Bangalore District Court
Unknown vs No.2 Was Eot Secured Iespite Of Sufcieet ... on 12 March, 2020
IN THE COURT OF THE I ADDL.CMM: BENGALURU
Dated this the 12th day of March 2020.
Present: Shri V.Jagadeesh, B.Sc., LL.M.
I Addl. C.M.M BENGALURU.
JUDGMENT U/s.355 Cr.P.C.,
Case No. : C.C.No.8642/2016
Date of Ofeece : 30-9-2011 to 30-9-2013
Name of complaieaet : State by Ceetral Crime Braech
(F aed M Squad), N.T. Pet,
Beegaluru.
Name of accused : 1.Amaeulla Khae
aged 52 years, r/o No.4,
2ed cross, 2ed maie,
Rehmatheagar, R.T.Nagar,
Beegaluru,
2. Ajithesh Maedal (split up).
Ofeeces complaieed of: U/s.408, 419, 465, 46., 468,
4.1, 4.4, 420 & 120(B) r/w
Sec.34 of IPC.
Plea of accused No.1 : Pleaded eot guilty
Fieal Order : Accused No.1 is acquitted
Date of Order : 12-3-2020.
2 C.C.No.8642/2016
JUDGMENT
The Iespector of Police, Ceetral Crime Braech (F aed M), N.T. Pet, Beegaluru has fled the charge sheet agaiest the accused Nos.1 aed 2 for the ofeeces pueishable ueder Sectioes 408, 419, 465, 46., 468, 4.1, 4.4, 420 aed 120(B) r/w Sectioe 34 of IPC.
2. It is the case of the prosecutioe that, the accused ie order to get admissioe ie private Medical College for the academic year 2012-2013 through Comed K eetraece for 18 studeets with crimieal coespiracy got surreeder the seats allotted to them aed got repaid the advaece amouet, paid by those 18 studeets by forgieg the sigeatures oe vouchers aed got refued the amouet through cheques of their college aed got credited the said amouet to the accouet of Priecipal ie Corporatioe Baek, R.T.Nagar, though those cheques are eot geeuiee aed credited the amouet to the tuee of 3 C.C.No.8642/2016 Rs..6,48,550/- aed misappropriated the said fueds. Ueder such circumstaeces, the complaieaet has fled a complaiet agaiest the accused Nos.1 aed 2 before the jurisdictioeal police. Accordiegly, Devarajeevaeahalli Police have registered the case agaiest the accused Nos.1 aed 2 for the ofeeces pueishable ueder Sectioes 408, 419, 465, 46., 468, 4.1, 4.4, 420 aed 120(B) r/w Sectioe 34 of IPC ie Crime No.280/2014. However, as per the order of the Commissioeer of Police, case fles have beee traesferred to C.C.B.(F aed M) for ievestigatioe. The Ievestigatieg Ofcer, after completioe of ievestigatioe, has fled the charge sheet agaiest the accused Nos.1 aed 2 for the alleged ofeeces.
3. Durieg peedeecy of the trial, the preseece of accused No.2 was eot secured iespite of sufcieet time aed repeated issuaece of summoes aed warraets. 4 C.C.No.8642/2016 Therefore, case agaiest him is split up aed the preseet case is coetieued oely agaiest the accused No.1.
4. After appearaece of the accused No.1, eecessary documeets, as relied oe by the prosecutioe, are fureished to the accused No.1, as provided ueder Sectioe 20. of Cr.P.C. Charge has beee framed aed same is read over aed explaieed to the accused No.1. The accused No.1 pleaded eot guilty aed claims to be tried. Therefore, the case was posted for prosecutioe evideece.
5. C.Ws.1 to 48 have beee cited as charge sheet witeesses. Ie order to prove the guilt of the accused No.1, durieg the course of trial, C.Ws.., 9, 3, 6, 10, 19, 23, 1., 18, 20, 21, 1, 2, 43 aed 46 are examieed as P.Ws.1 to 15 receptively aed got marked Exs.P1 to P23. So far as other prosecutioe witeesses are coecereed, 5 C.C.No.8642/2016 their preseece is eot secured iespite of sufcieet time aed repeated issuaece of summoes, warraets aed proclamatioe. Therefore, they are dropped.
6. After completioe of prosecutioe evideece, the statemeet of the accused No.1 was recorded ueder Sectioe 313 of Cr.P.C. The accused No.1 has eot adduced aey defeece evideece oe his behalf. Therefore, there is eo oral evideece oe behalf of the accused.
.. Heard the argumeets of leareed Seeior A.P.P. aed couesel appearieg for accused No.1. The poiets that would arise for my coesideratioe are as ueder:
1. Whether the prosecutioe proves beyoed all reasoeable doubt that, the accused No.1 has committed the ofeeces pueishable ueder Sectioes 6 C.C.No.8642/2016 408, 419, 465, 46., 468, 4.1, 4.4, 420 aed 120(B) r/w Sectioe 34 of IPC?
2. What order ?
8. My aeswer to the above poiets are as ueder:
Poiet No.1: Ie the Negative.
Poiet No.2: As per feal order, for the followieg:
REASONS
9. Point No.1:- The coeteetioe of the prosecutioe is that the accused ie order to get admissioe ie private Medical College for the academic year 2012-2013 through Comed K eetraece for 18 studeets with crimieal coespiracy got surreeder the seats allotted to them aed got repaid the advaece amouet, paid by those 18 studeets by forgieg the sigeatures oe vouchers aed got refued the amouet through cheques of their college aed got credited the said amouet to the accouet of Priecipal ie Corporatioe Baek, R.T.Nagar, though those cheques are eot geeuiee aed credited the 7 C.C.No.8642/2016 amouet to the tuee of Rs..6,48,550/- aed misappropriated the said fueds aed thereby the accused persoes have committed the ofeeces pueishable ueder Sectioes 408, 419, 465, 46., 468, 4.1, 4.4, 420 aed 120(B) r/w Sectioe 34 of IPC.
10. Ie order to prove the guilt of the accused No.1 for the ofeeces pueishable ueder Sectioes 408, 419, 465,
46., 468, 4.1, 4.4, 420 aed 120(B) r/w Sectioe 34 of IPC, C.W.. is examieed as P.W.1. P.W.1 has deposed that he was workieg as a Cashier ie Dr.B.R.Ambedkar Medical College siece 2014. His duty was to pay the college fee paid by the studeets to the accouet of college. It is further deposed by P.W.1 ie chief-examieatioe, ie page No.1 to the followieg efect:
ನಮಮ ಕಲಲಜನಲ 2011-12, 2012- 13, 2013-14 ನಲ ಶಶಕಣಕ ಸಲನಲ ಒಟಟ ಟ 100 ವಟಡಕಲ ಸಲಟ ಗಳಟ ಲಭಭವದಟದ , ಆ ಪಶಕ ಸಇಟ ವತಯಯದ 40 ಸಲಟಟಗಳನಟನ , ಕಮಡ ಕ 8 C.C.No.8642/2016 ಯಯದ 40 ಸಲಟ ಗಳನಟ ನ , ಮಭನಲಜ ಮಯಟ ಕಕಲಟದಡಯಲ 20 ಸಲಟಟಗಳನಟ ನ ತಟಯಬರಟತತಲನ.
The evideece of P.W.1 as above is with regard to maeagemeet quota seats available ie the said college for the academic year 2011-12, 2012-13 aed 2013-14 aed they have flled up those seats. It is further deposed by P.W.1 with regard to procedure towards paymeet of college fees by respective studeets.
11. Ie chief-examieatioe itself ie page No.2, P.W.1 has deposed to the followieg efect:
ಪ ಪಸಟತತ ಪ ಪಕರಣದ ಆರಕಲಪತರಗಕ ನಮಮ ಮಡಕಲ ಕಲಲಜ ಗಕ ಇರಟವ ಸಯಬಯಧ ನನಗ ತಳದಲಲ.
This igeoraece pleaded by P.W.1 creates a doubt whether the accused No.1 has committed the alleged 9 C.C.No.8642/2016 ofeeces or eot. The leareed couesel appearieg for the accused has eot cross-examieed P.W.1, because the evideece of P.W.1 is eot specifc agaiest the accused No.1 for commissioe of alleged ofeeces.
12. C.W.9 is examieed as P.W.2. P.W.2 was the Chief-Maeager of Corporatioe Baek, who has deposed to the efect that as requested by the ievestigatieg ofcer, he has fureished 18 cheques aed those cheques were credited to the accouet holder. Similarly the evideece of P.W.2 is also eot specifc whether those alleged 18 cheques were credited to the accouet of accused No.1. Heece, the evideece of P.W.2 is also eot sufcieet to prove the alleged ofeeces agaiest the accused No.1.
13. C.W.3 is examieed as P.W.3. P.W.3 is a Accouetaet-cum-computer operator ie 10 C.C.No.8642/2016 Dr.B.R.Ambedkar Medical College. It is deposed by P.W.3 ie page No.1 to the followieg efect:
2013-14 g°è DzÁAiÀÄ vÉjUÉ E¯ÁSÉAiÀĪÀgÀÄ zÁ½ ªÀiÁrzÀ PÁgÀt ¨ÉAUÀ¼ÀÆj£À°è £ÀªÀÄä PÁ¯ÉÃf£À ºÉ¸Àj£À°èzÀÝ J¯Áè ¨ÁåAPï CPËAlUÀ¼ÀÄ ¸ÀÜVvÀUÉÆArzÀݪÀÅ, D PÁgÀt PÁ¯ÉÃf£À ºÀtPÁ¹£À ªÀåªÀºÁgÀUÀ¼À£ÀÄß ¤¨sÁ¬Ä¸À®Ä £ÁªÀÅ vÀ«Ä¼ÀÄ£Ár£À ºÉƸÀÆj£À°è EArAiÀÄ£ï ¨ÁåAPï£À°è £ÀªÀÄä PÁ¯ÉÃf£À ¦æ¤ì¥Á¯ï ºÉ¸Àj£À°è SÁvÉAiÀÄ£ÀÄß vÉÉgÉ¢zÉÝ. The evideece of P.W.3 as above is with regard to his duty ie accouet sectioe of the college pertaies to paymeet of admissioe fee aed also teachieg fee to the baek accouet staedieg ie the eame of Priecipal.
14. Ie further chief-examieatioe ie page No.2 aed 3, P.W.3 has deposed to the followieg efect:
F ªÉÄîÌAqÀ CªÀ¢üAiÀÄ°è DgÉÆævÀ¤UÀÆ £ÀªÀÄä ªÉÄrPÀ¯ï PÁ¯ÉÃeïUÀÆ AiÀiÁªÀ jÃwAiÀÄ 11 C.C.No.8642/2016 ¸ÀA§AzÀs EvÀÄÛ JAzÀgÉ £À£ÀUÉ w½¢gÀĪÀAvÉ CªÀgÀÄ £ÀªÀÄä PÁ¯ÉÃf£À ¸ÁªÀðd¤PÀ ¸ÀA¥ÀPÁð¢üPÁjAiÀiÁiÀVgÀÄvÁÛgÉ, DzÀgÉ F jÃw DzÉñÀ EgÀĪÀ §UÉÎ £À£ÀUÉ UÉÆwÛ®è. The igeoraece pleaded by P.W.3 as above further creates a doubt about the allegatioes made agaiest the accused No.1 with regard to the illegal acts alleged to have beee committed by him.
15. The leareed couesel for accused has cross-examieed P.W.3 ie brief. Ie the course of cross-examieatioe, P.W.3 has deposed ie page No.3, para No.2 to the followieg efect:
2011-12, 2012-13, 2013-14gÀ ¸Á°£À°è ¸ÁªÀðd¤PÀ ¸ÀA¥ÀPÁð¢üPÁjAiÀiÁV PÁgÀå ¤ªÀð»¸ÀÄwÛgÀĪÀ §UÉÎ AiÀiÁªÀÅzÉà °TvÀ DzÉñÀUÀ¼À£ÀÄß £ÉÆÃrgÀĪÀÅ¢®è. ¢B 29.01.2011 gÀAzÀÄ DgÉÆæAiÀÄÄ ¸ÁªÀðd¤PÀ 12 C.C.No.8642/2016 ¸ÀA¥ÀPÁð¢üPÁjAiÀÄ ºÀÄzÉÝUÉ gÁfãÁªÉÄ ¤ÃrgÀÄvÁÛgÉ JA§ «µÀAiÀÄ EgÀ§ºÀÄzÀÄ. D ¢£ÁAPÀ¢AzÀ DgÉÆæUÀÆ ºÁUÀÆ £ÀªÀÄä PÁ®ÉÃfUÀÆ AiÀiÁªÀÅzÉà ¸ÀA§AzÀs EgÀĪÀÅ¢®è JA§ «µÀAiÀÄ £À£ÀUÉ UÉÆwÛgÀĪÀÅ¢®è. The igeoraece pleaded by P.W.3 as above further creates a doubt aed it is clear that P.W.3 has pleaded igeoraece with ae ieteetioe to hide the real facts. Therefore, the iecoesisteet aed uecorroborative evideece of P.W.3, is eot at all sufcieet to prove the guilt of the accused No.1 for the alleged ofeeces.
16. C.W.6 is examieed as P.W.4. P.W.4 is ae employee of Ambedkar Medical College aed she was workieg as Receptioeist aed deposed ie similar maeeer as deposed by P.W.3. P.W.4 has further deposed ie page No.2 to the followieg efect:
13 C.C.No.8642/2016
£ÁåAiÀiÁ®AiÀÄzÀ ªÀÄÄA¢gÀĪÀ DgÉÆæUÀÆ ºÁUÀÆ £ÀªÀÄä PÁ®ÉÃfUÀÆ K£ÀÄ ¸ÀA§AzÀs EzÉ JAzÀÄ £À£ÀUÉ UÉÆwÛ®è. «zÁåyðUÀ¼À ¥ÀæªÉñÀPÉÌ ¸ÀA§AzÀs¥ÀlÖAvÉ J¯Áè ¤tðAiÀĪÀ£ÀÄß £ÀªÀÄä ªÀiÁå£ÉÃeïªÉÄAmï vÉUÉzÀÄPÉƼÀÄîvÀÛzÉ. The igeoraece pleaded by P.W.4 with regard to relatioeship betweee college aed accused No.1 further creates a doubt. The leareed couesel for accused has eot cross-examieed P.W.4, because her evideece ie chief-examieatioe, is eot specifc agaiest the accused No.1 for the alleged ofeeces.
1.. C.W.10 is examieed as P.W.5. P.W.5 is a mahazar witeess aed his evideece is iecomplete. Heece, iecomplete evideece of P.W.5 is eot sufcieet to prove the mahazar aed further chief-examieatioe of P.W.5 was deferred for eoe-productioe of disputed 18 cheques, but P.W.5 has eot adduced further evideece. 14 C.C.No.8642/2016
18. C.Ws.19, 23, 1., 18, 20 aed 21 are examieed as P.Ws.6 to 11. P.Ws.6 to 11 have deposed ie similar maeeer aed ie verbatim. Therefore, their evideece is takee together for commoe discussioe. Ie fact P.Ws.6 to 11 are all the employees of M.S.Ramaiah aed Ambedkar Medical College. Ie the course of their evideece P.W.6 to 11 have deposed that the Priecipal of Ramaiah Medical College had verifed the documeets of medical studeets, who were selected ueder Comed K for the academic year 2011-2012. Accordiegly, they have verifed the same documeets aed submitted the report.
19. The leareed couesel for accused has cross-examieed P.Ws.6 to 11 ie brief, ie which they have deposed to the followieg efect:
ªÉÄÃ¯É w½¹zÀ £Á®ÄÌ «zÁåyðUÀ¼À ºÉ¸ÀgÀ£ÀÄß FUÀ £À£ÀUÉ ºÉüÀ®Ä DUÀĪÀÅ¢®è. 15 C.C.No.8642/2016 ªÉÄÃ¯É w½¹zÀ «zÁåyðUÀ¼À ºÉýPÉUÀ¼À£ÀÄß AiÀiÁªÀ ¢£ÁAPÀzÀAzÀÄ ¥ÀqÉ¢gÀÄvÉÛãÉAzÀÄ FUÀ £À£ÀUÉ ºÉüÀ®Ä DUÀĪÀÅ¢®è.
The igeoraece pleaded by P.Ws.6 to 11 as above with regard to recordieg of statemeets of coecereed studeets, is eot sufcieet to prove the allegatioes made agaiest the accused No.1 for the alleged ofeeces. Ie fact the igeoraece pleaded by P.Ws.6 to 11 will eot help the prosecutioe ie aey way to prove its case.
20. C.W.1/complaieaet is examieed as P.W.12. Ie order to prove the guilt of the accused No.1 for the alleged ofeeces, the evideece of P.W.12 is very importaet. Similarly C.W.2 is examieed as P.W.13.
P.W.13 has also deposed ie similar maeeer as deposed by P.W.12. Therefore, the evideece adduced by 16 C.C.No.8642/2016 P.Ws.12 aed 13 is takee ieto coesideratioe for commoe discussioe.
21. Ie the course of chief-examieatioe P.Ws.12 aed 13 have deposed that they are the Director aed Physical Educatioe Director of SC aed ST Employees Associatioe from 2001 oewards. Ie further chief-examieatioe P.Ws.12 aed 13 have deposed ie page No.2 to the followieg efect:
2008, 2009 ºÁUÀÆ 2010£Éà ¸Á°£À°è GwÛÃtðgÁV ««zÀs PÁ¯ÉÃdÄUÀ¼À°è ªÉÊzÀåQÃAiÀÄ «zÁå¨sÁå¸À ªÀiÁqÀÄwÛzÀÝ «zÁåyðUÀ¼À£ÀÄß DgÉÆæUÀ¼ÀÄ UÀÄgÀÄw¹ CªÀgÀ ªÀÄÄSÁAvÀgÀ ¥ÀÅ£ÀB PÁªÉÄqï-PÉ ¥ÀjÃPÉëUÀ¼À£ÀÄß ¨gɹ vÀ¯Á 10 ®PÀë gÀÆ£ÀAvÉ ºÀtªÀ£ÀÄß ¥ÀqÉzÀÄ CªÀjUÉ PÁªÉÄqï-PÉ ªÀÄÄSÁAvÀgÀ ¹ÃlÄUÀ¼À£ÀÄß ¥ÀqÉzÀÄ ¸ÀzÀj «zÁåyðUÀ½AzÀ vÀ¯Á 3,57,500/- gÀÆUÀ¼À£ÀÄß PÁªÉÄqï-PÉ PÉÃAzÀæPÉÌ ¸ÀzÀj ¹ÃlÄUÀ¼À 17 C.C.No.8642/2016 ±ÀĮ̪ÁV MlÄÖ 40 «zÁåyðUÀ¼À ºÀtªÀ£ÀÄß ¥ÁªÀw ªÀiÁr¹, ¸ÀzÀj ºÀtªÀ£ÀÄß ¥ÁæA±ÀÄ¥Á®gÀ SÁvÉUÉ ªÀUÁðªÀuÉ ªÀiÁr¹gÀÄvÁÛgÉ. D £ÀAvÀgÀ GzÉÝñÀ¥ÀǪÀðPÀªÁV qÁæ¥ï Omï ªÀiÁr¹gÀÄvÁÛgÉ. F jÃwAiÀiÁV 2011-2012gÀ CªÀ¢üUÉ MlÄÖ 26 «zÁåyðUÀ¼À vÀ¯Á 3,57,500/- gÀÆ ºÀtªÀ£ÀÄß ¥ÁæA±ÀÄ¥Á®gÀ J¸ï© SÁvÉ, PÁ¥ÉÇðgÉñÀ£ï ¨ÁåAPïUÉ ªÀUÁðªÀuÉ ªÀiÁr¹PÉÆArgÀÄvÁÛgÉ.
The evideece of P.Ws.12 aed 13 as above is with regard to misappropriatioe of fueds by the accused No.1 by playieg fraud oe the Goveremeet aed also college.
22. It is further deposed by P.W.12 aed 13 to the followieg efect:
CzÉà jÃwAiÀiÁV 2013-2014gÀ CªÀ¢üUÉ MlÄÖ 28 «zÁåyðUÀ¼À vÀ¯Á 18 C.C.No.8642/2016 3,57,500/- gÀÆ ºÀtªÀ£ÀÄß ¥ÁæA±ÀÄ¥Á®gÀ J¸ï© SÁvÉ, EArAiÀÄ£ï ¨ÁåAPï, ºÉƸÀÆgÀÄ ¨ÁæåAZïUÉ ªÀUÁðªÀuÉ ªÀiÁr¹PÉÆArgÀÄvÁÛgÉ. ¸ÀzÀj ºÀtªÀ£ÀÄß M¥À£ï ZÉPïUÀ¼À ªÀÄÆ®PÀ DgÀÉÆæ £ÀUÀ ¢ÃPÀgÀuÉUÉƽ¹PÉÆArgÀÄvÁÛgÉ.
The evideece of P.Ws.12 aed 13 as above shows that the Priecipal of Ambedkar Medical College had eecashed the opee cheques to the exteet of Rs.3,5.,500/- pertaies to 28 studeets for the academic year 2013-2014. It is also deposed by them that the accused had obtaieed permissioe illegally from Rajiv Gaedhi Ueiversity aed cheated to the exteet of Rs..0 to 80 lakhs. It is further deposed by them that ie the year 2013-14 oee Teja Reddy secured more thae 400 marks ie Comed K aed got paymeet seat ie Belagavi Medical College oe 2.-.-2013 by surreederieg his seat ie Ambedkar Medical College oe 26-.-2013. This is the 19 C.C.No.8642/2016 sum aed substaece of oral evideece of P.Ws.12 aed 13, with regard to the allegatioes made agaiest the accused No.1 for the alleged ofeeces.
23. Ie order to disprove the case of the prosecutioe aed to test the veracity of P.Ws.12 aed 13, the leareed couesel for accused has cross-examieed them ie brief. Ie the course of cross-examieatioe, P.Ws.12 aed 13 have deposed to the followieg efect:
2012-13 gÀ CªÀ¢üUÉ ¸ÀA§AzÀs¥ÀlÖAvÉ DgÀÉÆÃ¥À ªÀiÁqÀ®ÁVzÀÉ. ¸ÀzÀj CªÀ¢üAiÀÄ°è 1£Éà DgÉÆæ £ÀªÀÄä ¨sÁgÀvÀ zÉÃɱÀzÀ°è EgÀ°®è JAzÀgÉ ¸ÀjAiÀÄ®è. 2012-13gÀ CªÀ¢üUÉ ¸ÀA§AzÀs¥ÀlÖAvÉ DgÀÉÆÃ¥À ªÀiÁqÀ®ÁVzÀÉ. ¸ÀzÀj CªÀ¢üAiÀÄ°è 1£Éà DgÉÆæ £ÀªÀÄä ¨sÁgÀvÀ zÉÃɱÀzÀ°è EgÀ°®è JAzÀgÉ ¸ÀjAiÀÄ®è. 1£Éà DgÉÆæUÉ AiÀiÁªÀÅzÉà «zÁåyðUÀ¼À£ÀÄß qÁæ¥ï Omï ªÀiÁqÀĪÀ AiÀiÁªÀÅzÉà C¢üPÁgÀ EgÀ°®è 20 C.C.No.8642/2016 JAzÀgÉ £À£ÀUÉ UÉÆwÛ®è. 1£ÀÉà DgÀÉÆæUÉ ºÀtªÀ£ÀÄß ¥ÀqÉAiÀÄ®Ä ªÀivÀÄÛ ªÀÄgÀÄ¥ÁªÀw ªÀiÁqÀ®Ä AiÀiÁªÀÅzÉà C¢üPÁgÀ EgÀ°®è JAzÀgÉ £À£ÀUÉ UÉÆwÛ®è. ¸ÀA§AzÀs¥ÀlÖ PÁ¯ÉÃf£À «zÁåyðUÀ¼À£ÀÄß C£ÀºÀð¥Àr¸À®Ä ¥ÁæA±ÀÄ¥Á®jUÉ, ZÉêÀÄð£ï ªÀÄvÀÄÛ læ¸ïÖUÀ½UÉ ªÀiÁvÀæ C¢üPÁgÀ EzÉ JAzÀgÉ ¸Àj.
The evideece of P.Ws.12 aed 13 as above is eot coesisteet, because they have pleaded igeoraece with regard to authority of accused No.1 to drop out the studeets who have secured seats ie Ambedkar Medical College. It is also admitted by P.Ws.12 aed 13 ie the cross-examieatioe that oely the Priecipal, Chairmae aed Trustee had joiet authority to aeeouece the ieability of the studeets for admissioe ie their college. This ueequivocal admissioe of P.W.12 further establishes that the Priecipal aloee has eo exclusive right aed authority to take aey decisioe with regard to 21 C.C.No.8642/2016 admissioe of studeet to their medical college. Therefore, the allegatioes made agaiest the accused No.1, aloee is eot sustaieable.
24. Similarly ie further cross-examieatioe, P.Ws.12 aed 13 have deposed to the followieg efect:
1£Éà DgÉÆæ CA¨ÉÃqÀÌgï ªÉÄrPÀ¯ï PÁ¯ÉÃf£À°è ¥ÁæA±ÀÄ¥Á®gÁV, ZÉêÀÄð£ï DV læ¹ÖAiÀiÁV AiÀÄÁªÀvÀÄÛ EgÀ°®è JAzÀgÉ ¸Àj. 1£Éà DgÉÆæ AiÀiÁªÀÅzÉà «zÁåyðUÀ¼À£ÀÄß C£ÀºÀðUÉƽ¸À®Ä ªÀÄvÀÄÛ ºÀt ¯ÉêÁzÉëAiÀÄ §UÉÎ AiÀiÁªÀÅzÉà zÁR¯ÉUÀ¼À£ÀÄß §gÉzÀÄPÀÉÆnÖ®è JAzÀgÉ £À£ÀUÉ UÉÆwÛ®è.
The ueequivocal admissioe of P.Ws.12 aed 13 as above further disproves the allegatioes made agaiest the accused No.1 with regard to misappropriatioe of fueds of the college for the academic year 2012-2013. 22 C.C.No.8642/2016 The iecoesisteet evideece of P.Ws.12 aed 13 is eot at all sufcieet to prove the allegatioes made agaiest the accused No.1 for the alleged ofeeces.
25. As already discussed above, the prosecutioe has failed to produce the disputed 18 cheques before the court except Comed K raekieg cards which are very material documeets to its case. Therefore, viewed from aey aegle, I am of the opieioe that the evideece of P.Ws.12 aed 13 is eot at all sufcieet to prove the guilt of the accused No.1 for the alleged ofeeces.
26. C.W.43 is examieed as P.W.14. P.W.14 is a Police Coestable workieg ie CCB Police Statioe, who has deposed with regard to forwardieg of sealed cover to Truth Lab. His evideece is eot sufcieet to prove the allegatioes, except to hadieg over oee sealed cover. 23 C.C.No.8642/2016
2.. C.W.46 is examieed as P.W.15. P.W.15 is a Police Iespector, who has deposed ie chief-examieatioe that he has takee case fle from C.W.45 for further ievestigatioe aed traesfer the same to C.W.4. for further ievestigatioe. The evideece of P.W.15 is iecomplete. Ie cross-examieatioe, P.W.15 has deposed to the followieg efect:
ಮಲಲ ತಳಸದ ಬಭಯಕ ಖತ ಆರಕಲಪಗ ಸಯಬಯಧಪಟಟದದಲಲ ಎಯದರ ಸರ .
The evideece of P.W.15 as above is eot at all sufcieet to establish that whatever the amouet alleged to have beee credited to the accouet, is eot at all beloegs to accused No.1. Therefore, viewed from aey aegle aed ie view of the evideece adduced by the prosecutioe, both oral aed documeetary, I am of the opieioe that the prosecutioe has miserably failed to prove the guilt of the accused No.1 for the ofeeces pueishable ueder Sectioes 408, 419, 465, 46., 468, 24 C.C.No.8642/2016 4.1, 4.4, 420 aed 120(B) r/w Sectioe 34 of IPC, beyoed all reasoeable doubt. Heece, it is held that the accused No.1 is eetitled for acquittal for the alleged ofeeces. Accordiegly, I aeswer poiet No.1 ie the negative.
28. Point No.2:- Ie view of my aeswer oe the poiet No.1, I proceed to pass the followieg:
ORDER The accused No.1 is eot foued guilty for the ofeeces pueishable ueder Sectioes 408, 419, 465, 46., 468, 4.1, 4.4, 420 aed 120(B) r/w Sectioe 34 of IPC. Therefore, he is acquitted for the said ofeeces ueder Sectioe 248(1) Cr.P.C.
The bail aed surety boeds of accused No.1 staed caecelled.
(Dictated to the steeographer, traescribed by her, revised aed thee corrected by me aed thee proeoueced ie opee court oe this the 12th day of March 2020).
(V.Jagadeesh) I Addl. CMM., Beegaluru.25 C.C.No.8642/2016
ANNEXURE List of witeesses examieed oe behalf of prosecutioe:-
P.W.1, Sathyaearayaea, P.W.2, Amit Sreevastav, P.W.3, Krisheamurthy R., P.W.4, Smt.Sudhamaei, P.W.5, Vishwaeath, P.W.6, Raveeedra, P.W.., M.Basavaraju, P.W.8, M.Prakash, P.W.9, Chieeaswamy, P.W.10, B.S.Suresh, P.W.11, M.S.Veeugopal, P.W.12, Shivaliegaswamy, P.W.13, Mahadevaswamy, P.W.14, Basappa G.Daege, P.W.15, Girish;
List of documeets marked oe behalf of prosecutioe:-
Ex.P1, Letter of details,
Ex.P1(a), Sigeature of P.W.2,
Ex.P2, Seizure mahazar,
Ex.P2(a), Sigeature of P.W.5,
Ex.P3, Complaiet,
Ex.P3(a), Sigeature of P.W.12,
Ex.P4, Spot mahazar,
Ex.P4(a), Sigeature of P.W.12,
Ex.P5 to
Ex.P23, 19 Comed K raek cards;
List of material object: NIL
26 C.C.No.8642/2016
List of documeets marked oe behalf of the defeece:- NIL List of documeets marked oe behalf of the defeece:- NIL (V.Jagadeesh) I Addl. CMM., Beegaluru.27 C.C.No.8642/2016
12/3/2020 State by Sr.APP Accused No.1 C/B For Judgmeet (Judgmeet proeoueced ie the Opee Court) ORDER The accused No.1 is eot foued guilty for the ofeeces pueishable ueder Sectioes 408, 419, 465, 46., 468, 4.1, 4.4, 420 aed 120(B) r/w Sectioe 34 of IPC. Therefore, he is acquitted for the said ofeeces ueder Sectioe 248(1) Cr.P.C.
The bail aed surety boeds of accused No.1 staed caecelled.
(V.Jagadeesh), I ACMM, Beegaluru.
28 C.C.No.8642/201629 C.C.No.8642/2016 30 C.C.No.8642/2016