STATE Vs. SURESH

JUDGEMENT

(1.) THE Trial Court convicted the accused for offences punishable under Sections 279, 337, 338 and 304A IPC. Therefore, he was before the appellate court. The learned judge of the first appellate court has reversed the judgment of conviction and acquitted the accused. Therefore, State is before this Court.

(2.) I have heard learned Government Advocate for State.

(3.) AS could be seen from the first information, final report and charge framed against accused, the accident in question took place at 6.30 a.m. on 20.10.2006 due to collision between bus bearing No.KA 17 B 7374 driven by accused and a Toyota Quails car bearing No.KA 04 AA 5400 driven by one Trilok (since deceased).