STATE OF MAHARASHTRA Vs. UTTAM VASANT MANE

JUDGEMENT

(1.) This is an appeal filed by the State challenging the judgment and order passed by the learned J.M.F.C., Tasgaon, District Sangli in Summary Criminal Case No.219/1996 decided on 21st September, 1998, thereby acquitting the accused for offences punishable under section 304A of the Indian Penal Code, 1860 and section 184 of the Motor Vehicles Act, 1988.

(2.) Facts in brief leading to the institution of the present case can be summarized as under:

(3.) Heard Mrs. Sonawane, the learned Additional Public Prosecutor appearing for the State. She vehemently argued that evidence of PW6 Shakil Mulla and PW7 Baburao Sankpal is sufficient to hold that the respondent/accused was driving the jeep in question in a rash and negligent manner and thereby caused death of Banti Sankpal. According to the learned Additional Public Prosecutor, there is no reason to disbelieve the trustworthy account of the incident in question coming from the mouth of PW6 Shakil Mulla and PW7 Baburao Sankpal.