STATE Vs. JOEL CORREIA

JUDGEMENT

(1.) This appeal questions judgment and acquittal of the respondent rendered by the learned JMFC, Mapusa, Goa, upon trial of Criminal Case no.227/S/2009/A before her.

(2.) Facts which are material for deciding this appeal are as under:

(3.) The learned JMFC, Mapusa explained particulars of the offence to the respondent. Since he pleaded not guilty, he was put on trial at which prosecution examined 7 witnesses to bring home the guilt of the respondent. The respondent examined his neighbour and his father in his defence. After considering the evidence, the learned Magistrate held that it was difficult to come to the conclusion as to whether the respondent was really rash and negligent in driving his vehicle, as there was no cogent evidence to establish the guilt of the respondent beyond reasonable doubt. She therefore proceeded to acquit the respondent.