STATE Vs. AMBRARAI PIRAPPA VATEVATI

JUDGEMENT

(1.) This is an appeal filed by the State through Ponda Police Station thereby challenging the acquittal of the respondent dtd. 25/2/2011 in Criminal Case No. 61/S/2009/B for the offences punishable under Sec. 279, 304- A of Indian Penal Code (I.P.C., for short) and Sec. 134(a) and (b) of the Motor Vehicles Act,1988 (M.V. Act, for short).

(2.) Vide order dtd. 10/8/2015 leave to file an appeal granted by this Court.

(3.) I have heard the learned Additional Public Prosecutor Shri Pravin Faldessai for the appellant and learned Counsel Shri Arun Bras De Sa for the respondent at length.