Bangalore District Court
The State Of Karnataka vs Manjunath @ Manju on 10 November, 2016
IN THE COURT OF THE L ADDL., CITY CIVIL &
SESSIONS JUDGE, BANGALORE
Dated this the 10th Day of November 2016
- : PRESENT: -
SMT. B.S.REKHA B.A. Law., LL.M.
L Additional City Civil & Sessions Judge,
Bangalore.
SPECIAL C. No.20/2014
COMPLAINANT:
The State of Karnataka,
By Wilson Garden Police Station,
Bangalore.
[Rep. Public Prosecutor-Bangalore.]
/ VERSUS /
ACCUSED: Manjunath @ Manju,
S/o. Suresh Babu, 20 years,
R/at. No.48, 1st C Cross, Vinayaka Nagar,
Bangalore-78
[Rep.Sri.L.S.-Advocate.]
1 Date of commission of offence 09-11-2013
2 Date of report of occurrence 14-11-2013
3 Date of arrest of Accused 16-11-2013
Date of release of Accused 10-07-2014
Period undergone in custody 24 Days &
by Accused 07 Months
4 Date of commencement of 21-03-2014
evidence
2 Spl.C.No.20/2014
5 Date of closing of evidence 10-12-2015
6 Name of the complainant Jayanthi
7 Offences complained of Section 376, 363,
342 of IPC & 3, 4
of POCSO Act.
8 Opinion of the Judge Accused is
convicted for the
offence U/s 366
and 342 of IPC.
9 Order of Sentence As per the final
order
JUDGMENT
The Police Inspector attached to the Wilson Garden Police Station, Bangalore City, has filed this charge sheet against the accused for the offences punishable under Section 376, 363, 342 of I.P.C and 3 and 4 of POCSO Act.
2. The case of the prosecution in brief is that the accused induced the minor daughter of Cw.1 i.e., Cw.2 that he is loving her and forcibly kidnapped her on 09- 11-2013 at about 02.00 p.m., from Ane Park situated within the jurisdiction of Wilson Garden Police Station to a apartment No.8/B, Hasan Villa, situated behind burial ground at Shanti Nagar, Hosur Road and committed rape 3 Spl.C.No.20/2014 on her in the night and thereby committed the aforesaid offences.
3. After submission of charge sheet before this Court, cognizance was taken and registered as Special Case No.20/2014. Accused is on bail. He engaged a counsel for his defense. The copies of the charge sheet were furnished to him. After hearing both sides charge for the above offences was framed, read over and explained to the accused, for which the accused pleaded not guilty and claimed to be tried.
4. On behalf of the prosecution Pw.1 to Pw.9 are examined and Ex.P1 to P11, MO1 to 3 are marked. Thereafter the accused is examined under Section 313 of Cr.P.C. He denied the evidence, which appeared against him and he has not chosen to lead evidence on his side.
5. Perused the records and heard the arguments.
6. The facts and the evidence on record guided me to formulate the following points for consideration: 4 Spl.C.No.20/2014
1) Whether the prosecution has proved beyond reasonable doubt that the accused on 09-11-2013 at 02.00 p.m., when the minor daughter of Cw.1 i.e., Cw.2 was returning from the college, the accused met her near Hombe Gowda College, within the jurisdiction of Wilson Garden Police Station and took her to Ane Park on the guise of talking with her, detained her there till 04.00 p.m., and forced her to love him and when she refused, with intent to harass her sexually asked her to accompany him to his office to talk and forcibly kidnapped her and thereby committed the offences punishable under Section 366 of I.P.C ?
2) Whether the prosecution has proved beyond reasonable doubt that the accused after kidnapping the victim on the aforesaid day forcibly took her to the 2nd floor of apartment No.8/B, Hasan Villa, situated behind burial ground at Shanti Nagar, Hosur Road, which is also the rented house of one Madan and committed rape on her in the night and thereby committed the offences punishable under Section 376 and of I.P.C read with section 4 of POCSO Act?
3) What Order?
7. My findings on the above points are as under:-
Point No.1 In the Affirmative Point No.2 In the Negative Point No.3 As per final orders for the following 5 Spl.C.No.20/2014 REASONS
8. Point No.1 and 2:- In order to prove the case of the prosecution, Cw.2-the victim examined as Pw.1 had stated that Cw.1 is her mother. She knows Cw.4 and Cw.5. Cw.6 is her aunt's daughter. In the year 2013 she was residing with her parents in Vinyaka Nagar and studying in 1st PUC. Her mother was flower artist and her father was field officer in cargo company. She knows the accused who was residing in front of her house. The accused told that he is loving her, but she used to tell that it is not the age to love. Thereafter the accused stopped saying and she completed 10th standard. When she was studying in 1st PUC, the accused used to come to her college and told that he is loving her, but she refused. The friends of accused came and told that if she does not love him, let her be a friend and they have taken her phone number and she was talking with the accused in phone and he told that he loves her.
9. The accused used to come near the college and 6 Spl.C.No.20/2014 they used to talk and even they used to talk near the park near by their college. She told that her parents have much ambition about her and not to love her. She also told that she is going to give her photo. For the period of three months they did not talk. Thereafter the friends of the accused by name-Kiran and her aunt's daughter-Tina started loving and she is aware of it. She went to Ane Park to take back her photograph and the said Kiran and Tina were in the park. She went there at 03.00 p.m., the accused was also there. When she requested for the return of her photograph, he refused. He told that as she refused his love, he is not going to return the photograph.
10. Even the Kiran and Tina scolded her and she cried. Thereafter she went to the house. Kiran and Tina also left the place. After two months she called Tina to come near her house. Tina informed to the accused and Kiran. There was parents meeting on that day. She went to the college by forgetting that it was a holiday. When she coming back from the college, she met Kiran and 7 Spl.C.No.20/2014 Kiran told that Tina called him by saying that she is not well and told to pick her up. Tina called her and told that she is getting vomiting and giddiness and told to pick her up. She went along with Kiran in Yamaha Motor cycle to a park near Vijaya Nagar. Tina was playing there and when she enquired as to why she told lie, she told that she wanted them to come there.
11. As the father of Tina was auto driver in Vijaya Nagar, they went to Hombe Gowda Park. They reached there at 01.00 p.m. The said Kiran called accused and told that she came and he called him to the park. The accused came at 02.00 p.m. Kiran and Tina advised her to love the accused, but she refused. Thereafter the accused left the park and then Kiran took the accused and they came at 02.30 p.m., in drunken status. The accused forced her to love him and he assaulted on her right cheek twice and also told that he loves her and he requires her for his life. She abused him and rejected. She came to know that he was in drunken status. Then she came back to Kiran and Tina. Tina told to Kiran and 8 Spl.C.No.20/2014 accused to show their office, but she told that it is already 04.00 p.m., and she wanted to go home, but Tina did not leave her.
12. She told that there will be receptionist in the office and not to go there. At that time they brought an auto and they pushed her in side the auto and taken her to an apartment at Shanti Nagar at 04.00 p.m. There was one room and Kiran had the key. He opened the room and they went inside. It was like a godown. She and the accused were sitting in the Hall, Kiran and Tina went in side the room. The accused was checking the bulbs in the office and she was crying. She knocked the door, wherein Kiran and Tina were there. She told that they have to go home, otherwise her mother will beat her.
13. She was also crying as every week she is getting late and her mother used to scold her. The accused told that her mother will come at 06.30 p.m. and she can reach the house. However she did not leave 9 Spl.C.No.20/2014 Tina and she was not interested to come with her. At that time it was 07.00 p.m. and both of them were crying. The accused and Kiran went to bring food by putting lock to the door. They told that their parents are crying and searching. They did not take food, but they have taken juice. Her cousin was calling to the accused and Kiran, but the accused told that he is unable to come and told that he will be coming at 10.00 a.m., on the next day. On that night herself and the accused were in the hall and Tina and Kiran were in the room. The accused did not do anything. But she is not aware of what had happened between Tina and Kiran. Tina did not told that Kiran had committed rape.
14. During the course of cross-examination, she had admitted that as she was talking with other boys, the accused quarreled and stopped talking to her. He was forcing her to talk to him alone. She admitted that he was loving her and after some time they started to talk to each other and they were meeting in the park and they started loving. She admitted that on that day they 10 Spl.C.No.20/2014 were in the office of the accused and accused had taken her to one room and Tina and Kiran went to one room. She admitted that in the whole night herself and the accused were in one room and Tina and Kiran were in another room. She denied that the accused committed rape on her and on the next day Tina told that Kiran had committed rape on her. She denied the remaining contents of Ex.P1. She was subjected to medical examination.
15. She admitted that she had no idea either to talk with the accused or other boys. She was aware that she was not supposed to go with the accused. They had no impediment to go to their house. She had no knowledge that some thing might take place in the apartment. She got doubt when the accused had taken her alone to one room. She had no mobile phone. She admitted that it is a busy area. She attempted to come to the house when she had doubt. She had no impediment to come back when she had the doubt. She identified the accused. She admitted in the cross- 11 Spl.C.No.20/2014 examination that accused had not committed rape and not taken her any where forcibly. She is not aware of the contents of the document. She had no idea to give the complaint. She admitted that the contents of the complaint are false.
16. Cw.1-Jayanthi examined as Pw.2 had stated that Pw.1 is her daughter and Tina is her sister's daughter. The accused is residing in front of her house. Pw.1 was studying in 1st PUC last year in Jaya Nagar. She used to go to work in between 10.30 a.m., to 06.30 p.m. Her husband used to return to the house at 08.00 p.m., and there is no definite timings. Pw.1 used go to the college at 08.00 a.m. , and return at 04.00 p.m. On 09-11-2013 at 05.30 p.m., when she came to the house, she found that the victim was not in the house. She thought that she might have gone to the house of her friend and she may come back.
17. They waited up to 09.00 p.m., and thereafter they got afraid and she received call from her sister that 12 Spl.C.No.20/2014 her sister's daughter is also found missing. She thought that both of them might have gone some where and they may come at 10.00 p.m., and they searched for them, but they did not get any information. Then at 10.30 p.m., they came to Wilson Garden Police Station along with her brother and sister and lodged the complaint. She found that the victim used to call to one phone number and she had given that phone number to the police and police called to that number. The accused and Kiran talked and told that they are not aware of the victim and Tina. The police told them to come to the station at 10.00 a.m., on the next day.
18. On the next day she and her husband went to the Police Station at 09.30 p.m. and thereafter the accused was called to the Police Station. When the police enquired, the accused told that he is not aware of the victim and he went away and they came back to their house. When they were in the Police Station, the victim and Tina came to the Police Station and on enquiry they told that they went to the house of a friend. They 13 Spl.C.No.20/2014 brought the victim to the house. When her sister's daughter under went medical examination and found that she was raped, they got doubt and they lodged complaint against the accused on. 15-11-2013 as per Ex.P2. Prior to lodging of this complaint, the victim did not tell about the accused and she had no knowledge as to who had taken the victim.
19. During the course of cross-examination, she had denied that that her elder sister's son-Denis came and enquired the victim and she told that the accused used to follow her to the college and was telling that he is loving her and on 09-11-2013 at 09.00 p.m., he took her to a park and there after he had taken her to apartment at Shanti Nagar and on the next day by giving Rs.200/- he sent. Further she denied about committal of rape by the accused to the victim. She identified the accused. She admitted that the accused is residing in the same area. She is not personally aware of the accused. She admitted that the accused had not committed any offence and the victim did not made any allegation 14 Spl.C.No.20/2014 against the accused. As her sister's daughter and the victim were found missing and hence she lodged the complaint. She admitted that her daughter was not raped.
20. Cw.3-Tina examined as Pw.3 had stated that Pw.1 is her elder aunt's daughter and Pw.2 is her elder aunt. She knows the accused. He is residing in front of the house of her elder aunt. In the year 2013 she was studying in 1st PUC, Pw.1 was studying in 2nd PUC. She used to go to the house of her elder aunt whenever there was holiday to the college. One Kiran is the friend of the accused. She came to know about Kiran and the accused in the year 2013 April. The house of Kiran is situated near by the house of her elder aunt. They were talking in the ground. At time the victim was also with them. On 09-11-2013 at 09.00 a.m., when she was going to the college, Kiran took her to Wilson Garden Ane Park. He was talking with her as a friend. She met the accused and the victim.
15 Spl.C.No.20/2014
21. Kiran and the accused left both of them and came back at 04.00 p.m., in a drunken status. She told that she wanted to go to home but the accused and Kiran forced them to see their office. They have requested them that they wanted to go home, but they have taken them forcibly in an auto to the office, which is situated behind Shanti Nagar. They went to the office which is in 2nd floor. By leaving them both the accused and Kiran went out and they returned at 10.00 p.m., in drunken status and they have brought the food. When she taken the food, she felt unconscious and she woke up in the morning.
22. She was in the room and both of them were crying. She felt giddiness. She is not aware as to what happened to the victim. When she came out from the room, the victim was sitting in the hall and she was crying. She has stated that the victim told that Manjunath took her to a room and committed rape by removing her clothes. They attempted to go out. Kiran by giving Rs.200/- told to go home in auto. They came 16 Spl.C.No.20/2014 to their elder aunt's house. Her parents were also there. They enquired, they did not say about the incident first. Thereafter they informed about the incident. Her parents have given complaint and she has given statement before police.
23. During the course of cross-examination, she admitted that before sending them the accused told to the victim that he had taken the photographs during night and if she inform the incident, he is going to viral the photographs. She admitted that they left the place at 11.00 a.m., and the accused had given Rs.200/- to the victim. She denied that the accused had not taken the victim to any where. She denied that the victim was not crying. She denied that the victim did not told that the accused had committed rape on her.
24. Cw.9-Dr.Bhanu examined as Pw.4 had stated that on 15-11-2013 Wilson Garden Police Inspector had sent the victim with Cw.13-Shasikala and she requested for medical examination of the victim. The mother had 17 Spl.C.No.20/2014 accompanied the victim. On examination she found no external injuries and the hymen was intact. As there was periods, one finger movement was found. She has collected MO1 to MO3 and given report that there was no sexual harassment. She received FSL report as per Ex.P4.
25. Cw.14-Kumar, P.S.I., examined as Pw.5 had stated that he was deputed to arrest the accused on 15- 11-2013 along with Cw.15 and another person. They went near burial ground of Vinayak Nagar and found the accused and arrest him and produced him before P.I.
26. Cw.10-Dr.Veda Raju examined as Pw.6 has stated that on 16-11-2013 he examined the victim towards certification of age and on examination he found the age of the victim between 18 to 20 years and issued report as per Ex.P5.
27. Cw.12-Dr.Jayaprakash examined as Pw.7 has stated that on 26-12-2013 as per the request of father of the victim he had given the age certificate of the victim as 18 Spl.C.No.20/2014 per Ex.P6. Her date of birth is 03-04-1996. He had given the information in the format.
28. Cw.15-Bala Sidda Nayak, P.C.-9413 examined as Pw.8 has stated that on 15-11-2013 he was deputed to arrest the accused along with P.S.I and they arrested and produced before the P.I.. He identified the accused.
29. Cw.16-Ramalinge Gowda. P.I., examined as Pw.9 had stated that on 14-11-2013 at 02.00 p.m, the complainant came with the victim and Denis and had given written complaint as per Ex.P2. He registered the case and submitted FIR to the Court. He recorded the statement of Denis. The victim had not given statement on that day. He deputed the staff to arrest the accused. On 15-11-2013 Pw.2 came with the victim and Tina. The victim was sent to hospital, the accused was produced before him and arrested him and recorded voluntary statement. He sent the accused to medical examination. He prepared mahazar at spot shown by the victim as per Ex.P9. He send the victim once again to medical 19 Spl.C.No.20/2014 examination. He kept the accused in safe custody. On 16-11-2013 he took the accused to the spot and thereafter produced before the Court. He recorded further statement of Pw.2. On 18-11-2013 Cw.13 had produced three sealed articles. On 22nd he send them to F.S.L. On 20-12-2013 he received F.S.L. report. On 26- 12-2013 he received age certificate from the College of the victim as per Ex.P6. He recorded the statement of P.S.I. Kumar and Pw.8 and submitted charge sheet.
30. During the course of cross-examination, he had stated that the incident occurred on 09-11-2013 and the FIR was lodged on 14-11-2013. He denied that he did not went to the spot. As per the F.S.L., report the seminal stains were not found.
31. The documents relied upon by the prosecution are Ex.P1 is the statement of the victim. Ex.P2 is the complaint, Ex.P3 is the further statement of the complainant, Ex.P4 is the medical examination report the victim, Ex.P5 is the age determination certificate of 20 Spl.C.No.20/2014 victim and estimated age is between 18 to 2o years, Ex.P6 is the date of birth certificate, Ex.P7 is the F.S.L report, Ex.P8 is the F.I.R., Ex.P9 is the spot mahazar, Ex.P10 is the requisition, Ex.P11 is the medical examination report of the accused.
32. The contention of the prosecution is that this victim and one Tina are the cousins. This victim was loving the accused, but there was some difference of opinion between them and they were not talking for some time. It is also contended that one Kiran who is the lover of Tina, have joined in Ane Park and this accused and Kiran have taken the victim and Tina to the apartment and there they committed rape on the girls.
33. It is the specific contention of this victim that she was in love with the accused, but after some time, she told that she is not interested to continue the love affair and they stopped meeting each other. In the mean time that Kiran and Tina started loving each other and she was aware of it. She went to Ane Park to get back 21 Spl.C.No.20/2014 the photograph which she had given to the accused. However in that park Kiran and Tina were there along with the accused. He refused to hand over the photograph. The accused, Kiran and Tina scolded her. After two months she called Tina to her house and Tina informed the same to the accused and Kiran. She went to the college, but she was coming back, Kiran met her and told that Tina is not well and when they came to the park, they found that Tina was playing the park. There after Kiran called the accused to the park and all the four went to Ane Park. Kiran and Tina advised her to love the accused, but as she refused, the accused left the place. However Kiran and the accused were in drunken status and came back at 02.30 p.m., and thereafter there was pacification.
34. This witness has categorically has stated that the accused was in drunken status. It is further stated that as per the request of Tina, the accused and Kiran have taken them to their office. She was pushed to the auto and then went to the office room. She had 22 Spl.C.No.20/2014 specifically stated that herself and the accused were in the hall and Kiran and Tina went inside the room. Even the accused told to go home, but as Tina was not interested to go home, she also stayed along with her. She further stated that both of them were crying. She had specifically stated that she is not aware about the act of Tina and Kiran.
35. This witness has stated that the accused has not committed rape on her. However she has stated that the accused had taken her to a room and she got doubt about the behavior of the accused. She wanted to return to the house. When she came back to the house, she was not talking due to stress. She had specifically stated that the accused had not committed rape on her and the complaint is false one.
36. Even the mother of the victim had stated that her daughter was found missing and they enquired the accused, because they got his phone number in her mother's house. The accused refused that he kidnapped 23 Spl.C.No.20/2014 the victim. However when they were in the Police Station the victim and Tina came to the Station. They have given complaint only when they came to know that Tina was subjected to rape. According to her, the accused had not committed any offence. She had given complaint on the request made by the parents of Tina.
37. Pw.3 is the material witness who accompanied the victim to the place of incident. She had specifically stated about the act of this accused. According to her this accused and Kiran have forcefully taken them to their office and have committed the rape. She had specifically stated that as she became unconscious, she is not aware as to what happened to this victim. But on the next day the victim told that the accused has committed rape on her.
38. Pw.4 had categorically stated that no rape was committed on the victim. Pw.5 and Pw.8 have arrested the accused. Pw.6 is the doctor who examined the victim about her age. Pw.7 is the teacher who had issued the 24 Spl.C.No.20/2014 study certificate of the victim. Pw.9 is the Investigation officer who had conducted the further investigation.
39. In this case the victim had specifically stated that as per the request made by Tina, the accused and Kiran have taken them to their office. However she does not say that she voluntarily went with the accused. In this case unlawful detention of the victim for one night is stated by the victim. However she has specifically stated that the accused has not committed rape on her. However she had stated that Kiran and Tina went to separate room and the accused had taken her to another room.
40. In this case taking a minor girl to a place and detaining her for one night also amounts to an offence. In this case the court can come to the conclusion that the accused had kidnapped from the park to the office as she was forcibly pushed to the auto. In this case as there is no materials on record to show the commission of rape, the Court can convict the accused only with 25 Spl.C.No.20/2014 respect to kidnap and unlawful detention of the victim. Hence, in my opinion the prosecution has proved that the accused had taken the victim to the office without her consent and detained her for one night. However the prosecution has failed to prove the allegation of rape.
41. Further there is delay in filing the complaint but the delay is due to examination of Tina by the doctor and confirmation of the rape this complaint is filed by the parents of the victim. Hence, I answer Point No.1 in the Affirmative and Point No.2 in the Negative.
42. Point No.3: In the result, I proceed to pass the following:
ORDER Under Section 235(2) of Cr.P.C., the accused is found guilty of the offences punishable under Section 366 and 342 of IPC.
Under Section 235(1) of Cr.P.C., the accused is acquitted of the offences 26 Spl.C.No.20/2014 punishable under Section 376 of IPC and Section 4 of POCSO Act.
To hear on sentence.
(Dictated to the Judgment Writer, transcribed by her and also computerized to my diction. It is then corrected and pronounced by me in the open court on this the 10th Day of November 2016.) (B.S.REKHA) L ADDL.CITY CIVIL & SESSIONS JUDGE, BANGALORE.
ORDER ON SENTENCE The accused present.
The learned Public Prosecutor submits that as the offence is heinous, maximum sentence can be imposed.
The counsel appearing for the accused submits that looking to the age of the accused the Court may award lesser sentence and leniency to be taken into consideration.
Heard. In this case the accused is convicted for the offence under Section 366 and 342 of IPC. The accused is sentenced to under go one year S.I. for Section 366 of 27 Spl.C.No.20/2014 IPC and fine of Rs.5,000/- is imposed. In respect of Section 342 of IPC he is sentenced to under to S.I. for 3 months. The sentence shall run concurrently. Hence, I proceed to pass the sentence as under:
ORDER Acting under Section 235(2) of Cr.P.C. accused is hereby convicted for the offences punishable;
a) under Section 366 of I.P.C he is sentenced to undergo Simple Imprisonment for one year and shall also be liable to fine of Rs.5,000/-, in case of default to pay the fine amount, he shall undergo Simple Imprisonment for a period of three months.
b) under Section 342 of I.P.C he is sentenced to undergo Simple Imprisonment for a term of three months.
The sentences shall run
concurrently.
The J.C. period of accused be set off
as laid down under Section 428 of Cr.P.C.28 Spl.C.No.20/2014
MO1 to MO3 are worth less and ordered to be destroyed after appeal period is over.
Issue copy of judgment free of cost to the accused forthwith.
(Computerized to my dictation by the Judgment Writer. It is then corrected and pronounced by me in the open court on this the 10th Day of November 2016.) (B.S.REKHA) L ADDL.CITY CIVIL & SESSIONS JUDGE, BANGALORE.
ANNEXURE LIST OF WITNESSES EXAMINED ON BEHALF OF PROSECUTION PW 1 Priyanka Cw.2 21-03-2014 PW 2 Jayanthi Cw.1 16-04-2014 PW 3 Tina Cw.6 10-07-2014 PW 4 Dr.Bhanu Cw.9 10-07-2014 PW 5 M.Kumar Cw.14 10-07-2014 PW 6 Dr.Vedaraju Cw.10 14-05-2015 PW 7 Dr.Jayaprakash Cw.12 09-07-2015 PW 8 Bala Sidha Nayak Cw.15 09-07-2015 PW 9 Rama Linge Gowda Cw.16 02-11-2015 29 Spl.C.No.20/2014 LIST OF DOCUMENTS MARKED ON BEHALF OF PROSECUTION Ex.P 1 Portion of statement Pw.1 16-04-2014 of victim Ex.P 2 Complaint Pw.2 16-04-2014 Ex.P 2a Signature Pw.2 16-04-2014 Ex.P 2b Portion of complaint Pw.2 16-04-2014 Ex.P 3 Statement of Pw.2 Pw.2 16-04-2014 Ex.P 4 Medical report of the Pw.6 14-05-2015 0ictim Ex.P 4 Signature of Pw.6 Pw.6 14-05-2015 Ex.P 5 Age determination Pw.6 14-05-2015 certificate Ex.P 6 Date of birth Pw.7 09-07-2015 certificate Ex.P 7 FSL Report Pw.9 02-11-2015 Ex.P 8 FIR Pw.9 02-11-2015 Ex.P 9 Spot Mahazar Pw.9 02-11-2015 Ex.P 10 Requisition Pw.9 02-11-2015 Ex.P 11 Medical examination Pw.9 02-11-2015 report of accused LIST OF MATERIAL OBJECTS MARKED MO1 Vaginal swab Pw.4 10-07-2014 MO2 Nail clippings Pw.4 10-07-2014 MO3 Pubic hair Pw.4 10-07-2014 30 Spl.C.No.20/2014 LIST OF WITNESSES EXAMINED, DOCUMENTS MARKED & MO.S MARKED ON BEHALF OF DEFENCE
-NIL-
(B.S.REKHA) L ADDL.CITY CIVIL & SESSIONS JUDGE, BANGALORE 31 Spl.C.No.20/2014 32 Spl.C.No.20/2014