Karnataka High Court
Sri Parashuram Ramu Kokithakar vs The State Of Karnataka By Spp on 2 August, 2011
IN THF HIGH COURT OF KARN
ATAKA
CIRCUIT BENC H AT DHARWA
D
DATED THIS THE 2N1) DAY OF AUGUSF
, 2011
BEFORE
THE HON'BLE MRJUSTiCE BVP1NT0
CRL A NO.8JOO6
Between:
Sri Para shuram Ramu Kokithakar.
Aged about 2 1 years, 0cc.: Agriculturist,
R/o.JKaikundri. Tc
, & Dist.: Belgaum.
1
(By Sri.Lingaraj SM. for Sri.Jagadish Patil. Advocate
)
L\flhj
The State ot Karnataka,
By its State Public Prosecutor.
High Court Building,
Banga1ore 1.
Respondent
(By Sri.Anand K .Navalgimath, HCGP)
This criminal appeal is filed under Section 374(2)
of
Cr.P.C. by the advocate for the appellant/accused again
st the
judgment dated 03.12.2005 passed by the S.J.,
PTCEV,
Bcifaurn in S,C,No.8 1. /04 convicting the appeilantaccu
sed
for the oflhnces p/u/ss 307 & 509 of IPC and sentencin
g him
to undergo Ri. for 3 years and to pay fine of Rs. 1 51)0
0/ 1. D.
to undergo Si. for 2 years, for the of.fence p/u/s 307
of TPC
and further sentencing him to undergo SI for 1 month
for the
offence p/u/s 509 of IPC the substantive sentences
to run
concurrently,
This appeal corn in.g on fdr h..eari.ng this d.av, the cou.rt
delivered the following:
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6
and when she answered him, accused suddenly assaultd her by means of sickle on her left cheek and also on her left neck and caused bleeding injuries. The accused also assaulted on the left side of her forehead and also on the fingers of both her hands and caused bleeding injuries. At that time, the neighbouring field workers came near and separated her from the accused. Thereafter, the accused had threatened her that he will not leave her alive and went away from the scene of occurrence, She was taken to the hospital and she admitted by the neighbouring field workers and hence, prayed for an action. The Kakati Police on receipt of the said complaint hae registered a case in Crime No.116/2003 for the offences under Sections 354 and 326 of IPC on 26O8 2006 and commenced the investigation. On the conclusion of Investigation, charge sheet came to he filed.
8 Th complainant is examined as PW1 hfnr th' Court. She has seated the aerments made in thc comphint she has idc ntified the complaint g e i by her in the hospit I Is per Ex P1 clothes crn b I cr uhich ICC t MC sI \ 03 C ipon is d I he c o s I he M( 4 1 C a) r C C) ) rt C) C) C) C C) < (_ C) Dr a) C) 1 a) C) - C
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-10-
reasonable doubt. Further the Xrav has not been produced and there is no material in the evidence of PW1 to bring injury No.5 within the definition of 'grievous hurt'. However, PW1 has suffered four injuries, which are simple in nature. PW1-victim as well as PW2 and PW3 have stated regarding injuries suffered by PWI and also the presence of the accused at the scene of occurrence and holding of the weapon and that the accused ran away immediately after the incident. Hence, I am of opinion that the prosecution has proved the case against the accused for the offence under Section 324 of IPC. Insofar as the offence under Section 307 of TPC is concerned, I am of the opinion that the incident has happened because of the verbal altercation between PW I and accused and that the intention to cause the death of PW 1 is not made very clear. Hence, the appellant is entitled for an order of acquittal for the offence under Section 307 of IPC while he is held guilt' for the offence under Section 324 of IPC. So far as the sentence is concerned, the accused was in the custody for about one month during the investigation. The incident has happened about nine years back. Hence, interest of justice would serve, if the accused is sentenced to
-- 11- pay a fine instead of sending him for imprisonment after lapse of nine years.
20. In the result, the following order is passed:
i) Appeal is allowed in part.
ii) The order of conviction for the offence under Section 307 of IPC is hereby by set aside, in its place the accused is convicted for the offence under Section 324 of IPC. He is sentenced to undergo imprisonment for the period already undergone and to pay a fine of Rs. 15,000/-, in default of payment of fme he shall undergo simple imprisonment for six months.
iii) It is submitted by the learned counsel for the appellant that the accused has already deposited the entire fine amount. Out of the said fine amount a sum of Rs.14,000/- is directed to be paid to PWI by way of compensation under Section 357 of Cr.P.C.
iv) Bail bond of the accused is discharged.
Sd/s JUDGE Vnp*