STATE OF KARNATAKA Vs. SATISH

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal passed by Court of Civil Judge & JMFC, Siddapur in C.C. No. 684/2016 dated 27.10.2018 wherein the accused-respondent has been acquitted for the offences punishable u/s 279, 338 and 304(A) of IPC. Though the appeal is listed for admission but with the consent of both the counsels, the appeal is taken up for disposal.

(2.) I have heard the learned Addl. SPP for the appellant-State and the learned counsel for the respondent-accused.

(3.) The factual matrix of the case of the prosecution are that on 27.04.2016 at about 6.45 p.m. the accused being the driver of Maruti Omni vehicle bearing Reg. No. KA-03/P-9188 drove the said vehicle in a rash and negligent manner so as to endanger the human life and hit to a motorcycle bearing Reg. No. KA-31-X-0417 and as a result of the same the complainant's brother and the complainant sustained grievous injuries and subsequently the brother of the complainant succumbed to the injuries. On the basis of the complaint a case has been registered in Crime No. 87/2016. After conclusion of investigation, charge sheet was laid against the accused.