Bangalore District Court
The State Rep. By vs A-1 : Aska Kouser on 20 January, 2016
IN THE COURT OF THE VI ADDL. CHIEF
METROPOLITAN MAGISTRATE BANGALORE CITY
DATED THIS THE 20th JANUARY 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.1114/2016
Date of offence : 21.11.2014
Complainant : The State rep. by
PSI of Micolayout PS
Accused : A-1 : Aska Kouser
S/o.Rafeeq Pasha, No. 15,
16th Cross, 8th Main, Ayub
Hotel nearby, old
Gurappanapalya, Bangalore.
A-2: Firoz S/o.Syed Ahamed
John, No. 43, 2nd main road,
Jandagalli, New
Gurappanapalay, Bangalore.
A-3: Afroz Pasha S/o.Syed
Ahamed John, No. 43, 2nd
main road, Jandagalli, New
Gurappanapalay, Bangalore.
Offence : U/s.323,324 r/w. 34
of IPC
2
Plea : Accused No.1 to 3 pleaded
guilty
Final order : Accused No.1 to 3 are
Convicted
Date of Order : 20.01.2016.
** ** **
BRIEF STATEMENT OF REASONS FOR DECISION
Complainant-police have filed this charge
sheet against accused no.1 to 3 alleging that
accused no.1 to 3 are picked up quarrel with CW-
1 and assaulted CW-1 with Glass piece and rod
and thereby committed the offences referred
supra. Accused submitted that, accused no.1 to
3 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 and also CW-1 is sister in
law of Accused No.1.
3
2. Heard accused with regard to sentence
of the accused no.1 to 3. Accused No.1 to 3
submits that they were the only bread earner in
their family and hence pray for their acquittal
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 to 3 found guilty for the offences punishable U/s.323,324 r/w. 34 of IPC.
Accused No.1 to 3 are convicted with a fine of Rs.3,000-00/- each (Rupees Three thousand each).
Bail bonds of the accused No.1 to 3 stands cancelled.
(Dictated to the stenographer, transcript thereof, corrected and then pronounced by me in the open court this the 20th January 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 to 3 found guilty for the offences punishable U/s.323,324 r/w. 34 of IPC.
Accused No.1 to 3 are convicted with a fine of Rs.3,000-00/- each (Rupees Three thousand each).
Bail bonds of the accused No.1 to 3 stands cancelled.
(Vide Separate Order) (M. LATHAKUMARI) VI Addl.C.M.M. Bangalore City. 6