LexK.N. NARENDRANATH versus STATE OF KARNATAKA
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
[2009] 7 S.C.R. 1221 K.N. NARENDRANATH A v STATE OF KARNATAKA Criminal Appeal No. 965 of 2009 MAY 08, 2009 B [DR. ARIJIT PASAYAT AND P. SATHASIVAM, JJ.] Penal Code, 1860 - s.302 - Homicidal death of wife - Allegedly due to manual strangulation by husband - Case primarily resting on extra-judicial confession made by appellant-husband - Conviction of appellant by trial court - c Upheld by High Court - Propriety of - Held: On facts, not proper - High improbability of extra judicial confession - Conviction unsustainable, therefore set aside. CRIMINALAPPELLATEJURISDICTION: CriminalAppeal D No. 965 of 2009 From the Judgment and Order dated 26.07.2007 passed by the Hon'ble Division Bench of High Court of Karnataka at Bangalore in Cr. A. No. 1815 of 2004 Aravind Sawanth, Shanth Kumar V. Mahale, Rajesh E Mahale, for the Appellant. Anitha Shenor, for the Respondent. The Judgment of the Court was delivered by F DR. ARIJIT PASAYAT, J. 1. Leave granted. 2. Challenge in this appeal is to the judgment of a Division Bench of the Karnataka High Court upholding his conviction for G offence punishable under Section 302 of the Indian Penal Code, ...( 1860 (in short the 'IPC'). The appellant was found guilty by Ill Additional Sessions Judge, Tumkur in Sessions Case No.55/ 1999. 1221 H 1222 SUPREME COURT REPORTS [2009] 7 S.C.R. A 3. Background facts in a nutshell are as follows: Kumadavathi (hereinafter referred to as the 'deceased') daughter of PW3 was married to the accused. Accused had allegedly developed intimacy :with Kalavathi (PW11) and on 05.12.1998 at about.8 p.m., in the house of the accused at 8 Sadara Street, Koratagere Town, the accused strangulated the neck and caused death of his wife - Kumadavathi and thereby, committed the offence punishable under Section 302 IPC. Mother of deceased (PW3) and her father (CW1) were informed about the death of their daughter and they went to the house of • C the accused and found that their daughter was dead. CW1, the father of Kumadavathi filed complaint as per Ex.P2. The said complaint was registered in U.D.R. No. 40/98. Inquest was conducted as per Ex. P1. Dead body of Kumadavathi was sent for postmortem examination to PW6, who conducted the D postmortem examination and issued postmortem report as per Ex. P3. PW6 also furnished opinion as per Ex. P3(c} stating that death was due to asphyxia as a result of manual strangulation. After completion of investigation, charge sheet was filed against the accused. The accused pleaded not guilty E and claimed to be tried. The prosecution exarnined PWs. 1 to 17 and got marked Exs. P1 to P11 and M.O. Nos. 1 to 4. Exs. 01 to 04 were got marked in the evidence of PWs. 3 and 13. Statement of the accused under Section 313 of the Code of Criminal Procedure, 1973 (in short the 'Code') was recorded. F The defence of the accused is that his wife Kumadavathi fell down from the stair case and died. The accused did not lead any defence evidence. The trial Court after considering the contentions of the learned Public Prosecutor and the learned counsel appearing for the accused and appreciating the oral G and documentary evidence on record adduced by the prosecution, held that Kumadavathi suffered homicidal death by manual strangulation by the accused and the prosecution has proved beyond reasonable doubt that the accused appellant has committed the offence punishable under Section 302 IPC., H and sentenced him as aforesaid by the impugned judgment of K.N. NARENDRANATH V STATE OF KARNATAKA 1223 [DR. ARIJIT PASAYAT, J.] conviction dated 07.12.2004 and order of sentence dated A 09.12.2004. Trial Court primarily relied on purported extra judicial confession made by the accused. The High Court did not accept the stand of the accused that the deceased sustained injuries due to fall from the stair B case as probabilized by the material on record. Stand of the accused was that the so called extra judicial confession made by the accused before PWs. 10 and 13 is not reliable and truthful. PW-13 was examined to prove the so called extra judicial '· ¥ confession. According to the prosecution accused had made the extra judicial confession. The High Court held that the extra c judicial confession stated to have been made does not prove the prosecution case. PW-13 had stated in his statement before the police that he had gone to see the dead body of the deceased after her death and
Excerpt shown. Read the full judgment & AI analysis in Lexace.