STATE OF KARNATAKA Vs. S VIJAYALAXMI

JUDGEMENT

(1.) The respondents (hereinafter referred to as accused no.1 and 2) were tried for an offence punishable under Section 304-A IPC, in C.C.No.18336/2000 and they were acquitted. Therefore, the State has filed this appeal.

(2.) I have heard the State Public Prosecutor for the State and learned counsel for respondents.

(3.) In brief, the case of prosecution is as follows: During the year 1999, accused no.2-Dr.K.M.Rajagopal was the proprietor of Lakshmi Nursing Home, situated in Sheshadripuram at Bangalore. Accused no.1- Dr.S.Vijayalaxmi was the Consulting Gynecologist and Visiting Doctor of Lakshmi Nursing Home.