STATE OF KARNATAKA Vs. KRISHNA

JUDGEMENT

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

(2.) I have heard Sri B.Visweshwaraiah, learned HCGP for State. The learned counsel for accused absent.

(3.) IT is the case of prosecution that on 21.11.2008 at about 4 p.m., accused being the driver of KSRTC bus bearing No.KA -31 -F -1057 drove the bus at a high speed in a rash and negligent manner on road between Sirsi and Mundagod and dashed against motorcycle ridden by deceased Chinnappa Lamani, within the jurisdiction of Mundgod Police Station.