STATE OF KARNATAKA Vs. K GOPALAKRISHNA
LAWS(SC)-2005-1-85
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on January 18,2005

STATE OF KARNATAKA Appellant
VERSUS
K.GOPALAKRISHNA Respondents


Cited Judgements :-

GHUREY LAL VS. STATE OF U P [LAWS(SC)-2008-7-104] [REFERRED TO]
NIRMAL SINGH VS. STATE [LAWS(UTN)-2005-10-1] [REFERRED TO]
STATE VS. THANGARAJ [LAWS(MAD)-2019-12-426] [REFERRED TO]
STATE VS. VAZHIVITTAN [LAWS(MAD)-2020-3-207] [REFERRED TO]
UNION OF INDIA VS. RAIMENTS & GARMENTS INTERNATIONAL [LAWS(MAD)-2020-1-522] [REFERRED TO]
MURALIDHAR @ GIDDA VS. STATE OF KARNATAKA [LAWS(SC)-2014-4-23] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. BHIMRAO DAULATRAO KADAM & ORS. [LAWS(BOM)-2017-6-98] [REFERRED TO]
STATE OF MAHARASHTRA VS. SAHEBRAO S/O BABURAO JOGDAND [LAWS(BOM)-2017-12-191] [REFERRED TO]
STATE OF MAHARASHTRA VS. BHATU NARAYAN PATIL [LAWS(BOM)-2017-7-74] [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAMLESH [LAWS(ALL)-2020-1-361] [REFERRED TO]
HARI SHANKAR VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2020-2-453] [REFERRED TO]
PURSHOTTAM IRON & STEEL INDUSTRIES VS. RAJNEESH GUPTA [LAWS(DLH)-2016-7-165] [REFERRED TO]
STATE OF HARYANA VS. PRITHI AND OTHERS [LAWS(P&H)-2014-8-597] [REFERRED]
HI-TECH AUTOMATION VS. J K SHARMA [LAWS(P&H)-2014-9-265] [REFERRED]
STATE OF HARYANA VS. BALDEV RAJ [LAWS(P&H)-2015-4-295] [REFERRED TO]
KOTAK MAHINDRA BANK LTD. VS. AVANTIKA GROVER [LAWS(P&H)-2015-7-84] [REFERRED TO]
STATE OF PUNJAB VS. JAGTAR SINGH [LAWS(P&H)-2015-7-162] [REFERRED TO]
V C SHYAMALA VS. STATE [LAWS(MAD)-2009-1-301] [REFERRED TO]
NEERU SHARMA VS. RAJ KUMAR SHARMA [LAWS(J&K)-2019-5-44] [REFERRED TO]
STATE OF U.P. VS. SALEEM JHANJHI [LAWS(ALL)-2019-12-290] [REFERRED TO]
STATE OF U.P. VS. MOHSEEN [LAWS(ALL)-2019-12-187] [REFERRED TO]
STATE OF U.P. VS. KEHRI [LAWS(ALL)-2019-11-382] [REFERRED TO]
STATE OF U.P. VS. JAMSHED [LAWS(ALL)-2019-11-376] [REFERRED TO]
STATE OF U.P. VS. SHAHID [LAWS(ALL)-2019-11-226] [REFERRED TO]
STATE OF UTTAR PRADESH VS. DURGESH RAJBHAR [LAWS(ALL)-2019-7-53] [REFERRED TO]
STATE OF U.P. VS. VIKKI @ ANAND [LAWS(ALL)-2024-8-24] [REFERRED TO]
STATE OF U.P. VS. BHUVNENDRA [LAWS(ALL)-2024-9-10] [REFERRED TO]
STATE OF MAHARASHTRA VS. RAJESH PITAMBAR SONWANE [LAWS(BOM)-2017-6-45] [REFERRED TO]
SIDAK AUTOMOBILES PRIVATE LIMITED VS. RAJ NATH AUTOMATIVE [LAWS(P&H)-2015-3-20] [REFERRED TO]
JASPAL SINGH VS. KAILASH CHAND JAIN [LAWS(P&H)-2015-7-64] [REFERRED TO]
STATE OF MADHYA PRADESH VS. ANIL SINHA [LAWS(MPH)-2023-3-175] [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAJU @ BHAGWANDAS [LAWS(MPH)-2018-2-215] [REFERRED TO]
GOVT OF NCT OF DELHI VS. BHAGVIR SINGH [LAWS(DLH)-2015-4-314] [REFERRED TO]
R.P. MENDIRATTA VS. SANDEEP CHOUDHARY [LAWS(DLH)-2015-5-133] [REFERRED TO]
PAWAN KUMAR VS. STATE OF H.P. [LAWS(SC)-2017-4-58] [REFERRED TO]
STATE VS. ERWADI KASIM [LAWS(MAD)-2019-12-324] [REFERRED TO]
STATE VS. RAHAMATHULLAH KHAN [LAWS(MAD)-2019-12-381] [REFERRED TO]
THE STATE OF TRIPURA VS. JHUTAN DAS [LAWS(TRIP)-2015-10-25] [REFERRED TO]
SINDE NAGO RAO VS. STATE OF A.P. [LAWS(TLNG)-2023-4-3] [REFERRED TO]
STATE VS. T.RETNAPANDIAN [LAWS(MAD)-2020-2-364] [REFERRED TO]
INSPECTOR OF POLICE VS. P.V. BHUPATHI [LAWS(MAD)-2020-1-325] [REFERRED TO]
STATE VS. V.VAIRAMANI [LAWS(MAD)-2020-3-162] [REFERRED TO]
THE STATE OF MAHARASHTRA, THROUGH POLICE STATION BIDKIN, TQ-PAITHAN VS. NIRANJAN S/O SHRIPATRAO JADHAV, AGE28 YEARS, OCCU:BUSINESS, R/O CIDCO, AURANGABAD, N3, PLOT NO. 34, OPPOSITE TO HOTEL AMBASSADOR, AND ORS. [LAWS(BOM)-2017-6-124] [REFERRED TO]
STATE OF UTTAR PRADESH VS. WASEEM [LAWS(ALL)-2020-1-145] [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRAHLAD VARSHNEY [LAWS(ALL)-2020-2-32] [REFERRED TO]
STATE OF U.P. VS. RAVI SHAKYA [LAWS(ALL)-2020-1-250] [REFERRED TO]
STATE OF U.P VS. RUSTAM [LAWS(ALL)-2020-1-553] [REFERRED TO]
STATE OF UTTAR PRADESH VS. DAMODAR [LAWS(ALL)-2020-2-82] [REFERRED TO]
SUDHAKAR SUKRAM HAZARE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2005-9-34] [REFERRED TO]
STATE OF CHHATTISGARH VS. ANITA [LAWS(CHH)-2017-8-112] [REFERRED TO]
RAMJI SHARAN SHARMA VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2020-2-530] [REFERRED TO]
STATE OF U. P. VS. JAGDAMBA PRASAD [LAWS(ALL)-2024-3-176] [REFERRED TO]
STATE OF H P VS. LEKH RAJ [LAWS(HPH)-2018-5-149] [REFERRED TO]
STATE OF KARNATAKA VS. YALLAPPA [LAWS(KAR)-2020-1-194] [REFERRED TO]
TREESA ALBERT VS. STATE OF KERALA [LAWS(KER)-2020-2-342] [REFERRED TO]
SUNITA DEVI VS. SUNIL KUMAR [LAWS(P&H)-2015-5-584] [REFERRED TO]
NIDHI SONI VS. VINOD KUMAR AND ORS. [LAWS(P&H)-2015-6-22] [REFERRED TO]
SWAMI SADANAND JI VS. ARVIND MEHTA AND ORS. [LAWS(P&H)-2015-7-89] [REFERRED TO]
GURDIAL SINGH VS. PIARA SINGH AND ORS. [LAWS(P&H)-2015-5-224] [REFERRED TO]
TARVEEN SINGH VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-5-436] [REFERRED TO]
STATE OF HARYANA VS. GURMAIL SINGH AND ORS. [LAWS(P&H)-2015-4-24] [REFERRED TO]
JAGPREET SINGH VS. RAJWINDER KAUR [LAWS(P&H)-2014-8-122] [REFERRED TO]
STATE OF KARNATAKA VS. MODINSAB KASIMSAB KANCHAGAR AND FATOBI ALIAS YAMANAWA KOM KASIMSAB [LAWS(KAR)-2006-9-40] [REFERRED TO]
STATE OF M P VS. THAN SINGH [LAWS(MPH)-2012-1-131] [REFERRED TO]
JAYANTHI VS. KUMAR [LAWS(MAD)-2020-2-335] [REFERRED TO]
STATE BY INSPECTOR OF POLICE CHROMEPET POLICE STATION VS. JAYAKUMAR [LAWS(MAD)-2019-8-189] [REFERRED TO]
SUKHWINDER KAUR VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-3-359] [REFERRED TO]
PARVINDER VS. SANDEEP AND ORS. [LAWS(P&H)-2015-7-66] [REFERRED TO]
RAGHBIR VS. SOM NATH AND ORS. [LAWS(P&H)-2015-7-72] [REFERRED TO]
AMAR SINGH VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-3-361] [REFERRED TO]
CHAWLA ENTERPRISES VS. HARJOT ENGGL. WORKS AND ORS. [LAWS(P&H)-2015-5-91] [REFERRED TO]
JITENDER KUMAR VS. RAM KISHAN [LAWS(P&H)-2014-8-596] [REFERRED]
VINOD KUMAR VS. STATE OF HARYANA [LAWS(SC)-2015-1-14] [REFERRED TO]
STATE OF RAJASTHAN VS. OM PRAKASH [LAWS(SC)-2007-6-44] [REFERRED TO]
STATE REP. BY DEPUTY SUPERINTENDENT OF POLICE, BHAVANI, ERODE REP. BY PUBLIC PROSECUTOR, HIGH COURT, MADRAS VS. SUBRAMANIAM [LAWS(MAD)-2005-12-106] [REFERRED TO]
STATE VS. KATHIRESAN [LAWS(MAD)-2008-6-415] [REFERRED TO]
HANUMAN GUPTA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2019-1-130] [REFERRED TO]
STATE OF U.P. VS. SANJIV KUMAR [LAWS(ALL)-2019-12-306] [REFERRED TO]
STATE OF U.P. VS. HARISH [LAWS(ALL)-2019-12-344] [REFERRED TO]
STATE OF MAHARASHTRA VS. GULAB DATTU PATIL [LAWS(BOM)-2022-2-17] [REFERRED TO]
SUGARA VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2020-2-454] [REFERRED TO]
GORAKH RAMDAS KANDGE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-7-55] [REFERRED TO]
STATE OF MAHARASHTRA VS. GAUTAM FULCHAND SHEJAWAL [LAWS(BOM)-2017-7-360] [REFERRED TO]
STATE OF MAHARASHTRA VS. ANKUSH RANGNATH KOLEKAR [LAWS(BOM)-2017-7-88] [REFERRED TO]
RAVINDER P. KUMAR VS. STATE & ORS. [LAWS(DLH)-2016-7-24] [REFERRED TO]
KISAN DHONDIBA KANDGE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-7-90] [REFERRED TO]
STATE OF MAHARASHTRA VS. NARAYAN S/O KISAN MOTE [LAWS(BOM)-2018-4-3] [REFERRED TO]
STATE OF MAHARASHTRA VS. SUBHASH BALAJI KAIBANDE [LAWS(BOM)-2017-7-6] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. SANTOSH BABAN MADHE [LAWS(BOM)-2015-7-3] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. DEVIDAS KISHANRAO MORE AND ORS. [LAWS(BOM)-2015-6-57] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. RAGHUNATH RAMCHANDRA SABLE [LAWS(BOM)-2015-6-131] [REFERRED TO]
STATE OF MAHARASHTRA VS. BALASAHEB KASHINATH SHENDAGE [LAWS(BOM)-2015-2-114] [REFERRED TO]
STATE OF MAHARASHTRA VS. VILAS NARAYAN JAGTAP [LAWS(BOM)-2021-11-39] [REFERRED TO]
STATE OF GOA VS. ROSARIO FERRAO [LAWS(BOM)-2022-10-84] [REFERRED TO]
STATE OF C.G. VS. MURARI PRASAD GUPTA [LAWS(CHH)-2017-6-69] [REFERRED TO]
STATE OF U.P. VS. GOKUL [LAWS(ALL)-2019-11-409] [REFERRED TO]
STATE OF U.P. VS. INDRA PAL & OTHERS [LAWS(ALL)-2017-5-360] [REFERRED TO]
STATE OF UTTAR PRADESH VS. BALISTER [LAWS(ALL)-2019-12-338] [REFERRED TO]
STATE OF U.P. VS. SANJAY YADAV [LAWS(ALL)-2020-1-44] [REFERRED TO]
STATE OF U.P. VS. SURENDRA SINGH [LAWS(ALL)-2020-1-226] [REFERRED TO]
STATE OF UTTER PRADESH VS. RAM PRATAP [LAWS(ALL)-2020-2-209] [REFERRED TO]
LAXMINARAYAN VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2005-3-6] [REFERRED TO]
STATE VS. RAJESH PAUL [LAWS(MAD)-2008-6-360] [REFERRED TO]
STATE OF J&K VS. ZAKIR HUSSAIN AND OTHERS [LAWS(J&K)-2019-6-8] [REFERRED TO]
JASBIR SINGH VS. RAJ KUMAR AND ORS. [LAWS(P&H)-2015-3-49] [REFERRED TO]
BHUPINDER SINGH VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-3-277] [REFERRED TO]
MUNNI VS. SURJIT SINGH [LAWS(P&H)-2014-8-470] [REFERRED]
RATNI VS. HANUMAN SINGH AND ORS. [LAWS(P&H)-2015-4-129] [REFERRED TO]
MANPREET SINGH VS. SARABJEET SINGH AND ORS. [LAWS(P&H)-2015-5-140] [REFERRED TO]
RAJBIR VS. NORANG [LAWS(P&H)-2015-5-586] [REFERRED TO]
EDAYAKAL MUTHUKOYA VS. PATTAKKAL SAYED AHAMMED KOYA THANGAL [LAWS(KER)-2016-3-256] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. MOOL CHAND [LAWS(HPH)-2018-7-80] [REFERRED TO]
STATE VS. KALAIVANAN [LAWS(MAD)-2020-2-332] [REFERRED TO]
GANESAN VS. PARAMASIVAM [LAWS(MAD)-2020-3-149] [REFERRED TO]
STATE REP VS. T.JAYACHANDRAN [LAWS(MAD)-2019-2-357] [REFERRED TO]
HDFC BANK VS. JASMER SINGH [LAWS(P&H)-2014-8-110] [REFERRED TO]
HISAR TULSI COOP NON-AGRICULTURAL THRIFT & CREDIT SOCIETY LIMITED VS. SUMAN LATA CHAUDHARY [LAWS(P&H)-2015-3-727] [REFERRED]
JANAK SINGH VS. PALA KHAN AND ORS. [LAWS(P&H)-2015-3-358] [REFERRED TO]
MALKIAT SINGH VS. NIRMAL SINGH AND ORS. [LAWS(P&H)-2015-4-149] [REFERRED TO]
JUGENDRA SINGH VS. STATE OF U P [LAWS(SC)-2012-5-58] [REFERRED TO]
STATE (NCT OF DELHI) VS. SHER KHAN AND ANR. [LAWS(DLH)-2010-9-465] [REFERRED TO]
DHANAJI RAMBHAU SATPUTE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-11-3] [REFERRED TO]
STATE OF MAHARASHTRA VS. PARSHU R.KHILLARE [LAWS(BOM)-2017-7-8] [REFERRED TO]
STATE OF MAHARASHTRA VS. VYANKATI JANARDHAN DHAKNE [LAWS(BOM)-2017-7-100] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. SOPAN S/O BANSHI KHALGE, [LAWS(BOM)-2017-6-325] [REFERRED TO]
STATE OF MAHARASHTRA THROUGH PUBLIC PROSECUTOR VS. BHAGIRATH MAHADEO BHOSALE [LAWS(BOM)-2017-9-251] [REFERRED TO]
STATE OF UTTAR PRADESH VS. PUSHPENDRA GANGWAR [LAWS(ALL)-2019-12-62] [REFERRED TO]
STATE OF U.P. VS. PARVEEN [LAWS(ALL)-2019-11-386] [REFERRED TO]
STATE OF U.P. VS. GIRISH PAL [LAWS(ALL)-2017-5-211] [REFERRED TO]
STATE OF MAHARASHTRA VS. OMPRAKASH @ MUNNA ALIYAR SINGH [LAWS(BOM)-2022-2-44] [REFERRED TO]
STATE OF UTTAR PRADESH VS. MUKESH [LAWS(ALL)-2020-2-33] [REFERRED TO]
GEORGEKUTTY VS. SREEKUMAR [LAWS(KER)-2020-3-568] [REFERRED TO]
STATE BY INSPECTOR OF POLICE VS. R DURAISAMY [LAWS(MAD)-2010-9-224] [FOLLOWED ON]
STATE VS. JEGANATHAN [LAWS(MAD)-2008-6-416] [REFERRED TO]
STATE OF PUNJAB VS. HARNEK SINGH & OTHERS [LAWS(P&H)-2012-7-329] [REFERRED]
JEET RAM VS. NARCOTICS CONTROL BUREAU, CHANDIGARH [LAWS(SC)-2020-9-20] [REFERRED TO]
STATE : VS. BALACHANDRAN ALIAS VICHU [LAWS(MAD)-2008-6-414] [REFERRED TO]
THE HISAR TULSI COOP. NON-AGRICULTURAL THRIFT & CREDIT SOCIETY LIMITED VS. SUMAN LATA CHAUDHARY [LAWS(P&H)-2015-3-19] [REFERRED TO]
TIRATH KALIA VS. ANDRESH [LAWS(P&H)-2015-3-18] [REFERRED TO]
KISHAN SINGH VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-8-5] [REFERRED TO]
SIKKU @ MADHAV VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2018-4-271] [REFERRED TO]
STATE OF U.P. VS. SHYAM NARAIN SINGH @ MAKKAL SINGH [LAWS(ALL)-2020-1-184] [REFERRED TO]
STATE OF U.P. VS. CHANDRIKA PRASAD [LAWS(ALL)-2019-11-314] [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMRAKSHA CHHATRADHARI SINGH [LAWS(BOM)-2022-2-34] [REFERRED TO]
STATE DELHI ADMN VS. MOHAN SINGH [LAWS(DLH)-2006-7-13] [REFERERD TO]
BHANU PRATAP SINGH YADAV VS. STATE OF U. P. [LAWS(ALL)-2020-10-34] [REFERRED TO]
STATE OF MAHARASHTRA VS. DASHRATH S/O VISHWANATH [LAWS(BOM)-2017-7-23] [REFERRED TO]
STATE OF MAHARASHTRA VS. GOVARDHAN VITHAL GOVANDE [LAWS(BOM)-2017-7-91] [REFERRED TO]
STATE OF MAHARASHTRA VS. LILABAI SURESH SOPAN PAWAR [LAWS(BOM)-2018-3-106] [REFERRED TO]
STATE OF MAHARASHTRA VS. RAJARAM GULABRAO KENJALE [LAWS(BOM)-2019-7-317] [REFERRED TO]
STATE OF U. P. VS. HAR DAYAL SINGH [LAWS(ALL)-2023-8-69] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. SAHEBRAO S/O. BABURAO JOGDAND [LAWS(BOM)-2017-12-66] [REFERRED TO]
THE STATE OF MAHARASHTRA AND ORS. VS. ARMAN GULZAR TADVI AND ORS. [LAWS(BOM)-2015-3-42] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. GOVIND SHANKARRAO KOHALE AND ORS [LAWS(BOM)-2017-12-29] [REFERRED TO]
STATE VS. NATARAJAN [LAWS(MAD)-2008-6-284] [REFERRED TO]
RANI KAUR VS. SNEH LATA AND ORS. [LAWS(P&H)-2015-3-278] [REFERRED TO]
STATE VS. H.S. SANTHOSH KUMAR AND ANOTHER [LAWS(KAR)-2016-12-35] [REFERRED TO]
STATE OF UTTAR PRADESH VS. SUNITA [LAWS(ALL)-2020-1-351] [REFERRED TO]
WASIM AHMAD VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2020-1-54] [REFERRED TO]
STATE OF U.P. VS. RAJIV KUMAR SONKAR [LAWS(ALL)-2020-1-165] [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM CHANDRA ALIAS CHHUTANKI [LAWS(ALL)-2020-1-310] [REFERRED TO]
STATE OF UTTAR PRADESH VS. WARELAL [LAWS(ALL)-2020-1-47] [REFERRED TO]
STATE OF U.P. VS. MAHESH [LAWS(ALL)-2024-9-9] [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHD. HARUN [LAWS(ALL)-2020-2-213] [REFERRED TO]
STATE OF U. P. VS. PRATIBHA DUBEY [LAWS(ALL)-2021-8-29] [REFERRED TO]
MAHENDRA PRATAP SINGH VS. STATE OF U.P. [LAWS(ALL)-2021-11-121] [REFERRED TO]
STATE OF GUJARAT VS. JOHRABIBI W/O NAJAMALI SAIYAD [LAWS(GJH)-2015-3-354] [REFERRED TO]
STATE OF MAHARASHTRA VS. GEETABAI [LAWS(BOM)-2017-6-174] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. LAXMAN S/O KUNDLIK MURKUTE [LAWS(BOM)-2017-6-304] [REFERRED TO]
STATE OF MAHARASHTRA VS. MILIND SHALIKRAO WAGHMARE [LAWS(BOM)-2020-8-165] [REFERRED TO]
STATE VS. AJAY KUMAR SHARMA [LAWS(DLH)-2017-8-130] [REFERRED TO]
APARNA SINHA VS. UTTAM SINHA [LAWS(CAL)-2009-12-97] [REFERRED TO]
MAHTAB SINGH VS. STATE OF U P [LAWS(SC)-2009-4-118] [REFERRED TO]
MALA RAM VS. STATE OF RAJ [LAWS(RAJ)-2014-7-216] [REFERRED]
KAMAL VS. HARJIT SINGH AND ORS. [LAWS(P&H)-2015-3-362] [REFERRED TO]
RAJ KUMAR VS. STATE OF HARYANA AND ORS. [LAWS(P&H)-2015-5-429] [REFERRED TO]
SANDEEP KUMAR VS. VIMAL BANSAL [LAWS(P&H)-2015-8-414] [REFERRED]
SOHAN SINGH VS. GURLABH SINGH [LAWS(P&H)-2015-7-73] [REFERRED TO]


JUDGEMENT

B. P. Singh, J. - (1.)This appeal by special leave has been preferred by the State of Karnataka against the Judgment and Order of the High Court of Karnataka at Bangalore dated December 18, 1998 in Criminal Appeal No. 640 of 1996 whereby the appeal preferred by the respondent herein was allowed and he was acquitted of all the charges levelled against him. The respondent was tried by the Principal Sessions Judge, Belgaum in Sessions Case No. 62 of 1994 charged of offences under Sections 302, 201 and 498A IPC, and alternatively under Section 304 B IPC. The learned Sessions Judge by his Judgment and Order dated 27-6-1996 found the respondent guilty of the offence under Section 302 IPC and sentenced him to undergo imprisonment for life. He also found him guilty of the offence under Section 201 IPC for which he was sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000/- and in default to undergo six months simple imprisonment. Under Section 498A IPC, the respondent was sentenced to undergo two years rigorous imprisonment. As noticed earlier, the High Court set aside the aforesaid Judgment and Order of the Sessions Judge.
(2.)An occurrence is said to have taken place in the morning of 22nd November, 1993. The case of the prosecution is that the respondent strangulated to death his wife Veena and thereafter set her on fire along with her infant child aged a year and a half. The respondent himself reported the matter to the local police making it appear that the deceased and her child had died in an accidental fire, but the post mortem disclosed that Veena had died of throttling and not on account of burn injuries suffered by her.
(3.)The facts of the case may be briefly noticed.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.