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Bangalore District Court

Govindarajanagar Police Station vs Ganesh on 27 April, 2024

KABC030068822023




                             Presented on : 10-02-2023
                             Registered on : 10-02-2023
                             Decided on    : 27-04-2024
                             Duration      : 1 years, 2 months, 17
                             days


 IN THE COURT OF XXIV ADDL.CHIEF METROPOLITIAN
            MAGISTRATE, BENGALURU.
          Dated this the 27th day of April, 2024

    Present :    Sri.B.C.CHANDRASHEKAR. B.A.,LLB.,
                 XXIV Addl. C.M.M., Bengaluru.

                JUDGMENT U/s 355 of Cr.P.C

                       C.C.No.4439/2023

Complainant      :   State by Govindrajnagar Police Station.
                     (By Sr.Asst. Public Prosecutor)


                            V/s

Accused Nos.     1   Ganesh @ Gajendra S/o Hanumantha
                     Rao Joshi,
                     Age 29 years, No.174/2, 5th Main Road,
                     Sollapuradamma Layout, Sunkadakatte,
                     Bengaluru.
                         2               CC.No.4439/2023




                   2   Ramprasad @ Hunagudappa,
                       S/o Keshava Rao,
                       Age 30 years, R/at No.39, 8th Cross,
                       Gajannanagar,    Hegganahalli Cross,
                       Bengaluru.
                   3   Nambodhari S/o Mohan Nambodari,
                       Age 50 years,
                       R/at Henteger Road,       Near Jyothi
                       Convent, Arakalugoodu Town, Hassan
                       (By Sri.Ashok Kumar.V., Advocate)


Date of occurrence of offence        23.08.2022
Date of arrest of accused            Accused Nos.1 to 3 are on bail.
Name of the Complainant              Smt.Jayanthi W/o Venkatesh.
Offences alleged                     U/s 323, 341, 506, 420 r/w 34
                                     of I.P.C., and U/s.3 (2)
                                     Karnataka Prevention and
                                     Eradication of Inhuman Evil
                                     Practices and Black Magic Act-
                                     2017.
Date of Commencement of Evidence      15.04.2024
Date of Closing Evidence              15.04.2024
Opinion of the Judge                 Accused No.1 to 3 found

                                     not guilty

  The PSI of Govindrajnagar Police Station has filed charge

sheet against the accused Nos.1 to 3 for the offences

punishable U/s 323, 341, 506, 420 r/w 34 of I.P.C., and

3 Karnataka Prevention and Eradication of Inhuman Evil

Practices and Black Magic Act.
                              3                  CC.No.4439/2023




         2.        The brief facts of the case of the prosecution

is that :           The accused persons have been running

Annapurneshwari Astrology center and since Cw.4 S/o

Cw.1 has been acting as Transgender, the Cw.1 to 3

have taken Cw.4 with the                   Astrology center of the

accused person and the accused person with an

intention to cheat the Cw.1 told that, because of the

black magic made by the transgenders your son

became the transgender and in order to make him

again boy they have              to perform some pooja black

magic by scarifying the he buffalo, chicken and

perform the pooja by keeping pregnant tongue. Hence,

the Cw.1 to 4 have given 5 lakhs rupees to them and

on 27.02.2022 the accused persons have taken Cw.1

to   4        to   their   property   at    Maggekavalur    village,

Arkaludu Taluk, Hassan District                 and accused No.3

has performed the pooja but, it did not benefit to the

son of Cw.1. Again when the Cw.1 to 3 have
                      4                 CC.No.4439/2023




approached the accused persons they again          told to

perform some pooja and threatened them and if you

will not perform the pooja your son will not be alive.

When CW.1 asked to return the amount they put life

threat to kill by making black magic on Cw.1 to 3. on

23.08.2022 when the Cw.1 to 3 were going to the

power TV office at Yeshwanthpur, the accused No.1

and 2 have wrongfully restrained Cw.1 and 3 and they

have assaulted the CW.3 with hands and also put a life

threat, that they will kill, if they go to TV channel and

thereby the accused       persons have      committed the

offences U/s 323, 341, 506, 420 r/w 34 of I.P.C and

U/s.3   of   Karnataka   Prevention   and   Eradication   of

Inhuman Evil Practices and Black Magic Act.


     3. On the basis of the complaint of the CW 1, this

crime has been registered against the accused persons.

During the crime stage the accused No.1 and 2 have

been arrested and produced before the court and

remanded to JC. The accused No.1 and 2 represented
                         5               CC.No.4439/2023




through their counsel and filed the bail application.

Accordingly, they are released on bail.       The accused

No.3 and 4 have appeared through their counsel and

filed the bail application. Since, the accused No.3 and

4 have been enlarged on anticipatory bail by the

Honble      CCH   66        in   Crl.No.9130/2022   dated:

17.09.2022 the accused No.3 and 4 are also enlarged

on bail.


     4.      After investigation I.O., has filed the charge

sheet against accused No.1 to 3(accused No.3 was A4

at the time of crime stage) for the offences U/s 323,

341, 506, 420          r/w 34     of   I.P.C, 3 Karnataka

Prevention and Eradication of Inhuman Evil Practices

and Black Magic Act and dropped the accused No.3 Sri

Gopal. This court has taken cognizance for the alleged

offences.


     5.     Copies of the prosecution papers have been

supplied to the accused No.1 to 3 as per charge sheet
                      6                CC.No.4439/2023




as per the provisions of U/s 207 of Cr.P.C. After being

heard the arguments Charge for an offences U/s 323,

341, 506, 420   r/w 34   of   I.P.C. and U/s.3 Karnataka

Prevention and Eradication of Inhuman Evil Practices and

Black Magic Act., has been framed and read over and

explained to the accused No.1 to 3 in the language

best known to them. The accused No.1 to 3 have not

pleaded guilty and claims to be tried the matter.

Hence, the case taken up for trial.


     6. In order to prove the guilt of the accused

person, the prosecution has examined three witnesses

as Pw.1 to 3, out of 9 witnesses as cited in the charge

sheet and three documents are marked as Ex.P.1 to

3. Since, PW-1 to 3 are the material victims Eye-

witness and complainant have turned hostile and not

supports the prosecution examination of accused U/s

313 of Cr.P.C., has been dispensed with.
                     7                CC.No.4439/2023




Heard the arguments of learned APP and counsel for

accused persons. Perused.


     7. On the basis of the above, the following points
have arises for my consideration :

           1. Whether prosecution proves
           beyond reasonable doubt that
           since Cw.1 has been acting as
           Transgender the Cw.1 to 3 have
           taken Cw.4 to the Astrology
           center of the accused persons
           and the accused persons with
           an intention to cheat the Cw.1
           told that, because of the black
           magic made by the transgenders
           your      son     became     the
           transgender and in order to
           make him again boy they have
           to perform some pooja black
           magic by scarifying the he
           buffalo, chicken and perform the
           pooja by keeping pregnant
           tongue. Hence, the Cw.1 to 4
           have given 5 lakhs rupees and
           on 27.02.2022 and the accused
           persons have taken Cw.1 to 4 to
           their property at Maggekavalur
           village, Arkaludu Taluk. Hassan
           District and by cheating CW1
           accused No.3 has performed the
           pooja     and committed       an
           offence 420 r/w 34 of I.P.C.,
           and     U/s.3   (2)    Karnataka
           Prevention and Eradication of
           Inhuman Evil Practices and Black
          8               CC.No.4439/2023




Magic Act?

2. Whether prosecution proves
beyond reasonable doubt that,
on the above said date, time &
place, the accused persons in
furtherance of the above act
with common intention, when
the Cw.1 to 3 have approached
the accused persons they again
they told to perform some pooja
and threatened them and if you
not perform the pooja your son
will not be alive. on 23.08.2022
when the Cw.1 to 3 were going
to the power TV office at
Yeshwathpur, the accused No.1
and 2 have wrongfully restrained
Cw.1 and 3 from moving further
and thereby committed an
offence     punishable u/s.341
r/w.34 of IPC?

3. Whether prosecution proves
beyond reasonable doubt that,
on the above said date, time &
place, the accused persons in
furtherance of the above act
with     common        intention,
wrongfully restrained Cw 1 and
3 and assaulted Cw 3 with
hands and voluntarily caused
hurt and thereby committed an
offence   punishable     u/s.323
R/W.34 of IPC?
                     9               CC.No.4439/2023




          4. Whether prosecution proves
          beyond reasonable doubt that,
          on the above said date, time &
          place, the accused persons in
          furtherance of the above act
          with common intention when
          Cw.1 to 3 were going to the
          power TV office at Yeshwathpur,
          the accused No.1 and 2
          wrongfully restrained Cw 1 and
          3 and assaulted Cw 3 with
          hands     and threatened with
          dire consequences of life and
          thereby committed an offence
          punishable u/s.506 r/w 34 of
          IPC.

          5. What Order ?

     8. My answer to the above points is as under :
       Point Nos.1 to   In the Negative,
       4
       Point No.5       As per final order for the
                        following :

                    REASONS

     9. Point No.1 to 4 : Since all these three points

are interlinked with each other, I have taken them

together for common discussion in order to avoid the

repetition. According to the prosecution, accused No.1

to 3 have committed offences U/s 323, 341, 506, 420
                     10                CC.No.4439/2023




r/w 34     of    I.P.C., 3 Karnataka Prevention and

Eradication of Inhuman Evil      Practices and Black

Magic Act. In order to prove the guilt of the accused

persons,   the    prosecution   has     examined        the

complainant/victim as PW.1.     She has deposed she

knows the accused persons. CW-2 is her husband,

CW-3 and 4 are her children. Accused persons have

not collected any amount and they have not performed

any pooja and they have not put any life threat. About

one year ago the police have came near her house and

taken her signature on three documents and she has

identified her signature found by complainant and two

mahazars which marked as Ex.P-1 to 3. She does not

know the contents of Ex.P-1 to 3. Thus PW-1 being the

complainant has turned hostile, the Ld.Sr.APP has

cross-examined her by treating as an hostile witness.

But nothing worthwhile     has come out from            her

mouth. Since, PW-1 being the Complainant/Victim of
                        11               CC.No.4439/2023




the incident has turned hostile     a strong doubt would

accrued in the mind of court.

        10.   The   prosecution   further   examined      the

husband of the complainant as PW-2 and he is also

one of the victim of the incident. PW-2 has deposed

that he know the accused persons Cw-1 his wife. CW-3

and 4 are his childrens the accused person have not

taken any amount from him and they have not made

any pooja or life threat. Thus, PW-2 being the victim is

also turned hostile. Inspite of cross-examination the

Ld.Sr.APP nothing has come out from his mouth also.

Since, PW-2 being the Victim and person cheated by

the accused persons has also turned hostile naturally

once again a strong doubt would accrued in the mind

of the court.

  11.         Pw-3 is the one more material witness and

daughter of CW-1 and 2 and she deposed that she

does not know the accused persons before the court,

CW-1 and 2 are father and mother. CW-4 is her
                     12                CC.No.4439/2023




brother. She does not know what accused persons

have done she has not given statement before the

police. Thus PW-3 being the material witness has also

turned hostile. The Ld.Sr.APP has cross-examined her

also but nothing has come out from her mouth. Hence,

again a strong doubt would accrued in the mind of the

court.

     12.   Apart from the oral evidence Ex.P-1 is the

complaint. Ex.P-2 and 3 are the Spot Mahazars. Ex.P-

4 is the part statement of PW-1 and Ex.P-5 is the part

statement of PW-2 and Ex.P.6 is the part statement of

PW-3. But no evidence had disclosed the commission

of offence as alleged in the chargesheet.

     13.   In order to secure the material witness such

as Cw.4 to 14 this court has issued number of

summons NBW including proclamation. But, SHO has

failed to execute the same and keep present them

before the court. Hence, Cw.4 to 14 are dropped.
                      13              CC.No.4439/2023




     14. On meticulous evidence of entire evidence

PW-1 to 3 being the victim, complainant, mahazar as

well as material witness have turned hostile and they

have not supported the case of prosecution. Hence,

naturally a strong doubt would accrued in the mind of

the court. Further non examination of CW-4 to 14 is

fatal to the case. Accordingly, the prosecution has not

produced any acceptable evidence to believe that

accused persons have committed the alleged offences

as alleged in the charge sheet. Since, PW-1 to 3 have

turned hostile   a strong doubt would accrued in the

mind of the court.

     15.   In a criminal justice system, if a tiny doubt

arises in the mind of the court, benefit of doubt shall

be extended to the accused persons. In this case, not

only tiny doubt but the strong doubt created since,

PW-1 to 3 being the victims themselves have turned

hostile. Accordingly, prosecution has utterly failed to

prove the guilt of the accused   beyond all reasonable
                             14                       CC.No.4439/2023




doubt. Hence,            points No.1 to 4 are answered in the

Negative.

       16. POINT No.5 :               For the aforesaid reason and
discussion, I proceed to pass the following :


                                      ORDER

Acting U/s 248(1) of Cr.P.C. accused Nos.1 to 3 are hereby acquitted for the offences punishable U/s 323, 341, 506, 420 r/w 34 of I.P.C. and 3 (2) Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act.

The bail bond executed by the accused Nos.1 to 3 stands cancelled. However, accused Nos.1 to 3 shall execute personal bond of Rs.50,000/- by undertaking to appear before the appellate court, if any appeal is filed. It is not a fit case to award victim compensation as provided U/s.357(1) of Cr.P.C.

(Dictated to the Stenographer, transcript computerized by him revised and then pronounced by me in open court on this the 27th day of April 2024) (B.C.CHANDRASHEKAR) XXIV A.C.M.M., BENGALURU.

15 CC.No.4439/2023

ANNEXURE Witnesses examined for the Prosecution :

PW-1      Smt.Jayanthi,

PW-2      Venkatesh.

PW-3      Kruthika.

Documents marked for the Prosecution :

Ex.P.1    Complaint,

Ex.P.2    Mahazar,

Ex.P.3    Statement.

Ex.P.4 to Part statements 6 Witnesses examined for the accused Nil.

Documents marked for the accused Nil.

XXIV Addl.C.M.M.,Bengaluru.