STATE OF KARNATAKA Vs. CHOTU ALIAS MOHAMMED USMAN

JUDGEMENT

(1.) THE respondent (hereinafter referred as 'accused No.1') was tried and acquitted of offences punishable under sections 279, 337 & 304A IPC and also of an offence punishable under section 134(a) & 134 (b) of the Motor Vehicles Act, 1988 (for short, 'the Act'). Therefore, State has filed this appeal.

(2.) I have heard Sri B.Visweswaraiah, learned HCGP for State. The learned counsel for accused No.1 absent.

(3.) IT is the case of prosecution that on 23.09.2007 at about 8 p.m., accused No.1 was driving Ambassador Car bearing No.MYQ 8048 on Sayyaji Rao Road near Moghal Darbhar Hotel from direction of North to South. Deceased Prakash was riding his motorcycle bearing No.KA 09 EA 2535 from direction of South to North. Accused No.1 dashed car bearing No.MYQ 8048 against motorcycle ridden by deceased Prakash in front of Moghal Darbhar Hotel. The rider of motorcycle namely Prakash suffered injuries and succumbed to injuries. His daughter PW1 -Chaitra, who was the pillion rider had suffered grievous injuries.