Bangalore District Court
State By Chandra Layout Police vs Fayaz .....S.C.1095/2009 on 27 June, 2016
IN THE COURT OF THE LXVIII ADDITIONAL CITY CIVIL
AND SESSIONS JUDGE, BENGALURU CITY (CCH-69)
Dated this the 27th day of June, 2016
PRESENT:
Sri.Shivaji Anant Nalawade, B.Com., LL.B.(Spl)
LXVIII Addl. City Civil and Sessions Judge,
Bengaluru City.
SESSIONS CASE No.1373/2015
COMPLAINANT : State by Chandra Layout Police,
Bangalore City.
(By Learned Public Prosecutor)
- Vs -
ACCUSED 1. Fayaz .....S.C.1095/2009
2 Khader Pasha .....S.C.1095/2009
3. Asif .....S.C.1095/2009
4. Saleem ....S.C.1095/2009
5 Syed Ibrahim .....S.C.1095/2009
6. Khaleem .....S.C.1095/2009
7. Pervez .....S.C.1095/2009
8. Irfan Pasha .....S.C.1095/2009
9. Ikram .....S.C.1095/2009
2 S.C.1373/2015
10 Imran Pasha .....S.C.1095/2009
11 Syed Nazamuddin .....S.C.1095/2009
12 Tanveer Ahmed .....S.C.1095/2009
13 Imthiyaz .....S.C.1095/2009
14 Sadiq .....S.C.1095/2009
15 Mohamed Syed .....S.C.1095/2009
16 Syed Abdul .....S.C.1095/2009
17 Fayaz .....S.C.1095/2009
18 Sulthan Khan .....S.C.1095/2009
19 Fayaz .....S.C.1095/2009
20 Mustafa .....S.C.1095/2009
21 Akbar .....S.C.1095/2009
22 Saleem @ Chapper Saleem
.....S.C.1490/2010
23 Asgar Beig ..... S.C.1490/2010
24 Asif ..... S.C.1490/2010
25 Mujamil ..... S.C.1490/2010
3 S.C.1373/2015
ACCUSED IN 26 Sheru S/o Munavar,
S.C. Aged about 25 years,
1373/2015 Residing at No.385, 1st Cross,
Opposite Siddiqui Masjid,
Gangondanahalli, Bengaluru.
27 Nowshad ..... S.C.1490/2010
ACCUSED IN 28 Jameen S/o Johny,
S.C. Aged about 30 years,
1373/2015 Residing at No.627, 2nd Main,
Near Vegetable Galli, 1st Floor,
Gangondanahalli, Bengaluru.
29 Irsad ..... S.C.1490/2010
(By Sri.B.R.D., Advocate)
1. Date of commission of offences 21-09-2008
2. Date of report of occurrence 21-09-2009
3. Date of commencement of evidence 16-03-2016
4. Date of closing of evidence 06-06-2016
5. Name of the complainant Sri.B.Jagnatha Rai
6. Offences complained of Sec.143,147,148,
353, 332, 207
r/w 149 of I.P.C.
7. Opinion of the Judge Charges not proved.
8. Order of sentence As per final order.
JUDGMENT
This case is committed by the VIII Addl.Chief Metropolitan Magistrate Court, Bengaluru to the Hon'ble 4 S.C.1373/2015 Prl. City Civil and Sessions Judge, Bengaluru on the ground that the offences alleged against the accused under Sec.143, 147, 148, 353, 332, 307 r/w. 149 of I.P.C. are exclusively triable by the Court of Sessions.
2. Police Inspector of Chandra Layout Police Station has filed charge-sheet against the accused alleging that the accused have committed the offences under Sec.143, 147, 148, 353, 332, 307 r/w. 149 of I.P.C. arising out of Chandra Layout Police Station Crime No.193/2008.
3. The brief facts of the prosecution case are as under:
On 21-09-2008 at about 7.30 p.m., when the devotees were carrying the Ganesha idol in procession for immersion in front of Makka Masijid situated on the 4th Cross of Gangondanahalli within the limits of Chandra Layout police station there was untoward incident at 10.00 p.m., on that all the accused being the members of unlawful assembly with their common object of committing mischief to the public property, armed with deadly weapons 5 S.C.1373/2015 like stones, sticks and bottles and at that time the Cw.1 along with his staff members had gone to the said spot, the accused with an intention to murder police officers and staff they have started to pelt stones, bottles on the police staff and on the public as well and in that incident Cw.1- Sri.B.Jaganatha-PI, Cw.7-Sri.J.Manju-ASI, Cw.8- Sri.Thimme Gowda-ASI, Cw.9-Sri.Andanappa-ASI,Cw.10- Sri.Prakash-ASI, Cw.11-Sri.K.G.Doddahonnaiah-H.C Cw.12-Sri.Shivalingegowda-H.C.,Cw.13-Sri.Basavarajappa- H.C., Cw.14-Sri.Beeresh Kumar-P.C., Cw.15- Sri. Devaraj- P.C., Cw.16-Sri.T.L.Kumar-P.C., Cw.17-Sri.H.R. Shankaraiah-P.C., Cw.18-Sri.N.C.Krishnappa-P.C., Cw.19- Sri.M.Lokesh-P.C.,Cw.20-Sri.S.Shivaprakash-P.C, who were at the spot in discharge of their public duty, the accused have thrown stones on them and deterred the public servants from discharging their duty and used criminal force against Cw.1 and Cw.15 by pelting stones and caused hurt to them and they were also uttered against Cw.1 and 15 that they will not going to spare them 6 S.C.1373/2015 and going to kill them and thereby the accused have committed offences punishable under Sec.143, 147, 148, 353, 332, 307 r/w. 149 of IPC.
4. After filing the splitted charge-sheet by the Investigating Officer as per the order passed in C.C.10580/2009 dated 08-11-2010, VIII Addl.Chief Metropolitan Magistrate Court, Bengaluru has taken cognizance and registered the case in C.C.5036/2010. Thereafter, VIII Addl.Chief Metropolitan Magistrate Court, Bengaluru has secured the presence of accused No.26, 28 and furnished the charge-sheet copies to them as contemplated under Sec.207 of Cr.P.C. Thereafter, VIII Addl.Chief Metropolitan Magistrate Court, Bengaluru has committed the case against accused No.26 and 28 before the Hon'ble Prl. City Civil and Sessions Judge, Bengaluru and the same is registered as S.C.1373/2015 and made- over to this court for disposal according to law as the offences alleged against the accused are excusively triable by the Court of Sessions.
7 S.C.1373/2015
5. After receipt of records, this court has secured the presence of accused No.26, 28 and enlarged them on bail. Thereafter, heard the counsel for the accused and learned Public Prosecutor for state on charge to be framed against the accused. Charge under Sec.228 of Cr.P.C. for the offences under Sec.143, 147, 148, 353, 332, 307 r/w. 149 of IPC and read-over to the accused in the open court and accused pleaded not guilty and claim to be tried.
6. Thereafter prosecution has called upon to prove the guilt of the accused by examining prosecution witnesses. Prosecution in order to prove the guilt of the accused beyond all reasonable doubt in all examined 13 witnesses as PW.1 to 13, got marked 9 documents as Ex.P1 to 9 and got marked 3 material objects as MO.1 to 3 and closed its side. Thereafter, accused examined under Sec.313 Cr.P.C. to enable them to explain the incriminating circumstances appearing against them in the prosecution evidence. Accused denied the statement in toto and further 8 S.C.1373/2015 stated that they have no defence evidence and they have nothing to say, thereafter the case is posted for arguments.
7. Heard the arguments advanced by the learned counsel for the accused and learned Public Prosecutor for state in length.
8. The following points that arise for my consideration are:-
1. Whether the prosecution beyond reasonable doubt prove that on 21-09-
2008 at about 10.00 p.m., while the devotees were carrying the Ganesha idol in a procession for immersion in front of Makka Masijid situated at 4th cross of Gangondanahalli within the limits of Chandra Layout police station, there was a untoward incident and on that day all the accused formed an un-lawful assembly with a common object of committing mis-chief to the public property and thereby the accused have committed offence punishable under Sec.143 r/w.149 of IPC?
2. Whether the prosecution beyond reasonable doubt prove that on the above said date, time and place the accused being the members of unlawful assembly in furtherance of their common object armed with deadly weapons like stones, 9 S.C.1373/2015 clubs, bottles committed rioting and thereby the accused have committed offence punishable under Sec.147 and 148 r/w.149 of IPC?
3. Whether the prosecution beyond reasonable doubt prove that on the above said date, time and place the accused being the members of unlawful assembly in furtherance of their common object while pelting stones, bottles to Cw.1,7 to 23-police officers who were at the spot in discharge of their public duty, the accused have deterred them from discharge of their duty committed offence punishable under Sec.353 r/w.149 of IPC?
4. Whether the prosecution beyond reasonable doubt prove that on the above said date, time and place the accused being the members of unlawful assembly in furtherance of their common object used criminal force against Cw.4 and Cw.15 by pelting stones, bottles against them and in doing so they have caused them hurt and thereby the accused have committed offence punishable under Sec.332 r/w.149 of IPC?
5. Whether the prosecution beyond reasonable doubt prove that on the above said date, time and place the accused being the members of unlawful assembly in furtherance of their common object the accused uttered against Cw.1 and 10 S.C.1373/2015 Cw.15 that they will not going to spare them and going to kill them, in prosecution of it by means of soda bottles caused hurt over the right hand of Cw.1 and by means of stone caused hurt over the left hand of Cw.15 and that had the act of accused would have caused the death of Cw.1 and 15 and they would have been guilty of murder caused grievous hurt to Cw.1 and 15 and thereby the accused have committed offence punishable under Sec.307 r/w.149 of IPC?
6. What Order?
9. My findings on the above points are as follows:-
POINT No.1 to 5 : In the negative.
POINT No.6 : As per final order
for the following;
REASONS
10. POINT NO.1 to 5: As these points are inter- linked with each other, to avoid repetition of facts and evidences, I have taken these points together for discussion.
11 S.C.1373/2015
11. It is the case of prosecution that the accused have committed the offences punishable under Sec.143, 147, 148, 353, 332, 307 r/w 149 of I.P.C. and in order to prove the guilt of the accused the prosecution in all examined 13 witnesses and they are;
PW.1-B.Jagannatha Rai son of Ramaiah Rai- complainant, PW.2-R.Nagaraj son of P.T.Ramachandraiah- Pancha on Spot Mahazar, PW.3-Manjunatha son of Venkataramana-Pancha on Spot Mahazar, PW.4-Hemanth Kumar son of Late.Rajanna-eye witness, PW.5-Nagaraj.C son of Chikkanna-eye witness, PW.6-Thimmegowda son of Huchaiah-ASI, PW.7-K.V.Prakash son of Late.K. Vishwanathachar-ASI, PW.8-Chikkamanchaiah son of Manchaiah-Head Constable, PW.9-H.Nagaraj son of Late.Hanumaiah-ASI who has conducted earlier part of investigation, PW.10-T.R.Basavarajappa son of Rudrappa- Head Constable, PW.11-Devaraj son of Late.H.D.Gangappa- Police Constable, PW.12-H.R.Reddy son of Hanumantha Reddy-Police Inspector who has conducted the later part of 12 S.C.1373/2015 investigation, PW.13-Manju.J son of Javaregowda-Police Sub-Inspector.
12. In order to prove the guilt of accused prosecution has marked the following 9 documents;
Ex.P1-Complaint, Ex.P2-Spot Mahazar, Ex.P3-Portion of statement of PW.4, Ex.P4-Portion of further statement of PW.4, Ex.P5-Portion of statement of PW.5, Ex.P6-Portion of further statement of PW.5, Ex.P7-FIR, Ex.P8-Wound Certificate of CW.1, Ex.P9-Wound Certificate of CW.15.
13. In order to prove the guilt of the accused prosecution in all marked 3 material objects and they are; MO.1-Glass pieces, MO.2- 10 Stones, MO.3- 15 Clubs.
Prosecution in order to prove the guilt of the accused beyond reasonable doubt examined PW.1. PW.1 is the complainant and he his evidence stated that, for the year 2008 he was working as Police Inspector at Vijayanagar Police Station. On 21-09-2008 he has been deputed for Bandobasth duty within the limits of Chandra Layout 13 S.C.1373/2015 Police Station at Gangondanahalli Main Road as there Ganesh Idol emersion procession was there and on that day he was on duty and at about 10.00 p.m. he came to know that quarrel is going on at 4th Cross, Gangondanahalli near Mekka Masjid and thereafter he, CW.8 to 14 and KSRP Van came near the spot, there 100-150 persons assembled armed with deadly weapons like stone, soda bottle, clubs and they were pelting the stones bottles on the public and destroying the public property. He made announcement in the speaker to public not to disturb the peace but the said persons not headed his request and they started throwing the bottles and stones on them also, one bottle thrown by them fell on his shoulder and he has sustained blood injury. The other officials have also sustained injury, he ordered his officials for lotty charge and asked them to disburse the said persons. They have catch-hold one Fayaz and 20 persons and they have brought them to the Police Station. They have told their names and addresses, they also told the names of 6 persons who ran away from the 14 S.C.1373/2015 place and thereafter he has prepared the complaint and lodged the same and identified the complaint lodged by him as Ex.P1. He has taken the treatment at Gurushri Hospital. On 22-09-2008 he has shown the spot to Investigating Officer, Investigating Officer has drawn the Spot Mahazar in presence of Panchas on the spot shown by him, he has shown the glass pieces, stones and clubs on the spot to the Investigating Officer and Investigating Officer has seized the same by drawing Ex.P2-Mahazar and identified the glass pieces, stones and clubs as MO.1 to 3. Further this witness has stated that the said persons have obstructed them from discharging their duties. This witness has been cross-examined by the counsel for the accused and in the cross-examination this witness has admitted that he cannot say the name of the person who has thrown the bottle on him. Further this witness has admitted that he cannot say out of 21 persons arrested by him who has told the names of the accused persons in this case. Further this witness has stated that, he cannot say 15 S.C.1373/2015 the full name, father name and address of the accused persons in this case.
14. Prosecution has examined PW.2 and 3 and they are the Pancha on Spot Mahazar and they in their evidence stated that Police have not called them for Spot Mahazar, Police have not shown the accused persons, Police have not drawn the Mahazar in their presence. Prosecution treated this witness hostile, cross-examined them and nothing has been made out in the cross-examination of these witness so as to help the prosecution to prove the drawing of Spot Mahazar and seizure MO.1 to 3-articles.
15. Prosecution has examined PW.4, 5 and they are the independent eye-witnesses and they stated that they have not witnessed the incident, they are not knowing the accused persons in this case, they have not given the statement before the Police. Prosecution treated this witness hostile, cross-examined them and nothing has been made out in the cross-examination of these witness so as to help the prosecution to prove the guilt of accused. 16 S.C.1373/2015
16. Prosecution has examined PW.6 and PW.6 in his evidence stated that in the year 2008 he was working as ASI at Chandra Layout Police Station. On 21-09-2008 he was on bandobasth duty for the emersion procession of Ganesh idol along with CW.1. On that day at 10.00 p.m. at Gangondanahalli Main Road, 4th Cross, near Mekka Masjid quarrel was going on and CW.1 has received information regarding the same and CW.1 has taken the CRPF Van to the spot and when they came near the spot, 100-150 members assaulted with deadly weapons like stones, bottles, clubs and they have pelted stones and bottles on the Ganesha procession and destroyed the property. CW.1 told the said person not to disturb the public peace. The said persons started throwing the bottles and stones on them, one bottle fell on the arm of CW.2 and thereafter he has sustained blood injuries. Thereafter they have conducted lotty charge and thereafter CW.1 catch-hold some persons and some persons ran away from the spot and identified the glass piece, clubs and stones as MO.1 to 17 S.C.1373/2015
3. This witness has been cross-examined by the counsel for the accused and in the cross-examination this witness has admitted that he cannot say which person has thrown the bottle on CW.1.
17. Prosecution has examined PW.7. PW.7 in his evidence stated that in the year 2008 he was working as ASI at CAR, Bangalore. On 21-09-2008 he was on bandobasth duty at Gangondanahalli main road, on that day at 10.00 p.m. they went to CAR, he is not knowing regarding the incident, he has not seen the accused No.26 and 28 earlier. Prosecution treated this witness hostile, cross-examined him and nothing has been made out in the cross-examination of this witness so as to help the prosecution to prove the guilt of accused.
18. Prosecution has examined PW.8. PW.8 in his evidence stated that in the year 2008 he was working as Head Constable at Chandra Layout Police Station. On 21- 09-2008 he was on duty at Gangondanahalli main Road as Ganesh idol emersion procession was there and on that day 18 S.C.1373/2015 when he was on duty at 10.00 p.m. at 4th Cross, near Mekka Masjid, 100-150 persons formed unlawful assembly holding bottles, stones and clubs and the same was informed by the officials who were on duty there and thereafter he and CRP Platoon came there and on the spot 100-150 persons were formed unlawful assembly by holding stones, bottles, clubs and they were pelting the stones and bottles on the public and also destroying the public property. Police Inspector of his Police Station has made announcement in the loud speaker to the general public not to disturb the public peace, inspite of it the said persons have not headed the words, thereafter the Police Inspector has given order for lotty charge and they have done the lotty charge and catch-hold the 21 persons and remaining persons ran away. The said persons have obstructed from performing their duties. The accused present before the court were also present in the said mob and identified the stones, bottle pieces and clubs and MO.1 to 3. This witness has been cross-examined by the counsel 19 S.C.1373/2015 for the and this witness in the cross-examination admitted that he cannot give the names and address of the 21 persons catch-hold by them.
19. Prosecution has examined PW.10. PW.10 in his evidence stated that in the year 2008 he was working as Head Constable at Chandra Layout Police Station. On 21- 09-2008 he was on duty at Gangondanahalli, 4th Cross, near Mekka Masjid, on that day emersion of Ganesha idols were there and on that day at 10.00 p.m. when he was on duty CW.1 called him in his jeep for patrolling and on that day 29 persons have formed unlawful assembly by holding stones, clubs and bottles and they were pelting the stones, bottles on the public procession. They in order to stop the disturbance have made the lotty charge and catch-hold 21 persons. At that time the persons assembled there have also pelted stones and bottles on them also, he also sustained injuries. The said persons have also obstructed them from performing their official duties and identified the stones, bottle pieces and clubs seized as MO.1 to 3 and 20 S.C.1373/2015 identified the accused No.26 and 28. This witness has given contrary statement to that of the prosecution case and stated that about 29 persons have formed unlawful assembly by holding stones, bottle pieces etc., whereas it is the case of the prosecution that about 100-150 persons formed unlawful assembly on the spot.
20. Prosecution has examined PW.11. PW.11 in his evidence stated that in the year 2008 he was working as Police Constable at Chandra Layout Police Station. On 21- 09-2008 he was on duty at Gangondanahlli Main Road and on that day at 10.00 p.m., CW.1 told him that quarrel is going on at 4th Cross near Mekka Masjid and taken him in his jeep and they and CRP Van went near the said place and there 100-150 persons formed unlawful assembly by holding stones, clubs and bottles in their hands and they were pelting stones, bottles and clubs on the public procession and also causing damages to the public property. CW.1 told in the loud speaker to the persons assembled there not to disturb the public peace and the 21 S.C.1373/2015 said persons have not headed the said request thereafter CW.1 has ordered for lotty charge and they have conducted lotty charge and catch-hold 29 persons and identified the bottle pieces, stones and clubs as MO.1 to 3. This witness has given contrary statement to that of prosecution case and stated that they have catch-hold 29 persons from the spot which is contrary to the prosecution case. It is the case of prosecution that they have catch-hold 21 persons. Further this witness in his cross-examination stated that he cannot say which catch-hold accused has stated the names of the persons ran away on that day.
21. Prosecution has examined PW.13 and PW.13 in his evidence stated that in the year 2008 he was working as Police Sub-Inspector at Chandra Layout Police Station. On 21-09-2008 he was on duty at Gangondanahalli Main Road as there was procession for emersion of Ganesha idol and on that day at 10.00 p.m., CW.1 taken them to 4th Cross, near Mekka Masjid as quarrel was going on there and they went there. There 100-150 persons formed unlawful 22 S.C.1373/2015 assembly by holding stones, bottles and clubs. The said persons were pelting the stones, bottles and clubs on the procession and they were also destroying the public property. CW.1 has made announcement for keeping the peace and the said persons have not headed the request and started throwing the stones, bottles on them also. They have obstructed them from performing their official duties, some of the officials have sustained injuries. They have catch-hold 21 persons and they have told their names and addresses and further identified the accused persons as the persons ran away from the spot.
22. Prosecution has examined PW.9. PW.9 in his evidence stated that in the year 2008 he was working as ASI at Chandra Layout Police Station. On 21-09-2008 when he was in the Police Station at 10.30 p.m., CW.1 came to the Police Station and submitted his written complaint, he has obtained the same and registered in Crime No.193/2008 and submitted FIR to the court, thereafter the officials have produced 21 accused persons 23 S.C.1373/2015 before him, he arrested them and thereafter handed-over the further investigation to CW.26.
23. Prosecution has examined PW.12. PW.12 in his evidence stated that in the year 2008 he was working as Police Inspector at Chandra Layout Police Station. On 15- 09-2008 he has taken further investigation in this case, on 24-10-2008 he has recorded the further statements of CW.4, 5 and 6. Thereafter he has obtained the Wound Certificates and identified the same as Ex.P8, 9 and thereafter as the investigation is completed, filed the charge-sheet against the accused.
24. It is the specific case of the accused during the cross-examination of prosecution witnesses that they have not committed any offences as alleged against them. On the date of alleged incident they were not on the spot, they have been falsely implicated in this case only on suspicion. Investigating Officer has failed to catch-hold the real culprits and they have been got involved in this case. In the present case, independent eye witnesses have been 24 S.C.1373/2015 examined as PW.4 and 5 and they turned hostile. Complainant has been examined as PW.1 and complainant in his cross-examination admitted that he cannot say the name of the person who has thrown the bottle which fell on his shoulder. Further PW.1 has admitted that he cannot say out of the 21 persons catch-hold by them, which accused has told the name of the present accused persons. Further PW.1 has admitted that he cannot say father name and address of accused No.26 and 28. Further both the panchas for Mahazar examined by the prosecution turned hostile. PW.6 who is the ASI in his cross-examination admitted that he cannot say the name of the person who has thrown the bottle on CW.1. Further PW.7 has turned hostile and when the prosecution treated him hostile and cross-examined him, again he has supported the case of prosecution. PW.8 who is the Head Constable in his cross- examination admitted that he cannot give the names and address of 21 persons catch-hold by them. PW.10 who is the Head Constable and he in his examination-in-chief 25 S.C.1373/2015 stated that on the spot 29 persons formed unlawful assembly which is contrary to the prosecution case. It is the case of prosecution that about 100-150 persons formed unlawful assembly on that day. PW.11 who is the Police Constable in his examination-in-chief has stated that they have catch-hold 29 persons on the spot which is contrary to the prosecution case. Further PW.11 also in the cross- examination admitted that he cannot give the name of the person catch-hold by them who has given the names of the present accused persons. Further perusal of records in this case clearly goes to show that the main case against accused No.1 to 25, 27 and 29 in S.C.1095/2009 and 1004/2010 came to be disposed off by the FTC-XIV on 23- 07-2011 and in the said case accused No.1 to 25, 27 and 29 have been acquitted. So the evidence of PW.1 to 13, Ex.P1 to 9, MO.1 to 3 will not prove the guilt of the accused beyond reasonable doubt. As per the well settled principle of criminal law, the benefit of doubt goes to the accused and in the present case also accused are entitled for the 26 S.C.1373/2015 benefit of doubt. Hence, I answer Point No.1 to 5 in the negative.
25. POINT No.6: In view of my findings on point No.1 to 5, I proceed to pass the following:
ORDER Acting under Sec.235 (1) of Cr.P.C. accused No.26-Sheru and accused No.28-Jameen are hereby acquitted of the offences punishable under Sec.143, 147, 148, 353, 323, 307 r/w 149 of IPC. The bail bonds of the accused No.26 and 28 are cancelled forthwith.
MO.1 to 3 are worthless articles, hence ordered to be destroyed after the appeal period is over.
(Dictated to the Judgment writer in the open court, computerized by her, revised, corrected and then pronounced by me in the open court on this 27th day of June 2016).
(SHIVAJI ANANT NALAWADE) LXVIII Addl. City Civil and Sessions Judge, Bengaluru City.27 S.C.1373/2015
ANNEXURE Witnesses examined for the prosecution:
PW.1 Jagannatha Rai CW.1 16-03-2016 PW.2 N.Nagaraju CW.2 16-03-2016 PW.3 Manjunath CW.3 16-03-2016 PW.4 Hemanth Kumar CW.5 16-03-2016 PW.5 Nagaraj.C CW.4 12-04-2016 PW.6 Thimmegowda CW.8 05-05-2016 PW.7 K.V.Prakash CW.10 05-05-2016 PW.8 Chikkamanchaiah CW.12 05-05-2016 PW.9 H.Nagaraju CW.25 30-05-2016 PW.10 T.R.Basavaraju CW.16 30-05-2016 PW.11 Devaraj CW.18 30-05-2016 PW.12 H.R.Reddy CW.27 06-06-2016 PW.13 Manju.J CW.7 06-06-2016
Documents marked for the prosecution:
Ex.P1 Complaint PW.1 16-03-2016
Ex.P1(a) Signature of PW.1 PW.1 16-03-2016
Ex.P2 Mahazar PW.1 16-03-2016
Ex.P2(a) Signature of PW.1 PW.1 16-03-2016
Ex.P2(b) Signature of PW.2 PW.2 16-03-2016
Ex.P3 Statement of PW.4 PW.4 16-03-2016
Ex.P4 Statement of PW.4 PW.5 16-03-2016
Ex.P5 Statement of PW.5 PW.5 12-04-2016
28 S.C.1373/2015
Ex.P6 Statement of PW.5 PW.5 12-04-2016
Ex.P7 FIR PW.9 30-05-2016
Ex.P7(a) Signature of PW.9 PW.9 30-05-2016
Ex.P8 Wound Certificate PW.12 06-06-2016
Ex.P8(a) Signature of PW.12 PW.12 06-06-2016
Ex.P9 Wound Certificate PW.12 06-06-2016
Ex.P9(a) Signature of PW.12 PW.12 06-06-2016
Material objects marked for the prosecution:
MO.1 Glass pieces MO.2 10 Stones MO.3 15 wooden Clubs
Witness examined, documents and material objects marked for the accused:
- Nil -
LXVIII Addl. City Civil and Sessions Judge, Bengaluru City.