Bangalore District Court
The State Rep. By vs A-1 : Syed Sanaullah Alias on 30 March, 2016
IN THE COURT OF THE VI ADDL. CHIEF
METROPOLITAN MAGISTRATE BANGALORE CITY
DATED THIS THE 30TH MARCH 2016
PRESENT :Smt. M. LATHAKUMARI
M.A.,LL.M.
VI ADDL. C.M.M., BANGALORE.
JUDGMENT UNDER SECTION 355 OF Cr.P.C.
Case No. : CC.No.5571/2016
Date of offence : 20.05.2011
Complainant : The State rep. by
PSI of Wilson Garden PS
Accused : A-1 : Syed Sanaullah alias
Sana S/o.Syed Inayathullah,
No.83, H.Siddaiah Road,
Bangalore.
A-2: Fayaz Shareef alias
Payu S/o.Anwar shareef,
No.146, 7th Cross,
H.Siddaiah Road, Bangalore.
Offence : U/s.323,324 r/w. 34
of IPC
Plea : Accused No.1 and 2 pleaded
guilty
Final order : Accused No.1 and 2 are
Convicted
2
Date of Order : 30.03.2016.
** ** **
BRIEF STATEMENT OF REASONS FOR DECISION
Complainant-police have filed this charge
sheet against accused no.1 and 2 alleging that
accused no.1 and 2 are picked up quarrel with
CW-1 and assaulted CW-1 with stone and hands and
thereby committed the offences referred supra.
Accused submitted that, accused no.1 and 2 are
pleaded guilty. I am satisfied that accused by
knowing the consequences of pleading guilty of
the alleged offences, they were pleaded guilty
voluntarily without any pressure from any
authorities.
2. Heard accused with regard to sentence
of the accused no.1 and 2. Accused No.1 and 2
submits that they were the only bread earner in
their family and hence pray for his acquittal
3
by imposing nominal penalty. Considering all
these, I proceed to pass the following:-
ORDER
Acting U/s.248(2) of Cr.P.C accused no.1 and 2 found guilty for the offences punishable U/s.323,324 r/w. 34 of IPC.
Accused No.1 and 2 are convicted with a fine of Rs.2,000-00/- each (Rupees Two thousand each).
Bail bonds of the accused No.1 and 2 stands cancelled.
(Dictated to the stenographer, transcript thereof, corrected and then pronounced by me in the open court this the 30th March 2016).
(M. LATHAKUMARI) VI Addl.C.M.M. Bangalore City. 4 Annexure
1. Witnesses examined for the prosecution:
Nil.
2.Documents marked on behalf of the prosecution:
Nil.
3. Material objects:
Nil.
VI ADDL.C.M.M.BANGALORE CITY. 5 (Judgment pronounced in the open court) ORDER Acting U/s.248(2) of Cr.P.C accused no.1 and 2 found guilty for the offences punishable U/s.323,324 r/w. 34 of IPC. Accused No.1 and 2 are convicted with a fine of Rs.2,000-00/- each (Rupees Two thousand each).
Bail bonds of the accused No.1 and 2 stands cancelled.
(Vide Separate Order) (M. LATHAKUMARI) VI Addl.C.M.M. Bangalore City. 6