STATE OF KARNATAKA Vs YENKAREDDY
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.-000144-000144 / 2009
Diary number: 1092 / 2006
Advocates: JOSEPH ARISTOTLE S. Vs
V. N. RAGHUPATHY
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 144 OF 2009
STATE OF KARNATAKA Appellant(s)
VERSUS
YENKAREDDY & ORS. Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) This appeal arises out of judgment dated 12th August, 2003
in Criminal Appeal No.1301 of 2000 by which the High Court set
aside the conviction of accused No(s).4 and 5 giving them the
benefit of doubt; conviction of accused No(s).1, 2, 3 & 7 was
modified from the offence under Section 302 I.P.C. to one under
Section 304 Part-II and sentencing them to undergo imprisonment
for a period of five years and accused No(s).2, 3 & 7 were
given set off for the period already undergone by them and as
accused no(s).1 has already undergone the sentence he was set
at liberty.
(2) The case in nutshell is as follows. On 29th January, 1995
the deceased-Siddaramreddy went to his field along with his
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wife, Annapoornama (PW-3), and daughter, Tayamma (PW-4) for
keeping watch over the harvested crops. The respondents,
accused no.1 to 8, are said to have formed an unlawful assembly
and attacked Siddaramreddy by beating him with clubs.
(3) Upon appreciation of evidence, the trial court found
accused No.1 guilty for the offence punishable under Section
302 I.P.C. and accused No(s).2 to 5 and 7 were found guilty for
the offence punishable under Section 302 I.P.C. read with
Section 149 I.P.C. In the appeal, the conviction of accused
No(s).4 and 5 was set aside and they were on the ground that no
specific act was attributed to them. So far as the other
accused, the conviction of accused No(s).1, 2, 3 and 7 was
modified into Section 304 Part-II read with Section 149 I.P.C.
as aforesaid.
(4) Being aggrieved by the acquittal of accused No(s).4 and 5
and also the modification of the conviction as well as the
reduction of sentence of imprisonment in respect of other
accused, the State is before us.
(5) The respondents though initially entered appearance
through a counsel but by the time when the matter was taken up
for hearing learned counsel appearing for the respondents had
become the standing counsel of the State of Karnataka.
Therefore, the respondents-accused were remained unrepresented.
We have heard Mr. Joseph Aristotle S., learned counsel
appearing for the appellant-State, who has taken us through the
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impugned order. We have also perused the materials on record.
(6) So far as acquittal of accused No(s).4 and 5 are
concerned, the High Court has held that even though
Annapoornama (PW-3) has mentioned the names of all the accused
in the complaint, she has not attributed any overt act to
accused No(s).4 and 5 and the High Court observed that in the
absence of any specific overt act attributed to accused no.4
and 5 they cannot be held guilty under Section 302 I.P.C. which
in our considered view cannot be said to be unreasonable
warranting interference by this Court. Insofar as the
modification of the conviction from Section 302 I.P.C. to
Section 304 Part-II I.P.C. and the reduction of the sentence of
imprisonment in respect of other accused are concerned, the
High Court has recorded its reasoning in para ‘15’ of the
order. The High Court has observed that accused No.1 alone had
previous enmity with the deceased-Siddaramreddy and the other
accused appeared to have joined accused no.1 only to help him.
Considering the weapons used, namely, sticks and the nature of
the injuries, the High Court thought it fit to modify the
sentence of imprisonment under Section 302 I.P.C. to Section
304 Part-II I.P.C. Occurrence was of the year 1995 and at this
distant point of time and also in view of the findings by the
High Court in para “55”, we are not inclined to interfere with
the impugned order.
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(7) In the result, the appeal is dismissed.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, SEPTEMBER 6, 2018.