Bangalore District Court
State By Kamakshipalya P.S vs Kt Gurumurthy on 7 June, 2016
IN THE COURT OF THE V ADDL. C.M.M., BENGALURU CITY
Dated this the 7th day of June 2016.
Present:
Sri A. Somashekara, B.A.L., L.L.M.,
V Addl., C.M.M., Bengaluru City.
CC No.13028/2015
Complainant: State by Kamakshipalya P.S.,
(Rep., by Sr. APP, Bengaluru)
Vs.
Accused: 1.KT Gurumurthy
S/o Late P Thimmaiah, 40 Yrs.,
R/a No.738, VHBS Layout, Halage
Vaderahalli Vilage,
Rajarajeshwarinagar,
Bangalore-560 094.
And also at Bettegowdana Koppaly,
KIthoor Grama, Bettadapura Hobli,
Periyapatna Tq., Mysore Dist.,
2.Mohan Kumar H
S/o Hanumantharayappa, 25 Yrs.,
R/a No.1519, 3rd Cross Road, 5th Block,
KRS Gowda, HMT Layout,
Chokkasandra, Nagasandra Church,
T Dasarahalli, Bangalore City.
(Rep. by..................., Adv.,)
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CC No.13028/2015
JUDGMENT AS PER SEC. 355 Cr.P.C.
1. Serial number of the case : CC No.13028/2015
2. Date of the commission of
the offence : 01.11.2013 to 18.01.2014
3. The name of the complainant : Sri Manjunatha K
4. Name of the accused persons
and their parentage and residence: As stated above.
5. The offence complained off
are proved :U/s.465 468 471 419 420 504
and 506 of IPC and Sec.3, 10
and 19 of Kar., Private Medical
Establishment Act 2007
6. The plea of the accused and :Pleaded not guilty and
their examination denied the incriminating
evidence.
7. The final order : Acquitted.
8. The date of such order : 07.06.2016
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THE BRIEF REASONS FOR FINAL ORDER:
The prosecution's case in brief is that the accused No.1
without having any permission from the Health Department
established Shrusti Global and Diagnostic Pvt., Ltd., at No.41/2-1,
I Cross Road, KHB Colony I Stage, Basaveshwaranagara, within
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CC No.13028/2015
the limits of Kamakshipalya P.S., Bangalore, and provoked the
publics to solve 100% infertility through IVF treatment to the
women's. Further the accused No.1 with an intention to cheat
CW.1 Manjunath K and CW.2 Latha gave false publication,
without displaying the board showing the expenditure to the said
treatment, details of the Doctors, and the facilities available in the
said hospital. Further the accused No.1 without having any
educational qualifications related to IVF, created the false
educational certificates, made believe that the same are originals,
even though he is not the Doctor, impersonated as doctor, made
believe CWs.1 and 2 and examined CWs.1 and 2 through different
medical examinations and received Rs.1,02,092/- for the said
examinations and medicines, , and falsely assured them that they
will get child through IVF, and intimated them if they deposit
Rs.3,00,000/- they will provide treatments for about three times
through IVF, and on 16.08.2014 received Rs.2,00,000/- from
CWs.1 and 2, and issued a receipt for the said amount, as
donation given to the Shrusti Medicare and Research Foundation,
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CC No.13028/2015
misutilised the amount of CWs.1 and 2, and cheated them
without providing IVF treatment, without solving the infertility to
CW.2 and without returning the amount. Further the accused
No.1 and 2 abused and put threat to the life of CWs.1 and 2,
when they demanded to return the amount. Therefore, the
accused persons have committed an offences punishable U/s.465,
468, 471, 419, 420, 504 and 506 of IPC and Sec.3, 10 and 19 of
Kar., Private Medical Establishment Act 2007. Hence, the charge
sheet.
. 2.During crime stage the accused persons are enlarged on
regular bail. After submission of this charge sheet, this court has
taken cognizance of the aforesaid offences against the aforesaid
accused persons. Copies of the charge sheet have been furnished
to accused persons as per Sec. 207 of Cr.P.C., With no objection
from the Counsel for the accused persons, this Court framed
charge for the aforesaid offence against them. The same read
over and explained to the accused person in the language known
to them. They pleaded not guilty. The prosecution has examined
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CC No.13028/2015
the complainant and CW.2, as PWs.1 and 2, and it has got
marked three documents as Ex.P-1 to P-3. Statement of the
accused persons has been dispensed since no incriminating
evidence placed against them.
3.Heard the arguments of both sides, perused evidence
placed before the court.
4.The following points that would arises for my
determination:
1.Whether the prosecution proves beyond all-
reasonable doubt that the accused No.1 without
having any permission from the Health Department
established Shrusti Global and Diagnostic Pvt., Ltd.,
at No.41/2-1, I Cross Road, KHB Colony I Stage,
Basaveshwaranagara, within the limits of
Kamakshipalya P.S., Bangalore, and provoked the
publics to solve 100% infertility through IVF
treatment to the women's. Further the accused
No.1 with an intention to cheat CW.1 Manjunath K
and CW.2 Latha gave false publication, without
displaying the board showing the expenditure to the
said treatment, details of the Doctors, and the
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CC No.13028/2015
facilities available in the said hospital. Further the
accused No.1 without having any educational
qualifications related to IVF, created the false
educational certificates, made believe that the same
are originals, even though he is not the Doctor,
impersonated as doctor, made believe CWs.1 and 2
and examined CWs.1 and 2 through different
medical examinations and received Rs.1,02,092/-
for the said examinations and medicines, , and
falsely assured them that they will get child through
IVF, and intimated them if they deposit
Rs.3,00,000/- they will provide treatments for about
three times through IVF, and on 16.08.2014
received Rs.2,00,000/- from CWs.1 and 2, and
issued a receipt for the said amount, as donation
given to the Shrusti Medicare and Research
Foundation, misutilised the amount of CWs.1 and 2,
and cheated them without providing IVF treatment,
without solving the infertility to CW.2 and without
returning the amount. Further the accused No.1
and 2 abused and put threat to the life of CWs.1
and 2, when they demanded to return the amount
and thereby committed an offences punishable
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CC No.13028/2015
U/s.465 468 471 419 420 504 and 506 of IPC and
Sec.3, 10 and 19 of Kar., Private Medical
Establishment Act 2007 as alleged?
2.What order?
5.My findings on the above points are as under:
Point No.1 - in the negative
Point No.2 - As per final order
for the following:-
REASONS
6.POINT NO.1:-
This case has been registered in view of Ex.P1 complaint
that submitted to the then SHO of Kamakshipalya P.S., Bangalore
by the complainant-Sri Kadthimanjunatha S/o Kadthi
Mallikarjunappa, on 17.10.2014. Thereafter, the then SHO of
Kamakshipalya P.S., has got registered the case, submitted FIR to
the Court, visited the spot and conducted Ex.P2 spot mahazar on
18.10.2014 in the presence of the complainant and other two
panch witnesses in between 14.15 hours to 14.45 hours at Shrusti
Global and Diagnostic Pvt., Ltd., at No.41/2-1, I Cross Road, KHB
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CC No.13028/2015
Colony I Stage, Basaveshwaranagara, that lies within the limits of
Kamakshipalya P.S., Bangalore City. Thereafter, the I.O., has
recorded statements of witnesses, collected the documents, and
after completion of the investigation has submitted the charge
sheet against the accused person before this Court.
In this background, now let us examine whether the
prosecution is able to prove the following essential ingredients to
constitute the offence punishable U/s.420 of IPC.
Whoever cheats and thereby
dishonestly induces the person deceived
to deliver any property to any person, or
to make, alter or destroy the whole or
any part of a valuable security or
anything which is signed or sealed, and
which is capable of being converted into
a valuable security.
7.In the complaint marked as per Ex.P-1, PW.1 has
specifically stated to the IO by reiterating almost all the facts as
averred in the Cl. No. 7 of Charge sheet and in para No.1 of this
judgment. Whereas, during the course of his oral evidence, PW.1
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CC No.13028/2015
has not stated the evidence as stated in the complaint marked as
per Ex.P-1 or in Cl. No. 7 of charge sheet or in para No.1 of this
judgment. PW.1 has stated that he knows the accused persons,
about two years back, he took treatment for infertility, and he has
not been cheated from the institution of accused persons, and
because of angry with the accused persons, he lodged complaint
against the accused persons. He has further deposed before the
Court that he did not know the contents of the documents
marked at Ex.P-1 and P-2 and now he compromised the case with
the accused. PW-1 has further deposed that he did not know that
for when, where and for what reason he put his signature on the
documents that are marked as Ex.P-1 and P-2. The evidence of
PW.1 is not in accordance with Ex.P-1 Complaint and Ex.P-2
Mahazar.
8.PW.2 is the wife of PW.1 she has also deposed that he
knows the accused persons, two years back his husband took
treatement for infertility, the accused persons have not cheated
them, she didn't know filing of the complaint by her husband,
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CC No.13028/2015
because of angry with the accused persons, and she didn't made
any statement to the police. PWs.1 and 2 are treated as hostile
witnesses at the request of the prosecution. They were subjected
to cross examination on behalf of case of the prosecution. But
nothing is elicited in support of the case of the prosecution in the
evidence of PWs.1 and 2 that recorded during the course of their
respective cross-examination. Further PWs.1 and 2 have
admitted in their respective cross-examinations that they have
received the amount through DD from the accused in two
installments, which they have paid to the accused, and now they
are not interested to prosecute the case against the accused, as
they have compromised the matter with the accused. The said
evidence of PWs.1 and 2 did not disclose that the accused
persons have committed the offences as alleged against them.
Since the complainant/victim turned as hostile, other witnesses
have been discharged, since no purpose would be survived if they
were examined in view of the judgment of Hon'ble Apex Court
that reported in 1996(3) Crime 85. Further, in this case the
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CC No.13028/2015
prosecution has failed to establish the essential ingredients to
constitute the offences as alleged against the accused persons.
Therefore, I am of opinion that the prosecution has miserably
failed to prove its case as alleged against the accused persons
beyond all reasonable doubt. The accused persons are entitled for
acquittal. Accordingly, I answer Point No.1 in the Negative.
9.Point No.2:- In view of the aforesaid discussion, this
court proceed to pass the following:-
ORDER
By acting U/s 248(1) Cr.P.C. the aforesaid accused No.1 and 2 are hereby acquitted of the offences punishable U/s.465, 468, 471, 419, 420 504 and 506 of IPC and Sec.3, 10 and 19 of Kar., Private Medical Establishment Act 2007.
They shall be set at liberty forthwith if they are not required to other cases. However, their bail and surety bonds are hereby extended for a period of 6 months from this date in view of Secs.437(A) of Cr.P.C., (Dictated to the Stenographer through computer, printout taken by him is verified, after corrections made by me and then pronounced by me in the Open Court on this the 7th day of June 2016).
(A. Somashekara) V Addl.C.M.M., B'luru.
Judge Sign 12 CC No.13028/2015 ANNEXURE
1. LIST OF THE WITNESS EXAMINED FOR THE PROSECUTION PW.1 : Manjunatha PW.2 : Smt. Latha
2. LIST OF THE DOCUMENTS MARKED FOR THE PROSECUTION Ex.P. 1 : Complaint dtd., 17.10.2014 Ex.P. 2 : Mahazar dtd., 18.10.2014 Ex.P. 3 : Statement of PW.2.
3. LIST OF THE WITNESS EXAMINED AND DOCUMENTS MARKED FOR THE DEFENCE: NIL.
4. LIST OF THE MATERIAL OBJECTS MARKED FOR THE PROSECUTION: NIL.
(A. Somashekara) V Addl. C.M.M., B'luru.
Judge Sign 13 CC No.13028/2015 07.06.2016 State by Sr. APP Case called. A1 and A2 Pt., /Abt., A1 and A2 on bail Judgement pronounced in the open For Judgement. Court as under vide separate Judgement kept in the file.
By acting U/s 248(1) Cr.P.C. the aforesaid accused No.1 and 2 are hereby acquitted of the offences punishable U/s.465, 468, 471, 419, 420, 504 and 506 of IPC and Sec.3, 10 and 19 of Kar., Private Medical Establishment Act 2007.
They shall be set at liberty forthwith if they are not required to other cases. However, their bail and surety bonds are hereby extended for a period of 6 months from this date in view of Secs.437(A) of Cr.P.C., (A. Somashekara) V Addl. C.M.M., B'luru.
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