K.RAVICHANDRA Vs STATE OF KARNATAKA
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-000176-000176 / 2009
Diary number: 32193 / 2008
Advocates: SUSHIL BALWADA Vs
V. N. RAGHUPATHY
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 176 OF 2009
K.RAVICHANDRA & ORS. ...APPELLANT(S)
VERSUS
STATE OF KARNATAKA ...RESPONDENT(S)
J U D G M E N T R. BANUMATHI,J.
1. This appeal arises out of the judgment dated
02.07.2008 in Crl.A. No. 136 of 2002 passed by the High
Court of Karnataka at Bangalore in and by which the High
Court of Karnataka has reversed the order of acquittal and
convicted the appellants-accused under Section 304 (II),
IPC and also for other offences and sentenced them to
undergo imprisonment for three years.
2. Appellant No. 1 - accused no. 1 sent a Deepavali
greeting to PW-16 (daughter of PW-1) expressing his
passionate love for her and PW-16 showed the greetings to
her father. When appellant No. 1 visited the village, PW-
1 along with PW-7 (H.C. Jayaramegowda) went near the
canteen belonging to one Lingaraju to question accused no.
1 about his conduct. During the talks, appellant nos. 1 to
4 wielded clubs and attacked PW-1, PW-3 and PW-17 and also
the deceased -Ramu. Deceased - Ramu sustained injuries on
his on his scalp, parietal bone, his right thumb and
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forearm and also sustained injuries on the leg and
succumbed to injuries.
3. Upon consideration of the evidence, the Trial Court
acquitted all the appellants holding that the prosecution
has failed to prove the motive and also the intention of
the accused and that the prosecution has not
satisfactorily explained the injuries on the accused
persons. The trial court also held that the evidence of
PW-1 and other witnesses are inconsistent with each other
and that the prosecution has failed to prove the guilt of
accused beyond reasonable doubt. On those findings, the
trial Court acquitted all the appellants.
4. The High Court in appeal set aside the order of
acquittal and convicted all the appellants as aforesaid
under Section 304 II IPC read with Section 149.
5. We have heard Mr. Mahesh Thakur, learned counsel
appearing for the appellants as well as Mr. V. N.
Raghupathy, learned counsel appearing for the State of
Karnataka and perused the impugned judgment and materials
on record.
6. The evidence of injured witnesses PW-1 –
complainant, PW-3 (wife of the deceased) and PW-18
(brother of PW-1) is consistent and corroborating each
other on various aspects like……., (1) which accused
assaulted whom (2) the weapon wielded by the accused and
(3) on which part of the body of the witnesses the
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injuries were caused. The evidence of these injured
witnesses and also eye witness PW-7 is corroborated by the
medical evidence also. The prosecution established that
the appellants are responsible for causing injuries to the
witnesses and the death of the deceased - Ramu.
7. Learned counsel for the appellants submitted that
admittedly witnesses PW-1 and PW-7 went to one Lingaraju’s
canteen for panchayat to enquire the first accused
regarding his conduct for sending the letter to PW-16.
Drawing our attention to the injuries sustained by the
accused, learned counsel submitted that the prosecution
has not explained the injuries on the person of the
accused and the trial Court had rightly held that the
complainant party are the aggressors and rightly acquitted
the accused and the High Court erred in reversing the
same.
8. Admittedly the accused persons also sustained
injuries as seen from the evidence adduced by the accused
party (Exs. D-8 to D-10). It is fairly well settled that
it is not always incumbent upon the prosecution to explain
the injuries of the accused persons. The prosecution is
obligated to explain the injuries of the accused persons
only if the injuries sustained by the accused are grievous
in nature. In the present case, there is no evidence to
show that the injuries on the accused persons are grievous
in nature. As pointed out earlier, the complainant party
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went near the canteen of one Lingaraju only for panchayat
and they were unarmed. That being so, during the talks
there was no reason for the accused party to wield clubs
and attack the complainant party, on whose side at least
three of them were injured apart from the death of
deceased - Ramu. When appreciation of evidence by the
trial court suffered from perversity, the High Court being
the Appellate Court rightly reversed the order of
acquittal and convicted the appellants under Section 304
(II) IPC and also for other offence for the death of
deceased. The High Court, in our view, has shown leniency
to the appellants by sentencing them to undergo
imprisonment only for a period of three years. In view of
above, we are not inclined to interfere with the impugned
order.
9. The appeal is dismissed.
10. The appellants shall surrender within a period of
four weeks from today to serve out the remaining sentence
failing which they shall be taken into custody.
….......................J. [R. BANUMATHI]
…......................J. [INDIRA BANERJEE]
NEW DELHI 6TH SEPTEMBER, 2018