LexRATHNAIAH versus STATE OF KARNATAKA
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
,. [2008) 4 S.C.R 745 RATHNAIAH • II. /STATE OF' KARNATAKA (Criminal Appeal No. 471 of 2008) MARCH 11, 2008 (DR. ARIJIT PASAYAT AND P. SATHASIVAM, JJ.) Penal Code, 1860; Ss.324 rlw s.34, 342 and 376: A B Non-reasoned order - Rape - Trial Court convicted accused and others for committing offence of rape, convicted C and sentenced them accordingly - Affirmed by High Court reducing sentence against them except appellant - On appeal, Held: High Court did not appreciate the rival stand to analyse the evidence in its proper perspective - Hence, matter remitted to High Court for disposal afresh - Non-reasoned D order - Judicial propriety of. Appellant, accused of rape, faced trial for alleged commission of offence punishable under Sections 376, 324 read with ss. 34 and 342 read with s. 34 of the Indian Penal Code, 1860. Trial Court sentenced him to undergo E RI for seven years. However, other accused persons were sentenced to undergo one year imprisonment. In the appeals preferred by the convicts, the High Court affirmed the conviction and sentence so far as the prese'11t appellant is concerned but reduced the sentences against F other accused persons. Hence the present appeal. Appellant contended that the High Court while dealing with the appeal has not even analysed the evidence and has also not recorded any findings on G various submission on behalf of the appellants. Allowing the appeal, the Court HELD: The manner in which the appeal has been 745 H . " ~ 746 SUPREME COURT REPORTS [2008] 4 S.C.R. A dealt with is not a correct way to deal with the appeal. No attempt appears to have been done by the High Court to ) appreciate the rival stand and to analyse the evidence in its proper perspective. Hence, the matter is remitted to High Court for fresh disposal i.n accordance with law. B (Paras - 7 & 8) [747-E, F] CRIMINALAPPELLATE JURISDICTION :·CriminalAppeal No.471 of2008. From the final Judgment and Order dated 27.7.2006 of -cl c the High Court of Karnataka at Bangalore in Crl. A. No. 553/ 2001 GirishAnanthamurthy and P.P. Singh for the Appellant. Sanjay R. Hegde, Amit Kr. Chawla and Arul Verma for the D Respondent. The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J. 1. Leave granted. .J.._ E 2. Challenge in this appeal is to the order passed by a learned Single Judge of the Karnataka High Court dismissing the appeal filed by the appellant. The appellant faced trial for alleged commission of offence punishable under Section 376 , 324 read with Section .34 and 342 read with Section 34 of the Indian Penal Code, 1860 (in short 'IPC'). While the appellant F was sentenced to undergo RI for 7 years, one year and six \· months respectively for the three offences, other accused . ... I persons were sentenced to undergo one year and six months for each of the offence i.e. Section 324 read with Section 34 and Section 342 read with Section 34 IPC. G 3. They preferred appeal before the High Court which was numbered as Criminal Appeal no.553 of 2001. By the impugned order the conviction and sentence so far as the present appellant is concerned was confirmed while the sentences were reduced H so far as the accused persons are concerned, but the fine amount was enhanced. - • RATHNAIAH v. STATE OF KARNATAKA 747 [DR. ARIJIT PASAYAT, J.] 4. The High Court by a p'ractically non-reasoned order A dismissed the appeal. Th·e only conclusion fathomable from the impugned judgment is as follows: "3. In fact the prosecution and the trial Court both have overlooked the fact that A 1 had committed the acts of rape on two occasions which are distinct offences. A 1 should have been prosecuted separately for both the incidents of rape by filing separate charge sheet. In respect of second incident of rape, the prosecution has adduced evidence to prove the guilt. Accordingly, the trial Court rightly convicted the accused U/s. 376 IPC." · 5. Learned counsel for the appeilant submitted that the High Court while dealing with the appeal· has not even analysed the evidence and has also not recorded any findings on various submission on behalf of the appellants. 6. In response, learned couns.el for the respondent-State submitted that though the judgment of the High Court does not indicate the reasons, but the evidence on record justifies the ultimate conclusion that the appeal was to be dismissed. B c D 7. The manner in which the appeal h
Excerpt shown. Read the full judgment & AI analysis in Lexace.