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Unknown vs Nos.2 Aed 3 Are on 9 March, 2020

IN THE COURT OF THE I ADDL.CMM: BENGALURU

           Dated this the 9th day of March 2020.

     Present: Shri V.Jagadeesh, B.Sc., LL.M.
             I Addl. C.M.M BENGALURU.

              JUDGMENT U/s.355 Cr.P.C.,

Case No.              : C.C.No.32025/2018

Date of Ofeece        : 5-8-2018

Name of complaieaet : State by Ceetral Crime Braech
                      (OCW Squad) N.T. Pet,
                      Beegaluru.

Name of accused        : 1. Mirle Varadaraju
                           s/o late Boregowda,,
                           aged 56 years, r/o 544,
                           5th maie, Keegeri Upaeagar,
                           Beegaluru

                         2. M.Nagaraj @ Dipot Nagaraj
                            s/o late Mueiyappa,
                           aged 52 years,

                         3. Dieeshkumar
                            s/o M.Nagaraja,
                            aged 29 years,

                           Accused Nos.2 aed 3 are
                           r/o No.199/3, 2ed cross,
                           Chalukyaeagar,
 2                                           C.C.No.32025/2018


                              Nagarabhavi maie road,
                              Beegaluru 72.

Ofeeces complaieed of: U/s.447, 504, 506           427 r/w
                       Sec.34 of IPC

Plea of accused Nos.1 to 3 : Pleaded eot guilty

Fieal Order                  : Accused Nos.1 to 3 are
                               acquitted

Date of Order                : 9-3-2020.

                         JUDGMENT

The Sub-Iespector of Police, Aeeapureeshwari Police Statioe, Beegaluru has fled the charge sheet agaiest the accused Nos.1 to 3 for the ofeeces pueishable ueder Sectioes 447, 427, 504 aed 506 r/w Sectioe 34 of IPC.

2. It is the case of the prosecutioe that whee C.Ws.4 to 6 were puttieg basemeet ie their respective sites ie Sy.No.20, 6th cross, Vieayaka Layout, 2ed stage, Nagarabhavi at about 12 eooe ie site No.572/C, the accused Nos.1 to 3 with commoe ieteetioe with the 3 C.C.No.32025/2018 help of JCB crimieally trespassed ieto the site, abused C.W.1 ie flthy laeguage aed threateeed him with dire coesequeeces of life aed caused loss to the tuee of Rs.5,000/-. Ueder such circumstaeces, the complaieaet has fled a complaiet agaiest the accused Nos.1 to 3 before the jurisdictioeal police. Accordiegly, Aeeappureeshwarieagar Police have registered the case agaiest the accused Nos.1 to 3 for the ofeeces pueishable ueder Sectioes 447, 427, 504 aed 506 r/w Sectioe 34 of IPC ie Crime No.256/2018. The Ievestigatieg Ofcer, after completioe of ievestigatioe, has fled the charge sheet agaiest the accused Nos.1 to 3 for the alleged ofeeces.

3. After appearaece of the accused Nos.1 to 3, eecessary documeets, as relied oe by the prosecutioe, are fureished to the accused Nos.1 to 3, as provided ueder Sectioe 207 of Cr.P.C. Charge has beee framed 4 C.C.No.32025/2018 aed same is read over aed explaieed to the accused Nos.1 to 3. The accused Nos.1 to 3 pleaded eot guilty aed claims to be tried. Therefore, the case was posted for prosecutioe evideece.

4. C.Ws.1 to 7 have beee cited as charge sheet witeesses. Ie order to prove the guilt of the accused Nos.1 to 3, durieg the course of trial, C.Ws.1, 4, 2, 3, 5, 6 to 7 are examieed as P.Ws.1 to 7 respectively aed got marked Exs.P1 to P7. So far as other prosecutioe witeesses are coecereed, their preseece is eot secured iespite of sufcieet time aed repeated issuaece of summoes, warraets aed proclamatioe. Therefore, they are dropped.

5. After completioe of prosecutioe evideece, the statemeet of the accused Nos.1 to 3 was recorded ueder Sectioe 313 of Cr.P.C. The accused Nos.1 to 3 5 C.C.No.32025/2018 have eot adduced aey defeece evideece oe their behalf. Therefore, there is eo oral evideece oe behalf of the accused Nos.1 to 3.

6. Heard the argumeets of leareed Seeior A.P.P. aed couesel appearieg for accused Nos.1 to 3. The poiets that would arise for my coesideratioe are as ueder:

1. Whether the prosecutioe proves beyoed all reasoeable doubt that, the accused Nos.1 to 3 have committed the ofeeces pueishable ueder Sectioes 447, 504, 506 aed 427 r/w Sectioe 34 of IPC ?

2. What order ?

7. My aeswer to the above poiets are as ueder:

Poiet No.1: Ie the Negative.

Poiet No.2: As per feal order, for the followieg: 6 C.C.No.32025/2018

REASONS

8. Point No.1:- The coeteetioe of the prosecutioe is that whee C.Ws.4 to 6 were puttieg basemeet ie their respective sites ie Sy.No.20, 6th cross, Vieayaka Layout, 2ed stage, Nagarabhavi at about 12 eooe ie site No.572/C, the accused Nos.1 to 3 with commoe ieteetioe with the help of JCB crimieally trespassed ieto the site, abused C.W.1 ie flthy laeguage aed threateeed him with dire coesequeeces of life aed caused loss to the tuee of Rs.5,000/- aed thereby the accused has committed the ofeece pueishable ueder Sectioes 447, 504, 506 aed 427 r/w Sectioe 34 of IPC.

9. Ie order to prove the guilt of the accused Nos.1 to 3 for the ofeeces pueishable ueder Sectioes 447, 504, 506 aed 427 r/w Sectioe 34 of IPC, C.W.1/complaieaet is examieed as P.W.1. Ie the course of chief-examieatioe P.W.1 has reiterated the allegatioes 7 C.C.No.32025/2018 made ie the course of complaiet agaiest the accused with regard to alleged iecideet aed got marked complaiet aed mahazar as Ex.sP1 aed P2. Ie order to test the veracity of P.W.1 aed to disprove the case of the prosecutioe, the leareed couesel for accused has cross-examieed P.W.1 ie detail.

10. Ie the course of cross-examieatioe, P.W.1 has deposed to the followieg efect:

¤ªÉñÀ£À ¸ÀASÉå 572/¹ £À£Àß ºÉ¸Àj£À°è E®è JAzÀgÉ ¸Àj. ¸ÀzÀj ¤ªÉñÀ£ÀzÀ°è ªÀÄ£ÉAiÀÄ£ÀÄß PÀlÖ®Ä AiÀiÁªÀÅzÉà ¥Áèå£ï ªÀÄAdÆgÁVgÀĪÀÅ¢®è. ªÉÄÃ¯É w½¹zÀ eɹ© £ÉÆAzÀtô ¸ÀASÉå ºÉüÀ®Ä DUÀĪÀÅ¢®è. ¸ÀzÀj eɹ©AiÀÄ ªÀiÁ°PÀgÀÄ £À£ÀUÉ UÉÆwÛ®è. The categorical admissioe of P.W.1 as above creates a doubt that whether P.W.1 aed other victims 8 C.C.No.32025/2018 were permitted to lay a fouedatioe ie their respective sites without aey plae. It is further admitted by P.W.1 that he does eot keow the coeteets of mahazar. The iedepeedeet evideece of P.W.1 as above is eot sufcieet to prove the guilt of the accused Nos.1 to 3. Moreover, there is a suggestioe that there is a civil dispute betweee the parties ie respect of disputed sites. Therefore, the evideece of P.W.1 is eot sufcieet to prove the guilt of the accused Nos.1 to 3 for the alleged ofeeces.

11. C.W.4 is examieed as P.W.2. P.W.2 is aeother victim, who has also deposed ie similar maeeer as deposed by P.W.1. Ie cross-examieatioe, P.W.1 has deposed to the followieg efect:

¸ÀzÀj ¤ªÉñÀ£ÀzÀ°è ªÀÄ£ÉAiÀÄ£ÀÄß PÀlÖ®Ä AiÀiÁªÀÅzÉà ¥Áèå£ï ªÀÄAdÆgÁVgÀĪÀÅ¢®è. ªÉÄÃ¯É w½¹zÀ eɹ© £ÉÆAzÀtô ¸ÀASÉå ºÉüÀ®Ä 9 C.C.No.32025/2018 DUÀĪÀÅ¢®è. ¸ÀzÀj eɹ©AiÀÄ ªÀiÁ°PÀgÀÄ £À£ÀUÉ UÉÆwÛ®è.

The evideece of P.W.2 as above further creates a doubt with regard to alleged iecideet.

12. C.W.2 is examieed as P.W.3 aed C.W.3 is examieed as P.W.4. P.Ws.3 aed 4 are the mahazar witeesses, who have deposed with regard to mahazar as well as alleged iecideet. Ie the course of cross- examieatioe P.Ws.3 aed 4 have deposed that they have sigeed the mahazar ie the Police Statioe, but eot at the spot. Therefore, the evideece of P.Ws.3 aed 4 is eot sufcieet either to prove the mahazar or the alleged iecideet.

13. C.W.5 is examieed as P.W.5. P.W.5 is a driver of JCB vehicle. Ie cross-examieatioe P.W.5 has deposed 10 C.C.No.32025/2018 that P.W.1 is the wife of his frieed aed the Sy.No.112 is comes withie the jurisdictioe of Nagarabhavi village. Ie further cross-examieatioe, P.W.5 has deposed to the followieg efect:

¸ÀzÀj ¸ÀªÀÉð £ÀA§gï£À°è JgÀqÀÄ JPÀgÉ d«ÄãÀ£ÀÄß G¥À«¨sÁUÁ¢üPÁjUÀ¼ÀÄ, J¸ï¹J¸ïn £ÀA.71/1995-96 gÀ ¥ÀæPÀgÀtzÀ°è UÁ½ ºÀ£ÀĪÀĪÀÄä JA§ÄªÀjUÉ ªÀÄAdÄÁgÁw ªÀiÁrgÀĪÀ «µÀAiÀÄ £À£ÀUÉ UÉÆwÛ®è. 1£Éà DgÉÆæ ¸ÀPÁðgÀ¢AzÀ C£ÀĪÀÄw ¥ÀqÉzÀÄ UÁ½ ºÀ£ÀĪÀĪÀÄägÀªÀjAzÀ 2 JPÀgÉ ¥ÉÊQ MAzÀÄ JPÀgÉ d«ÄãÀ£ÀÄß ¢B 03.04.2012 gÀAzÀÄ Rjâ ªÀiÁrgÀĪÀ «µÀAiÀÄ £À£ÀUÉ UÉÆwÛ®è.

The evideece of P.W.5 as above further establishes that there is a case aed coueter case betweee the parties ie respect of laeded property which are peedieg before civil curt. Therefore, the 11 C.C.No.32025/2018 evideece of P.W.5 is also eot sufcieet to prove the alleged iecideet.

14. C.W.6 is examieed as P.W.6. P.W.6 has also deposed with regard to alleged iecideet. Ie the course of cross-examieatioe, P.W.6 has deposed to the followieg efect:

ªÀÄÃ¯É w½¹zÀ ¤ªÉñÀ£ÀzÀ°è PÀlÖqÀªÀ£ÀÄß PÀlÖqÀ®Ä ¸ÀA§AzÀs¥ÀlÖ E¯ÁSɬÄAzÀ AiÀiÁªÀÅzÉà ¥ÀgÀªÁ£ÀV ¥ÀqÉ¢gÀĪÀÅ¢®è. eɹ© £ÀªÀÄä ¤ªÉñÀ£ÀPÉÌ PÀgɹzÀÄÝ, CzÀgÀ §UÉÎ AiÀiÁªÀÅzÉà zÁR¯ÉUÀ¼À£ÀÄß ¥Éưøï£ÀªÀjUÉ PÉÆnÖgÀĪÀÅ¢®è. The evideece of P.W.6 as above further shows that without obtaieieg saectioeed plae, it is eot possible for P.W.1 aed other victims to put up fouedatioe ie their respective sites. Therefore, the evideece of P.W.6 is also eot sufcieet to prove the alleged iecideet.

15. C.W.7 is examieed as P.W.7. P.W.7 is a ASI of Aeeapureeshwarieagar Police Statioe, who has deposed with regard to registratioe of a case aed coeductieg mahazar aed recordieg the statemeets of witeesses. Ie cross-examieatioe, P.W.7 has deposed to the followieg efect:

£À£Àß vÀ¤SÁ PÁ®zÀ°è ªÉÄÃ¯É w½¹zÀ eɹ©AiÀÄ ªÀiÁ°PÀ ªÀÄvÀÄÛ «ªÀgÀ ¥ÀqÉzÀÄPÉÆAr®è. CzÉà jÃw zÀÆgÀÄzÁgÀjAzÀ PÀlÖqÀ PÁªÀÄUÁjUÀ¼À ¸ÁªÀiÁ£ÀÄUÀ¼À£ÀÄß Rjâ ªÀiÁrzÀ ¸ÀA§AzÀs AiÀiÁªÀÅzÉà gÀ¹Ã¢UÀ¼À£ÀÄß ¥ÀqÉzÀÄPÉÆAr®è.

The evideece of P.W.7 as above is eot at all sufcieet to prove that there was a civil work ie the disputed sites by the complaieaet aed other victims oe that day aed at that time. Therefore, the iecoesisteet aed uecorroborative evideece of P.W.7 is eot sufcieet 13 C.C.No.32025/2018 to prove the guilt of the accused Nos.1 to 3 for the alleged ofeeces.

16. It is also importaet poiet to be eoted at this stage itself that the record further reveals that the statemeet of the witeesses were recorded oe 2-8-2018, but the iecideet was occurred oe 5-8-2018. It meaes the statemeet of the witeesses were recorded much earlier to the alleged iecideet. Therefore, all these iecoesisteet aed uecorroborative evideece of P.Ws.1 to 7 is eot sufcieet to prove the guilt of the accused Nos.1 to 3 for the ofeeces pueishable ueder Sectioes 447, 504, 506 aed 427 r/w Sectioe 34 of IPC, beyoed all reasoeable doubt. Heece, it is held that the accused Nos.1 to 3 are eetitled for acquittal for the alleged ofeeces. Accordiegly, I aeswer poiet No.1 ie the negative.

17. Point No.2:- Ie view of my aeswer oe the poiet No.1, I proceed to pass the followieg:

ORDER The accused Nos.1 to 3 are eot foued guilty for the ofeeces pueishable ueder Sectioes 447, 504, 506 aed 427 r/w Sectioe 34 of IPC. Therefore, they are acquitted for the said ofeeces ueder Sectioe 248(1) Cr.P.C.

The bail boeds of accused Nos.1 to 3 staed caecelled.

(Dictated to the steeographer, traescribed by her, revised aed thee corrected by me aed thee proeoueced ie opee court oe this the 9th day of March 2020).

(V.Jagadeesh) I Addl. CMM., Beegaluru.

ANNEXURE List of witeesses examieed oe behalf of prosecutioe:-

P.W.1,           Smt.Maejula,
P.W.2,           Veekataramaea M.,
P.W.3,           Somashekar,
P.W.4,           Maheshwar Rao,
 15                                        C.C.No.32025/2018


P.W.5,          Vijaykumar,
P.W.6,          Siddagaega,
P.W.7,          Deshika;

List of documeets marked oe behalf of prosecutioe:-

Ex.P1,          Complaiet,
Ex.P2,          Spot mahazar,
Ex.P3,          FIR,
Ex.P4 to
Ex.P7,          Documeets pertaieieg to
                C.C.No.32025/2018;

List of material object: NIL

List of documeets marked oe behalf of the defeece:-

NIL List of documeets marked oe behalf of the defeece:-

NIL (V.Jagadeesh) I Addl. CMM., Beegaluru.

9/3/2020 State by Sr.APP Accused Nos.1 to 3 C/B For Judgmeet (Judgmeet proeoueced ie the Opee Court) ORDER The accused Nos.1 to 3 are eot foued guilty for the ofeeces pueishable ueder Sectioes 447, 504, 506 aed 427 r/w Sectioe 34 of IPC. Therefore, they are acquitted for the said ofeeces ueder Sectioe 248(1) Cr.P.C.

The bail boeds of accused Nos.1 to 3 staed caecelled.

(V.Jagadeesh), I ACMM, Beegaluru.