STATE OF KARNATAKA Vs. K CHANDRASEKHARAPPA

JUDGEMENT

(1.) THE respondent (accused) was tried and convicted for offences punishable under Sections 279, 337, 338 and 304 -A IPC, by the trial court. Therefore, he was before the I -appellate court.

(2.) I have heard learned Government Advocate for the State and Sri.Mahesh R. Uppin, learned counsel for accused.

(3.) THE evidence of eyewitnesses namely PW.1 - Vinayaka (driver of Maruti Car bearing No.KA -17/M -6587), PW.2 -Hanumanthappa (Passenger of Tata Ace Goods Autorickshaw bearing No.KA -25/B -7000), PW.3 - Shekharappa (Grand father of PW.1) and PW.4 -Veena (sister of PW.1) would reveal that the accident took place due to collision between Maruti 800 Car driven by PW.1 and Tata Ace Goods Autorickshaw driven by the accused.