RUDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the revision Petitioner and so also learned Government Pleader.

(2.) A case came to be registered for an offence punishable under Sections 279 and 185 of Motor Vehicles Act alleging that on 24.5.1999 at 6.45 p.m., the accused while driving KSRTC Bus No. KA -31 F 306, drove the same in a rash and negligent manner so as to endanger the human life and safety of others and while doing so he was under the influence of intoxication. After completing the investigation in Cr. No. 53 of 1999, charge sheet was filed and the Petitioner -accused was tried for the above mentioned offences.

(3.) PWS .1 to 3 the so -called eyewitness including the conductor of the bus were treated hostile. The other witnesses are mahazar witnesses and official witnesses. PW -6 is the complainant.