LILADHAR KISANAPPA KANBALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Mr. A. Dhore on behalf of the applicant and learned Additional Public Prosecutor Mr. N. Rao on behalf of the State-respondent. Admit. Heard finally by consent.

(2.) The applicant has been convicted by learned trial Court for the offences punishable under Sections 279 and 304A of Indian Penal Code. His appeal has been dismissed.

(3.) I have gone through the judgments of the trial Court as well as the appellate Court. It is abundantly clear from the evidence of the witnesses that the applicant was not identified to be a driver of the vehicle. The learned appellate Court has stated in its judgment at para-11, as under -