Bangalore District Court
Huzair Ahamed vs Ayisha Banu on 21 December, 2024
KABC030436552019
Presented on : 20.06.2019
Registered on : 20.06.2019
Decided on : 21.12.2024
Duration : 05y/06m/01day
IN THE COURT OF XLI ADDL.CHIEF JUDICIAL
MAGISTRATE AT : BENGALURU
PRESIDED OVER BY TATTANDA DAMAYANTI SOMAYYA
B.A.,LL.B.,
XLI Addl. Chief Judicial Magistrate
Bengaluru
Dated on this 21st day of December 2024
C.C.No.13655/2019
COMPLAINANT : The State by
Amruthahalli Police Station
-V/s-
ACCUSED : 1. Ayesha Banu
W/o. Aslam, Aged 19 years.
2. Sahira Banu
W/o. Chand Pasha, Aged 34 years,
Both are R/at.No.454, 1st Cross,
Opposite Doddamma temple road,
Jakkur Layout, Bengaluru.
3. Thouheed Pasha- CCL
Date of Commission of 12.11.2018
offence
Date of report 13.11.2018
2 C.C.No.13655/2019
Date of arrest On 08.11.2019 the accused No.1
and 2 appeared before the Court
and got enlarged themselves on
bail.
Name of the complainant Hujer Ahmed
Date of commencement of 08.09.2021
recording Evidence
Date of closing evidence 06.11.2024
Offences complained of U/Sec. 341, 312, 323, 325, 504
r/w.34 of IPC
Opinion of the Judge As per final orders
State Represented by Senior Asst. Public Prosecutor
Accused Represented by Sri.Rajashekar.M.C., Advocate
JUDGMENT
[Delivered on 21.12.2024] The P.S.I of Amruthahalli police station has filed charge sheet against the accused for the offences punishable U/Sec. 341, 312, 323, 325, 504 r/w.34 of IPC.
2. Brief facts of prosecution case is as follows:
On 12.11.2018 at 5p.m., the accused in furtherance of common intention with CCL quarreled with CW.3 in front of her house, which is situated at Jakkur Layout, opposite to Doddamma temple road, 2nd cross, Amruthahalli, abused her in a filthy language, beaten to her head, face with hands, kicked her caused 3 C.C.No.13655/2019 hurt and when the CW.2 rushed to her help, the accused No.1 and 2 wrongfully restrained her, dragged by holding her hair, beaten to her face and head, the CCL beaten her with hands, kicked to her abdomen, the accused No.1 kicked to her abdomen, caused grievous injury and caused her miscarriage. On the basis of complaint given by CW.1, the Amruthahalli Police have registered this case against the accused in Cr.No.193/2018.
3. After the investigation, the IO filed charge sheet against the accused. This Court has taken cognizance of the offences punishable U/Sec.341, 312, 323, 325, 504 r/w.34 of IPC.
4. On 08.11.2019 the accused No.1 and 2 appeared before the Court and got enlarged themselves on bail. This Court complied with Sec.207 of Cr.P.C., and furnished charge sheet copies to the accused.
5. The Court heard both the parties. As there were no grounds to discharge the accused, this Court framed charges for the 4 C.C.No.13655/2019 offences punishable U/Sec.341, 312, 323, 325, 504 r/w.34 of IPC.
The accused did not plead guilty. They claimed to be tried.
6. In order to prove its case, the prosecution got examined 9 witnesses as PW.1 to 9 and got marked Ex.P.1 to 6 documents. After the closure of the evidence of the prosecution, the court recorded the statements of the accused U/Sec.313 of Cr.P.C., wherein, they have denied the incriminating evidence led against them. They did not choose to lead their defense evidence.
7. I have heard the arguments of Senior APP and Sri.RMC Advocate.
8. On the basis of allegations made against the accused, the following points arise for my consideration:
1. Whether the prosecution proves beyond all reasonable doubt that, the accused in furtherance of common intention with CCL quarreled with CW.3 in front of her house on 12.11.2018 at 5p.m., which is situated at Jakkur Layout, opposite to Doddamma temple road, 2nd cross, Amruthahalli, abused her in a filthy language and thereby they 5 C.C.No.13655/2019 have committed the offence punishable U/Sec.504 r/w.Sec.34 of IPC?
2. Whether the prosecution proves beyond all reasonable doubt that, on the aforesaid date, time and place the accused in furtherance of common intention beaten to the head, face of CW.3 with hands, kicked her, caused hurt and when the CW.2 rushed to her help, the accused dragged her by holding hair, beaten to her face and head, the CCL beaten her with hands and thereby they have committed the offence punishable U/Sec.323 R/w 34 of IPC?
3. Whether the prosecution proves beyond all reasonable doubt that, on the aforesaid date, time and place the accused in furtherance of common intention with CCL, wrongfully restrained CW.2 and thereby they have committed the offence punishable U/Sec.341 r/w.34 of IPC?
4. Whether the prosecution proves beyond all reasonable doubt that, on the aforesaid date, time and place the accused No.1 and CCL in furtherance of common intention kicked to the 6 C.C.No.13655/2019 abdomen of CW.2 caused grievous injury thereby they have committed the offence punishable U/Sec.325 r/w.34 of IPC?
5. Whether the prosecution proves beyond all reasonable doubt that, on the aforesaid date, time and place the accused No.1 and CCL in furtherance of common intention kicked to the abdomen of CW.2, caused miscarriage and thereby they have committed an offence punishable U/Sec.312 r/w.34 of IPC?
6. What order?
9. My answers to the above points are as under:
Point No.1 : In Negative
Point No.2 : In Negative
Point No.3 : In Negative
Point No.4 : In Negative
Point No.5 : In Negative
Point No.6 : As per final orders for the following:
REASONS
Point No.1 to 5: As all these points are interrelated, I take all the five points together for common discussion to avoid repetition. 7 C.C.No.13655/2019
10. The burden is casted on the prosecution to prove that, the accused and CCL in furtherance of common intention quarreled with CW.3 in front of her house on 12.11.2018 at 5p.m., which is situated at Jakkur Layout, opposite to Doddamma temple road, 2nd cross, Amruthahalli, abused her in a filthy language, beaten to her head, face with hands, kicked her, caused hurt and when the CW.2 rushed to her help, the accused dragged her by holding hair, beaten to her face and head, the CCL beaten her with hands, wrongfully restrained her, kicked to her abdomen, caused grievous injury and caused miscarriage.
11. In order to prove its case, the prosecution got examined the complainant/CW.1 as PW.3, injured/victims/CW.2 as PW.1, CW.3 as PW.2, eye witnesses/CW.4 as PW.4, CW.5 as PW.5, treated doctor/CW.9 as PW.6, mahazar witnesses/CW.7 as PW.7, CW.8 as PW.8 and investigating officer/CW.10 as PW.9 and got marked first information/complaint as Ex.P.1, report given by PW.6 as Ex.P.2, spot mahazar as Ex.P.3, portion of the statement 8 C.C.No.13655/2019 of PW.8 as Ex.P.4, FIR as Ex.P.5 and discharge cum identity card as Ex.P.6.
12. CW.1/PW.3- Hujer Ahmed in his evidence has stated that, he is acquainted with accused No.1 and 2 and Touhid pasha. The CW.2 is his wife and CW.3 is the aunt of his wife. On 12.11.2018, at 5 p.m., the accused quarreled with his wife. That fight was occurred with respect to the chicks [PÉÆý ¦¼Éî] found near the house of CW.3. When his wife rushed to prevent the quarrel, the accused kicked to her abdomen. At that time, his wife was pregnant. Due to kicking, his wife suffered miscarriage. Hence, the CW.3 to 6 shifted his wife to General hospital, Yelahanka. The CW.4 informed the same to him by making a phone call. At 6.30 p.m., he visited General hospital, Yelahanka and as per the advice of the doctor, he shifted her to Victoria hospital and accordingly at 12.30 a.m., he gave Ex.P.1 complaint.
13. CW.2/PW.1 - Zarina Taj, in her evidence has stated that, the CW.1 is her husband and CW.3 is her aunt. In the month of 9 C.C.No.13655/2019 Nov-2018, she had been to the house of CW.3, which is situated at Jakkur Layout. The CW.3 was telling that, the chicks of the accused come near her house and make dirt and cats eat those chicks. By hearing the words of CW.3, the accused abused them in a filthy language. When the CW.3 questioned the accused, they have beaten her. When she questioned the accused, Touheed Pasha/CCL dragged her by holding hair and slapped to her cheeks. Touheed pasha pushed her down and accused No.1 and 2 kicked to her abdomen many times. The accused No.2 was holding her throat and snatched her gold chain weighing 40 grams. The neighbors came to her help and shifted her to a clinic situated at Yelahanka. Where they told that a criminal case will be registered with respect to the incident and hence she was shifted to Vani Vilas Hospital, where the doctors told that, she suffered miscarriage as, she sustained injury to her stomach. She was treated as inpatient for 8 days. Subsequently, she went to 10 C.C.No.13655/2019 Doddaballapura hospital for further treatment. She has identified the accused.
14. CW.3/PW.2 - Rashida Begum in her evidence has stated that, the CW.1 is her son-in-law, CW.2 is her aunt's daughter. The accused are residing behind their house. The accused No.2 had chicks, which were making dirt near her house. On 12th the CW.2 visited her house. She was telling her about the dirt made by chicks. At that time, suddenly the accused No.1 came and beat her. When the CW.2 questioned them, both the accused beaten her. At that time, the CW.2 was 4 months pregnant. As the accused kicked her and beaten her with hands, the CW.2 suffered miscarriage. The accused snatched gold chain weighing 40 grams from the neck of CW.2. Thereafter, they went to the station where the police told the CW.2 to take treatment. Accordingly, they have taken her to the hospital. On the same day, again in the evening the accused quarreled with her.
11 C.C.No.13655/2019
15. CW.4/PW.4 - Farahan in his evidence has stated that, he is acquainted with the accused and Touheed pasha. They are their neighbors. On 12.11.2018, at 5 p.m., there was a quarrel near the house of CW.3. That quarrel was occurred as the chicks were making dirt near the house. The accused No.3 beaten CW.3 and kicked her and they were dragging her hair. The accused were kicking CW.2. Touheed Pasha kicked to the abdomen of CW.2 and hence she was bleeding. Hence, they had taken her to a hospital. In the fight, the CW.2 lost her chain. The CW.2 suffered miscarriage. Earlier they had taken the CW.2 to Chethan clinic from where they took her to General hospital, Yelahanka. Subsequently, the CW.1 took her to Vani Vilas hospital. He has pacified the persons at the time of fight.
16. CW.5/PW.5- Abeeb, in his evidence has stated that, he is acquainted with the accused. On 12.11.2018 at 5 p.m., the CW.2 visited their house. The CW.3 was telling her that, the chicks of the accused are making dirt near her house. By hearing those 12 C.C.No.13655/2019 words, the accused abused her in a filthy language. When CW.3 questioned them, the accused quarreled with her, beaten her, kicked her and caused hurt. When the CW.2 rushed to her help, the accused beaten CW.2 and 3. The CCL kicked to the stomach of CW.2 and as a result, she was bleeding. Immediately, they shifted her to Swetha clinic of Amruthahalli. The Doctor advised them to take her to the higher hospital. Accordingly, they took her to General hospital, Yelahanka and informed the same to the husband of CW.2. At the time of incident, the CW.2 was 3 months pregnant. Due to kicking, she suffered miscarriage.
17. CW.7/PW.7 - Prabhakar in his evidence has stated that, he is acquainted with CW.1 to 4 and accused. They are his neighbors. Ex.P.3 bears his signature. On the next day of the quarrel at 11 a.m., to 12 p.m., the police took his signature to Ex.P.3. Except that, he does not anything about this case. He has not given any statement to the police.
13 C.C.No.13655/2019
18. CW.8/PW.8 - Shaheena in her evidence has stated that, she is acquainted with the accused, PW.1 to 3. Ex.P.3 bears her signature. About 4-5 years ago, at 1.30 p.m., when she was returning to her house, one person in civil dress was making survey in front of the house of PW.2, who took her signature to Ex.P.3. She does not know the reason as to why he took her signature to that document. She is not aware of the contents of the same. The police have not taken any action in her presence. Except signing Ex.P.3, she does not know anything about this case. She has not given any statement to the police.
19. CW.9/PW.6 - Dr. Radhika Chethan in her evidence has stated that, while she was working as Assistant professor at Vani Vilas hospital on 12.11.2018 at 11 p.m., the CW.2 came with her husband and aunt, who was pregnant of 1½ month. She was bleeding. She came for treatment with the history of assault at 5.30 p.m. As per the information given by them, earlier they had taken her to General hospital, Yelahanka and as per the reference 14 C.C.No.13655/2019 of the doctor, she was brought to Vani Vilas hospital. On examination, she found that the CW.2 has suffered complete miscarriage. They had done scanning and urine pregnancy test. The CW.2 was pregnant for 3rd time and it was 7 weeks pregnancy. Accordingly, she gave Ex.P.2 report.
20. CW.10/PW.9 - Jayanand in his evidence has stated that, while he was working as PSI at Amurthahalli police station, on 13.11.2018 at 12.30 p.m., the PW.3 came to the station and gave Ex.P.1 complaint. On the basis of which, he registered Ex.P.5 FIR. On the same day, he recorded the statements of CW.2, 4 and 5. On 14.11.2018 at 10.30 a.m., he visited the spot, which was showed by PW.3 and by inspecting the spot, he has drawn Ex.P.3 mahazar till 11.30 a.m., in the presence of CW.7 and 8. On the same day, he recorded the statements of PW.7 and 8. On 15.11.2018, he arrested the accused No.1 and 2 and released them on station bail. At that time, the CCL Touhid pasha had also come to the station. He enquired him and recorded his statement. 15 C.C.No.13655/2019 On the same day, he recorded the voluntary statement of accused No.2. On 18.11.2018, he recorded the statement of PW.1. On 19.11.2018, he recorded the statement of CW.6. On 03.12.2018, he sent a requisition to Vani Vilas hospital for the issuance of wound certificate. On 13.12.2018, he received hand written report/Ex.P.2 from PW.6. Vani Vilas hospital has issued Ex.P.6 discharge card. By completing the investigation, he filed charge sheet against the accused. He has identified the accused.
21. On the basis of Ex.P.1/written information given by Hujer Ahmed/PW.3, the Amruthahalli police have registered this case, investigated the matter and filed charge sheet against the accused. It is named and styled as complaint against 'Shahira Begum, Ayesha and Sadiq Pasha, who assaulted his wife and threatened her'. In Ex.P.1, the PW.3 had alleged that, his wife had visited the house of his aunt, which is situated at Jakkur Layout on the previous day. At 5 p.m., the neighbors of his aunt quarreled with his aunt in the matter of chicks and when his wife rushed to 16 C.C.No.13655/2019 prevent them, Shahira Begum, Ayesha and Sadiq Pasha assaulted his wife, abused her in a filthy language, beaten her, kicked her and threatened her with dire consequences. In that incident, his wife's chain got cut. Immediately, his wife informed the same to him. Hence, he shifted his wife to Yelahanka General hospital and thereafter his wife took treatment at Victoria hospital. Accordingly, he requested the police to take necessary legal action against them.
22. Nowhere in Ex.P.1, the PW.3 had alleged that his wife suffered miscarriage, due to the assault made by the accused and CCL. As contended by PW.1 to 5, if PW.1 had suffered miscarriage due to the assault made by the accused and CCL, the PW.3 being the husband of PW.1 ought to have mentioned that fact in his Ex.P.1/complaint. But, he did not whisper anything about miscarriage suffered by his wife. This aspect makes the Court to doubt about the genuineness of this case. It is pertinent to note here that, the PW.3 is not an eyewitness to the incident. 17 C.C.No.13655/2019
23. Though the incident was allegedly occurred on 12.11.2018 at 5 p.m., Ex.P.1 complaint was given on 13.11.2018 at 12.30 p.m. As per Ex.P.1, the CW.2 was shifted to Victoria hospital for treatment. Ex.P.2 is the report given by PW.6, the doctor of Vani Vilas hospital. As per Ex.P.2, Mrs.Zareena Taj was taken to the hospital on 12.11.2018 at 11 p.m., with the history of weeks of pregnancy and complaint of bleeding , following the assault made by Sahira Banu and her son Sadiq pasha. On examination, the doctor noticed minimal bleeding, small abrasion over her middle finger and right elbow. Smt. Zareena Taj had complete abortion. She had pain and bleeding after the physical assault. The abortion may be related to the assault process and she was 7 weeks pregnant.
24. During the course of cross examination, the PW.6 being the treated doctor stated that, Ħ'―Ď'IJĆ' Ę'э--IJ ΘѕĹ ĄỳџђΐгѕĠ'† C¨Á±À9£ï ж¯ĕ' нгѕ-- ėỳї-- Ħ'†ಳґ-- жх--Ẁ÷ΐґń. Ĝỳē'łхಳї--Ļ ē'Ć'ѕ--Ą'―гΉџ--Ẁ÷ѕΠгѕґ― 18 C.C.No.13655/2019 C¨Á±À9£ï жхњẄ--ѕ-- нгѕĞ' ẃΠ. C¨Á±À9£ï ẄĠ'ńΝгѕ ж¯ĕ' нї--ĻẀ њĆ'Ī ėỳї-- ĝỳẀ÷ĕ'† јΠ†ǻ' ĜỳΉґń. This makes the court to doubt the case of the prosecution.
25. According to PW.3, he had taken his wife to General hospital, Yelahanka and from there he took her to Victoria hospital. He did not say that, he had taken his wife to Vani Vilas hospital. The PW.6 in her cross examination has stated that, £ÀªÀÄä D¸ÀàvÉæUÉ §gÀĪÀ ªÉÆzÀ®Ä CªÀgÀÄ dPÀÆÌj£À MAzÀÄ ¸ÀtÚ D¸ÀàvÉæAiÀÄ°è vÉÆÃj¹gÀÄvÉÛêÉ, C°èAzÀ AiÀÄ®ºÀAPÀ d£ÀgÀ¯ï D¸ÀàvÉæAiÀÄ°è vÉÆÃj¹zÉÝêÉ, C°èAzÀ £ÀªÀÄä D¸ÀàvÉæUÉ DA§Ä¯É£ïì £À°è §A¢zÀÝgÀÄ. C°èAzÀ CªÀgÀÄ AiÀiÁªÀÅzÉà gÉ¥sÀgÉ£ïì vÀA¢gÀĪÀÅ¢®è.
vÀA¢gÀĪÀÅ¢®è. The PW.2 in her cross examination has stated that, the PW.1 was taken to General hospital, Yelahanka, immediately lodging complaint.
26. The PW.1 in her cross examination has stated that, she was taken to Government hospital, Yelahanka, where she took treatment for ½ an hour and thereafter, she was taken to Vani 19 C.C.No.13655/2019 Vilas hospital. The PW.4 in his chief examination has stated that, the PW.1 was taken to Chethan clinic as she suffered miscarriage. The PW.5 in his chief examination has stated that, the PW.1 was taken to Shwetha clinic of Amruthahalli.
27. The version of PW.1 to 5 with respect to the name of the hospital, where the PW.1 took treatment differs from each other. In the present case, the IO neither collected any MLC extract nor medical report from Shwetha clinc or Chethan clinic or Vitoria hospital or General hospital, Yelahanka to show that, the PW.1 had taken any treatment with the history of assault or miscarriage.
28. During the course of cross examination, the PW.3 stated that, he got written Ex.P.1 complaint from his friend. But that friend is not arrayed as witness to this case. Moreover, there is no reference in Ex.P.1 stating that it was written by the friend of PW.3. According to PW.1, she was unconscious as she was 20 C.C.No.13655/2019 bleeding. According to PW.1, she was 4 month's pregnant at the time of alleged incident.
29. The PW.6 stated that, the PW.1 was conscious, when she was brought to the hospital. The PW.6 says that, the PW.1 had 7 weeks pregnancy. The PW.1 contends that, she was unconscious after the assault. To the contrary, the PW.3 in his Ex.P.1 complaint has stated that, his wife informed him about the fight. This makes the Court to doubt about the genuineness of this case.
30. The PW.2 in her cross examination has stated that, the PW.2 was taken to Amruthahalli police station, where they gave complaint, which was written by CW.1 and thereafter, they went to General hospital, Yelahanka. Prior to that, they had visited the clinic situated at Amruthahalli. According to PW.2, she along with CW.1/PW.3 had taken PW.1/CW.2 to General hospital, Yelahanka. According to PW.2, the PW.1 was not admitted to Yelahanka hospital. On the other hand, they were directed to take 21 C.C.No.13655/2019 her to Victoria hospital. Subsequently, at 6 p.m., she was taken to Vani Vilas hospital.
31. In the present case, the PW.9 being the IO did not collect any medical records from Yelahanka hospital or Victoria hospital or any clinics, so as to say that the PW.1 was treated by the doctors with the history of assault or miscarriage. In her cross examination, the PW.2 admits that, the accused had given complaint against them 2 times. She too admits that, the accused have lodged complaint against them after the registration of his case. These aspects goes to show that, the accused and PW.1 to 3 are not in cordial relationship with each other.
32. In the present case, the IO did not enquire the neighboring residents to ascertain the allegations made in Ex.P.1. On the other hand, the IO has enquired with the relatives of PW.1 to 3. As per Ex.P3, the alleged spot of incident is bounded on the East by Rashida Begum's house, West by Narayana Swamy's house, North by H.No.291 and South by Jakkur layout road. From this 22 C.C.No.13655/2019 description, it appears that, the alleged spot of incident is surrounded by residential houses. Inspite of it, the IO neither enquired with any neighboring residents nor cited them as witnesses to this case.
33. According to PW.7, he signed Ex.P.3 in front of his house. The PW.8 being the signatory to Ex.P.3 has stated that, a person in civil dress took her signature to Ex.P.3 by saying that he is making survey. The PW.1 and 2 did not say that, they had taken any treatment from any hospital with the history of assault. IO did not collect any wound certificates of PW.1 and 2 from any hospital. These aspects also create doubt about the genuineness of this case.
34. Except family members and relatives no other witnesses have deposed about the fight held between PW.1, 2 and accused. In the absence of oral evidence of any independent witnesses, the evidence led by PW. 1 to 5 appears to be baseless. The PW.1 and 2 in their evidence have stated that, the accused snatched gold 23 C.C.No.13655/2019 chain in the fight. But, the PW.9 in his cross examination has stated that, the gold chain got cut in the incident. But, the IO did not collect the photograph of the chain to show its position. In the present case, no independent person appeared before the Court to say that, they have seen the accused assaulting PW.1 and 2 and causing miscarriage of PW.1.
35. The PW.1 stated that, she was treated as inpatient for 8 days in Vani Vilas hospital. As per Ex.P.6, the PW.1 was conservatively treated at Vani Vilas hospital from 12.11.2018 to 16.11.2018 as she suffered complete abortion. The PW.1 in her chief examination has stated that, the accused No.2 was holding her throat, CCL slapped to her cheeks and the accused No.1 and 2 kicked her abdomen many times. But, the PW.6 being the treated doctor did not notice any injuries such as abrasions over the cheeks, neck and stomach of PW.1. This point also makes the Court to doubt about the genuineness of this case.
24 C.C.No.13655/2019
36. The PW.1 to 5 did not quote the alleged words uttered by the accused and CCL so as to hold that, they abused PW.2 in a filthy language. Hence, there is no convincing evidence on record to hold that, the accused assaulted PW.1 and 2 with hands and as such they suffered any injuries. There is no evidence on record to hold that, the PW.1 suffered miscarriage due to the alleged assault made by the accused and CCL.
37. There is no convincing evidence on record to connect the accused with the alleged crime. Hence, the evidence led by PW.1 to 9 is not helpful to the case of the prosecution to hold the accused guilty of the offences. In such circumstances, the prosecution has utterly failed to prove that, the accused and CCL in furtherance of common intention quarreled with PW.2 in front of her house on 12.11.2018 at 5p.m., which is situated at Jakkur Layout, opposite to Doddamma temple road, 2nd cross, Amruthahalli, abused her in a filthy language, beaten to her head, face with hands, kicked her, caused hurt and when the PW.1 25 C.C.No.13655/2019 rushed to her help, the accused dragged her by holding hair, beaten to her face and head, the CCL beaten her with hands, wrongfully restrained her, kicked to her abdomen, caused grievous injury and caused miscarriage. In such circumstances, I answer Point No.1 to 5 in Negative.
Point No.6: For the aforesaid reasons I proceed to pass the following:
ORDER By exercising the powers conferred U/Sec.248[1] of Cr.P.C., the accused No.1 and 2 are acquitted from the charges of Sec.
341,312, 323, 325, 504 R/w 34 of IPC.
The bail bonds executed by the accused No.1 and 2 stands cancelled.
The bonds executed by the accused No.1 and 2 U/Sec.437[A] of Cr.P.C., will be in force till the completion of the appeal period.
TATTANDA Digitally signed by TATTANDA
DAMAYANTI SOMAIAH
DAMAYANTI Date: 2024.12.21 17:46:00
SOMAIAH +0530
21.12.2024 [TATTANDA DAMAYANTI SOMAYYA]
XLI A.C.J.M., BENGALURU
26 C.C.No.13655/2019
ANNEXURE
LIST OF WITNESSES EXAMINED FOR PROSECUTION:
PW.1 : Zarina Taj PW.2 : Rashida Begum PW.3 : Hujer Ahmed PW.4 : Farhan PW.5 : Abeeb PW.6 : Dr.Radhika Chethan PW.7 : Prabhakar PW.8 : Shaheena PW.9 : Jayanand
LIST OF DOCUMENTS MARKED FOR PROSECUTION:
Ex.P.1 : Written information/Complaint Ex.P.1[a] : Signature of PW.3 Ex.P.1[b] : Signature of PW.9 Ex.P.2 : Report given by PW.6 Ex.P.2[a] : Signature of PW.6 Ex.P.2[b] : Signature of PW.9 Ex.P.3 : Spot mahazar Ex.P.3[a] : Signature of PW.7 Ex.P.3[b] : Signature of PW.8 Ex.P.3[c] : Signature of PW.9 Ex.P.4 : Portion of the statement of PW.8 27 C.C.No.13655/2019 Ex.P.5 : FIR Ex.P.5[a] : Signature of PW.9 Ex.P.6 : Discharge summary LIST OF M.O's MARKED FOR THE PROSECUTION :
NIL LIST OF WITNESSES EXAMINED FOR THE ACCUSED :
NIL LIST OF DOCUMENTS MARKED FOR THE ACCUSED :
NIL ....................................................................................
Dictated on : 17/18.12.2024
Transcribed on : 19.12.2024
checked on : 21.12.2024
Signed on : 21.12.2024
[TATTANDA DAMAYANTI SOMAYYA]
XLI A.C.J.M., BENGALURU
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