STATE OF GOA Vs. BHASKAR GANEGA

JUDGEMENT

(1.) This appeal is filed against the Judgment and Order of Criminal Case No.43/S/2010, which was pending in the Court of Learned Judicial Magistrate First Class, Canacona, Goa. The respondent is acquitted of the offence punishable under sections 279 and 337 of the Indian Penal Code.

(2.) The facts giving rise to this case are as follows. The crime was registered in Canacona Police Station by one Head Constable. The accident took place at Karmalghat Canacona situated on Margao-Karwar road on 2/4/2007 at 12.00 noon. Truck bearing no. KA-19-A-7666 was proceeding towards Karwar side and one mini bus was proceeding towards Margao side. The accident took place at a sharp turn which is at an angle of almost 90 degrees. There was head on collusion.

(3.) The accused took defence of total denial. The prosecution examined the driver and conductor of the bus. One panch witness also came to be examined for proving the spot panchanama. The Investigating Officer is also examined.