State Of Karnataka Through Circle ... vs Suresh Baburao Vantamuri on 31 May, 2011

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Karnataka High Court

State Of Karnataka Through Circle ... vs Suresh Baburao Vantamuri on 31 May, 2011

Bench: Ajit J Gunjal, K.Govindarajulu

3"» ¢ N. "

:1»: THE me}: 39:13': GF KARNATAKA cmcvrr BENCH AT ﬁHARWAi') ' ' Dated {has 335* déij' sf f'v"ia§: L. 9292:: Sam' J THE I-ION'BLE MR.JUsT1cE"A+i:?r J. §:1.N.:;z;L V ' A1\'.E'~~._ __ 3 vv THE I-ION'BLE 1v1R,.JUs*rI_(_:_E- .::x:;QvI1\t;3A;§Aqi;JLI:

__4__A CRIMINAL 9 ;<:2<;@5 BETWEEN: ' State csf V thmugh Ci::'<:E<3 V_ (>fP(>i§cc. CI{>i{Z:&~,[_x'V. ;' .. i V." ../'xFE9'E €I,3./*:N'1"

(By Sm: xm/:_A,TA ;. _' ANE:

E. f3:;.;*€sh Bab1::a'@"Vaf';:am:_;ri§ £3E:,":"$a:S7 .:%g§ié:::§7}:_;;:ist.

V' i1§i:ix.<.§:1;3_:;:£é; v Baburaaa §\.f3,I§} Eamuri, .55-G 'y.s5:}3;.fs; .§;'g§§;:z::E:u?%3§. A i§%1§.2*a.i;;2g",Babura0 'afas.§:am.m*é3 43:9} "§;'é':3.:'s; Agricuizufisé, i ,z1;}éTa:€ {E5}. Easigswaé <;iEE2::g;:':;

" %{:_:i<;Z%§€:'i SE33: Bségaum' > . EE:3P{}§%EE>E§'§'?'S { Sr"; ,:3a3}:<i:£z<; A635,} u ....£:s3§fj' $03: S:m§a§3pa' E \) '?E:i:; {3;i:'::i::a£ Agpeaé éié 5:336: L':E"Ed::*1" E§€Ct"§{)2"§ 378(3) 3 Cf.P{2 graifinw" :5; 0:332: 163% :0 {$6 an 9; 65:1 E3519 , 5 .» E3 2') '\/ _ Judgzrmnt datéﬁ E€3.'_2.2{}{E5 passed by the Pr}. in SC NC:.24'2%'1996 aaquééting ihff rssp<>r:dei::::2--;'Eac<:%.i::€§:iM fbsi the? offenceg E2}/'§U/8,3635%, 3&2, 29} :,/w. ' ' This Criminai Appéai C<:s:;r:in:,$; <:>':2 '£9: E:€a:1ring ':£:§Vs''€iajx3".

Sn' Ajizf J.GunjaZ; J. deiiversd the §<>§E«:>2A*i;f:g:A.»"

JUD<;«ME.2§g* Enitiaély, 2: 3%/31.3; ibis ju:'is5:ic%;é<:::19£ poiisé in Crime NQ.85;'E99f§ ;§'*Z?fE}f§_ £01' the €,}ff€:I"lC€ punisézabis L2;FS.?~;§3, :S:€}6 irfﬁ'. SE{;E§{}f%...§:4§?9 {PC as against Eight p€1"SG:'§':S..f :h€ C€}fﬁ:€{,{:;é3.ifEai3»§ ii; PW»3, iha faiher $5? $36 daseaséd. " 7 §,

2. g:'s¢:',a§ $353: cs:s:52'§%aé1':E. is; £313: £516 CaI:f;§§iéi:2§.ani ?'J\f_;3 is {ha rsssédcsni of ﬁukkeré '§'aEu}<:, '§'§:1§{1<ﬁI'i,,'§FJi}f1A€';':T€i§E ha 3&3 h<>u.ss 331$ ianéssd Qfﬁpé 36$ §3_ES'<é_ .h€v.%;r;§§V.'Vv'{§i3§::§ busénésg 23: Eéméaksré' '"§Ez<3 ac::'L2r;~:€<f; §€:*§<:a1'1.<5__":}vi%".':'2; as: §§»:::s:;§i3--;5: arzd at 'ihff iﬁgtigaiisn <35 s;:;>m,€ V ";3€?L$e§§'-whg as Ezavirag 93;": 627%? 0:: abs cempéaiszagiﬁ 3:53 'fgngi-Egg' §§}£ifE'§3§€§"S am aha? §}f§}§€f§§€':§ séarésd ii} 3232233 hég is: {he zrzazééés a? March or:

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phaias 6:3, to pmvé aha: his sszm.

iady by naméi 'xfaishaii daughi;é:'<-..§f ;'3.gD,f1' of Basiawad. The said aséugcd;

breiher 'éantamufé. &CtiiEd in furzherancé of tbs co::3..m<§fi§:~. themsehres by creaéing is bring dawn the feputaﬂgn £0'? :~3<>Ci€ij;" and also :0 asquircg :E;'s%Wc"<>mp1ainan: PEM3 and his 88?} aarsgs daéne :33} 3336338 2:535; and d€e3ﬁ$::',..t§"1€}"VEi::"(}U§i?; '%i:?1€ 539:: if ?'%.?\f"»£Ei €43 and ""A'§Ef1:'V€*:/:'§£§*--:"l=f:¥jf E2383 f§..?1é"":;'7§;'cE';Z€'E'3»f3C§. him that if 3:6 53:38 22 ciémgiaém .__a§z':d; a::é::z'_:§:S'».%:§_}.<:1i's€E<:>3€ €335 E2126 §ae;*:$ of 3§m:éi§:€z1i;, he sareggid fags? ':%';.<:: cQ::s€:e.§us23c&g. ;3."' {En 3ﬁ8%';§"}9:'Eg aE:sa':;'a E2.3ii} gm aji E3123 accusssd 3 2 ;s;%ss::s ms:*m:§:::s§:s:>c'z in E; Er: §m'?;§i3€?a:r:<:s~: 5:2? 3:225:

V' "'C{;;:::§::o:": (}§3§¥f38'i and 2&2}: gm 35:} xa-"§<'>:':gf:3;E E6355 E3 3316 Cemggﬂaéaagat P'§€»3 amé 3:30 is miss :;::):";3 €a::"::_:._ in a {amps érax bﬁaring Nc>.KA--23;'H~2€>E5 and :<><}}~: axA?a.--ﬁ;l*"h_§'£s«36:33 E9 Bagiawaﬁ viéiagé zirhsreia 132$ E:e:>u$<: of Sétuatssd and aworzgfxzﬂjg €<:r:2§i:2<:<i in 7;h€ff' séz"ié:iAT.hr>u'::¢",A.V E':-3 that pain: 0? zime, PW3; was C€}§1E§fé'g{' f:"{,_> r:"; to his: houses at 12.35 pm,"TV_$'.;:x,y %%€)n ﬂiegaﬁy by 30316 p€:r$o1f1s in sgﬁﬁutcﬁ at the accusad {<3 ésavé '$t';:?»jusecE in spits: of hearing PW3 Sp€Ci.a§R'ay:_§';i'-ikiﬁﬁf with his 30:: in a high :0 ledge a Complaint; S<;zn's ﬂlégaé CQY1fifi€'@€f'}V'E'.;V V éid mi): iiaks new cf E5, F201" €v:nA§:'a:__é:r:y 9. sarapiaérii, Eéiaving :r€gaz':,i -{G {hex §.2;€:'*'z§13:§.;V'PS1 33; Eiuiikﬁé ééd :25}: mgigter "'€Q::i§:\%é::3*:E afrzii z*€§:::<:iaz1:i {S $0 35? PX?\f~3 had :10 aE?;s:rz3Vsgi:§%f€._' "big: {$6 a Cemgsiainz EL:>:,P»3 wéiéz SuA;s»§ri:1{€;3d9¢:j:.-"fa 9:? ?aE3Z<:€ :31: Bcigaum, it aggxiarsﬁ 83$ gaié

-*C3G§3'}J§"i3§3§;."Ei':' Wag mgisierad in Crimé §'*[email protected];'E'§§%§ §€.i}Z" 3&6 V"--é;§fe_:::*s: Quaishahis "i,E§"%_<Z§€:? 5&6 ymz, '«~<§~'§ E":9§; as p-mm gﬂ

5. M against eight gsersons inciuézing 'abs 2zC€ElE%€f§fE'<€S§ji€>:}§,S!'f{S E:€1*€i:2.

5;. Immediaidy, the complain? was; s€nt"':g> Ci7'§g:: ' Hukkeriﬁ he récerds 3 suwmczée 'C:;:<nplai~j:1:. i<:1_Viizéméi N<>.98/'9f"> few; the offencss p?.1f1i:Shab§vf:'3~_?,1:fE{§€f se:C_L€<A>i1v 2"/W. section 34 IPC. Thﬁf said C--:3fi:piain: is Va'§v.Ej7;_:.{3>é%{);VV

5. TEM: gins: $'€;T:Oﬁ;f§:? is {hat a3 1316 accused are ihe._re8id§.:1:<§._}§f if: Hﬁkkﬁfi Taluk. {):1«:f_V has a daughter by name 'v'ai:§;haIi_; ;': disciosﬁs thai: {he C'E€3C<3'€1i::<V3Ci .'i:V:;V:'imacj3? xvii}: Vaéshali aané *5:

same psrserzg §€rf<;;:::t:~:Oi €E:c.,:*:"ie*:;z'é"%a;/gs: <2? 152a;$h2:Eé xariéh Bunséappa in Shré Shiazaiizqgsgiizwara éxiumar R/Eaﬁasxaiamé Mash; I ';':5JE'>é_%:qu€nt '£6 ihs yzgzérriage of Rfaésﬁaié wiéh §}2;;1&a§:g;ag jg-E:<=:§; "\5J€F€ §{}:'€€d: ':0 Eéz/'<3 Eegsihai E22 {E16 rﬁsideatial hazigé .G§ Ghaiigegaga "?a:'a§. %%a:.a;:?:v€:*, ihfsy {:<;>':;§zi, :20: Eéve _"a:?;g<":":ﬁ":€::". §':Ef:%;§':€'? wag =:a::§€:§€d :52 {}L2:*':.;:$%a§€ia,§:pE2 Réziiig E%§aj§:":':é:'a E'£a¢3< 3:201 Pzztéi '«.R~'§'3€Z'€, 3323:; 52% dﬁciééﬁ ééai ﬁundappss and Eiaighaii shisuid rfjaédé-: :;<>g€':§m3_;f, ii:

appé-rais, Subgequsniigg it 21:33 aiéciésd ti: 'nave': 5: §>_.a;*:1Vé'haj;2;1:

in 'aha: fizgidezztiai hsuseir {>5 3.? Paiééﬁ 3;a_;:<2@5? Gumsmappa ;Pa:*§i,V»Raj€r:':§%a'~-:§:1:L*3E:",:a::.d Basavaraj secured aha' presaencs of '3z'ai:g'hz:E:é Es%$:ﬁ'e.rif'iI1a_i h{}L'zS€ if CW--§6. Hevc€'v€:"jT said. panc:;?i:aj:a:..._VdiC§ f1OE~ materiaiisca Then, Qungiappa his div<>rce ':!aishaii~ PWQZ7 ané (>5 D,TPa'{i}. {Z'%?'v*3 16 was annoyiid. It .?L§3-- .5z: .C§S§:¢ 'O% '?gh:€é".:._§}§:'OS€CLiii{}n {hat thereafiezg with Vaishaisl :00};

{he d6:(:€a%e;1 house situated in R.S.Nc_;1' akrzng with Arum Baburao Var3.tamé;;:ci,"2:§ €E1::V V1f€Z"€3 énzagfzd ':§:<~:

d<3€;€::;;;.si<i §ié:*:..da'§;}§'aV did ma}? £igE'€3§:'3 50: '£315 :::€:%:§:3r:r1<:%:m 3110.6. °=Eh{ﬁ'u;ghEi;'"1:;f"'::§:::1:::é.'z*:§%ég m.u;:"d§r WEE; uitezéez mcsmze to .é<:i:':>c§: :.;-yagsyéiss, Hf3'§EC€} E5: is EBB: sags of §f<:e.$€=::;€is211é ':E':a.€ in furé:h€:'a:1€€ GE 3315 <:om:a:<}r: §I1§Z€ifE§i{"2i39 ah:

ac:':z,:35$ié_'é:§:;:"zz2"r:é'?;%::€::fi ihsz murder €35 Sxmdgappa, ':33; §.'8£€'Z shéfiaé his ?::<:aé:«; in a Tampa azzd ::?iSp:::x$£:& :3; {hi <i?::a.§ bad}? by {E36 Eéérggzgzakeghé Riiser freza Aquaéic H-segii viikagra '?f:":L:S7 acceyding 9;} 'I333 §i'"<}S%3C%j'EiO§'1 aéi the ae:cu,$r:d p€r:s<>ns:. hEEE7€f {}ff€f1C§;'S which age gsunishabis 22315333: sesiiimeg rﬁad wfah Sectésn 34 EPC' F: £3 :0 ??IJ§i..I1{}'{i2C€i;'} V'{:91VZ{'€,..i'f} €hc §i:*e:: 'V of the Campiaigat Wh£Ch W223 r'<3gisi:::r€ai'2::§ C§i:msj"N<§.E§§f§i.5' lodged by PW»3 vaaa m€zgr:d' Wi:§h U16'v.S€Céi}1E{i _{§1?§.:f3;«-v.Vx{§f}€:'€i:"i --. L zhs state s!,1o~mQio has LE: ;f§jic>g98;'9E">; During 'ihé Ceurse of tVi':€; :€r_e;i1Q.QLilﬂ.i;j:ts§L§:F%:'a3L_§i<>:1 sxaménéd as; man}; as 3': ':\ri'£3'1f.'?SS ang. ané R/LQ,s; L4. to D40 W€:'I'€ marked of the evidence 2:}? time pr<>sec'¥§vtio:V:; sf' accused under Sectien 3&3 C:'.A'i'~?§',"; VV~a,'»e,/*5/,=:j§V Accusssé haw dezzicd §f{}8€'f.C'&E§<)i'(E %és.rs1<:>r§j. The iaacsrzec': S-€SS§{31'E8 Judge °-:*'$gé:"d.' ih'€..§&u€§:j§;m§f @é;§d€nCe ragardiﬁg Ehéif é:{::r§2,2s V' sf $26 View tha: {he §}:'{}8€i:':iE§{}§§ ﬁazéésid {G'§§FC§%7%i'V.§f1%€:'.,-C386 §€§:@:":€Z raasezrzabiéj riezibﬁ '$26 Eaayneé

-.S§:s$é<}é:§3 l§~§'z::§g€~ 3:30 §::}u§:dV {hat aié 'she 'x¥§€EEfiSS{iE§, zarsms ésiamérzﬁﬁ in é'-,5::§§2s:::"*; 23%' {$18 ;3§:'<3$€Cué§:>z: 313.23% i;':z:"z:s:>.<':§ §":{}S?:§;§€3§ ' e::§<§C<=:§:s'{ fa: 32:6: wé%;::€3sss ihat: is ?'V%5--2 aészéir £3? the P"$.?~3 iathséi" {)5 $15 52:25; ?'v'sf~§3 33:6 aaihisz :35 33:6 Compiaint aafhz: a§::)u'{ {hr-3 deceaémé :%;@EE..:_é;'::_ aaczésed brséng East SGEI': iogethézi PW--E4 is :E:e_.*s;§wng:%* V- houS6: wha: gpsakg abcut the <f:€c¢;3..~ss:§i azidi ?\F§§_2.? V éagether. hzdeszd, 2266 :30t1L€:c: {hat aif. §hé"r<:Lr:r:2ii:1§:2g' E133/62 €u§:r1&; h:V}s%:éEe. Th€' fi1<:;.t <;)f"-ﬁne' w§§:::é:.S':s-Vyizkéi) éxaminsci as Pi£?«E w§1<> at Hukksriw BUM: Sf évidsncs he pleads égnerangié a:~:~3 this vicinity.

He Eiis signature on a béan}: jg:?8.§5'»3,:9"firifgiifbigzf was éfreaied as hastiés. E5%~ 3.1% $316 Gzéﬁgy maiaréaé wi':n,::33€s <>£":..,w':':cs"r:: 3°18.' gresecutéon has 2"€:ii€§.§ is bring 'E";Q':3;:$ iﬁzi: §:.:_:éE%:1 §:3<:i<:Ier:n:a§}; if: is is be ?5::@:é<:ez;§ 2313: '£326 §:§;«2*'jg.é::$-.{:g<;;be73f.A'§::..--:1:>»": :0 ':33 501336: ?1?'«f~2 ﬁg iht": saészsr sf {he Ciééefzasefgd.- '$§3€ xrareziéé; $633986 that §€C€8;§$é £%:,;:":da§pa ' ;i.<%,l%;$:* Siéa" braihﬂ, Sis: wezzid furifwsz degésge {fiat it is '"2:::7@'::'§ {ham 27 jgsargﬁ she E3 3133 ﬁ'».?:"8j"€ sf ihe wimarsabaais V' ":35 32$? h*;<3':%:$:: S313 édszzﬁfésa 3 @532: v--.;h§{:Z%1 3:5 was 9:

we3,réng 23:1 31;"'8/'E993 SE36 'iésniiﬁég {E26 &CC"§3E§§§i; 5:1': as much as size wgmid siaie: that alé the brethera agad; are ciaseiy reiatsﬁ ta * speak about {ha Vast property bigth ' agricultural owned by her On 6/351995, her b§@thV§1~: 'ti3at sheet xaritnssses C'i'é?J..£_365;""(:ﬁ.i"ﬁ§id.§§ap&:;§éL"'A Pgsgtil age} Chandu Patﬁ and 4 Sf Savgiigi Math' Want :0 the said Math, she found ail the PW'--2?, Vatishah and Charg%"~:si!1€sV: E8} 2% and Q9 1-'\f<':3E'€ present $he;':§a::v *i_%1a:'ai1 ézcéused psrsazzg 'WEEWE '}:::*c§§1g the /::i€?;:*i:»:~'*aé';?%3§':,:?A ii:;;>,;':*:a:":*jg ?\}ai'«2'}~"*Z E: a§§€ar3 thig was S€§fE'€}Vi.iS§:V* .£:§3jefé:£:.i£'-«.f§a §3:--":h€ iiécsaseé i%:*:d;§sa.t§3:1g ziééaé; he is saié; 2:: 'i3€ 'i§33S§§§»'v <::*::1p1éi:at€d 55:15; in 33 much 33 E33 '$3 Said :3 '$3 nmadsvé SC&§€ gag: fa: fsﬂg Qemgzétésé E35; iﬁze asaugsd. zimzglai fzgrthar éégoge tings: faihe: £3'? ?%éf-2? hgé ﬁééd a?1§ all tfaé acczzgsd §§:'sG:":s W<i'i"€ Eaéiiag says 2:}? ha. AEE Zéég cempééiﬁé '£2: mgr}? '§€~2?.

E E3 the ascuseé aéong w:£%;E: P'»?'v'~2'?' §"18.¢fi a €jJ€ €221': th: 2433: §3§'{}§€:"'EiEiS cf {he deceagad B.S wsﬁ as P\}¥-2, 'abs-«j§"a§:f§:«§f'*.V§f the deceased. i:":d€<3:i, it £3 :9 be r:st:iC<3.fj::"':1::2;3.:?:' speaks abaut the family affairs;"'Bu.: h'Q§X7fVéf{f€:i'}' is; significant :0 mate is that durifzg 'éE1é co'L::'s<:': :22? examinatieni aha Weuid d€';:>_g§s5V£: 1:ha*L..§'i:séq{:és v<Jas Fﬁérfsrmeé. f1"}C1:€€C1~~§,j.}"*;(i' "$116 cregs sxamination that; in the parents are stili Gr anye:3:1€ yeunger in the course sf that an 3;'8f 1993'"; in the gm hm' faihﬁr irﬁoymed hﬁl' éhatiﬁsr 's3%ei%:h'::*f' V3223 faker: away 'Q3; tbs accused £33 ?:;$§f:§3§" ':;*.*3;§aA~..¢_ T9 1316 363: af the Quesiiezaa in the Cress £xTg_'.§;§:;:%.${:i§:":.A'.T'-33% wcaiéd gsleaé; égzésranse. Sui; §"1<C%'ifJ€¥:*:'§ 3::""r€-a3:$<:a:r:i::a§é$n ségs vvsguéﬁ siata ma: hsz §3F{3'?E§3€§" was hewevezg Eéke emf; ezhez' feezef it is zeeeqaséyed is be pgfeaieé, The Apex Ceurt in ihe case 0? E{.'F.Pa§a.n§samj,»' ef Tami} Nada? reperied in 2368 {3} ebserved thugs :~ "In this ease, the :::__erpu':<:._de'{i<:tie;E':'aVs.Vr:e'£ been faund. The sam'e.e'Lf:e:bed me: E;:--eE§ui:*:V:V}9ie death as a fact must be"p::o:red. 'Ex./*e:: death has not been primed i1§"t1"1§:§'::eLé;e. i"$Q§:'3'iec5e ef matted remairisef' the £i_eeeeSed'ewas found. If the presecution x&ritﬁes_$e'3.AA_'=.a:*§s: to be believed they fe:~,;::':gQ:: :0« s,i;1'spect the appe11a1'1:'«..V1Vd'erein tf1e«"'3f_eieVa:1%: point eff time_, _}e_<r:efa;v_ t-};at.__«ﬂiAe deeeased was to attefzd _;égnetiaer"'5fjfI_,1h'e,:eEon, We fail to uen.dei":;.:é:rit3;;.__ as €;~;z}:§,:_, deceased weuid zﬁakeA3135f:}"1e7A:,fa<,<:fLi$.ea:1 :0. the Shep of PWJQ: 0:' saliewezie Vtefbe efei1:f§c:i---- iiétheiy eempany by aﬁ ef :eE':2.:i{;:§e= e.L:t1:_ei"<§*.=artners." I:1§e'ed.§§.f_eeEse neziee aha': Eieie is 3 case where '2:T::e--V.p:iV;§73~ee::"té<§:: ease Weeiéi 'gee: er: eéreerestagztiai e%:§.:2e::ee."V'eii_:§.:i§eed the Age}: Ceaefi :13: {ﬁe eeee ef Saiéaéiya iﬁhuei Eféeiésﬁ Rejanea §<;e,:'tejEe; ifs. ﬁteze :3? ?£ahare.2:hé:ra reeejsteé fa: 25388 $13} SEZC 215} era $333 $2 has efeserveé 4:}?

ﬁnéhra Praéﬁsh { 2989 Sugp {2} SCC E2': Padafia 'E36633 R€t:§§};' VS. Stsgae oi Czjurt héiﬁ that what: a case Qircumstarztial evidence, the f@§,1ewi:1g7.__:e:sjt:s.E:ta u:;ﬁ V' be satisﬁed: (scc pp? 19- g:-fara @;_V A E} the circumsta:n<:es_.f:em §vhi--:::h a:;.."iéf;f'<:r';~:::"1it€"'0:? guilt: is soughi to'b_e"~.draw'r:_rags: b,s:%"*c.0g;%nt§y'V and firmly estab1i$h<~:9"(:1.3 " " V' 2} those circur::_é'Eanc.'ésV_sh--Qu1é--_§3s sf 3. ﬁefimite 1i€:E1C§,€flCfy" LE:"i€E;'f°iI'§'§j1';yT_vV:3§T§§ﬁf§--§§gV 'é:f}Wa:CEs guﬁ': Sf the accuseci

3) tbs takefz'"c--uw1°nU3a:ive1y, should, fOgI"ﬁ1n$32.'"'Ch'Z?LiI"}._ u.SO'~, Vc't§m;::1r:_1:'€ that there is no escap.€--r;f fr0hi «,tu,!:':v%3 ._ '::'<3:r1cVL11si0n that within all " :c3:'--:>bé;3.:}iﬁ1:y ':h'€:"--CV:*irne was {:<>mmiU:€d by the Vaé'§1.;s"<~:.<i 3Jf1'C§.VI1OI1?3 eise; and 4} é:he%VCir<:u:f:S':af:*%iai evéderzcs in Gfﬂtif is sugtaiz:

seénxsictioia Qbziéaii 'as csmpiete and érzcggabie sf ze:<p3é;;135:.£C:§: «sf any Qihesr hgrpgthesis than €513':

;, ~,@§.f{h£ g*;:.i'1€7<:>f ihe accusﬁé and SL162": svéééacs _v sh;;%'u;§§ ﬂﬁi 0:32;? be caﬁségtent 2/viii': {he gzgtééi: Q5 8, %;ju.s€é $311: séfzeuéd 'Es éncgnsigiezst wiih its V ':3f:;r:{>*:l<%r1€e."

E: is sésérareﬁ tffzaé: ﬁver}? §§::ii,< is §'€§iSéf{E"€C1 to ':36 in the eggs $3 hand was z:s;>¥;§g:$ 'aha: thzsre :3 E29 fjifﬁﬁi eviﬁazzcs. "§h5::r& am :35: wéizgsgg ':25 'aha Qffensé VVj3§"ff§Sf3CL1{f§OZ3 *21*{:»:2.E.<"§ résijs ii: E3222: E§E,'E"€;}ff:g m{;§é"»:€ <2? '£25 aEi€g€d agaiasi ascuséd paerserss. §%ow€v€r,.-__ éhe p:0s€€u:§@ir: 33090363 is brimg $102216 83$ g'uii'%V @fL"--.'§}:§ accuaeé. 03': Cizcgmsiantiai easidence. As €1'2.._£5§€f;"3A--.§}':Es1":i1'€_%f' evgzjg ﬁnk: in {he Chain is requiréﬁ "'é;€». be §:7":'} V{*:'!"_:: b'sf@r€". hsiding the accused guilty. 'E'}:é'.g:ii°€;:znis::;nC€:§'~ are Seughi :3 be reiied e::"':.>}}'-éihe p:i"f.3_S<':'€7E,.§l:3'{i{i.$1'f1 in {he FY6853: Cass are that:

{i} There is gtraiﬁg 39:%1{§':iv€,-~«..vf'o§f'V~.:.If%:€ accused tg COfH}*{I"1'ii_Eh€:§' muifgiez éf'_Dm'1<;%a}3pa Ghatig<3§pa ' _ A {i} T.hr;%;..»:;i:e<:e§3.$e.dA"ii!asgyéasif Seen E3: the ce1:1par1§:' iéhe a'5¢u.s'ie«:: mg 318 g' 3995.

{iii} '7_§'}ia1tV5§§§L1'3?§S'€3«{:§'i}-filﬁi to {he Qemméssism of {he :f;ffc%1<:é. i?:%:"e:{;EC:::seé, have 858%/'2': piaae 'xﬁ£:'1€E'€ §hé;v'~.._havev Qfﬁegéﬁ :0 haa.-*5 CG1'i'E'{1'Ei€§C€d. '£2736 ﬁggrder and ihES'€E7'J a::==¢aj,r {he dsgd Eady, "'{T:'§}}"..«V % '7§;h: "ip::s§C€ ?2a2s'€ :"€Q::::?e:"€s:% grésrz ijgﬁauf g;:sau<:E ' {iji§"E€Z?: 'SE26 dacsaaeé was :m::*3;:':z';§ €331 E9953 3": me ézzaiancs <33" '£326 a,a:€:./wed. Tia 'éE:'3?; and §G§£mes: €§§CU_f?}$§Z8&'EC€ 9:2 zaéﬁéch ihé W-um.

'J1 accuseﬁ :9 (is iifa 0? {E16 :i<ic£:a,s;6C§ §':,:r::%::ppa in as; much as 11$ §€i?'€i{§p€C§ iﬁécit; ;;f1,U:E'f}a¥;':v' v<;if;§':._:P3§§>~V2? Vaishaii xﬂziia {E26}; wsré studying ia zhe samé had came is {he i<::c1<>w3a:><:£g€ Qfghbe a(:cé:VS€'Li..:7{;sirS:>::'s. it is not in dispute that éhﬁ-3 decaaaeciis :_'§'E*1:*9<:er:*E}J 'sat; i3'f:'E?}fv"%:;f§; E': is aka no? in disputé: %:hé::'«.as c<>':i}d 1¥'ééc9..§;v.<fVr<>::i§ evidéincé iii': in by the pr0s€i€u:§,5'::a,, ":hVai; PK}'2'ﬂ3 <:o3:n%I-:3 {ram 21 vssry rich Eamﬂy Q%V}'1§I1g_';§'LiS{'.€X§jt3f1E§i'§§{iv., prepértiés, it: is the case «:2? thé §fc>s.c:<:ut§:;s:i:...:.'r;fai. :3'a.é<:*;:';_E;%1é':;gE':L:u€ ésscf-:as::{i was not ixlterésﬁgéfi < .33 {E16 accuséd persans fﬁrcibiy perfermsd the:

nzarrigge i.;'VLVHéhivaléngsshwara Ex/Iaih <35 Sa2*aig§AiA'§_é;§: fghé Szramiji {>5 {ha gaid Exfiuéh. Sui, %'1e'3w:::fe:%r 23153:...és:~S§.gﬁifiCé:":,i to IEOEE is ihai Swamijé ::<:ru§{i 3:2:'::»:: iii: bést iﬁiiaiéess :3 Sgéialii aé<3u:: iésheihetr mazrriagg: I W355 Vp'E3'§;";ikiT§'I"§':"é.'Vt€"§, ﬁisratifbijg C21" <;{he:"<5:és&, ':«ix':': 22£s{:: nizeia fhai: PEEK» 2?:'7':!§?;§i~3:':§%,§i3:':E;i';§3 s':a§;§:*:g ﬁzz: %:E":€ '$159.36 8? P'?-3 aiaﬁg amih Q36 _g:;a§'€::és ésrzci sissisr ca? {ha daeeassé. figs }3E"€}Sff{:§.§,i§{}§2, i7=,J'{>U§i'§ _:§aé:%Ej\;' re'ifJ :35 6:76:37 $SS€3i"éi3:8;§ aiféurzisgzarzaa :3 23:': mzzgéz 38 §:"i€' dssteaseaé was 333%: 3652': it: {E35 sempan :5 Q5 ﬁgs a:2:U::3€é..

,, WM Sui, it E3 E0 :2{3:i£5:{i that :his cérczgznsiaszcss Cﬁmiaézziy w<3:i§e:i been a CEi:1<:E:§:ig <:ircVu§nsi:a::c€ ts: accuseé £91" éihe <::ffem:§:s aiiegéé aga:L:«:s: them-;_éf4€;':r?' ézwsstigating agézncjg wouééa have f€'3C{}§f€1f'<Ed Jihé" Qf Dundappa! Bug, hmyeszer ii is'».__i;<> :1é:f:ic€fi7' *:h:§*::__ i;E1;c investigating agency' r:o1:'33'@..¢r3 ablzis is _f<*§~s::;:<;€. L

--« body of Dundappa. indeed, .:C{}'L£ifS€ af his evidence admitted 1':v~:;av;;f:: §{:'E:>s<:<:;ué€s} namely 'Sh:raddha" not preduztcid Succession -V En<:i<3€d, the Iearnecgi an Qpinien that the deathﬂaf is .~jcVi;§rv\1btful3 inasmuch as ihe i::afes{é§é;':§::'g'A ags?.:iCj,f'7f':,é.1:s--.__i§{:'€ 23533:: abié €19 1"'{':C:i}V€if' his dead 'r§«:';&:.i'='L€;x C52:.g3'u':3v éé:§€<:*:§; n<>::wi%;h$:aadé§:zg ihe a§m.%s:;§{>:':3 méﬁe Séiﬁjfi <35 Ehéé,-*iE::e3s€§;

Eiﬁsﬁéﬁ 238$ aés,-:3 Eiéﬁlififf ihaé; :aaw:> £32368 '€x7'€:§"€3 zagi$:€:EL%:d.'é%:i'£ia§§j;; 33$ 0:: 332$ c:::=;:r:p§aén*: Egiigasj 3:95; ?W~3, " §1::¥:,?::_e:' GE E326: éecﬁaseﬁ D:,m::ia§:3§::a in Crime §{'§{}.§5§95 far rim 1, Wsfféficﬁ gémzishaéaéé 23:53. 3653 am 5% :95. 8:22: the "é:0r23;:%ai§'i%: wag fsfzaayééé :9 '$36 6?? 332$? E§:ss_%;€ M.,w"l Regésisréd 2: 3;:/z:}»r:r1{>t<3 Cass in Créms: Ne:>,9é%j'§§':; K33: Gffencs punishabée ug":~s¢ 382, .28'; rf-sad with .3€€;§;i{}£"2 ii? PE?£'"~3{} is {he invéstigaiing iifficﬁzx H% SZéi':/3' b in his widsncs iha: om inferrnatiozs that the accused personéa._c:;ncerneciA had gone 1:9 Chii<:k<:>di and V. near Yada,g{:»{:><:ia aiong with ?:~:T.§& :/zccuseé N02 {mind earning in aI*rc:'$':£3d him.

He aiso de;g30s:3:?cs; §:_¢:_ N52 carzfsssaé bsfore him ihe C<3mm£:~é.si{>n <25 the E'I}LEf."{i£'f1".~"<}'§ ﬁ:%$é;2uVE<i% {ur'i:Zf2€r d€§Q$€ in has evidénif mgistsred a C886 in Crime $30. be ngticsscé ihezé aéiegeé COf:§33':3S§{}é1 3':3;:s§:';?a§;€;___£;ar:r:§}: éfi E2CC€§)€i€i?e§; c.:rm:r::::¥': aciegj z;.po:;.'«._ERf§3_a:: ﬁg Sf3f§Z§§ 3935:' 93 i"'}<;€'3f'CiE§€3 ai:€<}:'di§i:§:; 5:2 P5256-3%3}."_"--E:éi5€s?:§g3.ié:r2g f}ff%<:e:* :3 {Egg pzmtg Said :0 i:2€E@:*z;§j:":'g ié Duiééaggg <:a.ms: is be ?€5C{}'é*€3f€5i $22 uﬁéer ?a::<:h,anama E:><:.P~é.?I P'¥Ef~3i§ siaézias his év>"éé€':*:::6: 33:33 316 gai $3255: gazzz, iéleniifieé "$3; P§}J~2 and ?2?¥'»3 V' %;§"2€ s::=f 81:22 %:<;W€2'€:; $2; .s:égné§a:es;r:Vs: 35> % E 5 _,Wm M..

::2<>t%5 P15/'~3 ciairzzsg ihat an 3819935 Saw €315: a,c.e:t_:::~;€»:§ f{>:"cébEy iakézag his a:::nEj»; 5-20:2 é«:>Wa1§C§$ Ba$:vs;g:d-- "§é:iQi¥:§: s%:<>utir:g {is 32:33:: the vehiciic. We am sf ?'§r:€-3 absence sf Camus ddicii 931}; on b_as§s 0f {sf pair of tmus€%rs§ 'Q16 QU.€SEfUi":rf: <>f<:Ci'm7ié.;f:i1i'g '£V;Y;{3"€3;§3.CEl'S(?€§..}£9§:;7: Ehé 0ffem:€s for which th%-:_y"'--__a:"e "cha:fg€él_ <:.3::'m.{>tV--" bé * <:0un1:€n€:d. Endesdﬁ E>«:.'?{/3.9 E0 haxga bsen drawn by the PW43 aileged :0 have Cited the aCCus€d:A.§a3~gi1ﬁg a is-mpg Erax bclqpngirlg :0 EE>.8.}99E3. The w:rSi01'1 cf is thai 2 ~ 3 dag,/5 aftéir, Poiice Séatien; wherdn he was sE':z:sa2;'r: pm' /'ﬂf1i':§ idsntiféed 6:25' same beiozfz 9&6 is f'i':s..,s<§:2 §f§u:3da;:> E::&<-3s:€i WE" zrzoiics Ehai; ihéfre .3 mm 'I , 3 émfoi-:%--é:'E £<5:<:gs'€ sénég in Case :25 23:5: p:m:>s€c:::§e:3,. in $355: 2EEr:és;;[.i::5i2;%§:?.V{:€, V:'§1€_}::%6ad beé is; :90: 5:} 'Q6 fgszzndﬂ TEE: sé:<:{}:2d £3 fzigs: arsuiéres ?:;;;{s»$ 9? 33:6 grasécaiigm reszs $érc':2ms%a':::§a,E :;3wZs:i6§:€:%, '£:: 3 §a:»':~§~: Q'? C§fa:'2j:ff:S'{8.fEi§8§ f3V§£§EfEf3{3€§ e*«i€:'y ciaair: éiiixa-":E;:iz€:'::: is ?§<:;L:ir«3::i E53 '$3 §3f{}'i7€<:§' Tiﬁs {:«::§;~' C.:E;rf€ums:a3a<:s wag }1;'z'§7,§C:"I $26 §L§§%'}S€3CEi§;§{}§fE wguéﬁ S'iiE":i}§'1§.>}}/' :'»::='§}; is ihe East E9?

iségsi-ithézz whiff: acatarciiisg ts; :13 320*: :51 f<:srm%L*%a'§E€ ling {mm which 25:6:

star; infer Ehaé; {he 2:QCL:_§;e{E §:'::sc>ns £me:éd€ma_1Ey§ we 3339 noéicé: ihaz ibis §:::§f; 9? tbs 5 Ns.8iE;'95 sf Hmkkeri Fakes staiisrg which er: £136 Cempiafmt 05 PW~3 was :10: puftsuegi x<i:g<:»f<éu's;i§§ {E16 State thsireaftcr {oak 'i7f3g§$'{"€'C€d Sue-er::0€<::» case an 30.8.3993 ifii-.Cf.im<~3 fer ihi: ('\ offences punishabie uncief §§€§¢t§<;:: (€32: A:2*€}n1 r/'w¢ SSCUOYE 34 LPG. it ﬁg aise COYYIEE whe is stated to i'2éA'1'::dappa has Ci':-zpesed that She :Vi1 5' " .

as 7:39 ':fii£j:ii:£_(;:1' A'{)f the decsasszsé E)u:'1c:'1aippa' _ ﬁlgvazg ésJs«::'4<;%:1~:f:j;€ in {E16 €:Vid€E'}C€ 'ihat '\:'ais1::a§.i is married a,r:3:': ii; §Vii§Ji:-"ﬁg-1a9§E.1f1"':;7f:€ Qsésaé at E{@3%:,:«:pm1 Endssd that }i7~--J*:'21/Eid %E2;€:..?Zh'€f'§':"ﬂ'.§f?I}C€ 0? ?W~2?'; Ha'22éz':,C3 ?€§&;d :9 {he A:,a9;:'§::):;s3~.;§As1p'"€sis <25 tins: and 331% gazzcéijz 9%" {::w;.r§€::c:-:3 'gee: 5;

ﬁthé §§:?2_séi:éb;§;§:::2 :9 @3276 €316: gzgﬂé, 1% am: sf €326 4;2g:' th€V§'22§gm€:r:%: {:25 acquéitaé, in C§E'€,'LE§Z}8i£'i§§.{:€S; caanei ~.§$ fauéiséi.

' :3, 'xéff: am 31:35) avcgrs zhat W6 aye w%%:%: 3:135:

'égppsaé féléééi by €36 S§:a%:€ as agaénsé acqéﬁéisai iwzg V'§€"i?:>'S 3&3 p<>ssébEé:§ :i;§:§itE3 fa5;<}m"§; {ha 22sce:%:;$€«:§ ?€'3C§':3iE'€§{§ :9 'Q6:

§;::*€{€3:'§€é. Tbs Apgzéééaté {Z«:>:1:'{ %::.<:}:":E:aE§§g d<>€;~; ﬁat amcir/3%: of 2:.::qu§§':a.': 'zmiess {ha appmaéaiien {>5 J' ' §€f"s7€§'S€ and mo: in €LCC{}Tfd8;f1C€€' wizh tbs s;€--zL'ic--{% :'pc>Si:i<3r: _,§ 3 181$] :

E: is ::<>E pointed am; is §;fO$€f. C§iv'ii{}§3 %;'f:'aﬁi any " par? 9f the: svidsnce ﬁ{>:.<ﬁ§'t:€?'{§"€f}'§Si<§f3§°?f:'€§.A8_I§§i. 'W6 are required is iaks a ﬁiffereﬁi"x'§€'Er:V¥":i:a:é'$315: 'zrsgé :aé«:€n the §e3aVm.€d; S€issiQ:"a:~,Jz1dg¢_'. .4? Aiflgé;-V_'C,1{3"?I";?ii;'V find any maréi in ihé agpzitaé ;:é:4§1<'§ 1s~téi';;:.ds..g1i_,$misSe'ai;

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Karnataka High Court

State Of Karnataka Through Circle ... vs Suresh Baburao Vantamuri on 31 May, 2011

Bench: Ajit J Gunjal, K.Govindarajulu