MALLANNA Vs THE STATE OF KARNATAKA
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-001415-001415 / 2018
Diary number: 18591 / 2017
Advocates: S-LEGAL ASSOCIATES Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1415 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 9340 OF 2017 ]
MALLANNA & ORS. Appellant (s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
WITH
CRIMINAL APPEAL NO(S). 1416 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 9514 OF 2017 ]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. Heard Sh. R. Basant, learned senior counsel
appearing for the appellants and Mr. V. N.
Raghupathy, learned counsel appearing for the State.
Accused No. 1 has been been convicted under Sections
354 and 448 IPC read with Section 3(1) (xi) of the
SC/ST (Prevention of Atrocities) Act, 1989, whereas
Accused Nos. 2, 3 and 4 have been convicted under
Section 448 r/w 34 IPC read with Section 3(1)(x) of
the Act in Special Case No. 22 of 2010.
3. The following order was passed on the sentence :-
“The accused No.1 Bhikshawath is hereby
convicted for an offence punishable
U/sec.448 of Indian Penal Code and
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sentenced to undergo simple
imprisonment for a period one year and
to pay a fine of Rs. 1000-00. In
default to pay fine, the accused shall
further undergo simple imprisonment for
a period of three more months.
Further, the accused No.1 is hereby
convicted for an offence punishable
U/sec. 354 of Indian Penal Code and
sentenced to undergo simple
imprisonment for a period of two
years and to pay a fine of Rs. 1,000-
00. In default to pay fine, the
accused shall further undergo simple
imprisonment for a period of three more
months.
Further, the accused No. 1 is also
convicted for an offence punishable
U/sec. 3(1)(xi) of SC/ST (Prevention of
Atrocities) Act 1989 and sentenced to
undergo simple imprisonment for a
period of two years and to pay fine of
Rs. 1000-00. In default to pay fine,
the accused shall further undergo
simple imprisonment for a period of
three more months.
The accused No. 2 Mallanna, accused
No. 3 Anaveerappa and Accused No. 4
Basavaraj are also convicted for the
offence punishable u/sec. 448 R/w of 34
of Indian Penal Code and sentenced to
undergo simple imprisonment for a
period of one year and to pay a fine of
Rs. 500-00 each. In default to pay
fine, the accused shall further undergo
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simple imprisonment for a period of
three more months.
Further, the accused No. 2, 3 and 4
are also convicted for an offence
punishable u/sec 3(1) (x) of SC/ST
(Prevention of Atrocities) Act, 1989
and sentenced to undergo simple
imprisonment for a period of one year
and to pay a fine of Rs. 500-00 each.
In default to pay fine, the accused
shall further undergo simple
imprisonment for a period of three more
months”
4. The conviction has been upheld by the High Court.
An affidavit dated 22.08.2017 filed by the defacto
complainant has been produced before us by way of
additional documents. Paragraphs 2 and 3 of the
affidavit read as under :-
“2. The deponent is the complainant,
the deponent says and submits that the
incident in question took place on
27.01.2008 between her and the
Petitioner. In the said incident she
is the victim. The learned District &
Sessions Judge, Yadagiri by his
judgment and order dated 08.06.2011 had
pleased to convict the petitioner for
the offence punishable under section
448, 254 of IPC & U/Sec. 3(1(xi) of
SC/ST (Prevention of Atrocities) Act,
1989. The petitioner thereafter
preferred Criminal Appeal No.3607/2011
before the Hon’ble High Court of
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Karnataka. The Hon’ble High Court by
its judgment and order dated 28.04.2017
has pleased to confirm the judgment of
the Ld. Trial Court. Thereafter
Petitioner has filed the Special Leave
Petition before this Hon’ble Court and
the same is pending for consideration.
3. That the deponent further submits
that the incident in question took
place on 27.01.2008 i.e. almost before
09 years due to misunderstanding and in
the spur of moment. The Petitioner and
the deponent to the same clan and they
all live in same city. With passage of
time, the relations between the
petitioner and the deponent have been
very cordial. The petitioner and the
deponent are now closely related. The
petitioner’s land and deponent’s
families participate in the functions
of each others. With the huge time
gap, the grudges amongst each other
have vanished away and have taken a
shape of friendship. The petitioner is
the only earning member of the family.
They have old age parents, wife and
children to look after, their entire
family would suffer irreparable loss if
the petitioner go behind bars at this
stage. The deponent does not have a
slightest desire to make the petitioner
undergo the remaining sentence.
Therefore, in the interest of both the
parties and so also in the interest of
the peace and harmony between both the
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families, the complainant has filed his
affidavit seeking permission to
compound the offence”
5. We have also gone through the evidence available
on record. Having heard the learned counsel
appearing on both sides and also the defacto
complainant, we are of the view that the conviction
need be sustained only in the case of Accused No. 1.
Accordingly, the appeals are allowed as follows :-
i) The conviction of Accused No. 1 under Sections
354 and 448 IPC read with Section 3(1)(xi) is
sustained. The mandatory minimum period of sentence
is six months. We are informed that the first
accused has undergone a sentence of around one year.
Therefore, the sentence is limited to the period
already undergone.
ii) As far as Accused Nos. 2, 3 and 4 are concerned,
we set aside their conviction and acquit them of the
charges.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ HEMANT GUPTA ]
New Delhi; November 19, 2018.