Karnataka High Court
G.R.Lokanath vs State Of Karnataka on 10 November, 2009
asmesm
3. '«:+43 5' :9; 3"'?-%§ HEGH cam? 3% ;<:AR:\sA?Ae<A AT 8;j¢g§éH».':i§§i;'?i¥$';E« K amgs THESE THE mt?' my G? NQEKEMEER» zsfééé T Q : BEFSEE A_ 'ms z-:e:*m;.E ma. _3_s.;s*;'z%:§.~'-M. ARAL; féafsmaé CREMINAL APPE';fi;;i;"§%C3.8"3?---- 3i;~'...zfieé§v% %%% CRIMINAQ ;é.s5:=é;§;fi'4 :§c>1;L§aL'§és(%%§Fi_ 2969 Scan i:f..5§a;r?iaz§<r§.$?~e;3_a;3p;z, Ages' a!3?o.z;'r'a-:L. 32 fg:e_a':'s, PiesidEn'§.._aVt'--{5--nrés--s;§gaé're, Subash Layeastg 8it§4-airavh a Q E._ H£3_b§§;....
' --» _8ar3ga*,.£,o!rr::vEas§%t Taiuk. & *T%.'e?Ve&rAbha§ f$.<§§:..%V<§f Akkamuaéyagpa, ' ...:"§&.gé;$"T=3§:%au€ '$9 yea $2, §ié'$-§éET::§g at Kaikere '2{E§Eage; 9:33? Hsfiig Bfaézgaécre East 'faiuk, Eayaram @ 3a*garami<§§s?:rsa, 5&2: 9? Kaéiappa, fixged abaut 33 years, Regédent ef Gcravigeref Bafigafare East Taisik.
A?P*EE.L.A3'*éT Hi CR%..,A.§%it3.83?f2fiQ9 Gewramma, wife at' Ramakrishnappa, Agad abeut 55 years, Residing at Garavigereg Subash Layssit, Eidarahafii §..iQb§:Ef Barsgaiere East "§'a§uE<:.
fi.?Pé!;.'.:é.%l3;:'*x§'_"V{ En: €R§.{.;&5;.?~£;€3.838/2&0? {By Sri. C.¥\§.Ra3'a Ad§;g;.ate.'_Vfog .§3';:3.?sa,§1'¥:arappa 8: Asseciates in both the_T_a;~sp.eéi§:;') -. AND :
State cf §<'aé§aaV§A.%¥<$_«I¥i&s«a¥<tste¥?<§.3'Ec§; Represer;t_¢d*ii_bgz_ S.P.'P.,, Efigh "::';'*our€_:
3:.:§ld,§r;gj,; .3&nga'i'€§re« ..,§.E§?C3NQENT v u = % ' (Ccmmen in Bath} {By SrE£§3§%yakumaxf ?v1;a;§';age HCGP} % :2-t,A.:€a;s:3?g2se§ is flied wider Secticm 37442} £R.'P:!:'=.b§*..the aévecate for the appeiiants praying to ibis »A i«%¢_;r%'bv¥e.cg%§j:ft§_may he $33323 to set asiée téae Eudgmezzt ef "§9n'v*i,c§i{?.;2r; Er;_S.,.C.N9.385;'2Gfi?, flaked §,iG.28§9 er": the fiie r o:"..%;§3e' Sasgééng izsdge, 533% Track C§i£%"'§~11, §anga§e:*e iaggrai}. Qistréctg Sangaiere wcagtvicting the 3§';,:*a§§*ra;'§*:t$;'aca:sseé {$95 :3 8: 4 far the affence ?;'i3£S 4%8{A}3~ cf EPC and amassed l%§e,i;3 SL4 {En "E§;.C,§%,33E;'Z§$?} are sersteizceé ta amdargs REE. far a _ =g_e:?=_Zcd Q? 3 years anfi ta pay fine cf Rs.S;§Q§;'- each in . 'defazsit cf gayment of firm, amassed shaii zmdergc R3. far V Fa gserioé of 3 menths.
€rE,fis.f\§sc.33§,?2G8§ is fled unéer Sectiar: 3'?4(2) CR,P.C'by the advocate fer the appefiant praying is thig Herfbia Ceasrt may fie péeased ta set aside the Ezscigmant af cenvictioa En S.€.§*+io.2§;'280S, dated §.18,2Q09 $2": the fiie of the Sesséana Eudga, Fast ?ra£k C@:.zrt«-3.1; Sarggaéese {_'m '»..c«J {Rzsrai} Bistrict, fiarzgamre -ccr:vEc%:4éj?%'g%:.f"~«. '*__fi?"te appeéiantfaccused 536.2 for the effersce P,fi.£;":';.u=§9u_8(l§-"§=._) vaf EPC and accused N6.2{EE§ S.C.Na.2§,f2i308) .§A;s?'*-sen;i:'e;%€saaé'--Ttte. undergo R3. at' for a perisd of 3 years _an§_"'€9'p.aTy4_fine" sf Rs.S,{)0Q,!- in éefauit of paymentof fEne,'ar:c;usad3sL%'fzai3 . " undargo 8.1 fer 3 period of 3 migntijg; 3 "fhese Criminai Appeais ce'm;i:?ra._; an fér..§te'3rE£';g"'~i'h§'::, day, the Court deiivered tf:e__fc:.£§ewin'-g V V. Both these c::V*i'i'z=";t:":':a;§ ariser: fram EM Empzsgned CG§':'?¥"f"':eF§1.j'U't§.§§E§éfi§_::'L.§i} S.#ffl:f'§%S,385/209? am 23/'2€¥98 _€>?'}... .fi%a j§:=_%§:' $8 .__%--éz3.?%%éV€3 §essEeas Juége, Fast "rracéé :sfi'_£5':i§§f;é;\rVi;E;;~.V %Ba:§ég'§_§sre* Rura% fiéstrici, Bangakare {§3era§ért;§f€:§§ g'¥ef_éE%EEfe§ V_i:a:=.§:=,"é¥:e Triaé Cami}. in V-'$V;'{:*,W'Qa3'85f29Q?) the agpeiéants 1 is 3 in a":!fi. ..&VA{Pv'.i'<*>%.z'.R§?.'r';r";2f$69 ware tfied sespectévew as accused e fer the offenses wade? Sectiens 49855;} arsé 3522 2:: s.C.r~:e.29,/mas the appeiiant in * C5t§A.§£:o,838;/2S99 was tried as accuseé ?s£e..2 far the same éffénces. Since Smtfiowramma wing was accusecé $0.2 H2 " -' €:?3e charge sheet remaineé abstzmdeé, the case agaénst ha? came 23 be 533%: a:§ ffam $.C.Eaie.38S/26:3? 353$ gegarata sage if'? S.C,§\é§=,2§,!2§*fi8 came :6 be régégtered ¢-*='-=-~..f""w"'°""'W""""""""' '§'§*:aref$?z'e, aE§ tha aeczsseé were med for t§ié'-§§'fffe'v:zce5 {EE"id€F Sectians 302 am 498 {A} IPC.
appyeciation 6? the Ora! evEde{t-:29' v3§1f:c¥' théj'. decuments at Exsfii ta P8, tha;"Tr§é'§.A_C§urt"a'E;qi;Ett駧"'&.§§"trig accused cf the effe{:ce'b--.§;:'é3'--:§%er ASecti::V;é: bu'? cenvicted them for the cff;e:*:*:%Vé --s,::"is';¥;e r Se£:tvivan.»«5i98(A) I?C. The recarés discisséé' L;}€§ Iap.'f5é.T&!V:%i'5.Vpreferred by the campia§nant5Sf;'ia_te aggiriéigefi Vfinpugned commas: 3T::d§men}:4--Vévx}_d:'A:_:@§:;%d£a2§_;_gasseeé Sr: said sessions cases a<:c;:V'§4v¥ttééé'<_A;T"::i'v_.;:§3AVe:V'3Vséi:i:v'3~§§;;use:'§, €::f the effence under Section 362§P*Z}f_;' _ 9 ' ' "
2 54. in f§§'d~e:%___§ e, grave the aiiegeé §%§-traa€meni: ef' the .A ;'deCe.aévsea?«..:'§;r__'the accused? the presecestéon has pieced rEéiia§ia:é".§3.n 'T:=f§§.e eraé evééersce af Pwsfi ta'; 4 Eespectévafy Rémagkéémsmma, Maniswamy, Féarayanaswamy arszf {, ' " ,$§.§'da;v§§a, 2&2 fiaigbbours of the accuseé and aisa we era:
"" Véxz'§fie:*:<::e sf ?Ws..? to :0 respectiveiy the compiainant Sm':;,S£ddamma, Marzjuraath, Samandamma and €.___,.a-.
Chikkasfédapga, the reiatives $2" the deceaéfedfkfiéé these 8 wétrsessegf $1,195': is; 4 have tamed cempieteiy hestiée ta gr'-"=-v-».~(m"'°"""'--=7-"** the grmsec-utica. They have denied the sut;"gf:est§o::%§ n['¢'st'T ihem by the ieamed Pubfic P;'é'secs.;:_e'fj ttfijigilvgg§:%y,..i';;t$t.edL befare the LG, respectiveiy €xé'._.§> :,"».za gr-J'----7 substance ef whécigkis thafi. a ¥:<;i.s.$ed: jL:séf' £?oT §i§--treja9i:
the éficeasad a§§&gir_;.g t¢§atAV-§%3é _:'§écgaseé:A'hadvfibjected :9 355 the jzzsint famééy ah3:3'erE';%_¥3$:$er:?g§_ng tax the accused arid tinai: she wa$_ms_t da§':ig?"'éé1i:asvs'ei§e_§a? gamperiy ans? she azsad :0 the '§:.:ffi3:f§_§€--:*s[.'v_vTif:é§éfe:*e, the evédence of these._?§§Js;.T;{"tr2£V«:.ag§__ is »t§ta:E'E§r"&?:,fi§:'heip ta the prosecufian tr;
prcagéafl téwée »é.!v4i4'¥¥%:':.s:f:é:':'I;_'m'ent of the éaceased sy the ac:used°;.._ fl V ' ' 'A " 3:7; §'¢%€»{.?;£hé"'Cf5ernpiainant Smtfiiddamma, the marker "egfu'iA?ié V:dé$VC¢§:$ed, has stafied in he: eviéanse tizat tha 'aia;#§ié;se1:§. a§:§ef::é is Eémreat the éaceasefi aééeging that sfm was ":§§$€7: daing iize Ezoassseéwfi wsrfic grweriy, stze asseé 'tfi ~i:%:§_§§3<§'A_w§£*:2 we strasgafg and sfia eajecfted $5 the gag g? the " Vjésérst famiéy fircperty bemnging 23 the famiiy gf the accusea Sirniiar is the evidence of Pwasg 9 arm 13 resgfiectfvery Manjufiath, Szmanciamma and Cbéizkaséddagsgaag the re¥at§ves ef the éecaased. Thms it ég cigar from the evidence sf 'mesa witnesses a*.§%-iqcjegf Hi~treatment was no: in connecfion _*avi'i;§:-- :ar:'§2'~.z;mlawfa§_ demaad by the accused #6323 :=§Eth:2A:aI#héT..¢¥e£éas's.é§;,,.fitgéfiér parents fer maney er anyV:?e§__a2ab§éAt_ii§ng;. xi?-?iz:':5i;§*:.e..=_;:,VVVe:i;ve:'a% Eféii' ¢».'p.....--~_ £5 true that the accasedV' w'e :e;VV ab"tés§_z§ g"'th§e} déceased afieging that she Qeéa réfiii--'?3§'§%3_g.%j""i*~h_e hoassehcid werk greperiy am? yfsas ta*g§i<:?:ig..Vté VAs§:{a'%3'g§éA£?%:i:i.'vind that she was abjecténg tg3 %"."%%. é.»'Vs§;3%.g the famiiy of the accused,€'%?3é§:§§'"'§.%§§ff fiéfd to censtitute the i!§... traa*:;;?~;*g:e!:%:1tTA5;,d§é§§e§§L'¢fiv¢a%r._$é¢t:on 498(A) IPC. Besides this, rm': {fie prasecutien mat: as 3 resuét 0? the .a¥¥egé3d i_§E~':réat§é:éfi£ the deceased aommitted suicida cs;%*2 u':'€£*:.;eV. oifiyer h"a ;id'§it %g the case the accuseé ccmrzfitted "it%~'s e' j.§e€aased, But aii the accvsed Carma is be a:;.§'q ;:§i:tve;é7'L§f:;t§§e effeséce anger §eciica:: 362 E?£ gr; Em gre:,§§:d;_A':.§?sat the .$?$S€€%J§§fifi fafieé as hang the gama A a;§é'E;':s§ a§§ as" am; 9? the as:::a:$eé&
5. Fag' the zeasersss stateé, I am :3!' tfie epéaéen the:
ffié Yrfaé Ccaart cammétteé aeriaug arm? in CG§'§V§C§1§?§§ fine