(1.) HEARD the learned Counsel for the petitioners and the contesting respondent. This revision petition is filed challenging the judgment of acquittal dated 14. 02. 96 passed by the learned Magistrate, Bangalore, in C. C. No. 28727/96 acquitting the respondent for the offences punishable under Section 279 and 304a of IPC.
(2.) THE brief facts leading to the present revision petition are as follows: in respect of an accident on 14. 9. 96 at about 12 noon on Dhanwanthri Road, Bangalore, the respondent is tried in C. C. No. 28727/96 for the aforesaid offences. The prosecution has led the evidence of 3 witnesses and got marked Ex. P. 1 to P. 6. The Trial Court on appreciation of the evidence gave benefit of doubt to the accused only on the ground that the prosecution has examined only one eyewitness and whose evidence, is not corroborated by any other independent eyewitness.
(3.) IT is to be mentioned here itself that even though prima facie the observation of the Trial Court for acquittal is illegal as well as perverse, the State ought to have preferred an appeal against the acquittal. For the reasons best known, the state has not filed any appeal. However, the parents of the deceased who are the aggrieved persons have approached this Court in the present revision seeking justice and punishment of the respondent for the crime committed by him. ,