STATE Vs. LAKSHMINARAYANA

JUDGEMENT

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

(2.) Heard both sides and perused the material on record.

(3.) As per prosecution, on 23/11/2013 at about 11.25 a.m., the accused being the driver of Durgamba Bus bearing Registration No.KA-20-B-64 drove the said bus from Byndoor towards Kundapura in a rash and negligent manner so as to endanger human life and hit against a pedestrian by name Heriya Naik, at Maravanthe on NH-66, Gangolli Village, Kundapura Taluk, as a result of which the said person sustained grievous injuries and succumbed to the injuries.