STATE OF KARNATAKA Vs. K. SURYANARAYANA RAJU

JUDGEMENT

(1.) THIS appeal is filed by the State challenging the Judgment dated 30.3.2011 passed by the City Fast Track (Sessions) Judge, Bangalore City in S.C. No. 805/2007 acquitting the respondent of the offences under Sections 279, 304 Part -II of IPC and Section 134(a)(b), 179(1) and 187 of M.V. Act.

(2.) IT is the case of the prosecution that on 18.3.2006 at about 11.45 p.m. on Cubbon Road, near BRV Junction, Bangalore City respondent being the driver of the black colour Scorpio vehicle bearing registration No. KA -04 -MC -5055, drew the same on the M.G.Road in a rash and negligent manner, endangering human life, and at that time, the deceased as well as the police party were checking the drunken driving and had put the barricades at BRV Junction.

(3.) IT is the further case of the prosecution that knowing fully well that the accident has taken place in which one person has injured, the respondent has not stopped the vehicle either to give first aid to the injured nor to inform the said incident to the nearest Police Station, thereby he is alleged to have committed the offences 134(a)(b), 179(1) and 187 of Indian Motor Vehicle Act.