GIRIJAMMA Vs. N. KRISHNA REDDY AND ORS.

JUDGEMENT

(1.) HEARD the learned Counsel for both the parties.

(2.) PERUSED the records. The claimant in MVC 525/2006 which was filed on MACT, Tumkur has filed this appeal.

(3.) ON the basis of first information lodged by one Umashankar, a case came to be registered in FIR No. 61/2006 on the file of Koratageri Police Station for the offence punishable under Sections 279, 337, 338 and 304A IPC against the driver of lorry. Mr. Nagaraj who is stated to be an eye witness to the incident is examined as PW2. PW1 is none other than the wife of deceased. Respondents 3 and 4 are her in -laws.