STATE OF KARNATAKA Vs. MAHAMMAD JAHID

JUDGEMENT

(1.) Though this appeal is listed for hearing on interlocutory application, with the consent of learned High Court Government Pleader for the appellant and the learned counsel for the respondent/accused, the same is taken up for final disposal.

(2.) The present appeal has been preferred by the State being aggrieved by the judgment and order of acquittal, dated 20.07.2018, passed by the Principal Senior Civil Judge and Principal Judicial Magistrate First Class, Sirsi, in C.C. No.94/2016 whereby the respondent/accused was acquitted of the offences punishable under Sections 279, 338 and 304A of the Indian Penal Code. and under Sec. 3 read with Sections 181 and 196 of the Motor Vehicles Act.

(3.) I have heard learned High Court Government Pleader for the appellant-State and learned counsel for the respondent/accused.