Naveen Kumar @ Giddegowda vs State Of Karnataka on 29 October, 2009

[Cites 8, Cited by 1]

Karnataka High Court

Naveen Kumar @ Giddegowda vs State Of Karnataka on 29 October, 2009

Bench: Manjula Chellur, V.Jagannathan

" V'  _ Ha.sé'ar,;*-LDi€~I;1'i(.rI.

IN THE Ii'I(_}I'i ([3(')[.%R'l" "C'>§" §.°{.z\§{Nj\"i"AI'{j\. I.3ANCfAi,ORE
DATED 'I'I--HS Ti iii 28? f 5'* [.).i"a'v" O F (T)C"f'(_".)f3E3R. 2009

I '§«2E£.SI'i%'\7'§'"

THE HON'}:3I.Ii §\/IRE5. 1.: m._.::sa'1':<"1': MANJLJLA cH}<:j1;1.§i}'R "-.,_

;'x?'\§§3

THE 1Ji<L);\1'1-'am: MR. .n_::s':"1<'"-1:; V. '_;;<-\GA;\Imf;*}I--I;k3;r--Jn_ T

c:mMzNA:-. AI-5'I'}I*ZAI.' No';"1 074'/2006 j" ' -V 

BETVVEEN :

1.

Naveen Kumz-u' 13;?-F Glddegowcia S / 0 Venk.21I.c:* gm.-'{..!;:

Aged 28 ye2111"ss

2. Venkategowd 3 S/0 Late Th::11131:.*,2§c>\x-'("i2.iT' ' Aged aboul ,\"mr':'s"

3. Smt. RaE:l'1}'»1;12'fij§b;131. 'V ' W #0 Vef1k:i§_»{ _C''.f_.';(}':'k»-~f{'1}_'.. ' ' ' ' nu Aged 5.4"y<-3£1'1";4{'-.h "

Appe1}.ar1'iF1_ 1'.'¢',' 3VV&V'12'_'t' V'.' - " _. Resivdevnts of .'3_2:1;:jz:'1§Jn.11"z1'; \"§i§;:§;:<1 AlL}1_% Taiuk ' _ .,_L:3h;1;_f:T.1\"aa11. Aria.-'c;{'2;i.<") 'AND:

Stéiﬁs of Kav:"i'1£1i'z:1§<21 By Alur AP01iceR<%}")1*esc11i.t;a<'i 1)}; V' S'La'E;e PU§_)Ii(' I'1"cm==*<_*::1<>£' }j{igh.C0urE. £31:i1(:§§;':;3j.s';

Bémgalore

-»v.--(;VBy Sri. P. M. Ndax-'21;/1. Am-1:. Es?'->21-}) .. . APPELLANTS . . .RESPON DENT This CrI.A. is filer] 1I:"1<i»;=;' E%i<':('t,i01'1 374(2) C1'.P.C. by the advocate for lhc z:];p<:]];'.x:'xi>+ :-:,:.g:.;.i1'1seI' I110 (..}L.1dge1'*:'1en1 dated 31.3.2006 1:)¢1sa:"ac-,*(i 11.)}; 1.l'1:= .:'\<'E<'§§, &>'.J., .:.m(.] '1h<-3 I-3.0.. F.T.C--II, Hassan in S.(e1.1\%.).$553/2{%(}i'§ amd 94/2004, corlvieting the appeHant:/ac.:cruscci m''):-_;. I 2.-1;':<.'i 2 in S'C.No. I55/2003 the A/A.N0.3 in S.{..f.No.S:§«rI1z,'2()('_i:-1% {or The (.)I'I"e1"1ces pLin_iShétble under Section 498--A. Ze3()-$1"; ;_m(i 302 read with Sec:i:&i01_f1e'C'64 'of IPC and Section. 4- of 1.112: 1).!--". Am.

A/A.No.1 and :2. in S.(..T.%'¢<':.255/2003 anq "A,,/A..'_1'NQ.3'm S.C.1\E0.94/2004 1'0 1.lI'1C]t'}l'f_._?j() SI. £1"): fZ.yee11's_'an'd"t:erj:v pa'yVfiAne*-Qfu ' Rs.1000/-- eaush {or the '()§'f('*1"1("<' :pL111iSie1:--::b'1¢ ~1u£}._c_k.-:j.Se'e§i0f1 498~A of IPC and 1.1)., in 1.t1"1c"§a:*1';:;<..: SJ. i_f(jnt..E§ 11§{)_r1'£~11s. A;"_A No.1 and 2 in E 5:3/200£_3 W;_':L1'1(i punishable LE1'](T1t"I' Seciitm 2EEM;VI3a1':gaI0re L'3f_'EPC'.b Further sentencing A/A.No.} and 2 "tin --,VS.C..No-..}_55/25003 and A/A.No.3 in S.(Z.N<w.94:'/{)4 ityiéhx1'd_e1'gE5--.i.11'1prisdr11:r1Vent for life and to pay fine of RS.'1{}_O:('},/-"'f::'2i(;V'.i'1v foe':;.h{-reoffenee punishable under Section 302 mi' }i'(';j'}=.-:x:<,'i7'{LIL}. hh'i--<?'."~.Li1'iF--*1ez"é§0 S1. for 6 months. ¥""Lu.'_I.§'1er A.x:;«;:sz,:_h-v*.n1(.£.:A:g 'RX;/x\'L'Nt)';1 and 2 in s.c.No.1_55/2Qo.;'; ;_mc:1 /3,,/j,:~;g.:~e.g_}:':'s"_--.._;n' 's+3.c.No.94/2004 to undergo SE. for Gf"'l'I1()1.1'1':]"'1S:' L;-1':-x<-i 4t,Vr:>-.pay°i'i'1'1"(:=. of Rs.1000/- each for the 0ffen"(::5* ~1')U'-!v"1'i§él'1V&1'!i)V]-ff L':1'1<§*:§::""Sc>Ci'ic)1'1 4 of the D. P. Act, 1961 and iV.I3i;_, fie i._l1'1{',1V(;?'§"Vs:g<'.'..'SL1. £61' one month. All the substant:iv€,-- .V"gs:e1'i'1i;e';?m"te--s4. *-.:1:"e_=' '"'~l'I:€:"1'c':'.}.;),'.v'! ordereci to run c0nCu:rrentiy'ZV.h'_.. --

TE'xis C1'§v'§Av._(:;()111i17;: on $01" I1ea1'iI1g;'. {his day. MANJULA (:1c=?I1'\-"e1"{*'(:'JAthe i'<;i§{)\-vizlg,-it QLQEGMENT "The gem-"sis for t.h:i= }'si"<-'r:;c:."i1I appeal the Lmfortunate fate"m€:ted out 10 211'] y:)1111;; 5.4.3111 by n21111,e Gcwramma the deceased in 'Lhe p1'ese13£. <':z::.=e<.*.

Fu1'th.eé? sef11e'r1e'i.'r:g * , _ »é'.&/A'v NO':~43."ai1V'1r.§ S.C.N0.94/O4 to z:11<%(*r_g;c.a i'5i'.§.'«-.._11)1" 7'~..yea.-ifs 'f§)r{::}1.rf:.moéfence,' . accused . Ii. -.t4.(f)'*~.

2. The a~1m')e11e.:x1I.ss §3:_.'2":.'ill'}('lCl' are i'}1c'= hL.1sbe11'1(1;:_fétt.her-- inwlaw & H101.l1e1"»4i1'1--9};1w oi' i.§1<: (ii-'ae21.se.d.

3. '1'}'1e b1"ic?1' §";.1<".I.~s: mm mi 10 the 1'i£_i_r£g_:._VV(:)I".:_:i~ ehazrgeu 9' Sheet" against the £1('£TLl5n'(..'(I'1 a..;3;'>r;'-EE;.11i1.ss 1991.0 .315 as L.i1'1-f__}e_19:""

The I'1'12.11"1"éa1;ge §')('H-\-'<-'mg; the E'-*'=Aa.%m*1.1ss€:ci,v--'%:-1;5pe119{'r1t'*by*. name Naveen i\'.u:11a1" =-fr (;§:iE'1i<:§_ "(3ow(.%z1V" u;'ii'.'1:-V-1t}1<}_ deceased Gowramma who 11€)1'Ltj c.>H"1{:>.1* 't.1~1:3r.1.V'V1?}'1'(é (laughter of P.W.1 Venkatesh (3<>\.Wi;.1 \x..r;1-L91.E4é,i';»i;o1*_:1;j{§--;i.'.:V.Vnfjn 12.12.1999. Subsequerii 1.(;}V'{'.£"1:{-~ .A1'iM1;.Je:'i"'i-2' €ic.*=:.=<--';;-xsc.'{'l (.}ow1'.~_1mrm'1 along with her husbmjltf ;1.11Vi.! ii1.--i;"1\.x;§;eV se2;'m+;-'(:1 1i\.-'i1'1 >' in the 1'11ai.1"im0r1ia1 hO,I.T.§.¥.e Si11g_§'a9i;'n.1;&':_'1 \-'i}'2:s'__{<7. .s"a:.'w:w.a:'(.1i:1;g_' to the 1)1I'OSt:'{.'.1.Ei.iO1'1 the $3 2101. I:><*i1"1;g 31;': §_}j)_'t.--' wi1.}'1 wE'1ai was given to the ' bl';-C_1_<3 'c:{i1d_'=t.}___1e.~.}:§iV'ic.§{~ ,a,1'1'o<'}11'z 11% %:.E1:--'- 1i1'11e. of 1"1'1a1"1'iage in the form of 'eash.'ef'R%..I3C).{_)(.}{.)/ ;_;a.>1.:'§ of 8 z'.c:)1as._ etc-. sL211'1(~:(i harassing 'the deceased C§()\.\.»'1'a11'1111e-1 in br1'n§;§ 211('id1'ti(.)1'1ai amount of '"R'S'.2:0.000/-- f1*m"1: her' p:'1:'c:ni:.«'. HOV\:'(".'.'\/(:?§'. ii; is also said that ~'su1:)seqL1e1'1t' to {I19 I}.1;i3"i'i;'e}.j};'~ am z;1}.)m.1I a year" tIhe1"e was cordial relationship between the husband and wife and the strained relationship COII"i1Tl€I1(,'0d .l or 1 V2 years subsequent to the marriage by ill~t.1*ea1ii'1.g the deceased both physically and mentally for the above saicl deniand. As the deceased were too poor to meet the demands of 'thee 0' accusedwappellants they were 1"10i"aVbi'e. to'..pgiVc_0Vt'h.€ yalrriourit but on the other hand, they appr0'a,ch*ed :hé"a;§pe11a:i:§é pleaded with them not to ill--i1*eVat:~ or assa.ult--th:eiradVa'Ltghter. 00

4. It is the turtlier ease.01'..jthe'*prosecuti0ri that in furtherance of the lll~t1fC§1ll'l1_€l:'l,l: the deceased, on 30.10.2002 at up quarrel with the doused the deceased with kerosenell'-arid set in the matrirnoriial home and on hea.ririgi'.the vvv'o'iDrlec'e%asc?d G0wi*am_i'na. the neighbours spot and she was admitted to the Casualty and 7'E3i;~;.1§v11aV'tlfavrd;AV~.:;"Goveri1n1en1 l~l0spit.al at Hassan. Thereafter, inti';r1atio.n'v 'jyvas sent to the coricerned police. P.W.28 Ra.hgas"\yan1y~ H.C no. I 14 came and recorded her statement 0 '''between 9:30 and 9:40 am on 31.10.2002. A case came to registered in Crime No.28}./20()2 for ollferices punishable under Section 307 I.P.C. ctc. Later on investigation was done by drawing a spot 1i'12:ti'1a7,ar 2'11 the presence of panchas as per Ex.P.9 under which incriniinating articles like match box. kerosene can said to have been seized I'rom~«~t--h'eis_pojty "A sketch of scene of offence was drawn as per .t3xIi?V.4;8.A,t.''~ '

5. Subsequently. on 5. 1 succumbed to the burns hesiiiiitthehi and intimation was also sent *ef'fect:. offence punishable under Section 1'-E'C.»'Vwas motiified to one under Section 3048 IPCJ _ Iztqhuest.--'«.vva€_'Vconducted by the Executive Ta§hsi1[_;;1:ar Alexi During the course.' of i1'ivest:ig-atiobitvg'--t.s't"ate1tients of several persons like kith E1I1du"k'_i1'1' ofVthe'.dece_asecI, neighbours of the deceased. botljt atVher paivental house and n1a.t1'in'1oniaI home came to . be, recorde-::it*TI'he accused were taken into custody and were '.tfer:1andeEi--__to;"judicia.I custody. During the course of investigation another dying declaration seems to have been retcorded by the Dist.rict I'*3x.ecutive Magistrate which was rec:eived by P.W.27 on 7.} 1.2002. However, this was neither exhibited as a document nor as 21 material object. During the course of iI11,e1'1'oga1.i('n'1. z1<:?cs.,:sed no.2 W father in law of the deceased said to have produced a registered Sale Deed which is marked as Ex.P.51 and the mahazar under which it was seized as Ex.P.43.

6. From 25.11.2002 onwards i1wes1_'igat.;io'nVwasatalﬁeris. b up by anti--dowry cell and ag.-I§ain[.s'eVerr21§v statedrn-ent.sv..caAofV.,the important. witnesses came to be I.'€(:f'L)._1'(,f§;'Cl. Aftervcomﬁ=1et1ng"a, the investigation P.W.33 has grhangeestheet against the accused nos. 1-3 for dpn.n..tshab1e Sections 498A. 3045 and 302 IPC7 reattdVt'-§§'i§i}'1..VéetC§'tio.§1 34 we and so also for the offences pt1_11is1'1ab1'e a:.£nde'1i__S:.ect1ons 3. 4 and 6 of the Dowry' ProI'1ift;.i,tiL:.1j1 1--'x_{'t€';-- 'As the matter was exclusively triable bytgoL11ft:s' c_)I$ses's'i«o:'1s. the (:on'1mit1.a1 court committed the_§_matter toltsessions Court where the accused faced trial. . They _p'£ead'e'dv innocence oi" ail the charges leveled against rr\gs»ar at ' As' could be seen from the records. presence of A3 ' could not be secured at the same Ejrne. as that of A1 and A2. The-A"case came to be sp1it--1.1p agai.1'1st A3 and later on after ~_.J securing her presence Sessions case was registered against A3 in S.C.No.9é£/2004. The case against A1 and A2 was registered in S.C.No.l55/2003. H<i>weVe1*. both the matters were clubbed and common cvideiicc was recorded.

8. On behalf of the prosecution. 33 examined apart from n1a.rking' §.*:}V{>lflVlbll.S l?3'"1"' and"

material objects 1VI.O's i-3. Inc1'in_'iinatir1g 'mateiia-l_ was confronted to the accused d.:.i:~i.:;g 1'<«.~.coV_1*dir1g the 'sta.tern.entl of accused under Section 313 C2'r._P.Cu. Tl"lE:pVd.€f€1'§§C€ of the accused was that deceased <73o\gn;ar';2.r1"2.a"no doubt, sustained burns but it was on acpcounl stoxsje h't:1"s"i;{i.V---'i'*l1ey have not let in their defence except cross-

examining,_l_'thep the prosecution. The learned triatjudge of the entire material both oral and Vu1tii'nat.ely' corixricted the accused solely based of the deceased Gowramrna marked at Ex.P.4'£:i b'y't'reating the same as dying declaration under Section"':'32 of the Evidence Act. .Ag;grie\red by the said "judgement and order of co1"1victior1 the parents are before us the present appeal.

9. The learned counsel appearing for the accused-

appellants fairly submitted that he would not propose to contest the matter on the ground oi" accidental burr1s:._dt1'eV'to stove burst and aCCOI'(.llI'i§§_ to him though the deceased is urmatural, he would c_oitv,i_nce :'l1edc'ost.trt.t'l1atVit-is ' a suicidal death rather than a liozmiciciial o"r;.e." upon the fact that it would 1-';'o1"*b_Ve sal"e.to c0ncludev«con§icti011 . L' for the following reasons» a} Conduct of the V:?:L()C1'.2'S€3I:l4f1§5'pt"?'ll%ll1l no. 1 husband of the deceased the deceased imn1e«diately 21l'"te1ff a~,t?<'~..i"m_¢ide§nt by taking and ad.I1il,ttih§,i my * to"-111:-. 1i"os'pii.a1:

Tlie. I--WW. l. father of the deceased u_C}owrami1ia' w'<')"-_..1_ldl lend support to his argument thatdvpossibilittfdof t.uio1'i11g the deceased by her father Vcanrtot be ruled out ;

l_fFhe'~.s_tat.emen1 was not recorded in the presence of it who was available as the same would subscribed (..>:.'edibilit.y regarding genuineness 51' the dying Cl€ClEt1'€ill()§'I at lSx.P.49:

Non-ascerE:ainmen't of voluntariness on the part of deceased G<)wram1ria by l3".W.28 before recording Ex.P.49 would also s11;-ggeést the active role played by the kith and Kim ol' the deceased, especially the U father. Therefore, (me has to conclude that EX.P.49 is not free from sns:;')i(ti011:

e} The c.0niieni.s of l£x.l'.52(a] wherein the his__'L01"y of incident was accidental burns in a stove bagfe-fuL';'cand ﬂ Absence of P.W.28 dz'sc.l()si11g or 1'1arratl'ng"hefc':e the Coun what: xvaa the statement toy' 'l~1i%m. the deceased.

10. According to the Bhagavan. in the light cl"1.l1E-.;:i't'}Q\xe ava1i_1a.b.§e vfac'£a"'based on" V the evidence placed on :'e(:01'<i_,.._jl:'would be 'L'00_da:§1ger0us to rely upon EX.P.49. He feliesx. iapciing.

(2006) 2 SCCCrl.I3E5:'" -- [j ' (2007';- 2: ':.:3cc'§::';~a .6051';

(2'oo'71'_ 3 ' "

(zooay--.1h -579;" 2-m7:-.1 3 SCC 6.O.l«"1.0 s11bstzmtia'l.c his above contentions _ 'Ae.y:agall1st, this the learned Additional State Public Pro'ShecutOr'{i.M°r. l'aw'az c.ont.er1ds that. even in the absence of ._ any sucgjori. by the kith and km of the deceased, the very ciflcuymstance under which I-§Jx.P.49 has come into existence has to be the sole basis for cm1vic'{.io:1 there cannoi be any the Pubiic Prosecu1.o1* *{(_)()k ass 1.h1'0ug'1'1 several aspects of Section 32 of the EV'idE?11(I'(':'. AC1. while submittin;g----.»their respective a:.'gumen1s whc-'ih('1' a p01'1.1'():.3 of dying..dee'lafati'on could be taken :'.n1.o <:o:1siCEera.*..i()1*'1 while 1he"~Q'th.er._V1Vjoi*tif) r1 being discarded by the Court.

13. With these arg.;u1'1j1.:i2:1_E_'s. \.=ve._iv'1éi*.re gGIie'u{I":1'1f0ug;§h f1'2e u evidence on record and so 21]sE3VV..eii.ati0r1s'-refefredvgto by the Iearned Counsel and the'*~1ear.€1ed_ A'€}d_ii':1:o'na1 SPF.

14. The pom tkiall'"\x«<qt,:1§f1=.a»r.iVseV-Ekgﬁour consideration :5: 2 J') iufie»{jhc-,=r 4:?-1_é=V'jzz'cigr7zer'1! and order of conviction ' agaimii fglie.§1;ﬁpeilare11.s z..z.Jarran£s iniefference at _ our. hariLisf9:'1c1 vvh;ii"bfde»;~:> Shamaia E)evi, Lady Medicai Officer at DAis{ric{:__"Fieajﬁtal, Hassan was examined as autopsy doctor. assaieted one Dr. Krishliegowda in conducting the post " -.AIVI1ari;em on the dead body of the deceased Gowramma and faintly issued post' mort,e1'1a rep01"'£ as per EX.P.42. So far as i..) the assistance. oi' 1"ela1iives lo)' ilic very admission of the deceased to the hospital. at llassan not in dispute; it is also not disputed seriously by the dei'en.ee that died of burn injuries while takirig ii'eat'ment'Va_s a'-1'esLilit._of septicemia M secondary to bums.:"So"§ai-pas L1.r:nat.u'ral'--death of the deceased within 7 years 01' l'1iq3'r"z11é1rriagee with l{Vl--.1é~.fii*st.pp accused/appellant is not st>r'i'ei1_d's}}.r i11"ciispu.teIv_; otherll hand the contents of Ex.l3.4i1:2"'vo¥;:p1lt§:d_ with 'theevidence of P.W.19wautopsy doc*E.o1"lth;'1i -i'i:4_1_:=S':'»c3ie(:casém "stxcécumbed due to shock and sept_ice._r_nia f--'Hsel(i<';:2:;1(i_ai"§,fl'to l:}ui:ns is established. is wliv3th--ei" lii:1ltVE;:' lv\§e1'e caused intentionally by accused "Rios. _} 'i,o 111, the pmcess oi' accomplishing their intention ofl'l}<i=1ling her with the demand of additional .A amount of l4§'s~.,.?iO.0OO/ -- or ('lid she commit suicide or whether " .a_t"'wa.s"'a« a(',ClCl(:'1'1lZ1l 'mirns. As already stated above, the"'lea.Vr:nedl;Advocate a}:)pe;'1r§;'1g for the appellant/ accused . has fairly submiued. that he would not propose to stress his arguments so far acci.de1'11.al bums. Therefore. we are left vvvith the exercise of ar12.1lysin,<_§ tlie evidence on record to ascertain how the. said b:.,11"11s could have been caused to the deceased Gourainma and under what cii'cumst.ances. 1'7. P.Ws. .1 to l6 are the witnesses examined speak several facts regarding the 1'I'lE1I'i'ld.g(.' talks, dema:;1'1*d.fe.r_ and later ha1'assmer1t' meted by the deeeased__at'-the.lha'nds'cfu ' the appellants for the deilimtd <>i':.ai1 20,000/-- ete. Unt"o1.~tunately_ no1e1e~..ol'--these wﬂnessest have; supported the ease of the ;.)1"c)se(.:Vc3;;:.i.i()11 sc;._fa.'ra-S the demand of dowry and subsequ ill 1.i*e'at1aent"meted 'tvdtfive deceased at the hands of the appellants}'l"l7he_..;$'rd_seetgtion as a matter of fact relied _L1;=dri:- 2, 9 to 14 and 16 apart V§ro1«n' the 'dfy'-»i,ng.,clVesjla--:'zili.i'cm at fCx.P.-49 to substantiate their casein' (jOI'l't'€lld. ::1;{;.:.- the <7l'1a1';ges of murder are proved againsti'~acCus'e'd..«Nos, i. to 3. A;)pa1'e1"it.1y all the s<)--Called . w1tnesses,--.\;eE§t) rushed to spot" immediately after the incident '7 have not at all su;.Jp01"ted t:he case of the pI'6S€('.t1tiO1'i: Thotigh they .~:~;ay that on hearing the hue and cry" ofvthe deceased. they l'i.1E~'»ll€3d to the spot, they do not .s1;'1ppSort. the ease of the }')1'()-.'-%('(,?'£ili()E'E on material issue, What .4_"/*7-~v-*'was the cause E01' the. said &:'2_§z..:1-ies. 'l'hen the iat.her--~P.W.1 and other relatives ~ P.W5'5. 2. E) to 14 and 16 were expected to support the ease of ihe p1'ose(tut.iori regarding taking dowry from the parents of the deceased at the time of marriage subsequent. to harassment and the eauseiler the death of the deceased being; ha1'assment'.. Theyfhave-eV;~ not supported any aspect of the case of the"'~._pro'seeu1;i"on. Therefore, the kith and kin were t;i'heatecI« as--,hostile«witnesses by the p1'OS€CLl'UC)1'1. A(:tt()1~ctih;;_{ tothe_prosee_azti'on} fo.r'--on'e, year subsequent to the n1at'1'iag,..{e";'..::he htxsbland'_;ant"1 Wife were V living happily without: any «sli.'rai.€§edVV"":e1ations?nip".l' Beating and abusing her with tlirf"<tt%t.1tf1r'tcl t'5i'..a»ddi--tional amount of Rs.2(}V,V000/' 9' 'l&f£1$ lay the husband but was also supported 'aet,iveV1j/' 133' "i:::'iI.aws. who are appellant. Nos. 2 and_3., Theu't11e(:eai.s'ed it-'tis{"'1ose(t these l'a(rt.s before the parents ' . ishot pportied pare1'1t'.s or any other relatives. 3 i. 'prose<:u't'ior1 had to rely upon the contents of .I5:}:'{_;P.4l9_git}e_ni::by the cteeeased Gowramma before P.W.29 -» a I1lead~C"o:r1stab1e, who I'eeo1'ded the (:<;i:11p1aint of the deceased Croimrranima on 31.. §O.20(}2 l>t't:'wec':1'1 9.36 to 10.40 am. As per EX.P. 49. the dcceaseci ex]:)iai11e<;1 how the marriage took place between the par':.ies. W114!' was the amouxlt given by her parents at the tune of the. marriage, the S1v1ubvL3_C5'(:[1_1€1'1i harassment meted out $0 her at t11ej""'1a;n.ds: ;_. of appeiiar1f.s/accused Nos. 1 io i.r1.abiIit:y Vpa:re.nts'to.V meet the demands of accused I det'ai.V1'S_s'oi7,thi3 incident in question on 3().»I;f}_.2OO2;A how for "she sustained burn irljuries. A("'("'i3ijdi1'1g io Vf.he'"pi'Vosec'ution, the contents of ]F2x.P. 49.an1p}.y _¥est.ao1ish'Vi'i.he facththvat dousing kerosene on the person of :1'i':efdeceasvedjwhile accused No.3 grabbed both. }':2:gri'_ds oi" i.h<'%:.'cie'c.:eask;t--(iVaiid accused No.2 set her aiﬂaze a ':"l11e1:.ei'1'~.s[.i.r.rk.-- they declared eariier that if she could be f;,'lii1i;i£1Eiv'lj'f;?A_CA'f;".¥'ii{?}' can per1'onn the marriage of acctised No)'. by Ioéikirngg 1?i'ic.1Lge z=:11:ou1:1t' oi' dowry at. least a sum of'-iriipeecs one lakhf "" "O11 §,;'("}i11;g [1e:1'(.)11.;;i'a the contents of dying _ dec'ia_ra%iAo1?i'{V does noi. show who exactly brought her to the hosipitai saying Lhal msighbonrs rushed to the spot and shej_was shifted to the I.)is1.ric1 Hospital at Hassan for treatment. Further Iilxsj'. 52 and £33 disclose that according to the h.usband of the ;.')2':iiez11. »~ Naveen Kumar @ Hi Giddegowda, the deceased siasiairied ht11'1'1 injuries in a stove burst aceidentaiiy. in ordeal? to consider the remotevéthahee of sustaining accidental burns in ihis case. we _x§y*ei1tiv.ti1.}:t)i;1g1'ii_v the evidence of }5'.W. 19 the posi i'I'l(>)Ai'>'V'LL"I'I1 (i€)CT.UF:€iI1d"va1'SO the"

contents of Ex.P.53. Appareniiy the ineixderit.t)ceurredes..i11'*the rnatrimonial home of the tie:->C:e;;se(i Eiiici 'rji(fl}'I'.i'1vtt(A?,':Cﬁ.'\vJ'"t1')5:i:3 and kin were absent: at ti'1<: 1ii'1'v1Re"«<,ihl the i1V1"(Q3iC},i(;,':I'1'{.:. 'i;heref0re, it must have been the :::'i;i':.:'§:i«I1}{}§,~"_VAV the hiatrimoiiial home aiong withotherAijei§ii'iyes:t2i%L she must have been adIT1iU,€i.d"'{:@:.:. is the doctor who admitted According to this doctozfithed iii" to give any statement.

Thereihre'; he i}::;er to the hospital and accordiiig to him, '1'€€T(31Td:(:3'{i 'iiisi<ii'_v <.)f't1'ie. incident as narrated by theighusband ':i':".d..___h_«t?» also ;§i\'E'$ the expianation why the . Wifitiiig is 'dark colour zit two piautes. We did Consider this writihgsatVI,v.i%o..--p121ees being in dark coiour than the other pAU.if'1;.iO1'1.S~ A7EX.P.53 in orcier to ruie out possibility of implitiatiiig the ai}3;3e%11aii2.i iii-iiseiv. I'j)u1"1'ng the cross- exeiinination, this witness says that" as writings were not clear at these two p1a.C<':s. he wmte. twice at t.he same place and therefore. the w'rit.i1'1gs a1.)pe,e.-11' dark in colour. __ Apart from that. €ViC1€I1(..'.t':' of I-'.\r\:".'lS»), ii' wnutd indicate. a suggestion was made to the e11.1t'Qpsy doctor would be possible to sust/ai1'1 these ihjt.:1'ies .'t7tfi1'eI1_:fa.>s't0v'e_kept "

at a higher place falls on the vi(*ti1'h 21(_.:;."icie*1'1t.aHy. of the doctor was. it was ;)o:ési.§j_)1e. but the fae't"3je:11_ains, the? defence did not bring,--_: on 1'ee'e.;fti .uVV11€t..h€'lfZ'th€l'ti was an occasion for the vi(1tiin_"'i_~-<3 be s;g--::rf'1c.x_»v'}1e:te near the burning stove on the lower lexgesltsg ttiat s'hveV'c:iQtti'd sustain these burns. It is iitvcitfiejxz-ea? "the ci£ejE"e11(:§'e_et'--t5f':ve----3;(?cét1sed in the cross- exanttinatioirttjffv SE'\Vr:'~¢";"',VI"Zf1~.}"t't?5_1',I1f;"Sf3(TS or in the statement under Secti0h_«3],_3VCrV.P.:C..."'vc)f'--§,.iit:. el(..?(_'[,£St".d that such accidental bums ha'ppenved°as" tj1e1eVb"'ta.1"';:i1'1;1 sieve fell from a height. 011 the ;:)t:her 11and_VcVi'tu?ing' the ('{.)t.1E'S€3 oi' the spot mahazar, there wasV'ni0*.evic.ienee 61*'ttreiriiriiseeriee 01' amtidentat stove burst iitdiceting "ﬂV'[a?i_t."':.TWh€?1 21 1<;er<)se1":e stove suddenly burst, she died sL1bseqt1e1'1t}y. In the absence of any convincing materiai on I~():C'(:)I'-(1? we r.;ta1m0t: definitely consider thepase of accidental stove b1lE'.'5E in the present Case. ,2.

/_ ,-'

19. When oiiee a('(:iclc1'1ial bLlI"I'1S are ruled out. the possibility of sustainii'1g mese l:)111"1i lI'1_jLl1"i€S either in suicidal attempt or homieicial attenipt. on the part: of the "has to be examined. Adniittecily. €?X('.E--'pl. the contents of prosecution has no other p§<:éee olf.e\.ii_c.lei1c;'e t'o"s.Lj1stairiA.th'e_irlV Contention that aectised set the tjleeeasieda'bla7;ei"---after dousing her with keroserm, '>l"1]"rq_)I"(lt=1"Al'.D eo11siVdeV:j't«heVVr:ase of the appellants that the cl_e_eease.d eornznitted: suicide, according to the father_ :ofA'1I1j1e. gcic-f.<;{eased',t the deceased was happy in the e.o_1111.)ai1w\rwoff mt»-.;1t:(~tl§,'¢d"'*-1:: the matrimonial home. He _no_t.4"ts;1L;}:il[:)o1ft_l 't.lfie. uV(.:'l*i'a1"ges of the dowry demand and {cit 2;-idditional dowry. In the absence "sit-t.1el'i_ ."§'t..1.1.'J"}..¥.t'J"'1_."l liom the Rith and kin of the de,Ceased, we.h3l.y tipoii Lliiat po1't'ior1 of dying declaration to . as,eert_ain the».eaLi.se for S1.IE'il'E1iI'1lI'1g these burns. 20, '"V.v'hiIe aasc-:s:si1'1<é' the t'\"i('l(;'.1'1(..'.€ on record when the prose'eut1':i0ri relies solely on the dyirig declaration, the Court haeiﬁto exercise utmost care euid c:aL1tion to rule out the possibility of l):'i1'1§3i1'i1g on i't"'.('.(.)1"('l 2-: (1.lyii'1_g <':1e(:lar'ati011, which EU nature. the requi1'ei'ncn1. oi" 1110 erossvexaniinatioii is dispensed with. ii. a siiuaiion wliere dying declaration may result in total n'1isca1*i'iage ol'_;'usi'.ice because the 'Victim being the only eye wiiness in 21 5'-.it'l"i0l.IS Crime a.i1*eE.e:rel'L£sion of such statement would leave the Court wit_li_outla.:'serar5'CfVV evidence. Unless the faei. of de(.?lga1'ai.io1'i«.vi1':«iaet *b_e"reacl'ove'r and explained, is irieiiiionecl in the dyiiig de".elara'£ion,"ihe'w same cannot be presunied. 'li'liei;# Lordlsh_ip'sa whilve referring to the maxim memo rn"o1jfl.'Lz1'iisHjimesu}i'iiI.iLr' niefitire ~» a man will not meet his Maker KR»-ll'lI'l zliliel i1;._l?i'isfjL1'iO'Uth. In the Case of SUNDER 1../ll... simiizs (D!)f€2ﬂ1l}'4A1$é;fi;4'!f%Vi.!\]VlF2£?€)7{lT3) sec {Crl.} 601] at para in 'd'el1.ail ai?.,l.fte;:', i'ei'er'r'ii1--§;§ to several judgments have stated as fol lows; . " ' l A1. il'1isjuii(;'iure. ii: is relevant.

10 take note of Seetioii 32 of the l°'-_ln<:lia11 I€\ride1'ice Act. 1872 (in short :2 "the E€viden<:'e Act") which deals with cases in wliieli si.ai.eme11t. of relevant fact by 21 1")£"fI'i-.§()l1 who is dead or (:ai'i1'1oi' be l'ounc'l._ e1(:.. is relevant.

The §;{ei1e1'al rule is that all oral evideI'i("(' ]'I1{l.55l. be di1'e('1. v1':r:.._ if ii. * dV€C]'.E1I;z,3. t?1'_V<::~..:A1,.

1'<éi'e1':s 1.0 at E'a<".I. w}'}i('h could be seen, it. must be the L.?\:'icie11('te' of {he witness who says }1@ saw it': if it refers t0Wav.

1'em_ wlflit-1'1 (rmgld be h(:'.a}'ci. it rnusig the eviC1em'c of t.I'}('2 wmless wI*;::):"say§ he heard it: if it. 1'ei'§%;fs_t.o 21 _féiCi"

trould be pc1"Cei\rl;fd j $61136. it 1'11'L,1s{ be {fix-7 'év_i.c1er1c.éV_'v_{)i' the"

witness u='1'1(')V;«;;.V.1"'\_'>sq he hpznfcteivéd that se$nse. Sim'i1Va1'~--.1s the case op1'ni<)n;_. '"'vJf'11c:s_'fc a1§sjA1)"e.L;j1ssLa1fe eiaborated in Secimn 'i-sf' .E'*3\»*i_c«1€%r1'c',r.3'A._ct]. The eight §;Ié1Vi'1.93é~i;f:a '0f'L.__S(%Ct:£.(jf*; §2 are e2}éLcep!;'d1;1 ;iQv111(jV§;§(3flf5VI'£[}"V'E'L1I€ against __."i}c%:i*s;1y"5./£;1.st'7":5V1._e1Lc%'::i.."' Caluse (1) of V'?SeL§'Eio1"£'4»32...___1;-zzléics 1'c1€var1t what is 'gcﬁcffzv 113; H " 2 de:sc:'ibed as dying though such an c--xp:"€ssi(.)1'T1 lmss: 1101 been used in any :~3t2;11L1t<3. I1. (-sstémia-ally means 'S1,:-1i<;%1'11c:1is3 :'11adc-2 by .21 person as to ca1,1s<;= 01 his death or as to the ci1'(:u}"r15a1',e'111('e:s oi' the transactiorl I'€SL.I1Uﬂ§_{ in his <§<'%e:t}1.. The grounds o1'a(§r11issi01'1 £.i1't:E2 1}:'s'L1y. necessity for {he v1'c1.im beirlg" gerierally the only p:'i11uipai eye \.v'it.:'1<"ss 1:0 the crime, the '"1--{ave I 111(::[. liideoiis deatii wiiiiiii is1'1y \='i<:%w.

Reizi-11'1'1.i.1'1g' [H11 2-: igiiziiiiiiiy 0i"11'f'e. W1'11'{fi 1 bl 6' ed s ;--1 vi-':=z_\_»* Evmi as 21 i01'1'n {)i'wax.

Res01vei}'1 I'1'u111 his fig1.11'e Againsi the iii-0'?

W]'1.21L in the world should Make am? miw c'.ieceive. _ » Sim*c;~. 1 1'13l1Ew'¥ lose the use oi'.z1II'cie.¢'eit?"V. Why s11(:>L.i]d I 11'1e=1'V"'i')":-%V 1:115:62 Si.1'.1c'.e it is [me '}"E'1ai E must die l'1r:%1*'s;r.

/--\1'1d live ]'1(.I1_I{"'('* by"i1'ui;}'1?"

{See I(1iz_i§;,j{)lz:1.Ar:i V7. _St:e11€.__i'V".'} The pi'i'}'1(T1'I.,)§{'___ "oi": which dying decle11"c3.Li(5';.'1 is7_ 21c.§.511iti.1.§;ddVVA 'in evidence is indicated ?.in i'V"E'ég,?a1§_.~,._ 'nemo "1A1:~l'().i'HEEI7'l'1,':3V '~[V:)i'e:1't-f$§i'}1'V1_]liuI':i " mentirewa 5'. i';iat'fiVw_iiE»._ii0i 11'1c§%9'i his Maker with a Iitf in 'iujidax in '.

1°}.A.' .--'I:']"i*i.s'~:. is :1 misc wiiere ihe basis 01V{r()m'i('tii01'1 uf' t.I'1('% acéciised is the dyi1*ig--«dt2(:ia1r211i(.):'1. The situation in __\v1'iic}'1 a pC1'S3()1'1 on the deathbed is solemn mid S-5('.2'(i?I1(3? when he is dying 1,1121%' the gi'a,\:<: p0sii'1'01'1 in which he pleioeci. is the reason in law to amepf: the x-*(:1'::1('%i'iy of his si'.aieri1en1.. ii. for 'this i.'(?£.-iS3(')1'1 The 1'€qL1iI"€II16HT,.'S of oath e-11'1c:§ <*1'o>.ss%~examir1ai,i0r1 are cliS;.)ciI1s(?(.E with.

cl_v1'l'1g (,lt"('ldI"2'1Ii{j)1'1 bl: exvluded it 1'es1.:ll 111. 1z"1is(:a:1'1fiage of because %.l'l(:'. vielim being genezelly i,l'1*3x L"

only eyewi1.1'1e$s inma.__sLeri(ﬁleT'lefivmel; the exelusicm of 1.111;? S1;-alz€:'1"I1'EETl.1' leave tl'1<~. ('.()1,!i'l \.v1'll1oia1 .21 :31" ll evi(le11<:e. ' £2. ';€'1'1<>1rgl_-'_1_ 2»; (lying ﬁleelaratibn_ e:'1{.i._l§'e.:E 10 ,;_};;¥e;1V_1,V. Wﬁflght, it is worEhwhilc~f. 1,0 em'):-;;~ 1._~l1_.éi:;A_'.:the'_. accused _l'1la$ 11(,:"1:)(l>'\lx-131' _{.)'l7..lvl'C¥lfOS'S*gS.?{VElIr1i3'1atiO1'l. Sﬁielu ea, ji3(>&=:('*1" is: <§':'ssc'11§.iéil for eliciting 1li'C;;A. .wt.rt:-1,.l1'--._§1s«; "2's~1I:...v(3bligat'i0r1 of oath V' '-"<:.:{--}:,';1l'd l:)'e.»._l"'lT--'.l1i:-*, is 1:l1e reason the court 'z1._iS(.;..;i:3Si.. 1_.~3'.s"'!,E"1'a-21 the dying declaration "sh<e;._ul(:i. lee" ml" szu'l'1 :1 r1a1'ure as '(.0 V 'ir11s}:)i1"ef1e1ll {.*c>1"':l"1'(lemre 01' 'Elle COL£1'l. in 1:15 e<)1'rec"1:11ess. The eou1't'. has to be g__{u2'1rd that the statement of the (le<_?<-hast-rt} wz'1.<;s um 2.1.5; 21 result. of either l.t.z1'.0a"1I1g. or p1"(')1np1..i1'1g or 23. product of ime:1g1'n211i()11. flue court must be fmiher saiisilecl that the deceased was in 21 I11' :sI.a:;.1.e1'1'1e::1 oE'r1'11'.nd after a 1'0 obsewe and Célezu' (.)pp<)1"i'11I'1iI'jy' I%e.<;icles. should the...

L 'W 5 i.c1t*niii'},»' the a:zss;saiie'i.:11. Once the C0uri,___ is s2.11.is:;1"ic(i the-11 £'1'1c=' dc-:('i21i'3.ti011 i'i*Lic=. arid \-'()1LiI11i:i!'_\/. 1,1l"1C§()L1bt€d~}_',?.;""'i.1:. can base its mi1vi(:i.ion xvithciif iilrthei' (':0:'*r'c>k)<)i*21i'iQn.b__ ii.

laid down as 2-111 2i>§':)s0:1.L1TE:cfj. 1:1-}'1t'.,:"._Qf-.ié1'iI?'=..__ '£11211'. flu? CIyi1"1}§ civ€:r;12:1ifg1iii()n V_tf;'r'1''r1'i";01 ' '. form the SV(.)1-C' "'bEiSiS.V. of ' cdn_\riC.iiC'"n "unless ii. is C01"i"ob<i)rated." ~.'1_'he riiiie requ ifiiji ¢_ (201fi"€')b€_:i!'2'.l_iL)1i ~-- . is merely a riiie of }3i"i:_§1L=i"ir;=t.£'5' ;"'1'1i.is'---(ffo.1ii'i_ has iaid Iziowri j1_V1d..g;1iientS the p})i»i'1{*.ipI'c:s 4_§_g<.)v€::*iii'i'1'g dying _.--4"'a?é"(V*1L2:.-3':-:1.t,i'0i1iA i-'\='-E'".1_i_»i'i"lV'v.:(fﬂiiid be summed Li1"iiI::fe1€s L1;11t,i-er zI,$"'i1'iciiVtrated in Panibed -- ,,..'.'<xf$':_v'Si'§1'1'{l':i'if:~£:7'L1~§E'11'211]12 [SCC pp. 480- '8_i I {mi-gi ET: ,9;

V'i--'ii'iv1'<% is n<*ii:h(-'1' rule of Eaw ______ H 1101' ml' ]..)I'"1.id€I'](,.'(;' ihai dying (it-.>c*i2»1m1.i():"i (rannoi be acted 1.11301: without <'.ori'0b01';;1€ion.

[Set =."v'I:..::'1:"11.: Rafa V. State of E\/i.1~'.-'J {ii} If i.1"1c ("'.('}1..11'1 is satisfied that the r:iyii1;:' dc'->n:Ear21t.ior1 is true

--« " [1 19920;) scrc 474

-' ;:97<«3) sce' nu é and \»'r>11111I;11'y it can base ('c)1'1\.'i(.'Ii()1] {>11 ii. with0u'1'_ <.'01'1'<")¥'m1'2-11_.%o1'1. {See State M0'1".__ 1.1.15". \". Rani Sagan"

m1d i'{z.1.111;'1x-Vail' Devi of I31'}'1z11'="'.} {iii} 'E"1[1c' ('.m.1:§1. 11113'I0' $(Yi"L1UI1i'SC»__h E1'1{" {ixriétlg de<: L-;.r£1ti0'~I1 V r'211'("f"11}"3'~}..'i. .2-111d" n'1.u1S1' v,eIi's_i1'r€~ "

i1"1.2:11. i}'iiV>.,dé-rc1e11'2i{'i:1n' is £110':

'~1.}1(~. 1'€.":~'A'-3't-ll} V "DI" tL1f0fi11g, ' f)1?<')n i';V;,).iV1;3i1:g{ 6'11". " » .1' If::[1gination. i'}~'1.r§ 'cjW;a7L'2«1sV6d.V 2 u had an <)p1.j{')1*1.1.i'1'1j1 ' 't:G---='observe and

---- *1.;::::,; '* :iC§.é:1"1ﬁ{if\'~{'}'£e assailants and V V i1'1-':1 {ill staict to make the V 4 " i.i1";1 1 ii") 1'1 [See K. VE~={1'111'12zr:1'1z=111(.1r2;1. Raddy V. ______ H I'1.1131i(- I"l'Of$tf(.Tl1i.(,)I'5}. [iv] WI1c'1"c :1 (lying cie<':1a1'a'z.i0n is E»'1,1S[)§<'i€':1.15s. it s1'10u1d not be :.1n'i' (rd 1_1p01'1 without €'();'1'r.>}.)o:';.;1i'ive evidcllcée. [See {V ['%5:(_ 1) -xscc 552 * [§1983{ : } SCC 22;

.. ._'-?;197(»(3) SCC.' (six g ,-/ I{;.1s's1'1c-->t*{'i M. 1-'.

Bcrg 'v'.

\7v'hcrc the deceased was-_ 1_ LI1}C{')1'1S(.'i(}iIS 1'1c.*v(r1" 1"11z;tke any dyi~:{3.g ' c%c"<.'.}z11'21iio1'1W » the 'éVid'_em§'e wi£'.l'1 1"c*;§é11'c1 _t;<T) jiE. --_is§' . 1(:>. 1':;j<> 813% c._V($'I"-v..lv\_/1.I55"."".]' _ V A <iy'i1'§g-,V C1-::§:ia1'2ii,'1<9n which J "'s_1.1£'f'"<_*A1".=s _I'VIA'("):.1';_1 i,ﬁ'E7i.1fI11i1.y Cannot. 1'(..)[_1*11'1'1~§:'1~€* bz-1$3'i[S= (3_'§7 .<.5(.;f1ViCti0n. * R21mi»EX/Iaiilcuyjégtlu V. State . :':I:{\zi1'] V' "--'\_.1"1":*. '"

§VE€:rc~.E}'-="v~w};j'éct21.L1S@ a dying (.1"(?:(_f'§.£.'2.I"£'i[i{,)l"l d()€'..'.-3 not contairl c}{'i2:1i1.<_e as 10 the (~~:E*(':121'1'(~tI'1c(?. it not 110 be

(viii) A' V19'74t_4) sec 254 *5}: 981 Satpga S(..'C' 25 §98!(2}:;c<: 554 El ' 1930 Supp. sc.'<"f /6 1'('jL"('§ céd I See State %\/'E;'1§1e1.1";1s=;I'1! m V. Ii1'is;}11"1z1111:.11"1i Laxrnipati I\%e11('I'1..1. 5"] .I.§qt121lly. 1':1€1'e1y because it 13 :1 ¥31'1'ci" .<a§':.-1£;e.z1'1<311t«, ii. is not to [ Stfaie of and ,eo.u1d ' * p£'t'*(I. [;S=r:e 'Ke1ke V.' of I I i §'98"O_'SL1;);) set." 759 1988 Supp. SCI.' 153 § {ix} e h " ---%.17_1'c'd"i.< 'L-E 1 §:')(' <Ei;~.c*;.m'1c;*.(:I. On the <1(>1'2'i1'a=11'y. the shortness of___ the S1 2-.1i:en'1e11t' _gz1::au"a11'11c:%e_~; E.m1.h.

S11mjc1c;~n Ojha V. Biha1'."] N am 1 :11 1_vI t;1'1e.,A(T!of}_11"'£-'_ 1.11.' 'Order 10 Vs;-1i.is£'_v¥__ '"wl1e1i1ev1f'_~' 'the " ' (icr<':V'=g1._,$"§E-<.JV_\vz11s"iJ1 .I:i.t'~.me~.t_it£13" 'V (é<);1c1it.i<in_ '{.(>-._1nake' the dying "e'1_e(.tI;'ira1_ 1011.. ._ 1.o{)~lg up to the }'1'1.'_("'('}i"(I."L5'.)1:" e51)it1:''o.;i_'.u. ' 'But. where ;""'1I11c'.:£;)_~'<4' ufi.t_;1eS.s «sziid that the ""d':'{:2v_(".Vt".'.'«;.1.'-'34(:":dv.\Xf5;S""ih a fit and '2.('?'()i1E5£'§i'(3{:E~f75'ﬂ'St€iI,€ to make the ('1 e(;%1ar2=L{i()1'1, the {}pi1'}IO11 CE11'1I1()t V'§~'.'i'Vt--'Kr';--ti}. [See Nanhau Ram V. E§'>1.a;u.c of 2'\/1.15'. 12] W"11c'.1"c'*.

1.1%-. p1'oseCu':.ion \4-*e1's.ai(n2 c.1j1"f'"ez"s f1'0m the v£:1'5~si{)11 2-1,9; §,§iv<211 in the dying said de<'-i::1re'11:inn. the CE(.'('.]i;1§'LlU()}'1 (:a1m.01: be acted it's.€II"~- T V"':va;l'}:,-'ggecll"-._;lf,:=i;'1g- (!c(.:la1'a£:1'o11 in 3') r..:po1'1.

l\/Idcl.a.11"1 Mohan '53} {Xi} one .<'sIz'1[en1em.s in ':'.l1f)"-.f'1.lc1'l.v?.1I'.¢ll"

of ciy%11g,§ c_1;=:;.:,1;1_m1-.1o:£,"'th--é_';;»fie l'1'rssf, B: ;)(l,ej1r11 p1'c..~I'e1*1'(:-'cl, "il"Le " ll plI,I]l'2-%ll"l'._\:'T.' of." the V dgfiﬁg' c%e(:leL1'2;-tiliqn {)'OL1l(?l -E){3_vlT1€lCl:§'[O V "'l-;>_c'.t I.il'A[If:3_f.';r\-';'()-«If'€l"1_\nf' *- a11d reliable. it lE112.1l.<; . ilfnf §3e_ lV'cV1'('(,:vf;"?}»lI) 'Led. {See ;'WEl\'/l"'(_T2l§;1 all (3 &L1'lg£}'1'l€1II1 Gehani A 211 e cf 'M éLh'21'i'ashtra 14} .ljfifjj«'€l"1e---.:_rliﬁ1:;1'[' of the above ;)i'l31:§_e.ipl*es'.=. t.l'1i""'"Vav:-<7E*ep*£:aE.)iliIy of the the 'i:1_s'1,&1'm"'L¢.ar%(i"ll12.-1:; to be Considered. "T.lj1c";--.d9yj11lg"tzleel21m1.i(m is only a piece 0:7.1,V1:'1ﬁes51{;-(1% m'ic'¥m'1(_:e and Imxst, like ei11'1y other c--ta-'t{.1u:':("c'r, .~=,.aiisI'y the court ll l_:;i..7.'«;1t wlml is s;12l%'(?Cl 1.herein is the "1 :9s9{_2.; sec 390 ' I982( 1) sec: mo 1: unalloyecl 11"L.11.2"1. and that it is absolutely ss;.1I'r:% 10 2.-1C1' upon it. If after Ceweful S€'1"E.,Il.lI"1}.='. the (',0L11'T' is satisfied [Eiee Slate 01" UP. \»'.__._ VVl'1e1"e 1l"1e1*e are II1Ol"€..~{h'E7'{1~'1."' gm'?

Fl") that ii is Inn) and [me from any effort to indL1('.'(? 1116 (.1(')(".CE1S(:'d 1:0 make a_ false s12.zée.111m'11 2--111d if it is (:0her_(é:1{"-.._»[ and c'c')11&51's1c~-r111.' 1"I'1L->11--' shall be 1'1o;"i'c§{_a;}. i111pc:dir1'1c:1'11' to 1'1'1e1§<c' it the c<)11v'iC1io1'1. ('\='(.'II __i13 .__t:he1'5eHw iS' :v115 c()r1'c)1')01'a1Hm. §S(":<j G'c>\_-171Tgc'3t1"A1'TT,.S.'i1i1'gV§'1"1 Sialc' 0%' 111?, {-73 C§A()'{I'::1'c1l1Ei[f:J Réioji Ghyare v. hIVI£.;ha--1?;1sh'ii*:ﬁ'"5;" S Mcesalz; f{2.11'1'1V;'_'1__}__{V1i'isham"; v, "Sf_ayt'¢A §0i' AP. *7.' §\'§a'!'ifis1:.1_.h§ii":«.xf. Ki.sh0re'8 and }\/Eu1[I'n.;!. K1 : iiV'{v'\j.»'' 2?. 9..

21." :The;3{Jé:e_u'11<%'d C.r):11'1_SL'?I'--'f()'1' 1.V1"i'c}% ' appeilar1ts/ accused While £'<')1-"&1' }u1Vé.V'i:{:\re:'sal of Ehe judgment of convic£i.oz§ said prin(;:1'p1es apart from deficit' f01:1f1: 1VViniﬁigc-rAA\j§'i{E€;1:{'<= 2.13 1)<)i:Ta1,c'd out in the above fa-x-*«ei_(:<;';1.1i1 ta} 4.)!' t.l'1c 2:1(','(.'.l1S<:'.d. Accorciing to Ath§;";§'0.«§:§i3_j.i}i1'3; of c1c(i(':;"1.~et~r(i i11ap1ic'tati11g the names of £0 3 in §'ms:11'z11'i<"'>1'1 and desperatien, cannot be ru.1éd.. om' as {'Lh('l'L" 1'13¥.1:':a§ §'12.1\='r;* l3ee1'1 some iii treaimerlt

2.'-4' ]")93':SLxpp 1 1 ; SCC' 3:27 2993 Suppi-4) SCC 3 a 5 *7} r994(4> sc:(: :3:

~-"*' l99f>(8} SC(..' 2 ; 7 "' 2()U:">"{'9) scc 1 :3 meted out to her. wiiich couid iiave been the cause for her suicidal attempt". The1'ei'o1"c>. 21<.'c_'<.)rdir'1g to him, there is no injustice if the Court 1')}£1('cs l"t:"]iaiI"l("t,' on the part of thedying declaration whi}.e diSC'21I"('1i1'1.§_{ H10. o11'1e1' p01'tio11.

22. As against 2_t1is._ the ~§ef£i1*':11.ed ;'§\ddit'i7O'1"101VSpP stated above, by 1'eferrin;;§ (tie at)ove7i:w'o j1idgpmepnts"

out with the stademeni that i-.i:'v"["§')t' i1'1t..(?g.1j21i part Hvthesidyingi' declaration C211'1f1()1, be €.i(ff(.'tT]?I.§'(§_;n'~[h'E?.._'I7€'SidU£l1, part of the dying declaration has 't(;"be=-* Therefore, depending upon the facts and (ti1*(%'i.i"rn:é'i_;11i've'Es.,_ the «..Ct)1,1l"t must analyse the entire _sii1:i;i.at_io1é.V 1.11.}-t-~«!.1vj(?i_1 _'-'..h<* incricierit has taken place and by 'applyirigeiiie' wei'1«..__s"c'2~'. 'tied priiicipies. the Court has to considei' the d.yi1"i;t{ "(it-'cert! 2.1 fa z'.ir:'> r z _ it is well 5.-'»(.'H.i('Yt'I that when a conaplaint is lodged-.'oiy.Va \}fic.t;i111 and if:~5L11)HE?(]t,.1E?i'1U}7. the victim dies, the same oouldilbe 1"reai..ed. as 2: :'iyi.1i5.;" ('1ec]a1*at.i0n under Section 32 of-the Evidence Am and in stieh a situation, the "_forn}a1ities of 1'e<:ordi;iEg{ Ihtt saaici dying declaration in V M "giresence of a do<.'.I,o1' after §_'{ctii1;,<,__: <'.~er!'ii'ic':aiion of fitness has to be ignored. In the p1'cse111 <.:a-;1.se. i§,x.I-X53 the xerox copy of the Medico Legal 1Iis':()1')-' i11(*§i<::-iies 'then the deceasedj was quite conscious wheii she 'xi--'€15; z:1d111i1t.eci to i§he'.h'osspiiaj. Apparently. her st'.21i"emem ("',211'11(-*. in be rec:o1"de'd.._alrnosi sixféo 7 eight hours afi'c?r con1n"1e1e:<'vr1'1e1';'1 ()'i""«%.1'&1e;&i1*ea_i}ri1«enVi;*5The learned Counsel for the 21pp<"i}.;--1.111"sis;1i3a_1iii'1'.ed.'i_ha'[.ii; was'.wVe}1u within the power of the cie(::*z'.:se'c'%i Lo o.ppose.._t1r:_;e iaairration of history given by Elie i':,us1;):.11'1<ji;"" 'J\:?_i':«:2fi-»i.sI1e wasbrought with 60% of burns over i:h(-.:"'1f}'1ii'g1is.,fi~.:i<;est}'..E£1i)d'err1en. both upper limbs, face andfibz.-utk. §i':i1<.Si_1;_§i;1 si'ieH.xj21s' L.fg.i;isc:ious. would she be fit enou.gi1"'v?<o ifi_v£§If11,.::i1j(.{_ fﬁ.11i_;fiIa.1.{i"»ii='i'1VC' {"1 she was experiencing the pain bee'a:i1:i.sc-f oiht;-1.ei1*1~a.s; is 11:19 (:;uesI.io1'1'? When she was surrounded by' .U"1VL}.:V.i".'.1.iSi}i:3"l'){L 1i<ci,§;;11i)()L.11's and reiaiives, we can Vi.:nde1's'ii2'u;1d'Elie 1'§':f_..'4!§.,)z'i('5'€ft*3}.'lUSS in which the victim would be-.e._palaé:ed "$1.1 SL.J.(?i:i'W$'1"Sif'1l{'1H()])( Would she be free or fit enoughwﬁo souiid of her _§__{l'i(?\'£1I1(T€') espeejaﬁy when she is' in pavi.r.1.'" f.!"3*ie1'e{()1.'e iI'1(-? ;--11'j;;j1z111e-'1"1.:s of the Iearned Counsel that s"hve'1-Could Iiave resis'£ed or 1'e\.=<')ii.eCI when her husband made such S'£iE;i1E?I"i']CtE"1i, a;':.2:m1'101 be 21(.feep£'.ed. Now the .2-

1."

question is. was she alale 1.0 g__{1'\»~1' :1:":y statement at about 9.30 am. on 3. E02002 wlm-1111 P.\-V28 <'2.=z111c' to 1.i'1e hc)spit'.al,l".s

24. As staled 2'11)(..>w. the DiS'{.1;iCf(':VEXé(;'.1'T.l£«;¢l' Magistrate said to l'1za1v<* 1'(_.'{'<'}1'(lv€"'l'.(>IA§"l 'tfl;<3_ 'stat.en§"e:1_t._Vofl the deceased by a Vicleograpll. i-l<.)\,vc\,?c:1'.E1: is no_t; Ar1'1ar'kedl'as material object but. we l:z'1\'-my» l".%._~'.1{)l}'1tT 1"el'e1'"eri':_:e 'to "this at Ex.P.47. I-I'owex-"er it 1301..1?'.5I"ml1:gle1tf"s.as material object as l\/1.0.1 and the videog:';1hl1_e'1' ;1'1o';.l'e."s{a;1i£1'1ed. So also the District ExeculjM21g§is1,fa1'g::~ i1j;"v§'l'--1l.(_)se "presence such video came to be i"eg:.~<3~--:7t§'feci§.V isj-.1___t':io1_ (""'.:XL2-'l."lf_l'1§]Ji','C,l. However. E,x.P.47 dated:ell4.1ill2'0.r).2 _j.x5l1'.ivi1'.r::?.11'l1¥y 11_'1¢,f ¥j.)isiri(".t Irixecutive Magistrate to the c'or1.C'e1'11ecl lliholicte?"i---1:1€1'i«:'a1.cs s1.1e}1 viclcéograph was taken on 11.2OC2._:la1~§1'l3oi'11lt5.(')(i1 1_>.m. 211 the Distri(:1'. Hospital, Hassaf1"e1_vh1e.rei1'1 sl'1el'12:1s s1.z11t'(l 1.§'1a1' apa.a'1 i'1'om her husband Wh_e1'2-- sh.-elsia:te_§,;l scman1i11;,_3' al'i<':' accused Nos. 1 to 3 set her abaze. thei';eigl'1bo1,1rs r1..1sl'u,;;*{l 1.o lhc spot as she Came out of the house and a{:(t1.1seCI %\los. 1 to 3 also came to the hospital " stove burst.

andllgave a s1,a1.e1'1'1<-.>1'1t. Ihal 1: \ms an ac<_:icle1'11',al burn in a The1"ei'o1'('*. t:§'§is~.: is yet at1o1"he:' (tir(:L1H1stanCe eV'e.rf' i5.I_"3; one si1igEt:""qz..1e9;'£'ic"m confirming the ('.01'11.€I1I.-S of §:Zx.P.49 that. she had not sustained a.e(.tiden1.a1 b1.1.1'n.s.a hul she susieiixled burns in a stove burst.

25. The next ('§_'L1(.?5:=.sl..i<'.)11 is whether outcome o['E.L11.oI'i1'Ig§ by I"'.W. I . '1 he entire exfiderxee of'PT_W. I7 read would i11dieai'e 111311 1"u'= w21:'e_hall}I'1e2;i9ted'i3r'_':giifinég. outdd' Certain importam aspecms a-mr;.1 ai:~, th:§_*'e:«:£u1iee._ Cautious on the said .'?51..':'il.€',1'1I>£'K?'l}'?'~.-"_%V. Hewwas reiidy. 'i;o,_sH1t;ppor£:.]' the case of 11.19 p1'osc:eL1tio1'z is-3"fL_iV1t?_(.)t.1_'1.Ct()1'1'§(%=Q1' his? evidence. By anaiysing ea.1"e1'11i1y i'.'1'":t.=" :;:3'i';j§<.-=;21_c~:-* o"f_Vi.v}'1is~ witness, according to hinvi. .ii.§«v..i.'}1:..= h.{)V§:,V;;)i1,'c1] from the next, day 12 noon after' 'ihe isj2e1"c1:€:n!'.' i"i~'s.i.-=; is not denied by the defence in the C.f.0SS"€X'£11)v111":.2:1..X"~$01.1'. Tl' xx';-as 1'2o£ s3L1g;}_{(*s1'e(i to this witness that. he was all the time §3e.rS'ua:Ldia11g4Vh'§3.iS'..dz.u.1ghI..e1'. w1'1<> \.vz1s on the death bed to irnpiicate 't;h_e'V 2;zL_:c>.'a1sed ;')e2'.~.a<.)1'1 in {me mmgmer or the other. On thebther hand. when \.w git: through the evidence of who <':1'%..:no:ie.-1i '.»*«.;ii.1'o1.¢..=.:~;s; so Stu" as EJx.P.49 is concerned. his evici<:*1'1<7c.:: im:§i<':-:1'e..=3 that P.W.1 was also present in tin" Iiospiial xrimi i'>.\-'$.28 \-'\'t'.ll1 to the hospital to record the sei;'21'c111t-'Iii. of" am» <iu<'*:;?21.s:-;-*('i z-1.§'1.er lwrveiving the intimation. oi' the iViL(.T. iiliw entire cross»examinatioag"after scrutinising by US crlous no: in(§iva1.e i'}'121'£. P.VV.2_8"'1iaxr_in._g_'sgijd _ that father of ('1c=2<::e;--1se<'l I<':=<'>l-; a'1(::1ive {.iarI.~--i1f1_'fmak.ir3.g .. daughter to ;:i.\!e cvi<im'1(.*<=-'2 T11:-.1ioniymsl£rzi€:=111.e.1iI=.he."said.to have made }..)c~i'orc* P.V\/'.2§w'f \<..=:;:{~; .13) 1..§"k(V"'f.'ﬂ'('("[' 1'1"-.z?1"1V;3 dati;gl.'iter'°. intends to gixx" :1 .'-»§L"l1.t':']'1'}(...'1l! ;:€i("§7l,:1'L"" 1'e<;L.z.es'£ssi'."W.28 to record the said staicés_"1<r1z£.. V_&_«"}";«aj-ii1a=._5r <.j_o1.i'}r}_ X'\=;€*..}')l'(:?Si,1II1{f that these differences \»vou1(..1 inc':1i<~zm'= Ere.-it £1101'-~c? 'wl_i1v.«,+__ persuasion or tutorin bv i".\i{';..}V..' 11-3. 1iii:=~"E1E.)'s:t1ioé"~o1[.de£b1'1(1e brim Tin on , _ . L Es record ally'f;?i3iC'1't'1T1_(5E?.'i]1d'i{*ri:I§11;§_'i).W.1 was very much present when Ex..p'.4.9 (§:::.I_11ct;:«. Ai111_.{5"«-e.1<b5é;'€ .<$:c;r1:ve. ;.11.>2.11'1'. i'1*om the-* admission of P;W._28. Vo:--1g'-V'<'~:'1111'é;'>i §}:'«;.is~'.:.:mL' the-11. E'.W.} was present mgmg'1y.'."ep,w;.;;g §,;;1_\Vr:s,;""F3i'). "Hie c-\«-'ide1"1<'-c' of I-'.W.I it carefully perused'»does"-riot. i1.1di(:aIc 22m: 110 was }'}1'C.'~:3C'I1'{ wherl EX.P.4»9 Carrie in~Lo_é};iAsi(:?1:c.'<*. On iizegir otizvr halid. 1'1iS evidcérice would indicate that he §<'=z.a1"1'1I. t.E"1m the I')isi,ri{.'t E=?xec'rL1i':iv6: Magistrate Visited his d2--,u.1g1"1i.er arid uh<'=<.'>r<;1L;'<.:i a s1'.a1::1I1(-:11i.. as informed to Iiini by others. I--it-;* (louse rm: in<.iir.éa1e who was the informant as well. Under :1'1csc;.= ('i§'("1l1§}H§21l'"z(3tiS, when there is no evidence in_dic:at.i1:g 1.I'1a~.1I I'.W. 1 2.-m'ived at the hospital prior to 12 noon on 31.102002. z~11)}>e.11'v11tly 1a:x._r>.49 has (:o§1: 1'ee mm existence ma.1el1 eza:1'lie1" £0 the p1'ese1o1ee of P.;W.§_1v.__i1i.j',the hospitai. A1 Ex.P.49. i']'1e1"e is no inciieat.ion of"the__ b' deceased was p1"esc=;?ni. \\*'l'1§1(.' ;'c:<'1<:$'Cli11g' '1.he._sta1.ef1'xeVn1f His Signature is also 1101 foL.111(.1 [.2-L12}=*\-v]"1Ve1*e--_i1'1 the."_;doe1imer1'iaat; EX.P.49. The em'i1"e si.ai'.<--:1n<e*1'ii=,y¥'z1es rectcjrc_1e'da.s éikstatement of the Comp1air1a11t. a1i.1d~.;_1'£ 1]1.<:.%"'(.}11c.E"ei"\i:h_e eiatefneﬁi. it states that maker 01' 1%Zx.I-'.49 §,;_'oi.:_ ii :'<-v=~~é1'(:'l' c)_V_er .x;'.:V11bc£ '__understood and then aCcept'ec1«~Ata}:1e_ saxhqcrj p4;eA:'¥'\~r1i_fag.'n'e'r'LTM to the said state1':._1er1t._ 'Tl.1e1je'viVs ':1_o'¥'-...F"~-"&¥1'_:. a whisper amywhere in the eviderleeﬂof' §i1":e:=wC_" \1';.zi1;1'1:45'r";«5_+E'$<."111:11 i%lx.I-K49 is 1101 me LTM of the ,deceased.., G'c'n3v1-'2:1'1111212.1. Under U1t?S(? circumstances, hai'v§f1g»--."oi'ega.r<.i to fC§.i'.4fE§2.1 Il1.;1I. this; cimeased Gowramma WasVi'it.:VenoL1Vg%.:V _}.~(3 1o1"1.2-1ke a ss1;'11<:1m-#111. as per the simement of P.W.31th'C <:1oC1.o1'. who <"m"I'iI'E("<,i her the ﬁtness Condition, there"is no reasorl W}'1}»-' we slzrmiai disabelieve the eomerlts of e:;1. 1ii;49.

26. Acéc.rt:1'<;iii'1g' lo iiie-~ Iezewiieci Counsel. the conduct of accused No} ad11'1itt.1'1§;;{ tier to the hospitai plays an important role in (ia1i'1'1ag;i11;; the g'<,~1'1ui11€ri'1<>ss of contents of Ex.P.47 woiilci gt; Elgé1iHS1', this ;1rg1ji11e.r1t"e-o'l' the learned Cotmsei for the ;:t}'>]')c--rlia11.ts7'c:u:et1a{_ed.Véi"*iApéi1't;_:'fl"o;r1 Ex.P.47._ we have ££x.i'.<'-13 \'\-'t1€::'I"c'. i"ii1ere_ arii-pv1e'-.matefia1"'to indicate that hush:-ind too}: paft. ii"; getLing.__:th'ewhistory'V V of the incident nari-a1,e<A_j.i§.;1:se§y_.§§e'io:"e" .1;i1e ei'o'et0rs._:§'IT1erefore, the Conduct of ae<:t1se6i-- tifte. hospital could be due to i'e::1r'At;)i: him in the society or_ <>.§7--'V :i'1'1"x'roi§fei'11c?r1t subsequently. Therefotei Vii?'-'."V]1,§):Vt",()I:"1:ii'1-:I_(ti'1. zfvi<'\r;-;111(.rt-*. We also note that accused No.1 1 z.u1_\_«* bums and there was no indieatiori of 'ci('.(it.lf-_-§t'.*.CAi. N('?.,"~i4 1:}-'i11g to etxt.i1":g'Liish the burns or tlyiftg to Save h'ir:;. y\{i.t1€-F.')trii"i;.§ 1'm1'm. '--E-'3'1(:31-(_Tﬁ'()'-]--(a4 this would not helvwp i__f1'=:¢;_ny inatilner. AH 2-ilrezldy stiatczd above. Ex.P.49 I "'.-as'1'eeo1"deVci~_a::s if' it W't"l'E.' 2-1 c~omp}aim' and not as dying deelaratioh' :--:.i'r:1ii;i21I1},:'. Ti'1.{?i'<"?t')1'tf. the presence of doctor througiflotzt the st.at.e1nem of" not rimcih relevance. Even otherwise, £ix.P.48e-1 1'eve;1I:'s the-2: the pmieizt was fit enough to make this st.atm'11e1'11. Si111z'i2'.11'Iy. the 1'a<':t'. that the victim put the thumb i111pr(*ss;i:.:)1e1 ;.1.§'ic1" g2jet1i1e1g the c:0nt:en--L"s._» read over and ae(:e1)i'.i11g £he ss2.m'1v. w0L1id illdieate }h31V "'P:§W."28 was satisﬁed. w'i1.i'1 the s1.a:.1e1'11cz'1'§ 01' the vi<rE.im'3=;1.f1(:I. 't.el1ee1'ef01_'é. V' such ind1'eation was sI'1<)w'11~§u.s£. ;1l:=x<:'»'\'/"c:r'*-t.i;1<> :_hu_:m_b'-virnpreésidn of the victim.

27. It is 1'"e1eVa1'1t. 1'0-2-*e1f.c-.'.'1*.{£3-._pa1*:1¥f5"in the case of LAXMAN -vsm S'E'A'I'I£ "<:)£e'--A 3;-:e;;,j';--1gm-aA:s'j}-;f§'RA {AIR 2002 . SC 2973} how 21 _'d_\,«ji1'1g5EieE't1;ij'u.fic>iE'2»-_lieigg.{tn be taken into consideraim-:1";v 4' ?ig:V_1_1'.ceic'-..r;'<.' "\-<:}1z2=." virc.u1'1'1:=31'.anCeS. whether fornialities.0AT'é1'Vc1§-'i1xg'Lie--§E'§;.1:":1i_§m1 or c.'<)1'"1cEif.io11 precedent to believe ihe s:11'1:wr:~ 22$' gEf'2.1»1'iir'1c> cane. 'E'Ir1<')11gh the deceased Govsfiamma. \v.:;155"1'§11In:'§1.111;=m* {ml to 1'1a.we support of her fafher. ~:-mci kin 1'eg';fe11"<'¥z'11;g'j 11} 1'reat.11'1ené me£:ed out to her I and T'u..1Tt1'r.ri'e;1':e1y.:~~ b€(TZ:iLl5-St"? of cruelty 11"1e1,ed 1:0 her, the inveSteig.:1{i_()f: tE<)1'1c:' by the i11m'>$1i;_;ut.i:'ag a;;'e1'1c:y would i11c11'Cate that {he invets%;i§_.§:1t.i1'1_;; z1;;jen:*_x.=" (lid not. Imve any animosity " .AAaga1'_:fT;ste these &1p§.)e1lE:i1"1TS 111:-l11c'ii:'1g the If)isf:riet or Taluka EXeCL1tiV'e M;1gisI1"21%.rn in i131§>Iia'::.§.a'= i1"11'1(II)("f;::'l'1i ;1(7(:1,1sec§ in a false /' case. If at all it RVZIS 2:1 ('a1.~'e(' ul'.<.~'a1ove lm1'sf'. the loving Wife would not have ir1'11.)l.i.<.'a11e(1 l1e.1" 1'11.1sba.1'1(_1 when she was on the death bed. 'l'l1e.1'el'<)1"v. %1.',~.3 nmssewecl by the leezrned trial Judge, in the z1l'3se1':<'e. of a-11:_\_" 111;.-11.:--1'ia1l i1'1c.ll<:al.ing ctrefczﬁon of EX.P.49 with an ulterior 111o1'i\«'e of accused/appellant Nos" i an 3. we are of ihe op.li.Iiio1'1_{halt {lie trial Judge was; 1'i;;_'l'1§ 1'1"1 ('c11'wie§i1j;g'"tll'2--e. fE11(7fjL1S.€Cl"/'-£ipp€:ll&rlfS. Therefore, we do not lE1I{;l 2:1.11'\_-' ;__-§1'o'u1:1ef..1.o i1o1lE'e1fl'er,e .wi.§h._.flie judgnlent of e()r1vieiion to zli_§§'i:'2x:§liexre2V' t',_he of the"

official witness.

.. ll"Fae,__lVe~;:11'12«e&"Em11_3:sei for the appellants argued that in the _21l:3se1"1C.~<f' oll"'«--}_-fl."\1'«f.15.8 1"1211'1'al1'12;.; §:)efo1'e the Court What was theV-sl2}I.'e1:'1ei"'£ 1l;m"2.xaa-;~(_l to 111121 by the deceased, the oo:*jfe1i'i's oll"A~E§x.I--',49. ("z-11-11101 lye :1 s1:bs't'z11'1tiz1l evidence. The veryll11.el;V.llhaVi;'.Se<"1ion 82 (t21:'w;-: -(31.11. (lying <ile(:l21ml'.ion out of ge';-1eral.~I*11_1e;-sl to be ;-1(.lo;_)1.e-:..i !s<:l'<>1'e 21(:eep1i1'":g the statement of a Witheés E'Sp(;'Cl£;1ll:v' 1l'1e $12-'l€(.'i'lli':Ylll, of {he person especially l' 1na_dAle to a police o§'l"ie<:1" as :jl"1:'- :<«:l;':1.er1'1e1':% is l'ro:m a person on {he death bed. élw e.o111::111_'~< ml' i'l"':e (".lO('.Ll1l}{"I'31' even if it. is not narrated in the \»\?il.11e,<sss §_}<X'<i l'>'\_.-' {lie \.vi1'r1es5€a liars to be aeee ted when omte sin-l1 ("i'*.='li";}>' cle(:.l2--:1"2'::ti<')1'1 is l"()u11di'~.t0i~_be reliable and i1'r.,.:s1 WL)1'l.'z"1_\_-'. 'i'lie1'eik);'e. 111e1"el_x_.-* bec%.:i;{i'se did not repeat Wl'121.l \\-"£1.'5 r3l.2'1'l€"(.§ l>ei"c)if;> l1i111._-w'ut1l_:'l.. lint meah EX.P.49 lacks gL?1'1L1i1ic:l1c'as. ltlw-.':"l (itE:1(>!"e.?i$t? i1.'jiS_i'i'(3t '1':h'9__ Case' of the a1J13ellan1.<~"s tliat l':>i.l-'%,~'w'§»'f;-3W.lf75 1']()l.'-ill the a.%1"afft:i,W1*itil3glt0f_--xi P.W.28. The1'el'01'e. wlieli l".'»-V the .<;c1'ibe bl" contents Ex.P.49, he 1'1att.11'all}-? ~l..<_17:1":_}xsl.r<--:_ wilial"..w.ae«.$1'.at,ed before him. Therefore, mereA.i'cpel.i1.j.::'>.1'1b._all xi.-ﬁlial. "i'sV1Vl'1~lr:9~jVsttbstaitee of the dying dee1ara,ti<>ill1ii'e§3;\r lfiwini l:l,;_';a3{?§'(i:*<'f:' 1_1'1e'C:;.u_V:1'1 would not decide the genuine.1:ae5.é*_Sgm' ()'l'i'1a.jm.§ii_s:<«j E.:{'%'l1e et)mte1'1t.s Ex.P.49.

29. 'It 1;i'~'i':.V:'\.\,,4"_'(V"l§. r€t:.i1__1.Vi'§---~ri' that the 1'11a><i1'11 l'alsL1s-:. in U110, falsus inl'o'11'i11ib{::=3 is 1°i:e)t_."iz-2pgilictalgle in this case. Similarly unless the ir1t,t:g-rail part of the c'.l_\_t-"i11g___{ dee.la1'atiur1. is accepted, ' :th*e_re.sici.u'al '}'>:;_1_1"l. (fa-u'i1'1o%. he m:i1i:~_sicl('1"ed. In the present case, 'we'--.l1aVel.a::e'e{5ted the i11i'r:r;;2;1";-ll part of the dyiiigg declaration how t1'1e.'eleee:1:<seci (}()\v'1'amma fe;u:':ata.i1'1ecl injuries at the "1":ands"Oi'aecusseci Nos. 1 to 3. "l'"'i'1c'.rcﬁ'r.).:fe. the residual part hbeifig the Cause lei" F%L1('§"i §.')L.1n'i iriﬁiries. it automatically goes H along with ir1£eg:,1'*z1l pan. 3:. is xwil sel.1lt'd p1'i1'1ei.ple that the dying dee}ara1io11 f'&'.'11H'§()i t'a<- (.tEf-L'~s(?.(.'t.t*{1 or could be divided into different pm"!.im'1:~; so me in z1t't'.'t..'].)1 111:.' portion of t,he»._saxjne While dis<:a.rtti1'1§g the (')t§l£".§' ;>m'Ei<'m_ '1"1'1e se1I,L12;1t_i§§n":n_u$t" be* one wherein ilmre $.55. a1'1:p1(> tfxéciv-;":<*:: w1'1Iv1'1 it-.=:15» .1h1t.3~.st1*13:port to the Contents 01' dyi11;.__§ <%et"1:;t:r:-1tinn ia1*. e:;t.éé2 One aSpet>tw.)f the matter and no tro1"1"<";1:')<.)1";11é<.n.:: .~'-'9'.) 1':--11? Q18'01he?i"e1S;)<:ct of the matter. In 'the p1'e.=.;e-;:111 <.u.zrw. 'xx.-'_t~';11'<;> ;_1Ot¢_1A()'(5king for any corroboration 0:}'1c-*1' t11;.{1"Aa-- i!'--5_t_= :(-"':')vi:1Ai1':1:1T3.';'.'(}iV the very dying declaration *1x.l_'.49. .'.i?l_:«;.':V "iV.t1tt'*ggr*ét1.V.'"1=$_i;.1ft" $1' the dying deciaration \«\::'._'11cén§:'>'1;1:"e:*--2:1<~éi<z"}">1.<-=<.:I'. _I'1'1'e§ "1~:saici1.22;11 part has to go along with i;1E'i:_gg;'fa.:1 ]:5z':.'i'1_.'V't'~?}'?'z'_tj'9'é't*E'<2:';(§, "in the present case, the argunlents 1()t7[_1i':_&<" v':~1§';".'cj_!"§.1>'.:'.'~.'?.',_:t <,':':s_.m.~.at:1 for the appellants that onky that 4}'}(')1"E'i'()V1V1'V('iI".1}v'iK_:'_At"ij,'t't]g{ <ic<~1aI'a1.it>'11 disclosing the ill treaiznent. oi he-11':-'E5¥a&;1'1.ir';'1t M} me (t("(.'C2i1f-I5e?(.1 at the hands of the ' taeelised Cbtﬁld a11<')Vé'1"e'l3<i' 11.§§it"i"1 mm (?(3115idt'1'a1tir)I':. falls to the I "\,'iu~».~:wg."e'Vn.:i fm111 a113,: a;1;1le. we are of the opinion that the j11(Z],'___§1Z}L1"('l'.Z'1ATV of t1'1e tri:-11 (,.T::m'1 is t)a:a2et.1 on s's0u11d reasoning

-. and aC'_'\L'Pted D1'i1l('.i})1(.'S% oi" ("\.-'§('i{'E'i£§("_

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Karnataka High Court

Naveen Kumar @ Giddegowda vs State Of Karnataka on 29 October, 2009

Bench: Manjula Chellur, V.Jagannathan