SHAMNSAHEB M MULTTANI Vs. STATE OF KARNATAKA
LAWS(SC)-2001-1-187
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on January 24,2001

SHAMNSAHEB M.MULTTANI Appellant
VERSUS
STATE OF KARNATAKA Respondents





Cited Judgements :-

MALSAWMKIMA VS. STATE OF MIZORAM [LAWS(GAU)-2019-7-6] [REFERRED TO]
CHANDRA MOHAN BARMAN VS. STATE OF TRIPURA [LAWS(GAU)-2012-6-66] [REFERRED TO]
PULIN BIHARI ROY VS. STATE OF TRIPURA [LAWS(GAU)-2012-6-112] [REFERRED TO]
SAUROV KUMAR MANDAL VS. MADHURA DAS [LAWS(CAL)-2023-7-68] [REFERRED TO]
TUTUL SK. VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2016-1-41] [REFERRED TO]
BHAWAN SINGH GARBYAL VS. STATE OF U.P. [LAWS(ALL)-2020-6-174] [REFERRED TO]
TEJVEER VS. STATE [LAWS(ALL)-2016-2-71] [REFERRED TO]
ANIL KUMAR VS. STATE OF U.P. [LAWS(ALL)-2019-4-377] [REFERRED TO]
THULASIRAMAN VS. STATE [LAWS(MAD)-2007-11-585] [REFERRED TO]
HARIOM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2014-12-46] [REFERRED TO]
SANTHOSH VS. STATE [LAWS(MAD)-2023-12-60] [REFERRED TO]
LALO CHAUDHARY AND ORS. VS. THE STATE OF BIHAR [LAWS(PAT)-2014-5-85] [REFERRED TO]
SUDHANSHU KUMAR CHAUBEY VS. STATE OF BIHAR [LAWS(PAT)-2022-7-20] [REFERRED TO]
LALAN RAM, SON OF SHRI SHIVJI RAM RESIDENT OF MIRGANJ P S- BEGUSARAI TOWN, DISTRICT VS. STATE OF BIHAR [LAWS(PAT)-2018-1-120] [REFERRED TO]
LALAN RAM, SON OF SHRI SHIVJI RAM RESIDENT OF MIRGANJ P S- BEGUSARAI TOWN, DISTRICT VS. STATE OF BIHAR [LAWS(PAT)-2018-1-120] [REFERRED TO]
MUNNA PASWAN @ NAVIN PASWAN SON OF MAHENDRA PASWAN VS. THE STATE OF BIHAR [LAWS(PAT)-2017-11-270] [REFERRED TO]
AMIT KOCHAR VS. STATE OF DELHI [LAWS(DLH)-2007-2-18] [REFERRED TO]
BALDEV RAJ VS. CHANDER PRAKASH [LAWS(DLH)-2007-7-184] [REFERRED TO]
KHEM CHAND VS. STATE OF DELHI [LAWS(DLH)-2008-7-143] [REFERRED TO]
SANTOSH VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2023-1-8] [REFERRED TO]
DEPUTY SUPERINTENDENT OF POLICE RURAL SUB DIVISION VS. SHEIK DAWOOD [LAWS(MAD)-2012-2-533] [REFERRED TO]
SUBRAMANI VS. STATE REP. BY DEPUTY SUPERINTENDENT OF POLICE [LAWS(MAD)-2013-1-299] [REFERRED TO]
SUSHIL ANSAL VS. STATE THROUGH CBI [LAWS(SC)-2014-3-11] [REFERRED TO]
BIMLA DEVI VS. STATE OF JAMMU AND KASHMIR [LAWS(SC)-2009-5-154] [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHOORAJI [LAWS(SC)-2001-8-75] [REFERRED]
TARKESHWAR SAHU VS. STATE OF BIHAR [LAWS(SC)-2006-9-127] [REFERRED TO]
NAYAN DEB VS. STATE OF TRIPURA [LAWS(TRIP)-2016-12-2] [REFERRED TO]
DINESHKUMAR VS. STATE NCT OF DELHI [LAWS(DLH)-2014-8-74] [REFERRED TO]
DEEPAK VISHWAKARMA VS. STATE OF M.P. [LAWS(MPH)-2013-6-36] [REFERRED TO]
STATE OF HARYANA VS. SUBHASH [LAWS(P&H)-2007-11-29] [REFERRED TO]
GULZAR SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2007-8-55] [REFERRED TO]
DILIP KUMAR SHARMA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2018-4-20] [REFERRED TO]
THOLETI SHIVA KUMAR VIZIANAGARAM VS. STATE OF AP [LAWS(APH)-2023-3-89] [REFERRED TO]
UTTAM DEBBARMA VS. STATE OF TRIPURA [LAWS(GAU)-2008-4-18] [REFERRED TO]
DEENA NATH DUBEY VS. STATE OF U P [LAWS(ALL)-2014-11-34] [REFERRED TO]
RANJANBEN MAHESHBHAI VASAVA VS. STATE OF GUJARAT & 1 OTHER(S) [LAWS(GJH)-2019-3-49] [REFERRED TO]
LAVJIBHAI AMARSHIBHAI BHALODIYA VS. STATE OF GUJARAT [LAWS(GJH)-2017-3-572] [REFERRED TO]
STATE OF KARNATAKA VS. THIPPESWAMY [LAWS(KAR)-2001-2-37] [REFERRED TO]
SEPOY SUNIL KUMAR MARANDI VS. UOI [LAWS(DLH)-2011-12-19] [REFERRED TO]
Ramakanta Behera @ Sahu VS. State of Orissa [LAWS(ORI)-2009-1-35] [REFERRED TO]
L V ANANDAN VS. STATE [LAWS(MAD)-2003-4-216] [REFERRED TO]
SURESH DHANUK VS. THE STATE OF TRIPURA [LAWS(TRIP)-2014-11-61] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. DUMNU RAM [LAWS(HPH)-2012-8-110] [REFERRED TO]
LATHA SHARMA VS. STATE OF TAMIL NADU [LAWS(MAD)-2022-12-290] [REFERRED TO]
MD. GAFFAR @ MD. GHAFFAR. VS. STATE OF BIHAR [LAWS(PAT)-2017-9-69] [REFERRED TO]
SURESH KUMAR VS. STATE OF HARYANA [LAWS(P&H)-2005-2-8] [REFERRED TO]
RUHULLA VS. STATE BY RAMANAGARA POLICE STATION [LAWS(KAR)-2018-10-79] [REFERRED TO]
STATE VS. MUKESH KUMAR SINGH & ANR [LAWS(DLH)-2018-4-8] [REFERRED TO]
STATE VS. AMIT [LAWS(DLH)-2016-2-254] [REFERRED TO]
BACHCHA VS. STATE OF U P [LAWS(ALL)-2007-8-237] [REFERRED TO]
IN REFERENCE, RECEIVED FROM LEARNED FIRST ADDITION VS. RAMESH, S/O GHASIRAM KHATI [LAWS(MPH)-2016-3-123] [REFERRED]
MANNAM PRASAD VS. STATE OF A.P [LAWS(APH)-2023-9-61] [REFERRED TO]
RECEIVED FROM LEARNED FIRST ADDITIONAL SESSIONS JUDGE,ASHTA, SEHORE (M.P.) VS. RAMESH [LAWS(MPH)-2016-3-106] [REFERRED]
MADVACHARYA VS. STATE OF KARNATAKA [LAWS(KAR)-2023-8-1070] [REFERRED TO]
STATE VS. MITTALAL NAHAR [LAWS(MAD)-2002-2-89] [REFERRED TO]
JAGANNATH PRADHAN VS. STATE OF ORISSA [LAWS(ORI)-2002-3-40] [REFERRED TO]
UTTAM S/O GANPAT AJGEKAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-2-10] [REFERRED TO]
VENKATESH, S/O RACHAIAH VS. STATE OF KARNATAKA [LAWS(KAR)-2020-8-205] [REFERRED TO]
NANDLAL DAS VS. STATE OF BIHAR [LAWS(PAT)-2014-2-68] [REFERRED TO]
OMAR ALI VS. STATE OF WEST BENGAL [LAWS(CAL)-2024-3-29] [REFERRED TO]
RAMO DEVI VS. STATE [LAWS(DLH)-2016-6-8] [REFERRED TO]
MRITUNJOY BISWAS AND ANOTHER VS. STATE OF WEST BENGAL [LAWS(CAL)-2007-10-68] [REFERRED TO]
BANWARI LAL VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-5-179] [REFERRED TO]
SH. PADAM SINGH THAKUR VS. SH. MADAN CHAUHAN [LAWS(HPH)-2016-7-151] [REFERRED TO]
RAM LAL GADERIA VS. STATE OF UP [LAWS(ALL)-2012-5-84] [REFERRED TO]
AJAY KUMAR GHOSHAL ETC VS. STATE OF BIHAR [LAWS(SC)-2017-1-57] [REFERRED TO]
SUNITA DEVI VS. STATE OF BIHAR [LAWS(SC)-2024-5-77] [REFERRED TO]
VISHWAKUMAR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-11-131] [REFERRED TO]
STATE OF MAHARASHTRA VS. BHARAT CHAGANLAL RAGHANI [LAWS(SC)-2001-7-64] [REFERRED]
RAFIQ AHMED ALIAS RAFI VS. STATE OF U P [LAWS(SC)-2011-8-5] [REFERRED TO]
MEERA BAI VS. STATE OF M P [LAWS(MPH)-2009-1-99] [REFERRED TO]
KAMRUL @ KARU @ KAMRUL ALI KARU SON OF MUSA @ MUSA VS. STATE OF BIHAR [LAWS(PAT)-2017-10-30] [REFERRED TO]
JOGENDRA SAH VS. STATE OF BIHAR [LAWS(PAT)-2013-5-54] [REFERRED TO]
MD. AZIZUR RAHAMAN VS. STATE OF TRIPURA [LAWS(TRIP)-2014-10-12] [REFERRED TO]
KOCHUDAS RAGESH VS. ROY MARCOSE [LAWS(KER)-2005-1-62] [REFERRED TO]
R S DAHIYA; SHER SINGH; ANIL KUMAR VS. STATE (THROUGH NCT OF DELHI); GOVT OF NCT OF DELHI; STATE [LAWS(DLH)-2018-1-100] [REFERRED TO]
PANNA LAL VS. STATE OF U. P. [LAWS(ALL)-2021-3-56] [REFERRED TO]
MAHENDRA PRATAP SINGH VS. STATE OF U.P. [LAWS(ALL)-2015-9-224] [REFERRED TO]
MOHAMMAD DOWLATH VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2003-11-134] [REFERRED TO]
NIDHAN BISWAS VS. STATE OF TRIPURA [LAWS(GAU)-2006-3-22] [REFERRED TO]
RAJIB NEOG VS. STATE OF ASSAM [LAWS(GAU)-2010-7-26] [REFERRED TO]
F NATARAJA VS. STATE [LAWS(KAR)-2009-11-24] [REFERRED TO]
JAGDISH AHIRWAR VS. STATE OF M P [LAWS(MPH)-2017-2-185] [REFERRED TO]
R. SELVARAJ VS. MURUGESAN [LAWS(MAD)-2014-12-78] [REFERRED TO]
RAJA RAM MANDAL, SON OF GURUPAD MANDAL VS. STATE OF JHARKHAND [LAWS(JHAR)-2024-5-2] [REFERRED TO]
VASTABHAI JOITARAM PRAJAPATI VS. STATE OF GUJARAT [LAWS(GJH)-2023-8-3] [REFERRED TO]
AHMED HUSSEIN SHAIKH NABI VS. STATE OF MAHARASHTRA [LAWS(BOM)-2003-9-62] [REFERRED TO]
PRALHAD RAMJI SURJUSE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2004-1-71] [REFERRED TO]
JITAN RAI & ORS. VS. THE STATE OF BIHAR [LAWS(PAT)-2012-12-52] [REFERRED TO]
RAMJOY KUMAR REANG VS. STATE OF TRIPURA [LAWS(TRIP)-2016-3-89] [REFERRED]
BHIMANNA VS. STATE OF KARNATAKA [LAWS(SC)-2012-9-7] [REFERRED TO]
MAIN PAL VS. STATE OF HARYANA [LAWS(SC)-2010-9-65] [REFERRED TO]
UNION OF INDIA VS. EX-GNR AJEET SINGH [LAWS(SC)-2013-4-5] [REFERRED TO]
GURNAIB SINGH VS. STATE OF PUNJAB [LAWS(SC)-2013-5-84] [REFERRED TO]
STATE VS. T VENKATESH MURTHY [LAWS(SC)-2004-9-105] [REFERRED TO]
GURPREET SINGH VS. STATE OF PUNJAB [LAWS(SC)-2005-11-50] [REFERRED TO]
LALAN KUMAR VS. STATE OF BIHAR [LAWS(PAT)-2017-4-11] [REFERRED TO]
RAJENDRA TATOBA MAGDUM VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-1-71] [REFERRED TO]
MUJAHID PASHA VS. STATE [LAWS(KAR)-2012-9-169] [REFERRED TO]
DHARAM PAL VS. STATE OF U.T. CHANDIGARH [LAWS(P&H)-2010-10-137] [REFERRED TO]
STATE BY DEPUTY SUPERINTENDENT OF POLICE VS. SHEIK DAWOOD [LAWS(MAD)-2012-2-505] [REFERRED TO]
C. ANANDANE VS. STATE [LAWS(MAD)-2015-1-178] [REFERRED TO]
NARENDRA SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2009-7-33] [REFERRED TO]
VIKRAMSINH JUJARSINH VAGHELA VS. STATE OF GUJARAT [LAWS(GJH)-2010-4-3] [REFERRED TO]
KARTAR SINGH VS. STATE [LAWS(DLH)-2014-11-182] [REFERRED TO]
SHALAN NAGNATH PANDHARE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2023-7-582] [REFERRED TO]
DHANESH VS. STATE [LAWS(DLH)-2019-7-30] [REFERRED TO]
STATE OF U P VS. SITARAM SINGH [LAWS(ALL)-2007-12-42] [REFERRED TO]
SULTAN ALI @ SULTAN MAMUD VS. STATE OF ASSAM [LAWS(GAU)-2013-3-45] [REFERRED TO]
MOIDEEN VS. STATE OF KERALA [LAWS(KER)-2010-1-67] [REFERRED TO]
GODUGULA ADELLU VS. STATE OF AP [LAWS(APH)-2007-8-101] [REFERRED TO]
RAMVISHWAS PATEL @ BALUA AND ANOTHER VS. STATE OF M P [LAWS(MPH)-2017-11-169] [REFERRED TO]
SEPOY RAJESH KUMAR VS. UOI & ORS. [LAWS(DLH)-2011-12-361] [REFERRED TO]
DARA SINGH VS. STATE OF U.P. [LAWS(ALL)-2016-6-8] [REFERRED]
STATE OF KARNATAKA VS. M.N.BASAVARAJA [LAWS(SC)-2024-4-97] [REFERRED TO]
HARISH SHARMA VS. SPECIAL POLICE ESTABLISHMENT (LOKAYUKT) AND ANOTHER [LAWS(MPH)-2018-5-159] [REFERRED TO]
BALAMURALI, RAMALINGAM AND RAMESH VS. STATE BY INSPECTOR OF POLICE OOMANGALAM POLICE STATION CUDDALORE DISTRICT [LAWS(MAD)-2012-6-412] [REFERRED TO]
SHAUKAT HUSSAIN GURU VS. STATE NCT DELHI [LAWS(SC)-2008-5-2] [REFERRED TO]
RATTIRAM VS. STATE OF M PTHROUGH INSPECTOR OF POLICE [LAWS(SC)-2012-2-48] [REFERRED TO]
JAGDEV SINGH VS. STATE OF HARYANA [LAWS(P&H)-2010-2-401] [REFERRED]
OM PARKASH @ NANHA VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2003-11-107] [REFERRED TO]
K THOOSIMUTHU @ SARAVANAN VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-10-24] [REFERRED TO]
AHED ALI VS. STATE OF ASSAM [LAWS(GAU)-2009-12-9] [REFERRED TO]
UMESH SARMAH VS. STATE OF ASSAM [LAWS(GAU)-2010-2-18] [REFERRED TO]
MD. ASHFAR ALI @ AFSAR ALI VS. THE STATE OF ASSAM [LAWS(GAU)-2013-5-103] [REFERRED TO]
ATUL CH. PATOWARY (DR.) VS. STATE OF ASSAM [LAWS(GAU)-2018-8-131] [REFERRED TO]
SHRINIVAS GURAMKONDU VS. STATE OF GOA [LAWS(BOM)-2014-11-40] [REFERRED TO]
RAJKUMAR DHUNICHAND SHARMA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2013-12-89] [REFERRED TO]
BAMAKANTA BEHERA @ SAHU AND ANR. AND SRI SUKADEV SAHU AND ANR. VS. STATE OF ORISSA [LAWS(ORI)-2009-1-75] [REFERRED TO]
SARAFAT AHMED VS. STATE OF BIHAR [LAWS(PAT)-2017-9-84] [REFERRED TO]
STATE (GOVT OF NCT OF DELHI) VS. RAMTEJ [LAWS(DLH)-2017-10-65] [REFERRED TO]
CHANDRAN VS. STATE OF KERALA [LAWS(KER)-2013-4-150] [REFERRED TO]
RAMAN MAHAJAN VS. STATE [LAWS(DLH)-2011-11-233] [REFERRED TO]
RAM SWAROOP ALIAS BARKAT VS. STATE OF U P [LAWS(ALL)-2009-3-72] [REFERRED TO]
NARENDRA PAL VS. STATE OF U.P. [LAWS(ALL)-2024-7-39] [REFERRED TO]
ASHUTOSH DAS VS. STATE OF WEST BENGAL [LAWS(CAL)-2009-3-46] [REFERRED TO]
BHOOKYA PARINGYA VS. STATE OF A P [LAWS(APH)-2003-1-101] [REFERRED TO]
NIRODE RANJAN ACHARJEE VS. STATE OF TRIPURA [LAWS(GAU)-2006-6-62] [REFERRED TO]
IRASHAD VS. STATE OF U.P. [LAWS(ALL)-2017-11-12] [REFERRED TO]
AJAI KUMAR VS. STATE OF U.P. [LAWS(ALL)-2020-6-173] [REFERRED TO]
STATE VS. MAREGOWDA [LAWS(KAR)-2001-8-31] [REFERRED TO]
MD. AFSAR ALI VS. STATE OF ASSAM [LAWS(GAU)-2012-4-14] [REFERRED TO]
RANJANBEN MAHESHBHAI VASAVA VS. STATE OF GUJARAT & 1 OTHER (S) [LAWS(GJH)-2019-3-96] [REFERRED TO]
KHETRABASI SAHU VS. STATE (G.A. DEPARTMENT) [LAWS(ORI)-2008-8-131] [REFERRED TO]
JISHAN S/O. BASIR QURESHI VS. STATE OF MAHARASHTRA [LAWS(BOM)-2019-4-67] [REFERRED TO]
VENKATESH VS. STATE OF KARNATAKA [LAWS(KAR)-2020-8-456] [REFERRED TO]
MD KARI, SON OF LATE MD NAZIR VS. STATE OF BIHAR [LAWS(PAT)-2017-11-166] [REFERRED TO]
GOPAL DEY VS. STATE OF TRIPURA [LAWS(TRIP)-2019-9-69] [REFERRED TO]
BUDDHADEB DEBNATH VS. THE STATE OF TRIPURA [LAWS(TRIP)-2015-1-18] [REFERRED TO]
SANNAIA SUBBA VS. STATE OF A P [LAWS(SC)-2008-7-132] [REFERRED TO]
SHYAM BABU MAURYA VS. STATE OF UTTAR PRADESH [LAWS(SC)-2008-8-182] [REFERRED TO]
PANDHARINATH VS. STATE OF MAHARASHTRA [LAWS(SC)-2009-7-156] [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [LAWS(SC)-2006-9-79] [REFERRED TO]
GNANAVEL VS. STATE [LAWS(MAD)-2020-1-40] [REFERRED TO]
KESHAV SINGH VS. STATE OF M P [LAWS(MPH)-2006-9-50] [REFERRED TO]
BHUPESH KUMAR GOEL VS. STATE OF PUNJAB [LAWS(P&H)-2010-8-7] [REFERRED TO]
SURAT RAM SHARMA VS. STATE OF PUNJAB [LAWS(P&H)-2010-8-18] [REFERRED TO]
JANARDHAN BAJIRAO SHINGARE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2006-4-83] [REFERRED TO]
RAMESH VS. STATE OF HARYANA [LAWS(P&H)-2006-4-274] [REFERRED TO]
GIRISH KUMAR SUNEJA VS. C.B.I. [LAWS(SC)-2017-7-5] [REFERRED TO]
KAMIL VS. STATE OF UTTAR PRADESH [LAWS(SC)-2018-10-119] [REFERRED TO]
PALA RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2008-9-23] [REFERRED TO]
STATE OF KARNATAKA LOKAYUKTA POLICE VS. S. SUBBEGOWDA [LAWS(SC)-2023-8-7] [REFERRED TO]
OM PRAKASH SINHA VS. STATE OF BIHAR [LAWS(PAT)-2002-8-45] [REFERRED TO]
AMAR NATH MAHTO VS. THE STATE OF BIHAR [LAWS(PAT)-2017-8-137] [REFERRED TO]
SANJAY SHARMA S/O BHAVI SHARMA VS. STATE OF BIHAR [LAWS(PAT)-2018-1-108] [REFERRED TO]
VIRENDRA KUMAR VS. STATE OF U P [LAWS(SC)-2007-1-68] [REFERRED TO]
NARWINDER SINGH VS. STATE OF PUNJAB [LAWS(SC)-2011-1-54] [REFERRED TO]
SECURITIES AND EXCHANGE BOARD OF INDIA VS. GAURAV VARSHNEY & ANR. [LAWS(SC)-2016-7-37] [REFERRED TO]
MANUBHAI HARIDAS RATHOD VS. STATE OF GUJARAT [LAWS(GJH)-2024-3-28] [REFERRED TO]
ASHOK KUMAR VS. STATE OF HARYANA [LAWS(P&H)-2005-11-31] [REFERRED TO]
SHYAM SUNDER VS. STATE OF HARYANA [LAWS(P&H)-2003-5-156] [REFERRED TO]
DASRATH SAO VS. STATE OF BIHAR [LAWS(BOM)-2001-6-125] [REFERRED]
VIJAY KUMAR JANJUA VS. STATE OF PUNJAB [LAWS(P&H)-2014-1-30] [REFERRED TO]
JASBIR SINGH AND ORS. VS. KULBIR SINGH [LAWS(P&H)-2015-12-126] [REFERRED TO]
MD. NIAZUR RAHMAN VS. STATE OF ASSAM [LAWS(GAU)-2010-5-53] [REFERRED TO]
MANIK MIAH VS. STATE OF TRIPURA [LAWS(GAU)-2013-1-26] [REFERRED TO]
GULFAM VS. STATE NCT OF DELHI [LAWS(DLH)-2017-5-243] [REFERRED TO]
ASHOK MONDAL ALIAS ASOKE MONDAL VS. STATE OF WEST BENGAL [LAWS(CAL)-2010-12-47] [REFERRED TO]
SMT. BRAHMADEVI VS. STATE OF U.P. [LAWS(ALL)-2019-5-437] [REFERRED TO]
JITENDER KUMAR VS. STATE OF DELHI [LAWS(DLH)-2014-10-113] [REFERRED TO]
PALRAJ ALIAS APPUKUTTAN VS. STATE OF KERALA [LAWS(KER)-2008-6-31] [REFERRED TO]
RADHA SASIDHARAN VS. STATE OF KERALA [LAWS(KER)-2006-6-78] [REFERRED TO]
STATE OF BIHAR VS. SANTOSH KUMAR [LAWS(PAT)-2015-5-120] [REFERRED TO]
PAPPU SINGH, SON OF ONKAR SINGH VS. THE STATE OF BIHAR [LAWS(PAT)-2017-3-178] [REFERRED TO]
MADRAS BAR ASSOCIATION VS. ELEPHANT G. RAJENDRAN [LAWS(MAD)-2023-11-88] [REFERRED TO]
RAJENDRAN VS. STATE [LAWS(MAD)-2004-6-67] [REFERRED TO]
Dasrath Sao VS. State Of Bihar [LAWS(JHAR)-2001-6-41] [REFERRED TO]
STATE VS. SANJAY SINGH [LAWS(DLH)-2018-1-137] [REFERRED TO]
WASIM VS. STATE OF NCT DELHI [LAWS(DLH)-2018-5-56] [DISTINGUISHING]
KAUSHALYA DEVI VS. STATE (GOVT. OF NCT OF DELHI) . [LAWS(DLH)-2022-10-218] [REFERRED TO]


JUDGEMENT

Thomas, J. - (1.)A bride in her incipient twenties was whacked to death at her nuptial home. After gagging her mouth the assailants treated her for some time as a football by kicking her incessantly and thereafter as a hockey puck by lambasting her with truncheons until she died of bilateral tension haemothorax. Her husband and his brother and father were indicted for her murder. But when all the material witnesses turned hostile to the prosecution the trial Court, being foreclosed against all options, acquitted them.
(2.)Undeterred by the said acquittal the State of Karnataka made a venture by filing an appeal before the High Court of Karnataka. A Division Bench of the High Court, looking at the factual matrix of the case, lamented "O Tempora O Mores" as the learned judges said by way of prologue that "it is virtually a matter of shame that in this day and date, indiscriminate attacks and abnormally high degree of violence are directed against married women in certain quarters and that the law is doing little to curb this type of utterly obnoxious and anti-social activities." Learned Judges after reaching a cul de sac, swerved over to a different offence i.e. dowry death and convicted one of them (the husband) under Section 304-B of the Indian Penal Code and awarded the maximum sentence of life imprisonment prescribed thereunder on him besides Section 498-A, I.P.C. However, the High Court found helpless to bring the other two accused to the dragnet of any offence.
(3.)Thus, for the appellant (husband of the deceased) this appeal became one of right under Section 379 of the Code of Criminal Procedure (for short the "Code") and under Section 2 of Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970.


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