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Bangalore District Court

State By Police Sub-Inspector vs Mahendra S/O Mayigegowda on 15 November, 2016

  IN THE COURT OF THE CHIEF METROPOLITAN
        MAGISTRATE, BENGALURU CITY

      Present:- Sri Rudolph Pereira B.Com., L L.M.
                Chief Metropolitan Magistrate, Bengaluru

          Dated this the 15th day of November 2016

                      C.C. NO.23264/2011

Complainant       :    State by Police Sub-Inspector,
                       Special Police Station, Excise
                       Enforcement & Lottery Prohibition
                       Wing, Bengaluru East.

                              -V/s-
Accused    :      1. Mahendra s/o Mayigegowda, 22 yrs,
                  Presently R/at Kalkere Grama, Ramamurthy
                  Nagar Main Road, Venkateshwara Wine
                  Store, Bengaluru.
                  Native Place: Mathikere Village and Post,
                  Channapatna Taluk, Ramanagar Dist.

                  2. Chetan s/o Ramu, 21 yrs,
                  Presently R/at Kalkere Grama, Ramamurthy
                  Nagar Main Road, Venkateshwara Wine
                  Store, Bengaluru.
                  Native Place: Hanakere Grama, Maddur
                  Taluk, Ramanagar District.

Date of offence        :    06-12-2010

Offence                :    U/S 32, 34 and 43(A) of
                            Karnataka Excise Act, 1965
                                2           CC No.23264/2011


Plea of the accused    :    Accused No-1 and 2 pleaded
                            not guilty

Final order            :    Accused No-1 and 2 Acquitted

Date of Judgment       :    15-11-2016

              J U D G M E N T U/S 355 of Cr.P.C.

     The Police Sub-Inspector of Special Police Station,

Excise Enforcement & Lottery Prohibition Wing, Bengaluru

East has filed this charge sheet against accused persons for

the offences punishable under Section 32, 34 and 43(A) of

the Karnataka Excise Act, 1965.

     2. The case of prosecution in brief is that-

     On 06-12-2010 at about 8-20 a.m. within the limits of

Kothanur P.S., Bengaluru i.e., near the Tank Bund situated

on the road in between Doddagubbi - Bande Bommasandra,

the accused No-1 and 2 were found in illegal possession and

transportation of liquor i.e., 94 numbers 180 M.L. bottles of

Original Choice Whisky and 9 numbers 180 M.L. bottles of

Silver Cup Brandy in plastic bag, in the two wheelers bearing
                               3           CC No.23264/2011


registration No.KA 03 Q 3507 for sale to customers at

Kadena Agrahara Village, without holding any permit or

license and thereby committed the alleged offences.

     3. The accused No-1 and 2 are on bail and a counsel

represents them. After furnishing the copies of charge sheet,

charge against accused persons was framed by my then

learned predecessor for the alleged offences. Accused No-1

and 2 pleaded not guilty and claimed to be tried.

     4. On behalf of prosecution, P.W.1 is examined.

Exhibits P.1 to P.5 and MO1 and 2 are marked. The

prosecution has failed to secure the presence of CW2 to CW9

inspite of coercive steps taken by this court. Hence, in the

interest of speedy justice to the accused persons, this court

dropped the said witnesses. Thereafter, the accused persons

are examined under Section 313 of Cr.P.C. They denied the

evidence, which appeared against them and submitted that

they have no defence evidence.
                               4          CC No.23264/2011


     5. Heard the arguments advanced by the learned Sr.APP

and the learned counsel for accused persons.

     6. The prosecution has examined the complainant and

IO - H.R.Balakrishnaraju as PW1. He has deposed that on

06-12-2010 on the credible information received at 7.00 a.m.,

he along with his subordinates and panchas were waiting at

8.30 a.m. near the Tank situated at Doddagubbi -

Bommasandra Village. At that time, the accused persons

came in a two wheelers by holding a plastic bag and on

enquiry, they disclosed their names. On inspection of the

plastic bag, 94 numbers 180 M.L. bottles of O.C. Liquor and

9 numbers 180 M.L. bottles of Silver Cup Brandy were

found, for which they have neither produced relevant

documents nor given any satisfactory explanation for

possessing the same. He has further deposed that he has

seized the liquor bottles along with two wheelers through
                               5             CC No.23264/2011


Ex.P1 and separated two bottles for sample purpose as per

MO1 and 2.

     7. The PW1 has further deposed that he has sent the

seized two wheelers to the Excise Inspector of Banaswadi

Range for further action, wherein he came to know that the

vehicle was auctioned. He has identified the orders in that

regard as per Ex.P2. Further he has identified the Ex.P4

complaint given by him to CW9 and deposed that by

receiving the case file for further investigation from CW9,

recorded the statements of witnesses and after obtaining

chemical examiner's report, filed charge sheet against the

accused persons for the alleged offences.

     8. But during cross-examination, PW1 has stated that he

has not seized the documents of the vehicle used by the

accused persons for transportation of the alleged liquor

bottles. He has admitted that he does not know the fact that

the accused persons are not the owners of the said vehicle.
                                   6        CC No.23264/2011


The above statement of PW1 indicates that he has not

properly investigated the case.

     9. Herein, in order to prove the possession and

transportation of liquor bottles by the accused persons and

seizure of the same by PW1 on the above said date, place and

time, the prosecution has not examined the cited witnesses.

The CW2 to 9 did not turn up before this court to support the

case of prosecution. Therefore, I am of the view that on the

basis of sole testimony of PW1, it cannot be held that the

accused persons were transporting the liquor bottles in the

two wheelers on the above said date, place and time. In the

absence of concrete evidence, the accused persons cannot be

held guilty of the charges leveled against them. In the result,

extending the benefit of doubt to accused persons, I proceed

to pass the following:
                                7         CC No.23264/2011


                           ORDER

The accused No-1 and 2 are found not guilty. Hence acting under Section 248(1) of Cr.P.C., they are acquitted of the offences punishable under Section 32, 34 and 43(A) of Karnataka Excise Act, 1965.

Their bail bonds shall stand canceled and they are set at liberty.

After the completion of appeal period, MO1 and 2 are ordered to be returned to the S.H.O. of Special Police Station, Excise Enforcement & Lottery Prohibition Wing, Bengaluru East, for disposal in accordance with law. (Dictated to the Stenographer directly on computer, print revised, corrected and then pronounced by me in open court on this the 15-11-2016) (Rudolph Pereira), CHIEF METROPOLITAN MAGISTRATE, BENGALURU.

8 CC No.23264/2011

ANNEXURE List of Witnesses examined on behalf of the prosecution:-

P.W.1 : H.R.Balakrishnaraju List of Documents marked on behalf of the prosecution:-
                Ex.P.1      :       Mahazar
                Ex.P.2      :       Order/Letter dated
                                    20-10-2012 (Copy)
                Ex.P.3      :       Bank Challan (Copy)
                Ex.P.4      :       Complaint
                Ex.P.5      :       Report of Chemical
                                    Analysis

List of Material objects produced:-
                MO1 & 2             :    Sample Liquor
                                         Bottles

List of Witnesses examined & documents marked on behalf of the defence:
NIL Chief Metropolitan Magistrate, Bengaluru.
9 CC No.23264/2011
15-11-2016 Judgment pronounced vide separate sheets.
ORDER The accused No-1 and 2 are found not guilty. Hence acting under Section 248(1) of Cr.P.C., they are acquitted of the offences punishable under Section 32, 34 and 43(A) of Karnataka Excise Act, 1965.
Their bail bonds shall stand canceled and they are set at liberty. After the completion of appeal period, MO1 and 2 are ordered to be returned to the S.H.O. of Special Police Station, Excise Enforcement & Lottery Prohibition Wing, Bengaluru East, for disposal in accordance with law.
Chief Metropolitan Magistrate, Bengaluru.