Bangalore District Court
(By Shri. G.N. Arun vs No.4 Was Committed For Trial. This Court ... on 18 August, 2022
S.C. No.690/2020
1
In the Court of the XXXIV Additional City Civil and Sessions Judge &
Special Judge, Special Court, Central Prison Premises, Bengaluru
Dated this the 18th day of August, 2022
Present :-
Sri. G.Raghavendra, B.Sc., LL.B.,
XXXIV Addl. City Civil & Sessions Judge,
Bengaluru.
S.C. No.690/2020
Between:
State by
Vyalikaval Police Station,
Bengaluru. ..Complainant
(By Shri. G.N. Arun, Public Prosecutor)
And
Ravi Poojary @ Raviprakash Poojary
@ Anthony Furnandes
S/o Sulya P. Devappa Poojari
Aged 51 years,
No.9-74/A, Om Namah Shivaya,
Poojari Community,
Malpe, Neragi, Kodavuru Village,
Opp. Saraswati Bhajana Mandir,
Malpe, Udupi. .. Accused No.2
(By Shri. Dilraj Rohit Sequeira, Advocate)
Judgment
1.This split up charge sheet is submitted by Assistant S.C. No.690/2020 2 Commissioner of Police, Seshadripuram Sub - division, Bengaluru against accused No.2 for an offence punishable under sections 120-B, 302, 307 read with Section 34 of Indian Penal Code, (For short, IPC) and Sections 25 and 28 of The Indian Arms Act, 1959.
2. That on 5/1/2001 at 7.00 p.m., Charge Sheet Witness No.52 (C.W.) - Sri. A.N. Rajanna, Police Inspector, Vyalikaval Police Station, Bengaluru has recorded the oral statement of C.W.No.1 - Sri. Y. Srinivasa Raju at Mallige Nursing Home, Bengaluru. On the same day at 7.15 p.m. a case was registered against unknown 2 persons under crime No.5/2001 for an offence punishable under sections 302 and 307 of IPC and Section 25 of The Indian Arms Act, 1959. After the completion of the Investigation, the first charge sheet was filed against accused No.1 to 7 and the case against accused No.5 to 7 was committed for trial. Thereafter a second charge sheet / supplementary charge sheet was filed against No.8 and the case against accused No.1 and 3 was committed for trial. Thereafter a split up charge sheet was filed against No.4 and the case against accused No.4 was committed for trial. This Court on 13.4.2004 has pronounced the judgment in S.C. No.26/2002 connected with S.C. No.662/2002 and S.C. No.278/2003.
3. That on 7/3/2020 accused No.2 was produced before the In- charge VIII Additional Chief Metropolitan Magistrate, Court, Bengaluru and accused No.2 was remanded to Police custody. On 10/3/2020, Yogendra Kumar, Police Inspector, Vyalikaval Police Station, Bengaluru has recorded the confessional statement of accused No.2, while accused No. 2 was in police custody.
S.C. No.690/2020 3
4. The brief facts of the case of the prosecution is as follows.
That prior to 5.1.2001, accused No.2 agreed with accused Nos.3 to 8 to do an illegal act, namely, to send accused Nos.3 and 4 to Bangalore from Mumbai to kill Subbaraju, father of C.W.1 - Sri. Y. Srinivasa Raju and C.W.2 - Sri. Y. Jagadeesh. In pursuance of the said agreement, accused Nos.2 and 8 sent one 0.9 mm Pistol, one 0.38 Revolver and live bullets in a gift packet through Hawala to accused Nos.3 and 4, who were in Bangalore. That on 5.1.2001 at about 5.30 p.m., at the office of Subbaraju situated at Srinivasa Complex, 1st Main Road, Sheshadripuram, Bangalore, accused No.3 shot on the forehead of Subbaraju by Pistol and accused No.4 shot on the chest of Subbaraju by Revolver and killed the said Subbaraju in furtherance of the common intention of accused Nos.1 to 8. While escaping after committing the murder of Subbaraju, accused Nos.3 and 4 made an attempt to kill CW1 and CW2 by shooting towards them by pistol and revolver.
5. On 14/7/2020, VIII ACMM, Bengaluru has ordered to register a split up case against accused No.8. Thereafter by order dated 27/7/2020 VIII ACMM, Court, Bengaluru has committed the case to Hon'ble Principal City Civil and Sessions Judge, Bengaluru as per Section 209 of Code of Criminal Procedure, 1973 (Cr.P.C.). This case was made over to this court by Hon'ble Principal City Civil and Sessions Judge, Bengaluru by order dated 7/8/2020.
S.C. No.690/2020 4
6. My predecessor heard regarding the charge. My predecessor has framed charge against accused No.2 under Sections 120-B, 302, 307 read with Section 34 of IPC and Sections 25(IA) of The Indian Arms Act, 1959. Accused No.2 did not plead guilty and claimed for trial.
7. In order to prove the case, the prosecution has examined 14 witnesses as P.W.1 to P.W.14, marked 78 documents as Ex.P1 to Ex.P78 and identified 6 Material objects(MO) as M.O.1 to 6.
8. After the witnesses for the prosecution have been examined, accused No.2 was questioned generally on the case about circumstances appearing in the evidence against him as per section 313(1)(b) of Cr.P.C. Accused No.2, totally denied the case of the prosecution. As per section 233 of Cr.P.C., accused No.2 was called upon to enter on his defence. Accused No.2 did not choose to lead defence evidence.
9. Heard the argument of Learned Public prosecutor and Counsel for accused No.2.
10. The following points arise for my consideration:
1) Whether the prosecution proves beyond reasonable doubt that accused No.2 along with other accused Nos.1 and 3 to 8, some time prior to 5.1.2001, agreed to do or caused to be done illegal act, namely to murder Subbaraju, who did not come to terms with A.1 Muttappa Rai, in the dispute concerning property No.9 (9-
A, 9-B) of Cunningham road, measuring about 1,40,000 Sq. ft., which was in dispute between C.W.22 -
Narasamma and C.W.23- Deensha Trust and others and S.C. No.690/2020 5 in order to make illegal gain by illegal means and thereby committed an offence punishable under Section 120-B of I.P.C. and within the cognizance of this Court?
2) Whether the prosecution proves beyond reasonable doubt that, accused No.2 and accused No.8 - Guru Satam sent a gift packet through Hawala, which containing 0.9 mm Pistol and 0.38 Revolver and live cartridges to accused Nos.3 and 4 and on 5.1.2001 at about 5.30 p.m., at the office of deceased Subbaraju situated at Srinivasa Shopping Complex building, 1st main road, Sheshadripuram, Bengaluru accused No.3 and 4 committed murder of Subbaraju by shooting / firing with pistol / revolver in pursuance of the criminal conspiracy entered into between accused No.2 and accused No.1, 3 to 8 and thereby accused No.2 committed an offence punishable under Section 302 IPC, read with Section 34 IPC, and within the cognizance of this Court ?
3) Whether the prosecution proves beyond reasonable doubt that accused No.2 and accused No.8 - Guru Satam sent a gift packet through Hawala, which containing 0.9 mm Pistol and 0.38 Revolver and live cartridges to accused Nos.3 and 4 and on above stated date, place and time accused No.3 and 4 made an attempt to kill C.W.1 - Srinivasaraju and P.W.1 - Jagadish Raju by shooting / firing at them with pistol / revolver with such intention or knowledge under such circumstances by that act accused No.2 has been guilty of murder and caused hurt to C.W.1 and P.W.1 and thereby accused No.2 committed an offence punishable under Section 307 IPC, and within the cognizance of this Court ?
4) Whether the prosecution proves beyond reasonable doubt that, accused No.2 and accused No.8 sent a gift packet through Hawala containing 0.9 mm pistol and 0.38 mm revolver and live cartridges to accused No.3 and 4 in contravention of Section 7 of Arms Act, 1959 and thereby S.C. No.690/2020 6 committed an offence punishable under Section 25 (1-A) of the Arms Act, 1959 and within the cognizance of the Court of Sessions, and within the cognizance of this Court?
5) What order?
11. My finding to above points is as under:
1) Point No.1.- In the Negative
2) Point No.2.- In the Negative
3) Point No.3.- In the Negative
4) Point No.4.- In the Negative
5) Point No.5.- As per final order for the following:
Reasons
12. Point No.1.- The offence with which accused No.2 is charged is prior to 5.1.2001, accused No.2 agreed with accused Nos.1, 3 to 8 to do an illegal act, namely, to send accused Nos.3 and 4 to Bangalore from Mumbai to kill Subbaraju, father of C.W.1 - Srinivasaraju and C.W.2 - Jagadish Raju. In pursuance of the said agreement, accused Nos.2 and 8 sent one 0.9 mm Pistol, one 0.38 Revolver and live bullets in a gift packet through Hawala to accused Nos.3 and 4, who were in Bangalore. That on 5.1.2001 at about 5.30 p.m., at the office of Subbaraju situated at Srinivasa Complex, 1st Main Road, Sheshadripuram, Bangalore, accused No.3 shot on the forehead of Subbaraju by Pistol and accused No.4 shot on the chest of Subbaraju by Revolver and killed the said Subbaraju in furtherance of the common intention / object of accused Nos.1 to 8.
S.C. No.690/2020 7 While escaping after committing the murder of Subbaraju, accused Nos.3 and 4 made an attempt to kill C.W.1 and C.W.2 by shooting towards them by pistol and revolver.
The prosecution has examined the following witnesses to prove the offence alleged against the accused No.2.
P.W.1 - Shri. Jagadish Raju, son of deceased Subbaraju, is an eye witness to the murder of Subbaraju. In his deposition PW1 has stated as to presence of his elder brother C.W.1 along with him, on 5.1.2001 at about 4.30 to 4.45 p.m. in the office of his father, deceased Subbaraju and killing of his father by 2 unknown persons by pistol and revolver and thereafter firing by said 2 unknown persons towards them by pistol and revolver, lodging of EX.P1 - complaint by C.W.1, after one week from the date of incident at police station identification of accused Nos.5 and 6 and identification of accused Nos.3 and 4 in Ex.P2 and 3 - photos, after about 8 to 9 months from the date of incident identification of accused Nos.4 on 1st time at Central prison and on 2nd time identification of accused Nos.3 and identification of accused Nos.3 to 6 M.O.1 - pistol used to kill his father and identification of M.O.1 to 6 - clothes and leather belt on the body of his father at Central prison.
P.W.3 - Shri Hanumantha, who was running a Cycle Repair shop before Srinivasa Complex, is a circumstantial witness, who has seen running of 2 persons, thereafter following those 2 persons by other 4 persons has deposed in his examination-in-chief evidence as to what he has seen and further has stated that he does not know who were those 2 persons, who ran away.
S.C. No.690/2020 8 P.W.13 - K.L. Swamy, who is one of the Trustee of L.K. Trust, deposed as to formation of L.K. Trust in the year 1987, execution of 2 agreements of sale in respect of the property bearing No.9A and 98 situated at Cunningham - Crescent Road by the power of attorney holder of Dinshaw trust and pendency of civil disputes in respect of Dinshaw trust regarding the said property.
P.W.11 - K.V. Sundara Murthy, Photographer, working in the Office of Police Commissioner, Bangalore, who has taken Ex.P57 to 63 photographs of the Crime scene / Incident place and Ex.P64 to 66 the photographs of dead body of Subbaraju deposed as to photographs taken by him.
P.W.4 - Shri Rajendra Kumar, Taxi Driver, who is Pancha to Ex.P18
- Inquest Mahazar conducted on the body of deceased Subbaraju has deposed as to drawing of Inquest Mahazar.
P.W.7 - Shri. M.Nagaraju, H C 965, Vyalikaval Police Station, who has handed over Ex.P35 - F.I.R. and and Ex.P18 - Inquest Report to the Home Office of VIII Additional Chief Metropolitan Magistrate deposed as to handing over of said F.I.R. and Inquest Report to the concerned VIII ACMM.
P.W.8 - H. Revanna, P.C. 7526, Vyalikaval Police Station, who has collected M.O.1 to 6 - clothes on the dead body Subbaraju after the inquest by the concerned Doctor and handed over those clothes to S.H.O, Vyalikaval police station, deposed as to the act done by him.
P.W.5 - Shri Rajeev Shetty, Pancha to seizure of mobile phone under Ex.P19 - seizure mahazar and seizure of M.O.1 to 6 - Bloodstain S.C. No.690/2020 9 clothes of deceased Subbaraju under Ex.P20 - seizure mahazar deposed as to drawing of Ex.P19 and 20, seizure mahazar.
P.W.2 - P.R. Jayaramu, Scientific Officer, Forensic Science Lab, Madiwala, Bangalore, who has visited the scene of crime / incident place, collected total 5 materials including the wall sample, where bullet was hit, blood drops from the wall and the floor and handed over those materials to the Investigation Officer, has deposed in his examination-in-chief evidence as to what he has done and further identified Ex.P15 to 17 - photos, which show the bullet mark on the wall, the office of the deceased subbaraju and the dead body of deceased subbaraju.
P.W.12 - N.J. Prabhakar, Assistant Director (Ballistics), Forensic Science Laboratory, Bengaluru, has examined 1) Wound swab, 2) Control blood stained cotton, 3) Control cotton, 4) Wall scrapings, 5) Control Wall scrapings, 6) Blood stained bullet in a mud pot and 7) one bullet and a cartridge and opinion on materials examined and issued Ex.P55 - certificate of firearms examination and Ex.P67 - Method of examination and reasons for the opinion. P.W.12, has also examined 1) one 9 mm caliber pistol and five 9 mm caliber cartridges and 2) one fired cartridge case and one fired bullet of 9 mm caliber in a mud pot and opinion on materials examined and issued Ex.P69 - certificate of firearms examination and Ex.P70 - Method of examination and reasons for the opinion. P.W.12 deposed as to the examination conducted by him and Ex.P55, Ex.P67, Ex.P69 and Ex.P70 issued by him.
P.W.6 - Smt. Harini Vijayakumari, Tahsildar and Executive Magistrate, Bangalore North additional Taluk, who has conducted S.C. No.690/2020 10 identification parade of accused No.4 before C.W.1, P.W.1, C.W.37 - Ramakrishniah and C.W.3 - Gangadharaiah deposed as to identification parade conducted by her on 17.8.2002 at 1.00 p.m. in the Central Prison, Bangalore.
PW-9, G.A. Bawa, Assistant Police Commissioner, Chickpet, who was deputed on special duty and arrested accused Nos.5 and 6 from Mumbai and produced before Investigation Officer, deposed as to what he has done.
P.W.10 - A.N. Rajanna, Police Inspector, Vyalikaval Police Station, who has registered F.I.R. on the basis of oral statement of C.W.1 recorded on 5.1.2001 at 6:30 p.m. to 7 p.m. and conducted the further investigation has deposed as to the investigation conducted by him.
P.W.14 - Yogendra Kumar, Inspector, Vyalikaval Police Station, who has given requisition for police custody of accused No.2 and recorded the voluntary statement of accused No.2, in his examination-in-chief evidence, has deposed as under:
"ದನನನಕ 10.3.2020 ರನದದ ಆರರರರಪಯ ಸಸಇಚನಚ ಹರರಳಕರಯನದನ ಮನಡಕರರನಡರದತರತರನರ. ಸಸಇಚನಚ ಹರರಳಕರಯಲಲ ಈ ಪಪಕರಣದ ಆರರರರಪ-1 ರವರದ ಹತರತ ಮನಡಲದ ಸದಪನರ ನರಡದ ಮರರರಗರ ನನನದ ಮತದತ ಆರರರರಪ-8 ರವರದ ಸನಚದ ರರಪಸ ಆರರರರಪ-3 ಮತದತ 4 ರವರನದನ ಬರನಗಳರರಗರ ಕಳದಹಸ ಶಸನತಸತಸಗಳನದನ ಮತದತ ಹಣವನದನ ವತವಸರಸ ಮನಡಸ ಶರರಷನದಪಪಪರನನಲಲರದವ ಶಪರನವನಸ ಎನಟರಪರಪಪಸಸಸ ಕಛರರರ ಒಳಗರ ಹರರರಗ ಬಲಲರಸ ಸದಬದಬರನಜದಗರ ಆರರರರಪ-3 ಮತದತ 4 ರವರನದ ಗದನಡದ ಹರರಡರಸ ಕರರಲರ ಮನಡಸರದವಪದದ ನಜವನಗರದತತದರ ಎನದದ ಸಸಇಚನಚ ಹರರಳಕರಯಲಲ ಹರರಳರದತನತರರ."
S.C. No.690/2020 11 Section 25 of the Indian Evidence Act, 1872, reads as under:
"25. Confession to police officer not to be proved. -- No confession made to a police officer, shall be proved as against a person accused of any offence."
Section 27 of the Indian Evidence Act, 1872, reads as under:
"27. How much of information received from accused may be proved. -- Provided that, when any fact is deposed to as discovered in consequence of information received from a person accused of any offence, in the custody of a police officer, so much of such information, whether it amounts to a confession or not, as relates distinctly to the fact thereby discovered, may be proved."
P.W.14 in his evidence has stated that except recording the voluntary statement of accused No.2, he has not collected any other information from accused No.2 and has not recorded the statement of any other witness. What P.W.14 has deposed in his examination-in-chief evidence, which I reproduced above is not substantiated by the deposition / evidence of any witness.
There is no evidence before this court to prove beyond reasonable doubt prior to 5.1.2001, accused No.2 agreed with accused Nos.1, 3 to 8 to do an illegal act, namely, to send accused Nos.3 and 4 to Bangalore from Mumbai to kill Subbaraju, father of C.W.1 - Srinivasaraju and P.W.1 - Jagadish Raju and in pursuance of the said agreement, accused Nos.2 and 8 sent one 0.9 mm Pistol, one 0.38 Revolver and live bullets in a gift packet through Hawala to accused Nos.3 and 4, who were in Bangalore.
S.C. No.690/2020 12 In view of the discussion I made above I come to an opinion that prosecution failed to prove beyond reasonable doubt Point No.1. Hence, I answer Point No.1 in Negative.
13. Point Nos.2 to 4:- In view of the finding, I arrived on Point No.1, I came to an opinion that prosecution failed to prove beyond reasonable doubt Point Nos. 2 to 4. Hence, I answer Point Nos. 2 to 4 in Negative.
14. Point No.5:- In view of the finding, I arrived on Point No.1 to 4, I proceed to pass the following:
Order Acting under Section 232 of Code of Criminal Procedure, 1973 accused No.2 is aquitted for an offence punishable under Sections 120(B), 302, 307 read with Section 34 of Indian Penal Code, 1860 and Section 25 (1-A) of Indian Arms Act, 1959.
Accused No.2 shall be set at liberty. M.O.1 to 6 shall be retained till the disposal of split up case against accused No.8.
(Dictated to the Judgment Writer partly and partly on computer directly, transcribed and typed by him, corrected, signed and pronounced in the open court on this the 18th day of August, 2022) (G. Raghavendra) XXXIV Addl. City Civil & Sessions Judge Bengaluru.
S.C. No.690/2020 13 Annexure List of witnesses examined on behalf of Prosecution:
PW1 : Sri. Y. Jagadish Raju
PW2 : Sri. P. R. Jayaram, Scientific Officer, FSL, Bengaluru.
PW3 : Sri. Hanumantha.
PW4 : Sri. Rajendrakumar.
PW5 : Sri. Rajeev Shetty.
PW6 : Smt. Harini Vanajakumari, Tahsildar, Bengaluru North
Additional Taluk
PW7 : Sri. M. Nagaraju, H.C. 965, Vyalikaval Police Station,
Bengaluru
PW8 : Sri. H. Revanna, P.C.7526, Vyalikaval Police Station,
Bengaluru
PW9 : Sri. G.A. Bawa, Assistant Police Commissioner,
Chickpete Division, Bengaluru
PW10: Sri. A.N. Rajanna, Police Inspector, Vyalikaval Police
Station, Bengaluru
PW11: Sri. K.V. Sundaramurthy, Photographer, Office of
Commissioner of Police, Bengaluru City.
PW12: Sri. N.G. Prabhakar, Assistant Director (Ballistics),
FSL, Bengaluru
PW13: Sri. K.L. Swamy.
PW14: Sri. Yogendra Kumar, Police Inspector, Vyalikaval
Police Station, Bengaluru
S.C. No.690/2020
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List of Exhibits marked on behalf of Prosecution:
Ex.P1: Complaint. Ex.P1(a): Signature of CW2 Ex.P1(b): Signature of PW10 on Ex.P1. Exs.P2 & 3: 2 Photographs of Accused No.3 & 4 Exs.P4 & 5 List prepared at the time of test identification parade Exs.P6 Memorandum of PW1 Exs.P7 List of Under trial Prisoners Exs.P8 Statement of C.W.37 Exs.P9 List of Under trial Prisoners prepared at the time of test identification parade Exs.P10 Statement of C.W.3 Exs.P11 List of Under trial Prisoners prepared at the time of test identification parade Exs.P12 Covering letter sent to VIII ACMM Exs.P13 Sealed cover Ex.P14: Letter by P.W.2 to Police Inspector, Vyalikaval P.S.Ex.P14(a): Signature of P.W.2 on Ex.P14 Ex.P14(b): Signature of PW10 on Ex.P14 Ex.P15: Photograph of wall marked with bullet Ex.P16: Photograph of Office of deceased Subbaraju Ex.P17: Photograph of deceased Subbaraju Ex.P18: Inquest Mahazar. Ex.P18(a): Signature of PW4 on Ex.P18. Ex.P18(b): Signature of PW10 on Ex.P18. S.C. No.690/2020 15 Ex.P19: Seizure Mahazar of Mobile. Ex.P19(a): Signature of PW5 on Ex.P19 Ex.P19(b): Signature of PW10 on Ex.P19 Ex.P20: Seizure Mahazar of bloodstained clothes of the deceased Subbaraju Ex.P20(a): Signature of PW5 on Ex.P20. Ex.P21: Request letter dated 9.8.2002 of Asst. Commissioner
of Police, to conduct a Test identification parade. Ex.P22: Notice given to witnesses regarding T I Parade Ex.P23: Covering letter dated 14.8.2002 enclosing Ex.P22 Ex.P24: Letter written to Central Prison, Bengaluru, by P.W.6 Ex.P25: Statement of CW1 recorded by P.W.6 regarding TI parade Ex.P25(a): Signature of PW6 on Ex.P25 Ex.P26: List of UTP and identification of accused No.4 in T I parade by C.W.1 Ex.P26(a): Endorsement made by PW6 in Ex.P26. Ex.P26(b): Signature of PW6 on Ex.P26. Ex.P26(c): Signature of CW1 on Ex.P26. Ex.P27: Statement of PW1 recorded by PW6 regarding T I parade.
Ex.P27(a): Signature of PW6 on Ex.P27 Ex.P28: Tabular column listing the names of UTP & suspects prepared by the staff of PW6 Ex.P28(a): Endorsement made by PW6 regarding identification of accused No.4 by PW1 S.C. No.690/2020 16 Ex.P28(b): Signature of PW6 on Ex.P27. Ex.P28(c): Signature of PW1 on Ex.P27. Ex.P29: Statement of CW37 recorded by P.W.6 regarding TI parade Ex.P29(a): Signature of PW6 on Ex.P29 Ex.P30: Tabular column listing the names of UTP & suspects prepared by the staff of PW6 Ex.P30(a): Endorsement made by PW6 regarding identification of accused No.4 by CW37.
Ex.P30(b): Signature of PW6 on Ex.P30. Ex.P30(c): Signature of CW-37 on Ex.P30. Ex.P31: Statement of CW3 recorded by P.W.6 regarding TI parade Ex.P31(a): Signature of PW6 on Ex.P31. Ex.P32: Tabular column listing the names of UTPs & suspects prepared by the staff of PW6.
Ex.P32(a): Endorsement made by PW6 regarding identification of accused No.4 by CW3 Ex.P32(b): Signature of PW6 on Ex.P32. Ex.P32(c): Signature of CW-3 on Ex.P30. Ex.P33: Letter dated 27.8.2002 sent by PW6 to 8th ACMM enclosing a sealed cover containing the T I Parade report Ex.P33(a): Signature of PW6 on Ex.P33. Ex.P34: Sealed cover containing the Report of T I Parade.
Ex.P35: First Information Report
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Ex.P35(a) & (b) : Signature of PW10 on Ex.P35 Ex.P36: Report by PW8 regarding handing over of clothes found on the dead body Ex.P36(a): Signature of PW8 on Ex.P36 Ex.P36(b): Signature of PW10 on Ex.P36 Ex.P37: Report by PW9 regarding production of accused No.2 before I.O.
Ex.P37(a): Signature of PW9 on Ex.P37
Ex.P38: Report by PW10 regarding handing over of mobile
phone.
Ex.P38(a): Signature of PW10 on Ex.P38
Ex.P39: Property Form No.1/2001
Ex.P39(a): Signature of PW10 on Ex.P39.
Ex.P40: Seizure Mahazar regarding collection of blood etc at
crime place.
Ex.P40(a): Signature of PW10 on Ex.P40.
Ex.P41: Property Form No.2/2001.
Ex.P41(a): Signature of PW10 on Ex.P41.
Ex.P42: Call details record of Mobile No.9845148063.
Ex.P42(a): Signature of PW10 on Ex.P42.
Ex.P43: Call details record of Mobile No.9844161852.
Ex.P43(a): Signature of PW10 on Ex.P43.
Ex.P44: Crime Spot Mahazar regarding seizure of 11 items.
Ex.P44(a): Signature of PW10 on Ex.P44.
Ex.P45: Property Form No.3/2001.
Ex.P45(a): Signature of PW10 on Ex.P45.
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Ex.P46: Property Form No.4/2001.
Ex.P46(a): Signature of PW10 on Ex.P46.
Ex.P47: Spot Mahazar regarding Seizure of files from the office
of the deceased.
Ex.P47(a): Signature of PW10 on Ex.P47.
Ex.P48: Property Form No.5/2001.
Ex.P48(a): Signature of PW10 on Ex.P48.
Ex.P49: Postmortem Report.
Ex.P49(a): Signature of PW10 on Ex.P49.
Ex.P50: Photograph of wounds.
Ex.P51: Report regarding production of accused No.7 before
PW10.
Ex.P51(a): Signature of PW10 on Ex.P51.
Ex.P52: Spot Mahazar regarding seizure of one file from the
home of accused No.7.
Ex.P52(a): Signature of PW10 on Ex.P52
Ex.P53: Property Form No.6/2001
Ex.P53(a): Signature of PW10 on Ex.P53
Ex.P54: Spot Mahazar regarding seizure of one mobile
Ex.P55: Report of FSL.
Ex.P55(a): Signature of PW12 on Ex.P55.
Ex.P56: Model / Specimen Seal.
Ex.P56(a): Signature of PW12 on Ex.P56.
Exs.P57 to 63: Photographs of the place of Crime / incident. Exs.P64 to 66: Photographs of dead body of deceased Subbaraju.
Ex.P67: Method of examination and reasons for the opinion
S.C. No.690/2020
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Ex.P67(a): Signature of PW12 on Ex.P67
Ex.P68: Requisition letter
Ex.P68(a) to (f): Specimen seal, letter, List of articles, copy of postmortem report and Diagram of injuries Ex.P68(g): Signature of PW12 on Ex.P68 Ex.P69: Certificate issued by PW12.
Ex.P69(a): Signature of PW12 on Ex.P69 Ex.P70: Method of examination and reasons for the opinion Ex.P70(a): Signature of PW12 on Ex.P70 Ex.P71: Model / Specimen Seal. Ex.P71(a): Signature of PW12 on Ex.P71 Ex.P72: Invoice. Ex.P72(a): Signature of PW12 on Ex.P72 Exs.P73 to 76: 4 Photographs of Model Seal
Ex.P73(a) - 76(a) :Signature of PW12 on Exs.P73 to 76 Ex.P77: True copy of Agreement dated 28.11.1988. Ex.P77(a): Copy of Indemnity Bond dated 7.4.1992 Ex.P78: Voluntary Statement of accused No.2. Ex.P78(a): Signature of PW14 on Ex.P78.
List of Material Objects marked on behalf of Prosecution:
MO.1 : Pant
MO.2 : Shirt
MO.3 : Banian
MO.4 : Janivara Thread
MO.5 : Underwear
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MO.6: Leather Belt.
List of witness examined on behalf of Defence:
NIL List of exhibits marked on behalf of Defence:
NIL XXXIV Addl. City Civil & Sessions Judge Bengaluru.