STATE OF KARNATAKA Vs. M KEMPAJOGAIAH

JUDGEMENT

(1.) THE learned trial Judge has acquitted respondent (hereinafter referred as 'accused') of offences punishable under sections, 279, 337 & 304A IPC. Therefore, State has filed this appeal.

(2.) I have heard Sri B.Visweswaraiah, learned HCGP for State and Sri N.Sriram Reddy, learned counsel for accused.

(3.) IT is established from evidence on record that accident in question took place on N.H.4 near Nelamangala in front of M/s.Prakash Roadlines when car driven by accused dashed against hind portion of a stationary truck. The accident took place at about 10.45 p.m. on 25.10.1998.