STATE OF KARNATAKA Vs. K. RAMACHANDRA GOWDA

JUDGEMENT

(1.) The State has preferred this appeal against the Judgment and Order of acquittal passed by the trial Court, acquitting the accused/respondent of the offences punishable under Sections 279, 337 and 304(A) of IPC.

(2.) Heard the learned HCGP appearing for the appellant/State.

(3.) The case of the prosecution is that; On 25.08.2014 at about 6.15 p.m., within the jurisdiction of Puttur Traffic Police Station, near Beeriga, Chikkamudnoor village, Puttur taluk, the accused being the driver of Maruti Omni car bearing reg. No. KA-21-N-3953 drove the said Maruti Omni car on Kodimar Public Road in a rash and negligent manner, endangering human life and hit against a motorcycle bearing reg. No. KA-21-K-3854. As a result of which, the pillion rider of the motorcycle viz., Monappa Shetty sustained simple injuries and the rider of the motorcycle viz., Dinesh Shetty sustained grievous injuries and succumbed to the said injuries while undergoing treatment. Hence, the accused committed offences punishable under Sections 279, 337 and 304(A) of IPC. The trial Court by Judgment and Order dated 13.03.2019 passed in C.C. No. 701/2015 acquitted the accused. Aggrieved by which, the present appeal is preferred by the State.