SANJEEV MALLESHAPPA UMADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is directed against the order passed by the III JMFC, Belagavi, wherein the cognizance has taken for the offence punishable under Section 304(A) R/w. Section 34 of IPC in C.C.No.712/2017.

(2.) The petitioners are said to be the doctor practicing in their profession in the field of their specialization.

(3.) Petitioner Nos. 1 and 2 are Surgeons and petitioner No.3 is Anesthesiologist. Petitioner No.1 is said to be a senior Surgeon having an experience of more than twenty years in surgery field. Petitioner Nos.2 and 3 are having twelve years and more than thirty years experience in their fields respectively.