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Bangalore District Court

State By High Grounds P.S vs To 4 Are Acquitted on 3 December, 2018

IN THE COURT OF THE VIII ADDL. C.M.M., BENGALURU.

       Dated this the 3rd Day of December 2018.

        Present: Sri.M.Mahesh Babu, B.A., LL.B.  
                  VIII ADDL.C.M.M., BENGALURU.

                   C.C. NO.21429/2012

     JUDGMENT U/S 355   OF  THE Cr.P.C. 1973.

1. Sl. No. of the Case        21429/2012

2. The date  of commission    07/08/2012
   of the offence

3. Name of the complainant    State by High Grounds P.S. 

4. Name of the accused        1. Shivaram s/o late 
                              Channegowda, aged 55 years, 
                              r/at Chikkenahally, Nagavara 
                              Post, Channapatna.

                              2. Padma, aged 45 years, r/at 
                              No.15, Sanjeevappa 
                              Compound, 3rd Main Road, 
                              Mattikere, Bangalore - 54.

                              3. Swarnamba, aged 52 years,
                              Medicine Control Department,
                              Palace Road, Bangalore.
                                    2                        C.C.No.21429/2012




                                       4. Thippeswamy s/o 
                                       Narasimhaiah, aged 42 years, 
                                       r/at Kandenahatti, Hiriyoor 
                                       Taluk, Chitradurga.

     5. The offence complained of U/s. 355, 323, 504, 506 r/w 
        or proved                 34 of IPC
     6. Plea of the accused and        Pleaded not guilty
        his examination
     7. Final Order                    Acting U/sec.248(1)  Cr.P.C.
                                       accused 1 to 4 are acquitted

     8. Date of such order             03­12­2018
        For the following:­


                              J U D G M E N T


        This is a charge sheeted submitted by Police Inspector of

High  Grounds   PS  against the accused 1 to 4 for an offence

Punishable U/Sec. 355323, 504, 506 r/w 34 of IPC.


2.      The case of the prosecution in brief is as under:


        On 07­08­2012 at about 2.30 p.m., the accused 1 to 4

picked   up   quarrel   with   Cw1   at   Drug   Control   Department
                                      3                        C.C.No.21429/2012




Employees Co­Operative Soiety and at that time the accused

abused Cw1 in filthy language such insult will provoke breach

of   peace   and   in   the   above   said   transaction   the   accused

assaulted CW1 with the hands, the accused 4 thrown registers

on   Cw1   and   accused   2   thrown   shoes   with   an   intention   to

dishonour   CW1   and   threatened  with  dire consequences   and

thereby committed the alleged offences.



3.    Accused   1   to   4   were   on   bail.   Substance   of   accusation

was read over to the accused 1 to 4 for the offence punishable

U/s. 355, 323, 504 and 506 r/w 34  of IPC. The accused 1 to

4 have pleaded not guilty and claimed to be tried.


4.    In order to substantiate the allegation, prosecution has

examined PW.1 and got marked the documents as Ex.P1 and

P2.   Since   there   are   no   incriminating   evidence   against   the

accused 1 to 4 as such recording of 313 Cr.P.C., is dispensed.
                                    4                       C.C.No.21429/2012




5.    Heard the arguments.

6.    The point that would arise for my consideration in this

case are as under: 

      1. Whether   prosecution   proves   that   beyond   all

        reasonable  doubts that  on 07­08­2012 at about

        2.30 p.m., the  accused 1 to 4 in furtherance of

        common   intention  to  commit  an  offence,  picked

        up quarrel with CW1 at Drug Control Department

        Employees   Co­Op.   Society   and   at   that   time   the

        accused   abused   CW1   in   filthy   language

        knowingly   such   insult   will   provoke   breach   of

        peace and thereby committed the offence u/s 504

        r/w 34 of IPC?

      2. On   the   above   said   date,   time   and   plae   the

        accused 1 to 4 in furtherane of common intention

        to commit an offence picked up quarrel with Cw1

        and   in   the   above   said   transaction   the   accused
                              5                       C.C.No.21429/2012




  assaulted   Cw1   with   the   hands,   and   accused   4

  thrown registers on CW1 thus voluntarily caused

  hurt, and thereby committed the offence u/s 323

  r/w 34 of IPC?

3. On   the   above   said   date,   time   and   plae   the

  accused 1 to 4 in furtherane of common intention

  to commit an offence picked up quarrel with Cw1

  and in the above said transaction the accused 2

  thrown   shoes   with   an   intention   to   dishonour

  CW1 thereby committed the offence u/s 355 r/w

  34 of IPC?

4. On   the   above   said   date,   time   and   plae   the

  accused 1 to 4 in furtherane of common intention

  to commit an offence picked up quarrel with Cw1

  and   in   the   above   said   transaction   the   accused

  threatened   CW1   with   dire   consequences   thus
                                   6                      C.C.No.21429/2012




        committed   criminal   intimidation   and     thereby

        committed the offence u/s 506 r/w 34 of IPC?


     5. What Order?

7.   My findings on the above points are as under:

        Point No.1                 :    In the Negative.
        Point No.2                 :    In the Negative.
        Point No.3                 :    In the Negative.
        Point No.4                 :    In the Negative.
        Point No.5                 :    As per final order,
                                        for the following: 


                          R E A S O N S


8.   Point No.1 to 4:­  In order to avoid the repetition of facts

taken together for discussion. In order to bring home the guilt

of the accused the prosecution has examined one witness i.e.,

PW1.   PW.1,   who   being  the   complainant   in  his  evidence  has

deposed that he has not lodged complaint against the accused
                                      7                        C.C.No.21429/2012




1 to 4 and further stated that he does not know the contents

of complaint and mahazar marked as Ex.P1 and P2.


9.    Except   the   evidence   of   PW.1,   no   other   evidence   is

available on record to establish the guilt of accused 1 to 4. It is

to be  noted  that,   complainant  has turned out hostile to the

case   of   the   prosecution   as   he   has   compromised   the   matter

with the accused 1 to 4.  The prayer of Sr. APP for issuance of

summons to other witnesses is rejected as no purpose will be

served   in   view   of   evidence   of   P.W.1.   Accordingly,   I   answer

point no.1 to 4 in the negative.


10. Point No.5:­ In the result, I proceed to pass the following:

                                 ORDER

Acting under Section 248 (1) of Cr.P.C., accused 1 to 4 are  hereby  acquitted  of the offences punishable U/sec. 355, 323, 504 and 506 r/w 34 of IPC.

8 C.C.No.21429/2012

Bail   bonds   of   accused   1   to   4   and   their   surety   bond stands cancelled. 

(Dictated   to   the   stenographer   directly   on   the   computer,   verified   and   corrected   by   me,   then   the   judgment pronounced by me in the open court, on this 3rd day of December 2018.) (M.Mahesh Babu) VIII Addl. CMM, Bangalore.

ANNEXURE

1. Witnesses examined for the prosecution :

P.W.1 : Lokesh Prasad

2.  Documents marked on behalf of the prosecution :

Ex.P.1                     :     Complaint
Ex.P.1(a)                  :     Signature of P.W.1 
Ex.P2                      :     Mahazar
Ex.P2(a)                   :     Signature of PW1

3. Witnesses examined for the defence:

     NIL  

4. Documents marked on behalf of the defence:

NIL VIII Addl. C. M. M.  Bangalore. 9 C.C.No.21429/2012 Judgment pronounced in the open court (vide separate order) ORDER Acting under Section 248 (1) of Cr.P.C., accused 1 to 4 are  hereby  acquitted  of the offences punishable U/sec. 355, 323, 504 and 506 r/w 34 of IPC.
Bail   bonds   of   accused   1   to   4   and   their   surety   bond stands cancelled.
VIII Addl. C. M. M.  Bangalore.