STATE Vs. VAIKUNTA S.

JUDGEMENT

(1.) Heard the learned HCGP for the appellant - State and the learned counsel appearing for the respondent - accused.

(2.) The State has challenged the impugned judgment and order dated 25.06.2018 passed in C.C. No. 1546/2016 on the file of the Civil Judge and JMFC, Bantwal, Dakshina Kannada, acquitting the accused - respondent of the offences punishable under Sections 279, 337, 304A of IPC.

(3.) The case of the prosecution is that on 12.04.2016 at about 8.30 a.m., within the jurisdiction of Bantwal Traffic Police Station, the accused being the driver of a KSRTC bus bearing registration No. KA-19-F-3045 drove the same in a rash and negligent manner from B.C. Road towards Mangalore, so as to endanger human life and personal safety of others and near a place called Ramalkatte, dashed the bus against a motor cycle bearing registration No. KA-19-EN-6592, on account of which, both the rider as well as the pillion rider of the motor cycle fell down on the road. The pillion rider by name Santhosh sustained head injuries and injuries on other parts of the body. He was immediately shifted to Father Mullar Hospital, wherein he succumbed to the injuries.