STATE OF KERALA Vs. K P NANU VENUGOPALAN

JUDGEMENT

(1.) The appeal is filed against the judgment in C.C. 242 of 1981 of the Additional Judicial Magistrate of the 1st Class, Trivandrum, acquitting the accused (respondent) of the charges under Sections 279, 337 and 304 A of the I.P.C.

(2.) The prosecution case is that the accused on 8-5-196 1 drove K.R.V. 4365, tourist car, in a rash and negligent manner so as to endanger human life and at a place near Pangappara Bridge caused the death of Abdul Majeed, who was traveling in the car. It is also alleged that other passengers in the car also sustained injuries.

(3.) On the side of the prosecution P.Ws. 1 to 17 were examined and Exts. P-i to P-3 were mared. The learned Magistrate found that the prosecution failed to prove its case against the accused beyond reasonable doubt and acquitted him.