VEERAPPA NAIK, S/O SOMA NAIK Vs. THE STATE OF KARNATAKA, REPRESENTED BY PUBLIC PROSECUTOR, DAKSHINA KANNADA, MANGALORE

JUDGEMENT

(1.) THE accused in C.C.No.80/2001 on the file of the Civil Judge (Junior Division) and JMFC at Belthangady is the revision petitioner.

(2.) THE case of the prosecution is that on 11.10.2000 at 6 p.m., the accused having driven the lorry bearing registration No.CNG 6889 rashly, negligently on Kalleri -Kakkepadavu public road within the limits of Uppinangady Police Station, within the jurisdiction of Puttur Rural Police Station, dashed against a scooterist bearing registration No.KA21 E 73, which resulted in the death of scooterist/Abubakar. Thereby, the accused is charged for the offence punishable under Section 279, 304A IPC.

(3.) THE learned JMFC on appreciation of evidence, believed the case of two eye witnesses examined on behalf of the prosecution, convicted the accused.