STATE OF KARNATAKA Vs. THAMMANNA GOWDA

JUDGEMENT

(1.) THE learned trial Judge has acquitted respondent (hereinafter referred as 'accused') of offences punishable under sections 279, 337 & 338 IPC. Therefore, State has filed this appeal.

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

(3.) THE accused was tried for aforestated offences on the allegations that on 17.03.2005 at about 3.30 p.m., accused being the driver of KSRTC bus bearing No.KA -13 -F -1232 drove the bus at a high speed on road between Kukke Subramanya and Dharmasthala near Boodujalu of Nidle Village, Belthangady Taluk and dashed the bus against motorcycle bearing No.KA -21 -H -5149, ridden by PW1 - Avinash. The rider and pillion rider of motorcycle suffered injuries.