STATE OF KARNATAKA Vs. MRUTHUNJAYA SON OF MALLIKARJUNA

JUDGEMENT

(1.) THE learned Trial Judge has acquitted respondent (accused) of offences punishable under Sections 279 and 304(A) IPC. Therefore, State has filed this appeal.

(2.) I have heard learned Government Advocate for State. The learned counsel for respondent is absent.

(3.) THE accused was charged for the afore stated offences on the allegations that on 15.3.2008 at about 5.00 p.m., accused being driver of KSRTC bus bearing No.KA 01 F 7770 drove bus at a high speed and in rash negligent manner on Lakshminagar, Ganapathi Temple Road within the Mysore City limits and dashed the bus against TVS moped ridden by deceased from its behind. The deceased fell down and suffered injuries. He succumbed to injuries on the same day in Adithya Hospital at Mysore.