STATE OF GOA Vs. NISHANT SURLEKAR

JUDGEMENT

(1.) HEARD Mr. Lawande, learned Additional Public Prosecutor for the appellant and Mr. J. Mulgaonkar, learned Counsel for the respondent.

(2.) BY this appeal, the appellant takes exception to the judgment and order dated 14/05/2009 passed by the Judicial Magistrate, First Class, Panaji in Criminal Case No.39/07/C by which the respondent/ accused has been acquitted of the offences punishable under Sections 279 and 304-A of I.P.C. and Section 134(a) and (b) of the Motor Vehicles Act, 1988.

(3.) THE incident was informed to Agacaim Police Station. The investigation was carried out and chargesheet was filed against the accused for the offences punishable under Sections 279, 304-A of I.P.C. and Section 134(a) and (b) of the Motor Vehicles Act,1988.