Karnataka High Court
State Of Karnataka vs Syed Nayeed on 26 October, 2010
Author: K.Sreedhar Rao
Bench: K.Sreedhar Rao
I cmmzmm IN 'rm man Comm' 012' KARNATAM arr BA1~zc;A1.c>RhET mmr: ms Tim 251?: my 3? GCTQBER 291;?' I _ FRESEHT Tfrm HQWBLE m...JUs'm::E K.sR5En:I§R % * T 7 mm HON'BLE BE E:
State afK,a:':1atai_esa;~...' % H ByJ.J.Na.@r 133.3,, .
Bmlgalorze Vk t (By AND:
..-um-um-..-n...» 1, 33,3 §éj§*md.;_Sfc Tajpwg firs Hagar, 32 ymm, 152:: Mm Rcsaé, Um flaw, Egngalam -~ Q5, mfiesparéenm *é:.:~i;.3:,zidaya Kumc, mv.$ for R1 and . _ Sri_fB-fisand, Ada, far R12}
2 CrlA.$53!2$)&5 ms CRLA IS man u,:s.37s{1) & (3; CR.?.C. BY_ mm spy FGR TEE swam PRAYHIG TEAT I-I€.)K'BLE mum my BE pamsm TO emwr LEz*x'--VfE... k:% Y 'TO mm Ar: Awmx. AGAIYNST rm ~ QRDER 0? ACQUYITAL EATER? 23.09.2004» Passavn BY % * 'I"HE X AI3£'1L.S.J., BAHGALQRE, mt $;<m;:».e§1si; zma; ACQIRITING TI-m Rnavexmmms-Acgzfiagm F02 5 omxcas PJUIS-a 302 & 566 R}?! 35:13:» 012* % % 1 % L 'I'h53 Appml coming m hm
3.v_pmm, ...r.,, defivww tha judgement datesd % by me mm Additional in S.C.N¢.615!§L1§}§. hrwponaena of the 0% riw Sec.34 of IPC.
at' the gareaecufinn that, in June 2€I33, gcucrtzsuad Real and 2 bymme}?-ia.5math pretext that the dmaed haunt taken a bar:
fiom gzsad Ham} and 2 and the same retzlrnwl to them, tlrzerew', the amused have stat 3 GrLA.%3a'i2'O95 fim he the clwmnd mm pmfling harosem, which mum in hm' am:-1:, rzmeby my are amgw ff _ coImi.'£.t:eé a%"1;::e under Sectixm 302 rfjwf Sac._3'*i»' '4 is fuxtlmr aaagea that at me afervssaia mm' , the acczmad. have t1I1'%73&$'§'C'.5:W'*fifi.$.':&1VC?;#'3w.:.j%¥i,fl}.:'§ the saw act, thezrczby they {flew under Sectinxz 506 if _V
3. The the cram':
has mmmmed' marked Exs.P1. 13:: 1915 and datum of the amma was % afier hearixzg the p2~ese<::f.:t£q-n the lnaarrmé Swsizzns A the mzcused af afl the % 5: mm. 'Fhe: State has rum: this V' 1% Qxxfibarathi afV'1x31s0ria ¥-Iaspatafi W130 Vh.'=J$ " '$1:jV!':1'md that an 06.66.2m.3, clmsaeci H%$&fi'1 //
4 C:i.A.558!?'63$ am on 1s.@é.2m;3 of an aaici injuries. Ex,.P1 is tt;%eT,j% j{%L izrztimafisn amt by rm tn the peiice. 23:92 is 11:3 hismry sltmm wnmfizfig 16 pay. PW-2 is thc daughtccr :32' this x mm that the fix-at amcused is hex; ' % woenci amuaed E a rciafixre her 3 #11::
has mmed htmtrile tn the PW-3 sm:.Rm*g:aaa Aim: case omae %k PW-4 aaughmr of the:
amsed magma gamed has set fire on hm yand kerescm nail in tha that she was shaping at ..ineidam*£ and she dam net mew Athaufia has atated that the A_ hm. burnt and he mum 'm Imw' about it §<a.tg§;m:: am pm. am: mm' 'mg phgm sail frm Imam'. he want to '£113 image af tha zziefisefi 311d C /f 7 CriAfi5é'2605 dficremw 31$ tharefcrc, at the ms at' ramrding dez:hratio:x1, the d%a~ad had axzidad sane more being the pemcn raspomihie fiar her getting aymg dwzazaann I«:x.1=-9, she has fjvaiafififi ' { 7 immadiabely an 0' the doci;:*,__ _ Rayar:.:1:i 3 Silmndar Khan both wem seen 1?1a:3:
kaerosmzua an hm' and B1 fira In of the discmmcy betwgfi of the npininn that tzmgig can be made seals earrrceborafiion, in this magma has gzmn dfimmt vmsiem A "' death. Hmm, wc hojes, an the dying daclarafian af 91' aoemafi Heal.' 'i'. ' t&*<;ugh the judgement cf tha
-- fivm by the vial Caurt in also with the dm<::us' sitm made by us as. kmfiin % we hold that mm is no grotxrxd as /,5?'