STATE BY BELTHANGADY POLICE Vs. SIDDIQABUBAKKAR

JUDGEMENT

(1.) The State has preferred this appeal challenging the judgment of acquittal passed by the Civil Judge (Jr.Dn.) and JMFC., Belthangady, in Criminal Case No.478/2006 dated 26.11.2009, acquitting the present respondent for the offences punishable under Sections 279 and 304A of Indian Penal Code (for the sake of brevity henceforth hereinafter referred to as "IPC" for short).

(2.) In response to the notice, the respondent is being represented by his counsel. Lower Court Records were called for and the same are placed before this Court.

(3.) Heard both side. Perused the materials placed before this Court including the impugned judgment, memorandum of appeal and the lower Court Records.