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[Cites 6, Cited by 0]

Bangalore District Court

State By Kodigehalli vs Mohan.N. S/O Narayanaswamy on 9 November, 2015

IN THE COURT OF THE CHIEF METROPOLITAN

       MAGISTRATE, BENGALURU CITY

  Present:- Smt. Vineetha P.Shetty B.Sc., M.A., L L.M.
            Chief Metropolitan Magistrate, Bengaluru


      Dated this the 9th day of November 2015

                C.C. NO.20503/2010

 Complainant      :    State by Kodigehalli
                       Police, Bengaluru City

                        -V/s-

 Accused    :     1. Mohan.N. s/o Narayanaswamy,
                  22 yrs, R/at Behind Sampigehalli
                  Police Station, Venkateshapura
                  Kallipalya, Sampigehalli Kere Kodi
                  Street, Jakkur, Bengaluru-64.

                  2. Purushothama s/o Rajashetty,
                  30 yrs, Agrahara Doddmagge Hobli,
                  Arakalgud Taluk, Hassan District.

                  3. Mohammed Suhail s/o Mohammed
                  Anwar, 28 yrs, New No.8, 9th Main,
                  17th Cross, Padarayanapura,
                  Bengaluru-26.
                               2              CC No.20503/2010


                       4. Apsar Pasha s/o Mohammed Anwar,
                       27 yrs, New No.8, 9th Main, 17th Cross,
                       Padarayanapura, Bengaluru-26.




Date of offence       :     In between 25-10-2009 and
                            29-10-2009

Offence                :    U/S 380, 381 IPC

Plea of the accused    :    Accused No-1 to 4 pleaded not
                            guilty

Final order            :    Accused No-1 to 4 Acquitted

Date of Order          :    09-11-2015

              J U D G M E N T U/S 355 of Cr.P.C.

     Accused No-1 to 4 are charged for the offences

punishable under Section 380 and 381 of the Indian Penal

Code.


     2. The case of prosecution in brief is that, accused No-1

Mohan, accused No-2 Purushotham being the contract

workers in the L & T Komatsu Limited Factory, situated at
                                3             CC No.20503/2010


Byatarayanapura, Bellary Road, Bengaluru, colluded with

accused No-3 Mohammed Suhail and accused No-4 Apsar

Pasha, and committed theft of 20 valves and one control

valve, worth Rs.11,75,000/-, from the factory during the

period from 25-10-2009 to 29-10-2009. Thus, according to

the prosecution, accused No-1 to 4 have committed the

offences punishable under Section 380 and 381 of IPC.


     3. The accused No-1 to 4 appeared before the court.

They are on bail and they engaged advocate for the defence.

The copies of the charge sheet were furnished to accused No-

1 to 4. After hearing both sides, charge for the above offences

was framed, read over and explained by my learned

predecessor in office, for which, accused No-1 to 4 pleaded

not guilty and claimed to be tried. On behalf of prosecution,

P.W.1 to P.W.11 are examined. Ex.P.1 to P.17 and M.O.1 are

marked. Thereafter, accused No-1 to 4 are examined under

Section 313 of Cr.P.C.       They denied the incriminating
                               4               CC No.20503/2010


evidence which appeared against them. Heard the arguments

addressed by the learned Sr. APP and the learned counsel for

accused.


   4. The following points arise for determination-
           1) Whether the prosecution proves
              that, accused No-1 and 2 in
              collusion with accused No-3 and 4,
              committed theft of Twenty Valves
              and One Control Valve owned and
              possessed by L & T Komatsu
              Limited    Factory,     situated   at
              Byatarayanapura,      Bellary   Road,
              Bengaluru?
           2) What order?

     5. My findings on the above points are as under-


                Point No-1:       In the Negative
                Point No-2:       As per final order for
                                  the following reasons
                               5             CC No.20503/2010


                           REASONS
Point No-1:
     6. P.W.1 Ravindra is the mahazar witness. P.W.2

R.M.Bhat and P.W.5 M.N.Gopinath are the officials of L &

T Factory.    P.W.3 B.Ramakrishnaiah is the complainant.

P.W.4 Madhu Govindaraj Mokashi is the mahazar witness.

P.W.8 C.Ranaganswamy and P.W.6 Venkateshmurthy are the

police personnel who apprehended accused No-1 & 3

respectively. P.W.7 Sadiq Pasha is the seizure mahazar

witness. P.W.9 Mohiddin Pasha is the owner of vehicle

allegedly used for the offence. P.W.10 Shivaram and P.W.11

Anjanappa are the Investigation Officers.


     7. PW11 Anjanappa - the SHO at the relevant time has

stated in his evidence that he received credible information

on 03-11-2009 about theft and hence he went to Sangam

Circle to stop the vehicle, which was allegedly transporting
                              6             CC No.20503/2010


the theft articles. Who gave the information of theft is not

found in his evidence.


     8. PW6 Venkateshmurthy is the police staff who

accompanied PW11 on that day.       Both PW6 and PW11

stopped the vehicle CKJ 9197 belonging to PW9 and seized

11 spare parts of JCB under Ex.P.8, seizure mahazar in the

presence of CW7 and CW8. Inspite of repeated warrants

being given CW7 has not been secured by prosecution.


     9. CW8/PW7 Sadiq Pasha, the other witness to Ex.P8

seizure mahazar deposed that on 03-11-2009 police seized

MO1 and the valves seen in photos at Ex.P2, 5 and 9 and he

signed the same as per Ex.P8(b). However, during cross-

examination on behalf of accused, PW7 admitted that 3

signatures were affixed by him at the police station. The

relevant portion in his evidence reads "D¢ªÀ¸À £Á£ÀÄ ªÀÄÆgÀÄ
                                   7               CC No.20503/2010


¸À»UÀ¼À£ÀÄß ¥ÉÇà oÁuÉAiÀÄ°è ªÀiÁrzÉÝãÉ". Hence seizure under Ex.P8 is

not free from doubt.


      10. It is in the evidence of PW6 and PW11 that they

secured the driver of offending vehicle i.e., Suhail/accused

No-3 to police station and registered the FIR as per Ex.P13.

PW3 B.Ramakrishnaiah is the Security Officer of the L&T

Company. He deposed that on 29-10-2009 at about 11.30

p.m., he was informed by the security guard that five valves

belonging to the factory were lying within the compound and

five valves outside. PW3 therefore, went to the spot and after

inspection, he lodged Ex.P7 complaint on 30-10-2009.

Thereafter spot mahazar as per Ex.P1 was conducted by the

police, and ten valves were seized from the spot on 31-10-

2009. P.W.1 the spot mahazar witness deposed about seizure

of valves under Ex.P.1 mahazar and referred the photos of 10

valves as per Ex.P2 and identified one valve as per MO1.
                               8             CC No.20503/2010


     11. According to PW11, accused No-3 the driver of the

seized vehicle gave voluntary statement and based on his

statement, they went to the spot from where the valves were

being transported in the vehicle. P.W.2 - the official of the

factory as a seizure mahazar witness deposed that mahazar

was drawn by the police at the south west portion of the

factory, and according to him, the place was shown to them

by accused No-1. According to PW2, he gave a report as per

Ex.P4 on the date of mahazar on 02-11-2009 listing the items

which were found missing.


     12. It is in the evidence of PW2 that on 04-11-2009,

accused No-1 was brought by the police to the warehouse at

about 11.30 to 12 noon and conducted mahazar as per Ex.P6.

But, on careful perusal of Ex.P6, the seizure is seen

conducted on the voluntary statement given by accused No-3.

It is also come out in the evidence of PW2 that accused No-3

is not the employee of their factory. This discrepancy in the
                               9             CC No.20503/2010


evidence of PW2 and the other witnesses examined by the

prosecution leads to severe doubt. PW5 Gopinath is the

employee of L&T working as quality assistant. He deposed

that he has identified the valves seized by police. PW4

Madhu Govindaraj Mokashi is the seizure mahazar witness

who signed Ex.P6 mahazar as per Ex.P6(b). During cross-

examination on behalf of the accused, PW4 deposed that he

has only signed the document and pleaded inability to throw

light with regard to Ex.P6 mahazar.


     13. PW6 Venkateshmurthy is the Police Constable. He

accompanied SHO on 03-01-2009 to Sangam Circle and they

found 11 spare parts in Vehicle CKG 9197 and the police

learnt that the spare parts were theft articles and therefore

seized the same under Ex.P8 seizure mahazar. He identified

photos of seized valves at Ex.P2 and Ex.P5 photos and the

photo of the vehicle at Ex.P9. PW8 C.Rangaswamy - the

head constable deposed that he arrested accused No-1 near
                                10             CC No.20503/2010


the L&T factory. PW9 Mohiddin Pasha is the owner of

vehicle CKJ 9197 who deposed that he purchased the vehicle

on 15-12-2009 from Munavar Pasha and on 19-12-2009

police seized the vehicle stating that it was a theft vehicle. As

he has not supported the case, he was treated hostile. During

cross-examination, he denied of giving statement before the

police as per Ex.P10.


     14. PW10 Shivaram is the IO, who registered Ex.P11

FIR as per the complaint at Ex.P7, conducted spot mahazar

as per Ex.P3 and seized 10 valves and MO1 is one such valve

seized by him. He recorded the statement of witnesses,

voluntary statement of accused, and also conducted a

mahazar at L&T factory, and handing over further

investigation to CW21.       The IO who conducted further

investigation has not been brought inspite of repeated

warrants.
                               11            CC No.20503/2010


     15.   The fact that PW3 - the complainant failed to

reduce the particulars of missing articles in his complaint

Ex.P7 cannot be lost sight of. He gave the report of missing

articles only on the date of spot mahazar conducted by the

police i.e., on 02-11-2009. This non-mentioning of items in

the complaint throws enough suspicion in the circumstances

of the case put forth by the prosecution.


     16. It is relevant to mention that, according to PW1,

twenty-one valves were stolen. He was informed by the

police that theft was committed by accused No-1. However,

according to PW11 stolen articles were seized from the

possession of accused No-3 and it is accused No-3 who

showed them the place i.e., the L&T Company from where

the valves were stolen. The relation between accused No-1

and accused No-3 and the alleged collusion or involvement

by the two has not been satisfactorily brought out in the

evidence lead by the prosecution.
                                12               CC No.20503/2010


     17. PW2 admitted that refused valves would be sent

back by the factory. It was suggested on behalf of the

accused that by using the refused valves, a false case was

foisted against the accused for statistical purpose. Though it

was denied by PW2, no registers reflecting the particulars of

the items refused by their company have been either seized or

produced before the court.


     18. According to PW3, the valves were kept in the store

room. Who was the storekeeper/security at the relevant time

and as to why he is not brought before the court is also

remained unexplained. It is also strange to note that there is

neither movement register nor any check-in arrangements in

the factory, to avoid the malpractice within and there is no

satisfactory evidence touching these aspects.


     19. All these latches and infirmities lean in favour of

the accused. In the presence of these serious infirmities in the
                               13              CC No.20503/2010


case of prosecution coupled with the fact that the seizure

mahazars are not proved, throw serious doubt about the

involvement of the accused as projected in the charge sheet.

The benefit of these doubts will have to be extended to the

accused. As already stated, the seizure of material objects at

the instance of accused is not free from doubt. Thus, on a

careful appreciation of evidence on record, I am not

convinced to hold that the prosecution has been able to

establish the guilt of accused No-1 to 4 beyond reasonable

doubt. Therefore, I answer Point No-1 in the Negative.


Point No-2:
     20. In the result, I proceed to pass the following:
                              ORDER

Under Section 248(1) of Criminal Procedure Code, accused No-1 to 4 are acquitted of the offences punishable under Section 380 and 381 of the Indian Penal Code.

Their bail bonds shall stand discharged.

14 CC No.20503/2010

M.O.1 Valve is ordered to be handed over to P.W.3 - the complainant. The order regarding disposal of MO1 shall be given effect, after the appeal period is over.

(Dictated to the Stenographer directly on computer, print revised, corrected and then pronounced by me on 09-11-2015) (Vineetha P.Shetty), Chief Metropolitan Magistrate, BENGALURU.

ANNEXURE List of Witnesses examined on behalf of the prosecution:-

                    PW1       :        Ravindra
                    PW2       :        R.M.Bhat
                    PW3       :        B.Ramakrishnaiah
                    PW4       :        Madhu Govindaraj
                                       Mokashi
                    PW5       :        M.N.Gopinath
                    PW6       :        Venkateshmurthy
                    PW7       :        Sadiq Pasha
                    PW8       :        C.Rangaswamy
                    PW9       :        Mohiddin Pasha
                    PW10      :        Shivaram
                    PW11      :        Anjanappa
                                15             CC No.20503/2010


List of Documents marked on behalf of the prosecution:-

                Ex.P1      :        Mahazar
                Ex.P2      :        Photo
                Ex.P3      :        Mahazar
                Ex.P4      :        Report dated 02-11-2009
                Ex.P5      :        Photo
                Ex.P6      :        Mahazar
                Ex.P7      :        Complaint
                Ex.P8      :        Recovery Mahazar
                Ex.P9      :        Photo
                Ex.P10     :        Statement of PW9
                Ex.P11     :        FIR
                Ex.P12     :        Voluntary Statement of
                                    accused No-1
                Ex.P13     :        Report of PW11
                Ex.P14     :        Voluntary Statement of
                                    accused No-3
                Ex.P15, 16:         Letters
                Ex.P17    :         Covering Letter

List of Material objects produced:-

MO1 : Valve List of Witnesses examined & documents marked on behalf of the defence:

NIL C.M.M., BENGALURU.
16 CC No.20503/2010
09-11-2015 Judgment pronounced vide separate sheets.
ORDER Under Section 248(1) of Criminal Procedure Code, accused No-1 to 4 are acquitted of the offences punishable under Section 380 and 381 of the Indian Penal Code.
Their bail bonds shall stand discharged. M.O.1 Valve is ordered to be handed over to P.W.3 - the complainant. The order regarding disposal of MO1 shall be given effect, after the appeal period is over.
Chief Metropolitan Magistrate, Bengaluru.