iiiriaijV on his stomach by means Of a sustained injuries, he Was"V§iiift€Ci""Eri:_ éghh = L' Hospital by C.W,13. when to fihe hospital he 'When C.Wi1 went to rescuv«e'_hiif:'ri, him and 35 ht? assault fell on his and sustained simple injurieh";._4Th'e charge~shee1: against the:

acciiséd tér. i§ffei1§:}3'*f§i1:1ishab1e under Sectisn 323, the Csmpiaihami airici ifijilfﬁdi Sis fa? I 2),'.

" §PWE§ has dspesed éhaé $31563: ghex/V35 "~.paI:chaV:§a§::§.. ?'i?%?E§ ﬁeetgr exazniiaeﬁ acsusaﬁ Eﬁiajg :§ei<;§.";§;:iz:?;§:1 Es Taas gusiaineéi Simgsis iagsgrésa. CrE¢§:.Ne,9€3@f28Qé% Cjw CrL£'N(:s.9G5f20(34 MI

8. ?K7€'s.2 and 3 are ihe $0113 of ﬁecaased. PW4 is the neighbour and hﬁ has turned hostile to the tha prose<:ut1'on.t

7. PW5 deposed that he adfiiéedé both Complainant not to quarrel, hg_{s de pv:jASed'~ quarrel between Khaja Mohiéidin. and féspect of gutter at 7,00 a.m.v 8' PWS ".?} 8 andig 'and they have turned hostiié' :(j'lff/111?' bf p:f'0é§:c:L1tion.

s§§i1'.'VvQf_d§cV;Léased. PW1} is the wifg ﬁ€<:€ase'<:g_ 4}PW1i._ i.S« i'1:y:i'€«pé1id€:1i Eye wiinesa PE? 1% are wiizaesgss fer E1316 spa?

bbgé Shiﬁ". and it wag geized zméer a 'V' w§Zt:3;€_§s ﬁg iha incideni. He is aése ms 39:: Qf {E23 V"«:§;5::>¢fs'.:;§'€ar§;3 ?.Z?:«'s.} ta :3; zzzad ES to E2 s::@pe:r5i '£§'3.€ 9333 sf prasscuiicrza P.Ws.4, 5, 1? £1 8 are ihe gye C?§,Ei£§<}.§G6j2GOéé Chi? C:'i,A.E\§<}.9G5;'2GG4 M. PW}? decier who sonducteé post meriem examination on deceased. PW21 decter examirgeﬁ I SaIeem~(:0mpIaiI1ant and he has deposed .

sustained simple injuries.

12. PW 18 is seizure panchaa..f%5r._A.1'eC<#{z€§}*v"of from accused. PWS 19 are;

PW22 Assistant Engizféer "a1"1;é:" éiietch of scene of offence? A._Vr§§¢_éi§re<:1~- Mf.;(é 7recorded the statement the crime No. 106/ under Sections 323, Qf Indian Penal Code and JJNGE was produced before mm ;pw2;4 is thg_é:':i3j.:.1.G, Y V " ES 3 are $16 eye "Wif§}€SS€S {<2 Ehe iﬁﬁiﬁéﬁi. _??;*x«i?, is the Cemgiaiziaggt 313$ aiso an émjassd 2:4/~ and his sons en the ethez' side, Wife ef I eeme eeie Aeeueed Va}: wee eise V .V eei Badepeer eeé Shareeher Eihae eieppei} hhqeaﬁei. es: eeeet 39$ pill; where he wee geihg ee

- higeehep free: his heeeee there was heeﬂe 'eeixeeen ihe C:'i'AeNe.908;'2C:G4 C/'W CrI,.A.Ne.9Q5/'2{}O4 witneeeeee but they have turneci heetiie :0 the eaee ef 'the preseeutieng 'While RWSJ to 3 8;: 16;} and relatives, P.V\/312 is the independent eye xxritne_s§e;' ' --- ~ 145 P.W.12 deposes that hieihheuee Mehaboob Nagar near Noerani deposes that he knows aec1V1See1:perse1i';fheif situate by the side of wife and the children of Dada Peer?

Shamsher h1L1rdered on

29.o3.20o2%}§1 he has witnessed the on the day of the ineident; éihhereh between the accused Khaje;'§»Eehiddi»::?:'Khaje. and his mother en eee side /'72' €§I.A.N&§G6,f2G€34 €3;'W CrE,A,N£:3<905;'2{}G4~ iiﬁ:

aeeuseé and Munaf Saks and his family membérs. Ha saw fmm the Shep that Khaja Mczhiddin Munaf Sab on his stomach and he was _ his knife from the stomach, I~{veM$:§{ent'.":Q Munaf Sab fell down Saleem hiizétéi '[00 was assaulted by Khaja'M@hidcii19._%n1 arm. Khaleem, Saleem andA_AV2i~«,X7a1§ sajy iQQ}§ §Abdu1 Munaf in an auto learnt that Abdul Munaf h4;3;{1.§1ie<:?:.L;"

15. hi5"Cr§5T:§$A--§é§<eimi:§1éiti0n, P.W.12 stateis that that heTA i':§._:uﬁni1itg% shop since 2 to 3 years. He 3;d1"I1'i §S Eh3£'=.hG iR?fé;:§. §éShi€I' of Fviaszid far some iime; }iE:::.u:s<::a'= to Maszid £0: ':':ama,z:1 but $31} the if ha had :33: E3932: :5 fsziaszid fgr ':hat 3:: {he $131323 0? 'zsamagz' EEG V' gaiéiiagvi-.V{gff€'*':'é}iaxx?€d, He had $6623: $213 acztussd Khaja K Stabbing Abéu} Mung? fram a digiarzse sf é;7i'}!O '§iA§ 2% feet? aﬁﬁ ::1§a:*i from qaarrséiﬁg pagans? ::'''2>»&' % " ft 9 vé;:§§,:iir;in'g: a§=i:1.:E 131$ abatement $3: acszgseé $305.2 ané VA E{i;s§s{. H6 hag dspgssd $33: whiée E16 wag \};_'_s§F§§iﬁg in {he Gave;r:1r::en: Hi'}Spi§Ei§, Eigsgei, $2/3. Cr3..AeNo.9Q6;'2004~ C/W Cr1.A,N0§9O5/2004 i E} :

:'10b@dy else waras present. He de ﬁat know what was tbs typs of Kﬁifﬁ colour, ef:<:.¥ There was a public from of the house of Munaf Sab. There is no__§é;p . The other suggestions put to him age all d_€:'I1i<e:<§ij;_w.

16. Insofar as P§Wsf_1_, Concerned, they are relativés' théif or less corroborates' "P .W.12 insofar as the Qvert accused N 0.1 and theraﬁ 1~}Z<.*:.x;:=;.i/Aex'z<4:r§ insofar as the overt against accused N032 sf P.VVs.1, 2, 33 IO 8: § }j ..§§é::n5s ' with the €Vid€§C€ sf 2:'; <3f RWQZ: {ices met', 5:31:63} in 1'7:. 5§.E%.¥".E§ is '£326 S5339; Sgaeeiaiisi, Gevernmsai ..e:ss{s_§*e:§_an:i::atiei1;H-he'states that it is pessibie that if en the grsand On any sharp giass

- '::s3e:2';§e':3eef§: in ﬂee weazzé eerﬁﬁeaie can eesait. C:'LA,N0.'E306/ZGGQ C first Cr1.A,N<>.905,f2{)04 : 12 : 3033.286? at 10.30 PgC.58--4 of Tewn ?0iiee Station had breughi: one Khaja Mehiddin, a resiC14e;fi'{Ee'f_V' Hospet, and on his examination he found _ wound present ever the left "

aspect measuring 2 X 1 X 1/12 cms if that was the only one inju'ff,f"*fQuﬁei'v.erx injury was simple in nature was within 24 hours? been caused by any sharpv has issued would certifi'Ca';e also deposed that he had noted the identifie'a§ie;ﬁ the same in the M.L.C§ register but"--«:1ei 1:: tA}aVe'w:eund eertificaieé During his reséiag en the sharp gases the injury 34'; / ¢ .» / %,,.y/"

C:*LA.Ne:906,f20Q4 C;'i3,f Cri.ELNO.9G5f2004 :33: i8. Pix-R17 is the Senior Specialist Government Hospitai, Hespet, who conducted examination on the dead body of Syed She found one external injury which are, one iacerated oblique in direction on the emsi. over the anterior oi: On internal dissection of: extended upto aortae was open vertically, iiiiieiisﬁtine herniating through" sitomach had injury vertieaiijg and posterior surface, blood elotieci, t'i2.e:vpi:1:i:i.efij:eing Inesentry was torn? bieed ,.,{:1<31:Véf e";Ci. eeiséeuieing aerta at 'die ievei ef T42 L~i isJ3.e_ "t3::'i,_§£ei't.ie::.iiy, there was iiijury is major vessel aeriiai aim. iiezfierrhage, E iitre 500:1 in the geriteneai. raaxrit * égije-ee::%:; ihe iiijuifg 1:9 aeria zvee §'i€E:.S'i1§'i1":g iii T.ie:;:is_. 2 ems; ihe '$JQ§;1"1§ was a:*:ie~i":ierie§22 in i'i3iE::§'€ V. .C_8:i:eed by hard abject aﬂd suiting "§V€8e}3GI€}i Aezia 'mar '§7hQugh"'--:E--;':::$ wi'm€ss~:. was eross~€:>§a::1i::€d§ %M:;:;:::::a{fg:%.,;is ».5s'E..i%:§i,€d to dis}3eEi€::e éhe svédenas sf ithis:-q :§§»fi§€§F§ ﬁissiases ihai 8116 seaieé rsieﬂa gasket Cr}.A.NQ.906/200%:

C,/W CrLA,N0.905/2004» means 3 major vessei supplying bicseﬁ ':0 Whole cef igwer part of the body. Amangsi: the major stomach was injursd, and other organs and pale, The doctor has givén opinion '4 death was due to internal injury to major vessel since death was 6 to 1:5 examination. She _ _ _Postwm0rtem examinatien ﬁvefgbri a.;~} V'1:§c:é: caused to the abdomgari in ordinary COuI'8€..~Shfi'Véﬁ$§); :iE}.$p€f(£té#1 Vwcéﬁagpon and found that ihﬁ injgiriég Jgtiéceased Could be eaused by Susi: Weagggn-E._ f5:§hé:..> 'a3.s0 gives apinion as per w:i::;éss,. . ' ' * ' §x,§..22~*th.e E'@rensic Ssience Labgraiazg! W':

'M' x' 1.74' '§.'~'3j2<;;;?_5':EQ_;e;n:%A'a::'tieiee as Ev'£,Qs'2., 3 and 4 'men ehovm Efii:::'%§%e:'e«*£E3e eeizeii by him zmder peszehnazna.

{§e;@§_e_§i 3}; She aﬁegaiéerze ef ihe §§OS§<f':1"§i{}E1.

C:'iaA.N0.§{36f2€1Q4 .,5W' Crl.A,No,905,/2004 : E5 :

eontaining Qne T-ehirtg one seeded cieth packet containing ene Jubba and (me sealed eleth Containing one 'chaku' were sent to Lab0ratO§fj¢%;" . analysis, the ESL expert gives opjejoe. b to 3 are stained with 'O' Gr0u1::5~A;'«b1«*:):C;'df;

found on elothdubba was oft};-ea deeeaeed._

20. P.W.24 statee~~..jn the same day ie, on 2.30 p.n:1., P.C.508 retur_'i%1e'cjf;.e:§'é':;ft.<V>,:EfA }1i>%V.c)':'.<;*.é:'c-e1'":'1"";«<':):f"$';--V¥:":1:r1...examination of the of the deceased ie, one and he seized them ufidef the presence ef panehas ie" Easha ans:§.,Yi.1:1us, The panehnama is marked as 2":._£:":§'s3ie::':e:r:*{ <35 eeeuseﬁ Weye reeemeﬁ and they .<~. /"

5/ ,' Q ,~ M"

zetrgz me:e:;§:.:§1;0§f:._Ee eauee deatlm but at 'zeasi: :3': may be

--V ezuﬁiezzee, he migh: Eieese She kneefiedge ef ihe sfeet ﬁle? 'e--e;;:;evieg each izzgury it may §ﬂ§§1:§,3 tie eauee eieeih ef ae ' eereeél and such Emewieége ea}: 'ee ézepuieﬁ ':0 eeeeeed CrLA.N0,908;'2OQi'£ C/W Cr1.A., NOBQEJZOO4 : 15 :

22. The sum and substance ef the finding ef the Ceurt below is 213 under:

(21) In the Trial Court, the pr0ee<:'1'.1::i;i*gl§»V: .

examined P.Ws.1 to 24 and E-§ie.VP;'1« material objects i.e., 1 to 5 Court: has observed that to assault made by aecueed has died due to the injufievisi stomach wherein hie egiiee the injury has Caused '.'\?eus §eV1»a0rta which would Cause ceefse. Accused No.1 has eaused of Syed; Abciui Eviunaf ané at Esme tiee injuey eeeueed did 301: have :p*:efeL;.::ies:§'_"_v»iiigéi, as 3.2: erdénery ma": 0? eeeamea 5* « <a ,» 2/ 9:" siabbing as siémach Qf Sjgeﬁ Causiag izzgazy an the shazsaééey eréf _. carii}:s§ai::§AS,:£ §x?hen he izaé §,:':t€::xs-masé 3:: ihe maitég' is .h444"'V.VV. §z::;<*;§}3»<§i'é:i:3é E33? 'aha €%"§&$I'iC€ gf PQEEJLEE S.EIRa%1man,;

-' 3:133 366:: €h€ :%::(::£d€:::i jzzgéi fmii: a disiancs af 1&3 12$ {Iri,A.N8.9G€3' £2061;

CEW Cr§.:*:.No,9Q5,/20052 : 1?' :

Neal when he has caused stab injury. The Gffsnce cemmitted by the accused No.1 ameunts is homicide punishable under Section Accordingly, Trial Court e:0nvicte:<:i_>V:}1e the offence punishable under Se§:::i0:i 324 of IPC.

(b) insofar as a1;§§""Aé€§v:V1Cerneci, the Trial Court has claim of the prosecution v -.3.:Vv;W»ere encouraging accused anybody who comes fornvarfi the prosecution that a,C<:use€' .i"1<::Eﬁ 9f the hands of Syeci Abdzgi 'éligitzaf f3f§f;ﬁ:"'i3e §1i:';.'d and 8;CQ!jiS€iﬁ N03} aéabbecé 01?:

V_,,r:~' C:'LA'Ne,9G6,z'2004 C598: Ct} .A.N0.9Q5/2004 :38: £5 ft. if accused N032 and 3 were eneeuraging and abetting accused No.1 '£0 aesauli Syed Abdul the complainant with his knife and to eauSe_..f§he" _ the witness could not have omit.t;eAd t0 "' were either abetting er assault the members of Cause their death, "ee:rQ}d0rative piece of evidence. :d;c'eempanied the deceased to the on the part of ace1}.Sed.__ murder of Syed Abdul '4'~"»I?-i'CxVVVV'ﬂi/ﬁrial Court acquitted accused} 'Z effeneee pur1ishab1e under Seetiehs with section 114 and 30?' "V " «.;:eee<§':e_ji;&ri§;§§.: Seeiied 1 Tef {PC ._ aggfrieveé by See same ihe State 2133

-V " impugned judgmeei eed erder in MA L'j,;ee:;;mse;'e05/geeé seeliirzg fer erzedifyieg me enemg Sf Tfiai Seer? and fer €E3.h8j'1C€II1€11'i ef sentence; end ,/"gs ..-' "Zw~' C;'1.A.N&908f2004 Cfw CrLA9N(>.9C>5/2004 C:1.AeNe:>5906j'2O03 seeking for Conviction of accused N032 and 3 for the Qffences punishable ur1d«31' Sééﬁiaﬁ 302 and other offences.

24. Learned High CO11I"[ J»GOV"31f1iI1"1€:1"1£ ' Submits as under:

(21) Though thereﬁfwas part of accused N0,1, who V to 1:111 the deceased; the; Cf1*§_g.1 him under Section him for the offemze. "£1I}d-,€f.V:S€é;E3.:3n 'of 1"PCw--.v {b} }§~._€f1t€I1C€ i:*f'§;iip_fi;é0nme:1t awarded ES 0:11;? 18 ma:::;hS ;'vK'hiC§"1..V_: i*S;' riot propertianaie :9 tbs Qffense Cémﬁgﬁtiéﬁ .b3;=-._acCuSed N9. 1.

A {€:}§'<%e--:;f;ihr3ug1: ihere is sufﬁézieni: eviéense againsé ~'~._ '-»aQ$u§éﬁ §\EG$.2 aid 3? ihé '§:'§3§ C0312: has gm: €:£3§'}S§§€i'§'€§ T "§§ﬁi'a'i._Ei?f3:}'i§.€§'}C€ G3? 'ihe §i'QS€€'::i%Z8ﬁ E3: E3 §i'i3§€E' psrapagﬁva 57$ 1/ "(/'V//' "'aghe-i__€»:vi;ig:iw£:6 adtiucéd by the pmsacuiisn is no?

;¢:§';1gisié'§:f:: »vii;.{iépenden: wiinens viz" P.V:J1i2 dnsg nee:

.}'A:2i/is §f'O$'E*Cif{Z§€}i'i has iaiigd; 'is $S§8;biiSi'i éiia A j'§t:i3"<'+;'§"*i_'{:a:'€ af abéizneni againsi assused Nesiz and 5:3 and A 2 ..iifi}i'::€fQr€, ihe iriai Cniiri has :'ight:i§; asguiiieéi acczgisgd Cri.A;N0,906;"200xii« C,/'xx: Cri.A.N0.905j'2OG4 : 20 : and though there was Qemmon intention, thﬁ Triai C0111": has acquittsd accused N032 and 3.

Therefore, Iaarned High Court Governmeni prays for convicting accused offences committed under " " V 9 25, Shri Mallikaijun I€.£iI.'I"I"1i'--3'.(.,_Jl" Qnunsel appearing for the 'submits that the incident ihe moment and the offén«_:_e 1 and 4 to Section..5'OG'ViV.§:f€tiié.; Eieiiaiéiode. Insofar as the exridenig is concernedg there is HG clear and éieiigenigjricienceiiiadduced by the presecutien;

sgéaii abnni: ins abeiinisni by accused N932 "xix §;{§'::§;siéié:*'a:f£:e£iA.T_i:§§. whether ihe ﬁnding zecerded by ihze K ' V . "$£>:}€e:*%:.e;%i?

Cri.A.No.906;'2004 C,/W C:E..A'N0§§O5/2004 :23: NQ32 and 33 He furthér submits that he supports £116 1*;

impugned judgment insofar as accused N032 a.:1Vd_,;__ are <:oncerned.

26, Insofar as accused learned Counsel for the r<3sp0_1'1deA£it.sA»;':1._(A.:cus'<;éciA..§éubrfii%é"V 'V that there was no iI1t€I1ti0n'.V'V€;;i':.1.V"'£1'1€V. No.1 to kill the decea$§d.M,_aS h2aL'(i o{§Vv(:urred at the spur of the Court has considered conclusion that accusegd. punishable under section 30/fl'1PéL:*f:.1i3'«oi*Ii5C____and 324 of IPC. He further submits ihat%:he"'Sehi1:dée é.{2varded may be Q0:1f1;rmed.

Efhe ' V'qu<~:'S9:i0:: that arisss far 92::

Trig: Csz,::*':" _issL:siaglz:ab1€ msefar as accused N33 is "'«.,.A::e::i€:a;i§g gzéaeeei '<.:%:zi:Z'que 32;: direetien on the abdemee __ﬁ1.eeLe:;,iV:':{§gv 2 ems' ever ?:he 8.f}§€§'i$E' abdemiria}. '=i5J'§'E§i evidence ef FEWJK Even daring ﬂee ere=ss~

-.Ae2;a3§:§na:ien ef REVQE? geihing ﬁe eééeiied ti: désereéit /. __é:E:e iesiimengf ef this witneee. Theugh ii is iihe Cr1.A,N(>,E'#i36f2§Oéi» Qjw CrE,A=N0¢9{)5,z'2{>G4E : 2.2 :

28. in this regard, we have earefuﬂy perused 'the evidence of P.Ws.1 to 12. Though the eye P.Ws.4, 6, 7 and 8 have turned hostile, the _ the deceased Lew PsW.1, 2, 3, 10.;& the ease of the prosecution: The, i,e,, P.W.12 has clearly accused N01 assaulted father of C,w91. 1>.w.1o théﬁgh nothing is elicited to df;se;*e._c_1it evidence is cogent and' P.W.17~Seni0r Speeieﬁstg A' 'm;s;)§ita1, Hospet, whet conduveteﬁi en the dead bedy ef Syed Ai:.du;3 "feveale ene laeerated wound avg}: {':>§E£V~§&E'§.:%.:»'.V'§\:.§.d_€9 The evi::1e:1ee sf PCWJB eerrebereies /' '*1 .»' 5 9 $2" / Y5"

'"~._:\;iu;§;4.:é:f. inj':1:s3;---«'suetainecE by {he deceased is LS'eaffieie}:§§_ ":i.:'é" ..ea::ee dean}: in the erdinary eeurse sf 'vibe aeenfieeé have ebesen fabe ﬂee} gar: "vi;:..§ {be A ""ai;V::§_e{:':e:: anﬁ stabbed eeuséng iniemaﬁ i§3.jE.Ii§'f;' as EEFEQ _e_.;:_§ externajé injury. Tizerefeeea She finéing reeordeﬁ by C:'E,A'N0.906;'2004 C/"xv Cr}.A,N0.905/2004 eenieniien ef the iearned counsel for the respondentfaecused that there was 110 the part of accused No.1 to commit Abdul Munaf, an a careful perusaf1AA»Qf'the'. u irljufy' sustained by the deceasegl wound vertically placed obﬁqlge '(vii1*eetib'n.i._:e1aV.,t;f1eb abdomen measuring X anterior abdominal wall on leﬁf' was injury to major vesseleoqftae :géin§:i' infesence of 1 litre blood ;:1: this being the position; it finding reeerded by the Cei;e.§t" was no intention an 'ihe par": Qf aeeueed i'..te"ee-mmit murder of Syed Abdul neinfe aj.s.'*{he epiniean cf the £05591: in this eezseﬁ Cri;A.Ne.906/2004 Cfw Cri,A$No.905,f200-4 the Triai court that the accused eemmitteé an {)ff€I1C€ under Section .304 Pa:rt~H of {PC Lei which that the act is done with knowledge that _ cause death will be punished under be '4 sustained in law, The positive stabbing the deceased by length of 1134 ems and .b1adee_x7;urV;;fi';'«:h._1';'?_5jA the junction and stabbed" bu part Viz., the abdemen and aorta and hemorrhage" fall under Section'3'O»'$'VeV.i?:ifi::Efi.; i1'ite:1d'ed to cause death of the deeeaeed; question has eeeurred si11eeVtberei"wa_s ailVégtiiarieiiibetwreen the accused and the 'V V' «--.ee:1ie'i;;iai;;i:ai1:Af Tb:e:1e'fe: 'e; we fee'; the: 'ibis is 3 ii: ease tie ;<.::iies:i_afi<:%,:"e,§€:eiseé;§0iE fer the affenee pzmishabie made?

Secéien "JPa.:'é«~i ef EPC, '§hei*efe:'ei the finding "~.__V"*§ee0rée»:§*by the Tris} C3111": ibai Effie aeeugeé is géiiiijg Qffezrzee pmaésiiebie emder Seeiier: 3&4 Pa§"?€~§ i:~:«, C'rLA,Nc>.906/2004 Cfw CrLA.Ne.905/2004 :25: bad in law and it is altered te 'ihe effenee punishable under Section 304 Patti

29. Insofar as accused N032 and 3 H the Trial Ceurt has acquitted %:ﬁen1. punishable under Sections»V323,bA:"5(54V,z'T with Section 34 of IPC. The ere ' the evidence of the ':0

11. The iridependent not stated anything ab0u_£t4 hwas present at the spot. to 11 does not

12. The evidence of Rwsgla A2w.._a4nd insefar ae accused Nes._;£"a::dhyxeeheehned. The ether eye Witneseee ?' 8: 8 have get supported ihe eeee ef the ;:.*::e£~§.e_e:§:i<§;1_3__ 'lfherefere, their €'%'id€E1C€ may eei: eeme ie

-- the égié es? ﬁie preeeezziien. Zesefer as ihe act eemmitied iaeeueed §\E'es§2 311$ 3 is eeneerneéi éhe Tféaé Ceurég aaf§ef'AeaI*efuE1y anaiyeing 'she evideneee has given iahe / , 'j ,, ,2 x aw Cr1.A,No.906f2004 Ciw Cri,A.No.9Q5f2{}O«'i :26: benefit of doubt and has acquitted then: of the offences punishable under Section 323, 504, 302., 30"? Section 34 of IPC. In out View this finding _ the Trial Court is sound and propeif'. "' disturb the said finding,

30. The next aspect to is with regard to the toitie awarded insofar as accused No._1V_ Trial Court has awardeci of simple imprisonment under Section 304 offence under Section 324 of the €'fid€ﬁ€€§ we have eornegto the eonevitisioyii that the aeenseé No.3 is guilty oii"fenVee«-._V§uniehabie under Section 3&4 Part-i of i"ie~v_v..;o:j§:if"ei'i::1ent imposed oy triai Court is not

-- orope:*tii§nate to the offence eoinniiiieé by aeeueeé iiiow EB ié;e*:'e_fo:'eg eentenee has to be inoeiifieé aeee:*d;ingi}g, :9 , ax"

"w/ C1"LA,Ne.906,f2QO-4 Cg/W C:€E.A.N0.9C}5/2004 :28: {b} Accused N01 is entitled to the benefit of set eff under Section 428 cf Code Criminal Procedure. The sente.n'eVe 'ﬂ"~e.. ' imposed on accused No.1 fe-:5: ' . offence under Section' 304 _.Par't-if Indian Penal Code and 324 of Indian Pena1v"CAn'd.e she11_':run'v .

cencurrently.

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Karnataka High Court

State Of Karnataka vs Khaja Moinuddin on 3 January, 2011

Bench: K.Sreedhar Rao, C.R.Kumaraswamy