Bangalore District Court
Ravish K.B vs Mohammed Nazeer on 28 July, 2025
KABC030668642020
IN THE COURT OF THE XLVIII ADDITIONAL CHIEF JUDICIAL
MAGISTRATE BENGALURU
DATED: THIS THE 28th DAY OF JULY 2025
PRESENT: SMT. JYOTI SHANTAPPA KALE
LLM.
CRIMINAL CASE NO. 20463/2020
COMPLAINANT :- State by Halsuru Gate Police
Station
(Represented By. Sr. APP)
ACCUSED PERSONS :- 1. Mohammed Nazeer
S/o Taj Peer,
Aged about 34 years,
2. Mohammed Javeed
S/o Taj Peer,
Aged about 30 years,
Both are R/o No.56, 1st Main,
Wajid Layout,
Tanissandra Main Road,
Nagawara,
Bengaluru.
(Represented By. Sri. H.M.A
Advocate)
DATE OF 29.07.2022
COMMENCEMENT OF
EVIDENCE
DATE OF CLOSING OF 09.10.2024
EVIDENCE
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C.C. No.20463/2020
DATE OF JUDGMENT 28.07.2025
ACCUSED ARE CHARGED U/s. 332, 341, 353 and 447
FOR OFFENCES R/w 34 of Indian Penal Code
UPSHOT OF THE CASE Accused No.1 and 2are
acquitted of the alleged
charges
JUDGMENT
This judgment is the outcome of the final report filed by the PI of Halsuru Gate Police Station, Bengaluru against the accused No.1 and 2 for the offences punishable U/s. 332, 341, 353 and 447 R/w 34 of Indian Penal Code.
2. Brief Facts Of The Case Of Prosecution:-
The case of prosecution is that on 19.12.2020 at 12.45 PM while CW1 to CW- 3 were deputed at the entrance gate of City Civil Court in view of restrictions imposed to avoid spread of Covid-19 pandemic, accused No.1 and 2 in furtherance of common intention came on a motor cycle bearing No. KA-04-KC-3868 and illegally trespassed inside said entrance gate of City Civil Court despite restraint caused by CW.1 to CW.3 saying that only advocates are permitted to enter the court. The accused picked up quarrel with CW.1 to CW.3 saying that they wants to meet their counsel inside 3 C.C. No.20463/2020 City Civil Court and wrongfully restrained them, deterred CW.1 to CW.3 from carrying out their official duty to restrict entry of general public inside City Civil Court in view of Covid-19 guidelines and with common intention Accused pushed back CW1 and slapped on his face. Further when CW2 tried to stop them from said act, Accused No. 2 broke nail of right hand finger of CW.2 and Accused No. 1 pulled shirt collar of CW3. Thus, Accused No.1 and 2 voluntarily caused hurt to CW1 to CW.3 public servants with an intention to deter them from carrying out their official duty and thereby the accused No.1 and 2 have committed the offence punishable under Sections 332, 341, 353 and 447 R/w 34 of Indian Penal Code.
3. In response to court summons the accused No.1 and 2 appeared through their counsels Sri. K. N. and H.M.A have been enlarged on bail. Cognizance was taken for the alleged offences. The prosecution papers have been furnished to the accused persons through their counsels as contemplated U/s 207 Cr.P.C. Heard before framing of Charges. Charges were framed, read over and explained to the accused Nos.1 and 2 4 C.C. No.20463/2020 in Kannada language known to them, having understood the same they pleaded not guilty of offences and claimed to be tried.
4. As per the charge sheet the prosecution has cited 10 witnesses. Out of these witnesses the prosecution has examined 09 witness as PW-1 to PW.9 and Ex.P-1 to Ex.P-6 are marked. The accused No.1 examined himself as DW.1 and Ex.D.1 to D.9 are marked. The CW.6 and CW.87 are given up by the prosecution. The CW.5 and CW.6 are not examined by the prosecution.
5. Statement of accused No.1 and 2 under Section 313 was recorded and incriminating evidence in the case of prosecution was read over to the accused No.1 and 2. The accused No.1 and 2 have denied the incriminating evidence against them and submitted that, they have defense evidence. Accused No. 1 is examined as DW-1 and Exh.D1 to Ex.D9 is marked.
6. Heard arguments of learned APP for the prosecution and learned counsels for the accused persons. Perused the entire materials on record.
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7. On the basis of the materials on record the following points arise for the consideration:-
1. Whether the prosecution proves beyond reasonable doubt that on 19.12.2020 at 12.45 PM while CW1 to CW.3 were deputed at the entrance gate of City Civil Court in view of restrictions imposed to avoid spread of Covid-19 pandemic, accused No.1 and 2 in furtherance of common intention came on a motor cycle bearing No. KA-04-KC-
3868 and illegally trespassed inside said entrance gate of City Civil Court despite restraint caused by CW1 to CW.3 and thereby Accused No. 1 and 2 have committed offense punishable u/sec. 447 r/w sec. 34 of IPC within cognizance of this court?
2. Whether the prosecution proves beyond reasonable doubt that the Accused No. 1 and 2 in furtherance of common intention picked up quarrel with CW1 to CW.3 saying that they want to meet counsel inside City Civil Court and wrongfully restrained them thereby Accused No. 1 and 2 have committed offense punishable u/sec. 341 r/w sec. 34 of IPC within cognizance of this court.
3. Whether the prosecution proves beyond reasonable doubt that the Accused No. 1 and 2 in furtherance of common intention deterred CW1 to CW.3 from carrying out their official duty to restrict entry of general public inside City Civil Court in view of Covid-19 guidelines and thereby Accused No. 1 and 2 have committed offense 6 C.C. No.20463/2020 punishable u/sec. 353 r/w sec. 34 of IPC within cognizance of this Court.
4. Whether the prosecution proves beyond reasonable doubt that Accused No. 1 and 2 in furtherance of common intention pushed back CW1 and slapped on his face and when CW2 tried to stop him from said act, Accused No. 2 broke nail of right hand finger of CW2 and Accused No. 1 pulled shirt collar of CW3 and thus both accused voluntarily caused hurt to CW.1 to CW.3 public servants with an intention to deter them from carrying out their official duty and have committed offense punishable u/sec. 332 r/w sec. 34 of IPC within cognizance of this Court.
5. What order?
8. My answers to the above points are as under:
Point No.1 to 4 :- In the Negative Point No.5 :- As per final order for the following:
REASONS
9. REASONING ON POINT NO.1 TO 4 :- The offences alleged against the accused No.1 and 2 are punishable under Sections 332, 341, 353 and 447 R/w 34 of Indian Penal Code.
10. The case of the prosecution is that, on 19.12.2020 at 12.45 PM while CW1 to CW.3 were deputed at the 7 C.C. No.20463/2020 entrance gate of City Civil Court in view of restrictions imposed to avoid spread of Covid-19 pandemic, accused No.1 and 2 in furtherance of common intention came on a motor cycle bearing No. KA-04-KC-3868 and illegally trespassed inside said entrance gate of City Civil Court despite restraint caused by CW1 to CW.3 saying that only advocates are permitted to enter the court, picked up quarrel with CW1 to 3 saying that they must meet counsel inside City Civil Court and wrongfully restrained and deterred CW1 to CW.3 from carrying out their official duty. It is further alleged that the Accused No. 1 and 2 with common intention of both Accused pushed back CW1 and slapped on his face. Further when CW2 tried to stop from said act, am 2 broke nail of right hand finger of CW2 and Accused No. 1 pulled shirt collar of CW3 and thus Accused No. 1 and 2 voluntarily caused hurt to CW1 to CW.3 public servants with an intention to deter them from carrying out their aforesaid official duty and thereby the accused No.1 and 2 have committed the offence punishable under Sections 332, 341, 353 and 447 R/w 34 of Indian Penal Code.
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11. To bring home the guilt of the accused persons, the prosecution has examined CW.1 by name Raveesh. K.B as PW.1. The PW.1 has deposed that, since last two years he is serving as Process Server in City Civil Court. On 19.11.2020 he was deputed for Covid-19 duty near entrance gate of City Civil Court. CW2 to CW.4 were also present and deputed for said duty with him. In view of Covid-19 restrictions no vehicles of litigants were permitted inside the gate. At about 12.45 PM Accused No. 1 and 2 came near said gate in a Jupiter Vehicle. When he stopped them and refused their entry inside gate, Accused No.1 slapped him on right side of his face. CW2 to CW.4 came for his rescue. At that time Accused No. 1 twisted fingers of right hand of CW.2. Accused No. 2 held shirt collar of CW3 and he quarreled with them. Thereby both the accused obstructed him, CW2 to 4 from carrying out our official duty. At that time police official and advocates gathered at the spot and they took Accused persons and ourselves near Registrar of City Civil Court. Registrar called Halsuru Gate Police. Thereafter he lodged First Information against accused on same day before Halsuru Gate PS. The registration number of aforesaid 9 C.C. No.20463/2020 Jupiter Vehicle was KA04AC3868. Police came to spot of incident at about 3.45 PM on same day and conducted spot mahazar in presence of CW5 and CW.6 panchas. He identified both Accused present before court.
12. The CW.2 by name K.T. Nagaraj the Bailiff of City Civil Court is examined as PW.2. He has deposed that, since last twenty years he is serving as Process Server and Bailiff in City Civil Court. On 19.11.2020 he was deputed for Covid-19 duty near entrance gate of City Civil Court. CW1, CW.3 and CW.4 were also deputed for said duty with him. In view of Covid-19 restrictions no vehicles of litigants were permitted inside the gate. At about 12.45 PM Accused No. 1 and 2 came near said gate in a Jupiter Vehicle bearing registration No. KA-04-KC-3868. They tried to enter inside gate and when he stopped them, they made galata. Accused No. 1 slapped on the face of CW1. Both Accused twisted his index finger of right hand and they gave blow on his neck. Both Accused pulled shirt color of CW3. Thereafter he went to the Chamber of Registrar and narrated about above 10 C.C. No.20463/2020 incident. Later as per advise of Registrar they lodged this case before police.
13. The CW-3 by name Manoj Kumar. B.S. the Bailiff of City Civil Court is examined as PW.3. He has deposed that, since last four years he is serving as Bailiff in City Civil Court. On 19.11.2020 he was deputed for Covid-19 duty near entrance gate of City Civil Court. CW1, CW.2 and CW.4 were also deputed for said duty with him. I was providing sanitizer near gate. At about 12.45 PM A1 and 2 present before court came to said gate and they were quarreling with CW1 and 2 by asking them to leave inside gate. When He questioned their acts, Accused No. 2 pulled his shirt and he dragged him. He came to spot when one of Accused slapped on the face of CW1. Nail of CW2 was broken in said incident. The Accused had come in a Jupiter Vehicle bearing registration no. KA04KC3868. Thereafter they took them to Registrar's Office and Registrar advised them to lodge complaint. 11
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14. CW.4 by name Jaidev the Process Server of City Civil Court is examined as PW.4. He has deposed that, from 2010 he is serving as Process Server in City Civil Court. On 19.11.2020, he was deputed at the main gate of City Civil Court on Covid-19 duty. CW1 to CW-3 were present with him. On said day there was order of Hon'ble High Court of Karnataka as to they should not leave any public inside court except lawyers. At that time CW1 and CW3 were standing at the front of gate. At about 12.45 PM, a bike came near the gate and two riders of said bike were insisting CW1 to leave them inside the gate. They denied their entry into the Court. At that time one of bike rider slapped on the face of CW1. When CW2 went for rescue CW1, one of Accused twisted index finger of his right hand. When CW3 tried to secure police officials, both Accused held his shirt color and dragged him. Thereafter police came to spot and took both Accused near Registrar, the number of their motor cycle was KA04KC3868. He identified said Accused persons. Registrar advised us to lodge complaint before concerned police. Accordingly CW1 has lodged complaint before Police. 12
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15. CW.8 by name Palaksha, the Retired ASI is examined as PW.5. He has deposed that from 2018 to 2022, he was working as ASI at Halsuru Gate PS. On 19.11.2020, he was on duty at City Civil Court entry gate from 8.00 PM to 8.45 PM. At that time, CW1 to 4 were also present, who are the court staffs. At around 12.45 PM, 2 persons came to enter the court, as there was Covid-19, there was no entry to the public. Therefore, they informed them they are not permitted to enter the premises. Then the Accused told that they want to meet their counsel. Then the court staff prevented them. Then Accused assaulted CW1 and when CW2 went to rescue CW1, even Accused assaulted him. When CW3 went to rescue Cw1 and CW2 the Accused tore his T-shirt. Then they took the Accused before the Registrar. Police have enquired them and he identified Accused No. 1 and 2. The vehicle number of accused was KA-04-KC-3868.
16. CW.10 by name Thimmarayappa the PSI, Varthur Police Station is examined as PW.6. He has deposed that from 16.07.2018 to 15.07.2022, he served as PSI at Halsuru Gate PS. On 19.11.2020 at about 2.00 PM, he received the 13 C.C. No.20463/2020 information that some scuffle was happening within the premises of City Civil Court. Later, he informed the CW9 to go to the spot. Accordingly, he brought Accused No. 1 and 2 and produced before him. Later, he registered the FIR. He received the complaint from CW1. Later, he secured Accused No. 1 and 2 and produced before the court. On the same, day he conducted the spot mahazar as shown by CW1 in presence of panchas. Further, he recorded the statements of CW1 to CW4. After investigation, he filed charge sheet against Accused. He identified Accused No. 1 and 2.
17. CW.09 by name Suresh the HC, VIP Security is examined as PW.7. He has deposed that from 1996 to 2020, he served as PC and HC at Halsuru Gate PS. On 19.11.2020 when he was on day duty along with Hoysala 22, at that time CW10 informed that there is a scuffle in front of City Civil Court. Accordingly he went to the spot. CW1 to CW4 told him that Accused No. 1 and 2 assaulted them. Accordingly he secured them and produced before CW10. He identified Accused No. 1 and 2.
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18. CW.07 by name Purushotham. K the Senior Sherashedar of City Civil Court is examined as PW.8. He has deposed that on the orders of the Registrar, he had appointed 6 personnel of the Process Branch of the City Civil Court to inquire into the matter, leaving only those who had cases in the courtroom near the main gate. While he was on duty, the police informed him that there was a scuffle between the personnel and the public near the said main gate, so he is aware of it. Then the police asked him the names of the personnel who were stationed near the said gate. He has given them the order letter appointing the personnel. He identified the order of the court.
19. CW.05 by name Venkatesh the Bailiff of City Civil Court is examined as PW.9. He has deposed that he do not remember the month but in 2020, he went to the main office of the city civil court during the court hours and there was an order from the court not to enter the premises. He and Arun Kumar also signed as the Panchas.
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20. The prosecution has produced Exh.P-1 to Exh.P- 6. Exh.P- 1 is the complaint, Exh.P-2 is the FIR, Exh.P-3 is the mahazar, Exh.P- 4 is the report, Exh.P-5 is the attendance register and Exh.P- 6 is the copy of the order appointing the staff.
21. The offence alleged against the accused No.1 and 2 is punishable under section 353 of Indian Penal Code.
Section 353 of the IPC states as : Assault or criminal force to deter public servant from discharge of his duty. - Whoever assaults or uses criminal force to any person being a public servant in the execution of his duty as such public servant, or with intent to prevent or deter that person from discharging his duty as such public servant, or in consequence of anything done or attempted to be done by such person in the lawful discharge of his duty as such public servant, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
Section 353 indicates that whoever assaults or uses criminal force (a) to any person being a public servant in the execution of his duty as such public servant, or (b) with intent to prevent or deter that person from discharging his duty as such public servant, or (c) in consequence of anything done or attempted to be done by such person in the lawful discharge of his duty as such public servant, shall be punished with the 16 C.C. No.20463/2020 imprisonment of either description for term which may 7 extend to two years, or with fine, or with both.
The concept of criminal force is defined in Section 350 of the IPC: Criminal force.- Whoever intentionally uses force to any person, without that person's consent, in order to the committing of any offence, or intending by the use of such force to cause, or knowing it to be likely that by the use of such force he will cause injury, fear or annoyance to the person to whom the force is used,is said to use criminal force to that other."
To establish criminal force it is necessary to prove intentional use of force to any person without that person's consent in order to the committing of any offence.
Section 349 of the IPC defines Force.- A person is said to use force to another if he causes motion, change of motion, or cessation of motion to that other, or if he causes to any substance such motion, or change of motion, or cessation of motion as brings that substance into contact with any part of that other's body, or with anything which that other is wearing or carrying, or with anything so situated that such contact affects that other's sense of feeling.
22. Provided that the person causing the motion, or change of motion, or cessation of motion, causes that motion, change of motion, or cessation of motion in one of the three ways hereinafter described. First. By his own bodily power, By disposing any substance in such a manner that the 17 C.C. No.20463/2020 motion or change or cessation of motion takes place without any further act on his part,or on the part of any other person and by inducing any animal to move, to change its motion, or to cease to move."
23. Assault under Section 351 of the IPC would mean whoever makes any gesture, or any preparation intending or knowing it to be likely that such gesture or preparation will cause any person present to apprehend that he who makes that gesture or preparation is about to use criminal force to that person.
24. Thus to prove the guilt of the accused persons under Section 353 of IPC the prosecution has to necessarily prove that there was criminal force by the accused persons to the complainant which resulted in deterring the CW-1 from discharging his official duty.
25. The accused No.1 got examined as DW.1 and deposed that, on 19.12.2020 at about 12.40 pm he had been to City Civil Court to meet an advocate in respect of a divorce case of his brother. Due to Covid-19 restrictions, there were 18 C.C. No.20463/2020 4 staffs at the gate. He told them that he had come to meet the advocate, but the staff asked his name and started to abuse him and his brother in filthy language and also assaulted him and his brother. The staff took them to the Registrar of City Civil Court. The said four staff threatened them that they would file false case against him. Though the accused apologized, but they dragged the accused to the Police Station and made them to stay for 8 days in jail. He had pain over his legs, shoulder and neck and his brother had pain shoulder and neck. He has further deposed that, they have not assaulted the staff and they have not deterred them from discharging their official duty. The accused have also produced the documents which are marked Ex.D.1 to D.9. Ex.D.1 is the certified copy of order sheet in PCR No.1361/2020 pending before the 1st Addl. CMM Bengaluru. Ex.D.2 is the certified copy of the final report in Cr. No.206/2021, Ex.D.3 is the FIR in Cr. No.206/2021, Ex.D.4 is the copy of complaint in PCR No.1361/2020 filed on 09.12.2020, Ex.D.5 is the MLC report, Ex.D.6 is the MLC report dated 20.11.2016, Ex.D.7 is the protest memo, Ex.D.8 is the copy of complaint lodged by the accused No.1 and 2 19 C.C. No.20463/2020 before the Halsuru Gate Police Station and Ex.D.9 is the acknowledgment.
26. The alleged incident took place on 19.11.2020 and Ex.D.8 is dated 28.11.2020. As per the case of prosecution, the CW.1 to CW.4 were deputed for duty at the gate of the City Civil Court. The documents produced by the prosecution i.e., Ex.P.5 shows that CW.1 to CW.4 by name Raveesh. K.V, Jayadev. M, Manoj Kumar and Nagaraj had attended the Court which is evident from the attendance registered issued by Assistant Registrar City Civil Court, Bengaluru. The CW.1 is said to be process server, CW.2 is the bailiff, CW.3 is the bailiff and CW.4 is also the process server. The prosecution has produced Exh.P- 6 to show that, the CW.1 to CW.4 were deputed for the duty at the gate of the City Civil Court. The PW.1 to PW.4 are the witness working in the same department. The PW.1 admitted that, after the incident they went to the chamber of Registrar. The PW.8 has deposed that, the CW.1 to CW.4 were deputed by him near the gate of the City Civil Court and asked them to permit the only persons who had cases in the City Civil Court. The PW.8 is a 20 C.C. No.20463/2020 hearsay witness and he has not witnessed the incident. The PW.9 who is also bailiff working in City Civil Court, being a mahazar witness has deposed that, mahazar was conducted as per Ex.P.3, but he do not know about the mahazar. The PW.7 is the Head Constable of the Halsuru Gate Police Station and PW.5 and 6 are the Investigating Officers.
27. In this case, except PW.5, 6 and 7 and all the witnesses are working in Judicial Department, who are the process servers, bailiffs and the Sheresthedars. None of the independent witnesses are examined by the prosecution. The PW.8 though has deposed that, he had deputed the CW.1 to CW.4 at the gate of City Civil Court for duty, but he has not seen the incident and is a hearsay witness. The case of prosecution is that the Accused No. 1 and 2 has broke the nails and tore the shirt of the injured. But the prosecution has produced any wound certificate or any such material documents to show that the Accused No. 1 and 2 have assaulted the CW-1 to CW- 3. On the basis of Exh.P- 6 it cannot be accepted that the alleged incident took place between the CW- 1 to CW- 4 and Accused No. 1 and 2. 21
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28. In this background, if we peruse the evidence on record, on appreciating the entire evidence of all the prosecution witness it shows that the witness are either official police witness or the witnesses from judicial department. None of the independent witness are examined by the prosecution. Even Exh.P-3 is not proved by the prosecution by examining the Mahazar witness. In so far as the charge under Section 353 of the IPC is concerned,the evidence transpires that none of the ingredients required for convicting a person under Section 353 of IPC were attracted. None of the witness have deposed that the accused persons have deterred the PW-1 from discharging his official duty. None of the witness have deposed that any force or criminal force was done by the accused person on the PW-1. The evidence of PW-1 to PW-4 is self serving statement. Having considered the oral evidence I am constrained to conclude that the prosecution has not established that the accused have assaulted or used criminal force against the PW- 1. None of the ingredients of assault or criminal force have been attracted. Further, there is absolutely no evidence to show that the accused assaulted the PW- 1 which caused him any 22 C.C. No.20463/2020 injuries. In view of the above, there is no evidence to indicate that the accused persons assaulted or used criminal force on the PW- 1 in execution of his duties or for the purpose of preventing or deterring them in discharging their duties. In short, none of the ingredients of Section 353 are attracted.
29. The prosecution has not produced any such materiel documents to prove that the Accused No. 1 and 2 illegally trespassed inside entrance gate of City Civil Court despite restraint caused by CW1 to CW.3, no evidence to prove that Accused No. 1 and 2 pushed CW1 and slapped on his face and when CW2 tried to stop him from said act, Accused No. 2 broke nail of right hand finger of CW2 and Accused No.1 pulled shirt collar of CW3 and thus both accused voluntarily caused hurt to CW.1 to CW.3. Had if the Accused No. 1 and 2 broke the nails of the CW- 2 then the CW- 2 who was injured might have visited the hospital but no wound certificate or any other documents are produced to prove that the Accused No. 1 and 2 have broke the nails of CW- 2. When the CW- 1 to CW- 4 themselves have deposed that they had restrained the Accused No. 1 and 2 from 23 C.C. No.20463/2020 entering the gate of city civil court then the question of the Accused No. 1 and 2 wrongfully restraining the PW- 1 to PW- 4 from moving further does not arise. There is no cogent evidence by the prosecution to prove that the Accused No.1 and 2 have committed the alleged offences. Thus the prosecution has failed to prove its case beyond reasonable doubt. Therefore, this court answers point No.1 to 4 in the NEGATIVE.
30. POINT NO. 5:- For the aforesaid reasons, this court proceed to pass the following:
ORDER Acting U/s.248(1) of Cr.P.C. accused Nos.1 and 2 are hereby Acquitted of the offences punishable U/s.332, 341, 353 and 447 R/w 34 of Indian Penal Code.
The cash security deposited by the accused Nos.1 and 2 for their release on bails shall be refunded on proper identification. (Dictated by me on computer, typed by the stenographer, same was corrected by me and then pronounced in open Court on this the 28th day of July 2025) (JYOTI SHANTAPPA KALE) XLVIII ACJM, BENGALURU 24 C.C. No.20463/2020 ANNEXURE LIST OF WITNESSES EXAMINED ON BEHALF OF PROSECUTION:-
PW.1 Raveesh. K.B PW.2 K.T. Nagaraj PW.3 Manoj Kumar. B.S. PW.4 Jaidev PW.5 Palaksha PW.6 Thimmarayappa PW.7 Suresh PW.8 Purushotham PW.9 Venkatesh LIST OF EXHIBITS MARKED ON BEHALF OF PROSECUTION:- Ex.P.1 Complaint Ex.P.2 FIR Ex.P.3 Mahazar Ex.P.4 Report Ex.P.5 Attendance register
Ex.P.6 Copy of the order appointing the staff LIST OF WITNESSES EXAMINED ON BEHALF OF ACCUSED:-
DW.1 Mohammed Nazir
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LIST OF EXHIBITS MARKED ON BEHALF OF
PROSECUTION:-
Ex.D.1 Certified copy of PCR No.13691/2020 rojnama
Ex.D.2 Certified copy of B Charge sheet
Ex.D.3 Certified copy of FIR
Ex.D.4 Certified copy of PCR No.13691/2020
Ex.D.5 -6 Certified copy of 2 MLC documents Ex.D.7 Certified copy of protest memo Ex.D.8 Certified copy of complaint Ex.D.9 Certified copy of acknowledgment LIST OF MATERIAL OBJECTS GOT MARKED :-
- NIL -
(JYOTI SHANTAPPA KALE) XLVIII ACJM, BENGALURU