STATE Vs. MANJUNATH MALLIKARJUNA LALASANGI AND ORS

JUDGEMENT

(1.) Heard the learned Additional State Public Prosecutor and the learned Counsel appearing for the respondents.

(2.) The present appeal is by the State against the judgment and order of acquittal of accused no.1, namely, respondent no.1 for offences punishable under Sections 279, 337, 338, and 304A of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC', for brevity) and under Sections 181 and 187 of the Motor Vehicles Act, 1988 (Hereinafter referred to as the 'MV Act', for brevity) and as against respondent no.2 for offences punishable under Sections 181 and 196 of the MV Act.

(3.) The facts of the case are as follows:-