ASHOK TARACHAND RAMTEKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Borkute, learned counsel for the applicant, Mr. V.A. Thakre, learned Additional Public Prosecutor for respondent no.1/State and Mr. R.R. Vyas, learned counsel for respondent no.2.

(2.) The revision is preferred by the complainant in Sessions Trial No. 107 of 2015. The learned Sessions Judge, Wardha, in exercise of powers under Section 227 of the Code of Criminal Procedure, has discharged the respondent no.2/accused from Sessions Trial No.107 of 2015 for offences punishable under Sections 279, 304, 304-A, 337 and 338 of the Indian Penal Code and Sections 184 and 185 of the Motor Vehicles Act read with Rule 3(74) (A) (B) of the Maharashtra Motor Vehicles (Regulations for School buses) Rules, 2011.

(3.) The relevant facts for deciding the issue involved in the present revision are as under:-