PETER ALIAS PETRA FERNANDES Vs. STATE

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. The learned Additional Public Prosecutor waives notice for the respondents. Heard finally with the consent of the learned Counsel for the parties.

(2.) THIS is a case where a frolic ride in a boat, turned into a tragic accident, resulting into death of a young medical student and seriously injuring the other.

(3.) THE brief facts necessary for the disposal of the petition may be stated thus: -