STATE Vs. IAN JOSEPH SALAZAR

JUDGEMENT

(1.) Heard Mr. C. A. Ferreira, learned Public Prosecutor for the appellant and Mr. A. Nachinolkar, learned Counsel for the respondent.

(2.) By this appeal the appellant-State of Goa takes exception to the judgment and order dated 31.3.2010 passed by the Asst. Sessions Judge, North Goa, Panaji in Criminal Appeal No. 5/2010 whereby the learned Addl. Sessions Judge allowed the appeal preferred by the respondents against the judgment and order dated 23.12.2009 passed by the J.M.F.C., Mapusa in Criminal Case No. 105/S/2009/F.

(3.) According to the prosecution on 21.9.2008 at around 11.00 a.m. Shivanand Volvoikar, P.w 2 was riding the motor cycle bearing No. GA-03-D-0708 and Vinay Naik, P.w.1 was the pillion rider. They were proceeding to Betim petrol pump from Brittona and the accident occurred near the church where one Pajero Jeep driven by respondent came and dashed against the motor cycle causing simple injuries to Shivanand Volvoikar and grievous injuries to Vinay Naik. After investigation, charge sheet was filed against the respondent.